Act-
Prefatory Note Madras University Act No. VII of 1923 as amended upto 31.12.2015
5-162
PREFATORY NOTE
PREFATORY NOTE
The University of Madras was founded under the Act oflncorporation XXVII of 1857. This Act was in operation until 1904 when, as a result of the recommendations of the Commission appointed by the Government of India in 1902 to examine the working of the Universities, the Indian University Act VIII of 1904 was passed within the intention of reorganizing the Universities in India and of enlarging their functions in the matters of University Teaching and of supervision over Affiliated Colleges. This Act was again superseded by the Madras University Act VII of 1923 which was passed by the Legislative Council of Madras, and came into force on the l " May 1923. The new Act was passed for re-organising the University with a view to establishing a teaching and residential University at Madras while enabling the University to continue to exercise due control over the quality of the teaching given by the colleges constituting the University or affiliated to it. The Chancellor, the Pro-Chancellor, the Vice-Chancellor, the Senate, the Syndicate, the Academic Council and the council of Affiliated College constituted the body corporate of the University. The Governor-General was the Visitor of the University; the Governor of Madras the Chancellor; the Minister of Education, the Pro-Chancellor. The Vice-Chancellor became a whole-time paid officer appointed by the Chancellor from out of panel of three names recommended by the committee, consists of three persons of whom, one shall be nominated by the Senate, one shall be nominated by the Syndicate and one shall be nominated by the Chancellor. The Authorities of the University under this Act were (1) the Senate, (2) the Syndicate, (3) the Academic Council, (4) the Faculties, (5) the Boards of studies, and (6) such other Authorities as might be declared by the Statutes to be Authorities of the University.
But from a practical point of view, the Act of 1923 did not result in the rapid development of University activities or in the effective furtherance of schemes which were already under consideration. In order to remove certain ambiguities and duplication of powers vested in the various authorities under the Act of 1923, and to remedy the defects observed during its working as also to develop more rapidly along the lines indicated in the preamble, the University ofMadras(Amendment) Act XII of 1929 was passed and came into force on the 29th October 1929. Under the Amending Act, the Council of Affiliated Colleges was abolished and the number of person to be elected
2 PREFATORY NOTE
by the Senate to the panel for Vice-Chancellorship was reduced from five to three.
Later the Government of India Act of 1935 brought the University under the jurisdiction of the Central Government and the University Act was accordingly amended by the Government oflndia ( adaptation oflndian Laws) Order, 1937.
The University Act was further amended by the Government of India ( adaptation oflndian Laws) Order, 1940, bringing the University again under the jurisdiction of the Provisional Government and abolishing the office of Visitor.
The Madras University Act has further been amended by the provisions of Madras Acts III,V,X,XXIX and XXXIII of 1942 and XXVII of 1943. These Acts provided for-
( 1) Act V- the Chancellor to extend the life of the Senate, the Syndicate and the Academic Council for periods of six months at a time and not more than two years in each case.
(2) Act X- the Vice-Chancellor to take immediate action in an emeregency subject to the control of the Chancellor and report to the Officer or Authority concerned.
(3) Act III- dispensing with a quorum for a meeting of the Senate convened for purposes of a convocation.
(4) Act XXIX- the Syndicate to continue to recognize a Constituent College as such although removed to a place outside the limits of the University on account of situations created by the War.
( 5) Act XXXIII- the Vice-Chancellor to conduct anticipatory elections; and
(6) Act XXVII of 1943 - the University to institute, maintain and manage colleges and laboratories of its own outside the "limits of the University."
PREFATORY NOTE 3
The Amending Acts Nos. V,X and XXIX of 1942 were subsequently repealed.
Consequent on the passing of the Madurai University Act in November 1965, it became necessary to amend the Madras University Act. The State Legislature passed the University Amendment Act in February 1966.
The main features of the Madras University Amendment Act are-
(i) The appointment of the Vice-Chancellor on the basis of a panel recommended by a committee.
(ii) Revision of the composition of the authorities of the University, namely, the Senate, the Academic Council and the Syndicate.
(iii) The creation of Statutory Finance Committee.
The Madras University Amendment Act was given effect to from 4th July1966
The following further amendments of the Acts have been made:
1. The Madras University (Amendment) Act, 1977 (Act No. 10 of 1977)
2. The Madras University and Madurai - Kamaraj University (Amendment) Act, 1979 (Act No.42 of 1979).
3. The Madras University and Madurai - Kamaraj University (Second Amendment) Act, 1979 (Act No.9 of 1980).
4. The Madras University, Annamalai University and Perarignar Anna University of Technology (Amendment) Act 1982 (Act No.11 of 1982).
5. The Madras University, and Madurai - Kamaraj University (Amendment) Act 1983 (Act No.46 of 1983).
6. Tamil Nadu Universities Laws (Amendment) Act 1986 (Tamil Nadu Act 75 of 1986)
7. Tamil Nadu Universities Law (Amendment) Act 1989 (Act No.29 of 1989).
4 PREFATORY NOTE
8. Tamil Nadu Universities Laws (Amendment) Act, 1991 (Act No: 26 of 1991).
9. Tamil Nadu Universities Laws (SecondAmendment)Act 1991 (Act No.9 of 1992)
10. Madras University (Amendment) Act 1992 (Act No. 1 of 1993)
11. Madras University Act 1923 consequent to the Amendment of Tamil Nadu Act VII of 1923 (Act 7 of 1994)
12. Tamil Nadu Dr Ambedkar Law University Act, 1996 [Tamil Nadu Act 43 1997]
13. The Anna University [Amendment]Act2001 [TamilNaduActNo. 26 of 2001]
14. The Thiruvalluvar University Act 2002 [Tamil NaduAct No.32 of 2002]
15. The TamilNadu Teachers Education University Act 2008 [Tamil Nadu Act No.33 of 2008]
THE MADRAS UNIVERSITY ACT, 1923
MADRAS ACT VII OF 1923, AS AMENDED BY THE MADRAS ACT XII OF 1929
AND AS FURTHER AMENDED BY THE GOVERNMENT OF INDIA
(ADAPTATION OF INDIAN LAWS) ORDERS, 1937 AND 1940 AND THE MADRAS ACTS III AND
XXXIII OF 1942 AND XXVII OF 1943 AND AS FURTHER AMENDED BY
THE MADRAS ACT 2 OF 1966, TAMIL NADU ACT 10 OF 1977, TAMIL NADU ACT 42 OF 1979, TAMIL NADU ACT 9 OF 1980, TAMIL NADU ACT 11 OF 1982, TAMIL NADU ACT 46 OF 1983, TAMIL NADU ACT 75 OF 1986, TAMIL NADU ACT 29 OF 1989, TAMIL NADU ACT 26 OF 1991, TAMIL NADU ACT 9 OF 1992, TAMIL NADU ACT 1 OF 1993 TAMIL NADU ACT 7 OF 1994 TAMIL NADU ACT 43 OF 1997 TAMIL NADU ACT 26 OF 2001 TAMIL NADU ACT 32 OF 2002 AND TAMIL NADU ACT 33 OF 2008
TABLE OF CONTENTS
PREAMBLE: CHAPTER/
PRELIMINARY
SECTION 1. Title and Commencement. 2. Definitions
6 THE MADRAS UNIVERSITY ACT, 1923
CHAPTER II THE UNIVERSITY
3. The University. 4. Vacation of Fellowship. 4-A Powers of the University. 5. Disqualification for membership. 6. Attendance Qualifying for University Examinations 7. Visitation. 8. Officers of the University. 9. The Chancellor
10. The Pro-Chancellor 11. The Vice-Chancellor 12. Powers and duties of the Vice-Chancellor. 12-A The Registrar. 13. Authorities of the University.
CHAPTER III THE SENATE-POWERS AND DUTIES
14. The Senate. 15. The Senate to be the supreme governing body. 16. Powers of the Senate. 17. Meetings of the Senate.
CHAPTER IV THE SYNDICATE
18. The Syndicate. 19. Powers of the Syndicate. 20. Annual Report. 21. Annual Accounts.
CHAPTERV THE ACADEMIC COUNCIL, THE FACULTIES
THE BOARDS OF STUDIES, THE FINANCE COMMITTEE AND OTHER AUTHORITIES
22. The Academic Council. 23. Constitution of the Academic Council.
THE MADRAS UNIVERSITY ACT, 1923
24. Powers of the Academic Council. 25. The Faculties. 25-A. The Boards of Studies. 26. The finance Committee. 27. (Omitted). 28. Constitution of other Authorities.
CHAPTER VI STATUTES, ORDINANCES AND REGULATIONS
29. Statutes. 30. Statutes, how made. 31. Ordinances. 32. Ordinances, how made. 33. Regulations, how made.
CHAPTER VII ADMISSION AND RESIDENCE OF STUDENTS
34. Residences and Hostels. 35. Admission to University Examinations. 36. Admission to the University courses. 3 7. Control of Entrance Examination to the University.
CHAPTER VIII GENERAL
38. Filling of casual vacancies. 39. Proceeding of the University and bodies not invalidated by
vacancies 40. Removal from membership of the University. 41. Disputes as to constitution of University Authority. 42. Constitution of Committees. 43. Conditions of Services.
CHAPTER IX UNIVERSITY FUNDS
44. Funds ofUniversity. 45. Transfer of Government Institutions to the University.
8 THE MADRAS UNIVERSITY ACT, 1923
CHAPTERX TRANSITORY PROVISIONS
46. Completion of courses for students in Colleges affiliated to the Madras University under the previous Act.
4 7. Appointment of first Vice-Chancellor. 48. Transitory powers of the Vice-Chancellor. 49. First appointment of University Staff. 50. Removal by Local Government of difficulties at the
commencement of the Act.
CHAPTER XI MISCELLANEOUS
51. Passing of property and right to the University as reconstituted. 52. Provident Fund. 53. Report on Affiliated Colleges. 54. Power to obtain information. 54-A Registration of Graduates. 55. Repeal of certain enactments.
Supplementary provisions made under the Madras University (Amendment) Act, 1966 (Madras Act 2 of 1966)
Section 33.
Section 34.
Section 35.
Section 36.
Constituent and Oriental College to be deemed to be affiliated and approved Colleges.
Continuance in Office of Members of the University of Madras.
Continuance in the Office of the Vice-Chancellor of the University of Madras.
Act not to apply to certain colleges and Institutions.
THE MADRAS UNIVERSITY ACT, 1923
REFERENCES TO PAPERS CONNECTED WITH THE PRINCIPAL ACT AND THE AMENDING ACT
IN THEIR BILL STAGES
(1) THE MADRAS UNIVERSITY ACT, 1923 ACT VII OF 1923
(For Statement of Objects and Reasons, see Part IV of the Fort St. George Gazette, dated 17th October 1922, pages, 110-111; for Report of Select Committee, see pages 1221- 1243 of Volume X of the Madras Legislative Council proceedings; and for proceedings in Council, see proceedings, dated 14th November 1992, at pages 654-671; proceedings, dated 15th November 1922, at pages 695-734., proceedings, dated 16th November 1922, at pages 7 67-807 of Volume IX; ibid dated 22nd December 1922, at page 1179 of Volume X; ibid dated 30th January 1923, at pages 1396-1413; ibid dated S'lv Ianuary 1923, at pages, 1421-1479-ibiddated pt February 1923, at pages 1503-1549; ibid dated 2nd February 1923, at pages 1586-1634;ibid dated 5th February 1923, at pages 1640-1719.)
(2) THE MADRAS UNIVERSITY (AMENDMENT ACT 1929)
(For Statement of Objects and Reasons, see Part IV of the Fort St. George Gazette, dated 22nd March 1927, Pages 60-62, ibid dated 18th October 1927, pages, 117-118; for Report of Select Committee, see ibid dated l l " September 1928, pages 55 to 61; and for proceedings in Council, see proceedings dated 29th March 1927 at pages 1146-1159; proceedings. dated 30th March 1927 at pages 1242-1261; 1265-1289; proceedings, dated 3pt March 1927 at pages 1406-1413 of Vol. XXXV of the Madras Legislative Council proceedings; proceedings, dated 2nd November 1927, pages 296- 304 and 305 of Vol. XXXVIII ibid; proceedings, dated 9th October 1928 at pages 169-187 ibid; proceedings, dated 9th August 1929 at page 3 89 of ibid]
(3) THE MADRAS UNIVERSITY AMENDMENT ACT 1966 (MADRAS ACT 2 OF 1966)
[For Statement of Object and Reasons, see part IV-section 3 of the Fort St. George Gazette, dated l O" November 1965, pages 339-340.
For report of Joint-Select Committee, see ibid dated 20th January 1966.
10 THE MADRAS UNIVERSITY ACT, 1923
Madras University (Amendment)Act, 1966 received the assent of the Governor and published in the Fort St. George Gazette, dated 23-2-1966 as Madras Act No. 2 of 1966.]
(4) THE MADRAS UNIVERSITY (AMENDMENT ACT 1977 (ACT N0.10 OF 1977)).
The Madras University (Amendment) Act 1977 received the assent of the president and published in the Fort St. George Gazette, dated 16-12- 1977 as Tamil NaduAct no. 10 of 1977.
(5) THE MADRAS UNIVERSITY AND MADURAI KAMARAJ UNIVERSITY (AMENDMENT) ACT 1979
(ACT No.42 OF 1979).
The Madras University and Madurai Kamaraj University (Amendment) Act 1979 received the assent of the President and published in the Fort St. George Gazette, dated 17-7-79 as Tamil NaduAct. No.42 of 1949.
(6) THE MADRAS UNIVERSITY AND MADURAI KAMARAJ UNIVERSITY (AMENDMENT) ACT 1979
(ACT No.9 OF 1980)
The Madras University and Madurai Kamaraj University (Amendment) Act 1979 received the assent of the President and published in the Fort St. George Gazette, dated 13.3.1980 as Tamil NaduActNo.9 of 1980.
(7) THE MADRAS UNIVERSITY, ANNAMALAI UNIVERSITY AND PERARIGNARANNA
UNIVERSITY OF TECHNOLOGY (AMENDMENT) ACT 1982 (ACT N0.11 OF 1982)
The Madras University, Annamalai University and Perarignar Anna University of Technology (Amendment) Act 1982 received the assent of the President and published in the Fort St. George Gazette, dated 13 .3 .1982 as Tamil NaduActNo.11 of 1982.
(8) BHARATHIAR UNIVERSITY ACT, 1981 (TAMIL NADU ACT 1 OF 1982).
THE MADRAS UNIVERSITY ACT, 1923
(9) BHARATHIDASAN UNIVERSITY ACT, 1981 (TAMIL NADU ACT 2 OF 1982).
(10) THE MADRAS UNIVERSITY AND MADURAI KAMARAJ UNIVERSITY
(AMENDMENT) ACT 1983(ACT.46 OF 1983).
The Madras University and Madurai Kamaraj University (Amendment) Act 1983 received the assent of the President and published in the Fort St. George Gazette, dated 6-12-1983 as Tamil NaduAct No. 46 of 1983.
(11) Pondicherry Central University Act 53 of 1985.
(12) Periyar University Act, 1997 (Tamil Nadu Act 45 of 1997) Tamil N adu Government Gazette Extraordinary dated 31-12-1997.
The Periyar University (Amendment) Act 1997 (Tamil Nadu Act 45 of 1997) received the assent of the President on 6.8.1997 and published in the Tamil N adu Government Gazette Extraordinary dated 11. 8. 97.
(13) The Dr. M.G.R. Medical University, Tamil Nadu Act, 1987 (Act No.37 of 1987) Amended by Tamil Nadu Act 50 of 1987 and 3 of 1988.
(14) Tamil Nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act 75 of 1986) (Government Gazette Extraordinary Notification Monday, December 15, 1986).
(15) Tamil Nadu Universities Law (Amendment)Act, 1989 (Act No.29 of 1989) Tamil Nadu Act VII of 1923 Section 5-A of the Madras University Act, 1923 (herein after referred to as the Principal Act) Omitted in section 14 (b ), 18 (b) and 23(b ).,
(16) The Tamil Nadu Universities Laws (Amendment)Act,1991 (Act No.26 of 1991) published in the Tamil Nadu Government Gazette Extraordinary, dated 18-9-91.
(17) Tamil Nadu Universities Laws (Second Amendment) Act 1991 (Act No. 9 of 1992) Incorporating the section 5-A and amending the Sections 14 (b), 18(b), and 23 (b). Tamil Nadu Government Gazette Extraordinary dated 27-2-1992.
12 THE MADRAS UNIVERSITY ACT, 1923
(18) Madras University (Amendment) Act of 1992 (Act No. I of 1993). The amendment made by the Government of Tamil Nadu and received the assent of the President oflndia on 15.1.93 and published in the Tamil Nadu Government Gazette Extraordinary on 8.1.93. (Addition to section 11 ( 1) reg. fresh Panel for the appointment of Vice-Chancellor.
( 19) Madras University Act 1923 consequent to the Amendment of Tamil NaduAct VII of 1923 (Act No.7 of 1994) Amendments to section 18 addition in sub.Sec. 4,5,6.
(20) Tamil Nadu Dr. Ambedkar Law University (Amendment) Act 1997 (Tamil NaduAct No.43 of 1997).
The Tamil Nadu Dr. Ambedkar Law University (Amendment) Act 1997 (Tamil N adu Act N o.43 of 1997) received the assent of the President on 6.8.1997 and published in the Tamil Nadu Government Gazette Extraordinary dated 8.8.1997.
In exercise of the power conferred by clause[b] of sub-section[ 6] of section 68 ofTamilNadu Dr Ambedkar Law University Act, 1996 [Tamil Nadu Act 43 1997] the Governor of Tamilnadu, in consultation with the Vice-Chancellors of the University of Madras and the TamilNadu Dr Ambedkar Law University re-transfers on and from the 19th February 2007, the Post Graduate Department of Legal Studies which was transferred from the Madras University to the TamilNadu Dr Ambedkar Law University in G.O.Ms.No.178, Law [LU] Department dated 12.08.2005, to the Madras University from the TamilNadu Dr. Ambedkar Law University.
(21) The Anna University [Amendment] Act 2001 [Tamil Nadu Act No. 26 of2001] received the Assent of the president on 28.12.2001 and published in the TamilNadu Government Gazette Extraordinary No.865 dated 31.12.2001.
In Scheduled- I-B, Sub-Section 23: "REMOVAL OF DOUBTS", it is hereby declared that members of the authorities of the Chennai (Madras), Madurai-Kamaraj, Bharathiar, Bharathidasan, Manomaniam Sundaranar or Periyar University elected or nominated or otherwise as such members under the Madras University Act, 1923, [Tamil NaduAct VII of 1923], as the case may be from the colleges or institutions deemed to have been affiliated to the Anna University under the Sub-section ( 5) of section 3 8-A of the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) and holding office as such members, in any of the authorities of the University concerned
THE MADRAS UNIVERSITY ACT, 1923 13
immediately before the date of the commencement of the Anna University [Amendment] Act,2001, shall continue to be such members till the term of office expires.
(22) The Thiruvalluvar University Act 2002 [Tamil Nadu Act No.32 of 2002] [Tamil Nadu Government Gazette Extraordinary No.680 dated 16.10.2002] comprising the Revenue Districts Thiruvannamalai, Vellore, Villupuram and Cuddalore, received the Assent of the President on 20.08.2002 and published in the TamilNadu Government Gazette Extraordinary No. 567 dated 26.08.2002.
(23) The Tamil Nadu Teachers Education University Act 2008 [TamilNadu Act No.33 of 2008] received the Assent of the Governor on 26.05.2008 and published in the TamilNadu Government Gazette Extraordinary No. 162 dated 27.05.2008.
14 THE MADRAS UNIVERSITY ACT, 1923
MADRAS ACT VII OF 19231
(AS AMENDED BY MADRAS ACT XII OF 1929 2)
AND AS FURTHER AMENDED BY THE (a) GOVERNMENT OF INDIA (ADAPTATION
OF INDIAN LAWS) ORDERS, (a) 19373 AND 19404 AND THE
MADRAS ACTS III AND XXXIII OF 1942 AND ACT XXVII OF 1943 (b)
5 AND AS FURTHER AMENDED BY THE MADRAS ACT 2 OF 1966 (c)
TAMIL NADU ACT 10 OF 1977 ( d) TAMIL NADU ACT 42 OF 1979 ( e) TAMIL NADU ACT 9 OF 1980 (f) TAMIL NADU ACT 11 OF 1982 (g) TAMIL NADU ACT 46 OF 1983 (h) TAMIL NADU ACT 75 OF 1986 TAMIL NADU ACT 29 OF 1989 TAMIL NADU ACT 26 OF 1991 TAMIL NADU ACT 9 OF 1992 TAMILNADU ACT 1 OF 1993 TAMIL NADU ACT 7 OF 1994 TAMIL NADU ACT 43 OF 1997 TAMIL NADU ACT 26 OF 2001 TAMIL NADU ACT 32 OF 2002 AND TAMIL NADU ACT 33 OF 2008
a. [The Amendments made by the Government of India (Adaptation of Indian Laws) Order 1937, and/or as amended by the Government of India Order of 1940 are all carried out in the Act with the mark (a)]
b. Vide pp.82-85; e. Vide pp. 124-125;
h. Vide pp.135-136,
c. Vide pp 86-120; f. Vide pp.126-127;
d. Vide pp. 121-123 g. Vide pp.128-134;
THE MADRAS UNIVERSITY ACT, 1923 15
PASSED BY THE LEGISLATIVE COUNCIL OF MADRAS 1[Received the assent of the Governor on the 28th February 1923
and that of the Governor-General on the 29th March 1923 ; the assent of the Governor-General was first published in the "Fort St. George Gazette" of the l " May 1923]
2[Received the assent of the Governor-General on the 12th October 1929, and the assent was first published in the Gazette, dated 29th October 1929.]
3[Came into operation on the I" April 1937.] 4[Came in the operation on the l " April 1940.] 5[Came into operation on the 4th July 1966.] 6[Came into operation on I" December 1981.] 7[Came into operation on 19th August 1983.]
AN ACT TO PROVIDE FOR THE REORGANIZATION OF THE MADRAS UNIVERSITY
Whereas it is expedient to reorganize the University of Madras with the view to establishing a * [ teaching and affiliating]
Preamble University at Madras while enabling the University to continue to exercise due control over the quality of the teaching given by colleges (which are 1
affiliated to or approved by the University of Madras);
AND WHEREAS it is desirable to foster the development of academic life and corporate unity as well in the colleges as the University by so promoting Co-operation among the colleges and between the University and the colleges as to utilise to the full teaching resources available [ within the University],
AND WHEREAS it is desirable by the concentration and co- ordination or resources for higher teaching and research at suitable centres (*) to prepare for the institution of new Universities;
AND WHEREAS the previous sanction of the Governor-General has been obtained for the passing of this Act; it is hereby enacted as follows.
