Section 21(2) in The Guru Nanak Dev University Amritsar Act, 1969
(2)The Syndicate shall not have the power to amend any draft Ordinance proposed by the Academic Council but may return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Syndicate may suggest, or reject it after it has been submitted for the second time. [-] [ Words omitted vide Punjab Act 26 of 1975.]
