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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3)(b) in Tamil Nadu Agricultural University Act, 1971

(b)the Vice-Chancellor may be removed from his office by the Chancellor upon a resolution of the Board passed by a majority of the total members of that Board and by a majority of not less than two-thirds of the members of that Board present and voting.