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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(2)The Planning Board shall consist of the following members, namely: -
(a)The Vice-Chancellor who shall be the ex-officio Chairman of the Planning Board, and
(b)not more than eight persons of high academic standing nominated by the Syndicate.