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State of Tamilnadu - Section

Section 33 in Tamil Nadu Dr. Ambedkar Law University Statutes

33. Resignation/Reversion. - The Controller of Examinations may, by writing, inform the Vice-Chancellor his/her intention to resign or revert back to his/ her parent department after giving thirty days notice and it shall be competent for the Syndicate, on the recommendation of the Vice-Chancellor, to accept his / her resignation or reversion.