Tamil Nadu act 009 of 2005 : Tamil Nadu Physical Education and Sports University Act, 2004

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TAMIL NADU

PHYSICAL EDUCATION

AND

SPORTS

UNIVERSITY

ESTABLISHED BY

THE GOVERNMENT OF TAMILNADU UNDER

ACT N0. ⁹

of 2005)

THE^ACT

&

THE

STATUTES

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9 ):" I

14 10%

1

The Act

2

- ^{1 -}

©

[Regd.No.TN/PMG(CCR)—217/2003-

. 05.

GOVERNMENzl'fi'IAMILNAw

[Price:

Rs. 11.20 Paise

TAMIL ^NADU

GOVERNMENTGAZETTEE

EXTRAORDINARY

PUBLISHED^BYAUI'I IORI'I'Y

CHENNAI,WEDNESDAY,AUGUST 10, 2005

Aadi

25, Parthiba, ThiruvalluvarAandu - 2036 Part ^IV- Section ²

Tamil

Nadu Acts

and

Ordinances

THE TAMIL NADU PHYSICAL EDUCATION AND SPORTS UNIVERSITY ACT,

2004.

ARRANGEMENTOF SECTIONS

CHAPTER^—

I

PRELIMINARY

SECTIONS:

"

1.

Short title,

extent, application and commencement

2 .

Definitions CHAPTER—

II

THE UNIVERSITY

Establishment ofUniversity Objects and Powers

ofUniversity Colleges not ^tobe

affiliated

">19???" to any other University Disqualification for membership Restriction

of nomination to

Academic Council

and

Syndicate

in

certain cases Visitation

I ^{IX.) x} CHAPTER ^—

III

OFFICERS^OF

THE UNIVERSITY

9.

Officers

of University

10.

The Chancellor

11.

The Pro-Chancellor

12.

The Vice-Chancellor

13.

Powers

and duties

of Vice—Chancellor

14.

The Registrar

15.

The Finance Officer

16.

The Controller

of Examinations

17. Vice-Chancellorand otherOfficers, etc., to be

public servants CHAPTER^{— IV}

AUTHORITIES^OF

THEUNIVERSITY

l8.

Authorities

of ^theUniversity

19.

The

Academic Council

20.

Powers

and

Functions ol'Acadcmic Council

21.

Meetings of

the Academic

Council

22. The Syndicate

23. Powers

of Syndicate

24. Meetings of Syndicate

25. Annual

report

26.

Amiual

accounts

27. The Finance Committee ;

28. The PlanningBoard

29. The Boards

of

Studies

30.

The Constitution

of

other authorities CHAPTER ^{— V}

STATUTES, ORDINANCES AND REGULATIONS

3

1.

Statutes

32.

Statutes

how made

33. Ordinances

34. Ordinanceshow made

35. Regulations how made

CIIAIYI'ER ^'—

V ^l ADMISSIONSAND RIiSIl)IiN('I-ZS ()l-'

STUDENTS

36 . Admission to

University courses

37.

Admission to

University cxuminnlious

38.

Attendance qualifying

for University

examinations

39.

Residences and

hostels CHAPTER ^—-

VII

UNIVERSITY ^FUNDS

40.

General Fund CHAPTER^—

VIII

CONDITIONS OF SERVICE

41.

Pension, gratuity,

etc.,

42.

Conditions

of service

43.

Selection Committees

,

44. Terms and

conditions

of service

ofHeads of Departments

45.

Deans

of ^IFaculties CHAPTER^—

IX

MISCELLANEOUS

.

46.

Filling of casual vacancies

47.

Proceedings of the University authorities and

bodies not

to be

invalidated by

vacancies. 48 . Removal from

membership of University

49. Disputes as to

constitution

of University authorities and bodies so. Constitution

of Committees 51 . Power to

obtain information

52.

Appointment

of first Vice-Chancellor

53.

Appointment

of first Registrar

54.

Transitorypowers of

first Vice-Chancellor 55 . Certain Tamil

Nadu Acts not

to

apply

56. The

Librarian

57. Special

mode

of appointment

58 .

Report on affiliated colleges

59.

Power to

amend the Schedule 60 . Power to

remove difficulties

5

THE

SCHEDULE

The following Act of

the

Tamil

Nadu Legislative Assembly received the assent of

the President on the ^4'h

August ²⁰⁰⁵and ^is hereby published ^for

general information:-

ACT ^{No. 9}

OF 2005

An ^Acttoprovide. for the establishment ^and

incorporation of Physical Education and

Sports

University ⁱⁿ

the State

of

'l'amil Nadu for

promoting excellence ⁱⁿ

Physical Education

and Sports. .2] Be

it

enacted by the LegislativeAssembly of

the

State

of Tamil Nadu in the fifty fifth year of ^the

Republic ^.ofIndia as follows:-

CHAPTER -^I

PRELIMINARY

Short title, extent, ¹

. (l

) This

Actmay be called the Tamil NaduPhysicalEducation appllcatlonand

Sports UniversityAct, 2004. and commen ^'

cemeii't ^.

(2)

It

extends to the whole

of

the

State

of Tamil

Nadu.

(3) ^It

applies to—

(a) every collegespecified

in the Schedule which is

deemed to be

affiliated to the University under this Act; ^'

(b) every other college or Institutesituatewithin the Universityarea which may be

affiliated to, or

approved by, the University ⁱⁿ

accordance with the

provisions of

thlS'AC't','

S'tfitfifjsfir de'ifiahéééf'afid ^{' 7}

(c) every college or institute situate within ^the

University area, which conducts any course of study or imparts any training which may qualify ^forthe award

of any

degree, diploma or other academic distinction ⁱⁿ

physical education and sports

by^the

University.

(4) This Act shall

come

into force on such date as the

Government may, by notification, appoint

and different dates may

be

appointed _

for different provisions of

this

Act. Definitions 2. In this Act, unless the context otherwise requires,—

(a) "affiliated college"

means any college situate within the

University'_ area and affiliated ^tothe University ^andproviding,

courses ofstudy ^for

admission to the examination

for

degrees ofthe University

and

includes a

college deemed to be

affiliated to the

University under

this Act;

(b)

"approved college" means any college situate

within

the University area ^and

approved

by^the

University

and

providingcourses ofstudy

for

admission to ^the

examinationfor titles and

diplomas ofthe University and

includes a

college deemed to^be

approved

by the

University

under this Act;

(c) "autonomous

. college"means any college designated as an

autonomous college ^by

statutes; ^' (d)

"college" means any college or any institution or

approved

by,

or affiliated to, the

University

and

providing courses of study

for

admission to the examinations

of

the

University;

-

(e) "Government" means

the State

Government; (1')

"hostel" means

a unit

of residence

for theistudents

ofthe University maintained or recognized by the

University

in

accordance

with the

provisions of this

Act

and

includes a hostel deemed to be

recognized by the

University under this Act;

(g) "notified date" means

the date

specified

in

the

notification

issued under sub-section (4)

of section I; (h)

"post-graduate college" means an affiliated college situate within

the University area^and

providing post-graduate courses

ofstudy leading

to the post-graduate degrees ol'the ^upUniversity; (i)

"prescribed" means prescribed by this Act or the

statutes ordinances or regulations; (i)

"Principal" means

the head

ot'a college;

(k) "Schedule" means

the

Schedule appended

to

this Act;

1

"statutes", "ordinances" am

"rct5ulations? mean

resectivel

the statutes, ordi^rnances p

and

regulati^-ons

of

the ^IUniversity made or continued ^.in torcc under this Act;

(m)

"teachers" mean such Lecturers, Readers, Assistant Professors Professors,and

other persons giving

instruction

in

affiliated or in approvedor hostels colleges

and

librarians as may be

declared by the

statutes

['0

be

teachers; (n)

"University" means

the Tamil

Nadu Physical Education and

Sports University;

(0)

"UniversityArea" means any to which this Act

extends under sub- section (2) ofsection 1;

(p) "University Centre" means the area within

the

University of

areacontaining one

more departments or colleges competent

to

engage

in

higherteaching

and

research works; Central ^(q)

"University Grants Commission"means the Commission established Act ³⁰

of

under section ⁴

ofthe University Grants CommissionAct, 1956;

1956

(r)

"University Library" means

a

library maintained by the whether University,instituted by it

or

not.

CHAPTER

- ¹¹

THE UNIVERSITY

3.

(1) There shall be established a University ^by_ the

name "the

3mm Tamil NadutPhysical Education

and

Sports Universrty".

ofUniversity

(2) The University

shall be a body corporate having perpetual

said

succession ^and

common ^sealandshall^{sueandbesuedby} the

a

i

name.

within the

(3) The headquarters of

the University

shall be located hundred limits of

Chennai or in^anyplace within the radius of^one kilometers around those

limits.

(4) The University

shall have the following objects and

powers, (Eggs/j; of

namely:- University

(1) to monitor physical education

and

sports at all levels ⁱⁿ

the

State academically; Provided that such monitoring

shall^notinfringe ^onthe activities of

the in

Sports Development Authority of Tamil Nadu^anymanner; services ^forthe

developmentof physical education(2) to offer consultancy and

sports ⁱⁿ

the State;

(3) to develop research facilities ⁱⁿ

physical education and

sports

and to find out ways and means ^toidentify innovative courses in

physical

I

' education and sports;

(4) to explore the possibilities of

increasing the extension activities ⁱⁿ

physical education ⁱⁿconsultation^withthe Sports Development Authority

o'fiTamil Nadu;

institute degrees, titles, diplomas ^andother academic distinctions(5:) to *

in: physical education

and

sports; other academic distinctions

(6) to confer degrees, titles

and

diplomas

and physical education ^and

sports ^on

persons who shall have carried out in

research ⁱⁿ

the University ^{or in any}other centre or institution recognized

by the University under conditions prescribed;

(7) to confer honorary degrees or other academic distinctions ⁱⁿ

physical education and conditions sports ⁱⁿthe prescribed manner and under prescribed;

offer of various innovative and updated disciplines to(8) to programmes achieve leadership ⁱⁿ

sports^andgames through networking with

specialized agencies and institutions;

8

(9) to

workout the modalities to offer

programmes

in

latest

fields for the development of physical education^and

sports

such as

sports medicine, sports nutrition, sports

psychology, bio-mechanics ⁱⁿ

consultation

with the experts ⁱⁿ

the field;

(10) ^to

ventureiupon international accreditation

by

working out

its mechanism and

applicability; (l

l)to

motivate the affiliated colleges

also to get accredited by

working out ^its

mechanism and

applicability;

(12) ^to

conduct and organize seminars, workshops

and

symposia

in promoting physical education ^and

sports with a view to

offering programmes ⁱⁿ

the latest fields^andto

develop the extension activities; (I 3) to

workoutthe methodology

in

availingcoaching expertise

to derive rich

guidance

ofcoaching

at higher

levels;

(M) ^to

supervise^and

control

hostels and to

regulate

and enforce

discipline among ^the

students of

the University ^andto make arrangements for promoting their health^and

general welfare;

(15) to

prescribe conditions under which the award

of any degree, title, diploma ^and

other academic distinctions may

be

withheld;

(1

6) to

co-operate with any other University, authority or association or any other

publicor private bodyhaving ⁱⁿ

View

the

promotion

ofpurposes and objects similar to those

of

the University" for

such

purposes

as may be agreed upon on such terms

and

conditions, as may

from

time

to

time, be

prescribed;

(17) to establish and maintain University libraries, research stations and publication bureau; ^-

(18) ^to

institute research posts

and to

make appointment

to such

posts;

(19) ^to

institute and award fellowships, including traveling fellowships, scholarships, medals^and

prizes ⁱⁿ

the

manner'prescribed;

(20) ^to

establish, maintain or recognize hostels, for students

of

the University ^and

residential accommodation for the

staffoftheUniversity and to

withdraw any such recognition; (2]) ^to

affiliate colleges

to the University as affiliated, professional or post-graduate colleges under conditions prescribed

and to

withdraw affiliation from

colleges; Provided that no

college

shall be

affiliated to the

University unless the permission ofthe Government to establish such col legc has been obtained and theterms and

conditions, if any, of

such permission

have been complied

with;

9

(22) to approve colleges providing courses of study ^foradmission^tothe examinations ^for

titles ^and

diplomas of ^the

University-underconditions prescribed ^andtowithdraw ^such

approval; Pgovided that no institution

shall be

approved

by the

University unless

the permission

of

the Government to establish such

institution

has

been obtained ^and

the terms ^and

conditions, if any, of ^suchpermission have been complied with;

((23)

to designate any college as

an

autonomous college with

the eoncurrence of

the Government, ⁱⁿ

the manner ^and

under conditions prescribed ^and

to cancel ^such

designation; (2,4) to fix fees and to demand

and

receive

such

fees as may be

prescribed;

(25) to hold ^and

manage endowments ^and

other properties ^and

funds

of the University;

(26) to borrowmoneywith the approval of

the Governmenton^the

security of ^theproperty of

the University for the purposes of

the University;

(27) to enter ^into

agreement with other bodies or persons for ^the

purpose of promoting^theobjectives of

the University including the assuming of the management of any institution under them

and

the taking over of

its rights and liabilities; ^and

(28) generally to ^doall

such other acts ^and

things ^asmay;^be

necessary or desirable to further the objects of

the University.

5.

No college imparting physical education

and sports within the

Colleges not University area

shall^be

affiliated^to

any University other than the

SEERd to Tamil Nadu Physical Education and Sports University: any other University

Provided that this section

shall

not apply to^thecolleges, other than the college specified ⁱⁿ

the'Schedule, imparting

physical education and sports, affiliated to any other University

on the

notified

date. ~

No ^{. .. . . .Dis}ualification^6.

