Section 16 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
16. Ordinances of the University.
(1)Subject to the provisions of this Act and the statutes contained in the Schedule, as amended from time to time, the ordinances of the University may be made by the Executive Council for all or any of the following matters, namely,-(a)the courses of study, admission of students, fees, qualifications, requisite for any degree, diploma or certificate and grant of fellowship;(b)the conduct of examination including the appointments of the examiners and their terms and conditions;(c)management of colleges, institutions, research bodies and other agencies admitted to the privileges of the University; and(d)any other matter required by the statutes to be dealt by ordinances of the University.(2)The first ordinances of the University shall, as soon as may be, after the commencement of this Act, be made by the Vice-Chancellor with previous approval of the State Government, and may be amended at any time, in the manner, as is provided under this Act or as may be specified in the statutes.(3)Save as otherwise provided in sub-section (2), no ordinances concerning the admission to the University or its examinations, courses of study, scheme of examinations, attendance and appointment of examiners shall be considered by the Executive Council unless draft of such ordinance has been proposed by the Academic Council.(4)The Executive Council shall not amend the draft of the ordinance proposed by the Academic Council unless the Academic Council consents to said amendment; but the Executive Council shall have power to reject or return the draft to the Academic Council for reconsideration either in whole or in part, together with any amendments, which it may suggest.(5)(i)The draft ordinances made by the Executive Council shall be submitted to the General Council for consideration at its next meeting, and shall come into effect from the date on which the General Council approves the same by resolution;(ii)The General Council shall have power by resolution passed by a majority of not less than two-thirds of the members present and voting, to cancel any ordinance made by the Executive Council and such ordinance shall, from the date of such resolution, be void.