1&2 These words were substituted for the original words by section 2 of the Madras University Amendment Act 1966.
*The word "affiliating" was substituted for the word "residential" by the Madras University Amendment Act 1966.
(*) Words omitted by the Madras University Amendment Act 1966.
The Madras University Act of 1923
(As amended upto 31-12-2015)
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER I PRELIMINARY
Short title and commencement.
Definitions.
1. ( 1) This Act may be called the Madras University Act, 1923.
2. In this Act, unless there is anything repugnant in the subject or context-
Madras University Act VII 1923 as Amendedby Madras Act XII of 1929, and as further amended by the GO.I. (Adaptation of Indian Laws) Orders, 1937 and 1940 and as further amended by the Madras Act 2 of 1966
(2) This Section shall come into force at once. The rest of this Act shall come into force on such date or dates as the Local Government may, by notification, appoint, and different dates may be appointed for different provisions of this Act.
' (a) 'Affiliated College' means any college affiliated to the University and providing courses of study for admission to the examinations for degrees of the University and includes a college deemed to be affiliated to the University under the Madras University (Amendment) Act, 1966;
' ( aa) 'Approved College' means any college approved by the University and providing courses of study for admission to the examinations for titles and diplomas and the Pre-University examination of the University and includes a college deemed to be approved by the University under the Madras University (Amendment) Act, 1966;
a The word 'Central' was substituted for the word Local by the Government. oflndia(Adaptation oflndian Laws) Order 1937 In this place and all other places where the word 'Local' occurred. The word Local was substituted for the word 'Central' by the Government of India(Adaptation oflndian Laws) Order, 1940 in this place and all other places where the word 'Central' was substituted in 1937.
Act 2 of 1966.
Act 10 of 1977
Act XII of 1929
Act 2 ofl966
ActXIIof 1929
Act 2 ofl966
THE MADRAS UNIVERSITY ACT, 1923
1" ( aaa) 'autonomous College' means any college designated as an autonomous college by Statues:"
2(aaaa) 'College' means any college or any institution maintained or approved by or affiliated to the University and providing courses of study for admission to the examinations of the University;
*(b ), [ c ],[cc] omitted.
( d) 'Hostel' means, a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act.
3( e) 'Post-Graduate College' means a University college or an affiliated college providing post-graduate courses of study leading up-to-the post-graduate degrees of the University.
*( ee) Omitted.
3(f) 'Prescribed' means, prescribed by 2[this Act, or] Statutes, Ordinance or Regulations.
(g) 'Principal' means, the head of a 4[College] 5[(gg) 'Professional College' means, a college in
which provided courses of study leading up-to-the professional degrees of the University).]
6[(h) 'Registered Graduate' means, a graduate registered under this Act.]
1. This Clause was inserted by Tamil N adu Act 10 of 1977. 2. Substituted for the original by the Madras University Amendment
Act 1966 (Madras Act 2 of 1966.) * Omitted by Madras Act 2 of 1966. 3 These words were added by Section 2 (Madras Act XII of 1929) 4 These words were substituted by Madras Act 2 of 1966 5 This Clause was added by Section 2 (Madras Act XII of 1929) 6 This Clause was substituted by Madras Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
1[(i) 'Statutes', 'Ordinances' and 'Regulations' mean respectively the Statutes, Ordinances and Regulations of the University made under this Act.]
2[(j) 'Teachers' means, such professors, assistant professors, readers, lecturers, librarians and other like persons as may be declared by the Statutes to be teachers.]
(k) 'Teachers of the University' means, persons appointed by the University to give instructions on its behalf.
(1) 'University' means, the University of Madras as reconstituted under this Act.
3[(m) 'University Centre' means any area within the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari recognised by the State Government on the recommendation of the University and containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a manner calculated to prepare for the institution of a new University.]
4[(n) 'University College' means a college or a college combined with a research institute maintained by the University (whether instituted by it or not) and providing courses of study leading up to the post-graduate and professional degrees.]
5 [ ( o) ' University Laboratory' means, a laboratory maintained by the University, (whether instituted by it or not) and intended for carrying on and advancement of research work.] 1 & 2 These Clauses were substituted by the Madras University
Amendment Act 1966 (Madras Act 2 of 1966.) 3,4 & 5 These Clauses were substituted by the Madras University
Amendment Act 1966 (Madras Act 2 of 1966.)
Act 2 ofl966
Act 2 ofl966
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
1[(p) 'University Professor', 'University Reader' or 'University Lecturer' means Professor, Reader or Lecturer respectively appointed as such by the University;]
2[( q) 'University Library' means a library maintained by the University whether instituted by it or not.]
1 & 2 These Clauses were substituted by the Madras University Amendment Act 1966 (Madras Act 2 of 1966.)
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER II THE UNIVERSITY
3 .( 1) The first Chancellor, Pro-Chancellor and Vice- Chancellor of the University and the first members of the Senate, the Syndicate, [and] the
Academic Council, 1 [* *] and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership are hereby constituted a body corporate by the name of the University of Madras.
(2) The University shall have perpetual succession and a common seal and shall sue and be sued by the name of the University of Madras.
4. As from the date on which Section 3 and this section are brought into operation the Chancellor shall cease to exercise his functions under any
Act or Acts heretofore in force, and the Vice-Chancellor and all Fellows and Honorary Fellows of the University of Madras as constituted and incorporated by any Act or Acts heretofore in force shall cease to be the Vice- Chancellor, Fellows and Honorary Fellows of the University respectively.
2(4-A. The University shall have the following powers, namely:-
( 1) to provide for instruction and trammg in such branches of learning as it may think fit and
Act VII of 1923 and Act XII of 1929
Act VII of 1929
Act XII of 1929.
The University
Vacation of Fellowship.
1 The words "and the Council of Affiliated Colleges" were omitted by Section 3 of the Madras University (Amendment) Act. 1929 (Madras Act XII of 1929)
2 This section was inserted by Section 4 ibid.
Act XII of 1929.
As amended byActXXVI of 1943 and as further amended by Act 2 of 1966.
Act 10 of 1977
THE MADRAS UNIVERSITY ACT, 1923
to make provisions for research and for the advancement and dissemination of knowledge;
(2) to establish, maintain and manage Institutes of Research;
(3) to make such provision as will enable 1[affiliated and approved Colleges] to undertake specialisation of studies and to organize common laboratories, libraries and other equipment for research work;
( 4) to institute professorships, readerships, lecturerships and any other teaching post required by the University and to appoint persons to such professorships, Associate Professorships, readerships, lecturerships and other teaching posts;
( 5) to institute degrees, titles, diplomas and other academic distinctions;
( 6) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who
(a) shall have pursued an approved course of study in a University College or laboratory or in 1 [ an affiliated or approved College] unless exempted therefrom in the manner prescribed by the Statutes and shall have passed the prescribed examinations of the University; or
(b) shall have carried on research under conditions prescribed;
2(6-A) to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in an autonomous college;
Words substituted by the Madras University Amendment Act 1966 (Madras Act 2 of 1966)
2 This Clause was inserted by Tamil N adu Act 10 of 1977.
Powers of the University
THE MADRAS UNIVERSITY ACT, 1923
(7) to confer honorary degrees or other distinction under conditions prescribed;
1 [ (8) to institute, maintain and manage University colleges, laboratories, libraries, museums and other institutions necessary to carry out the object of the University;]
2[(9) to affiliate colleges to the University as affiliated professional or post-graduate colleges under conditions prescribed and to withdraw affiliation from colleges.]
3[(9-A) to approve colleges providing courses of study for admission to the examinations for titles and diplomas and the Pre-University examination of the University under conditions prescribed and to withdraw such approval;]
4(9-B) to designate any college as an autonomous college with the concurrence of the State Government in the manner and under conditions prescribed and to cancel such designation;
5(10) to recommend to the Local Government the recognition of 6( any area within the State of Tamil N adu except the area comprising the revenue Districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari] Thanjavur as a University Centre];
( 11) to establish, maintain and manage hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom; 1 & 2 Clause substituted for the original by the Madras University
Amendment Act 1966 (Madras Act 2 of 1966.) 3 & 5 Clauses substituted by the Madras University Amendment Act
1966 (Madras Act 2 of 1966) 4 This Clause was substituted by Tamil N adu Act 10 of 1977. 6 Substituted for original by the Madras University Amendment
Act 1966.
Act 10 of 1977
Act 2 of 1966
Act XII of 1929.
Act 2 of 1966
Act 2 of 1966
Act 2 of 1966
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
1[(12) to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes.]
2[(12-A) to hold and manage endowments and other properties and funds of the University and to raise loans required for the purposes of this Act;]
(13) to fix fees and to demand and receive such fees as may be prescribed;
(14) to create and manage an affiliated college fund;
(15) to make grants from the funds of the University for the maintenance of a University Training Corps;
( 16) to exercise such control over the students of the University through the colleges as will secure their health and well-being;
3[(16-A) to institute and maintain a University Extension Board;]
( 17) to institute and provide funds for the maintenance of-
(a) A Publication Bureau; (b) An Employment Bureau; ( c) Students' Unions; 4[( d) University Athletic Clubs: and ( e) Other similar associations.]
5[(18) to encourage co-operation among the colleges, laboratories and Institutes in the University 1 & 2 Substituted for original by the Madras University Amendment
Act 1966. 3 New Clause inserted by the Madras University Amendment Act
1966. 4 Words Substituted by the Madras University Amendment Act
1966. 5 Substituted for original by the Madras University Amendment
Act 1966.
THE MADRAS UNIVERSITY ACT, 1923
and co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine]; and
(19) generally to do all such other acts and things as may be necessary or desirable to further the objects of the University.
1 [ 5. ( 1) No person shall be qualified for election as a member of any of the authorities of the University, if, on the date of nomination or election, he is -
(a) of unsound mind, a deaf-mute or suffering from leprosy;
(b) an applicant to be adjudicated insolvent or an undischarged insolvent;
( c) sentenced by a criminal court to imprisonment for any offence involving moral turpitude.
(2) In case of dispute of doubt, the Syndicate shall determine whether a person is disqualified under sub- section and its decision shall be final.]
*[5-A. Restriction for election or nomination to Senate, Syndicate and Academic Council in certain cases [ 1] notwithstanding anything contained in Sections 14, 18 or 23, any person who has completed two terms of three years each, continuously in any one or two of the following authorities of the University namely:-**
(i) the Senate (ii) the Syndicate and
Substituted for original by the Madras University Amendment Act 1966.
* This Clause was inserted by the Tamil Nadu Universities Law (Amendment Act, 1997 (Act No.41 of 1998)
Act 2 of 1966
Disqualification for membership
28 THE MADRAS UNIVERSITY ACT, 1923
(iii) the Academic Council
Shall be eligible, after a period of three years has elapsed from the date of his ceasing to be such member, for election or nomination to any of the above mentioned authorities.
Provided that for the purpose of this Sub-section, if a person was elected or 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 in sub-section (1) shall have application in respect of-
(i) ex-officio members referred to in Section 14(a), but not including members of the Syndicate who are not otherwise members of the Senate referred to in item (10),
(ii) ex-officio members referred to in Section 18(a), and
(iii) ex-officio members referred to in Section 23(a), but not including members of the Syndicate who are not otherwise members of the Academic Council referred to in item (5)."
Act XII of 1929 and Act 2 of 1966
1[6. No
Attendance qualifying for University examinations
attendance at instruction given in any 2( college or institution) other than that conducted, 3( affiliated to or approved by the University) shall qualify for admission to any examinations of the University.]
This Section was substituted for the original by Section 6 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929)
2 & 3 Words substituted by the Madras Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
1[6-A. Colleges in the University area not to be Act 46 of affiliated to any other University and recognition of 1983 institutions by the University;-
(1) No college within the University area shall be affiliated to any University established by or under any law in force other than the University of Madras.
(2) No Institution affiliated to, or associated with, or maintained by, any other University established by or under any law in force shall be recognised by the University for any purpose except with the prior approval of the Government and the concerned University.
(3) Notwithstanding anything contained in any other law for the time being in force, any affiliation or recognition granted by any other University established by, or under any law in force to any institution within the University area, prior to the date of publication of the Madras University and Madurai-Kamaraj University (Amendment) Ordinance, 1983 in the Tamil Nadu Government Gazette, shall be deemed to be withdraw on and from the said date.
Explanation:- For the purpose of this Section, "University area" means the area comprising the districts of Madras, Chengalpattu, North Arcot, South Arcot, Salem and Dharmapuri in the State of Tamil Nadu.]
7. ( 1) The Provincial Government shall have the right to cause an inspection to be
Visitation. made by such person or persons as it may direct, of the
University, its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained, recognised or approved by or affiliated to the University and also of the teaching and
1 This Clause was inserted by Tamil NaduAct 46 of 1983.
Act VII 1923 and ActXII of 1929, as further amended by theGO.I. (Adaptationof Indian lcMspcm,!937 andl940.
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
other work conducted by the University and to cause an inquiry to be made in respect of any matter connected with the University. The Provincial Government shall in every case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
(2) The Provincial Government shall communicate to the Senate and to the Syndicate its views with reference to the results of such Inspection or inquiry and may, after ascertaining the opinion of the Senate and the Syndicate thereon advise the University upon the action to be taken.
(3) The Syndicate shall report to the Provincial Government the action, if any, which is proposed to be taken or has been taken upon the results of such inspection or inquiry. Such report shall be submitted with the opinion of the Senate thereon and within such time as the Provincial Government may direct.
( 4) Where the Senate or the Syndicate does not within a reasonable time take action to the satisfaction of the Provincial Government, the Provincial Government may, after considering any explanation furnished or representation made by the Senate or the Syndicate, issue such directions as it may think fit and the Senate and the Syndicate shall comply with such directions. 1(1n the event of the Senate or the Syndicate or both not Complying with such directions within such time as may fixed in that behalf by the State Government, the State Government shall have the power to take such action as they think necessary for securing compliance with such directions.)
1. Inserted by Madras Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923 31
Officers of the University
1[8. The following shall be the officers of the University:-
Act XII of 1929.
( 1) The Chancellor; (2) The Pro-Chancellor; (3) The Vice-Chancellor; (4) The Registrar; and (5) Such other persons as may be declared by the
Statues to be officers of the University.]
9. (1) 2[The Governor of Tamil Nadu shall be the Chancellor of the University.] He
The Chancellor shall by virtue of his office be the head of the University and
President of the Senate and shall, when present, preside at the meetings of the Senate and at any Convocation of the University.
(2) The Chancellor shall exercise such powers as may be conferred on him under the provisions of this Act.
(3) Where power is conferred upon the Chancellor to nominate persons to authorities, the Chancellor shall, to the extent necessary, nominate persons to represent 3(interest) not otherwise adequately represented.
Act VII of 1923 and Act XII of 1929, as further amended by the GO.I. (Adaptation of Indian Laws) Orders, 1937 and 1940
Act 2 of 1966
10. 4[(1)
The Pro- Chancellor
The Minister administering the subject of education in the Province of Madras for the time being shall be the Pro- Chancellor of the University.]
Act 2 of 1966
1. This Section was substituted for the original by Section 8 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929).
2 & 4.This sub-section was substituted for the original by Section 10 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929).
3. Words substituted for original by the Madras University Amendment Act 1966 (Madras Act 2 of 1966).
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
(2) In the absence of the Chancellor, or during the Chancellor's inability to act, the Pro-Chancellor, shall exercise all the functions of the Chancellor.
1 [ 11. ( 1) Every appointment of the Vice-Chancellor shall be made by the Chancellor
The Vice- from out of a panel of three names Chancellor recommended by the Committee
referred to in sub-section (2). Such panel shall not contain the name of any Member of the said Committee.
2"Provided that if the Chancellor does not approve any of 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 the Vice- Chancellor"
(2) For the purpose of sub-section ( 1 ), the Committee shall consist of three persons of whom one shall be nominated by the Senate, one shall be nominated by the Syndicate and one shall be nominated by the Chancellor:
Provided that the person so nominated shall not be a member of any of the authorities of the University.
(3) The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re- appointment for not more than two successive terms.
( 4) When any temporary vacancy occurs in the office of the Vice-Chancellor or if the Vice-Chancellor
1. This section substituted by the Madras University Amendment Act 1966 (Madras Act 2 of 1966)
2. Inserted by the Madras University (Amendment Act of 1992 (Act No. 1 of 1993)
THE MADRAS UNIVERSITY ACT, 1923
is, by reason of absence or for any other reason, unable to exercise the powers and perform the duties of his office, the syndicate shall, as soon as possible, make the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor.
( 5) The Vice-Chancellor shall be a whole time officer of the University and shall be entitled to such emoluments, allowances and privileges as may be prescribed by the Statues.
12. ( 1) The Vice-Chancellor shall be the principal executive officer of the University and shall in the absence of the Chancellor and Pro- Chancellor,
Vice-Chancellor. preside at meetings of the Senate and at any Convocation of the University. He shall be a member ex-officio and 1( Chairman of the Syndicate, the Academic Council and the Finance Committee) and shall be entitled to be present at and to address any meeting of any authority of the University but shall not be entitled to vote thereat unless he is a
Act VII of 1923 and Act XII of 1929 and Act 2 ofl966.
Powers and duties of the
Member of the authority concerned.
(2) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the Statues, Ordinances and Regulations are faithfully observed and carried out and he may exercise all powers necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene Meetings of the senate, the Syndicate, 2[ the Academic Council and the Finance Committee.]
( 4) (a) In any emergency which in the opinion of Act x of the Vice-Chancellor requires that immediate action 1942
1 & 2 Words substituted by the Madras University Amendment Act 1966 (Madras Act 2 of 1966).
Act 2 of 1966.
Act XII of 1929
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
should be taken, he may take such action with the sanction of the Chancellor or the Pro-Chancellor and shall as soon as may be thereafter report his action to the officer or authority who or which would have ordinarily dealt with the matter.
(b) When 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.
( 5) The Vice-Chancellor shall give effect to the orders of the Syndicate regarding the appointment, dismissal and Suspension of the teachers of the University and its servants and shall exercise general control over the affairs of the University.
( 6) The Vice-Chancellor shall exercise such other powers as may be prescribed.
1[12-A. (1) The Registrar shall be a whole-time paid officer of the University appointed
The Registrar. by the Syndicate for such period and on such terms as may be
prescribed by Statutes
(2) The Registrar shall exercise such powers and perform such duties as may be prescribed.
2(3) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.]
This Section was added by Section 13 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929).
2 New Clause inserted by Madras Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
Authorities of 13. The following shall be the University. authorities of the University:
( 1) The Senate,
(2) The Syndicate,
(3) The Academic Council,
(4) The Faculties,
*( 4-A) The Finance Committee,
( 5) The Boards of Studies, 1( and)
2(***)
3 [ ( 6) such other "(bodies) as may be declared by the Statues to be authorities of the University.]
* Inserted by the Madras University Amendment Act 1966. This word was inserted by Section 14 Act XII of 1929.
2 The Clause "( 6) the Council of the Affiliated Colleges, and" was omitted by Section 14 ibid.
3 The figure '(6)' was substituted for the '(7)' by Section 14 ibid. 4 This word was substituted for the word "authorities' by Section 14
ibid.
Act VII of 1923 and Act XII of 1929 and Act 2 of 1966
36 THE MADRAS UNIVERSITY ACT, 1923
CHAPTER III The Senate - Powers and Duties 1[14.2[a] [The Senate shall consists of
the following persons, namely; - ]
Ex-officio Members.
( 1) The Chancellor; (2) The Pro-Chancellor; (3) The Vice-Chancellor;
3[(4) Omitted.] ( 5) The Director of Collegiate Education, Madras; ( 6) The Director of Secondary Education, Madras. (7) The Director of Technical Education, Madras;
4[(7-A) The Director of Medical Education;] (8) The Principals of affiliated colleges who have
served as principals for not less than three years; (9) Every whole-time University Professor in charge
of a Department; and (10) Members of the Syndicate who are not otherwise
members of the Senate.
Life Members 5[(1) & (2) Omitted.]
Other Members (1) Twenty members elected by registered graduates from among
themselves in accordance with the system of proportional representation by means of the single transferable vote;
1 & 2 This Section was substituted for the original by Section 15 of Madras Act XII of 1929 and amended by Madras Act 2 of 1966.
3. This was omitted by Tamil N adu Act 9 of 19 80. 4. This Clause was substituted by Tamil NaduAct 42 of 1979. 5. This was omitted by Tamil N adu Act 11 of 1982. * Now termed as "Chennai."
THE MADRAS UNIVERSITY ACT, 1923 37
(2) Ten members elected by the Academic Council from among its own body of whom not less than five shall be teachers of affiliated colleges;
(3) Six members elected by the Members of the Legislative Assembly of the State of Madras from among themselves in accordance with the system of proportional representation by means of the single transferable vote;
( 4) Three members elected by the Members of the Legislative Council of the State of Madras from among themselves in accordance with the system of proportional representation by means of the single transferable vote;
( 5) Three members elected by the principals of approval colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote;
( 6) One member elected by the headmasters of high schools in each of the following revenue districts, or groups of revenue districts, from among themselves, namely:-
(a) Coimbatore and the Nilgiris;
(b) Salem and Dharmapuri;
( c) North Arcot;
( d) Chingleput and Madras;
( e) South Arcot;
(f) Thanjavur;
(g) Tiruchirapalli;
(7) One member elected by the Councillors of the Municipal Corporation of Madras from among themselves;
38 THE MADRAS UNIVERSITY ACT, 1923
(8) One member elected by the chairman of municipal Councils and of Panchayat Union Councils in each revenue district in the State of Madras, except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari, from among such Chairman and the Members of Municipal Councils, Panchayat Union Councils and Panchayat in such revenue districts; and
(9) Fifteen members nominated by the Chancellor of whom not less than ten shall be nominated to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented.
* * * * * 14(b) (i) Save as otherwise provided, elected and nominated
members of the Senate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.
(ii) Where a member is elected or nominated to the Senate 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 of three years for the purpose of this Clause.
Explanation : For the purpose of this Clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil N adu Universities Laws (Second Amendment) Act, 1991, in the Tamil N adu Government Gazettee".
Provided that a member of the Legislative Assembly of the State of Tamil Nadu shall cease to be a member of the Senate from the date on which he ceases to be a member of the Legislative Assembly of the State of Tamil N adu.
*
**
Items 10 to 14(a) are omitted under"Other Members" (Vide Page 24 of the University Calendar Vol. I, 1964-65). This Clause was inserted by the Tamil Nadu Universities Law (Amendment) Act, 1997 (Act No 41 of 1998)
THE MADRAS UNIVERSITY ACT, 1923 39
Provided further that where an elected or nominated member of the Senate is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the Senate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice- Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member.
