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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(6)(ii) in The Anna University of Technology, Madurai Act, 2010

(ii)any other University or college or institution maintained by, or affiliated to, any University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.