Section 40 in The Rajasthan University of Health Sciences Act, 2005
40. Ordinances how made.
(1)The Board may make, amend or repeal Ordinances in the manner hereinafter provided.(2)No Ordinance concerning the academic matters shall be made by the Board unless a draft thereof has been proposed by the Academic Council.(3)The Board shall not have the power to amend any draft proposed by the Academic Council under sub-section (2), but may reject or return it to the Academic Council for reconsideration, in part or in whole, together with any amendments which the Board may suggest.(4)All Ordinances made by the Board shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Chancellor within two weeks. The Chancellor shall have the power to direct the Board, within four weeks of the receipt of the Ordinance to suspend its operation, and he shall, as soon as possible, inform the Board of his objection to it. He may, after receiving the comments of the Board, either withdraw the order suspending the Ordinance or disallow the Ordinance, and his decision shall be final.
