Section 32(xviii) in Manonmaniam Sundaranar University Act, 1990
(xviii)the manner in which, and the conditions subject to which, a college may be designated as an autonomous college or the designation of such college may be cancelled and the maters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and ordinances duties of Standing Committee on Academic Affairs, Staff Council, Boards of Studies and Boards of Examiners;
