Section 68(6) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(6)(a)On and from the date of the commencement of this Act, no University other than the Tamil Nadu Dr. Ambedkar Law University shall open and affiliate any college providing courses of study in law either at the under-graduate level or post-graduate level or for issuing any other diploma or certificate in law.(b)The Government may, on and from the date to be notified in this behalf, and in consultation with the Vice-Chancellor of the [University of Chennai], the Madurai Kamaraj University, the Bharathiar University or the [Bharathidasan University or the Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], may be, by order, transfer any department functioning in any such University offering courses of study in law at Post-Graduate level to the Tamil Nadu Dr. Ambedkar Law University.
