Section 52 in Tamil Nadu Music and Fine Arts University Act, 2013
52. Appointment of first Vice-Chancellor.
- Notwithstanding anything contained in section 11, within three months from the appointed date, the first Vice-Chancellor shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit:Provided that a person appointed as first Vice-Chancellor shall retire from office, if during the term of his office, he completes the age of seventy years.
