Section 36(5) in The Jawaharlal Nehru University Act, 1966
(5)All Ordinances made by the Executive Council shall be submitted, as soon as may be to the Visitor and the Court, and shall be considered by the Court at its next meeting; and the Court shall have power, by a resolution passed by a majority of not less than two-thirds of the members present and voting, to cancel any Ordinances made by the Executive Council, and any such Ordinances shall, from the date of such resolution, cease to have effect.
