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State of Tamilnadu - Section

Section 37 in The Bharathiar University Act, 1981

37. Regulations, how made.

(1)The Standing Committee on Academic Affairs may make regulations consistent with this Act, the Statutes and the Ordinances to carry out the duties assigned to it thereunder.
(2)All such regulations shall have effect from such date as the Standing Committee on Academic Affairs may direct, but every regulations so made shall be submitted as soon as may be to the Senate for its consideration at its next succeeding meeting.