(1)All Ordinances made under this Act shall have effect from such date as the Syndicate may direct.(2)The procedure to be followed in making, amending or repealing Ordinances shall be prescribed by the Statutes.(3)Every Ordinance and amendment to an Ordinance including repeal of an Ordinance which involves expenditure shall be made only with the prior approval of the Government.(4)No Ordinance or amendment to any Ordinance including repeal of an Ordinance which involves expenditure shall be valid or come into force unless assented by the Chancellor.
