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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(1) in Annamalai University Act, 2013

(1)Immediately after the commencement of this Act, the Government shall appoint any person to exercise the powers and discharge the functions of the Registrar under this Act till a Registrar is appointed in accordance with the provisions of section 11:Provided that the person so appointed shall be a professor of the University or any other University or college or officer of the Government not below the rank of Deputy Secretary to Government.