Section 17(9A) in Madurai-Kamaraj University Act, 1965
(9A)[ to prescribe in consultation with the Academic Council, the manner in which and the conditions subject to which a college may be designated as an autonomous college and such designation may be cancelled.] [This clause was inserted by section 4 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).]
