DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Medical University Act, 1987
Act 37 of 1987
Keyword(s):
Affiliated College, Approved Institution, Autonomous College, Dental Council of India, Hostel, Institution, Medical, Nursing Council of India, University Laboratory, University Lecturer, University Library
Amendments appended: 50 of 1987, 9 of 1991, 39 of 1991, 42 of 1991, 8 of 1992, 20 of 1992, 13 of 1993, 42 of 2012, 13 of 2018, 23 of 2021
1
T A M I L NADU
b -.- ' NO 5973 MADRAS, TH URSDAYp Sf PrEPlBER 24, I987
I PURATTASI 8, PRABH AVA, THIRUVALLUVAR AAMDU--'rOl8
1
__iI ,-. - ---- _ - _-_-_ ___-- >
Part IV-Section 2
The following Act of the Tamil Ngdu Legislative Asslmbly
received the assent of the President on the 24th September 1,987
and is hereby published for general information :-
THE TAMIL NADU MEDICAL UN~VERSITY ACT, 1987. ACT No. 37 OF 1987 . .
ARRANGEMENT OF SECTIONS.
CHAPTER I.
Sections i-
1. short title, extent, application and cornmcncernenr.
2. Definitions.CL
2
I
r i . , /
,
I
I CHAPTER IV.
. . - . - --.
3
TAMIL NADU GOVERNMENT GmTTB BXTRAOBDINARM 217.~ - * a 4 - --- P
CHAPTER V,
UNIVERSITY FUN c . ~ ,
34. General Funds.
CHAPTER VI.
ADMISSION OP STUDENTS. ,
35. All mission to University Courses.
36. Admission to University examinations.
CHAPTER VII.
ESTABLISHMENT AND CONDITIONS OF SBRVI CI .
37. Appointment of officers, Heads of departments, etc.
38. Condition:; of service. o
39, Pension and Gratuity, etc. -
40. Terms ancl conditions of service of Heads of departments.
41. 'Terms and conditions of service of Co-ordinator of university
departments and Dean of students.I
CHAPTER VIII.
STATUTES, ORDINANCES AND REGULATIONS.
42, Statutes. 43, Ordinances. 44, Regulations. -,. ja Term of ofice of members of Senate and Governing Council.
I CHAPTER IX,
DISQUALIFICATION F R MEMBERSHIP.
16 Disqualification for membership.
47. Appointment of the first Vice-Chancellor.
48 Appointment of the first Registrar. 49, Transitory powers of the first Vicz-Chancellor . . SO. Filling up of regular vacancies.
I CHAPTER X.
5 1. Filling up of casual vacancies.
52. Proceedings of University authority or body not invalidated by 'i. vacancies.
a ..LB
4
5
(AMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 219
(c) every other college or institution situated within the Wniver- sity area and which may be affiliated to, or approved by, the University in accordance with the provisions oftthis Act, statutes and ordinances and regulations made thereunder ; and
(d) every college and institutim situate within the Univerdty area, which conducts any course of study or imparts any course of
training which may qualify for the award of any degree, diploma or other academic distinctions by the University in any system of v~~dicine.
(4) This section and sections 2, 3,4, 5, 6, 7, 8,9, 10, 11, 12,
13, 14, 15, 16, 31, 34, 46,47,48,49, 57, 60, 61, 65, 66, 67
alld 68 shall come into force at once and {he rcst of this Act shall come
into force on such date as the Goveritment may, by notification, ' , appoint.
2. Definitions.--In this Act, unless the $ontext otherwise requires,-
(a) " affiliated college " means any college or institutiBn, situate within the Uiliversity area aild affiliated to the University and providing courscs of study in medical science for admission to the examinatjqns for degrees, diplomas and other academic distinctions of the University alld includes a college deemed to be affiliated to the Uiiversity under t l l i 9 Act and il~cludes an auto~zorno~is college ;
(b) '' approved institution " means ally hospital, centre or 'other iilstitution situated in the University area which, -
(i) is approved by the University ; and ' "
(ii) provides training for admission to the examinations 'for
degrees, diplomas afid other academic distinclions of the Uriversity;
(c) " autor10ii1OuS a d ! c ~ - " mcans any college designated as an
autoxzo~nous college by or under the statutes ;
(d) " college" means any college or any institution maintained by or affiliated to the Uiliversjty and providing courses of study or trailling in medical science for admissioli Lo ;he examinations for degrees, diplomas and other academic disiincZ.ons of the University ; ' (e) " Dental Council of India " means the Dental Cquncil of India, constituted under section 3 of the Dentists Act, 1948 (Central Act XVI of
1945); r
(f) " Government " means the State Government ;
( g ) c c hostel " means a unit of residence for the students main- tained or recognised by the Unive~sity illaccordance with the provisions' of this Act ; '
6
7
tes, nds .' 2s
928
ver- ud y ons sion
Act.
i t
I
MU, NADU GOVERNMENT GAZE'iT% EXTRAORDINARY 221
i I ____---:- ---- -- ---*-- .- I i
(u) "University Laboratory" means a 1aborat.ory maintained by the University, whetner instituted by it or not, which is intended to carry on research work ;
(v) "University Lecturer", "University Reader", " University Pro- kssor" or "University Teacher" mean Lecturer, R?ader, J?rofessor , or Teacher respectively, appointed by the Ui,iversjty; I
(w) "University Library" means a library maintained 'ov the uoiver. sity, whether instituted by it or not,
CHAPTER 11.
THE UNIVERSITY.
3. The University.-(1) There shall be a University by the name "The Tamil Nadu Medical University". >
(2) The University shall be a body cdrpora te, shall have perpetual iuccession and 21 cominon seal and shall sue and be sued by the said name.
(3) The headquarters of the University shall be located within the Smits of the Madras Metropolitan Planning Area as defined in clause i23-a) of section 2 of the Tamil Nadn Town and Country Planning Act, i971 (Tamil Nadu Act 35 of 1972).
4. Objects of the Uizivcrsity.-The University sl~all have the following abjects, na~iiely :--
(1) to provide for instruction and training in sucll branches' of ;tamilig as it rnay determine in the field of medical science ;
(2) to provide for research and for the advhnceo~eni and iissemi- ~atiorl of knowledge in the field of medical science ; ' ) (3) to institute degrees, diplomas and other academic distinctions ; 1
(4) to institute leclurerships, readerships, prof~ssorships and other xaching posts required by the University and to appoict persons to cuch lecturerships, readerships, professorships and other teaching posts;
(5) to institute and award fellowships, ~cholarsl~ips, tudentships, bursaries, exhibitions, medals and prizes in acccirdance wiril the statutes;
(6) to institute research posts and to appoint persons to such
xsts ;
(7) to organise advanced studies and research progra~nmes from dmp fn time
8
2 *
(8) t'o organise conthuiag medical education programmes;
(9) to develop research (10)Ao encourage co-operation among the colleges, Univaity
laboratories, hospitals and institutions in the University area and to cb- -. ordinate with other Universities and other authorities in such manner
' aid -for such purposes as the University may determine.
. 5. Powers of University-The Uni ' powers, namely :-
(1) to hold examinations and to confe .< 3aademio distinctions on any person who,-
(. .* -, 7 v . . - (a) 'shall have pursued an ap
in a college or University laborator ; ' exempted therefrom in the manner
' . - haye passed the examinations pres
i
(b) shall have carried on research under conditions prescribed ?" '
i ,
* "
, by the statutes;
t
.. / . (2) to confer degrees, diplomas and other academic distinctions oh persons who shall have prvsued an approved course of study, train- 2.' * jag or research in an autonomous college;
.:.,2
i*
T* (3) to coqfer honorary degrees or other hbnorary academic distinc- , tions under .conditions 'prescribed ;
(4) to establish, maintain s i t j colleges, departments, laborato other institutions necessary to carry out t
(5) to affiliate colleges to the University as affiliated colleges, within - ihe University area under conditions prescribed and to withdraw such
amation;
(6) to take over any Gov, approval of the . Government ;
(7) to approve institutions provi
the examinations for degrees, diplomas
of the University under conditions prescribed aod to withdraw such
' approval 2 (8). to designate any college as an autonomous college, with
prior ---- concurreac~ -f the Govexhment under conditions pie~4bed
* . .-A*-- -
9
4
nwni MADU G O V ~ R N M E ~ T GAZMTE -&XTRAORDIN&Y ,. 2% L 4 -- is'
(9) to establish, maintain and manage hostels, to recognise hostels ,
not maintained by the University under conditions prescribed a n d . t ~ - withdraw such recognition thereof ;
(10) to exercise such control over the students of the University, through the colleges and institutions, as will secure their health and well- being and discipline;
(11) to hold and manage endowments and other properties and funds of the University ; I
(13) to fix fees and to demand and receive such fees, as, may 'be.
(14) to make grants from the funds of thi'uni~ersit~ for the tenance of National Cadet Corps, National Service Scheme or othef + 31 ' similar organisations ; and 87 Jc
(1 5) generally to do all such other acts and things as may be neca.. sary or desirable to further the objects of the University.
6. Colleges situate within University area riot to be aflilkted to mry
other University and recognition of in~tititutionr by Universify-(1) NO college or institution within the University area shall be S i a t e d to any other University other than the Tamil Nadu Medical I University.
(2) No institution aRliated to, or associated with, or yaintahd
by, any other University whether within rhe State cf Tamil Nadu
outside the State of Tamil Nadu shall be recognised by the Universif~
for any purpose except with the prior approval of the Government a d
the University concerned. ~ , CHAPTER 111. I ~
OFFICERS.
'7. Oflkers of University.-The University shall consist of the following officers, namely :-
(2) The Pro-Chancellor ;
(3) The ViceGhanceflo~ ; \ 7.C7 CI ntr / C 0 7 \ _ 3
. 1(
cellor recon
shall of thr shall
Gove years three for rn sixty
the C appoi
outgo to c< one y to the
FP
V xiiced il for a7 functj
shall
Chant
for e
Chan
aB;'
-2,
11
t
' C TAMIL NADU GOVERNMENT GAZEVl'E EXTRAORDMIARYi 225 tt .. I -
.. . 6 .
' 10. The Vice-Chancellor.-(1) Every appointment of the vice-khan-'
cellor shall be made by the Chancellor from out of a panel of three names recoinmended by the Committee referred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee.
