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State of Tamilnadu - Section

Section 23 in Tamil Nadu Dr. M.G.R. Medical University, (Affiliation of Nursing Colleges) Statutes

23.

On the remittance of the security deposit specified in statute 22, made by the applicant, and on receipt of the intimation from the applicant 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) or such amount as may be prescribed by the Governing Council from time to time, from the applicant, by means of a Demand Draft drawn in favour of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai towards the provisional affiliation fee for the Second Year B.Sc. (Nursing) Degree Course of study, grant provisional affiliation for the Second Year B.Sc. (Nursing) 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 therefore to the applicant.