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 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(a) in Tamil Nadu National Law School Act, 2012

(a)The holder of the post of Registrar shall be an academician in the field of law not lower in rank than that of the Principal of Government Law College or the Professor of a University who has put in a service in such capacity for a period of not less than three years or an officer of the Government not lower in rank than that of the Deputy Secretary to Government, Law Department.