Section 34 in Tamil Nadu Dr. Ambedkar Law University Statutes
34. It shall be in the power of the syndicate to dispense with the services of the Controller of Examinations at any time on payment to him/her of three months salary and it may at any time discharge him/her from its services without notice or compensation in the event of misconduct on his/her part or of a breach by him/her of any of conditions on which he/she was engaged. In the case of Controller of Examinations appointed on deputation from other services, the Syndicate is competent to revert him/her to his/her original department when it deems fit to do so.
