Section 5(7) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(7)to approve institutions providing training for admission to the examinations for degrees, diplomas and other academic distinctions of the University under conditions prescribed and to withdraw such approval:[Provided that no institution shall be approved by the University unless the permission of the Government to establish such institution has been obtained and the terms and conditions, if any, of such permission have been complied with;] [Added by section 2(b) of the Dr. M.G.R. Medical University, Chennai (Amendment and Validation) Act, 1989 (Tamil Nadu Act 32 of 1990) which was deemed to have come into force on the 24th September 1987.]
