Section 1 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
1. [ Short title, extent, application and commencement. [Substituted by section 2 of the Dr. M.G.R. Medical University (Chennai) (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991), which was deemed to have come into force on the 10th December 1990.]
(1)This Act may be called the Tamil Nadu Dr. M.G.R. Medical University [Chennai] Act, 1987.(2)It extends to the whole of the State of Tamil Nadu.(3)It applies to -(a)every college and institution specified in the Schedule;(b)all colleges and institutions deemed to be affiliated to, or approved by, the University under this Act;(c)every other college or institution situated within the University area and which may be affiliated to, or approved by, the University in accordance with the provisions of this Act, statutes and ordinances and regulations made thereunder; and(d)every college and institution situate within the University area, which conducts any course of study or imparts any course of training which may qualify for the award of any degree, diploma or other academic distinctions by the University in any system of medicine.(4)This section and sections 2, 3, 4,5, 6, 7, 8, 9,10,11,12,13,14,15,16, 31,34,46,47,48,49,57,60,61,65,66,67 and 68 shall come into force at once and the rest of this Act shall come into force on such date as the Government may, by notification, appoint.]Notes. - Sections 1 to 16, 31,3446, 4748, 4957,60, 61, 65,66, 67 and 68 came into force on the 24th day of September 1987 and sections 35 and 36 shall be deemed to have come into force on the 1st day of March 1988. Other provisions of the Act came into force on the 23rd day of August 1988.
