Section 3(i) in Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018
(i)All Central Acts and State Acts and Books, of reputed authors covering all branches of law, numbering to not less than one tenth of the students strength on each topic / subject shall be made available in the Library. Leading Law Journals, magazines, periodicals and dailies shall be subscribed. Internet facility shall also be made available for the use of students and teaching faculty.
