Section 21 in Dr. Babasaheb Ambedkar Open University Act, 1994
21. Making of statutes.
(1)The first Statutes shall be framed by the State Government.(2)The Board of Management may, from time to time make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1):Provided that, the Board or Management shall not make, amend or repeal any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given a reasonable opportunity to express, within time fixed by the Board of Management, its opinion in writing on the proposed changes and any opinion so expressed has been considered by the Board of Management.(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall be presented to the Chancellor, who may assent thereto or withhold assent or remit to the Board of Management for reconsideration in the light of the observations if any made by him.(4)A new Statute or a Statute amending or repealing the existing Statutes shall not be valid unless it has been assented to by the Chancellor.
