Section 5(5) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(5)to affiliate colleges to the University as affiliated colleges, within the University area under conditions prescribed and to withdraw such affiliation:[Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission have been complied with;] [Added by section 2(a) of the Dr. M.G.R. Medical University, Chennai (Amendment and Validation) Act, 1989 (Tamil Nadu Act 32 of 1990) which was deemed to have come into force on the 24th September 1987.]
