29. Statutes how made.-
3[(1) On the commencement of the Delhi University (Amendment) Act, 1943 (24 of 1943), the Statutes of the University shall be those set out in the Schedule.]
4[(2) The Executive Council may, from time to time, make new or additional Statutes or may amend or repeal the Statutes: Provided that the Executive Council shall not make, amend or repeal any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council: Provided further that except with the prior concurrence of the Academic Council, the Executive Council shall not make, amend or repeal any Statute affecting all or any of the following matters, namely:-
(i) the constitution, powers and duties of the Academic Council, and the other powers which may be conferred, and duties which may be imposed, on the Academic Council;
(ii) the authorities responsible for organizing recognised teaching in connection with the University courses;
(iii) the withdrawal of Degrees, Diplomas, Certificates and other academic distinctions;
(iv) the establishment and abolition of Faculties, Departments, Halls, Colleges and Institutions;
(v) the conditions under which Colleges and other Institutions may be admitted to the privileges of the University and the withdrawal of such privileges;
(vi) the institution of Fellowships, Scholarships, Studentships, Exhibitions, Medals and Prizes;
(vii) the extent of the autonomy which a College may have and the matters in relation to which such autonomy may be exercised;
(viii) the composition, powers and functions of College Administrative Councils; and
(ix) the conditions on the fulfilment of which the teachers of Colleges and Institutions may be recognised as teachers of the University.
(3) Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Visitor who may sanction, disallow or return it to the Executive Council for further consideration.]
1. Subs. by Act 5 of 1952, s. 16, for section 28.
2. Ins. by Act 48 of 1972, s. 3 (w.e.f. 22-6-1972).
3. Subs. by Act 24 of 1943, s. 9, for sub-section (1).
4. Subs. by Act 48 of 1972, s. 4, for sub-sections (2) to (6) (w.e.f. 22-6-1972).
Back
