Section 32(4) in Veer Narmad South Gujarat University Act, 1965
(4)The Senate shall have the power by a resolution to cancel or to refer back but not to amend any such Ordinance. The resolution cancelling any such Ordinance shall be passed by a majority of not less than two-thirds of the members present at such meeting, the majority comprising not less than one-half of the members of the Senate.
