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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1) in The Bharathiar University Act, 1981

(1)In making ordinances, the Syndicate shall consult-
(i)the Boards of Studies when such ordinances affect the appointment and duties of examiners; and
(ii)the Standing Committee on Academic Affairs when they affect the conduct or standard of examinations, or the conditions of residence of students.