Section 28 in Shri Krishna Ayush University Kurukshetra Act, 2016
28. Framing of Ordinances.
(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council:Provided that no Ordinance shall be made-(i)affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to the University examinations; and(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any courses of study,unless the draft of such Ordinance has been proposed by the Academic Council.(2)The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section (1) alongwith its suggestions:Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may, however, reject such draft when submitted to it by the Academic Council for the second time.(3)All Ordinances made by the Executive Council shall have effect from such date, as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor.
