Section 54 in Andhra Pradesh Universities Act, 1991
54. Ordinances how made.
(1)In making Ordinances, the Executive Council shall consult the Academic Senate when such Ordinances affect the appointment and duties of examiners or the conditions of residence of students.(2)All Ordinances made by the Executive Council shall take effect from such date as may direct, but every Ordinance so made shall be submitted as soon as may be, after it is made, to the Chancellor.
