Section 17 in Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes
17.
(1)The provisional affiliation granted by the University shall be only for the First Year B.D.S. Degree Course of study. Thereupon, the college shall be permitted to admit students in such number in the First Year B.D.S. Degree Course of study as the University decides and shall nominate an expert in Medical Science as its member to represent the interest of the University in the governing body of the Dental College.(2)The Dental College shall furnish a budget for each year of study and a separate development budget which will cover the expenses for the fulfilment of the requirements prescribed for the Second Year B.D.S. Degree course of study.(3)The expert nominated by the University under sub-statute (1) shall hold office for a period of three years. Any change in the governing body of the college shall be reported to the University immediately.(4)Tire governing body of the college shall meet at least once in every three months to consider the budget estimate and such other matters as may arise in its working. It shall meet in May-June each year to consider the annual report, the audited statement of accounts, changes in the staff, subjects or courses in which fresh affiliation or approval is to be sought in the following year. A copy of the notice of meeting shall be sent to the nominee of the University, with a copy to the Registrar at least 15 clear days before the date of the meeting. A copy of the minutes of the meeting shall also be sent to the nominee of the University and the Registrar within 15 days of the meeting.(5)Every college shall have a duly constituted governing body with representatives of the teaching staff, to advise the Principal in the internal affairs of the college. A record of proceedings of the said governing body of the college shall be maintained by the Principal.
