Section 41 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
41. Procedure regarding Ordinances.
(1)Notwithstanding anything contained in sub-section (1) of Section 40, no ordinance shall be made by the Executive Council-(a)affecting the admission of students, or prescribing examinations to be recognized as equivalent to the Vishwavidyalaya Examinations or the further qualifications mentioned in subsection (1) of Section 45 for admission to the degree or diploma courses of the Vishwavidyalaya unless a draft of the same has been proposed by the Academic Council; or(b)affecting conditions and duties of examiners and the conduct or standard of examinations except in accordance with a proposal of the Faculty or Faculties concerned and unless a draft of such Ordinance has been proposed by the Academic Council; or(c)affecting the qualifications and emoluments of teachers of the Vishwavidyalaya paid by the Vishwavidyalaya, unless a draft of the same has been proposed by the Academic Council.(2)The Executive Council shall not have powers to amend any draft proposed by the Academic Council under sub-section (1) but may reject the proposal or return the draft to the Academic Council, for reconsideration, either in whole or in part, together with any amendment which the Executive Council may suggest.(3)After any draft returned under sub-section (2) has been further considered by the Academic Council together with any amendment suggested by the Executive Council it shall be again present to the Executive Council with a report of the Academic Council thereon and the Executive Council may then deal with the draft in such manner as it may think fit.(4)Where the Executive Council has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may appeal to the Kuladhipati and the Kuladhipati may direct that such Ordinance shall have effect from such date as may be specified in the direction.
