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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(2)The Planning Board shall consist of the following members, namely: -
(a)The Vice-Chancellor, who shall be the Chairman of the Planning Board; and
(b)Not more than eight persons of high academic standing nominated by the Governing Council.