(1) person

shall be

qualified

for

nomination as a member

of ^forq any of

the authorities

of

the University,

if, on the

date

of

such membership vi'Y'

ndmi^_

nati^,on ^{he .}is,-

(a) of

unsound mind or a deafmute; or

Restriction

ofnomi . -.. nati . on

to n applicant ^tobe

adjudicated ^asaninsolvent^oran

undereharged

Academic Counc11

and insolvent; or Syndicate

in (c)^_?^,

sentenced by

a crn^.

nm^.

al court

to ^.certain impri^.

sonment l^tor any offence i^.nvolvm^.

casesg moral'turpitude.

10

-9-

(2) ^In

case ol'dispute or doubt, as to

whether a

person ^is

disqualified under sub-section (1) the

Syndicate

shall

determine

and its

decision shall be

final.

7.

(1)

Notwithstanding anything contained

in

section

19

or 22, any person ^whohas

completed ^two

terms of

three

years each, continuously ⁱⁿ

Academic Council or

Syndicate

shall be

eligible, after a

period of

three years

has elapsed from

the date

of his ceasing to be

such member, for nomination to any oflt'he above mentioned authorities:

Provided that for the purpose of

this sub—section,

if a

person was nominated to one

authority and such

person

became a member

of another authority by virtue

of

the membership

in the

first mentioned authority, the period for which he

held office

in the

first mentioned authority, alone shall

be

taken into

account.

(2)

Nothing contained

in sub—section

(1) shall have

application

in respect of (l)

Ex-officio members referred to ⁱⁿ

section

19

(1);

(ii) Ex-officio members referred to

in

section 22 (2).

8.

(l)

The

Government shall have

the right

to

cause an

inspection or

Visitation inquiry ^tobe

made, by such person

or

persons

as

they may direct, of the University, its

buildings, libraries, museums, workshops and equipments and

of any institution recognized

and

other work conducted or

done by the University. and to cause an

inquiry

to be made ⁱⁿ

respect of any matter connected with

the University. The Government shall, in

every case

give notice to the

University of their intention to

cause such inspection or inquiry

to be

made and the University shall

be

entitled to be

represented

thereat.

(2) The

Governmentshall

communicateto the Syndicate their views with reference to the results

of

Such

inspection or

inquiry and may, after ascertaining the opinion of

the

Syndicate thereon, advise the University upon the action to^be

taken and

fix ^atime

limit for taking such

action.

(3) The

Syndicate shall report

to the

Government

the

action, ifany, which ^is

proposed

to be

taken or

has

been taken, upon the result

of such inspection or inquiry. Such report

shall be

submitted within such time as the Government direct. ^'may

-10-

(4) Where the Syndicate does not take action to the satisfaction

of the

Governmentwithin a reasonabletime, the Governmentmay, after considering any explanation furnished^orrepresentation made^by the

Syndicate, issue such directions as

they may think fit and the Syndicate shall comply with such directions. ^In

the event of

the Syndicate not complying ^withsuchdirections vvithin ^sUCh

time as may be

fixed ⁱⁿ

that behalf by the Government,

the Government:

shall

have power

to

appoint any

person

or body to

comply with such directions^and

make such orders as may^benecessary for ^the

expenses thereof. CHAPTER ^{— III} OFFICERS OF ^{'I'I IE}

UNIVERSITY

Officers of 9.The University

shall

consist

ofthc followm^'

g olh^_cers, namely:-

University

(I) ^TheChancellor;

(2) The Pro- Chancellor;

(3) The

Vice -

Chancellor;

(4) The Registrar; ('5)

The Finance Officer; (6') The Controller

ofExaminations;

and (7;)

Such other persons

as

may be declared by the statutes

to be officers

of the-University. ^' The 10.

(1) The Governor

of Tamil

Nadu

shall

be the Chancellor

of Chameuor

the University.

He

shall, by virtue

of

his

office,

be

the

Headof

the University and shall, when present, preside ^at

any Convocation

of theUniversity ^and

confer degrees, titles, diplomas or other academic distinctions upon persons entitled to receive them. (2)Where power ^is

conferred upon ^the

Chancellor ^tonominate persons ^tothe authorities, the Chancellor shall, ⁱⁿ

consultation with the Vice-Chancellor, and to the extent necessary nominate persons to

represent interests not otherwise adequately represented.

(3) The chancellor may, of

his own motion or on application,

call for and examine the record

of any officer or Authority ofUniversity in

respect of any proceedings

to

satisfy

himscl ^I'

as to the regularity of ^suchproceedings or^thecorrectness,

legality

or propriety of any

-11-

decision taken or

order

passed therein and. if, in any case,

it

appears to'

the

Chancellor that any such decisiOn or order

should be modified. annulled,

reversedor remitted for reconsideration,

he

may pass orders accordingly; Provided that every application

to the

chancellor for the

exercise of ^thepowers under this section

shall be preferred within

three months ^fromthe date on which the

proceedings.

decisions or order to which the

. application relateswas communicated to the

applicant; Provided

further that no order prejudicial

to

any person shall be passed unless such person

has been given an

opportunityol'making his

representation.

(4) No

honorary degree or other distinction shall

be

conferred by the

University upon any

person

without the prior approval of

the Chancellor.

(5) The

Chancellor shall

exercise such

other powers and

perform such other duties as

may

be

conferred on him by or under

this Act. The Pro-

11.

(1) The Minister iii—charge

of

the

portfolio ofEducation in Chancellor theState

of Tamil

Nadu shall be

the Pro-Chancellor

of

the University.

(2) The Pro-Chancellor shall

exercise such powers

and

perform such duties as

may

be

conferred on him by

or under this Act. The

Vice- 12. ( 1)

Every appointment

of

the Vice—Chancellor shall be

made Chancellor

by the Chancellor from

out of a panel

of three names recommended by ^the

Committee referred to in sub-section (2)and

such panel shall not

contain the

name of any member ol'the said Committee; Provided that il'the

Chancellor does not

approve any ol'the persons in the

panel so

recommended by the Committee,

he may take steps to

constitute another Committee

in

accordance

with

sub-section (2) to give a fresh panel of

three different names and shall

appoint one of ^the

persons named

in

the fresh panel as Vice-Chancellor.

(2) For the purpose of sub-section (1) the

Committee shall

consist of

three

persons ofwhom one shall be

nominated by the

—

Chancellor, '

one shall be

nominated by the

Government and one shall be nominated by the Syndicate;

-12-

Provided that ^theperson so nominated

shall not ^beamember

of any of

the

authorities of

the University.

(3) The

Vice ^—

Chancellor

shall

hold

ott1ce ^for

a period of

three years and shall

be eligible for

reappointment

for a further period of three years.

Provided that the Vice—

Chancellormay,^bywriting under^his

hand adidressed to the Chancellor

and

after giving

two months notice, reSign his office; Provided further that a

person appointed as^{Vice —-}Chancellor, shall retire from office if,

during the team of

his office or any extension thereof, ^he

completes the age of

sixty—five

years.

(4) When any temporary H—vacancy

oCcurs in t\he

office of

the Vice- Chancellor, or when ^the

Vice-Chancellor^is,by

reason of illness, absence or for any other reason, unable to'exercise ^the

powers and perform the duties

of ^his

office,

the

lscni01most Professor of ^the University shall exercise ^the

powersandpcrlb'rm the duties

oi

the Vice— Chancellor

till the

Syndicatemakes

the "$1.351 "Le

a; "LESSHEFBEL... for

exercising

the powers and pcrforiiiiiiig the duties

of

the Vice—Chancellor.

(5) The Vice-Chancellor shall

be a whole-time officer

of

the University and ^his

emoluments ^and

other terms^and

conditions

of service shall ^beas follows;- W^(a)There p shall e^bepr^aidtothe

Vice—Chancellor^afixed

salarmensem ^orsuch

higher salary ^asmaybe

fixedby^theGovernment ^{f1om timetotime andhe}shall^be

entitled without payment ofrent ^totheuseofa

fui 11isl1ed

residence throughout ^his

term of office and no charge shall^fallon^theVice-Chancel^lorpersonally ⁱⁿ

respect of ^themaintenance

of ^such

residence. ^He

may ^be

entitled^tosuch

other pérbuisites as

may ^be

provided ^inthe

statutes.

(b) The Vice-Chancellor

shall be

entitled to such

terminal benefits

and allowances ^as

may ^be

fixed^bythe syndicate with the approval of

the Chancellor from

time to

time; 'tilfji Provided that, where an

employee of^— '1'

(i)it_he University, or

-]3_

(ii) any other University

or

college or institution maintained^by,

or affiliated to, that University, ^is

appointed

as Vice-Chancellor,^he

shall be

allowed to continue to contribute to the Provident Fund to which he ^is

a subscriber, and

the contribution

ofthe University

shall be limited to what

he had been

contributingimmediately before his

appointment^asVice-Chancellor.

(c) The

Vice-Chancellor

shall be

entitled to

traveling allowances at such rates as

may

be

fixed by the Syndicate.

(d) The

Vice-Chancellor

shall be

entitled to earned

leave on full pay at one-eleventh

of

the periods spent by him on active

service:

Provided ^thatwhentheearned leave

applied ^forby^the Vice-Chancellor,insufficient

time before that ^date

of expiry of

the team of ^his

office ^is

refused^bythe

Chancellor ^inthe

interest

of

the university ^and

if ^he

does^notavail

of ^theLeave before^thedate

of expiry of ^the

term of

his office, ^heshall^be

entitled^todraw cash equivalent^toleave

salary after relinquishmentof^his

office ⁱⁿ

respect of earned

leave at^his

credit subject

to a maximum

of two hundred and forty days.

(e) The Vice-Chancellor shall ^be

entitled, on medical grounds or otherwise, to leave

without pay for a

period ol'not

exceeding

three

months during ^the

term of ^his

office:

Provided that such leave may ^be

converted

into leave on^full

pay to the extent ^towhich he is

entitled to earned

leave

under clause (d). l3.(l) ^the

Vice—Chancellor shall^bethe

academic^{head and the} Powers

principal executiveofficer

of ^the

University^andshall,^inthe

absence and of ^the

Chancellor^{and the}Pro-Chancellor,preside at any convocation

duties^of Vice-

of ^theUniversity^andconfer degrees, titles, diplomas

or other Chzuieellor. academicdistinctionsupon personsentitled to receive them.^Heshall be a member ex-officio

and

Chairman

of

the Syndicate, Academic Council and the

FinanceCommittee and shall be entitled to be

present at, and to ad ress any meeting of any authority of

the

university but '

shall not be

entitled to

vote thereat, unless

he is a member

of

the authority concerned.

(2) It shall be

the duty of

the Vice-Chancellor ^toenSure

that the provisions of

this Act, Statutes, ordinances ^and

regulations are observed ^and

carried out ^andhemay exercise ^all

powers necessary for this purpose.

15

-14-

(3) The

Vice—Chancellorshall have

power

to

convene meetings of the

Syndicate,

the

Academic

Council and the Finance

Committee.

(4) (a)

The Vice-Chancellor shall have

power

to take

action on any matter ^andshall by order take ^suchaction as^hemay^deemnecessary but

shall, as

soon

as

may

be, thereafter report the action taken to

the officer or authority

or body

th0 ^'orwhich

would

have ordinarily »

dealt with the matter; Provided that no such order

shall^be

passed unless the person likely to be

affected has been given

a reasonableopportunityof being heard;

(b) When the action taken by the Vice—Chancellor under this

sub-section affects any person ⁱⁿ

the service

of

the university,

such person shall

be entitled to

prefer

an

appeal to the Syndicate within thirty

days from

the date on which

he has

notice

of

such

action. The Vice-Chancellor

shall give effect to the order passed

by the syndicate

on such appeal. l

C5) The Vice- Chancellor shall give effect to the

orders

of

the ,Syndicate regarding the appointment, suspension ^anddismissal

of the teachers and other employees of

the University ^andany other decision

of

the Syndicate.

(6) The Vice-Chancellor shall exercise control over ^theaffairs

of the University ^and

shall ^be

responsible for the due maintenance

of discipline in the University.

(7) The

Vice'4Chancellor shall be

r w esponsible for the co-ordinationand

o u a integration of teaching and research, extensw I

n educat l ion

and curriculum development. .-. ^{._wn .}

....

(8) The Vice-Chancellor shall exercise such other powers ^and perform such other duties as

may ^be

prescribed by the statutes. The 14.

(l)

The Registrar shall

be a whole-time salaried officer

of

the Registrar

University appointed

by the Syndicate on the recommendation

of theVice-Chancellor.The qualification^andthe

method of recruitment shall be

such as

may

be

prescribed. The terms and conditions

of service

of

the Registrar

shall^beas follows :-

(a) The holder

ofthe post ofRegistrar

shall

satisfy

the norms

prescribed by the University Grants Commission.

-15-

(b) The

registrar

shall hold

office

for a

period ol'threc years:

Provided that the

Registrar

shall retire on

attaining

the age ot'sixty years ^{in theease}ofacademician^and

fifty-eight years

in

the ease of non-aeademician or

on the expiry

of

the

pcriodspecified

in

this clause, whichever ^is

earlier.

(0) The

emoluments and

other terms and

conditions

ofserviee ot'the Registrar

shall^besuch as may be

prescribed.

(d) When the

office

ofthe Registrar

is

vacant or when the

Registrar

is,

by reason of illness,

absence or for any other duties cause,

unable to

perform the of ^his

office, the duties

of the office

of the Registrar shall

be performed by^such

person

as the Vice-Chancellor may appoint for the purpose.

(2) (a) The Registrar shall have power

to

take disciplinary action against such

of

the

employees, excluding teachers of the University and

academic staff, as

may

be

specified

in the orders

ofthe Syndicate and to suspend thempending inquiry, to

administerwarnings

to them or to impose on them the penalty of censure or

withholding of increments; ^' Provided that no such penalty

shall be

imposed unless the person concernedhas been

given a reasonableOpportunity of showing cause against ^theaction

proposed

to be taken

against

him,

(b) ^Anappeal shall lie to

the Vice-Chancellor against order

ofthe Registrar anyimposing any ofthe penalties specified

in

clause (a).

