Section 43 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
43. Ordinances how made.
(1)The Executive Council may make, amend or repeal ordinances in the manner hereinafter provided.(2)No Ordinance concerning the academic matters shall be made by the Executive Council unless a draft thereof has been proposed by the Academic Council.(3)The Executive Council shall not have the power to amend any draft proposed by Academic Council under sub-section (2) but may reject or return it to the Academic Council for reconsideration, in part or in whole, together with any amendment which Executive Council may suggest.(4)All ordinances made by the Academic Council shall have effect from such date as it may direct, but every ordinance so made shall be submitted to the Chancellor within two weeks. The Chancellor shall have the power to direct the Executive Council, within four weeks of the receipt of the ordinance to suspend its operation, and he/she shall, as soon as possible, inform the Executive Council of his or her objection to it, he or she may after receiving comments of the Executive Council either withdraw the order suspending the ordinance or disallow the ordinance and his or her decision shall be final.