Explanation: For the removal of doubts, it is hereby declared for the time being in force or in any judgement, decree or order of any court, every person who has been elected to the Senate of the Madras University, in his capacity as a member of the Legislative Assembly and who had ceased to be a member of the Legislative Assembly but holding office as a member of the Senate immediately (before the date of the publication of this Act in the Tamil N adu Government Gazettee, shall cease to be a member of the Senate of the University on the date of the publication of this Act in the Tamil N adu Government Gazette.)
Every person who ceases to be a member of the Senate by reason of the operation of this Act shall cease to be a member of the Syndicate, Academic Council or any other authority of the University of which he may happen to be a member by virtue of his membership of the Senate.
On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member.
( c) When a person ceases to be a member of the Senate he shall cease to be a member of any of the authorities of the University of which he may happen to be member by virtue of his membership of the Senate.
Act XII of 1929
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
1 [ 15. The Senate shall be supreme governing body The Senate to be of the University and shall have
power to review the action of the Syndicate and of the Academic Council save where the Syndicate
and the Academic Council have acted in accordance with powers conferred on them under this Act, the statutes, the Ordinances or the Regulations and shall exercise all the powers of the University not otherwise provided for and all powers requisite to give effect to the provisions of this Act;
Provided that if any question arises whether the Syndicate or the Academic Council has acted in accordance with such powers as aforesaid or not, the question shall be decided by a resolution passed by two- thirds of the number of the members present and voting at a meeting of the Senate and the decision shall be final.]
2[ 16. In particular and without prejudice to the generality of the powers
( 1) to make Statues and amend or repeal the same;
(2) to modify or cancel Ordinances and Regulations in the manner prescribed by this Act;
(3) to encourage co-operation among University colleges and laboratories, affiliated colleges and approved colleges;
( 4) to provide for instruction and training in such branches of learning as it may think fit;
1. This Section was substituted for the original by Section 16 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929)
2. This Section was substituted for the original by the Madras University Amendment Act, 1966 (Madras Act 2 of 1966)
the Supreme Governing body
Senate. Powers of the
THE MADRAS UNIVERSITY ACT, 1923
( 5) to institute and maintain institutes of research, University colleges, University laboratories, libraries and museums;
( 6) to prescribe in consultation with the Academic Council the conditions for approving colleges or institutions in which provision is made for courses of study for admission to the Pre-University examination or for the preparation of students for Titles or diplomas of the University and to withdraw such approval;
(7) to provide for research and advancement and dissemination of knowledge;
(8) to Institute, after consultation with the Academic council, professorships, readerships, lecturerships, and any other teaching posts required by the University;
(9) to prescribe after consultation with the Academic Council, the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;
1[(9-A) to prescribe in consultation with the Academic Council, the manner in which and the conditions subject to which a college may be designated as an autonomous college and such designation may be cancelled;]
( 10) to provide, after consultation with the Academic Council, such lectures and instructions for students of University Colleges, affiliated colleges and approved colleges as the Senate may determine and also to provide for lectures and instructions to persons not being students of colleges and to grant diplomas to them;
( 11) to provide for the inspection of all colleges and hostels;
1. This Clause was inserted by Tamil N adu Act 10 of 1977
Act 10 of 1977
42 THE MADRAS UNIVERSITY ACT, 1923
(12) to institute, degrees, titles, diplomas and other academicdistinctions;
( 13) to confer degrees, titles, diplomas and other academic distinctions on persons who-
(a) shall have pursued an approved courses of study in a University college or laboratory or 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; or
(b) shall have carried on research under conditions prescribed;
( 14) to confer honorary degrees or other distinctions on the recommendations of not less than two-thirds of the members of the Syndicate;
( 15) to establish and maintain hostels;
( 16) to institute, after consultation with the Academic Council, fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;
( 1 7) to prescribe the fees to be charged for the approval and affiliation of colleges, for admission to the examination, degrees and diplomas of the University, for the registration of graduates, for the renewal of such registration and for all or any of the purposes specified in Section 4-A;
( 18) to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;
( 19) to institute, after consultation with the Academic Council, a University Extension Board and to maintain it;
(20) to institute, after consultation with the Academic Council, a Publication Bureau, Students Unions, Employment Bureau and University Athletic Clubs and other similar Associations and to maintain them;
THE MADRAS UNIVERSITY ACT, 1923
(21) to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act;
(22) to make Statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the senate, the syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;
(23) to recommend to the State Government the recognition of any area within the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli, and Kanyakumari, as a University Centre;
(24) to co-operate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine; and
(25) to delegate such of its powers as it may deem fit to any authority or authorities of the University constituted under this Act.
17. 1(1) The Senate shall meet at least twice a year on dates to be fixed by the Vice- Chancellor one of such meetings shall be called the annual meeting. The Senate may also meet at
such other times as it may, from time to time, determine.
(2) 2[Twenty-Five] members of the Senate shall be the quorum for a meeting of the Senate. 1. This sub-section was substituted for the original by Section 18 of
the Madras University [Amendment] Act, 1929 [Madras Act XII of 1929.]
2. Words substituted by the Madras Act 2 of 1966
Act VII of 1923 and Act XII of 1929.
Meetings of the Senate.
44 THE MADRAS UNIVERSITY ACT, 1923 1 Provided that such quorum shall not be required at a Convocation
of the University or a meeting of the Senate, held for the purpose of conferring degrees, titles, diplomas or other academic distinctions.
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than 35 members of the Senate, convene a special meeting of the Senate.
1. This proviso was added by the Madras University (Amendment) Act III of 1942.
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER IV
THE SYNDICATE
Act VII of 1923 and Act XII of 1929 and Act 2 of 1966
18. 1(a) The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-
Ex-officio Members
2(1) The Secretary to the Government in- charge of Education.
4(1-A) The Secretary to the Government in-charge of Health and Family Welfare-
5(1-AA) The Secretary to the Government in-charge of Law
(1-(AAA) The Director of Higher Education, Madras
(2) The Director of Technical Education, Madras 3(3) The Director of Medical Education and 6( 4) The Director of Legal Studies 7 ( aa) In case the Secretary to Government in-charge
of (Higher) Education, or the Secretary to the Government in-charge of Health and Family Welfare or the Secretary to Government in-charge of Law is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his Department
Sub-section substituted by the Madras Act 2 of 1966. 2 This clause was added by the Tamil Nadu Act 9 of 1980. 3 This sub-section was added by the Tamil NaduAct 42 of 1979 4 to 7 This clause was added by the Tamil NaduAct 75 of 1986 6 & 7 Tamil Nadu Universities Laws (Amendment Act), 1986 (Tamil
NaduAct, 75 of 1986)
The Syndicate.
46 THE MADRAS UNIVERSITY ACT, 1923
not lower in rank than that of Deputy Secretary to Government to attend the meetings.
Other Members
( 1) Six members elected by the Senate from among its members.
(2) Five members elected by the Academic Council from among its members of whom four shall be teachers of affiliated colleges and the remaining shall be a teacher of an approved college;
(3) Three members nominated by the Chancellor;
(4) Three University professors from among the Heads of Departments of study and research, schools of excellence or centres of advanced studies, nominated by the Chancellor on the recommen- dation of the Vice-Chancellor, by rotation among such Departments, Schools and Centres.
( 5) One University Reader nominated by the Vice-Chancellor by rotation according to seniority, and
( 6) One University lecturer nominated by the Vice-Chancellor by rotation according to seniority.
*[b ](i) Save as otherwise provided, elected and nominated mem- bers of the Syndicate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.
(ii) Where a member is elected or nominated to the Syndicate 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 of three years for the purpose of this clause.
Explanation : For the purpose of this Clause, the expression "period shall include the period held prior to the date of the 1. This Clause was substituted by the Tamil NaduAct 19 of 1982 2. This Clause was inserted by Tamil Nadu Act VII of 1923 (Act No.7 of 1954) 3. This Clause was subscribed by the Tamil Nadu universities laws(Amendment) Act
1991 (Act 9 of 1992) * This Clause was inserted by the Tamil Nadu Universities Law (Amendment) Act,
1997 (Act No.41 of 1997)
THE MADRAS UNIVERSITY ACT, 1923
publication of the Tamil Nadu Universities Law (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette".
Provided also that where an elected or nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within Seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the syndicate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-offcio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nomi- nated member ;
1 [Provided also that a member of the Syndicate shall cease to be a member if he subsequently becomes a whole-time University Professor, [University Reader, University Lecturer or whole-time teacher of the Uni- versity].
( c) When a person ceases to be a member of the Syndicate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.
Act 2 of 1966.
Powers of the Syndicate.
2[19. The Syndicate shall ActXIIof have the following powers, 1929 namely;-
This clause was omitted. 2 This section was substituted for the original by Section 20 of the
Madras University Amendment Act, 1929, (Madras Act XII of 1929)- Vide alsoAmendmentAct, 1943 (No XXVII of 1943)-Sec.5,
Act XII of 1929
Amended by Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
(a) to make Ordinances and amend or repeal the same;
(b) to hold, control and administer the properties and funds of the University ;
( c) to direct the form, custody and use of the common seal of the University;
( d) to regulate and determine all matters concerning the University in accordance with this Act, the Statutes, the Regulations and the Ordinances ;
( e) to frame the financial estimates of the University and submit the same to the Senate;
( f) to administer all properties and funds placed at the disposal of the University for specific purposes ;
(g) to appoint the University Professors and Readers 1 [ and Lecturers] and the Teachers and servants of the University, fix their emoluments, if any, define their duties and the conditions of their service; and pro- vide for the filling up of temporary vacancies ;
(h) to suspend and dismiss the University Professors, Readers 2and Lecturers, and the Teachers and servants of the University.
3[(i) to accept on behalf of the University endowments, bequests, donations, grants and transfers or any movable and immovable properties made to it provided that all such endowments, bequests, donations, grants and transfers shall be reported to the Senate at its next meeting : ]
Words inserted by the Madras Act 2 of 1966. 2. Words inserted by the Madras University Amendment Act, 1966
(Madras Act 2 of 1966.) 3 Substituted by the Madras University Amendment Act, 1966.
THE MADRAS UNIVERSITY ACT, 1923
1[(j) to raise on behalf of the University, loans required for the purposes of this Act from the Central or any State Government or the University Grants Commission or any corporation owned or controlled by the Central or any State Government;]
2[(jj) to affiliate colleges to the University and to recognize Colleges as approved colleges ;]
3[(jjj) to designate any college as an autonomous college with the concurrence of the State Government and to cancel Such designation;]
4[(jjjj) to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostel which may not be conducted in accordance with Ordinances and the conditions imposed thereun- der;]
5[(k) to arrange for and direct the inspection of all University colleges, affiliated and approved colleges and hostels;]
6 [ ( 1) to prescribe in consultation with the Academic Council, the qualifications of teachers in University colleges affiliated and approved colleges and hostels;]
(m) to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with Statutes;
(n) to charge and collect such fees as may be prescribed ;
( o) to conduct the University examinations and approve and publish the results thereof;
1 & 2 Substituted by the Madras University Amendment Act, 1966. 3 This clause was substituted by Tamil N adu Act 10 of 1977. 4 Substituted by the Madras University Amendment Act, 1966. 5 & 6 substituted by the Madras University Amendment Act, 1966
Act 2 of 1966.
Act XII of 1929
Act 2 of 1966.
Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
(p) to make Ordinances regarding the admission of students to University or prescribing examinations to be recognised as equivalent to University examinations ;
( q) to appoint members to the Boards of Studies;
(r) (i) to appoint examiners after consideration of the recommendations of the Boards of Studies ; and
(ii) to fix their remuneration ;
( s) to supervise and control the residence and discipline of the students of the University and make arrangements through the colleges for securing their health and well being;
1[(t) to manage University Centres, University col- leges and laboratories, libraries, museums, institute of research and other institutions established or maintained by the University;]
(u) to manage hostels instituted by the University;
(v) [Omitted.] 2[(w) to regulate the working of the University
Extension Board;
( ww) to manage any publication Bureau, Students Unions, Employments Bureau and University Athletic Clubs and other similar associations instituted by the University;
( www) to review the instruction and teaching of the University ;
(wwww) to promote research within the University and to require reports from time to time of such research ; ]
1 & 2 Vide Amendment Act of 1966.
THE MADRAS UNIVERSITY ACT, 1923
( x) to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, or the Statutes, Ordinances or Regulations ; and
(y) to delegate any of its powers to the Vice- Chancellor, to a Committee from among its own members or to a Committee appointed in accordance with the Statues.
Act VII of 20. The annual report of the University shall be 1923 as
prepared by the Syndicate and Amended Annual Report shall be submitted to the Senate by the
on or before such dates as may GO.I be prescribed by the Statute and shall be considered by (Adapta- the Senate at its next annual meeting. The Senate may tion pass resolutions thereon and communicate the same to of Indian the Syndicate, which shall take action in accordance Laws) therewith. The Syndicate shall inform the Senate of the Order1937 action taken by it. A copy of the report with the copy of and the resolutions thereon, if any, of the Senate shall be 1940 submitted to the Local Government for information.
1[21. (1) The annual accounts of the University shall be prepared by the Syndicate and shall be submitted to such examination
and audit as the State Government may direct.
(2) The University shall settle objections raised in such audit and carry out such instructions as may be issued by the State Government on the audit report.
(3) The accounts when audited shall be published by the Syndicate in such manner as may be prescribed by the Ordinances and copies thereof shall be submitted
1 Vide Madras Act 2 of 1966.
Madras Act 2 of 1966. Annual
Accounts
52 THE MADRAS UNIVERSITY ACT, 1923
to the Senate at its next meeting and to the State Government within three Months of such publications.
( 4) The Syndicate shall also prepare before such date as may be prescribed by the Statutes the Financial estimates for the ensuing year.
( 5) The Financial estimates prepared by the Syndicate with the remarks of the Finance Committee thereon and the Annual accounts shall be placed before the Senate for approval at its annual meeting and the Senate may pass resolutions with reference thereto and communicate the same to the Syndicate which shall take action in accordance therewith.]
THE MADRAS UNIVERSITY ACT, 1923
CHAPTERV 1 [THE ACADEMIC COUNCIL, THE FACULTIES,
THE BOARDS OF STUDIES, THE FINANCE COMMITTEE AND OTHER AUTHORITIES.]
22. The Academic Council shall be the Academic authority of the University and
The Academic shall subject to the provisions Council of this Act and the Statutes, have
the control and general regulation of teaching and examination within the University and be responsible for the maintenance of the standards thereof and shall exercise such other powers and perform such other duties as may be prescribed.
23 2( a) The Academic Council shall, in addition to
3[Constitution of the Vice- Chancellor, consist of the the Academic following persons, namely- Council
Ex-Officio Members ( 1) The Director of Higher Education, Madras; (2) The Director of Secondary Education, Madras; (3) The Director of Technical Education, Madras; 4[(3-A) The Director of Medical Education.] (4) The Heads of University Departments of Study
and Research. ( 5) Members of the Syndicate, who are not
otherwise members of the Academic Council ; Substitution of the heading by the Madras University Amendment Act 1966.
2 Sub Section for Original by the Madras Act 2 of 1966. 3 Substitution of the marginal heading by the Madras University
Amendment Act 1966. 4 This Clause was added by the Tamil Nadu Act 42 of 1979.
Act VII of 1923 and Act XII of 1929.
Act XII of 1929. and Act 2 of 1966.
Act 2 ofl966.
54 THE MADRAS UNIVERSITY ACT, 1923
( 6) The Librarian of the University Library;
(7) The Principals of Post-graduates colleges and professional colleges excluding training colleges;
(8) The Principals of all other affiliated colleges excluding training colleges who have served as Principals for not less than three years.
Other Members
(1) Five members elected by the Senate from among its members who are not engaged in teaching;
(2) Five members elected by the Principals of affiliated training colleges, from among themselves;
(3) Five members elected by the teachers of affiliated trammg colleges including physical directors but excluding principals, tutors, demonstrators and physical instructors of such colleges, from among themselves;
( 4) Three members elected by the teachers of approved colleges including Principals and Physical Directors but excluding tutors, Demonstrators and Physical Instructors of such colleges from among themselves of whom two shall be from colleges providing courses of study for admission to the examinations for titles and diplomas of the University and the remaining shall be from colleges providing courses of study for admission to the *Pre-University examination of the University.
( 5) One member from each post-graduate college who is not Principal of such college, elected by the teachers of the college, including physical directors but excluding the principal, tutors, demonstrators and physical instructors, from among themselves.
( 6) One member from each professional college, not being an affiliated training college, who is not the principal of such college by the teachers of the college including physical directors but excluding * It is now known as Higher Secondary Examination of the State Board.
THE MADRAS UNIVERSITY ACT, 1923 55
the Principal, Tutors, Demonstrators and Physical Instructors, from among themselves;
(7) One member from each affiliated college other than a post- graduate college or a professional college including an affiliated training college who is not the principal of such college elected by the teachers of the college including physical directors but excluding the Principal, Tutors, Demonstrators and Physical Instructors, from among themselves;
8) One member elected by headmasters of high schools in each of the following revenue districts or groups of revenue districts, from among themselves namely;
(a) Coimbatore and the Nilgiris (b) Salem and Dharmapuri ( c) North Arcot ( d) Chingleput and Madras ( e) South Arcot (f) Thanjavur (g) Tiruchirappalli
(9) Six members nominated by the Chancellor on the recommendation of the Vice-Chancellor to represent Tamil, Sanskrit, Hindi and other languages ; and
( 10) One member nominated by the Chancellor on the recommendation of the Vice-Chancellor to represent physical education:
* [b] ( i) Save as otherwise provided, elected and nominated members of the Academic Council shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.
1. This clause was substituted by Tamil N adu Act 9 of 1992 * This clause was inserted by the Tamil Nadu Universities Law (Amendment) Act,
1997 (Act No. 41 of 1998)
Act 2 of 1966
Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
(ii) Where a member is elected or 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 of three years for the purpose of this Clause.
Explanation : For the purpose of this Clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil N adu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette.
Provided also that where an elected or nominated member of the Academic Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Academic Council ex-officio, he shall be notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Academic Council by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be Conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member.
1 [Provided also that a member elected by the Senate from its own body who is not engaged in teaching shall cease to be a member of the Academic Council if he subsequently becomes engaged in teaching.]
( c) When a person cease to be member of the Academic Council he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Academic Council. 1 Proviso substituted for Original by Madras University Amendment
Act 1966 (Madras Act 2 of 1966).
THE MADRAS UNIVERSITY ACT, 1923
1[24. Subject to the provisions of this Act, the
P f th Academic Council shall have the owers o e . A d . C .1
followmg powers, namely:- ca enuc ounci
(a) to make Regulations and amend or repeal the same;
(b) to advice the Senate and Syndicate on all academic matters;
( c) to make proposals to the Senate and the Syndicate for theinstitution of professorships, Readerships, lectureships, or other teaching posts and in regard to the duties and emoluments thereof;
2[ ( d) to make Regulations regarding the special courses of study or division of subjects in University colleges and laboratories and 3 [ affiliated and approved colleges.]
2( e) to make Regulations for the encouragement of co-operation and reciprocity among University colleges and laboratories and 3 [ affiliated and approved colleges] with a view to promoting academic life ;
2( f) to make Regulations regarding courses of study, examinations and the conditions on which students of University colleges and laboratories and of 3[affiliated and approved colleges] shall be admitted to examinations of the University ;
(g) to constitute Faculties in Arts, Science, Law, Medicine Engineering, Technology, Teaching, Agriculture, Commerce, 3Indian and other Languages, Indian System of Medicine Veterinary Science, Fine Arts and such other subjects as may be prescribed ;
This section was substituted for the Original by Section 23 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929).
2 Vide Amendment Act. 1943 (Madras Act No. XXVII of 1943). 3 Substituted by the Madras University Amendment Act 1966.
As amended by Act XXV!Iof 1943 &Act 2 of 1966
As amended by Act XXV!Iof 1943
Act 2 of 1966
Act XII of 1929 and Act 2 of 1966
THE MADRAS UNIVERSITY ACT, 1923
1(h) to make proposals to the Syndicate for the framing Ordinances for the management of University colleges and laboratories, libraries and institutes of research, hostels instituted by the University and other institutions established by the University.
(i) to recommend to the Senate schemes for the Constitution or reconstitution of departments of teaching;
2[(j) to advice the Syndicate on the promotion of research in the University] ;
3 [ (jj) to receive and to call for and to consider reports from the Syndicate reviewing the instruction and teaching of the University and the research work done in the University:] and
*(k) to appoint a Standing Committee of which not less than one-third shall be members of the Academic Council who are principals or teachers of affiliated colleges and to delegate to it such of its powers as it may deem fit.]
4[25 (1) [The University shall include Faculties of Arts, Science, Law, Medicine, Engineering, * *(Technology, Teaching, Agriculture, Commerce,
Indian and other languages, Indian System of Medicine,
Veterinary Science and Fine Arts) and such other Faculties as may beprescribed by the Statutes. Each Faculty shall comprise such departments of teaching as
Vide Amendment Act 1943 Act No. XXVII of 1943. 2 & 3 Substituted for original by the Madras University Amendment
Act 1966. Subsequently amended vide Regulation 2 of Chapter XVI pending Act amendment.
4 This Section was substituted for the original by Section 24 of the University (Amendment) Act, 1929 (Madras Act XII of 1929.)
** Words substituted by the Madras University Amendment Act 1966.
The faculties
*
THE MADRAS UNIVERSITY ACT, 1923
may be prescribed by the Ordinances. The constitution and functions of the Faculties shall in all other respects be prescribed by the Regulations; provided that not less than three-fourths of the total number of members of every Faculty shall be members of the Academic Council.]
***[(2) Notwithstanding anything contained in sub-section ( 1 ), the Academic Council may, on the recommendation of the Syndicate, appoint any teacher of the University as a member of Faculty.
1[25-A. There shall be Boards of Studies attached to each department of teaching. The constitution and power of the Boards of Studies shall be
prescribed by the Ordinances.]
Act 2 of 1966
Act XII of 1929
Studies The Boards of
2[26.[(1) The Finance Committee shall consist of Act 2 of the following five members, 1966 namely:
(i) The Vice-Chancellor: 3[(ii) The Secretary to Government in-charge of
Finance or any officer nominated by him.]
(iii) Three members nominated by the Syndicate from among its members.
(2) If for any reason the officer referred to in Clause (ii) of sub-section (i) is unable to attend any meeting of the Finance Committee, he may depute any officer of the department to attend such meeting. The officer so
*** Inserted by the Madras University Act 2 of 1966. 1 This Section was inserted by section 15 of the Madras University
(Amendment) Act, 1929 (Madras Act XII of 1929) 2 New section inserted by the Madras University Act 2 of 1966 3. This Clause was substituted by the Tamil NaduAct 9 of 1980.
Finance Committee
Act VII of 1923. Act XII of 1929.
THE MADRAS UNIVERSITY ACT, 1923
deputed shall have the right to take part in the discussions of the Committee and shall have the right to vote.