(c) ^Inany case where the inquiry discloses that

penalty beyond the powers ofthe Registrar ^is

called for, the Registrar shall, upon conclusion 0f

the inquiry make a

report to the Vice-Chancellor along with his recommendations:

Provided that an

appeal

shall lie to

the

Syndicate against an order of ^theVice-Chancellor imposing any penalty.

(d) No appeal under clause (b)

or clause (c) shall be preferred. after the expiry of sixty days from

the date on which the order ^,appealed against was received by^the

appellant.

(3) The Registrar

shall be

the ex-officio Secretary

to

the Syndicatg the ^_Academic .. CounciluthevF~ga~e_ur'lwtise-Osaflngr'thg

139mg

:91", shall not be Studies, but

deemed

,,.~_^{to. I"}be a member

of any of these authorities.

-16-'

18

-17-

(5) When the

office

of

the

Finance Officer

is

vacant

or

when the Finance Officer,

is

by reason of

illness.

absence or for any other cause,

unable^to

perform ^the

duties

of ^hisoffice.^the

duties

of

the Finance Officer shall be

performed by such person as the Vice- Chancellor may appoint ^{forthe '}purpose.

(6) The

Finance Officer shall

be

the

ex—officio'

Secretary to

the ^' Finance Committee,

but shall not

be

deemed to

be a member

of ^' such Committee.

(7) The

Finance Officer shall ,- ?'(a)

exercise general supervision over the funds

ofthe University

and shall advise the University as

regards

its

financial policy;

and '(b)

exercise^suchother powers

and

perform such other

financial functions, as may be

assigned

to him by the

Syndicate or

as may be prescribed:

Provided that the

Finance Officer shall not incur any expenditure ormake any investment

exceeding

such

amount as may be prescribed without the

previous approval of

the

Syndicate.

(8)

Subject

to the

control

of

the Syndicate, the Finance Officer shall ,-

(a) ^holdand

manage the property

and investment on the University including trust ^and

endowed property;

'

(b) ensure that the limit fixed by the Syndicate for recurring

and non- recurring expenditure for a

year are

not

exceeded and that all

moneys

are expended on^the

purposes

for

which they are granted or allotted:

(e) ^be

responsible

for

the preparation of annual accounts, financial estimates and the

budget of

the University

and

for their presentation

to the Syndicate;

(d) keep a

constant watch on the cash and bank balance and

of investments;

(6) watch the

progress ofthe collection

of revenue

and

advise on the methods ofcollection employed; (0 ensure ^thatthe

registers ofhuildiugs.

lauds. furniture and

equipments are maintained upto date and that stock checking

is

conducted,

of equipments ^and

other consumable materials

in

all

offices. special centers maintained by the

University

1

i

(g) bring

o the notice

of the

Vice-Chancellor any unauthorised expenditure or other financial irregularity

and

suggest appropriate action to, be

taken against person at fault; and

(11) call form any office

and

centre, maintained by the University, any informationor returns that ^hemay considernecessary ^forthe

performance of^hisduties.

(9) The receipt of

the Finance Officer or of

the person or persons duly authorized

in this

behalf by the Syndicate for any money payable to the University

shall be a sufficient discharge for paymentof

such- money. The

(16). (1) The

Contxoller

of Examinations shall

be a whole

—

time Controller

salaried otficer

oi

the

University appointed by the Syndicate for suchof Exmninations period

and 011 such

tenns

and

conditions as

may

be p1".esc1ibcd

(2) The holder of

the post of

Controller

of

Examinations

shall satisfy the norms prescribed ^bythe

UniversityGrants Commission.

(3) ^TheController of Exammatlons

shab'

exercise ^such

powers ^and perform such duties^asmay^bepresc1ibed. Vice- Central ^Act_

Chancellor 17

The

V1

_

ce- Chancellor, the Registrar, the E N manee

Officer, the XLV

of and

other

Controller of

Examinations

and

other employees of

the

University

1860.

Officers:

shall be

deemed, when acting or purporting

to act in

pursuance of be

:iiiblit: the provisions of

this Act,

to be

public servants within the meaning servants. of section

21

of

the Indian Penal

Code. CHAPTER ^—

1v

AUTHORITES

or

THE UNIVERSITY ^:

Aluthorities oft

1e

18.

TheAuthorities of theUniversity shall be theAcademicCouncil, University

_ the Syndicate, the Faculties, the Board of Studies, the Finance Committee, the

Flaming

Board ^andsuch'otherAuthorities^asmay be

declared by the statutes

to be

Authorities of

the University. THE ACADEMIC COUNCIL The

19.

(1) The Academic Council

shall

consist of

the following

Academic members, namely;- come"

CLASS ^{I— EX}

-

OFFICIO MEMBERS

(a) The Chancellor;

(b) The Pro-Chancellor;

(c) The Vice-Chancellor;

(d) The Member- Secretary, Sports Development Authority of Tami Nadu, Chennai;

(e) All Deans ofFaculties; (1')

The Librarian

of

the University Library;

(g) The Director

of

Physical Education

ofthe University.

-19-

CLASS ll ^—

. OTHER MEMBERS

(a)1

The

Principals

ol' the

t'ollege

ol' Physical litlueation specified

in

the Schedule;

(b) One member each from the

college of Physical Education specified

in the Schedule, nominated by rotation by the

Vice-Chancellor;

(c) Members

of

the Syndicate

who are

not otherwise members

of the Academic Council;

(d) One member having. special knowledge

in

the field

of Physical Education nominated by the

Syndicate. ^'

(2) (a) Save as otherwise provided, nominated member

ofthe Academic Council shall hold

office for a

period of

three years

and such

member shall be

eligible for nomination for not more than another period ofthree years.

(b) Where a member

is

nominated to the Academic Council to a casual vacancy, the period of office held for

not

less

than one

year

by any such member shall be

construed as a full period

ofthree years for this

clause: purpose of

Provided that a member ofthe AcademicCouncilwho

is

nominated in

his capacity as a

member

ol'a

particular body, or the

holder ol'a particular appointment,

shall cease

to be a member

of

the

Academic Council from the

date on which he

cease;

to

be, a member

of

that body or the

holder ol'that appointment. as the

case may

be; Provided further that where a

nominated member

oftheAcademic Council is

appointed temporarily

to

any

ol'

the ol'lices by virtue

of which he is

entitled to be a member

of

the Academic Council ex—officio. he

shall, by notice

in

writing signed by him

and eonnnnniente to

the

Vieert'huneellnr within

seven

tltlyti from the date

ol'his

taking charge ol'his appointment, choose whether he will continue to be

member

of

the Academic Council by virtue

of

his nomination or whether he will

vacate

officeas such

member and become a member ex-officio 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 a nominated member.

(3) When a

person ceases

to be amember ol'the

AcademicCouncil, he

shall cease

to be a member

of any

ol'

the authorities

ol'

the University ol'whieh^hemay happen

to be a member by virtue

ol'his membership ofthe Academic Council.

(4) The Vice—chancellor shall be the ex4-offici0

Chairman

of

the Academic Council.

'

-20-

(5)

The members of

the Academic

Council shall

not

be entitled to receive any remuneration ^from

the Universityexcept ^suchdaily^and trfiyelling allowances as may be prescribed:

iBrovided

that nothing contained¹ⁿthis sub-

section

shall

preclude any member form drawing his normal emoluments

to which

he¹⁵ entitled ^byvirtue

of

the office ^heholds. '%6)

A member

of

the

Academic

Council

other than an ex-officio member, may tender resignation of

his membership at^anytime before the

term of his office expires.

Such

resignation

shall be conveyed to the

Chancellor by ^a"

letter ⁱⁿ

writing ^bythemember and the resignation shall take

effect^fromthedate

of ^its

acceptance ^bythe Chancellor

Power ^and

20.

(l)

TheAcademic

Council shall be the principal academic body functions

of of the University

and shall

subject

to the provisions of

the

Act

andthe Academic

the

statutes have the control

and general 1cgulalion of teaching and Council

examinationin theUniversity and be 1esponsible for the maintenance of ^thestandards thereon. ^In

addition, ^itshall^{also actasthe body to} review the broad policies ^and

programmes of ^theUniversity.

(2) The Academic Council

shall

have the following powers

and functions as the principal academicbodyof ^theUniversity,

namely:-

(a) to exercise general control^on

teaching

and other

educational programmes and maintain and promote the standards thereof;

(b) to make regulations and amend or repeal the same; (cggto make regulations——

(i)

regarding the admission

of

students to the university

and

the number of

students^tobeadmitted; '(11) regarding the courses

of study leading to degrees, diplomas and other academic distinctions;

J(111)regard1ng the conduct

of

examinations and maintenance and prpmotion of

standards of education; '(iv)prescribing equivalence of examinations, degrees, diplomas ^and certificates

of

other Universities, Colleges, Institutions ^and

Boards; (v)for the assessment, evaluation ^and

grading of students performance;

(d) to advise the Syndicate ⁰¹¹all

academic matters including the control and

management of libraries;

(e) to ^make

recommendation to the Syndicate for

the

institution

of Professionship, Readership, Lecturership

and

other teachings post's including posts ⁱⁿ

research ^{and in}

regard to-the

duties

and

emoluments thereof; (l)to

formulate, modify or revise schemes

for

the constitution or reconstitution

of departments ofteaching

and

research;

(g) to make

recommemlations to the

Syndicate regarding post-graduate teaching ^and

research;

(h) to make rccommendat'ions to the Syndicate repardiug the

qualifications to be

prescribed

for

teaching; (i)to ^make

recommendations to the

Syndicate

for the

conl'erment

of honorary degrees or other distinctions; (j)to

review^andact upon the

proposalsol'Boardsot'Htudies

in

lormulating rules, regulations, syllabi

and

methods ol'evaluation, introduction

of new courses ^and

modification ol'existing courses; (kyle make

recommendations to the

Syndicate regarding institution

of fellowships ^and

scholarships;

(l) to

recommend to the

Syndicate measures

for

promoting collaboration between industries and

Governmental employers on the one hand and the University on the other;

111)

to

delegate

to

the Vice—Chancellor

or

to any ofthe committees

ofthe Academic Council, any of

its

powers;

and

(n) ^to

assess ^and

make recommendations laying

down

standards

of accommodation, equipment, apparatus,

library, maintenance and

other Physical facilities required for each faculty.

(3) Subject to the other

provisions

of his Act, the academicCouncil in its

capacity as a

reviewing body shall have the following powers and functions, namely:-

(a) to review, from

time to

time, the broad policies and programmes of the

university

and to

suggest

measures for the improvement and development

ofthe university;

(b) to

advise the Chancellor

in

respect of any matter, which may be referred to it

for advice;

and

(c) to

exercise such

other powers

and

perform

such

other functions as may ^be

prescribed^bythe statutes.

23

-22-

21. (1) TheAcademic Council

shall meet at least twice

in every year on such dates to be

fixed by the

Vice-Chancellor.

One

of such meetings shall be called the annual meeting. The

Academic Council may also

meet

at such other times as it may, from time to

time, determine.

(2)

One—third

ofthe

total strength of

the members of

the Academic Council shall be

the quorumrequiredfor a meetingof theAcademic Council.

Provided that such quorum

shall

not ^be

required

at

a Convocation of ^theUniversity, or a meeting

or the Academic Council held for the

purposeofconferring degrees, titles,

diplomas or other

academic distinctions;

(3) The Vice-Chancellor may, whenever

he

thinks fit

and

shall up'on a requisition

in

writing signed

by not

les

than fifty percent of the

total members

of

the Academic Council, convene

a

special meeting of

the Academic

Council.

THE

SYNDICATE

22.

(l)

The Chancellor shall, as soon as may be, after

the

first

TheSyndicate Vice-Chancellor ^is

appointed under section 52, constitute the Syndicate.

(2) The Syndicate shall, in addition to the ViCe-Chancellor, consist of ^thefollowing members, namely:-

CLASS ^I-EX- OFFICIO MEMBERS

(a)

TheSecretary to Government ⁱⁿ

charge ofHigher Education;

(b) The Secretary

to Government ⁱⁿ

charge ofSports

and Youth Welfare;

(c) The Secretary

to Government ⁱⁿ

charge of Health and

Family Welfare;

(d) The Secretary

to

Government ⁱⁿ

charge of

School Education;

(e) The Secretary

to Government ⁱⁿ

charge of Law; (f)

TheMember-Secretary, Sports

DevelopmentAuthorityof Tamil

Nadu, Chennai;

(g) The Director

ofCollegiate Education.

-23..

CLASS

Il-O'l'lllERMEMBERS (a)ThreeMembers nominated by the

Chancellor from

among

the

senior faculty^withhigh

qualification, one^eachfromtheDepartment ofPhysical Education ^fromthe

Bharathiar University,

Coimbatore, the Alagappa University,Karaikudik ^andthe

AnnamalaiUniversity, Annamalai Nagar on the

recommendation

of

the

Vice-Chancellorby rotation

according ^to seniority.

(b) Two

members

from

among

the

experts

in

Physical Education nominated by^the

Chancellor

(c) One member nominated by the

Tamil

Nadu Olympic

Association;

(d) Two

Principals nominated by the Vice-Chancellorfrom among the affiliated colleges of

the University by

rotation.

(3) The Vice-Chancellor shall

be

the

ex-officio Chairman

of

the Syndicate. ^.

(4) In case of

the

absence of

the Secretary to Government

in-charge ofHigher Education, Sports

and Youth Welfare, Health and

Family Welfare, School

Education and Law

is

unable

to attend the

meetings of ^the

Syndicate for any reason,

he may depute any officer

of

his department not lower ⁱⁿ

rank than that

of Deputy

Secretary

to Government to

attend the

meeting.

(5) (a) Save as otherwise provided,

the

members ofthe Syndicate, other than ^theex—officio

members,

shall

hold

Office

for a

period of

three years and such

members shall be

eligible

for

nomination

for

not more than another period of three years.

