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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Madurai-Kamaraj University Act, 1965

(2)The Vice-Chancellor shall, with the assistance of an advisory committee nominated by the Chancellor, draw up any rules that may be necessary for regulating the method of election to those authorities subject to the provisions of this Act and the approval of the Chancellor.