Section 39(4) in The Netaji Subhas Open University Act, 1997
(4)An Ordinance passed in the manner as provided in sub-section (3) shall be presented to the Chancellor for assent and, on its being assented to by the Chancellor in consultation with the Minister, shall come into force with effect from such date as the Chancellor may direct, provided that the Chancellor may withhold assent to the Ordinance or remit the Ordinance to the Executive Council for reconsideration in the light of the observations, if any, made by him.
