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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2) in Manonmaniam Sundaranar University Act, 1990

(2)When the office of the Dean is vacant or when the Dean is by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of his office shall be performed by such person as the Vice-Chancellor may appoint for the purpose.