Section 29 in The Jammu and Kashmir Baba Ghulam Shah Badshah University Act, 2002
29. Ordinances how made. - (1) The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Chancellor.
(2)The said Ordinances may be amended, repealed or added to at any time by the Executive Council provided that.-(a)no Ordinance shall be made affecting the conditions of residence or discipline of students, except after consultation with the Academic Council ;(b)no Ordinance shall be made-(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations, or(ii)affecting the admissions, mode of appointment or duties of examiners of the conduct or standard of examination or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.(3)The Executive Council shall not have power to amend any draft proposed by the Academic Council under clause (2) but may reject the proposal or return the draft to the Academic Council for reconsideration either, in whole or in part, together with any amendments which the Executive Council may suggest.(4)Where the Executive Council has rejected the draft of an ordinance proposed by the Academic Council, the Academic Council may within two months of the date of such rejection, appeal to Council" and the Council may, by order, direct that the proposed Ordinance shall be laid before the next meeting of the Executive Council for its approval and that pending such approval, it shall have effect from such date as may be specified in the order.(5)All Ordinances made by the Executive Council shall be submitted as soon as may be to the Council for approval