(2) For the purpose of sub-section (I), the Committee shall consist of three persons of whom one shall be nominated by the Government, one shall be nominated by the Senate and one shall be no~ulnated b) ,die . / Governing Council :, '
Provided that the person 30 nominated shall not be a memberof
any of the authorities of the University.I
(3) The Vice-Chancellor shall hold ofice for a period of - three years and shall be eligible for re-appointment for a further period. of three years : @
.&
Provided that no person shall hold the office of ~ i c e - ~ k a a . ~ e ~ ~ o r for more than six years in the aggregate or after attaining the. age'of sixty five yea-S.I
- j
d
" ) # ' Y n
(4) Not\vithstanding anytliillg contained in sub-section (37, where :; the Chancellor is of the opinion, that a Vice-chancellor could, not be
a$rl
appointed immediately after the expiry of the term of office. of the 4 outgoillg Vice-Cha~~lcellor, he may direct the outgoing Vice-Chancellor to coai~rne in office for such period, not exceeding a total period of i one year, as may be specified in the direction.i . ;$
(5) The Vice -Chn~wellor may, by writiilg under hib hand addressed to the Cllancellor acid ~ R e r giving two months notice, resign his office.
P
'((5) When any temporary vacancy occurs in the office of .the:; Vice-khnlicellcr 01. if the Vice-Chancellor is, by reason of absence or
fc,r any other reasel?, ~'nablc to exercise the powers and perforq the functicjrls of his office, the seniormost Professor of the university shall exercise the powers and perform the functions of the Vice-
Cllaficetlor till the Governing Council makes the requisite arrangiments for exercisil~g the powers and performing the functions of the Vice- Chancellor. .. .
11. T m s and conditions of serv'ce of vice-~huncellor.-(I) The Vice-CliancelIcr shall bc a whole-time oacer 6f the Univssity..dd :his ' terms al~d co!~ditions of service shall be as specified in the fol la~in'~ ' su b-sections..
12
226 - TdMIL NADU GOVERNMENT GAZE
--
. ,
i (2) The Vice-Chance lor shill be paid-
@). a salary of Rs. 5,000 (Rupees five thou sand only) per mensem
oi such higher s a h ; as may be fixed by the Government from time ki totime; ancl .
9 - , , '(ii) such other perquisites as may be fixed by tbd statutes, Ii $
(3) The Vice-Chancellor shall be entitled to such terminal bent- '3;&$
and allowances as may be fixed by the Governing Council with i7::
approval of the Chancellor from ti me to time :
. 3-~rovided that, where an employee: of, -
(a) the University ; or r college or instituition n~aintais~trc Zy
1
i's appoidted as Vice-Chancellor, he shall be allowed to continua
. to -,mritribute to the Provident Fund to which he i s a subscriber, and ntribution of the University shall be limited to what he had been : contributing immediately > befare his appointment as Vice-chancellor.
(4) The Vice-Chance ilor shall be entitled to travellin g allow an ces
at such rates as may be tuied by the Governing Council, an0;zllor shall be entitled to earned leave en
of the - period spent by him on duty. ncellor shall , on the expiry of the term of his
pon relib&ishment of his office, be ei~titled to draw cash
of leave salary in respeci.of the earned leave at his credit t td a maxinlum of one . hundred axid eighty days. all be entitled, on medical grounds,
a period 11~t exceeding three months during * I
I
12.. Powers and functions of Vice-ChanceNor.--(l) The Vice- shall be the academic head asid the principal executive the Universiiy and shall, in the absence of tl-ie Chancellor hancellor, prcsidc at any ccnvocatic.;n of the University ..confer. degrees, diplomas- or olilcr academi : Cis:incti
titled to rti;c.ivz th~lxi. 13: shr11 be a member ex-
"Chairman of the Senate, tha Governing Council, the Staa
I
I
13
TAMIL NADU GOVERNMENT GME'ITE EXTRAORDINARY 220. p- - -
(2) It shall be the duty of the vice-Chancellor to 'ensure that the
provisions of this Act, the statutes, ordinznces ahd regulations are obszrved and camiei. out and he may exercise all powers nehes6;ar-y for this purpose.
(3) The Vice-Chancellor shall have power to convene meetings of thc Senate, the Go ~erning Ccuncil, the Standing Academic Board and the Finance (Zommittee.
(4) The Vice-Chaacellor shall have power to take action on any matter coilcerning the affairs cf the University ~ n d may take such
action as he may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body whd or which would have ordinarily dealt wit11 the matter :
(5) When action taken by the Vice-Chancellor underasub-section
(4) affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Governing Council withh thirty days from the date on which he has notice of such action. The Vice-CI7ancellctr shall give effect to the order passed by the Gaverfling Co~lncil on such appeal. \
(6) The Vice-Chancellor shall have ' power s to give effect to the decisions ~f the Gcverning Council.
(7) The vice-Chancellor shall have power to exercise control over the affairs of the IJniversity and shzll 1;e responsible for the due
m airltenance of disciplline in the Universi t?.
(8) The Vice-chancellor shall be responsible for the c&ordinai
tion and integration or teaching and reserrsh, extension. edltcatjon and cutr.iculunl devt lopmed.
(9) The Vice-Chancellor shall cxercise such other powers and perform such other functions as may bc prescribed by the statutes:
13. The ~cgi,strar.--(l) The Regi~trm shall be a wlzoli: time salaried cffic~r cf the U~~iversity, ~ppointrri I-!:! the Governing Co~~li; j l Gn m ~ h
terms and coi~ditions as may be fixed ' , the Governing Council. , *>&*-".A
14
-
(2) me Registrar shall be- i f medical science aot lower in
"r not lower in rank than that af
I
r a period of three years anc a further period of three years :
' &&vided that no appointed as Registrar shall hold effice on
y of the Senate, :md the Faculties
~3 authorities.
(5) when the office of t ie Registrar is vacant, or when the Registrar, ther reason is, unable to perform
of 5: e!?cpC the functions andy"the
all be performad and discharged
ay appoint for the purpose.
(6) It shall be the duty of the Registrar,--
(a) $0 manage the property and investments of the University including trust -and endo wed property in accordance with the dc cision cf
the Finance Committee and the Governing Council ;
6 I
(b) ro be the custodian OK the records, the cormnon seal an1
such &her properties of the University as the Governing Council shall c & n i t to his charge ; and
\
(c) to issue all notices convening meetings of the Senate, the Governing Council, the Standing Academic Board, the Faculties, the Boards &f Studies, the Boar63 of Examiners and of any Committee by the authorities of the University.
I
I
, ' (7) The Registrar shall exercise such othe 4 powers and perform
such other functions and discharge such other duties as may be prescribed
by the @over.ning Council.
L
iq
22
(8) In 211 suits and other legal proceedings b l or against the Univer- - sity, t b pleadings ssh~ll h:. signed and verified by the Registrar and all
plucessss in such suits and proceedings shall be issued to, and servtd on,
the Registrar. &t;, . r * g i
I
j tern
B
"he P
ICou
I Fin2 una I
the 1 1 char
Fina
G0I.r and :
"! P makt
the s
Govt
recur that ; or aU
15
4
(a) exercise general sl~pervision owr the Turds of the university and shall idvi se the University as regards its finaocidl poliyl ; and
*-
. ' (c) keep a constant watch on the 'cash and bank balances and of
(d) watch the prosress of the collectiol~ of rcvenuo and advise 6;l'tne metbods of collection employed ;
land, furniture and
ecking is conducted
erials in all offices,
es maintained by the' university ;
ice-Chancellor any unauthorised
ggest appropriate
16. The Controller of Examinations.-(1) The Controller of Exami- nations shall be an academician in the field of medical science and a wble-time officer of the aiversity appointed by the Governing Council &I such terms an2 conditions as may be fixed by the Governing Council.
(2) The Controller of Examinations shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years :
Provided that no person appointed as Controller of Examinations , shall hold office on attaining the age of Mty-eight years.
(3) The Cmtroller fof Examinations shall exercise such powers and parform such functions and discharge such duties as may be prescribed in the statutes. I
CHAPTER IV.
thorifies of University.-The authorities of the University ehsrll
Governing Council ;
Finance C o d t t w ;I
Boards of Studies ; I s as may be declared by the statutes to k
I I
of 1
cha
Edlj
mer to (
havt
havc
17
(2) The ex-offieio members of the Senate shall be.-
(a) the Chancellor ; . #
(b) the Pro-Chancellor ;
(c) the Vice-Chancellor ;
. . ' ( d ) the Director of Medical Education ; .
(e) the Director of Medical Services and Family Welfare ; . - .
(g) the ~ i i e c t o r of ~ n d i a i ' ~ed ik ine . , ' and Horfloeupathy ;
(h) Heads of University Departments or study and ~esearch' ; *
(i) Deans or Principals of all Medical Colleges ;
(k) Principals of Post-Graduate Dental Colleges ;
( 2 ) Principals of Post-Graduate Colleges of Nursing ;
(m) Deans or Principals of Post-Graduate Colleges of Pharmacy;
(n) the President of tho Tamil Nadu State Medical Council ;
(o) 111e President of the Tarnil Nadu F'omocopathy council ;
(JI) the President of the Tamil Nadu Eoard of Indian Medicine;
((1) members of the Govcrnillg Collllcil wltb arc not otherwise members of the Scnate ; and
( I ) the Librarian of the University Library.
have the right to vote.
(3) The other members of the Senate shall be,-
(a) one Professor elected by the teachers of each aiBiated' - medical college from among thernselves ;
18
I ' I !&2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 8
-.-- _.- I
(c) one Professor elected by teachers of all affiliated colleges -, of Nursing from among themselves ;I I
(d) one Professor elected by teachers of all affiliated college8
of Pharmacy from among- themselves ; I
. . \ two members elected by the members of the Tamil Nadu Legislative Assembly from among themselves ;
(f) onel member nomibated by the President of the Indim
~ d c a l Council ; I
(g) one member 11s minated by the Director General of Indian . - eorm&l of Medical Research ; 1
(h) one member each nominated by the ChanceUot representing,--
. - (i) Chambers of Commerce ; I
(ii) Industries including engineering and technology ; C A i ,."
