(1)The Board of Management may make, amend or repeal Ordinances in the manner hereinafter provided.(2)No Ordinances concerning the academic matters shall be made by the Board of Management unless a draft thereof has been proposed by the Academic Council.(3)The Board of Management shall not have the power to amend any draft proposed by the Academic Council under sub-section (2), but may reject or return it to the Academic Council for reconsideration, in part or in whole, together with any amendments which the Board of Management may suggest.(4)All Ordinances made by the Board of Management 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 of Management, within four weeks of the receipt of the Ordinance to suspend its operation, and he shall, as soon as possible, inform the Board of Management of his objection to it. He may, after receiving the comments of the Board of Management, either withdraw the order suspending the Ordinance or disallow the Ordinance, and his decision shall be final.
