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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(a) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(a)The holder of the post of Registrar shall be an academician in the field of law not lower in rank than that of the Principal of Law college, or the Professor of the University who has put in a service in such capacity for a period of not less than three years or an officer of the Government not lower in rank than that of the Deputy Secretary to Government, Law Department.