Section 14(2) in Tamil Nadu National Law School Act, 2012
(2)The terms and conditions of service of the Registrar shall be as follows : -(a)The holder of the post of Registrar shall be an academician in the field of law not lower in rank than that of the Principal of Government Law College or the Professor of a University who has put in a service in such capacity for a period of not less than three years or an officer of the Government not lower in rank than that of the Deputy Secretary to Government, Law Department.(b)The Registrar shall hold office for a period of three years and shall be eligible for re-appointment:Provided that he shall retire on attaining the age of fifty-eight years in the case of a Government servant and sixty years in the case of Professor of a University.(c)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed.(d)When the office of the Registrar is vacant or when the Registrar is, by reason of illness, absence or for any other cause, unable to perform the duties of his office, the duties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.
