Section 31(3) in National Law University of Uttarakhand Act, 2011
(3)Where the Executive Council has rejected the draft of any regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor and the Chancellor may, by order, direct that the proposed regulations may be laid before the next meeting of the Governing Council for its approval and that pending such approval of the Governing Council it shall have effect from such date as may be specified in that order:Provided that if any a regulation is not approved by the Governing Council at such meeting, it shall cease to have effect.
