Section 22(2)(i) in Tamil Nadu Teachers Education University Act, 2008
(i)In case the Secretary to Government, in-charge of Higher Education, or the Secretary to Government, in-charge of Finance or Secretary to Government, in-charge of School Education or the Secretary to Government, in-charge of Law, who is a member of the Academic Council, by virtue of item (e) under clause II - Other Members in sub-section (1) is unable to attend the meetings of the Academic Council for any reason, he may depute any Officer of his department, not lower in rank than that of Deputy Secretary to Government, to attend the meetings;