Section 4(b) in Tamil Nadu State Council for Higher Education Act, 1992
(b)the Vice-Chairman appointed by the Government from among persons having experience in the field of education;(bb)[ the Secretary to Governor, ex-officio;] [Clause (bb) was inserted by the Tamil Nadu State Council for Higher Education (Amendment) Act, 1999 (Tamil Nadu Act 34 of 1999), with effect from the 17th June 1999.]
