Section 34(3) in The Maharaja Sayajirao University of Baroda Act, 1949
(3)The Senate shall have power by resolution to cancel or to refer back, but not to amend, any such Ordinances. The resolution shall be passed by a majority of not less than two-thirds of the members present at the [meeting, such majority comprising not less than thirty members of the Senate] [These words were substituted for the word 'meeting', by Bombay 52 of 1950, Section 25 (b).],
