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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(6)(ii) in Tamil Nadu Teachers Education University Act, 2008

(ii)Any other University or college or institution maintained by or affiliated to, that University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the Contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor