Section 21(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(3)The ex-officio members of the Governing Council shall be, -(a)the Secretary to Government, in-charge of Health and Family Welfare;(b)the Secretary to Government, in-charge of Finance;(c)the Secretary to Government, in-charge of Education;(d)the Secretary to Government, in-charge of Law;(e)the Director of Medical Education;(f)the Director of Medical Services and Family Welfare; and(g)the Director of Indian Medicine and Homeopathy.Explanation. - In case any ex-officio members of the Governing Council referred to in clause (a), (b), (c) or (d), is unable to attend any meeting of the Governing Council 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 discussion of the committee and shall have the right to vote.
