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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(5) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(5)Notwithstanding anything contained in this Act and the statutes and until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise, perform and discharge any of the powers, functions and duties of such authority under this Act and the statutes.