Section 46 in The U.P. Harcourt Butler Technical University Act, 2016
46. Ordinances how made.
(1)The First Ordinances of the University shall be made by the Executive Council, and so long as the First Ordinances are not made, the Rules, Memorandum, Leave Regulations Conduct Rules and Bye Laws of Harcourt Butler Technological Institute (Kanpur) Society shall be in force before the commencement of this Act. The students rules shall be same as those mentioned in Information Brochure of the preceding Academic Session just before the commencement the Act in the absence of First Ordinances.(2)The Executive Council may make from time to time new or additional Ordinances or may amend or repeal the existing Ordinances:Provided that no ordinance shall be made -(a)affecting the admission of students, or prescribing examinations to be recognized as equivalent to the University examinations or admission to the degree courses of the University, unless a draft of the same has been proposed by the academic council;(b)affecting the condition and mode of appointment and duties of examiners and the conduct or standard of examination or any course of study, unless a draft of such Ordinances has been proposed by the Academic Council;(3)The Executive Council shall not have power to amend any draft proposed by the Academic Council but may reject or return it to the Academic Council for reconsideration either in whole or in part together with any amendments which the Executive Council may suggest.(4)All Ordinances made by the Executive Council shall have effect from such date as it may direct and shall be submitted as soon as may be to the Chancellor.(5)The Chancellor may, at any time signify to the Executive Council his disallowance of such Ordinances other than those referred hereto from the date of receipt by the Executive Council of intimation of such disallowance such Ordinances shall become void.The Chancellor may direct that the operation of any Ordinance other than those referred hereto shall be suspended until he has an opportunity of exercising his power of disallowance. An order of suspension under this sub-section shall cease to have effect on the expiration of one month from the date of such order.
