Chennai University (Amendment) Act, 2002*
| [Tamil Nadu Act No. 24 of 2003] | [5th June, 2003] |
An Act further to amend the Chennai University Act, 1923
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 2th June, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 16, dated June 5, 2003.
1. Short title and commencement.- (1) This Act may be called the Chennai University (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 16th day of October, 2002.
2. Amendment of Chapter IX-A.- In Chapter IX-A of the Chennai University Act, 1923 (Tamil Nadu Act ??? of 1923) (hereinafter referred to as the principal Act), in the heading, the expression "Employees and Funds" shall be omitted.
3. Amendment of section 45-A.- In section 45-A of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) On and from the notified date, the control and management of the constituent colleges shall stand transferred to the University. The State Government may, at any time after the notified date, by order, transfer the properties of such constituent colleges to the University for its use, on such terms and conditions as may be specified ill the order.".
4. Substitution of sections 45-B and 45-C.- For sections 45-B and 45-C of the principal Act, the following section shall be substituted, namely:-
"45-B. Employees of constituent colleges to be employees of State Government.- (1) Notwithstanding anything contained in section 45-A,-
(a) every person, who immediately before the notified date was serving in connection with the a flairs of a constituent college shall continue to be an employee of the State Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him:-
(i) Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different posts including posts of Joint Director of Collegiate Education and Director of Collegiate Education:
(ii) Pay, drawal of pay and allowances and pay drawing officers;
(iii) Age of retirement, terminal benefits including pension and General Provident Fund;
(iv) ??? budgeting and enforcing financial discipline;
(b) rules and orders in force immediately before the notified date relating to the tuition fees, admission of students including communal reservation, schemes of scholarship to the students belonging to Backward Classes, Most Backward Classes, Scheduled Castes and Scheduled. Tribes and higher education to women students shall continue to be applicable in respect of constituent colleges.
(2) Subject to the provisions of sub-section (1), the University may, with the prior approval of the State Government, make statutes providing for administrative and academic control over the persons referred to in sub-section (1).
5. Special provision.- Any action done or taken by any officer or authority of the Chennai University, in respect of the employees of the constituent colleges, under the principal Act as amended by the Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu 35 of 2000), during the period commencing on the 16th day of October, 2002 and ending with the date of publication of the Chennai University (Amendment) Act, 2002 in the Tamil Nadu Government Gazette shall, for all purposes, be deemed to be, and to have always been, validly done or taken by the appropriate authority in accordance with the rules and orders governing such employees immediately before the 16th day of October, 2002, as if the principal Act had not been amended by the Tamil Nadu Universities Laws (Amendment) Act, 2002 and further action in such matters may be continued by such appropriate authority.