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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(4) in Annamalai University Act, 2013

(4)The Chancellor may, after giving a reasonable opportunity' of being heard, remove any member of the Academic Council other than an ex-officio member from office, if such member is, in the opinion of the Chancellor, incapable of acting as a member or has abused his position as a member, so as to render his continuance as such member detrimental to the interests of the University.