Section 59 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
59. Payment of certain amount by the University of Chennai.
(1)The University of Chennai shall, out of its funds as on the notified date, pay to [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.], such, amount as the Government may, in consultation with the University of Chennai, specify.(2)The amount payable under sub-section (1) shall be in addition to the amounts payable by the University of Chennai to [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.], under section 57.
