(3)All Ordinances made by the Syndicate shall have effect from such date as it may direct, but every Ordinance so made shall be submitted as soon as may be to the Senate and shall be considered by the Senate at its next succeeding meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present and voting at such meeting, to modify or cancel any such Ordinance and such Ordinance shall, from the date of such resolution, stand modified or cancelled as the case may be.
