Section 34(2) in Madurai-Kamaraj University Act, 1965
(2)All such regulations shall have effect from such date as the Academic Council may direct; but every regulation so made shall be submitted as soon as may be to the Senate for its consideration at its next succeeding meeting. The Senate shall have power, by a resolution passed by a majority of not less than two thirds of the members present at such meeting, to cancel or modify any such regulation.
