(1)The procedure to be followed in making, amending or repealing Ordinances shall be prescribed by the statutes.(2)Every Ordinance or amendment to an Ordinance including repeal of an Ordinance which involves expenditure shall be made only with the prior approval of the Government:Provided that no prior approval of the Government shall be necessary for incurring any such expenditure, if the expenditure involved is not more than ten thousand rupees in the aggregate in a financial year.(3)No Ordinance or amendment to an Ordinance including repeal of an Ordinance which involves expenditure shall be valid or come into force unless assented to by the Chancellor.(4)[ *******************] [Omitted by Act No. 14 of 2001.](5)[ *******************] [Omitted by Act No. 14 of 2001.]
