Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(vi) in General Statutes of the Dr. M.G.R. Medical University

(vi)Amendments to motions brought forward by the Governing Council or the Vice-Chancellor at special meetings on less than fifteen clear days' notice or at ordinary meetings on less than twenty-one clear days' notice, and to resolutions moved by members under Statute 15 of this Chapter.