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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4)(b) in Tamil Nadu Music and Fine Arts University Act, 2013

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person may prefer an appeal to the Syndicate within thirty days from the date on which the order is communicated to him and the Vice-Chancellor shall give effect to the order passed by the Syndicate on such appeal.