Tamil Nadu act 030 of 1978 : The Anna University Act, 1978

DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Anna University Act, 1978

Act 30 of 1978

Keyword(s):

Hostel, University , Faculty, Teacher

Amendments s appended: 11 of 1982, 26 of 1982, 21 of 1986, 29 of 1989, 3 of 1992, 9 of 1992, 21 of 1992, 41 of 1998, 26 of 2001, 26 of 2002, 40 of 2006, 24 of 2010, 1 of

2013

1978 : T. N. Act 301 h n a Unlverafty 873

ANNA UNIVERSITY ACT, 1978.

ARRANGEMENT OF SECTIOKS.

CHAPTER I.

PRELIMINARY.

Short title and commencement. Definitions.

CHAPTER 11.

T m UNIVERSITY. Establishment of the University. Objects of the University. Powers and hnctions of the University. Admission to the University. Inspection and inquiry.

CHAPTER la.

OFFICERS OF THE UNIVBR~I'IY. O5cers of the University.

The Chancellor.

The Pro-Chancellor.

%CTIONL

11.

12.

13.

14.

IS.

Anna tfnfversl"ty / ti9B : tN. Act 30 The Vice-Chancellor. I

Powers and duties of the Vice-Chancellor. 1 Deans and Directors. I

The Registrar.

The Finance Officer.

CHAPTER IV. I

AUTHORITIES OF THB UNIVERSITY.

Authorities of the University.

The Syndicate. Disqualification for election or nomination. The Academic Council.

Faculties and Boards of Studiel. Constitution of Committees and delegation of powers.

CHAPTER V. 1 I

FUNDS AND ACCOUNTS.

General Fund. Other funds. Management of hnds. Grants.

Finance Committee. Annual Aooounts,

1978 : *.N, Act 301 Anna Vniversity

CHAPTER VI.

CONDITIONS OF SERVICB.

27. Pension, gratuity, etc.

28. Conditions of service.

CHAPTER VII.

STATUTES, ORDINANCES AND &GULATIONS.

29. Statutes. Statutes how made. Ordinances.

Regulations.

CHAPTER VIII.

TRANSFER OF COLJSGBS, EMPLOYEES AND FUNDS.

Transfer of certain oolleges and institutions to the '

University.

Special provisions for students.

Compensation payable.

Transfer of service of certain employees. Transfer of accumulations in provident fund, eta. Payment of certain moneys by the University of Madras,

CHAPTER IX.

TRANSITORY PROVISIONS.

39. Appointment of the first Vice-Chancellor.

40 Appointment of the first Registrar.

876 Anna University I 11978 : T.N. Act 30

CHAPTER X.

41. Annual Report. 1 I

42. Validation of aots and prooeedings. i

13. Power to amend Schedule I. ^I1

44. Tamil Nadu Act VII of 1923 not to apply.

45. Power to remove difficulties. Sohedule I.

Sohedule 101.

3978 : T.N. Act 301 Anna University 877

TAMIL NADU ACT NO. 30 OF 1978*.

THE ANNA UNIVERSITY ACT, 1978.

[Received the assent of the President on the 20th July 1978,

Jirst published in the Tamil Nadu Government Gazette

Extraordinary on the 24th July 1978 (Adi 8, Kalayuktf (2009-TiruvalIuvar Andri)) .]

An Act to provide for the establishment of a University of Technology in the State of Tamil Nadu. BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-ninth Year of the Republic of India as follows :-

CHAPTER I.

PRELIMINARY.

1. (1) This Act may be called l[the Anna University Short title

Act], 1978, and com- mencement.

(2) It shall come into force on such date as the Government may, by notification, appoint.

2. In this Act, unless the context otherwise requires- Definitions.

(a) " appointed day " means such date as the Govern- ment may, by notification, appoint under sub-section (2) of section 1 ;

(b) " constituent c6llege " means any institution specified in Schedule I ;

(c) " Dean " means the Dean of each Faculty ; * For Statement of Objects and Reasons, see Tamil Nadu Gormment Gazette Extraordinary, dated the 3rd April 1978, Part IV--Section 1, Pages 392-393.

1 This expression was substituted for the ~xpression "the P m - riaar Anna University. of Technology Act by section 2 of the Paarignar Anna University of Technology (Amendment and Special Provj,ionr) Act, 1982 (Tamil Nadu Act 26 of 1982).

878 Anna University [I978 : T,N. Act 30

(d) " Director " means the head of a constituent college, the head of research and development or the head of every centre of Advanced Study, as may be prescribed ;

(e) " Faculty " means a Faculty of the University ; ( f ) " Government " means the State Government ;

(g) " hostel " means a unit of residence for students of the University maintained or recognised by it either as a part of, or separate from a constituent college ;

(h) " prescribed " means prescribed by the statutes. ordinances or regulations made under this Act ;

(i) " State " means the State of Tamil Nadu ;

( j ) " statutes ", " ordinances " and " regulations "

means respectively the statutes, ordinances and regulations of the University made or continued in force under this Act ;

(k) " teachers " means such ~ e a n k Directors, Professors, Assistant Professors, Readers, Lecturers and other like persons as may be declared by the statutes to be teachers^;

( I ) " University " means the l[Anna University] established under section^3.

CHAPTER 11.

3. (1) For the development of engineering, technology saE2hment and allied sciences and for furthering the advancement of

university. laming and piosecution of research in engineering, technology and allied sciences, on and from the appointed .

. day, there shall be established a University 2[by the name of Anna University].

1This expression was substity?ed for the expression" Perarignar Anna University of Technology by section 4 of the Perarignar h n a University of Technology (Amendment and Special Provisions) ~ c t , 1982 (Tamil Nadu Act 26 of 1982).

s This expression was substituted for the expression 6 c by the name of Perarignar Anna University of Technology" by section 3, ibid.

1978 : T.N. Act 301 Anna University 879

(2) The University shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.

(3) The University shall be of the unitary type and shall comprise of the College of Engineering, Guindy, Madras and the institutions specified in Schedule I.

(4) The jurisdiction of the University shall extend to the whole area comprised in the Madras Metropolitan Planning Area as defined in clause (23-a) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) and the University may establish campuses at such places within its jurisdiction as it may deem fit :

Provided that the University may establish centres for research and extension work outside its jurisdiction.

(5) No institution affiliated to or associated with or maintained by any other University in the State shall be

recognised by the University for any purpose except with the prior approval of the Government and the concerned University.

(6) The principal seat of the University shall be the Callege of Engineering, Guindy, Madras, or any other place which the Government may, by notification, specify in this behalf.

0 b j . w ~ of the 4. The University shall have the following objects, u ~ ~ ~ , ~ ~ ~ ~ ~ .

namely :-

(i) to provide. facilities and offer opportunities fcr higher education in engineering, technology and allied sciences by instruction, training, research, developnlent and extension and by such other meana as the University may deem fit^;

(ii) to devise and implement a programme of educa- tion in engineering, technology and allied sciences that is to the current needs of the society, alive to the long term requirements and responsive to the anticipated changes and developments, in terms of breadth of diversity grid depth of specialisation ;

(iii) to furtbar the advancement of howledge in Qnginming, technology and allied sciences ; to pro- m t e and promete research; to disseminate and advance

880 Anna University 1 [I978 : ZN. Act 30

the knowledge thereon for the betterment of society and to bring about a widespread awareness of the tools and methods continuously generated by the advances in engineering, technology and allied sciences 3 and

(iv) to serve as a centre for fostering co-operation and exchange of ideas between the academic and research community on the one hand and the industrialand Govern- ment employers on the other and to promote enterpre- murship among the students.

rowers and 5. The University shall have the following powe~s and

functions of functions, namely :-

the University.

(a) to provide for instruction and training in engi-

neering, technology and allied sciences ;

(b) to provide for research and for advancement and

for dissemination of knowledge in engineering, technology and allied sciences^JI

(c) to institute degrees, diplomas and other academic distinctions in engineering, technology and allied sciences;

(dl to hold examinations and confer degrees, diplomas and other academic distinctions on persons who have-

(i) pursued a prescribed course of study ; or

(ii) carried out research in the University or in any other centre 01 institution recognised by the University under the prescribed conditions ;

(e) to confer honorary degrees or other academic distinctions in the prescribed manner and under the pres- cribed conditions ;

(f) to prescribe conditions under which the award of any degree, diploma and other academic distinctions t o persons may be withheld ; I

(g) to act as co-ordinator among the constituent colleges, laboratories and institutions of the University ;

(h) to recognise an institution of higher learning for such purposes as the University may determine and to withdraw such recognition ;

1978 f %.El. Act 301 4- h f t e r d f t ~ 88 1 ti) to co-operate with any otlier University, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be a p r d upon on such terms and conditions as may, from time to time, be prescribed g

(f) to establish and maintain colleges or institutions relating to engineering, technology and allied sciences ; (Ic) to establish and maintain laboratories, libraries, r e ~ r c h stations and museums for teaching and research;

( I ) to institute teaching and norearch pods and to

appoint persons to such ports ;

(m) to create administrative and other posts and to appoint persons to such posts ;

(n) to institute and award fellowships, scholarships,

vim6 and medals in accordance with the statutes 1

(0) t o establish and maintain or recognise hostels for students of the University and residentir 1 accommodation for the staff of the University and to withdraw any such recognitionⁱ

@) to demand and receive payment of such fees and

other chargesas may be prescribed from time to time 4

(q) to superviseand control hostelsand to reguhte and anforce discipline among the students of the University and to make arrangements for promoting their health and general welfare^;

(r) to act a@ trustees or managers for any propertp, Ieecy, endowment, bequest or gift for the purpose of education or research or otherwise in fwthe~ance of the work and welfare of the University and to invest any funds representing the same, in accordance with the provisions cf

this Act and the statutes made thereunder ;

($1 to assess the needs of the State and the country in terms of subjec ts, fields of specialisation, levels oEeduwtion and training of techpica1 manpower bothon short and Iong term basis and to initiate necessary programmes to those &e 1

125-10-56

885 Anna ~niversily 1 119% : T.N. Act N ( t ) to organise advanced studies and research pro- grammes based on a deep unde~standing of the trends in engineering, technology and in allied sciences so that the profession will be ensured chf men who are not only up-to- date, brat also will be able to provide the lead ;

(u) to promote research, design and development activities that have a relevance to social needs and development programmes of the nation ;

(v) to initiate measures to enlist the co-operation of industries and Govanmental employers to pro~ide comple- mentary^fd cilities ;

(w) to provide for continuous expe~imentation in imparting knowledge, organisation of training and prepa- ration of text-books and other instructional materials ;

(x ) to arrange for progressive introduction of conti- nuous evaluation and re-orientation of the objectives in educational measurement ;

~ y ) to further entrepreneuriil ability among its students ; i

(i) to educate the public with kegard to the require- ment of, and opportunities, in the profession of engineering, technology andallied sciences and its responsibilities and =vice to society ;

( p a ) to enter into any agreement for the merger in the University of any other college or institution, and for taking ovzr its rights, and liabilities, and for any other purpose not repugnant to the provisions of this Act ;and

( ~ b ) to do all such acts and things, whether incidental to the powers and functions afo~esaid or not, as may be neassaryor dzsirableto fwther the objectsof the University.

h i s s i o n 6. (1) The University shall, subject to the povlsions of

to the this Act and the statutes, b? cpen to all persons.

UnivenS ty,

(2) Nothing contained in sub-st ction (I) shall require the Univzrsity-

(a) to admit to any course of study any person who does not poswss the przscrikd academic qualification or

standard I

lM8 : T.N. Act 301 Anna Wniversity 883

(b) to eta in ontherollsof the University any student whose academic record is below the minimum standa~d required for the award of a degree, diploma or other aca- demic distinction ; or

(c) to admit any person or retain any student whose conduct is prejudicial to the interests of the University or the rights and privileges of other students and teachers.

(3) Subject to the provisions of sub-section (2), the Government may, by order, direct that the University shall reserve such percentage of seats therein for the students belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes as may be specified in such direction and where such direction has beel? given, the University shall make the reservation accordingly.

7. (1 ) Th, Government shall have the right tta cause an :ns{f;,ic a inquiiy to be made by such person or psrsons as they may direct in respect of any matter connected with the University.

(2) The Government shall, in every case, give notice to the University of their intention to cause an inquiry to be made ar,d the UniV2rsity shall be entitled to be represented a t such inquiry.

(3) The Govmment shall communicate to the Univer- sity their views with reference to the result of such inquiry and may, after ascertaining the opinion of the Unive~sity thereon, advise the University upm the action to

be taken and fm a time limit for taking such action.

(4) The University shall, within the time limit so fixed, report to the Government the action taken or proposed to be taken on the advice tendered by the Government.

(5) If the University does not take action within the time fixed or if the action taken by the University is in the opinion of the Government not satisfactory, the Government may, after considering any explanation offered or representation made by the University, issue such directions as they may deem fit and the University shall comply with such directions.

I I

- 884 Anna University el978 : T.N ACT 34) Omore of the 8. Tho University shall consist of the following officcrs, Unircrsit~. namely :-

(5) The Directors,

(1) The Chancellor,

(2) The Pro-Chancellor,

(3) The Vice-Wccllor,

(4) The Deans,

(6) The Registrar,

(7) The Finance Officer and

(8) Such other persons as may be declared by the statutes to be officers of the University.

T& aa.cellor, 9. (1) The Governor of the State shdl be the Chancel- lor of the University.

I (2) The Chancellor shall be the head of the Univer- sity and shall, when present, preside at any convocation of the University and confer degrebs, diplomas or other academic distinctions upon persons entitled to receive them.

(3) No honorary degree or other distinction shall

bc conferred by the University upon any person without the approval of the Chancellor.

(4) The Chancellor shall exercise such other powerg

and perform such other duties as may be conferred or imposed on him by or under this Act.

The Ro- 19, The Minister administering the subject of technical

Chancellor. cduation in the State of Tamil Nadu for the time baing

shall be the Pro-ChanczUor of the University.

1978 : T.N. Act 301 A m Uniwrgity 885

(2) In the absence of the Chancellor, or durlng the Chancellor's inability to act, the Pro-ChanceUor shall exercise all the powers and perform all the duties of the Chancellor.

11. (I) Every appointment of the VicmChancellor The Vice.

shall be made by the Chancellor from out of a panel of Ch.DceJla.

three names recommended by the Committee referred to in sub-section (2) and such panel shall not contain the name of any member of the said Committee.

(2) For the purpose of sub-section (1) the Com- mittee shall consist of three persons, of whom one shall

be nominated by the Syndicate ; one shall be nominated by the Academic Council, and one shall be nominated by the Chancellor :

Provided that the person so nominated shall not be

member of any of the authorities of the Univerfity.

(3) The Vice-chancellor shall hold office for a period of three years and ohall be eligible for re-appointment for not more than ,two successive terms :

Provided th t -

(a) the chancelfor may direct that a Vice-Chan- cellor whose term of office has axpired, shall continue in

office for such period, not exceeding a total period of one year, as may be specified in the direction ;

(b) the Vice-Chancellor may, by writing under

his hand addressed to the Chancellor and after giving two month's notice, resign his office.

(4) When any temporary vsctlney occur: in the offim 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 o f f i ~ , the Syndicate shall as soon as possible, make the requisite anangements for exercising the powers and performi% ' the duties of the Vice-Chandler,

846 Anna University 1 il978: T. i .Aa30

(5) The Vice-chancellor shall be a whole-time ~ E m r of the University and shall be entitled to such emolu- ments, allowances and privileges as may be prescribed by

the statutes.

powers and 12. (1) The Vice-Chancellor shall be the principal duties of the executive and academic head of the University.

Vice-Chancel- lor. (2) The Vice-Chancellor shall, in the absence of the Chancellor and Pro-Chancellor, preside at the convoca- tion of the University and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them.

(3) The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due mzintenance of disciplin; in the Univzrsi:y.

(4) The Vice-Chncellor shall ensure the faithful 0bserva.nce of the provisions of this Act and the statutes, ordinances and regulations made thereunder.

(5) In any emergency, which in the opinion of the Vice-Ch.ancellor requires immedipte action to be taken, he shall, by order, take such action as he deems necessary and shall, at the earliest opportunity, r e p ~ r t the action taken to such officer or authority or body as would have in the ordinary course dealt with the matter :

Provid:d that no such order sh?ll be passed unless the person likely to be affected, has b2en given a rzasonable opportunity of being heard.

(6) Any person, aggrieved by any order of the Vice- Chancellor under sub-section (5) , may prefer an appeal to the Syndicate within thirty days from the date on which

such order is communicated to him and the Vice-Chancellor &all give effect to the order passed by the Syndicate on such appeal.

(7) The Vice-Chancellor shall give effect to the

decision of the Syndicate regarding the appointment, suspensiorl and dismissal of th: teachers and other persons employed in the University.

(8) The Vice-Chancellor s h l l be ex-oflicio Chairman of the Syndicate, the Academic Coullcil and the Finan* a m i t t e e . The Vice-chancellor shall be entitled to be

present at, and to address, any meeting of any authority or other body of the University, but shall not

be entitled to vote thereat unless he is a member of such authority or body-

(9) The Vice-Chancellor shall convene meetings of the Syndicate, tke Academic Council and the Finance

committee. I

1W8 : T.N. Act 301 Anna U~tiversity 887

(10) The Vice-Chancellor shall be responsible for the co-ordination and integration c f teaching and research extension education and curricuhm develcpment.

(11) The Vice-Chancellor shall exercise such other powers and perform such duties as may be pres- cribed by statutes.

13. Every Dean and every Director shall be appointed D:ms and

in such manner and shall exercise such powers and perform Directots. suchduties as may be prescribed by the statutes.

14. (1) m e Registrar sball be a whole-time officer The Registrar.

of the Universityapp-inted 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 suck duties as may be prescribed.

(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 ir such suits and proceedings shall be issued to, and served on, the Registrar.

15. (1) m e Finance Officer shall be a whole-time The Finance

officer of the Uoiversity appointed by the Syndicate for Officer.

such period and on such terms as may be prescribed by statutes.

(2) The Finance Officer shall exercise such pow~rs

and perform such d ~ ~ t i e s as may be prescribed.

CHAPTER IV.

AUTHORITIES OF THE UNIVERSITY.

16. The authorities of the University shall be theJAuthorifi" of

syndidate, the Academic Council, the Finance Committee, 'he University. Faculties and Board of Studies of each Faculty and such other bodies of the University as may, from time to time, be declared by the statutes to be authorities of the University,

Axna Unirersitg I [I918 : T.N. Act 3 I

The Syndicate. 17. (1) The Chancellor shall, as soon as may be, after the first Vice-Chz ncellor is appointed under section 39 constitute tht Syndicate.

(2) The Syndicate shall consist of the following memb~rs, namely :- I

(a) the Vice-Chancellor ; I (b)l[three persons] from amoug the Deans

and Directors of the University nominated by rotation by the Chancellor ;

(c) two teachers other than Deans and Directors

of the University elected from among themselves ;

(d) two officers of the Government from the department dealing with the subject of technical education, nomjnated by the Government ;

(e) four persons representing public and private ectors, industries and research institutions having special Imowledge and practical experience in industry and commerce, nominated by the Chancellor ;

y) one member elected by the Academiocouncil from among its members ;

(g) one member elected b the member1 of the and

Legislative Assembly of the State from among themselves;

(h) one member elected by the members of the Lagislative Council of the State from among themselves.

(3) The Vice-Chancellor shall be the ex-oficio

Chairman of the Syndicate.

(4) The term of office of the members of the Syndicate other than the ex-oflicio members shall be three years and such members a[shall be eligible for election or nomination

for not more than another term of three yeais]:

1 These words were substituted for tho words <' two persons 9 y by astion 2 of the Perarignar Anna University of Technology (Amendment) Act, 1979 (Tamil Nadu Act 44 of 1979).

o These words were substituted for the words s 6 ihall be

eligible, for re-el;!~ion or re-nomination for not more than one ruccosslva term by section 9 of the Madras University, Annamalai University and PeraTlgnar Anna Universily of Technology ( Amendment ) Act, 1982 ( Tamil Nadu ~ c t 11 of

1982), which was deemed to have come into force on the 21st

December 1981. I I

Provided t b t a, member of the Legislative Assembly of the State or of the Legislative Council of the State shall

cease to be a member of the Syndicate from the date on wbich he ceases to be a member of the Legislative Assembly of the State or of the Legislative Council of the State, as tho

me may be :

l[Provided further 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 term of three years fol the purpose of this sub-section. Explanation.-For the purposes of th.is subsection, the expression "term" shall include the term held prior to the 21st December 1981.1

(5) The members of the Syndicate shall not bb

entitled to receive any remunerationfrom the University except such daily and travelling allowances as may be presoribed :

Provided that nothing contained in this subsaction

shall preclude any member from drawing his normal amoluments to which he is entitled by virtue of the office he holds.

(6) A member of the Syndicate may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the ~esignation shall t a b effect from the date of its acceptance by the Chancellor.

2[17-A. (1) Notwithstanding anything contained in DisWblifiea-

sa t ion 17, 18 or S ta t~ te 9 of Schedule 11, no person who :zEJ1

bad held office as a member for a total peripd of six years nomination.

in any one or both of the following authorities, namely :-

(i) the Syndicate, and

(ii) the Academic Council, shall be eligible for election or nomjmtion to any of t b said two authorities.

1.This proviso was inserted by section 9 of the Madras University, Annzmalzi University and Perarignar Anna Univer- sity of Technology .( Amendment ) Act, 1982 ( Tamil Nadu A C ~ 11 of 1982 ), whlch was deemed to have come into force on the 21st Decamber 1981.

2 This section was inserted by section 10, ibid.

890 Anita University [I978 : T.N. Act 30 Explanation I.-For the purpose of this sub-section, the expression 'cperiod" shall include the period held prior to the 21st December 1981.

Explanation IZ.-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 any 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 two authorities^:

Provided that for the purposes of this sub-section if a person who has held office in any one of the said two authorities in a casual vacancy shall be deemed to have held office for a period of three years 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 the other 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-oficio members referred to in section 17 (2),

clauses (a) to (d), (g) and (h); and I

(ii) ex-oficio members referred'to in clause (1) of Statute 9 of Schedule 11.1

The Academic 18. (1) The Academic Council shall be the principal

Council. academic body of the University and shall, subject to the provisions of this Act and the statutes, have the control and general regulation of teaching and examination in the University and be responsible for the maintenance of the standards thereon.

(2) The constitution of the Academic Council, the term of office of its members, its powers and functions and rules of procedure at its meetings shall be prescribed by the statutes.

1978 : T.N. Act 301 Anna University 891

19. (1) The University shall include Faculties of Faculties and

Engineering, Technology and Science and such other BOardSof

Faculties as may be prescribed by the statutes. Studies.

(2) Each Faculty shall have a Dean who shall be appointed in such manner as may be prescribed.

(3) Each Faculty shall comprise of such departments of teaching with such assignment of subjects of study as may be prescribed.

(4) There shall be a Board of Studies for each Faculty,

the constitution and functions of which shall be such as may be prescribed.

(5 ) The constitution and functions of the Faculties shall in all other respects be such as may be prescribed.

20. All the authorities of the Unitersity shall have Constitution

power to constitute or reconstitute committees and to of committees

delegate to them such of their powers as they deem fit ; and delegation

such committees shall, save as otherwise provided, consist Of powers'

of members of the authority concerned and of such other persons, if any, as authority in each case, may deem fit.

CHAPTER V.

FUNDS AND ACCOUNTS.

21. The University shall have a General Fund to which General fund*

shall be credited-

(a) its income from fees, grants, donations and gifts, if any^;

(b) any contribution or grant made by the Central Government, any State Government, the University Grants Commission or like authority, any local authority or any corporation owned or controlled by the Government^; and

(c) endowments and other receipts. Explanation.-In this section, the expression "University Grants Commission" means the Commission established under section 4 of the University Grants Commissjon Act, 1956 (Central Act 3 of 1956).

Other funds. 22. The University may have such other funds as may be prescribed by the statutes.

Management 23. The funds and all moneh of the University

of funds. shall be managed in such manner as may be prescribed.

~rrats . 24. The Government shall, every year, make non- lapsable lump sum grants to the University as follows :--

(a) a grant not less than the net expenditure incurred in the financial year immediately preceding the appointed day in respect of the activities of the institutions of enginee- ring, technology and allied sciences which are transferred to the University ;

(b) a grant not less than the estimated expenditure on pay and allowances of the staff, contingencies, supplies and services of the University^;

(c) a grant to meet such additional items of expendi- ture, recurring and non-recurring, as the Government may deem necessary for the proper functioning and development of the University.

Finance 15. The Syndicate shall constitute a Finance Committee

~ 2 0 ~ ~ t t ~ e * consisting of the Vice-Chancellor and other members as may be prescribed by the statutes. I

Annual 26. (1) The annual accounts shall be submitted to such

mounts. and audit, as the Government may direct

a d a copy of the annual accounts and audit report shall be submitted to the Government.

(2) The University shall settle objections raised in the audit and carry out such instructions as may be issued by the &vemment on the audit report.

(3) The Government shall cause the annual accounts and the audit report to be laid before both Houses of Legislature together with their comments.

I CHAPTER VI. ,

CONDITIONS OF SERVICE.

Pe~fm, 27, (1) The University shall institute for the benefit

mtdty, eta. of its oficers, teachers and other .persons employed in the university such pension, gratmty, insurance and provident

1978 : T.N. Act %If Anna Universiby 843

fund as it may deem fit, h such manner and subjwt to such conditions, as may be prescribed.

(2) Where the University has so instituted a provi- dent fund under sub-section (1) the Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act XIX of 1925) shall apply to such fund as if the University were a local authority and the fund a Government Provident Eund.

(3) The University may, in consultation with the

Finance Committee, invest the provident fund amount in such manner, as it may determine.

38. Subject to the provisions of this Act, the appoint- CanQitioms .I ment, procedure for selection, pay and allowances and scrvkr.

other conditions of service of officers, teachers and other persons employed in the University shall be such as may be prescribed.

Explanation.-For the purposes of this section the word "officer"hl1 not include the Chancellor and the

Pro-Chrneellor.

CHAPTER VII.

STATUTBS, ORDINANCE9 AND RJ~GULATIONS.

29. Subject to the provisions of this Act, the statutes statutes.

may provide for all or any of the following matters, namely :-

(i) the holding of convocation to ,confer degrees ;

(ii) the conferment of honorary degrees and academic distinctions ;

(iii) the constitution, powers and functions of the authorities of the University ;

(iv) the manner of filling vacancies among members of the authorities^;

(v) the allowances to be paid to the members of the authorities and committees thor~of ;

894 Anna Wnive~sity

(vi) the procedure at meetings of the authorities including the quorum for the transaction of business a t such meetings ;

I (vii) the authentication of the orders or decisions of the authorities ;

(viii) the formation of departm I2 nts of teaching at the University and its constituent colleges ;

(ix) the term of office and method of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor^;

(x) the qualifications of the teachers and other persons employed in the University ;

(xi) the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed in the University^;

(xii) the institution of pension, gratuity, insuranw or provident fund for the benefit of the officers, teachers and other persons employed in the University ;

(xiii) the institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the condi- tions of award thereof ;

(xiv) the establishment and maintenance of halls and hostels ; I

(xv) the conditions for residence of students of the 1 University in the halls and hostels and the levy of fees and other charges for such residence^{; I}

(xvi) the conditions of registration of gradtiates 1 and the maintenance of register thereof ; I

(xvii) any other matter which is'required to be or may be prescribed by the statutes.

made.

! how 30, (1) The first statutes shall be those as set out in Schedule 3.1.

(2) The Syndicate may, from time to time, makg

statutes and amend or repeal the statutes in the manner hereinafter provided in this section.

I I

19% f T.N. Act 301 Ahna Unfversity 1 , gg5 I

(3) The Academic Connci! may probose to the Syndicate the draft of any statute to be passed by the Syndicate and such draft shall be considered by the Syndi- cate at its next meeting : I

Provided that the Academic coundil shall not propose any amendment to any statute affecting the status, powers or constitution of any authority of the University, until such authority has been given an opportunity of expressing its opinion upon. the proposal and any opinion so expressed shall be considered by the Syndicate.

(4) The Syndicate m g consider the draft proposed by the Academic Council under sub-section (3) and may either pass the draft statute or reject or rgturn it with or without amendments to the Academic. Council for reconsideration.

(5) (a) Any nlember cf the Syndicate may propose to the Syndicate the draft of a statute and the Syndicate may either accept or reject the draft, if it relates to a matter not falling within the purview of the Academic Council.

(b) In case such draft relates to a matter within the purview of the Academic Council, the Syndicate shall refer it for consideration to the Academic Council, which may, after following the procedure laid down in the proviso to sub-section (3), either report to the Syndi- cate that it does not approve the draft or submit the draft to the Syndicate in such form as the Academic Council may approve and the Syndicate may either pass with or without amendment or reject the draft. I

(6) A statute passed by the syndicate shall be submitted to the Chancellor who may assent thereto or withhold his assent. A statute passed by the Syndicate shall have no validity until it has been assented to by the Chancellor.

I 31. (1) Subject to the provisions of this Act and statutes, o r d i ~ * . the ordinances of the University may provide for all or any of the following matters, namely :-

(i) the admission of the students to the University and its constituent colleges ;

(ii) the courses of study leading to all degrees, diplomas and other academic distinctions of the University1

896 Anna PInhrcfJity s' T.N. Act 3j)

(iii) the conditions under which the students shall be admitted to the courses of stu leading to degrees, diplomas and other academic distinct ons of the Univer- sity ;

(iv) the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations^;

(v) the manner in which exem d tions relating to the admission of students to examinations may be given ;

(vi) the conditions and mode of appointment and duties of examining bodies and examiners ;

(vii) the maintenance of discipline among the

students of the University ;

(dii) the fees to be charged for courses of study, research, experiment and practical training and for admis- sion to the examinations for degrees, diplomas and other academic distinctions of the University ; and

(ix) my other matter which by this Act 04 the statutes is to be made or may be provided for by an ordi- naDC8.

(2) Save as otberwise provided in this oeotlon,

ordinances shall Be made by the Academic Counail.

