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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(a) in Tamil Nadu Music and Fine Arts University Act, 2013

(a)[ The holder of the post of Registrar shall be a person not lower in rank than that of a Professor of the University. If no Professor of the University is available, then, an Associate Professor of the University or college or an officer of the Government not lower in rank than that of the Deputy Secretary to Government may be appointed as Registrar;] [Substituted by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.]