(3)(i) The Syndicate shall, in the manner prescribed by the Ordinances, prepare the Financial Estimates of the University and place the same before the Finance Committee.
(ii) The Finance Committee shall then scrutinize the said Estimates and may make such modifications therein as it considers necessary.
(iii) The said estimates, as modified by the Finance Committee, shall then be laid before the Syndicate for consideration. The Syndicate may accept the modification made by the Finance Committee and place the estimates as so modified before the Senate for approval. If the Syndicate does not accept the modifications, it shall place before the Senate the estimates, the modifications made or the objections raised by the Finance Committee and the reason for the non- acceptance. The Senate shall consider the estimates so laid before it and shall sanction the same either without modifications or with such modifications as it thinks fit.
Provided that the Senate shall not make any modifications in the estimates which have the effect of increasing the estimates of expenditure or reducing the estimates of income.
27. 1[0mitted]
28. The constitution of such other 2[bodies] as may be declared by the Statutes to be authorities of the University shall be provided for in the manner prescribed.
1. This Section was omitted by Section 26 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929.)
2. This was substituted for the word "Authorities" by section 27, ibid.
Constitution of other bodies
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER VI
STATUTES, ORDINANCES AND REGULATIONS
29. Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-
(a) the constitution, a[ or reconstitution] powers and duties of the authorities of the University;
(b) the conditions of recommendation by the Senate of h[ any area within the State of Madras except the area compnsmg the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari] to be recognized by the Government as "[University centre];
1 [ ( c) the conditions of recognition of approved colleges ; and of affiliation to the University of affiliated Colleges;]
2[( cc) the manner in which and the conditions subject to which a college may be designated as an autonomous college or the designation of such college may be cancelled and the matters incidental to the administration of autonomous college including the constitution or reconstitution, powers and duties of academic council, staff councils, board of studies and boards of examiners.]
( d) the institution and maintenance of University college and laboratories and hostels;
a & b Words inserted by the Madras Act 2 of 1966. 1. This Clause was substituted for the original by the Madras
University Amendment Act 1956. 2. This Clause was substituted by the Tamil NaduAct 10 of 1977.
Act VII of 1923 Act XII of 1929 and Act 2 of 1966.
Act 10 of 1977
As amended by Act XXVIIof 1943
Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
1 [ ( e)] the powers, duties and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor ;
1 [ ( f)] the holding of convocations to confer degrees; 1 [ (g)] the conferment of honorary degrees ; 1 [ (h)] the administration of endowments and the
institutions and conditions of award of fellowships, travelling fellowships, scholarships, studentships, bursaries exhibitions, medals and prizes ;
1 [ (i)] the classification and the mode of appointment of the teachers of the University;
2[ U)] the institution of pension, "[gratuity] or provident fund for benefit of the teachers of the University or its servants;
1[(k)] the maintenance of a register of registered graduates 3[and]
1 [ ( i)] all matters which by this Act may be prescribed by Statutes.
Act VII of 1923 and Act XII of 1929.
30. 4[(1)
Statutes how made.
The Senate may of its own motion take into consideration the draft of any Statute; provided, that in any such case before a Statute is
passed affecting the powers or duties of any officer or authority, the opinion of the Syndicate and a report
1 & 2 Clauses (e) and (m) were omitted and Clause (t), (g), (h), (i), U), (k), (1), and (n) were relettered as ( e ), (t), (g), (h), (i), U), (k), and (1) respectively by section 28 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929) and for Clauses ( e) and (h) as so relettered other clauses were substituted by Section 28, ibid.
3 This word was inserted by Section 28, ibid. 4 Sub-sections (1) and (2) were omitted and Sub-section (3) to (6)
were renumbered (1) to (4) respectively by Section 29 ibid. 'Words inserted by the Madras Act 2 of 1966.
THE MADRAS UNIVERSITY ACT, 1923
from the person or authority concerned shall have been taken into consideration by the Senate.
1[(2)] The Syndicate may propose to the Senate the draft of any Statute. Such draft may be considered by the Senate at its next succeeding meeting. The Senate may approve such draft and pass the Statute or may reject it or return it to the Syndicate for reconsideration either in whole or in part, together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate, together with any amendments suggested by the Senate, it shall be again presented to the Senate with the report of the Syndicate thereon, and the Senate may then deal with the draft in any manner it thinks fit.
1[(3)] Where any Statute has been passed by the Senate or a draft of a Statute2 recommended by the Syndicate has been rejected by the Senate it shall be submitted to the Chancellor who may refer the Statute or draft back to the Senate for further consideration or in the case of a Statute passed by the Senate assent thereto or withhold his assent. A Statute passed by the Senate shall have no validity until it has been assented to by the Chancellor.
1 [ ( 4)] The Syndicate shall not purpose the draft of any Statute or of amendment to a Statute-
( a) affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal ; any opinion so expressed shall be in
Sub-sections (1) and (2) were omitted and Sub-sections (3) to (6) were renumbered as (1) to (4) respectively by Section 29 of the Madras University (Amendment) Act. 1929 (Madras Act XII of 1929.)
2 Words inserted by the Madras University Amendment Act 1966.
Madras Act 2 of 1966
Act VII of 1923 and Act XII of 1943
As amended by Act 1943
THE MADRAS UNIVERSITY ACT, 1923
writing and shall be considered by the Senate and shall be submitted to the Chancellor ; or
1[(b )] affecting the conditions of affiliation or approval of affiliated or approved colleges with the University or by the University, as the case may be, 2[ or] except after consultation with the Academic Council.]
3( c) affecting the conditions of designation of any college as an autonomous college.
31. Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-
(a) the admission of students to the University and the levy of fees in University Colleges and laboratories*
4[(b )] the conditions of residence of the students of the University and the levy of fees for residence in hostels maintained by the university;
4[( c )] the conditions of recognition of hostels not maintained by the university.
4[(d)] the 5[**] qualifications and emoluments of teachers of the University;
1. Substituted for the original by the Madras University Amendment Act, 1966
2. This Clause was inserted by the Tamil NaduAct 10 of 1977. 3. This clause was substituted by the Tamil NaduAct 10 of 1977. * Vide Amendment Act. Act XXVII of 1943, Section 8 (p.52) 4. Clause (b) was omitted and clauses ( c) to G) were relettered as
(b) to (i) respectively by Section 30 Madras Act XII of 1929. 5. The word "Member" was omitted by section ibid.
Ordinance
THE MADRAS UNIVERSITY ACT, 1923 65 1 [ ( e)] the fees to be charged for courses of teaching
given by teachers of the University 2[ and] for tutorial and supplementary instruction given by the University 3[**]
Act VII of 1923 and Act XII of 1929 consult-
Ordinances how made.
1[(t)] the conditions subject to which persons who may hereafter be permanently employed may be recognized as qualified to give instructions in 4[ affiliated and approved] colleges and hostels;
1 [ (g)] the appointment and duties of examiners ; 1[(h)] the conduct of examinations; and 1[(i)] all matters which by this Act or by the
Statutesmay be provided for by the Ordinances.
32. 5[(1)] In making Ordinances the Syndicate shall
(i) the Boards of Studies when such Ordinances affect the appointment and duties of examiners; and
(ii) the Academic Council when they affect the conduct or standard of examinations, or the conditions of residence of students.
(2) All Ordinances made by the Syndicate shall have effect from such date as it may direct, but every Ordinance so made shall be submitted as soon as may be to the Chancellor and the Senate and shall be
1 Clause (b) was omitted and clauses ( c) to (j) were re lettered as (b) to (i) respectively by Section 30 Madras Act XII of 1929. 2 This words were inserted by Madrs University Amendment Act 1967. 3 The words "for Admission to the examination degrees and diplomas of the University nd for the registration of graduates", were omitted by section 30 ibid. 4 Substituted by the Madras University Amendment Act 1966. 5 Sub-section ( 1) was substituted for the original by Section 31 ibid.
Act VII of 1923.
THE MADRAS UNIVERSITY ACT, 1923
considered by the Senate at its next succeeding meeting. The Senate have power by a resolution passed by majority of not less than two-thirds of the members present at such meeting to cancel or modify any such Ordinance.
(3) The Chancellor may direct that the operation of any Ordinance shall be suspended until such time as the Senate has had an opportunity of considering the same.
3 3. The Academic Council may make Regulations consistent with this Act and the Statutes to carry out the duties assigned to it thereunder.
All such Regulations shall have effect from such date as theAcademic Council may direct; but every Regulations so made shallbe submitted as soon as may be to the Senate who shall considerit at its meeting. The Senate shall have power, by a resolution passed by a majority of not less than two thirds of the members present at such meeting, to cancel or modify any such Regulation.
Regulations how made
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER VII
ADMISSION AND RESIDENCE OF STUDENTS
34. Every student of the University 1 [ other than Act VII of Residences the non-collegiate student] shall 1923 and Hostels reside in a hostel or under such
conditions as may be prescribed.
1[35. No candidate shall be admitted to any University examination unless he is enrolled as a member of a University college or laboratory or of an
affiliated or approved college and has satisfied the requirements as to the attendance required under the Regulations for the same or unless he is exempted from such requirements of enrolment or attendance or both by an order of the Syndicate passed on the recommendation of the Academic Council made under the Regulations prescribed, Exemptions granted under this Section shall be subject to such conditions as the Syndicate may think fit.]
Act II of 1966 Admission to
University examinations
Admission to University Courses.
2[36. (1) No person shall be admitted to the pre - University Course or other entrance courses of study in the University unless he-
(i) has passed the Matriculation examination; or
(ii) holds the Secondary School-Leaving Certificate and has been declared eligible by the
Substituted for the original by Madras Act II 1966 2 Substituted for the original Section by the Madras University
Amendment Act 1966 (Madras II of 1966.)
68 THE MADRAS UNIVERSITY ACT, 1923
Syndicate under conditions prescribed by the University authorities concerned or such course or courses of study ; or
(iii) has passed an examination of any University or authority recognised by the Syndicate as equivalent to the examinations specified in clause (i) or clause (ii) and
(iv) fulfills such other conditions as may be prescribed by the Syndicate.
(2) No person shall be admitted to a course of study in the University for Admission to the examination for degrees of the University in Arts and Science unless he-
(i) has passed the *pre-University examination of the University or
(ii) has passed an examination of any other University or authority recognised by the Syndicate as equivalent to the examination referred to in clause (i) and
(iii) fulfills such other conditions as may be prescribed by the Syndicate.
(3) No person shall be admitted to a course of study in the University for admission to the examination for a professional degree of the University unless he-
(i) has passed the relevant examination prescribed therefore by the Syndicate;
(ii) has obtained such minimum percentage of marks in such subjects in the relevant examination as may be prescribed by the Syndicate ; and
(iii) fulfills such other conditions as may be prescribed by the Syndicate.
* Now Higher Secondary Examination ( +2) Conducted by the Directorate, Government Examinations.
THE MADRAS UNIVERSITY ACT, 1923
( 4) No person shall be admitted to any course study for admission to the examinations for titles, diplomas or certificates of the University unless he-
(i) has passed the entrance test prescribed thereof by the Syndicate ; and
(ii) fulfills such other conditions as may be prescribed by the Syndicate.
( 5) Every candidate for a University examination shall, unless exempted from the provisions of this sub- section by a special order of the Syndicate made on the recommendation of the Academic Council, be enrolled as a member of a University college or laboratory or of an affiliated or approved college. Any such exemption may be made subject to such conditions as the Syndicate may think fit.
(6) Students exempted from the provisions of sub section ( 5) 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 the University.]
3 7. Notwithstanding anything contained in Section 36, at any time after the passing of this Act if the Local government is satisfied that other adequate arrangements have been made for the supervision and control of
institutions preparing candidates for the entrance examination to the University, the Local Government may by notification direct that the University shall cease to exercise any control over the recognition of such institutions and from the date of such notification the University shall cease to exercise such control.
Act VII ofl923 asAmended by the GO.I. (Adaptation of Indian Laws) Orders, 1937 and 1940
entrance Control of
examination to the University.
Act II of 1966
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER VIII GENERAL
1[38. All casual vacancies among the member ( other than ex-officio members) of any authority or other body of the University shall be filled as soon
as conveniently may be, by the person or body who or which nominated or elected a member whose place has become vacant and the person nominated or elected to a casual vacancy shall be 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 vacancies arising by efflux of time among elected members of any authority or other body of the University may be filled at elections which may be fixed by the Vice-Chancellor to take place on such days not earlier than two months from the date on which the vacancies arise, as he think fit.
Provided further 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 members of any authority or other body of the University.
2[39. No act or proceedings of any authority or other body of the University shall be invalidated merely by reason of the existence of any vacancy or of any defect or irregularity in the election or appointment of a member of any authority or
1. Substituted of a new Section for the original by the Madras University (Amendment) Act 1966.
2. Substituted of new Section by the Madras University (Amendment) Act 1966.
vacancies. Filling of casual
vacancies.
Proceedings of the University authorities and bodies not invalidated by
THE MADRAS UNIVERSITY ACT, 1923 71
other body of the University or of any defect or irregularity in such act or proceeding not affecting the merits of the case or on the ground only that the Senate did not meet twice in any year.]
1[40.(1) The Senate may. -
Removal from membership of the University
(a) on the recommendation of not less than two thirds of the members of the Syndicate remove by an order in writing made in this behalf the name of any person from the register of graduates; or
(b) remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Senate and by a majority of not less than two thirds of the members of the Senate present and voting at the meeting, if such person has been convicted by a criminal court for an offence which in the opinion of the Senate involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, may withdraw any degree or diploma conferred on, or granted to that person by the University.
(2) The Senate 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 mind or deaf mute or suffers from leprosy or has applied to be adjudicated or has been adjudicated as an insolvent.
(3) No action under this Section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.
( 4) A copy of every order passed under sub-section ( 1) or sub- section (2) ; as the case may be, shall., as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed by Regulations.]
1. Substituted of new Section by the Madras University (Amendment) Act 1966.
Act VII of 1923
Act II of 1966
Act XII of 1929
Act VII of 1923 as amended by the GO.I. ( Adaptation of Indian Laws) Order. 1937.
THE MADRAS UNIVERSITY ACT, 1923
41. If any question arise whether any person has been duly elected or nominated as or is entitled to be a member of any authority 1 [ or other body] of the University, the question shall be referred to the Chancellor
whose decision thereon shall be final.
42. 2[ All the authorities of the University shall have power to appoint committees and to delegate to them such of their powers as they deem fit ;
such committees shall, unless there be some special provision in the Act to the contrary, consist of such members of the authority concerned and of such other persons, if any, as the authority in each case may think fit.]
43. (1) Save as otherwise provided every salaried officer and teacher of the University shall be appointed under a written contract.
The contract shall be lodged with the Register of the University and a copy thereof shall be furnished to the officer or teacher concerned.
(2) Any member of the public services in India whom it is proposed to appointment to a post in the University shall, subject to the approval of such appointment by the 3Government concerned have the option- 1 Words inserted by the Madras University Amendment Act
1966 (Madras Act II of 1966.) 2 This Section was substituted for the original by Section 35 of
the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929.)
3 Vide Amendment to Section 43 of the Act by the Government oflndia (Adaptation oflndian Laws) Order, 1937.
Disputes as to constitution of any University authority.
Committee Constitution of
Service. Conditions of
THE MADRAS UNIVERSITY ACT, 1923 73
(i) of having his services lent to the University for a specific period and remaining liable to recall to Government service at the option of the government at the end of that period, or
(ii) of resigning Government service on entering the service of the University ; provided, however, that nothing in this Section shall prohibit the employment of a member of the public services as a part- time servant of the University with the approval of the Government.
Act!! of 1966.
Act VII of 1923 as amended by the (Adaptation of Indian Laws) Orders,1937 and 1940.
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER IX UNIVERSITY FUNDS
1[44. The University shall have a fund to Which shall be credited-
University. ( 1) its income from fees. Endowments, grants
donations and gifts, if any; and
(2) any contributions by the Central Government, any State Government, the University Grants Commission or like authority, and local authority or any other corporation owned or controlled by the Central or any State Government.]
45. The Local Government at any time after the passing of this Act transfer to the University the control and management of any of its institutions on such terms and conditions, as it may deem proper.*
Substitution of new Section by Madras University Amendment Act 1966 (Madras Act II of 1966).
* The following sentence was omitted by the Government of India (Adaptation of Indian Laws) Order, 1937:- "In the case of such transfer, the Local Government shall make a contribution annually of a sum equivalent to the average annual net expenditure from Provincial Funds on the institution during the three years immediately preceding the year of transfer."
Funds of the
Transfer of
University
Government Institution to
THE MADRAS UNIVERSITY ACT, 1923
CHAPTERX TRANSITORY PROVISIONS
Notwithstanding anything contained in this Act or the Ordinances, any student of a college affiliated to the University of Madras, established under Act XXVII of 1857, who was studying for any examination of the said University, shall be permitted to
complete his course in preparation therefor and the University shall hold for such students examinations in accordance with the curricula of studies of the University for such period, as may be prescribed.
47. Notwithstanding anything contained in sub section ( 1) of Section 11 within three months after the passing of this Act, the first vice-Chancellor shall be appointed by the
Chancellor on a salary to be fixed by him for a period not exceeding three years and on such other conditions, as he thinks fit.
48. (1) It shall be the duty of the Vice-Chancellor to make arrangements for constituting the Senate, the Syndicate, the Academic Council and the *Council of Affiliated
Colleges within six months after the date of his appointment or such longer period not exceeding one year as the Local Government may by notification direct.
* Abolished under the provision of the Amendment Act of 1929.
Act VII of 1923.
Act VII of 1923.
Act VII of 1923 as amended by the GO.I. (Adaptation of Indian Laws) orders, 1937 and 1940
46.
University under the previous Act.
Completion of Course for students in colleges affiliated to the Madras
Appointment of FirstVice- Chancellor.
Transitory powers of the Vice-Chancellor.
Act VII of 1923 as amended by the GO.I. (Adaptation of Indian Laws) Orders 1937 and 1940.
Act VII of 1923.
THE MADRAS UNIVERSITY ACT, 1923
(2) The Vice-Chancellor shall with by assistance of an Advisory Committee nominated by the Chancellor draw up any rules that may be necessary for regulating the method of election to these authorities subject to the provisions of the Act and the approval of the Chancellor.
(3) The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the Local Government may by notification direct.
( 4) The Regulations of the University of Madras in force at the time of the coming into operation of Sections 3 and 4 of this Act shall, so far as they may be applicable, continue to be in force until they are replaced by the Statutes, Ordinances and Regulations to be framed under this Act.
( 5) It shall be the duty of the Vice-Chancellor to draft such Statutes, Ordinances and Regulations as may be necessary and submit them to respective authorities competent to deal with them for their disposal. Such Statutes, Ordinances and Regulations when framed shall be published in the Fort St. George Gazette.
First appointment 49. The Vice-Chancellor shall of University have power Staff
( 1) to appoint such advisory committees as he may think fit, and
(2) to appoint such clerical and menial staff as may be necessary subject to the sanction of the Chancellor.
THE MADRAS UNIVERSITY ACT, 1923
50. (1) If any difficulty arises as to the first constitution or reconstitution of any authority of the University after the commencement of this Act, or otherwise in first giving effect to the provisions of this Act, the Local Government, as
occasion may require, may by order do anything which appears to them necessary for the purpose of removing the difficulty.
1(2) Every order issued under sub-section (1) shall as soon as possible after it is issued, placed on the table of both Houses of the Legislature and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such order or both Houses agree that the order should not be issued, the order 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 to the validity of anything previously done under that order.]
1. Inserted by the Madras University Amendment Act 1966 (Madras Act II of 1966.)
Act VII of 1923 amended by the GO.I. (Adaptation of Indian Laws) Orders. 1937 and 1940
Act II of 1966
commencement of the Act.
Removal by Local Government of difficulties at the
Act VII of 1923
Act VII of 1923 as amended by the GO.I. (Adaptation of Indian Laws) Orders. 1937 and 1940
Act II of 1966.
THE MADRAS UNIVERSITY ACT, 1923
CHAPTER XI MISCELLANEOUS
51. All 1[properties], all rights of whatever kind used, enjoyed or possessed by, and
Passing of property all interests of whatever kind and rights to the University as reconstituted.
Indian Universities Act, 1904 as well as all liabilities legally subsisting against the said University shall pass to theUniversity as constituted under this Act.
52. Where a pension or provident fund has been instituted by the Senate for the
Provident Fund benefit of the officers, teachers or servants of the University, the
Local Government may declare that the provisions of the Provident Fund Act, 1897, shall apply to such fund as if the University were a local authority and the fund a Government Provident Fund.
2[53. The Senate shall, at the end of every five years from the date of commencement of the Madras University (Amendment) Act, 1966 submit a report to the State Government on the condition of affiliated and
approved colleges. The State Government shall lay the report on the table of both Houses of the Legislature and shall take such action on it as they deem fit.]
1. This word was substituted for the word "property" by Section 37 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929.)
2. substituted for original by the Madras University Amendment, Act 1966.
owned by, or vested in, or held in trust by, or for the University of Madras as constituted under the
approved colleges.
Report on affiliated and
THE MADRAS UNIVERSITY ACT, 1923
1 [ 54. Notwithstanding anything contained in this Act or any other law for the time being
Power to Obtain in force, the State Government information may by order in writing call for any
information from the University on any matter relating to the affairs of the University and the University shall if such information is available with it, furnish the State Government with such information within a reasonable period;
Provided that in the case of information which the University considers confidential, the University may inform the State Government that such information cannot be made available to the State Government and shall place the same before the Chancellor.]
2[54-A. (1) Every person ordinarily resident in the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram,
Tirunelveli and Kanyakumari, who
(i) has been for atleast three years a graduate of any University in the territory of India ; or
(ii) is a registered graduate of any University in the territory of India, shall be entitled to have his name entered in the register of graduates maintained under this Act for a period of five years on payment of such fee and subject to such conditions as may be prescribed by the Statutes.
(2) All applications for registration under sub- section ( 1) shall be sent to the Registrar together with the prescribed fee and such proof of qualification as may be prescribed by the Statutes.
1 & 2 substituted for original by the Madras University Amendment, Act 1966.
Act II of 1966
Act II of 1966
Registration of graduates.
Act VII of 1923
Act XII of 1929
Act XII of 1929
THE MADRAS UNIVERSITY ACT, 1923
(3) The Registrar shall, on receipt of an application made Under sub-section (2) and after making such enquiry as he deems fit, enter in the register of graduates the name of the applicant.
( 4) Every person whose name has been entered in the register of graduates under sub-section (3) shall be entitled to have such entry renewed every five years on application made in that behalf to the Registrar within such time, in such manner and on payment of such fee as may be prescribed by the Statutes.]
