Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(4)(a) in Tamil Nadu Music and Fine Arts University Act, 2013

(a)In case the Secretary to Government in-charge of Culture or the Secretary to Government in-charge of Finance Department or the Secretary to Government in-charge of Law Department, is unable to attend the meetings of the Syndicate, for any reason, he may depute any officer of his department, not below the rank of Deputy Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussion of the meeting and shall have the right to vote.