Tamil Nadu act 026 of 2001 : The Anna University Act 2001

ACT Nlo.?6. OF Z00l

ANNA UNIVERSITY(AMENDMENT )

ACT 2OOI

1

8651 CI{ENNAI, MONDNY, DECSMBER 3I, 2OOI Margazhi I 6. Vi.shu, Thinrvalluvar AnnrJu-2032 Part lv-Section 2

Tanttll Nadu Acts nnd Ordlnances. Thc follorvirrg Acl of the'tamil Nadu Lcgislalivc Assembly rcceivcd thc assenr ofrhc Itrcsidcut on thc 28th Dcccntbcr 2001 and is heruby pubtished for genrrnl information::

ACT No. 26 Ol'2001.

.4tt .1ct fuuhcr lo (utt,ud lhc Annu Unirer.rit.t- At-\, Iglg. Ilt- il cttactt'tl hy thc Leglslative Assenrbly otthr. ^Statc of'fonrit NarJu in lhc Fitly-second Ycar of rhc Rcprrblic of lndia ils l'ollos,s;-

-- l' (l) This Act nlry be called thc Anna lJnivcrsity(.{mcnrJmufr) Acr.200t-

(2) lt shall come itllo force orr -such date as tlre Srnte G'ovcrnmcnl nruy- by rxnification. appoinl.

2- A ftcr section I of the Arrnt tJttivcrsity Acl. 1978 (hereinafrrr referred ro as rhe principal .rrctf . thc follorving sccliorr shaJl bc inscrted. Donrclv;-

"l-A. .4ppliccttiou ol this ,lct,- 'l'hi.s Act applies to-- (ci rll conslitucnl crrllcgrs:

(i)all colleges attcl inititrrtiorrs dttmed lo h,.';rl-lltiared to. or approverl by. thu (Jrrivcrsily urrrl.r this r\ct:

TAMII, JYADIJ

EXl'ltAORDINARY,,uBrrsrrnDByAUrrroRr.ry .'\ r'l

Shrrrr trrlu und

COnrnlLrD(C- |

ll'dlll.

lnrcrrion o l'ncw

st:clion l-/\.^I 'r:li

I^{H7 I}

2

:

I

A rrtndnrcnt uf ( sclron 2. -,.,*. (ttj ull r;ollcgr:s rurd in.stitutiont siluntc u,irfrirr lltc Urrlvrrriry. orcn on Acr

I rltvlf t",*!vJlgrl:1yv Lr

:

l,

I

t:

or lhc rfltttleE, orclirranccs and ,aguluioni rrrnrfc ihcrerrrrrltlr.,,.

3. In stcrlon Z of rhc principat ;9,,L ,'^{l ) cbutc (a} shat! hr rcrurn)bqrerr pr clnusc lrtu) arulbe/.orc chrsr (ao) as so rc d urn b r4jd, rJ: r fo i lo,vir; ; i ;; ;' il;,'# ;r;;;.; ;.J,;,: ;::"

orty collcgc rlr irrsriru(ioll, uitrrit(t: u ithiu thc

ivg'sily.qnd.providlng courscs of srudy in

ccg for ndnrission'to th( cxurninerions for

rtr'ncriqns of rhc Unrvcrsity snd includcs a

outoaomou! coltcge;,,;

)nivcrslty trndcr thil Act

'nd inctrr6cs an

(2) aflcrclsusc (rirr), tfus fortowing ct*uses shrlr bc irscrrcd, numclyr- s any collegs ritrrqlc rvirhin tltc Univcrsity

viding courses of study for adnrission tro thu

Jnir.ersity nnd includcs r collcgc tlccrrrcrl to

t:

(cc) "autonolnouscollcge" mruirr rrry,oilu;c dcr;gnalcrl as aD autoDonlorg colfcge liy or undcr tbc sra.turts,- .- (ucl1 ''Clnir,tH,l'' nrrilns rhc hcarl of thr: faculty:

inslituliorr cstablishgl or tnililrlailrcd by or

course of .study or training in cnginecring,

to thc cxarnination for degrccs. diplonras

sftY;";

(l) for clauscs tb), lc) and (r/), rtrc follorvinq clauscu slrall be srrbsrirurcd. nanrcly;- '(6) I'constlucnt collegc 'mcans erery collcgc and institution rpecilied inSchcdules I, I-A ond I-B;

(c) "Dean', flcan5 lftc hcad of constituenr college; (r/) "Direcror" rneins the hea

(4) aftrr clqusc (ttl, thc ftrl{owing cjatrsc shall be inserted, nanrcly:__ ' "(ha) "principrt" mca*s the hrad of a* attiated co'cge;.,;

(5) a ricr crausc ( r )' ttre folronving crausr sha' br added, n,rnlery;--

"(r') "universi{y arca" Ineans tlrc whole of lhc State of Tanril Nadtr excltrrlnrg 'Jtt

o,Tu:Tgi Nagar as dclined in clause (n) of scction z of the Annamalai unir.crsiry Act, 1928 (Tamil Narlu Acr I a{ l919l.-. 4, Insecr,;nioftheprinclpalAcr.sub_secrions(3)and(4)shallbeontirlecl.