(3) All ordinances made by the Aoadrmio Council

ahall take eff~ct from such date as may be &xed by the

Academic Council, but every ordinance so made shall submitted as soon as may be after it is made to the Syndicate and shall be considered by the Syndicate at its next meeting.

(4 The Syndicate shall have power, by a resoldtion passed b y a majority of not less than two-thirds of the members present at such meeting, to modify or cancel any such ordinance and such ordinance shall from t& date of such resolution have effect in such modified form or be of no. effect, as the case may be.

R&18tio~. 31. (1) The Syndicate and the Academic Counoil

may make regulations consistent with the provisions of this Act, the statutes and the ordinances, for all or any of the other matters which by this Act and the statutes and ordinances are to be provided for by regulations and a m for any o th r matter solely concerning suoh autb-

dtiee.

19% : T.N. Act 909 Anna Vnimfty 899

(2) Eaoh of the authorities referred to in sub-section

(1) shall make regulations 2mvrd1ng for the glving of notice to the members thereof of the date of meeting and of the business to be considered at meetings and for the keeping of the pioceedings of the meetlngs .

(3) The Syndicate may direct the amendment in such manner as it may specify, of any regulation made under this section or the annulment of any regulation made thereunder by itoelf or by the Aoademlc Council.

CHAPTER VIII.

TRANSFER OF COLLEGES, EMPLOYEES AND FUNDS.

33. (1) Notwithstanding anything containrd in the Transfer of

Madras University Act, 1923 (Tam)] Nadu Act VII of^^^$^^^^

1923) relating to the establ~shment of the University of to the

Madras or the statutes,ordinances, regulations and orders University.

made thereunder, on and from the appointed day, the College of Engineering, Gulndy, Madras and the institu- tions specified In Schedule I shall be disaffiliated from the University of Madras to.whlch they were aEliated on the date immediately preceding such day. The institutions spcificd in Sohtdule I ehall firm conslitutent ~olleges of the University and the provisions of this Act s h l ] apply accordingly.

(2) On and from the appointed day,. the control and management of the College of Englneerlng, Guindy, Madras and the institutions specified in Schedule 1, all properties, assets and liab,litits of the Govtrnmt nt, the University of Madras and the Governing Council of Madras Institute of Technology in relation thereto shall

stand transferred to and vest in the University. 125-10-57

(3) The Government may, at any time after the appointed day, transfer to the Univ~rsity any of their lands for its use on such terms and wnditions as they deem proper.

898 h University

(4) The Government may, at any time after the appointed day, transfer to the University the control and managtmtnt of any of their colleges and institutions situated within the jurisdiction of the University on such terms and conditions as they deem proper.

[1H8 : T.N. Act &I

(5) ~otwithstanding anything contained in any other law relating to the establishment of a University in the Ssate or the statutes, ordinances, regulations and orders made thereunder, on and from the date to be notlfitd by the Govtrnmtnt, the wlltgts or lnstitut~ons r c f c r ~ d to In sub-sec~ion (4) shall be dlsafEliated from the University to wluch they +re affiilaled on [he date, lmmtdiately prectding the nozifitd date and shall be transitrred to, and mzrintained by, the Univtrsi~y as its constituent colleges or instltu~ions and the prov~sions of this ~~t shall apply accordingly.

Special M. (1) Notwithstanding anyding contained in this

provisions for Act, the statutes, ordlnancts or regulations, every student

students. of the College of Englnecrlng, Ciulndy, Madras and of every lns~itutio? speclfitd In Schedule I who immediately before the appointed day was studying In that College of Engineering, Guindy, Madras or ~nsti~utlon r was &glble for any examination held or conducltd by the University of Madras or the Madras Institute of Technology as the

case may be, shall be permitted to complbte h ~ s course of study or be admitted to the examination of the University and the University shall make arrangements -

(a) for the instruction, teaching, training and holding examination for such students for such period and In such manner as may be determintd bg the first vice-Chanctllor in accordance wlth the course of study in the University of Madas or the Madras Institute of Technology, as the case may be ; and

(b) for the conferment of the corresponding degree, diploma or other academic distinctions of the universityupon the qualified student on the result of such

examination.

I 978 : T.N. ~ c t 301 A m University 899 1[(2) Notwithstanding anything ccntaint d in sub- section (1) or any other provisions of this Act, every person who, immediately b~fore the appointed day, was a student of-

(i) the College of Engineering, Guindy, Madras or of any of ths institutions specified in item O of Scaedule r ; or

(ri) the M.E. or M.So., (Applied Mathematics) Courses of the Madras Institute of Technology, shall be admitted lo the examinations held or conducted by the Univzrsity of Msdras and the corresponding degree, diploma or other academic distinctions of the Univ~rsityof Madras shall be ccinftrred upon the qualified students on the result of such examination, by the Univer sity of Madras.].

35. The compensation payable by the University Compensath to the Universiiy of Madras In respect of the properties, payable. assTts and rights belonging to the Univc r s~ ty of dras and vestfd In the Unlversity under sub-stction (2) of section 33 shall be such, as may be agrccd upon between the University and the University of Madras: -

i This sub-section was substituted for the following su-tion by section 2 of the Perarignar Anna University of Technology (Second Amendment) Act, 1979 (Tamil Nadu Act 1 1 of 1980), which was

deemed to have come into force on the 1st November 1979 :-

"(2) Notwithstanding anything cantained in sub-section (1)

every student of the College of Engineering, Guindy, Madras and

of every institution specified in item (I) of Schedule I shall be admitted to the examinations held or mnducted by the University of Madras and every student of the Madras Institute of Technology (hereinafter in this sub-section referred to as the said Institute) shall be admitted to the Examinations conducted by the said institute, and the corresponding degree, diploma or other academic distinctions of the University of Madras or of the said Institute, as

the case may be, shall be,conferred upon the qual~fied students, on the

result of such examination, by the Uqiverslty of Madras or by the said Institute untll such Perlod the Unlversity makes arrangements for hcld;ng examinations for, and conferment of degree, diploma or other academic distinctions upon such studmts, which shall not, however, be later than the 30th June 1979.".

Annu University [19% : T.N. Act 30 Provided tha8:where no ~uch agreement ie aeachea

within the perlod of thrce ycars from the appointed day, the,Government may, after giving an opportunity to the University of Madras and rht; Un~vers:ty tor maklng their representations in that behalf, determlne the mmpensa- tion payable to the Universityof Madras and the compen- sation so determined shall Ix final and binding on the University of Madras and the Univer~ity.

T M Q of l[36. (1) Every person who, immediateIy before the

Of appointed day, is rerving in,- certain eaaptoym (a) the Madras Institute of Technology, Chromepet, Madr~s ; and

- --

1 This section was substituted for the following section by section 3 of the Perargnar Anna University of Technology (Amendment) Act, 1979 (Tamil Nadu Act 44 of 1979), which was deemed to have come into force on the 4th September 1978 t-

"36. Transfer of service of certain employees.-(1) (a) As soon as may be, after the appointed day, the Government may, after consulting the first Vice-Chancellor, direct by general or special order that such of the employees of the Gove~nment and the University of Madras and the Madras Institute of Technology as are speclfid in such order shall stand allotted to serve in connection with the affairs of the University with effect from such date, as may be specified in such order^:

Provided that no such order shall be issued in respect of any such employee except without his consent for such allotment.

(b) On and from the date specified in the order under clause (a),the persons specified in such order shall become employees of the Umversity and shall cease to be employees of the Government or the University of Madras, or the Madras Institute of Technology, as the

case may be.

(2) Every person referred to in sub-section (I) shall hold office under the University upon such tenure, remuneration, terms and conditions and rights and privileges as to pension or gratuity, if any, and other matters which shall not be less favourable than those to which he would have bcen entitled to on the date specified in the order unde~ clause (a) of sub5ection (I), as if this

Act had not been passed.".

1978 : T.N. Act 301 Anna Univeri~ity 901

(8) the Department8 of the Unlverdty of Madras rpecified in item I of Schedule I hall, as from the said date, become an employee of the

'[Anna University] and shall cease to be an employee of the Madras Institute of Technology or the University of Madras, as the case may be.

(2) (a) As soon as may be, after the appointed day, the Government may, after consulting the Vice-Chancellor, direct by general or special order that,--

(i) such of the employees of the Government who immediately before the appointed day were serving in the College of Engineering, Guindy, Madras ; and

(ii) such of the employees of the Government in the department of Technical Education, who immediately before the appointed day, were liable on orders of transfer issued by the competent authority under the rules then existing for such transfers to serve in the College of Engi- neering, Guindy, Madras, as are specified in such order shall stand allotted to serve in connection with the affairs of the l[Anna University] with effect from such date as may be specified in such order :

Provided that no such order shall be issued in respect of any such employee without his consent for such allotment.

(b) An order may be issued under clause (a) of this sub-section so as to have retrospective effect on and from a date not earlier than the 4th September 1978.

(c) With effect from the date specified in the order under clause (a) of this sub-section, the persons specified in such order shall become employees of the l[Anna University] and shall cease to be employees of the Government.

(3) Every person referred to in sub-section (1) or sub-section (2), shall hold office under the l[Anna University] by the same tenure, at the same remunera- tion and upon the same terms and conditions and with the same rights and privileges, as to pension or gratuity, if any, and other matters as he would have held the same on the appointed day or the date specified in the order under sub-sect~on (2), as the case may be, as if this Act had not been passed.

1 This expression was substituted for the expression "Pera- rignar Anna University of techno lo^'^ by section 4 of the Perarignar Anna University of Technology (Amendment and Special provisions) Act, 1982 (Tamil Nadu Act 26 of 1982).

902 Anno Vnfversity [I978 : T.N. Act 30

(4) (a) Where the l[Anna University] is satisfied ha t , for the purpose of securing uniformity in the terms and conditions of service applicable to officers, teachers and other persons employed in the said University, it is necessary so to do or that, in the interest of the said University, a revision of the terms and conditions of service applicable to officers, teachers or other persons employed

in the said University is called for, the l[Anna University]

may, notwithstanding anything contained in sub-section

(3), or in any other law for the time being in force, or in any agreement or contract for the time being in force alter the terms and conditions of service to such extent and in such manner as it may think fit :

Provided that the remuneration and other terms and conditions of service of any such officer, teacher or other person employed in the l[Anna University] shall not be varied by the said University to his disadvantage ' [ 0 * * I I.

(b) If any alteration o i the terms and conditions of service made under clause (a) of this sub-section is not acceptable to any officer, teacher or other person employed in the l[Anna University] the said University

may, unless otherwise the contract of service of such officer, teacher or other person employed in the University providesfor a shorter notice of termination, terminate his employment by giving him compensation equivalent to three months' remuneration.

teacher or person employed in the ItAnna University), under clause (b) of this sub-section shall be in addition to, and shall not affect any pension, gratuity, provident fund or insurance or any other benefit to which the officer, teacher or other person employed in the said University is entitled under his contract of service.]

1 This expression wzs substitujfd for the expression "Perarignar Anna University of Technology by section 4 of the P e r a r m Anna Univeisity of Technology (Amendment and Special Provisions) Act, 1982 (Tamil Nadu Act 26 of 1982).

2 The words "except with the previous approval of the Chancellor " were omitted by section 3 of the Perarignar Anna University of Technology (Sewnd Amendment) Act, 1979 (Tamil Nadu Act 11 of 1980).

1978 : T.N. Act 301 Anna University 903

37. The sums at the credit of the provident fund:b;,if$atiz!

accounts of l[the employees referred to in sub-sections provident fund,

(1) and (2) of section 36 as on the dates of their becoming etc.

employees of the University] shall be transferred to the University and the liability in respect of the said provident fund, pension, gratuity and family benefit accounts of such employees shall be the liability of the University.

38. (1) The University of Madras shall, out of its Payment of

funds as on the appointed day, pay to the University certain

such amount as the Government may, in consultation r y : g a a

with,the University of Madras, specify. sity of Madras.

(2) The amount payable under sub-section (1) shall

be in:addition to the arsoysts trsrnsferred under swtion 37,

CHAPTER IX.

TRANSITORY PROVISIONS.

39. Notwithstanding anything contained in sub-section Appointmegt

(1) of section 11, within six months from the appointed of the first

day the first Vice-Chancellor shall be appointed by the Vim-

Government on a salary to be fked by them, for a period not exceeding in the aggregate five years and on such other conditions as may be specified by the Government in this behalf.

40. Notwithstanding anything contained in sub-section Appointment

(1) of section 14 within three months from the appointed of the first

day, the first Registrar shall be appointed by the Govern- ment for a period not exceeding two years. The pay and allowances and other conditions of service of the first Registrar shall be such as may be fixed by the Government in this behalf.

This ex ression was substituted for the. expression " the employees regrred to in sub-section (1) of sectlon 36 as on the date to be specified in the order under clause (a) of the said sub- section (1 )" by section 4 of the Perarirignar Anna Universltyof Technolo (Second Amendment) Act, I979 (Tamil Nadu Act 11 of 1980), wrch was deemed to have come into force on the4th Sep- tember 1978.

I . ,

CHAPTER X.

Annual m r t . 41. (1) The annual report of the University shall be prepared under the direction of the Vice-Chancellor and

submitted to the Syndicate at least one month before the annual meeting at which it is to be considered.

(2) The Syndicate shall, after considering the annual report, forward a copy thereof to the Government.

Validation of 42, No act or proceeding of any authority or other

acts and body of the University shall be invalidated merely by

prOceedinos* reason of the existence of a vacancy or of any defect or irregularity in the appointment of a member of any authority or of other body of the University or of any defect or irregularity in any such act or proceeding not affecting the merits of the case or on the ground that the Syndicate did not meet once in every three months.

power to amen. 43. U) me Government may, by notificatibn, alter,

Schedule 1- amend or add to Schedule I and upon the issue of such notification~Schedule I shall be deemed to be amended accordingly.

(2) Every notification issued under sub-section (1)

or under any other provisions of this Act 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 notification or both Houses agree that the notification should not be issued, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modifi- cation or annulment shall be without prejudice to the validity of anything previously done under that notification.

lamil Nada

41. (1) On m d from the appointed day, the provisions

Act W of of the Madras University Act, 1923 (Tamil Nadu Act

lgu "Of to VII of 1923) (hereinafter in this section referred to as the apply. said Act), shall cease to apgly to and in respect of the College of Engineering, Guindy, Madras and the institu-

tions specified in Schedule I.

Wtl : Td. Act 301 Anna University 905

(2) Such ceraor W not affect-

(a) the previous operation of tho said Act ; or

(b) any penalty, forfeiture or punishment, incurred in respect of any offence committed against the

said Act ; or

(c) any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and m y such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

(3) Notwithstanding anything contained in sub- section (I), all statutes, ordinances axid regulations made under the said Act and in force on the appointed day, shall, in so far as they are not inconsistent with the pro- visions of this Act, continue to be in force until they are repealed by statutes, ordinances and regulations made under this Act.

1145. If any difficulty arises as to the first constitution Power to or reconstitution of any authority of the Universityremove after the appointed day, or otherwise in giving effect to diEculties. the provisions of this Act, the Government may, by notification, make such provision, not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for removing the difficulty^:

Provided that no such notification shall be issued after the expiry of three years from the date of establishment of the University under section 3.1

1 This section was inserted by section 4 of the Perarignar Anna University of Technology (Amendment) Act, 1979 (Tamil Nadu Act 44 of 1979).

SCHEDULE I. I

906 Anna Bntversity

[See sections 2 (b) and 3 (3)]

11978 : T.N. Act 30

I. The following Departments of the University of Madras, located i n the Alagappa Chettiar College of Technology, Guindy, Madras, namely :-

I I

11. The Madras Institute of Technology, Chromepet,g&dras.

(1) Chemical Technology ;

(2) Leather Technology ;

(3) Textile Technology ;

SCHEDULE 11.

[See aection 30 (I).]

THE STATUTES OF THE UNIVERSITY.^{I I}

(4) The School of Architecture and Town Planning.

1. Emoluments, Terms and Conditions of Service of the Vice-Chan- cellor.--The emoluments and other terms and conditions of service of the Vice-Chancellor shall be as follows^:-

I I

(i) There shall be paid to the Vice-Chancellor, a salary of three thousand rupees per mensem and he shall be entitled, without pay- ment of rent, to the use of a furnished residence throughout his term of office, and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence.

(ii) The Vice-Chancellor shall be entitled to such terminal bene-

Ms and allowances as may be fixed by the Syndicate with the approval of the Chancellor from time to time^:

Provided that, where an employee of-

(a) the University or its constituent college ; or

(b) any other University or college or institution maintained by, or alliliated to, that University,

1978 : T.N. Act 301 Anna C)nivehity

is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the provident fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.

(iii) The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Syndicate.

(iv) The Vice-Chancellor shall be entitled to leave on full pay for one-eleventh of the period spent by him on active service.

(v) The Vice-Chancellor shall also be entitled, on medical grounds or otherwise, to leave without pay for a period not exceeding three months during the term of his office:

Provided that such leave may be converted into leave on full pay to the extent to which he is entitled to leave under sub-clause (iv).

2. Deans of Faculties.-(1) Every Dean shall be appointed by the Vice-Chancellor from among the Professors in the Faculty for a period of three years and he shall be eligible for re-appointment :

Provided that a Dean on attaining the age of sixty years shall cease to hold office as such :

Provided further that if at any time there is no Professor in a Faculty, the Vice-Chancellor, shall exercise the powers of the Dean of the Faculty.

(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 the office shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(3) The Dean shall be the Head of the Faculty and shall be responsible for the conduct and maintenance of the standards of teaching and research in the Faculty. The Dean shall have such other functions as may be prescribed by the ordinances.

(4) The Dean shall have the right to be present and to speak at any meet~ng of the Boards of Studies or Committees of the Faculty, as the case may be, but shall not have the right to vote thereat unless he is e member thereof.

908 A m University / [W8 : T.N. A& 30

3. The Registrar.--(1) The Registrar shall be a vbole-time salaried officer of the University.

(2) The emoluments and other terms and conditions of service o f the Registrar shall be such as may be prescribed by the ordi- nances :

I Provided that the Registrar shall retire an attaining the age of sixty years.

(3) When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the office shall be per- formed by such person as the Vice-Chancellor may appoint for the purpose. I

I (4) (a) The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the Univer- sity and academic staff, as may be specified in the orders of the Syndi- cate and to suspend them pending inquiry, to administer warnings to them or to impose on them the penalty of censure or the withholding of increments :

Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.

(b) An appeal shall lie to th.: Vice-Chancellor against any

order of the Registrar imposing any of the penalties specified in sub- clause (a).

(c) In a case where the inquiry discloses that punishment

beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations :

Provided that an appeal shall lie to the Syndicate against an order of the Vice-Chancellor imposing any penalty.

(d) No appeal under sub-clause (b) or sub-clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.

(5) The Registrar shall be ex-of$cio Secretary of the Syndi- cate, the Academic Council, the Faculties and the Boards of Studies,

but shall not be deemed t o be a member of any of these authorities.

(6) It shall be the duty of the Registrar,-

(a) to be the custodian of the records, the common seal and such other property of the University as the Syndicate shall commit to his charge ;

(b) to issue all notices convening meetings of the ,Syndicate, the Academic Council, the Faculties, the Boards of Studies, the Boards of Examiners and of any Committees appointed by the authorities

of the University ;

(c) to keep the minutes of all the meetings of the Syndicate, the Academic Council, the Faculties, the Board of Studies and of any Committees appointed by the authorities of the University^; (4 to conduct the official correspondence of the Syndicate and the Academic Council ;

(e) to supply to the Chancellor, copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of such meetings ; and

(f) to perform such other duties as may be specified in these statutes, the ordinances or the regulations or as may be required, from time to time, by the Syndicate or the Vice-Chancellor.

4. The Mnance Officer.-(I) The Finance Officer shall be a whole- time salaried officer of the University.

(2) The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the ordinances :

Provided that the Finance Officer shall retire on attaining the age of sixty years : 1

Provided further that the Finance Officer shall, notwithstanding his attaining the age of sixty years, continue in office until his succes- sor is appointed and enters upon his office or until the expiry of a period of one year, whichever is earlie].

(3) When the office of the Finance Office1 is vacant or when the Finance Officer is, by reason of illness, absence or any other cause, unable to perfcrm thz duties of his officc, the duties of the office shall

be performed by such person as the Vice-Chancellor may appoint for the purpose.

(4) The Finance Officer shall be ex-officio Secretary of the Finance

Qommittec, but shall not be deemed to be a member of such Committee.

(5) The Finance Officer shall,-- i

(a) exercise general supervision over the funds of the Univer- sity and shall advise the University as regards its financial policy ; and I

(b) pe~form such other financial functions as may be assigned to him by the Syndicate or as may be prescribed by these Statutes or the ordinances :

I Providcd that the Finance Officer shall not incur any expendi- ture or make any investment ekceeding such amount as may be pres- cribed without the previous approval of the Syndicate.

(6) Subject to the control of the Syndicate, the Finance Officer shall-

(a) hold and manage the property and investments of the University including trust and endowed property^;

(b) ensure that the limits fixed by the Syndicate for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are grantcd or allotted ;

(c) be responsible for the preparation of annual accounts and the budget of the University and for their presentation to Syndicate;

(d) keep a constant watch on the cash and bank balances and of investments ;

(e) watch the progress of the collection of revenue and advise on the methods of collection employed ;

(f) ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date and that stock-checking is con- ducted, of equipment and other consumable materials in all offices, special centres, specialised laboratories, constituent colleges and insti- tutions maintained by the University ;

( g ) call for explanation for unauthorised expenditure and for other financial irregularities and suggest disciplinary action against persons at fault ; and 1

(h) call from any office, centre, laboratory: constituent college or institution maintained by the University, any information or returns that he may consider necessary for the performance of his duties.

(7) The receipt of the Finance 0fEcer or of the person or persons duly authorised in this behalf by the Syndicate for any money payable to the University shall be sufficient discharge for payment of such money.

5. Heads of Departments.-(1) Each Department shall have a Head who shall be a Professor and whose duties and functions and terms and conditions of appointment shall be prescribed by the ordinances^:

Provided that if there is inore than one Professor in any Depart- ment, the Head of the Department shall be appointed in the manner prescribed by the ordinances :

Provided further that in a Department where there is no Pro- fessor, an Assistant Professor or a Reader may be appointed as Head of the Department in the manner prescribed by the ordinances^:

Provided also that if there is no Professor or Assistant Professor or Reader, in a Department, the Dean of the Faculty concerned shall act as the Head of that Department.

(2) It shall be open to a Professor or Assistant Professor or Reader to decline the offer of appointment as the Head of the Department.

(3) A person appointed as the Head of the Department shall hold office as such for a period of three years and shall be eligible for re-appointment.

(4) A Head of a Department may resign his office at any time during his tenure of office.

(5) A Head of a Department shall perform such functions as may be prescribed by the ordinance;.

6. The Librarian.-(1) The Librarian shall be apppointed by the Syndicate on the recommendation of the selection committee constituted for the purpose and he shall be a whole time officer of the University.

(2) The Librarian shall exercise such powers and perform such duties as may be assigned to him by the Syndicate.

7. Powers and duties of Syndicate.-The powers and duties of

tho Syndicate shall be,-

(a) to consider and review the financial requirements and approve the annual financial estimates of the University ;

(b) to provide for the administration of any fvnds placed at

the disposal of the University for the purposes intended ;

(c) to arrange for the investment and withdrawal of funds of the University^;

(d) to borrow money subject to the approval of the Govern- ment for capital improvements and to make suitable arrangements for its repayment^;

(e) to acquire, hold and dispose of p perty on behalf of the University ;

(f) to determine the form, provide for the custody, and r e p - late the use, of the common seal of the University ;

(g) to appoint such committees, either standing or tkmporary, as it may consider necessary and specify the terms of reference there0 f

subject to the provisions of the Act and these statutes ;

(h) to determine and regulate all questions of policy relating to the University in accordance with the provisions of the Act and these statutes ; I

(i) to make financial provision for the' instruction, teaching, research, advancement and dissemination of knowledge in such branches of learning and courses of study as may be determined by the Acade- mic Council ; 1 Li

( j ) to provide for the establishment and maintenance of colleges, hostels, laboratories and other facilities necessary for carrying out the purposes of the Act ;

(k) to provide for the institution and conferment of degrees, diplomais and other academic distinctions ;

( I ) to provide for the institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes and the like ;

(m) to accept trust, bequest, donation and transfer of any movable or immovable property on behalf of the University ;

(n) to enter into any contract on behalf of the University ;

(0) to make statutes and to amend or repeal the same ; and

( p ) to exercise such other-powers and perform such other duties inconsistent with the provisions of the Act or these statutes as

may be necessary for carrying out the purposes of the Act,

198 : T.N. Act 301 Anna Uniwr& 813

8. Meetings of the Syndicate.-41) The Syndicate shall meet at such times and places and shall, subject to the provisions of clauses (2) and

(3), observe such rules of procedure in regard to transaction of business at its meetings including the quorum at mectings as may be prescribed :

Provided that the Syndicate shall meet atleast once in every three months.

(2) The Vice-Chanoeilor or in his absence any member' chosen by the members present, shall preside at a meeting of the Syndicate.

(3) All questions at any meeting of the Syndicate shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Vice-Chancellor or the member presi- ding, as the case may be, shall have and exercise a second or casting vote.

(4) (a) The Syndicate may, for purpose of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak in, and otherwise take part in, the proceedings of such meetings but shall not be eatitled to vote.

(b) The person so invited shall be entitled to such daily ard travelling allowances as are admissible to a member of the Syndicate.

9. Constitutio~z of the Academic Council.-(1) The Academic Council shall consist of the following members, namely:-

&-orno Members.

(a) The Vice-Chancellor ;

(b) The Deans ;

(c) The Directors ; . (d ) l[fifteen Professors] of the Univers~ty nominated by the Chancellor on the recommendations of the Vicc-Chancellor ;

(e) 2[;even Teachers] other than Professors, Deans and Directors nominated by the Chancellor on the recommendations of the Vice- Chancellor ;

These words w-rz substituted tor thz words " L L n rrol~ssor s ' by section 5 of the Perarignar Anna University of Techn,~iogy (Second Amendment) Act, 1979 (Tamil Nadu Act 11 of 1980).

These words were substituted Ibr the words c 6 five Tcachrrs", ibid.

125-18-58

'[(g) Three educationalists having proficiency in matters relating to education, research and educational administration, general and technical, nominated by the Chancellor ;

Anna University

(f) the Librarian of the University;

%[(h) one officer dealing with the subject of Higher Secondary Education in the Education Department to be nominated by the Govern- ment ;l I

ti978 :T.N. Act 3@ Other Members'

(I) Six Chief Engineers or General Managers to be nominated by the Chancellor on the recommendations of the Vice-Chancellor from among the Chief Engineers or General Managers of the Departments of the State Government, Railways, Military Engineering Services, Defence, Post and Telegraphs and other autonomous organisati~ns in the State ;

These items were substitutedfor the following items by section 5 (i) of

the Pcrarlgnar Anna University of Technology (Amzndment) Act, 1979 (Tamil Nadu Act 44 of 1979) :-

" (g) two eduoationalists having proficiency in matter relating to education, researah and educational administration nominated by the Chancellor ;

Other Members. I

(h) four Chief Engineers to be nominated by the khancellor, on the recom- &endations of the vice-Chancellor, from among the Chief E?ginee~s of the Departments of the Governmtnt and autonomous organisattons in the State ;

(i) three persons from Private Industries and research organisations having! proficiency in matters relating to industry and research, to be nominated by the Chancellor on the recommendations of the Vice-Chancellor ; ( j ) two persons from public sector industries of Central and State Govern- ments In the State having proficiency in matters relating to industry and rescaroh, to be nominated by the Chancellor on the recommendations of the vice-Chancellor ;

(k) members of the Syndioate not included in any of the above items (a) to (j).".

This item was substituted for the following item by section 5 (iii) of ihe Perarignar Anna University of Technology (Second Amendment) Act, 1979

(Tamil Nadu Aot 11 of 3980) :- I

(h) The Ch@hman of the Board of Swondw ~duodtion of the State :*.

1978 : T.N, Act JOJ Anna University 915

(j) Five persons from Private Industries and research organi- sations having proficiency in matters relating to industry and research, . to be nominated by the Chancellor on the recommendations of the Vice-Chancellor ;

(k) Eiour persons from public sector industries of the Central a d State Governments, in the State having proficiency in matters relating to industry and research, to be nominated by the Chancellor on the re- commendations of the Vice-Chancellor ;

( I ) Two persons from Professional Engineering Societies or

Institutions or Bodies or Assoaations to be nominated by the Chancellor, on the recommendations of the Vlce-Chancellor ;

(m) TWO persons from Small Scale Industries in the Stat@, having proficiency in matters relating to setting up cf such Industries with particuliar reference to the Programme of rural development in

the State to be nominated by the Chancellor on the recommendations of the Vice-chancellor ;

(n) TWO persons from among the Office Bearers of the Alumni Associations of the College of Engineering, Guindy, Madras and the Institutions mentioned in Schedule I, to be nominated by the ChanceUor on the recommendations of the Vlce-Chancellor ;

(0) One person heading any of the District Industries Centres set up by the Department of Industries and Commerce of the State, to be nominated by the Chancellor on the recommendations of the Vice- Chancellor ;

(p) one person each from the Khadi and Village Industries Commission of the Central Government and the Tamil Nadu Khadi and Village Industries Board, to be nominated by the Chancellor on the recommendations of the Vice-Chancellor ;

( q ) One person from the Directorate oi'Medica1 Education of the State, having proficiency in matters relating to bio-medical engineering, to be nominated by the Chancellor on the recommendations of the Vice- Chancellor ;

(r ) One person from among .the teachers of each of the Insti- tution or University Departmenfs w e n below* to be nominated by the Chancellor on the recommendations of the V~ce-Chancello~ :-

(i) The Indian Institute of Science, Bangalore ;

(ii) The Indian Institute of Technology, Madras ;

125 110-58~

(iii) The Department of Engineering and Technology of the Annamalai University, Annamalainagar ;

9 ~ 6 Anna University

(iv) The Agricultural Engineering Department of the Tamil Nadu Agricultural University, Coimbatore ;

[I978 : T.N. Act 30

(v) The Gandhigram Rural Institute, Gandhigram, Madurai District, Tamil Nadu ;

(vi) The Indian Institute of Management, Bangalore ;

(s) Two persons, one from among the teachers of all Engineering Colleges affiliated to the University of Madras and the other from among the teachers of all Engineering Colleges affiliated to the Madurai-Kamaraj University, to be nominated by the Chancellor on the recon~mendations of the Vice-Chancellor ; and

~[(ss) all Heads of Departments and Heads of Centres of the University ;]

(t) Members of the Syndicate not included in any of the above 2[items (a) to (s) and item (ss) I.]

