Section 50 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
50.
Where any vacancy among the elected members of any authority filling up of regular vacancies or other body of the University arises by efflux of time, such vacancy shall be filled by way of election which may be fixed by the Vice-Chancellor:Provided that such election shall not be held earlier than two months from the date of which the vacancy arises.