5 5. As from the date on which Sections 3 and 4 are brought into operation the enactments specified in Schedule II shall be repealed to the extent
specified in the fourth column thereof. 1[56.The Statutes, Ordinances and Regulations in
force, at the time of commencement of this Act shall continue to be in force until they are replaced by Statutes, Ordinances or Regulations framed under the said Act as
amended by this Act.] 2[57. In their application to the members of the
Senate, Syndicate and Academic Council in office at the commencement of this Act and the first reconstitution of these authorities in accordance therewith, the provisions of the said Act and of this Act shall be
read subject to the rules contained in the schedule. 1 & 2 Sections of the Madras University (Amendment)Act 1929. (Nos.
40 and 41 ), which have not been incorporated in the Madras University Act. 1927.
enactment. Repeal of certain
Existing Statutes Ordinances and Regulations to Continue in force till replaced.
Transitory provision re- existing members of Senate, Syndicate and Academic Council.
THE MADRAS UNIVERSITY ACT, 1923 81
Additional Provisions in the Madras University (Amendment) Act, 1966
Section 33 -(l)All colleges Sec. 33 which, immediately before the Madras date of commencement of this Act Act II of
Constituent and Oriental Colleges to be deemed to be affiliated and approved colleges
(a) continue to be recognized by the University of Madras as constituent colleges or as oriental colleges; and
(b) provide courses of study for admission to the Examination for degrees of the University of Madras.
shall be deemed to be colleges affiliated to the University of Madras under the Principal Act as amended by this Act and the provisions of the Principal Act as amended by this Act shall, as far as may be, apply accordingly.
(2) All colleges which immediately before the date of the commencement of this Act continue to be recognised by the University of Madras as-
(a) Oriental colleges providing courses of study for admission to the examinations of the University of Madras for titles and diplomas ; and
(b) Colleges providing courses of study for admission to the Pre-University examination of the University of Madras.
shall be deemed to be colleges approved by the University of Madras Under the Principal Act as amended by this Act and the provisions of the Principal Act as amended by this Act shall, as far as may be, apply accordingly.
Sec. 34 Act II of 1966
Sec. 35 Act II of 1966
Sec. 36 Act II of 1966
THE MADRAS UNIVERSITY ACT, 1923
Section 34 :- Notwithstanding anything contained in the Principal Act or in this Act, all persons holding office as Members of the Senate, the Syndicate and the Academic Council on the date of the
commencement of this Act shall continue to hold office up to such date as the State Government may, by notification, fix in this behalf, or where no such date is fixed, upto the date on which their term of office would have expired if this Act had not come into force.
Section 3 5 :- The Vice-Chancellor of the University of Madras holding office on the date of the commencement of this Act shall be deemed to be the Vice- Chancellor appointed under the Principal Act as amended by this Act and shall
continue to hold office upto the date on which his term of office would have expired if this Act had not come into force.
Section 36 :- Nothing contained in the Principal
A t t t I t Act as amended by this Act shall c no o app y o 1 ll d . . . certain colleges and app Y to co eges an mstrtutions Institutions situated in the Area comprising the
revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari.
Continuance in office of members of the University of Madras.
University of Madras
Continuance in the office of the Vice- Chancellor of the
THE MADRAS UNIVERSITY ACT, 1923 83
1. The Madras University (Amendment) Act 1929 2. The Government oflndia (Adaptation oflndian Laws) Order 1937 3. The Government of India (Adaptation of Indian Laws) Order 1940 4. The Madras University (Amendment) Act 1942 5. The Madras University ( Fifth Amendment) Act 1942 6. The Madras University (Amendment) Act 1943 7. The Madras University (Amendment) Act 1966 8. The Madras University (Amendment) Act 1977 9. The Madras University and Madurai-Kamaraj University (Amendment)
Act 1979 10. The Madras University and Madurai-Kamaraj University (Second
Amendment) Act 1979 11. The Madras University, Annamalai University and *Perarignar Anna
University of Technology (Amendment) Act 1982 12. The Madras University andMadurai-Kamaraj University (Amendment)
Act 1983 13. Bharathiar University Act 1981 (Tamil NaduAct of 1982) 14. Bharathidasan University Act 1981 (Tamil Nadu Act 2 of 1982) 15. Pondicherry Central University Act 53 of 1985.
16. The Tamil Nadu Universities Laws (Amendment Act. 1986 ( Government Gazette Extraordinary Notification Monday. December 15. 1986)
17. The Dr. M.G.R. Medical University. Tamil NaduAct. 1987 (ActNo:37 of 1987) Amended by Tamil NaduAct 50 of 1987 and 3 of 1988.
18. Tamil Nadu Universities Law (Amendment)Act. 1989 (ActNo.29 of 1989) Tamil Nadu Act VII of 1923- Section 5 A of the Madras University Act. 1923(herein after referred to as the Principal Act omitted in Section 14 (b ), 18 (b) and 23 (b ).
19. The Tamil Nadu Universities Laws (Amendment)Act. 1991. (Act No: 26 of 1991) Published in the Tamil N adu Government Gazette Extraordinary dated 18.9.91.
20. Tamil Nadu Universities Laws (Second Amendment) Act 1991 (Act No: 9 of 1992) incorporating the Section 5-A and amending the Sections 14 (b) 18 (b) and 23 (b ). Tamil N adu Government Gazette Extraordinary dated 27-2-92
* Now known as 'Anna University'.
84 THE MADRAS UNIVERSITY ACT, 1923
21. Madras University (Amendment) Act of 1992 (Act No: 1 of 1993) The Amendments made by the Govt. of Tamil N adu and received the assent of the President of India on 5-1-93 and published in the Tamil Nadu Government Gazette Extraordinary on 8-1-93 (Addition to Section 11 (1) re-fresh panel for the appointment ofVice-Chancellor.
22. Madras University Act 1923 consequent to the Amendment of Tamil Nadu Act VII of 1923 (Act No:7 of 1994) Amendment to Section 18 addition in Sub-Section 4.5.6.
23. Periyar University Act 1997 (Tamil N adu Act 45 of 1997) Tamil N adu Government Gazette Extraordinary dated 31-12-1997.
24. The Tamil Nadu Dr. Ambedkar Law University, [Amendment] Act 1997 [Tamil Nadu Act No.43 of 1997] published in the Tamil Nadu Government Gazette Extraordinary dated 08.08.1997.
25. Anna University [Amendment] Act 2001 [Tamil NaduAct No. 26 of 2001] as per Notification G.O[Ms] No. 24 dated 22.01.2002, published in the Tamil Nadu Government Gazette Extraordinary No.865 dated 31.12.2001.
In Scheduled- I-B, Sub-Section 23: 'REMOVAL OF DOUBTS", it is hereby declared that member of the authorities of the Chennai (Madras), Madurai-Kamaraj, Bharathiar, Bharathidasan, Manomaniam Sundaranar or Periyar University elected or nominated or otherwise as such members under the Madras University Act, 1923, [Tamil Nadu Act VII of 1923], as the case may be, from the colleges or institutions deemed to have been affiliated to the Anna University under the Sub- section (5) of section 38-A of the Anna University Act, 1978 (Tamil NaduAct 30 of 1978) and holding office as such members, in any of the authorities of the University concerned immediately before the date of the commencement of the Anna University [Amendment] Act, 2001, shall continue to be such members till the term of office expires".
(26) The Thiruvalluvar University Act 2002 [Tamil Nadu Act No.32 of 2002] notified in the Tamil Nadu Government Gazette Extraordinary No. 680 dated 16.10.2002 comprising the Revenue Districts Thiruvannamalai, Vellore, Villupuram and Cuddalore, published in the TamilN adu Government Gazette Extraordinary dated N o.567 dated 26.08.2002.
(27) The TamilNadu Teachers Education University Act 2008[Tamil Nadu Act No.33 of2008], published in the TamilNadu Government Gazette Extraordinary No. 162 dated 27.05.2008
THE MADRAS UNIVERSITY ACT, 1923
THE SCHEDULE Transitory Provisions
1. The Local Government shall fix a date not later than the 31st day of March 1930 on which the term of office of members of the Senate, Syndicate and Academic Council holding at the commencement of this Act shall expire.
2. Any Vacancy in the office of members of the Senate, Syndicate or Academic Council which is in existence at the commencement of this Act or which occurs before the date fixed under Rule 1. shall be filled up in the same manner as it would have been filled up if this Act had not been passed.
Provided that any person elected or appointed as member under this rule shall hold office only upto the date referred to in Rule 1;
Provided, however, that the Syndicate may decide to have no election in the case of vacancies that may last for less than three months.
3. The Vice-Chancellor shall cause arrangements to be made for the election or appointment of members of the Senate, Syndicate and Academic Council, so that the newly elected and appointed members may come into office on the date fixed under rule 1 for the expiry of the term of office of members holding office at the commencement of this Act.
4. No acts or proceedings of the Academic Council reconstituted under this Act shall be deemed to be invalid by reason only of, non-compliance with the provisions of Clause (2) of class II of sub-section (a) of Section 23 of the said Act, as amended by this Act.
Act XII of 1929 as amended by the GO.I. ( Adaptation of Indian Laws) Orders. 1937 and 1940
Act VII of 1923 as amended by the GO.I. (Adaptation of Indian Laws) Orders. 1937 and 1940.
THE MADRAS UNIVERSITY ACT, 1923
5. If any difficulty arises as to the reconstitution of the Senate, Syndicate or Academic Council under this Act. the a Local government. as occasion may require, may by order. do anything. Which appears to them necessary for the purpose of removing the difficulty.
SCHEDULE I (to Act VII of 1923) - 1[0mitted]
Act XII of 1929.
SCHEDULE II
Enactments Repealed
(See Section 55)
Years No. Short Title Extent of repeal
1857 XXVII The Madras University Act, 1857
1904 VIII The Indian Universities Act, 1904
so much as is repealed
In Sub-Section (i) of Section 6, the word 'Madras'
In Sub-Section (a) of Section 12, the word 'Madras'
In the first schedule the heading. 'The University of Madras'. and the entires Under that heading.
Schedule I was omitted by Section 54 of the Madras University (Amendment) Act. 1929 (Madras Act XII of 1929.)
THE MADRAS UNIVERSITY ACT, 1923
THE GOVERNMENT OF INDIA (ADAPTATION OF INDIAN LAWS) ORDER. 1937*
* * * 1. This Order may be cited as the Government of India
( Adaptation oflndian Laws) Order. 193 7. and shall come into operation on the first day of April. Nineteen Hundred and Thirty- Seven.
*
*
*
SCHEDULE II
*
*
*
THE MADRAS UNIVERSITY ACT 1923
(Madras Act VII of 1923)
Throughout the Act. except as otherwise expressly provided for "Local Government" substitute "Central Government".
Section 7:- Omit sub-section (1) and for "Visitor" substitute "Central Government".
Section 9 :- In sub-section (1) for 'The Governor of Madras shall be the Chancellor of the University' substitute "The Chancellor of the University shall be such persons as the Governor-General. exercising the individual judgment. may nominate."
Section 10 :- After "Education" insert "in the Province of Madras."
Section 14 :- For Clause (3). under the heading "Class III Other Members". Substitute ;-
"(3) Four members elected by the members of the Legislative Council of the Province of Madras from among themselves ; and eight members elected by the members of the Legislative Assembly of that Province from among themselves". * This has been incorporated in the Act.
88 THE MADRAS UNIVERSITY ACT, 1923
Section 16 :- In clause (22) for "the Government" substitute "any Government".
Section 43 :- "the Government" substitute "the Government concerned" and for "discretion" substitute "option".
Section 44 :- For the First "the Local Government" substituted "any Government" and omit from "The Local Government shall" to the end of the Section.
Section 45 :- In the first sentence. for "Local Government" substitute "provincial Government" and omit the second sentence.
Section 5 3 :- For "lay the report before the Legislative Council" substitute "cause the report to be laid before both Chambers of the Central Legislative and the Provincial Legislature of Madras."
THE GOVERNMENT OF INDIA (ADAPTATION OF INDIAN LAWS) (AMENDMENT)
ORDER1940*
* * *
1. This Order may be cited as "The Government of India (Adaptation of Indian Laws) (Amendment) Order 1940".
2. The Schedules to the Principal Order shall be modified as directed in the Schedule to this Order. and shall have effect as so modified from the first day of April. Nineteen hundred and Forty.
THE SCHEDULE
* * *
Modification of Schedule II to the Principal Order.
* This has been incorporated in the Act.
THE MADRAS UNIVERSITY ACT, 1923 89
In the directions relating to the Madras University Act. 1923 (Madras Act VII of 1923-
(i) Omit the direction for the substitution throughout the Act of "Central Government" for "Local Government". and
(ii) for the directions relating to Sections 7 ,9,45 and 53 substitute-
"For Section 7, substitute :-
Visitation - 7 (1) The Provincial Government shall have the right to cause an inspection to be made. by such person or person as it may direct, of the University. its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained recognized or approved by, or affiliated to the University. and also of the teaching and other work conducted by the University, and to cause an inquiry to be made in respect of any matter connected with the University. The provincial Government shall in every case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
(2) The Provincial Government shall communicate to the Senate and to the Syndicate its views with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the Senate and the Syndicate thereon, advise the University upon the action to be taken.
(3) The Syndicate shall report to the Provincial Government the action, if any, which is proposed to be taken or has been taken, upon the result of such inspection or inquiry. Such report shall be submitted with the opinion of the Senate thereon and within such time as the Provincial Government may direct.
( 4) Where the Senate or Syndicate does not within a reasonable time take action to the satisfaction of the
Madras Act VII o/1923
26 Geo.5, Ch.2
THE MADRAS UNIVERSITY ACT, 1923
Provincial Government, the Provincial Government may, after considering any explanation furnished or representation made by the Senate or the Syndicate, issue such directions, as it may think fit, and the Senate and the Syndicate shall comply with such directions".
Section 9 :- Sub-section (1) shall stand unmodified
Section 45 :- Omit the second sentence.
Section 53 :- For 'the Legislative Council', substitute "both Chambers of the Provincial Legislature".
MADRAS UNIVERSITY (AMENDMENT) ACTOF1942
ACT NO.III OF 1942*
An Act further to amend the Madras University Act.19 2 3.
WHEREAS doubts have arisen as to whether the quorum prescribed by sub-section (2) of Section 17 of the Madras University Act. 1923, for meeting of the Senate, should be Present at convocations of the University and meetings of the Senate, held for the purpose of conferring degrees, titles. diplomas and other academic distinctions ;
AND WHEREAS it is expedient to remove those doubt and also to validate the proceedings at all convocations and meetings held for the purpose aforesaid, at which the said quorum was not present ;
AND WHEREAS the Governor of Madras has, by a proclamation under Section 93 of the Government of India Act, 1935 assumed to himself all powers vested by or under the said Act in the Provincial Legislature ;
* This has been incorporated in the Act.
THE MADRAS UNIVERSITY ACT, 1923
Now THEREFORE, in exercise of the powers so assumed to himself, the Governor is pleased to enact as follows:-
Short title 1. This Act may be called the Madras University (Amendment) Act. 1942.
2. To sub-section (2) of Section 17 of the Madras University Act. 1923 (hereinafter referred to as the said Act) the following priviso shall be added namely :-
"Provided that such quorum shall not be required at a Convocation of the University or a meeting of the Senate, held for the purpose of conferring degrees, titles, diplomas or other academic distinctions".
3. No Degree, title, diploma or other academic Validation of distinction conferred at any d titl t Convocation of the University or egree, 1 es, e c., already conferred meeting of the Senate, held before
the commencement of this Act, shall be deemed to be invalid merely on the ground that the quorum prescribed by sub-section 2 of Section 17 of the said Act was not present at such Convocation or meeting.
Madras Act VII of 1923.
Amendment of Section 17, Madras Act VII of 1923
26Geo 5,Ch. 2.
THE MADRAS UNIVERSITY ACT, 1923
MADRAS UNIVERSITY (FIFTH AMENDMENT) ACTOF1942
ACT NO.XXXIII OF 1942
An Act further to amend the Madras University Act. 1923. *
(Published in the Fort St. George Gazette dated 22nd December 1942.)
WHEREAS it is expedient further to amend the Madras University Act. 1923, for the purpose hereinafter appearing;
AND WHEREAS the Governor of Madras has, by a Proclamation under Section of the Government oflndia Act, 193 5, assumed to himself all powers vested by or under the said Act in the Provincial Legislature ;
NOW THEREFORE, in exercise of the powers so assumed to himself, the Governor is pleased to enact as follows:-
Short title
Act.1942.
1. This Act may be called the Madras University (Fifth Amendment)
Madras Act VII of 1923.
2. In the first paragraph of sub-section (b) of Section Amendment of 14, of sub-section (b) of Section 18 Madras Act VII and of sub- section (b) of Section 23 of 1923. of the Madras University Act. 1923
(hereinafter referred to as the said Act), the words "from the date of the election or nomination as the case may be "shall be omitted.
* This has been incorporated in the Act.
THE MADRAS UNIVERSITY ACT, 1923
3. To Section 3 8 of the said Act, the following provision shall be added namely :-
"Provided that vacancies arising by efflux of time among elected members of any authority or other body of the University may be filled at elections which may be fixed by the Vice- Chancellor to take place on such day
not earlier than two months from the date on which the vacancies arise, as he thinks fit".
Madras Act VII of 1923.
Amendment of section 38, Madras Act VII of 1923
Madras Act VII of 1923.
26Geo.5. Ch.2.
THE MADRAS UNIVERSITY ACT, 1923
MADRAS UNIVERSITY (AMENDMENT) ACTOF1943
ACT NO.XXVII OF 1943.
An Act further to amend the Madras University Act 1923.
(Published in the Fort St.George Gazette, dated zt- December 1943)
WHEREAS it is expedient further to amend the Madras University Act. 1923, for the purpose hereinafter appeanng;
AND WHEREAS the Governor of the Madras has by a Proclamation under Section 93 of the Government of India Act, 1935, assumed to himself all powers vested by or under the said Act in the provincial Legislature ;
Now, Therefore, in exercise of the powers so assumed to himself, the Governor is pleased to enact as follows:-
Short title 1. This Act may be called the
Madras University (Amendment) Act.1943.
Madras Act VII of 1923.
2. In Section 2 of the Madras University Act. 1923 (hereinafter referred to as the said Act)-(i) clause (b ), the words "maintained or" shall be omitted;
(ii) in Clause (g), before the word : Constituent", the word "University" shall be inserted;
(iii) in Clause (j) before the word "Constituent," the Words "University colleges or laboratories, in "shall be inserted.
Amendment of Section 2 Madras Act VII of 1923
THE MADRAS UNIVERSITY ACT, 1923 95
(iv) Clause (n), shall be relettered as Clause (p) and the following shall be inserted as Clauses (n) and ( o) namely:-
"(n) 'University colleges' means a college, an institute or a college combined with an institute, maintained by the University (Whether instituted by it or not) in accordance with the provisions of this Act in which instructions is provided under prescribed conditions;
( o) 'University laboratory' means, a laboratory maintained by the University, whether instituted by it or not."
Amendment of Section 4A Madras Act VII of1923
3. In Section 4-A of the said Act-
(i) in sub-clause (a) of clause ( 6), after the words "course of study", the words "in a University college or laboratory or" shall be inserted;
(ii) in sub-clause (a) of clause (8), for the words "manage constituent colleges", the words "manage University colleges and laboratories" shall be substituted.
Amendment of Section 16, Madras Act VII of1923
4. In Section 16 of the said Act-
(i) in Clause ( 5) for the words "maintain constituent colleges" the words "maintain University colleges and laboratories" and for the words "conditions of recognition as constituent colleges or colleges not maintained by the University" the words "Conditions of recognition of constituent colleges" shall be substituted;
(ii) in sub-clause (a) of clause (14), after words "course of study" the words "in a University college or Laboratory or" shall be inserted;
96 THE MADRAS UNIVERSITY ACT, 1923
Amendment of Section 19 Madras Act VII of 1923
5. In section 19 of the said Act-
(i) in Clause (j), the words "and not maintained by the University" shall be omitted;
(ii) for Clause (t), the following Clause shall be substituted, namely:-
"(t) to manage University colleges and laboratories; and libraries, institutes of research and other institutions established by the University."
(iii) Clause (v) shall be omitted.
Amendment of Section 24, Madras Act VII of 1923
6. In Section 24 of the said Act-
(i) in Clause ( d), after the words "division of subjects in" the words "University colleges and laboratories and" shall be inserted;
(ii) in Clause ( e ), after the words "reciprocity among" the words "University colleges and laboratories and" shall be inserted;
(iii) in Clause (f), after the words "students" the words of "University" colleges and laboratories and" shall be inserted;
(iv) in Clause (h), after the words "management of University" the words "colleges and" shall be inserted and the words "constituent colleges and" shall be omitted.
Amendment of Section 29, Madras Act VII of 1923
7. In Clause ( d) of Section 29 of the said Act, for the words "constituent colleges" the words "University colleges and laboratories" shall be substituted.
THE MADRAS UNIVERSITY ACT, 1923 97
Amendment of Section 31, Madras Act VII of1923
Amendment of Section 36, Madras Act VII of1923
8. In Clause (a) of Section 31 of the said Act, for the words "colleges maintained by the University" the words "University colleges and laboratories" shall be substituted.
9. In sub-section (2) of Section 36 of the said Act, after the words "as a member" the words "of a University college or laboratory or" shall be inserted.
98 THE MADRAS UNIVERSITY ACT, 1923
Madras University Amendment Act of 1966 Madras Act 2 of 1966.
(An Act further to amend the Madras University Act, 1923.)
Be it enacted by the Legislature of the State of Madras in the Seventeenth Year of the Republic of India as follows:-
1. Short title and commencement-( 1) This Act may be called the Madras University (Amendment) Act, 1966.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Preamble to, and certain other provisions of Madras Act VII of 1923.-In the Madras University Act, 1923 (Madras Act VII of 1923) (hereinafter referred to as the Principal Act.)-
(a) in the preamble,-
(i) in the first paragraph, for the words "teaching and residential University", the words "teaching and affiliating University", and for the words "colleges which are to constitute the University of Madras or are affiliated to it", the words "colleges which are affiliated to or approved by the University of Madras" shall be substituted;
(ii) in the second paragraph, for the words "within the limit of the University", the words "within the University, shall be substituted;
(iii) in the third paragraph, the words "outside the limits of the University" shall be omitted ;
(b) for the words "constituent, affiliated and oriental colleges" wherever they occur in Sections 4-A (3), 24( d), ( e) and (t) and 31 (t), the words "affiliated and approved colleges" shall be substituted.