(2) The Vice-Chancellor shall be the ex-oficio Chairman of, and the Registrar shall be the ex-officio Secretary to, the Academic Council.

(3) The term of office of the members other than ex-officio members shall be three years 3[and such members shall be eligible for nomina- tion for not mors than another term of three years :

Provided that where a member is nominated to the Academic Council to a casual vacancy, the period of office held by any such mem- ber shall be construed as a full term of three years for the purpose of this clause.

1 This item was insertcd by s-ction 5 (iv) of rh5 P~rarignar Anna Univ,rsity of Technology (Second Amendment) Act, 1979 ( ~ a m i l Nadu Act 11 of 1980).

2 This expression was substituted for the expressit-n " iti ms (a) to (s) " by section 5 (v), ibid.

a This .t?ortion was added by section 1 1 of the Madras Universitv, Amamalai University and Perarignar Anna University of ~echnology (Amend~n~nt'l Act, 1982 Tarnil Nadu Act 11 of 1982), whish was deemed to have comc into force on 61 21 st December 198 1.

1k8 : T.N. Act 301 Anna Unive~sity 917

Explanation.-For the purposes of this clause, the expression 'term*

shall include the term held prior to the 21st December 1981.1

(4) The Chancellor may, after giving a reasonable opportunity of being heard, remove any member of the Academic Council other than an ex-officio member from office, if such member is, in the opinion of the Chancellor, incapable of acting as a member or has abused his position as a member, so as to render his continuance as such member detrimental to the interests of the University.

10. Powers and duties of the Academic Ceunci1.-The powers and duties of the Academic Council shall be,-

(a) to exercise general control on teaching and other educational programmes and maintain and promote the standards thereof ;

(b) to make regulations and amend or repeal the same ;

i: 10r's- (c) to make r e p 1 t '

(i) regarding the admissbo of students to the University and the number of students to be admitted ;

(ii) regarding the courses of study leading to degrees, diplomas and other academic distinctions^;

(iii) regarding the conduct of examinations and maintenance and promotion of standards of education ;

(iv) prescribing equivalence of examinations, degrees, diplomas and certificates of other Universities, Colleges, Institutions and Boards ;

(v) regarding industrial training where such training forms part of the requirements for the degree, diploma or other academic distin- ctions ; and

(vi) for the assessment, evaluation and grading of students performance^;

(d) to advise the Syndicate on all academic matters including the control and management of libraries ;

(e) to make recommendations to the Syndic te for the institution of Professorship, Readership, Assistant Professorship and other teaching posts including posts in research and in regard to the duties and emolu- ments thereof ;

918 Anna University

[lm : T.N. Act 30

(f) to formulate, modify or rerftse schemes for the constitution or reconstitution of departments of teaching and research ;

(g) to make recommendations to the Syndicate regarding post- graduate teaching and rese2rch ;

( h ) to make recommendations to the Syndicate regarding the qualifications to be prescribed for teaching in the University ;

(i) to make recommendations to the Syndicate for the conferment of honorary degrees or other distinctions ; ,

( j ) to review and act upon the proposals of Boards of Studies in formulrting rules, regulztions, syllabi and methods. of evaluation, introduction of new courses and modification of existing courses^;

(k) to make recommendations to the Syndicate regarding insti- tution of fellowships and scholarships ;

( I ) to recommend to the Syndicate measures for promoting colla- boration between industries and Governmental employers on the one hand and the University on the other ;

(m) to delegate to the Vice-Chancellor or to any of the committees of the Academic Council any of its powers ;

(n) to assess and make recommendations laying down standards of accommodation, equipment, apparatus, library, maintenance and other physical facilities required for each faculty ; and

(0) to exercise such other powers and perform such other duties as may be prescribed.

11. The Finance Committee.-(1) The Binance Committee &all consist of the following members, namely :-

(a) the Vice-chancellor ; I

(b) two officers of the Government one fiom the Finance depart- ment and the other from the department dealing with the subject Tech- nical Education nominated by the Chancellor ;

its members. (29 The Vice-Chancellor shall be the ex-oficio Chairman and the vinance Officer shall be the ex-oficio Secretary to the Finance Committee.

1978 : T.N. Act 301 Annu University 919

(3) A11 the members of the Vinance Committee, other than ex-

officio members shall hold ofice for a period of three years.

(4) The Finance Committee shall meet at least twice everv year to examine the accounts and to scrutinise proposals for expenditure.

(5) The annual accounts and the financial estimates of the Univer- sity prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments and thereafter submitted to the Syndicate for approval.

(6) The Finance Committee shall recommend limits for the total recurring expenditure and the total non-recurring expenditure for the year based on the income and resources of the University which, in the case of productive works, may include the proceeds of loans.

(7) The Finance Committee shall-

(a) review the financial position of the University from time to time ;

(b) make recommendation to the Syndicate on every-proposal involving investment or expenditure for which no provision has been made in the annual financial estimates or which involves expenditure in excess of the amount provided for in the annual financial estimates ;

(c) prescribe the methods and procedure and forms for main- taining the accounts of the University, constituent colleges and insti- tutions ;

(4 make recommendation to the Syndicate on all matters relating to the finances of the University ; and

(e) perform such other functions as may be prescribed.

12. Filling of casual vacancies.-,All casual vacancies among the members (other than ex-oflicio members) of-

(i) the Syndicate, and

(ii) any other authority or other body of the University, shall as soon as conveniently may be, be filled-

(a) in a case falling under clause (i) by the Vice-Chancellor ;

and

(b) in a case falling under clause (ii), by the person or body who or which nominated the member whose place has become vacant and the person nominated under this statute to a casual vacancy shall be a, member of the Syndicate or other authority or other body of the University for the remainder of the term for which the member in whose place he is nominated would have held office ;

Provided 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 member of any authority or other body of the University.

920 Anna Univer3ity

13. Se!ection Committees.-(I) There shall be Selection Committees for making recommendations to the Syndicate for appointment to the posts of Pr~fessor, Assistant Professor, Reader, Lecturer, Librarian and Directors of constituent colleges and institutions maintained by the University .

[I978 : T, N. Aet 30

(2) The Selection Committee for appointment to the posts specified in column (1) of the Table below shall consist of the Vice-Chancellor, a nominee of the Government and the persons specified in the corres- ponding entry in column (2) of the said Table and in the case of appoint- ment of a Professor, Assistant Professor, Reader or Lecturer in a depart- ment where there is no Head of the Department, shall also consist of a person nominated by the Academic Council from amongst its mem-

bers :-

Professor, Assistant Professor or Reader . , (i) The Head of the Departm2nt concerned, if he is a Professor.

i[(ii) One Director or a Dean or

a Professor to be nominated

by the Vice-Chancellor.]

(iii) Three persons not in the service of the University, nominated by the Syndicate, out of a panel of names recommended by the Acade- mic Council fcr their special knowledge of o r intcrest in the subject with which the P~cfessor, Assistant Professcr or Reader will be concerned. Le~turer . . .. .. . . .. (i) Thz Heaa of the Depa~t- ment concerned.

(ii) One Professor to be nomi- n:.ted by the Vice-Chancellor . -

1 This entry was substituted for the following entry by section 5 (2) of the Perarigna Anna University of Technology (Amendment) Act, 1979 (Tzmil Nadu Act 44 of 1979):-

"(i) One Professor to be nominated by the Vice-Chanoelbr.":

I978 : T.N. Act 301 Anna University TIIB TABLE- cont.

(1) (2)

Lecturer- cont. . . . . . . . . . . (iii) TWO persons not in the service of the University,

nominated by the Syndicate

out of a panel of names

recommended by the Acade-

mic Councll for thelr special

knowledge of or interest in

the subject with which the

Lecturer will be concerned.

Librarian .. . . . . . . . . . . (!) TWO Persons not in the service of the University, who have

speclal knowledge of the

subject of Libra~y Science

or Libiary Administration

to be nominated by the

Syndicate.

(ii) One person, not in the se rvh , of the University, nominated by the Syndicate.

Director of Cbnstituent Colleges . . . . . . Three Persons not in the service of the University of whom

two shall be nominated by

Syndicate and one by the Aca-

demic Council for their svecial

knowledge of or interest h the

subject in which instruction is

being, provided by the

const~tuent college or insti- tutionr .

Explanation I.-Where the appointment is being made for an inter- disciplinary project, the Head of the Project shall be deemed to be Head of the Department concerned.

Explanation II.-The Professor to be nominated shall be the Professor concerned with the speciality for which the selection is being made and that the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nominating the Professor.

Explanation III.-At least three out of four or two out of three members, as the case may be, concerned with the speciality referred to under column (2) shall be present at the Selection Committee meeting.

(3) The Vice-Chancellor shall preside at the meetings of a Selection Committee.

Ama Universz2y I [I978 : T.N. Act 30

(4) The meetings of a Selection Committee shall be convened by the Vice-chancellor.

(5) The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the ordinances.

(6) If the Syndicate is unable to accept the recommendations made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.

(7) Appointments to temporary posts shall be made in the manner indicated below :- I

(i) If the temporary vacancy is for a &ration longer than one academic session, it shall be filled onthe advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions :

Provided that if the Vice-Chancellor is satisfied that in the interests of work it is necessary to fill the vacancy, the appointment may be made on a temporary basis by a local selection committee referred to in sub-clause (ii) for a period not exceeding six months.

(ii) If the temporary vacancy is for a period less than a year, an appointment to such vacancy shall be made on the recommendation of a local selection committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice- Chancellor :

Provided that if the same person holds the offices of the Dean and the Head of the Department, the selection cornmiltee may consist two nominees of the Vice-Chancellor :

I .

Provided further that in case of sudddn casual vacancies in teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of the Department concerned, make a temporary appointment for a month and report to the Vice-chancellor and the Registrar about such appointment.

(iii) No teacher appointed temporarily shall, if he is not re. commended by a regular selection. committee for appointment under these statutes, be continued in servlce on such temporary employment, unless he is subsequently selected by a local selection committee or a regular selection committee, for a temporary or permanent appoint- ment, as the case may be.

14. Special mode of appointment.--(1) Notwithstanding anythiw rnntained in Statute 13, the Syqdicate may invite a person of high academic distinction and professional attainments to accept a post of professor in the University on such terms and conditions as it deems fit,

on the person agreeing to do so, appoint him to the post.

1978 : T. N. Act 301 Anna University 923

(2) Syndicate may appoint a teacher'or any other academic staff working in any other University or Organisation for undertaking a joint project in accordance with the manner laid down in the ordinances.

15. Appointment for a jixed tenure.-The Syndicate may appoint a person selected in accordance with the procedure laid down in l[Statute 131 for a fixed tenure on such terms and conditions as it deems fit.

16. Appointment of the First University Stafl-Notwithstanding anything contained in the Act and these statutes, the first Vice-Chancellor shall have power to appoint such officers, teachers and other persons as may be necessary.

17. Powers and duties of thejirst Vice-Chancellor.-(1) It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the authorities of the University specified in section 16 ofthe Act within one year after the appointed day or such longer period not exceeding two years as the Government may, by notification, specify.

(2) The first Vice-Chancellor shall make such rules, as may be necessary, for the functioning of the University.

(3) The authorities constituted under clause (1) shall commence to perfo~m their functions on such date or dates, as the Government may, by notification, specify.

(4) It shall be the duty of the first Vice-Chancellor to make, with the approval of the Chancellor, such statutes and regulations, as may be necessary and submit them to the respective authorities competent to deal with them for their disposal. Such statutes and regulations, when framed, shall be published in the Tamil Nadu Government Gazette.

(5) Notwithstanding anything contained in this Act and t h s e

statutes and uatil such time an authority is duly constituted, the first Vice-Chancellor may, appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such Authority under the Act and these statutes.

1 This word and figures were substituted for the word and figures "Statute 18" by section 5 (3) of the Perarignar Anus University of Technology (Amendment) Act, 1979 (Tamil Nadu Act 44 of 1979).

482 . ~ a d r a s Univer~ity, kniamafdi [l982 T.N. Act i t A University and Anna' University (Amendment) I;',?IIL NADU ACT NO* 11 OF 1982'

THE MADRAS UNIVERSITY, ANNAMALAI

UNIVERSITY AND *"ANNA UNIVERSITY

(A MEND MENT) AOT, 1962.

[R mived the assoint ofthe President on the 12th March 1982, f i s t published in the Tawil Nadu Government Gazette Extraordinary on the 13th March 1982 (Masi 29, Thin- mathi, .Thiruvalluvar Aandu-20 13).]

+ An Act further to amend the Madra.~ Univer.~ity A the Annamalai University Act, 1928 and the University Act, 1978.

BE it enacted by the Legislatu~*e of the State of Tamil Nadu in the Thirty-third Year of the Republic of India follows :-

PART I .

Preliminary. S b r t title and 1. (1) This Act my be called the Madras Univer

c,aFaimemnc. Annamalai University and **Anna University (Am ment) Act, 1982.

(2) This Act, except Part 11, shall be deemed to ha

come into force on the 21st December 1981 and Par shall be deemed to have come into force on the December 1981

PART II.

Amendments to the Madras University Act, 1923 Insertion of 2. After section 5 of the Madras University Act, 1923 new section (Tamil Nadu Act WI of 1,923) (hereinafter referred to as ' ** Nadu in Act VII the 1923 Act), the following section shall be inserted, -

of 1923. namely :- i(

*For Statement of Objects and Reasons,see Tam j I Nadn Govern, merit Gazeae Bxtraordinar~ dated the 11 th ~?ebruary 1982, Part IV, Section 1, Pi180 47. , .

I& vhue of section 5 of r he Perarignar Anna ~ d v e ~ w

~ & n d c a $ f ( * 4 ~ k t q a S~""crs-i4-ir?.w. &&g Iqj2 mil Ns& Mr 26 zl any r^e^f^e^r^a to 6?p,.la& -

~ r * e r d ~ of T d r i o i i ~ Act" bas. k e n a n s m d w h . u n i v e d ~ AQ".

: TH. A g l l ) MadraaUnirmit); A n ~ m a h i 783

Universit~t and Anna Univ ersiry (Am endm ent)

" 5-A. Disqualifxatiort for election or norninntion in

certain cases.-(1) Notwithstanding any thing contained in sections 14, 18 or 23, no person who has held office as a member for a total period of fix years in any one or two of the following authorities, namely :-

(i) the Senate,

(ii) the Syndicate, and

(5) the Academie Council, shall be eligible for election or nomination to any of the said twee authorities.

Explanation I.-For the purpose of this sub-secti~.~, the expression 'period' shall include the period hb: ?. prior to the 1 st December 198 1.

Explanation II.-For the purpose of computing the total period of six years referred tc in this sub-sectign, 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 purposes of 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 years in that authority :

Provided further that for the purposes of the 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 hzlc. offia in the first mentioned authority alone shall be taken into - account.

(2) Nothing in sub-section (1) shall have app~icatiok i n respect of-

(i) ex-oficio members referred to in section 14 (a), but not including members of the Syndicate who are not ~th-ist members of the Senate referred to in item (lo),

(ii) ex-oflicio members referred to in section 18 (aj, .an6 *

(iii) ex-oficio members referred to in section 23 (a),

but not including members of the Syndicate who are not otheAse members of the Academic Ctntncil referred to in item (5). ". . '

Annamalai Univd~j ty and Anna UniversitY (~nzenifmenr) lendrnent of 3. In section 14 of the 1923 Act,-- tioo 14, (1) in clause (a), the heading 'Life Member' and

mil Nadu items (1) and (2) therzuilder shall be omitted; tVII of 1923.

(3 in clause (b).--

(a) for the expression "for a period of three years the expression ' a, period of three years and such mm-

bcrs shall be eligible for election or nomination for {not mote th2.n another period of three years" shall be substi- tuted ;

(b) for the first proviso, the following proviso shall be substituted, nasely :-

'~Provided that where a member is 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 Explcnation shall be added tit

the end, na?ely .ly- 6cE~planation.-- For ' the purpose of ' this clause, the expression cCperiod" shall include a the period held prior to the 1st December 198 1 ."

4, In clause (b) of sebtion 18 of the 1923 Act,- -

stion 18, 'mil Nadu (a) for the expression "for a period of th

Of IgZ3* years", the expression "for a period of - three . yearsa

su& members shall be eligible for election or. nomiqti -for not more than another. period of. three years" shaU'

sGbstituted ;

(b) for the first proviso, the following proviso *:

be substituted, namely :-

fie provided that where a member is electd

...

noininat& to the Syndicate to a-castlal vacancy, the p

of office %eld by any such membr shal1'be:-rn ' full period of three years fat the purpose of this

(c) the folloa ing Explanation shall be added a

end, namely :-

6c Bxplanation.-;Fo~ the pnrpose.af this cl 9 expression " period " shall include the period h

1 L ,,the 1st nsem&r ISSI..'. 4

1982 : TJV. Ad 11) ikfc~dra~ Vniver~ity, Am~nuici i University and Anna Universiiy

(Amendment);

5. In clause (b) of section 23 of the 1923 Act,- Amendment of section 23.

Tamil Nadu

(a) fcr the expression " for a period of three years ", Act VII of

the expression " for a period of three years and such 1923.

members shall be eligible for election or nomination ibr not more than another period of three years " shall be substituted ;

(6) for the first proviso, the following proviso ahail

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 ;" ;

(e) the following Enplanatfon shall be add(:d at the end, namely :-

" Exp2anntion.-For the purpose of this clause, the expression " period " shall include the period held prior to the 1st December 1981. ".

PART 111.

Amendments to the Annamalai University Act ,1928.

6. In section 15 of the Annamalai University Act, Amendment of

1928 (Tamil Nadu Act l of 1929) (hereinafter referred to s ection 15, 9- Tamil Nadu as the 1929 Act), the heading " Class 11-Lfc Members A,t of 1929.

and items (1) and (2) thereunder shall be omitted.

7. In sub-section (1) of section 33 of the 1929 Act, Amendment of for the words " shall except in the case of ex-offielo or section 33, Tamil Nadu life members hold office up to the date of the next A,t I of 1929,

reconstitution ", the following shall be substituted,

namely :-

"shall, except in the case of ex-of/icio anember.-

(a) be eligible for selection or nomination to the Senate, Academic Council or Syndicate for not nore thau

another period of three years ; and

125-12-50

University ar~d Anna Unr'versity (-4nl:ndttte~r)

Provided that where a member is elected or nomina- ted to a casuzl vacancy to the Se~ate, Academic Council or Syndicate thc pwiod of office hele by any such member shall be construed as a full period of three years for the purpose of this sub-section,

Explanation.--For the purpose of this sub-sec the expression "period " shall include the period prior to the 21st December 1981 ,".

Insertion ofnew 8. After section 33 of the 1929 ALct, the following -

section 3 3 4 in secticn shall be inserted, namely :-

Tamil Nadu

Act I of 1929.

"33-A. D~qualijication for election or nomination in 4 1 certain cases.-Notwit hstanding anything contained in

sections 15, 17,21 or 33,-³²a * .

(1) no person who had held office as a member for a toral 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 fcr election or oomination to any of the

said three authorities. Explanation.--For rhe purpose of computing the total period of six years referred ta in this clause, the period

of three years durillg which a person held ofice in one

b82 : T.N. Act 111 Madras University, Annmaiai 757 University and Annu University

(Amendment)

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 purposes of this clause, a

person who has held officc in any one o f the s;iitl I llrcc

authorities in a casual vacancy u n t h sectioti 33 (3) snall be deemed to have: held office for a period of tlirec

years in that authority :

Provided further that for the purposes of t.his clause, if a person was elected or nominated to one authority and such person becan.e 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 clause (I) shall have application in respect of-

(i) ex-offio members referred to in section 15 Class-I, but not including members of the Syndicate who are got otherwise members of the Senate referred to in item (1 l),

(ii) ex-oflcio members referred ta in section 17

Class-I, bur ~ o t including members of the Syndicate who are not otherwise members of the Academic Council referred tc in item (5) ; and

(iii) ex-o@cio members referred to in section 21 Class--I.

Explanation.--For the purpose of this section the - expression 'period ' shall incluEe the period held prior to the 21 st December 198 1 .".

PART IV.

Amendments to the Anna University ~ c t , * 197.8, 9-11. [The amendments made by these sectiors have already been incorporated i s the principal Act, namely, the Anna University Act,* 1978 (Tainil Nadu Act 30 of

1 978).

_C_ -. -

*By virtue of section 5 of the perarignar A n ~ a IJniversrty of Technoloy (Amendment and Special Provls~om) Act, 1982 (Tamil Nadu Act 26 of 1982) any reference to "Perarignar Atma ulliver- sity of Technology Act'' has been constructed as ''Anna Univer- sity Act".

-- -

78 5 Madras Univr rsity, ~nnarnalui [1982: T.N. Act

University, and Anna Uniyer-

sity (Amendment)

PART V.

Miscellaneous, Removal of 12. For the removal of eoubts, it is hereby de

doubts. h a t ~ ~ o i ~ i ~ b ~ t i ~ n d i n g acy~king ccnttii~ed in the

Act, the 1929 Act or tbc 1978 Act as amended by Act, every illember of the Senate, Syndicate or Acad Council, as the case may be, elected or nominated,

(i) in the case of the Madras University, befor

1st December 1981, shall continue ro be such me for the period for which he would have continued as s

member but for the amendme~ts made to the 1923 by Part 11 of this Act, and ;

(ii) in the case of the hnamalai University an Anna Unive~sity* before the 21st December 1981 continue to be such member for the period for be would have continued as such member but ame~dmenrs made to the 1929 Act by Pa 1978 Act by Put IV of this Act :

Pravid1:d that nothing contaired in tb #hall be co~scrued as enabling any member ther~io to continue as a membcr of any of the in any of the sai J Wversities of which he may

to be a member by virtue of his membership of the Syndicate or Academic Council, as the case may be, he ceases to be a member of the Senate, Syndicate or

demic Council, as the case may be.

Certain procee- 13. (1) Every action taken and every proceedin

dings tohold fiiexlced on or after the 1st December 1981 but

elecl'ons to be the' 21st December 1981, to hold election to the

void. Syndicate or Academic Council of the Madras shall be deemed to be null and void and accord

mion or proceeding shall hereafter be taken in a 4 th the povisions of the 1923 Act as amende Act.

(2) For the removal of doubts, it is hereby that notwithstanding anything containetf in the are'amended by this Act, every member who ceases to * By virtue of section 5 of the Perarignar ,4nna University of Technology (Amendment and Special Provisions) Act, 1982

(Tamil Nadu Act 26 of 1982) any reference to "Perarignar Anna' University of Tt chnology" has o e w cuustrucd as "Anna Uni- versity".

$982: TN. Act 1 11 Madras University, Annamdoi 789 Universify and Annc: Univer-

si ty (Am endm en?)

a member of the Senate, Synolcate or Academic Council by reason of thc operation of sub-section (I) shall cease to be a member of--

(i) the Syndicate or the Academic Council, as the case may be, fo which he was elected in his capacity

as a member of the Senate; or

(ii) the Syndicate to which he was clc~%d in his capacity as a member of thc Acadumic; Cuuncil utul to

which Council he was elected in his capacityas 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. (1) The Madras University, Anaa~nalai University Repeal and and Anna Uni vmsi ty* (Amend merrt) Ordinance, 1981 (Tamil Nadu Ordinance 18 of 1981) is hereby repealed.

(2) Notwithstanding such repeal, anytbing done or any action taken under the 1923 Act, the 1929 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.

-^.LL

*By vir~ue of section 5 of the Perariynar Anna University of Technology (Amendment and Special Provisions) Act, 1982 (Tamil Nadu Act 26 of 1982) any reference to "Perarignar Anna University of Technology" has been constrlred as "Anna Univer- sity".

826 Perarignur Anna U~~iversity 01 [I982 : T.N.' Act 26 Technology (Amendment and

Special Pmvislons)

TAMIL NADU ACT NO. 26 OF 1982.*

THE PERARIGNAR ANNA UNIVERSITY OF TECH-

NOLOGY (AMENDMENT AND SPECIAL PROVI-

SIONS) ACT, 19S2.

[Receivtd thc acszrv of rhe Governor on rh,. 29th -(ir:$l 198& first publislzed ii the Tz-mil Nadu c3. JVCS~IIII~ :t%t

Gaettc: Extraordi~znry on the 4th May 1982

(Chithirai 21, Thuntlarbi, Thiruvalluvar Aandu-2013).]

An Act further to amend the Perarignar Anna University of Technology Act, 1 978.

BE it enacted by the Legislature of the State of Tamil

t.Nadu in the Thirty-third Year of the Republic of India as follows :.A

1 . (1 ) This Act may be called the Perarignar Anna University of Technology (Amendment and Special corninawe-

Provisions) Act, 1982. It. "

(2) It shall come into force at once.

d 2-4. [The amendments made by these sections have⁷

already been incorporated in the principal Act, namely, the Anna University Act, 1978 (Tamil Nadu Act 30 of¹ 1978).] ^P$

'." "P

utruction 5. References to " Perarignar Anna University of

eferences Technology" and "IBerari~na r Anna University o f

'Peraripnar Technology Act " in any Act or in anv rule, notification,

Univer- proceeding, order, regul~tion, by-law or other instrument of Techno-

y" and made or issued under such Act or "statutes", " ordinances9'

:rarignar and "regulations " made or continued in force

pa Univer- under the principal A.ct shall be construed as references ' Of

:hnology to "Anna University " and " Anm University Act "

99 . respectively.

;a1 pro- 6. Where i~n~nediately before the corninencement of

dings. this Act any legal proceedings are pending to which the

" Pcrarignar Anr~a University of Technology " is a party,

I the " Anna University " shall be deemed to be substituted ' for the " Perarignar An= Univetsity of Technology "

in those proceed~ngs.

.--- . ..- --

*Fm St3aem:nt of Objocts an L Re.~ssons, see Tamil Nudu, '

Governrnenf Gazztte Extraordinxry, dated the 1 1 th February 1932, Part 1V--Section 1, page 94. ^>z.

84 .TAMIL NADU GOVERNMENT GAZETTE EXTRAUKLII~~'~~CI.

Class III-O/FIL.~ I14enz b e ~ . ~ .

(1) Two persons fro:^^ alllong the Deans and Dirzciars of the

U9vcrsity nominated by rotation by tho ChanccUor ; ( 2 ) One pcrson from among the Hcnds of Departments and

Professol.~ of the University nominated by rotation, by thc Chan-

cdoi- on the secomraendalion of the Vice-Chancellor;

(3; One Reader and crie Lecturer from among the rcsdcrs and

- . Lec~urers, respectively, of the University nonliuatcd by the Vⁱ^c^s

CharlceIJor accordillg to Faculty Seniority by rotation on Facul~y

basis ; _ -.

.., . (4) .Four .persons representing public and private sectors, indus- I tries and rescii;cl~ iinstltu tions having special knowledgq and prac-

I ' tical experience in industry and commerce, nt>,minatecl 'by the Cl~nn- Q ' : .^II . - . . + L

,, .- I i

(5) , One k e n ~ b c ~ clciecied by thMcademic Council from ;imonp

a ! . , F ; . , . ,

its. ,members . _ . . ; - . , (-61 One nicmber dcr icd by the members of the i.cgislative

~ s s c d b l ~ c ~ f lhc S i n t i from among .fhemselves ; and -. .

, ,

(7) One member de.ctcd by the members of - ihc Ldgislative

Cfftk~cil of the &ate . f m 'among themsclv~s.'~;

(h) after sulr-section (3, the f~llowjng sub-secricn siiidld'll - . be

:"'-inserted, namely :-,.

" (3-A) (i) ht case the Sccretary ta Government,

ir~-qh-rge, o f Education, or the Sccretary to Government, in-charge

'.oE.Health and Family H7eltare, is unable to attend the meetings of the Syndicate for m y riason, h*, may depute anv oflicer of. his.

department not lowcr in ra11k L~PI that of ~ e p u & Secrctarg to Gcvenlment, to. attend the meetings;

. . (ii) Xn case the Llitector of Tzchnical Edpca!ion is

unable fc attend the meetings of the Syndicate for any reason, be

may dcpilt~ any oEcer of the department not lower in rank than f iat of Deputy Director to attend the meetings. " ;

(1) for .the words " i x s%cifi members ': the words "life

'member and the ex-oficio members " shall be substituted ; Oi) in thc second proviso, after thc wofd " Ileld ", the words " for not less than one year'' shall be inserted.

4. A jllefldhlcnt of section 17-A, Tamil ~ a d u ~ c t 30 of 1978.-

?n scction 17-A of l!le principal Act,-

(a) in sub-section (I),- ..

(i) for the poGtioa commencing with thfi words " Notj~it,h-

sanding anything contained " and ending with t!lc word? " shall bi:

eligible for elcclion or ncmination to any of the said two auth*

(i) the Syndicate; and

(ii) the Academic Council, or ! (ii) in Expinrlation 11, the words " of the Univel.sity " shall be added at the eadt L 4 :I'

I (z) in fie st proviso, f dr the words " helQ oihcc in m y

one of the said two authorities ", the rrords "held office for ^a

period not less than one year in any one of the said .two author% ties " shall be substituted ;

- ( O ) in sub-section (2), for clausc., (i), the following clme shall be substituted, hamely :-

"(i): the life member 3nd kx-oficio members referfed to - in sub-section ( 2 ) of section 17 ; and ".

l r r ' . 1;'

:< ;

K'. 8; , - -. . & j t jC p,

lv clauje shall bc inserted, naitely :-

G'T:

2 ,'

" (xi-a) the powws to be exercised and the duties to k p r -

. , .. formed by the teachers and other pexsons employed in thc

University ; ".

