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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(3)In making the ordinances, the Governing Council shall consult, -
(a)the Boards of Studies in matters relating to the appointment and duties of examiners; and
(b)the Standing Academic Board in matters relating to the conduct or standard of examination.