Section 32 in Veer Narmad South Gujarat University Act, 1965
32. Making of Ordinances.
(1)Ordinances shall be made by the Syndicate:Provided that no Ordinance concerning the matters referred to in clause (i) to (iv) of section 31 of any other examinations within the University shall be made unless a draft of the same has been proposed by the Academic Council.(2)The Syndicate shall not have the power to amend any draft proposed by the Academic Council under sub-section (1) but may reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Syndicate may suggest.(3)All Ordinances made by the Syndicate shall, except as provided by this Act, have effect from such date as it may direct but every Ordinance so made shall be laid before the Senate and shall be considered by the Senate as its next succeeding meeting.(4)The Senate shall have the power by a resolution to cancel or to refer back but not to amend any such Ordinance. The resolution cancelling any such Ordinance shall be passed by a majority of not less than two-thirds of the members present at such meeting, the majority comprising not less than one-half of the members of the Senate.(5)The Vice-Chancellor shall, on application of not less than one-third of the members of the Senate, suspend the operation of any such Ordinance until the Senate has considered it as provided in sub-section (3).
