Section 37 in Tamil Nadu Agricultural University Act, 1971
37. Statutes how made.
(1)The Board may, from time to time, make statutes and amend or repeal the statutes in the manner hereinafter provided in this section.(2)The Academic Council may propose to the Board the draft of any statute to be passed by the Board and such draft shall be considered by the Board at its next meeting:Provided that the Academic Council shall not propose any amendment to any statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing its opinion upon the proposal and any opinion so expressed shall be considered by the Board.(3)The Board may consider the draft proposed by the Academic Council under sub-section (2) and may either pass the draft statute or reject or return with or without amendments to the Academic Council for reconsideration.(4)(a)Any member of the Board may propose to the Board the draft of a statute and the Board may either accept or reject the draft, if it relates to a matter not falling within the purview of the Academic Council.(b)In case such draft relates to matter within the purview of the Academic Council, the Board shall refer it for consideration to. the Academic Council, which may, after following the procedure laid down in the proviso to subsection (2), either report to the Board that it does not approve the draft or submit the draft to the Board, in such form, as the Academic Council may approve and the Board may either pass with or without amendments or reject the draft.