(b) Where a member ^is

nominated to the

Syndicate

in a casual vacancy, the period of office held

for not less than one

year

by any such member shall be

construed as a full

period of

three

years

for the

purpose of

this clause; Provided that a member

ofthe Syndicatewhois

nominated in

his capacity as, a member

of a

particular

body or the holder

of a particular appointment,

shall

cease ^tobca member

ofthe Syndicate form ^thedateon which

he ceases

to

be, a member

of

that

body, or the holder

ofthat appointment, as the case may be; Provided further that

where a nominated

member

of

the Syndicate ^is

appointed temporarily

to

any of ^the

offices by virtue of which ^heis

entitled to be a member ^ol~

the

Syndicate ex-officio he shall, by notice

in

writing

signed by

llllll

and

communicated

to the Vice-Chancellorwith

in

seven days from the date 0 ^l"

his

taking charge ofhis appointment, choose whether

he ^will

continue to be a member of

the

Syndicate

by virtue of

his nomination or whether he will vacate office as suchmember

and

become amember ex-officio 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 a nominated member.

25

-24-

(6) When a

person ceases

to be a member

of

the Syndicate, he shall cease ^to

be amember ofanyof the authorities of the University olfwhichhemayhappen

to be amemberby virtue of^hismembership of ^theSyndicate.

{(7) Themembers of the Syndicate shall not be entitled to receive any

remuneration

from

theUniversityexcept such daily and

traveling allowance as

may

be

prescribed. Provided that nothing contained

in this

clause

shall

preclude any member ^from

drawing his

normal

emoluments^towhich he ^is entitled by virtue

of

the

office

he holds.

(8) Amember

of

the Syndicate, other than ex-officio member, may tender resignation of

his membership at any time before^the. term of his office expires. Such resignation

shall be conveyed

to the Chancellor by a letter

in

writing by the member

and

the resignation shall take effect from the date

of

its

acceptance by the

Chancellor; Power

of 23.

The Syndicate shall have the following powers, namely:-

Syndicate

(1)

to make statutes and amend or

repeal

the same;

(2) to make ordinances and amend or repeal the same;

(3) to co- operate with other Universities, other academic, authorities and

colleges 1n^such

manner and

for

such purposes

as it

may determine:

(4) ^toprovide

for Instruction^and

training ⁱⁿ

such branches of leammg as it may think fit;

(5) ^to

prescribe^theconditions ^for

approving colleges^orinstitutions in

which provision

is

made for the preparation of

students for titles or diplomas of ^the

University and^towithdraw such approval; ({36) to

provide

for

research and advancement and

dissemination

of knowledge, $3(7) to institute

lecturerships, readerships,professorshipsand any other teachmg posts

req11i1ed

by ^theUnive1sity;

(8) ^to

prescribe ^the

conditions ^forafl1liati11g ^Lollegcs^tothe

University ahd to witl1d1aw

affiliation

from

colleges;

(9) to

prescribe

the

manner

in which, and the

conditions subject ^t'o which, ^a

college may ^be

designated

as an autononmus college and such designation may be cancelled;

(l0) ^toprovide lorsuch lectures^andinstructions^forstudents ol'al'iiliated colleges ^and

approved colleges as^the

Academic

Council may determine and

also to

provide

for

lectures and

instructions to

persons not being students

of colleges

and to

grant diplomas

to

them; (1 ^l

)

to institute degrees, titles, diplomas and

other

academic

distinctions; (l2) ^toconfer degrees, titles, diplomas ^and

other academic distinctions on

persons

who- a. shall have

pursued

an

approved course of study

in

an affiliated or

approved college or

have been

exempted therefrom

in

the manner prescribed ^and

shall ^have

passed the prescribed examinations

of the University; b.

shall have carried on research under conditions prescribed;

(13) to

confer honorary degrees or academic distinctions on

the recommendations of not ^less

than ^two—

third ^01'

the

members

of

the Syndicate, (l4) ^to

establish^and

maintain hostels;

(15) ^toinstitute

fellowships, travelling fellowships,

scholarships, studentships, bursaries, exhibitions,

medals and prizes;

(16) ^to

prescribe the

fees to be

charged for

the

approval

and a1liliation

of colleges

for

admission to the

examinations degrees, titles and diplomas

of

the Univeisity, and

101

all 01

any 01the pu1poses specified¹¹¹

Section^4;

(17) ^to

consider^and

take such action as it may deem fit on the annual report,

the

annual accounts

and the

financial estimates;

(18) ^to

institute a

University Extension Board and to maintain it;

(19) ^toinstitute publication bureau,

student's unions,

employment bureau and

University athletic clubs

and to

maintain them;

(20) ^to

enter ^into

any agreement with

the

Central

or any

State Government or with a

private management for

assuming

the management of any institutions^{and 1'01}

taking over its p1ope1ties and

liabilities or for any othe1 purposes not repugnant

to the provisions of ^thisAct;

(21) ^to

make statutes regulating the method of nomination to the authorities

of

the Unive1sity and

the

p1ocedure at the

meeting of

the Academic Council,

Syndicate

and

other authorities

01

the

University and

quorum ofmembers required

for the

transaction

01'

business by the

authorities of

the

University other than the

Academic Council;

-26-

(22) ^torecommend^tothe Government ^the

recognition of^an

area within the University area

as

University Centre;

(23) to hold, control and administer the properties and funds

of the University;

(24) ^todirect the form,

custody ^anduseof ^the

common ^seal

of

the University;

(25) to regulate and

determine all matters

cdnceming the University in

accordance with this Act,

the statutes, the ordinances

and

the regulations;

(26) to administer

all

properties

and

fUnds

placed at the disposal of ^theUniversity^forspecific purposes;

(27) ^to

suspend ^and

take disciplinary action ^onthe employees of the University;

iii

(28) to accept, on behalf

of

the University. endowments,bequests, donations, grants and transfers of any movable ^and

immovable properties made^{to it.} Provided that ^all

such endowments, bequests, donations, grants and

transfers

shall be

reported

to the

Academic Council at its

next meeting;

(29) ^(a)to raise, on behalfofthe University, loans^fromthe

central or any State Government or the public or any corporation owned or controlled by the Central or any

State

Government;

(b) to borrow money with the approval of

the

Government,

on the security of

the property of

the university for the purposes of the University;

.

(30) to affiliate colleges within

the University

area

to theUniversity and to

recognize colleges

as

approved colleges;

(31) to

designate any college as an autonomous college

and

to cancel such designation;

(32) to

recognize hostels not maintained by the University and to suspend or withdraw recognition of any hostel

which

is not conducted in accordance with ^the

ordinance and the conditions imposed there- under^;

-37-

(33) ^to

arrange ^f01

and

direct

the inspection ofall

atl1liated and approved colleges ^and

hostels;

(34) to

prescribe

the

qualifications

01'

teachers

in

al'liliated and approved colleges ^and

hostels;

(35) to award

fellowships. travelling rli'llowsltips.

scholarships. studentships, bursaries. exhibitions,

111eda|s lll ltl

prizes

in

accordance with the statutes;

(36) to charge and collect such fees as may

be

prescribed;

(37) ^to

conduct the University examinations and

approve

and publish ^the

results thereof;

(38) ^to

make

ordinances rega1ding the admission

of students to the University or prescribing examinations to be

recognized as equivalent to

University examinations,

(3

9) to

appoint members to the Boards

of Studies,

(40) (i)^to

appoint examiners, after consideration ofthe recommendation ofthe Boards

of Studies;

and

(ii) ^to

fix their remuneration;

(41) ^to

supervise and control the residence and discipline

of the students

of

the

affiliated and

approved colleges and make arrangements for securing their health^andWell-being;

(42) ^to

institute and

manage University centres,

libraries, museums, institutes

of research and othe1

institutions established or maintained^bythe University. .'(43)

to

manage hostels instituted by the

University; '(44) to

regulate the working of the University Extension Board ;

(45) to

review the

. instruction and

teaching

ol'

the

University;

(46) ^to

promote research within the Unive1sity and to reports, ^from

time^torequiretime,

of

such resea1el1;

(47) to

exercise such other powe1

s and perform such othe1

duties as may ^be

conlened ot imposed on

it

by this Act 01

the Statutes, Ordinances and

Regulations;

and

(«48)

(a)

to

delegate any of

its powers to the Vice-

chancellor,

to a

"fiionrmittee ^from

among ^its

own members or^{to a}('ommillee appointed L'tii'n

accordance

with

the statutes; 1;}

(b)

the

Syndicatemay consult

the

Academic ('ouncil

in

respect

ol'any ,academic matter, Where ^it

considers ^such

consultation ^is

necessary. Meetings of 24. (1) the Syndicate

shall meet at such time and

places

and shall, Syndicate

subject

to the provisions of

sub-sections(2)

and (3), observe

such rules

ofprocedure ⁱⁿregard to transaction

ofbusiness^atitsmeetings including the quorum ^at

meetings ^asmay be prescribed; Provided that the Syndicate

shall meet at least onceⁱⁿevery three months.

(2) The

Vice-

Chancellor or in his

absence any member chosen by the members present,

shall

preside at a meeting of the Syndicate.

(3) all

questions at any meeting of

the

Syndicate

shall be

decided by a

majority of

the votes of

the members present

and votingfland in

the case of an equality of votes, the Vice-Chancellor or the member,presiding, ^asthe^casemay^be,shall have^toexercise^a second or casting vote.

(4)

(a) The Syndicate may, for the purpose of consultation, invite any person having special knowledge^or

practical experience 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 net be entitled to

vote.

(b) The Person^soinvited

shall^be

entitled to ^such

daily ^and

traveling

.

allowances ^asareadmissible^toamember^Of

the Syndicate.

(25) ^TheAnnual Report^{of the}University shall^beprepared^byAnnual the Syndicate and shall

be

submitted to the Academic Council on

Report or: before such date as

may

be

prescribed

and shall

be

considered by theAcademic Council^atits

next annualmeeting.TheAcademic Council may pass resolutions thereon ^and

communicate the same to the Syndicate, which

shall

take action in accordance therewith. The Syndicate

shall

inform the Academic Council

of

the action takenby ^it.

Acopy ofthe report^witha

copy of^theresolution thereon, if any, of ^the

Academic

Council

shall ^be

submitted^tothe Government.

-29-

(26). ^{(1 )}The AnnualAccounts ofthe University, shall be

submitted

Annual to such examination

and

audit as the

Governmentmay direct

and a Accounts copy of ^theannual

accounts ^and

audit report

shall^be

submitted^to the

Government.

(2) The

University shall

settle

objections

raised ⁱⁿ

such

audit

and carry ^outsuch

instructions^asmay^beissued^bythe

Government^on the audit report.

(3) The accounts, when audited, shall ^be

published

by the Syndicate in

such manner

as

may

be

prescribed

and copies thereof

shall be submitted to the Academic Council at

its

next meeting

and to the Governmentwithin three months

of

sudh

publication.

(4) The

Government shall

cause

the

annual audited

accounts

and annual report to be laid

before

the

LegislativeAssembly together with their comments. (27). (1) The

Finance Committe shall

consist

ol'

the

Following The

Finance members, namely:— Committee ^'

(a) The

Vice-Chancellor;

(b) The

Secretary

to

Government iii-charge ot' I-'inance;

(c) The

Secretary

to

Government iii-charge of ^l

ligher l'idtteation;

(d) The

Memher-Secretary, Sports Dth-Iopnient Authority of'l'amil Nadu,

Chennai;

(e) Three members nominated by the

Syndicate

from

among

its members ofwhom one shall be the

senior l'aenlty ol'the

University

and one shall be the

person nominated to

the

Syndicate

by the

Chancellor.

(2) The

Vice-Chancellor shall be

the Ex-ofiicio Chairman of, and the

Finance

Officer shall

be

the Ex-Officio Secretary to, the

Finance Committee.

(3) All the

members

of the Finance Committee other than the

ex— officio members,

shall

hold office for a

period of

three years. 1(4) The

Finance Committee

shall meet at least twice

in

every year to examine

the

accounts and to

scrutinizeproposals for expenditure.

(5) The

annual accounts of

the University preparedby the Finance Officer

shall be

laid before the FinanceCommittee

for

consideration and comments and

thereafter submitted to the Syndicate for approval.

-30-

(6) The

Finance Committee

shall

recommend

limits for the total recurring expenditure ^and

the

total

non-recurring expenditure for the

year based on the income and

resources of

the University.

(7) The

Finance Committee

shall-

(a) review the financial position of

the University

from

time to time;

(b) make recommendation to the Syndicate

on

every proposal

involving. investment or expenditure for which no

provision

has been made

In

the annual financial estimates or which involves expenditure ⁱⁿ

excess of the amount provided for ⁱⁿ

the

annual

financial estimates;

(c) ^make

recommendations^tothe

Syndicate

on^allmatters

relating

to the finances

ofthe University;

and g

(d) perform

such

other functions as may be

prescribed.

(18)

The financial estimates

of

the University prepared

by the Finance Officer shall be laid before the

Finance Committee

for c'dnsideration and

comments.

The said

estimates, as modified by' the

Finance Committee,

shall then be laid

before

the Syndicate for consideration. The Syndicatemay accept the modifications made by the Finance Committee. ^'

28. (1) There shall be

constituted a

Planning

Board

of

the The Planning .~

Board. University which shall advice generally 0n the planning and and research in the University.

(2) ^The

Planning Board

shall

consist

of

the following members,

I

namelyi-

(i) the Vice-Chancellor, who

shall be

the Exiofficio Chairman

ofthe Board; ^and

(ii) not more than eight persons

ol'high

academic standing.

(3) The

members

of

the Planning

Board shall be appointed by the Chancellor and shall hold

office

for such

period

as he may determine.

(4) The

Planning Board shall, in addition to all

otherpowers vested in it by this Act, have

the

right

to advise

the Syndicate and the Academic Council on any academic matter.

-31-

29.

There shall

be a Board

of Studies

attached to each

Department The

B oard

of of teaching.^Theconstitution ^and

powers of

the

Boards

of

Studies

Studies shall be

such as

may

be prescribed by the

ordinances.

