(5)All Ordinances made by the Syndicate shall be submitted, as soon as may be, to the Chancellor and the Senate and shall be considered by the Senate at its next meeting ; and the Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present and voting to cancel any Ordinance made by the Syndicate, and any such Ordinance shall, from the date of such resolution cease to have effect.
