Section 23 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
23. Meeting of Governing Council.
(1)The Governing Council shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure at its meetings including the quorum at meetings, as may be prescribed by the statutes.(2)The Vice-Chancellor or, in his absence, any member chosen by the member present, shall preside at a meeting of the Governing Council.(3)All questions at any meeting of the Governing Council shall be decided by a majority of the votes of the members present and voting and, in the case of equality of votes, the Vice-Chancellor or the member presiding, as the case may be, shall have and exercise a second or casting vote.(4)(a)The Governing Council may, for the purpose of consultation, invite any person, having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak in, and otherwise take part in, the proceedings of such meeting, but shall not be entitled to vote.(b)The person so invited shall be entitled to such daily and travelling allowances as are admissible to a member of the Governing Council.
