Section 43(1)(b) in Madurai-Kamaraj University Act, 1965

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State of Tamilnadu - Subsection

Section 43(1)(b) in Madurai-Kamaraj University Act, 1965

(b)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Senate and by a majority of not less than two-thirds of the members of the Senate present and voting at the meeting,

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State of Tamilnadu - Subsection

Section 43(1)(b) in Madurai-Kamaraj University Act, 1965