Section 33(1) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(1)All ordinance except the first ordinances shall be made by the Board of Management. First ordinances shall be made by the Board of Management, in consultation with the State Government and approval by the Chancellor:Provided that no ordinances concerning admission to the university or to its examination, courses of study, scheme of examination, attendance and appointment of examiners shall be considered unless a draft of such ordinance has been proposed by the Academic Council.
