Tamil Nadu act 001 of 2013 : The Anna University Act 2013

BILL No.l Cir', 2013^-, ANNA UNTVERSTTY (Aft{ENDilTENT )

ACT 2OI3

1

@

GOVERNMENT OF TAMIL^NADU

2013

[Regd.^No. TN/GC N1467 l2O'12-1 4- [R. Dis. No. 197/2009.

[Price: Rs.2.40 Paise.

TAMIL^NADU

GOVERNMENT

EXTRAORDINARY

GAZETTE

PUBLISHED BY AUTHORITY

No.30l

CHENNAI, WEDNESDAY, FEBRUARY 6, 2013

Thai 24, Nandhana, Thiruvalluvar Aandu-2044 Part lV-Section¹

Tamil Nadu Bills

CONTENTS

BILLS: Pages' No.1 of 201 3-Anna University (Amendment) Act, 201 3 .. 2-3 No. 2 of 2013-Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2013 56 t1l DTP lV-1 Ex. (30)-1

2

TAMIL NADU GOVERF{MENT GAZETTE EXTRAORDINARY Short l{{le and

commefice-

rngd.

rAtner*knentof

sec{ion 1t.

BILLS INTRODUGED IT{ TIiE LEG{g{-ATII/€ A$SEMELY OF THE STATE gF T,,{ffi{- fiJqOU

Under Rule 130 of the Tamil Nadu Leglsla'tive Assefi?bly Rules, the following Bill which was introduced in the Legislative Assernbly of ttrc State of Tarnil Nadu on 6th February 2013 is pubtished toge{her with Staternent of Objects and Reasofis for general information:-

L.A. Eill No. 1 of 20{3

A Bill further to arnend tfie Anne tlniversity Act, 1978.

Be it enacted by the Legislative Assercbly of tt€ S$ate o{ Tarnil Na

1. (1) This Act may be called the Anna {Jniversity (Arnaodrnent} Act, 2013. {2) lt shall come into for.oe at s+ee-

2.^In section 11 of the Anna University Ad, 19/8, in @ second prsviso to sub-sec{ion Tamill,ladu (3). for the expression "sixty-five y€ars", the eryressicn "seventy years" shall tre substituted Ad 3s of

3

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

The second proviso to suFsectisn (3) of section 11 of the Anna University Act" 1978 (Tamil Nadu Ac{ 30 of 1978) prov{des ffra{ the Vioe.Chancel{or of Anna University sfiallretire from office, if during the tierm sf hts office, he condebs the age of sixty-five ;ears.^Now, the Govemment have declded to amend the said Tarnil Nadu Aot 30 of 1978 to raise^the retirement age of the Vice-Chancellor of Anna University frorn sixg-five years to seventy years on par with the Central Universities Act, 2009 (Central Act 25 of 2009), so as to utilize the knowledge gained by academicians for the enrichment of higher education in engineering, technology and allied sciences in the State.

2. The Bill seeks to give effect to the above decision.

F. PALANIAPPAN,

Minister for Higher Educatian. A,;M.F.JAMALUDEEN,

Secretary.

4

s f, t:

,.

NANCE F{o."2 OF',,2:0L7 SI ,,L-nWS,l

t..',..tTO-.,

[TY'.1

5

@

GOVERNMENT OF TAMIL NADU

2017

[Regd. No. TN/CC Nl⁴⁶⁷l2o1 2-1 4. [R. Dis. No. 197/2009.

[Price: Rs.4.80 Paise.

No.¹⁵¹¹CHENNAI, SATURDAY, MAY 27,²⁰¹⁷ Vaikasi 1 3, Hevilambi, Thiruvalluvar Aandu-2048

TAMIL^NADU

GOVERNMENT

EXTRAORDINARY

GAZETTE

PUBLISHED BY AUTHORITY

Part lV-Section² Tamil Nadu Acts and Ordinances The following Ordinance which was promulgated by the Governor on the 27th May 2017 is hereby published for general information:-

TAMIL NADU ORDINANCE NO.2 OF 2017.

An Ordinance further to amend the Tamil Nadu universities Laws. WHEREAS the Legislative Assembly oi the State is not in session and the Governor of Tamil Nadu is satisfied that circumstances exist which render it necessary for^{him to} take immediate action for the purpose hereinafter appearing;

NOW, THEREFORE, in exercise ol the powers conferred by clause (1) of Article²¹³ of the Constitution, the Governor hereby promulgates the following Ordinance:-

PART-^I.

PRELIMINARY,

1.⁽¹⁾ ihis Ordinance may be called the Tamil Nadu Universities Laws (Amendment) Ordinance,2017.

(2) lt shall come into force at once. PART-II.

AMENDMENT TO THE MADURAI-KAMARAJ UNIVERSITY ACT. 1965'

2. In section 11 of the Madurai-Kamaraj University Act, 1965, lor sub-section⁽²⁾ including the proviso lhereto, the following sub-sections shall be substituted, namely:-

"(2)For the purpose ol sub-section-(1), the Committee shall consist of -'

(i) a nominee of the Chancellor, who shall be a retired Judge of^lhe Supreme Court or any High Court or an emlnent educationist;

(ii) a nominee of the Senate who shall be an eminent educationist;^and

(iii) a norninee ol the Syndicate who shall be an eminent educationist. Short title and

commence-

ment.

Amendment^of

section^11.

Tamil Nadu

Act 33^of

1 965.

Ex-lV-2-151-1

[75]

6

76

TAMIL NADU GOVERf.dMEl";lT GAZETTE EXTRAORDI['{AFIY Amendment ol

sec{ion 1 1.

Explanalion.- For lhe purpose of this sub-seclion, "eminenl educationist" ffteans a person,-

(t) who is or has been a l/ioe-Ghanceltor of any University established by lhe State Govemrnent or Central GovernrRenti or {ii} vrfto is a distinEuished acadernigian, with a mininxrm of ten years of experi.ence as Prslessor in a State or Central Urri'rersity or in bolh -@ken togethe4 cr

(iii) who r's or has been a Direcl.sr or llead of any institule of national irnportanoe:^.

Prsvided that the person so no?rdnated $hall not be a rnember of any ct the authoritles ol the University or shall not be conne€r1ed with the University or anlr cotteEe or any recognized ir*s.titution o{ the University.

t2-A) A person r€crommetrded by the Gomrnlttee lor appointment as Vice-Chance{lor shall-

{D be a distinguished acadetn{csan wiih trighest level of cornpetence, integrity, nrorsis and institu{-iorel conrmitrnent;

(ii) posses's such edu*atrionatr .qualiiications and experience as rney be spec.ifired by the State Governrnent in esnsuJtqtion with the Ghancellor by an order nftlished in ffie Tamtl Nadu Goternment Gazetle.

