Tamil Nadu Private Colleges (Regulation) Amendment Act, 1998*
| [Tamil Nadu Act No. 16 of 1998] | [16th June, 1998] |
An Act further to amend the Tamil Nadu Private Colleges (Regulation) Act, 1976
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Private Colleges (Regulation) Amendment Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Private Colleges (Regulation) Act, 1976 (hereinafter referred to as the principal Act), after clause (9), the following clause all be inserted, namely:-
"(9-A) "special officer" means the special officer appointed under sub-section 14-A;"
3. Amendment of section 4.- In section 4 of the principal Act, in sub-section (2), in clause (b), for the words "five hundred rupees", the words "twenty thousand rupees" shall be substituted.
4. Insertion of new section 10-A.- After section 10 of the principal Act, the following section shall be inserted namely:-
"10-A. Recovery of excess grant.- If the competent authority is satisfied that "the grant referred to in sub-section (1) of section 10 has been paid on misrepresentation or otherwise to any private college or has been utilised by the private college in contravention of the provisions of this Act or any rules made or directions or orders issued thereunder, the grant so paid or utilised shall be treated as excess grant and such excess grant shall, with out prejudice to any other mode of recovery, be recovered as ??? of land revenue."
5. Substitution of section 11.- For section 11 of the principal Act, the following section shall be substituted, namely:-
"11. Constitution of college committee.- Every private college, not being ??? minority college shall have a college committee which shad include the following to persons employed in the private college, namely:-
(a) the Principal;
(b) the senior-most Selection Grade Lecturer or Reader;
(c) one other Selection Grade Lecturer; and
(d) the senior-most Superintendent:
Provided that if there is no Selection Grade Lecturer in the private college, the senior most Lecturer and one other Lecturer shall be included in the advisory committee:
Provided further that if the senior most Selection Grade Lecturer or the senior most Lecturer, as the case may be, or the senior most Superintendent is not willing to be included in the advisory committee as a member, the next senior person in the respective category who is willing to be included as a member shall be included in the advisory committee:
Provided also that if there is only one post in the category of Superintendent and the person holding the post is not willing to be included in the college committee as a member, the senior most Assistant shall be included as a member in the advisory committee."
6. Amendment of section 14-A.- In section 14-A of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) The Government may appoint an advisory committee to advise the special officer for the administration of such private college. The advisory committee shall consist of the following persons employed is the private college, namely:-
(a) the Principal;
(b) the senior-most Selection Grade Lecturer or Reader;
(c) one other Selection Grade Lecturer; and
(d) the senior-most Superintendent:
Provided that if there is no Selection Grade Lecturer in the private college, the senior most Lecturer and one other Lecturer shall be included in the advisory committee:
Provided further that if the senior-most Selection Grade Lecturer or the senior-most Lecturer, as the case may be, or the senior-most Superintendent is not willing to be included in the advisory committee as a member, the next senior person in the respective category who is willing to be included as a member shall be included in the advisory committee:
Provided also that if there is only one post in the category of Superintendent and the person holding the post is not willing to be included in the advisory committee as a member the senior most Assistant shall be included to a member in the advisory committee."
7. Amendment of section 15.- (1) Section 15 of the principal Act shall be renumbered as sub-section (1) of that section and in sub-section (1) as so renumbered, the words "and other persons" shall be omitted;
(2) after sub-section (1), the following sub-section shall be added, namely:-
"(2) The Government may make rules specifying the qualifications required for appointment to any post, other than teachers, in any private college."