Section 39 in Birsa Munda Tribal University Act, 2017
39. Making of Ordinances.
(1)The Ordinances shall be made by the Executive Council:Provided that no Ordinance concerning the matters referred to in clauses (i) to (iv) of section 38 or any other matter connected with the maintenance of the standards of teaching and examinations within the University shall be made unless a draft of the same has been proposed by the Academic Council.(2)All Ordinances made by the Executive Council shall, except as provided by this Act, have effect from such date as it may direct but every Ordinance so made shall be laid before the Board and shall be considered by the Board at its next succeeding meeting.(3)The Board shall have power, by a resolution, to cancel or to refer back, but not to amend any such Ordinance. The resolution cancelling any such Ordinance shall be passed by a majority of not less than two-thirds of the members present at such meeting, the majority comprising not less than one-half of the members of the Board.(4)The Vice-Chancellor shall, on application of not less than one-half of the members of the Board, suspend the operation of any such Ordinance until the Board has considered it as provided in subsection (3).
