Section 18(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)The ex-officio members of the Senate shall be, -(a)the Chancellor;(b)the Pro-Chancellor;(c)the Vice-Chancellor;(d)the Director of Medical Education;(e)the Director of Medical Services and Family Welfare;(f)the Director of Public Health and Preventive Medicine;(g)the Director of Indian Medicine and Homeopathy;(h)Heads of University Departments of Study and Research;(i)Heads of Principals of all Medical Colleges;(j)Deans or Principals of Colleges of Indian System of Medicine and Homeopathy;(k)Principals of Post-Graduate Dental Colleges;(l)Principals of Post-Graduate Colleges of Nursing;(m)Deans or Principals of Post-Graduate Colleges of Pharmacy;(n)the President of the Tamil Nadu State Medical Council;(o)the President of the Tamil Nadu Homeopathy Council;(p)the President of the Tamil Nadu Board of Indian Medicine;(q)members of the Governing Council who are not otherwise members of the Senate; and(r)the Librarian of the University Library.Explanation. - In case the Secretary to Government, in-charge of Health and Family Welfare, or the Secretary to Government, in-charge of Finance, or the Secretary to Government, in-charge of Education, or the Secretary to Government, in-charge of Law, who is a member of the Senate by virtue of clause (q), is unable to attend any meeting of the Senate for any reason, he may depute any officer of his department, 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 meeting and shall have the right to vote.
