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[Cites 0, Cited by 0] [Section 24(7)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(7)(d) in The Bharathiar University Act, 1981

(d)In case, [the Secretary to Government in-charge of Education or the Secretary to Government in-charge of Health and Family Welfare] [Substituted by Tamil Nadu Act 21 of 1992.], 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 a Deputy Secretary to Government to attend the meetings.
(i)Save as otherwise provided, the members of the Syndicate, other than the ex-officio, shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.
(ii)Where a member is elected or nominated to the Syndicate to a casual vacancy, the period of office 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.