Section 25 in Tamil Nadu Dr. Ambedkar Law University Statutes
25. Mode of appointment. - The Controller of Examinations shall be appointed by the Syndicate on the recommendation of a Selection Committee consisting of the Vice-Chancellor as Chairman, one member of the Syndicate and one nominee of the Chancellor from outside the University, for a period of three years. He/she shall be eligible for reappointment for another term of three years on the specific recommendation of Vice-Chancellor.
