Tamil Nadu act 045 of 1997 : The Periyar University Act, 1997

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 Periyar University Act, 1997

Act 45 of 1997

Keyword(s):

Post-Graduate College, Hostel, Professional College, Teachers, University Centre, University Library, University Lecturer

Amendments appended: 35 of 2002, 45 of 2002

1

X W N T OF TAMIL NADU

TAMIL NADU

GOVERNMENT GAZETTE

EXTk?iORDINARY PUBLISHED BY AUTHORITY

Aadi 27 , Isvara , Thiruvalluvar Aandu-2028

Part IV - Sectiod 2 '\

Tamil Nadu Acts and Ordinances!:

4

The following 'Act of the Tamil Nadu Legislative Assembly received the assent af the President on the 6th August: 1997 and is hereby published for general information :-

ACT No. 4 5 OF 1997.

1 H S PERIYAR UNIVERSITY A CT, 19;.

ARB AN GE MENT OF SE CVIONS,

CHAPTER I.

PRELIMINARY.

1. Short title, extent. application and cornmencement.

2, Definitions.

CIFAPTER 11.

THE UNIVERSITY. I

3. The University.

4. Objects and powers of University.^I

5. Colleges not to be affiliated to any other University and recogn1tion:of institutions by University.

6, Disqualification for membership,

7. isq qualification for election or noraination, to Senate, Standing Committee on fi c~demic Affairs

Syndicate in certairl cases.

8. Visitation.

9. Officers of Univetsiry.

10. The Chancellor.

11. The Pro-Chancellor.

12. The Vice-Chancellor.

13. Powe~s and duties of Vice-ChancR10~-

(A c r o u p ) ZV-2 E.: f314)-I [ 227 I

2

TAMIL NADU GOVERNMEN? GAZE'M'E EXTRAORDl NARY

NS:

The Reaistrar. The Finanre Offiwr. The Controllar *of!%a-- Authorities of UnivOXsity. The Planning Board. Vioa-Chanoellor and other OBeers, eto., toibo publia servants.

I GHAPTER 111:

THE SENATE AND THE STANDING COMMITTEE ON ACADEMIC AFFAII S,

POWBRS ,AND DUTIES.

The Senate, Senate to review the broad poliuiedJa'~~~m~~~amala~~of Univarsity. Meeting of Senate.

The Standing @ommittee oa:A~ademio AUas,

CHAPTER IV.

THE SY NDICATE. . The Syndioate.

. Powers of Syndicate.

I. Meetings of Syndioate. I, Annual rapurt.

$. Annual aeoennts,

QHAPTER V.

r HE FACULTIES, TdE BOARDS OF STUDIES, THE FINANCE COMMITTEE

AND OTHER AUTHORITIES.

29. Constitution and functions of Faoultiea.

30. The Boards of Studiw. .# =A. ' l k & s i m 3 t & =

32. Finance Commitbe.

OHAPTER VI.

STATUTES, ORDINANCES AND REGULATIONS,

33. Statutes.

34. Statutes, how made.

35. Ordinanoes.

36. Ordinanoes, how made.

37. Regulations how made

3

I AMIL NADU GOVERNMENT GAZETTE EXTRAORDINARJ' - / - m9 - --- -=

CHAPTER VII.

ADMISSIOb AND RESIDENCES OF STUDkNl'S,

2 I'IONS :

38. .Idmission to University courses.

, .

39. Admission to University axaminations.

40. Attendance qualifying for University axaminations. . ,

41. Residence and hostels.

CHAPTER VIII.

42. General Fund.

UNIVERSITY FUNDS.

CHAPTER TX.

CONDITIONS OF SERVICE.

43. Pension, gratuity, etc.

44. Conditions of service.

45. Selection Committees. 1

46. Terms of conditions of service of Heads of Departments,

47. Deans of Faculties.

CHAPTER X.

MISCELLANEOUS.

48.

49.

50.

51.

52.

53.

' 54.

55.

56.

57.

58.

59.

GO.

61.

62.

63.

61,

6 5

Filling of casual vacancies.' Proceedings of the University authorities and bodies not invalidated %y vacauciec. Removal from~membership of University.

Disputes as to cotistltution of Univt:rsity authorities and bodiee.

Constitution of Committees. Power to obtain information. Registration of graduates. Appointment of &st Vice--Chancellor. Appointment of first Registrar. Transitory powers of first Vice-Chancellor. Transfer of service of certain employees of Chennai Uaivers~ty to the Un~vcnity.

Transrer or' accumulations in provident fund and other like funds. Payment of cewain amount by Cherinai University. Tamil Nadu Ac. VI1 of 1923 no1 to apply.

The Librarian

Special mode of ap~ointment.4

Rrport on afliliated college?.

Power to remu;-e difficulties.

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230 TAMlL NADU GOVERNMENT GAZETTE EXTRAORDINARY

.----- - - & -

, 4% Act to provide for the establishment and incorporation of Llniverslty at Salt in.

BE it enacted by the Legislative Assembly of the State of Tamil Nad u in the Fo'ty. eighth Year of the Republic of India as follows :-

CHAPTER I.

Xt title, 1. (1) This Act may be called the Periyar Unive~sity .Act, 199 7. - . ent,

)litstion (2) I^textends to the area comprising the districts of Salem, Dharmapuri

i commence and Rajaji in the State of Tamil Nadu. - -

at.

(3) I t applies to all colleges a d institutions situate within the Univcrsity area and affiliated to, or approved by, the Univessity in accordance with the provisions of this Act or the statutes, ordinances and regulations made thereunder and also to all colleb,c -nd institutions deemed to be affiliated to, or approved by, the 1Jnivei. :y under this Act.

(4) This section ancl sections 2,3,4, 5 , 9 , 10, 11, 12, 13, 14, 15, 16, 18, 19, 46,55,56,57 and 65 shall come into force at once and the rest of this Act shall come irto force on such date as the Government may, by notification, appoint. : finitions. 2. I r. this Act, unless the context ot4erwise requires,-

( r t ) "affiliated college" mans any college situate within the Univcrsity area and affiliated to the University and providin? courses of study for admission to the examinations for degrees ot' thc University ancl includes a coilege deernett to be affiliated to the University under this Act ;

(h) "approved college" means any collepe situate within the University area and approved by the University and providinp courses of study for admission to the examinations for titles and diplomas of the University and includes a college deemed to be approved by the University und er this Act ;

(c) "autonomous coliege0 means any college designated as an autonomous college by statutes ;

( d ) ' college" means any college or any institution maktained or approved by, or affiliated to, the University and providing courses of study for ad mission to the examinations of the University;

(a) "Government" means the State Government;

U) "hostel" means a anit of residence for the students of the I University maintained or recognised by the University in accordance with the provisions of this Act and includes a hostel ceemed to be recognised by the University under this Act;

(g) "notified date" means the date specified in the notification issued under sub-section (4) of section 1 ;

(h) ' 'post-graduate college" means s University college or 'an ,affiliated college situate within the University area and providing post-graduate courses of study leading upto the post-graduate degrees of the University;

(9 "prescribed" means prescribed by this Act or the statutes, ordinances or regulations ;

( j ) "Principal"means the head of a college;

(k) " professional college" means a college established or maintained by the University or mia t ed to the University and providing courses of study leading upto the professional degrees of the University;

(I) "~egistered graduate" means a graduate registered under this Act;

5

TAMIL, NADU GOVERNMEN?' GAZETTE EXTRAORDLNARY 231 - -- ())I) "statutes", "ordini~nces" and "regulations" means, respechrcly, the statutes, ordinances and regulations of the Unlvlersity made or conhnued In force under th~s Act;

(n) "teachers" mean such Lecturers, Readers, Assistant Professors, Professors and other persons giving instruction in University colleges or .laboratories, in affiliated or approved colle.~es, or in hostels, and Librarians as may be declared by the statutes to be teacheis;

( 0 ) "teachers of the Univesity" means persons appointed by the University to give ~nstruction on its behall;

(13) "University" means the Periyar University;

(q) "University area" means the area to which thrs Act extends under sub. section (2) of section 1;

( r ) '(University centre" means any area within the University area recognisec~ by the Government on the recommendation of the University and containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a m Inner calculated to prepare for the institution of a new University;

(s) "Ulliversity college" means a college or a college combine? with a research institute maintai,ze.l by the LTnl versity, whetner institute4 by it or not, and providing courses of study leading upto the post-graduate and professional degrees of the University;

( t ) "University Grants Conirnission" means the commission established I under sectioi: 4 of tile Ui1iv:rsity Grants Commission Act, 1956.

(u ) University laboratory" nleans a laboratory maintained by the University, whether instituted by it or not, and intended for the carrying on and ad vancement of reseasch ~ o r k ;

( V ) c"n;versity Lecturer", "University Reader" or 'University Professor'' meals a Lecturer, Read er or Professor, respect~vely, appointed or deemed to be appointed as such by the University;

(to) 6gUni~eluity library" means a library maintamed by tho Universitya

whether instituted by it or not.3

3. (1) There shall be establishe! 9 U.3ivetsity by the name the Periyar Obr,

Uni verjit y. University. l !?.) The University shall be a body corporate, shall have perpetual succession and a co:nmon seal a.n? shall sue a d be sued by the said name.

(3) The headq~~arters of '.he Univeisity shall be locate1 within the limits of the Salem City Municipal Corporation or in any place within .the radius of twenty-five kilometres around those limits.

4. The: University shall have the following objects and powers, namely:- Obmr and POWsnof

university.

(1) to ~ r o v i i e for instructio;i and training ill such lrranchcs of learoing es it may determine;

(2) to provide for r2st:arch and for the advancement and dissemina+;os of

Knowledge;

(3) to instiiute degrees, tit1;s diplcmas and othcr asademlc dfstlnct~~nsf

6

TAMIL N4DU GOVERNMENT GAZETTE EXTRAORDINAKY - , dlall have p i l l h i ~ ~ 1 1 .l,ld :~ppri)vtil Z L ~ L I , Z. I , \. .. \ .,: ., .. \ . . . . . .'LL:$;'

or laboratory or in an alfilratcd or approvcd collcl;c, 111lc\\ c x c ~ ~ ~ l ) i c c i ~ l c rc l jo rn in the manner prescribed by the statutes and shall have ~,&>icd Lh: prer~r k~ctl~cxarni- nations of the University; or

(b) shall have carried on research under conditions prescr~bed ;

(5) to confer degrees, titles, diplomas and other academic distinc~ions on persons who shall have pursued an approved course of study in an autonomous

collcge ;

(6) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approvcd course of study by correspondence, whether residing within the Univ~rsity area or not and to provide such lectures and instrrrctions for persons not betng readents within the University area under conditions presdbed ;

(7) to confer honorary degrees or other academic distinctions under conditions prescribed ;

(8) to institute, maintain and manage institutes of research. University

colleges and laboratories, libraries, museums and other ingtitutions nccersrrry to

carryout the objects of the University;

(9) to affiliate colleges to the University as affiliated, professional or post graduate colleges under conditions prescribed and to withdraw aaliation, from colleges;

(10) to approve colloger, providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval;

(11) to designate any college as an autonomous college, with the concurrenc of tho Government, in the manner and under conditions pre~cribed and. ?-to ounce1 such designation;

(12) to institute lacturership, readerships, professorships and any other teaching posts required by the University and to appoint persons to such lecturer ships, readership, professorships and other teaching posts;

(13) to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaria,%xhibitions, medals and prizes in accordance with the statutes ;

(14) to establish, maintain and manage hostels, to recognise [hostels ,,,t maintained by the University and to withdraw recognition therefrom ;

(15) to exercise such control over the students of tile University! through the colleges, as will secure their health and well-being and discipline;

(16) to hold and managa:endowmentsland other properties and!funds of the University^;

(17) to borrow money, with the approval of the Government, on the . security of the property of the University for the purposes of the Univ1:rsify :

(18) to fix fees and to demand and receive such fees as may be, prescribed;

(19) to make grants from the funds of the University for the maintenance cr

National Cadet Corps;

(20) to institlxte anc! maintain a Univ?rsity Extension Board;

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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 235 -

(21) to institute and provide funds fbr the maintenance of--

(a) a publication bureau ;

(b) an employment bureau ;

(c) students' unions;

(d) University athletic clubs; an?

(e) other similar associations.

(22) to encourage co-operation among the colleges, laboratories and insti- tutes in the University area and co-operate with other Universities and other ador i t ies in such manner and for such purposes as the University may determiar;

(23) to recommend to the Government the recognition of any area within the University area as a University Centre; and

$4) generally to do all such other acts and things as may be necessary or desirable to further the objects of the University.

5. (1) No college within the University area shall be affiliated to any University Colleges not other than the Periyar llniversity. to be affiliated

to any other

(2) No institution affiliated to, or associated with, or maintained by any other University and university in the State of Tamil Nadu shall be recognised by the University for any racogniticm of purpose except with the prior approval of the Governn.ent and the University Institutions bv

concerned. university.

6. (1) No person shall be qualified forznomination or election as a member of Disqualification any of the authorities of the IJniversity, if, on the date of such jnomination or for m e m m m . election, he is-

(a) of unsocnd mint1 or a deaf mute; or

(b) an applicant to be adjudicated as an insolvent or@nmundischarged insolvent ; or

( c ) seiitenced by a criminal court to i!nprisonment for any offence involv- ing moral turpitude.

(2) In case of dispute or doubt as to whether a person is disqualified under sub-section (1)' the Syndicat: shall determine and its decision shall be final.

7. (1 ) Notwithstanding mything conbiatd in section 20,23 or 24, no person who ],as held ol fice as a rnen~ber for a total periad of six years In any one or more of the following authorities of the University, namely : -

(i) the Senate, ( i i ) the Standing Committee on Academic Affairs,! and

(iii) the Syndicate, shall be eligible for election Dr nomination to any cf the said three authorities:

Provided that for the purpose of computing the total period of six years referred t o in this sub-section, the period ofthree years during which a person held otf'ice in one authority elther 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 I for election or nomination to any one of the said three authorities:

Proviclccl I'iirthcr thal )or thc purpose of this strb-soclion, a person who has held oflice for a period no1 less than one year in any one of the said three authori- ties in a casual vacancy shall be deemed to have held offlce for a period of three years in that authority:

Disqualificatien

for election or

nomination to

Senate, Staadr

ing Commftbea on Acadamto P F4.s and Syndicate in mrtain cases.

8

TAMIL NADU GOVERNMEM GAZETTE E,X IRAORDl NARY I_- - --

Provided also that for the purpose of this sub-section, if a person was elected or nominated to one authority and such person became a member of another authority by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authority alone shall be taken into account .

(2) Nothing in sub-section (1) shall have applicatioil in respect of-

(i) ex-officio members referred to in section 20(3), Class I, but not ~nclurling members of the Syndicate who are not otherwise members of the Senate referred to in item (13) ; and

(ii) em-dj'icio members referred to in section 23(2) (a), Clasq I and section

24(b), Class I.

8. (1) The Chancellor ;hall have the right to cause an inspection or inquiry to be made, by such person or persons as he may direct, of the University, its buildings, laboratories, litlraries, museums, workshops and equipment and of any institution maintained, rewgnised or approved by, or affiliated to the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made in respect of any matter connected with the University. The Chancellor shall in every case give notice to the University of his intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.

(2) The Chancellor shall comtnunicate to the S~ndicate his views with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the Syndicate thereon, advise the University upon the action to be taken and fix a time limit for taking such action.

(3) The Syndicate shall report to the Chancellor the action, if any, which is I proposed to be taken or has been taken, upon the results of such inspection or inquiry. Such report shall be submitted within such time as the Chancallor may

direct.

(4) Where the Syndicate does not take action to the satisfact~on of I hc Chancellor within a reasonable time, the Chancellor may, after considering any explanation furnished or representation made by the Syndicate, issue such directions as he may think fit and the Syndicate shall comply with such directions. In the event of the Syndicate not complying with such directions within such time *IS may be fixed in that behalf by the Chancellor, the Chancellor.shall have power to appoint any person or body to comply with such directions and make such orders as may be necessary for the expenses thereof.

tfcaar ol' 9. The University shall consist of the followin_g officers, namely:-

~irurhy.

. . (1) The Chancellor;

(2) The Pro-Chancellor:

(3) The Vice-Chatlce 1101 ;

(4) The Registrar;

(5) The Finance OEicer;

The Controller of Examinati0ns;g;and

D-?,Z] 1 ' -

Q Such other persons as may be declared by the statutes top be officers of the University.

b'oChallC8uor.

I

10, (1) The Governor of Tamil Nadu shall be the Chancellor of the University. He shall, by virtue of his office, be the head oi the University and shall, when present, preside at any co?vocation of the University and confer degrees, titIcs, diplomas or

other aoademic distinctions upon persons entitled to receive them.

9

-- - TAMIL NADU GOVERNIK~ENT GAZEITB -EXTR!QRDINARY ---- 235 - ----.---- - - - -- _ C - --

(2) Where power is confe~rcd upon tha Chancellor to nomlnate persons to the authorities, the Chancellor shall, in consultation with the Vice-Chancellor, and to the extent necessary noainate persons to represent interests not otherwise adequately represented.

(3) The Chancellor may of his own motion or on applicat~o call for and examine the record of any officer or authority of the Univers~ty in respect of ally proceedings to satisfy himself as to the regularity of such proceedings or the correctness, legality or propriety of any decision taken or order passed therein and, if, in any case, it appears to the Chancellor that any such decision or order should be modified, ann.~lled, reversed or remitted for reconsideration, he may pass orders accordingly^:

Provided that every applicr~ti~n to the Chancellor for the exercise oi the powers under this section shall be preferred within three months from the date on which^I the proceeding, decis~on or ordt:r to which the application relates was commun~cated to the applicant :

Provided further that no order prejudicial to any person shall be passed unless such persoil 11;ts bee11 given a,z opport~nity of maklng his represei~tation.

