Bare Acts Live

(iii) a Vice-Chancellor of any University in the State of Tamil Nadu, as may be appointed by the Government in which the Vice-Chancellor shall have an opportunity of making his representation against such removal.]

(a) There shall be paid to the Vice-Chancellor a fixed salary of twenty-five thousand rupees per mensem or such higher salary as may be fixed by the Government, from time to time, and he shall be entitled without payment of rent to the use of a furnished residence throughout his term of office and no charge shall fall on the Vice Chancellor personally in respect of the maintenance of such residence. He may be entitled to such other perquisites as may be provided in the statutes.

(b) The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate with the approval of the Chancellor, from time to time:

(i) the University; or

(ii) any other University or college or institution maintained by, or affiliated to any University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.

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

(d) The Vice-Chancellor shall be entitled to earned, leave on full pay at one-eleventh of the periods spent by him on active service: Provided that on the date of expiry of the term of his office, if he had not availed of the earned leave before the date of expiry of the term of his office, be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit subject to a maximum of two hundred and forty days.

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

(a) The holder of the post of Registrar shall be an academician not lower in rank than that of a Professor in the University or in the Government Engineering College.

(b) The Registrar shall hold office for a period of three years:

(c) The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed.

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

(b) An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (a).

(c) In any case where the inquiry discloses that penalty beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations:

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

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

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

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

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

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

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

(b) exercise such other powers and perform such other financial functions as may be assigned to him by the Syndicate or as may be prescribed:

(a) ensure that the limit fixed by the Syndicate for recurring and nonrecurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they a re granted or allotted;

(b) be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate;

(c) keep a constant watch on the cash and bank balance and of investments;

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

(e) ensure that the registers of buildings, lands, furniture and equipments are maintained up to date and that stock checking is conducted, of equipments and other consumable materials in all offices, special centres, specialised laboratories and colleges maintained by the university;

(f) bring to the notice of the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action to be taken against person at fault; and

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

Chapter IV

Authorities of the University

(1) The Syndicate;

(2) The Academic Council;

(3) The Finance Committee;

(4) The Planning Board;

(5) The Boards of Studies;

(6) The Faculties; and

(7) Such other bodies as may be declared by the statutes to be the authorities of the University.

(a) of unsound mind or a deaf-mute; or

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

(c) sentenced by a criminal Court to imprisonment for any offence involving moral turpitude.

(i) ex-officio members referred to in section 21;

[(ii) ex officio members referred to in Section 24.]

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

(b) The Secretary to Government, in-charge of Industries;

(c) The Secretary to Government, in-charge of Information Technology;

(d) The Secretary to Government, in-charge of Law; and

(e) The Director of Technical Education.

(a) One member from among the Chairmen of the Faculties nominated by the Chancellor on the recommendation of the V ice-Chancellor;

(b) One member from among the Professors and Head of the Departments of the Government engineering colleges, nominated by the Chancellor on the recommendation of the; Government;

(c) Two members representing Public and Private Sectors, Industries and Research Institutions having special knowledge and practical experience in Industry and Commerce, nominated by the Chancellor on the recommendation of the Government;

(d) Two members from the Principals of the affiliated colleges® nominated by the Chancellor on the recommendation of live| Government;

(e) Two members from among the managements of the affiliate® aided and self-financing engineering colleges, nominated by the Chancellor on the recommendation of the Government; and

(f) One member elected by the Members of the Legislative Assembly of the State from among themselves;

(ii) In case the Director of Technical Education is unable to attend the meetings of the Syndicate for any reason, he may depute any Officer of the department, not lower in rank than that of Deputy Director, to attend the meetings.