30. The

constitution

and powers ofsuch

other bodies. as may be The declared by^the

statutes

to^be

author^.it^.ies ^{ol .}

the ^.Univers^.i^.ty, shall be

(.'oasiluliion ofothcr such as may^be

prescribed.

authorieis CHAPTER ^—V. Statutes

STATUTES, ORDINANCES AND

REGULATIONS

31.

Subject

to the

provisions of

this Act, the

statutes may provide ^forall

or any of ^the

followingmatters,

namely:—

(1) the holding of

convocation to confer degrees;

(2) the

conferment ofhonorary degrees

and

academic distinctions;

(3) the constitution, powers

and

functions

of

the

authorities

ofthe University;

(4) the

manneroffilling

vacancies

among members

ofthe authorities;

(5) the allowances to be paid to the

members

ofthe

authorities

and committees thereof;

(6) the procedure

at

meetings of

authorities including the quorum for the transaction

of

business at such

meetings;

(7) The authentication

ofthe

orders or deeisions

ofthe authorities;

(8) The formation

of departments of teaching

at the

affiliated

and approved colleges. '(9) the term ofoffice

and

methods ofappointment

and

conditions

of service of

the officers

of

the University other than

theChancellor^and the Pro-Chancellor;

(10) the qualification ofthe persons employed

by^the

University;

(I

l)

the

classifications,

the method

ofappointment

and

determilmtioa of ^the

terms^andconditions

of

service

of persons employed

by the University; ^'

(12) the institution

of pension,

gratuity, insurance. or

provident ^fund for ^the

benefit

ofthe persons employed

by the University;

(13) the

institution offellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions,medals^and

prizes ^andthe

conditions of

award thereof;

-32-

I:

(14) the establishment

and

maintenanceofhalls

and hostels; x

z.

(15) the conditions

for

residence of

students of

the

University

in

the halls ^andhostels^andthelevyof ^feesand

othercharges ^forsuch

residence; ¹

(16) the conditions of recognition of approved institutions ^andof affiliation to the University of

affiliated colleges;

(17) the manner ⁱⁿ

which, ^andtheconditions subject ^to

which,^a college may^be,

designated ^asanautonomous college ^orthe

designation of ^suchcollege may^becancelled ^{and the}matters incidental^tothe administration of autonomous colleges including ^theconstitution or reconstitution, powers ^andduties of Academic Council, Staff Council and Boards

of

Studies.

(18) the delegation of powers vested ^{in the,}authorities^orofficers of the University; ^and

(19) any other matter which ^is

required to be or^maybe

prescribe by the statutes.

32. (1) The Syndicatemay, from time to time, make statutes and amend or repeal the statutes ^inthe

manner hereafter provided ⁱⁿStatutes

how this

section. -

made

(2) TheAcademicCouncilmay

propose ^tothe Syndicate the draft of any statute or of any amendment^{to or}of repeal^of.astatute, ^to be

passed

by the Syndicate

and

such draft

shall be considered by the Syndicate ^atits

next meeting.

(3) The Syndicate may consider the draft proposed by the Academic Council under sub-section^(2)andmayeither

pass the draft or reject

or return ^it

with^orwithout amendments ^tothe Academic Council for reconsideration.

(4) (a) Any member of

the Syndicate may

propose

to the

Syndicate the draft ofa statute or ofany amendment^to,

or of repeal

ofa

statute ^and

the Syndicate may either accept or reject the ^d

raft, if ^it

relates^to

matter not i

falling within the purview of

the Academic Council.

(b) In

case

such

draft relates to a matter within the purview of

the Academic Council the Syndicate

shall refer ^{it for}consideration ^tothe Academic Council, which may either report to the Syndicate that ^it

does not approve the draft^orsubmit the draft to the Syndicate ^insuch

form^as the Academic Council may

approve ^andthe Syndicate^mayeither pass without amendments or reject the

draft.

(5) ^A

statute or an amendment^to

or repeal ut'. statutes passed

by the

syndicate

shall be

submitted to the

('haneellor

who may assent thereto

or withhold

his assent. /\ statute or

an amendment to,

or repeal of, ^a

statute passed

by the Syndicate shall have no

validity until ^ithasbeen

assented to by the chaneelloli

33.

Subject

to the provisions of

this Act and the

statutes,

the ordinances may provide for

all or any ^01'

the

following matters, Ordinances

namely:-

(a) the

admission

ofthe students to the colleges

and

the levy offees:

(b) the courses of study leading

to all

degrees, titles, diplomas

and other academic distinctions

ofthe University;

(0) the conditions

of residence

of

students

and

the levy of

fees for residence ⁱⁿ

hostels;

(d) the conditions

of recognition

of

hostels not maintained by the University;

(6) the conditions under which the students shall

be

admitted to the courses of study leading ^to

degrees, titles, diplomas

and

other academic distinctions

ofthe University; (0 ^the

conduct

of examinations ol'the University

and

the conditions on which

students shall

be

admitted to such

examinations;

(g) the

manner

in which exemption relating

to the admission of

students to

examinations may

be

given;

(h) the conditions and mode

of appointment

and

duties

of examining bodies and

examiners;

(i) the maintenance ofdiscipline among the students

ofthe University;

(j) the fees to be charged for courses of

study. research experiment

and practical training and for admissions to the

examinations for degrees, titles, diplomas ^and

other academic distinctions

ot'

the

University;

(k) the

qualifications

and

emoluments

ot'

teachers;

(I) the

conditions subject

to which persons who may hereafter w

be"p W ermanentlIn

alhhNatedF yem M ploye W d may - be ... r . e .. c _ ogmn,ized a " s,.

n q e u w ah .. h . c . d ... t w o

gi.v..e...cin_s-.t.r.uction_

..

..

,colleges and " a '

pp'~ro~v

an and'

'

' d hos'

" t " els:~

"'-(m) any other matter which by this Act

or the statutes

is

required

to be or

may be

prescribed by the ordinances.

35

-34-

34. (1) Save as otherwise provided in this section. ordinances Ordinances how

shall be

made by the Academic

Council. made.

(2) ^All

ordinancesmade^bytheAcademic Council shall^have effect from such

date as may be

lixccl

by the Academic

Council, but every ordinance so made

shall be

submitted as soon as may be

after it is

made to the Syndicate

and shall be

considered by the

Syndicate at. its

next meeting.

(3) The Syndicate

shall have

power

by ^aresolution passed by a majority of not

less than two-thirds

of

the members

present

at such meeting,

to

modify or

cancel any^such

ordinance ^and

such ordinance shall from the ^date

of

such resolution ^haveeffectⁱⁿ

such modified form or be

of^nosuch

effect^{asthecasemaybe.}

335.

(1) The Syndicate and the Academic Council may make

Regulationshow

made. regulations consistent ^with

the provisions of

this^Act,the statutes and

the ordinances, for

all

or any of

the

matters which by this Act and

the statutes

and

ordinances are to be provided for by regulations and also

for any other matter solely concerning such authorities.

(2) All

such regulations shall have effect from

such

date as the Syndicateor theAcademic Council,^asthe^casemay^be,mayappoint in

that behalf.

(3) Each

of

the authorities refereed to in sub section (1) shall make regulationsproviding for^the

givingof notice^tothe members thereof of

the.date of meeting^and

of ^thebusiness^tobeconsidered^atthe meetings and for the keeping of

the proceedings of

the meetings.

(4) The Syndicate may direct the amendment in suchmanner

as it may specify, of any regulation made under this section or the annulment

of any regulation made thereunder by itself or by the Academic Council.

-35-

CHAPTER ^—

Vl

ADMISSION AND

RESIDENCE OF

STUDENTS

36. (1) The University

shall,

subject

to the

provisions

ol'this Admission to Act ^andthe

statutes,

be open to

all

persons:

University Courses Provided that special

el'l'orts

shall

be

taken to

encourage

the oppressed classes, namely Backward

Communities. Most Backward Communities,

Denotil'ied

Communities, Scheduled Castes

and Scheduled Tribes.

(.2)

Nothing contained

in

sub—seetion(

|)shall require

the

l

lniversity-

(a) to

admit to any course ol'study any person who does not

possess

the prescribed academic qualification or standard;

(b) to

retain on the rolls

ofthe University any studentwhose academic record ^is

below the minimum

standard required for

the

award

ofa

degree, diploma or other academic distinction; or

(c) to

admit any

person

or retain any student

whose conduct

is

prejudicial to the interests

ofthe University or the rights'and privileges ofthe other students and

teachers.

(3)

Every candidate for a

University examination shall, unless exempted from the provisions of sub-section (2)

by

a special order of the Syndicate made on the

recommendation of

the

Academic Councilbe

enrolled as amember ofan affiliated or

approvedcollege, as the case may

be.

Any

such

exemption may

be

made subject

to such conditions as the Syndicatemay think

fit.

(4) Students exempted

from the

provisions of sub-section (2) and students admitted in

accordance with the

conditions prescribed

to courses of study other than

courses of study

for a

degree,

shall be non-collegiate students

of ^theUniversity.

(37) No candidate shall be

admitted to any examination

of

the Admission to University unless^{he is}

enrolled as

a member

of an alliliated or

UniVCI'Slly approved college ^andhas

satisfied the requirements as to the

Examinations attendance required under

the

regulations

[or the same

or

unless he is

exempted from such

requirements

ofenrolment or attendance or both by an. order

ofthe Syndicate passed

on the

recommendation

ol' the Academic Council made under

the

regulations prescribed .Exemptions granted under this

section shall

be

subject

to such conditions as the Syndicate may think lit.

Attendance 523

. ^- Qualifying .( 8) No

attendanceat

instruct

. lon

. . given

in any college or

. . ^.

institutlon, for other than that conducted, affiliated or approved

by the

University UniverSiW

shall qualify for admission to any examination of

the University. Examination. Residence (39)

Every student

of

the

University other than a

non-collegiate & student shall

be

required

to resrde in a hostel or under such other Hostels.

00nditions as may be

prescribed. CHAPTER ^—

VII

UNIVERSITY

FUNDS

40.

The University shall have General

Fund to which shall be credited—

General Fund

(a) its

income

..

from

fees, grants, donations

and gift, if any;

(b) any contribution or grant made by the Central Government or

any State Government or any local

authority

or the University Grants Commission or any other similar body or any corporation owned or controlled by the Central or any

State

Government;

(0) endowments and other receipts;

and

(d) the money borrowed by ^it. CHAPTER ^—

VIII

CONDITIONS OF SERVICE

41. (1) The University

shall

institute for

the

benefit

of

its

officers and

otherpersons employed by theUniversity, such pension, gratuity, insurance and provident fund^as

it'may deem fit, ^{in such}

manner and subject ^tosuch conditions as may^be

prescribed.

Pension, Gratuity Central

(2) Where the University

has so instituted a

provident fund under etc.) A332?

sub—section ^(1),the Government^maydeclare that ^the

provisions of0

the Provident Funds Act, 1925, shall

apply

to such funds as if

the university were a local authority and the

fund a Government Provident Fund. ^'

C3) The

University may, in

consultation with the Finance ^. Committee, invest the Provident Fund in such manner

as it

may ⁼ determine.

42. Subject to the

provisionsof this Act, the appointment,

procedure

Condition for selection,pay and allowances and other conditions of

services

of ^OfSerVice officers ^and

other persons employeed ⁱⁿ

the University

shall^be

such '

as may be

prescribed. Explanation— For the purpose of

this section, ^theword

'officers' shall

not include the Chancellor

and

the

Pro—Chancellor.

38

3

/ m ^L»

\1

43. (1) There shall ^bea Selection Committee for making

Selection recommendations to^the

Syndicate for appointment

to the

oi ^~posts

Committee Professor,Assistant Professor, Reader,

lecturer^and

Librarian

of

the University.

(2) The Selection

Committee

[or appointment

to^the

posts spccilied in

sub-section (1) shall

consist

ol'the Vice-Chancellor, a nominee

ol~ the Chancellor, a nominee ol'the

Government

and such

other persons as may ^he

prescribed:

Provided that the

selection

l'or

such appointment

by the

Selection Committee

shall^be

made ⁱⁿ

accordance with the guidelines thatmay 'I be

issued by the University Grants Commission or other agencies concerned ⁱⁿ

relation to such appointment.

(3) The

Vice-Chancellorshall

preside

at the meetings ofa

Selection Committee.

(4) The

meetings of a Selection Committee

shall be

convened by the Vice-Chancellor.

(5) The

procedure

to be

followed by

a

Selection

Committee

in making recommendations shall^be

laid

down in the

ordinances.

(6) If

the

Syndicate ^is

unable to

accept

the

recommendationsmade by a Selection Committee, ^it

shall record

its reasons and

submit

the case ^tothe

Chancellor for final orders.

