Section 18(7) in Banaras Hindu University Act, 1915
(7)The Visitor may, by order, direct that the operation of any Ordinance shall be suspended until he has had an opportunity of exercising his power of disallowance, and any order of suspension under this sub-section shall cease to have effect on the expiration of one month from the date of such order.] [Substituted by Act 34 of 1969, Section 10]] [Substituted by Act 32 of 1966]
