Section 48(2) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(2)If any Ordinance or repeal of an Ordinance is not laid before the General Councilas required by sub-section (1) the Ordinance shall lapse or as the case may be, the Ordinancerepealed shall revive after the next succeeding meeting of the General Council.
