LexSection 28 — Statutes.
The Academy of Scientific and Innovative Research Act, 2011
(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.Open in Lexace · Ask the AI about this section