Section 48 in The Karnataka State Law University Act, 2009
48. The Ordinances.
(1)Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-(a)the admission of the students to the University and its affiliated colleges and the levy of fees for admission to the University and colleges;(b)the courses of study leading to degrees, diplomas and other academic distinctions of the University;(c)the conditions under which the students shall be admitted to the courses of study leading to degrees, diploma and other academic distinctions of the University;(d)the conduct of examination of the University and the conditions subject to which students shall be admitted to such examinations;(e)the manner in which exemption relating to the admission of students to examinations may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)the fees to be charged for courses of study, research, experiment and practice training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University;(i)any other matter which by this Act or the Statutes is required to be, or may be prescribed by Ordinances.(2)The Syndicate shall not have power to amend the draft of any Ordinances proposed by the Academic Council but it may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part together with such amendments as the Syndicate may suggest.(3)All Ordinances made by the Syndicate shall have effect from such date as it may direct. Every Ordinance shall be made with the prior approval of Chancellor;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 State Government before according his approval.(4)Where the Syndicate has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may appeal to the Chancellor.(5)The Chancellor may, after obtaining the comments of the Syndicate, either reject the appeal or approve the Ordinance as proposed by the Academic Council. Thereupon the Ordinance shall have the effect as if made by the Syndicate.
