Section 24(9)(e) in Periyar University Act, 1997

[Cites 0, Cited by 0] [Section 24(9)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(9)(e) in Periyar University Act, 1997

(e)

(i)Save as otherwise provided, the members of the Syndicate other than the ex-officio members shall hold office for a period of three years and such Member shall be eligible for election or nomination for not more than another period of three years.

(ii)Where a member is elected or nominated to the Syndicate to a casual vacancy, the period of office hold for not less than one year by any such member skull be construed as a full period of three years for the purpose of this clause:

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State of Tamilnadu - Subsection

Section 24(9)(e) in Periyar University Act, 1997