Section 42 in Karnataka Janapada Vishwavidyalaya Act, 2011
42. Procedure for making of Ordinances.
(1)The Ordinances may be made by the Syndicate in the manner hereinafter provided.(2)In making the Ordinances, the Syndicate shall consult,-(i)the Board or the Boards of Studies concerned when such Ordinances affect the duties of examiners; and(ii)the Academic Council when such Ordinances affect the courses of study, conduct or the standard of examinations or the conditions of residence of students.(3)The Syndicate shall not have power to amend the draft of any Ordinance proposed by the Academic Council but it may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part together with such amendments as the Syndicate may suggest.(4)All Ordinances made by the Syndicate shall have effect from such date as it may direct. But every Ordinance shall be submitted to the Chancellor within two weeks of making thereof for his approval. The Chancellor, may, within four weeks of the receipt of the Ordinance, by order, direct, that the operation of any Ordinance be suspended and shall as soon as possible inform the Syndicate of his objection to it. He may after receiving the comments of the Syndicate either withdraw the order of suspension or disallow the Ordinance. His decision shall be final:Provided that in case of an ordinance containing a proposal which involves expenditure from the Consolidated Fund of the State, the Chancellor shall consult the Government before according his approval.(5)Where the Syndicate has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may appeal to the Chancellor.(6)The Chancellor may, after obtaining the comments of the Syndicate, either reject the appeal or approve the Ordinance as proposed by the Academic Council. Thereupon the Ordinance shall have effect as if made by the Syndicate.
