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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(1) in Annamalai University Act, 2013

(1)For removal of doubts, it is hereby declared that-
(a)the Vice-Chancellor of the Annamalai University, appointed under the Annamalai University Act, 1928 (hereinafter in this section referred to as the 1928 Act) and holding office as such immediately before the commencement of this Act shall cease to be the Vice-Chancellor of the University;
(b)the Registrar of the Annamalai University, holding office as such immediately before the commencement of this Act shall cease to be the Registrar of the University;
(c)members of the authorities of the Annamalai University, elected or nominated or otherwise as such members under the 1928 Act and holding office as such members in any of the authorities of the Annamalai University, immediately before the commencement of this Act shall cease to be such members.