Section 33 in Tamil Nadu Music and Fine Arts University Act, 2013
33. Statutes, how made.
(1)The Syndicate may, from time to time, make statutes and amend or repeal them in the manner hereafter provided in this section.(2)The Academic Council or the Vice-Chancellor may propose to the Syndicate, the draft of any statute or of any amendments to, or of repeal of, a statute, to be passed by the Syndicate and such draft shall be considered by the Syndicate at its next meeting:Provided that the Vice-Chancellor shall not propose any amendment to any statute affecting the powers and constitution of any authority of the University, until such authority has been given an opportunity of expressing its opinion, and the opinion, so expressed shall be considered by the Syndicate.(3)The Syndicate may consider the draft proposed by the Academic Council or the Vice-Chancellor under sub-section (2) and may either pass the draft or reject or return it with or without amendments to the Academic Council or the Vice-Chancellor, as the case may be, for reconsideration.(4)(a)Any member of the Syndicate may propose to the Syndicate, the draft of a statute or of any amendment to, or of repeal of, a statute and the Syndicate, may, either accept or reject the draft, if it relates to matter not falling within the purview of the Academic Council.(b)In case such draft relates to a matter within the purview of the Academic Council, the Syndicate shall refer it for consideration to the Academic Council, which may either report to the Syndicate that it does not approve the draft or submit the draft to the Syndicate in such form as the Academic Council may approve and the Syndicate may, either pass with or without amendments or reject the draft.(5)The Syndicate shall, obtain the opinion of the Finance Committee in respect of such of the statutes involving financial implications.(6)The Syndicate, if it thinks necessary, may also obtain the opinion of any officer, authority or body of the University in regard to the draft of the statute, before taking it up for consideration.(7)The statute passed by the Syndicate shall not be given effect to until it is assented to by the Chancellor.
