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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(4)(a) in Tamil Nadu Teachers Education University Act, 2008

(a)The Vice-Chancellor shall have power to take action on any matter and shall by order take such action as he may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who or which would have ordinarily dealt with the matter: