Section 27 in Rajasthan Sanskrit University Act, 1998
27. Mode of making Ordinances of the University.
(1)The Ordinance of the University, on the subjects contained in Section 26, may be made by the Executive Council but no draft ordinance concerning admissions to the University or its examinations, courses of study, attendance and the appointment of examiners shall be considered unless it has been proposed by the Academic Council.(2)The Executive Council shall have not power to amend any draft proposed, under sub-section (1), by the Academic Council but the Executive Council may reject it or return it to the Academic Council for reconsideration together with the suggestions made by it on the draft as a whole or any part thereof.(3)All ordinances made by the Executive Council shall be submitted to the Chancellor for approval and all such ordinances shall take effect from the date of their publication in the Official Gazette after their approval by the Chancellor.
