Section 28(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(4)The Vice-Chancellor shall either modify the Ordinances incorporating the suggestions of the Government or give reasons for not incorporating any of the suggestions made by the Government and shall return the First Ordinances along with such reasons, if any, after due consideration, by the Board of Management to the Government and on receipt of the same, it shall consider the comments of the Vice-Chancellor and may approve the First Ordinances of the University with or without such modifications and it shall be published by the Government in the Telangana Gazette, and it shall come into force from the date of such publication.
