Section 37 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
37. Constitution and functions of Faculties.
(1)The University having regard to the objectives and its functions, may constitutes such Faculties as may be prescribed by statutes.(2)The constitution and functions of the Faculties shall, in all other respects, be such as may be prescribed by statutes.(3)Each faculty shall comprise such departments of teaching as may be prescribed in the statutes.
