Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(18) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(18)to prescribe, in consultation with the Standing Academic Board, the manner in which and the conditions subject to which, a college or institution may be designated as an autonomous college or institution and to cancel such designation;