Section 29(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(3)Subject to the provisions of this Act, the statutes, the ordinances, the Standing Academic Board shall have the following powers, namely:-(a)to make regulations and amend or repeal the same;(b)to advise the Governing Council on the promotion of research in the University; and(c)to suggest measures for revisions and innovations in academic and research programmes.
