Section 26A(2) in The Gujarat Ayurved University Act, 1965
(2)All Regulations made by the Board of Post-Graduate Teaching and Research shall, except as otherwise provided by this Act, have effect from such date as it may direct; but every Regulation so made shall be laid on the table of the Senate as soon as may be, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to cancel or refer for reconsideration but not to amend any such Regulation:Provided that a Regulation, which involves expenditure from the University fund, shall not be effective until it is approved by the Syndicate.
