Section 28(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)If, for any reasons, the member referred to in clause (b) or clause (c) of sub-section (1), is unable to attend any meeting of the Finance Committee, he may depute any officer of his Department concerned not lower in rank than that of Deputy Secretary to Government to attend such meeting. The officer so deputed shall have the right to take part in the discussions of the Finance Committee and shall have the right to vote.
