(5)The Vice-Chancellor shall, on the application of [not less than one third of the members] [These words were substituted for the words 'not less than forty members' by Gujarat 6 of 1973, section 26.] of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], suspend the operation of any such Ordinance until the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] has considered it as provided in sub-section (3).
