Section 25(50) in The Bharathiar University Act, 1981
(50)to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.(b)[ The Syndicate may consult the Statutory Committee on Academic Affairs in respect of any academic matters, where it considers such consultation is necessary.] [Substituted by the Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).]
