Section 33 in Madurai-Kamaraj University Act, 1965
33. Ordinances, how made.
(1)In making ordinance the Syndicate shall consult-(i)the Boards of Studies when such ordinances affect the appointment and duties of examiners; and(ii)the Academic Council when they affect the conduct or standard of examinations, or the conditions of residence of students.(2)All ordinances made by the Syndicate shall have effect from such date as it may direct, but every ordinance so made shall be submitted as soon as may be to the Chancellor and the Senate and shall be considered by the Senate at its next succeeding meeting. The Senate shall have power by a resolution passed by a majority of not less than two-thirds of the members present at such meeting to cancel or modify any such ordinance.(3)The Chancellor may direct that the operation of any ordinance shall be suspended until such time as the Senate has had an opportunity of considering the same.
