Section 4 in Tamil Nadu Dr. Ambedkar Law University Statutes
4. Notices.
(a)Any notice, intimation or information required to be given, and any paper, minutes or proceedings required to be sent to any person by the Laws shall be sent by the messenger or post to the address of that person.(b)Every Officer of the University and every member of a University authority or body appointed under the Laws shall, if required by the Registrar, give an address to which communications may be sent, and the posting of communications to that address shall be sufficient compliance with the requirements of the laws as to notice or dispatch of papers.