(4) The Chancellor shall exercise such other powers and perform such other duties as may be conferred on him by or under this Act.

11. (1) The Minister-in-charge of the portfolio of Education in the State of R ~ -

Tamil Nadu shall be the Pro-ChanceIlor of the University. Chancellor

(2) TI-e Prn-Chancellor shall exercise such powers and perform such duties as may be conferred on him by or under this Act.

12. (1) Every iippointment of the Vice-Chancellor shall be made by the ~h~ vice

Chdncellor from oui of a pai el of three names recommended by the Cornnuttee Chancellor

rbferred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee:

I Provided that ii the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh Pace1 of three different names and shall appoint one oft he persons named in the fresh panel as Vice-Chancellor.

(2) For the purpose of sub-section (1). the Committee shall consist of three persons of whom one shall be nominated by the Government, one shall be nominated by the Senate and one shall be nominated by the Syndicate :

Provided that the person so nominatedishall not be a member of any of the

authorities of the University.

(3) The Vice-Chancellor shall hold office for a period of three years and shall be eligible for reappointment for a further period of three years:

Provided that no person shall hold tne office of the Vice-Chancellor for mole tna.1 six years in the aggregate:

Provided further that-

(a) the Ciiancellor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period ot' one year, as may be specified in the direction ;

(b) Tne Vice-Chancellor may, by writing under nls hand addresstd to the Chancellor and after giving two month9 notice, resign his office :

Provided also that a personaappointed as Vice-Chancellor shall retire fron office if, during the term of his offic: or any extension thereof, he completes the age of

sixty-five years. (A Group) IV-2 Ex. (414b2.

10

(4) When any temporary vacancy 0ccu;s in the ~tlice of the Vice-chancellor mr when the V ice-Chancellor is, by re ason of illn~s,absence or for any other reason, unable to exercise the powers and pe, form the duties of his offi .e, tlie ser ior most Professor of the University shall exetcise the povrers and perf on:^ the duties of the Vice-Chancellor till the Syndicate makes the requisite arrangemznts f o ~ exercising the powers and performing the dutie!; of the Vice-Chancellor.

(5) The Vice-Chanc:llor shall b: a wh>le-time officzr of thz University and his emoIunants and 0 t h ter~n-, and canditians of service shall bs as follows:-

(i) There ahall b: paid to tho Vice-thancellor a fixed salary of seven thousand six hundred rupees psr mensem and hs shall be entitled, without payment of rent, to the use of a furnished res id~nx t h r o ~ g lout his ternof ~ff ice , ind no charge shall fall on tke Vice-Chancellor P:rsonally in rzspect of the maintenanx QI' such resi-

dm=;

(ii) T:e '1i::-Chlncsll~r shall be entitled to such tegminal benetitsn~ld allowances as may b: fiW by the Sy3dicate with the approvnl of t!vc Ci.a~lcdlor fruln i iiue to ti tlu:

hovided that, where an employee of-

(a) the University ; or (b), any other University or 8ollege or Institution maintained by, or affiliated to, that Ilniversity,

is appointed as Vice-Chancallor, he shall be allowed to continue to col~tribute to ihe

' Provident fund to which he is a subscriber, and the contribution of theChiversity shall be limited to what he had been contributing immediately before his appointment as Vice+Chancellor ;

(3) The Vice-Chancellor shall be entitlsd 'to travelling allowtmc6 at such lvtes as may be fixed by the Syndicate ;

(iv) The Vice-Chancellor sball be entitled t c ~r,s::! lspV on fill1 pay at one- eleventh of the periods spent by him on active service:

Providcd that when the e a m d leave applied for by the Vice-Chancellor, in sufficient time before the date of expiry of the term of his office, is refused by the (Bancellor in the interest of the Urliversity and if he does not avail of the leave before the date of expiry of the term of his office, he sha1I be entitled to draw cash equivalent to leave salary after relinquishment of' his ofice in respect of earned leave at his credit subject to a maximi~m ef t f i ~ 17aiidred and forty days ;

(v) The Vice-Chancellor shall be entitled, on medical grouilds or othervglsc, to lewe without pay for a period not exceeding three months during the term of his effice :

Ptovide,l thzt quch l a v e may beyconvert :I intn lea: 2 on full pLy I n t lle I extent to whish :h~e is e title ?. to enme:! leave under claust (iv).

13. (1) ?'b> Vie:-Chmsellor shall be the acsrde nic head and the principal p.:t.crrtivc:

was auo tiesof oflicer of the University and s!lall, in. the absence of the Chanc.:llor and the ProtCliail-

;eCbanctll~r. cellor, preside at any convocation of the University and confer degrees, titles, diplomas er other academic distinctions upon persons entitled to receife them. He shall be a member ex-officio and C5airman of the Senate, the Syndicate, the Standing Committee

*a Academic Affairs and the Finance Committee and shall be entitled to be present at, and to address, any meeting of any authority of the University but shall not be **titled to vote there at, unless he is a member of the authority concerned.

(2) I t shall be the duty of thc Vice-Chancellor to ensure that the provisioas

mr tnrs nct, the statuks, ordinances and regulations are observed and carried oa t

n d he may exercise all powers neoeasary for this purpose.

(3) The Vice-chancellor shall have power to mnvene meetings of the Senate, the Syndioate, the C:-~diag Cemmittoo on Academic Affairs and the Fiaante Com-

mittee.

11

'TAMIL NADU GOVERNMENT GAZETTE EXfRAORDIdARY

(4) (a) The Vice-Chancellor shail have power to take action on m y matter and shall by order take such action as he may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who er which would have ordinarily dealt with the matter :

Provided that no such order shall be passed unleris the person likely to be affected has been given a reasonable opportunity of being heard ;

(b) When the action taken by the Vice-Cham ellor under this sub-gectien

affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within thirty days from the date on which he has sotice of such action. The VicaChancellor shall give effect to the order pus+ by the Syndicate on ruch appeal.

(5) The Viw-Chancellor shall give effect to the orders cf the Sytdimte regarding the appointment, suepension and dismissal of the teachers and sther employees of the Ibivensity.

(6) The Vice-chancellor shall exercise control over the flairs of the Univop-

sity and shall be responsible for the due maintenance of discipline in tke Univet-

sit y .

(7) The Vice-Chancellor ohall be responsible for the coordination p.d int9- lyation of teaching and research, extension education and curriculam developnunt.

(8) The VicbChancellor rhall exercise such other powers and perform such other duties as may be prescribed by statutes.

14. (1) The Registrar sllall be a wholetime splaried officer of the University appointed by the Syndicate 2nd the terms and conditions of service of the Registtar -RoQ(rrr.

shall be as follows :- 1

(i) The holder of the post of Registrar shall be an academician r c ' Iwer

in rank than that of Professor of a college affiliated to any University ;

(ii) The Registrar shall hold office for a period of three years. I 1

I

Provided that the Registrar shall retire on attaining the ag. qf fifty-eight ~ r s

or on the expiry of the period specified in this clause, whichever is earlier ; I

(iii) The emoluments and other terms and conditions of ,service of the Registrar shall be such as may be prescribed ;

(iv) When the office of the Registrar is vaccnt or when the Registrar is, by reason of illness, absence or any other cause, unable to perfcrm the duties of his office, the dr~ties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(2) (;:j The Registra: shall have power tu take disciplinary action against such of the excluding teachers of the University and academic staff, as may be spei:ificd in the orde s of the Syndicate and to suspend them pending inquiry, to aJminit.tcr warnings to Lhem or to impose on then1 the penalty of censure or

withholdii~q c:t increments :

Rovided that no such >enally hall be imposed unless tne person concerned has^I been given D reasonable opportunity of showing cause against the action DroDosed to be takcr~ in regard to him :

(b) A n appeal s h ~ l l ie to the Vice-Chancellor against any order of' tht:

K ~ p t r e r q*rtr>o~ing ally of rhe penalties specified in clause (a) ;

L ) Irl an) case \ i! called for. the Redstrer shall, upon conclusion of the

inqulrg. make a report to the Vice-Chancellor along with his recommendations :

I'rovidect that an appeal ahall lie to the Svndicate against an or& of the Vice Cannccllor imposing arlV 8euwltv :

(A aroup) IV-2 Ex (414)-2a

12

-^TML hADU GOVERNMENT GAZEmE EXTRAORDINARY ^--

(d) No appeai uncle1 clause (b) or clause (c) shall be prefesred ahel me expiry of sixty days from the date on which the order appealed against was received

by the appellant.

(3) The Registrar shall be the esoif icio Secretary to thc Senate, the Syndi- cate, the Faculties and the Boards of Studies, but shall not be deemed to be a member of any of these authorities.

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

(a) to be the custodian of the records, 'the common seal and such o t h e ~ property of the University as the Syndicate shall commit to his charge ;

(b) to issue all notices convening meetings of the Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the University ;

(c) to keep the minutes of all the proceedings of the meetings d'the Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of Examiners ~ n d ,of any Committee appointed by the authorities of the TTniversity ;

(d) to conduct the official correspondence of the Syndicates ;

(e) to supply to the Cha~lcellor, copies of the agenda of the meetings ot the authorities of the University as soon as they are issued and the minutes of the proceedings of such meetings ; and

(f) to exercise such other powers and ~erform such other duties as may be specified in the statutes, the ordin,inces or the regulations or as may be required, from time to tine, by the Syndicate or the VicsChancellor.

(5) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.

15. (1) The Finance OBcer shall be a whole-time salaried officer of the Univer-

h'LDQ sity appointed by the Syndicate for such period as may be specified by the Syndicate

m. in this behalf.

(2) Every appointment of the Finance Officer shall be made by the Syndicate Prom out of a panel of three names recommended by the Government.

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

(4) The Finance Officer shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the Syndicate under sub-section (I), which- ever is earlier:

Provided that the T:-*nce Officer shall, notwithstanding his attaining the age

d fifty-eig t ycqrs, continue in office until his successor is appointed and enters upon his o 4 ce or until the expiry of 2 period oi one year, whichever IS earlier.

(5) When the office of the Finance Officer is vacant or when the Finance Officer fs, by reason ot illness, absence or any other cause, unable to perform the duties ot his ofice, the duties of the Finance Officer shall be performed l>y such person as the Vice-Chancellor may appoint for the pwpos-.

(6) The Finance Officer shall be the ex-oflicio Secretary to the Finance Committee, but shall not be deemed to be a member of such Committee.

(7) The Finance Officer shall,-

(a) exercise general supervision over the funds of the University and shall advise the University as regards its h a n c i a l policy; and

13

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ^I

VL----- -- -- a9 - ----- -

(b) cxcrcise such other powers and perrorm such other flnancial functions as may be assigned to him by the Syndicate or as may be prescribed by the statutes or the ordinai1:es :

provided :hat the Finance Officer shall not incur. any expenditure or make anv investment exceeding such amount as may be prescribed whhout the previous approvd of the Syr,dicate.

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

(a) hold and manage the property and investments 01 the University including trust and endowed property;

(b) ensure that tLr. :il,i:: f r:d by thc Syndicate for recurring and non-recurring expenditure for a year are not exceeded 2nd that all moneys are expended on the purposes for which they are granted or allotted;

(c) be responsible for the preparation of annual accounts, flnancial estimates . and the budget of the University and for their presentation to the 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 fhat the registers of buildings, lands, furniture and equipments are maintained up-to-date, and that stock checking is conducted, ot equipments and other consumable materials in all offices, special centres, specialised laboratories and colleges maintained by the Univers~ty ;

(g) bring to the notice ot the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action to be taken against^' persons at fault; and

(h) call from any oflice, centre, laboratory and college maintained by the University, any intonnation or returns that he may consider necessary for the per- formance of his duties.

(9) The receipt ot the Finance Officer 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.

16. ( 1 ) The Controller of Examinations shz.11 be a whole-time ofacer of the The

University appointed by thc Syndicate for such pericd and on such terms and con- Coatrollerof ditions as may be prescribed. E X ~ O I I S .

(2) The Controller ol Examinations shall exercise such powers and perform such duties as may be prescribed.

17. The a.uthorities of :he Universify shall br the Senztc, the Syndicate, the &dsi:.sO'

Standing Committee on Ac?.demic Affairs, the F~cu l t i e s~ the Boards of Studies, the Finance Committee, the Pl8,nning Bc?.rd ?.nd socl? othcr 2,uthcrities ?.s may be declared hp the stptr-tes l o be 7,uthoritiee of the University.

18. (1) There shall be constituted a Platnine Bcs.rd cf the university which The Plannimg

shall advise genera.11~ on the planning and development of the Univeisity and keep Board-

under review the stand?.rd cf educe.tion and research in the University.

(2) The Planning Boerd shall consist of the follcwing members, namely :

(i) the Vice-Chancellor, who ?hall be tho ax-offlcio -- Chairman of the Board:

and

(ii) not morP than ciyht pelsons of high academic standing.

(3) The members of tl- e Planning Board shall be appointed by the Ghanoellor and *hall hold c?ff lc~ for suc!~ period as he may dctcimine.

14

0 rAPAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY - - - - -

(4) The Planning Board sllall, in addition to all 01 her pywers vested in it bg this Aot, have the right to advise the Syndioate and the Standlng Committee on

Aoademia Affairs on any academic matter.

19. The ViabChanoellor, the Registrar, the Finance Ojsaer, (,he Controller of u bminations and othcr empl >yeen of the University shall be deemed, when acting xb, of 116)

or parporting to act in pnrsu,mar: of any of the provisions of this Act, to be publio

m a t s within the meaning of sootion 21 of the ~ndian Penal Clode.

CHAPTER 111.

THE SENATE AND THE STANDING COMMInEE ON ACADEMIC

AE?FAIRS.

POWERS AND DUTI BS .:

21). (a) The Senate shall oonsist ot the following rnmbars, namely ;-

41435 I- BaOfjld0 Members. I

(1) The Cbaaaellor ;

(2) The ~ o e l l o r ;

(3) '$ha Viac-Chanallor ;

(4) The Director of Collegiate Edueotion ;

(5) m e areator ct S O ~ O I duoa at ion iP~hlr~ of ~scoadam

Education ;

(6) The Direqtor of Tmhnfo~l Education ;

(7) The Director of Legal Studies ;

(8) The ~rireator of Medical Eduoatfon :

(9) Heads of University Departments of -8tad.p and R e w ~ o h 5

(10) Principals of all a i a t e d oolleges ;

(11) The Librarian of the Univmsity Library ;

(12) The Dire<;tor of pbysical Education of tba Univeralty : aud

(13) Member8 of the Syndioaie who are nl~t otherwfse members of the Senate. 1. J-&b. --- -

Class 11- Other Members.

(1) One member electeci by teachers of each a&liated college ;

(2) One member elected from among themselve!; by the Secretaries of the college

comttees of the private colleges, as defined in tke Tamil Nadu Private CoUsgcr

(Regulation) Act, 1976 within the University area ;

(3) One member elected by Headmasters of Higher Secondary Schools in each

ravemuedistrict within the University area ;

(4) Two members elected by registered graduates in each revertaedistrict withfn the University area from among themselves;

(5) Two members elected by the Members of theTamil Nadn Laghlatfvo~ammw

tsly from among thei nselves ;

(6) Not more than eight members nominatad by the Chanwllor r u p ~ * rr. (0 tccoglpised rc8c~rch institutions 4

((1) rscamfscd cultural modation 6 -- -

15

4ENT GAZETTE EXTRAORDINARY el

-- - -

(iii) Chambers of Commcict ; ( i v ) ln~lustries ;

(y) r,uthors ;

(vi) Jour,ialists :

(v i i ) Lawyers ;

(viii) Sports ; an<.

(7) Six ..iz!ubcrs :!o:lii.,:ttcd 1)y t?:e Pro-Ci~a~:cellor of' whoii~ ~ i o t less than three shall be ;;o,niiiate.. to sect re the re,7-resc;,tatioii cl' tl:e cjc;;e.:.uled Castes and Sclteduled 1 rihcs ]lot oti,erwise a~~equately re3rtsemea.

dFxp~a~zcrtiot~.--!r, c u e the St cretz~ry to t-iover.? n e ~ ~ t , i :-ci.art;e or Higher Edu- cation or :,ie Sc .l.etary to Sover ,me .t, i!i-sI~sr;2e of :3ealth a:i. Fa ~ i l y Welfare, or the Secretary to 'i;over,illle.,t, i l l .c. dr,e GC Law, W~;O is a mem;jer of the Senate by virtue of item (13) .:rider Class I-Ex-Officio Membeis is u~iable to attend any meeting of ti-.: F e A e for el?!! : eason, he may oeyute ally officer of his r^, epartlnent, -- not lower in rack than that 0¹Del~uty Secretary to Gover~>mei;t, to attt;,,., such meeting. The ofticer so depute , shall have the right to take i n the ciiscus- sions of the meeting arid shall 1 ave the right to vote.

(b) (i) Save as otherwise provide?, elected and nominated member of the Senate shall hold office for a perioc!. of three years an(: such member shall be eligible for election or nomil~atiou for cot :,lore timil another period of three years.

(ii) #here a member is elt ::tee. or nominatec to the Senate to a casualvacancy, the 1:erio:l of ufflce holci for i ~ o t less than one year by any such member shall be construec. as a full ~e r io i . of tl-,ree years for the purpose of this clause:

Provic' el that ll~embcr oft lie Sezate who is elected or nominated in his capa~ity as, a 111e:l:ber .=f a nartic,ular electorate or boc,y, or tile Iiolder of a parti- cular appoir,tmel.t, shell cease to he a member of Senate from the date on which he ceases to be, a ixeinber of t!!: t electorate or bouy or the holi,er of that appoint- ment, as the case may be:

Provided further that where an elected or a nominated member of the Senate^I

is appointed temporarily to any of the offices by virtue of which he is entitled to

bc a member of the Senate ex-cfllcio, he shall, by notice in writing signed by him

rnd communicated to the Vice-Chancellor within seven days from the date of his

taking charge of !,is appointnlellt, choose whetker he will continue to be a member

ef the Senate by virtae ot his election oi nomination or whether he will vacate ofice as such member and become a inember ex-oflicio by virtue of his appointment and the choice shall be conclusive. -3n failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member. ( 5 ) Whe 1 a perso:] czzse t ? be n member of the Senate, he shall cease to be a

16

!42 TAMIL NADU GOVERNhiENT GAZETTE I>XTRAOT\UlNARY

---- -. __Y. - ____--- - ___ - - - -^A&

(c) to exercise such other powers aud perform such otiier functioi~s as ~nay be prescribed by the statutes.

ding of ' 22. (1) The Senate shall meet atleast twice in evcry year on dates to bc: fixed latk by the ViceChancellor. One of such meetings shall be called the annual meeting,

The Senate may also meet at such other times as it may, f r ~ m time to t i ne . deter- mine.

(2) One-third of the total strength of the member:, of the Senate shall be the quorum required for a meeting of the Senate :

Provided that such quorum shall not be required at a convozation of the University, or a meeting of the Senate, held for the purpose of conferring degrees, titles, diplomas or other academic distinctions.

(3) The Vice-Chancellor may, whenever he thinks fit, and shall upon a requisition in writing signed by not less tnan flfty per cent of the total &embers ot

the Senate, convene a special meeting of the Senate.

23. (1) There ,'-1ll be a Standing Committee on Academic Affairs of the he Swa' University -4ich shall, subject to the provisions of this Act, the statutes and the :\%ZOOn ordinances, m-ordinate and exercise general supervision over the academic affairs

~ f f aha

of the University.

(2) (a) The Standing Committee on Academic Affairs shall, In addition to the Vice-Chancellor, consist of the following members, namely :.- 0la.w I-Emffcio Members.

(1) The Director of Collegiate Education;

(2) The Director of Technical Education;

(3) The Director of Medical Education;

(4) The Chairmen of all Boards for Under-grhduate and Post-graduate

courses of studies ; and

(5) The Deans of all Faculries. Clase I I - - 0 t h Members.

Two members elected by Principals of affiliated colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote.

(b) The VicgChandor shall be the ez-officio Chairman of the Standing Committee on Academic Ajfairs.

(c) (i) The member of the Standing Committee on Academic Affairs other than the ex--0fficio members, shall hold office for a period of three years and such members shall be eligible for election for not more than another period of three years.

(ii) Where a member is elected or nominated to the Standing Committee on Acadedc Affairs to a casual vacancy, the period of oEce hold for not Jess than one year by any such member shall be construed as a full period of three years for the purpose of this clause:

Provided that a member of the Standing Commitree on Academic AfIalrs

. , 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 memeber -. , . I of Standing Committee on Academic Affairs from the date on which he ceases tc be, a member of that electorate or body or the holder of that appointment, as the case may be t

. Provided fbrther that where an elected member of the Standing. Co~mit tee on Academic Affairs is appointed temporarily to any of the offices by virtue of which bo is atitled to be a member of the Standin? Committee on Academic AEairs ex-

.- - . -. .. . . - . . .

17

--

YAPclfIL NADU WV'ERNMENT GAZElTB EXTRAORDINABET ²⁴³- - ---- -

o p c i o , he shall, by notice in writing signed by him and communicated to the Vice Chancellor within st:veli days j'rom the date of his taking charge of his appointment, choose whether he will continue to be a member of the Standing Committee on Academic Affairs by virtue 01' his election or whether he will vacate office as such member and become a member ex-oflicio 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 member.

(d) The members of the Standing Committee on Academic Affairs 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 clanse shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.

(e) A member of the Standing Committee on Academic Affairs, other than

ex-oficio 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.

(3) The powers and duties of the Standing Committee on Academic Affairs shall be such as may be prescribed by the statutes.

OHAPTER IV,

THE SYNDICATE.

24. (a) The Chancellor shall, as . soon, "as ' may be after the first The Syndicate Vice-Chancellor is appointed under section 55 constitute the Syndicate.

(b) The Syudicate shi~ll, in addition to the Vice-Chancellor, consist of the following tr embers, namely :--

Class I-Ex-oflcio Nemlers.

(1) The Secretary to Government in-charge of Higher Education ;

(2) The Secretary to Government in-charge of Health and Family Welfare ,

(3) The Secretary to Go~ernment in-charge ot Law;

(4) Tlic Director ot Collegiate Education ;

(5) Thc Director of Tecl-:nical Education;

(6) The Director of Medical Education ; and

(7) The Uirector of Legal Studies. Cla::s 11- Other Members.

(1) Two members elected by principals of affiliated colleges from anlong themszlvc~ i l l accordance with the system of proportional repreh~.:qtion by means of th-. single transferable vote;

( 2 ) i'wo 1-~cmbers elected b:, teachers 01 affiliated colIeges,other than principals, f rog among themselves who are members of the Senate, in accordance with the system of ~r,i~;nrtiona~ representation by means of the single transferable vote. E-aaj7~vn?~nn.-Por the purpose ot this item "teachers" shall mean those teachers elected t,r the Se t ~ ~ t e DY the teachers of the affiliated colleges rrom amoqg then;.. SCIYP~.

r 31 :?QC 1 T: l i \ er kity Proitss:~t fbr every ten Heads of Departments of stnciy and rcsearcl~. ~~:hooTs excelier ce or centres of advanced studies, 01. part thereof, to be nominat\.,l t?) rotation ammg such Departments, schools and centres by the

I Chnnsellor on the re-ommendation s^fthe VicgChaacellot r I (A (iroup) IV-2 Ex. (4 14). -,3

18

(4) One member, not falling under any of the above three categories, ,elected by the Senate from among its members ;

( 5 ) Three members from among the Academic Experts nominated by the ~ h a n & ~ o r ;

(6) One University Reader nominated by the Vice-Chancellor by rotation accordihg to seniority ;

(7) One University Lecturer nominated by the ViceChancellor by rotation according to seniority^;

(8) One member nominated by the Government to secure representation of the &&added Castes and the Sched~~lcd Tribes from the members of the teaching faculty;

and I

j (9) One member nominated by the Government to secure representat~on oi

the Most Backward Classes and the Denotified Communities from among the mcr- born of the teaching faculty, !

(c) The VicbChancellor shall be the ex-oficio Chairman of the Syndicate. 1

(d) In case the Secretary to Government, in-charge of Higher Education,

er the Secretary to Government, in-charge of Health and Family Welfare, or the E#mtary to Government, in-charge of Law, is uilable to attend the meetings of the OI.ndicate for any reason, he may depute any officer of his Department not Iar t r in rank than that of Deputy Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussions of the meeting and shall have the right to vote.

(e) (i) Save as otherwise provided, the members of the Syndicate other tk;ra the ex-oficio members shall hold office for a period of three years and such member shall be eligible for election or nomination for not more than another period ef three years.

(ii) Where a member is elected or nominated to the Syndicate to a casual vaaancy, the period of office hold for not less than one year by any such member

&dl be construed as a full period of three years for the purpose of this clause :

?rovided!that a member of t h w c s ' t d * w h o 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 Syndicate from the date on which he

w e s to be, a member of that dcctorate.or body or the holder of that appointment,

as the case may be :

Provided further that where an elected or a nominated member of the Syndicate 8 ir; appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ez-oflicio, 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 :ontinue to be a member of the

Syndicate by virtue of his election or nomination or whether he will vacate ofEice

as such member and become a member easoflicio by virtue of his appointment and

the choice shall be conclusive. On failure to make such a choice, he shall be deemed

ta have vacated his office as an elected or a nominated member.

(f) When a person ceases to-be a member of the Syndicate, he shall ccast to be a m7mber of any of the authorities of the University of which he may kappeu to be a member by virtue of !/his membership of the Syndicate.

(g) 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 prescfibed 1

Provided that nothing contained in this clause shall preclude any member from drawing his normal emolumenb to which he is entitled by virtue of the office he

holds. 9

19

I

-A ~

I

(h) A member of the Syndicate other than e - o f i o member, may tender resignation of his membersbip at any time before the term of his office expires. 'St~ch 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.

25. (a) The Syndicate shall have the following powers, namely :-

Porhs Of

Syadic ; (1) to make statutes and amend or repeal the statutes ;

(2) to make ordinances and amend or repeal the same ;

(3) to co-operate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine^;

(4) to provide for instruction and training in such branches of learning as it may think fit ;

(5) to prescribe the conditions for approving colleges or institutions in which provision is made for the preparation of students for titles or diplomas of the Univer- sity and to withdraw such approval ;

(6) to provide for research and advancemen~and~disremination of know- ledge ;

(7) to institute lecturerfahips, readerships, professorships and any other teaching posts required by the Univc:rsity ;

(8) to pescr~be tbp coqditinns for affiliating coIleges to the University and tc withdraw affiliation from colleges ;

(9) to prescribe the rnmner in which, and the conditions subject to which, a college may be designated as an autonomous college and such designation may be cancelled ;

(10) to provide such lsctures and instructions for students of University colleges, affiIiated colleges and approved colleges as tbe Senate may determine and a l s ~ to provide for lectures a~ld instructions to persons not being students of colleges

and to grant diplamas to them; (1 I) to institute degrecs, titles, diplomas and other academic distinctions;

(12) to confer degrees, titles, diplomas and other academic distinctions on persons who-

(a) shall have pursuzd an approved course of study in University college or laboratory or in an affiliated or approved college or have been exempted there- from in the manner prescribed and shall have passed the prescribed examinations of the University ;

( b ) 'shall have oarried on research under cond~tions prescribed;

(13) to confer honorary degrees or academic distinctions on the recommen- dation of not I s ? than tw3-thirds of the members of the Syndicate ;

(14) to establish and maintain hostels ;

(1 5) to institute fellowships, traveIIing fellowships, scholarships, studentships, bursaries, exbibitions, medals and prizes i

(16) to prescribe the fees to be chargeti for thz approval and affiliation of rc,llegs, for admission to the examinations, degrees, titles and diplomas uf the University, for the registration of graduates, for the renewal of such registration and for at 3r air" ot the purposes spec~fied in section 4 ;

(A Group) IV-2 E x (414)-3a

20

dw

..'M 4 ' -II)1IIIYYLP--"-(. I'-Y'-CIII-.-*'- - .- -- -- -- -. . -

A - - - -

(17) to consider and take sr~ch actions as it may dcem iit 011 t lie ;I nn~i I report, the annual accounts and the financial estimates ;

(18) to institute a University Extension Board and to maintain it ;

(19) to institute public tio on bureau, students' unions, eniployment bureau and University athletic clubs and to maintain them^;

(20) to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act;

(21') to make statutes regulating the method of electicn to the authorities of the University and the procedure at the meeting of the Senate, Syndicate and other authorites of theuniversity and the qucrum members required for the transac- tion of business by the authorities of the University other than the Senate ;

(22) to recommend to the Government the recognition of an area within the University area as University Centre ;

(23) to hold, control and administer the prcpelties end funds cf the university;

(24) to direct the form, custody and use of the comlnon seal of the University;

(25) to regulate and determine all mattels concerning the University in accor- dance with this Act, the statutes, the ordinances and the xegulations; I 26) to administ& all properties and fufids ~^{hccd st} lte dis~c3e.l cf the Univcr- sity or speoific purposes;

(27) (0) to appoint the University Lectuiers, university Readers, university kofeasors a ~ d the teachers of the University, fix thoil emcluments, if any, deftne their duties and the ~onditions of their sevices and provide for filling up of temporat y vacanaies ;

(b) to make ordinances specifying the mode of appointment of administrative and other similar postsand Ex theii amolurnents, ij any, define their duties and the conditions of their servioes and provide for ZI1;nt nn of temporal y vacancies;

(28) to suspend and dismiss the University Leaturers,Univsr.sity Readers, Univer- sity Rofessors and the te:.~hers and other employees of theW nlversity ;

(29) to accept on behalf of the University, endowments, bequests, donations, grants and transfers of any movable and immovable properties made to il :

Provided that all such el~dowments, bequests,donaticnp, grants a.nd transfers shpll ba reported to the Senate r t ~ t s next meeting;

(30) (i) to ~:tise, oq behalf of the University, 1o:l.n~ from the Cectrzl 01 any State Government or the pnblic or any corpcrntion o~alned or controlled by the Central or any State Government ;

I (ii) to borrow money, with the approval of the Government, on the security of the property ot the University for the pulposes c,f the U~~iversity ;

(31) to amliate colleges within the University area to the Ur~iversity and to recognisc colleges as apprcved colleges;

(32) to designate any college as an autonomous college with the concurrence of the Government and to cancel such desig~ation;

(33) to recognise hotels not maintained by the Universily and to suspend or withdraw recognition of any hostel which is not conducted m accordance with the ordinances and the conditions irnpcsed thereundct ;

(34! to arrange foi and direct, the inspeotion of all Univeysity ~~lleges,

djilided and approved colleges and hostels;

21

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

--- - 849

f (35) to prescribe the qualifieation of teachers in University, colleges, , amliated and approved colleges and hostels ;

(36) to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;

(37) to charge and colleat such fees as may be prescribed;

(38) to conduot the University examinations and approvs and publish the results thereof;

(39) to make ordinances regarding the admission of students to the U n i v d t y ~r prescribing examinations to be recognised as equivalent to University examina- tions;

(40) to appoint members to the Boards cf Studies;

(41) (i) to appoint exarnine~s, after consideration of the recommendations of the Boards of Studies; and

(ii) to fix their ren~uneration ;

(42) to supervise and c.ontrol the residenae and discipline of the students of the ' University and make arrcngements thro1,gh the colleges for securing their health

and w~ll-being.

(43) fo i~lstitute and manage Univelsity Centres, University collegss and

laboratories, libraries, museums, institutes of research and other institu.tfow esta jlishcc! or lnnintained by the University;

(44) to i>lanage hostels instituted by the Universitv;

(45) to rcgulate the working of the University Extension Bcard;

(46) to inan;c.ge any publication b~.rea:, students' unions, employment bureau and Universitj athletic clubs instituted 5y the University;

(47) to r:::view the instrliation and teaching of the Universi~~ ;

(48) .to promote research within the University and to require reports, from time to t1r.10, of suah reseal ch;

(49) to exeroise such other powers and perform such other duties as mey be oonfcrred or imposed on it I-y this Aot or the s~atutes, ordinances or regulations; and

(50) (a) to delegate any of its powers to the Vice-Chancellor, to a committee from among its 9wn member:; or to a committee appointed in accordance with the ststutes;

[b) the Syndicate maj. consult the Standing Committee onf Academic affairs in resnect of any academic matter, where it considel-s such consultation is necessary.

I

26, (1) The Syndicate shall meet at such times and places and shall, subject Mmln~of

to the provisions of sub-sect~ons (2) and (3), observe such rules of procedure in^SqdWr. regard to transaction of busiiless at its meetingsincluding the quorum at meehngo as may be prescribed:

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

('7) Thio Vi-n-Cl~ancellor, or in his absence any member chosen by the membees presS:!it, shall ;>reside at a me:ting of the Syndicate.

(3) All questions at any meeting of the Syndicate sl~all be decided by a majority of t l ~ c votes of the members present and voting and in the case of an equality of votes, the Vice-Chancellor or the member presiding, as the case may be, shall bave and cxorcisp second or cr sting vote.

22

Q48. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY -- - -- - - --

(4) (a) The Syndicate may, for the purpose of consultation, invite any person havingspecial knowledge or practical experience in any subject under consideratio. to attend to any meeting. Such person may speak in, and otherwise take part in,

the proceedings of such meeting but shall not be entitled to vote.

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

Awtul 27. The annual report of the University shall be prepared by the Syndicate and

orpon. shall be submitted to the Sena.te on or before such date as may be prescribed by the statutes and shall be considered by the Senate at its next arnnllal meeting. The Senate may pass resolutions thereon and communicate the same to the Syndicate which shall take action in accordance therewith. The Syndicate shall inform the Senate of the action taken by it. A copy of the report with a copy of the resolutions I thereon, if any, of the Senate shall be submitted to the Government for information.

A ~ n a I 28. (1) The annual accounts of the University shall be submitted to such

accounts. examination and audit as the Government nay direct and a copy of. the annual accounts and audit report shall be submitt& to the Government.

(2) The University shall settle objmons aid in s:ch audit and carry out such instructions as may be issued by the Government on b e audit report.

(3) The accounts, when audited, shall be published py the Syndicate in such manner as may be prescribed by the ordinances and copies thereof shall be submitted to the Senate at its next meeting and to the Government within three months of such 1 publication.

I

1 CHAPTER V.

THE FACULTIES, !THE BOARDS OF STUDIES, 'THE FINANCE COMMITTEE

AND OTHER AUTHORITIES.

oDd 29. (1) The Univetsity shall include Faculties of Arts, Science, Law, Engineering

of and Technology, Education, Commerce, Indian and other Languages, Fine Arts and F8a1nhm. such other Faculties as may be prescribed by t k e statutes. i (2) The constitution and functions of the Faculties shall, in all other respects,

! be such as may be prescribed by the regulations.

C o ~ i i i u t b of

otha

authorities.

(3) Notwithsta ding anything contained in sub-section (2), the Standing Committee on Acad & c Affairs may, on the recommendatians of the Syndicate, appoint any teacher of the University as a member of a Faculty.

(4) Each Faculty shall comprise such departments of teaching as may be pres- cribed by the statutes,

30. There shall be Boards of Studies attached to each department of teaching. The constitution and powers of the Boards of Studies shall be such as! may be prescribed by the ordinances.

31. The constitution and powers of such other bodies as may be declared by the statutes to be authorities ot the University shall be such as may be prescribed. -

32. (1) The Finance Committee shall consist of the following members, namely:-

(i) The Vice-ChanceIlor;

(ii) The Secretary to Government inchargs of Finance;

(iii) The Secretary to Government in-charge of Higher Education;

(iv) Three members nominated by the Syndicate from among its members of whom one shall be Professor and one shall be a person nominated to the Syndicate by tht Chancellor.

23

TAMIL NA DU GOVERNMENT GAZETTE EXTRAORDINARY I 229 --

(2) If for any reason the officer referred to in clause (ii) or clause (iii) of sub- section ( I ) is unable to attend any meeting of the Finance committee, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend such meeting. The officer so deputed shall have the right to take part in the discussions of the Committee and shall have the right to vote.

(3) The Vice-Chancellor shall be the ex-ojficio Chairman of, and the Finance Officer shall be thc cx-officio Secretary to, the Finance Committee.

(4) All the members of the Finance Committee, othei than the e 4 f i c ; o

members, shall hold office for a period of three years.

(5) The Finance Cunm;LtY Aa!! meet at least twice in every year to examine the accounts and to scrutinisz proposals fcr expenditure.

(6) The annual accounts of the University prepared by the Fin- O5cer shell be laid before the Finance Committee for consideration and comments and there- after submitted to the Syndicate for approval.

(7) The Finance Committee shall recommend limits for the total recurring wrptnditure and thf: total non-recurring expenditure for the year based on the income lad resources of th~: University which, in the case of productive works, olay include Lke proceeds of loans.

(8) 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 ~nvostment or expenditure for which no provision has been made in the annual financial estimates or which involves expenditure in excess of the amount provided^' fer in the annual financial estimates;

(c) prescribe the methods and procedure and forms for maintaining the aooounts of the University and Colleges;

(d) make recommendations to the Syndicate on all matters relating to the Crarces of the University ; and

(e) perform such other f u n c t i o n s ~ a s ~ y be prescribed.

(9) The flnancial estimates of the University prepared by the Finance Wasr &dl be laid before the Finance Committee for consideration and comments. The mid estimates, as modified by the Finance Committc:e, shall then be laid hefore the

Ilyndicate for consideration. The Syndicate may accept the modiflcation made by the Finance Committee.

CHAPTER VI.

STATUTES, ORDINANCES AND REGULATIONS.

33. Subject to the pro~isions of this Act, the statutes may provide for St*-

d l or ally of the f olIowing 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 amorlg members of the authorities:

IV) the allowances to be paid to the members ot the authorities and corn-

mittees thereof;

24

060 TAMIL NADU GOVERNMENT GAZETrlE EXTRAORDINARY - --- - ----- - .

(vi) the procedure at meetings of the authorities in~:luding the quorum for the transactions of business at such meetings ;

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

(viii) the formation of departments of teaching at :he Urliversity and the University colleges ;

(ix) the term of office and mtfiods of appointment and conditions of service of the ~fficers of the Unilrersity other than ll,, C:,...lc:!!or an+ th? pro.chancellor;

(x) the qualifications of the teachers and other persons employed by the University :

(xi) the classifica.ion, the method of appointment and determinatioli of thu terms and conditions of service of teachers and other perscns employed by the University ;

(xii) the institution ot pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University :

(xiii) the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof^;

(xiv) the establishment and maintenance of halls, hostels and laboratories i

1

(xv) the conditions tor residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence ; (Xvi) the conditions of registration of ;graduates and the maintenance ot

register thereof ;

(xvii) the conditions of recognition of 'apprnved colleges and of affiliation to the University of affiliated colleges ;

(xviii) the manner in whiah, and the conditions subject-to which, a college may be designated as an autonomous college or tho designation of such college may be cancelled and the matters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and duties of Standing Committee on Academic AEiirs, StafF Council, ~ o a r d s of studies and Boards of maminers ;

(xix).the delegation of powers vested in the authorities or officers of the University ; and

(xx) any other matter which is required to be or may be ptescribed by the statutes;

m5 how ma& 34. (1) The Syndicate may, fron time to time, make statutes and amend or repeal the statutes in the manner hereafter provided in this section.

(2) The Standing Committee on ,lcademic Aff~.irs may provose to the Syndi- cate the draft of any statute or of any amendment to or of repeal of, a statute to be passed by the Syndicate and such draft shall be considered by the Syndicate at its next meeting :

Provided that the Standing Committee on Academic Affairs shall not pro- pose thedraft of any statute or of any amendment to, or of repeal of, a statute relating to matters other than academic affairs.

(3) The Syndicate may consider thedraft proposed by the Standing Committee

on Academic Affairs under. sub-seotion (2) and may either pass tht draft m reject or return it with or without amendments to the Standing Committee on Academic

Affairs for reconsideration.

(J) (a) Any memhct d the Syndicate may prcpcsc tc the $.r?dlc?.te thc tbz-ft d s stature or of any amertdment to, or of repeat of, 2 Etarnte and the Syadiutc a43

either accep or reiect thr: draft, if it =Iates to a mover not falling within tkc m-

dew of the Standing Commi'tec c?q Academic Affairs:

25

(xi) the qualifiaations and em~luments of teacihers of the University ;

TAMIL NADU GOVERNMENT CiAZETTE EXTRAORDINARY -- - -1-- - -- 251 q7-.-_______ - ------- - - - -.-

( b ) rn caso s ~ ~ c h draft relates to a matter ~ ~ t h i n the purview cf the Standing Conzlnittee on Academic Af£A ff .^'its may applove and the Syndicate ITI;'.~ eithel pass nith 01 without amendnlcnt or rej-ct the draft.

(5) A statute or an asne~~dment to, or re~::~?l cf, 2 statute passed by the Syndicate shall bc szrbmitle? to tho Chancellor wl~c m:ty assent tlie~.e:o or witllhold his assent. 2 statute or an amendment to, or rspeal of, a statutc, passed by the Syndicate shall have no validity until it has been aqssi~ted to by the Chancellor.

35. Subject to the provisions of this Act, and the statutes, the Ord-.

ordinances may provide for :!I1 or any of the follouing matters, namely :-

(i) the admission of students to the University and its approved or affiliated colleges and the levy of fses in University colleges and I~,bor~tories ;

(ii) tllecourses of study leading to nll dsgrees, titles, diplomas and other academ~o distinctions of the University ;

(iii) the conditions ol residence of students of the Univr~rsity and tho levy of fees for residence i n hostelc< maintained by the 'liniversity ;

(iv) the conditions of recognition of hostels not m~intained by the Universityj

(v) tne conditions under which the students shall bs admitted to tha ooarw

of study leading to degrees, titles, diplomas and other academic distinctions of the University^;

(vi) tho conduct of examinations of the University and the conditions on which stucl~~lt j shall be admitted to such examinations ;

(vii) the manner in which exemption relating to the admission of students to examinations may be given ;

(viii) the conditions and mode of appointment and duties of examining bodies and examiners ;] I

(ix) the maintenanca of discipline among the students of tht. University ;

(x) the fees to be charged for courses of study, resssrch, expsrimznt and practical training and for admissions to the exarninstiozs fnr d9gre33, ti;les, diplonl3.s and other asade,nic distinctions of the Un;versity ;

(uii) the conditions subjeat to which persons who may hereafter be permanen- tly employed may be recognised as qualified to eive instri!ction i n aflliated an$ apvrqveri colleges and hostels ; and

* , -- - - (xlil) any other matter which by this Act or the statutes is required to be or may b? prescr:ted by 'he otdinances.

36. (1) In making ordinances, the Syndicate shall consult,- Ordinance. how made.

(I) the Boards of Studies when such ordinances affect the appoirtment and dutles t examiners ; and

(ii) the Standing Committee on Academic Affairs when they affect the conduct or standard of examinations. or the aonditions of residence of students.

(2) All ordinances made by the Syndicate +ha11 have effeot from such date as tt may dircct. 1)ut every ordinance so made shall be submitted, as soon as may be, to the Ch t ,:ellor and thm: Senate and shall be considered by me Senate at its next

r ucrseedxng meetlng.

(3) The Chancellor may dlrect that the operation of any ordinance shall bs

suspesot? until such time as the Senate has had an opportunity of considering. ~e

same, . .

26

1 ' 252 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINA k 1

I( L .---- --- - --

~ ~ ~ u ~ a t i o n t i , 37. (1) The Standing Corninittee on Academic AlIa~ls may n ~ a k ~ l e g ~ ~ l a t l o ~ s

how made. consistent with this Act, the statutes and the ordinances to carry out the

duties assigned to it thereunder.

1

(2) All such regklat~ons shall have effect froin such date as the Standing Committee on Academic Afiairs may direct but tvery regulation so made shal! be submitted, as soon as may be, to the Senate lor its consideration at its next $ succeeding meeting.

r CHAPTER VII.

!

I I ADMISSION AND RESIDENCE OF STUDENTS.

Admission to 38. (1) No persons shall be ac~mitted to a course of study in the University

Univer J y for rrdmnslb, to the examinations for degrees, titles, or diplomas of the University

courses. L . , I ~ ~ ~ he- - (i)'has passed the examination prescr~bed therefor ; and

(ii) fulfils such other conditions as nlay be prescribed by the University.

(2) Every candidatr; for a University examination shall, unless exempted from the provisions of this sub-section by a special order of the Syndicate made or the recommendation of the Standing Committee on Academic Affairs, be enrolled as a member of a University college or laboratory or of an affiiliated or approved college. Any such exemption ma:. be made subject to such cor.diti01.s as the Syndi- cate may think flt.

(3) Students exempted from the provisions of sub-section (2) and students admitted, in acaordance with the conditions prescribed, to courses of study other than courses cf study for a degree shall be non-collegiate students of the University .

~dmiaionto 39. No candidate shall be admitted to any University exmination unless he is vnkq*~ enrolled as 2 mrnber cf University college cr ltbcratory or of an affiliated or appro- ' ved college and has -ism the reqoirnncrtr as to the --red under the regnl~tjons for the same or unless he is exempted frcm such reqnmneats of

enrolment or ~ttendance or both by an order of the Syndicate passed on the recom-

mendation of the Standing Committee on Academic Affairs made under the

regulations prescribed. Exemptions granted under this section shall be subject t o

such conditions as the Syndicate may think fit.

Attendance 40. No attendanoe at instruction given in any college or institution, other than

qualifyhgf*r that oonducted, mliated or approved by the Universily, shall qualify.for admission I to any exarninatim of the University.: Bmmmatioas.

Roddcncer and 41. Evely stu3ent of the University other than a non-aollegiate stt dent shall

hostels. ba r w i r e d to reside in a hostel 01 undcr such other conditions as may be prescribed.

CHAPTER VIJI.

UNIVERSITY FTJNDS.:

a m a I

Rand.

42. The University shall have a General Fund to which shall be credited--

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

lb) any contribution or grant made by the erl tral Government, State Goveqment, the University Grants Commission or l ~ k e authority, any local authorrty or any oorporation owned or controlled by the Government ; and

(I,) endowments and other reoeipts.

CHAPTER IX.;

CONDITIONS OF SERVICE.

1

439 (1) The University shall instit1 te for the benefit of its officers, teachers

Peosi-on, and other ersons employed by the University, scvch pension, grztuity, insurance

wtuity, etc. a and provi ent fund as it may decm fit, in such manner and subject to suah condi- tbns, as l a a Y ke prmribd.

27

XIX

- --

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDXNARX 253

(2) Where the Univer.sity has so instituted a Provident Fund u1.1cler

sub-section (I), the Government may declare that the provisions of the Provident Funds Act, 1925 shall apply to such funds as it the university where a local authority and the fund a Government Provident Fund.

(3) The Ur~iverity may, in consultation with the Finance Committee, invest the provident fund amount in such manner as it may determine.

44. Subject to the provisions of this Act, the appointment. procedure for selection, Cooditbnsol

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

IxpIQ~tion. -For the purposes of this section, the word "officers" shall not include the Chancellor and the Pro-Chancellor.

45. (1) There shall be Selection Committees for making recommendations sel-

to the Syndicate for appointment to the posts of Professor, Assistant Professor, Committcca.

Reader, Lecturer and Librarian of Institutions nlaintained by the University.

(2) The Selection Conunittee for appointment to the posts specified in column

(1) of the Table below shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Governmect and the persons specified in the cones- ponding entry in column (2) of tbe said Table and in the case of appointment of a Professor, Assistant Professor, Reader or Lecturer in a Department, where there is no Head of the Department, shall also consist of a pers n nominated by thc Standing Committee on Academic Affairs from among its mem t e rs:-

THE TABLE,

(1) (2)

Professor, Assistant (i) The Head of the Department concerned, if he is a Professor or ~ e a d e r , j Professor;

(ii) One Director or a Dean or a Professor to be nominated by the Vice-Chancellor;

(iii) Three persons not in t2e service of the University nominated by the Syndicate, from out of a panel of names recommended by the Standing

Committee on Academic Affairs for their special knowledge of, or interest in, the subject with which the Professor, Assistant Professor or Reader will be concerned.

Lecturer,

Librarian, c.. - i (i) The Head of the Department concerned ;

(ii) One Professor to be nominated by the Vice-

Charlcellor ; j

(iii) Two persons not in the service of the University nominated by the Syndicate from out of a panel of names recommended by the Standing Committee on Academic Affairs for their special knowledge of, or interest in, the subject with which the lecturer will be concerned.

v - ji) Two persons not in the service of thc Yniversity, who have special knowlc2,-- of the subject of, Library Science or Library Adm~nistration, to be nominated by the Syndicate ;

( i i) One person, not in the service of the Universrt!, nominated by the Syndicate.

#a.pirznalton F.-Wliere the appointments are being made for an ~nrer-drsc~plinary project, the Head o i the Proiect shall be dcxmed to be Head of the Departnrent con- cerned.

(A Group) IV-2 Ex. (414)-4a

28

254 - -." - TAMIL PMDU GOVERNMENT GAZETTE EXTRAOIDINARY .- -- -- - ---.-.- d - - - - _ - -- _--- - - - >

Exp1anattonU.-The Professor to be nominrted shall be the Prolesrm concerned with the speciality for which the selection is being mdde and that the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nomi- nating the Professor.

Explanation 111.-At least thseee out of four or two out of 1l:it.c mentbers, us the case may be, concerned with the specjai!ty ryferrc d to under colunln ( 2 ) shall be presei t at rhe Selection Committee mtel k g .

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

(4) The meetings of aiselection Conlmittee shall be convened by the Vice- Chancellor.

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

(6) If the Syndicate is unable to accept tbr iecommendations ntade by a Selection Committee, it shall record i t s reasons and submit the case to the Chancel- lor for final 0rdel.s.

(7) Appointments-to temporary~posts~shall be madeLin thermanner 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 i" the Vice-Chancellor is satisfled lhat 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 Cornn~ittee 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 2nd the Head of the Department, the Selection Committee may consist of two nominees of the Vice-Chancellor :

T a w and 20aditions of trvice of lcadt of c)ePartrtnt#.

Provided further that in case of sudden casual vacancies in teach~ng posts caused

by death or any other reason, the Dean may, in consultation with the Head of the Department concerned, make a temporary appointme1lt for a month and rcport to ' the Vice-Chancellor and the Rcvistrar about such appointment:

(iii) No teacher appointed temporarily shall, if he is not recommended by a regular Selection Committee for appointment under this Acthe continued in service on such temporary employment unless he is su1)sequently selected by a local Selection Committee or a regular Selection Committee, for a temporary or pe rmanent- , . appointment, as the case may be. - . , .

16. (1, Each Department of the Un~vers~ty shrlil h a ~ e a Head?\tl>o shall be a Professor or Director and whose dutics and 'ur~ct~cns nnd tcrms and c.ot~ditit>r~s of

appointment shall be prescribed by the ordin.1nccs:

Provlded that if there is more than one I'rofesscr in .In\ 1 ~ ~ ~ ~ ~ ; 1 t t 1 ~ ~ ~ ~ 1 ~ 1 . 1 1 1 ~ I l t \ , 1 t 1 of the Department shall be appointed In the i:i.innci icx:. \\;,I I-) [I \ ,* t > ~ , l ~ ~ ~ . ~ ~ ~ , . i - j , Provided fcrther that in a departnient where !Iierc i s 110 l'~.oli-z;s~\~ . ; i 11 :\ ss151:llli Professor or a I:eader may be appointed ns Head ol'rhc I)cp;~r.~mcnt ill ~ I I C tll:\~rlrcr prescribed by the ordinances.

(2)'It-shall be open tcra Professor or an Assistant PrcfessorLor a Reader. to decline the ofia?r~of appointment as Head of tbe Department.

29

TAMIL NADU GOVERNMENT GAZEY rf5 EXTk4ORDHNARY 255

- --- -

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

(4) A Head of the Department may resign his office at any time during 11is tewre of office.

(5) A Head of the Department shall perform such functions as may be pres- cribed by the ordinances.

47. (1) Every Dean of Faculties shall be appointed by the Vice-Chancellor Deansof

from among the Prolessors in the Faculty for a period of three years and he shall J?acuHies.

be zligible for reappointment :

Provided that a Dean on attaming the age of fifty-eight years shall ceasc to hold cfice 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 perforn~ the duties of hls office, the duties of his office shall be perrormed by such person as the Vice-Chancellor may appoint for thr: purpose.

(3) The Dean shall be the Head of the Faculty and shall be responsible for the co~lduct at~tl ~naintenance of the standards of teaching and research in the Faculty. Thc: Dean shall lia\~c such other functions as may be prescribed by the ordinances.

(4) The Dean shall have the right to be present ant1 to speak at any meeting of the Boards of Stitdies or Co,nmittees of the FacuIty. as the case may be, but shall not have tht: right to vote thereat unlzss he is a member thereof.

48. All casual T1acancies among the members (other than ex-oflicio members) Fillingofcasua

of a ~ y authority or otlier body oi'the University shall be filled as soon as conveniently vacancies- may be, by the person or body, who or which, nomillatea or elected the member

I

whose place has become vacan! and the person nominated or elected to a casual vdcancy shall be a member of such authority or body for the residue of ,yhe term for which tile person whose place he fills would have been a member:

Provided that vacancies ar~sing by efflux of time among elected members of any authority or otlxr Lady of the University may be fi led at elections which may be fixed by the Vice-Chancellor to take plat? on such days not earlier than two month from the date on which the vacancies arise, as he things fit :

Provided Surther that no casual vacancy shall be filled if such vacancy occurs within six months before the date of the expiry of the term of the members of any authority or other body of the University.

49. No act or proceeding of any authority or other body of the University shall Prm of the

be invalidated mcrely by reason of the existence of asy vacancy or of any defect or lrreguiarity in the election or aFpolntment of a member of any authority or other authorjtia and

body of the University or of any defect or irregularity in such act or proceeding not bodies not

aaectiag the rnerits of the case or on the ground only that the Senate did not meet vacancic5. in~ fi&tcdby

twice in any year.

50. (1) The Syndicate may-

Removal frcm

(a) on the recommendation of not less than ~ R : O thirds of the members of the Syndicate :emove by an order in writing made in this behalf the name of anv person from the register of graduates; or

( b ) remove by an order In writing made in tt is behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Syndicate and by a msioritv of not less tbdn

30

256 TAMIL NADU GOVERNMEN GAZETTE EXTRAOIW~N,I;; :

7 - 7- -- - "

F-

two-thirds of the members of the Syndicate preseot and voting at the meeting, if SULI , person has been convicted by a criminal court for an offt:nce which in the opinion of the Syndicate involves moral turpitude or if' he has been guilty of gross miscondu~t^l

and for the same reason, the Synd~cate may withdraw any degree or diploma conferred on or granted to that person by the University.

(2) The Syndicate may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes . i of unsound mind or deaf-ruute or has applied to be adjudicated or has been adjudi- 1 cated, as an insolvent.

(3) No ac t io~~ uuder this section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.

(4) A copy of every order passed under sub-section (1) or sub-section (2),

as the case may be, shall, as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed by regulations.

DJaputca as to 51. If any question arises whether any person has been duly elected or

d t u t i m of nominated as, or is entitled to be, a member of any authority of the University or

Univaf8iity other body of the University, the question shall be referred to the Chancellor whose BUfhOCifkd Wim. and decision thereon shall be final.

bon'dtmdon of 52. All the authorities of the University shall have power to constitute or

w m reconstitute committees and to delegate to them such of )heir powers as they deem fit. Suchcommittees shall, save as otherwise provided, cons~st of members of the autho- rity concerned and of such other persons, if any, as the authority in each case may think fit.

53. Notwi.thstanding anything contained in this Act, or in any other law for

POwortoohh the time being In force, the Government may, by order in writing, call for any in- formation from the University or any matterrelating to the affairs of the University and the University shall, if such information is available with it, rurnish the Govern- ment with such information within a reasonable period :

Provided that in the case of information which t'le University considers confi-

d ential, the University may place the same before the Chancellor and Pro- Chancellor.

54. (1) On and after tbe not;'id date every person ordinariIy resident within Rdsbration Or the University area, who- graduates.

(i) ha: been for at least three years a graduate of any University in the territory of India : or

(ii) is's registered graduate of any University in the territory of India, shall be entitled to have his name entered in the register of graduates maintained under this Act for a period of five years on payment of such fee and subject to such conditions as may be prescribed by the statutes.

(2) All applications for registration under sub-section ( I ) shall be sent to the Reg~strar together with the prescribed fee and such proof of qualifications as mav be prescribed by the statutes.

(3) The Registrar shall, on receipt of an applicatio,n made under sub-section

(2') and after making such enquiry as he.deems fit, enter in the register of graduatm the name of the applicant.

(4) Every person whose name has been entered i n thc regrster 01 groduafe#

under sub-section (3) shsrll be entitled to have such entry renewed (?very five ycan

on application madc in that behalf' to the Registrar within such time, in such manpet and on payment of such fe: a5 may he p m ' b e d by the statarm,

31

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 257

-

55. Notwithstanding r~lything contain& in sub-sectiou (I) of section 12, within i three month from the uate of publication of this Ac* in the Tamil Nadd Government

E

Gazette, the first Vice-Chancellor shall be appointee' by the Government on a salary first Vice- to be fixed by them for a period not exceeding three yeas and on such other condi- Chancellor. I tions as they think fit :

Provided that a person appointed as first Vice-Chancellor shall retire from office if,,during the term of his office, be completes the age of sixty-five years.

56. Notwithstand ing anytbing contained in sub-section (1) of section 14, within & t-t of

Gazette, the first Registrar shall be appointed by the Government on a salary to

P three months from the date of publication of this Act in the Tamil Nadu Government nRegistrar.

be k e d by them for a period not exceeding three years and on such conditions as they think fit :

Provided that the person appoi-lted as first Registrar shall retire from office if, during the term of' his office, he completes the age of fifty- eight years.

57. (1) I t shall be the duty of the Vice-Chancellor to make arrangements for Transitmypowers

constituting the Senate, the Syndicate and the Standing Committee on Academic IPf &st

Affairs and such othei a~thorities of the University within six months after the Vic&hancallor*

~lotifiecl date or such longer period, not exceeding one year as the Government may, by notification, direct.

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

(3) The authorities coristituted under sub-section (1) shall commence to exercise their functions on suck date as the Government may, by notification, specify in this behalf.

(4) I t shall be the dutj of the first Vice-Chancellor t o c'raft such statutes, ordinances ar,d legulations as may be necessary and submit them to the respective authorities comretent to deal with them for their disposal. Such statutes, ore inanma - and regulations, when framed, shall be published in the Tarvltl Nadu Government Guzette.

(5 ) . Notwtthstand ing mything contained in this Act and the statutes 3nd such t,i:ii :in authoiity i s duly constituted., the first Vice-Chancellor may appoint any obficer or constitute any committee temporarily to exercise and perforln any of the powers a11d duties of such authority under this Act and the statutes.

58. (1) Eve;!; peison who, immediately before tlie notified date, is serving in Transfaof gervica

connection with the affairs of the Chennai Univers~ty in the University Centre employee8 of. at Salem shall, as from the saic' d a t ~ , become an employee of the Feriyar =henad Un,ver-

University and s;lali cease to be an employee of the Chennai University. sity to the University.

(2) ( a ) As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the Chennai University and the Periyar University, direct by general or special order that such of the employees of the Chennai University as are specified in such order shall stand allotted to serve in connection with the affairs of the Periyar University, with on and from

I

such date as may be s~ecified in such order:

Provided that no such direction shall be issued in respect of any such person without his consent for such allotmerlt.

( h ) 'With effect on rind from thedate specified in the order under claust (a), +he person$ qllec~fie:' i n s ~ h order shall become e~rployees of the Peiyar University and shaH cease to be employees of the Chennai ~~niversity.

(3) Ever!' person referred to in sub-section (1) or sub-section(2) shall hold ofice u~?c:er t h e Periyar University by the Same tennre, at the same renluneratloll and upon the same tams and conditions :md with the same rights and privileges as to pension or gratuity, if any, and other mutters as he would have held

the sa:ne on the notified aatr or the date specified In the order under sub-section

12). a s tll,. -. .c m: v be, as if this Act had not been passed.

32

258 TAMIL NADU GOVERNMENT GAZETI E EXTRACREISP RY

--_C_ --. - _ _ - - - _ _ - __⁰w - 1

(4) The liability to pay pension an:! gtatuity lo the 1:ersons referred to in sub-sections (1) and (2) shall be the liability of the P3rjya1 University.

Treoafor of j9. (1) The sums at the credit of the provitleilt fund accoutits of the persons ~CQ~~UWOIJS referred to in sub-section (1) of section 58 as on the not iiied date and of the persons

in providat referred to in sub-section (2) of that sect i~n as on the date specified in the order

fundand like finds. other under clause (a) of the said sub-se$gn (2) ~11~x11 be transferred to the Periyar University and the liability in respect of the said yroviL.ent fund accounts shall be the liability of the Periyar University.

(2) There shall be paid to the Periyar University out of tke accu- mulations in the superannuation fund and o the~ like funds, if any, of the Chennai University such amounts as have been credited to the superannuation fund or other like fu~~ds , i f any, on behalf of the persons referred to in sub-sectiors (I) and (2) of section 58. Tbeamount so paidshall form part of the superannu~itiorl fui~c'. or other like funds,i f any, that may be established by the Per~ynr University for the benefit of its employees.

Payment 01 60. (1) The ~ ^{n c , ~} LLS 01, the not~licd amount date, pay to the Periyar University such alno~lnt as the Govenrn~e~it

b Clhanuai may, iⁿconsultation with the Chennai University, spec fy. jdvcrsity.

(2) The amount payable under sub-section (1) shall be in addition to the amounts payable by the Chennai University to the Periyar University under section 58.

Tamil Nadu 61. (1) Subject to the provisions of subsections (2) to (91, the Cllennai Univer-

Act of1923 sity ~ c t , 1923 shall, with effect os and from the i?otified date, cease to apply in &*; fOaPP1y* respect of the areas to which the proviwons or' L ~ ~ L S Act r ~ t ~ r d .

(2) Such cessor shall not affect - i

I (a) the previous operation of the Chennai University Act. 1923 in respect ~^~~il ~~d d the areas to which the provisions of this Act extend ; or

(b) any penalty, forfeiture or punishment Incurred in resi-ect of any offence Tamil Nado

comtllitted against thu Chennai Univers~ty Act, 1923 ; or

(c) any investigation, legal proceeding or re me:'.^ in respect of such penalty, forfeiture or punishment, and any such investlgatlon, legal proceeding or remedy may beinstitutec', continued or enforced and any such pe~alty, forfeltl~re or pucishment may he imposed as if this Act had not been nasset'.

I

(3) Notwithstanding anything contailled in sub-section (I), all statutes, ordi- nances and regulations made under the Chenna~ University Act, 1923 and in force Taf':

on the notifled date, shall, in so far as they are not Inconsistent with this Act, continue to be inforce in the'lmitersity areauntilthey are replaced by thestatutes, ordinances and regulations to be made under this Act.

(4) Noti\ ithstanding anything contained in this Act. the statutes, ordinances and regulations contimed in force under sub-section (3) or made under this Act, every person who, immediately before the notifkd date. nas a student of a college within the University area a l i a t e d to, or approved by the Chennai University and sf the Departments ot that University or was eligible for any of the examinations of the Chennai University shall be permitted to complete his course of study in the Periyar University, and the Periyar University shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by the Periyar University jn

accord:~cice with the course of study in the Chennai U~liversity and such students shall, d u ~ I I . , uch period, bc admitted to the examinations held or conducted by the :~olln:\i IT~~i\crsity it~ltl tile correspo~ld~~lg de rec, diploma or other academiddistine

L i \ w ut lllc C'l10111i~ti Ul~ivcr~i ly sh;tII bc C O I I ~ C I . ~ C ~ up011 tllc qualified students on thc' result of such csnnlinations, by t l ~ c Cheun.~i University.

- - - -- - - > - - : -A-- ?: :7%7- w 3 z k zc::? 2 :: . - - - - - - . ~ - d j . t ~ j J d . - - - - - I _ . - i z :-- l=s =----=ex: :1 - -,-- r2- L-: :- - - - - - - , - - - * - - - - - * - , = -I%= :;/ fx - . r\ )i--=- - -- -; - - - - _- - - --7; L l a c - - _ - --I - * _ - - _. I-- C & _ - < , * _ _ , ?<, 7 . 4 - ,;3+2$

- -

33

TAM& NAPU GOVERNMENT GAZEITE EXTRAORDlNARY - - - - .- - University at the Univ~rsity (!entre at Salem as well as all liabilities legally subsist- ing against that University at that Centre shall stand transferred to, and 2

vest in, the Periyar University.

(6) All colleges including oriental oolleges, within the University area which immediately before the notifled date- - d

(a) c s ~ t i n l ~ e to be affiliated to or rehogniwd by the Chennai University ;

(b) provide courses of stucly for admission to the examination for degrees of the Chennai Uni~ersity, shall be deemed t~ be colleges a$liated .ta the Periyar University under this Act and &e provisions of this Act shall, as dar-as may

be, k p l y accordingly.

(7) All colleges within the Univmity .are& which, immediate3y.befo~e the motifiad date, continue to be rccognised by the Chennai University as ociental.&ges providing courses of study for admission to the examinations of that University, for i titles and diplomas, shall be deemed to be colleges approved by the Periyar University under this Act and the provisions of this Act shall, as far as may be, apply ! accordingly. I /

I

(8) All hostels within the University area which continue to be recognised I ' by the Chennai University, immediately before the notified date, shall be deemed^* to be hostels recognised by the Periyar University under this Act and the j i I

provisions of this Act shall, as far as may be, apply accordingly. 1

I

(9) Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (7). anything done or any action taken before the

Tamis Nadu notified date under any provisions of the Chennai University Act, 1923 in respect

I

Of 19230 of any area to which the prov~sions of this Act extend shall be deemed to have been

I

done or taken under the corresponding provision of this Act and shall continue to

5 0

have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.

62. (1) The Librarian shall be a whole time officer of the University appointed ~h~ ~btarian. by the Synd~cate on the recommendation of the Seledion Committee constituted for the purpose, for such period and on such terms and conditions as may be prescri-

(2) The Librarian shall exercise such powers and perform such duties as mav be assigned ':o him by the Syndicate.

and conditions as it deems fit, and on the person agreeing to do so, appoint him to

1

(2) The Synd~cate may appoint a teacher or any other member cr the academic ,:, ti working in any other University or organisation for undertaking a joint project j

In accordance with the manner laid down in the ordinances.

64. Thc Syndicate shall, st the end of every three years from the notified date, Repod on

submit report to the Government on the condition of affiliated and liated collages. a p ~ r a ~ e , ' cuf1ei:e.i rithin t t ~ e IJnivcrsity area. The Government shall t a b succ

arti.lr' ( :' nq t h ~ deem fit. A P--.I,\ T \ I - 7 f?y lAl4.--.5

-

34

260' 'SaMXO NADU GOVERNMENT GAZETTE EXTRAORDINARY

--* 6-- --

Power te. p- 65. (1) If any diEculty arises as to the first constitution or recons~tution of

move Jifticulbas. any authority of the University after the notified date or otherwise in giving effect to the provisions of this Act, the Government may, by notification, make such pro- vision, 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 notificatiqn shall be issued after the expiry of five years from the date of establishsent of the University under section 3.

(2) Every notification issued under sub-section (1'1 or under any other provi- sions of this Act shall, 2s soon as possible after it 1s issued, be placed on the table of the Legislative Assembly, and if, before the expiry of the session m which it is so placed or the next session, the Assembly makes any modification in any such notifi- cation or the Assem1)ly decides that tne u o ~ i i i ~ a ~ i ~ d shod aot be issued, the noti- fication sball thereafter have effect only in such modified form or be of no effect, as the ease nay be, so, however, that any Such modification or annulment shall be witbout prc jud ice lo the validity of anjthing previously done under that notification.

(By ordet of the Gavernor)

A. K. RAJAN,

Smetary to Govemrrwnc,

Law Dcpwrmdnt.

- -- P m ANTI BY THE DIRFCR)R OF BTA'TIONERY ON B w OF THE QOVERNMENT OF TAMIL NADU.

- -

35

- - - --

I TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 239

F The following Act of the Tamil Nadu Legislative Assembly received the assent of the President on the 14th Septembu 2002 and is hereby published for general information:-

ACT No. 35 OF 2002. An Act further to antend the Tamil Nadu Universities Laws. - BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third

I

Y e ~ r oi'the Republic of India as follows:-

PART-I

1. (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, Short title and comrnence-

2002. m t .

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

PART - I1

I Y ~ ~ I I ~ c t 2. In section 2 of the Chennai University Act, 1923 (hereafter in this Part referred Amcndmmtof nl iYL3. section 2.

to as the 1923 Act),- (1 ) in clause (aaaa), the following expression shall be added at the end, namely:-

"and includes constituent colleges;";

(2) after clause (aaaa), the following clause shall be inserted, namely:-

"(aaaaa) "constituent college" means any college or institution specified in

3. After Chapter IX of the 1923 Act, the following Chapter shall be inserted,^~~~i~ofnewI.L_-- .., .

"CHAPTER IX-A

TRANSFER OF CERTAIN COLLEGES, EMPLOYEES AND FUNDS.

45-A. Trcinsfer of certain colleges to Unitwrsity.-( 1 ) Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of commencement sfthe Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the not fied date), the colleges and institutions specified in Schedule 111 shall be transferred to, and maintained by, the ! Chennai University as the constituent colleges of that University.

(2) On and from the notified ddte, the control and management of the constituent colleges specified in sub-seetion (1) and all properties, assets-snd liabilities of the Government in relation thereto shall stand transferred to, and vest in,*the Chennai University.

36

45-8. Transfer of certain employees.- (1) Every person, who immediately before the notified date, is serving in the college or institution specified in Schedule 111 shall, as from the said date, become an employee of the University and shall cease to be an employee of the Gbvernnient.

