Section 40 in Sree Sankaracharya University of Sanskrit Act, 1994
40. Procedure for making Statutes.
(1)The Syndicate may prepare the draft of Statutes and submit such draft to the Chancellor for his assent, together with a report on the issues involved.(2)If a draft Statute prepared by the Syndicate relates to an academic matter, it shall be sent to the Academic Council for its advice before it is submitted to the Chancellor for his assent.(3)On receipt of the advice of the Academic Council under sub-section (2) the Syndicate shall further examine the draft and effect modifications, if any, found necessary and submit it to the Chancellor together with a report on the issues involved in the draft Statutes, the advice tendered by the Academic Council and its remarks thereon, for his assent.(4)The Chancellor shall give his assent to the Statutes with or without modification.(5)The Statutes shall come into force on the date on which the same as assented by the Chancellor is published in the Gazette.(6)No provision which affects the status, powers, or constitution of any authority of the University shall be included in a Statutes until such authority has been given an opportunity to record its opinion in writing on the proposal to include such provision and the opinion so expressed has been given due consideration by the Syndicate and the Chancellor.(7)No Statutes or amendment to a Statutes involving expenditure shall be made by the Syndicate without the prior concurrence of the Government.
