Section 29 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
29. The Standing Academic Board.
(1)There shall be a Standing Academic Board of the University which shall, subject to the provisions of this Act, the statutes and the ordinances, co-ordinate and exercise general supervision over the academic affairs of the University.(2)The Standing Academic Board shall consist of the following ex-officio members, namely: -(a)the Vice-Chancellor;(b)the Director of Medical Education;(c)the Director of Medical Services and Family Welfare;(d)the Director of Public Health and Preventive Medicine;(e)the Director of Indian Medicine and Homeopathy;(f)the Presidents of the Faculties of the University; and(g)the Chairman of the Boards of Studies of the University.(3)Subject to the provisions of this Act, the statutes, the ordinances, the Standing Academic Board shall have the following powers, namely:-(a)to make regulations and amend or repeal the same;(b)to advise the Governing Council on the promotion of research in the University; and(c)to suggest measures for revisions and innovations in academic and research programmes.(4)The Standing Academic Board shall ordinarily meet twice in a year. The Board may, however, meet on other occasions as may be decided by the Governing Council.(5)One-third of the total strength of the members of the Standing Academic Board shall be the quorum required for a meeting of the Standing Academic Board.(6)The Vice-Chancellor shall preside at all meetings of the Standing Academic Board. If the Vice-Chancellor cannot be present at a meeting of the Standing Academic Board due to any reason, the members present may elect a chairman from among themselves.
