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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2) in The Anna University of Technology, Chennai Act, 2010

(2)The Syndicate may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes of unsound mind or deaf- mute or has applied to be adjudicated or has been adjudicated as an insolvent.