(1)An Ordinance made by the Syndicate under Section 37 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 member 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)Ordinance so approved by the Senate shall be submitted to the Chancellor who shall declare that he assents to the Ordinance.(3)An Ordinance shall have no validity until it has been assented to by the Chancellor under sub-section(2).[Provided that any ordinance having financial implication shall not be enforceable unless prior approval of State Government has been obtained.] [Inserted by Act 15 of 2008.](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.
