Section 34 in Utkal University of Culture Act, 1999
34. Procedure for making Statues.
(1)The first Statutes of the University shall be made by the Government by notification in the Gazette and shall continue to be in force until amended or superseded by Statutes made by the Board in accordance with the provisions of this section.(2)The Board may, from time to time, make new or additional Statutes or may amend 0r repeal the Statutes in the manner hereinafter provided.(3)No, Statutes affecting the powers or duties of any authority of the University Shall be made by the Board unless the draft of such Statutes is referred by the Vice-Chancellor to such authority concerned for expressing its views thereon within such period, as may be specified in the reference or within such further period as the Vice-Chancellor may allow and views, if any, so expressed is duly considered.(4)Every Statutes passed by the Board shall be submitted to the Government, who may give or withhold its approval thereto or refer it back to the Board for reconsideration with such observations as it may deem fit.(5)No Statute passed by the Board shall be valid until approved by the Government and it shall come into force on the date of its publication in the Gazette or such other dates as the Government may fix.
