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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(5) in Manonmaniam Sundaranar University Act, 1990

(5)Notwithstanding anything contained in this Act and the statutes and until such time an authority is duty constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act and the statutes.