Tamil nadu act 021 of 1986 : Anna University (Amendment) Act, 1986

Section 1. Short title

1. Short title.- This Act may be called the Anna University (Amendment) Act, 1986.

Section 2. Amendment of section 12, Tamil Nadu Act 30 of 1978

2. Amendment of section 12, Tamil Nadu Act 30 of 1978.- In section 12 of the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) (hereinafter referred to as the principal Act), for sub-section (7), the following sub-section shall be substituted, namely:-

"(7) The Vice-Chancellor shall give effect to the decisions of the Syndicate."

Section 3. Amendment of section 17, Tamil Nadu Act 30 of 1978

3. Amendment of section 17, Tamil Nadu Act 30 of 1978.- In section 17 of the principal Act,-

(a) for sub-section (2) the following sub-section shall be substituted, namely:-

"(2) The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-

Class I-Life member.

Thiru C.R. Ramaswamy (Son of Thiru C. Rajam, Founder of the Madras Institute of Technology, Chromepet, Madras).

Class II-Ex-Officio Members.

(1) The Secretary to Government, in-charge of Education;

(2) The Secretary to Government, in-charge of Health and Family Welfare; and

(3) The Director of Technical Education.

Class III-Other Members.

(1) Two persons from among the Deans and Directors of the University nominated by rotation by the Chancellor;

(2) One person from among the Heads of Departments and Professors of the University nominated by rotation, by the Chancellor on the recommendation of the Vice-Chancellor;

(3) One Reader and one Lecturer from among the readers and Lecturers, respectively, of the University nominated by the Vice-Chancellor according to Faculty Seniority by rotation on Faculty basis;

(4) Four persons representing public and private sector industries and research institutions having special knowledge and practical experience in industry and commerce, nominated by the Chancellor;

(5) One member elected by the Academic Council from among its members;

(6) One member elected by the members of the Legislative Assembly of the State from among themselves; and

(7) One member elected by the members of the Legislative Council of the State from among themselves."

(b) after sub-section (3), the following sub-section shall be-inserted, namely:-

"(3-A)(i) In case the Secretary to Government, in-charge of, Education, or the Secretary to Government, in-charge of Health and Family Welfare, is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend the meetings;

(ii) In case the Director of Technical Education is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of the department not lower in rank than that of Deputy Director to attend the meetings."

(c) in sub-section (4),-

(i) for the words "ex-officio members", the words "life, member and the ex-officio members" shall be substituted;

(ii) in the second proviso, after the word "held" the words "for not less than one year" shall be inserted.

Section 4. Amendment of section 17-A, Tamil Nadu Act 30 of 1978

4. Amendment of section 17-A, Tamil Nadu Act 30 of 1978.- In section 17-A of the principal Act,-

(a) in sub-section (1),-

(i) for the portion commencing with the words "Notwithstanding anything contained" and ending with the words "shall be eligible for election or nomination to any of the said two authorities" the following shall be substituted, namely:-

"Notwithstanding anything contained in section 17 or 18 or statute 9 of Schedule II, no person who has held office as a member for a total period of six years,-

(a) in any one or both of the following, authorities of the. University, namely:-

(i) the Syndicate; and/

(ii) the Academic Council, or

(b) in any one or more of the following three authorities of any other University in the State of Tamil Nadu established by, or, under any law in force, namely:-

(i) the Senate;

(ii) the Syndicate; and

(iii) the Standing Committee on Academic Affairs; or

(c) in any one or more of the authorities specified in clauses (a) and (b),

shall be eligible for election or nomination to any of the said two authorities of the University."

(ii) in Explanation II, the words "of the University" shall be added at the end;

(iii) in the first proviso, for the words "held office in any one of the said two authorities", the words "held office for a period not less than one year in any one of the said two authorities" shall be substituted;

(b) in sub-section (2), for clause (i), the Following clause shall be substituted, namely:-

"(i) the life member and ex-officio members referred to in sub-section (2) of section 17; and".

Section 5. Amendment of section 29, Tamil Nadu Act 30 of 1978

5. Amendment of section 29, Tamil Nadu Act 30 of 1978.- In section 29 of the principal Act ??? douse shall be inserted, namely:-

"(xi-a) the powers to be exercised and the duties to be performed by the teachers and other persons employed in the University;".

Section 6. Amendment of Schedule 11, Tamil Nadu Act 30 of 1978

6. Amendment of Schedule 11, Tamil Nadu Act 30 of 1978.- In Schedule II to the principal Act,-

(1) in statute 3, in clause (2), for the word "ordinances", the word "regulations" shall be substituted;

(2) in statute 9,-

(a) in clause (1),:-

(i) under the heading Ex-officio Members for items (d) to (h), the following items shall be substituted, namely:-

"(d) The Librarian of the University;

(e) All Heads of Departments and Heads of Centres of the University;

(ii) under the beading "Other Members",-

(A) before item (i), the following items shall be inserted, namely:-

"(f) Fifteen Professors of the University nominated by the Chancellor on the recommendations of the Vice-Chancellor;

(g) Seven Teachers other than Professors, Deans and Directors nominated by the Chancellor on the recommendations of the Vice-Chancellor;

(h) Three educationists having proficiency in matters relating to education, research and educational administration general and technical, nominated by the Chancellor;

(hh) One officer dealing with the subject of Higher Secondary Education in the Education Department to be nominated by the Government;"

(B) item (ss) shall be omitted;

(C) in item (t) the expression "and item (ss)" shall be omitted;

(b) in clause (3), in the proviso, after the word "held", the words "for not less than one year" shall be inserted.

Section 7. Cessation of office of disqualified persons, etc.

7. Cessation of office of disqualified persons, etc.- Any person elected or nominated to the Syndicate or the Academic Council, as the case may be, of the Anna University,-

(i) who has been classified as ex-officio member under the principal Act, as it stood prior to the date of the publication of this Act in the Tamil Nadu Government Gazette, but has become a member other than an ex-officio member, under the principal Act, as amended by this Act, and v/hose term of office of three years has expired; or

(ii) who has become disqualified, under the provisions of the principal Act, as amended by this Act,

shall cease to be such member of the Syndicate or the Academic Council, as the case may be, of the Anna University, with effect on and from the date of publication of this Act in the Tamil Nadu Government Gazette.

Section 8. Removal of doubts

8. Removal of doubts.- For the removal of doubts, it is hereby declared that members of the Syndicate or of the Academic Council, as the case may be, of the Anna University, except those who shall cease to be such members of the Syndicate or the Acadmic Council, as the case may be, of the Anna University under section 7, elected or nominated as such members before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall continue to be such members till the term of office expires.