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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(f) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(f)bring to the notice of the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action, to be taken against persons at fault; and