Anna University (Amendment) Act, 2006*
| [Tamil Nadu Act No. 40 of 2006] | [20th December, 2006] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th December, 2006 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, 2006.
(2) It shall come into force on such date as the State Government may by notification, appoint.
2. Amendment of section 1.- In Section 1 of the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "Anna University Act", the expression "Anna University, Chennai Act" shall be substituted.
3. Amendment of section 2.- In Section 2 of the principal Act, for clause (m), the following clause shall be substituted, namely:-
"(m) ‘University area’ means the area comprising the districts of Chennai, Kancheepuram, Thiruvallur, Vellore, Thiruvannamalai and Villupuram in the State of Tamil Nadu."
4. Insertion of new Chapter VIII-B.- After Chapter VIII-A of the principal Act, the following Chapter shall be inserted, namely:-
"CHAPTER VIII-B
Transfer of Constituent Colleges, Employees and Funds
38-G. Transfer of Constituent Colleges from the University.-
(1) Notwithstanding anything contained in this Act, or the statutes, regulations, and orders made thereunder, on and from the notified date, the Colleges specified in Schedule 1-B shall cease to be constituent colleges of Anna University, Chennai.
(2) On and from the notified date, the control and management of the colleges specified in Schedule 1-B and all properties, assets and liabilities in relation thereto shall stand transferred to, and vest in, the Government.
Explanation-For the purposes of this Section and Sections 38-H and 38-I, "notified date" means the date of commencement of the Anna University (Amendment) Act, 2006.
38-H. Transfer of certain employees- (1) Every person, who has become an employee of the University under sub-section (1) of section 38-C and is serving in the colleges specified in Schedule 1-B immediately before the notified date shall, as from the said date, become an employee of the Government and shall cease to be an employee of the Anna University, Chennai.
(2) The liability to pay pension and gratuity to the persons referred to in sub-section (1) shall be the liability of the Government.
38-I. Transfer of accumulation in provident fund and other like funds-
(1) The sums at the credit of the provident fund accounts of the person referred to in sub-section (1) of Section 38-H as on the notified date shall be transferred to the Government and the liability in respect of the said provident fund accounts shall be the liability of the Government.
(2) There shall be paid to the Government out of the accumulations in the superannuation fund and other like funds, if any, of the Anna University, Chennai, such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in sub-section (1) of Section 38-H 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."
5. Amendment of section 43.- In section 43 of the principal Act, for the expression "Schedule I, I-A and I-B" occurring in two places, the expression "Schedules I and I-A" shall be substituted.
6. Substitution of the expression "Anna University, Chennai" for the expression "Anna University".- Throughout the principal Act, except in sub-section (1), of section 1, for the expression "Anna University" wherever it occurs, the expression "Anna University, Chennai" shall be substituted.
7. Construction of references to "Anna University" and "Anna University Act".- References to "Anna University" and "Anna University Act" in any Act or in any rule, notification, proceeding, order, regulation, bylaw or other instrument made or issued under such Act or statues, ordinances and regulations made or continued in force under the principal Act shall be construed as references to "Anna University, Chennai" and "Anna University, Chennai Act" respectively.