Section 21 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
21. The Governing Council.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 47, constitute the Governing Council.(2)The Governing Council shall, in addition to the Vice-Chancellor, consist of the ex-officio and other members,(3)The ex-officio members of the Governing Council shall be, -(a)the Secretary to Government, in-charge of Health and Family Welfare;(b)the Secretary to Government, in-charge of Finance;(c)the Secretary to Government, in-charge of Education;(d)the Secretary to Government, in-charge of Law;(e)the Director of Medical Education;(f)the Director of Medical Services and Family Welfare; and(g)the Director of Indian Medicine and Homeopathy.Explanation. - In case any ex-officio members of the Governing Council referred to in clause (a), (b), (c) or (d), is unable to attend any meeting of the Governing Council for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend such meeting. The officer so deputed shall have the right to take part in the discussion of the committee and shall have the right to vote.(4)The other members of the Governing Council shall be, -(a)two members elected by the Senate from among its members;(b)two members elected by the Dean or Principals of affiliated colleges providing courses of study and training in medical science from among themselves;(c)one member elected by the University Professors from among themselves; and(d)one expert in Medical Education, nominated by the Chancellor on the recommendation of the Vice-Chancellor.
