Section 20 in Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes
20.
(1)The member nominated by the University under statute 19 shall hold office for a period of three years. Any change in the Governing Body of the college shall be reported to the University immediately.(2)The Governing Body of the College shall meet at least once in every three months to consider the budget estimates and such other matters as may arise in its working. It shall meet in May-June each year to consider the Annual Report, the audited statement of accounts, changes in the staff, subjects or courses in which fresh affiliation or approval is to be sought in the following year. A copy of the notice of meeting shall be sent to the nominee of the University, with copy to the Registrar, at least 15 clear days before the date of the meeting. A copy of the minutes of the meeting shall also be sent to the nominee of the University and the Registrar within 15 days of the meeting.(3)Every college shall have a duly constituted Government Body with representatives of the teaching staff, to advise the Principal in the internal affairs of the College. A record of proceedings of the said governing body of the College shall be maintained by the Principal.
