Section 39 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
39. Statutes how made.
(1)The Syndicate may, from time to time, makes statutes and amend or repeal the statutes in the manner hereafter provided in this section.(2)The Academic Senate or the Vice-Chancellor may propose to the Syndicate the draft of any statutes or of any amendments to or of repeal of, a statute to be passed by the Syndicate and such draft shall be considered by the Syndicate at its next meeting :Provided that the Vice-Chancellor shall not propose any amendment to any statute affecting the statutes, powers and constitution of any authority of the University, until such authority has been given an opportunity of expressing its opinion, and the opinion, so expressed shall be considered by the Syndicate.(3)The Syndicate may consider the draft proposed by the Academic Senate or the Vice-Chancellor under sub-section (2), and may either, pass the draft or reject or return it with or without amendments to the Academic Senate or the Vice-Chancellor, as the case may be, for reconsideration.(4)(a)Any member of the Syndicate may propose to the Syndicate the draft of a statute or any amendment to, or of repeal of, a statute and the Syndicate, may either accept or reject the draft if it relates to matter not falling within the purview of the Academic Senate.(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.(5)A statute or an amendment to, or repeal of, a statute passed by the Syndicate shall be submitted to the Chancellor who may assent thereto or withhold his assent. A statute or an amendment to, or repeal of, a statute passed by the Syndicate shall have no validity until it has been assented to by the Chancellor.
