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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(xviii) in The Bharathiar University Act, 1981

(xviii)the manner in which, and the conditions subject to which a college may be designated as an autonomous college or the designation of such college maybe cancelled and the matters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and duties of Standing Committee and Academic Affairs, Staff Council, Boards of Studies and Boards of Examiners;