Section 66 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
66. Power to amend Schedule.
- The Government may, by notification, amend the Schedule to include in it any college, institution or centre to, or to exclude therefrom any college, institution or centre from, and on the publication of such notification, such college, institution or centre shall be deemed to be included in, or as the case may be, omitted from the Schedule.
