Section 11(2) in Tamil Nadu Music and Fine Arts University Act, 2013
(2)The Government shall constitute a Search Committee consisting of three persons of whom one shall be nominated by the Chancellor, one by the Syndicate and one by the Government. [The nominee of the Chancellor] [Substituted for 'The nominee of the Government' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall function as the Chairman of the Committee. The Secretary to Government, in-charge of Culture or his nominee not below the rank of the Deputy Secretary to Government shall be the Convener of the Search Committee.
