Section 34 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
34. How Statutes are made.
(1)The first Statutes necessary for effective working of the University, with regard to all or any of the matters set out in section 33, may be made by the First Vice-Chancellor with the approval of the Chancellor.(2)The Executive Council may make new or additional Statutes or amend or repeal the Statutes, from time to time, in the manner hereinafter provided.(3)The Executive Council, if it thinks necessary, may also obtain the opinion of any other authority of the University in regard to any draft Statutes which is before it ;or consideration.(4)Every Statute passed by the Executive Council shall be submitted to the Chancellor, who may give or withhold his assent thereto or refer it back to the Executive Council for reconsideration.(5)No Statute passed by the Executive Council shall be valid or shall come into force until assented to by the Chancellor.
