Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1)(b) in Regulations of the Tamil Nadu Agricultural University

(b)The Director of Students Welfare assisted by full-time and/or part-time wardens shall be responsible for proper arrangements related to boarding and lodging of all categories of persons in the hostels mentioned under clause (a) above and the messes, canteen and cafeteria attached to them. The detailed rules for the purpose shall be as approved by the V ice-Chancellor.