Section 49(b) in Tamil Nadu Dr. Ambedkar Law University Statutes
(b)If such exception be taken within the time aforesaid by means of a letter addressed to the Registrar, definitely specifying the points which require correction in the minutes, and if the Syndicate is satisfied with the points of exception, the minutes shall be brought forward by the Syndicate at the next meeting of the Academic Senate for confirmation or correction by such of the members as were present when the business was transacted to which that minutes refer.
