Section 18(2) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
(2)It shall be competent for the Vice-Chancellor to sanction leave either by himself or by such other officers of the University as may be authorized by the Vice-Chancellor in this behalf from time to time;Provided that in respect of study leave and leave out of India, the competent authority to sanction leave shall be the Governing Council.