{2-E} The .process of norninating ttrc'mernbers to ttre CommiHee by the authorities o{ the Llniversily and the Chance{ior shatl begin six mon{hs be{ore the probabl,e date d occurrence o{ vacancy in the offiee of the Vice4hancellor and shall be conrpleled four months belore th€ pt@able date o{ sc,cufieftce ol vacancv in the o{fice of the Vice- Chancellor.

(2-G) The pr'ocess of preparing frc panel^.o{ suitable persons lor appointmere{. as Vlce:Ghanee$sr sha{ beEin at least fsur months be{ere the probabte dale of oce{Jirence o{ the vmaacy in the offjce ol the Viee4hanceJlor.

€-D} :llre Gornrnit{ee shafl subrnit its recornmendation to tfre Ghancefior r,lrithin four rnonths frsrn the da{e o{ its c-on's{,itution. .l{ the Cornmittee dses not sgbrnil its recornrnendatisn to lhe Ghanceflor within the said period, ihe Ohancellor may granl fur{he,r time to tlp Ccrnrnittee to subrnit its recornrnerda{ion or tak€ steps to constitute ansfiler Cornmi{tee in aceerdafise with sub:section {2}.".

PAflT-'II.

A'VIEf{OMEilIT TO TH€ Ai{NA I.'}{I1/Ef,ISITYACT, 1978.

3. ln seclion 11 pt the Anna Univerui{y Aet, 1978, for st$-section (2) inc{udlng Sre provisos ft+erelo, ttrc t6lJo{vtfq sub-sestiolrs shall be substiluted, namely:-

"\2) For ihe pupose o{ sub-sec*ion {t), the Committee shall consist ot -{i) a rqorninee o{ {he Chancellor, wlro sfia{l be a relired Judge of the Suprerne Courl or any High Court or an erninenl eduoatienist;

(ii) a nominee of the Governrnen{, who shall be a retired or serving offrcer o{ the State Governrnenl not belovv the rani< of Pr,incipal Secretarv to Government or al-c eminent educalionist and

(iti) a nomirrce of the Syndicate who shall be an eminent educationisi. Explaneion.- For the purp@$e of lh:is sub-seclion, "erninent eduetionisl' means a percon.-

{i} who is or fras been a Vice-Gtlarpdfuor o{ any Unlversity established by the Siate Governrnen{ or Central Gevernrnant; nr

(ir) who is a distinguished academician, wilh a minimum of ten years o{ experience as Protressor ln a $tate or Cenl.ral University or in both takefl together; or (rii) wl'r,o is or hss been a Director or Head of any institute of national importance:

Provided drat lhe person .sa fiondna(ed shall rpt be a rnember ef any oi {he aulhoritbs ol the University or sfiati not he oonfiected with the University or any college or affy recogn{zed insiitrrtiqrn o{ the Univensity.

T'ain*,t'l*adu

Act 30 o{

ie78"

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ⁷⁷

Tamil Nadu

Act 1 ol

1982.

(2-A) A person recommended by the Committee lor appointment as Vice-Chancellor shall-

(i) be a distinguished academician with highest level of competence, integrity' morals and institutional commitment;

(ii) possess such eduiational qualifications and exp€rience as^{may be} specified by the

'State

Government in consultation with the Chancellor by an order published in the Tamil Nadu Government Gazette'

(2-B) The process ol nominating the members to the Committee by tire authority ol the L]niversity, the Government and the Chancellor shall begin six nronths before^the probable Oate of occurrence of vacancy in the office of the Vice-Chancellor and shall^be completed four months before the probable date of occLlrrence of vacancy in the oftice of the Vice-Chancellor.

(2-C) The process of preparing the panel of suitable persons for appointment^as Vice-Chancellor shall begin at least four months before the probable date of occurrence of the vacancy in the office of the Vice-Chancellor-

(2-D) The Committee shall submit ils recommendation to the Chancellor within four months from the date ol its constitution. ll the Committee does not submit^its recommendation to the Chancellor within the said period, the Chancellor may grant lurther time to the Committee to submit its recommendalion or take steps to constitute another Committee in accordance with sub-section (2).".

PART-IV.

AMENDMENT TO THE BHARATHIAR UNIVERSITY ACT, 1981'

4. In section 12 of^the Bharathiar University Act, 1981, for sub'section (2) including the proviso lhereto, the following sub-sectlons shall be substituted, namely:-

"(2) For the purpose of sub-section (1), the committee shall consist of --

(i) a nominee of the Government, who shall be a retired or serving officer^of the State Govemment not below the rank of Principal Secrelary lo Government or^an eminent educationist;

(ii) a nominee of the Senate who shall be an eminenl educationist;^and

(iii) a nominee of the Syndicate'who shall be an eminent educationist. Explanation.- For the purpose of this sub-section, "eminent educationist"

means a person,--

(i) who is or has been a Vice-Chancellor of any University established by^the State Government or Gentral Government;^or

(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor in a State or Central University or in both taken together;^or

(iii) who ls or has been a Director or Head of any institute of national importance;

provided that the person so-nominated shall not be a rnember of any^of the authorities ol the University or shall not be connected with the University or any college or any recognized institution of the University.

(2-A) A person recommended by the Committee for appointrnent as Vice-Chancellor shall-

(i) be a distinguished academician with highest level ol competence, integrity, morals and instltutional commitment;

(ii) possess such educallonal qualifications^and experience as may^be specified by the State Government in consultation with the Chancellor by an order published in lhe Tamil Nadu Government Gazette.

Ex-lV-2-151-1a

Amendment of

seclion^12.

8

7B

TAMIL NADU GOVERNIV1ENT GAZET:I-E EXTRAOFIDINARY Arnendrnent of

sectiofl^12.

Tarnflfisdu

Act 2 ef

1 S€2. (2-A) Tft€ proc€ss of nominating the rnernbers to the Committee by the authorities of the University and the Gsvernment shalJ begin six months before the prob,able date o{ occuffence o{ vacaocy in ttp of{ice oi the Vice-Chancet,lor and shall be ccmptreterl lour months before the probalrle dale of occurrence of vacancy in the oftice ol the Vice- Chancellor.

(2-C) The process of prefrarinE the panel ol sui{able persons for agaointrnent as Vice-Chancellor shall begin at least four rnooths belore ttre probeble date of occrrrence of the vacancy in the offiee of the Vice-Chancet&or.

