(4)Where the Syndicate has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may, within two months of the date of such rejection, appeal to the Chancellor and he may by order, direct that the proposed Ordinance shall be laid before the next meeting of the Senate for its approval and that pending such approval, it shall have effect from such date as may be specified in the order :Provided that if the Ordinance is not approved by the Senate at such meeting, it shall cease to have effect.
