Section 32(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)Where the Executive Council has rejected the draft of any regulation proposed by the Academic Council, the Academic Council may appeal to the Visitor [and the Visitor shall, by order, direct] [Substituted for 'and the Visitor may, by order, direct' by U.P. Act 5 of 2009, Section 9(a).] that the proposed regulations 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 the order of the Visitor] [Substituted for 'as may be specified in that order' by U.P. Act 5 of 2009, Section 9(b).] :Provided that if any regulation is not approved by the General Council at such meeting, it shall cease to have effect.
