(1)Ordinances shall be made by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).]:Provided that no Ordinance concerning the matters referred to in clauses (i), (iii), (iv) and (vi) of section 30 or any other matter connected with the maintenance of the standards of teaching and examinations within the University shall be made unless a draft of the same has been proposed by the Academic Council.(2)The [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall not have power to amend any draft proposed by the Academic Council under sub-section (1) but may reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] may suggest.(3)All Ordinances made by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall, except as provided by this Act, have effect from such date as it may direct but every Ordinance so made shall be laid before the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and shall be considered by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at its next succeeding meeting.(4)The [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall have power by a resolution to cancel or to refer back but not to amend any such Ordinance. The resolution cancelling any such Ordinance shall be passed by a majority of not less than two-thirds of the members present at such meeting, the majority comprising not less than one-half of the members of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).].(5)The Vice-Chancellor shall, on the application of [not less than one third of the members] [These words were substituted for the words 'not less than forty members' by Gujarat 6 of 1973, section 26.] of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], suspend the operation of any such Ordinance until the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] has considered it as provided in sub-section (3).
