Thiruvauuvar University (Amendment) Act, 2002*
| [Tamil Nadu Act No. 46 of 2002] | [15th November, 2002] |
An Act to amend the Thiruvalluvar University Act, 2002
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 15th November, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Thiruvalluvar University (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 16th day of October, 2002.
2. Amendment of section 56.- In section 56 of the Thiruvalluvar University Act, 2002 (Tamil Nadu Act 32 of 2002) (hereinafter referred to as the principal Act), for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) On and from the notified date, the control and management of the constituent colleges shall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the properties of such constituent colleges to the University for its use, on such terms and conditions as may be specified in the order.".
3. Substitution of section 57.- For section 57 of the principal Act, the following section shall be substituted, namely:-
"57. Employees of constituent colleges to be employees of Government.- (1) Notwithstanding anything contained in section 56,-
(a) every person, who immediately before the notified date was serving in connection with the affairs of a constituent college, shall continue to be an employee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him:-
(i) Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different posts including posts of Joint Director of Collegiate Education and Director of Collegiate Education;
(ii) Pay, drawal of pay and allowances and pay drawing officers;
(iii) Age of retirement, terminal benefits including pension and General Provident Fund;
(iv) Financing, budgeting and enforcing financial discipline;
(b) rules and orders in force immediately before the notified date relating to the tuition fees, admission of students including communal reservation, schemes of scholarship to the students belonging to Backward Classes, Most Backward Classes, Scheduled Castes and Scheduled Tribes and higher education to women students shall continue to be applicable in respect of constituent colleges.
(2) Subject to the provisions of sub-section (1), the University may, with the prior approval of the Government, make statutes providing for administrative and academic control over the persons referred to in sub-section (1).".
4. Amendment of section 59.- In section 59 of the principal Act,-
(1) for the expression "59. The sums at the credit of the Provident Fund accounts of the persons referred to in sub-section (1) of section 57 and", the expression "59. (1) The sums at the credit of the Provident Fund accounts" shall be substituted;
(2) the sub-section (2),-
(a) the expression "of the Government and" shall be omitted;
(b) the expression "sub-section (1) of section 57 and" shall be omitted.
5. Repeal and saving.- (1) The Thiruvalluvar University (Amendment) Ordinance, 2002 (Tamil Ordinance of 2002) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed have been done or taken under the principal Act, as amended by this Act.