Section 31 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
31. Meetings of Academic Senate.
(1)The Academic Senate shall meet at least twice in every year on dates to be fixed by the Vice-Chancellor. One of such meetings shall be called the annual meeting. The Academic Senate may also meet at such other times as it may, from time to time, determine.(2)One third of the total strength of the members of the Academic Senate shall be the quorum required for a meeting of the Academic SenateProvided that such quorum shall not be required at a convocation of the University or a meeting of the Academic Senate held for the purpose of conferring degrees, titles, diplomas or other academic distinctions.(3)The Vice-Chancellor may, whenever he thinks fit, and shall upon a requisition in writing signed by not less than fifty per cent of the total members of the Academic Senate, convene a special meeting of the Academic Senate.
