(2)The Syndicate shall not have the power to amend any draft proposed by the Academic Council but may return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Syndicate may suggest, or reject it after it has been submitted for the second time. Where the Syndicate has rejected an Ordinance proposed by the Academic Council, it may appeal to the Senate which, after obtaining the views of the Syndicate, may, if it approves of the Ordinance; make the Ordinance and submit it to the Chancellor for approval.
