The Academy of Scientific and Innovative Research, 2011

28. Statutes.-

(1) The Statutes of the Academy shall be enacted by the Board. (2) Without prejudice to the provisions contained in sub-section (1), the Senate may make recommendations for enactment of Statutes to the Board. (3) The Board may, from time to time, make new Statutes or may amend or repeal or rescind the Statutes with effect from such date as it may direct.