Section 49 in Tamil Nadu Dr. Ambedkar Law University Statutes
49. Procedure when exception is taken. - (a) If no exception is taken by any member who was present at the meeting to the correctness of the minutes within 10 days of the sending of the minutes, they shall be deemed to be correct.
(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.
