Section 35 in Rajasthan Agricultural University Act, 1962
35. Statutes how made.
(1)The first Statutes with regard to matters set out in clauses (a) to (m) of section 34 shall be made by the State Government and a copy thereof shall be laid before the House of the State Legislature for fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such Statutes or resolves that any such statutes should not be made, such statutes shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.(2)The Board may, from time to time, make new or additional Statutes and may amend or repeal existing Statutes in the manner thereafter in this section provided.(3)The [Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] may propose to the Board the draft of any new Statutes or of an amendment in or repeal of an existing Statutes and such draft shall be considered by the Board as its next meting :Provided that the [Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] shall not propose the draft of any Statutes or of amendment or repeal of a Statute affecting the status authority has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considered by the Board.(4)The Board may approve any such draft as is referred to in sub-section (3) or reject it or return it to the[Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] for reconsideration, either in whole or part, together with any amendments which it may suggest:Provided that if the Board approves any such draft for the addition of a new Statute or for the amendment or repeal of an existing Statute, the same shall require the approval of the Chancellor who may sanction or disallow the same or may remit it for further consideration.(5)Any member of the Board may propose to the Board the draft of any Statute and the Board may either accept or reject the proposal if it relates to a matter not falling within the purview of the [Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.]. In case such proposal relates to a matter within the purview of the [Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] the Board shall refer it for consideration by the[Academic. Council] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] which may either report to the Board that it does not approve the proposal which then shall be deemed to have been rejected by the Board or submit the draft to the Board in such form as the [Academic Council] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] may approve, and the provisions of the sub- sections (3) and (4) shall then apply.
