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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3)(a) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(a)The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the University and academic staff, as may be specified in the orders of the Syndicate and to suspend them pending inquiry, to administer warnings to them or to impose on them the penalty of censure or with-holding of increments: