Section 33(1) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(1)an Ordinance made by the Syndicate under section 32 shall be submitted as soon as may be to the Senate, and thereupon it shall be the duty of the Senate to consider the Ordinance at its next meeting and the Senate may, by resolution passed by a majority of the members present and voting at such meeting, either reject the Ordinance or approve it with such modifications, if any, and from such date, as it may direct.
