Section 30(c) in Madurai-Kamaraj University Act, 1965
(c)the conditions of recognition of approved colleges and of affiliation to the University of affiliated colleges;(cc)[ the manner in which and the conditions subject to which a college may be designated as an autonomous college or the designation of such college may be cancelled and the matters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and duties of academic council, staff council, boards of studies and boards of examiners;] [This clause was inserted by section 6 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of1978).]
