Section 25 in Haryana Vishwakarma Skill University Act, 2016
25. Ordinances.
(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council:Provided that no Ordinance shall be made-(i)affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to the University examinations; and(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study, unless the draft of such an Ordinance has been proposed by the Skill Council.(2)The Executive Council may return to the Skill Council for reconsideration, either in whole or in part, any draft proposed by the Skill Council under sub-section (1) alongwith its suggestions:Provided that the Executive Council shall not amend the draft proposed by the Skill Council itself. It may, however, reject such draft, if not found suitable when submitted to it by the Skill Council for the second time.(3)All Ordinances made by the Executive Council shall have effect from such date, as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor.