(2-D) The Committee shall subnril ils rpcorutendation to the Chancellor withln four months from the date ol its constitulion- lf tlae Comrnitlee doe€ not submil ils recornmendalfirn to the Ghafisellor within the said period, the Chancellor may gran{ lurther time {o tlre Commlltee lo g$rni{ its reconzrnerdation or take steps to consti,tute snother Comrnittee in accordance wfth sub-sectiron l2\.".

PAFIT.V.

AMENDMEhIT TC TI-.IE EHARATHIDASAN UN{I/ERSITY ACT, 1.S81.

5. ln secl'ion 12 al lfrr_ thara{hidsan Ur+iversity A€{, 1381, for sub-sectlon⁽²⁾ induding the proviso tttereto, the follcwing sub-.sections s$all be substituled, narnely:-

"12) For tte purpose cf ssb-section (1), the Commitiee shall consist ot --

(i) a nominee of [he Governrnen{, nfro shall be a retired or serving of{icer of the State Gov.enrment not below the rank oi Principal Secretary to Governrnent or an erniflent educati,onist;

(ii) a nominee sf ftre Senate who shal{ lre an eminent educationist; and

(iii) a norninee o{ ttre S},ndicate wfio sha$l be an em,inent educatjonist, Explanation.- For the purpose o{ this s,ub-section, "emdnent educalionrsf' rBeans a person,--

(i) who is or has been a Vice-Chanceitor of any University established by tlrc State Govsrnrnent or Gen{tal Governmenl.; or

(ii| who is a disiinguished academician, wjth ,a rninirnum ol ten years o{ exper,ienc'e as Proiessor in a Stale or Central thivers,ity or in both laken togeiher; or (iii| who is or has been a Diree{or or H,ead of any institute of nati{cnal inrportane.e:

Prov.ided that the person so fiqrninated dtall not be a mernber of any of the authorities o{ the tJniversity or shafl rd be connected vsith the Unlversily or any college or any recogrnfzed in:stitution o{ the Llniverslty.

(2-A) A person recoaunefided by the CornmiNee lor appointrnent a$ Vic€-Chancetior shall-

0) be a distingu$red acadenrishn with highest fel'el of compet€nce, integdty, rnora{s and lnstifutional commitrnent;

(ii) pos€ess sL,cA educational qualilications and experience as rnay be specified by the Sla{e Governnrenl in oorrcsltation with Uw Cfrancellor by an order published in the Tamil Nadu Govennnenl Gazelte.

{2-B) Ttte- prscess ol nornina{i,ng tfie men&ers {s the Corfimittee by the authorilies o{ ttre university arad lhe Goternrnent shall begin six months before the prabable date o{ occrrrrence of yacarNcy in {he o{fiee of tfie Vise4hancdlsr and shall .be completed four rnonths belore the protmble date ol ocrqlnsnce s{ vasancy in the olfice of lhe Vice- Chanae'fior.

(2-C) Tl*e process of preparing the panel of sui{,able persons for appointmenl as Vice-Chancelfor shal{ begin at least fpur months be{ore tfie probabb da.le of occ{rtren.ce of^the vacancy in tfie cfrflrce ol the V'ioe4hancellor.

(2-D) Tha Cornnridee shal{ subnft its rectmrnendation to thp Chancellor wiihin four nront{xs frsrn the date ol its constltution. lf the Conirni{tee does not subrnit its

9

r

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

79

recommendation to the Chancellor within the said period, the Chancellor may grant turther time to the Committee to submit its recommendation or take steos to constitute another Committee in accordance with sub-section (2).".

6. For rentoval of doubts, it is hereby declared that if the member nominated by the Senate or the Syndicate to the Committee, before the date oI commencement of the Tamil Nadu Universities l-aws (Amendment) Ordinance, 2017 does nol posse$s the qualifications specified in sub-section (2) of .section '12 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 ol 1982), as amended by the said Ordinance, hq shall cease to be such member and in his place the Senate or the Syndioate, as the case may be, shall nominate a member afresh possessing the qualifications specified in sub-section

(2) of section 12 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982), as amended by the said Ordinance.

PART-VI.

AMENDMENT TO MOTHER TERESA WOMEN'S UNIVERSITY ACT, 1984.

7. In section 12 of the Mother Teresa Women's University Act, 1984, lor sub-section

(2) including the proviso thereto, the following sub-sections shall be substituted, namely:-

"(2) For the purpose of sub-section (1), the Committee shall consist of --

(i) a nominee of the Government, who shall be a serving Prlncipal of a Women's College, who has put in not less than live years of service as principal;

(ii) a nominee of the Academio Committee, who shall be an eminenl wonnan educationist: and

(iii) a nominee of the Executive Council who shall be an eminent woman educationist.

Explanatian.- For the purpose of this sub-section, "eminent woman educationist" means a person,-

(i) who is or has been a Vice-Chancellor of any University established by the State Governmsnt or Central Government; or

(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor in a State or Central University or in both taken together; or

(iii) who is or has been a Director or Head of any institute of national importance:

Provided that ihe person so nominated shall not be a member of any of the authorities of the University or shall not be connected with the University or any college or any recognized institution ol the University.

(2'A) A person recornmended by the Committee lor appointment as Vice-Chancellor shall-

(i) be a distinguished academician with highest level of compelence, integrity, morals and institutional commitment;

(ii) possess such educational qualifioations and experience as may be specified by the State Government in consultation with the Chancellor bv an order published in the Tamil Nadu Government Gazette.

(2-B) The process of nominating the members to the Committee by the authorities of the University and the Governmenl shall begin six months before the probable date ol occurrence of vacancy in the office of the Vice-Chancellor and shall bo compleied lour months before the probable date of occurrence of vacancv in the office of the Vice- Chancellor.

_ (2-C)^The process^of preparing the panel of suitable persons for appointrnent as Vice-Chancellor shall begin at least four months before the probable date of occurrence of the vacancy In the olfice ol the Vice-Chancellor.

(2-D) The Cornmittee shall submit its recommendation to the Chancellor within four months from the date of its constitution. lf the Commiltee does not subrnlt its recommendation to the Chancellor within the said period, the Chancellor may grant further time to the Comrnittee to submit its recommendalion or take steps to constitule another Committee in accordance with sub-section (2).,'.

Tamil Nadu

Act 15 of

'| 984_

Removal^of

doubts.

Amendment of

section^'l2.

80 TA$'4|L IIADU GoVERNMENT GAZETTE EXTHAoFtDtNARy Amendr+ent of

secticn l3-

PART.VII.

