Section 33 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
33. Statute how made.
(1)The first Statute framed by the Board of Management shall be submitted to the Board of Governors for its approval.(2)The Board of Governors shall consider the First set of Statutes, submitted by the Board of Management and shall give its approval thereon with such modifications, if any, as it may deem necessary.(3)Where the Board of Governors fails to take any decision with respect to the approval of the Statutes within a period of thirty days it shall be deemed to have been approved by the Board of Governors.(4)The Institute shall publish the First set of Statutes as approved by the Board of Governors in the Institute Notification, and thereafter, the First Statutes shall come into force from the date of its publication.
