Section 17 in Tamil Nadu Dr. Ambedkar Law University Statutes
17. Deputation of Vice-Chancellor. - The Vice-Chancellor may be deputed by the Syndicate on University business or at the request of the Government on Government business or in the public interest to any part of India or outside India. The period of' deputation outside University area shall not exceed one month each time.
It shall be competent for the Syndicate to make the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor during the period of deputation, with the approval of the Chancellor, provided that the arrangements made shall be such as not to entail any additional expenditure to the University.