3. Amendment of Section 2, Madras Act VII of 1923. - In section 2 of the Principal Act, -
THE MADRAS UNIVERSITY ACT, 1923 99
(i) for Clause (a), the following Clauses shall be substituted, namely:-
"(a) 'Affiliated Colleges' means any college affiliated to the University and providing courses of study for admission to the examinations for degrees of the University and includes a college deemed to be affiliated to the University under the Madras University (Amendment) Act, 1966;
( aa) 'Approved College' means any college approved by the University and providing courses of study for admission to the examinations, titles and diplomas and the Pre-University Examination of the University and includes a college deemed to be approved by the University under the Madras University (Amendment) Act, 1966;
(aaa) 'College' means any college or any institution maintained or approved by or affiliated to the University and providing courses of study for admission to the examinations of the University;"
(ii) Clauses (b ), ( c ), (cc), ( e ), ( ee) and (i) shall be omitted;
(iii) after Clause ( d), the following Clause shall be inserted namely:-
"( e) 'Post-graduate College' means a University college or an affiliated college providing post-graduate courses of study leading up to the post-graduate degrees of the University;
(iv) for Clause (g), the following Clause shall be substitute namely:-
"(g) 'Principal' means the head of a college."
(v) for Clause (h), the following Clause shall be substitute, namely:-
"(h) 'Registered graduates' means a graduate registered under this Act";
100 THE MADRAS UNIVERSITY ACT, 1923
(vi) after Clause (h), the following Clause shall be inserted, namely:-
"(i) 'Statutes', 'Ordinances' and 'Regulations' mean respectively the Statutes, Ordinances and Regulations of the University made under this Act.";
( vii) for Clause (j) , the following Clause shall be substituted, namely:-
"(j) 'Teachers' means such professors, Assistant professors, Readers, lecturers, librarians and other like persons as may be declared by the Statutes to be teachers";
(viii) for Clause (m), (n), (o) and (p), the following Clauses shall be substituted, namely:-
"(m) 'University Centre' means any area with in the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari recognised by the State Government on the recommendation of the University and containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a manner calculated to prepare for the institution of a new University ;
(n) 'University college' means a college or a college combined with a research institute maintained by the University (whether instituted by it or not) and providing courses of study leading upto the post-graduate and professional degrees;
( o) 'University Laboratory' means a laboratory maintained by the University (whether instituted by it or not) and intended for the carrying on and advancement of research work.
(p) 'University Professor', 'University Reader' or 'University Lecturer' means Professor, Reader or Lecturer, respectively appointed as such by the University;
THE MADRAS UNIVERSITY ACT, 1923 101
( q) 'University Library' means a library maintained by the University whether instituted by it or not."
4. Amendment of Section 4-A, Madras Act VII of 1923.- In Section 4-A of the Principal Act," -
(i) in Clause (6) (a), for the words "a constituent, affiliated or oriental college", the words "an affiliated or approved college" shall be substituted;
(ii) for Clause (8) and (9), the following Clauses shall be substituted, namely:-
"(8) to institute, maintain and manage University colleges, laboratories, libraries, museums and other institutions necessary to carry out the objects of the University ;
(9) to affiliate colleges to the University as affiliated, professional or post-graduate colleges under conditions prescribed and to withdraw affiliation from colleges;
(9-A) to approve colleges providing courses of study for admission to the examinations for titles and diplomas and the *Pre-University examination of the University under conditions prescribed and to withdraw such approval.";
(iii) in Clause (10), for the words "any local areas", the words "any area within the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram Tirunelveli and Kanyakumari" shall be substituted.
(iv) for Clause (12), the following Clauses shall be substituted, namely:-
"(12) to institute and award fellowship, travelling fellowship, scholarship, studentship, bursaries, exhibitions, medals and prizes ;
* Known as Higher Secondary Examinations of the State Board.
102 THE MADRAS UNIVERSITY ACT, 1923
(12-A) to hold and manage endowments and other properties and funds of the University and to raise loans required for the purposes of this Act" ;
(v) after Clause (16), the following Clause shall be inserted namely:-
"(16-A) to institute and maintain a University Extension Board";
"(iv) for items ( d) and ( e) of Clause (17), the following items shall be substituted, namely :-
"( d) University Athletic Clubs : and
( e) other similar Associations" ;
( vii) for Clause ( 18), the following Clause shall be substituted, namely:-
"(18) to encourage co-operation among the colleges, laboratories and institutes in the University and co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine and".
5. Substitution of new Section for Section 5, Madras Act VII of 1923.-For Section 5 of the Principal Act, the following Section shall be substituted, namely :-
"5. Disqualification for membership.- (1) No person shall be qualified for election as a member of any of the authorities of the University, if, on the date of nominations or election, he is-
(a) of unsound mind, a deaf-mute or suffering from leprosy;
(b) an applicant to be adjudicated insolvent or an undischarged insolvent;
( c) sentenced by a criminal court to imprisonment for any offence involving moral turpitude.
THE MADRAS UNIVERSITY ACT, 1923 103
(2) in case of dispute or doubt, the Syndicate shall determine whether a person is disqualified under sub-section ( 1) and its decision shall be final."
6. Amendment of Section 6, Madras Act VII of 1923.-In Section 6 of the Principal Act,-
(i) for the words "any institution", the words "any college or institution" shall be substituted
(ii) for the words "recognised or approved by the University", the words "affiliated to or approved by the University" shall be substituted.
?.Amendment of Section 7, Madras Act VII of 1923.-In Section 7 of the Principal Act, in sub-section ( 4 ), the following sentence shall be added at the end, namely :-
"In the event of the Senate or the Syndicate or both not complying with such directions within such time as may be fixed in that behalf by the State Government, the State Government shall have the power to take such action as they think necessary for securing compliance with such directions".
8. Amendment of Section 9, Madras Act VII of 19 2 3. - In section 9 of the Principal Act, in sub-section (3 ), for the words "communities or interests," the word "interests" shall be substituted.
9. Substitution of new Section, for Section 11, Madras Act VII of 1923.-For Section 11 of the Principal Act, the following shall be substituted, namely:-
"11. The Vice-Chancellor.- (1) Every appointment of the Vice- Chancellor shall be made by the Chancellor from out of a penal of three names recommended by the Committee referred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee.
104 THE MADRAS UNIVERSITY ACT, 1923
(2) For the Purpose of sub-section (1 ), the Committee shall consist of three persons of whom one shall be nominated by the Senate one shall be nominated by the Syndicate and one shall be nominated by the Chancellor;
Provided that the person so nominated shall not be a member of any of the authorities of the University.
(3) The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for not more than two successive terms.
( 4) When any temporary vacancy occurs in the office of the Vice- Chancellor or if the Vice-Chancellor is, by reason of absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Syndicate shall, as soon as possible, make the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor.
( 5) The Vice-Chancellor shall be a wholetime officer of the University and shall be entitled to such emoluments, allowances and privileges as may be prescribed by the Statutes."
10. Amendment of Section 12, Madras Act VII of 19 2 3. - In Section 12 of the principal Act.-
(i) in sub-section (1), for the words "Chairman of the Syndicate, and of the Academic Council", the words "Chairman of the Syndicate, the Academic Council and the Finance committee" shall be substituted.
(ii) in sub-section (3), for the words "the Syndicate and the Academic Council", the words "the Syndicate, the Academic Council and the Finance Committee" shall be substituted.
11. Amendment of Section 12-A, Madras Act VII of 1923.- In Section 12-A of the Principal Act, after sub-section (2), the following sub-section shall be inserted namely :-
THE MADRAS UNIVERSITY ACT, 1923 105
"(3) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar,"
12. Amendment of Section 13, Madras Act VII of 1923.-In Section 13 of the Principal Act, after item ( 4 ), the following item shall be inserted, namely :-
"( 4-A) the Finance Committee,".
13.Amendmentofsection 14.-MadrasAct VII of 1923.-In Section 14 of the Principal Act, sub-section (a), the following sub-section shall be substituted, namely:-
"(a) The Senate shall consist of the following persons, namely:-
Ex-officio Members
( 1) The Chancellor ;
(2) The Pro-Chancellor;
(3) The Vice-Chancellor ;
(4) The Secretary to Government in-charge of Education;
(5) The Director of Higher Education, Madras;
( 6) The Director of Secondary Education, Madras ;
(7) The Director of Technical Education, Madras ;
(8) The Principals of affiliated colleges who have served as principals for not less than three years ;
(9) Every whole-time University Professor in-Charge of a Department; and
(10) Members of the Syndicate who are not otherwise members of the Senate.
106 THE MADRAS UNIVERSITY ACT, 1923
Life Members
(1) Such number of persons not exceeding five as may be nominated by the Chancellor to be life members on the ground that they have rendered eminent services to education.
(2) All persons who have made a donation of not less than Rs.25,000 before the date of the commencement of the Madras University (Amendment) Act, 1966 to or for the general purpose of the University.
Other Members.
( 1) Twenty members elected by registered graduates from among themselves in accordance with the system of proportional representation by means of the single transferable vote ;
(2) Ten members elected by the Academic Council from among its own body of whom not less than five shall be teachers of affiliated colleges;
(3) Six members by the Members of the Legislative Assembly of the State of Madras from among themselves in accordance with the system of proportional representation by means of the single transferable vote ;
( 4) Three members elected by the Members of the Legislative Council of the State of Madras from among themselves in accordance with the system of proportional representation by means of the single transferable vote;
( 5) Three members elected by the principals of approved colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote ;
( 6) One member elected by the headmasters of High schools in each of the following revenue districts or groups of revenue districts, from among themselves, namely:-
THE MADRAS UNIVERSITY ACT, 1923
(a) Coimbatore and the Nilgiris;
(b) Salem and Dharmapuri ;
(c) North Arcot;
( d) Chenglepat and Madras ;
( e) South Arcot ;
(f) Thanjavur;
(g) Tiruchirapalli ;
(7) One member elected by the Councilors of the Municipal Corporation of Madras, from among themselves ;
(8) One member elected by the Chairman of Municipal Councils and of Panchayat Union Councils in each revenue district in the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari from among such Chairmen and the members of municipal councils, panchayat union councils and panchayats in such revenue districts; and
(9) Fifteen members nominated by the Chancellor of whom not less than ten shall be nominated to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented."
(14). Substitution of new Section for Section 16, Madras Act VII of 1923. - For Section 16 of the principal Act, the following Section shall be substituted, namely :
"16. Powers of the Senate. - In particular and without prejudice to the generality of the powers conferred by Section 15, the Senate shall have the following powers, namely :-
( 1) to make Statutes and amend or repeal the same ;
(2) to modify or cancel Ordinances and Regulations in the manner prescribed by this Act;
108 THE MADRAS UNIVERSITY ACT, 1923
(3) to encourage co-operation among University colleges and laboratories, affiliated colleges and approved colleges ;
( 4) to provide for instruction and training in such branches of learning as it may think fit ;
( 5) to institute and maintain institutes of research, University colleges, University laboratories, Libraries and museums;
( 6) to prescribe in consultation with the Academic Council the conditions for approving colleges or institutions in which provision is made for courses of study for admission to the Pre-University examination or for the preparation of students for titles or diplomas of the University and to withdraw such approval.
(7) to provide for research and advancement and dissemination of knowledge;
(8) to institute, after consultation with the Academic Council, Professorships, Readerships, lecturerships and any other teaching posts required by the University;
(9) to prescribe after consultation with the Academic Council, the conditions for affiliating colleges to the University and to withdraw affiliation from colleges ;
(10) to provide, after consultation with the Academic Council, such lecturers and instructions for students of University colleges, affiliated colleges and approved colleges as the Senate may determine and also to provide for lecturers and instructions to persons not being students of colleges and to grant diplomas to them ;
( 11) to provide for the inspection of all colleges and hostels ;
(12) to institute degrees, titles, diplomas and other academic distinctions ;
( 13) to confer degrees, titles, diplomas and other academic distinctions on persons who-
THE MADRAS UNIVERSITY ACT, 1923 109
(a) shall have pursued an approved course of study in a University college or laboratory or 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 ; or
(b) shall have carried on research under conditions prescribed ;
( 14) to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate;
( 15) to establish and maintain hostels ;
( 16) to institute, after consultation with the Academic Council, fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions medals and prizes ;
( 1 7) to prescribe the fees to be charged for the approval and affiliation of colleges, for admission to the examinations, degrees and diplomas of the University, for the registration of graduates, for the renewal of such registration and for all or any of the purposes specified in Section 4-A ;
( 18) to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates ;
(19) to institute, after consultation with the Academic Council, a University Extension Board and to maintain it ;
(20) to institute, after consultation with the Academic Council, a Publication Bureau, Student's Unions, Employment Bureau and University Athletic Clubs and other similar Associations and to maintain them;
(21) to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purpose not repugnant to the provisions of this Act;
110 THE MADRAS UNIVERSITY ACT, 1923
(22) to make Statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Senate, the Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate ;
(23) to recommend to the State Government the recognition of any area within the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari as a University Centre;
(24) to co-operate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine ; and
(25) to delegate such of its powers as it may deem fit to any authority or authorities of the University constituted under this Act."
15. Amendment of Section 17, Madras Act VII of 1923.- In section 17 of the principal Act, in sub-section (2), for the words "thirty-five members", the words "twenty-five members" shall be substituted.
16.AmendmentofSection 18 Madras Act VII of 1923.-In Section 18 of the principal Act,-
(1 )for sub-section (a), the following sub-section shall be substituted, namely:-
"(a) The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-
Ex-Officio Members ;
( 1) The Director of Higher Education, Madras ; and
(2) The Director of Technical Education, Madras.
THE MADRAS UNIVERSITY ACT, 1923
Other Members ;
( 1) Six members elected by the Senate from among its members;
(2) Five members elected by the Academic Council from among its members of whom four shall be teachers of affiliated colleges and remaining shall be a teacher of an approved college ; and
(3) Three members nominated by the Chancellor ;
Amendments to Section 18 of the Madras University Act 1923 consequent to the Amendment of Tamil Nadu Act VII of 1923 (Act No.7 of 1994)-
( 1) in Clause (a), under the heading "Other Members" -
(a) in Item (2), the word "and" occurring at the end shall be omitted:
(b) for the proviso, the following shall be substituted, namely:
( 4) Three University professors from among the Head of Departments of study and research, schools of excellence or centres of advanced studies, nominated by the Chancellor on the recommendation of the Vice-Chancellor, by rotation among such departments, schools and centres;
( 5) One University Reader nominated by the Vice-Chancellor, by rotation according to seniority; and
( 6) One University Lecturer nominated by the Vice-Chancellor, by rotation according to seniority.
(2) in clause (b ), the proviso beginning with the words provided also that a member of the Syndicate shall cease to be a member and ending with the words "Wholetime teacher of the University" shall be omitted.
112 THE MADRAS UNIVERSITY ACT, 1923
l 7.AmendmentofSection 19, Madras Act VII of 1923.-In Section 19 of the principal Act-
(i) in Clauses (g) and (h), for the words "Professors and Readers", the words "Professors, Readers and Lecturers" shall be substituted.
(ii)for Clause (i), the following Clause shall be substituted, namely:-
"(i) 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 Senate at its next meeting."
(iii) for Clauses G), (k) and (1 ), the following Clauses shall be substituted, namely :-
"G) to raise on behalf of the University loans required for the purposes of this Act from the Central or any State Government or the University Grants Commission or any corporation owned or controlled by the Central or any State Government ;
Gj) to affiliate Colleges to the University and to recognise colleges as approved colleges ;
Gjj) to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostels which may not be conducted in accordance with the Ordinances and the conditions imposed thereunder:
(k) to arrange for and direct the inspection of all University colleges, affiliated and approved colleges and hostels :
( 1) to prescribe in consultation with the Academic Council, the qualifications of teachers in University colleges, affiliated and approved colleges and hostels :"
THE MADRAS UNIVERSITY ACT, 1923 113
(iv) for Clause (t), the following Clause shall be substituted, namely:-
"(t) to manage University Centres, University colleges and laboratories, libraries, museums, institutions of research and other institutions established or maintained by the University";
(v) for Clause (w), the following Clauses shall be substituted, namely:-
"(w) to regulate the working of the University Extension Board."
"(ww) to manage any Publication Bureau, Students Unions, Employment Bureau and University Athletic Clubs and other similar associations instituted by the University ;
(www) to review the instruction and teaching of the University;
(wwww) to promote research within the University and to require reports from time to time of such research."
18. Substitution of new Section for Section 21, Madras Act VII of 1923.- For section 21 of the principal Act, the following Section shall be substituted, namely:-
"21. Annual accounts :- ( 1) The annual accounts of the University shall be prepared by the Syndicate and shall be submitted to such examination and audit as the State Government may direct.
(2) The University shall settle objections raised in such audit and carry out such instructions as may be issued by the State Government on the audit report.
(3) The accounts when audited shall be published by the Syndicate in such manner as may be prescribed by the Ordinances and copies thereof shall be submitted to the Senate at its next meeting and to the State Government within three months of such publication.
114 THE MADRAS UNIVERSITY ACT, 1923
( 4) The Syndicate shall also prepare before such date as may be prescribed by the Statutes the financial estimates for the ensuing year.
( 5) The financial estimates prepared by the Syndicate together with the remarks of the Finance Committee thereon and the annual accounts shall be placed before the Senate for approval at its annual meeting and the Senate may pass resolutions with reference thereto and communicate the same to the Syndicate which shall take action in accordance therewith."
19. Substitution of new heading for the heading under Chapter V, Madras Act VII of 1923.-Forthe heading under Chapter V, the following heading shall be substituted, namely :-
"THE ACADEMIC COUNCIL, THE FACULTIES, THE BOARDS OF STUDIES, THE FINANCE COMMITTEE
AND OTHER AUTHORITIES".
20. Amendment of Section 23, Madras Act VII of 1923.-In Section 23 of the Principal Act,-
(i) for a heading, the following heading shall be substituted namely:-
"Constitution of the Academic Council".
(ii) for sub-section (a) the following sub-section shall be substituted, namely- "(a) The Academic Council shall in addition to the Vice- Chancellor, consist of the following persons, namely :-
Ex-Officio Members ;
(1) The Director of Higher Education, Madras;
(2) The Director of Secondary Education, Madras ;
(3) The Director of Technical Education, Madras;
( 4) The Heads of University Departments of Study and Research;
THE MADRAS UNIVERSITY ACT, 1923 115
( 5) Members of the Syndicate who are not otherwise members of the Academic Council ;
( 6) The Librarians of the University Library ;
(7) The Principals of post-graduate colleges and professional colleges excluding training colleges ;
(8) The Principals of all other affiliated colleges excluding training colleges who have served as Principals for not less than three years.
Other Members
( 1) Five members elected by the Senate from among its members who are not engaged in teaching ;
(2) Five members elected by the principals of affiliated training colleges, from among themselves ;
(3) Five members elected by the teachers of affiliated training colleges including physical directors but excluding principals, tutors, demonstrators and physical instructors of such colleges from among themselves ;
( 4) Three members elected by the teachers of approved colleges including principals and physical directors but excluding tutors, demonstrators and physical instructors of such colleges, from among themselves of whom two shall be from colleges providing courses of study for admission to the examinations for titles and diplomas of the University and the remaining shall be from colleges providing courses of study for admission to the Pre-University examination of the University;
( 5) One member from each post-graduate college who is not the principals of such college, elected by the teachers of the college, including physical directors but excluding the principal, tutors, demonstrators and physical instructors from among themselves ;
116 THE MADRAS UNIVERSITY ACT, 1923
( 6) One member from each professional college, not being an affiliated training colleges, who is not the principal of such college elected by the teachers of the college including physical directors, but excluding the principal, tutors, demonstrators and physical instructors from among themselves ;
(7) One member from each affiliated college other than a post- graduate college or professional college including an affiliated training college who is not the principal of such college elected by the teachers of the college including physical directors but excluding the principal, tutors, demonstrators and physical instructors, from among themselves ;
(8) One member elected by headmasters of high schools in each of the following revenue districts or groups of revenue districts, from among themselves, namely :-
(a) Coimbatore and the Nilgiris
(b) Salem and Dharmapuri.
( c) North Arcot
( d) Chinglepat and Madras.
( e) South Aroct.
(f) Thanjavur.
(g) Tiruchirappalli.
(9) Six members nominated by the Chancellor on the recommendation of Vice-Chancellor to represent Tamil, Sanskrit, Hindi and other languages; and
( 10) One member nominated by the Chancellor on the recommendation of the Vice-Chancellor to represent physical education";
(iii) for the third proviso to sub-section (b ), the following proviso shall be substituted, namely :-
THE MADRAS UNIVERSITY ACT, 1923 117
"Provided also that a member elected by the Senate from its own body who is not engaged in teaching shall cease to be a members of the Academic Council if he subsequently becomes engaged in teaching."
21. Amendment of Section 24, Madras Act VII of 1923.-In Section 24 of principal Act,-
(i) In Clause (g), for the words "Commerce, Oriental Leaming, Indian System of Medicine, Fine Arts", the words "Commerce Indian and other languages, Indian System of Medicine, Veterinary Science, Fine Arts" shall be substituted ;
(ii) for Clause (j), the following clauses shall be substituted, namely:-
"(j) to advice the Syndicate on the promotion of research in the University ;
(jj) to receive and to call for and to consider reports from the Syndicate reviewing the instruction and teaching of the University and the research work done in the University; and"
22. Amendment of Section 25, Madras Act VII of 1923.-(i) Section 25 of the principal Act shall be renumbered as sub-section ( 1) of that section, and in sub-section ( 1) as so renumbered, for the words "Teaching, Agriculture, commerce, Oriental Leaming, Fine Arts", the words "Technology, Teaching, Agriculture, Commerce, Indian and other languages, Indian System of Medicine, Veterinary Science, Fine Arts" shall be substituted;
(ii) after sub-section (1) as so renumbered, the following sub- section shall be inserted, namely :-
"(3) notwithstanding anything contained in sub-section ( 1 ), the Academic Council may, on the recommendation of the Syndicate, appoint any teacher of the University as a member of a Faculty."
118 THE MADRAS UNIVERSITY ACT, 1923
23. Insertion of new Section 26 in Madras Act VII of 1923.- After Section 25-Aofthe Principal Act, the following section shall be inserted, namely :-
"26. Finance Committee> (1) The Finance Committee shall consist of the following five members, namely:-
(i) The Vice-Chancellor;
(ii) The Secretary to Government in-charge of Education;
(iii) Three members nominated by the Syndicate from among its members.
(2) If for any reason, the officer referred to in clause (ii) of sub- section (1) is unable to attend any meeting of the Finance Committee, he may depute any officer of the Department to attend such meeting. The officer, so deputed shall have the right to take part in the discussions of the Committee and shall have the right to vote.
(3) (i) The Syndicate shall, in the manner prescribed by the Ordinances, prepare the financial estimates of the University and place the same before the Finance Committee.
(ii) The Finance Committee shall then scrutinize the said estimates and may make such modifications therein as it considers necessary.
