Section 18(3) in Indira Gandhi Technological and The Medical Sciences University Act, 2012
(3)Where the Executive Committee has rejected the draft of the regulations proposed by the Academic Senate, the latter 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.
