Section 34 in Indira Kala Sangit Vishwavidyalaya Act, 1956
34. Ordinances how made.
(1)All Ordinances except the first Ordinance shall be made by the Karyakarini Samiti.(2)Any Ordinance made by the Karyakarini Samiti shall be submitted to the Kulapati for his approval and he may either sanction or disallow it.(3)Where an Ordinance has been sanctioned by the Kulapati it shall come into force on the date next following the date of the sanction or such other prospective date as may be specified by the Kulapati in this behalf.(4)Every Ordinance approved by the Kulapati shall be laid before the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).].(5)The Ordinance shall cease to have effect, if the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] passes a resolution to that effect by a majority of two-thirds of members present and voting, from the date of such resolution.
