Section 18(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(3)The other members of the Senate shall be, -(a)one Professor elected by the teachers of each affiliated medical college from among themselves;(b)one Professor elected by teachers of all affiliated Dental Colleges from among themselves;(c)one Professor elected by teachers of all affiliated colleges of Nursing from among themselves;(d)one Professor elected by teachers of all affiliated colleges of Pharmacy from among themselves;(e)two members elected by the members of the Tamil Nadu Legislative Assembly from among themselves;(f)one member nominated by the President of the Indian Council of Medical Research;(g)one member nominated by the Director-General of Indian Council of Medical Research;(h)one member each nominated by the Chancellor representing,-(i)Chambers of Commerce;(ii)Industries including engineering and technology;(iii)Other Sciences; and(iv)Law; and(i)one member each to be nominated by the Pro-Chancellor to secure the representation of, -(A)the Scheduled Castes and the Scheduled Tribes; and(B)Sports.
