Section 36 in Bhakta Kavi Narsinh Mehta University Act, 2015
36. Making amendments, operation and repeal of Statutes.
(1)The Statutes may be made by the Board or may be amended, repealed or added to by the Board in the manner hereinafter provided.(2)The Board may take into consideration the draft of a Statutes either of its own motion or on a proposal by the Executive Council.(3)The Executive Council may propose to the Board draft of any Statutes to be passed by the Board.(4)The draft of Statutes shall be considered by the Board at its next succeeding meeting. The Board may approve such draft and pass the Statutes or may reject it or return it to the Executive Council for reconsideration either in whole or in part together with any amendment which the Board may suggest. After any draft of Statutes so returned has been further considered by the Executive Council together with any amendment suggested by it, it shall be again presented to the Board with the report of the Executive Council thereon and the Board may then deal with the draft in the manner as it thinks fit and proper.(5)Where a Statute affects the powers or duties, of an officer, authority or Board of the University-(i)the Executive Council shall, before proposing the draft of such Statutes, ascertain and consider the views of the concerned officer, authority or Board concerned; and(ii)the Board, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Executive Council.(6)Where the Statutes seek to provide for academic matters, the Board shall, before passing such Statutes, consult the Academic Council.(7)Every Statute passed by the Board shall be submitted to the State Government which may give or withhold approval thereto or refer it back to the Board for its reconsideration.(8)No Statute passed by the Board shall have validity until approved by the State Government.
