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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(4)(b) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(b)In case such draft relates to a matter within the purview of the Academic Senate, the Syndicate shall refer it for consideration to the Academic Senate, which may either report to the Syndicate that it does not approve the draft or submit the draft to the Syndicate in such form as the Academic Senate may approve and the Syndicate may either pass with or without amendment or reject the draft.