Section 23(5)(c) in Periyar University Act, 1997

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State of Tamilnadu - Subsection

Section 23(5)(c) in Periyar University Act, 1997

(c)

(i)The member of the Standing Committee on Academic Affairs other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for election for not more than another period of three years.

(ii)Where a member is elected or nominated to the Standing Committee on Academic Affairs to a casual vacancy, the period of office hold for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause:

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State of Tamilnadu - Subsection

Section 23(5)(c) in Periyar University Act, 1997