Section 33(2) in Manonmaniam Sundaranar University Act, 1990
(2)The Standing Committee on Academic Affairs may propose to the Syndicate the draft of any statute or of any amendment to, or of repeal of, a statute to be passed by the Syndicate and such draft shall be considered by the Syndicate at its next meeting.Provided that the Standing Committee on Academic Affairs shall not propose, the draft of any statute or of any amendment to, or of repeal of, a statute relating to matters other than academic affairs.
