Section 47(4) in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
(4)All Ordinances made by the Board shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Chancellor within two weeks. The Chancellor shall have the power to direct the Board, within four weeks of the receipt of the Ordinance, to suspend its operation, and he or she shall, as soon as possible, inform the Board of his or her objection to it. He or she may, after receiving the comments of the Board, either withdraw the order suspending the Ordinance or disallow the Ordinance, and his decision shall be final.
