Section 55 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
55. Statutes how made.
(1)The statutes with regard to matters set out in section 54 shall be made by the Government.(2)Subject to the prior approval of the Government, the Board may amend or repeal any statute.(3)The Academic Council, Research and Extension Council, as the case may be, may propose to the Board the draft of any statute to be made by the Board and such draft shall be considered by the Board at its next meeting:Provided that the Academic Council, Research and Extension Council as the case may be, shall not propose the draft of any such statute, any amendment of a statute or repeal of a statute affecting the stature, powers and constitution of any existing authority until such Authority has been given an opportunity to express its views on such proposal and any views 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 make the statute or reject or return it to the Academic Council, Research and Extension Council, as the case may be, for reconsideration, either in whole or part, together with any amendments which it may suggest.(5)Any member of the Board may propose to it the draft of any amendment of a Statute or repeal of a 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, Research and Extension Council, as the case may be. In case such draft relates to a matter within the purview of Academic Council, Research and Extension Council, as the case may be, the Board shall refer it for consideration to the Academic Council, Research and Extension Council, as the case may be, which may either report to the Board that it does not approve the proposal, which shall then be deemed to have been rejected by the Board or forward such draft to the Board in such form as the Academic Council Research and Extension Council as the case may be, may approve, and the provisions of this section shall apply in the case of a draft so forwarded as they apply in the case of a draft proposed to the Board by the Academic Council, Research and Extension Council, as the case may be.(6)Every statute made under sub-section (1) shall, immediately after it is made, be laid before the both Houses of State Legislature if it is in session and if it is not in session in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, the House agrees in making, any modification in the statute or in the annulment of the statute, the statute shall thereafter have effect only in such modified form or shall stand annulled, as the case may be, so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the statute.
