Section 42(4) in Karnataka Janapada Vishwavidyalaya Act, 2011
(4)All Ordinances made by the Syndicate shall have effect from such date as it may direct. But every Ordinance shall be submitted to the Chancellor within two weeks of making thereof for his approval. The Chancellor, may, within four weeks of the receipt of the Ordinance, by order, direct, that the operation of any Ordinance be suspended and shall as soon as possible inform the Syndicate of his objection to it. He may after receiving the comments of the Syndicate either withdraw the order of suspension or disallow the Ordinance. His decision shall be final:Provided that in case of an ordinance containing a proposal which involves expenditure from the Consolidated Fund of the State, the Chancellor shall consult the Government before according his approval.
