Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1993*
| [Tamil Nadu Act No. 13 of 1993] | [7th May, 1993] |
An Act further to amend the Tamil Nadu Dr. M.G.R. Medical University, Madras, Act, 1987
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the, Republic of India as follows:-
* Received the assent of the Governor on the 7th May, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1993.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 30.- In section 30 of the Tamil Nadu Dr. M.G.R. Medical University, Madras, Act, 1987 (Tamil Nadu Act 37 of 1987.), for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) The University shall consist of the following Faculties, namely:-
(a) Faculty of Basic Medical Sciences;
(b) Faculty of Medicine and Medical Specialities;
(c) Faculty of Surgery and Surgical Specialities;
(d) Faculty of Paediatrics and Paediatric Specialities;
(e) Faculty of Obstetrics and Gynaecology and related Specialities;
(f) Faculty of Community Health, and Social Sciences and History of Medicine;
(g) Faculty of Dentistry;
(h) Faculty of Pharmacy;
(i) Faculty of Nursing; and
(j) such other Faculty as may be prescribed by the statutes".