(7)

Appointments

to

temporary posts

shall be made

in

the manner indicated below;— ^'

(i) ifthe temporary vacancy ^{is for}a duration lenger

than one academic session, ^it

shall^be

filled on the

advice

ofthe

Selection Committee:

Provided that

ifthe Vice-Chancellor

is

satisfied

that

in

the

interest ofwork ^Itis

necessary

to fill the

vacancy,

the

appointment may be made on

a

temporary

basis by

a local

Selection Committee

referred to in

clause (ii) for a

period not

exceeding

six

months;

(ii) iftfhe

temporary vacancy ^is

for a

period

less than a

year. apimintmcnt to such

vacancy

shall be made on the l'L'COIlllllt|ltl.ll|tll10ltl

local

Selection \.—.——-—-——""

Committee

COHSISUW'

ofthe Dean of ^the

concerned the ^mM-u lFa'cuity

the

llead_ol Department ^andanominee

ol theVice t' h lllCLllOl

-38-

Provided that

if ^thesame

person holds ^theofficers

of ^the

Dean ^and the ^Head

of ^the

Department, the Selection Committeemay consist of two nominees

of ^the

Vice-Chancellor:

Provided

further

that ⁱⁿ

case of

sudden casual vacanciesⁱⁿ

teaching posts caused^bydeath or any other reason, the Dean^may,in consultation ^withtheHead

of ^the

Department concerned, make a temporary appointment for^amonth^andreport^totheVice-Chancellor and ^the

Registrar

about^such

appointment;

(iii) No teacher appointed temporarily shall, ifhe ^{is not}recommended^by aflselection

Committee

for

appointment under

this Act, be

continued

in service on^such

temporaryemploymentunless ^{he is}

subsequentlyselected

I

by a local

SelectionCommitteeor

a Selection Committee,^fora

temporary or ^a

permanent appointment, ^{asthecasemay be.} .44. (1) Each Department of

theUniversity

shall

have a Head who shall be^aProfessor orDirector

and whose

duties^and

functions

and.¹ terms and conditions

of appointment shall be such

be Terms as

may andConditions of prescribed ^bythe ordinances;

. Service

of Heads

of Providedthat ^1fthere 1s more than one Professor 1n

any Department. Departments the Head

of

the Department shall ^be

appointed ⁱⁿ

the manner prescribed ^bythe ordinances: ^' Provided further that ⁱⁿa

Department where there ^is

no Professor, a Readermay ^be

appointed ^asHead

of

the Department ⁱⁿ

the manner prescribed ^bythe

ordinances:

(2) it shall be open to a Professor or

an Assistant professor or a reader to decline^theoffer

ofappomtment

as^Head

of^theDepartment.

(3) Aperson appointed

as Head

of

the Department

shall

hold office as such for^a

period of

three years and shall ^be

eligible

for reappointment:

Provided that a Head

of ^the

Department

on attaining,^theage of sixty years shall

cease ^tohold

oflice^assuch.

(4) A

Head

of

the

Department may resign his oflicc at any time during his tenure of

office. -:.('5)AHead ofthe Department

shall

perform

such

functions as may be prescribed

by the ordinances.

\l)

""\

43. (1) There shall ^bea Selection Committee for making

Sebcdon recommendations to^the

Syndicate for appointment

to the posts

oi ~Cmnmhwe Professor, Assistant Professor, Reader, lecturer

and

Librarian of

the University.

(2) The

SelectionCommittee

for appointment ^tothe

posts speci lied in

sub-section (1) shall consist

ol'the Vice-Chancellor, a nominee

ol. the Chancellor, a nominee of

the

Government and such

other persons as may ^be

prescribed:

Provided

that

the

selection

for such

appointment

by the

Selection Committeeshall

be

made ⁱⁿ

accordance with the guidelines thatmay be

issued by the University Grants Commission or other agencies concerned ⁱⁿ

relation to such appointment.

(3) The

Vice-Chancellorshall

preside

at the meetings ofa

Selection Committee.

(4) The

meetings of a Selection Committee

shall be

convened by the Vice-Chancellor.

(5) The

procedure

to be followed by a'Selection Committee

in making recommendations

shall^{belaiddowninthe}

ordinances.

(6) If

the

Syndicate

is

unable to

accept

the

recommendationsmade by a Selection Committee, ^it

shall record

its reasons and

submit the case to the

Chancellor for final orders. ^\

(7)

Appointments

to

temporary posts

shall be made

in

the

manner indicated below;— ,,(i) ifthe temporary vacancy

is

for a duration lenger

than one academic session, ^it

shall

be

filled on the

advice

ofthe Selection Committee:

Provided

that

ifthe

Vice—Chancellor

is

satisfied

that

in

the

interest of^{work It is}

necessary

to fill the vacancy, the

appointment may be made on

a

temporary basis by

a local

Selection (iommittee

referred to ⁱⁿ

clause (ii) lbr a

period

not

exceeding

six months;

(ii) ifthe temporary vacancy ^is

for a

period less than a

year, appointment to such

vacancy

shall be

made on the

reeommcmlalion ol'a local Selectio'ivh Committee consisting ofthe ^Dean

ot'the I-'aenln

concerned,

llie'___l_ie_g_(_iq_0li. the Department

and a nominee ol'the

Vice-t'haneellor:W 1m... ^,.JV

_,

KW

-38-

Provided that

if ^thesame

person holds the officers

of ^theDeanand the Head

of

the Department,^the

Selection Committeemay consist of two nominees

ofthe

Vice-Chancellor:

Provided further ^{that in}

case of

sudden casual vacanciesⁱⁿ

teaching posts caused^bydeath or any other reason. the Dean^may,in consultation with ^theHead

of ^the

Department

concerned, make a temporaly appointmentfor^amonth^and

report^totheVice-Chancellor and the

Registrar about

such

appointment; (,ijri)N0 teacher appointed temporarily shall, ifhe

is

not recommendedby aselection Committee

for

appointment under this Act, he

continued

in service on^such

temporaryemploymentunless ^{he is}

subsequentlyselected

I

by a local

SelectionCommitteeor a SelectionCommittee,for a

temporary or, a

permanent appointment,

as the case may

be.

-39-

45. (1)

Every

Dean

of Faculty

shall be a1')pointcd by the Vice- Dean

of Chancellor from among

the

Professors

in

the Faculty for a

period of

Fi'CllllieS three years and he shall be

eligible

for

reappointment:

Provided that a Dean on

attaining

the age of sixty years shall

cease to hold

office as such:

Provided

further that

ifat any time there

is

noProfessor'in'agliaeplty,' _, M^the—^V—^ice;^-—^Ch-^a—^nc.^e.^l_^lo,^rshall

exercmi.s»e,^thne'powers

,_t.h_e_ the F

~. aculty./,

.,-._, of _Chairman ^91';

(2) When the

office

of

the Dean

is

vacant or when the Dean is, by reason of illness, absence or any other cause, unable to

perform his duties

of

his office,

the

duties

of

his

office shall

be

performed by such

person

as the Vice—Chancellormay appoint

for the

purpose.

(3) The Dean shall be the Head

of

the Faculty and shall

be responsible for^the

conduct and

maintenance

of

the

standards

of teaching^and

research ⁱⁿthe Faculty. The

Dean shall have such

other functions as

may ^be

prescribed by the ordinances.

(4) The Dean shall

have the

right

to be

present

and to speak at any meetingof the Board ofStudies or Committees

of

the Faculty, as the case my be, but shall

not have the right

to

vote thereat unless

he is a member thereof. CHAPTER ^{— IX}

MISCELLANEOUS

46. All casual

vacancies among

the

members other

than cx- officio members

of

Filling^ofany authority or other body of

the University Casual shall be

filled as

soon as

convenientlymay be, by the

person

or body

Vacallcics who

or which, nominated the member whose place

has

become vacant ^and

the person nominated to

a causal 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 that no casual vacancy

shall be

filled

if such vacancy occurs within^six

months before the date

of the expiry of

the

term of the member

of any authority or other body of

the University. Proceedinvs

0!.

47.

No act or proceeding of any authority or other body of

the Um^.. :'jlglliitfigsglil versrty shall^be

i^.nvali^.dated merely ^Uby

reason of

the ex1^.

5tence

of ^l'l] of

bodies^to,any

vacancy or any defect not

or irregularity ^inthe

nomination or

be

invalidated appointmentofamember ofany authority

t.

'3

other body ofUniversity

by mommies-

-40-

qr-iof

any defect or irregularity in

such act or proceeding not

affecting 1 the merits

of

the^caseoronthe ground^onlythatthe

authority or ^-a other ^bodyof ^the

University^did

not^{meet a? such}intervals^asrequired under ^{thisAct. ':}

48.

(l)

The

Syndicatemay remove

by

an order ⁱⁿ

writing made ⁱⁿRe1

10va1 from this behalf any

person from membership of any authority of

the^me

nbership^of University by ^aresolution

passed ^{by a}

majority of

the total ^U"vers'ty' membership of

the Syndicate and^bya

majority of^notless

than two thirds

of

the members

of

the Syndicate present ^and

voting at ^the meeting, if

such person ^has

been convicted^byacriminal court for an offence which

in

the opinion of

the Syndicate involves moral turpitude or if ^hehasbeen

guilty of gross misconduct ^and

for ^the same reason, the Syndicate may withdraw any degree^or

diploma ^'. conferred on, or granted,

to that person

by^theUniversity.

(2) The

Syndicate may also by an order ⁱⁿ

writing made ⁱⁿ

this behalf remove any

person ^from

the membership of any authority of the University if ^he

becomes

of

unsound ^mindor deaf-mute or ^has applied ^tobe

adjudicated or ^hasbeen

adjudicated, ^asaninsolvent. I

1

(3) No action

unde1 this

section

shall ^he

I ll ^-7'enagainst any person unless ^hehas

been given

a reasonable oppuilunity ^toshow

cause against ^the

action proposed ^tobe

taken.

(4) A copy of every order passed under sub-section (1)

or

sub section ^(2)asthe case may ^be,

shall,^{assoonasmaybe}

after ^itisso. p sed

be communicated to the person concerned

in

the manner prescr1bed by

regulations. 355'

49. If^anyquestion arises

whether^any

person^hasbeenduly-Disput

sag

to nominated ^as,or ^is

entitled to be,^amember

of^anyauthority of

the^thecoistitution University or other body of

the University, ^the

question shall beof^Ur.iversity authorities

and referred to the Chancellor whose decision thereon shall ^be

final. bodies.

50. All

the authorities of

the University

shall

have to constitute or Constitution of reconstitute committees ^andto

delegate ^tothem such of their powers

Committees. as theydeem fit. Such committees shall, save ^asotherwiseprovided, consist

of

members

of ^the

authority concerned ^and

of

such other persons, if^any,asthe authority ⁱⁿ

each^casemaythink ^fit.

-4]- 5]. Notwithstanding anything contained ^{in this Act}or ⁱⁿ

any other

l'Ower^to law for the titne being ⁱⁿ

force, the

Government may, by order ⁱⁿobtainint'urnrltion writing, ^callforany inlin'tmttion^fromtheUniversity^onany matter relating ^totheaffairs

of ^the

University

lllltl ^the

University shall. if such

information ^is

available with it, furnish to the Government with such

informationwithin a reasonable period:

Provided that ⁱⁿthe case of

information

which the

University considers confidential, the University may place the same before the

Chancellor and the

Pro-Chancellor.

352.

Notwithstanding anything contained

in

sub-section

(1) of

section Appoimmcm 12, within

three

months of

the

notified date, the

first Vice—Chancellor

OfFit'Sl

Vice- shall be

appointed by the

Government

Chancellor on

a

salary to be fixed by them ^fora

period not exceeding three years ^andon^such

other conditions as they think

fit:

Provided that a person appointed as first Vice-Chancellor shall

retire from

office if, during the

term of his office,

he completes the age of sixty-five years. 7, 53. Notwithstandinganything contained

in sub-section (1)

of section Appointment 14, within three months

of

the

notified date, the

First

Registrar shall

0f F?"

be

appointed

by the

Government on

a

salary

to be

fixed by them for

Reg'sn'ar' a

period not exceeding three years and on such

conditions as

they think ^fit:

Provided that ^the

person appointed as first

Registrar

shall

retire from office if,

during

the

term ofhis

office,

he completes the

age of sixty years incase

of academician

and ^fi

fly-eight years incase

ofnon- aeademician.

54. (1) ^It

shall be

the duty of

the

first Vice-Chancellor to make

Transilot'y arrangements for constituting the Syndicate ^and

the Academic thiti'liimc Council and such other

authoritiesofthe University within

six

months Chancellor. after the notified

date

or

such

longer period, not exceeding one

year as the Governmentmay, by notification, direct.

(2) The first Vice-Chancellor shall, ⁱⁿ

consultationwith the Government,^makesuchrules as may^benecessary^forthe

functioning of ^theUniversity.

45

-42-

(3) The authorities

constituted

under

sub-section (1) shall commence ^toexercise

their functions^{onsuchdateasthe} Government may, by notification,

specify ^{in this}behalf.

(4) It shall be the duty ofthe

first

Vice-Chancellor ^todraft such

statutes, ordinances

and

regulations

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

Tamil

Nadu Government Gazette.

(5)

Notwithstanding anything contained

in

this Act

and

the statutes and until such time an authority

is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily

to exercise

and

perform any of

the

powers and duties

of

such

authority under this Act

and the statutes. Certain Tamil Nadu 55.Acts (1)

Subject

to the

provisions of

sub-sectionsnot (2) to (6), the

Tamil Nadu to

apply Chennai Act VII

of University^Act,1923, the BharathiarUniversity^{Act, 198 l}, 1923. theManonmaniamSundaranarUniversity Act, 1990

and

the

Periyar Tamil

Nadu Universtiy Act, ¹⁹⁹⁷

(hereafter in this

sectiOn

referred^toas the ^{Act 31 of}

1990.

University Act)

shall, with effect on and from the notified date, Tamil

Nadu cease to apply in respect of colleges specified in the Schedule. 'Act

45

of

1997.

(2) Such cessor

shall

not affect—

(a) the previous operation of

the said University Acts ⁱⁿ

respect of

the colleges referred^toin

sub-section (1); (b)

any

penalty, forfeitureor punishment incurred ⁱⁿ

respectofany offence committed against the ^said

University Acts;

or

(c) any investigation,

legal

proceedings

or

remedy ⁱⁿ

respect of ^such penalty, forfeiture or punishment and any such investigation , legal proceedings or remedymay^be

instituted. continued or enforced ^andany such penalty, forfeiture or punishment may^be

imposed

as ifthe

Tamil Nadu Physical Education ^and

sports University Act, 2004 ^had

not been passed.

(3)

Notwithstanding anything contained

in sub—section (1), all statutes, ordinances and

regulations madeunder

the

UniversityActs afid in

force on the notified date shall, in so far as they are not inconsistent with the provisions of

this Act, continue to^bein

force

-43-

in

respect of

the

colleges specified

in the

Schedule,

until they are replaced by

statutes, ordinances

and

regulations

made under this Act.