6. Apeendmen[ D! Schedule l I , Tamil Nadu Act 30 of 1978.-

In Schedule Il to the pri~~cipal ,Act,-

(1) in statute 3, in clause (21, for the word " ordinances ", the -.

-word " regulations " shall be subs%ituted ;

( 2 ) in statute 9,-

( a ) in clause (I),'-

(i) under the heading "Ex-officio Members ", for ilcm

i^(d) to (^h⁾^, the followiug itoms shall be substituted, ilamely :--

( e ) All Heads of Dcpnrtments ,?t~d I-Teads of Csotrcs of

&G University ; " ;

I (ii) under thc hcadiug "Other Members ",-

(A) before item (i), ~the idlowing items ahall be inserted,

namely :-

" (f) Fifteen ?Professors of Ihe Un

the Chancellor on the recommendations of

(g) Seven Teachers other than Professors, Deaos and Directors nominated by the Chancellor on the recommendatiaas of

I& ViwChanceUor ;

( h ) Three educrt~ionicts

relating to e4ucation, resexch and educati

and t~chical, laminated by the Chancellor ;

(Ah) One officer dealing w Secondary Education in the Education by the Government ; " ;

(B) item (ss) sl-rall be omitted ;

(C) in item (t), the exprersion "and item ks)" shall be t omitted ;

)1⁽^b⁾^' in clause (31, in the provi the words '901 not less than onc yw r"

L , -1%- . .- - > . - . . . .^..... - - - -

3 , , .

7. Cessatbn onof ofice of disqualified persons, etc.-Any pemn

b drctcd or uominated to the syndicate or the Academic Council, : o the case may be, of the Anna University,-

(i) who has been classified as ex-officio member under the , ' pnncipal Act, as it stood prior .to the date of the publication d this Act in the Tarnil Nadu Government Gazette, but has become a member other than an ex-oEcio member, under the principal Act, as mended by this Act, and ~ ' J ~ o s ~ tern 01 -office of three years has cxpired ; or . _ 4

(ii) who has become disqualified under the provisions of the

principal Act, as amended by this Act,

shall cease to ba sucb mem5cr of t^l^~^l^cSyndicate or the Academic Council, as the case may be, or' the Anna University, with c%cE . .

on and from the date d publication of this ACL in the TmiZ Nudu Go~~rnrne~z t Guzefle.

8. Ren~ovul of doubts.-For the removal of doubts, it is hereby declared that members of the Syndicate or of the Academic Cound, LS the case may be, of the Amia University, except those-who shall cease to be such members of the Syndicate or the Acadmic Cound, as the case may be, of the Anna University under section 7, elected

or nominated -as ,such members before the date of the publicatim of

this Act in the Tamil Nadu Government Gazette, shall continue tq be such members till the term of ofice expires.

(By o~der bf thc Governor)

S. VADIVELU,

Commi.~sio~ler and Secreirtry to Governmed, Law Depnrtnzen f.

(A Group IV-2 Ex. (83)4

An~e~~rinirnf a j 4, Tn sccliou 18 of ~^lⁱ^c 1'1rincip;~l Acr, in c1au.c (h),-- seclion 1 8.

to) the expression " and such ~noi~~bcrs sll:~ll bc cligiblc To: c!ec~iul or. 11omina-

tjon for not Inore than another ps~iod of chrcc years " sil;rll hc ir:nittsd ; I (b) the first pr >vko shall be omirrcd ;

I (c) thc E-T~~UII~II~UI~ shall be omittcd.

I ~nterrdnretti of 5. In section 23 of tlze principzl ~ c r , i i t clan j e !6),- ~ section 23. (0) thc cxpmssior~ " arld such nlcnlbcrs sIlall be eligihlc fdr c l z c r i o ~ ~ ~ l r ~:~!l:i?~-

tion for not moro than another ?eriod or thrce years " shall bc on:ii~cd ;

PART TI[.

1 Amendn:cni 6 . Ti: thc Annamnlfii University Acl, 1938 (llereinnfrer rcfcrrid to ns t hc pl-ir ac.jIlnl ',~;,,,~ii ,:-::

of section Act), in sub-section (11 or scctiun 33, h r 1hc porlion bcginiiinz wit11 tho \vor& AEr j

33. "shall, exc~pt in tho cr-sc of CX-~jficio n*~rmber. " a1:d cr-ding n.itll thc cs~rejsjon 1929,

"21st Deccmbcr 19B l", ahc f~ l lcwing shall bc substituted, 11;~ndy :-

" shaII except in the case of e-~-ol(iicio rne!nbsrs 11t)ld office upto tllc d;~tc oi [ ! I ~

next reconstitutioi~ ".

, .

Omission 01' 7. Section 33-A of the principal Act shall be omitted. xctiun 334.

PART IT.

'men&tlent 4 8, 31 t h e Madurai-Xnrnaraj Univ~rsily Act 1965 (hercinaf~er rererrcd to as rile P ~ I I J i / - ~ ~ l ~ ~ : , seclion. 15. principal Act), in sc-ctj~n 15, in C^~^X^I^~^S^C (b),- Act ;; ojf

(a) the expression orld such mclilbcrs shall be eligible for elzctipn or I I ~ ~ ; I ~ I ; ~ - tion for not more t hail another period of [hree yzars " sltall bc omit tcd ;

(b) the first proviso shall be omiticd ;

(c) the E~-p/n~~arton shall be orni(tcd. h e n h a ~ t o f 9.Tnsection19o~theprincipalAct,incla~1se(b),- section 19.

(a) rhe expression " and such ineillbers sIlnll bo cIigib10 for B ~ C C I ~ O ~ I ll~~??j!~:1.

I tion for not more than another period of f llrcc years " jhzI1 be oluirtcd ;

(b] the first proviso shall be omitted ;

(c) the Expkmr. tturr shall br; omitted.

An~end,,~er~t aj' 10. In sec ti011 24 GI' C^~^C principal Act, in clnusc (b),-

secrwn 24.:

(a) the oxprcssion ' I and such lneliibers shall be eligible for eIectioll c,r I:o;nl

nation for not nlorc than another period of three yenw " sl~alI be on~ i t t~d ;

(b ) the first proviso shall bc orni~lcd ;

section 24-A,

(a) the expression "and such tion for not more than another term'

16. In section 20 of the principal Act, in clause (b),-

(a) the expression " and such members shall-be eligible for election or nemina?

tion for not more than another period of three years " shall be omitted ;

, , ,

(b) the first proviso shall be omitted;

17. In section 23 of the principal Act , in sub-section (2), in clause ( c ) , ~ t

(b) the first proviso shall be omitted ;

18, In section 24 of the ~ c t , in clause (el,--

(b) the first proviso shall be omitred. b {

PART VJI.^.^.^.

Amendments to the Bharathidasan University Act, 1981.

. I , .

Tamil Nadu Act 2 of

1982.

19. In the Eharathidasan University Act, 1981 (hereinafter refcmd to as the principal Act), section 7 shall be omitted.

20. In section 20 of the principal Act, in clause (b),-

(a) the expression " and such members shall be eligible for election or nomi- nation for not more than another period of three years" shall be omitted ;

(b) the first proviso shall be omitted.

21. In section 23 of the principal Act, in sub-section (2), in clause (c),- -

1 .

the expression " and such members shall be eligible for election for not more than another.period of three years" , t i shall be omitted ;

(b) the first proviso shall be omitted. . .

22. In section 24 of the principal Act, in clause (e),-

(0) the Expxpteniion " and such members shall be eligible for election or nomi-, , , , a ' . , r qt r t1 .n; - netin+ nf + l - t r p 7 . r ' r C ' 9 rhqlJ h~ ~ q - i t t ~ d ;

0n;ission ' 1 4 ~ section 7.

Amendment-

q:'

fi,;,

106 . :TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

PART WII.

Amendmenrs lo rite Tamil University Act, 1982.

.. . . . .'. -. .

$1 ~ s i o n ,. 23. I n he Tan~il University Act. 1982 (hereinafter referred io as the principal Tattil hhdti .iedi'b'n 7. AcL), section 7 shall be omitted. A c t 9 ' i j v

, . 1982. 3

: r admen t 24. In section 18 of the'principal Acr, in clause (c),- df section

'is?

(U) the cxprsision " and sucl~ mcmben shall be cligiblc Tor clc&ion or nomi-

. _ . . , . nation for not more than anothcr period oi three years" shall hc omincd ;

4- ; . , .. . .

. 4 .. . . (b) the first proviso shall 6,- omittcd. :,. I . .

I m e n h e n t . 25. In secrion 21 of the principal Act, in clause (e),-

. of reelion 21.- (a) the expression " and sr~ch msmbers shall be eligible fur electioil or nomi-

nation [or not more than another period or three years" shall be omitted ;

hiwdment of section

20. ,

. .

.* .: . . . I

. :. .,.r ' . . . -

3&&n of section 8.

@&At

i !,of section , +;=.

. C

:,..'

: I .

'.;, :; .*. , 9 -,

(b) the first proviso shdli Ire omit-ted.

. .

PART IX.

Amendments to thc Ma flter Teresa Worrzer~'s University Acr, 1984.

26. In the Mother Teresa IVornen's University Act. 1984 (hereinafter referred Tamil Nadu to as the principal Act), section 7 shall be omitted, Act 15 of

1984.

27. In section 20 of the principal Act, iri dause (ij,-

. a

(a) the expression "and such members shall be eligible foi; iidiiiiIiatiiiri foi:

oo t n~ )rc than, another period of three years " shall .be omitred. {b) the l k t proviso shall be on~irted.

28. In section 23 of the principal 'Act, in clause (e),- . .

(a) the expression " nd tucb rncmbkis rhali bc eligible for nomination for

not more than another pzriioi of three years!' shall b e ornitred ;

(b) the firsr proviso shall be omirted.

PART X ,

Amendme~rls to the Alagoppa UnJversiiy Acl, 1985.

29. In the Alagappa Univerty Act, 1985 (hereinafter ieferrzd to as the fiiricipal Tatni: Nudu Act). section 8 shall be omitted. Act 23 o f

30. Tn section 3' nf the principaI Act, in d&usc [:],-

(a) tbe expression " and such 1nernb~fs.sfia1~ be eligible for ,electioi or nccii:, -

nation for not more than another period of thrW years " shall' be otnitieii ;

' (b) the first proviso shall be omitted. 31 : In. section 24 of the principal Act, i n sub-section:(2)j- in clause id),-

(a) the expression "and such members shall be. eligible T6i nomination- tor:

not more than another period or three years" shall be omitted:;

(b) the first proviso shall be omitted

32. In section 25 of the principal' Act, in clause (e),-

(a) the expression " and ouch members shall be eligible forielection ,~:dbmi-- nntion ,for not more than another period of three years " shall be omitted ; .

(b) the first proviso shall be omitted; (By order of the Governor.)

P. JkYASINGH P.ETER, Secrer m y f o C;q verrunent, Law: qepayiment. , - . . - -. , -.,. -- * . . .I.. . . - . ----

p ~ : y T ? t 4VD PURLIOHEI) I I Y TUE UIRECTOU 01. S'UTlUkEHx, AVD. P B ~ ~ Q ,

- . . .. . . . - *

-7 --

. 0 4 . , , - ' r P 1.fl,' . , part IL--s&& ~2 . a , . 2, ' , & . . , : l . i j~t i fut , . *- :< ;" f4,$:,.'t *

.a , & . \ * - 4 . ,.; ':' * . .

5. . . , . Id- ly*& *cw'.~d>O'&&,&&& .

'C, . . : * - '-. - g -, . . . . I ' ;,-.;*tr ,

'l1l; fcilloying 4e t o . ' ' : Tamil Nadu ~ e ~ i s l a t i y c ' Asselobly received th^I

;ysent d i t h e Gove~mr on the 17th Pebruai*y 1992 an$ is lierchy published for Renernl'infoimation :- -

F ACT NG. 3 Obl 1992. PI: . . . b'b

. = 4

I A r t Act furthen t o amend the Tan& Nadzc Univer.sities ~ a z o + .

1313 it e~ractcd by the Legislative Assembly of the State.of Tamil Nada in the .%

J,'o).ly-third Year . of .., !he Hepublic of India, as follo~vs :-

I . (1) This Ait . -may be called the Tamil Nadu . Universities' Laws Short title ' (Amendment) Act, 1992. a and coarnencsmaot

(2) It SIILZII b~ de~rned to 11av1: come into force on the 10th day ofz Janua'iy I 1992. . . i^.ⁱ^'

/ Nadu

$ of t978.

1 . %

2. In section I I of the Madurai-Kamaraj University Act, 1965, to Amendment .of

hllb-scction ( I ) , 'thc following proviso shall be added, namely :- Tamil Nadu I Act 33 of 1965'

" Provided t h ~ t if the~dbancellor does not approveWatly of the per'sons ilk

the panel so recommended by the Committee, he may take steps to constitute another Con~mittcc, in accoidance with sub-section (2), to give a fresh panel of . three diRerent names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".

3. In scction 11 of the Anna University Act, 1973, to sub-section (I), the Aaen-t . following proviso shall be added, nantely :- Tamil Nqda.

Act 30 of 1978.

" Provided that if the Chancellor does not approve any of the persons in I panel so recon~mended by the Committee, he may take stcps to constitute ino other Committee. in accordance with sub-section (2), to give a fresh panel of tllree different lames and shall appbiqt one of the persons named in the fresh panel as the Vice-Chancellor.".

& Group) 1V-2 Ex. (101)-1

', : - 1

" 'A;.". :^I. . i - l 8 , , * . . ,T,AMIL NADU GOVERNMENT GAZE'M'E E X T ~ A O R D ~ N A R Y ___I_I_ _ _ _ _ _ - - - .

cllamepdment of '

Nadu

4. In section 12 pf the ~harathiar university Act, 1981, Lo sub-section (I), Ta:;: 2' I of 1982. - the following proviso shall be added,' namely.:- , . , !

" Provided tha6 if the Chancellor does not approve any of the persons in . the panel so recommended by the cdmmittee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of &e different names and shall appoint one of the persons named in the fresh F8

. . panil as the Vice-Chancellor.".

alnoa-t d

, Taad Nado 5. In section 12 of the Bharathidasan University Act, 1981, to sub-&tion (I), "2: of N[ Act of 1982* the following provjso shall be added, namely :-

1Cc

"Provided that if the Chancellor does not apprbve any of tile persons in⁹

1 the panel so recommended by the Committee, he may take steps to constitute /'a I Cl

another C o d t t e e , in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint cne of the persons named in the fresh p

panel as the Vice-chancellor.". .

d t n t of 6. In section 12 of the Tamil University Act, 1982, LO- sub-section (1). I Nadu the f ollowiog F roviso shall be added, namely ;- , .a 9 of 1982. ir " provided that if the Chancellor does not apprwe* iqy of the persons in t

. the panel st5 recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of 1 three different names and. shall appoint one of the persons named in .the fresh I I~

panel as the Vice-Chancellor.".^*^,^r^-1

i dhatdment of d C. In section 12 of tpe Mgthn Teresa Women's UnivemQ Act, 1984, to "2: ,, re-,' Tamil Eiedu a t 1s ,of ,984. sub-section (i), the tollowing proviso shall be added, nameljr :- i i

" Prgvidd that if the Chancellor does not approve any of the persous in

%he panel so. recommended %y the Committee, he may take steps to constitute

1 . . .another Committee, in accordance with sub-section (2), to give a fresh -1 of^I

! ahree different names and shall appoint one of the.persons named iri the fresh ~ a n a 1 s the Vice-Chancellor.", ) . : .

[ " * I i P -*F*- * , J ,+ %-, /twt.*f.&*yYt i* ; 1. 1. ?J -diwdmont of . 8. In section 13 of the Alagappa U$versity Act, 1685, to sub-sarion (I), Tamil F Tad Nadu the following proviso shall be added, namely :- Act 23 o

A c t 23 of 1985.

" Provided that if the Chancellor does not approve any of the persons in &he panel so recommended by the Committee, he may take steps to constitute :ai&er Committee, in accord ace with sub-section (Z), to give a fresh panel of < rthree different aames and shall appoinr. one of the persclns nmed in the fresb. panel

:as the Vice-ChancelIor.". - .- t &A* .m. c c A . dSr"- ,&.6i-t PM . 9. In section 11 of the Manonmaniam Sundamn81 University Act,- 1990, Tamil I

fadi1- '.*ttdu - to subsection (I), the following proviso shall be added, namely :-' Act 31 ( / +t 31'01 1990.

" Provided that if the Chancellor does not approve any of the persons in el so recommended by the Committee, he may take steps to constitute Committee, in accordance with sub-section (2), to give a fresh panel of shall appoint one* of the persons named in the fresh the Vice-Chancellor.":;

Nadu Universities Laws (Amendment) Ordinance, Tamil N - --

I , O r d i n a i m J . of 1992

- - ---. - ---A

(2) ,Notwithstanding- such repeal, anything done .or iny action taken

under the Madurai-Kamaraj University Act, 1965 or the Anna University; Act, 1978 or the Dharathiar University Act, 1981 or the Bbarathi&tm~

Universjtiy Act, 1981 or the Tamil ~nivemiby Act, 1952 .or the Mother

Tcresa Women's University ~ c t j 1984 011 the Alags~pps Universip 'Act, 1985;

or the Mananmaniam Suildaranar University Act, 1990, as amended by the . said Ordinance, shall be deemed to have been done or taken under the respective Act, as ,amended by this Act.

- -

AND PUBLISHED BY THE MReCmR OF STATIONERY AND PRINTING. MAD- ^I QN BeHALF OP THB OOVERNMGtU OF TAML NADU. ^I

(Prick:. Bs.f.24 1 - - .

I ' -. i .^r^.- I d y . .a.

. ,

, - -, ? p

I '

I TRAORDINARY bVBLiSHEi ~i AUTHORITY

U. F

- . -. * . - . f - -

No. 3241 MADRAS, THURSDAY, FEBRUARY 27,1992 i '

MAASI IS, PLR~~~RPATHZ'T~W~~~ALUNAB W u - 2 0 2 3

- -- - -- - .- -- . - - -- . -- . -..I _ - . -

Part JV-Section 2 . .., I .^_. . . .

. i i . . i'd, Nndu Acts q! 0t.B;astnw..

. . r , - . . l'hc 'folloainr: A& of tbe T& ~ a d i u&i~i.l~ti~. W m b y r.8ccivecl t llc

a,+mnl of f h ~ Pmident on the 21sk February 199tA and aia hereby publis ctl

Tor genera4 infatqrn&oq :- - f

ACT NO, 9 OF 1992. . .

BE it enacted by the Legislative' Assembly of the State af Tamil Nadu in the .' Forty-second Yam of tb Rcpbltc of ' I i a as lohws :- . . -

. ? : - PART I. .*

. . PRELIMINARY.

1. (I) This Act may be called the Tamil Nadu Univ6rsitice Laws (Second Short title

Amendment) Act, 1991. and com- mencement. (2 ) It shall wme into force at once.

PART 11.

Amendments to the Madras University Act, 1923.

2. After section 5 of the Madras University Act, 1923 (hereinafter referred ~nsulioa of to as the 1923 Act), the following section shall be inserted, namely :-^mw section 5.A. '

"5-A. Disqual$cation for election or narlJnation to Senate, Syndicate and Academic Council in certain cases.- office as a m):mber 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 elcctlon or nomination to any of the said three authorities. Explanation ].-For the purpose of this sub-section, the expression "period"

: shall include the period held prior to the date of the publication of the Tarnil Nadu I ' Uniuersi ties Laws (Second Amendment) Act,' 1991, in the Tamil Nadu' Govtri?r%ent

Gazette. . r,,, *,:;.

I, .

. ' . 3 2 " " . ::TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

%I " . , .- , . ) < Explanation 11.-For the purpose of computing the total period ot SIX years - * -. referred to in this sub-sectiqn, the period of three years during which a person , $ ' - . - ,?* held .pffice in7 one authority either by ehtion or by nomination and the period of three years during which he held offiae in anotber authority e~ther by election or 1 r

I ++ by nomination shall be taken into account and accordingly such person ahall not

be eligble for ele&on or nomination to any one of .the sdaid three authoritla :

Provided that for the purpose of this subisaction, a person who hfrs held

office in any one of the said three authorities in a casual Vacancy for a perrod not

{ less than one year shall be deemed to have held office for a period of. three y^m

. -.? : ? -tr+ +.in that :authority: ' i, , , ', .+ . . + , ,t. . . % a

I . : A 4 ' . . '~ovided f&r that .for thb purpose of this ..'-& was

' ?

, .

I 8

edected or nominated to one authority and such person became a member of another

I * ! t - y-; ,i'L.\ .:; . * authority b virtue of the m e m m p instha Srst mentioned g-rity, the p i o a

• A

far which {e\h?ld of§@ in the fimt mOntioacd authority alone &all b tahn into

. % * * ' " " -ILL. k (2) Notniryr* in su-n (1) el@ have application iq respect of- * . & - ~ 3 * x c ~ ~ * * "'"" - " . . - - , . - . > . .> .'(i)'&%m members referred to in &ion 1401, -but not including wcmbtm of the Symdicatc vho are not otherwise members of the Senate 'raferred to

in#wrpCIO),;'T *':'; , , >^,^!^.^.^d^r^,^{- -}⁴^{: ,}⁹^f⁷^.

(L) ~-t$?ido membars referred to in &on 18 (a), nod

,. . (iii) ~~-0~ieio"mernbers refenad to iq *section 23(a), but not ineludnrg .. - - % - mQmberS of the Syndicate who are notstherwise members of the Academic CoEurcS

. rc:fbhd to in item.(S).". Amendment 3. In redion 14 of the 1923 Act, in clause (b), for the expression "Save as

of section 149 -oPhcmise provided, elected and nomiaated members of the Senate s h d ltoM 6 B h fw a period of three ymn, the fqllo,wqg aha11 b,m&tip@xl, namely.---

"(i) Save as otherwise provided,' ckted and' nominated members of th

&+kt8 shall hold office for a period d tbm years and such members sBatl be eligible

far ebCtiOn or nominatjqn fq ~t mom tlyn +other period of thm yem. ' '

(ii) Wwic m&Mk :iq .&& ik.$&& io ibd we to 'a -c

' \iaCaney, the $eriidd of vffia'held for"W'lest, th8nf~onezycar bjr many such member slllll bc mstrwd as a full period of three years for the purpdse d thm &use. &pfmaation.-For the p&pose of . this clause, the expression "period" shall.

jnducie the period held prior to the date of the publication of the Tamil Nadw

~ ~ i t r e s Lpw6 (mqd .Amendment)nAct, .1991, in the Tamil Nadu Government

Gazette.". ,. *^{, ,}

Amendment .. . $,.In section 18-of the 1923 Act, in clause, (b), f ~ r the expression "Save as

of o thcme provided, elected and nomimbd members h the Syndiage shall bold mion office for a perid of three yam*: the fo110wing sha be substituted, -e~y:- ." - n -

"(i) Save as otherwise provided, elected and nominated -members of tha

Syndicate shall hold 0 5 ~ 8 f a a pedod 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 qf W years for the purpose of this c l am Explanation.-For the purpose of tbh clausey me expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Univmities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Govemne~t

Gazette.". Amendment, . 5. In section 23 of the '023 Act, in clause (b), for the expression "Save \'as - of otherwise provided, elected and nominated members of the Academic Council shall ii. hold office for a perk d of three yearsy', the following shall be substituted. namely:-

"(i) Save as otherwisepro%ded, elected and nominated members of the

Academic Council shall hold office for a period of three years and such membrs shall be eligible for election or nomination for not more than another period of

years.

(ii) Where la member is elected or nominated to the Academic Co-1 to

2; casual vacancy, the period of o h held for not less than o w year by any such member shall be construed as a full period of three years for the purpose of this c lawe.

Explcirwtion.- For the purpose of this clause, the expression "period"

sballincludothe period he4d prior to the date of the publication of the Tam11 N?rln Ifairarsities Liws (Scco~d Amendmeat) Act, 1991, In the Twi l fladu Gowmenf j C@@?tt~.''.

la -

bk- *-

Afllendmeuts to the? Annarnalai University Act, 1928. . .

6. In section 33 of t Is Annarnalai university Act, 1928 - (hereinafter referred ~ m e n d w n

to as the 1929 Act), in sub-section (I), for the words "shall exoept in the case of of

ea-o.@&o members hokl offide up to tho date of the next reconstitu.tionW, the 33* ' fcHowing shall be substituted, namely:--.

, . . . . ,

"shall, except in tho cat% of cx-;d~icfo m e m k r r .^.

(a) be eligible for election or nomination t o the Senate, ~oademic Courroil or Syndicate for not more t hao another period of three years; and ' I

(6) in the sase of any other av t hbrity.or'body, hcld oface upto the date pf i t s next rcocnstitution :

. i . . . ' . . . I. . , Pr~vided that where a member is sleoted or nominated t o a casual vauaniy - to the Senate, Academic Council or Syndibate, the period of office held for not leg . . . . than onflear by.any such m&nbersball be construed as a full pericd of three ysars for the purpob of this subsection. ., - , . - * > - - , -ie - ' 1

- Bxp1amtion.-For the purpose oft his sub-section, the expressioh "pe~iad"

shall include the period het< pior to the date of the publication of the Tamil N d u Universities Laws (Second Amendment) Aat, 1991, in the Tamil Nuhu~Qovenrmebr~ . , ' Oazette.". . r*.; - ' . :*, ' , , , . . :,- - , ' . .,! : ' , 7 .

7. After roction 33 of the 1929 Aot, the following section shall be inserted, hamtion of ' : new namely :-

d o n 33-A. '

"33-A. ~ l i q u a l ~ ~ t t o m j r election or &lnation to Senate, ~yndlcate a d Academic Council in hitaln cases.- Notwithstanding anything contained i n section 15, 17,21 ar 33,-

(I ) no person .who has held office as a member for a total period cif yia

Years in aay on0 or two of the following authorities, namely:-

(i) the Senate,

(ii) the Syndicate, and

.(iii.) the Aoadcmio Council, - shall be eligiblt for election or nomination to any of thc saic three authorities. Exp1arratlon.- For the purpose of aornputing the total pmoa ot SIX years referred t o in this clause, the period of three yeas du~ing which a person held office

i 11 one authority either by election cr by nomination and the period of three years during which he held office in another authority either by electio.: 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 pvrpose of this clause, a person who has held office for a period not less t han one year in any one oft he said three authorities in a casual vacancy under subsection (3) of section 33 shal1.b deemed to have held office for a period of three years in tbat authority:

Provided further that fcr-the purpose of this clavse, if a person waselected or nominated t o one authority and such person became a member of another authority by virtue of the membersaip in the first mentioned authority, the perllxl for which he heId office in the first mentioned authority alone shall be taken in@'

amount 1

(2) nothing in clause(1) shallhave application in respect of--

(i) ex-offlcfo membars referred to I n section 1 5, Cbss 1, but not including meijlbers of tho Syndicate who are ,not oAberwise members of the Senate refeirdd to in item (1 1); . , . . ,. , I . 1 1 .

I (ii) ex-oficio members referred to in section 17, Class I, but not including members of the Syndica~e who are not otherwise members of ithe Academic Council referred to in item. (5);

v (iii) ex-oficio members referred to in section 21, Classl. ' ' Expla?aation.-For the purpose of this section, the expression

" period " shall include the period held prior to the date cf the pubtication of the Tamil Nadu Universities Laws (Second Amendment) Act,

1 in the Tamil Nadv Government Ooaetle. ".

PART IV.

Amendments to the Madurai &n$raj University Act, 1965. Amendment 8; In section 15 of the Madurai-Kamaraj University Aot, 1965. (herein- Tamil N.adu of after referred to as the 1965 Act), in clause (b), for tho expression "Save Act 53 of rectian as otherwise provided, eleotcd and .nominated members of the Senate 1H5.

shall hold cffim for a period of three years", the following sball be substituted, namely :- ,^.

" i Saye as otherwise provided, ~lcctcd znd ncminatrd members of tbc Senats(iihal1 hold cfiice for a period of three years and such members . shall be' sligible for elstion or nomination -for ,mt . more .than anothet ' . period of three years.

.;$ . . . . (ii) Where a member is eleated or nomiked to the Senate to a

casual vaxnoy, the period of offioe held for not lass than one year

. any such member shall be wastrued as a full *riod of three years

' for tho purpose o f th i s clause. .@phtion.- or the purpose of this clause, tbe expression "peliod " * shall include the period held prior to the date of the pubhcation of % . tho Tamil Nadu Universities *Laws (Second Amendmem) Act. 1991, in the

Tamil Nadu Oonrnwnt Gazette.".

Amendment 9. In section I 9 of the 1965 Act, in clause ib), for the expression of "Save as otherwise provided, elected and nominated membel a of the

WiOn 19' Syndicate shall hold office for a per106 of tbr* years*', the fcllowing shall & substituted, namely :-

"(i) Save as otherwise provided, elected and nominated members of the b syndicate shall hold office for a period of t bee years and suoh mem- bers shall be eligible for eleotion or nomination for not more than mother period of three years.

Amendment of

eection 24.

(ii) Where a member is 'eleoted or nominated to the Syndicate to ? oasual vacancy, the period of 05ae held for nct less than one year by any such member shall be construed as a full period of three years for the purpose of this clause.

.lixplanation.-For the purpose of this clause, the expression ' "period" . shall include the period held prior to the date of the !mblication of the Tamil Nadu Universities Laws (Second Amendment)

,4ct, 1991, i n the Tamil Naau Government Gazette.".

10. In ssotion 24 of the 1965 Act, in clause (b),for the expression ''Save as otherwise provided, elected and nominated members of the 4cademic Council shall hold office for a period of three years", the tolIowing shall be ' substituted, namely :- -

66 (0 Savc as otherwise provided, elected and nominaled mernbers cf

the Academic Council .shall hold office for a period of three years and such mcmbcrs shall be eligible for election or mmination fcr nor more tban another pcricd of three years.

