Section 43 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
43. Ordinances.
(1)The Governing Council may, from time to time, make ordinances and amend or repeal the same.(2)Subject to the provisions of this Act and the statutes, the ordinances may provide for, -(a)the admission of the students to the University and to its affiliated colleges and the levy of fees for admission to the University colleges and University laboratories;(b)the course of study leading to all degrees, diplomas and other academic distinctions of the University;(c)the conditions under which the students shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;(d)the conduct of examinations of the University and the conditions subject to which student shall be admitted to such examinations;(e)the manner in which exemption relating to the admission of students to examination may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)the fees to be charged for courses of study, research, experiment and practical training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University; and(i)any other matter expressly required or allowed by this Act or the statutes.(3)In making the ordinances, the Governing Council shall consult, -(a)the Boards of Studies in matters relating to the appointment and duties of examiners; and(b)the Standing Academic Board in matters relating to the conduct or standard of examination.(4)All ordinances made by the Governing Council shall have effect from date as the Governing Council may specify and every ordinance so made shall be submitted, as soon as may be, to the Chancellor and the Senate for information.
