Section 46(4) in The Bharathiar University Act, 1981
(4)The Dean shall have the right to be present and to speak at any meeting of the Boards of Studies or Committees of the Faculty, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.] [Substituted by Bharathiar University and the Blwrathidasan University (Amendment) Act, 19S6 (Tamil Nadu Act 20 of 1986).][Chapter IX-A] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008).] Transfer Of Certain Colleges
