Section 52(iii) in The SreeNarayanaGuru Open University Act, 2021
(iii)All Ordinances made by the Syndicate shall have effect from such date as it may direct. All Ordinances shall be submitted to the Chancellor for information. The Chancellor shall have the power to direct the Syndicate within four weeks of the receipt of the Ordinances, to suspend its operation and he shall, as soon as possible, inform the Syndicate of his objection to it. He may, after receiving the comments of the Syndicate either withdraw the order suspending the Ordinances or disallow the Ordinances and his decision shall be final.
