Section 22 in Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes
22.
On the remittance of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit made by the applicant college, and on receipt of the intimation from the applicant college that all the staff members appointed in pursuance of the above statutes are in a position to start the teaching course, the University shall, after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) from the Trust/Society towards the affiliation fee for the Second Year B.D.S. Degree course of study, grant provisional affiliation for the Second Year Degree Course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefor to the management of the college. The interest accrued on the fixed deposit, shall be spent on the maintenance of the Dental College.
