Section 13(3) in National Law School of India Act, 1986
(3)Where the Executive Council has rejected the draft of a regulation proposed by the Academic Council, the Academic Council may appeal to the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] and the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.], 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 it shall have effect from such date as may be specified in that order:Provided that if the regulation is not approved by the General Council at such meeting, it shall cease to have effect.