(4) Notwithstanding anything

contained ^:in

thisAct, the

statutes, ordinances ^and

regulations continued ⁱⁿ

force

under sub-section

(3) or made under this Act, every

person who

immediatelybefore the

notified date was a student ofa college spebified ⁱⁿ

the Schedule, affiliated to

or approved

by,^theChennai University, Bharathiar University, Manonmaniam Sundaranar University ^and

Periyar University or was eligible ^to

appear ^forany ofthe

examination

of the

Chennai University, Bharathiar University, Manonmaniam Sundaranar University ^and

Periyar University

shall^be

permitted to

complete his course of study ⁱⁿ

the Tamil Nadu Physical Education ^and

sports University ^andthe"lamil^Nadu

Physical Education and

sports University

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

'I'anti

Nada Physical Education

and

sports

University ⁱⁿ

accordance

with the course of study ⁱⁿ

the

Chennai University. Hharnthiar University, ManonmaniamSundaranar University and Periyar University^and such

students

shall

during

such period

he

admitted to the examinations held or conducted by^the

('hennai University, Bharathiar university. Manonmaniam

Sundarznnn' University^and PeriyarUniversity ^andthe

corresponding degree.

diploma

or other academic

distinctions of

the Chennai University, Bharathiar University, Manonmaniam Sundanar UniVersity and Periyar University

shall^be

conferred upon^the

qualified

students^onthe result of ^such

examinations by^theChennai University, Bharathiar University, Manonmaniam Sundaranar University and Periyar University.

(5) All

Colleges specified

in the

Schedule which immediately before ^the

notified date;

I

(a) continue to be

affiliated to, or recognized

by the Chennai University, BharathiarUniversity, ManonmaniamSundaranarUniversity and

Periyar University; and (b)

provide courses of study for admission to the examination for degrees ^and

diplomas ofthe

Chennai University,Bharathiar University, Manonmaniam Sundaranar University ^and

Periyar University,

shall^be deemed to^be

colleges affiliated to^theTamil

Nadu physical Education and Sports

University under this Act

and

the provisions ofthis Act

shall as far as may be

applied accordingly.

-44-

(6) Subject to

the provisiOns ' of sub-sectionprejudice to the (2) but

withoutprovisions

ofsub-sections or any action

(3) to taken ^(5),before

anythingthe done the notified datesaid underUniversityActs in^anyprovision

of schedule respect of

to

which

any

Collegethe specified

in

theprovisions

of

this to

have Actbeen apply

shall done

be or taken under the deemed this

Act

and correspondingprovisions

of

provisions

ofthis

Act and effect shall continueaccordinglyunless

to

haveand until an action supersededany

taken ^byunder anything^donethe orcorrespondingprovisions

of

this Act.

56.

(l)

the Librarian shall be a whole University time officer ^The

Librarian appointed ofby the the the SyndicateSelection on theCommittee recommendation

ofconstituted for and theon such purpose,

for terms

suchand period conditions as may be

prescribed.

(2)

theLibrarian shall

exercisesuch

stich duties as be powers

and

performmay assigned to him by the Syndicate.

57.

'(l)

The

Syndicate may invitedistinction

a personand of high professmnalattainments academic Special mode in the ^toUniversity

accept ^asuch

post ofl'rotessoron terms

and or on the conditions as ^it

deems person

tit, agreeing

andto do

appointment. so,

appoint

him to the post.

(2) The Syndicate member

of

may appointthe a teacheracademic orstaff ^anyotherin organization workingfor any otherundertaking universitya

joint orproject in accordance manner ^laidwith^the!down in

the ordinances.

58.

The

Syndicate shall, at the end

of notified every three years from the date,

submit - ^{' a}

report ^tothe Report

Government ^on of ^.ontheAffiliated affiliated ^~conditionand approved collegesW . ith . in

the Uni . ver31 .

ty

C0

ll eges Government

area. Theshall take such action on it as

they deem fit. :59. The

Government '

' may, by notification, ' alter, Schedule amend or

add to

Power the

to or omit

'

. any college or institution

: specified

in

the

amend Schedule

and upon the issue

of such

notification,the

Schedule. Schedule be shall

'

deemed ^.to be

amended accordingly. '3

60.(l) If any

difficulty

arises as

to

the

first constitution reconstitution

of

or Power^toany authority

of the date University after the

notified or

otherwise in giving effect Siggfifiwto the

provisions

of

this the Government ^Act,may, by

notification, make such inconsistent provision, notwith the provisions

of thisAct, as to be may appear

to

themnecessary or expedient for removing the difficulty:

-45-

Provided that no such notification

shall^be

issued after the expiry of ^fiveyears^{formthedate of}

establishment ^{of the}University under section ^3.

(2)

Every notification issued under sub-section (1)

or under any other provisions of

this

Act shall, as

soon

as

possible after

it is issued, ^be

placed

on the table

of ^the

Legislative Assembly ^and-

if, before ^the

expiry of

the

session in

which

it

is

so placed or the next session, the

Assembly

makes any modification ⁱⁿ

any such notification or

the

Assembly decides that the

notification should not be

issued, the notification

shall

thereafter

have effect only in such

modified form or

be

of no effect, as the case may be, so, however, that any such modification or annulment

shall be

without prejudice ^tothe

validityof anything previously ^done

under that notification.

THE SCHEDULE

1.

YMCA college of Physical l'itltieation, Chennai.

2.

SR]

Ramakrishna Mission

Vidyalaya

Maruthi

College of Physical Education, Coimbatore. Lo.)

Sivanthi Adithanar College ofPhysical'Education, Tiruchendur.

4. Sri

Sarada College of physical Education for Woman, Salem. (By Order

of

the Governor)

L.JAYASANKARAN

Secretary ^to

Government Law Department

—46—

50

it"? TAMIL NADU

GOVERNMENT GAZETTE

EXTRAORDINARY 49

"the following

Act of

the Tamil Nadu Legislative Assembly received the Governor assent

of theon the

Emit-11133997

and

is

herebypublished

for ^~7—general

information:—

\ :5"

ACT..N0;.1.§2E..ZQQZ...

)

3:.

An

Act further to amend the

Tamil

Nadu Physical Education and Sports University Act, 2004. IBl it

enacted by the Legislative Assembly

of

the

State

of Tamil

Nadu

in

the Year ^of

the Fifty-eighthRepublic of India as_follows

1.

(1) This Act may be called the

Tamil

Naitu Physical liclucation University

(Second and Sports

Short title^andAmendment)

Act.

2007 commence- meal

(I?) ^it

shall

come

into fame at

once lamll ^{Nadu 2}

"Inwsechen

ti)

of

the lanul Nailu l'hyn-ml Act illneahen anti9 of

Act.

2004.

(hetrnnaller

totem-(l Sports; Uiuversuly Amendment ^ofIn 9005 as

the

prurient

ml; ^Illfillt)

sanction heading "Clo/\Sfl

l|~;(')||li

(t),

unrlei llu:

MHillml ^IFl it ^tvtt

Milt ltf-l". for

t;|iltl'.i:'. shall ^(.ilandbe ^(h).

the tellewrngsubstituted," clausesnamely

"(a) The

Principals

oi

the affiliated

colleges.

(b) The

Protessoi and Head oi

all

departments

in

the University;".

3

in

section 22 of

the principal Act.

in

"CLASS subsectionll—Ol'l'lER (2).

under theMEMBERS" heading Amendment^of section ²²

(7) ^for

clauses (a) and

(D).

the following

clauses shall be

substituted. namely:——-

"(a)

Three members

from

among

the

seniorfrom faculty

with the

Departments

of highthe qualification.University nominated by the Chancellor of

the

Vice-Chancellor

on the

recommendationby

rotation according

'to

seniority;"; (b)Two members

from the in by the amongChancellor experts physical

educationon the nominatedrecommendation of the

Vice-Chancellor":

\

(2) for

clause ((1).

the following

clause shall be

substituted. namely:—

"(d) Two

Principals nominated by the affiliated Vice-Chancellor from colleges

of the theUniversity amongby

rotation:".

(By order ^o'f

the Governor)

S. DHEENADHAYALAN.

Secretary ^to

Government-in-charge. Law

Department.

-:

;-.-. ^~.-

-r _'_y.1_ __.!.'-.r.--'_-r='-_,j_'-_!._i-.:. -.

'm'atwinfififi^{I:'Ir . ''-}

-.-"--'

.I. ^I

.l-lll-II .- ^I -'-'^{IIIIIlI n}- 5 I- :; II v ._"1!

I

~.-.r -,.r:.-'7*;x'1'-'

I

:-._— lll_- ^F3-1"a

:

I

_

_ ' .

_

-l-"J-ll

_1.

_ .- Ii!

..

I Ila-_-

I?

F.

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.-1.

I-

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-'

'

'_ I

.-

".-.::' +.-'-"= -

" I

'-:.'I"':-.'r I

-:;:-'~r+_ I ~_ .- I - ..,

52

The Statutes

53

333'." 13:33 ^:45:[IT

54

1 c 33 ^MAY\ /' 12% WE \ dU " C " itio h 2011

/njj'ds/QuGOVERNOR'S

5131: R;

'1' RA] BHAVAN

.

i

,

i

CHENNAI

-

(500

022

. xii | \(\L.( _

K.

VIVEKA [AND N

(MW

.eruty ^aSecretary ^{0 J f) -. /'}

I

'

,1ng i

Lr. No. 383 ^1.R/UZ/i20 ⁱ

Dated: 29.04.2011" >\ '

To ⁱ

The

Registrar ^{'i ~} i

Tamil Nadu Physieal 'i.d11cat;ion&-Sp:orts

Univefisity Chennai - 600

0015 ^=!. l

Slr, ^,-\S'ub:

Tamil' Nadu

Piysical Education and Univeisity

—

D1aft ILStatutes-Asse at of

the Chancellor— $130st

Requesgted ^—

Reg. Ref: ié'Your'Le

ter

No.

TNPESU/Regr/Statutes/Z009 dated 14.09.2009. TNPESU/{egr/ 89/2010-2 dated ^;

29.6.2010

and TNPESU/IIEGR iSTATU'i'ES/ZOIL] dated

8.4.1201]

i

l

With 1efe1e1111:1:

to

your letteis

cited,

I

am

di

ected

to

iniomi that His ^EXL'elleucy the

(i1ii/1211101-C ham: @1101

has given

assenlllo

the D1ait

Statutes

ofTamil Nadu Physical

lg-Z duL'ation &

Spm

ts

Univeisily. The

receipt

of this

letter may

be ticki'iOWlt'dHt'd. Yours faithfully,

C

'VyaddoimUl/La,

1115111

['01

Deputy

SeL' 1etaiy

to

Governor <1;

'1'. . 2-".

l

.' ^I

0 ^v u

. .

.

. ^.

I

'

.

' ^'1 '

l

|

.

v

.

u I' ^I l

'I u

.0

.^.,^_ vi

'1- ' ^'40 ' .

.

" ^II

...

.4

56

Chapter	Particulars , :Rireliminary _ The University
Page No
I
50
II
54
III	Visitation
57
IV	Officers of the University
58
V
Authorities of the University
72
VI
Academic Activities of the University
90
VII	Convocation
94
VIIHI	Conditions of Service & Recruitment
98
IX
Services Conditions, Leave Rules, Travelling Allowances etc.,
104 -
X
Affiliation / Approval of Colleges ./ Institutions & "Autonomous College
147
XI .
195

No

,

I :Rireliminary _ 50

II

The University 54

III

Visitation 57

IV

Officers of

the University 58

V

Authorities of

the University 72

VI

Academic Activities of

the University 90

VII

Convocation 94

VIIHI

Conditions of Service

&

Recruitment 98

IX

Services Conditions,

Leave Rules,

Travelling 104

- Allowances

etc.,

X

Affiliation

/

Approval of Colleges ./ Institutions

&

147

"Autonomous College

XI .

Research Fellowship

&

Grants

—

In 4 Aid

of Research 195 etc.,

XII

Miscellaneous _ 200

III"

JIFH

II

- -

I1 ^II

I I l

I"If T | II :

'11 ' ' ^4"

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.n -

-

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58

.No

Particulars_ Page

No

1

Appendix

- ^I

202

2 _Appendix— ^II

207

3 Appendix^—III

244

M

4

Appendix ^{— IV}

245

5

Appendix— ^V

247

6

Appendix—VI 249

7

Appendix— ^VII

251

8

Appendix—VIII 253

9

Appendix— ^IX

255

10 Appendix— ^X

256

11

Appendix— ^XI

257

12

Appendix —XI|

258

13

Appendix— ^XIII

260

14 Appendix— ^XIV

266

15

Appendix—XV 294

16 Appendix— ^XVI

295

17

Appendix— ^XVII

296

- ^. Full

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._..m.1....m "fin—"I- ^u

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uni—m_..IT H'q—

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60

_49_

61

-50-

CHAPTER - I

PRELIMINARY

(SEE SECTIONS ¹

AND ²

OF THE TAMIL

NADU PHYSICAL EDUCATIONAND

SPORTS

UNIVERSITYACT, 2004) ^'4'

1.

Short title:-

The'Ee

Statutes

shall be called the

Statutes

of

the Tamil

Nadu Physical Education and

Sports

University. These

shall

come

into

force on

2. Definitions:-

In

these Statutes, unless the context otherwise requires:

7).

IlOIm'FOFBUSTNE'S'Sz- —_

,_..

._ ^AA The hours

of business for transacting

the

business of the University shall be

from

10.00 to

17.45 hours

with a break

of

30 minutes to be availed for lunch

between 13.00 to , 14.00 hours or as fixed by the Vice—Chancellorfrom time to time by an executive order on all days

except Saturdays and Sundays and

such other holidays as may be

declared by the Government:

Provided

.. that the teaching staff and

the students concerned involved in classes shall practicalattend

practical classes

in

the

playfields

.

n the early hours by

6.30

hours am. and late by 4.30

pm.

with class hours

in

the

intermittent hours as

specified by the University. The

timings are

applicable to the

University Department

of

Studies

and/or research. The office of the

University and the University Departments may

be

closed at the

discretion the Vice-Chancellor offor a

day or part of a day on particular occasions provided that arrangements are made for the transaction

of any

urgent

business. In the

of who case teachershave

definite class

work outside the

specified hours, the hours in may

be

suitably each modifiedcase

with the

approval of

the Vice-Chancellor.

