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State of Tamilnadu - Section

Section 24 in Tamil Nadu Dr. Ambedkar Law University Statutes

24. Notwithstanding anything contained in these laws, it shall be in the power of the Syndicate to revert the Finance Officer to his/her parent department, when it deems fit to do so, giving the Government reasonable time to recommend a panel of three names for the new appointment to the post.

(c)Controller of Examinations