Section 32(1) in University of Heatlh Sciences, Karnal Act, 2016
(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council:Provided that no Ordinance shall be made-(a)affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to University examination;(b)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless the draft of such an Ordinance has been proposed by the Academic Council.
