Section 36 in The Jawaharlal Nehru University Act, 1966
36. Ordinances now made. - (1) The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Central Government.
(2)The said Ordinances may be amended, repealed or added to at any time by the Executive Council provided that--(a)on Ordinances shall be made affecting the conditions of residence or discipline of students, except after consultation with the Academic Council;(b)on Ordinances shall be made,--(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations, or(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study, unless a draft of such Ordinances has been proposed by the Academic Council.(3)The Executive Council shall not have power to amend any draft proposed by the Academic Council under clause (2) but may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Executive Council may suggest.(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.(5)All Ordinances made by the Executive Council shall be submitted, as soon as may be to the Visitor and the Court, and shall be considered by the Court at its next meeting; and the Court shall have power, by a resolution passed by a majority of not less than two-thirds of the members present and voting, to cancel any Ordinances made by the Executive Council, and any such Ordinances shall, from the date of such resolution, cease to have effect.(6)The Visitor may, by order, direct that the operation of new Ordinances shall be suspended until he has had an opportunity of exercising his power of disallowance, and any order of suspension under this clause shall cease to have effect on the expiration of one month from the date of such order or on the expiration of one month from the date of such order or on the expiration of fifteen days from the date of consideration of the Ordinances by the Court, whichever period expires later.(7)The Visitor may, within three months after the Ordinances has been considered by the Court, signify to the Executive Council his disallowance of the Ordinances and from the date of receipt by the Executive Council of intimation of such disallowance, the Ordinances shall case to have effect.
