Section 48 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
48. Procedure for making Ordinances.-(1) All Ordinances made under this Act shall have
effect from such date as the Executive Committee may direct, but every Ordinance whenmade and the repeal of any Ordinance when made and the repeal of any Ordinance shall belaid before General Council during its next succeeding meeting.(2)If any Ordinance or repeal of an Ordinance is not laid before the General Councilas required by sub-section (1) the Ordinance shall lapse or as the case may be, the Ordinancerepealed shall revive after the next succeeding meeting of the General Council.(3)Ordinance which involves expenditure shall not be passed by the ExecutiveCommittee without the prior approval of the Government.(4)Subject to the provisions of sub-sections (1) and (3) the procedure to be followedfor making, amending or repealing Ordinances shall be as may be prescribed by the Statutes.
