Section 18(4) in Indira Gandhi Technological and The Medical Sciences University Act, 2012
(4)All regulations made by the Executive Committee shall be submitted, as soon as may be, for approval to the Chancellor and to the Governing Council passed by the Majority of not less than 2/3 of the members present, to cancel any regulation made by the Executive Committee and such regulation shall, from the date of such resolution, cease to have effect.
