Section 34 in Rajiv Gandhi University of Health Sciences Act, 1994
34. Statutes, how made.
(1)The Senate may from time to time, either on its own motion or on the submission of the Syndicate, make new Statutes or amend and repeal existing ones.(2)Every Statute passed by the Senate shall be sent to the State Government for submission to the Chancellor for assent. The State Government shall transmit the Statutes along with its comments to the Chancellor within three months of the date on which it received the Statutes from the University. The Chancellor may within one month of the date of receipt of the Statutes from the Government give or withhold his assent thereto or refer it to the Senate for further consideration.(3)No Statutes passed by the Senate shall have validity until assented to by the Chancellor and it shall come into force on the date of its publication in the Official Gazette or such other date as the Chancellor may fix.
