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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(8) in Tamil Nadu National Law School Act, 2012

(8)The Vice-Chancellor shall be the ex-officio Chairman of the Executive Council and the Finance Committee. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the School, but shall not be entitled to vote thereat unless he is a member of such authority or body.