Section 36(4) in The U.P. University of Medical Sciences, Saifai, Etawah Act, 2015
(4)The Chancellor may at any time signify to the Executive Council his disallowance of such Ordinances other than those referred to in clause (c) of the proviso to sub-section (1) and from the date of receipt by the Executive Council of intimation of such disallowance such Ordinance shall become void.
