Section 36(6) in The Jawaharlal Nehru University Act, 1966
(6)The Visitor may, by order, direct that the operation of new Ordinances shall be suspended until he has had an opportunity of exercising his power of disallowance, and any order of suspension under this clause shall cease to have effect on the expiration of one month from the date of such order or on the expiration of one month from the date of such order or on the expiration of fifteen days from the date of consideration of the Ordinances by the Court, whichever period expires later.
