Section 45 in A.P.J. Abdul Kalam Technological University Act, 2015
45. Procedure for making Ordinances.
- The Executive Committee may make, amend or repeal Ordinances in the manner hereinafter provided,-(i)No Ordinance concerning matters referred to in section 44 or any other matter connected with the maintenance of the standards of teaching and examinations within the University, shall be made by the Executive Committee unless a draft thereof has been considered by the Academic Committee;(ii)The Executive Committee shall not have the power to amend any draft proposed by the Academic Committee under clause (i) above; but may return it to the Academic Committee for reconsideration, in part or in whole together with any amendments which the Executive Committee may suggest;(iii)All Ordinances made by the Executive Committee shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Board of Governors during the succeeding meeting of the Board. The Chancellor shall have the power to direct the Executive Committee, within four weeks of the receipt of the Ordinances, to suspend its operation and he shall, as soon as possible, inform the Executive Committee of his objection to it. He. may, after receiving the comments of the Executive Committee either withdraw the order suspending, the Ordinances or disallow the Ordinances and his decision shall be final.
