Section 30 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
30. Faculties.
- [(1) The University shall Consist of the following Faculties, namely: -(a)Faculty of Basic Medical Sciences;(b)Faculty of Medicine and Medical Specialities;(c)Faculty of Surgery and Surgical Specialities;(d)Faculty of Paediatrics and Paediatric Specialities;(e)Faculty of Obstetrics and Gynaecology and related Specialities;(f)Faculty of Community Health, Social Sciences and History of Medicine;(g)Faculty of Dentistry;(h)Faculty of Pharmacy;(i)Faculty of Nursing; and(j)such other Faculty as may be prescribed by the statutes.](2)The constitution and functions of the Faculties shall, in all other respects, be such as may be prescribed by the regulations.(3)Notwithstanding anything contained in sub-section (2), the Standing Academic Board may, on the recommendation of the Governing Council, appoint any teacher of the University as a member of a Faculty.
