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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(5)(b) in The Bharathiar University Act, 1981

(b)In case such draft relates to a matter within the purview of the Standing Committee on Academic Affairs, the Syndicate shall refer it for consideration to the Standing Committee on Academic Affair, which may, [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] either report to the Syndicate in such form as the Standing Committee on Academic Affairs may approve and the Syndicate may either pass with or without amendment or reject the draft.