Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(1) in Tamil Nadu National Law School Act, 2012

(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the General Council, the Executive Council, the Academic Council, the Finance Committee and such other authorities of the School within six months from the date of his appointment or such longer period not exceeding one year as the Government may, by notification specify.