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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(6)(b) in Madurai-Kamaraj University Act, 1965

(b)[(i) Save as otherwise provided, elected and nominated members of the Syndicate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [This clause was substituted by the Tamil Nadu Universities Laws (Amendment) Act, 1997 (Tamil Nadu Act No.41 of 1998).]
(ii)[ Where a member is elected or nominated to the Syndicate 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 for the purpose of this clause. [This clause was inserted by the Tamil Nadu Universities Laws (Second Amendment) Act, 1991 (Tamil Nadu Act No.9 of 1992).]