Section 35A in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
35A. [ Selection and admission of candidates to Government colleges or institutions. [Inserted by section 3 of the Tamil Nadu Dr. M.G.R. Medical University, Madras (Second Amendment) Act, 1992 (Tamil Nadu Act 20 of 1992).]
- Notwithstanding anything contained in section 35 or in any other provisions of this Act, -(a)the Government shall be the competent authority to select and admit candidates to a course of study or training in the Government colleges and institutions and to a course of study or training in private colleges and institutions to which this Act applies, in respect of seats under Government quota; and(b)the Government may specify, by general or special order, the policy, guidelines, method and procedure for selection of candidates for admission to a course of study or training in Government colleges and institutions and to a course of study or training in private colleges and institutions to which this Act applies, in respect of seats under Government quota.Explanation. - In this section the expression "seats under Government quota" means the seats reserved in a course of study or training in private colleges or private institutions to which this Act applies, to be filled in by the Government from among the approved list of candidates selected for admission.] [Substituted by section 2 of the Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1993 (Tamil Nadu Act 13 of 1993).]
