Section 53(1) in The Calcutta University Act, 1979.
(1)The Syndicate shall take into consideration drafts of Ordinances proposed to be passed, after notice thereof has been given to the members of the Syndicate at least three weeks in advance of the date fixed for consideration of the same by the Syndicate. The Vice-Chancellor may direct a shorter notice in a matter which in his opinion is of an emergent nature.
