Section 24 in The Jai Narain Vyas University Jodhpur Act, 1962
24. Ordinances how made.
(1)Ordinances shall be made by the Syndicate, but no such Ordinance shall take effect until it has been approved by the Chancellor [x x x] [Omitted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.]:Provided that no Ordinance concerning admission to the University or to its examinations, courses of study, schemes of examination, attendance and appointment of examiners shall be considered unless a draft of such Ordinance has been proposed by the Academic Council.(2)The Syndicate shall not have power to amend any draft proposed by the Academic Council under the provisions of sub- section (1), but may reject it or returns it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Syndicate may suggest;Provided that no Ordinance affecting the income or expenditure of the University shall be made, amended, repealed or added to, unless prior consent in writing of the State Government to the draft of such Ordinance has been obtained.(3)All Ordinances made by the Syndicate shall be submitted to the Senate, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members voting, to cancel any Ordinance made by the Syndicate and such Ordinance shall from the date of such resolution be void.
