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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(2)The Governing Council may also by an order in writing made in this behalf remove any person from the membership of any authority of the University, if he becomes of unsound mind, or deaf-mute has applied to be adjudicated or has been adjudicated as an insolvent.