Section 12(5) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(5)When action taken by the Vice-Chancellor under sub-section (4) affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Governing Council within thirty days from the date on which he has notice of such action. The Vice-Chancellor shall give effect to the order passed by the Governing Council on such appeal.