3,
(iii) Social Sciences ; I
8'
- , , -
(iv) Other sciences :, and
(v) Law; and 3tl ' +%I
< - I I 2
'" : . ( i) one member each to be nominated by the Pro-Chancellor i - t to secure the representation of,- I
<
\
(B) Sports. A (A) the Scheduled Castes and the cheduled Tribes ; ant1
I
'' . 19,'Senate to review broad policies and programfiges of University.--
, ' Sabj& to the other provisions of this Act, the Senate shall have the fO1l~wing'powers and functions, namely :-
(a) b review, from time to time, the broad pdicis slld
,-I programmes of the University and to a ~ ~ g i ~ : :::sasurss for the i m p m - l r and development of the University ; I \
I
- $
(b) to advise the Chancellor in respect of any matter w k h may be referred by him for advice ; I I I ' 4
I . . ,
(c) to exercise such other powers and perform such other functi may be prescribed by the statutes.
. 0 I
I : , 20. Meetings of Senatr.--(I) The Senate shall meet atleast + inevery ycnr PI' the dates to be fixed by t h(: Vice-Chanc~lior
P
."upon
f total J i
2 1
may 1 consti any s
I Secre
depul
F c0mn
If
19
~ A M I L NADU GOVERNMENT GAZETTE EXTRAORDIN.UW - 253
- - --.- _ _ - ---
(2) One-third of the total strength of the members of the Smate
W be the quorum required for a meeting of the Sanate:
Provided that such quorum shall not be required at a convocation $ the University.
(3) The Vice-chancellor may, whenever he thinks , fit, and shall, upon a requisition in writillg siytai! by pot less than fifty per cent of the total members of the Senate, convene a special meetihg of t b Senate.
21. The Governing Cotmcil.-(1) The Chancellor shall, as soon as
may be, after the first Vice-Chancellor is appointed under section 47,
bunstitute the Governing, Council.
(2) The Governing Council shall, in addition to the Vice-Chanoefiot,
consist of ex-offirio and other members.
(3) The ex-officio members of the Go~eri~ingCouncil shall be,-
(b) the Secretary to Government, in-charge of Finance ;
(c) the Secretary to Government, in-charge of Education ;
(d) the Secretary to Government, in-charge of Law ;
(e) the Director of Medical Education ;
(g) the Director of Indian Medicine and Homoeopathy.
(4) The other members of the Governing Council shall bep
20
I * Y t ' h
I 8 29
. 39.1 TAM& NADU G O V E L N M ~ T - GAZETTE I ~ T R A O R ~ ~ N A ~ ?
- .
---I_C . i ------ __ _ _ _ _ _ _ _ _ _
(b) two members elected by the Deans or Priocipals of titliliated Colleges pro~iding courses of study and training in medical , science from among themselves ;
I
(c) one member elected by the University hofessors from among themselves ; and
( d ) one expert in Medical Education, Pomikated by the Chancellor
00 the recoml~~e~~datior of the Vice-Cl~anccllcr . I
. - 22. Powers of ~overnin.: Council.-The Goverr~ing Council shau have the folloxling powers, nami;ly :- I
I
(1) to make statutes ilnd amend or repeal tlie statutes ;
(2) to make ordinances snd'arnend or repeal the same ; \
(3) to held, control and administer the prbperties and funds bf
tb University ; I ' (4) to provide for instruction and trainink in such branches of
learning in medical science as it may think fit ;
(5) to institute departments of study in the University in such discipline of learning in medicr.1 science as it may dcenl fit ;
(6) to provide for research and advancement and dissemination
of know1edge.i~ medical science ;
C I I
(7) to institute lecturerships, readerships, profcssorsliips and any other teaching posts required by the University ;
(8) to prescrrL:, in cons~iltation with expert committees to bc
foi the purpose, thc conditions f"r affiliniing colleges to the University or approval of institutions by the Ur?iversity and to withdraw such af£iliation or ayprcval ;
- I
(9) to institute degrees, diplorn-s and o.het acr.demic distinctions; '(10) to confer degrtes d i p l o ~ x ~ and other academic diutincticr.~ o i p e h o n ~ who-
,
(a) \hill have pursued an approved course of study or irahing
in a college, or University laboratory or an approved irs t i t~i t io~ unless t:gempted therefrom in the manner prescribed by the statutes and shad - nave + passed the examinations prescribed by the Urivcrsity ; or disti
inell
mitt
ProI
duti(
tern1
21
(1 1) to w 11fer hoot-var y degrees or othtr honorary acadonxc
distinctions 011 the recommendatioti of not I...; I han two-thirds of t@ members ; I
(12) to consider and take such action as it may deem fit on the
annual report, tlie aiinual accoi;ilts ctld the firraicial estimates ;
(13) to presc~~ibc the q~,::lific:1.tions of ;eachers' in tllc Uni%$siky
departments and colleges of the University i i ~ l t lx .~fliliated colleges
in the st;ltuicS ;
(14) lo sppoint on the rccomnlendatioii of t l~c Selection Com-
mittee o i Experts ;;ppuii~icd for the purpDse, U ~ ~ i u e l ~ i t y Lcch~rers,
Proress~rs, Rcadu.s and Tccaclicrs, fix thiir ernolurilclitsi define their duties and tlic conditions of their serviccs znd provide for filling up of
temporary vacancics ;
(15) tu make statutes specifying the mode cf appointment of per sons to adniinistsative and other posts, provide for filling up of tem- porary vacancies and define iimr duties and their terms and conditions of servlce ;
i
(16) to take disciplinary proceedings ag:ninst the Univerrity Profes- sors, Keaders, Lectcscrs, Tcachcrs and otlim cinployecs of the Uiliversity in the mailner prescribed b ~ . the statutes and to irnpase such penalties as may be specified in the statutcs and to pi.,cc t11cl:i under suspension petldi~zg c~lyuiry ;
(17) to cause an ii~spcctio~i of ill1 ~,)il~:::cs, hospitals and other ' jpstitutions affiliili-ed or. to bc afiliarcd, to ;Ilc University and to take gricb ~;etioil as may be dcen~cd necessary ;
(18) to presc~ ibc, in corlsulf~.:;un with the Siu.lding Academic
Board, the mailnei i l l which a d t ~ i i conditions subject to which, a college or institution n ~ ~ y b': dcsjgi~at~,(; LLS an autonomous cclllegc or institution arid to catlcel S L ~ C ~ ci~5igil:il;c :i ;
(19) with the COIIC:.~ :.once of the Government, to designate anY
college as an autui~o ;..L i. s collegc and to canccl SUCII designation ;
(20) );to rccogliisc, on the report of insp-ction commission, any
college or institution outside the University ares ; (21 ) to mlse, on hellalf of the University, loans fro m I he Central 1
or ally St;~tc G O V ~ I - I ~ ~ I ~ C I I ~ , or any u,rporatron owi~cd or coi~trclled by
th,: Ccil.ra1 or any St~itc: Gover~zrrtclzt cir t h ~ p~~b l i c :
(22) to borrovi money For the purpsscs of the University with ihe
approval of the Government on the sccurity 01 the property of the
Uraiverslly ;
22
(23') to appoint examiners on the recommendation of the Boards
of Studies and to fix their remuneration ; -
(24) to c w g e and collect such fees as may be prescribed by the statutes ; I
I (25) to conduct the University examinations and approve and publish the results thereon ; I (26) to appoint members to the Boards of Studies ; 1
1,(27) to make ordinances, regarding the admission of studerts
to the University, or prescribing examinations to be recognised as equi- lvaknt to University examinations ; I
(28) to establish and maintain hostels ; ! I
(29) to recognise hostels not maintained by the University, and to
suspend or withdraw recognition of any hostel which is not conducted
ia accordance with the conditions subject to whicb such hostel was
recognised ;
(30) to supervise the residence of the studekts of the University and to make , arrangements for securing their health and well-being ;
I
Y
(31) to award fellowships, travelling fellowships, studentships, and prizes in accordarice with the statutes ;
(32) to managc any publication bureau, employment bureau and - ' .University sports or atliletic clnbs instituted by the University ; I I f (33) to review the instsuction and teaching of the Uiliversity ;
2 .<
(34) to promote research within the University and to require #. . , reports, from time to time, of' such research ; i .' (35) to administer all properties and funds placed at the disposal
o f University for specific purposes; and I
I
(36) to accept, on behalf of the University, dndowments, bequests, -'donations, grants and transfers of any movable and immovable property ' . of the University made to it.
, 1
23. Meeting~~of Gover~ing Council.-(1) The Governing Council shall meet at such times and places and shall, subject to the provisions of
sub-sections (2) and (3), observe such rules of procedure at its meetings
including the quorum at meetings, as may be prescribed by the statutes.
I
(2) The Vice-Chancellor or, in his absence, any member chosen
by the members present, shal?. preside at a meeting of the Governing
I ,'~~ouncil
I4
Recid in t h ~ ding,
invitc subje
sped
shall
t rave
COUI
from
presc
P
men* virtu
2.
0 t h ~ at a1 shal' and
the (
6
4
repc and epres nexl corn
of t
Ser . -
- - ---
r
23
--I i --- __. _
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ?,29 , -- --- --
(3) All questions at any meeting of the Governing Council shdl be decided by a majority of the votes of the members p.-esent and voting &, in the case of equality of votes, the Vice -Chancellor or the member prest ding, as the case may be, shall have and excrcine a second or casting vote.
(4) (a) The Governing Council may, for the purpose of c;:ysultati&, invite any person having special knowledge or practiea; ~uperience in .any
subject under consideration to attend any meeting. Such person may
speak in, and otherwise take part in, the proceedings of such meeting but
shall not be entitled to vote.
(b) The person so invited shall be entitled to such daily an$ travelling allowances as are admissible to a member of the Governing Council.
1 24. Members not entitled to remuneration.-The members of the
Governing Council shall not be entitled to -Pweive any remaneratioti from the University except such travelling and daily allowances as may be, prescribed by the statutes :
Provided that nothing contained in this section shall preclude any member from drawing his emoluments to which he is entitled DY-
virtue of the office he holds.
I
1 i 25. Rcsjgnation ofmembers.-A member of the Governing Council, '
1 othLLr than ex-oficio members, may tender resignation of his membership , at ally time before the expiry of the term of his office. Such resignation &all be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take ~ q e c t from the date of its acceptance by
the Chancellor.
