Section 34(1) in The Maharaja Sayajirao University of Baroda Act, 1949
(1)Ordinances shall be made by the Syndicate:Provided that no Ordinance covering any matter connected with the maintenance of standards of teaching and examination in the University shall be made [without consulting the Faculty or Faculties concerned] [These words were substituted for the words beginning with the word 'unless' and ending with the word 'concerned' by Bombay 52 of 1950, Section 25 (a).].
