Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2)(o) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(o)the manner in which, and the conditions subject to which, a college may be designated as an autonomous college and the conditions subject to which, such designation may be cancelled and matters incidental to the administration of autonomous colleges including the constitution, or reconstitution, powers and duties of the committee on academic affairs in the college, Boards of Studies and Boards of Examiners;