Section 12(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the statutes, ordinances and regulations [except section 35-A] [Inserted by Tamil Nadu Act 20 of 1993.] are observed and carried out and he may exercise all powers necessary for this purpose.
