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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(2) in Alagappa University Act, 1985

(2)The Syndicate may also by an order in writing made in this behalf remove any person from the memberships of any authority of the University if he become of unsound mind or [ deaf-mute or suffers from leprosy; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or has applied to be adjudicated or has been adjudicated as an insolvent.