Section 35 in Indira Kala Sangit Vishwavidyalaya Act, 1956
35. Procedure regarding Ordinances.
(1)Notwithstanding anything contained in sub-section (1) of Section 34, no Ordinance shall be made-(a)affecting the conditions of residence or discipline of students; or(b)affecting the admission or enrolment of students or prescribing examination to be recognised as equivalent to the Vishwavidyalaya examinations; or(c)affecting the conditions, mode of appointment or duties of examiner or the conduct or standard of examinations or any course of study;unless a draft of such Ordinance has been proposed by the Shiksha Samiti.(2)The Karyakarini Samiti shall not have power to amend any draft proposed by the Shiksha Samiti under the provisions of clauses (b) and (c) of sub-section (1) but may reject the proposal or return the draft to the Siksha Samiti for reconsideration either in whole or in part, together with any amendments which the Karyakarini Samiti may suggest.(3)After any draft returned under sub-section (2) has been further considered by the Shiksha Samiti together with any amendment suggested by the Karyakarini Samiti, it shall be again presented to the Karyakarini Samiti with a report of the Shiksha Samiti thereon and the Karyakarini Samiti may then deal with the draft in such manner as it may think fit.(4)Where the Karyakarini Samiti has rejected the draft of an Ordinance proposed by the Shiksha Samiti, the Shiksha Samiti may appeal to the Kulapati and the Kulapati may by order direct that the proposed Ordinance shall be laid before the next meeting of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] for its approval and may also direct that it shall have effect from such date as may he specified in the Order pending such approval.(5)The resolution of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] accepting or rejecting the Ordinance shall be final and shall have effect from the date of the passing of the resolution.
