(1)In making ordinances, the Syndicate shall consult,-(i)the Boards of Studies when such ordinances affect the appointment and duties of examiners; and(ii)the Standing Committee on Academic Affairs when they affect the conduct or standard of examinations, or the conditions of residence of students.(2)All ordinances made by the Syndicate shall have effect; from such date as it may direct, but every ordinance so made shall be submitted, as soon as may be, to the Chancellor and the Senate and shall be considered by the Senate at its next succeeding meeting.(3)The Chancellor may direct that the operation of any ordinance shall be suspended until such time as the Senate has had an opportunity of considering, the same.