26. Governing Council to prepare Anlzual Report.-( 1 ) The annual . report of the University shall be prepared by the Governing Council and shall be placed before the Senate on or before such dats as may be
+prescribed by the statutes and shall be considered by the Senate its
next annual meeting. The Senate may pass resolution thereon' communicate the same to the Governing Council.
(2) The Governing Council shall inform.at a sudsequent m w of the Senate the action taken .by it on the resolution passed by the &liatC*
i'
(3) A copy of the annual report and a copy of the resolution ma< - / hy the Senate together with inf@rm:ition 011 the action taken under ~b-
a,,,, (2) be submitted to the Government by the Governing sea 1 P 0 r . c r+~(-,il for 'inforlnatio~~ ? . ,
24
27. Governing Council to submit annual aLcounts.-- (1 ) The ani, n ! I accounts of the University shall be submitted by the Goveriiing Council to such examination and audit as the Goverllrnent may direct,
(2) The Governing C~uncil shall settle objections raised ill such audit and carry out such instructions as may be issued by the Govern- ) ment on the audit report, as prescribed in the statutes. ' (3) The accounts when audited shall be published by the Governing
. Council in such manner as may be prescribed by the ordinances and copies thereof shall be'submitted to the Senate at its next meeting, and to the Gdvernment within three months of such publication,
. .
28. The Finance Committee.-0) The Finance C'omnlittee shall con- sist of the following members, namely :- I 1
(a) the Vice-Chancellor ; I
(b) the Secretary to Government, in-charge of Finance ;
(c) the Secretarj to Government, in-chage of Health and Fagily Welfare ; and
I (d) three members nonlinated by the ~ o v e r n i n i Council from
among its members. I
(2) If for any reasons. the member referred to in clause ( I . ) or clause (c) of sub-section(lJ, is unable to attend any inecting of the Finance , Committee, he may depute any officer of his 'Department coi lccs~~~d tlot llower in rank than that of Denuty Secretary to Government to attend such meeting. The officer so deputed shall have the right to take part in the discussions of the Finance Committee and sl~all have the right to Vote. I
29. Thc
Acadcmic of this Ac general sup
(2) T
I
(3) The Vice-Chancellor shall be the ex-oficio Chairman and the Finance Officer shall be the ex-qficio Secretary of the Finance Com- b mittee. I (4
I I
(4) The members noainated by the Governing Council under
clause (d) of sub-section (I), shall hold office for a period of three years.
(5) The annua; accounts of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments and thereafter submitted to the Governing Council for approval.
25
\ TAMIL NADU GOVERNJENT. GAZETTE E?CTRAORDINARY 239
7 -__-- __ _.__C___.-_ -- _--- 0
ration and com~nents. The said estinlntes, as modified by the Finance Committee, shall then laid before the Governing Council for conside- ration. The Governing Couilcil may approve the financial estimates ' I with such n~odifications as it dccms fit. I
(7) The Rnancc Committee shall- (u.) meet at least ofice in three rnontlls to examine the accounts ' and to scrutinisc proposals for expenditure ;
I (b) review thc financial position of the University from time to1 \
Y i ':'"e 'b I
1011
for
(c) make rccolnmcndation to the Governing Council on every
I
proposal involving invcst mcnt or cxpcnditure for wllich no proVision,
has been made in thc a111lua1 finallcia1 estimates or wlzicl~ involves expendi-. ture in excess ofthe amount provided for in the annual financial estimates; , ,
I I
(il) prescribe thc methods and procedure and forms for niain- I . raining the accounts of the University and Colleges ; ' 3;
-*
(4 make recon~rnendation to the Governing Council on ali ' I
matters relating to the finances of the Univcrsity; andI
(f) perforin such other ftinctions as may be prescribed by the . #
I
29. The Stand@ ~cademic Board.--(i) There shall be a Standing cademic Board of the University wllich shall, subject to the provisions f this Act, the statutes and the ordinances, co-ordinate and exercise eneral supervision over the academic affairs of the University. j
(2) The Standing Acadetnic Board shall consist of the foliowing r-oflcio members, namely :-
(a) the Vice-Chancc~llor ;
(b) the Director of ~ e d i c a i Education ;
(c) the Director of Medical Services and Fainily Welfare :
( ( I ) the Discctor of Public Health aud Prevantive Medicine ; (c ) tlic Dircctor of Indian Medicine and Homoeopathy;
(f) the Presidents of thc Faculties of the University ; aud
(g) Ihc Cllair~ncn of t l ~ c Boards of Studies of the University.
/ A C..AI~-~ TXT-3 F v (SQ7)-4
26
4
'
(3) ~ub jeh to tlie proviiions of this Act, the statutes and the ordi-
nances, the Standing Academic Board shall have the following b:
, poweq namely :-
1.a,
i
c x * (a), to make regulations and amend or repekl the same ;
(b) to advise the Governing Council, on the promotion of research in the University ; and
I
(c) to suggest measures for revisions and idnovations in academic
arid research programmes. I
(4) The Standilrb Academic Board shall ordinarily meet twice in a year. The uoard may, however, meet on other occasions as may be ; decided by the Governing Council.
(5) One-third of the total strength of the members of the Standing *iAcadedc Board shall be the quorum required for a meeting of the
S w a g Academic Board.
5 I I
Y- ,. .
(6) The Vice-Chancellor shall presiue at all meetings of the Standing '
- Academic Board. If the Vice-Chancellor cannot be present at a meeting of the Standing Academic Board due to any reason, the members present
may elect a Chairman from among themselves.
I I
30. Faculties.--(1) The University shah coisist of thd following - Faculties, namely :--. I
, - . . . 6
(a) 'kaculty of Bas2 Medical Sciences ; I ' (6) Facutlyof Medicine, Paediatrics and Medical Specialities ;
(c) Faculty of Surgery, Obstetrics and Gynaecology ahd Surgical
,Specialities ; (dj Faculty of Community ~eal th ; Social Sciences and History
of Medicine ;, I , (e) Faculty of Dentistry, pharmacy and Nursing ; and
(f) sqch other Faculty as may be prescribed by the statutes.
(2) The constitution and functions of the Faculties shall, in $1 - other respects, be such as may be prescribed by the regulations.
I
, (3) Notwithstanding anything contained in sub-section (2), the ''Stand&tg Academic Board may, on the recommendation of the Governing ' Council, appoint any teacher of the University as a member of a Faculty. ,\
31. The PZmihg &ark--(I) Qere shdl be constituted a Plannjlgn
B&g& which sh313 ~jviss: nenerallv on the nhnninn and derroInnmnc.+ A*
and re the Un I ing Boa
(:
in it bj Standir , c 1
Board
the ex]
32.
attache
(:
such i
33.
constitl
in the
34.
which
(6
(6
mtat or
Grant., G I COllt -
- --- -
8
the University and review from time to time the standards of education and research in the University..c
\
(2) The Planning Board shall consist of the following members, namely:- . I r
b (a) the Vice-Chancellor, who shall be the Chairman of the P lanp
ing Board; and ,
(b) not more than eight persons of high academic standing nominated by the Governing Council,
,
(3) The Planning Board shall, in addition to all other powers in it by this Act, have the right to advise the Governing Council-an Standing Academic Board on any academic matter.
(4) ~ h k term of ofice of the nominated lpembers of the Planning Board shdll be three years and they age eligible for re-nomination after the expiry of their term of office.
32. The Boards of Studies.-(1) There shall be .Boards bf studies attached to each department of study or research.
(2) The constitution and powers of the Boards of Studies shall he
such as rnay be prescribed by the statutes. /
33. Constitution of other authorities.-The Governing Council 'may constitute such other authorities of the University as may be necessary
In the manner prescribed in thz statutes. ' CHAPTER V.
UNIVERSITY FUNDS.
34. Ger~ernl Funds.-The University shall have a General Fund to which shall be credited,-
,
(a) its income from Pees, grants, donations and gifts;Pf any ;s ,I
(b) any contribution or grant received from the Central ~jovern-
ment or ally State Government or any Local Authority or the University ' Grants ~ommiss"lon or any other similar body or iUIy Corporation owned or contmlled by the Central or any State Government ; and t.
(c) endowments and other rec.eipts.
28
35. Admisston to University courses-(I) ~ o l ~ e r s o n shall be admitted
to a coupe of study or training in a College or University laboratory or
4n approved institution to appear for any examination held by the Univer-.
. sity for cpnfenkg any degree, diploma or other academic distinction unless he,- . I
I
. (a), has passed the qualifying examination therefor by the University ; andI
I ' (b) fulfils such other conditions as may be prescribed by the regulations. .
- (2) ~ @ e Governing Council may, on the recommendation' of the Standing Academic Board, exempt from -the provisions of sub-section (1)
" 'candidate who has undergone an equivalent course of study or , q y l tralning in any college or institution outside the University area. ' 4
I
6) The cluestion whether such candidate has undergone the equiva- lent course of study or training shall be decicted by the St::nding Academic
Board with ,reference to the1 syllabus, the course contents and the period of study or training.
I I
I I
36.: Admission to University examinations.-(1) Pro cbandidate sbail
be ,.admitted to any University examination unless,--- 1 - I (a) he is enrolled iF: a member of a University college, University laboratory, affiliated college or approved insti tut~on ;and I - ' (b) he has satisfied the requirements as to the attendance
prescribed by the regulat ~0n.s. I
(2) The Governing Council may, on the recommendation of the ' Standing Academic Board, grant exemption to any candidate from the provisions of sub-section ( I ) subject to such conditions, as it may deem
fit.' -
I
1
I CHAPTER VII.
I I i I ESTABLP SHMENT AND CONDIT~ONS OF SERVICB.
5 I
37. ~ ~ ~ o t n t m ~ t ofoficers, heads ofdePartme~ts, etc.-The University
may appoint such number of oacers, heads of departments, professors,
readar, lecturers, teachers, librarians and such other employees as nece4sary for the purpose of carrying out the provisions t ~ t ' tl1i.r
uch manner as may be prescribed by st;ltutos.
