Section 34 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
34. Statues how made.
(1)The statutes, made under the Punjab Agricultural University Act, 1970, and in force immediately before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, and subject to such adaptations and modifications, as may be notified by the State Government, be the first statutes of the University.(2)The Board may, from time to time, make new or additional statutes and may amend or repeal the same.(3)The Academic Council may propose to the Board, the draft of statutes and such draft shall be considered by the Board at its next meeting :Provided that the Academic Council shall not propose the draft of any statutes or any amendment therein, affecting the status, powers or constitution of any authority of the University, until such 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 consider any such draft, as is referred to in sub-section (3), and pass the proposed statutes or reject or return it to the Academic Council, for re-consideration, either in whole or in part, together with any amendment, which it may suggest.(5)Any member of the Board, may -(a)propose to the Board, the draft of any statutes 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;(b)in case, such a draft relates to a matters, which is within the purview of the Academic Council, the Board shall refer it for consideration to the Academic Council, which may, either report to the Board that it approves or 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 may, approve; and(c)the provisions of clause (b), shall apply in the case of the draft, submitted by any member of the Board under clause (a) to the Board, as they apply in the case of a draft, presented to the Board by the Academic Council.