A{dEI,I,D}dE.I{7,-.I O TIIE ALAGAPPA UI{IVER$TTY ACT, I 9S5. g. In 3 of the lsss. ) includiag the prous , the foll - be sa

"{21 Fot tfie pu'pose of sub-section (1}, r.he cor-wnittee sha* cdnsist of --{i} a nominee of lhe Chancellor, w:faa shafl be a re$reqd .fi:rdge ol the Suprerne Court cr any tligh Courl or an erninent edu6adc*st;

{ii} a norninee of {he Gevernrnent, tr{io shall be a relire.d or serving officer of the Sta{e Govemrnent not below the rank c{ Princigat Sec.reta-ry to Govenrment or an effiinent educationis{;

(iii) a norninee of the Senale whs straB be arr efi?inent edsca$onist and {iv} two norninees of the Syndicate 'wtlo s.iiafl be .ernine,nl ed*eationisls. Explana{ion.- Fpr the putpose ef f{s sub-sec.tiofl, 'erni{ierit educa{isnist"

rmsana a petson,--

(f) who is or has been a Vice4harrcerBsr af any tlniverslry esiabftshed by {he S{ale Gorcrnment or Central Governrnent; or.

{ii} lvho^is a distinguished acadernician, with a minimurn of ten years of exper{eoce as Professor in a State or Central Univers'ty or in both taken toget{rer; or {ii$ who is or has been a Diree{o* or llaad o{ any insfitute el nationa,l inportarrc€:

Provided that lfie person so nrym.*mled shall nst be a rnenrber of any oI tf+e atrsswi$ies o{ frie university or sha$l nol be co,$seotsd $'ifft the uriiversity or aay cdr,ege or any reooEnized insdfimisfl of the Unive si{y...

{p'A}^A ftersoil reeomrperded by the Gowsrnfteee for appo$rdnreat as Viee.Ghan*ellor sha'll-

{i} be a dist'inguis,hed academiciatl \#.S} higrtrcst lerel of oorspeien#, integdty, nrerds and institut$onal oomrnitnren{:

{ii} po6s,ess such educatonal ans sld €xp6r{eno€ as neay be

spectt{ed by the State Govemrnenl in consrdta{ien sdifh the Ghancdlorby an order published in Src larsr/ {,!a&t Goves'yftenI Gazette.

{P€}^The preeess of nomil'lating the rnen#ers to Sre Csrnndltpe by the authorifies s{ {he Universily, the Government arvC the Ghaosessr shall begEn eix rnonths {1gfore the probable date of occ{rffence oi vaoancy in t{+e d,fbe ol th€ Vire-Gfiar}cdtor ard sfrall be oolrqdebd klts rao{iths befote the probab'le dai€ 6{ c*osrrsi€rtr of vacancy in ttle sffiee of the \fiae-Chancellor. (2-C) The process of prepa;ring tfie parrel c{ sr*itable

Vtce€hane${or shal{ begin at teas-( for.lr msfi*ttr befsre {he

ol *ie uacar+cy in ifie ot{ise of the \&e€-Cbanodlsr.

- {2-D} The Corrstiiifiee sha{i sulnnil its c€rl>r'nnlerdation ts {he Chanee$or within fcw rnontf,ue frorn the da{e sf its constituii,on. ff tlrc Cornnritte€ does nol subrnft its tecsmrnendatioa ts lfre Cfianoellor withir.l the eaid pedod, tlw Gharrcdor mel,.grafit {wther

{inne 1o &re Cosmriltee to suborit its reeonarner*&tisn .or take steps to oosrstifrrte an6{6er Cotwnitbe kt aosorda.noe with srb+edion (A'1.".

PAffT-\tr{:l"

AMEMDMENT To rf'NE MANofiflvtAfltAM st NBAHff{An uNnr€Bstw ACT. lss€.

9' In sec*ion 11 of the Manonmaniarn swqdaranar univerelty Act, 19Fo, for sub-

:gY* {2) induding lhe provlso ihe,Elo. the tolsrsing sub-sectbns *re$ Oe subsliftrted,narnety:-

"'{2} For th€ tnrrpose o{ sub+ectsn (r}, &e Gens*trtee s}i€fl ponsisr of -

Tamill{adv

Acl 23 oI

{ 985.

Arflendfi|enl ol

seelisn^11.TamilNadu Ad 31 o{

1990.

11

TAMIL NADU GOVERNMEhIT GAZETTE EXTRAORDINARY B'1 Tamil Nadu

Act 45 of

'1997.

(i) a nominee of the Government, who shall be a retired or serving olficer of the State Government not below the rank ol Principal Secretary to Government or an eminent educationist:

(ii) a nominee of the Senate who shall be an eminent educationlst; and

(iii) a nominee of the Syndicate vrho shall be an eminent educationist. Explanation.- For the purpose of this sub-section, "eminent educatlonist"

means a person,--

(i) who is or has been a Vice-Chancellor of anv Universitv established bv the State Government or Central Governrnent; or

(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor in a State or Centrhl University or in both taken together; or

(iii) who is or has been a Director or Head of anv institute of national importance:

Provided that the person so nominated shall not be a member of any of the authorities of the Unlversity or shatl not be connected with the University or any college or any recognized institution of the University.

(2-A) A person recommended by the Committee for appointment as Vice-Chancellor shall-

(i) be a distinguished academiclan with highest level of competence, integrity, morals and institutional commitment; )

(ii) possess such educational qualifications and experience as may be specified by the State Government in consultation with the Chancellor by an order published in Ihe Tamil Nadu Government Gazette.

(2-B) The process of nominating the members to the Committee by the authorities of the University and the Government shall begin six months before the probable date of occulrence of vacancy in the office of the Vice-Chancellor and shall be completed lour months before the probable date o{ occufrence of vacancy in the office of the Vice- Chancellor.

(2-C) The process of preparing lhe panel of suitable persons lor appoinlment as Vice-Chancellor shall begin at least four months before the probable date of occurrence of tho vacancy in the office ol the Vice-Chancellor.

(2-D) The Committee shall sr.rbmit its recommendation to the Chancellor within four months from the date of its constitution. lf the Committee does not submit its reoommendation to the Chancellor within the said period, the Chancellor may grant further time to the Committee to submit its redomrnendalion or take steps to constitute another Committee in aocordance with sub-section (2).".

PART.IX.

AMENDMENT TO THE PERIYAR UNIVERSITY ACT, 1997.

