Section 56 in Tamil Nadu Private Universities Act, 2019
56. Powers of Government to form regulatory body.
(1)The Government shall constitute a regulatory body to promote teaching, research, development and training so as to provide global standard of higher education to the students.(2)The regulatory body shall consist of such members as may be prescribed in the rules and it shall exercise such powers and performs such functions as may be prescribed in the rules.(3)A copy of the rules proposed to be issued under sub-section (2) shall be laid in draft before the Legislative Assembly of the State of Tamil Nadu and if the Legislative Assembly agrees in disapproving the issue of the rules or the Legislative Assembly agrees in making any modifications in the rules, the rules shall not be issued or, as the case may be, shall be issued only in such modified form as may be agreed upon by the Legislative Assembly.