I I
29
38. Conditions of service.-Subject to f11e provisiolls of this Act, the Explanation.-For the purpose of this section, .A. - word " officers '' shall not include the Chancellor and the Pj-o-Chancellor. the benefit of its oflicers, teachers and other persons employed by the University, such pension, gratuity, insurance and provident fund as it may deem fit, in such manner and subject to such conditions, as may be prescribed by statutes,
(2) Where the University has so instituted a povident fund under sub-section (I), the Government may declare that the provisions of the , Provident Funds Act, 1925 (Central Act XIX of 1925), shall apply to such fund as if the University were a local authority and the fund, a'
Government Provident Fund.
I
b
appointment shall be such as may be prescribecl by statutes :
Provided further that in a departlilent where there is no ProfessoZ an.'
Assistant Professor or a Reader may be appointed as a Head of the department in tllc mautler prescribed by the statutes.
1.1 <
(4) A Head of the department may resign his o a e at any time
wing his tenure of office.
30
_3.
L - -
(5) A Head of tho department shall perform such functions and
discharge such duties as may be prescribed by statutes. I 41. Terms and conditions of service of Co-0rdinatd.v of University departments and Dean ojhstudents.--(l) There shall be a Co-ordinator of ' University departments who will act as a liaison officer between the Vice- "
m c e u g r and the Heads of departments of the University. He shall perform. such functions and discharge such duties as* may be prescribed by statutes.
, I
I . (2) The& shall be a Dean of students in the University who shall be in-charge of the welfare of, and the discipline among, the students. He
shall exercise such powers and perform such functions and discharge such - duties as may be prescribed by statutes. , #
<-
CHAPTER VIII. . I
STATUTES, ORDINANCES AND REGULATIONS.
t l ,
lii 42. Statutes.-(1) The Governing Council may, fiom time to time, ii make statutes and amend or repeal the same. *2> . ' $ I
-. ;I (2) subject to the pro\;isions of this .4ct, the statutes may provide
, ' for,- I
,-(a) the holding of convocation to confer degrees and academic dstinctions ; c
(6) the' conferment of honorary degrees and honorary academic - - distinctions.;
(c) the mnstitution, powers and functions of the authorities of the - . : University ;
/. (d) the manner of filling vacancies among members of the authori- ,tiis of the University ; I I
'
(e) the allowances to be paid to the members of the authorities 0
' the university and committees thereof; - Cf) the prodedure at meetings or the authorities including th
quorum for the transaction of business at such meetings; , (g) the authentication of the orders of decisions of the authoritie
of the University; ' .(h) the, formation departments of research at the University ;
(i) the term of oflice and methods of Appointment and condition3 - - of service of the o$cers of the..Univer~ity other than the Chancellor and
the pxpChancdloi ; -- I
31
(j) the qualifications of the teachers and other persons by the University and affiliated colleges or institutions ;
employed by the University;
(n) the conditions of affiliation of colleges to the University ;
( p ) the establishment and maintenance , of halls,
32
I I
246 TAME NmU GIOVERNMENT GAZETIE EXTMORDINARY
-- ----- ..---.,. - .- --- ---- - -- - - ------- -
'(2) Subject to the provisionb of this Act and il:e statuttxs, tile ordinances may provide for,-
, / I
(a) the agmission of the students to the University and to
its 'aililiated colleges and the levy of fees for admission to the University, colleges and University laborato~ies ;
I
(b) the courses of study leading to all degrees diplomas and other academic distinctions of the University ;
. I ' - O the conditions under which the students shall be admitted , , . ' to t b courses of study leading to degrees, diplomas and other academic - distinctions of the University ;
. .
" (d) the conduct of examinations of the University and conditions subject to which students shall be admitted to such examina- tions ; ,
,
(e) the manner .in which exemption relating to the admission of students to examination may be given;
, ' 0 t h e conditions and mode of appointment and duties of , eiqthining. bodies and exa.miners ;
, (g) the' *maintenance of discipline among the students of the University ;
(h) the fees to be charged for courses of stldy, resenrch, - 4xpgriment and practical training and for admission to the examinati for degrees, diplomas and other academic distinctions of the University;
aqd I' \
Q' ' \ * (i) any other matter expressly required or allowed by this Act o r the statutes.
- , I
: (3) In making the ordinahces, the Govcrn~ng Council shall bonsult,-
3 2
(a) the Boards of Studies in matters relating to thk appointment and ' duties of examiners .; and
* 3
'(b) th'e Standing Academic Board in matters relating to t . ioiduct or standard of examination.
I i I - + (4) All ordinances made by the Governing Council shall h a ~ a
effect from such date as the Governing Council may specify a11d every - ordinance so made shall be submitted, as soon as may be, to the cliaruiellor and the Senate for information.
l I
44. ~egu2ations.-(1) The Standing Academic Board may make *
, regubtions consistent with this Act, the statutes and the ordinanr
tb carry out the duties assignid to it thereunder.
I
33
tted ' mic
sc11,
ions ,ity ; Act
11;' kc
nccs.
2
(2) All such regulations shall have efrect from su~li date as the
Standing Academic Board may specify and every regulation , so made shall be placed before the Govei-njng Council for information. . !
45. Term of office of members of Senate and Governing-c~uniil.-.. ( 1 ) Every elected and nominated member ol' the, Senate an9 ~ovenoin& Council, shall hold office for a period of three years and such member shall be eligible for election or nomination for another period of
three years. ?,,
(2) Any person who has conlpleted two terms of three years each:
continuously in any one of the authorities referred to in sub-section (1) 1
shall be eligible after a period of three years has elapsed fro& the
date of his ceasing to be such member for election or nomination for a further period of three years.
.. . ,.t)
Explanation.- For the purpose of thi5 section, a person wh~:h@i
held office for a period not less than one-year in any one of the authori- . ' ties mentioned in sub~section (I) in a casual vacancy, shall be deemed to have held office for a term of three years in that authority.
f
(3) Where an elected or nominated member of any of the authorities is appointed temporarily to any of the offices by virtue of which he is' entitled to be an ex-ofjicio inelnber of any other authority, he shall.' by notice in writing signed by him and comn~unicated to the' Vice- ~hancellor within sevcn days from the date cq his taking charge of his appointment, choose whether he will continue to be a member of the authority to which he was elected or nominated by virtue,of his . electio11 or nomination or whether he will vacate office as such mem&- and become a member ex-oj'cio of any other authority by virtue of his
appointment and the choice shall be conclusive. On failure to make
such a choice, he shall be deemed to have vacated his office as an' elected or nominated member.
(4) Where a person is a lnetnbei of any authority and by virtu61
, af such membershp, he is a member of any other authority or authorities '
1 and if for any reason, he ceases to be a rnember of the first mentioned authority, he shall also cease to be a member of other authority i?r' authorities. 1 I (5) Nothing in sub-section (1) shall have application in respect of;- !' I (i) ex-officio members referred to in sub-section (2) of section 18 ' but not including members of the Governing Council who are not otherwise members of the Senate referred to in clause ((I) ; and . * ' '+ (ii) ex-qfficio members referred to in s u b-sec tion (3) , : C ~ ~ O Q 2 ~ ' . . A Group) IV-2 Ex. (597)-5
34
35
3 '( ' TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARV 249
-. ----
(3) The authorities constituted under sub-section (1) shall perform their functions with effect from such date as the Government may, by notification, specify ill this behalf.
(4) It shall be the duty of the fi'rst Vice-Chancellor fo draft s~lch
statutes, ordiilances and reguli-itions as may be necessary and submit them to the respective authorities competent to deal with them for their disposal. Such statutes, ordinances and regulations when framed shall , ' be published in the Tnnzil Nadu Government Gazette.
(5) Not withstanding arlything contailled in this Act ' and statutes and until such time an authority is duly constituted, the first
Vice-Challcellor may appoint any officer or collstitute any committee temporarily to exercise, perform and discharge any of the powers, func- , tions and duties of s~ich at-lthority under this Act and the statutes.,
50. Filling up o f regular vacancies.-Where any vacancy amon& the'
elected members of any authority or other body of the University arise; by efflux of time, such vacancy shall be filled by way of electio~ wKck
may be fixed ,by the Vice-Chancellor :
Provided that such election shall not be. held 'earlier than two months
from the date 012 which the vacancy arises,
I
CHAPTER X.
MISCELLANEO~.
51. Filling up of cns~ml vacancies.-All casual vacancies among ,the
members (other than ex-officio members) of any authority or other bbdy
of the University shall bz filled, as soon as may be, by the person or body . who or which nominated or elected the member whose place has become vacant and the person nominated or elected to a casual vacancy shall be
a member of such authority or body for the residue of the term for which
the person whose place he fills would have been a member :
Provided rhat no casual vacancy shall be filled, if such vacancy occuff thi:~ six months before the date of the expiry of the term of the m&mb'et . any authority or other body of the University.
I
36
- - - -. --
.53;, emo oval from membersh@ and withdrawal of degree, diplorn '
O F other academic distinction of University.-(1) The Governing Council
(a) remove by a11 order in writing made in this behalf any person
. 'mk~bership of 'any authority of the University by a resolution
p w d by a mzjjorrity of the total membership of the Goverri a majority of not lass than two-thirds of the rnernb ~bvcE:ri]Ling Council present and \ oting at the neerinb, if such pers has been convicted by a criminal court for an offence which, in t aw any degree, diploma and othe
granted to, that person by th
portunity to show cause against
or nominated as
niversity or other body of
o the Chancellor whose d
nd to delegate powers.-
e power to constitute or em such of their powers f such other person, if a
I
I
37
TAMIL NADU GOVERNMENT GAZEm, EX
bzfore the Chanczllor for his decision. Provided that no such direction shall be issued in respect without his consent for such allotment.
(b) With effect on and from the datp specified in t clause (a), the persons specified in such order shall beco the Tainil Nadd Medical University and shall cease to the University of Madras. ,
Nadu Medical University.
38
OA&ErTE 'EXTRAORDINARY -- - - rm part of the superannuation fund or other like funds, be established' by the Tamil Nadu Medical 'University nent of, certain' amount by the University of Madras.-(1)
ity of Madras shall ont of its funds as on the notified date, mil Nadu Medical University such amount as the 6ovem- consultation with the University of Madras, specify. ount, payable under -ser.subiection (1) shall be in addition payable by the University of Madras to the Tamil Nadu rsity under section 57.