(2) Every person referred to in sub-section (1) shall hold office under the Chennai University for the same tenure at the same remuneration and up In the same rights and pri ~ileges as to pension or gratuity, if any, and other matters as Ite would have held the same on the notified date as if the Tamil PIadu Universities Laws (Amendment) Act, 2002- had not been passed.

(3) The liability to pay pension and gratuity to the persons referred to in sub- section (1) shall be the liability of the Chennai University.

45-C. Transfer of accumulations in Provident Fund and other like Funcis.- (1) The sums at the credit ofthe Provident Fund Accounts of the persons referred to in sub-section

(1) of section 45-B as on the iotified date shall be transferred to the Chennai University and the liability in respect of the said Provident Fund Accounts shall be the liability of the Chennai University.

(2) There shall be paid to the Chennai University out of the accumulations in the superannuation fund and other like funds, if any, of the Government, such amounts as

I

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 45-B. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the Chennai University for the benefit of its employees.".

Addition of new 4. After Schedule I1 of the 1923 Act, the following Schedule shall be added,

Schedule Ill.

namely:-

"SCHEDULE 111. [See-section 2 (aaaaa).] Serial number

(I :

Name of the college

(2)

1. Presidency College (Autonomous), Chennai.

2. Government Arts College for Men, Nandanam, Chennai.

3. Dr. Ambedkar Government Arts College, Vyasarpadi, Chennai. Queen Mary's College (Autonomous), Chennai. Bharathi Women's College (Autonomous), Chennai. Qua~d-e-Millet Government College for Women, Anna Salai. Chennai. Institute of Advanced Study in Education, Saidapet, Chennai. Lady Willingdon Institute of Advanced Studies in Education, Chennai. Rajeswari Vedhachalam Government Arts College, Chengalpattu. Loganatha Narayanasamy Government Arts Collrge. Ponneri.

9 . .

Sri Subranlaniasamy Government Arts College, Tiruttani.".

37

-- P

- -- - _

AMENDMENTS TO THE MADURAI-~AMARAJ UNIVERSITY ACT, 1965.

5. In section 1 of the Madurai-Kamaraj Univershy Act, 1963 (hereatter Em this Part Amndmentof section 1.

I referred to as the 1965 Act), in sub-section (31, for the expressio I "It qplks to aEt colleges and institutions", the exlwession "It applies to all constituent colleges, c o h p s and institutions" shall be substituted.

6. In section 2 of the 1965 Act, Amendment of

silction 2.

(1) in clause (c), the follow ,ng expression shall bt added at the end, namely:-

! "and includes constitne~at coikges;";

f

(2) after clause (c), the following clause shall be inserted, namely:-

b D "(cc) "constituent college" means Government Arts College, MeIm and Sri

Meenakshi Government Arts College for Women, Madurai;".

7. After Chapter VIII of the 1965 Act, the following Chapter shall be iascrted, i namely:-

"CHAPTER WI-A

40-A. Transfer of certain colleges to Univemity.--(l) Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date). the colleges specified in clause (cc) of section 2 shall be transferred to and maintained by the Madurai-Kamraj University as the constituent colleges of that University.

(2) On and from the notified date, the control and management of the constituent colleges specified in sub-section (I) and all properties, assets and liabilities of the ' Government in relation thereto shall stand transferred to, and vest in, the Madurai- Kamaraj University.

40-8. Trunsfer ofcertnin enrp1oyees.-(I) Every person, who immediately before the notified date, is serving in the college specified in clause (cc) of section 2 sl~all, as from the said date, become an employee of the university and shall cease to be an employee of the Government.

(2) Every person referred to in sub-section ( I ) shall hold office under the Madurai-Kamaraj University for tlie same tenure at the same remuneration and upon the same rights and privileges as to pension or gratuity, if any, and other matters as he would have held the same on the notified date as ~f the Tamil Nadu Universities Laws (Amendmenr) Act, 2002 had not been passed.

lnsationof new c-

VWA.

(3) The 'liability to pay pens'ion and gratuity to the persons referred to in sub-section ( 1 ) shall be the liability of the Madurai -Kamaraj IJniversity.

38

2 TAMIL NAUU LJU v L~\L * r r , L A - . ., --~ ,-.. - -

40-C. Transfer of accumulations in Provident Fund and other like Funds.-- (1) The sums at the credit of the Proviient Fund Accounts of the persons referred to in sub- section (1J of section 40.8 as on the notified date shall be transferred to the Madurai- Kamaraj University and the liability in respect of the said Provident Fund Accounts shall be the liability of the Madurai-Kamaraj University.

(2) There shall be pilid to the Madurai-,Kamaraj University out of the accumulations in the superannuation fund and other like funds, if any, of t h ~ Government, 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 40-B. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be , established by the Madurai-Kamaraj University for the benefit of its employees.".

PART- IV '

AMENDMENTS TO THE BHARATHIAR UNIVERSITY ACT, 198 1.

imendment of 8. Insection 1 ofthe Bharathiar University Act, 198 1 (hereafter in this Part referred

sectionl. to as Tamil Nadu Act 1 of 1982), in sub-section (3), for the expressioli "It applies to all colleges and institution", the expression "It applies to all constituent colleges, colleges and institutions" shall be substituted.

Amendment of section 2.

9. In section 2 of Tamil Nadu Act 1 of 1982,-

(1) in clause (d), the following expression shall be added at the end, namely:-

"and includes constituent colleges;";

(2) after clauab (d), the following clause shall be inserted, namely:-

"(dd) "constituent college" means any college specified in the Schedule;".

Insertion of new 10.After Chapter IX of Tamil Nadu Act 1 of 1982, the following Chapter shall be

Chapt* IXmA. inserted, namely:-

"CHA3TER IX-A 46-A. Transfer of certain colleges to University.--(I) Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of comrnetlcement ofthe Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date), the colleges specified in the Schedule shall be transferred to and maintained by the Bharathiar University as the constituent colleges of that University.

(2) On and from the notified date, the control and management of the constituent colleges specified in sub-section (1) and all properties, assets and lisbilities of the Government in relation thereto shall stand , , transferred to, and vest in, the Bharathiar University.

46-8. Transfer of cerrain employees.-(1) Every person, who immediately before the notified date, is serving in the colleges specified in the Schedule shall, as from the said date, become an employee of the University and shall cease to be an employee of the Government,

. (2) Every person referred to in sub-section (1) shall hold office under the Bharathiar University for the same tenure at the same remuneration and upon the same rights and privileges as to pension or gratuity, if any, and other matters as he would have held the same on the notified date as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.

39

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

- - -"-I

(3) The liability to pay pension and gratuity to the persons referred to in sub-section (1) shall be the liability of the Bharathiar University.

46-C. Transfer of acc~mul~xtions i h v i d e n t Fund and other like Funds.-(1) The sums at the credit of the Provident Fund Accounts of the persons referred to in sub-section

(1) of section 46-B as on the notified date shall be transferred to the Bharathiar University and the liability in respect of the said Provident Fund Accounts shall be the liability of the Bharathiar University.

(2) There shall be paid to the Bharathiar University out of the accumulations in , the superannuation fund and other like funds, if any, of the Government, 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 4 6 4 . The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the

m~

Bharathiar University for the benefit of its employees.".

mil Nadu Act lof 1982. 1 1.After section 65 of Tamil Nadu Act 1 of 1982, the following Schedule shall be added, namely:-^{) 1}

"THE SCHEDULE Serial number.

(1)

[See section 2 (dd)] Name of the college.

(2)

1. Government Arts College (Autonomous), Coimbatore.

2. Government College of Education, Coimbatore.

3. L.R. Govindarajulu Government Arts College for Women, Tiruppur.

4. Chickanna Government Arts College, Tiluppur.

5. Governnlent Arts College, Udurnalpet.

6. Government Arts College, Udhagamandalam.".

PART - V

12.1~1 section 1 of the Bharathidasan University Act, 1981 (hereafter in this Part referred to as Tamil Nadu Act 2 of 1982), in sub-section (3), for the expression "It applies to all colleges and institution", the expression^"It applies to all constituent colleges, colleges and institutions" shall be substituted.^,

13.111 section 2 of Tamil Nadu Act 2 of 1982,-

Addition of new Schedule. I, tm Amendment of section 1.

(I) in clause (d), the following expression shall be added at the end, namely:-

"and includes constituent colleges;":

(2) after clause (d), the following clause shall be inserted. namely:-

"(dd) "constituent colleges" means any college specified in the schedule;"

14. After Chapter 1X of Tamil Nadu Act 2 of 1982, the following Chapter shall be Insenion of new Chapter IX-A. inserted. namely:----

"CHAPTER IX-A

46-A. Trnnsjer of certciin colleges to Univer'sio9.--(I) Notwithstanding anything containedⁱⁿthis Act or the statutes. regulatiocs, ordinar~ces and orders made thereunder,

40

Addition of new Scheduk.

I onand from the date of commencement of the Tamit Nadu Universities L aws (Amendment) Act, 2002 (hereafter in this Chapter referred to as tlie notified date), the colleges specified in the Schedule shall be transferred to, and maintained by, the Bharathidasan I!niversity as the constituent colleges of that University.

(2) On and fiom the notified date, the control and managemen; of the constituent colleges specified in sub-section (1) and all properties, assets and liabilities of the Government in relation thereto shall stand transferred to, and vest in, the Bharathidasan University.

46-B. Transfer of certain employees.-(1) Every person, who immediately before the notified date, is serving in the college specified in the Schedule shall, as from the said date, become an employee of the University and shall cease to be an employee of the Government.

(2) Every person referred to in sub-section (1) shall hold office under the Bharathidasan University for the same tenure at the same remuneration and upon the same rights and privileges as to pension or gratuity, if any, and other matters as he woltld have held the same on the notified date as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.

(3) The liability to pay pension an4 gratuity to the persons referred to in sub-section (1) shall be the liability of the Bharathidasan University.

464 . Tranfer ofaccumulations in 'provident Fund and other like Funds.-(I) The sums at the credit of the Provident Fund Accounts of the persons referred to in sub-section

(1) of section 46-B as on the notified date shall be transferred to the Bharathidasan University and the liability in respect of the said Provident Fund Accounts shall be the liability of the Bharathidasan University.

(2) There shall be paid to the Bharathidasan University out of the accumulations in the superannuation fund and other like funds, if any, of the Government, 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 46-B. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the Bharathidasan University for the benefit of its cmployees.".

1S.After section 65 of Nadu Act 2 of 1982, the following Schedule shall be added, namely:-

"THE SCHEDULE [See section 2 (dd)] Serial number.

(1)

Name of the college.

(2)

1. Periyar EVR College, Tiruchir~ppalli.

2. Government Arts College, ~inrvaram~ur. Tiruchirappalli.

3. Arignar Anna Government Arts college, Musiri.

4, Raja Serfoji Government Arts College, Thanjavur.

5 . Kuntlkvai Nachiar Gbvernmenl Arts college for Women. Thanjavur.

C1

41

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY '245

r 6 . Government Arts College for Men, Kumbakonam.

7. Govemment Arts College &r Women, Kumbakonam.

8. Government College of Education, Orathanadu. I 9. Dharmapuram Gnanambigai Government Arts College for Women, Mayiladuthurai.

10. Thiru. Vi.Ka. Government Arts College, Tiruvsrur. 1 1. Mannai Raja Gopala Swamy Government Arts College, Mannargudi.

12. Government Arts College, Kamr.

13. Government Arts College, Ariyalur.

14. The His Highness Rajah's College, Pudukottai.

15. Government Arts College for Women, Pudukottai.

16. Government College of Education, Pudukottai.".

PART - VI

runil Nadu ~ c t l6.After section 1 of the Alagappa University Act, 1985 (hereafter in this Part Insertion ofnew referred to as the 1985 Act), the following section shall be inserted, namely:- section I-A.

"1-A. Application of this Act.-This Act applies to-

(a) all constituent colleges;

(b) all colleges deemed to be affiliated to, or approved by, the University under this Act;

(c) all colleges situate within the University area and affiliated to, or approved by, the University in accordance with the provisions of this Act or the statutes made thereunder. ".

l7.In section 2 of the 1985 Act,- Ame~dwnt ^of

section 2.

(1) for clauses (a) and (b), the following clauses shall be substituted, namely:-

"(a) "affiliated college" means any college or institution situate within the University area and affiliated to the University and providing courses of study for admission to the examination for degrees of the University and includes a college deemed to be amliated to the University under this Act;

(nb) "approved college" means any college situate within the University area and approved by the University and providing courses of study for admission to the examinations for titles and diplomas of the University and includes a college deemed to be approved to the University under this Act;

((Ic) "autonomous college" means any college designated as an autonomous college by statutes;

( c r c l ) "college" means any college or institution, maintained or approved by, or affiliated to, the University and providing courses of study for admission to the examination of the University and includes a constituent college;

(1 ) ) "constituent college" means any college or institution specified in the Schedule I and 11;".

( 2 ) after clause (li), the following clause shall bc inserted. namely:-

"(/I,,) b'rrpistered graduate" means e graduate registerid under this Act;".

42

246 TAMlL NADU GOVERN Amcndmcnt or 18. In section 3 of the 1985 Act, for sub-sections ( 3 ) and (4), the following sub-

section 3. sections shall be substituted, namely:-

"(3) The University shall be of the affiliating type.

(4) The jurisdiction of the University shall extend to the whole area comprising the districts of Sivaganga and Ramanathapuram jn the State of Tamil Nadu.

(5) The headquartersof the University shall be located in the Alagappa Nagar in ' Sankarapuram Panchayat in Karaikudi Taluk.".

Omission of section ^4. Amendment of b section 5-A .

Substitution of section 6.

Amendment of section 9.

19.Section 4 of the 1985 Act shall be omitted.

20. In section 5-A of the 1985 Act,-

(1) In clause (?), in sub-clause (a), after the expression " laboratory", the expression "or in an affiliated college or approved college" shall be inserted;".

(2) After clause (2), the following clause shall be inserted, namely:-

"(2-a) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study by correspondence, whether residing within the University area or not and to provide such lectures and instructions for persons not being residents within the University area under conditions prescribed;

(2-b) to affiliate colleges to the University under conditions prescribed and to withdraw such affiliation:

Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and terms and conditions, if any, of such permission have been complied with;

(2-c) to approve colleges providing courses of study for admission to the examinations for titles and diplomas o f the University under conditions prescribed and to withdraw such approval:

Provided that no college shall be approved by the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission have been complied with; (2-d) to designate any college as an autonomous college with the prior concurrence of the Government under conditions prescribed and to cancel such designation;".

2 1. For section 6 of the 1985 Act, the following section shall be substituted, namely:-

"6. College not to be aI(;ii*.d t: cnj* other V~niversily and recognition of institution by Universily.--

(1) No college within the University area shall be affiliated to any University other than the Alsgappa University.

(2) No i~~stitution affiliated to, or associated with, or maintained by any other University in the State of Tamil Nadu shall be recognized by the University for any purpose except w ~ t h the prior approval of the Government and the University concerned.".

22. In section 9 of the 1985 Act, in sub-section ( I) , for the expression beginning with .the words "The Chancellor shall have the right", and ending with the words "connected wit11 the University", the following expression shall be substituted, namely:-

"The Chancellor shall have the right to cause an inspection or inquiry to be made. by such person or persons as he may dire@, of the Universit'y, its buildings, laboratories,

43

-

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

libraries, museums, workshops and equipment and of any college maintained or approved by, or affiliated to, the University and also d t h e examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in respect of any matter connected with thh~niversity.~.

23. In section 2 1 of the 198.'; Act, in c1;ruse (a),- Amendment of section 21.

(1) under the heading "Class I - Ex-Oflcio Members", for item (9), the following

items shall be substituted, namely:-

I "(9) Heads of University Departments of Study and Research; r (9-A) Principals of all colleges; r (9-B) The Librarian of the University Libraiy; (9-C) The Director of Physical Education of the University;

f and";

(2) under the heading "Class 11 - Other Members", after item (1). the following items shall be inserted, namely:-

"( 1-A) One member elected by teachers of each college from among themsel~.: ;

(1-B) One member elected From among themselves by the Secretaries of the college committees of the private colleges, as defined in the Tamil Nadu Private Colleges (Regulation) Act. 1976 (President's Act 19 of 1976) within the University area; I (1 -C) One member elected by Headmasters of Higher Secondary Schools in each revenue district within the University area; ( I -D) One member elected by registered graduates in each revenue district within

the University area from zmng themselves;

24. In section 24 of the 1985 Act, in sub-section (2), in clause (a), under the heading

section 24. of

"Class I1 - Other Members", for the expression "Two members nominated by the Vice- Chancellor according to seniority from among the Readers in the Universityn, the

following shall be substituted, namely:-

I

"( 1 ) Two members elected by Principals of colleges from among themselves in accordabice with the system of proportional representation by means of the single transferable vote.

(2) Two membzrs nominated by the Vice-Chancellor according to seniority fFom

among the Readers in the University."

25. In section 25 of the 1985 Act,- ( 1 ) in clause (b),-

(u) under the heading "Class 11-Ex-O@io Members". after item (2). the

following item shall be inserted namely:-

"(2-A: The Secretary to Government in-charge of Law;";

(h) under the heading "Class I Il-OthetMembersU. after item( I), the following items shall be inserted, narn:ly:-

"( I -A)Two menhers elected by Principals ofcolleges froniamng themselves

In accordance tvith the sysliem of propoftion;ll representallon by meam of the single transferable vote;

44

248 TAMIL. MADU GOVERNMENT GAZETTE EXTRAORDINARY

(I+) Two members elected by teachers ofcolleges, other than principals, from tbemsqlves who a e members of the Senate, in accordance with the system of propo~iongl A , , representat ,

, '

on by means of the slngle transferable vote.

Explanation.-For the purpose of this item "teachers" shall mean those teachers

. . elected to the Senate by the teachers of the colleges from among themselves.".

, (2) ip clause (d), in sub-clause (i), for the expression "Health and Family

7 . ! , @ Welfare" the expression "Health and ~ a n i i l ~ Welfare, or the Secretary to Government in- charge of Law shall be-substituted."

Amendment of 26. section 26 of the 1985 ~ c t , in clause (a),-

section 26.

, ,

(1) after sub-clause (5), the following sub-clauses shall be inserted, namely:-

"(5-A) to prescribc the conditions for approving colleges and to withdraw such approval;

(5-B) to prescribe the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;

(5-C) to prescribe the manner in which, and the conditions subject to which, a college may be .designated as an adtonomous college and such designation may be cancelled;

+ (5-D) to affiliate or approve colleges within the University area and to recognize colleges as approved colleges;

(5-E) to designate any college as an autonornols college and to cancel such designation with the concurrence of the Government;".

(2) in sub-clause (7), after the expression "University colleges", the expression

"or an aff~liated col11:ge or approved bi.!!3;;qt' sb41 be inserted;

(3) in sub-clause (9), after the expression "laboratory", the expression "or an afiliated college or approved college" shall be inserted;

(4) in sub-clauses (28) and (29), for thc expression "University colleges", the expression "University colleges, affiliated colleges and approved colleges" shall be substituted;

' (5) in sub-clause (37), for the expression "University colleges", the expression

"University colleges, affiliated colleges and approved colleges" shall be inserted.

Amendment of 27. In section 34 of the 1985 Act, after clause (xv), the following clauses shall be 4 section 34. inserted, namely:-

I

"(xv-a) the conditions of registraticn of graduates and the maintenance of register * thereof;

(xv-b) the conditions of recognition of approved colleges and of affiliation to the University . . of affiliated colleges;

(XV-C) the manner in which, and the conditions subject to which, a college may

. be designated as an autonomous college or the designation of such college may be cancelled and the matters incidental to the -administration of autohomuus colleges including the constitution or rqcomtitution,powers and duties of Standing Committee on Academic Affairs, Staff council, Boards of Studies and Boards of Exan~iners;".

Amendment of section 36. 28. In section 36 of the 1985 Act,-

. (1.) in clause (i), after'the expression "the University", the expression "and its affil~ated culleges or approved colleges" ahall be substituted;

45

(3) after clause (xi), the following clause shall be inserted. namely:-

(xi-a) the conditions subjezt to which persons who may hereafter, be permanently employed may be recognized as qualified to give instruction in affiliated colleges and apprcved colleges and hostels; and". ,

29. In section 39 of the 1985 Act, in sub-section (2), after the expression "univer$ity college", the expression "or an affiliated college or approved college" shall be inserted.

30. In section 40 of the 1985 Act, after the eisiession "Universit;? ~o l l&~e" , the expression "or an affiliated college or approved college" shall be inserted. 3 1. After Chapter X of the 1985 Act, the following Chapter shall be added, namely:-

"CHAPTER X-A. 5 2 4 . Tamil Nadu Act 33 of 1965 not to a p p l y . 4 1 ) Subject to the provisions of sub-sections (2) to (6), the Madurai-Kamaraj University Act, 1965 (Tamil Nadu'Act *33

of 1965) (hereafter in this section referred to as the University Act) shall, witheffect cin and from the dafe of the commencement ofthe TamilNadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date), cease to apply in respect of every college to which this Act applies.

I (2) Such cessor shall not affect-

(a) the previous operation of the University Act in respect of the colleges referred to in sub-section (1);

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

(c) any investigation, legal proceedings or remedy in respect of such penalti, forfeiture or punishment and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or pun~shrnent may be imposed as if the Tamil Nadu Universities Laws (Amendment)Act, 2002 had not been passed.

(3) Notwithstanding anything contained in sub-section (1 ). all statutes, ordiriances and regulations made under the University Act and in force on the notified daie shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force in respect of the colleges and linstitutions referred to in the said sub-section ( I ) , until they are replaced by statutes, ordinances and regulations made under this Act.

(4) Notwithstanding mything contained in this Act, the statutes, ordinances and regulations continued in force under sub-section (3) or made under this Act, every person who immediately before the notified date was a student of a college within the University areas affiliated to, or approved by, the Madurai-Kamaraj University was eligible to appear for any of the examinations of the Madurai~Kamaraj University shall be permitted to complete hi. course of study in the Alagappa University and the Alagappa University shall make arrangements for the instruction, teaching and training for such students fbr such period and in such manner as may be determined by the Alagappa University; in accordance with the course of study in the Madurai-Kamaraj University and such: &dent shall during such period be admitted to the examinations held or conducted by the Madurai-Kamaraj University and the correspopdi.n~ fegree, diploma or other academic distinctions of the ~ a d b r a i - ~ a r h a r a j University skill be conferied up& the Galified students on the result of such examinations bytheiMadurai-Kamsraj I'lnitersity.

I 1 , , . I , :

Amendment of section 39. Amendment of section 40. Insertion of new Chapter X-A.

46

*. 250 TAMIL NADU GOVERNMENT GAZETTE EX 1 k ~ u k u i ~ u r i r \

(5) All colleges within the University area which immediately before the notified date,-

(a) continue to bc affiliated to, or approved by or recognized by, the Madurai- -- Kamaraj University; and

(b) provide courses of study for admission to the examination for degrees and diplomas of the Madurai-Kamaraj University,

shall be deemed to be colleges affiliated to, or approved by the Alagappa University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.

(6) Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (S), anything done or any action taken before the notified date under any provisions of the University Act in respect of any area to which the provisions of this Act apply shall be deemed to h a v ~ been done or taken under the corresponding provision of this Act anC zk-!' rn~tinne to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding a

provisions of this Act

52-B. Transfer of certain colleges to Universir)..- ( 1 ) Notwithstanding a~ything contained k the Madurai-ICamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) of the statutes, regulations, ordinances and orders made thereunder, on and from the notified

date, the colleges specified in the Schedule I1 shall be transferred to and maintained by the Ahgappa University as the constituent colleges of that University.

(2) On and fiom the notified date, the control and management of the constituent - colleges specified in sub-section (1) and all properties, assets and liabilities of the Government in relation thereto shall stand transferred to, and vest in, the Alagappa I University.

52-C. Transfer of certain employees.-( 1 ) Every person. who immediately before the notified date, is serving in the colleges specified in the Schedule 11 shall, as from the said date, become an employee of the University and shall cease to be an employee of the Government.

(2) (a) As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the Alagappa University and the Madurai-Kamaraj University direct, by general or special order, that such of the employees of the Madurai- Kamaraj University as are specified in such order shall stand allotted to serve in co~ec t ion with the affairs of the Alagappa University with effect on and from such date as may be specified in such order:

Provided that no such order shall be issued in respect of any such en~ployee without :.:. consent for such allohlent.

(b) With effect on and from the date spccified in the ordcr under clause (a;,

the persons specified in such order shall become employees of'the Alagappa Uni\lersity

and shall cease to be employees of the Madurai-Kamaraj University.

(3) Every person rcferred to in sub-sections ( I ) and (2) shall nold offace under the Alagappa University for the sarne tenure at the same remuneration and upon the same rights and privileges 2s to pension or gratuity, if any, and other matters as he would have heldthe same on the notified date or the date specified in the order under clause (a) of sub- section (2). as the case m y be, as ifthe Tamil Nadu Universities Laws (Amendment) Act. 2002 had not been passed.

(4) The liability to pay pension and gratuity to the persons referred to in sub- sections^(I)and (2) shall be the liability of the Alagappa University. I 52-D. - Transfer of aceumulatiot~r~ P^rotikt Fw~d mtti ufhcr like fi~.rls:- - ! . (1) The sunls'at the credit of the Provident Fund amounts of the persons referred to in

47

.TAMIL NADU GOVERNMENT GMET'TE EXTRAORDINAKV 4 3 1 .-- . - .-

Ir

sub-section (1) of section 52-C as on the ootified date and of the persons referred to in subsection (2) of that section as on the date specifid in the order under clause (a) of the said sub-section (2) shall be transferred to lhe Ahgappa University and the liability in respect of the said Provident Fund Amamts shall be the liability of the Alagappa University-

(2) There shall be paid To the Alagappa University out of the accumulations in the supcra~uat ion b d and other like b d s ? if any, of the Madurai-Kamaraj University or, of the Govenunenf such amounts as baw been Mtdited to the superannuation fund or other like^hds, if any. on behalf of the persom irferred to in sub-sections (1) and (2) of section 52-C. The amounts so paid shall form part of the superannuation fund or other like hnds, if any, that may be established by the Alagappa University for the benefit of its employees.

I

52-E. Poynrent of certain moneys to the AIcrgoppn University.- (1) The Madurai- a Kiunaraj University shall out of its funds as on the notified date, pay to the Alagappa University such amount as the G o v e m n t may, in consultation with the Madurai-

Kamaraj University specify. ,I,.

(2) The amount payable under sub-section ( I ) shall be in addition to the amounts^I. transferred under sect;on 52-D.".

32. After section 58 of the 1914 Act, tbc fbllowing sections shall be inserted, Insertionofnew namely:- sections 58-A

and

58-B.

"58-A. Re-rionc?/graLL !er - {'Wnand after the dat : ofthe commencement of the Tamil Nadu Universities Laws (Amtadmcnt) Act, 2002, every person ordinarily resident within h e University area, who-

( i ) bas been for ar least three ye= a @ate of any University in the territory of India; or

(ii) is a registered graduate of any University in the territory of India, shall be entitled to have his name entered in the register ofgraduates maintained under this Act for a pericd of five years on payment of such fct md subject to such conditions as may be prescribed by the statutes.

(2) All applications for registration uader sub-section (1) shall be sent to the Registrar together with the prescribed fce a d sarh proof of qualifications as may be prescribed by the statutes.

(3) The Registrar shall, on receipt of an application made under sub-section (2) and after making such enquiry as he deems fit , enter in the register of graduates the name of the applicant.

(4) Every persou whose name has been entered in the register of graduates under sub-section (3) shall be entitled to have such entry renewed every five years on application made in that behalf to the Regis- w i t h such time, in such manner and on - paynxnt of such fee as may be prescribed by the shtutes.

58-9. Report on colleges--The Syml@Uc shall. at the end of every three years from the date of commencement of the Tamil Nadu Un~versities Laws (Amendment) Act,

2002. submit a report to the Government on the condition of constituent, affiliated and approved colleges within the Universiw area. The Government shall take such action on it as they deem fit.-.

48

' ',

)ubstitution of 3j. I & , t h e I , Schedule to the 1985 Act, the following Scheduler shall be substituted.

Schedule. naqdy:;

I ., I

"SCIf EDULE-I [See section 2 (b)]

,Seriql number

: . , (1)

Name of the college

(2)

. 1. ' Dr. Aiagappa Chettiar Teachers Training College, Karaikudi.

,

2. ~ h k Alagappa College of physical Education, Karaikudi. , . ' .

, 3., The following Post-graduate .departments in the Alagappa College, Karaikudi, namely:-

, (i) Tamil;

, c . (ii) Mathematics;

(iii) Physics; and

I

(iv) Commerce.

[See section 2 (b)]

, ' serial number

(1)

Name of the college

(2)

1 . Sethupathi Govenuner~t Arts College, Ramanathapursm.

2, Government Arts College for Women, Ramanathapuram.

3. Government Arts College, Paramakudi.

4. Raja Dorai Singam Government Arts College, Sivaganga.

5 . Government Arts College for Women, Sivaganga.

6. \' c. Sivalingam Government Arts College, Pulankurichi. '. Alagappa Government Arts College, K.araikudi.".

PART-VII Amendment of 34. In section 1 of the Manonmaniam Sundaranar University Act, 1990 (hereafter in

section 1. this Part referred to as the 1990 Act), iu sub-section (3), for the expression "It applies to all colleges and institution", the expression "It applies to all constituent colleges, colleges and institutions" shall be substituted.

section 2.

(1) in clause (d), the following expression shall be added at the end, na1nely:-

"and includes a constituent college;";

(2) bfter clause (d), the following'cIause shall be inserted, namely:-

"(dd) constituent college" means Rani Anna Government Arts College for Women, Tirunelveli;".

hertion ofnew , . , 36, After Chapter IX of the 1990 Act, the following Chapter shall be inserted,

Chapter IX-A. gamely:-

I , ? I

. "CHAPTER ,IX-A

Tan

3

46-A. Trnnsler yfco/lege to University.-(1) Notwithstanding anything contained in this Act or the statutes, egulations, ordinance and orders made thereunder, on and fro111 the date of cornnlencemc:nt of the Tamil Nadu Universities Laws (Amendment) Act, 2002

(hereafter in this Chapter referred to as the notified date), the college specified in clause (dd) of section2.shall bf: transferred to, and maitrtained by the Manonmanianl Sundaranar IJniversity as the constituent college of that University.

49

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 253,

J .- . ..>..

(2) On and from the notifieddate, the control and management of the coqtitvent college specified in sub-section ( I ) and all properties, assets and liabilities of the Government in relation thereto shafstand transferred to, and vest in, the Mangnryaniamb Sundaranar University. r s . S , I , ,

46-5. Transfer of employees.-( 1) Every person, who immediately before the notifed dak, is serving in the college spec ied in clause (dd) of section 2 rhsIl, as from the said. - date, become an employee of the University and shall cease to be an employee of the Government.

(2) Every person referred to in sub-section (1) shall hold oMce under the Manonmaniam Sundaranar University for the same tenure at the same remuneration and upon the same rights and privileges as ta pension or gratuity, if any, and other matters as hr would have held the same on the notified date as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.

> >

(3) The liability to pay pension and to the persons referred to in sub- section (1) shall be the liability of the Manonmaniam Sundaranar University.

4 6 4 . Transfer of accumulations in Provident Fund and other like Funds.41) The sums at the credit of the Provident Fund Accounts of the persons referred to in sub-section

(1) of section 46-B as on the notified date shall be transferred to the, Manoqmaniam Sundaranar University and the liability in respect of the said Provident Fund Accounts , shall be the liability of the Manonmaniam Sundaranar University. a I ,

(2) There shall be paid to the Manonmaniirm ~undaranar University' od pf , accumulations in the superannuation fund.and other like fu ds, if any, of the G b v e d e n t , ' such amounts as have been credited to the superannuation f und or other Iike funds, if any, on behalf of the persons referred to in sub-section (1) of section 46-B. The amounts so paid shall form part of the superannuatidn fund or other like funds, if any, that may be established by the Manonmaniam Sundaranar University for the benefit of its employees.".

PART-VIII.

. .^(-I ., ,. AMENDMENTS O THE PERIYAR UNIVERSI rY ACT, 1997.

37. In section 1 of the Periyar University Act, 1997 (hereafter'ia tHis Part deferred Amendment of

to as the 1997 Act), in sub-sectlon (A) , Zor,thc expression "It applies to all colleges and section 1.

institution", the expression "It applies to all constituent colleges, colleges and institutions"

shall be substituted. . . . . , ' 1

35. In section 2 of the 1997 Act,- Amendment of

.:,. . ~ , , i s section 2.

(1) in clause (d), the following exp;ession shall be adddd at e ~ e n d , namely:-

"and includes constituent,c?lleges;"; ' .^,, ,: 4ilLf:i ' .->

(2) after clause (d), the follqyingsJayse shall be inserted,.namely;-

"(dd) "constituent college"~zpe.ans any college specifie$,iq the,Schedule;". i _

39. After Chapter IX of the 1997 Adt; the following Chapter..shall;be inserted, Insertion Chapter O^{fnt IX-}

namely:- - .;,.$;<.T , .

"CHAPTER -1X-A . . ,- #^{. . ?'iEl} l 1 47-A. Trortsfer of certain colhgds rr6 Univer.ti?\:.-( 1) Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act. 2002 (FreaRe: in this Chapter referred to as the notified date), the cottegk

I

( 2 ) On and frdm the notified date, the control and management of the constituent colleges specified in sub-section (I). and all properties, assets and-liabilities of tly. - Government in relatioh . thereto shall stand transferred to. and vestLrin; the Petiyar

9 Ilniversity.

50

41 11 li I / I ~ ~ / V I 111 t ~ > I ~ I , I / I I , t 1 1 / b / 4 b ! & ~ # l 1 )) j,wt I^{W~I ~~III,} WII~I II~~IIII~~II~~I~~Iv l^{~t-lott~ ll~ts} r~olllictl tlofc, i a wrvit~g it1 t l r c * ( ctllcget qwcifiid art rhc ' ichrclrr l r sJtall. ;I$ from ~ l w sil~tl I date, beconre an cmployce of clle (Inivcrs~iy a d shall ccaw to be an ernployec o f the

Government.

(2) Every person referred to in sub-section (1) sball hold office under the Periyar

University for the same tenure ar tbe same m ~ r a t i o n and upon the same rights and privileges as to pension or gratuity. if any. d oother matters as he would have held the

same on the notified date as if tl,c Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.

(3) The liability to pay pension d gratuity to the persons referred to in sub-

section (1) shall be the liability of tk Periyar University. 47-C. Transfer of accumultrriorrs in h r i d e n r Fundund other like Funds.-41) The sums at the credit of the Providci~t F w d Accounts ofthe persons referred to in sub-section (1 ) of section 43-B as on the ncttfid date shall be tcansferred to tbe Periyar University and the liability in respect of the said Provident F w d Ac~wunt~ shall be the liability of the Periyar Univers~r, .

(2) There shall be paid to ilwe Periyar University out of the accumulations in the

superannuation fund and other like h d s , if my, of the Government, such amounts as have been credited to the supera~ln~~t ion fundor other like funds, if any, on behalf of the

persons referred to in sub-sectim (1 ) ofsectiao47-B. The a m m e so paid stall fonn part

of the superannuation fund or other L i Z - if any* that may be established by the Periyar University for the benefit ofits tmployee.".

