Section 31 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
31. Making, amendments, operation and repeal of Statutes.
(1)The Statutes may be made by the Executive Council, or may be amended, repealed or added to by the Executive Council in the manner hereinafter provided.(2)The Executive Council may take into consideration the draft of a Statute either of its own motion or on a proposal by any other University authority.(3)Such draft shall be considered by the Executive Council at its next succeeding meeting. The Executive Council may approve such draft and pass the Statute or may reject it or return it to the concerned University authority for reconsideration either in whole or in part together with any amendment which the Executive Council may suggest. After any draft so returned has been further considered by the concerned University authority together with any amendment suggested by the Executive Council, it shall be again presented to the Executive Council with the report of the concerned University authority thereon and the Executive Council may then deal with the draft in any manner it thinks fit.(4)Where a draft of a Statue seeks to provide for academic matter or matters relating to discipline of teachers or students, the Executive Council shall, before passing such Statute, consult the Academic Council.(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the Executive Council shall, before proposing the draft of such Statute ascertain and consider the views of the officer, authority or Board concerned; and(ii)the Executive Council, before passing any such Statue taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned.(6)Every Statute passed by the Executive Council shall be presented to the Chancellor who may give or withhold his assent thereto or refer it back to the Executive Council for reconsideration.(7)No Statute passed by the Executive Council shall have validity until assented to by the Chancellor.
