Section 53(1)(a) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

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State of Tamilnadu - Subsection

Section 53(1)(a) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(a)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Governing Council and by a majority of not less than two-thirds of the members of the Governing Council present and voting at the meeting, if such person has been convicted by a criminal Court for an offence which in the opinion of the' Governing Council involves moral turpitude or if he has been guilty of gross misconduct; and

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State of Tamilnadu - Subsection

Section 53(1)(a) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987