Section 26 in Dev Sanskriti Vishwavidyalaya Act, 2002
26. Statutes how made.
(1)The Statutes shall be made by the Shri Vedmata Gayatri Trust, Shantikunj, Haridwar and the Statutes so made shall be submitted to the State Government for its approval, which may, within three months from the date of receipt of the statutes give its approval with or without modification.(2)Where the State Government fails to take any decision with respect to the approval of the statutes within the period specified under sub-section (1) it shall be deemed to that the State Government has approved the statutes.
