Section 37 in Dr. M.G.R. Medical University (Affiliation of Medical Colleges) Statutes
37.
After a detailed examination of the final report of the inspection commission, if the University is fully satisfied as to the fulfillment of the conditions for the affiliation of the Compulsory Rotatory Resident Internship Training course of study and on receipt of the intimation from the applicant college that all the staff members appointed in pursuance of the above statutes are in a position to start from the Compulsory Rotatory Resident Internship training, the University shall, after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) from the college towards the affiliation fee for the Compulsory Rotatory Resident Internship Training, grant provisional affiliation for the Compulsory Rotatory Resident Internship Training. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving 3 months notice stating the reasons therefor to the management of the college. The medical college seeking affiliation shall follow the course contents and regulations of the Medical Council of India. The college shall also follow the modifications in the course contents suggested by the Boards of Studies and Standing Academic Board of the University, from time to time.