63

-54-

CHAPTER II

THE UNIVERSITY

(SEE

SECTIONS ^{3 TO7OF}

TAMIL^NADU

PHYSICAL EDUCATION^AND

SPQRTS

UNIVERSITYACT,

2004) .

1.

THE UNIVERSITY

:

(1) There

shall be

established a

University

by the

name the Tamil

Nadu Physical Education

and Sports University

.

(2) The University

shall be a bddy corporate, shall have perpetual succession and a

common sealzand shall sue and be sued by the

said name.

(3) The Head Quarters ofthe University

shall be located within the limits

ofChennai or

in

any place within the radius

of^One

Hundred Kilometres around those limits.

2. OBJECTSAND POWERS OF UNIVERSITY

:

The

University

shall have the

following objects

and powers namely;

0) ^To

monitor physical education ^and

sports

at^alllevels ^{in the}State

academically: Provided that ^such

monitoring shall not infringe on the

activities ol'the Sports

DevelopmentAuthority ofTamil Nadu ⁱⁿ

any

manner;

00 ^To

offer consultancy services^forthedevelopment of physical education ^and

sports ⁱⁿ

the State;

(iii) ^To

develop research facilitiesⁱⁿ

physical education

and sports and to find out ways

and means ^to

identify innovative courses ⁱⁿ

physical education ^and

sports; 0W To

explore the possibilities of increasing the extension activities

in

physical education

in consultation with the Sports Development Authority ofTamil Nadu;

W) To

institute degrees, titles, diplomas

and

other academic distinctions

in

physical education and sports;

(VD To

confer degrees, titles

and

diplomas

and

other academicdistinctions

in

physical education and sports on persons who

shall

have carried out research

in

the University or

in

any other centre or institution recognized by the University under conditions prescribed;

(vii) To

confer honorary degrees or the academic

distinctions1n

physical education and sports

in the prescribed manner and under conditions prescribed; ".11."?

:w-

(viii)^To

offer programmes of

various innovative ^and

updated disciplines

to achieve leadership in

sports

and

games through networking with specialized agencies and institutions; on ^ToWorkout^themodalities^tooffer programmes ⁱⁿ

latest

fields^forthe development ofphysical education ^and

sports ^suchas

sportsmedicine, sports psychology, bio—mechanics,

sports management, sports technology, exercise physiology

and

nutrition and allied areas ⁱⁿ

consultation with the experts ⁱⁿ

the field;

-55-

(X) To

venture upon intemationalaccmd

itation

by w

ork ing on tits

m

echan ^ism

and

applicability;

(xi) To

In

otivate

the

affiliated colleges

also to

getaccmd 1th

by

\v 01k ing outit'sm echnnism and applicab ilitvl

(xii) ^'l'o

conductand onganize sem inals,

\v

etkshops

andsym posia

in

pmm eLing

physicaleducatlon and sport'sw ^ith

a view to ol'l'et'inn'

pmnnnn

In

es ⁱⁿ

the

latestfields and to

develop

the

extension acLiv itios§

(xiii) ^'l'o

workout

the

methodology

in

availing

coachinlr

expertise

to

derive

rich

guidance

of' coaching ath igher levels;

(xiv) ^'l'o

supervise

nnd

eon lie ^I

hostels

and

to

Iunn

llllt'

and NH l'nn'e

d l::t'

ipline

:nn

onn

the

ntnden ts ol'tle ⁿ

ivvt'sily^{and to In}:tltt' :It'tztnnunt t'lll.':^I'm

plum

ulnln lhnil'ln'nllh ^nnd

"unenllw nll'nw'.

(xv) ^'l'u

lilt'Ht'l'llH'

conditions

lllltll'l'

w

lIlt'lI the :nv :ml

nt

.IIIV

dunnw. title.

(ll|IlI)III n and

utlwl :n'ndeln ^{l(' d}

intlnt'tinns

"I

my lw w

ithln'ld:

(xvi) ^'l'o

co-operatc

w

ith

any other ^U

n

ivel'sity, nuthnt ilv

m association

or any other

lILIlJ llt' on private ^body

having,r ⁱⁿ

view, ^theprom olion ol'pntpmun;

and

objects

sim

ilm'lo

those ol'

the

U

n

iversitv

forsuch purposes asmay

l)ULtglt'U(l

t1|ml|ul| such tenn s and

conditions, as

In

ny front

time to

tim

e, be

prescribed;

(xvii) ^To

establish and

In

aintain ^U

nivemity

libraries,

It'.';t':l|l'll

stations

and

publication

bu

mnu;

(xviii) ^To

Institute

research posts

and tom ake

appointment

to

such

posts;

(xix) To

institute

and aw ard

fellow

ships,

including travelling

fellow

ships,

scholarships,

m

edals and

prizes ⁱⁿ

the

m

annerprescribed;

(xx) To

establish,

m

aintain

or lecogn

ize

hostels, for students of

the

University

and

11):: iden

tial accom ^m

odation

for

the

staffof

the ^U

niversitv

and to

w ithdraw

any such

recognition:

(xxi) To

affiliate colleges

to the

University as affiliated, pro fessionalorpost—gmduatecolleges under conditions prescribed

and

to

withdraw

affiliation

from

colleges: Provided

thatno college shall ^be

affiliated

to the ^U

niveisity unless ^the.

noun ission

ol'

the ^G

ovemm

ent.

to establish ^such

college

has been

obtained

and the terms

and

conditions, if any, of

such perm ission have been^com

plied ^w

ith;

(xxii) ^To

approve colleges

provid

ing

courses ofstudy

foradm ission to the exam inations fortitles and diplom as ofthe ^U

niversity underconditionsprescribed

and to withdraw such

approval! Provided that no institution shall

be

approved

by the Universityunless

the

permission of ^theGovernment to

establish such institution has been obtained and the terms and conditions, if any, of

such permission have been complied

with;

(xxiii) ^To

designate any college as an autonomous college with the concurrence of

the Government, ⁱⁿ

the manner ^and

under conditions prescribed

and to cancel such designation;

(xxiv)'To ^fixfeesandto demand and receive such

fees as may be prescribed;

—5()—

(xxv) To hold and

manage endowments

and

other properties

and funds

ofthe University;

(xxvi) ^To

borrow money with the approval of

the Government on^the

security ofthe property of the University ^for

the purposes of

the

University;

(xxvii) To

enter

into

agreement /

MOU with

other bodies or persons for the

purpose of promoting the objectivesoftheUniversity including

the

assumingofthe managementofany institution under ^themand

the taking over ofits rights

and

liabilities;

and (xxviii) Generally ^todoallsuch

other acts^and

things

as may be

necessary or desirable to further the ^~ objects of

the University.

(xxix) ^To

co-operate with any other University,Authority or Association or any other Public or Private Body having ⁱⁿ

view the promotion of purposes

and

objects similar to those

ofthe University for^such

purposes

as

may ^be

agreed upon on^such

terms

and

conditions

as may from time to time

be

prescribed.

3.

COLLEGESNOT TO BE AFFILIATED TO ANY OTHERUNIVERSITY AND

RECOGNITIONOF

INSTITUTIONSBY UNIVERSITY

No college imparting physical education and sp'ortswithin

the

Universityarea

shall be

affiliated to any University other than the

Tamil

Nadu Physical Education and Sports University: ^"

Provided that

this

section

shall not apply to the

colleges, other

than

the college specified ⁱⁿthe Schedule to^theAct,

imparting physical education

and sports, affiliated to any other University on the notified

date.

4.

DISQUALIFICATIONFOR MEMBERSHIP

(1)

No person

shall be'q'ualified for nomination or election as amemberofany of the authorities ofthe University,

if, on^thedate

of

such nomination or election,

he

is

(a) of unsound mind or

a deafmute; or (b)

anapplicant to

be

adjudicated as an

insolvent or

an

undischarged insolvent; or

(c) Sentenced by

a criminal court

to

imprisonment.for any offence invowing

moral turpitude.

(2) In case ofdispute

or doubt as to whether a

person

is

disqualified, the Syndicate shall

determine and ^its

decision shall be final.

-57-

CHAPTER

III

VISITATION:

(1) The

Government

shall

have

the right

to caus'c an

inspection

or inquiry

to^be

made. by such person or

persons

as they may direct. ^ol~

the University, its

buildings, libraries. museums, workshops

and

equipments

and ^ol'

any institution recognized

and

other work conducted

or

done by the

University,

and to cause

an

inquiry to be made

in

respect of any matter connected^withtheUniversity. The

Government shall,

in

every case give notice to the

University of

their intention to

cause

such

inspection or

inquiry

to be made and the University shall be

entitled to be ⁱrepresented

thereat. ^'

(2) The

Government shall

communicate to the

Syndicate their views with reference to

"

the results

of

such inspection or inquiry and may, after ascertaining the opinion of

the Syndicate

thereon, advise the University upon

the action to be

taken

and

fix a time

limit

for taking ^suchaction.

(3) ^"'-'

The

Syndicate

shall

report

to the

Government the action, if any, which

is

proposed to be

taken or

has been

taken, upon the result of

sfich

inspection or

inquiry.

Such report shall ^be

submitted within such time as the Governmentmay

direct.

(4) Where the

Syndicate does not take action

to the satisfaction

of

the

Government within a reasonable time, the Governmentmay, alter considering any explanation furnished or representationmade by the Syndicate, issue

such

directions as

they may think ^"lit

and the Syndicate

shall

comply with such directions.

In^the

event of

the Syndicate

not

complying with ^such

directions within such time as may be

fixed

in

that behalf by the Government,

the Government shall

have

power

to

appoint any person or body to

comply

with such

directions and

make such orders as

may

be

necessary for

the

expenses thereof.

-53-

CHAPTER ^IV

OFFICERS ^OFTHE

UNIVERSITY.

( SECTION

9

OF THE

TAMIL NADU PHYSICAL EDUCATION

AND SPORTS

UNIVERSITY^ACT,

2004)

1.

THE CHANCELLOR AND

2.

THE PRO-CHANCELLOR (Sections ¹⁰

and ¹¹

of ^theTamil Nadu Physical Education ^and

Sports University^Act,2004)

3.

THE VICE-CHANCELLOR (Sections ¹²

and ¹³

of

the

Tamil Nadu Physical Education

and

Sports University^Act,

2004)

GENERAL:

(1) The Vice-Chancellor shall

be

the academic

and administrative head

and

the principal executive officer

of

the University.

(2) The

Vice—

Chancellor shall

be a

whole—time

officer ofthe

University

and his emoluments and

other terms and conditions of

service

shall be as follows:-

(i) The Vice-Chancellor shall be paid a Fixed pay

of Rs.75,000/— (Seventyfive

thousand rupees per mensum) along with^aSpecial Allowance of

Rs.5000/—

per month^or such

higher salary

as

may

be

fixed by the UGC/Government

from time to time

and he shall be-entitled without payment of rent

to the use of

the furnished residence throughout his term of ^hisoffice ^andnocharge shall ^fall

on the Vice-Chancellor personally ⁱⁿ

respect of maintenance of

residence including service charges such^as water, electricity etc.,

and

allowances applicable

as

per

the rules of

the Government of'Tamil Nadu. \

(ii) The Vice-Chancellor

shall be

provided with^a

car befitting

his

position throughout his

term of

office.

(iii) ^TheVice-Chancellor when travelling ^onUniversity business

shallirbe entitled ^to travelling and halting allowances applicable ^to

Group ^'A'

officers^as

per the rules of the Government of

Tamil

Nadu ^andshall^bepaid2/3rd of

additional allowances such as daily allowances, incidental charges etc., for halts

and

travels

and

for

such reimbursement of

other incidental expenses.

(iv) The

Syndicatemay, by resolution, determine

the

scale ofallowances

and

perquisites of the

Vice—Chancellor listed below consistent ^withthe

principles of

broad parity with the

dispensation ofot'iicersofthe Government ol"I'nmilNadu ⁱⁿ

corresponding rank:—

-59-

a.

DearnessAllowance b.'l'ravelling Allowance, l-lalting

Allowances, Additional Allowance, Incidental Allowances suchCharges

asfor Dailyetc., halts ofother ^and

travels^andincidental ^forsuch

reimbursementexpenses

0.

Leave Travel

Concession d.

Medical Facilities e.

Usage

of StaffCar f.

Telephone g. All

other Allowances h.

Cook,

Gardener, Watchman and

Attender at his

residence.

(3) The Vice—Chancellor

shall hold office for a

period

of three reappointment for ^andfurther years

shall^bea

period

ofthree

eligible foryears:

Provided

that the Vice—Chancellor and after may by writing

under hisgiving handtwo

months'

addressed to the notice, Chancellorresign his

office; Provided

further that a the person appointed ofhis

asterm Vice-Chancelloroffice

shall retire fromor office^if,any extension thereof,

he duringcompletes the age ofsixty-tive years.

(4) When any

temporary vacancy occurs

in

the

office Chancellor ofthe Vice—Chancelloris,

by^whenreason of ^ortheillness,

Vice- absence for any otherpowers and

perform

the reason unableduties

of

to

exercisehis the office,

the shall senior-mostexercise the Professor

ofthepowers

and

perform

the Universityduties make the ofthe Vice—Chancellor requisite

till the arrangements

for Syndicateexercising

the Vice—Chancellor. powers

and

performingthe duties

ofthe

(5)

POWERS AND DUTIES OF

THE

THE

VICE-CI—IANCELLORz- ACT) (SECTION ¹³

on In

addition to the

powers

and

duties conferred on the Vice—Chancellor