Section 11(9) in Tamil Nadu Music and Fine Arts University Act, 2013
(9)For the purpose of holding an inquiry under sub-section (8), the Government shall appoint a person who is or has been a Judge of the High Court or who is or has been an Officer of the Government not below the rank of Chief Secretary to Government. The inquiry authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the Government on the action to be taken including penalty, if any, to be imposed, and the Government shall on consideration of the representation, advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be, in any case, within three months.