(iii) The said estimates, as modified by the Finance Committee, shall then be laid before the Syndicate for consideration. The Syndicate may accept the modification made by the Finance Committee and place the estimates as so modified before the Senate for approval. If the Syndicate does not accept the modifications it shall place before the (Senate for approval. If the Syndicate does not accept the modification it shall place before the),
Senate the estimates, the modifications made or the objections raised by the Finance Committee and the reasons for the non- acceptance. The Senate shall consider the estimates so laid before it
THE MADRAS UNIVERSITY ACT, 1923 119
and shall sanction the same either without modifications or with such modifications as it thinks fit;
Provided that the Senate shall not make any modifications in the estimates which have the effect of increasing the estimates of expenditure or reducing the estimates of income."
24. Amendment of Section 29, Madras Act VII of 1923 .-In Section 29 of the principal Act-
(i) in Clause (a), after the word "constitution", the words "or reconstitution" shall be inserted;
(ii) in Clause (b ), for the words "local areas", the words "any area within the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Timnelveli and Kanyakumari and for the words "University Centres", the words "University Centre" shall be substituted.
(iii) for Clause ( c ), the following Clause shall be substituted, namely:-
"( c) the conditions of recognition of approved colleges and of affiliation to the University of affiliated colleges;"
(iv) in Clause (j), after the word "pension", the word "gratuity" shall be inserted.
25. Amendment of Section 30, Madras Act VII of 1923 .-In Section 30 of the principal Act,-
(i) in sub-section (3), for the words "Where any Statutes has been passed by the Senate or a draft of a Statute has been rejected by the Senate", the words, "Where any Statute has been passed by the Senate or a draft of a Statute recommended by the Syndicate has been rejected by the Senate" shall be substituted.
(ii) for Clause (b) of sub-section ( 4), the following Clause shall be substituted, namely :-
120 THE MADRAS UNIVERSITY ACT, 1923
"(b) affecting the conditions of affiliation or approval of affiliated or approved colleges with the University or by the University, as the case may be except after consultation with the Academic Council."
26. Amendment of Section 34, Madras Act VII of 1923.-In Section 34 of the principal Act, after the words "student of the University", the words "other than the non-collegiate students" shall be inserted.
27.Substitution of new Section for Section 35 and 36, Madras Act VII of 1923.- For Section 35 and 36 of the principal Act, the following Sections shall be substituted, namely :-
"3 5. Admission to University Examinations. - No candidate shall be admitted to any University examination unless he is enrolled as a member of a University college or laboratory or of an affiliated or approved college and has satisfied the requirements as to the attendance require under the Regulations for the same or unless he is exempted from such requirement of enrolment or attendance or both by an order of the Syndicate passed on the recommendation of the Academic Council made under the Regulations prescribed. Exemptions granted under this Section shall be subject to such conditions as the Syndicate may think fit.
36.Admission to University Courses.-(l) No person shall be admitted to the Pre-University course or other entrance courses of study in the University unless he-
(i) has passed the Matriculation examination ;or
(ii) holds the Secondary School-leaving Certificate and has been declared eligible by the Syndicate under conditions prescribed by the University authorities concerned for such course or course of study ; or
(iii) has passed an examination of any other University or authority recognised by the Syndicate as equivalent to the examinations specified in Clause (i) or Clause (ii) ; and
THE MADRAS UNIVERSITY ACT, 1923 121
(iv) fulfils such other conditions as may be prescribed by the Syndicate.
(2) No person shall be admitted to a course of study in the University for admission to the examination for degrees of the University in Arts and Science unless he-
(i) has passed the pre-University examination of the University; or
(ii) has passed an examination of any other University or authority recognised by the Syndicate as equivalent to the examination referred to in Clause (i) ; and
(iii) fulfils such other conditions as may be prescribed by the Syndicate.
(3) No person shall be admitted to a course of study in the University for admission to the examination for a professional degree of the University unless he-
(i) has passed the relevant examination prescribed therefor by the Syndicate;
(iii) has obtained such minimum percentage of marks in such subjects in the relevant examination as may be prescribed by the Syndicate ; and
(iii) fulfils such other conditions as may be prescribed by the Syndicate.
( 4) No person shall be admitted to any course of study for admission to the examinations for titles, diplomas or certificates of the University unless he-
(i) has passed the entrance test prescribed therefor by the Syndicate ; and
122 THE MADRAS UNIVERSITY ACT, 1923
(ii) fulfils such other conditions as may be prescribed by the Syndicate.
( 5) Every candidate for a University examination shall, unless exempted from the provisions of this sub-section by a special order of the Syndicate made on the recommendation of the Academic Council, be enrolled as a member of a University college or laboratory or of an affiliated or approved college. Any such exemption may be made subject to such conditions as the Syndicate may think fit.
( 6) Students exempted from the provision of sub-section ( 5) and students admitted in accordance with the conditions prescribed to courses of study other than course of study for a degree shall be non- collegiate students of the University."
28. Substitution of new Sections for Sections 38,39 and 40 Madras Act VII of 1923.-For Section 38, 39 and 40 of the Principal Act, the following Sections shall be substituted namely:-
"38. Filling of casual vacancies.- All casual vacancies among the members ( other than ex-officio members) of any authority or other body of the University shall be filled as soon as conveniently, may be, by the person or body who or which nominated or elected the member whose place has become vacant and the person nominated or elected to a casual 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 vacancies arising by efflux of time among elected members of any authority or other body of the University may be filled at election which may be fixed by the Vice-Chancellor to take place on such days not earlier than two months from the date on which the vacancies arise, as he thinks fit;
Provided further that no causal vacancy shall be filled if such vacancy occurs within six months before the date of the expiry of the term of the members of any authority or other body of the University.
THE MADRAS UNIVERSITY ACT, 1923 123
39. Proceedings of the University authorities and bodies not invalidated by vacancies.-No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of the existence of any vacancy or of any defect or irregularity in the election or appointment of a member of any authority or other body of the University or of any defect or irregularity in such act or proceeding not affecting the merits of the case or on the ground only that the Senate did not meet twice in any year.
40. Removal form membership of the University- (1) The Senate may,-
(a) on the recommendation of not less than two thirds of the members of the Syndicate remove by an order in writing made in this behalf the name of any person from the register of graduates ; or
(b) remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of not less than two-thirds of the members of the Senate present and voting at the meeting, if such person has been convicted by a criminal court for an offence which in the opinion of the Senate involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, may withdraw any degree or diploma conferred on, or granted to, that in person by the University.
(2) The Senate may also by an order writing made in this behalf remove any person from the membership of any authority of the University ifhe becomes of unsound mind or deafmute or suffers from leprosy or has applied to be adjudicated or has been adjudicated as an insolvent.
(3) No action under this Section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.
( 4) A copy of every order passed under sub-section ( 1) or sub- section (2), as the case may be, shall, as soon as may be after it is so
124 THE MADRAS UNIVERSITY ACT, 1923
passed, be communicated to the person concerned in the manner prescribed by Regulations."
29. Amendment of Section, 41, Madras Act VII of 1923.-In Section 41 of the principal Act for the words, "any authority of the University", the words "any authority or other body of the University" shall be substituted.
30. Substitution of new Section for Section 44, Madras Act VII of 1923.-For Section 44 of the principal Act, the following Section shall be substituted, namely:-
"44. Funds of the University.- The University shall have a fund to which shall be credited-
( 1) its income from fees, endowments, grants, donations and gifts, if any; and
(2) any contribution by the Central Government, any State Government, the University Grants Commission or like authority, any local authority or any other corporation owned or controlled by Central or any State Government."
31. Amendment of Section 50, Madras Act VII of 1923- Section 50 of the Principal Act shall be renumbered as sub-section ( 1 ), of that Section and after Sub-section ( 1) as so renumbered, the following sub- section shall be inserted namely:-
"(2) Every order issued under sub-section (1) shall, as soon as possible after it is issued, be placed on the table of both Houses of the Legislature and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such order or both Houses agree that the order should not be issued, the order 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 to the validity of anything previously done under that order."
THE MADRAS UNIVERSITY ACT, 1923 125
32. Substitution of new section for section 53, Madras Act VII of 1923.-For Section 53 of the principal Act, the following Sections shall be substituted, namely:-
"53 .Report on affiliated and approved colleges.-The Senate shall, at the end of every five years from the date of the commencement of the Madras University (Amendment) Act, 1966, submit a report to the State Government on the condition of affiliated and approved colleges. The State Government shall lay the report on the table of both Houses of the Legislature and shall take such action on it as they deem fit.
54. Power to obtain information.-Notwithstanding anything contained in this Act or any other law for the time being in force, the State Government may, by order in writing call for any information from the University on any matter relating to the affairs of the University and the University shall, if such information is available with it, furnish the State Government with such information within a reasonable period:
Provided that in the case of information which the University considers confidential, the University may inform the State Government that such information cannot be made available to the State Government and shall place the same before the Chancellor.
54-A. Registration of graduates.- (1) Every person ordinary resident in the State of Madras except the area comprising the revenue districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari, who-
(i) has been for atleast three years a graduates of any University in the territory of India ; or
(ii) is a registered graduate of any University in the territory of India,
shall be entitled to have his name entered in the register of graduates maintained under this Act for a period of three years on payment of such fee and subject to such conditions as may be prescribed by the Statutes.
126 THE MADRAS UNIVERSITY ACT, 1923
(2) All applications for registration under sub section (1) shall be sent to the Registrar together with the prescribed fee and such proof of qualification as may be prescribed by the Statutes.
(3) The Registrar shall, on receipt of an application made under sub-section (2) and after making such enquiry as he deems fit, enter in the register of graduates the name of the applicant.
( 4) Every person whose name has been entered in the register of graduates under sub-section (3), shall be entitled to have such entry renewed every five years on application made in that behalf to the Registrar within such time, in such manner and on payment of such fees as may be prescribed by the Statutes."
33.Constituent and Oriental Colleges to be deemed to be affiliated and approved colleges.- (1) All colleges which, immediately before the date of the commencement of this Act,-
(a) continue to be recognised by the University of Madras as Constituent or as Oriental colleges; and
(b) provide courses of study for admission to the examinations for degrees of the University of Madras.
shall be deemed to be colleges affiliated to the University of Madras under the Principal Act as amended by this Act and the provisions of the Principal Act as amended by this Act shall, as far as may be, apply accordingly.
(2) All colleges which immediately before the date of the commencement of this Act continue to be recognized by the University of Madras as-
(a) Oriental colleges providing courses of study for admission to the examinations of the University of Madras for titles and diplomas ; and
(b) colleges providing courses of study for admission to the pre- University examinations of the University of Madras.
THE MADRAS UNIVERSITY ACT, 1923 127
shall be deemed to the colleges approved by the University of Madras under this Principal Act as amended by this Act and the provisions of the Principal Act as amended by this Act Shall, as far as may be, apply accordingly.
34. Continuance in office of members of the University of Madras.- Notwithstanding anything contained in the Principal Act or in this Act, all persons holding office as members of the Senate, the Syndicate and Academic Council on the date of commencement of this Act shall continue to hold office upto such date as the State Government may, by notification, fix in this behalf, or where no such date is fixed, put the date on which their term of office would have expired if this Act has not come into force.
35. Continuance in office of the Vice-Chancellor of the University of Madras. - The Vice-Chancellor of the University of Madras holding office on the date of the commencement of this Act shall be deemed to be the Vice-Chancellor appointed under the Principal Act as amended by this Act shall continue to hold office upto the date on which his term of office would have expired if this Act had not come into force.
36. Act not to apply to certain colleges and institutions.-Nothing contained in the Principal Act as amended by this Act shall apply to colleges and institutions situated in the area comprising the revenue districts of Madurai Ramanathapuram, Tirunelveli and Kanyakumari.
128 THE MADRAS UNIVERSITY ACT, 1923
THE MADRAS UNIVERSITY (AMENDMENT) ACT,1977 ACT NO. 10 OF 1977
An Act further to amend the Madras University Act, 1923
BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows:-
1. Short title and commencement. - ( 1) This Act may be called the Madras University (Amendment)Act, 1977.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Section 2, Tamil Nadu Act VII of 1923: In Section 2 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923 (hereinafter referred to as the Principal Act), Clause ( aaa) shall be re- lettered as Clause ( aaaa) and before Clause ( aaaa) as so re-lettered, the following Clause shall be inserted, namely;-
"( aaa) 'autonomous college' means any college designated as an autonomous college by Statutes."
3. Amendment of Section 4-A Tamil Nadu Act VII of 1923.- In Section 4-A of the principal Act.-
(1) After Clause ( 6), the following Clause shall be inserted, namely;
"(6-A) to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved courses of study in an autonomous college;"
(2) after Clause (9-A), the following Clause shall be inserted, namely:-
"(9-B) to designate any College as an autonomous College with the concurrence of the State Government in the manner and under conditions prescribed and to cancel such designation."
THE MADRAS UNIVERSITY ACT, 1923 129
4. Amendment of Section 16, Tamil Nadu Act VII of 1923;- In Section 16 of the principal Act, after Clause (9) the following Clause shall be inserted, namely:
(9-A) to prescribe in consultation with the Academic Council, the manner in which and the conditions subject to which a College may be designated as an autonomous College and such designation may be cancelled."
5. Amendment of Section 19, Tamil Nadu Act VII of 1923:- In Section 19 of the principal Act, Clause (jjj) shall be re lettered as Clause (jjjj) and before Clause (jjjj) as so relettered, the following Clause shall be inserted namely:-
"(jjj) to designate any College as an autonomous College with the concurrence of the State Government and to cancel such designation:'.
6. Amendment of Section 29, Tamil Nadu Act VII of 1923.- In Section 29 of the principal Act, after Clause ( c ), the following Clause shall be inserted, namely:-
"(cc) the manner in which and the conditions subject to which a college may be designated as an autonomous College or the designation of such College may be cancelled and the matter incidental to the administration of autonomous Colleges including the constitution or reconstitution on powers and duties of academic council, staff councils, boards of studies and boards of examiners:".
7. Amendment of Section 3D, Tamil Nadu Act VII of 1923:- In Section 30 of the principal Act, in sub-section ( 4),-
( 1) in Clause (b ), after the words "as the case may be", the word "or" shall be added;
(2) after Clause (b) as so amended, and before the words "except after consultation with the Academic Council", the following Clause shall be inserted, namely:-
"( c) affecting the conditions of designation of any College as an autonomous College,".
130 THE MADRAS UNIVERSITY ACT, 1923
THE MADRAS UNIVERSITY AND MADURAI KAMARAJ UNIVERSITY (AMENDMENT) ACT.1979
ACT NO. 42 OF 1979
An Act further to amend the Madras University Act, 1923 and the Madurai Kamara} University Act, 1965
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:
PART I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called The Madras University and Madurai-Kamaraj University (Amendment) Act, 1979.
(2) It shall come into force on such date as the State Government may, by notification; appoint.
PART II
AMENDMENT TO THE MADRAS UNIVERSITY ACT, 1923.
2. Amendment of Section 14, Tamil Nadu Act VII of 1923.-In Section 14 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter referred to as the 1923 Act), in sub-section (a), under the heading Ex-officio Members, after item (7), the following item shall be inserted, namely:-
"(7 -A) The Director of Medical Education:".
3. Amendment of Section 18, Tamil Nadu Act VII of 1923.- In Section 18 of the 1923 Act, in sub-section (a), under the heading Ex-officio Members:-
THE MADRAS UNIVERSITY ACT, 1923 131
(i) in item (1 ), the word "and" occurring at the end, shall be omitted;
(ii) in item (2), the word 'and' shall be added at the end;
(iii) after item (2) as so amended the following item shall be inserted, namely:-
"(3) The Director of Medical Education;"
4. Amendment of Section 23, Tamil Nadu Act VII of 1923.- In Section 23 of the 1923 Act, in sub-section (a), under the heading Ex- officio Members, after item (3), the following item shall be inserted, namely:-
"(3-A) The Director of Medical Education:"
(By Order of the Governor)
S. VADIVELU, Secretary to Government, Law Department.
132 THE MADRAS UNIVERSITY ACT, 1923
MADRAS AND MADURAI-KAMARAJ UNIVERSITY (SECOND AMENDMENT) ACT, 1979
ACT N0.9 OF 1980
An Act further to amend the Madras University Act, 1923 and the Madurai-Kamara} University Act, 1965.
BE it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
PART I
PRELIMINARY
1. Short title and commencement. -( 1) This Act may be called the Madras University and Madurai-Kamaraj University (second Amendment)Act, 1979.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART II
AMENDMENTS TO THE MADRAS UNIVERSITY ACT, 1923.
2. Amendment of Section 14, Tamil Nadu Act VII of 1923.-In Section 14 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter referred to as the 1923 Act), in sub-section (a) under the heading "Ex-officio Members", item ( 4) shall be omitted.
3. Amendment of Section 18, Tamil Nadu Act VII of 1923.- In Section 18 of the 1923 Act, in sub-section (a) under the heading "Ex- officio Members", -
(i) item (1) shall be renumbered as item (1-A);
THE MADRAS UNIVERSITY ACT, 1923 133
(ii) before item (1-A) as so renumbered, the following item shall be inserted, namely:-
"(1) The Secretary to Government in-charge of Education,";
4. Amendment of Section 26, Tamil Nadu Act VII of 1923.- In Section 26 of the 1923 Act in sub-section ( 1 ), for item(ii), the following item shall be substituted, namely:-
"(ii) The Secretary to Government in-charge of Finance or any officer nominated by him,".
(By Order of the Governor)
S. VADIVELU, Secretary to Government, Law Department.
134 THE MADRAS UNIVERSITY ACT, 1923
MADRAS UNIVERSITY, ANNAMALAI UNIVERSITY, AND *PERARIGNARANNA UNIVERSITY OF TECHNOLOGY
(AMENDMENT) ACT, 1982.
ACT 11 OF 1982
An Act further to amend the Madras University Act, 1923, theAnnamalai University Act, 1928 and the Perarignar
Anna University of Technology Act, 1978.
BE it enacted by the Legislature of the State of Tamil Nadu in the Thirty- third Year of the Republic of India as follows;
PART I
PRELIMINARY
1. Short title, and commencement.- (1) This Act may be called the Madras University, Annamalai University and Perarignar Anna University of Technology (Amendment) Act, 1982.
(2) This Act, except Part II shall be deemed to have come into force on 21st December 1981, and Part II shall be deemed to have come into force on the I" December 1981.
PART II
2. Insertion of new Section 5-A in Tamil NaduAct, VII of 1923.- After Section 5 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter referred to as the 1923 Act), the following Section shall be inserted, namely:-
"5-A. Disqualification for election or nomination in certain cases.- (1) Notwithstanding anything contained in sections 14, 18 or 23, no person who has held office as a member for a total period of six years in any one or two of the following authorities, namely:- * Now known as 'Anna University'
THE MADRAS UNIVERSITY ACT, 1923
(i) the Senate,
(ii) the Syndicate, and
(iii) the Academic Council.
shall be eligible for election or nomination to any of the said three authorities.
Explanation 1.-For the purpose of this sub-section, the expression 'period' shall include the period held prior to the l " December 1981.
Explanation II.- For the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority either by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly such person shall not be eligible for election or nomination to any one of the said authorities;
Provided that for the purposes for this sub-section, a person who has held office in any one of the said three authorities in a casual vacancy shall be deemed to have held office for a period of three in that authority.
Provided further that for the purposes of this sub-section, if a person was elected or 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 in sub-section (1) shall have application in respect of-
(i) ex-officio members referred to in Section 14 (a), but not including members of the Syndicate who are not otherwise members of the Senate referred to in item (10),
(ii) ex-officio members referred to in Section 18 (a), and
136 THE MADRAS UNIVERSITY ACT, 1923
(iii) ex-officio members referred to in Section 23 (a), but not including members of the Syndicate who are not otherwise members of the Academic referred to in item (5)."
3. Amendment of Section 14, Tamil Nadu Act VII of 19 2 3 .-1 Section 14 of the 1923 Act.-
(1) in Clause (a), the heading 'Life Members' and items (1) and (2) thereunder shall be omitted;
(2) in Clause (b ),-
(a) for the expression "for a period of three years", the expression "for a period of three years and such members shall be eligible for election or nominated for not more than another period of three years" shall be substituted;
(b) for the first proviso, the following proviso shall be substituted, namely:-
"provided that where a member elected or nominated to the Senate to a casual vacancy, the period of office held by any such member shall be construed as a full period of three years for the purpose of this Clause;"
(c) the following Explanation shall be added at the end, namely:-
"Explanation.-For the purpose of this Clause, the expression "period" shall include the period held prior to the I" December 19 81."
4. Amendment of Section 18, Tamil Nadu Act VII of 1923.- In Clause (b) of Section 18 of the 1923 Act,-
( a )for the expression "for a period of three years", the expression "for a period of three years and such members" shall be eligible for election or nomination for not more than another period of three years" shall be substituted;
THE MADRAS UNIVERSITY ACT, 1923 137
(b) for the first proviso, the following proviso shall be substituted, namely:-
"provided that where a member is elected or nominated to the Syndicate to a casual vacancy, the period of office held by any such member shall be construed as a full period of three years for the purpose of this Clause;"
( c) the following Explanation shall be added at the end, namely:-
"Explanation.-For the purpose of this Clause, the expression "period" shall include the period held prior to the I" December 1981."
5. Amendment of Section 23, Tamil Nadu Act VII of 1923.-In Clause (b) of section 23 of the 1923 Act,-
(a) for the expression "for a period of three years", the expression "for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years" shall be substituted;
(b) for the first proviso, the following proviso shall be substituted, namely:-
"provided that where a member is elected or nominated to the Academic Council to a casual vacancy, the period of office held by any such member shall be construed as a full period of three years for the purpose of this Clause;"
( c) the following Explanation shall be added at the end, namely:-
"Explanation.- For the purpose of this Clause, the expression "period" shall include the period held prior to the l " December 1981."
138 THE MADRAS UNIVERSITY ACT, 1923
PARTV.
MISCELLANEOUS.
12. Removal of doubts- For the removal of doubts, it is hereby declared that notwithstanding anything contained in the 1923 Act, the 1929 Act or the 1978 Act as amended by this Act, every member of the Senate, syndicate or Academic Council, as the case may be, elected or nominated,-
(i) in the case of the Madras University, before the l " December 1981, shall continue to be such member for the period for which he would have continued as such member but for the amendments made to the 1923 Act by Part II of this Act, and
(ii) in the case of the Annamalai University and the Perarignar Anna University of Technology, before the date of publication of this Act in the Tamil N adu Government Gazette, shall continue to be such member for the period for which he would have continued as such member but for the amendments made to the 1929 Act by Part III or the 1978 Act by Part IV of this Act;
Provided that nothing contained in this Section shall be construed as enabling any member referred to therein to continue as a member of any of the authorities in any of the said universities of which he may happen to be a member by virtue of his membership of the Senate, Syndicate or Academic Council, as the case may be, after he ceases to be a member of the Senate, Syndicate or Academic Council, as the case maybe.
