Section 37(4) in Tamil Nadu National Law School Act, 2012
(4)All regulations made by the Executive Council shall be submitted, as soon as may be, for approval, to the Chancellor and to the General Council at its next meeting, and the General Council shall have power by a resolution passed by a majority of not less than two thirds of the members present, to cancel any regulation made by the Executive Council and such regulation shall from the date of such resolution cease to have effect.
