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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4)(b) in Mother Teresa Women's University Act, 1984

(b)When action taken by the Vice-Chancellor under this sub-section against any person in the service of the University, such person shall be entitled to prefer an appeal to the Executive Council within thirty days from the date on which she has noticed of such action. The Vice-Chancellor shall give effect to the order passed by the Executive Council on such appeal.