(1)There shall be constituted a Planning Board of the University which shall advise generally on the planning and development of the University and keep under review the standard of education and research in the University.(2)[ The Planning Board shall consist of the following members, namely:-(i)the Vice-Chancellor, who shall be the Chairman of the Board; and(ii)not more than eight persons of high academic standing.](3)[* * *] [Omitted by Tamil Nadu Act 20 of 1985.](4)The Planning Board shall, in addition to all other powers vested in it by this Act, have the right to advise the Syndicate and the Standing Committee on Academic Affairs on any academic matter.