- - ' - -60. Visitation.--(1) The Government shall have' the right /o cailuse an
inspection:or inquiry to be' made, by such person or persons, as they -may 'direct, of the University, its buildings, labxatories, libraries, ' mbeums2 workdhops and equipment$, and of any institutions mniiltained, + recognised or approved by or affiliated to, the University and also of the &j$mination~,teaching and other work cor471rt~d or dors by the Univer- sity :axid to cause an inquiry to be made in respect of any matter connected !;$yitTi:the., ,University. The Government shall in every case give notice to t~g2tfie,Univercity of their inlenticn to cause such inspection or inquiry to be .,iSade and' the-university shall be entitled to be represepted thereat. " t . . , ,
(2) The '~overnment shalln communicate to the Governing Council their views with reference to the result of such inspection or inquiry on of the GoverningCouncil thereon,
ion to be taken and fix a time limit
he Government the
esult of such inspection or inquiry.
itted within such time as the Government may
I
(4) m e r e thc Governing Council does not take action to the satisfaction of the Govergment within a reasonable time, the Government
m y ; after considering any expla~ation furnished or representation niade ' by'the.Governing Counci1,issue such directions as they may think fit and-
the Governing Council shall comply with such directions. Tn the event
of thk Governing C~l1ncil not complying with such directions within
such - time . as' may Lk fixed in that behalf by the Government, tbc ~ovsrzment sha? haw power to appoint any penon or hotly to ~~mpiy\i . i th suoh ',dircc;ions and make ~ u c h order r as may bt: ~~ccfi- ;ary for the expenses thcrzo f!
-,
__-& - - 4 4
I I
'I'
t Uni- of tl and
such
6.
iavi t t
to ac ditior
(21
memt nrgar in the
63
at the the G institu action
64.
makin;
the po5 Li brari
(2
to in s
of the I exceedi is ro be
P.
Readtr:
# -
and He
65. V
"h*-Cf,
E x a ~ i in:
when ac b fib; Acf & f i i i r ~ 1'
39
(2) The Governing Council may appoint a teacher or any other member of the academic staff working in any other university o r organisation fo r undertaking a joint project in the manner laid down. in the ordinances.
64. Selection Coinmittee.-(1) There sha!l be a Selection ~ o m r n i t t ~ ~ tor
making recommendations to the Governing Council L r appointaerlt to A.
the posts of Professor. Assistant Professor, Reader, Lecturer and Librarian of institutions maintained by the University. Provided that at least two experts shall be present at the Selection' Committee meeting :
40
. . a .
overnment may, by notifica- it any college, institutiorl or any college, institution or cenrre from, notificatian, such college, illstitution or udea in, or as the case may be, omitted 67, ~er fb in Acts not to upply.-(1) Subject to the provisions of sub- seitions (2) to (7), the Madras University Act, 1923 (Tamil Nadu Act VII of 1923), the Madurai-Kamaraj University Act, 1965x(Tamil Nadu Act 33 6f1965); the Bharathiar ,University Act, 1981 (Tamil Nadu Act 1 of' &d thq Bharathidasan University AG~, I981 (Tamil Nadu Act 2 of 1982) (&reafter in this s,:+ion referred to as the said Acts) shall with effect on
aid from tLd notified date, cewe to apply in respcct of every college
and institution to wliich this Act applies.
.4
'~(2) Such cessor shall not affect - I n of the said Acts in respect of' the o in ub-section (I),
or punishment incurred in respect ot
ommitted against the said Acts, or ings , or remedy ,in respect and any such investigation, leg ted, coqtinued or entbrced and nishment may be imposed as if this anything contained in sub-section (I), eguiatione made under the said Acts and d l , in so far as they are not inconsistent orce in respect of the colleges and institutions )-section (l), until they are replaced by th& gulations to be pade under this Act. nything contained in this Act, the statutes, continued i n force under su b-section (3) or
der this Act, every persoc vybo i~rnediately oefore the not'fied"
a- student of a college within the University area affiliated to, by, the Madras, Madurai-Karnaraj, Bnara-
iversities, or' was eligible ,to appear for any. sl science of the said Universities, shall b(: :
rse of st1 'dy in the respective U~iver
1 U.giversit-y sb.rll make arm ngewnt
inlag for such stctr~nent~ ---fir. ->-
41
TAMIL NADU GOVFRNMENT GAZETTE EXTRAORDINARY 25,5
-- --- - .- 'I
(5) All property, whether movable or immovable, i~clvdink lands, buildings, equipments, books and library and all rights of wnatsoever. kind owned by or vested in, or held in trust, immediately, berire ,the notified date, bq the University of Madras at ths University campus at Tam mani, Madras 3s well as liabilities legally subsisting against that Univers~ty at that campus shall stand trrnsferred to, and vest in, the
Tamil Nadu Medical University.
,
(7) Subject to the provisions of Wb-section (2) but
judice to the provisions of sub-sections (3) to (6), anything action taken before the notified date under any provisions Acts in respect of any area to which the provisions of thi shall be deemed to have been done or taken under the co
provision of this Act and shall continue to have effect udess and until superseded by anything done or any action taken un
the corresponding provision of this Act.
Group) IV-2 Ex. (597)-6
4
edical College, Madurai. . I
. Medical College, Thanjavur. ore Medieal College; Coimbatore. eli ~ e d i c a l Collegc , Tirunelveli. lpattu . Medical College, Chengalpattu. ! * vzz.
43
_ C L I , ----
i v n t ~ Medical Colleges - - - ,- -
2. Ayurvedha College, Coimbatore .
II. Government Dental College- !
M a A r a q Dental College, Madras. ,-.-.̂.-----7... -
1 . Venkataramana Ayurvedha college, Mad1 as L T A L L u A ~ u ------ - - Y . \ i
V. Government Pharmacy Colleges (B. ~ h a n n ) --
*a- .-- 0 lfl-A icdl College, Madras. -
E , , a ,,,. .., lica l College, Madurai.
1. l V l i L U l a 3 LT-vu Xin,41Tta; M P f
ivate Pharmacy Colleges (B. Pha. ..,
1. C.L. Baid Mehtha College of Pharmacy, Thorapakkam, Mad@.
2. J. S.S. College of Pharmacy, Rockland, Oot acamund-1 .'d
I K.M. College of Pharmacy, Melur' Road,.Uthangudi, Madurai. Government College 0.
r l r V u r ~ r . D ~ , . Y ~ - - - - - - u w
1. Institute of Rehabilitation Medicide, K.K. ~ a ~ a r , Madras.
.
2. College of Physiotherapy at the Campus of Government Rajaji
Tnherculosis Hospital, Tiruchirappalli.
k - - ---- - .b
- - - f Nursing-
Madras Medical College, ~abras. ,hate College of Nursing -\ Christian Medical College, Vellore.
VT i ~ n \ , o m m c ~ t CoZZeae o f Physiotherapy- \ Adyar , Madras.
admala IIW~W---J a Medical Research Foundation, Wadras-6. . w ,t n,e-i;+al ~ i ~ ~ ~ h i ~ a n t ) a l l i .
Co urses -
1. Cancer Institute,
A cl--,,#. ..,., wa+$,ral$,U
J
3. 'ST. J O Y G ~ U IIvuy~b- ' , *-- ---A I
4 Aravind Eye Hospital, Madurai.,
5: M.V. Hospital for Diabetes, Madras-13. 6, G a a i g r a m Rural Institute of Health and ~ a m i $
7 ('hristian COrmtlunity Health Centre, Ambilikkai.
.
Planning. \ ., ./. .- - - -
(By order of the Governor.). I
S. VADIVELU,
Commissioner and Secrerary to ~overnment; .
. Law Department.
44
-- - - .>----
G O V E R N M E N T GAZETTE
EST R A O R D ~ N A RY PUBLISHED 61 *ul*oRlT~
No. 7551 MADRAS, TUESDAY. DECEMBER 1% 1987 KI\RTH 29, ~RABHAVA, TH IRUVALLUVAR AANDU-201
v, , *-
' part IV--Section >'2 a . 15
+?&4;-, h,
T& ~ a d u A ~ D ' a d '
A" -*-, ' Y - - - _ _- -
I The followiIng Act of the Tamil Nadu Legislative Assembly r the assent of the president on the 11th December 1987 and is
published for general information:- . ' ACT No. 50 1987.
An n ~ t to aillend the Tamil Nadu Medical University Act, :1987- BE, it enacted by t ! ~ r Leeislative Assembly of the State of Tarml N in the Thiity-eighth of the Republic of India as fdlows:- '
1 Short title und co,nmericement.--(l) This Act may b
the Tamil Nadu Medical Ufiiversity (Amendment) Act, 1987.
1 (2) It shall be deemed to have1 come into force on the 24th1.
September 1987.
2. Amendment oj section 1, Tamil Nadu Act 37 of sub-se,ytion (1 ) of section 1 of tho Tamil Nadu Medicd
j ~ c t , 1987 (Tamil Nadu Act 37 of 1987) (hereinafter ref the principal Act), rhc following sub-section shall be
namely:- .. (1 ) This Act mq be called the Dr. M.F.R. University, Tamil. Nadu, Act, 1987.". !
a ( A Groop) IV-2Ex.(755)-1 ( 331 ) ,3 > n
45
46
Short title and commencement. Amendment of section I. Amendment of section 2. Amendment of section 3 . Substitution of the axpreasion
"the Tamil Nadu /
, Dr.M.G.R. Medical
I University, Madras '", for the expression
" the Dr.
, M.G.R.
Medical University, Tamil Nadu "
in Tamil Nadu Act 37 of 1987. Construction of references to
"Dr. M.O.R. Medical
' Uni~ersi$;~~ ,,
Tamil
"Dr. M.G.R. Medical
University,
' Tamil Nadu Act ".
ACT No. 9 OF 1991.
BE it enacted by tho Legislative Assembly of the SWe of Tamil Nadu in the Forty-first Year of the Republic of India as f,Jlow :-
1. (1) This Act may be called the Dr. M.G.R. Meclioal University, Tamil
Nadu (Bmendment) Act, 1991.
(2) It shall be deemed to have come into force on the 10th dda;v of December 1990.
" (1) This Act may be called the Tamil Nadu Dr, M.Q.R. Medical University, Madras, Act, 1987. ".
3. In section 2 of the p&oipal Act, for clause (g?, the following clause
shall be substituted, namely :-
" (q) " ~ a ' i v e r s i t ~ " means the Tamil Nadn Dr. M.Q.R. Medkal University, Madras ; ".
4. In section 3 of the principal Act, in sub-section (I), for the expres- sjon "by tha name " The Dr. M.G.R. Medical University, Tamil Nadu ". ", the expression " by the name " Tho llamil Nadu Dr. M.G.R. Medical Univemity, Madras ". " shall be substituted.
5. Throughout the principal Act, except in sub-section (1) of sectiron 1, c l a w (q) of section 2 and mb-s+xtion (1) of section 3, for the expression
" the Dr. W.G.R. Medical Univer&y, Tamil Nadu ", wherever it occurs, the expression " the Tamil Nadu Dr. M.B.R. Medical University; Madras " shall Le srthstituted.
I
6. Itcferences to " Dr. M.Q.E &Iedical Univerdty, Tamil Nadu " and
" Dr. 31. G . R. Medical University, ~ & l Nadu, Act " in any Act or in any rule, notification, proceeding, order, regulation, by-law, or other inshment , made or issued under such Act or statutes ", " ordinances " and " regulations "
made or continued in force under the principal Act shall be construed as references to " Tamil Nadu Dr. M.G.R. M e d i d Univerdty, Madras" and
" Tanlil Nadu Dr. M. 0. R. IvIedical University, Madras, Act ", respectively,
47
8. (1) The Dr. P. R. R. Uedial University, Tamil N u (Ammdment) Re@ a d Ordinme, 1990 (Tamil Nadu Ordinance 11 of 1990) is hereb~ repaled. ewhg.
(2) Not,withstimding such re@, anything done or any aotimr t a n under the prlndpal Act, as amended by the; s a i d Ordinme, shall be deemed
t o have been done or taken under the plinoipal Act, as amended by this Act. (By carder of the Governor)
P. JEP,QSTNGII PETE'R,
Secretary to Gwernqr~nt, Law Departnent.
48
+lb,#ftf (dt'/l,#9f#At/,+tf / / k t / @ f PYi, fi,htP/ /#tff9fb,#f/ f f't n-c, -,**rL-w,-. r rr . --- ,. " - .*l*r*."r, .h.. - "r - W-W-rJ- . . * - U l r P " W r - - -4 ) 11s jd/lJrj$~jllg /')I l 1 ) ) t d i r ~ 'I'II~I/II It111lt1 J I C O I ~ . J , I I I V I * Atr:r~jlll,I~, I t c r I V I 1 1 IIIC r~:,scot ot' t41c (lovcrnr,~~ o i l Ille 22nd O~,IOI)I~I. 1!)!)1 ~ I I I , ~ ~h I I C I ' C I ~ Y L ; I I : ) I I N I J C ~ for genera€ inforlllation :-
ACT No. 39 OB' 1991.
rln Act ftrrt7~er lo n?)~end the I'ajwil NntZtr Dr. M.C;.lt. Jletlicct? trn;cc;,~stfy,
Nadras, Act, 19S7.
13E it cl~actccl by tlie 1,egislative Assembly of tllc Statc of 'l'alnil Nuiiu in the
J'~rl,j-s~cond Year of t l ~ e liepublic of lntlia as follows :-.
I. 'This Act may be called the Tamil Kadu Dr. 31.6.12. Medical Univerqity, l lndras (Third Amendment) Act, 1991.
2. I n section 45 of the Tamil Nadu Dr. A1.G.R. 3ledicnl l;civersity, henbe& Bf,:ldras, Act, 1987 (licreinaftcr refelwd to as tllc Princil):~I Act), to sub- of
bection (I) , tllc following proviso sliall be added, namely :- section 45,
" Provided that a member .of the Tamil Kadu Legislative Assembly elected to the Senate shall cease t~ be a member of the Senate from the date
ou ~vlrich J I ~ ceases to bc a m e m l ~ e ~ of the Talilil Nadu Legislative Assenlblg.".
3. For the removal of doubts, it is hereby deelarcd ahat, not~~iths?uncling R~~~ ot an)-thing coataineik in any lax17 for the time being in force or in any judge- D O U ~ ~ .
,merit, decree or order of any Court, every person 111llo had been e!ccteti t o tke Senate of :the Tamil Xadn Dr. 1P.G.R. Medical Universiby, Madras in his
capacity as a m e ~ n b e ~ of the Tanlil NaPu Legis!ative Assenthly and who had reased to kc .a meml~er of the Tainil Nadu Legislative Assembly but I~olding ofice as a ~llcilll~er of tllc Se~satc ii~lmcdiaitcly bcforo tllc date oC t11e pu1)lication . of Illis Aebdin l'a),ri(. Badu Umve~n?,~etzd G'crzclle, slia!i cease to be ;a ~nemher
. of bhe Senate of the said University on the date of the publication of this -4ct
,in the Tamil Nadu Goz~ernnzetzt Gazette.
\ .
(Dy ortlcr of tllc Clovcrnor.)
P. JEPASINGII PETER,
Sec~etmy to Gn~ernment, Law Departmetzt.
49
- -.7 ---- - L ~ O F ~ ~ - S C C O ~ U Year of the"~public of fna& as f0110w~ :- r B ShoA titla 1 . .Ithis Art n,n. lje wiled the ~ n i l ' N a d u k Y.O.R.Yaiica1 U n i v s . Or ' ----- -" - -
~h=n-llov may take, steps to constitute another
, aLbVLLLUY,rw , I+V-- --.- -&ion (2), to give a fresh panel of three
u,K,., ,,.res and shall appoint one of the persons named m tlrc fresh panel, as tho Vice-Chancellor. ".
Rrmnval or XI--- +LA - - - , - l nf Aoubtq it is hueby declared h a t the provisions of
..___r-- Act, as amended by this Act, W l apply a..nnn~,J TI tho flnmmi+,tPP refOrred b in sut.-section (2) The following Act d %he Tamil Nadu Ingiatrtive AgxmHy rcceivd thc' '
--GOPBEIIP1-POZhEm e, m@&s,$sreby ~ ~ o - * u ' , . . ~ publiAed for 0------
ACT No. 42 OF 1991.
... .
- - - - -- -.
aity, Madras ( ~ s e o k Amendment) Act, 1991.
" Provided that if the Chancelor i s of the, opinion that pone of the
personain the panel SQ m m m e n d d bv the Committee h suitable for appoint- !lteut as 'ViceiChancellor; Plie
Committee, ir annnnr7 anrre with qnh-sc:
*..A9 -.,. r -..-.
d. L7 U l L 1 l G USLL" " -4 "A. L.
, pcction 10 of the prjn~inal panel of names recollul,clluUu uJ --- ----- --- ---- --
of that section for appointment as Vice-chancellor and pending consideration
with the immediately before the date of thc publicrtiun of this Act in +he I'anzil Nadu Governnzent Gazette:
(By order of the Governor).
Secretary to Government, Law Depmf~aent.
-. - -_ -___- AWD PUULISHED BYTHE DIRECTOR OF "WATIIONERY AWD.'~R~NT-NG,>ISY,~; -, ON BEHALF OF GOVERNM~NT OF TAWAL NADU.
50
RAORDINARY 29
- - The following Act of the Tamil Nadu Legislative Assembly received tho iwscnt of the Governor on the 23rd Februqry 1992 and is hereby published EOI- genernl information :-
lI ACT No. 8 OF ,1992. An Act fttrtker t o anlend the Tamil Nadu Dr. M.G.R. Zedical Un'ipersity, Madras, Act, 1987.
"
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- third Ycar of the Republic 04 Indiq as follows :-
1. (I) This Act may be called tke Tamil Nadu Dr. M.G.R. Medical University, ~ h ~ ~ ~ ~ ~ ~ .
' Madras (Amendment) Act, 1992.
(2) It shall'be deemed to have come into force on the 10th day of January
1952.
2. In section l.0 of the Tamil Nadu Dr. M.G.R. Medical University, Madras Amendment of Act, 1987 (hereinafter referred to as the principal Act), in sub-section (I), for the section 10. ~ ) I ~ o v I ' N o , the fnllo~ving provim shall be substituted, namely :-
"Proyided that if the Chancellor does not approve any of the persons in the-
pancl so reco-ded by the Committee, he may take steps to constitute another commlttet?, in accordance with sub-section (2), to give a fresh panet of three ' different names and shall appoint one of the persons named in the Yresb panel as the Vice-Chancelloz'!.
3. For the removal of doubts, it is hereby declared that the pmsions of section Remoyal 01 ; 10 of the principal Act, as amended by this Act, shall apply to an panel of .names doubts. 1 recommended by the Committee r e f d to in sub-section (2) o that section for appointment as Vice-chancellor and pending dderatim with the Chancellor
immediately be& we the date of the publication of t@s Act in the ?mil N d Govern- m t Gazette.
4. (1) The Tamil Nadu Dr. M.G.R. Medical University,, Madras (Amend- Repeal and .: mil Nadu
Ordinance 4 rnent) Ordinance, 1992 is hereby repealed. saving. 1
eii 1992.
(2) Notwithstanding such repeal, anything done or any action taken uqder
tlie principal Act, AS amended by the said Ordinance, shall be deemed to have i)crn done or taken under the principal Act, aq amended by this A\:*.
I (By order of the Governor)
MD. IS~CITAIIJ, 8ecr8twg to @ove?fnmt2nt, Law Department.
I - ,
P R I ~ U D PUBLISHED BY 1 HE DlRECTOR OF ST A 1 IONER Y AND PRIW~ING,MADRASJ ON HEHALF OF THE GOVERNMENT OF T AMlL NADU - . .'.
51
- - .!Sf -e :> - ! - it& 6 n.i
&. WB4HERB W PAMIL BAVW '+ Q
> -- L ___ . --
1992
(& 0 15 Paise. -
I \ -- I .
I
T A M I L NAD
GOVERNME
EXTRAORDINARY PUBLISHEDBY AUTHORITY
. 3381 MADRAS, TIJESDAY, JUNE 9, 1992
VAlKASl 273 AANGEERASA, THIRUVALLUVAR AANDU-2023I
Part IV-Section 2
Tho following Act of the Tamil Nadu hgidative .-bly received the a w n t of the Governor on the 8th June 1992 and is hereby published for genefal information :-
A(YT No. 20 OF 1992 An Act further to; ,ame?~d the Tamil Nadu Dr. M.G.R. Medicd Universitz~, Madrm, Act, 1987.
bE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
1. (1) This Act may be called the Tamil Naclu Dr. M. G. R. Medicad Short title and Univcr..jty, Ivtadras (Second Amendment) Act, 1992. commenament.
