Section 21 in The Guru Nanak Dev University Amritsar Act, 1969
21. Making of Ordinances etc.
(1)Ordinances shall be made, amended, repealed or added to by the Syndicate:Provided that no Ordinance shall be made -(a)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations,(b)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.(2)The Syndicate shall not have the power to amend any draft Ordinance 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. [-] [ Words omitted vide Punjab Act 26 of 1975.](3)Omitted vide Punjab Act 26 of 1975.
