Section 48 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
48. Appointment of the first Registrar.
- Notwithstanding anything contained in sub-section (1) of section 13, within [one year] [Substituted for the words 'three months' by section 2 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 1988 (President's Act 3 of 1988).] from the date of the publication of this Act in the Tamil Nadu Government Gazette, the first Registrar shall be appointed by the Government on a salary to be fixed by them, for a period not exceeding three years and on such other conditions as they may deem fit.
