Section 31 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
31. The Planning Board.
(1)There shall be constituted a Planning Board which shall advise generally on the planning and development of the University and review, from time to time, the standards of education and research in the University.(2)The Planning Board shall consist of the following members, namely: -(a)The Vice-Chancellor, who shall be the Chairman of the Planning Board; and(b)Not more than eight persons of high academic standing nominated by the Governing Council.(3)The Planning Board shall, in addition to all other powers vested in it by this Act, have the right to advise the Governing Council and the Standing Academic Board on any academic matter.(4)The term of office of the nominated members of the Planning Board shall be three years and they are eligible for re-nomination after the expiry of their term of office.
