Section 26(4) in Tamil Nadu National Law School Act, 2012
(4)In case, the Secretary to Government in-charge of law, who is an ex-officio member, is unable to attend the meeting of the Executive Council for any reason, he may depute an officer of his department not lower in rank than that of a Deputy Secretary to Government to attend the meeting and the officer so deputed shall have the right to take part in the proceedings of such meetings and shall have the right to vote.
