Section 32(2) in The Nalanda Open University Act, 1995
(2)(i)A Regulation made by the Academic Council under sub-section (1) shall be forwarded, as soon as may be to the Executive Council for consideration and approval. Where the Executive Council wish to make any amendment it shall obtain the opinion of the Academic Council and shall consider the same.(ii)Such Regulation shall have effect from the date on which it is approved by the Chancellor after obtaining the advice of the Bihar Inter-University Board, with or without any amendment, or from such other date as the Executive Council may appoint.
