Section 33(4) in Tamil Nadu Music and Fine Arts University Act, 2013
(4)(a)Any member of the Syndicate may propose to the Syndicate, the draft of a statute or of any amendment to, or of repeal of, a statute and the Syndicate, may, either accept or reject the draft, if it relates to matter not falling within the purview of the Academic Council.(b)In case such draft relates to a matter within the purview of the Academic Council, the Syndicate shall refer it for consideration to the Academic Council, which may either report to the Syndicate that it does not approve the draft or submit the draft to the Syndicate in such form as the Academic Council may approve and the Syndicate may, either pass with or without amendments or reject the draft.
