Section 19(4) in Madurai-Kamaraj University Act, 1965
(4)[ The Director of Legal Studies] [Item 4 was inserted by 3 (v) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).](aa)[ In case the Secretary to Government in-charge of Education, or the Secretary to Government in-charge of Health and Family Welfare, or the Secretary to Government in-charge of Law, is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend the meetings.] [Item (aa) was inserted by 3 (v) (b) of Tamil Nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).]Class II - Other Members