5' In section 5 of llrc princfpal Act after c{ause {ntl), rfic fcllowing classes slaf l bn, added, nanlcly:--

"(rrc) to affiliate collcgcs ro the University under condiriorrs prcscribcd arrd ro withdrarv such affiliarion:

of ff,J afliliare

i1any, llcgc has becn ohtained aritl tcrrns and contliliorrs. onplisrl r*-i$; AmclldnEnt ol

scction J.

Alncndrltcnl of

geglirr4 5.

3

, /\lvlll. l\/\l,r(l trL,rv ltt(l\Ml:l\ | U/\/.tJ I I l: li^ I l(1lLrt([)ll\/{K^y lntl) tn lpllrorrb lttslituliorrli pfuvitling tIUlrrlltp liu r,(lrrti,'r.ri jol tr) thc cxaminutiulrs Iilt tlcgrccr. tliplorrtur nnrl otlrer ar:rrllulric (librinctlf)ilfi ol'lhr tttrlvr:rAity und'.:r corrditions lltl'rcribt.:rl^nnd lu rvjllulrnrr, ruclr up;rrovnl:

I'tot'ldcd lhrl rro itt;illtutlon *lrull bc rlrl)rovcd by rtrc l.lnivrrriry rrrrlcrr thu pcrntlstlrtr. of tlrtr (lo1'6lnnlcnl lu cetnlllirh such irrntirrrtiorr lrnr huurt obrnined orrd ttrc terrns nrrd cnrrditionr, jf otry, nf rrrclr pcrnrirsion havc trucn cnrnDlie d rvitlr;

(rtt'llotlurigrtntrulrycollcgcrri0nnltl0nlrmorrxurrlh,Furvilhllrr'prir)rcottrtrrrcncc rrl lltt'(ht1'1'p1s1111';11 ruttlrr corrrlilirrtrt Irlxcrllrcrl nrrrl lo t'trtrr:r'l itr(lr.'"'lurrrrtirrrr; ltll lu t'rnrlrl uvIllIliuti lr lrrrIur;llrrD lrl'lltr' ,'llllygrrr ttl tur,ulf rr([ lrrlurvtrl ttttrl lrr lrrlr' trtllllltll u lt.tn r,tr l)rrlt',,r,r I hr ltttlltttvtt ll(,tilt,tillt rrttr rrlhllr t ul lh-1 1llfr'gll, lt11) ltt frr,rrllr,, rrr:urlcnrluully u"{tudnlJnirtr[llvrly rIc ul'fillrrlcrl urrllrge.r in rrrrler lo prc;cribc lfrc uonlrol mcclrnrrism lo nchlcvc 0cDdurnic cxcclluncs.".

6, Aflcr sccllon 5 of tha principol Act, thc follqrving ficction shnll bc incerlcd, Inscrtionsl-ncrv n0mely:-, rcclion 5-A'

"5-A, Collcge! nor to bt uffilluicd ta un], othqr Univarstt,y.-. No collcgc wirhin tlte lJtrivcrrlly rrca slrrll bc uffilioted ro any Univcrshy other thun thc Anna [,rn lvcrs ity, ".

7. In .scction B of thc principal Act,-

(l) for clausc (5). the follorving claure ahall be substitutcd, namcly:-

"(5)'l'hc Chnirmcn of Facultics,":

(2) in chu.rc (7), thc word "And" shall bc omittcd:

(3) uftcr rluuse (7). rhc follorving clqusc shnll be inscrled. namelyl--

"(7-n1 l'ho Coptrollcr of Exominallons, and".

8. In sc.ctlorr l3 of rhe principul Act.-

(l) in thc rhilrr!.Fal hcading. for the exprcssion "Dircclors", lhc cxpressiort

"Chairmcn" shall bc substitutcd; (21 for the exprcssion "Dircclor", thc exprcssion "Chsirman of a Faculty" shall bc substituted.

9. Aftr:r sectiou lj of thr: principal Acr. thc follorving scction shall be inscrtcd, namely:--

" l 5-A, TItc Coutollur oJ' Exuntittutiaus.-^{( I} ) Thc Controller of Exanrinations shall be an acadenrician in thc licld of engineering-. tr:chnology rnrl allied sciences and^a rvholc time officer of thc Universiry nppointcd by thc Syndicatc on such terms^and conditions as may bc llxed by thc Syndicatc-

{2) Thc,Controller of Examinarions shall hold office for a period of threc ycars and shall be etigible lor re-appointmenr for a furlhs'r pcriod of threc years:

Providcd thrt no person appointcd ss Conlrollcr olf Examinations shall hold office on altainirrg thc agc of superannuation.

(ll Thc Controllcr of Exuminrtions shall cxercisc such pos'crs rnd pcrforrn suuh filnclions anrt dischargc -such rluties as rnty bc prcscribed in tho slulutes.".

