Section 52 in The SreeNarayanaGuru Open University Act, 2021
52. Procedure for making Ordinances.—
The Syndicate may make, amend or repeal Ordinances in the manner hereinafter provided, namely:—(i)no Ordinances concerning matters referred to in section 51 or any other matter connected with the maintenance of the standard of teaching or examinations in the University, shall be made by the Syndicate unless a draft thereof has been considered by the Academic Council;(ii)the Syndicate shall not have the power to amend any draft proposed by the Academic Council under clause (i) above mentioned:Provided that, the Syndicate may return it to the Academic Council for reconsideration, in part or in whole together with any amendments which the Syndicate may suggest.(iii)All Ordinances made by the Syndicate shall have effect from such date as it may direct. All Ordinances shall be submitted to the Chancellor for information. The Chancellor shall have the power to direct the Syndicate within four weeks of the receipt of the Ordinances, to suspend its operation and he shall, as soon as possible, inform the Syndicate of his objection to it. He may, after receiving the comments of the Syndicate either withdraw the order suspending the Ordinances or disallow the Ordinances and his decision shall be final.
