Section 57(3) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(3)All Ordinances made by the Executive Council shall have effect from such date as it may direct. Every Ordinance shall be made with the approval of Chancellor:Provided that in case of an Ordinance containing a proposal, which involves expenditure from the Consolidated Fund of the State, the Chancellor shall consult the State Government before according his approval.
