Section 44(3) in The Maharashtra National Law University Act, 2014
(3)Where the Executive Council has rejected the draft of a regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor and the Chancellor, may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council for its approval and that pending such approval of the General Council it shall have effect from such date as may be specified in that order:Provided that, if the regulation is not approved by the General Council at such meeting, it shall cease to have effect.