'10. In section 12 of the Periyar University Act, 1997, for sub-section (2) including the proviso thereto, the following sub-sections shall be substituted, namely:-

"(21 For the purpose of sub-section (1), the Committee shall consist of -.(i) a nominee of the Governrnent, who shall be a retired or serving officer of the State Government not below the rank of Principal Secretary to Government or an

eminent educationist;

(ii) a nominee of the Senate who shall be an eminent educationist; and (iil) a nominee of the Syndicate who shall be an eminent educationist. Explanation.- For the purpose of this sub-section, "eminent educationist"

means a person,--

(i) who is or has been a Vice-Chancellor ol any University established by the State Government or Central Governrnent; or

(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor in a State or Cenlral University or in both taken together; or

(iii) who is or has been a Dlrector or Head of any institute of national importance:

Amendment of

section 12.

12

82 TAMTL NADU GOVERNT\4ENT GAZETTE EXTRAOROINARY Bernoval ol

doubts.

A.rnendrnenl ol

sec{ion 12.

ihat tlre perso{r so shall $ot be a of atry of the euthorilies o ersi{y^or stleil not b with the Unwe ny oof{ege or^any r.ecogr$zed instifution of tlre Uciversity- (2-A) A peissn recornrnended lry the Cornmittee for appoi{rtnrent as Vice-chanpellor shall-

(i) be a drslinguished acadernician with highest level"of oompetence, integrily, rnoials and institutlofia, conrrnitntent;

(ii) suoh ed qualifications ienee as^{may be} specifired by tre ver.nnrent tion with the C an c1rder pffifished in tfie Tam{l Nadu Governnent Gazetle.

(2 process of^g $e^to

o{ the Un and the Go shall^rno

ogcurreftce of vacaray in lfae o&ftce o{ ihe Vice-Chancellsr and sha{l be comp&eted^keur months before the probabte date o{ occurrence of vacancy in flre effice of the^VPe- Chanoethcr.

{Z-g) The proc€ss of preparing the panel of suitable persons (or appoinlrnerS as Vioe-Clsancesor shaf{ @6n at'basi lsur months be{ors th€ probable dale of coq;Brence of the vacancy in fne sffice o{ lhe Vtce€hancellor.

{z-El} The Conrnnittee shali submit its recornrnendation to the Chanse{lsr wi{tnin four months frorn the date s{ its oonsiitution. lf the Cornrnittee does not fl.darnit its recor*mbrdation to ttre CBranreffw within the sald period, the Chance{{or may Erant further tirne b the Connrnittee to subrnit ils recornntendal.ion or take steps to'consti{,ute enother Conamittee in accordanoe with sub-sec{ion (2}.".

11. For reffior/al d dovbts, it b hereby dedar€d that if the mernber norninated by the Sena.Se or *rc $ynd*cate to Sre Cornmiitee, before the dale of esrnwencemenl d #ee Tarnfl Nadu Unhersilies Laws (Arsrendrnent) Odinance, 2017 does not posses$ the glalffica{mne specified^ira sub.sedion (2) of sec$on 12 of the Feriyar University Act, 1S97 f,fsn'dl Natfil Act 45 o{ tr997}, as arnended by lirc said Ordnance, he shali c€ase to te s[}dr nrestur and in tris dase t?e Sena{e or tl'le $yndicate, as the cas€ fnay be, s{rall nonlinale^a merdasr ahesh possessing t!.e quaiif.ieatirans specilied in st$-sec,tlon (2$ ol seetion¹² ol the Pedyar University Ae[ 1997 {Tavnil Nadu Ac{ 45 of 1997), iis arnended by fl'ne sa{d Ordinance.

PAF{T - X.

A$\4ENDMEf{T TO Tl-lE TH1RUVALLUVAR t I'IIVEHSITY ACT' 2OG2"

13

TAMILNADUGOVERNMENTGp.ZETTEEXTRAORDINARY ⁸³ Tamil Nadu

Acl 27 ol

2002.

Providedthatthepersonsonominaledsha||notbeamemberofanyofthe authorities of the University oi shall not be connected with the University or any college or any recognized institution ol the University'

(2.A)ApersonreoommendedbytheCommitteeforappointmentasVice-Chance||or shall-

(i) be a d|stinguished academician with highest |evel of competence, integrity, morals and institutional commitment;

(ii)possesssUcheducationaIqua|ifioationsandexperienceasmaybe specified by the state Government in consullation with the chancellor by an order published

in Ihe Tamil Nadu Government Gazelte.

nating th the authoritY

o and the s before^the

n cancY in and shall^be- ^"^,,.xr^ the office of c Probable the Vice-Chancellor.

(2-C) The process of preparing the panel of suitable persons lor appointment^as Vice-Chancellor shall begin ai least four months befor:e the probable date of occurrence of the vacancy in the office of the Vice-Chancellor'

(2-D)TheCommitteeshandationtotheChancel|orwithin

four months from the date ol it Committee does not submit^its

recommendation to the Chancellor the Chancollor may grant further time to the Committee to submit take steps to constitute another Committee in accordance with sub-section (2)'"'

PART - XI.

AMENDMENTToTHETAM|LNADUoPENUNIVERS|TYAcT'2002.

13. ln section 10 of the Tamll Nadu Open University Act, 2002, tor sub-section⁽²⁾ including the proviso thereto, the following sub-sections shall be substituted, namely:-

',(2)For the purpose o| sub-section (1), the Cornrrrittee sha|l consist of --

(i) a nominee of the chancellor, who shall be a retired Judge ol the Supreme Court or any High Coud or an eminent educationist;

(ii) a nominee of the Government, who shall be a retired or serving officer ol the state Government not below the rank ol Principal secretary to Government or^an eminent educatlonist;^and

(iii) a nominee of the syndicate who shall be an eminent educationist. Explanation.- For the purpose ol this sub-section, "eminent educationist"

means a person,--

(i) who is or has been a Vice-chancellor of any University established by^the State Government or Central Government;^or

(ii)whoisadistinguishedacademician,withaminimumoftenyearso| experience ai Professor in a Siate or Central University or in both taken together;^or

(iii) who is or has been a Director or F{ead of any institute of national importance:

Provided that the person so nominated shall not be a member of any ol the authorities of the University or ihall not be.connectod with the University or any college or any recognized institution of the University.

(2-A) A person recommended by the Committee lor appointment as Vice-Chancellor shall-

(i) be a distinguished academician with highest level of competence, integrity, morals and institutional commitment;

(ii) possess such educational qualilications and experience as^{may be} specified by the Siate Government in consultation with the Chancellor by an order published in the Tamil Nadu Government Gazetle.

(2-B) The process of nominating the mernbers to the Committee by the authority ol the University, ihe Government andlhe Chancetlor shall begin six months before^the Amendment^o{

section^10.

14

84

un* c,,5g#ilT*. ot ttre vaca"rcy ln il ;ry,ffi PAfiT- XI{.

AA#Ef{DM€f.IT TO THE

Amer.jdment sf t t

_..v,,'L't, r u il_t TA|#J{ Nt3y,T$?:.*, EDUcAr,tof{

t Ntimsfy

secrion 10_ ir. @i, th€ ramir€€dasn ft6t!?d1ry sle proviso

{2}^For tfu p.urpose of "

c*., *. "n{j} #ffi ff;}"iJrnittee et*a*€onsistcr-

enlifteni _or*u*_:"r,

ve a re{:ired.Jr@e

rrl Se ${ag€*

T"ffio::trnent, udro sha{r be a r*,ib{ ^- - I tne rar* of prirrcbat s"-*;;J]ltavtrydftsref (iij) a roominee of lfre .qcmd6-n^ .-,-

mew.,s * ***7y*n- oo,' ffiJT#-^J-::*T'* €r&enan*.

stat* g*e #) wh bsen a

-' qss s'{to s€dffft"etnst*{

Feec$,ntt6f

strNnr*nr tr"?# oi any tJniver*y [V 0E

u**rr* H ffl

o"rrro*r*o,ffi, tvlso is sr has been a Dire€*.nr * n*uJ^,

fft$tffi;t

of @ny insiljede ci ndisrial

aornil?a4ed shal{ ssl u _

be connecred-wd1#s,if-teniber d a'ry of rie

{g-4 apers*n r*oor*rnended

e|siiy. -- -"*1 uw urlwersfly or any cosq}e

{d bs a dis{inro.ra*s .rn' i"u*oilaT demician wfth higtbst h'v€l 0l cotnpeteme ir.eEgir* fr"s,#Lffry;trf,i:omm

fl2€j l

of 8?e univere^{g lh}

. prrrbaue date^&ecoqple{ed r tut {he Vi&e rtb

\fice

0r sse r4acardsy ffi"Jtr:ffi H,Jrffi

. (2_D, Th€ -a_,. ,rrur ,yaorntns *H _srwtf subrnfr its nr of ds c.onst$tu$irsn 3" rfir ds

Tandt&drrAct

33 d ffilE-

85

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

recommendation to the chancellor within the said period, the chancellorrnay grant further time to the Cornrnitte" to ,rn*it its recommenOulon oi take steps to constitute another

Commlttee in accordanoe with sub-section (2)'"' PART-XIII.

AMENDMENT TO THE ANNAMALAI UNIVERSITY

ACT' 20'I3'

l5.lnsectiongoftheAnnama|aiUniversityAct,20l3,for.sgb.3ectjons(2)inc|uding the proviso therelo, il " ioiro*ing

sub-sections sfrait ne substituted' namely:-

"(2) For the purpose of sub-section (1)' the Committee shall consist of --

(i)anomineeoftheChance||or,whosha||bearetiredJudgeoftheSupreme Courl or uny'ttigft Court or an eminent educationisti (ii)anornineeoftheGovernment,whosha||bearetiredorservingofficerof the State Government;;i";;e-rant< oi Prinoipal Seoretary to Government or^an

eminent educationist;^and

(iii) a nominee of the Syndicate who shall be an eminent educationist'

Explanatlon'- For the purpose ol this sub-section' "eminent educationist"

means a person,--

(i)whoisorhasbeenaVice-Chance|lorofanyUniversityestablishedbythe State Govemment or Central Government;^or

(ii) Wno is a distinguished academician' with ". Tin1T1l ol ten vears^ot

experience as professor in a Slate or Central Universit' or in both taken together;^or

(iii) who is or has been a Director oi Head ol any institute of national

importance:

Provided that the person so nominated shall not be' a member of any^o{

the authorities of the University or shall not ne connecied w1h the University or any college

or^any recognized institution ol the University' (2-A) A per€on recommended by the Committee lor appointment as Vice-Chancellor

shall-

(i)beadistinguishedacademicianwithhighest|eve|olcompetence,integrity, morals and institutional commitment;

(ii) poss^nal qualifications. and .3xqefence as^may be

specified by the State ultatiJ;;iih;e Cnancettoiny^an order published

in the larnt? Nadu^G

(2-B) rhe natrns th I?"tl:TI

ol the UniversitY,^{and the}

probable date of cancY in iffi:}illt?

completed four m Probable

the Vice-Chancellor.

(2-C) The process of preparing the' panel of suitable persons {or appointmenl^as

Vice-Chance||orsha||beginat|eastfourmonthsbeloretheprobab|edateofoccurrence oi tf,. uu""n"y in the office of the Vice-Chancellor' (2-D) The Committee shall submit its recomme

cellor within

four months trom tne"aaie-oi it" constitution' lf the t submit^its

recommendation to tne Chancellor within lhe said

period' grant further

time to the Comrnittee to submit its recommendation or tute another

dommitte" in accordance with sub-section (2)'"'

Ch. VIDYASAGAR RAO

Governor of Tamil Nadu'

Amendment

oI

seotion^9'

27th MaY %)17.

ffi ASFtDfi,tAfty

2. TlNe s€d€ *o gepe e-*ie ecilG rUeffir il

@wderdbe

E.s" @J$,

-dqwge,

Psfi{rE0A${D

17

A \r'

GOVERNMENT OF TAMIL^NADU

2017

No.247l [Regd. N o. TN/CG Nl 467 1201 2-1 4. [R. Dis. No. 197/2009.

[Price: Rs. 24.80 Paise.

CHENNAI, WEDNESDAY, JULY 26, 2017

Aadi 10. Hevilambi. Thiruvalluvar Aandu-2048

TAMIL^NADU

GOVERNMENT

EXTRAORDINARY

GAZETTE

PUBLISHED BY AUTHORITY

Part lV-Section² Tamil Nadu Acts and Ordinances

CONTENTS

ACTS ; No 24 of 2017-Tamil Nadu Universities Laws (Amendment) Acl 2017. No 25 of 2017-Tamil Nadu Agricultural Produce Marketing (Regulation) Second Amendment Act, 2017.

No 26 of 2O17-famil Nadu Prohibition (Amendment) Act 2017. No 27 of 2017-famil Nadu Registration of Marriages (Amendment) Act 2017. No 28 of 2017-Tamil Nadu Fisheries University (Amendment) Act 2017 No 29 of 2017-Tamil Nadu Lifts (Amendment) AcI 2017. No 30 of 2\7-famil Nadu Government Servanis (Conditions of Service) Amendment Act 2O17

No 31 of 2017-Tamil Nadu Marine Fishing Regulation (Amendment)/Amendment Act 2017

No 32 of 2O17-Tamil Nadu Appropriation Acts (Repeal) Acl 2017. No 33 of 2U7-famil Nadu Prohibition (Second Amendment) Act 2017. No.34 of 2O17-famil Nadu Appropriation^(No 3) Act 20'17 No 35 of 2U7-f amil Nadu Dr.Ambedkar Law University (Amendment) Act 2017 Pages

228-240

241-242

243-244

245-246

247-248

249-252

253-266

267-268

zov-z I o

277-278

279-286

18

),,

t

228

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on ihe 25th July 2o17 and is hereby published for general information:-

ACT No. 24 OF 2017.

An Act further to amend the Tamil Nadu lJniversities Laws. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-eighth Year of the Republic of India as follows:-

PART- I

PRELIMINARY

cL^J +ilt^ ^-f, "

"]-}]":::

1. (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) Act. 2017.menr

(2) It shall be deemed to have come into force on the 27th day of May 2017. PART-II,

AMENDMENT TO THE MADURAI-KAMARAJ UNIVERSITY ACT, 1965. Amendment of 2. In section 1'1 of the Madurai-Kamaraj University Act, 1965, for sub-section (2) section 11 including the proviso thereto, the following sub-sections shall be substituted, namery:-

"(2) For the purpose of sub-section (1), ihe Committee shall consist of -

(i) a nominee of the Chancellor, who shall be a retired Judge of the Supreme Court or any High Court or an eminent educationist;

(ii) a nominee of the Senate who shall be an eminent educationist; and

(iii) a nominee of the Syndicate who shall be an eminent educationist Explanation -For the purpose of this sub-section, "eminent educationist" means a person,-

(i) who is or has been a Vice-chancellor of any University established by the State Government or Central Government; or

(ii) who is a distinguished academician, with a minimum of ten vears of experience as Professor in a State or Central University or in both taken togeiher; or

(iii) who is or has been a Director or Head of anv institute of national tmportance:

Provided that the person so nominated shall not be a member of any of the authorities of the University or shall not be connected with the University or any colrege or any recognized institution of the Universitv.

(2-A) A person recommended by the committee for appointment as

Vice-Chancellor shall-

(i) be a distinguished academician with highest level of competence, integrity, morals and institutional commitment;

(ii) possess such educationar quarifications and experience as may be specified by the State Government in consultation with the Chancellor bv an order published in Ihe Tamil Nadu Government Gazette.

(2-B) The process of nominating the members to the Committee by the Chancellor, the senate and the syndicate shall begin six months before the plobable date of occurrence of vacancy in the office of the Vice-Chancellor and shall be comoleted four months before the probable date of occurrence of vacd,ncy in the office of the Vice-Chancellor.

Tamil Nadu

Act 33 of

1 965

TAMIL NADU GOVERilIMENT GAZETTE EXTRAORDINARY²²⁹

(24) The process of preparing the panel of suitable percons for appointment as Vice- Ghancellor

"i,.tt U"gin at least four montfrs before the prcbable date of occun'ence of^the vacancy in the office of the Vioe-Chancellor.

i2-D)^The Committee shall subm,it its,fecornmeflda'fion to the Chancellor within four months ftorn il}e dale of its constitution" tf the Connnittee does not su.bmit its recommendation to the Chanellor within the said period, the Chanoellor may grant further time to^the Gornrnit&ee to subrnit its recornmendation or take s{eps to constitute anothef Comrnittee in accordance wittx sub-section (2)-".

P,ART-ITI,

AMENDMENT TO Tl-tE At'ilNA I-,N|VERS{TY ACT' 1978'

Tami! Nadu 3. In sedisn 11 of the Anna Univercity Act, 197E, fursub-section (2) inctuding the Provisos Amendrnenl o{ Act 30 of thefeto, the foiloruing suilsections shall be subs(rt{,,bd, naroely:- sBction 11.

1S78.

"{2) For the ptrrpose of sub-section (1}, $}e Cornm*t@ shall consist of- .{i) a nonainee of ihe chancellor, whd sha{l .be a retired Judge of the suprerne Court or any High Court or an erninent educationist;

(ii) a norninee of the Governmenl, who shall be € retiled ot serving officer of the State Government not below the rank of Principal Secretary to Governrnent or^an eminent educa{ionist;^and

{iil) a norninee of the syndicate who shall @^an eminent educationist. Eipianation.-For^the purpose of ihis sub+ectisn" 'eminent educationist" Rreans a person,-

{i) who is or has been a vice-chanoe{tor of any {Jniversity established by^the State Gover'nment or Central Government; or

(ii) who is a distinguished acederdcian, wiph a rninimum of i'en yeets 'of experience as Frsfessor in a State or Ce4fa{ tlnivensfrV or in both taken togethefl^or {iii} who is of^has been a Direcftor or +{ed of^any inslitute of national irnportance:

Frovided thal the person so nomrnated shall n@t he a rnernber of any of^ttle authsiities of {he t/niversity or shall nol be connecied c'ritll the University or any college or any reoognized insiitution of the University'

(2-A)ApersonrecommendedbytheGommjtteeforappoin{rnentas

Vice-Chaneellor shall-

{i} be a distinguished academician wit*:r higrhesr level of competence, integrlty' morals and institutional comrnitnent,

(ii) possess suctr educational qua'lificatirons and experience as^{may be} specified Uy'ttle State Governrnenl in consultalion with the ChaneelXor .by an order published in the lamfl Nadu Gavemment Gazelte"

@-B) The process of nominating the nrernbers !o trre comrnittae by the chanceNlor, the Governrnent and the Syndicate strat| begin six rnrylttts before the probable.date of ocr,11nen€ of vacancy in the office of the Viae€hanodor and shall be completed four months befo.re the probabte date of occuffence of vacancy in the office of^the Vice-Chancellor.

€-s}Theprocessofpreparingthepane|ofgdtab|e.personsforappointmenl as Vice-Ghancellor shall begin at least four rnonths hefore the probable date^of occurr€noe of {he vacancy in the offtoe of the Mce{hanoe*lor' (24)) The coryrrnittee shall submit ih recomrnersdation to^the chancellor within *our msnuas- from the date of its oonstitu{fion. lf tfie Conrnittee does not subrnit ib recornrnendation to 0re Chancellor within lhe said pe{fu?d. ttle Chancellor rnay grant further time to the Cornrnittee to s{ibmit its reornrnerdatio$ s{ take steps to oonstiluhe another Oornmittee in accordance with sub-section {2}'"'

20

/

230

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

Amendment of

section 12

PART-IV

AMENDMENT TO THE BHARATHIAR UNIVERSITY ACT, 1981

4' In section 12 of the Bharathiar University Act, 1981, for sub-section (2) including the proviso thereto, the following sub-seciions shall be substituted, namely:_

"(2) For the purpose of sub-section (1), the Committee shall consist of _

(i) a nominee of the Government, who shall be a retired or serving officer of the State Government not below the rank of Principal Secretary to Government or an eminent educationist;

(ii) a nominee of the Senate who shail be an eminent educationist; and

(iii) a nominee of the syndicate who shail be an eminent educationist. Explanation - For the purpose of this sub-section, "eminent educationist" means a person,-

(i) who is or has been a Vice-Chancellor of any University established by the State Government or Central Government; or

(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor in a state or centrar University or in both taken together; or

(iii) who is or has been a Director or Head of any institute of national importance:

Provided that the person so nominaied shall not be a member of any of the authorities of the University or shall not be connected with the University or any college or any recognized institution of the University.

(2-A) A person recommended by the committee for appointment as

Vice-Chancellor shall-

(i) be a distinguished academician with highest rever of competence, integrity, morals and institutional commitment;

(ii) possess such educationar quarifications and experience as may De specified by the State Government in consultation with the Chancellor DV an oroer published in the Tamil Nadu Governmeitt Gazette.

rocess of nominating the members to the Committee by the ate and the Syndicate shall begin six months before the probable vacancy in the office of the Vice-Chancellor and shall be completed he probable date of occurrence of vacancy in the office of the (2-C) The process of preparing the panel of suitable persons for aDpotntment as Vice-Chancellor shall begin at least fbur months before the probable date of occurrence of the vacancy in the office of the Vice-Chancellor.

(2-D) The Committee shall submit its recommendation to the Chancellor within four months from the date of its constitution. lf the Committee does not submit its recommendation to the Chancellor within the said period, the Chancellor may grant further time to the Committee to submit iis recommendation or take steps to constiiute another Committee in accordance with sub-section (2).".

PART-V.

AMENDMENT TO THE BHARATHIDASAN UNIVERSITY ACT, 19S1,

5. In section 12 of ihe Bharathidasan University Act, 1981, for sub-section (2) including the proviso thereto, the following sub-sections shall be substituted, namely:-

"(2) For the purpose of sub-section (.1 ), the Committee shall consist of _

(i) a nominee of the Government, who shall be a retired or serving officer of the State Government not below the rank of principal secretary to Government or an eminent educationist:

Tamil Nadu

Act 1 of

1982

TAMIL NADU GOVER,I\IhilENT GAZETTE EXTRAORDINARY ²³¹ Tamil Nadu

Adt 15 of

'1€84

(ii) a nominee of the Serlate who shall be an etninent educationist;^and

(iii) a nominee of the Syndicate who shall be an erninent educationist Explanation.-For the purpose of this sub-section, "eminent educationist" means a person,-

(i) who is or has been a Mce-Chancellor of any University established by the Slatre Government or Central Govetlment;^.sr

(ii) who is a distinguished academician. wittr a mloirnurn of ten years of experic;nce as Professor in a State or Central University or in both taken toSieher; or

iiii) who is or has been a Director or Head Ef any instltute of national irnportance:

Provided that the person so norninated shall not be a mernber of any of ihe authorities of the University or shall not be conneo$ed with the tJnilersity or any college or any recognize'd institution of tbe {Jniversity.

(2-A) A person recomnnended by lhe Cornrnittee for appointrnent^as Vice-Chancellor shall-

{i) be a distinguished aoadenrlcian with hlghest leuel of competence, integrity, mcrals and institutional cornrnitmea{;

(ii) possess such e.ducatironal qualiFca.tisns and specified by the State Govemnlent in consdtation with^tire oublished in the Iamtl Nadu Gavernment Gazefde. experience as rnaY^be

Chancellsr by an order

(2-B) The process of nominatinE the ntembers to the Comrnittee by^the Governrnent, the Senate and the Syrvdicate shall begin six rnor.ths before the prcbable date of o@urrence of vacancy in ttre offrce of the Me.Cl.raniellor and shall be compftated four. months before the probabh date of o€uregce of vacancy in the office of lhe Vioe-Chancellor.

(2-C) The process of preparing the panel sl suitable pelsons for appointment as Vice4hancellor shall beEin at least four rnonths bdore t\e prsbabie date of occllffence of the vacancy in the ofiice of the Mce-Chancelbr.

(2-D) The Committee shall subm'it its recomalendation t'o the Chanellor within four months from the daG sf ib constitstion. lf the Gsrflmittee does not submit^its recornrnendation to the Chanceflor within the .eaid period, the Ghancellor rnay grant further time to the Committee to submit jts recoronrendation or lake st€ps to constitute another Comrnittee in accordanoe with s.ub-section {2).t-

6. For removal of doubts, it is hereby dedared hat if t$le ntenrber nominated by the Senate or the Syndicate to the Goraflnitgee, heiore the da{e of comrnencement of ihe Tamil Nadu l,fniversities Laws (Arneodment) ,Act, 2O17 does not possess the qualifications ttrc thar"alividasan University Act,¹⁹⁸¹

Act, he shall ce€se to be such rnember

as the case r.nay be, shall norninate^a

pecified in sub-section (2) of section¹²

of the Bharathidasan University Act, 19E1 (Tarnil fr{adu Actz st 1382)" as amended by this Act.

PART-VI.

AMENDMENT TO MOTHER, TEfi,,ESA I{/Oh6EN'S UNIVERSiTY ACT. 1984'

7. In section 12 of the Mother Teresa Wsrnen',s Uniwrsity.Act, 1984, for sub-sect'ion {2) including the proviso thereto, the following sub-sectioos shall be substituted, narnely:-

"i2) For the purpose of sub'section {1), the Cornmittee shall consist of -

(i) a nomjnee of the Governrnent, who shall be a serving Principal of a Wornen's Collage, who has put in not less then five years of serv'ioe as Prlncipal;

(ii) a nominee of the Academic Cornrnitte€, who shall be an eminent wornan educationist^and

Removal cf

doubts

Amendment

of section

12 .

22