Section 45(iii) in A.P.J. Abdul Kalam Technological University Act, 2015
(iii)All Ordinances made by the Executive Committee shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Board of Governors during the succeeding meeting of the Board. The Chancellor shall have the power to direct the Executive Committee, within four weeks of the receipt of the Ordinances, to suspend its operation and he shall, as soon as possible, inform the Executive Committee of his objection to it. He. may, after receiving the comments of the Executive Committee either withdraw the order suspending, the Ordinances or disallow the Ordinances and his decision shall be final.
