Section 31 in Madurai-Kamaraj University Act, 1965
31. Statutes, how made.
(1)The Senate may of its own motion take into consideration the draft of any statute:Provided that in any such case before a statute is passed affecting the powers or duties of any officer or authority, the opinion of the Syndicate and a report from the person or authority concerned shall have been taken into consideration by the Senate.(2)The Syndicate may propose to the Senate the draft of any statute. Such draft may be considered by the Senate at its next succeeding meeting. The Senate may approve such draft and pass the statute or may reject it or return it to the Syndicate for reconsideration either in whole or in part, together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate, together with any amendments suggested by the Senate, it shall be again presented to the Senate with the report of the Syndicate thereon, and the Senate may then deal with the draft in any manner it thinks fit.(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.(4)The Syndicate shall not propose the draft of any statute or of amendment to a statute-(a)affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; any opinion so expressed shall be in writing and shall be considered by the Senate and shall be submitted to the Chancellor; or(b)affecting the conditions of affiliation or approval of affiliated or approved colleges with the University or by the University; as the case may be; [or] [This word was added by section 7 (3), of the Madurai University (Amendment) Act, 1977, (Tamil Nadu Act No. 1 of 1978).](c)[ affecting the conditions of designation of any college as an autonomous college] [This clause was inserted by section 7(2), of the Madurai University (Amendment) Act, 1977, (Tamil Nadu Act No. 1 of 1978).]; except after consultation with the Academic Council;
