Madras University (Amendment) Act, 1977*
| [Tamil Nadu Act No. 10 of 1977]* | [16th December, 1977] |
An Act further to amend the Madras University Act, 1923
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 25th August, 1977, Part IV - Section 1, Page 51.
* Received the assent of the President on the 13th December, 1977, first published in the Tamil Nadu Government Gazette Extraordinary on the 16th December, 1977 (Margazhi 1, Pinkala (2008-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Madras University (Amendment) Act, 1977.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2, Tamil Nadu Act VII of 1923.- In section 2 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter referred to as the principal Act), clause (aaa) shall be re-lettered as clause (aaaa) and before clause (aaaa) as so re-lettered, the following clause shall be inserted, namely:-
"(aaa) ‘autonomous College’ means any College designated as an autonomous College by statutes;".
3. Amendment of section 4-A, Tamil Nadu Act VII of 1923.- In section 4-A of the principal Act,-
(1) after clause (6), the following clause shall be inserted, namely:-
"(6-A) to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in an autonomous College;"
(2) after clause (9-A), the following clause shall be inserted, namely:-
"(9-B) to designate any College as an autonomous College with the concurrence of the State Government in the manner and under conditions prescribed and to cancel such designation;".
4. Amendment of section 16, Tamil Nadu, Act VII of 1923.- In section 16 of the principal Act, after clause (9), the following clause shall be inserted, namely:-
"(9-A) to prescribe in consultation with the Academic Council, the manner in which and the conditions subject to which a College may be designated as an autonomous College and such designation may be cancelled;".
5. Amendment of section 19, Tamil Nadu Act VII of 1923.- In section 19 of the principal Act, clause (jjj) shall be re-lettered as clause (jjjj) and before clause (jjjj) as so re-lettered, the following clause shall be inserted, namely:-
"(jjj) to designate any college as an autonomous College with the concurrence of the State Government and to cancel such designation;".
6. Amendment of section 29, Tamil Nadu Act VII of 1923.- In section 29 of the principal Act, after clause (c), the following clause shall be inserted, namely:-
"(cc) the manner in which and the conditions subject to which a College may be designated as an autonomous College or the designation of such College may be cancelled and the matters incidental to the administration of autonomous College including the constitution or reconstitution, powers and duties of academic council, staff council, boards of studies and boards of examiners;".
7. Amendment of section 30, Tamil Nadu Act VII of 1923.- In section 30 of the principal Act, in sub-section (4),-
(1) in clause (b), after the words "as the case may be", the word "or" shall be added;
(2) after clause (b) as so amended, and before the words "except after consultation with the Academic Council", the following clause shall be inserted, namely:-
"(c) affecting the conditions of designation of any College as an autonomous College;".