Amcndmcnr of

rcclitrn l.

r\mcndmcnt of

rcction lf ,

lnrcrlinn oI ncrr

scctirrn lJ.A.

V-2 Gx. (86.i1--1o

4

t20 Arnodtrrcnt q/ srirlion 17. ?'AMfl,. htADIJ covI]{ryMEN'tr' GA:{.81-t rj rjx-r.uAorrr)rNn RY

10. in rrc.ticrn l7 ut tlrt: prirrr,ipul .Act,

(l) fnr sutr-xr:ctian (2). tlte ftlllurvirlg sufo'sq,s11,,r, rjrull trr: suhs{l'rutc

"(2)'thc Syndicsrc alrcll" in sddillofl ro tltc Vjr:r_Clrunccilur. colrsisl oI rhcfo llorvirrg mernbcr,r, namuly:___ Clsrs | - Sr-officlo Mrrnbers.

{l} 1'lrr sucretary^r* uovrfnficsr. [tr-chrr6c of r{igher t'cfrrcarion-

(2 lThc Sccrrtary to Gursrnnrcru. it elrar8c of Inrluslrius:

(It rhr sccrclnrl" lo Gove rltrncnl. irr-chalgc oI Irrfnrnrarion ',|-echnology;

(al The Sccrclory ro Gavcrorneat, in.cllargr. of Lurv: ond

{5} 'l-he Dircctor of fcchnicu{ Education.

Clls* lI - O{hcr ftlralbcrs.

( | J T*.o rncngcrs fr

-},:".rmu[::

Fa c u {r ie s n c.r ir* rc

. of rh* .onsrdiil;:: crs frora smorg tJre Professors nnd Heads of rhe Drparrnrunrs vrcc-chance'or; n'olninatcd by rfu Chunce llor on lfic recorrurpndariorr of rfu nomingrsd#hyHfi:It-J*"#"'n""ffi l"#,,:::iiil:'"il::'.T"::JlH,{Jniversi,v research in priva industriss and

commerce" tical e in industry and

ndptio ice-Chancellor:

,""i**_ j{J##[*F;:;fi._1'#1;,,t"1,:f; ,:.,.,lffi

l,:::[_:lTf ,ff from among the rnerntrers belongrng ro *i," offrliuted collcgcs; ;f i:ffi lJ.:,',f#ffi il*:iy'iT"8fl i#.""#i1iTf:?'"ilf'ftffi :l'"T,'l:

(8, Onc mcmLer clc<{ca by (hc Mcntt:srs sf rhc Lcaisfative Assernbly.of thcState frorn ilrnong theftucJves.,,- (1-^1. inclause {i}, fcrt{re e.xpress ftlnrert. ,ffi:fi:?"#;""ff.H;*.*,"

.lj:,,11

:il";itJ: ?::l###:::;:,#;:iffHm;ili"j;,##*,,

Amc.ridrncnt of 1';ffi;;:|.

ro,oll-ln

secrion lZ-A of.ttrc principal ,tcr. iF sub_sEction (21, forctausc (i). rhc t-tng clouse shalf bc subsrituted, ,iorrrotyr_'-

"(il e.t-o/Jic,is rnernbers referred 1o in sec{ion I I(Z}. Closs_f : an.l,,. | 2'ltr scction t 9 o[ rhe principal Act- in sub-scctiou {2). torthr crpression .,Deau,,. the exprcssion ..Cfiairrnarr,, shall be subsli{nted- nm€rulrnr.nt Nf

tcqarm lq.

5

13,ltr scctlorr 21) ol'llr.", plin':lnrl Acl.

(l) in clrrusc (r), tlrc Iollorvirrg rrpreBsinrt lhnll hc ntlrl:d^ttl thr rnd, nnnrcly;'*

"nltd nlTiliatcd collcgas or inrllltrlionsl'';

(2) nnur clflugc (xvi), tlrc follorvirg clnuscs clrnfl hc innr:rlrld, nanrcly;*

"(xvi-o) tlrc cunrJltlonr ol'nf'filirrtion of collcgf I l0 lltc Unit'e tsityl (xvl.b) tlrc 17ranncr irr s,hich, and lhc condilJortr nubjcct to tvhlclt, u collcgc rilsy be dcrignolcd 0r in rulonornous collcgc nr thc dcsignution of such collc6c mny^bc cnnc'cllod and thc muttcrs incidontnl to tlrc adminlntrution of autononqug colla8cs inchrding thc constltution or rcconstitution, powc16 ond duricc of Sronding Comntlttca^on Acrdcmlc Affairs, Stnff Council. llonrdr of Studlqs ond IJourds of Examlncrf;'' l4.ln scction J t sf thc princlpal Acr; In rub.Icction⁽ l)r for clausc (i), rhe tollowlng clau.sc shnll bc substitutcd, lranrcly:-

