Section 31(4) in Madurai-Kamaraj University Act, 1965
(4)The Syndicate shall not propose the draft of any statute or of amendment to a statute-(a)affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; any opinion so expressed shall be in writing and shall be considered by the Senate and shall be submitted to the Chancellor; or(b)affecting the conditions of affiliation or approval of affiliated or approved colleges with the University or by the University; as the case may be; [or] [This word was added by section 7 (3), of the Madurai University (Amendment) Act, 1977, (Tamil Nadu Act No. 1 of 1978).](c)[ affecting the conditions of designation of any college as an autonomous college] [This clause was inserted by section 7(2), of the Madurai University (Amendment) Act, 1977, (Tamil Nadu Act No. 1 of 1978).]; except after consultation with the Academic Council;
