Section 33 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
33. Ordinance how made.
(1)All ordinance except the first ordinances shall be made by the Board of Management. First ordinances shall be made by the Board of Management, in consultation with the State Government and approval by the Chancellor:Provided that no ordinances concerning admission to the university or to its examination, courses of study, scheme of examination, attendance and appointment of examiners shall be considered unless a draft of such ordinance has been proposed by the Academic Council.(2)The Board of Management shall not have power to amend any draft proposed by the Academic Council under the proviso to sub-section (1) but may return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Board of Management may suggest.(3)All ordinances made by the Board of Management shall be submitted to the Chancellor for approval and all such ordinances shall take effect from the date of its approval by the Chancellor.
