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[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(6)(b) in Tamil Nadu National Law School Act, 2012

(b)If the temporary vacancy is for a period less than a year, appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor: