Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2)(b) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(b)Where a member is elected or nominated to the Academic Senate to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years: