Section 34(4) in The Maharaja Sayajirao University of Baroda Act, 1949
(4)[ The Vice-Chancellor may, on the application of not less than thirty members of the Senate, suspend the operation of any such Ordinance, until the Senate has considered it as provided in sub-section (3).] [This sub-section was added, by Bombay 52 of 1950, Section 26 (c).]
