Alagappa University (Amendment) Act, 1987*
| [Tamil Nadu Act No. 21 of 1987] | [10th June, 1987] |
An Act to amend the Alagappa University Act, 1985
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Alagappa University (Amendment) Act, 1987.
2. Substitution of section 5, Tamil Nadu Act 23 of 1985.- For section 5 of the Alagappa University Act, 1985 (Tamil Nadu Act 23 of 1985; (hereinafter referred to as the principal Act), the following sections shall be substituted, namely:-
"5. Objects of the University.-The University shall have the following objects, namely:-
(1) to provide for instruction and training in such branches of learning as may determine; and
(2) to provide for research and for the advancement and dissemination of knowledge.
5-A. Powers of the University.-The University shall have the following powers, namely:-
(1) to institute degrees, titles, diplomas and other academic distinctions;
(2) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who-
(a) shall have pursued an approved course of study in a University, college or laboratory unless exempted therefrom in the manner prescribed by the statutes and shall have passed the proscribed examinations of the University; or
(b) shall have carried on research under conditions prescribed;
(3) to confer honorary degrees or other academic distinctions under conditions prescribed;
(4) to institute, maintain and manage institutes of research, University colleges and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;
(5) to institute lecturerships, readerships, professorships and any other teaching or research posts required by the University and to appoint persons to such lectureships, readerships, professorships and other teaching or research posts;
(6) to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;
(7) to establish, maintain and manage hostels, to recognise hostels not maintained by the University and to withdraw recognition therefrom;
(8) to supervise and control hostels and to regulate and enforce discipline among the students of the university and to make arrangements for promoting their health and general welfare;
(9) to hold and manage endowments and other properties and funds of the University;
(10) to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;
(11) to fix fees and to demand and receive such fees as may be prescribed;
(12) to make grants from the funds of the University the maintenance of a National Cadet Corps;
(13) to institute and mamtain a University Extension, Board;
(14) to institute and provide funds for the maintenance of-
(a) a publication bureau;
(b) an employment bureau;
(c) students' unions;
(d) University athletic clubs; and
(e) other similar associations;
(15) to co-operate with any other University, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University far such purposes as may be agreed upon, on such terms and conditions, as may, from time to time, be prescribed; and
(16) generally to do all such other acts and things as may be necessary or ??? to further the objects of the University.".
3. Amendment of section 7, Tamil Nadu Act 23 of 1985.- In section 7 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) In case of dispute or doubt as to whether a person is disqualified under sub-section (1), the Syndicate shall refer such case to the Chancellor, whose decision shall be final.".
4. Amendment of section 11, Tamil Nadu Act 23 of 1985.- In section 11 of the principal Act in sub-section (3), after the word "reconsideration", the words "for the reason that such decision or order is not in conformity with the provisions of this Act or the statutes" shall be inserted.
5. Amendment of section 12; Tamil Nadu Act 23 of 1985.- In section 12 of the principal Act.-
(i) sub-section (2) shall be omitted;
(ii) in sub-section (3), the word "other", in two places where it occurs, shall be omitted.
6. Amendment of section 13, Tamil Nadu Act 23 of 1985.- In section 13, of the principal Act,-
(i) for sub-section (b), the following sub-section shall be substituted, namely:-
"(2) For the purpose of sub-section: (1), the Committee, shall consist of five persons of whom one shall be nominated by the Chancellor, one shall be nominated by the Government, one shall be nominated by the Senate and two shall be nominated by the Syndicate:
Provided that,-
(a) the person so nominated shall not be a member of any of the authorities of the University;
(b) the persons nominated by the Chancellor shall convene the meetings of the Committee";
(ii) in sub-section (4), for the expression "till the Syndicate make the requisite arrangement" the expression "till the Syndicate, with the approval of the Chancellor, makes the requisite arrangements" shall be substituted.
7. Amendment of section 25, Tamil Nadu Act 23 of 1985.- In section 25 of the principal Act, in clause (b), under the heading "Class III-Other Members", to item (1), the following proviso shall be added, namely:-
"Provided that the member so elected shall not be an employee of the University or any institution or centre recognised by the University.".
8. Amendment of section 26, Tamil Nadu Act 23 of 1985.- In section 26 of the principal Act, in sub-section (a), in clause (6) for the words "teaching posts", the words "teaching or research posts" shall be substituted.
9. Amendment of section 28, Tamil Nadu Act 23 of 1985.- In section 28 of the principal Act, for the word "Government" the words "Chancellor and to the Government" shall be substituted.
10. Amendment of section 29, Tamil Nadu Act 23 of 1985.- In section 29 of the principal Act, in sub-section (3), for the word "Government", the words "Chancellor and to the Government" shall be substituted.