Section 47 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
47. Ordinances how made.
(1)The Board may make, amend or repeal Ordinances in the manner hereinafter provided.(2)No Ordinances concerning the academic matter 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 or she shall, as soon as possible, inform the Board of his or her objection to it. He or she 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.
