Section 35(4) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(4)Where the Karyakarini Samiti has rejected the draft of an Ordinance proposed by the Shiksha Samiti, the Shiksha Samiti may appeal to the Kulapati and the Kulapati may by order direct that the proposed Ordinance shall be laid before the next meeting of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] for its approval and may also direct that it shall have effect from such date as may he specified in the Order pending such approval.
