Section 33 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
33. Ordinance, how made.
(1)an Ordinance made by the Syndicate under section 32 shall be submitted as soon as may be to the Senate, and thereupon it shall be the duty of the Senate to consider the Ordinance at its next meeting and the Senate may, by resolution passed by a majority of the members present and voting at such meeting, either reject the Ordinance or approve it with such modifications, if any, and from such date, as it may direct.(2)Where an Ordinance has been approved by the Senate it shall be submitted to the Chancellor who may declare that he assents to the Ordinance.(3)An Ordinance shall have not validity until it has been assented to by the Chancellor under sub-section (2).(4)Notwithstanding anything contained in sub-sections (1), (2) and (3), if at any time, except when the Senate is in session, the Syndicate makes an Ordinance and considers its immediate enforcement necessary, the Syndicate may recommend to the Chancellor accordingly and the Chancellor shall thereupon, by order published in the Official Gazette, direct that the Ordinance shall come into immediate effect, but such Ordinance shall cease to have effect on the expiry of seven days from the date of the next meeting of the Senate unless confirmed by it.
