Anna University (Amendment) Act, 2002*
| [Tamil Nadu Act No. 26 of 2002] | [26th May, 2002] |
An Act further to amend the Anna University Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th May, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Anna University (Amendment) Act, 2002.
(2) it shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 5.- In the Anna University Act, 1978 (hereinafter referred to as the principal Act), in section 5, in clause (ag), the expression "and administratively" shall be omitted.
3. Amendment of section 31.- In section 31 of the principal Act, in sub-section (1), for clause (i), the following clause shall be substituted, namely:-
"(i) The admission of the students to the University and its constituent colleges and monitoring of admission of the students in the affiliated colleges;".
4. Insertion of new section 38-F.- After section 38-E of the principal Act, the following section shall be inserted, namely:-
"38-F. Transfer of certain University employees to Government.-(1) Notwithstanding anything contained in sections 38-C, 38-D and 38-E, the Government may after consulting the Vice-Chancellor of the Anna University, direct, by general or special order, that such of the persons who have become employees of the University under sub-section (1) of section 38-C, other than teachers, as are specified in such order shall stand allotted to the Directorate of Technical Education, with effect on and from such date as may be specified in such order, at such remuneration and upon such rights and privileges as to pension, gratuity and other matters, as if they had not become employees of the University:
Provided that no such order shall be issued without the consent of such employees.
(2) The sums at the credit of the provident fund accounts of the employees specified in the order under sub-section (1) as on the date specified in that order shall be transferred to the Government and the liability in respect of the said provident fund accounts shall be the liability of the Government.
(3) All amounts as have been credited to the superannuation fund or other like funds, if any on behalf of the employees specified in the order under sub-section (1) shall be paid to the superannuation fund or other like funds, if any, of the Government. The amount so paid shall form part of the superannuation fund or other like funds, if any, established by the Government for the benefit of its employees."