Section 33 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
33. Making of Ordinances.
(1)Ordinances shall be made by the Executive Council:Provided that no Ordinance concerning the matters referred to in clauses (i) to (iv) of Section 32 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 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 may suggest.(3)All Ordinances made by the Executive Council 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 and shall be considered by the Court at its next succeeding meeting.(4)The Court 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.(5)The Vice-Chancellor shall, on application of not less than one-third of the members of the Court suspend the operation of any such Ordinance until the Court has considered it as provided in sub-section (3).
