Section 27(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)The annual report of the University shall be prepared by the Syndicate and shall be placed before the Academic Senate on or before such date as may be prescribed by the statutes and shall be considered by the Academic Senate at its next annual meeting. The Academic Senate may pass resolution thereon and communicate the same to the Syndicate which shall take action in accordance therewith.
