Section 33(3) in Bihar Private Universities Act, 2013
(3)The Academic Council shall either modify the Ordinances cooperating the suggestion of the State Government reasons for not incorporating any of the suggestions made by the State Government and shall return the Ordinances along with such reason, if any, to the State Government and on receipt of the same, the State Government shall consider the comments of the Academic Council and shall approve the Ordinances with or without modifications and then the Ordinances, as approved by the State Government, shall be published by the State Government in the Official Gazette and upon such publication the Ordinances shall come into force.
