Section 49 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
49. Transitory power of the Vice-Chancellor.
(1)It shall be the duty of the Vice-Chancellor to make arrangements for constituting the Senate, the Governing Counsel and the Standing Academic Board and such other authorities of the University within 2 years from the notified date.(2)The first Vice-Chancellor shall, in consultation with the Government, make such rules as may be necessary for the functioning of the University.(3)The authorities constituted under sub-section (1) shall perform their functions with effect from such date as the Government may, by notification, specify in this behalf.(4)It shall be the duty of the first Vice-Chancellor to draft such statutes, ordinances and regulations as may be necessary and submit them to the respective authorities competent to deal with them for their disposal. Such statutes, ordinances, and regulations when framed shall be published in the Tamil Nadu Government Gazette.(5)Notwithstanding anything contained in this Act and the statutes and until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise, perform and discharge any of the powers, functions and duties of such authority under this Act and the statutes.
