Section 27 in Jawaharlal Nehru Technological Universities Act, 2008
27. Powers of Council to amend add to or repeal statutes by a Special resolution where necessary.
- If at any time, the Council considers if necessary to do so, it may, in consultation with the Academic Senate, amend, add to or repeal the statutes by a special resolution in that behalf:Provided that every such, amendment, addition or repeal-(a)shall be consistent with this Act;(b)shall have no validity unless it is assented to by the Chancellor.Explanation. - For the purposes of this Act, a "special resolution", means a resolution passed at a special meeting of the Council convened for the purpose, by a majority of not less than three fourths of the members present and voting.
