Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(6) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(6)The Vice-Chancellor shall preside at all meetings of the Standing Academic Board. If the Vice-Chancellor cannot be present at a meeting of the Standing Academic Board due to any reason, the members present may elect a chairman from among themselves.