"(i)^thc rdnrission of tho studcnts lo^thc Univcrsity, its constitucnt collcger :rnd to its afllliatcd collcgcs;".

l5.ln soction 33 of thc prlncipnl Act,-

(l) in sub-ecctlon (l),-

(o) for thc expression "rltd collcgc of Enginccring, Guindy, Chennqi",^lhc cxprcsslon "the Collegc oi Enginccring, Guindy, Clennti, tpecificd in Schedule I" shall be substitutid:

(D) for the cxprccsion Ischcdulc l" in two places wherc it occure.^thc cr[prcssion "schcdulc I-A" shell be substitutcd;

(2) 'in sub-secrion (2), for thc exprcssion "tlrc collcl c of EnginecrinB, Guindy, Chenuni nnrl thc institutions npecilrcd in Schedulc 1". thc expression "the Collci;e of Errginccring, Guindy, Chcrrnai specificd in Schedrrle I^and thc institutions specified^ln Schcdulc I-A" shall bc substitutcd.

l6,ln scction 34 of the princlpal Act,

( l) for lhc exprcssion "thc Collcgc of Enginccring, Guindy' Chtnnai", in lhrcc placcs whcrc it o."urr, thc cxpressiorr "llte Coltcgc of Engincering, Guindy.'Chcnnai spccificdⁱⁿ Schcdule l" shall bc substilutcd;

(21 for tlc exprcssion "schedulc 1". in trvo places rvhere it occurs, the exprcssion

"sclredulr-. l-A" shnll bc sttbstilutcd. l7.ltt scction -16 oI thc principat Act.-- ( l) lbr tl:c exprcssion "sulredulc-1". thu cxprcssiolt "schedule I-A" shall be Anrcrrdrrrrllll t)f

rcctiun lt).

n nrcndtDGnl of

tccliorl³l,

Amcndmcnt of

rcclion lf,

Amcndmcnt of

seclion^34.

AffundDr[nl of

scclirrn^J(1.

ln:icraitln 0l'ncrv

Chaptcr-Vlll-A.

sttbslitttlcd:

(2) l-rrr lhe cxpressiou "lhc collegc of Ertgincering. Guindy. chennai". in lrvo placcs rrhcrc it o".r.r- tlle e.tprcssion "lhc Coltcge of F-nBinecring, Guindy. Chcrrnai spr.'cific

l8.Ali,:r.Clraptcr-\rlll 1f rhe pliucipal Act, the rirtlort'irrg Chaprer slrall br" inscrlcd, rtr nrslr':-

..CHAPTER.VIII.A.

I

Tr,rr..sttcR (Jlj t'riRf,\Is orlll:n ('ol.l.F'Gli:i, 1:\lt'i'()t'tihS '\JD 1:L'!(lrs' Iti-A. ('ertnin .4c$ uol ta uppll',-(l) Subject lo rhc pror'isions'of sub-secliors⁽²⁾ ro (fi). rhc (-hcurui Univt,rsiry nci.'tgZi (Tamil NarJu Act VII of 1923t' thc Madurai- Karnuraj (,,'ir.crsiry Acr. l96i ('l'arrril Nadu Act -1] ol't965). the Bharathiar University

6

't '1 tvt lt,. lylr.r.rLJ \JL,,v I:f(lllvtt:l\ | rj/l/_t:,, r fi-^ r 11 /aLrr(r., lt.{/t r\ | Act' lPUl ('!'orrul Nc,du Ast t st 1982t^ tlrr Ilhurarlridsprrn Unit'crs/ty 4ct. t9t{l ('t'Iruil Nudu Act 7 af 19821, ths Ma;ronrrmnlndr Sunduronnr LtniverriryAct. l9g0 iTun:il Nntlu acr jl'rl,r lggo) and the trrriynr unlteruily Act, lg97 (Tomil Nndu Acr 45 of tg97) (hrrcoftcr ln this scctieo rcltrrcd ro as lhc Univcroity Acts) chall, wrrh effcrr on snd lloll thc dnlc ofthC comrncnceftcnr of lhr Annt University (A rncnclnrcnt) Act. ?0G | (hcrelolficr rcfcrrcd lo os l}c notfflcd dolr'). cco]r ta apply In rerpccr of every colf cgc ond itrrtilutiorr ro which thig Act opplict.

(2) Such ccssor shtll rror lffccl-

(r) thc prcviour optrnlion of ilrc Univcrsity Acrs in rcspccr of lhc collcgus ond lnrrltutious rcfcrrcd ro in snb_rocrion ( l);

{r5} any penahy, forfciturc or punishrncul incurrcd in respccl uf any oflence comrnlttud agalnst the t-lnl'versity Actc; gr

(c) tny investigation. lcgol procccdings or remcdy in rcspecr ofsuch penulty, loyfciturc landany eybc institutcd, enforccd ny bc imposcd o Univcrsi

), all stalutrs, ordinnrccs 8tr he notilicd due rhatl, in so . conrinuf to br in lorcc in rb-section ( I ), unril thcy arc rcplaccd by rtatu(cs, ordinances and regulations rnudc undcr thir Act.

(4) Notrvithslanding ony{hirlg tontained in rhit Act, (ltc s{fftucs, ordinances und regulalion-t continued in force unrler sub.scction(3) or made under rhis,Acl, evcry pcrson who ins,i, ,J,iil.i.Tl;::?'#:ffiT:T: ;;Chcn , Bhsrr:!:iJrsar Manonmqniarn nd Pcriyu Unilcrsiticr or rvsr etigfble ro sppcdr for any of thc exarcindtions in enginecring, lcchnology atrd allied sciences of thcsaid Universities. sfiull be perrniued ro cornptetc his coursc of uudy in rhe re!pective Universilies; and the Anna Univrrsity ohall rnakc ErradBemcils for the insr and training l"or such studrnts for suchperiod and irr such manncra$ rnn y the Anna itnivcrsity, in qccordancc rvith the coursc of srudy,' in the rtspcctive Uniysrritics, and such sludrnts sl'lall, during ruch Period,^be edmittcd to lhe e xarniuations [cld or conducted by thc rcspccr,ive Univsrsities and the corrcsponding degrc€, or olher acadcmic distinc univcrsirics shallbc coofcrrcd upon tbe qu udcnts on lhe rcsull of su tions, by rhc Univcrsiticr conccrncd.

(5) All colleges within thc ljrtivcrsily arcr ryhich inrme<-liarclybcfore thc norificd dlte,_-

' (al continue to be affiliared ro, or recognised by. rhc cheolrai. Msduhi-Krmaraj- Bharnthiar. Bhcrathidasan, Manonmarriam Sundaranar and Periyar Universitics; and

{lr) providc coursfs of study for admission^(o rhe examinalion fordegiecs and diplomas of the LJnivcrsiries spccified in clausc (u|. shall be dccmed to bc collcgrs affifia{ed lo tlrc Anna Univsrsity unden this Acl and thc provisions of this Acr shall as fsr as m/ br, opply accordingtft ion (2) but \r'ithout prcjuditc to the P sr ury tcliontakcn bcfore the notified d in r€specl of any arra te u,hich the P ltave besn donr or ta*en under {hc correspondin* nrovisions of this Act and sha'll continua to hare eflbct accordingly unless and 'rttil SuFErstdcd by anyrhing done m any action raken under rfre corrrspondingprcvisions qf ttris nct.

7

) Pr..1',F/' ,l .tFl I:

./qrrrndmonl of rcclaon^d4,

Anttndmcnt of Schcdula I und inscrllun of^nsw

Srhcdulus, AutnUnivcrsily Jo(ftlnrlrtrlrloslhr(joyr:rnfrlr:f,trlily.in

'f,aci(y

{ 2 1 1 lx ? ny)(nt pd ;-Ablc rrryjtr I!L. t:( r i,,n

,ttt4fJi:r;4 Utf./! ,/,..1../i ':i..fl "

l.t ll w.r,,/n1 l'i tt{,i,C FruU.tlAl ,t 4r ity tl,1 1-tl111j\,ftn "-,q.';;1 ) .,' t tn t'r't l, :t' i 'nhcre i hccuii. Ihc er,p'rr*ton'Schedulc{ l.',1.,\ end I,n" qh',rll 0,.' iuh"lltutcd.

20. In scction 44 of thr: princlpnl Acr. for rhc cxprersion "the Collcge oIEngirrerrin4. Guindy, Chennni nnd rhs insritutlons sprcified in Schedulc 1". the cxprcssion "th( College of Engincering, Guinriy, Chcnnuisprcificd In Schcdule I and the instltutisns in Schcdulc l-A" shqll bc substituted.

2t. (l) Schrdutc I trr rhc principnl Acr sholl^bc rcnunrhc:td^us Scltctlulc I- \^{and itr} Schedule t-A r.t so re-numbcr€d, the cxpression "and 3 (3)" sltoll bc omittecl'

(2) Before Schcrlulc l-A nE so renumbered, the follot'ing Schedul': slioll bt inserlcd, namely:-^-

,.SCHET}UI-E-I

[Sea-section 2 (b)]

L The College of Enginecri$g, Ouiqdy. Chennai.".

(3) Afrer Schcdulc I-A as so renumbercd, lhc 1^sllerving Schcdulc sltrll^be insertcd, namely:-

'SCIIEDUI.E I-8.

[Scc-scc{ion 2^(b1]

I. Thanthai Pcriyar Collcge of Enginecring. Vcllore- ll. Alagappa Collcge o[Enginetrirrg and Tcchnology, Karaikudi. IlI. Govcrnrnent Collcgt of Tcchnology, Coimbatore.

IV. GovcrnmentCollegc olEngineering, Tirunelveli,

V. Governmcnt Collegc of Engineering, Snlcm. ' VI. Govcrnmenl Collcgc of Engineering, Burgur.".

22.ln Schedufc II ro the principal Act,- (l ) irr rhe ststurcs excluding statutes 2-A and 9. for the e xpressions ''Dcans" and'

"Dcan" rvherever lhey occur, lhe expressions "Chailrnen" and "Chairrnan" shall. respcctively, be substituted;

(21 after slal'urc 2, the following slalur€ shall be inserled, namely;-

"2-A. Dear:s of constitucat Colkges.-^{( I} ) Every Dean sha ll bc appointed by thi Vice-Chancellor fronl among thc Professors in the Univcrsity fora period of thrtc years and he shall bc eligible f,or re-appointmsnr:

L. Providcd that a Dcan oD attaitring the age of superannuation shlll cease to hold officc !s such-

Amcnrlilqnl tJp

Schcdulc ll.

i,. (2) When^the officc of.rhe Dcari is vaconl, or.tvh'cn the Ddan is, by reason of- illness. absencc ar any'other causc. unlble to lcrform the duti'es of his officb, the duti*s othis office.shall bc perfornrer! by such pcrsoru ls rhr Vice-Chsnce llor niay nppriinr for lhe purpose.

8

l8-Ll ?'r'ttnrJi'* of t.t:ttttitt rollt,gt,.r t,t t!riv,r_s|il, - (l) Ncrwlrh.rto!lrlirr11 nnyllrrnlr ('t)ll{orlud irt t!rc (,'hr:rinai t.lrriv*r.:iry Acr, lg,ll {'1'nrrril Nildu Act \/lI of l{)2)), thc r\48drrrui-Korttnruj l"Jlrvcr$tty nct, li6.,l t't'trrril N;rclLr Acr ll ol'l?65). tll: lllurrnrhinr [.inivrrslty Ac(. lgtl | {l rrrril Nndu Acl I ul' l9B2). tlrr h4nrronnrsrrlnnr Srrrdnrrnrrr [Jnir'*re ity Acr lgS{} ('l'antil N;rtlu Acr ,] I nf l gfD}, tnil tltc l,givar Ilrriycr*i{y Act, 1997 ('l-tltril Nnqlu.Aut,l j ot' i9g7), or lhc stutrr{ct. rcgrrlu(lofrs onrJ ordcr* nrrrie thcre r.lildtr, orl arttl lrorn thr nolilic

(hcn ,: ;:ll fii:'TilJilT flfi;dalc' lb ity nn Dsr lo bc 0n rn 0l' ::-c

Gorcrnr'!tcrtt.

(2) (rr) As soort is nray bc, nfter rhc notified dstc. thc Govcrnmcnt rnoy. aflcr cocruf tlng lftc vicc-clrrrrccllors oI the Anna Univcrc{ty and thc urrivcrrity corrccrnrd, tlirccl" by gcnctal cr rpcciol order, that such of thc cmployccs of lhc Univc rsity conccrncd as arc spccificd.in such ordcr shal( stend ellotfcd lo scrvc irr conncction r-ith the Ef(cirr of lhc Anna tJnlvcre ity rlith cffcct orr rnd fionl Fuch datc os may be spccilicrl in tuch orr{c r:

Irrovidcd rhal no such order shsll bc issucd in resp*cr o[-uny suctr cmploycc without Iris r:rrrrscnt for such atlolmcnt,

t.b) With cffrct on and from the datc specificd in thc order undcr glause (a), lhc pcrsuru spcci{icd in such ordcr shall hecorne cmployrcs a[ thc Anna Univcrsily and sltrll ccasc to bc cnrployecs of the Unire.rsjly conccrned

{3)Everypcrsonrcferrcd ro irrsub-secrj.,ns⁽ |)andll)shallhold ofllce under lhc .4,una ['nivcrsity by lhc sarnc acrurs at rhe saniu rcrrluncration and upon the samc rights arrd privilcgcs as fo p6n$isn or graluity. itarly,and olhcr m&t{rrs as hc rvould have held tltu sontc on the notillad datc or the dqtq specifietl in thc ordcr undcr clausc (n) of sub- tectinn{2},ast{recascm{y$e.asifthcAnnaUlrjvcrsity(Anrcndrnenl}Aci,200lhad uol bccrl passrd-

(4) 'fhe liobifity to pily pension and grotuity lo thc pursons rcferred to in sub- stctions (l) and (2) strallbc rhc liabilily of rhe Aona Univcrsity. -1S-D. TlzrslLrof ct't'unttrlttitttts irr pt.6t'irlt:tt( /iru[ ottd utl ar like lunrl.t"-(l) The sums Et thc credit of rfie providcnt I'und occounrs of tbe i:ersons rcferred to in sub-secrion (lf of scctitrn l8-C r{ {rn rlie lrorified dnte and cf {he persons refcrred to in sub-stction 12i ol- lhot st'stion rs on llre dalc sprcjfic as thc casr;ntaybe,sf the{ioucrnr.tcgl,suchanlountsashavcbecncreditedto thesuperanntlation limd urathcr likc furrds. if nny. on hehalf of the pcrsons rtf'crrcd to in sub'scqlions (l) and (2) of scclion l8-C, Thc afnounls so paid shall fornr prfl of thc stpcrannualion fund or otlter like fi.rnds, if any, {har nray be cstablished by {ke Arin'a University for thc bctrefit of its cnrployccs.

3B'E. Palwenr af cerlrin Dr.t,tt.r's to lhr ,4rtrtn Unin'r:ti/,t',"'(l) The Cllennoi. Madurai.Kanrai'lj. Bharqrhjrr, Bharathidasan. Manonntlniarn Sundaranar or Pcriyar (.hit'trsit-r'. as (fir care may he. sftafl. ou( of its fu,nds as on lhc nolified datc. pay !o lhe

9

, (lJ. l lrr: l)cnrr r,rrnrl hirt,r: r*rrr;lr llor!(rrq iurrJ /1111a,1,r,,Q r.s ,))0y Ir: ;tresr]rJr;crr hy rhr(lfrilniiltf(t '. {.i) irr ;t:rlltr:^g. lor cl0ner (l). tllr follou.i116 r:lnrrsc slrrrll bc $rrhstitrllc(1, rralrcl),: *

"( J ) 'l'lrc Acitrlunric (_.orrtie ll slrrlll t:orrxi$r tll thr: lirlkrrr.ir,rp rlcrrihr:t,.\. n0rtrr:ly; ,_ (.'lerr I - llx-oll'icio l\lcrrrbcrs

(a) 'l'lrc Vjcu-('hrrnrc llorl (l)'l'!r: l)crrrrr;

(c') Thc (.huirmen oI rtrc [oculricn:

QI)'1.'1rc Djlccrur of J.ibrirry ol,rtre lJrrivcrriry;

(u) The Prirtcipals of ali lhc (iovcrnilrenr Aiclcct Engineering Coth:gcs, Clnss II . Othcr Iilcrlbcrs.

(/) Fiitcen mcntburs frontumong lhe Profl'gsors anrJ lleads of thr: Dcpnrtnre'rrre of thc Univirsily. nominrlcrJ by the Clrunccllor on rhe rccomnlcndation of rhe Vicc-Chanccllor;

(g) Trvcnry-llrr tncmbcrs from smon& thc Principals and profeslors of lhc ol'filiotcd Collcl-tt:s. nontinated by rhc Chnnccllor on lh€ rccommendation of' the V icc-Chanccllo r;

Il) Fir.c cducationalists haying Froficicncy in maatcrs rclating {o cducDfion, rcscarch and educa(ional administratfon, genrral und rechnicnl. norninated by rhe Clranccllor on the rccomrncndation of tfie Vicc_Chanccllor:

(i) Six nlcmbsri fror4 aqrong rhe Clhief llnginsers or CencralMnnagcrs from lhc l)cparlmcnlr of the Statc Govcrnrnent, Railrvays, Military Iinginccring -Serviccs.

Dslcnce, Post and lclegraphs, Telcphones and othcr autononrou.T organisotions in rhe statc, nominatcd by rhc chanccllor on thc rccomrncndrrion of rhr vicc,chancellor;

. (i) Five pcrsons occupying scnior positions from lrivatc industrics^andrcseoich organisaljons having profi"irncy, in thc nrtltcrs rclirl-ng to indusrries and rcscarch, nonrinatcd by thc Clranccllor on the racgmmcndation of the vice-Chanccllor;

(l') Fivc persons occupying senior posirions from prrblic sccror indus(rics of

the Ccntral and State Departurcnts in the Slatc having proficiency irr nraricrs rclating ro

inrlrrstrics atrd r,:scarcll. tronrinatcd lry tlrc Chqnccllor on rhe rccommendation of (hc

V icc-Cha nccllor:

(/l Filc ptrsorrr fronr Prolessiorrat Engirrrcrlrrg Socictirs or institutions or

bo

Vice-Chancetlor:

(nl Five persotrs of enrinencc frorn Snrall Scale Industries or

Erllcrprcne ttrsltip Dcvcloprncnr Board or Apprenriccship tlolrd of botlr Ccrrtral qnd

Stalc Governnrenls. nomilraled by thc Charrcollor.olr lhe rcconrnrenrlation of rlrc

V ice-Chan ucllor:

(ll , Oce pcrsOn from ar:tong tltc lcachers ot e,rch of rhe insrirulions given

beJorv' nontinated by the Chanccllor on rhc reconrnrcrrrlatiolr of the Vicc-Chancellor:--

{i} Indirn Institute of $cjcnce. I}rngalore-

(ii) lndian Institurc trf Tcchnology. ('nennai- (jii) lrrdian Institure ol'Managenrenr. Bangalore, (tr 1 Rcgioual Errginccrinq Collegc^-'liruchirappalli- l:x.⁽ 36-1)- -2

10

Reme$l ot' rfo u btq. tlrvrll- l\/1tJ\) \I\t vI:trt\lvt I],1 I \I/1/_.Lt ! L I]/\ r l\./r1r11 l-, lrv/1 crr

(v) 'l'he f )cFnllrllrtlt (lf Iilty,ltrcrriag anrl 'lcclruolr)gy of rlrc Arrrrurlro!lri Uttivcrsity. Anuunruloi Nugnr, Tan:rl Nldrr: rrnrl

(u) Mewhcrs ol'thc S1'ndicntc no{ includrrt ln orly ur'tlrc ilhrnc irsrrru-''r ' (4) in srnrutc. ll.-

(i) ifl clousc ( ll. for lhe. exprcrsion "Dirccrcrs of consrilrrcrrr {ollcges ilrrrl instilrttiorrs nuirr(nincd by lhe Uni|c niily'.,thlr.rprrsrror ,'Eirr.rtor,,shcll bc rul.rstitutcd.

(ii) in clausc (2r, in the Tublc, ln solurrur (l), for thr, r.ntry.'Dircctor o[ constirucot collcgcs", the cnrry "Dirccror" shoil bc subsrirutcd. 23' For'thc rsrnsvol of doubt.r. it is hcrcby rlcclarcd rhat rncnrhers of rhc nurhoril jcs of thq Chcnrroi, Madura i-Konlaraj, lJhcruthil r,lJbsrslbidosan, Manonrnsniarn Sundarsnur or Pcriyar Univcrsily elcctcd or nurnlnalcd or otfrrrr+,is* ns such mernbr:rs undcr thc Chcnnai Uttivrr+ity Act, !92-t {1'urnll Nadu'Acr VIt of lgzl). tbe Mndurai-Komaraj Univcrsity Act, t 965 (Tnmil Nadu Act 13 of l965;. rhe B.trarurhiar Univershy,q,cr, lgsi

(Torri) Nadu Act I af 1982),lh€llharrthidasrrr Urri*groiry Acl. t98l {TsmitNg.du Act 2 otl9B2l, ihcMononrharriqnsundaranrrUnivcrsiryAct. I9d01'Iamil NaduAcr il o!

J9901 or the Pcriyar {Jxivcmity Acl, lg97 (Tornil Nads Act 45 of lg97}, os trhc €r{6c snry

be,.ftom^the colltges or instituiions *cmci ru hivc bcea atTilisted ro rhe Anna Univcrsirl,

undersub-scction {S) of scction Jg-A of lhc Anrra [Jnitursity rlcl, l97g {Tarnit Nadu Aci

30 of 1978) and holding ofiicc ur such mcrnberr, in ony of ttre ardhoritir.s of rhe utircrsiry

conesrncd irnrnediatcly befolc the date of the cornrmencerflcnr of rht rtrnna Univcrsiti(Amcndmcnr)dcr,2o0l shrllcorttinuctobesuch.nrcmbcrstillthetcrnrofofJic."xpi."s'.

(By ordcr of the Ooternorl

A. I,i"I{I$ | INAil KU'f T 1' n-A I R.

S{treluft' fti Go tvr7.t6<'tt I,

Lrnv X)eytarwtettt.

I'RlNr'l:I) .\NIJ trt;trl l_J.lll:t) l!1-

rtN uf;rr.\r,-

t t r r i rrn r,r'r ou,,,, *r:.. rrl*-lirl-.i* i*-, n i,n,,-,.r f f \:,\,.r, Ll: 'lIil: rj(rl't:kNfrfl..\r- rrrj tjt,ajlt. .\..trr,:

11

Iltc litllorvittl n (l o{'thc l'irriril Nttrlrr l.c1:lsltliv(: nl!(:ntllly rcce ivr.:r! thr nrtnlt of Itr'⁽ ittt0l llur (,tl lllc 2{rtlt i\4qr' 10{)"1 nrrrl iri lrrlchy prrlrlirlrr.rl lbl g,errcrrrl irrlor.rrtup-urr; A( "1 l.lrr, l(, OJ.' l(l(|{.

/tr tt lit't' tt) tunt,ttrl ! ltr,,l ttttu I^I trrt'r't' t i l.y / r't, I Qi',\

lll, it etrtt:tt'rl lrt 1f1a l.r:gisllrlit" Arscrrrl-rl' rrl tlrc Strrlt: .l l''rrrll Narlu i,l tlrc l-'illv.t'ird Ycttt cri' lltc l{uDrrlrlic ul' lrrrJiil ls lirllilvs ;

l- ll) lhir Acl ttrnv llr: cnllcd lhe Alurn tJtrivulsirv (Alrrelrdrrclrl) Act, 20{)2. (J1 lt shull courr: irrlo ftrtc,r orl rrch rltlc tts thc Stnte Covcrnrncnt fin|. rr,r rtrrtilrc'il1 ion. tpp0irrl.

2. llr tlru /rrrrrir Urrivr:rslly, Act. l1)7ti irt sccllrn 5.^irr clausc (ag). the cxprcssion

12