Section 24(2) in The Jai Narain Vyas University Jodhpur Act, 1962
(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may suggest;Provided that no Ordinance affecting the income or expenditure of the University shall be made, amended, repealed or added to, unless prior consent in writing of the State Government to the draft of such Ordinance has been obtained.
