Section 52 in Tamil Nadu Teachers Education University Act, 2008
52. Appointment of Registrar.
Notwithstanding anything contained in sub-section (1) of section 12, within three months of the notified date, the first Registrar shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such conditions as they think fit:Provided that the person appointed as first Registrar shall retire from office if, during the term of his office, he completes the age of sixty years in case of academicians and fifty-eight years in case of non-academician.
