Section 49 in Tamil Nadu National Law School Act, 2012
49. Terms and conditions of appointment of Heads of Departments.
(1)Each Department of the School shall have a Head who shall be a Professor and whose duties and functions and terms and conditions of appointment shall be such as may be prescribed:Provided that if there is more than one Professor in any Department, the Head of the Department shall be appointed in the manner prescribed:Provided further that in a Department where there is no Professor, an Associate Professor or an Assistant Professor may be appointed as Head of the Department in the manner prescribed.(2)It shall be open to a Professor or an Associate Professor or an Assistant Professor to decline the offer of appointment as Head of the Department.(3)A person appointed as Head of the Department shall hold office as such for a period of three years and shall be eligible for re-appointment.(4)A Head of the Department may resign his office at any time during his tenure of office.(5)A Head of the Department shall perform such functions as may be prescribed.
