36. Ordinances how made. - (1) The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Government of Manipur.
(2)The said ordinances may be amended, repealed or added to at any time by the Syndicate ; provided that-(a)no Ordinance shall be made affecting the conditions of residence of discipline of students, except after consultation with the Academic Council ;(b)no Ordinance shall be made-(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations or(ii)affecting the conditions mode of appointment or duties of examiners or the conduct or standard of examination or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.(3)The Syndicate shall not have power to amend any draft proposed by the Academic Council under Clause (2) but may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Syndicate may suggest.(4)Where the Syndicate has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may, within two months of the date of such rejection, appeal to the Chancellor and he may by order, direct that the proposed Ordinance shall be laid before the next meeting of the Senate for its approval and that pending such approval, it shall have effect from such date as may be specified in the order :Provided that if the Ordinance is not approved by the Senate at such meeting, it shall cease to have effect.(5)All Ordinances made by the Syndicate shall be submitted, as soon as may be, to the Chancellor and the Senate and shall be considered by the Senate at its next meeting ; and the Senate 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 Ordinance made by the Syndicate, and any such Ordinance shall, from the date of such resolution cease to have effect.(6)The Chancellor may by order, direct that the operation of any Ordinance shall be suspended until he has had an opportunity of exercising his power of disallowance and any order of suspension under this clause shall cease to have effect on the expiration of one month from the date of such order or on the expiration of fifteen days from the date of consideration of the Senate whichever period expires later.(7)The Chancellor may, within three months after any Ordinance has been considered by the Senate signify to the Syndicate his disallowance of the Ordinance, and from the date of receipt by the Syndicate of intimation of such disallowance, the Ordinance shall cease to have effect.
