Section 36(4) in The Jawaharlal Nehru University Act, 1966
(4)Where the Executive Council has rejected the draft of an Ordinances proposed by the Academic Council, the Academic Council may, within two months of the date of such rejection, appeal to the Visitor and he may, by order, direct that the proposed Ordinances shall be laid before the next meeting of the Court for its approval and that pending such approval, it shall have effect from such date as may be specified in the order:Provided that if the Ordinances is not approved by the Court at such meeting, it shall case to have effect.