13. Certain proceedings to hold election to be void.- (1) Every action taken and every proceeding commenced on or after the I" December 1981 but before the date of publication of this Act in the Tamil N adu Government Gazeette, to hold election to the Senate, Syndicate or Academic Council of the Madras University shall be deemed to be null and void and accordingly fresh action or proceeding shall hereafter be taken in accordance with the provisions of the 1923 Act as amended by this Act.
THE MADRAS UNIVERSITY ACT, 1923 139
(2) For the removal of doubts, it is hereby declared that notwithstanding anything contained in the 1923 Act as amended by this Act, every member who ceases to be a member of the Senate, Syndicate or Academic Council by reason of the operation of sub- section ( 1) shall cease to be a member of-
(i) the Syndicate or the Academic Council, as the case may be, to which he was elected in his capacity as a member of the Senate; or
(ii) the Syndicate to which he was elected in his capacity as a member of the Academic Council and to which Council he was elected in his capacity as a member of the Senate, with effect on and from the date on which he ceases to be a member of the Senate or Academic Council by reason of sub-section (1 ).
14. Repeal and saving.- (1) The Madras University, Annamalai University and Perarignar Anna University of Technology (Amendment) Ordinance 1981 (Tamil Nadu Ordinance 18 of 1981) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the 1923 Act or the 1978 Act as amended by the said Ordinance shall be deemed to have been done or taken under the 1923 Act, the 1929 Act or the 1978 Act as the case may be, as amended by this Act.
(By Order of the Governor)
S. VADIVELU, Secretary to Government, Law Department.
140 THE MADRAS UNIVERSITY ACT, 1923
THE MADRAS UNIVERSITY AND MADURAI KAMARAJ UNIVERSITY (AMENDMENT) ACT, 1983
ACT No. 46 OF 1983
An Act further to amend the Madras University Act, 1923 and the Madurai-Kamara} University Act, 1965.
BE it enacted by the Legislature of the State of Tamil Nadu in the Thirty-fourth Year of the Republic of India as follows:-
PART I
PRELIMINARY.
1. Short title and commencement. -( 1) This Act may be called the Madras University and Madurai-Kamaraj University (Amendment) Act, 1983.
(2) It shall be deemed to have come into force on the 191h August 1983.
PART II
AMENDMENT TO THE MADRAS UNIVERSITY ACT, 1923.
2. Insertion of new Section 6-A in Tamil Nadu Act VII of 1923.- After section 6 of the Madras University Act, 1923 (Tamil N adu Act VII of 1923 (hereinafter referred to as the 1923 Act), the following section shall be inserted, namely:-
"6-A. Colleges in the University area not to be affiliated to any other University and recognition of institutions by the University.-(!) No college within the University area shall be affiliated to any University established by or under any law in force other than the University of Madras.
THE MADRAS UNIVERSITY ACT, 1923 141
(2) No institution affiliated to, or associated with, or maintained by, any other University established by or under any law in force shall be recognized by the University for any purpose except with the prior approval of the Government and the concerned University.
(3) Notwithstanding anything contained in any other law for the time being in force, any affiliation or recognition granted by any other University established by, or under any law in force to any institution within the University area prior to the 19th August 1983, shall be deemed to have been withdrawn on and from the said date.
Explanation.- For the purpose of this Section, "University area" means the area comprising the districts of Madras, Chengalpattu, North Arcot, South Arcot, Salem and Dharmapuri in the State of Tamil N adu".
(By Order of the Governor)
S. VADIVELU, Commissioner and Secretary to Government,
Law Department.
142 THE MADRAS UNIVERSITY ACT, 1923
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE ASSENT OF THE PRESIDENT ON THE 17rn
SEPTEMBER 1991 AND IS HERE BY PUBLISHED FOR GENERAL INFORMATION:-
ACT No. 26 OF 1991.
An Act further to amend the Tamil N adu Universities Laws.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-Second Year of the Republic of India as follows:-
1. Short title:- This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, 1991.
Tamil Nadu Act VII of 1923
2. Amendment of Tamil Nadu Act VII of 1923:-In Section 14 of the Madras University Act, 1923, in the proviso to clause (b ), for the words "Provided also that the following shall be substituted namely:-
"Provided that a member of the Legislative Assembly of the State of Tamil Nadu shall cease to be a member of the Senate from the date on which he ceases to be a member of the Legislative Assembly of the State of Tamil Nadu.
Provided further that".
10.(1) Removal of doubts:- For the removal of doubts, it is hereby declared that, notwithstanding anything contained in any law for the time being in force or in any judgement decree or order of any court, every person who had been elected to the Senate of the Madras University, the Annamalai University, the
THE MADRAS UNIVERSITY ACT, 1923 143
Madurai Kamaraj University, the Bharathiar University, the Bharathidasan University, the Tamil University, the Alagappa University or the Manonmaniam Sundaranar University in his capacity as a member of the Legislative Assembly and who had ceased to be a member of the Legislative Assembly but holding office as a member of the Senate immediately before the date of the publication of this Act in the Tamil N adu Government Gazette, shall cease to be a member of the senate of the University concerned on the date of publication of this Act in the Tamil N adu Government Gazette.
(2) Every person who ceases to be a member of the Senate by reason of the operation of this Act shall cease to be a member of the Syndicate, Academic Council or any other authority of the University of which he may happen to be a member by virtue of his membership of the Senate.
(By order of the Governor)
P. JEYASINGH PETER, Secretary to Government, Law Department.
144 THE MADRAS UNIVERSITY ACT, 1923
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE ASSENT OF THE PRESIDENT ON THE 21ST
FEBRUARY 1992 AND IS HEREBY PUBLISHED FOR GENERAL INFORMATION:-
ACT No. 9 OF 1992
An Act further to amend the Tamil Nadu Universities Laws.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-Second Year of the Republic of India as follows:-
PART I.
PRELIMINARY.
1. ( 1) Short title and commencement:- This Act may be called the Tamil Nadu Universities Laws (Second Amendment) Act, 1991.
(2) It shall come into force at once.
PART II.
AMENDMENTS TO THE MADRAS UNIVERSITY ACT, 1923.
Tamil Nadu Act VII of 1923
2. Insertion of new section 5-A:-After section 5 of the Madras University Act, 1923 (hereinafter referred to as the 1923 Act), the following section shall be inserted, namely:-
THE MADRAS UNIVERSITY ACT, 1923 145
"5-A. Disqualification for election or nomination to Senate, Syndicate and Academic Council in certain cases,- (1) Notwithstanding anything contained in Section 14, 18 or 23, no person who has held office as a member for a total period of six years in any one or two of the following authorities, namely:-
(i) the Senate
(ii) the Syndicate, and
(iii) the Academic Council
shall be eligible for election or nomination to any of the said three authorities.
Explanation 1.-For the purpose of this sub-section, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Law (SecondAmendment)Act. 1991, in the Tamil Nadu Government Gazette.
Explanation II. -For the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority either by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly such person shall not be eligible for election or nomination to any one of the said three authorities:
Provided that for the purpose of this sub-section, a person who has held office in any one of the said three authorities in a casual vacancy for a period not less than one year shall be deemed to have held office for a period of three years in that authority:
Provided further that for the purpose of this sub-section, if a person was elected or 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.
of-
THE MADRAS UNIVERSITY ACT, 1923
(2) Nothing in sub-section (1) shall have application in respect
(i) ex-officio members referred to in Section 14(a), but not including members of the Syndicate who are not otherwise members of the Senate reffered to in item (10),
(ii) ex-officio members referred to in Section 18(a), and
(iii) ex-officio members referred to in Section 23(a), but not including members of the Syndicate who are not otherwise members of the Academic Council referred to in item (5)."
3. Amendment of Section 14:- In Section 14 of the 1923 Act, in Clause (b ), for the expression "Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years," the following shall be substituted, namely:-
"(i) Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.
(ii) Where a member is elected or nominated to the Senate 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 of three years for the purpose of this Clause.
Explanation.- For the purpose of this Clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (SecondAmendment)Act, 1991, in the Tamil N adu Government Gazette."
4. Amendment of Section 18:- In Section 18 of the 1923 Act, in Clause (b ), for the expression "Save as otherwise provided, elected and nominated members of the Syndicate shall hold office for a period of three years," the following shall be substituted, namely:-
THE MADRAS UNIVERSITY ACT, 1923 147
"(i) Save as otherwise provided, elected and nominated members of the Syndicate shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.
(ii)Where a member is elected or nominated to the Syndicate 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 of three years for the purpose of this Clause.
Explanation. - For the purpose of this Clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil N adu universities Laws (Second Amendment ) Act, 1991, in the Tamil Nadu Government Gazette."
5. Amendment of Section 23:- In Section 23 of the 1923 Act, in Clause (b ). for the expression "Save as otherwise provided, elected and nominated members of the Academic Council shall hold office for a period of three years," the following shall be substituted, namely:-
"(i) Save as otherwise provided, elected and nominated members of the Academic Council shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.
(ii) Where a member is elected or nominated to the Syndicate 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 of three years for the purpose of this Clause.
Explanation. - For the purpose of this Clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (SecondAmendment)Act, 1991, in the Tamil Nadu Government Gazette."
148 THE MADRAS UNIVERSITY ACT, 1923
PART XII
Special Provision.
3 7. Term of office of certain members of authorities of Universities to expire:- Notwithstanding anything contained in the 1923 Act, the 1929 Act, the 1965 Act, the 1978 Act, Tamil Nadu Act 1 of 1982, Tamil NaduAct 2 of 1982, Tamil NaduAct 9 of 1982, the 1984 Act or the 1985 Act, as amended by this Act, or in any other law for the time being in force or in any judgment, decree or order of a court, the term of office of every member (whether elected or nominated) of the Senate, the Syndicate, the Academic Council, the Standing Committee on Academic Affairs, the Academic Committee or the Executive Council, as the case may be, of the Madras University, the Annamalai University, the Madurai-Kamaraj University, the Anna University, the Bharathiar University, the Barathidasan University, the Tamil University, the Mother Teresa Women's University or the Alagappa University, as the case may be, who has held office as a member in any one or more of the aforesaid authorities of the University concerned for a total period of six years and holding office as such member immediately before the date of the publication of this Act in the Tamil N adu Government Gazette, shall expire on the date of the publication of this Act in the Tamil N adu Government Gazette, and every such member shall vacate his office on and from the date of such publication.
(By order of the Governor)
MD.ISMAIL Secretary to Government, Law Department.
THE MADRAS UNIVERSITY ACT, 1923 1149
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE
ASSENT OF THE PRESIDENT ON THE 19m JANUARY 1994 AND IS HEREBY PUBLISHED
FOR GENERAL INFORMATION:-
ACT No.7 OF 1994.
As Act further to amend the Madras University Act 1923 and the Madurai Kamara} University Act 1965.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
1. Short title and commencement:- ( 1) This Act may Tamil Nadu be called the Madras University and the Madurai Act VII of Kamaraj University (Amendment) Act, 1993. 1923
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In Section 18 of the Madras University Act, 1923,-
(1) in Clause (a) under the heading "Other Members", - (a) in item (2), the word "and" occurring at the end shall be omitted:
(b) for the proviso, the following shall be substituted namely:-
"( 4) Three University Professors from among the Heads of Department of study and research, schools of excellence or centres of advanced studies, nominated by the Chancellor on the recommendation of the Vice-Chancellor by rotation among such departments, schools and centres;
Amendment of Tamil NaduAct VII of 1923
150 THE MADRAS UNIVERSITY ACT, 1923
(5) One University Reader nominated by the Vice-Chancellor by rotation according to seniority; and
( 6) The University Lecturer nominated by the Vice-Chancellor by rotation according to seniority."
(2) in Clause (b ), the proviso beginning with the words "Provided also that a member of the Syndicate shall cease to be a member" and ending with the words "wholetime teacher of the University" shall be omitted.
Tamil Nadu Act 33 of 1965
3. Amendment of Tamil Nadu Act 33 of 1965:- In Section 19 of the Madurai-Kamaraj University Act, 1965,
( 1) in Clause (a), under the heading "Class II - Other Members",
(a) in item (2), the word "and" occurring at the end shall be omitted;
(b) for the proviso, the following shall be substituted, namely:-
(4) Three University Professors from among the Heads of Departments of study and research, schools of excellence or centres of advanced studies, nominated by the Chancellor on the recommendation of the Vice-Chancellor by rotation among such departments, schools and centres;
(5) One University Readers nominated by the Vice-Chancellor by rotation according to seniority; and
( 6) One University Lecturer nominated by the Vice-Chancellor by rotation according to seniority."
THE MADRAS UNIVERSITY ACT, 1923 151
(2) in Clause (b ), the proviso beginning with the words "Provided also that a member of the Syndicate shall cease to be a member" and ending with the words "wholetime teacher of the University" shall be omitted.
(By order of the Governor)
M. MUNIRAMAN, Secretary to Government Law Department.
152 THE MADRAS UNIVERSITY ACT, 1923
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE ASSENT OF
THE PRESIDENT ON THE 6™ AUGUST 1997 AND IS HEREBY PUBLISHED FOR GENERAL INFORMATION:-
ACT No.43 OF 1997.
An Act to provide for the establishment and incorporation of a law University in the State of Tamil Nadufor the
advancement and promotion of learning and knowledge of law in the educational pattern of the State.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:-
Tamil Nadu Act VII of 1923.
1. Short title and commencement:- ( 1) This Act may be called the Madras University and the Dr. Ambedkar Law University Act, 1996.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
(3) It extends to the whole of the State of Tamil Nadu.
( 4) It applies to -
(a) every Law college specified in the Schedule which are deemed to be affiliated to the University under this Act;
(b) every other law college or institute situate within the University area which may be affiliated, to or approved by, the University in accordance with the provisions of this Act, statutes, ordinance or regulations; and
THE MADRAS UNIVERSITY ACT, 1923 153
( c) every college or institution situate within the University area, which conduct any course of study or imparts any training which may qualify for the award of any degree, diploma or other academic dis- tinction in law by the University.
In exercise of the powers conferred by clause (b) of sub-section (6) of Section 68 of the Tamil Nadu Dr. Ambedkar Law University Act, 1996 (Tamil NaduAct 43 of 1997), the Governor of Tamil Nadu, in consultation with the Vice-Chancellor of the University of Madras, transfers on and from the 12th August 2005, the Post Graduate De- partment of Legal Studies functioning in the University of Madras to the Tamil Nadu Dr. Ambedkar Law University.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government.
154 THE MADRAS UNIVERSITY ACT, 1923
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE
ASSENT OF THE PRESIDENT ON THE 6TH AUGUST 1997 AND IS HEREBY PUBLISHED
FOR GENERAL INFORMATION:-
ACT No.45 OF 1997.
An Act to provide for the establishment and Incorporation of University at Salem.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eight Year of the Republic of India as follows:-
Tamil Nadu Act VII of 1923
1. Short title and commencement:- ( 1) This Act may be called the Madras University and the Periyar Univer- sity (Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
(3) It extends to the area comprising the districts of Salem, Dharmapuri and Rajaji in the State of Tamil Nadu.
( 4) It applies to all colleges and institutions situate within the University area and affiliated to. Or approved by, the University in accordance with the provisions of this Act or the statutes, ordinances and regulations made thereunder and also to all colleges and institutions deemed to be affiliated to, or approved by, the University under this Act.
In exercise of the powers conferred by sub-section ( 4) of section 1 of the Periyar University Act, 1997 (Tamil
THE MADRAS UNIVERSITY ACT, 1923 155
Nadu Act 45 of 1997), the Governor of Tamil Nadu hereby appoints the First day of January 1998 as the date on which sections 6, 7 ,8, 17 ,20,21,22,23 ,24,25 ,26,2 7 ,28,29 ,3 0,31,32,33 ,34,3 5 ,3 6, 3 7 ,3 8,39 ,40,41,42,43 ,44,45 ,46,4 7 ,48,49 ,50,51,52,53 ,54,58,59 ,60, 61,62,63 and 64 of the said Act, shall come into force.
(By order of the Governor)
S.P. ELANGOVAN, Secretary to Government.
156 THE MADRAS UNIVERSITY ACT, 1923
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE
ASSENT OF THE PRESIDENT ON THE 28™ December 2001 AND IS HEREBY PUB-
LISHED FOR GENERAL INFORMATION:-
ACT No.26 OF 2001.
As Act further to amend the Madras University Act 1923 and
the Anna University Act 1978.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-second Year of the Re- public of India as follows:-
Tamil Nadu Act VII of 1923
Amendment of Schedule II.
1. Short title and commencement:- ( 1) This Act may be called the Madras University and the Anna Univer- sity (Amendment) Act, 2001.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
In Schedule II to the principle Act,-
( 1) in the statutes excluding statutes 2-A and 9, for the expressions "Deans" and "Deans" wherever they occur, the expressions "Chairmen" and "Chairman" shall, respectively, be substituted;
(2) After statute 2, the following statute shall be inserted, namely:-
"2-A. Deans of constituent Colleges.- (1) Every Dean shall be appointed by the Vice-Chan- cellor from among the professors in the University
THE MADRAS UNIVERSITY ACT, 1923 157
for a period of three years and he shall be eligible for re-appoint- ment:
Provided that a Dean on attaining the age of superannuation shall cease to hold office as such.
(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 the duties of his office, the duties of his office shall be performed by such persons as the Vice-Chancellor may appoint for the purpose.
(3) The Dean shall have such powers and functions as may be prescribed by the ordinance.
(3) in statute 9, for clause ( 1 ), the following clause shall be sub- stituted, namely:-
"(1) The Academic Council shall consist of the following mem- bers, namely:-
Class I - Ex-officio Members.
(a) The Vice-Chancellor;
(b) The Deans;
(c) The Chairmen of the Faculties;
( d) The Director of Library of the Universities;
( e) The Principals of all the Government Aided Engineering Colleges.
Class II - Other Members.
(f) Fifteen members from among the Professors and Heads of the Departments of the University, nominated by the Chancellor on the recommendations of the Vice-Chancellor;
(g) Twenty-five members from among the Principals and
158 THE MADRAS UNIVERSITY ACT, 1923
Professors of the affiliated Colleges, nominated by the Chancellor on the recommendations of the Vice-Chancellor;
(h) Five educationalists having proficiency in matters relat- ing to education, research and educational administration, general and technical, nominated by the Chancellor on the recommendation of the Vice-Chancellor;
(i) Six members from among the Chief Engineers or Gen- eral Managers from the Departments of the State Government, Rail- ways, Military Engineering Services, Defence, Post and Telegraphs, Telephones and other autonomous organizations in the State, nomi- nated by the Chancellor on the recommendation of the Vice-chancel- lor;
(j) Five persons occupying senior positions from private in- dustries and research organizations having proficiency in the matters relating to industries and research, nominated by the Chancellor on the recommendation of the Vice-Chancellor;
(k) Five persons occupying senior positions from public sec- tor industries of the Central and State Departments in the State having proficiency in matters relating to industries and research, nominated by the Chancellor on the recommendation of the Vice-Chancellor;
(1) Five persons from Professional Engineering Societies or institutions or bodies or associations, nominated by the Chancellor on the recommendation of the Vice-Chancellor;
(m) Five persons of eminence from Small Scale Industries or Enterpreneurship Development Board or Apprenticeship Board of both Central and State Governments, nominated by the Chancellor on the recommendation of the Vice-Chancellor;
(n) One persons from among the teachers of each of the institutions given below, nominated by the Chancellor on the recom- mendation of the Vice-Chancellor:-
THE MADRAS UNIVERSITY ACT, 1923
(i) Indian Institute of Science, Bangalore.
(ii) Indian Institute of Technology, Chennai.
(iii) Indian Institute of Management, Bangalore.
(iv) Regional Engineering College, Tiruchirapalli.
(v) The Department of Engineering and Technology of the Annamalai University, Annamalai N agar, Tamil N adu; and
( o) Members of the Syndicate not included in any of the above items.";
(4) in statute 13.-
(i) In clause (1 ), for the expression "Directors of constituent colleges and institutions maintained by the University", the expression "Director" shall be substi- tuted;
(ii) In clause (2), in the Table, in column (1 ), for the entry "Director of constituent colleges", the entry "Director" shall be substituted.
For the removal of doubts, it is hereby declared that Removal of members of the authorities of the Chennai, Madurai- doubts. Kamaraj, Bharathiar, Bharathidasan, Manonmaniam Sundaranar or Periyar University elected or nominated or otherwise as such members under the Chennai University Act, 1923 (Tamil NaduAct VII of 1923), the Madurai-Kamaraj University Act 1965 (Tamil NaduAct 33 of 1965), the Bharathiar University Act 1981(Tamil NaduAct 1 of 1982), the Bharathidasan University Act,
160 THE MADRAS UNIVERSITY ACT, 1923
1981 (Tamil Nadu Act 2 of 1982), the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act 31 of 1990) or the Periyar University Act, 1997 (Tamil Nadu Act 45 of 1997), as the case may be, from the colleges or institutions deemed to have been affiliated to the Anna University under sub-section ( 5) of section 3 8-A of the Anna University Act, 1978 (Tamil NaduAct 30 of 1978) and holding office as such members, in any of the authorities of the University concerned immediately before the date of the commencement of the Anna University (Amendment) Act, 2001 shall continue to be such members till the term of office expires.
(By order of the Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government Law Department.
THE MADRAS UNIVERSITY ACT, 1923
THE FOLLOWING ACT OF THE TAMIL NADU LEGISLATIVE ASSEMBLY RECEIVED THE
ASSENT OF THE PRESIDENT ON THE 16m OCTOBER 2002 AND IS HEREBY
PUBLISHED FOR GENERAL INFORMATION:-
ACT No. 32 OF 2002.
An Act further to amend the Tamil Nadu Universities Laws.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
Tamil Nadu 1. Short title and commencement:- ( 1) This Act may Act VII of
be called the Madras University and the Thiruvalluvar 1923 University (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
(3) It extends to the area comprising the districts of Vellore, Thiruvannamalai, Villupuram and Cuddalore in the State of Tamil N adu.
( 4) It applies to all constituent colleges and institutions situate within the University area and maintained by, affiliated to, or approved by, the University in accordance with the provisions of this Act or the statutes, ordinances and regulations made thereunder and also to all colleges and institutions deemed to be affiliated to, or approved by, the University under this Act.
162 THE MADRAS UNIVERSITY ACT, 1923
In exercise of the powers conferred by sub-section ( 4) of section 1 of the Thiruvalluvar University Act, 2002 (Tamil Nadu Act 32 of 2002), the Governor of Tamil Nadu hereby appoints the 16th day of October 2002 as the date on which the rest of the said Act other than those sections referred to in the said sub-section ( 4 ), shall come into force.
(By order of the Governor)
V.K. SUBBURAJ, Secretary to Government.
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