Section 17(3) in The West Bengal University of Health Sciences Act, 2002
(3)Where the Executive Council has amended or rejected any regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor, and the Chancellor may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council for its approval or modification or rejection, or that pending such approval or modification or rejection of the General Council, such regulation shall have effect from such date as may be specified in the order :Provided that if the regulation is modified, or not approved, by the General Council at such meeting, it shall respectively be effected as modified, or cease to have effect, accordingly.
