Section 13(3) in The West Bengal National University Of Juridical Sciences Act, 1999
(3)Where the Executive Council has rejected any regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor, and the Chancellor may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council for its approval and that pending such approval of the General Council, such regulation shall have effect from such date as may be specified in the order:Provided that if the regulation is not approved by the General Council at such meeting, it shall cease to have effect.