Addition o f new 40. After section 65 of the 1997 Act, tke following Schedule sball be added, namely:-

Schedule.

"THE SCHEDULE

Serial number

(1)

1. Government Arts Coikgc for Men, S?lcm.

2. Government Arts Col& tut W-u, Salem-

3. Arignar Anna Goverumnt College, Attur.

4. Government Arts College faa Mea, Nanwlrlral.

5. Narnakkal Kavingnar Radhgam Ciovemme~t Arts College for Women,

Namakkat.

6. Thiruvalluvar Gove- Arts Co1kge. R a s i i

7. Government Cottege of Eduatinn Kumarapabyam-'

8. Government Arts C o l w Dhamapuri.

9. Government Arts College for Ma, Kristmaghi.

10. Government Arts College for Woenen. Krishnagiri. 1 1. Government Arts and Science Colkge for Womm, Burgur.". (By Order of tbe Govmmr)

- ----

PRiNTtD AN[) PUBLISHtL) BY fiiE 1)IHKIUU OF STATONERY AND PRJKIIN(L<'liENNAI ON RIiHAi l; Of-' 1111. iXWPRNUFM QF T.%JUJI. X M M P

51

The follow in9 Act of ;he 'Tamil Nadu Legislative Assembly received the assent ofthe (;overnor on the 15th November 2002 and is hereby published for ge~~era l information:-

ACT No. 35 of 2002. 131 i t enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India CIS follows :-

PART-I

B PRELIMINARY , r

1. (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) short title and

I Amendment Act, 2002. commence- ment.

i⁽²⁾It shall be deemed to have come into force on the 16th day of October 2002. i'

i PART-I1

f

AMENDMENTS TO THE TAMIL NADU UNIVERSITIES LAWS

(AMENDMENT) ACT, 2002.

kil Nadu Act 2. In section 7 of the Tamil Nadu Universities Laws (Amendment) Act, 2002 ~n?endmentof i350f2002 (hereinafter referred to as the 2002 Act), in Chapter VIII-A proposed to be inserted section 7.

k, Nadu hc, in the Madurai-Kamarai University Act, 1965,- i 33 of 1965. (1) in the heading, the expression "Employees and Funds" shall be omitted;

1

i (2) in section 40-A, for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) On and from the notified date, the coi~trol anti management of the constituent colleges shall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the proyert~es of such constituent colleges to the University for its use, on such terms and cond1tio.m as may be specified in the order.".

(3) for sections 40-B and 40-C, the following section shall be substituted, namely:-

" 4 0 - B . Enrployees of cori.stitiient colleges to he eniployees of' C;o\~~~r.trr~ietit.---(l) Notwithstanding anything contained in section 40-A,-

,

(I I) every person, who immediately before the notified date was serving in connection with the affairs of a constituent college, shall continue to be an enlployee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him:-

( i ) Disciplinary matters. estimate of vacancy, preparation of panel for promotion and proniotion to different posts including posts of Joint Director of ('ollegiate Education and I>irector of Collegiate Education;

( i i ) Pay, dra\tal of pay and allowances alitl pay drawing officers; ( i i i ) Age of rctlrelnent. terminal h2nrl'its including pension and icllcral I'ro\.ldt.111 I.'und:

52

264 TAMIL NADU C ~ U L ~ K I U L V I L I J A u L ..-- A A . - -- --

(iv) Financing, budgeting and enforcing financial discipline;

(h) rules and orders in force immediately before the notified date relating to the tuition fees, adn~ission of students including communal rcservatlon, schemes of scholarship to the students belonging to Rackward Classcs, Most I5ackward ('lasses, Scheduled Castes and Scheduled 'Tribes and higher education to women student shall continue to be applicable in respect of constituent colleges.

(2) Subject to the provisions of sub-section ( I ) , the University may. with the prior approval of the Government, makc statutes providing for administrative and academic control over the persons referred to in sub-section (I).".

Amendment of 3. In section 10 of the 2002 Act, in Chapter IX-A proposed t o be inserted in the

section Bharathiar University Act, 198 1 ,- ( I ) in the heading. the expression "Employees and Funds" shall be omitted;

(2) in section 46-1.. for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) On antl from the notified date, the control and management of the constituent colleges sllall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the properties of such constitilent colleges to the University for its use, on such terms and conditions as may be specified in the order.".

(3) for sections 46-B and 46-C, the following section shall be substituted, namely:-

"46-B. Employees of constituent colleges to be employees of Government.-

(1) Notwithstanding anything contained in section 46-A,-.

(a) every person, who immediately before the notified date was serving in connection with the affairs of a constituent college, shall continue to be an employee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the>following matters shall continue ro be applicable to him:-

(i) Disciplinary matters, estimate of vacancy, preparation of panel for prdrnotion and promotion to different posts including posts of Joint Director of Collegiate Education and Director of Collegiate Education;

(ii) Pay, drawal of pay and allowa~rces and pay drawing officers; , ( i i i ) Age of retirement, terminal benefits including pension and General Provident Fund;

(iv) Financing, budgeting and enf~rcing financial discipline;

(b) rules and orders in force immediately before the notified date relating to the tuition fees, zdmission of stu&iLa ::;c!uei-g communal reservation, schemes of scholarship to the students belonging to Backward Classes, Most Backward Clssses, Scheduled Castes and Scheduled Tribes and higher education to women students shall continue to be app icable in respect of constituent colleges.

(2) Subject to the provisions of sub-section ( I ) , the University may, with the prior approval of the Government, make statutes providing for administrative and academic control over the persons referred to in sub-section ( I ).".

Aniendnienl of 4. In section 14 of the 2002 Act. in Chapter IX-A propdsed to he inserted in the

section 14. Bharathidasan University Act, 198 1 ,.-- ( 1 ) in the heading. the expression "Employees and Funds" sl>nll bc omitted;

CC

53

-

"(2) On and from the nowled date, the control and management of the constituent colleges shall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the properties of such constituent colleges to the Univers~ty for its use, on such terms and conditions as may be specified in the order.".

(3 ) for sections 46-B and 46-C, the following section shall be substituted,

"46-8 Etnployees of coitstituent colleges to be evtpl yees o f Government.-

(1) Notwithstanding anything contained in section 46-A,-

((I) every person, who immediately before the notified date was serving in connection with the affairs of a constituent co l leg~, shall continue to be an employee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him: -

(i) Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different posts including posts of Joint Director of Collegiate Education and Director of Collegiate Education;

(ii) Pay, drawal of pay and allowances and pay drawing officers;

(iii) Age of retirement, terminal becefits including pension and General Provident Fund;

(iv) Finallsing, budgeting and enforcing financial discipline;

(b) rules and orders in force immediately before the notified date relating to the tuition fees, admission of students including communal reservation, schemes of scholarship to the students belonging to Backward Classes, Most Backward Classes, Scheduled Castes and Scheduled Tribes and higher education to women students shall continue to be applicable in respect of constituent colleges.

(2) Subject to the provisioils of sub-section ( I ) , the University may 4 t h the prior approval of the Government, make statutes providing f o ~ ,4.ninistrative and academic control over the persons referred to in sub-section (I).".

I lam11 Nadu i^~cc5. In section 31 of the 2002 Act, in Chapter X-A proposed to be inspted in the Amendment^of 2 r 01 11)x5 Alagappa University Act, 1985,- section 3 1.

( 1 ) in section 52-B, for sub-section (2). the following sub-section shall be . suostituted, namely.--

"(2) On and from the notified date, the control and management of the constituent colleges shall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the properties of such constituent colleges to the University for its use, on such terms and conditions as may be specified in the order.".

( ( 1 ) for sub-section ( I ) , the following sub-sections shall be substituted, namely: - -

11 ( I ) Notwithstanding anything contained iⁿsection 52-A,--

( 1 1 ) every person, who irnmediatcly before the notified date was serving 111 c o n ~ ~ c c ~ ~ o ~ l 131th ttle arthirs of a constituent college. shall continue to be an employee

54

266 TAMIL NADU GOVERIqMENT GAZETTE EXTRAORDINARY ----

of the Government and the rules and orders governing such enlployee immediately before the notified date in respect of the following matters shall continue to be applicable to him:- ,

(i) Disciplinary matters, estimate of vacancy, preparation of panel for promotion and prctmotion to different posts including posts of' Joint Director of Collegiate Education and Director of Collegiate Education;

(ii) Pay, drawal of pay and allowances and Fay drawing officers;

(iii) Age of retirement, terminal benefits includ~ng pension and General Provident Fund;

, (iv) Financing, budgeting and enforcing financial discipline;

(b) rules and orders in force immediately hefore the notified date relating to the tuition fees, admission of students including conununal reservation, schemes of scholarship to the students belonging to Backward Cl;~sses, Most Backward Classes, Scheduled Castes and Scheduled Tribes and higher education to women students shall continue to be applicable in respect of constituent colleges. (1-A) Subject to the provisions of sub-section ( I ) , the University may, with the prior approval of the Government, make statutes providing for administrative and academic control oger the persons reterred to i l l sub-section (I).".

(b) in sub-section (3),-

(i) for the expression "sub-sections ( I ) and (2)", the expression

"sub-section (2)" shall be substituted;

(ii) for the expression "notified date or he date specified in the order under clause (a) of sub-section (2), as the case may be", the expression "date specified in the order under clause (a) of sub-section (2)".shall be substituted;

(c) in sub-section (4), for the expression "sub-sections ( I ) and (2)", the expression "sub-section (2)" shall be substituted;

(3) in section 52-D.-^$

(a) in sub-section ( I ) , for the expression "The sums at the credit of the Provident Fund amounts of the persons referred to in sub-section ( I ) of section 52-C as on the notified date and of the persons referred to in sub-section (2) of that section", the expression "The sums at the credit of the Provident Fund Accounts of the persons referred to in sub-section (2) of section 52-C" shall be substituted;

(b) in sub-section (2),--

( i ) for the expression "Madurai-Kamaraj University or, of the Government", the expression "Madurai-Kamaraj University" shall be substituted;

(ii) for the expression "sub-sections (1) and (2) of section 52-C", the expression "sub-section (2) of section 52-C" shall be substituted. .\mendmcnt of 6. 111 s,,tion 36 of the 2002 Act, in Chapter 1X-A proposed to be inserted in the section 30. Manonmaniam Sundaranar University Act, 1990.-

(1) it? the heading. the expression "Enlployees and Funds" shall he omitted:

(2 ) in section 46-A. for sub-section (2) . the following sub-section shall he substituted, namely:-

"(2) 01, and from the notified date, the control and management o f the constituent collcges shall stand transferwd to the Llniversity. 'The Ciovernment may, at

any time after the notlfied datc by order. translkr thc propertics of' sucll c o n s t i l ~ ~ c ~ ~ t

55

. -. -----____ _

r;

(3) for sections 46-B and 40-C, the following section shall he substituted,

"46-R. E1nploj~c~e.s of c.orr.vtiruc~nt colleges to hc. cvl~l)lo~.c~c.s 01' C;ovc.rilme~it.-

( 1 ) Notwithstanding anything contained in section 46-A,----

((1) every person, who immediately before the notif'-4 date was serving in connection with the affzirs of a constituent college, shall continue to be an employee of the Government and the rules acd orders governing such employee immediately before the notified date in respect of tlie following matters shall continue to be applicable to him:-

(i) Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different. posts including posts of Joint Director of Collegiate Education and Director of Collegiate Education; (i!) Pay, drawal of pay and allowances and pay drawing officers;

(iii) Age of retirement, terminal benefits including pension and (;enera1 Provident Fund;

(iv) ' ~ i n a n c i n ~ , hudgeting and enforcing financial discipline:

(b) rules and orders in force immediately before the notified date relating to the tuition fees, admission of students including communal reservation, schemes of scholarship to the students belonging to Backward Classes, Most Backward Classes, Scheduled Castes and Scheduled Tribes and higher education to women students shall^- continue to be applicable in respect of constituent coileges.

(2) Subject to the provisions of sub-section ( I ) , the University may, with the prior approval of the Government, make statutes providing for administrative and academic control over the persans referred to in sub-section (I).".

Tamil Nadu ~ c t 7. In section 39 of the 2002 Act, in Chapter IX-A proposed to be inserted in the Amendment of

' " ' Periyar University Act, 1997,- section 39. ( 1 ) in the heading, the expression "Employees and Funds" shall be omitted; (2 ) in section 4'7-A, for sub-section (2), the f'ollowing sub-section shaIl t e substituted, namely:---

"(2) On and from the notified date, the control and management of the constituent colleges shall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the properties o i such constituent colleges to the Universi1:y for its use, on such terms and conditions as may be specified in the order.".

(3) for sections 47-13 and 47-C, the following section shall be substituted, namely:--

"47-B. Employees of constituent colleges to he ernplovec~.~ c?fGovernnrent.-

( 1 ) Notwithstanding anything contained in secticn 47-A,-- ((I) every person, who immediately before tlie notified date was serving in connection with the affairs of a constituent college, shall continue to be an employee of tlie Government and tlie rules and orders governing such eniployee ~~iinlctliately helilre thc notified datc in respect of the followit~g matters shall continue

to be applicable to Jlini: --

56

268 TAMIL NADU GOVERNMENT GAZETTE EX 1 K A U K I J I ~ ~ , A ~ \ I -- ( i ) Ilisciplinary mallcrs, cstiniatc o f vac;tncy, pepasation of' panel for promotion and proniotion to different posts illcI\~iling posts ol. Jolnl I)llcclor of Collegiate Education and Director of Collegiate Eilucation;

( i i ) Pay, drawal o f pay ant1 allownnccs a n d pay dlaw~ng officers;

( i i i ) Age of retirement, terminal beneftts including pens1oll and General Provident Fund;

(iv) Financing, budgeting and enforcing financial disclpl~nt.:

(b) rules and orders in force immediately before the notified date relating to the tuition fees, admission of students including conlniunal reservation, schemes of scholasshi~ to the students belonging to Backward Classes, Most Backward , ' Classes, Scheduled Castes and Scheduled Tribes and higlier education to wolncn students shall continue to be applicable in respect of constituent colleges.

(2) Subject to the provisions of sub-section ( I ) , the University may, with thc prior approval of the Government, make statutes providirlg for administrative and academic control over the persons referred to in sub-section (I).".

I

PART-I11

AMENDMENTS TO THE MOTHER TERESA WOMEN'S UNIVERSITY

(AMENDMENT) ACT, 2002.

Amendment of 8. In section 1b of the Mother Teresa Women's University (Amendment) Act, ~'arnii I

section 16. 2002, in Chapter VIII-A proposed to be inserted in the Mother Teresa Won~en's 300

University Act, 1984,- Tamil '

1 5 0

(1) in section 38-B, for sub-section (2), the following sub-section shall be substituted, namely:-

"(2) On and from the notified date, the control and management of the constituent colleges shall stand transferred to the University. The Government may, at any^111,:- after the notified date, by order, transfer the properties of such constituent colleges to the University for its use, on such terms and conditions as may be specified in the order.".

(2) in section 38-C,-

(0) for sub-section ( I ) , the followillg sub-sectiuns shall be substituted, namely:--

"(1) Notwithstanding anything contained in section 38-B,.-.

((I) every person. who immediately before the notified date was serving in connection with the affairs of a constituent college, shall continue to be an employee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him:-

( i ) Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different posts including posts of Joint IJircctor of Collegiate Education and Director of Collegiate Education;^,

57

''hAKk' L7 1 TAMIL NADU GOVERNMENT GAZETTE EXTRAOhL

(h) rules and orders in force immediately before the notified relating to the tuition fees. admission of students including communal reservatio. - schemes of scholarship to the students belong~ng to Backward Classes, Most Ba Clilsses, Scheduled Castes and ~cheidules Tribes and higher education to

(3) In section 38-D,- .ckward

women

I

students shall continue to be applicable in respect of constituent colleges. ( I - A ) Subject to the provisions of sub-section ( I ) , the University may, with the prior approval of the Government, make statutes providing for administrative and academic control over the persons referred to in sub-section (I).".

(h) in sub-section (3),-- ( i) for the expression "sub-sections (1) and (2)", the expression

"sub-section (2)" shall be substituted;

(ii) for the expression "notified date or the date specified in the order under clause (a) of sub-section (2), as the case may be", the expression "date specified in the ordcr under clause (a) of sub-section (2)" shall be substituted;

(c) in sub-section (4), for the expression "sub-sections (1) and (2)", the expression "sub-section (2)" shall be substituted;

((I) in sub-section ( I ) , for the expression "l'he surns at the credit of the Provident Fund Accounts of the persons referred to in sub-section (1) of section 38-C as on the notified Jate ar.3 of thd YrrSons referred to in sub-section (2) of that section", the expression "The sums at the credit of the Provident Fund Accounts of the persons refered to in sub-section (2) of section 38-C" shall be substituted;

(i) for the expression "Madurai-Kamaraj University or, of the Government", the expression "Madurai-Kamaraj University" shall be substituted;

(ii) for the expression "sub-sections ( 1 ) and (2) of section 38-C",

the expression "sub-section (2) of seciion 38-C" shall be substktuted.

nl Nadu 9. ( 1 ) 'The Tamil Nadu Universities Laws (Amendment) Amendment Ordinance, ~~~~~l and R d ~ n a ~ i c e 10

2002 is hereby repealed. saving.

(2) Notwithstanding such repeal, anything done or any action taken under the 2002 Act, as amended by the said Ordinance, shall be deemed to have been done or i taken under the 2002 Act, as amended by this Act.

I (By order of the Governor)

A. KRISHNANKUTTY NAIR,

Secretory to Government, Lnlv Depcirttnent.

58