TAMIL NADU GOVERNMENT GAZETTE - EXTRAORDINARY. . 35

I--- C

(ii) Where a member is elepted or nominated to the Academia Council to a casual vacancy, the peliod of office held for not less than ono year by any such member shall be consirued as a fu l l perioci of three years for the purpose of this clause.

E,rplartation.-For the purpose of this clause, the expression shall include the period held prior to ti= date of the pub "P"''"~~ ~ca t~o l l oi the Tamil Nadu Universities Laws (Second Amendment) Act, 1991,

i n the Tamil Nadu Government Gazette.".

11. After section 24 of the 1965 Act, the f. llowing section shall be inserted, Insertion of

name1v:- new d

section 24-A.

"24-A. ~ ~ q u a l i ~ i c a t i o n / r election or nomination to Senate, S yndlcate

cmd cade en tic Council irz certain cases. - jl J No L wit hstandi~g anything contained in sscrion 15, .l9 or 24; no person whc 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 Syndioate, and ,

(iii) the Aoadi mic Council, shall be eligible for election or nomination to any cf tho said three authorities. Brplonation I.--For the purpose rf this sub-section, the expression

"period" shall include the period hcM prior to the date of the publication of the Tamil Nadu Unive~sities Laws (Second 4mendment) Act, 1991, in the

Fmil Piodu i?ovenvnent Gazette. Gxplanation 11.- For the purpose of computing the total period of^six

ytxlrs referrod to in this s~,b-=ctior., the pied of three years during whkh 2 person held cffiu in one authority either by electicn or by nomination and the period of throe years during which he held cfficeⁱⁿanother authori y

either by election or by ncmin~tio~) shall be taken into aooount and acpordina su fi person shall not be eligible for eledicn or non,:natim in any one of the said three authorities^:

Provided that for the purpose of this sub-section, a person who has held office for a period not less than one year in any one of the said three avtho-

rities in a casual vacancy shall be deemed to bave held ofice for a perid of three years in that authority:

Provided further that f;r the purpose of this su b-scotion, i^fa person was elected or nominated to one authority and suoh person 3beoame a member of another authority by virtue of the membership in the first mentioned authority, the period for which he beld ~ E c e in the first mentioncd a~thority alone shall be taken into account.

(2) Nothing in sub-sectirn (1) shall have application in respect of-*

( i ) oxo$cio members referred to in section 15 (a), Class I, *Wt not including members of the Syndicate who are not otherwise members of the Senate referred to in item (10):

(ii) ex-o@ao I members referred to in section 19 (a), Class 1 ; am .

(iii) ox-oficio members referred t o in section 24 (a), Class f , but not $ including members oⁱthe Syndicate who are not Acadehic Council referred to in item (5).".

f I

J . ,'a ' , J ~ " + I f ' 7 " . ..> ., t" < / % *+ ?,** $!- .... , . /

:I .

" I 36 .I TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY - .-------

( , PART, v* ,

r # + ' m

11 I Amrndments to the Anna University Act, 197%

Amendment of 12 In sectibn 1 7 of the Anna University Act, 1938 (herainafter referred 10 T,,U ~&^i~as t he 1978 Act), in su b-secticn (9,-- section 17. Act 3D of 1978.

(1) for the expression "The term of office of the members of the Syn- dicate other than tne ex-oficio members shall be three years", the following

. - . shall be substituted, namely:-

"The term of office of the mem$ers of the Syndicate, other than the ex-oflcio

membeis, shall be three years and such members shall be el~glble for elecition or nomination for not more than another term of three Years .";

(2) after the proviso, the following proviso and the ~xplanalion shall be added, namely:-

"Provided rur .her that where a nlember .is eleoted c l nominated to the I Sy~dicate to a casual ,vacancy, the period of office held far not less thau one year by any such member shall be construed as a full term of three years for the purpose of this su b-section.'

.Axpla~lion.- For the purpose of this su b-section, the expression

"term" shall ioclude the term held prior to the date of the publication of the Tamil Madu Universities Laws (Seoond Amendment) Act, 1991, in the Tamil Nadu Governmept Gazette.". * ' ., - .._ ,

' .13: ~ f t t ~ r Section 17 of the 1478 Act, the following sectton shall be inserted, :-

1'; "17-A. Disqualificathn for election or nomination to syndicate and Academic Council in certain cases.-31) Notwithstanding anything contain2d.i~ section 17,

. 18 or Statut'e'9 of Schedule 11, no person who has held omx as a member for a total perfod of bix years in any one or both of the following authorities, namcly :-

\ . . I t . + . . .. - . r '

". - (i) thG Sygdicate; znd ' ' *^{I 1}^. , . i 2 <

' ' , (ii)-the .Academic Council, . .?-

shall bs eligible for election or nomination to any of the said two authorities. y a the purpose of this sub-section, t b expression

held prior to the date of the publication of the

Lam (Second Ameadment) Act, 1991, in the [Imiil Nadu

1 I .

11 l - , =zs.zs 1 1 E4cplatzatfon II.-fiol the purpose of computing the total period of six years refwed to in this sub-section, the period of tbree years during which a person held I/ , : : r . Mice in any one authority either b election or by nomioation and the period of three years duin Which he held o& in another authority either by election or by

I '

t^'nomination shall e taken into account and accordingly such person shall not -be

. , eligible for election or nomination to any one of the said two authorities :

I i provided that for the purpose of this sub-section, if a person who has held oBce for a pzriod not less than one year in arly onepf the said two authorities in a casual vacancy shall be deemed to have held Mce {or a period of three years in that authority^:

I Provided further tbat for the purpose of this sub-section, if i person was 1 - elected or nominated to one autho~ity and such perscn became a member of another:

1 , authm!ty by virtue of the membership in the ftrst mentioned authority, the period I for wh~ch he held office in the first mentioned authority alone shall be taken into I accou~.

(2)aNothing in sub-sixtion (I) shall have api>licatioh in respect of- (i). ex&ficio members referred to in section 17 (2). clauses (a) to (d) and ' (g) : and

(ii) ex-oflcio members refwed to' in clause (1) of Statute 9 of Schedule 11.". , , .

. ,.

4 . . .

rchedule XI.

"and such members shall be eligible for nomination fm not more than anothei term of three years :

\ -

Provided that where a member is nominated to the Academic Council -to a casual vacancy, t l e period of o&ce held for not less than one year by any such member shall be construed as a full term of three years for the purpose of this clause.

Bxplu7zation.-For the purpose of' this clause, the expression "term" shall include the term held prior to the date of the pub1icat;o'n of the Tzmil Nadu Univer- sities Laws (Second Amendment) Act, 1991, in the T a i l Nadu Government Gazette.".

PART VI.

Amendments to the Bhurathiar university Act, 1S1. ilmil Nadn 15. After section 6 of the Bhvathiar University Act, 1981 (hereinafter referred of '

Act 1 of 1982 to as Tamil Nadu Act 1 of 1982), the folloying section shall be insetted, namely :-

sediOII 7 . Disqual&kation jiw election or nominutian to Senate, St&g C!ommittee en Academic Affairs and Syndicate in certuh cases. -(I) Notwithstanding anything contained in section 20, 23 or 24, no person who has held office as a member for a total period of six years in any one or mare of the fellawing authorities of the University, namely 1-

' (i) the Seaate* ,

:ii) the' Stauding Committee on Academic Affijrs, and ^.

(iii) the Syndicate,

. ' shall lx eligible for.electikLor nodimtion to any of the said t 4 m autbritiqr;

. I .. ..:

I Expiandtion I.--- the purpose of this sub-section, the expressihl " petiqd ' shall include the period of office held by any perm prior to the date of the publ~clr- t i ~ of the Tamil Nadu Universities Law (Seoorad Amendment) Act, 1991, in the

Fmil Nadu ~Gov&mi~at W t t e . ' . .

d %

~r~lanat'ion a-For the P&~OSC of ohWting &e total period of six ykat~

referred to in this sub-sect ion, the period of three years durlng which a person &Id

ofEce in one authority either by election or by nomination and the period of three , years durin? which he held office in another authority either by election ortby

! nomination shall be taken into account and accordingly such person shall not be eligible for election or nomination to any one of the said t4ree authorities :

Provided that for the purpose of thie sub-section, r person Who has held oface

for a period qot le6s than one year in any one of the said three authorities in a casual

vacancy 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 ejec-

ted or nominated to one authority and such person became a member of another

~uthority by virtue of the membership i? 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 applicztion in respect' of-

(i) ex-oficio members ieferred to in section 20 (a), Class I, tut not including membm of the Syndicate who are not otherwise members of the Senate k referred to in iten1 (13) ; and

I 38 TAMIk NADU GOVERNMENT OAZBTFE EXTRAORDINARY --

Amendment or

section 20. ~menjiment of

section 23. Amendment of

s e d i ~ n 24.

16. In section 20 of Tamil Nadu Act 1 of 1982, i l l clause b), for the expression h " Save as oihsrwise provided, elected and nominated Jnem rs of the Senate shall hold office for a p t r i~d of three yeas", the following sb l l be substituted, na~nely .

"(I)- Save as otherwise provided, elected and nominated members of the Sznate shall hold office for a pcrid of three yews and such mzmbers shdl b:: ellgible for cltclion or norninatiotl for not more thln another period of three years.

(ii) Where a member is elected or nominated to the Skate to a uisual vaeaocy, the psriod of office held for not l e s ~ than one year by any such member shall be

omt trued as a full period of three years for the purpose of this clause.

E x p w t f ~ n . -For the purpose of this clause, the expression " period" shall include the perid held prior to the date of t h e publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government

,Gazette.".

17. In section 23 of Tamil Nadu Act 1 of 1982, in sub-section (2), in clause (c), for the expression The membt rs of the Standing Committee on .Academic; Gffairs oohtr than the ez-o$ioie members, shall hold of ia for a period of three years", the following shall be substituted, nalncly :--

"(i) The members of the Standing Committee on Academic Affiirs, other

lhan Lhe ex-o cio membtrs, shall hold o k for a pcriod of three years and such i4" aemberssha .be.eligibb for. ejection,for n ~ , t .spore than amther p e ~ k d of

three ytars.

(ii) Where a membtr is elected to the Standing Committee on Academic

. ~ M i i r s t0'd:casual vacancy,'the pcriod.of o f h e had for not less than one war by

any such member shall bt construed as a full pcriod of three ytars for the purpose

of - this clause; , . : . * . : . . .. .. * , 8 . . , .I s ., . . - r *,

Expkat ion . -- or the purpose of this c&e, the hccxprcqion ''period " shall

include t hc pt riod held prior to the date of the publication of the T a d Nadu

,Vaivgtslities LAWS (*con$ Ameadrqcat) Act, 1991, in the !Ernid Nadu Gwerwtleut Gettc.".

- 18. In section 24 of Tamil Nadu Act 1 of 1982, in clause (e), fox the expression Save as otherwise provided, the members of the Syndicate other than the exsfficio

members shall hold office for a period of three years ", the following shall be substituted, namely : -

(((i) Save as otherwise provicied, the members of the Syndicate. other than the

ex-oficfo members, shall hold oBce 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 hc Id for not less' than one year by any such member shall be construed as a. full period of three, ycars for the purpose of this clause. - hxpranatbn. .-For the purpose of this clause, the expression period" shall include the period of office held by any person prior to the date of the publication of the Tam1 Nadu Uniw rsitie s Laws (Szcond Amendmt nt) Act, 1991, in the Tamil

-.#a& Gey~rnment Gazet~e ," . . . . . . . . .,; .,. -.

.-. -

I .

i '

Nadu Government Gazette.

Provided that for the purpose of this sub-section, a person who has held office for a period not less than one year in any one of the said thrq authorities in a casual vacancy &all be deemed to have held offim for a period of three years in that authority:

Provided further that for the purpose bf this sub-section, if a person was dected or nominated to one authority and such person became a member of another authority by virtue of the membership in the ikst mentioned authority, the period

for which he held office in the &st mentioned authority alone shall be taken into

(0 exsflio members r e f d to in section 20 (a), Cfass I, but not includ- ing members of the Syndicate who are not otherwise niembers of the Senate referred to in item (13) ; and

20. In section 20 of Tamil Nadu Act 2 of 19b2, in clause (b), for the eWret%ion Amendmatt

Save as otherwiseprbvided, electedand nominated members of the Scnate shall 20.

hold office for a perid of three years", the following shall be substituted, aamely:- 0 k@) Save as otherwise provided, eI*ed and aomi~ated members of the SeLte shall old office for a period of three years and such members shell be eligible' for election or nomination for not mere than another period of three yleats.

, i

(ii) Wnne a member iselected m nominated to tbr Senate to a casual vawacy, the period of office held for not less than one year by any such mehber shamat: be construed sa a full period of three years for the pnrpose of this clans.

Bxplmatior .--For th:: purposc of this clause, the expression " peri)xi " shall

include the period held ~ i i o r to the date of the publication of the Tam11 Nrdu

Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Goverrtrnent Amendment

saction 23.

21. In section 23 of Tamil Ncdu Act 2 of 1952, in sub-section (2), in clause (c). for the expression "-The members of the Standing Committee on Awdemic

Asus, other than tJ1.e ex-o#cw members, shall hold office for a period of thres v -+rs", tht following skdll be substituted, namely:-

p) The mnnbzrs of the Stdnding Committee on Academic Affairs, other &an e ex-offlcio ~ilel~ibers, shell hold office for a period of three ycars and such x~~embers shall be eligible for election for not more thsn another p?r i~d of three yc:ars.

(ii) Where a member is elected to the Standing Committee on Accdemic F&&iis to a casual vaczncy, the period of oHce held for not less than one year by any such m:mber shall be construed es a full pr iod of three y c u 8 for the purpos; of this dause. . .

I Acphatwn.-For the purpose of this clause, the expiessiorl "period" shall . include the period held prior to the dzte of tbe publication of the Tamil Nc.du

Universities Laws (Second Amendment) Act, 1981, in the TmilNadu Government. Ameaclrnont 22. In section 24 of Tamil Ndu Act 2 of 1982, in clause (e), for the expression

of "Save as othwwise provided, the members of the Syndicate other than the ew- sectioll 24. o.@cw ~ncmbcrs hall hold office for a period of' three years ", the following sball be

P suk~itutr d, namely: - Save as o~herwise p'ov:dcd, thc members of the Syndicate, other than the members, shall h ~ d 06cefor a period of three years and such memmrs shall be eligible for election or nominr.tion for not more thqn ~npther *rid of thr-c years.

(ii) Where a mes iber is elected or riominated to the Syndicdte to a msual vacancy, ths pcriod of office held for not less than one ycm 'by rny such member sk,ll be construsd as a Pdll pried of three yeers for the pyrpose of this clause. Bkphtion.-For the p-lrpose of th's clausc, ihe expreslcion "p~riod " shill include the psriod held prior to the &.te of rhe publlccition of the Tcrlnii N ~ d u

U ~ i v ~ a i t i e s Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government a

PART WI.

I Amendinents to th4 Tmil Unipersity Act, 1982.

Insertion of . I ' new 23. After section 6 of the Tamil University Act, 1982 (hereinafter referred to Tamil ~ ~ d , ,

- sectiod 7. as Tamil N^d^oAct 9 of 1982), the folloWing section shall be inserted, namely 1- ~ c t 9 of 11 1982.

i - "I. DhqmIz$catbn for electbn or uom&t&n' to SaMc -and Syndicate

. - certain CIISRP..--(~) N~twitWanding anything,wntained In section 18 or 21, no person

who has held office as a member for a total period of six years in any one or b ; l

of the following authorities, namely :-

- . ? I . .. . ,^.: .--

-6 . . I .(: (i) ,the &nate, and ,. 2 r - <. .%f t i 6 , . , . .,+rl : , , . 21 "i) the Syndicate, I shall be eligibIe for electio~~ or nomination to any oft he said two aotboritia. '' -

Explanation I. -For tbc purpose of this sub-sxtion, the expregsion "period'* shall include the period of office held by nay person prior to the date of the pub&

catic Q of the Tad1 Nadu Universities Laws (Second Amendment) Act, 1991, in tly2

Tamil Nadu Government Gazette. &phitation II.-For the purpose of computing the t-1 period bf six yem:r r cferred to in this s u ~ i o n , tbe period of three years during which a. -son held office in one authority eitbq by election Or by nomination and the perid of thrcc - - years during which he held 05ce in another authority either by election or by nomf:^. nation shall be taken into account and aocordingly such person shall not be eligible for election or nomination to-any onl: of thc said two authorities :

Rovidcd that for the &pose orthis sub-section, a perbon who has held omw for a period not less than one year in any one ofthe said t ~o authorities in a casual vzwncy shall be deemed to have held oflice for a period of three years in that authority^:

' , .

Provided fWher that for the purpose of this subsaction; if'a person was

elected or nominated to one authority and such person became a member of another ,uthority by virtue of the men@rship in the first men?ioned authority, the period for dhich he held office in the first mentioned authority alone &.I1 be taken into

z mount. - _ -

(2) Mbiag 'n-sub-section (1) shall have ap?licatioh ill respect of--

(i) .ew&io uembm referred to in scction 18 (a), Class I, but &x including members of the Syndicte who arc not ahcrwise members of the Semite

ref'cncd to In item (9); z d ( ~ i ) ex-oflcio member8 referred to in section 21 (b), Class LW.

24. In section 18 of Tamil Nadu Act 9 of 1982, in c lam (c), for tbqexpression Amai--

"Save as otherwise provided, elecied a nolnin~td members of the Senate shall ib. hold office for a period of three years", tbe follo~ing shall be substituted, namely:-

"(i) Szvc : s otherwise provided, elected ind nomjnzttd members of the Saute sllall hold o5cz for'a period of three years and such members b l l be eligible for electicn or nomination for not more than ?.nother period of three years.

(ii) Where a r icmbcr is elected or nominated to the Senate to a casual vacancy, the perid of ofIicc held for not less than one year by any such member shall be construed zs z full period of three years for the purpose of this c1:nsc. &planation.-For the purpose of this clause, the expression "pried" +all include the period of office held by any person prior to the dat( of the publicat"on of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, iq the Tamil Nadu Goverrtment Gazette.".

25. In section 21 of Tamil Nzdu Act 9 of 1982, in clause (e), for the exprmion Amendment

'*Save as otherwise provided, elected or nominated members of Syndicate shall of

hold office. for a period of three years", the following shall be substituted, name1y.c

" (i) Save as otherwise provided. elected and nominated members of the Syndicate shall bold office for a period of three years and such members shall ba

eligible for election or nomination for not more than another period of three y e a - . (id) Where a member is elected or nomihated 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 d this

clause.

Explanation.-For the purpose of this clause, the expresgion "period " shall

include the period of office held by any person prior to the date of the publication

of the Tad1 Nadu Universities Laws (Second Amendment) Act. 1991 in the Tmnll Nadu Government Gazette.".

"7, Disquulijcation jor tzomination to Academic Committee and gxecutia C'r~uncil in certain cases .--(l) Notwithstanding anything contained in section 20 or 23, no person who has held office as a member for a total pericd of su years in a9g one or both of the following authorities, namely :-

I (i) the L. Academic Committee, and .

. h t (ii) the Executive Council,

1 I

'dz.dl be eligible for nomination to any of the said two authorities.

t \

s + . Explanation 1.-For the purpose of th~s sub-section, the expressicn

"period: shall include the period of offiw held by any person prior to the date of the pubhcation of the Tamil Nadu Universities Laws (Seoond Amendment) ACL,

1991, in t hr Tamil Naah Government Gazette. - Explanation IF.-For the purpose of computing the totd p6od of six years * - refened to in this sub-section, the period of three years during which d person held ofjice in one authority aiid the period of three years during which such person held ) I . 1 offiw in another author~ty shall be taken' into account and accordingly such person I . shall . not be eligible for nomimtation to any one of the said two authorities :

' d Prodded that for the purpose of this sub-section, a person who ha held oEce ' \ for a period not less than one year in any one of the said two authorities in a casual , a vacancy shall be deemed to have held officq for a period of three years in that \

' authority :

2..

' Provided further that for the purpose of this sub-section, if a person was - nodnatal to. one .authority and such person became a member of another

. . authoI;ity by vlrtue of the membership in-the first mentioned authority, the period for whichsuch person held ofice in the first mentioned authority alone shall be taken into I BoOOUI1t. '

I (2) Nothing in sub-section (1) _shall have application in respect of-

(i) ex-0ff;cio members referred to in section 20 (a), Class I, but nor insluQng members of the Executive Council who are not otherwise members of the

I Academic Committee referred to in item (7) thereof; and

(ii) ex-olJitio inembars referred to in secticn 23 (b), Class I.".

I ' Amendment 27. In sectien 20 of the 1984 Act, in cltiuse (c), for the expression " Savc as other- ' I of I wise provided, nominated members of the Academic Committee shall hold office section 20. for a period of three years ", the following shall be substituted, namely :-

i -

"'(i) Save as otherwise provided, nominated members of the Academic Committee shall hold d c * far a period of three years and such members shall b.:

eligible'for nomination for not mor; than another period ot thr,c years.

i(ii)-Where a mnmber is norqinated to the- Academic Committee to a casual

vacancy, the 'priod of office held for not less than one year by any such member

shall !be csnst ued as a full period of three years for the purpose of this clause. E~plmration.-For the purpose of this clause, the expression " period "

dhall include the period of office held by any on prior to the date of the publi- catiolr of the Tam? Nadu Univer4tjes Laws ' Second Amendment) Act, I99t. In the ------- - Tinnil Na(It? Gt ~vmment Gazrttt.. ". - -

L______ - ---- -

y - Z TAMIL NADU GOVERNMENT GAZETTE EXTRAONINARY , _ i --- - --., 43 --r*-C- - - - .

28. In section 23 of the-1984 Act, in clause (e), for the expression " Save as Amendmeht

otherwise provided, nominated members of the Exec~ltive Council shall hold office of

for a period of three years ", the following shall be substituted, namely :- section 23..

" (i) Save as otherwise provided, nominated members of the Executive Council shall hold office for a period of three years and such menibers shall be eligible for nominati~n for not more than another period of three years.

(ii) Where a member is nominated to the Executive 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 purpcse of this clause.

Explanation .-For the purpose of this clause, the expression "period " shall include the period of office held by any person prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, In the Tamil Nadu Government Gazette. ".

PARTY.

* Amendments. to the ~ k ? ~ a ~ ~ a Uni~ersiw Act, 1985.

29. Atter section 7 of the Alagapp! University Act, 1985'1hereioafier referred to as the 1985 Act), the following secticn shall be inserted, namely :-

1 " 8. Disqualification jor election or gomination to Senate, Standing Committee on cademic AJairsa nd Syndicate in certain cases. -(I) Notwithstanding anything contained in section 21, 24 or 25 , no person who has held office as a member for

a total pericd of six years in any one or more of the following authorities of the

University, namely^:-

(i) the Senate,

(ii) the Standing Committee on Academic Affairs, and - (iii) the Syndicate, f ,

shall be ehgible for election or nomination to any of the said t k authoritiet.

Explanation I .-For the purpose of this sub-sectLon, the expression

" pericd " shall include the period of office held by any person prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette. ^\

Explanation ZI. -For the purpose of computing the total period of .six

vears 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 pericd of three years during wvhich 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 norninaticn to any one of the said three authorities :

Provided that for tl-e pGose of this sub-section, a person who has held office for a pericd not,,less than one yeer in aty one of the said three authorities in a casual vacancy 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 perm waa

elected or nominated to one authority and such pwson became a member of mother authority by virtue of the membership in the first mentioned authority, the period . for whlch he held office In the first mentioned authonty alone shall be taken into account.

k (2) Nothing in sub-section (I) shall have apphcation in respect af-

(i) ex-ojficio members referred to in section 2I(a), Class I, but not ~ncluding members of'the Syndicate yho are not otherwise members of the Senate referred to in item (1 0) ;

, i

(ii) ex-ojficio members referred to in secticn 24 (2) (a), Class 1 and section 25 (b), Class Kl ; and -

(iii) the Life Member ieferred to in section 25 (b), Class 1.'. .. 5 , f +. , , i d % M ' k , & "

I . d & T.AM~L NADU GOVERNMENT GAZETTE EXTRAORDINARY - -. -.- Ammulmmts

30. In section 21 of the 1985 Act, in clauso (c), for the expression " Save as

therwise provided, elected and nominated members of the Senate shall hold office - Ior a perioa of ?hree years ", the following shall be substituted, namely :-

" (i) Save as otherwise provided, elected and nominated members uf the

Senate shall hc Id cffice for 0 period of three yem and such members shall ba eligiblm for election or nomination for not more than another pericd of thrg y w .

' (ii) Where a member is olccted or nominated to the Senate to a wual vacancy, ' *he period of office held for not less than one year by any such member shall k construed as a full period of three years for the purposo of this clausc.

Exp&nution. -For the 3ur~~osa of this clause, the expression " period " o h d l

include the pericd of office held by any person prior to the date of the pubhcation of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette.".

Aarrsodmcnt 31. In section 24 of the 1985 Act, in sub-sectibn (2), in clause (d), for the exprm- d sion "The members of the Standing Committee on Academic Affairs, other than - . , U. the ex-qfiio members, shall hold office for a period of three years ", the following

bhall be substituted, namely :-

. . of tbe Standing Committee on Academic Mmrs, other shall hold office for a period of three years and such ' . eligible for nominatipn lor not more than anothar penod of

- , ' ; , , - Where a member is'nomiaated to the Stpoding Cormdittea on- Academe

. a . c Aff;zirs to a casual vacancy, the period of office held I Q ~ not lo# than ow year by

- I . . any such member shall ba construed as a full period of three years for the puTw

,; ,, ? + *r . . of thia, clause.

. ? ~ - $' ,

. , , , ExPkuruf1os. or the purpose of this cluus, b exprodon ' period " shall 'in&& tly period of office held by an person prior to the date of the publication

, - of the Tamrl,Nadu Universities Laws &xund Amendment) Act, 1911, in the Tumil. N e ? Gorcnunml Gazette.". !Z{, rh. .$: . . , , ,Y . , .

5, !* ,: .- . & 32' In d o n 25 of the 1985 Act, id da& (e), for the axpression "Save as othur:

d ovided, the memberti of the Syndicate other than tho life member and the ur ~ -o&Q mombars,.shall hold o h for a period of three yam", tb following shall b

substituted, , . .,. , namely :- ' -

"0 Save as otherwise provided, the mom& of the Syndicate, otba than . * the life,member and the ex-ollfcio members, shall bold office for a period of three and such mambars shall be eligibb far election or nomination for not more than

1 ' another period of thiae years.

(iii Whim a member is elected or nominated to the Syndicate to a casual

- , ;, , Mq, the H o d of gffice held for not less than one yeat by any such member shall b

construed as a full period of threa years for the purpose of this clausc. ! -

PARTXI. * '

Ammdmnrrs to the MonarnaPnfan Swrdcara~ University Act, 1990.

' i Insertion of 33. After section 6 of the Manonmaniam Sundaranar University Act,l990 (herein- Tamil Nada

I new - after referred ta as the 1990 Act), tho following section shall be inserted, namely:- Ad 31 01

- rection 6A.

\ \

1990.

- ------ _ _ _ -_- -- -- - - -- ___-_ -

- - &plrmonon.-For the purpose of this clauae, the expression "period shall I Bnclude the period of office held by any person.prior to the date of the publication of .the Tamil Nadu Universities Laws (Second .Amendment) Act, 1991, in the Tamil Na& '

aOwnment Gazette.".

b TAMIL NADU GOVBRNMENT 'GAZETTE EXTFAORDINARY 45 .r - ._-I - . --- ----.7

" 6-A. D&uuI@cation jor election o* nominatim to Senate, Standing Committee on Academic A m s and Syndicate in certah cases.--(I) Notwithstanding anything contained in section 19, 22 or 23, uo person who has held office as a member for - a total period of six years in any one or more of the following authorities of the University, namely :-

(i) the Senate,

(ii) the Standing Committee on Academic a i r s , and

(iii) the Syndicate, shall be eligible for election or nomination to any of the said three authorities. Explanation I.-For the purpose of this sub-section, the erp~ession "period "

shall include tho period of office held by any person prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil

N a h Government Gazette. Explanation 21.-For the purpose of computing the total period of six ;can referred to in this sub-secticn, the period of three yeais during which a person hold office jn one authority either by election or by nomination and the period of three yezrs during which he held office in another authority either by election pr by nomination shall be taken into account and accodingly, 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 subsection, a person who has hold

office for a period not less than one year in any one of the said three authorities in a casual vacancy shall bo deemed to have held office for a period of three years in Qat authority : , .

Provided further that for of this sub-section , if a person was elected^,^,^:^,^,

or nominated to one authotity and such parson became a-member of ai~othbr authority ' - ' . <, "*

" , , 7 - . - > L-, * by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authoety alone shall be taken into account.

(2) Nothing in sub-section (1) shall have application in respect of-

(i) ex-officio membirs referred to in section 19 (a), ~ h s I, but not' inch- ding members ofthe syndicate who are not othemjse members of the Seat te reterred to in item (13) ; and ,

(ii) ex-officio members referred to in section 22 (2) (a), &ss I and &on -

~3 (b), -Class 1.". .r , ' Amsadman1

34. In section 19 of the 1950 ~c t ; i n cbusc (b), tor the expression " Save 'id'*thq- . :Lion 19.

wise provided, elected and nominated member of the Senate shall hold om& for a v:od of three years ", tbe following shall be substituted, namely :-^-^*

" (i) Save as otherwise provided, elected and nominated members of the, Senate ' . shall hold office 1or.a period of three years a&d such members shall be eligible $or election or nomination for not more than another period of three years. -

(ii) Where a member is elected or nominaied to the Senate to a casual vacancy, ^,I the period of office held fbr not less than one year by any such member shall be construed as a full period of three years for the purpose of this claw.

Explanation.-For the purpose of this claw, the expmion " period" shall include the period of offica held by any person prior to the data of the publication of the Tamil Nadu Universities Laws (Second Ameadmant) Act, 1991, in the Tamil

N a d ~ Government Gaette.".

35. In section 22 of the 1990 An, in su&ctioo for the AmndmeOt

CXpression "The members of the Standing Committee .on otbm ztiaP oa2.

than the ex-ojjici~ members, shall hold office for a period ofthree years", the follow-

ing nhallbe substituted, namely :-

I .

&l(i) The memb ers of the Standing Cornittee on Ac~demi a Affairs, other than the ex-offtcio members, shall hold ofice for a period of three years and such members

shall be eligible f i r election for not more than another period ~f ibrcc yasle.

. .

46 TAMIL.J$ADU GOV- BXIMORD~ARY

F - ' 1 - - , . , -,-- - . "-- . i ~ ~ ~ ~ ) ~ ~ ~ ~ s ~ ~ o R u ~ ~ ~ A ~ A ~ Q ~ x s -

toagtmdvaamq, thtparioddo~~fornot\essthaaone ywf by any s u h member shall be oonstrucd as a full wibd of h c e , y w for the purpose of this

. d&~ba, . ,

3' 1ianution.- For tho purpose of this clause, the oxprsssi1op "psricd': shall ind e the period of office held by any person prior to the date ~f the publloatlon

. of tlie Tamil Nadv Universities Laws (Seaond Amendment) Aat, 1991 ; in the Tamil

, . , Nadu Government Gaze tte.". - R 7 s

" Amonamcmt 36.. In section 23 of the 1990 Aot,,in clause (e), for the expression ''Save as otber-

ot WJ m provided, the members of the Syndiaate, otherthan the ex-ojfick, members, 1 " d o n 23. shallhold office for a period of three years", the foUowingshal1 be eubsti~uted,

as,mly: -^/ '((i) Save as otherwise provided, the members of the Syndioate, other than the exsfficfo members, shall hold office for a period of tbree yearsand ai~h membors I shall be eligible for electionor nomination for not more than anat her period of threo

Y*?. -7 -- I (:)%ere a member is eleied cr nominated to the Syndioate to a causal vacancy, the period oi office held for not less than one year by any suoh member , shall be construed as a full period of three years for the purpose of this clause. I Bxp1mtion.-For the purpose of this clause, the expression "period," shall

inolude the period of office held by any person prior to the date of the publication

'of the Tamil Nadu U~iversitie.9 Laws (Second Amendment) Act, 1991, i~ tbp Tarnil

Nadu Government Gazette.". PART xn.

Special Proviston.

37. N~twithstanding anything contained in the 1923 Act,the 1929 Act, the 1965 ' Term Act, the 1978 Act, Tan il Nadv A d 1 of 1982, Tamil Nadu Act 2 of 1982, I O! certain

momben of Tamil Nadu Act 9 of 1982, the 1984 Act or the 1985 Act, as amended by this Aot,

I authoritia or in any other law for the time being in forae or in any judgment, dearee or ordet of univcr-

I - *to of a aourt, the term of oflioe of every member (whether eleated , e* or nqminated) of the Senate, the/ Syndiaate; the Academic Ccunoil, the Standlng Committee on Aaademio &airs, the Academic Ccmmittee Qr the 1 1 Exeautive Counc;il,*as the aase may be, of the Madras University, the Annamalai ! I University, the Madurai-Gmaraj University, the Agna University, the Bharathiar University, the Barathidasan University, the Tamil University, the Mother Teresa

Women's University or the Alaganpa University; as the aase may be, who has held

office as a member in any one or more of the aforesaid authorities of tbe U~iversity^'

aonaerned' for a total period of six years and holding office as suob member immediatelv before the date of the publioation of this Act in the Tamil Nadu Govtrm

' i : m n l Gazette, shall expire on thedate of the publication of this Act in the Tarnil NL& Cbvernment Gazette, and every suah member shall vaaate his offiae on and from the date of suah publiaation,

(By order of the Gtovtmar) MD. B ~ L L ,

. gencral information :-

AC" No. 21 OF 1992.

PAlZT I .

PRELIMINARY.

PART 11.

-1. lrt, uv-ticm of u!c b&durai-@~aaraj I,rr~iversit;. Act, 1985 (Ile~oI ramfl Nadu dte~ referred to ap the 1965 .\pt), for the Arqt prosiso to elnusn ( h ) , the follow. 33 '"I

: - ing pro7-iso shall bc substituted, namely : -

" Provided tw a mernoer of taa Mnatc who in dccted or nominated '

i2i his capacity as, a-member 0f.a particulbr e1cc:orat.e or body, 01 thc ho lds , 01 a particular appointmmt!, shall cease to be a mcmlxs of the Sexlate from the date.on which he ceases to be, a &ember o f ' t b t z1ec:torate or hody, or the holder of that appointment, as the casa m/qy be.".

a. In reotion 19 of the 1 9 6 5 ' ~ c t , in &e provim to clause ( b ) , for the words " Provided also that where an elected' . or nominated melnljer of tha , Syndlmte ", the following shall be substituted, namely :- -

~ r o r i i & that a rneor~er of the Syndicale who ig elected or 1101ni~a:ed in hie capaoity a ~ , a menlbe~ of 3 particular electorate or body, or the holder

sf particular' appointment, shall &ttse to t^~^e a. member of thc SyndicaLe

from1 the d d e on which he. ceww to be, a membm of that elect6raie or body, Provider: further, that where an elecled or nominated rriernl~cq of 'be

. '* Bpdicate ". , 4, In section 24 of the 1965 Act, in the proviso to clause ( b ) , for thci words

6~ provided also tha* where an elected or nominated member of the Academic , Council ", the following shall be mhstituted, ~lnrnely :-

I * " Provided.that a member of the rkcadcrnic* CouGil ~vho i s elcctcd or nomill- in his capacity as,. a member of a p:aticular clkctorate or body, or .

the holder of a particular appointment, shall" cease t o I)e a member a£ tho M e m i c Cbuncil from the date on which he c w s s to bc a member of t ha t electorate or body, or the holder of that appoh tment, as the case may be :

Provided further that where an elected or nominated member of the Aqdemic Council ".

PART 131.

Anzendnzenf.~ to the Awta ~inive~si t! / ,Act, 1978. 8

Amendment 5. In sectio, 17 of the Amla Uuiversity Act, 1978 (hereinafter referJ.ed

of mion to 84 the 1978 Act), for the fust proviso to sub-seetion (41, the folla\rrieq Na6u , proviso shall be substit ,ted, ~anlc ly . :- .

c~pacity as, a member of s part idar electorate or body, on the holder cd t i particula- appointment, shall cease tro be a member of the Academic Councjl L L ~ ~ I I ~ C the date on which he waRs t n be, a member of that electorate or boay

6 1 " c ilolder of that appclatrncnt, P& tile caw nlalr Ire.".

PART IV.

A)nendments to the Bharathiar Unlver.sify Act, 3981.

7. Jn s~e~ t ion 28 of tLe Ul~a~a:h i&~ tiiiive~dty Act, 1981 . (hereinafter Amendment 1 :1(. 1x,c1 t o a s Tan~il Xadu Act 1 of 1952), for the first proviso to clause (b:. section 20.

t ' 1 % i'(,;l:ii\ :,lg proviso sllall 13c iub~dituted, namely : -- (' Provicled that a member of the Senate who is elected or nominated . in his1 capacity as. a nlember of a. particular electorate or body or the holder

cf a particular :.ppointmenb shall cease to be a mmber of the Senate Ti nmr thls date on which he ccascs to be, a member of that elcctornte or body, crr t l i ~ holdel. nC that appoidtment, ad the case may be : " .

. -

8. In section 23 of Tamil Nadu Act 1 of 1982, in sub-~ecti6n (2), in the Amendment of

proviso to cll~use (c), for the words " Providccl further thab ", the following section 23.

shall be substituted, namely :-

Provided further that ".

Pl3ovided further that ".

X~;wndrnents to the ~hamt~n'd&an Univer,~it~ Act, 1981. * . . , ,

10. I n section 20 of the Bharskhidaesn UnivBndty dct; 1981 (hereinafter Ag:$sb.Of '

ad.u Act refc~red to as Tamil N d u Act 2 of 1982), for the flrst proviw to clant~e (b) ,

lga29 tho 1 uI,u J tllg p r ~ v i t w hall be substituted, namely :-

" Provided thqt a member of the standin(: Committee on Academic ~lflairs who is elected or nominated in his capacity as, a member of a parlicular electorate or body, or the holder of a paficular appointment, shall cease to be - a member of the Standing Commitbe on~Acndemic Affairs from the date on which he ceases to be, a member of tha$eleotarate or body, or the holder of that appointment, as the case map be : '

Pro~ided firther that ". '

.Amendment of section 24.

12. In section 24 of Taiuil Nadu Acb 2 of 1982, in the proviso to clause (e j. for the wads " provided further that the following shall be subs lit^^ ted, namely :-

" Provided that a r, mber of the Syndicate who is elected or nominated . in hia capacity m, n member of a particular electorate a. body, or the holder of a particular appointment, ahaq c w to be a member of the Syndicalte from the date on m-hich he ceases to be, a memberc of that electorate or body, or the holder of thalr appointment, a2 the c w may be :

< .

Provided further that ". ..

13. In section 18 of the Tamil University Act, 1982 (hereinafter 1:efcrred Tamil Nadu ~d

la as Talnil Nadu Act 9 of 19823, for the Grst proviso to dauae (b), t jthe , 9 of 198h

~ ~ o ~ l o w i n ~ proviso ahall be substituted, namely :-^j

" P:c~\.idcd &.a$ a maanbe* of the Senate who iq elmted or nominatod ' -

in his hispacity aa, e member of s particular electorate or body, or the holder

t~f (I particular appointment,,abdl eeaee to be a member of the Senate from 'the date on which he wwcukh be, a member of that electorate or body, or the !holder sf that appointment, aa $he m e may be : ".

14.. In a t i o n 81 of Tamil Nadu Act Q of 1982, in the pmviqo to clauae

&mndment Of ( f e ) , for the wordq " Provided iurther that ", the following &dl he substituted, sectt* 211 naraely :-

* 1

" Provided &a& a mehbex of the Syndicate who is eZe0.W or nominated lin his capacity aa, e member of e, parlricular electorah or body* or the holder

of a par t~eu lu appointment, shall rewe to be a member of the S p d i w t e from the datk on which he owrset! k be, u mullkc of that electorate or body, or the holder ef that agpoinImat, as -the ease mag be :

Frorjdod h~arOer that ".

I dt~eedmehs to the Blother Teresa Wo??te&-: Tiltirrevsitg/ Act, 1984.^{- I}

115. In section 20 of the Mother Teresa mTonlen's 1;nivediy Act, 1984 Tamil Nrdo (hereinafter referred to as the 1984 Act), in the provise to clause @), for the act is of words " Ymyided further that ", the following shall be subs%ituted, namely :-

" provided h i t s m p b r of the dcadelnic Committee who is nominated

in his as, a member of a particula~ electorate or body, or the holder of

. a partial= appointment, dd l eeak to .be a ,m~mber ofA>he~ Academic Com- qit- $?'om the which lie ,j.%meiq''to 'tp, a me@bpr of t@& .elwtoratc or - M f l ~ , , , ~ r t)?e holdc. d fiat appbintnibt, q the' case may pa : . . . i. - , , . - > , f j . G , t ' ."

*. .,^{t ,}^I. .- >^f "n I^'. "9. * ,i . . . , P m rreq'&f# ':,

i , , - , , * . 3 4^' ' "

I I - --- -- --- .I---! .-:

- - - - ___- word " Provided furtliw that ", the following shall be aubstihted, namely :-

" P~ovided that -a member of the Executivz Council who is nominated . in hiq capacity aar a member of a particular electorate or body, a the hokler . of a particular appointment, shall cease to be a member of ahe Executive Com:icil from the date on which he ceases to be, a member of thatr electorate, or body, or the holder, o,l thart appointment, rus the ease may be :

Provided further that '.'. 1

Amendments to the Alagappa Univcrsitg Act, 1985.

17. In section 21 ol the Alagappa University Act, ,1985 (hereinafteq Tamil Npiu Act . referrcd to as the 1985 Act), for the first provim to clause (c) , the fdowjng !z cb m5:

. proviso sJidl be substituted, namely :-

" Provided that a, member of the Senate who is elected or nominated in his capacity -m, a! member of a p a z t i c u . electorate or bodyz or the holder of^f a particular appoin~ent , ehaill cease 'to be s member of the Senate. from at, . d&te qn which he c e s tobe, ar member of that electorfite or bod% m the holder

of that appointment, au the sac m q be: ".

18. In section 24 of the 1985 Act, in sub-action (2), in the provim to

deum (d), for the words "Provided fqther that V, the following Jhdl be rabstituted, namely :- -

" Provided that a member of the Standing Committee on A c a d e h . affairs who ia nominW in his capacity rus, a tnember of a parti&.electo- ra$e or body, or the holder of a particular appointment,' shall cearse to be a member oE the Standing Committee on Acad~mic Affairs from the d a b en vhich

l e i ceases to be, a: member of that e{ectlosate or body, or the holdec ef that dppointment, 8.; the case may be : , .

t Provided further that ".

19. In section 25 of the 1985 Act, in the proviso to clause (e), for the

words '' Provided further that ", the following sliall be substituted, namely :-^f

" Provided that a member of the Syndicate who ie elected or nominated in his capacity aq a, member of a particular electorate or body, ox the hold@ of a particulas appointment, shall cease to be a member of the Syndicate itom:

$he date ou wcch he ceases to bq, p member of that electorate or jody, tar the holder of that appointment, as the carse may be :

- Provided further that ".

Ame&!~nents to the BIaq&onn~aniam ' Swndarartar University Act, %We.

20. In section 19 of the Ilfanonmaniam Sundaranan University Act, 1990 ~*amil Nadu Act "' Of (lwreinafter refetred to ae the 1990 Act), for, the first pmviso to clause (h ) , 31 of 1990. n 19.

the following proviso sha.11 be substituted, namely :-

. " Provided that a member of $he Sonde who is elected or ,nominated

in his capacity as, a member of a particular electorate or body, or the holder of a .particular appointment, shall cease to Lc p. men~ber of the Senate from . : . - - .. - v

the &te on which he ceases to 'be, a me-uber of that electorate or bodyb or the holder of that appointmmt, ag th6 cacq= may be: ".

d p F F w t h t a i gf*-

* -2ka t ibm XWm who ig c~eetd ir ^a^tⁱ^t^y^q^a^~^d^~^y^@^d^r^r^b⁴^a^d^c ? or body. or. the holder . n l s r a p p o i n t ~ t ~ t , s h d l ~ t e a a t s ~

h i

! 1 .^{86 j}^. . % PAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY -___.--- L *-.-

I-- - - - _ _ -- -- . . _ _ - -

uf the Standing Committee on Academic,Afifairs froni $he date on whichl he , . , : e w e s to be, a member of that electorate or'body, or the balder of that appoint?

A fientr, iw the case may be :

Provided further that ".

I ~ Amendment af

section 23.

22. I n section 33' 01 the 1990 A&, in the proviso to clause (e), fur t h e ~ ~ 3 r d ~ " Provided that ", the following shall ba substibuted, namely :-

'i IJrovided that a memnbcr of the Syndicate who is elected or no?iinatf?d in' his c~pacity as, a member of a pak-ticular eleotorntc or body, or the ho'ldc~ of a particular appointment, shall cease to be a rneri~ber of the Syndiclzt~ from the date on wliicl~ he ceases to be, a member of thatc elcctorate or body, or the holder of that appointment, as the case may be :

l'rovidcd further that ".

PART Y .

Removal of ^{I '}23. For the removal of doubts, i t is hereby declared.that, notwithstahding

doubts, knything contained in any law for-the time, being in force orlin any, judgment, ecree or order of any court, every person who had been elected or nominated the Senate, the Syndicate, the Acakiemic. Council, $he Standing Committee

on ,nAcade~nic Affairs, the Academic Committee or the Executive Council, as the case may be, of the M.adurai-Ramaraj Uni-remity, the Anna University, , the Bharathiar Univemity, the Bharathidasab University, thq Tamil Unive~sity, the Mother Teresa'Women's University, $he Alagappa Univernity or the blanonmmiam Suidapanar University, m the case may' be, in his capacity as, a me~nber of a particular eledorate or body, or the holder of a particular appointment, and who hag ceased b be, a rllernber of that electorate or body, or the liolder of that appointment, but holding ofice as a member in any of the aforeLmid authorities! of the University concerned immediately before the date of the publica~ion of this Act in the . Tamil ,Vadzr QovernwtenE CazeSte, @hall cease to be a member of that authority in the University concerned on the date sf the oublieation of this Ace in the Taw4 Nada Governntent Gar~1t.e. (By order of the Governor.)

MD. ISMAIL, - Secretarg to Cfovernment. Lmw Deparh~ent , * . .

138 TAMIL NADU GOVER- ' ~ A Z E T T E ~ ~ ~ ~ ~ ~ O ~ I N A R Y

" k I The following Act of the Tamil Nadu Legisllatlve Assembly received the assent of the President on the 9th December 1998 and is hereby published for general informati on:-

An Act further to amend the Tamil Nadu Universitirls Latts. I BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- eighth Year of the Republic of India as follows :-

\ . . .

- -,

PART I.

PRELIMINARY

Short title 1 1. (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) and commen- Act, 1997.

cement. 4

(2) Itxshall come intoZforceLat:once.

PAKTiII, AMENDMENTS-TO THECHENNAI CUNIVERSITYi ACT,! 1923. Amendment oi Y 2. In section 5-A of the Chennai University Act, 1923 (hereinafter referred to T a d ~ a ( h

section 5-A. as the 1923 Act), for the marginal heading and sub-sectionq(l), the following shall Act VII of

be substituted, namely:- 1923.

"R~striction for election or ~'nomiwttionsjl~to~,~:,Senate, Syndicate and ~cademic Cc~tincil in certain cases.-(1) Notwithstanding anything contained in sections 14, 18 or 23, azy persor. who has completed two terxs of three years each, continuously in any one or two of the~follwiving authorities kof the University, namely :-

(:)It he; Senate,

(ii) ithe Syndic lte,fand?

(iii) the Academic Council, shall be eligible, after a period of three years has e1:ipsed from the date of his ceasing to be such member, for elcction or nomination to any of the abovementioned : autho- rities^:

Provided that for the purpose,"of thislsub-section, if a person was elected orJnominated to one authority and such person became a member of artothe, authnGty by virtue of the membership in the first mentioned authority, the period for which he held office in the first:mentionedjauthority alone shall be taken into accollnt.".

$_ TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 139

3. In section 14 of the 1923 Act, for clause (b ) excluding the provisos, the Amendment of following shall be substituted, namely :- section 14.

"(b) Save as otllerwise provided, elected rnd 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^:".

4. In section 18 of the 1923 Act, for clause (b) excluding the provisos, the Amendment of following shall be substituted, nanlely :- section 18.

"(b) Save as otherwise provided, elected and noiinated members of La\

the Syndicate shall hold office for a period of three years and such members shall

be eligible for re-election or re-nomination:".

5. In section 23 of the 1923.Act, for clause (b) excluding the provisos, the Amendment of

following shall be substituted, namely :- section 23.

"(b) 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 :".

PART 111.

AMENDMENTS TO THE ANNAMALAI UNIVERSITY ACT, 1928.

6. In section 33 of the Annamalai University Act, 1928 (hereinafter ref& Amdmmt

29. ^toas the 1929 Act), for sub-section (1) including the proviso and the Explanation of d o n 3ⁱ - thereunder, the following sub-section shall be substituted, namely :-

"(1) Save as otherwise provided, the authorities and other bodies connected with the University shall be reconstituted every three years and a member of every such authority or body, shall, except in the case of ex-ofltcio members,-

C 2

A (a) be eligible for re-election or re-nomination to the Senate, Academic Council or Syndicate; and

il .

8 - - (b) in the case of any other authority or body hold office upto the date

of - its next reconstitution.".

7. For section 33-A of the 1929 Act, the following section shah be substituted, Su0stitutfm:

of section

33-A.

<'33-A. Restriction for election or nomination to Senate, Academic Council an3 9y.z di:ate ilz certain cases. -(l) Notwithstanding anything contained in sections 15, 17,21 or 33, 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,

D (ii) the Academic Council, and

(iii) the Syndicate, *I+

C "shall be eligible, after a period of three years has elapsed from the date ol'his ceasing t o be such member, for election or nomination to any of the above-entioned authorities :

Provided that for the purpose of this sub-section, if a perso11 was elected

or nominated to one authority and such person became a member oi another

authority by virtue of the inembership in the first mentioned authority, the period

tor 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-ogicio members referred to in section 15, Class I, but not including members-of the Syndicate who are not otherwise members of the Senate referred

.to in item (11) ; I

140 TAMIL NADU GOVEKI?~ME~T GME'TTE EXTRAORDINAP,Y ,^-^- - -- - -- - - - - -

(ii) cx-officio membcrs referred to in section 17, Class 1, b ~ ~ t not including members ol the Syndicate who are not otherwise mc~mbcrs of. the Acndcm~c Council referred to in item (5); and

(iii) ex-oflicio menibcrs reierrzd to in sect ion 2 1, CI, ,s 1 .'

PART IV

AMENDMENTS TO THE IVi ADURAI-KAMAI~AJ UNl\'.2;tSITJ i;( 'i. 1.?(,5. Amendment of 8. In section 15 of t ie hfadurai-Kamaraj University Act, 1365 (1;crci::r~f ter Tamil Kadu

section 15. , rererred to as the 1965 AL~) , for clause (b) excluding the provisos, the following .4ct 33 of 1965 shall be substituted, namely :-

"(b) Save as otherwise p~ovided, elected ind nolniilatcd !ne~nbe:s of the Senate shall hold office for a pe r io~ ot three years 'lncl such member:, b i i u l l hc cl~giblo . . for re-election or re-noin nation .

Amendment of 9. In section 19 of the 1965 Act, for clausc (b) excluding thc provisos, the

&on @. following shall be substitut~d, namely :-

"(b) Save as otherwise provided, elecfed and nonlinated members 01 the Syndicate shall hold office for a period of three years and such members shall be I eligible for re-election or re-nomination: ".

Amendment of 10. In section 24 of the 1965 Act, for clause (b) excluding the provisos, the

d b n 24. following shall be substituted, namely :-

"(b) Save as otherwise provided, elected and nominated members of the Academic Council shall hold office for a period o f three years and such members shall be eligible for re-election or re-nomination :".

Amendment of 11. In section 24-A of the 1965 Act, for the marginal heading and sub-section

d o n 24-A. (I), the following shall be substituted, namely :-

~'Restriction Jor election or nomination r o Senate, Syndicate and Acc.dcmic Cowzctl in certain cases.-(1) Notwithstanding anything colltained in sections 15,19 or 24, any person who hzs completed two terms of three years each, continu- ously in any one or two ot the following authorities of the University, namely :-

(i) LA^. 9enate,

(ii) the Syndicate, and

(iii) the Academic Council, shall be eligible, after a period ol three years has 1:lapsed from tLe date of his ceasing to be such member, for election or :.omination to any 01 the abovementioned authorities :

Provided that fot the purpose cf this sub-section, if a person was elected or nominated to one authority and such persoil became a nienlber of another authority by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authorityalone shall be taken into account.".

PART V.

AMENDMENTS TO THE ANNA UNlVERSITY ACT, 1978. ~mendment of 12. In section 17 of the Anna University Act, 1978 ((hereinafter referred to section 17. as the 1978 Act), in sub-section (4),-

(1) for the expression beginning with the words "The term of office ot the members" and ending with the words "another term of three vears", the followhg shall be ~ub~titute:', nanlely :- .

Tamil N

Act 30 o

bflbio members, shall be thtee years and such members shall be eligible for re- election or re-nomination ; ".

"Restriction for elcction o< nomination to Syndicate and Actzdt.mic Council ti$' certain cases.--(l) Notwithstanding anything contained in section 1 7 or section 18

of Statute 9 of Schedule 11, any person who has completed two terms of three years each, continuously in any one or both of tllc following authorities of the University, namely :-

(i) the Syndicate, and

(ii) the Academic Council, shall be eligible, atter a period of three years has elapsed from the datl: of his ceasing to be such member, for election or nomination to any of the above mentioned autho- 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 per~od for which

he held office in the first mentioned authority alone shall be tdcen into ztccount.".

14. In Schedule II to the 1978 Act, i n Statute 9, for clause (3), tlie following h e l d m e n t of clause shall be substituted, namely:- Schedule 11.

"(j) l%e termof office of the members, other than ex-officio members, sR811 bk three years andLsuch merrtbers shall be eligiblk for re-ndminiitidn.".

PART VI.

AMENDMENTS TO THE BHARATHIAR UNIVERS:-TY ACT, 198 I.

15. In section 7 of the Bharathiar University Act, 1981 (hereinafter referred to Amendment of

2. as Tamil Nadu Act 1 of 1982), for the marginal heading and sub-section (I), the section 7.

following shall be substituted, namely :-

"Restriction for election or nomination to Senate, Standing Conanzittee on

Academic Maairs and Syndicate in certain cases.-(1) Not withstanding anything wntained in sections 20, 23 or 24, any person who has completed two terms of three pears each, continuously in any one or two of the following authorities of the Univer-

sity, harnely :-

(i) the Senate,

(ii) the Standing Committee on Academic AVairs, a!?-.

(iii) the Syndicate, 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 abovc mentioned autho- Provided that for the purpose of this sub-section, if a person was elcctcd or nominated to one authority and such person became a member of another a~ltlrority by virtue of the membership in the first mentioned authority, the period for which he held offlce in the first mentioned authority alone shall be taken into account."..

142 TAMIL NAPTI GOVERNMENT GAZETTE EXTRAORDINARY - - - 7- -

Amendment of 16. In section 20 of Tamil Nadu Act 1 of 1982, for clause (h) excluding section 20. the provisos, the following shall be substituted, n-tmely :-

"(b) Save as otherwise provided, electe41 and nominated !,:-mCIers of the Senate shall hold ofice for a period of threr: years and such incmbers shall be eligible for re-election or re-nomination:".

Amendment of 17. In section 23 of Tamil Nadu Act 1 of 1982, in sub-section (3), for clause section 23. (c) excluding the provisos, tbe following shall bt: substituted, namely:-

"(c) The Members of the Standing Committee on Academic AEairs, other than the ex-oBicio members, shall hold office for a period of three years and such members shall be eligible for re-election ;".

Amendmeat of 18. In section 24 of Tamil Nadu Act 1 of 1982, for clause (c) excluding section 24. the provisos, the following shall be substituted, namely:--

"(c) Save as otherwise provided, the members of the Syndicate, other than the ex-oflcto members, shall hold oflice for a period of three years and such members shall be eligible for re-election or re-nomination;".

PART VII.

AMENDMENTS TO THE BHARATHIDASAN UNIVERSITY ACT, 1981.

Amendment of 19. In section 7 of 1 he Bharathidasan University Act, 1981 (hereinafter referred Tamil Na&

section 7. to as Tamil Nadu Act 2 of 1982), for the marginal heading and sub-section (1). 2 of 1982. the follawing shall be substituted, namely:-

'& Restriction for election or nomination to Senate, Starding Committee on Academic 4air . r and Syndicate in certain cases.- (1) Notwithstanding anything contained ' in section 20, 23 or 24, any person who has completed two terms of three years each, contiriuously in any one or t w ~ of the following authorities of the University, namely^:-

(i) the Senate,

(ii) the Standing Committee on Academic Affairs, and

(iii) the Syndicate, shall be eligible, after aperiod 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 snch person became a member of another authority by virtue of the membership in the *t mentioned authorityy the period for which he held office in the first mentioned authority alone shall be taken into account.".

Amendment of 20. In section 20 of Tam11 Nadu Act 2 of 1982, for (:lause (b) excluding the

section 20. provisos, the following shall be substituted, namely:-

"(b) Save as otherw~se 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;".

Amendment of 21. In section 23 of Tamil Nadu Acf ? qC 0'32 in sub-section (A) , ror clause section 23. (11) excluding the provisos, the following shall be substitn,.ed, namely:-

"(c) The membm of the Standing Committee on Academic Affairs, other than the ex-of$cio members, shall hold office for a period of three years and such members shall be eligible for re-election; '.

Amendment o i 22. In section 24 of Tamil Nadu Act 2 of 1982, for clause (e) excluding the sectim 24. provisos, the following shall be substituted, rame1y:-

1.L NADU GOVERNMENT CEAZETI'E EXTRPiBRDINARY 148

PART VIII.

' AMENDMEN~S TO THE MOTHER TERESA WOMEN'S

UNIVERSITY ACT, 1984.

23. In section 7 of the Mother Teresa Women's University Act, 1984 (here- Amendment oi

84. inafter referred to as the 1984 Act), for the marginal heading and sub-section (I), the W o n 7.

following shall be substituted, namely:-

"~estriction for nomination to Academic Committee and Executive Council in certain cues.--:(l) Notwithstanding anything contained in sections 20 or 23, any person who has completed two terms of three years each, continuously in any one or both of the following authorities of the University, namely:-

(i) the Academic Committee, and

(ii) the Executive Council,

&dl be eligible, afterra period of three years has elapsed from the date of his ceasing

to be such member, for nomination to any of the above mentioned authorities:

Provided that for the purpose of this sub-section, if a person was nominated to ' 'IH

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 such person held

office in the first mentioned authority alone shall be taken into account.".

, 24, ~nsection 20 of tLe 1984 Act, for clause (c) excluding the provisos, the Amendmat d

following shall be substituted, namely:- SXtion;20.

"(c) Save as otherwise provided, nominated members of the Academic Committee shall hold office for a period of three years and such members shall be eligible for re-nomination :".

25. In section 23 of the 1984 Act, for clause (e) excluding the provisos, the Ammbmant af

following shall be substituted, namely :- d o n 23.

"(e) Save as otherwise provided, nominated members of the Executive Council shall hold office for a period of three years and such members shall be ' b ~ ~ e for ro-nomination;".

PART IX.

AMENDMENTS TO THE ALAGAPPA UNIVERSITY ACT, 1985.

(iii) the Syndicate,

100

shall be eligible, after a period of three years has elapsed from the date of his ceasing

to Ije mch member, for election or nomination to any of the above nientioned aulboriries :

Provided that for the purpose of this sub-section, if a perscn was elected or nominated to one authority and suoh person became a membor cif another authority by virtue of the mern'bership in the first mentioned authority, the period far which he held office in the first mentioned authority alone shall be taken into account.".

Ammdmant of 27. In section 21 of the 1985 Act, for clause (c) excluding the provisos,

eedim 21. the following shall be substituted, namely:-

"(c) Save as otherwise provided, elected ;rnd nominated nle~nbers of the Senate shall hold office for a period ofthree years and such members shall be eligible for re-election or re-nomination; ".

Amc&mnt of - 28. In section 24 of the 1985 Act, in sub-section (2), for clause (d), the following

d o n 24. clause shall be substiti.ted, namely :-

"(d) The members of the Standing Committee on Academic Affairs, other than the es-o cio members, shall hold office for a period of three years and such C iiiemkrs shal be eligible for re-nomination:"..

AnlenWnt of, 29. In section 25 of the 1985 Act, for olause (e) excluding the provisos,

a d o n 25. the following shall be substituted, namely :-

''(e) Save as otherwise provided, the members of the Syndicate, other t ~ a n the life member and the ex-oficio members shall hold office for a period of three years I and suoh members shall be eligible for re-election or re-nomination.".

PART X.

AMENDMENTS TO THE MANONMANIAM SUNDARANAR UNIVERSITY

ACT, 1990.

~mendment 30. In section 6-A of the Manonmaniam Sundalanar University Act, 1590 Tamil

of mtionJ (hereinafter referred to as the 1990 Act), for the marginal heading and sub-section Act 31.

6-8. (I), the f-'lowing shall be substituted, nslme1y:-

"Restriction .for rlt c tion or nominr;lion to Senc:tc, Str ndillg Contnzittt-e on Arc,- demic A&airs and Sy~dicart in certain cases.- (1) Notwithstanding anything co9-

tained in section 19, 22 or 23, any person who has completed two terms ot three years eaoh, continuously in any one or two of the tollowing authorities of the University, aamely : -

(i) the Senate,

(n) the Standing Committee on Academic Affairs, an^

(iii) tha Syndicate. t' .

shall be eligible, atter a period of three years has elz~pscd f r c nl thc cidc. ( 1 h i s ccas~rtg

te be such me~~ber , fbr election or nornination to any of' the a h ve rnentrr, ncd authonr~es:

101

145

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 alonc shall be taken into account.".

31. I n section 19 of the 1990 Act, for clause (b) excluding the provisos, the Amendment of following shall be substituted, namely:- ~ c t i o n 19.

"(b) Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three yeas and such members shall be eligible for re-election or re-nominatio n:" .

32. In section 22 of the 1990 Act, in sub-section (2), for clause (c) excluding Amendment of the provisos, the following shall be substituted, namely:- section 22.

"(c) The members of the Standing Committee on Academic Affairs, other than - the ex-ojjicio members, shall hold ofice for a period of three years and such member shall be eligible for re-election:"*

33. In seotion 23 of the 1990 Act, for @lause (e) excluding the provisos, the Amendment

a following shall be substituted, namely :- of section

23.

" (e) Save as otherwise provided, the members of the Syndicate, other than

the ex-oaicio members, shall hold ofnce for a period of three years and such members shall be eligible for re-election or re-nomination:". .

(By order of the Governor.)

A.X. RA,JAN,

Secretary to 6o~verninent, Law Department.

I^8-Q r' ' ' IEk.1' OF 7'/lMI1. N:\DV IHeed. No. TKIChie

$% TAMILNADU

' GOVERNMENT GAZETTE 1 ! A- ' c , '. " -"

410"1 ,CId+*

" I

CHENNAI, MONDAY, DECEMBER 3 1,200 1

Margazhi 16, Vishu, Thimvalluvar Aandu-2032 Part IV-Section 2

Tamil Nadu Acts and .Ordinances. The followiug Act or the Tamil Nadu ~eg i s la t ive Assembly received the assent of the I'residcnt on thc 28th Dcccmber 200 1 and is hereby published for general information:-

ACT No. 26 OF 2001. .

.JII .4ct fr~~-~hc*r- lo rrrrcrtd the Annrr Unit rnr-.vit~- Act, 1978.

131. i t cuautcd hy the Legjsla~i\le Assentbly oithe Statc ofTan~il Nadg in the Filiy-second k'rar a l tllc Rcprtblic or India as 1~flllo~vs:-

1. ( 1 ) This Act may be called thc Aiina Uni\-crsity (.4menJmrlitl Acl. 200 1 . ^Shtir~ ~^I^I^I^C and .- Conlnltncc;, (2 ) I t shall come i ~ r ~ o f rce on such dale as the Slate Govcrnmenr may. by ^I^V^~^I^I^~^.

~ ~ a ~ i f i c a l i o n . appoint.

L1 Sadu :\L,! 2. A ftcr section 1 of he Anna 1!nivcrsily Act, 197s ( hereinafirr referred to as the lnscrrinn rrl-nc.it .Nvl 1''7s principal .Act). tllc rollowing sec~ioll shall he inserted, n~ntcly:- ^S^C^C^I^~^~^W 1-A.

" I - A . .~pp/iccrtimrr I!/ r h i ~ AVI. - - -This Act applies to--- (nj 311 consli~uenl colltgrs:

h ) all collegrs alld in~ti~iitir~its d emcd ro hc aftiliared to. or approifled hy. l l lu I! iti~~crsily undcr lhis ACI:

103

1 1.8 , TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

------ --

. . -. --l.-r-r--.r .-. ,.,. (c] all cpllsges altd inslirutions sicuatc ~ i r l i i n tlir Universiry arcn and

affiliated to. or approved by. rhc ~ n i v e r s h in accord3nce with thk provisions O F this Act or the statutes. ordinances and rcgubtiaas madc ~heretrrtder. ".

q f ,. .. ,^-^., :' . . .

Amcndn~ent of 3. In section 2 of the principal kct,-- . 2 S C C I ~ O ~ 2.

( I ) cbure Irr) shall hc rewmbqed as clause (itn) and beforc clausr. (aa) as so renumbu'ed, the foljowinC clausc sllall 'G insurfcdriarneJy :- ! .

I " ( 0 ) " affiliated college" means any college or institution, situate u ithin the Yniversily area and a ffiliared ILI the Univqsjly .and providing courses of study in 1 engineering, technology and al~icd sciences for adrnissiin',ra the examinalions for t. *, ... - degrees, dipioms and other academic distinctions of the University and includes a college deemed to be affi l iated to the Univcrsicy undcr this Act and includes an autonomous college;";

_.,I . . , . w , .- ( 2 ) after clause (ncr), the following clauses ~ h a i l be illsorted, namely:-

"(ub) "approved college" means any college situatr: within the Uni\w-si:y area and approrcd by the Uttiversi~y and providing courses o l sludy for adn~ission to the examinarions for litles and diplon~as of the Unilrersity and includes a collcgc decmcd to be approved by the Universiry under this Acr:

( I I C ) " a ~ t o n o ~ ~ ~ o u s college" means ~ I I Y ,o:lcze derignrlted as an autonomous

college by or undcr [be slaJutcs: ,- . , (trrlj "C:Iiair~ilan" nlcrrns thc l ~ u a d of rhc faculty; ( a p ) "college" mcans o college or institulion cstablishctl or rrviintai~~cd by o r affilia~ed to [he Universi~y and providing any course ofstudy or training in cnginecring. technology and allied scicnccs for admission to thc examination For dcgrces. diplon~as and o~her academic distinctions of ~Ile Universiry;";

(31 for clauses (b ) , {r) and (d ) , the followinp clauses shall be substi~uted. namely:-

"(h) "constituent college " means every college and instirution specilied in

Schedules I, I-A and I-B;

(c) "Deanrr means the head of constituent college; (dl "Director" means the hcad of research and developme~~t or thc hcad of

e'iery centre of Aavancrd Study, as m y be prescribed;":

( 4 ) afrer clause ( I l l , the following ejar~se shall be inserted, rian~cly:--

"(ha) "Principal" means the head or an affiliated college:":

( 5 ) afrcr elausc ( I ) , rhc follorving clause shall he added. namely:--

" ( I I I ) "Univer5ity area" means t11c whole of the State of Tanlil Nadu escludiug the Annanlalai Nagar as dcfincd in clause ( ( 1 ) of section 2 of like Annamalai University Acr. I928 (Tamil Nadu Act I of 1929).".

Amcndn~n l ot' 4. In scc~;:n 3 of the principal Act. sub-sections ( 5 ) and (4) shall be onlit~cd. scc~iun 3.

Armndm~dnl r , i 5 . I n section 5 of the principal Act. after clause ( d l , the failowing clauses shall br scc l i~bn 5 . added. namely:-

"(uc) to affiliate colleges to [he University under condi~ious prcscribud a ~ l d rn withdraw such affiliation:

Provided tha! no coilege shall be affiliated tu the Univrrsily unless llle permission of'thrt Government to estabfish such collcgc has been oh~ained and lcrrns and conditiurls. i f any. of such permissio~i havc bcen cvrt~plird with;

104

f AMIL NADU GOVERNMENT-GAZETTE EXTRAORDINARY 119

. . -. . .. - t (nrl) to approvc institutions providing mining fur erlmission lo the examinations Cur dcgrees. diplomas and othcr academic distinctions of the I!nivrrsity undsr collditions

6 prcscribed and 10 withdraw such approval:

F. Provided that no instirution shall.be approved hy 11ie Clnivcrsi~y ulllcss the permission or the Government 10 establish such instirution has been nbrained and the terms and

I conditions, if any, of such permission have been complied with;

I ⁽^I^I^P⁾^~t^j⁽^l~^'s^igl~ntc^anycnllcgr ns an a~l~ontjrnu~ls C Q I I ~ ~ C wilh the priorconcihrrence

5 ⁰¹^I^I^L^~^{( i}^c^l^v^c^~^t^~^~^tⁱ^c^t^~^t^l^~^~^t^l^r^rcolitii~iot~s prcscrihctl n^l^~^r^l^{o c}ⁱ^~^u^r^.^~^.^l^a^~^~^c^lⁱ .' -n'iv~~nlirrl~;

I t r ) ! ) lo ~ ~ c ~ l ~ i l o t 3~ ;1 t I cn~ ic8 l~ y 1l14f-ldltli~inlr~fivc1y Lhc afT11i;ltcd ~ ( r l l c g e ~ in onlcr

to prcrcribc thc conrrol mechanism to achieve acadcrnic excellcncc.".

6 . After section 5 of thc principal Act, the follqwing section shall be inserted, lnserlionornew

namely:-- section 5-A.

"5-A. Colli.gcs not lo br rtfilitirrd to rrnjl otlrer* Utrirc~rxi!r.-- N o college

within the University area shall be affiliated to any Universiry other than the Anna

Universi~y.".

7. In section 8 or the principal k t , - -

( I ) for clause (5). rhe following clause shall be sgbstituted. namely:-

"(51 The Chairmen of Faculties,";

(2 ) in clacse (7), rhe word "and" shall be omitted:

( 3 ) after clause (7). the following clause shall be inserted. namely:-

"(7-A) The Co~trollcr of Examinations, and".

3. I n section 13 of rile principal Act.- Arncndmcnt of section 13.

( 1 ) in thc marr;.~al hcading, for the expression "Directors", the expression

"Chairmen" shall be substituted;

{2) for the expression "Director", the expression "Chairman of a Faculty" shall be substi~uled.

9. Art'tcr section 15 of the principal Act. the following section shall be inserted, Inscrliun ofncit- sccticrn 15-A. namely:--

" I 5-A. Thr C O I I ~ ~ O ~ ~ L ' I - ~l j 'Er t i~~~i t~ t r~ iu~l . v . - ( 1 ) The Controller of Exanlinations

sliall be an acadenlician in the field of engineering. t o c l ~ n o l o ~ y and allied sciences and a -

whole rime officer of the University appointed by the Syndicate on st~ch terms and condi~ions as may be fixed by the Syndicalc.

( 2 ) The .Controller of Examinations shall hold office for a period of rhree

ycars and shall be eligible for re-appointmen? for a furthcr period of three ycars:

. .

Provided that no person appointed as Controllcr of Examinations shall hold office

on ~t ta in i~lg the age or superanauation.

( 3 ) Thc iontroI lcr of Examinations shall cxercise such powers and perform suc.11 fu~ictions and tlischargr such duties as may hc prcscribed in the statutes.". 3TP) 1V-2 Ex. (865)-- 1 a

105

120 .-. TAMIL NADU GOVERNMENT GAZETTE EXTKAOKDiI.IAR'Ir I L- ----- --

Amcndnicnr uT 10. 1.n section 17 of the principal AcI,- sccdon 17.

[ I ) for sub-sectian ( I ) , tllc following sub-scction shall be sub5(irutcrl. ir3nlcly:-

"12) The Syndicate slrall, i n addition ro lhe Vice-Chancellor. co~~sist of he

following members, namely:-- Class I - Ex-officir, Members.

( I ) The Secretary to Government. in-charse of Higher Education; ( 2 ) The Secretary to Gpvernmcnr. in-charye of Industries:

(?I The Secrctary to Governmeor. in-charge of 11~formatio1~ 'Technoloy:

( 4 ) The Secretary to Governrncn~, in-cl~arge of Law; and ( 5 ) The Director of Technical Educarion. Class 11 - Other Members.

( I ) Two rnen~bcn fro111 anlong [he Deans nomina~rtl by llle Chnnccllor on thr recornmendation of rhe Vicr-Chancellor;

( 2 ) One member fmm amony the Chairmen o f rhc Faculties noniinaled by I he

Chancellor on the recon~mendation of rhe Vice-Chancellor;

(3 ) Two members from among the Professors and Heads of the Dcparlmcnts

of the constituent colleges, nominated by the Chancellor on the reconuiiendatio~~ of rhe Vlce-Chancellor;

(4) One member from the Directors of various centres of the Univcrsily nominated by the Chancellor on the recommendation of the Vice-Chancellor;

( 5 ) Four members representing public and private sectors. indus~ries and research institutions having special knowledge and practical experience in indusrry and commerce. nominated by the Chancellor on the recsmmendgtion of the Vice-Chancellor; (61 Two n~embers elected by the Academic Council from among irs members-onc from amon2 he men~bers belonging to the constituent colleg+es and one from among the memhers belonging to the affiliated colleges;

(7) Four n'lcrnbers from among the senior Professors and Principals of the .affiliated colleges ncminaled by be Chancellor on the recommenda~ion of the

Vice-Chancellor; and

(8) One mcmber elected by the Membcrs of the Lcgishtive Assembly of lhr:

State from among rhemcl ves. ";

(2) in sub-section (3-A). inclause (i) , for [he expression"Secretary to Governnle111. in-ch&ol' Education or the Secrctary to Government. in-charge of Health and Family Welfare", the expression "Secretary to ~o<,crnmen(, in-charge of Highcr Education, or

the Sccrctary lo Governri~ent, in-charge oilndusrrjes. or 111e Srcrcrary to Government, in-charge of Information Technology. or the Secrctary toGovertimc.nt. in-charge oTLaw" shall be substituted.

~mci~drncnt ar 1 1 . In section 17-A af the principal Act. in sub-section ( I ) , for c l a ~ ~ s c (i), 1 1 1 ~ scclion 17-A. follon-ing clause shall bc substjtu~ed. 11anlt1y:-

"(I) ei-uflcia members referred to in section 1 7(2), Class-I; and". Arnendmc111 ur 12.111 section 19 of the pri~~cipal Act- in sub-scction ( 2 ) . for lhr. expression "Dean". scc~irin 19. the expression ':Chairmanv sl~al l be subslit~rtrd.

106

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 12 1

13.111 sectioll 29 cf t6: princinal Act.- Arncndmc.n~ of srcliun 29.

[ 1) in clause (x), the follo\ving expression shall be added at rhe end, namely:-

"and affiliated colleges or institu~ions;";

(2) aner clause (xvi), the following clauses shall he inserled, namely:-

"(xvi-a) the conditions of affilia~ion of colleges to hie University; i

i ' (svi-b) 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 incidenlal to the administration of autonomous colleges, inchtding the constitution or reconstitution, powers and duties of Standing Committee on Academic Affairs, Staff Council. Boards of Studies and Boards of Examiners;".

14. In section 3 1 of the principal Act; in sub-section ( I ) , for clause !i l l the following Amendment or clause shall be substituted, namely:- sectjon 3 I^.

"(i) the admission of the students to the University, its constituent colleges and to its affiliated college^;^^.

15.In section 33 of the principal Act,-

( 1 ) in sub-sect ion (1 ).-

( A ) for the expression "the college of Engineering, Guindy, Chennai", the expression "the College of Engineering, Guindy, Chennai, specified in Schedule I" shall be substitut'ed;

( b ) for the expression "Schedule I" in two places where it occurs. the expression "Schedule I-A" shall be substituted;

(2) 'in sub-section [ I ) , for the expression "the Collcze of Engineering, Guindy, Chen~iai and thc institutions specified in Schedule I", the expression "the Colle'ge of Engineerins. Guindy, Chennai specified in Schedule I and the institutiops specilied in Schedule I-A" shall be substituted.

IG.In section 34 of the principal Act,- Amcndmenl of

srclion 34. ( 1 ) (or lhe expression "the College of Engineering, Guindy, Chennai", in ~hree places where i t occurs, the expression "rlie College of Engineering, Guindy.; Chennai spccifird in Schedule I " shall bc substitu~ed;

(2) for ihc expression "Szlicdule I", in two places whcre it occurs, the expression

"Scl~cdiilr 1-A" shall be substituted.

17.111 5ectiotl 36 of the principal Act.- nrncndn~cnl of scc!iun 3h.

( I ) I'ur 111r zspression "Sclledulc-1". the rxprcssio~~ "Schedule I-A" shall be siibsti~iitcd:

( 2 ) Tc~r [lie cxprcssio!~ "the College uf E~igineering. Guindy. Cl~cnnai". in two placcs tr,ilc-rr i t occurs. the esprcssion "the Collcge or Fnginecring, Guindy, Cherlnai

spcci f ic t l in Schcdule I" shall be substituted. -.

I 8. r\ I'T#:I. Chaplcr-V1I1 of the p~,iucipal Acr. rhe ~bllortil~g Chapter shall br inserled, Inscrriclrl Chap cr-VI11-A. o^l'nc*~

nanlrly:-

3s-1.1. i't~rrtridl ..lcrs /lo/ ru rrl~p!~~.-( I) Subject lo thc pro~~isions of sub-sec~ious (2 ) ro (6). rllc I ' l ~ c n a i l ~ Univtrsity Acr. 1923 (Tamil Nadu Act VII of 1923), the Maduwi- Ka~nar;?i I '~lii.c~.sity Acl. I965 ('I'alnil Nadu Act 33 o f 1965). rlie Qharathiar University

107

122 TAMIL-NADU GOVERNMENT GAZETTE EXTRAORDINARY - .., Act. 198 I ('l'amil Nadu Acr 1 of 191121, rhe 13hararhidusan Unir.rrsily Act. 198 1 (Tamil ' . . Nadu Xcl2 of 19821, the Maiionmanian, Sundaranar University Act, 1990 (Tarllil Kadu Act 31'rd;f 1990) and the Pel iyar University Act. 1997 (Tamil Nadu Act 45 of 19971

(hereafter in :his section referrcd lo as the University Acts) shall, with effect on and from the date of thecornmencemen~ oft he Anna Universi~y (Amendment) Act, 200 1 (hereina f ~ e r ,

referred to as the notified date). ceise to apply in respect of e w r y co)le_ee and inslitutiol~ ,' to which this Act applies.'

(2) Such cessor shall not affect-

(a ) the previous operation ofthe University Acts in respecr of the colleges

and instilutions referred to in sub-section ( 1 ) ;

(6) any penally, furfcilurc or punishmen1 incurred in respect of any offence committed against the University ACIS; or

(c) any investigation. legal proceedings or remedy in respect of such penalty. forfeiture or punishment and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishmen1 may be imposed as if the Anna University (Amendment) Act, 2001 .had not been passed.

(3) Notwithstanding anything contained in sub-seclion(l), all statutes, clrdinanccs

and regulations made under the University Acts and in force on the notified date shall, in so far as rhey art not inconsistenr with the provisions of this Acr. conrinue to be in Force

in respect ofthe colleges and institutions referred to in the said sub-section ( 11, until they are replaced by statutes, ordinances and regulations made under this Act.

(4) Notwithstanding anything'contained in [his Act, the sratutes. ordinances and regulations continued in force under sub-section (3) or made undcr this Act, every person who immediately before the academic year 2001-2002 was a student of a college or

instilutionwitliin tht University areas affiliated to, or approved o r mairtained by, the

Chennai, Madurai-Kamaraj, Bharathiar, Bhcr3r?i-l~cm Manonmqniam Sundaranar and

Periyar Uniiersiries or w ~ s eligible to appear for any of rhe exatninations in engineering,

technology and allied sciences uf the said Universities. shall be permitted to complete his course of srudy i n the relpective Universities; and !he Anna University shaIl make

' arrangements for the instruction, teaching and training Tor such students for such period

and in such manner as may be determined by the Anna University. in accordance with the course of study, in the respective Universities, and such students shall, during such

period, be admitted to the examinations held or conducted by the respeclive Universities and the'corresponding degree, diploma or other academic distincriclns.of the Univcrsi~ies shall be conferred upon the qualified sludents on the result of such examinations, by the

Universities concerned. ( 5 ) All colleges wilhin thr U~riversity area which immediatelybefore the nolified date.-

( ( I ) co~llinue to be affiliated to, or recognised by. the Chenaai. Madurai-Kamaraj. Bharathiar. nharathidasan, Mar~onma~~iam Sundaranar and Periyar Universities; and

( h ) provide cour;es o f s ~ u d y for admissior~ to the examination for degiecs and dipjomas o f the Universities specified in clause (a).

sllall be deemed to be colleges affiliated to t11c Anna University under this Ac? and the provisions of this Act shall as Car as may be, apply accordingly.

(6) Subject to the pravisiuns of sub-section (2) but without prejudice to the provisions of sub-sections (3 1 to (5) , anything done or ally action taken before the notified date under any provisions of the University Acls in respect of any area to which the provisions of this Act apply shall be deemed to have been done or taken under he

c o r r e s p ~ n d i ~ nrovisions of rhis Act and shall continue to have effect accordingly unless and ~ w l i l supcrseaed by anything done or any action laken under the corresponding -.

provisions of this Act.

108

TAMIL NADIJ GOVERNMENT GAZETTE EXTRAORDINARY 123

38-B. T r r r ~ r ~ j > r of rertnirr cr)/li>gc.\ tr, Ilrrircr.~i~y.--( 1 1 Notwithstanding any thing

contai~ied in the Chennai Universiry Act. 1923 (,Tamil Nadu Act VII or 1923). the

Madurai-Kanlaraj Univcrsily ACI. 1965 (Tamil Nadu Act 33 of 1961. the Bharathiar Cniversity Act. 1981 (Tamil Nadu Act 1 of 1982). the Manonmaniam Sundaranar

Unit-ersity Act. 1990 {Tamil Nadu Acr 3 1 of 1990). and the Perivar Ild~rr.rsity Act, 1997 (Tamil Nadu Act 45 of 1997), or thc statutcs. regulations and orders made thereunder, on and from the notificd datc. d ~ e collcges specified in ScbedulcI-I3 shali bc transferred lo. and n~aintrii~led by, the Anna University as the conslilucnt colleges of that Llniversity.

(2) On and from the notified datc, the control and nianagement of the colleges specified in sub-section ( I and all properties, asscts alid l iab i l i~ ics oCrhe Governmesi in rclation tllcrclo sltal l srand transferred to, and IIJesr: in, thc Universily. 38-C. T~-rrrrsfc~~ of cr~r~tair~ err~plo~.i~c.s. -( 1 } Every person, who inimcdiately bufore

the no~ifieddate. is serving in the colleges specified in Schedule I-B shall. as from the said -- dare, bccome an employec of r h ~ Univ~rsily and shall cease lo be an e n ~ p l ~ y e e olr::.e

Govcrmnent.

( 2 ) (cr) As soon 3s may be, after he notified date. the Government may. after consulting llle Vice-Chancellors of the Anna University and the University concerned,

direct. by general or special order, that such of the employees of the University concerned as are specified i n such order shaI[ stand aIIoired ro serve in conncction with the affairs of the ~ n n a ~ n i v ' e r s i t ~ with cffect on and from such date as may be specified in such ordcr:

Providcd [hat no such order shal1 bc issued in respect or any such employee wiihout

h is conscnl for sucll allotmenr. ( b ) With effect on and from the datc specified in the order under clause (a),

rht: pcrsutis specified in such order shall becomc employees af the Anna University and shall cease to bc cnlployecs of the Unire.rsjty concerned.

(3) Lr-el-yptrson refcrrcd ro in sub-sections ( I ) and 12) shall hold office under [he

. h n a l'niversiiy by the same renure at the same remuneration and upon the same rights a i ~ d prilrilcges as to pension or gratuity, i f any, and other matters as he lrfould have held thc same on the notified date or the date specified in the order under clause ( 0 ) of sub- section (2), as ~ h c case may be. as if the Anna University (Anlcndment) Act, 2001 had not

bcci~ passrcl.

(4) The liability to pay pension and gratuity to the persons referred to in sub- sccrions ( I ) and (2) shall bc thc l iabil i ly o f the Anna University.

18-D. T~-rtrl.\:/i#r- r ! f ~rccsa~rrlr~riotrs b pr~ovi r f~~ l~ f f t r r r r~ rt11 d orl cr /ikeJrrlrl.~.-( I ) Tlte ,

srlms at the credit o f [he pruvidcnt I'und accounts of the persnns rererred to in sub-section

( 1 ) orscctirln 38-C tin t l ~ e 1101ified dale and of the persons r~fcrred to in sub-section

( 2 ) ol- rha~ sec~ion 35 an the datc specified in lhe order u ~ ~ d c r clause ( ( 1 ) of the said sub- srrtiou ( 2 ) sllall be transrcrrcd to the Anna Uilivcrsity and 111e liability in respect o f thc said p~.vv~dci~t ftuiCl ~ U L ' C ) U ~ I ~ S sl13l1 he the liability of tlle Anna Uniccrsity.

(2) There shall be paid to 111e Anna universily out of the accumulations in thc

superannuario~~ fmd and other l ike funds. if any. o f llie Chennai, Madurai-Kamaraj,

Hbara[l~iar. [311anthidasa11, Manonn~at~iam Sundaranar. or Pcriynr Universities or, as the

case nray bc, o f the C;ovcrnt.lent, such anlounlsashave been credited to the superann~~a~ion li~lid tir otlier likc funds. i f any. on hehalf of the persons rel'crrcd to in sub-sections [I 1 and ( 2 ) of scction 38-C, Thc amounls su paid shall form pan of tllc superannuation fund or olllcr like TLIII~S. i i any , that m a y be established by the Afinu University Tor the benefit of i t s crnp1uyr~r.s.

38-E. Pt~j - l , r~wr uj cpr!t~in I)lurri:lb.s fo !l~c ,lnsrr Usirr.r:r.i/y,., 4 1 ) Tlie Cl~ennai.

~Madurai-Kan~araj. Bllarathiar. Dharathidasan. Manonmaniam Sundaranar or Periyar -

(.'ni\,srsiry, as [he case may he. shall, out of i t s funds as oa rhr notified date. pay to !he

109

124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDlh'. lR 1- Anna University sur h amount as the Ciovernmcn~ may. in c~nsultalirrn w i t h rhc U n i v c r s i ~ ~ concerned. specify.

Amendrncni uf

scc~ion 44.

- Amcndrncnr o f Schedule 1

and insertion

or new Srhcdulcs.

!$ j f 1 V f l r : f f i i ' : t,?*?.? $ ~ J F L V ~ # A ? !r,**t,ryrgF:^:^.^,^?1 ' !fi :^'A^,> ,Z 2^:^:

'khcrt i t wcur;. rhe exprr;sron 'Schertulcs 1: I A and 1.n" :ha i f at. iub#

20. In section 44 of the principal Act. for the expression "the College o f En~ineerins. Guindy, Chennai and the institutions specified in Schedule I " . the expression "the College of Engineering. Guinoy. Chennni specified i n Schedule I and the institutions in

Schedule [-A" shall be substituted.

21. ( I ) Schedule I to the principal Act shall be renumbered as Schedule I- 4 and in Schedule I-A as so re-numbered, the expression "and 3 (3)" shall be omitted.

(2) Before Schedule I-A as so renumbered, the following Schedulu shall be inserted, namely:-

1. The College of Engineering, Guindy. Chennai.".

(3) After Schedule 1-A as so renumbered, the following Schedule shall be inserted, namely:-

"SCHEDULE I-B, I . Thanthai Periyar College of Engineerins. Vellore.

11. Alagappa Co!lege of Engineering and Technology, Karaikudi.

1 Government ColIege of Technology, Coimbatore. I V . Government Coltege of Engineering, Tirunelveli.

V. Government College of Engineering, Salem.

VI. Government ColIegc of Engineering. Bargur.". Arncndmcn~ uT 22. In Schedule I1 ro the principal Act,-- Schedule 11.

( I ) in the statutes excluding statutes 2-A and 9. [or the expressions "Deans" and. ,

"Dean" wherever they occur, the expressions "Chairmen" and "Chairmantt shall. respectively, be subslituted;

12) after stal'ute 2, the folIarving statute s l~al l be insened, namely:-

"2-A. D r ! n ~ s of constittrrtr~ Colleg~0s.- ( 1 ) Every Dean shall be appoin~ed by the Vice-Chancellor from among the Professors in the Universiiy for a period o f three park and he shall be eIigible for re-appointment:

: :.Provided that a Dean on attaining the age of superannualion shall cease to hold officc a s such. - I ' .

, :

; : . (2 ) When the office of-the Deari i s vocnnl, or when the Dean is, h y reason of illness. absenci ir any'other cause, unable lo perforin tl~c duties of his ofict, the duties or his-office shall be perforntrd by such persons as the Vice-Chancellor niay appoint for

the purpose.

110

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY . 125

( 3 ) Thc Dcan shall have stlclt p01ver5 and ~unctionsas may be i~rescribcd by the ordina~~ce.";

( 5 ) in itatule 9. for clansc ( I ) . the follo\vin_e clause shall be subs~i~uted, nantel y:-

"(1) Thc Academic Council shall C O I I S ~ S I of the Colluiving mcinbers. 11an1ely:-

Class I - Ex-olricio Flcnibers.

( ( I ) The Vice-Chantc!lor:

( h ) Tl~u Deil~is:

( c ) The Chairmen of rile Facuhics:

{ r l ) The Direc~or of J-ibrary of rhe Univcrsily;

(s) Thc Principals oi all r l ~ e Government Aided Engineering Colleges.

(0 F i f i e ~ n menlbers irarnarnong lhe Professors and Heads ofthe l3epart&nts o i the Unjversily, nominared by the Chancellor on the recommendation o f the Vice-Ubancellor;

(g) Twenty-five Inembers from among the Principals and Professors of the affiliated Colleges. nominated by the Chancellor on the recommendation o f he

Vice-Chancellor; [ / I ) Five educationalists having proficiency in rnacters relaring to education, rcscarch and educarianaI administration, general and technical. nominated by the Chancellor on the rccomrnendation of the Vice-Chancellor:

(i) S i x members from a m o q I he Chief Engineers or General Managers from the Dcpartmenls of the Stare Government. Railways, Military Engineering, Services, Defence, Post and Telegraphs, Telephones and other auronomouh organisations in the State, nominated by the Chancellor on the rccomrnenda~ion af !he Vice-Chancellor;

(j) Five persons occupying senior positions from rrivate industries and rcseafch organisations having proficiency in he matten rclal-ng to industries and rcscarch, nominated by the Cl,ancellor on the recommendation of the Vicc-Chancellor;

(k) Five persons occupying senior positions from public sector industries of !he Central and Stale Deparunents in the Slate having proficiency in nlarrcrs relating to indusrries and rcscarch. i ~ o ~ ~ ~ i ~ ~ a r c d by the Chancellor on the rccomrnendation of the

Vice-Chancellor:

( I 1 Five persons fronr Droressiortal Engineering Sociclies or instilulions or bodies nr associaiions. iiontiitatcd h y 1l1c Chancellor on lhe recon~mendation of the Vice-Chancellor;

( 1 1 1 ) F i v e persous o r eminence from S n ~ a l l Scale Industries o r

b~tcrprcreurship Dcvclopmen~ Board or Apprenticeship Board 01 both Ceiltral and S l ~ t c Govcrnrnen~s. i~omillated by the Challceilor .OI\ he recommendation of ~ h c Vice-Chanccll or;

( 1 1 1 One person from among tlic te~chers of each of the instiluiions given below. nonlinated by r he Chat~cellor on ihc recon~nlr~~datior~ of the Vice-Chancellor:-- t i lndian institute of Science. Eangalore

( i i ) Indian Institulc uT Technology. C'nennai.

(iii) lirdial~ institule 01' Managemen!. Bangalore.

111

126 . TAMIL NADU GOVERNMENT GAZETTE E X T R A O R D I N A R Y --- - -

(v) The ~ r ~ a r l r n e l ~ t or Engineering and ~ e c l ~ n u l o ~ ~ of rlw An!iamaIai University. Annamalai Nagar, Tamil Nndii; and

[u) Members of the Syndicate nor includcd in any of lhc ahow i~cnrs.":

(4) in statute 13.-

(i) in clause (I 1. for tl~e, expression "Direcrors of con,rlit~~rnr collcges ~ i l r l institutions nwiatained by the Uciversily", rhe cxprrssion "Director" shall be subsliturcd;

- .

(ii) in clause (24 in the Table, in colurnn ( I ) , f ~ r the enlry "Director o f constirue~lt colleges", the enrry "Direclor" shall bc substiruced. Remunl of 23. Forltl~e removal of doubts. it i s hcrebydecbred that memhcrs oithc authorities d m b 5 . orthe Chennai, Madurai-Kan~araj, Bhamrhiar, Uhma thjdnsan, Msnonmaniarn Sundaranar or Pcriyar University elected UT numinared or orhcrwisc ns such members under rhe Chennai Ut~ivetsi ty Act, 1923 (Tamil Nadu 'Acl VII of 1923). the Madurai-Kamaraj University Act, 1815 (Tamil Nadu Act 33 o f 1965). the Bharathiar University Act. 1981

(Tamil Nadn Act 1 o f 1982), the Bharathidasiln Univcrsity Acj. 1981 (Tamil Nadu Act 2 of 1982), the Munonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act 31 of 1990) or the Periyar Univcrsity Act. 1397 {TamilNadu Act 45 o f 14971, as rhe cast. may be, from the colleges or instituliuns deemed to havc bccn sftiliated to the Anna University

under sib-section (5) c ~ f section 38-A of the Anna llniversity A d , I978 (Tamil Nadu Act 30 of 1978) and holding office as such members, in any ofthc authorities ofthe Universiry

concerned immediately befo~r the date of the commencement of [he Anna Univcrsity (Amendmcntl Act, 2001 shall continue to be such members t i l l the term oroffice expires. (By ordcr of the Gnuernor)

112

1 he following Act of the Tamil Nadu Legislative Assembly received the assent of hc (jokernur on the 16th May 2002 and is herebq published for general information:-

AC'T No. 26 OF 2082. 07 .ic*t fil/.rhe~. / o clmrqti the An17n Llnrv~.r.sllj Act. 1'9 7 8 BF it enacteci bq the Legislatic.. Assembly of the State of Tamil Nadu i l l the Fifly-third Year of the Rcpi~blic of India as follows :-

I . ( ! ; I his Act may be called the Anna University (Amendment) Act. 2002. (7 ) It shall come into force on such date as the State Government may, L J ~ tiotitication, appoint.

1 .^l^uthe Aⁿⁿ^aUniversity Act. 1 978 (hereinafter referred to as the principal Act), in section 5 , in clai~se (ag). the expression "and administratively" shall be omitted. 3.^Iⁿwcticln 3 I of the principal Act, in sub-section (1). for clause (i). the following clause shall bc bubst tuted, namely:- . ' t i ) The admission of the students to the University and its constituent colleges and rnoriiio~.lrlg of admission of the students in the affiliated colleges;". -1 i\fier section 38-E of tl;e principal Act. the following section shall be insel-ted, ~ini?~c.l! .- "38-k'. 7.1'(1/7.sf>r of' c:ertuiti lJniversitj3 enzplqyers t o C;over)lnrenl.- I ) No~witl~stnnding anything contained in sections 38-C, 38-D and 38-E, the Government may. aHc:r consirltir~r? the Vice-Chancellor of the Anna Ilniversity, direct. by general or special order. that such of the persons who have become employees of the University under sub-scction (1) of section 38-C, other than teachers, as are specified in such order shall stand allotted to the Directorat: of Technical Education, with effect on and from such date as lnay be specified in such order, at such remuneration and upon such rights and v-ivileges as to pension. gratuity znd other matters, as if they had not become employees of the 1 !niversity: Pro~~ided that no such order shall be issued without the consent of sllch employees. ( 2 ) rhe sunis at the credit of the provident fund accounts of the employees specified in the order under sub-section ( i I as on the date specitied in that order shall be transferred to the Government and the liability in respecL of the said provident ftlnd accoi~ijts ~ J ~ a l l be the liability of the Government. ( 3 ) All amounts as have been credited to the superannuation fund or other like funds. I; ;lil\. on behalf of the emplo\ees specified In the order under sub-section (¹⁾shall be I V I ~ I to the superannuation fund or other like funds, if any, of the Government. The ntl~uc~rrl 30 paid shall form part of the !,uperartnuatio~l fund or other like funds, if any, estal)ll\ilecl i7y lllc (;ovcrnnietlt for the I enefit of its eniployees.". Short title a~id coml,,~..cenicnt Amendment of section 5 . Amendment of .itle. section 3 1 . it and mence- t. Insertion of new section 38-F. ions. (By order of the Governor) A. KRlSHNANKlJTTY NAIR, Sc.a.rrot:\. t o ( I'OI.LJ~) I ) ~ I I ( ' I ~ I . Ltrvt? Drpur~rt~mt .

113

' I HIVIIL NNUU U U V Ctil\lvlcl\ 1 unLc I I c LA I r \ M v l \ u l l u n r \ , ~ 4 "? 'GLII .---- ---.--

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 20th December 2006 and IS hereby published for general ~nformation,-

c ACT No. 40 OF 2006.

An Act further to amend the Anna University Act, 1979.

BE it enacted by the Legislative Assembly of the State of Tamil Pladu in the Fifty-seventh Year of the Republic of lnd~a as follows:-

1 . (1 ) This Act may be called the Anna University (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification. appoint. Nadu Act. 2. 1ri Section 1 of the Anna University Act, 1978 (hereinafter referred to as the 30 of ,978 principal Act), in sub-section ( I ) , for the expression "Anna Unrversrty Act". the expression "Anna University, Chennai Act" shall be substituted. 3. 111 Section 2 of the principal Act, for clause (m), the follo\~ing clause shall be substituted, riamely :- "(m) 'University area' means the area compr~sing the districts of Chennai. Kancheepuram, Thiruvallur, Vellore, Thiruvanrlamalai and Villupuram in the State of Tamil Nadu.". 4. After Chapter VIII-A of the principal Act, the following Chapter shall be inserted, namely :-. "CHAPTER VIII-B. Transfer of Constituent Colleges. Employees and f-unds. 38-G. Transfer of Constituent Colleges from the Univers~ty.--. (1) Notwithstanding anything contained in th~s Act, and orders made thereunder, on and from the notified date, the specified in Schedule I-B shall cease to be constituent colleges of Anna U (2) On and from the notified date. the control and specified in Schedule I-B and all properties, assets and shall stand transferred to, and vest in, the Government. Explar~atior) -For the purposes of thls Sectron and ~ect tonb 3 8 - H and 38-1, "not~fied date" means the date of cornrnencement of the Anna Un~vers~ty (Amendment) Act. 2006. 38-H. Trar~sfer of certair~ erl~p1oyees.-(1) Every person, who has become an employee of the University under sub-section (1) of sectron 38-C and is serving rn the colleges spec~fied in Schedule I-B immediately before the notified date shall. as from the said date, become an employee of the Government and shall cease to be an employee of the Anna University. Chennai. (2) The liability to pay pension and gratuity to the persons referred to in sub-section (1) shall be the liability of the Government. 38-1. Trar~sfer of acci~rnulation IIJ provident f ~ r ~ ~ d and other like firnds -- ( I ) The sums at the credit of the provident fund accounts of the person referred to in sub-section (1) of Section 38-H as on the notified date shall be transferred to the Government and the liability in respect of the said provident fund^, accounts shall be the liab~lity of the Government. Short title and commence- ment Amendment of section¹ Amendment of section^2. Insertion of new Chapter VIII-B. (2) There shall be paid to the Government oqt of the accumulations in the superannuation fund and other like funds, if any, of the Anna University, Chennai. such amounts as have been credited to the superannuation fund or other like funds. if 'any. on behalf of the persons referred to in sub-section (1) of Section 38.-H The amount so paid shall form part of the superannuation fund or other like funds. if any, established by the Government for the benefit of its employees.".

114

226 TAMIL NADU GO\/ERNMENT GAZETTE EXTRAORDINARY - --

Amendment of

section 43.

Substitution of the

expression

"Anna University, Chennai"

for the

expression

"Anna University".

Construction of references to "Anna

University"

and

"Anna University Act".

5. In section 43 of the principal Act, for the expression "Schedule I, I-A and I-B" occurring in two places, the expression "Schedules I and I-A" shall be substituted.

6. Throughout the principal Act, except in sub-section (I), of section 1, for the expression "Anna University" whereverⁱ^toccurs, the expression "Anna University, Chennai" shall be substituted.

7. References to "Anna University" and "Anna Uriiversity Act" in any Act or in any rule, notification, proceeding, order, regulation, bylaw or other instrument made or issued under such Act or statues, ordinances and regulations made or continued in force under the principal Act shall be construed as references to "Anna University, Chennai" and "14nna University. Chennai Act" respectively.

(By Order of the Governor)

S. DHEENADHAYALAN,

Secretary to Government in-charge, Law Department.

115

94 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 11th June 2010 and is hereby published for general information:—

ACT No. 24 OF 2010. An Act further to amend the Anna University, Chennai Act, 1978.

WHEREAS for the development of engineering, technology and allied sciences and for furthering the advancement of learning and prosecution of research in engineering, technology and allied sciences, a unitary type University comprising of the College of Engineering, Guindy, four departments of the University of Madras located in Alagappa Chettiyar College of Technology, Guindy, Chennai and Madras Institute of Technology, Chrompet, Chennai was established in the year 1978, by the name of Perarignar Anna University of Technology, by the Perarignar Anna University of Technology Act, 1978 (Tamil Nadu Act 30 of 1978);

AND WHEREAS the name of the Perarignar Anna University of Technology was changed as Anna University by amending the said Tamil Nadu Act 30 of 1978, by the Perarignar Anna University of Technology (Amendment and Special Provisions) Act, 1982 (Tamil Nadu Act 26 of 1982);

AND WHEREAS with a view to maintain a uniform syllabus, and to provide facilities and opportunities for higher education in engineering, technology and allied sciences, by instruction, training, research, development and extension, and to devise and implement a programme of education in engineering, technology and allied sciences that is relevant to current needs of the society, the Government decided to bring all the engineering colleges in the State under one roof. As the Anna University was an exclusive technical university with all necessary infrastructural facilities, the Government converted the Anna University which was a unitary type university into an affiliating type university by amending the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) suitably, by the Anna University (Amendment) Act, 2001 (Tamil Nadu Act 26 of 2001);

AND WHEREAS after the Anna University became the affiliating type university in respect of engineering colleges in the State, it was realized that managing the affairs of more than 240 engineering colleges across the State from Chennai was a near impossibility and with a view to ensure better and effective monitoring of the engineering colleges, the Government established three more Technical Universities in the State with clearly demarcated areas;

AND WHEREAS there are 136 engineering colleges now affiliated to the Anna University, Chennai and the teachers in the said university spend most of their time for the supervision of student's admission and examinations in the affiliated colleges and for inspecting the infrastructure facilities provided in the said affiliated colleges. As a result, teachers are unable to involve themselves in the research work. Therefore, many educationists have expressed the views that a unitary type of university may be established in the State to provide higher studies in engineering and technology and to undertake research studies in engineering and technology. Accepting the said views, the Government have decided to revert back to unitary type university which was in existence prior to 2002;

116

95TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—

1. (1) This Act may be called the Anna University, Chennai (Amendment) Act,

2010.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

2. In section 1 of the Anna University, Chennai Act, 1978 (hereinafter referred to as the principal Act), in sub-section (1), for the expression "Anna University, Chennai Act", the expression "Anna University Act" shall be substituted.

3. Section 1-A of the principal Act shall be omitted.

4. In section 2 of the principal Act,—

(1) for clauses (a), (aa), (ab), (ac),(ad),(ae),(b),(c) and (d) the following clauses shall be substituted, namely:—

"(a) "appointed day" means such date as the Government may, by notification, appoint under sub-section (2) of section 1;

(b) "constituent college" means any institution specified in Schedule I ;

(d) "Director" means the head of a constituent college, the head of research and development or the head of every centre of Advanced Study, as may be prescribed;";

(2) clause (ha) shall be omitted;

(3) clause (m) shall be omitted;

(4) for clause (k), the following clause shall be substituted, namely:—

"(k) "teachers" mean such Assistant Professors, Associate Professors, Professors, Deans, Directors and other like persons as may be declared by the statutes to be teachers;";

5. In section 3 of the principal Act, after sub-section (2), the following sub-sections shall be inserted, namely:—

"(3) The University shall be of the unitary type and shall comprise of the College of Engineering, Guindy, Chennai and the institutions specified in Schedule I."

"(4) The jurisdiction of the University shall extend to the whole area comprised in the Chennai Metropolitan Planning Area as defined in clause (23-a) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) and the University may establish campuses at such places within its jurisdiction as it may deem fit.".

6. In section 5 of the principal Act, clauses (ac),(ad),(ae),(af) and (ag) shall be omitted.

7. Section 5-A of the principal Act shall be omitted. Short title and

commence-

ment.

Amendment of

section 1.

Omission of

section 1-A.

Amendment of

section 2.

Amendment of

section 3.

Omission of

section 5-A.

Tamil Nadu

Act

30 of 1978.

Amendment of

section 5.

117

96 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

8. In section 8 of the principal Act,—

(1) for clause (5), the following clause shall be substituted, namely:—

"(5) The Directors;";

(2) in clause (7), the word "and" shall be added at the end;

(3) clause (7-A) shall be omitted.

9. In section 11 of the principal Act,—

(1) for sub-section (2), the following sub-section shall be substituted, namely:—

"(2) For the purpose of sub-section (1), the Committee shall consist of three persons of whom one shall be nominated by the Syndicate, one shall be nominated by the Government and one shall be nominated by the Chancellor:

Provided that no person shall be nominated to the Committee unless he is an eminent person in the field of judiciary, administration, education or industry:

Provided further that the person so nominated shall not be a member of any of the authorities of the University.";

(2) after sub-section (4), the following sub-section shall be inserted, namely:—

"(4-A) The Vice-Chancellor shall not be removed from his office on the ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him except by an order of the Chancellor passed after due enquiry ordered by the Government, by such person who is or has been,—

(i) a judge of the High Court; or

(ii) an officer of the Government not below the rank of Chief Secretary to Government;

(iii) a Vice-Chancellor of any University in the State of Tamil Nadu, as may be appointed by the Government in which the Vice-Chancellor shall have an opportunity of making his representation against such removal.

10. In section 13 of the principal Act,—

(1) in the marginal heading, for the expression "Chairmen", the expression "Directors"

shall be substituted;

(2) for the expression "Chairman of a Faculty", the expression "Director" shall be substituted.

11. Section 15-A of the principal Act shall be omitted.

12. In section 17 of principal Act, for sub-sections (2), (3), (3-A), (4), (5) and (6), the following sub-sections shall be substituted, namely:—

"(2) The Syndicate shall, in addition to the Vice-Chancellor, consist of the following members, namely:—

Class I - Ex-officio Members.

(a) The Secretary to Government, in-charge of Higher Education;

(b) The Secretary to Government, in-charge of Industries;

(d) The Secretary to Government, in-charge of Law;

(e) The Director of Technical Education. Amendment of

section 17.

Amendment of

section 11.

Amendment of

section 13.

Omission of

section 15-A.

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97TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

Class II - Other Members.

(a) One member from among the Professors or Deans or Directors of the Mechanical, Aeronautical, Production and Automobile Engineering departments, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(b) One member from among the Professors or Deans or Directors of the Electronic Communication Engineering, Information Technology and Computer Science departments, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(c) One member from among the Professors or Deans or Directors of the Civil, Architecture, Electrical and Electronic Engineering, Environmental and Water Resources departments, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(d) One member from among the Professors or Deans or Directors of the Chemical Engineering, Leather Technology, Food Technology, Bio-Technology departments, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(e) One member from among the Professors or Deans or Directors of Science or Humanities or Management nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(f) One member representing industries, public and private sectors, nominated by the Government;

(g) One member representing Research Institutions having special knowledge and practical experience in engineering and technology, nominated by the Chancellor;

(h) One member elected by the Members of the Legislative Assembly of the State from among themselves.

(3) The Vice-Chancellor shall be the ex-officio Chairman of the Syndicate.

(4) (i) In case the Secretary to Government, in-charge of Higher Education or the Secretary to Government, in-charge of Industries or the Secretary to Government, in-charge of Information Technology 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, not lower in rank than that of the Deputy Secretary to Government, to attend the meetings;

(ii) In case the Director of Technical Education is unable to attend the meetings of the Syndicate, for any reason, he may depute any officer of the department, not lower in rank than that of the Deputy Director, to attend the meetings.

(5) (a) Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for election or nomination for another period of three years.

(b) Where a member is elected or nominated to the Syndicate in 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:

Provided that a member of the Syndicate who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:

Provided further 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-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.

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98 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

(6) 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.

(7) The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:

Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.

(8) A member of the Syndicate, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.

13. In section 19 of the principal Act, in sub-section (2), for the expression "Chairman", the expression "Dean" shall be substituted.

14. In section 29 of the principal Act,—

(1) in clause (x), the following expression shall be omitted, namely:—

"and affiliated colleges or institutions;";

(2) clauses (xvi-a) and (xvi-b) shall be omitted.

15. In section 31 of the principal Act, in sub-section (1), for clause (i), the following clause shall be substituted, namely:—

"(i) the admission of the students to the University and its constituent colleges;".

16. Chapters VIII, VIII-A and VIII-B of the principal Act shall be omitted.

17. In section 43 of the principal Act, for the expression "Schedules I, I-A and I-B" in two places where it occurs, the expression "Schedule I" shall be substituted.

18. In section 44 of the principal Act, for the expression "the College of Engineering, Guindy, Chennai specified in Schedule I and the institutions in Schedule I-A", the expression "the College of Engineering, Guindy, Chennai and the institutions specified in Schedule I" shall be substituted.

19. After section 45 of the principal Act, the following section shall be added, namely:-

"46. Power of Government to give directions.— The Government may, from time to time, issue such directions to the University, as it may deem fit, for giving effect to the provisions of this Act and it shall be the duty of the University, to comply with such directions.".

20. For Schedules I, I-A and I-B of the principal Act, the following Schedule shall be substituted, namely:—

"SCHEDULE I. [See sections 2 (b) and 3(3)]

I. All the Departments located in the Alagappa Chettiar College of Technology, Guindy, Chennai.

II. The Madras Institute of Technology, Chrompet, Chennai.".

21. In Schedule II to the principal Act,-

(1) in the statutes, for the expressions "Chairmen" and "Chairman" wherever they occur, the expressions "Deans" and "Dean" shall be substituted;

(2) statute 2-A shall be omitted;

(3) in statute 5,— Amendment of

section 19.

Amendment of

section 29.

Omission of

Chapters

VIII, VIII-A

and VIII-B.

Amendment of

section 43.

Amendment of

section 44.

Insertion of

new section.

Substitution of Schedules I,

I-A and I-B.

Amendment of

Schedule II.

Amendment of

section 31.

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(i) in clause (1),—

(a) in the second proviso, for the expression "an Assistant Professor or a Reader", the expression "an Associate Professor or an Assistant Professor" shall be substituted;

(b) in the third proviso, for the expression "Assistant Professor or Reader", the expression "Associate Professor or Assistant Professor" shall be substituted;

(ii) in clause (2), for the expression "Assistant Professor or Reader", the expression "Associate Professor or Assistant Professor" shall be substituted.

(4) for statute 9, the following statute shall be substituted, namely:—

"9. Constitution of Academic Council.—(1) The Academic Council shall consist of the following members, namely:—

Class I - Ex-Officio Members.

(a) The Vice-Chancellor;

(b) The Dean;

Class II-Other Members.

(a) Eight members from among the Professors of the University, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(b) Three educationists having proficiency in matters relating to education, research and educational administration, general and technical, nominated by the Chancellor on the recommendation of the Government;

(c) Three members from among the Chief Engineers or General Managers from the Departments of the State Government, Railways, Military Engineering Services, Defence, Post and Telegraphs, Telephones and other autonomous organizations in the State, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(d) Three persons from private industries and research organizations having proficiency in the matter relating to industries and research, nominated by the Chancellor on the recommendation of the Government;

(e) Three persons from public sector industries of the Central and State Departments in the State having proficiency in matter relating to industries and research, nominated by the Chancellor on the recommendation of the Government;

(f) Three persons from Professional Engineering Societies or institutions or bodies or associations, nominated by the Chancellor on the recommendation of the Government;

(g) Three persons of eminence from Small Scale Industries or Entrepreneurship Development Board or Apprenticeship Board of both Central and State Governments, nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(h) One person from among the teachers of each of the institutions given below, nominated by the Chancellor on the recommendation of the Vice-Chancellor-—

(i) Indian Institute of Science, Bangalore,

(ii) Indian Institute of Technology, Chennai,

(iii) Indian Institute of Management, Bangalore, and

(iv) National Institute of Technology, Tiruchirappalli;

(i) Members of the Syndicate not included in any of the above items:

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Provided that any Chairperson of a Board of Studies may be invited to attend a meeting if his special knowledge may be relevance to the items for discussion at the meeting.

(2) (i) In case the Secretary to Government, in-charge of Higher Education or the Secretary to Government, in-charge of Industries or the Secretary to Government, in-charge of Information Technology or the Secretary to Government, in-charge of Law, who is a member of the Academic Council by virtue of item (i) under Class II-Other members in clause (1) is unable to attend the meetings of the Academic Council for any reason, he may depute any officer of his department, not lower in rank than that of the Deputy Secretary to Government, to attend the meetings.

(ii) In case the Director of Technical Education who is a member of the Academic Council, by virtue of item (i) under Class II-Other members in clause (1) is unable to attend the meetings of the Academic Council for any reason, he may depute any officer of the department, not lower in rank than that of the Deputy Director, to attend the meetings.

(3) (a) Save as otherwise provided, nominated member of the Academic Council shall hold office for a period of three years and such member shall be eligible for nomination for another period of three years.

(b) Where a member is 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:

Provided that a member of the Academic Council who is nominated in his capacity as a member of a particular body or the holder of a particular appointment, shall cease to be a member of the Academic Council from the date on which he ceases to be a member of that body or the holder of that appointment, as the case may be:

Provided further that where a 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, 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 member of the Academic Council by virtue of his 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 a choice, he shall be deemed to have vacated his office as a nominated member.

(4) When a person ceases to be a 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.

(5) The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:

Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.

(6) A member of the Academic Council other than an ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.";

(5) in statute 10, in clause (e), for the expression "Readership", the expression

"Associate Professorship" shall be substituted.

(6) in statute 11, for clause (1), the following clauses shall be substituted, namely:—

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"(1) The Finance Committee shall consist of the following members, namely:—

(a) the Vice-Chancellor;

(b) the Secretary to Government, in-charge of Finance;

(d) one member nominated by the Syndicate from among its members. (1-A) If for any reasons the Secretary to Government, in-charge of Finance or the Secretary to Government, in-charge of Higher Education is unable to attend the meetings of the Finance Committee, he may depute any officer of his department not lower in rank than that of the Deputy Secretary to Government to attend the meetings.";

(7) for statute 13, the following statute shall be substituted, namely:—

"13. Selection Committee.—(1) There shall be a Selection Committee for making recommendations to the Syndicate for appointment to the posts of teachers.

(2) The Selection Committee for appointment to the posts specified in sub-section (1) shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Government and such other persons as may be prescribed:

Provided that the selection for such appointment by the Selection Committee shall be made in accordance with the guidelines that may be issued by the University Grants Commission or other agencies concerned in relation to such appointment.

(3) The Vice-Chancellor shall preside at the meetings of a Selection Committee.

(4) The meetings of a Selection Committee shall be convened by the Vice- Chancellor.

(5) The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the ordinances.

(6) If the Syndicate is unable to accept the recommendations made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.

(7) Appointments to temporary posts or vacancies shall be made in the manner indicated below:—

(i) If the temporary vacancy is for a duration longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions:

Provided that if the Vice-Chancellor is satisfied that in the interest of work it is necessary to fill the vacancy, the appointment may be made on a temporary basis by a local Selection Committee referred to in sub-clause (ii) for a period not exceeding six months;

(ii) If the temporary vacancy is for a period less than a year, appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor:

Provided that if the same person holds the offices of the Dean and Head of the Department, the Selection Committee may consist of two nominees of the Vice-Chancellor:

Provided further that in case of sudden casual vacancies in teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of Department concerned, make a temporary appointment for a month and report to the Vice-Chancellor and the Registrar about such appointment;

(iii) No teacher appointed temporarily shall, if he is not recommended by a regular Selection Committee for appointment under this Act, be continued in service on such temporary employment unless he is subsequently selected by a regular Selection Committee, for a temporary or a permanent appointment, as the case may be.".

22. (1) For removal of doubts, it is hereby declared that—

Removal of doubts.

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Tamil Nadu

Act

30 of 1978.

(i) the Vice-Chancellor of the Anna University, Chennai appointed under the Anna University, Chennai Act, 1978 (hereinafter in this section referred to as the 1978 Act) and holding office as such immediately before the commencement of this Act shall continue to be the Vice-Chancellor of the Anna University till his term of office expires;

(ii) members of the authorities of the Anna University, Chennai elected or nominated or otherwise as such members under the 1978 Act and holding office as such members in any of the authorities of the Anna University, Chennai immediately before the commencement of this Act shall cease to be such members.

(2) The Vice-Chancellor shall make arrangements for constituting the Syndicate and Academic Council of the University within three months from the date of commencement of this Act or such longer period not exceeding one year after the expiry of the said period of three months, as the Government may, by notification, specify.

(3) The Syndicate and Academic Council constituted under sub-section (2) shall commence to exercise their functions on such date as the Government may, by notification, specify in this behalf.

(4) Until such time the Syndicate and Academic Council are duly constituted under sub-section (2), the Vice-Chancellor may constitute any committee comprising of officers, temporarily to exercise and perform any of the powers and duties of such

authorities under the 1978 Act and the statutes. (By order of the Governor) S. DHEENADHAYALAN, Secretary to Government, Law Department.

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The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 23rd February 2013 is hereby published for general information:—

ACT No. 1 OF 2013 An Act further to amend the Anna University Act, 1978.

B E it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fourth Year of the Republic of India as follows:—

1. (1) This Act may be called the Anna University (Amendment) Act, 2013.

(2) It shall come into force at once.

2. In section 11 of the Anna University Act, 1978, in the second proviso to sub-section (3), for the expression "sixty-five years", the expression "seventy years" shall be substituted.

Short title and

commence-

ment.

Amendment of

section 11.

Tamil Nadu

Act

30 of 1978.

(By order of the Governor)

G. JAYACHANDRAN,

Secretary to Government, Law Department.

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