Section 60(4) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(4)Where the Governing Council does not take action to the satisfaction of the Government within a reasonable time, the Government may, after considering any explanation furnished or representation made by the Governing Council, issue such directions as they may think fit and the Governing Council shall not comply with such directions. In the event of the Governing Council complying with such directions within such time as may be fixed in that behalf by the Government, the Government shall have power to appoint any person or body to comply with Such directions and make such orders as may be necessary for the expenses thereof.