(2) It shall come i n k force at once.
Nadu 2. In section 12 of the Tamil Nadu Dr. X . G . R . Medical Univers~ty, Amendment of : of 1 ~ 3 7 - BIaclras, Act, 1987 (hereinafter referred to ae the princ.i~a.1 Act), in sub- 12.
section (2). after the exprcdon " to mmre that the p1:ovidons of thin Act, tlie statuteg, ordinances ahd regulations", the expression "except section .
35-A " shall be inserted.
3. After section 85 of the principal Act, the following section shall be Insertion of icserted, namely :- new section~ 35-A.
'' 35-A. Selection and qdrnission of candidates to @overn~ner~t oullep-?~ I L ~ L ~ in.9tibutions.-Notwithstanding mything contained in rtection 55 or in a.ny other provisions of this Act,-
( a ) the Bovernment W , b e $he competent autliority to select and
admit c!sndidateR to R, course of m d y or training in the Co~*ernn~ent colleges on,3 institutions and to a course of m d y or training in 1,rivatc colleges ar.d
institutions to which this Act applies, in respect of seats under C o v c m ~ b n t ' .
1
I
qwta ; and
I
'A Gtnlinl TV-2 Ex. (338) 1 1 79 1
52
j 80 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
----- ---1- --." - . --". - ---.-- -- -"-- ---. . - --.-- --- ---.---- ---* . .- . . : .""! ,
(b) the Government may specify by gencml or special orclcr. thc poliey, guidelines, method and procedure for selection of candidates for atln~i*-
$ 9 ~ to 4 Course of study or training in Government colleges and ins$itutions
nnd to a course of study or training in private colleges and institutions to which this Act applies, in respect of seats under Qw L. nment quota. - Explanation.-In $his section, the expression " mats under Govern-
mcnl quota" means the sleats resewed in, a course of study or trcining in private colleges or private institutions to which thig Act applies, to be fillrd
@' by t b Government from among the approved list of candidates selected for
1
adnlikioo.". :
(By order of the Governor)
MD. ISMAIL,
Sewetw to Qovernmen2, Law Deparlment.
53
- - -- . - .."
. .
general Wormation :- < ACT No. 13 O F 1993.
An Act further to anbend the Tamil Nadu Dr. N.G.R. Medical University, Madras, Act, 1987.
rr'
% BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty-fourkh yea^ of the Hepljl;c of India as follo\~s :-
I. (1) Thii Act may be called the Tamil Nadu Dr. 3I.G.R. &lccliclic%l Short title and yoiypi ty, Madras (Amendmcnt) Act, 1993 ., c~mrnenceme~t
(2) I t aha11 c o w into force on such date as the State Goverrwnent may, by tiottiflcation, appoint.
2. In section 30 of the Tarail Kadn Dr. M.G.13. Medical Univeiaity, Amendment of , Madras, Act, 1987, for sub-section ( I ) , the following sub-section shall be Sc'tion 30.
aubstitutedl, namely :-
I
(a) Faculty of Basic Medical Sciences ;
(6) Faculty of Medicine and Meciical Specialities ;
(c) Faculty of Surgery and Surgical Spcialities ;
(12) Faculty of Paediatriq and Paediairic Specialitiesr ;
(e) Faculty of Obstetrics and Gnaecol* and related Specialities ; ( f ) Faculty of Community lFIealtb and Social Sciences and History of Medicine ;
(g ) Faculty of Dentistry ;
Ah) Facuaty of l'harmacy ; . .
(i) ~ a e u l t ~ ' of Nursing; an4
(j) sdch oth@ F'amlty as mag- be prescribed by the statutea ".
(By order of the Governor )
5 M. MuNIRAMdN, , Secretary to ~ o v e ~ ~ n n z e n t . Law Department.,
A. Group) lV2 Ex, (211)) - 2
54
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 289
An Act further to amend the Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987.
B E it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 6th day of August
2012.
2. In section 10 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987 (hereinafter referred to as the principal Act), in the proviso to sub-section (3), for the expression "sixty-five years", the expression "seventy years" shall be substituted.
3. (1) The Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Ordinance, 2012 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act. (By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
Tamil Nadu
Act 37 of
1987.
Short title and commence-
ment.
Amendment of section 10. Repeal and
saving.
Tamil Nadu
Ordinance
15 of 2012. The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 14th November 2012 and is hereby published for general information:—
ACT No. 42 of 2012.
55
No. 46] CHENNAI, WEDNESDAY, JANUARY 31, 2018 Thai 18, Hevilambi, Thiruvalluvar Aandu-2049
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2018 [Price: Rs. 3.20 Paise. Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
[ 47 ] 46-Ex-IV-2—1 Pages.
ACTS :
No. 11 of 2018—Tamil Nadu Transparency in Tenders (Amendment) Act, 2018 .. .. 48 No. 12 of 2018— Tamil Nadu Local Bodies Laws (Amendment) Act, 2018 .. .. 49-50 No. 13 of 2018— Tamil Nadu Dr. M.G.R. Medical University, Chennai, (Amendment) Act, 2018. .. .. .. .. .. .. .. ..
51-52
No. 14 of 2018—Tamil Nadu Town and Country Planning (Amendment) Act, 2018. 53-54
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 51
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 26th January 2018 and is hereby published for general information:—
ACT No. 13 OF 2018. An Act further to amend the Tamil Nadu Dr.M.G.R. Medical University, Chennai, Act, 1987.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty- eighth Year of the Republic of India as follows :-
1. (1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Chennai, (Amendment) Act, 2018.
(2) It shall come into force at once. Short title and com-
mencement.
Tamil Nadu Act 37
of 1987.
2. In section 10 of the Tamil Nadu Dr.M.G.R. Medical University, Chennai, Act, 1987, for sub-section (2) including the proviso thereto, the following sub-sections shall be substituted, namely :-
"(2) For the purpose of sub-section (1), the Committee shall consist of—
(i) a nominee of the Government, who shall be a retired or serving offi cer of the State Government not below the rank of Principal Secretary to Government or an eminent educationist;
(ii) a nominee of the Senate who shall be an eminent educationist; and
(iii) a nominee of the Governing Council who shall be an eminent educationist. Amendment of
section 10.
Explanation.—For the purpose of this sub-section, "eminent educationist" means a person in the fi eld of medical science,—
(i) who is or has been a Vice-Chancellor of any Medical University established by the State Government or Central Government; or
(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor or Dean in any Medical College or in any Medical University established by any State Government or Central Government or in both taken together; or
(iii) who is or has been a Director or Head of any medical institution of national importance:
Provided that the person so nominated shall not be a member of any of the authorities of the University or shall not be connected with the University or any college or any recognized institution of the University.
(2-A) A person recommended by the Committee for appointment as Vice- Chancellor shall—
(i) be a distinguished academician with highest level of competence, integrity, morals and institutional commitment;
(ii) possess such educational qualifi cations and experience as may be specifi ed by the State Government in consultation with the Chancellor by an order published in the Tamil Nadu Government Gazette.
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52 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(2-B) The process of nominating the members to the Committee by the Government, the Senate and the Governing Council shall begin six months before the probable date of occurrence of vacancy in the offi ce of the Vice-Chancellor and shall be completed four months before the probable date of occurrence of vacancy in the offi ce of the Vice-Chancellor.
(2-C) The process of preparing the panel of suitable persons for appointment as Vice-Chancellor shall begin at least four months before the probable date of occurrence of the vacancy in the offi ce of the Vice-Chancellor. (2-D) The Committee shall submit its recommendation to the Chancellor within four months from the date of its constitution. If the Committee does not submit its recommendation to the Chancellor within the said period, the Chancellor may grant further time to the Committee to submit its recommendation or take steps to constitute another Committee in accordance with sub-section (2).".
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government, Law Department.
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121TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 1st October 2021 and is hereby published for general information:—
ACT No. 23 OF 2021. An Act further to amend the Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987.
Bඍ it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventy-second Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Second Amendment) Act, 2021.
Short title and
commence-
ment.
(2) It shall be deemed to have come into force on the 26th day of February
2021.
Tamil Nadu Act 37 of 1987.
2. In section 67 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987, (hereinafter referred to as the principal Act), after sub-section (4), the following sub-section shall be inserted, namely:—
Amendment of
section 67.
"(4A) Notwithstanding anything contained in this Act, the statutes, ordinances and regulations continued in force under the Annamalai University Act, 2013 or made under this Act, every person who immediately before the 26th February 2021 was a student of the Annamalai University or was eligible to appear for any of the examinations in medical science, dentistry or nursing of the Annamalai University, shall be permitted to complete his course of study in the Annamalai University and the Tamil Nadu Dr. M.G.R. Medical University, Chennai shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by the Tamil Nadu Dr. M.G.R. Medical University, Chennai in accordance with the course of study in the Annamalai University, and such students shall, during such period, be admitted to the examinations held or conducted by the Annamalai University and the corresponding degree, diploma or other academic distinctions of the Annamalai University shall be conferred upon the qualifi ed students on the result of such examinations, by the Annamalai University.".
Tamil Nadu Act
20 of 2013.
3. In the Schedule to the principal Act,— Amendment of Schedule.
(1) under the heading "I. Government Medical Colleges.— Under the control of Director of Medical Education", after the entry "8.Chengalpattu Medical College, Chengalpattu.", the following entry shall be added, namely:—
"9. Rajah Muthiah Medical College and Hospital, Annamalai Nagar, Chidambaram.";
(2) under the heading "III. Government Dental College—," for the entry
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122 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(3) under the heading "V. Government College of Nursing—," for the entry
"Madras Medical College, Chennai.", the following entries shall be substituted, namely:—
"1. Madras Medical College, Chennai.
2. Rani Meyyammai College of Nursing, Annamalai Nagar, Chidambaram.".
(By order of the Governor)
C. GOPI RAVIKUMAR,
Secretary to Government (Legislation), Law Department.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
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