Section 20 in Laws of the Bharathidasan University
20. Final agenda The Registrar shall, on the receipt of amendments given in accordance with statute 19 of this Chapter, prepare an amended agenda paper showing all the resolutions as in the original agenda paper and all the admissible amendments together with the resolutions, if any, brought forward by the Syndicate or the Vice-Chancellor under the provisions of Statute 18 supra and after approval of the Vice-Chancellor, shall post a copy of it to each member of the Senate not less than three days before the date of any meeting.
