Section 31(3) in Madurai-Kamaraj University Act, 1965
(3)Where any statute has been passed by the Senate or a draft of a statute recommended by the Syndicate has been rejected by the Senate, it shall be submitted to the Chancellor who may refer the statute or draft back to the Senate for further consideration or in the case of a statute passed by the Senate assent thereto or withhold his assent. A statute passed by the Senate shall have no validity until it has been assented to by the Chancellor.
