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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(a) in Tamil Nadu National Law School Act, 2012

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