Section 4(8A) in Madurai-Kamaraj University Act, 1965
(8A)[ to designate any college as an autonomous college with the concurrence of the Government in the manner and under conditions prescribed and to cancel such designation;] [This clause was inserted by section 3 (2,) of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).]
