Section 34 in The Maharaja Sayajirao University of Baroda Act, 1949
34. Making of Ordinances.
(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).].(2)All Ordinances made by the Syndicate shall, except as provided by this Act, have effect from such date as it may direct, but every Ordinance so made shall be laid before the Senate for its consideration.(3)The Senate shall have power by resolution to cancel or to refer back, but not to amend, any such Ordinances. The resolution shall be passed by a majority of not less than two-thirds of the members present at the [meeting, such majority comprising not less than thirty members of the Senate] [These words were substituted for the word 'meeting', by Bombay 52 of 1950, Section 25 (b).],(4)[ The Vice-Chancellor may, on the application of not less than thirty members of the Senate, suspend the operation of any such Ordinance, until the Senate has considered it as provided in sub-section (3).] [This sub-section was added, by Bombay 52 of 1950, Section 26 (c).]