(b) Where a member is elected or nominated to the Syndicate in a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:

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

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

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

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

(e) 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 University and to withdraw such approval and also to specify the academic year in relation to such colleges and institutions;

(f) to provide for research and advancement and dissemination of knowledge;

(g) to institute [Assistant Professorships, Associate Professorships], Professorships and any other teaching posts required by the University;

(h) to prescribe the conditions for affiliating colleges to the University and to withdraw affiliation from colleges and also to specify the academic year in relation to such colleges and institutions;

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

(j) to provide for such lectures and instructions for students of University colleges, affiliated colleges and approved colleges as the Academic Council may determine and also to provide for lectures and instructions to persons not being students of colleges and to grant diplomas to them;

(k) to provide for the inspection of all colleges and hostels;

(l) to institute degrees, titles, diplomas and other academic distinctions;

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

(i) shall have pursued an approved course of study in University college or laboratory or in an affiliated or approved college or have been exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University;

(ii) shall have carried on research under conditions prescribed;

(n) to confer honorary degrees or academic distinctions on the recommendations of not less than two-third of the members of the Syndicate;

(o) to establish and maintain hostels;

(p) to institute fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;

(q) to prescribe the fees to be charged for the approval and affiliation of colleges, for admission to the examinations, degrees, titles and diplomas of the University, for the registration of graduates, for the renewal of such registration; and for all or any of the purposes specified in section 4;

(r) to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;

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

(t) to institute publication bureau, students' unions, employment bureau and University athletic clubs and to maintain them;

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

(v) to make statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Academic Council, Syndicate and other authorities of the University and quorum of members required for the transaction of business by the authorities of the University other than the Academic Council;

(w) to hold, control and administer the properties and funds of the University;

(x) to direct the form, custody and use of the common seal of the University;

(y) to regulate and determine all matters concerning the University in accordance with this Act, the statutes, the ordinances and the regulations;

(z) to administer all properties and funds placed at the disposal of the University for specific purposes;

(aa)(i) to appoint the [University Assistant Professors, University Associate Professors], University Professors and the teachers of the University, fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;

(ii) to prescribe the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;

(ab) to suspend and take disciplinary action on the [University Assistant Professors, University Associate Professors], University Professors and the teachers and other employees of the University;

(ac) to accept, on behalf of the University, endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it;

(ad) (i) to raise, on behalf of the University, loans from the Central or any State Government or the public or any corporation owned or controlled by the Central or any State Government; and

(ii) to borrow money, with the approval of the Government, on the security of the property of the University for the purposes of the University;

(ae) to affiliate colleges within the University area to the University and to recognise colleges as approved colleges;

(af) to designate any college as an autonomous college to cancel such designation;

(ag) to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the ordinance and the conditions imposed thereunder;

(ah) to arrange for and direct, the inspection of all University colleges, affiliated and approved colleges and hostels;

(ai) to prescribe the qualifications of teachers in University colleges, affiliated and approved colleges and hostels;

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

(ak) to charge and collect such fees as may be prescribed;

(al) to conduct the University examinations and approve and publish the results thereof;

(am) to make ordinances regarding the admission of students to the University or prescribing examinations to be recognised as equivalent to University examinations;

(an) to appoint members to the Boards of Studies;

(ao)(i) to appoint examiners, after consideration of the recommendation of the Hoards of Studies; and

(ii) to fix their remuneration;

(ap) to supervise and control the residence and discipline of the students of the University departments and constituent colleges and make arrangements for securing their health and well-being;

(aq) to institute and manage University centres, University colleges and laboratories, libraries, museums, institutes of research and other institutions established or maintained by the University;

(ar) to manage hostels instituted by the University;

(as) to regulate the working of the University Extension Board;

(at) to manage any publication bureau, students' unions, employment bureau and University athletic clubs instituted by the University;

(au) to review the instruction and teaching of the University;

(av) to promote research within the University and to require reports, from time to time, of such research;

(aw) to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes, ordinances and regulations; and

(ax) to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.

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

(a) The Chancellor;

(b) The Chairmen of Faculties;

(c) The Director of Library of the University;

(d) The Principals of all the Government and Government Aided Engineering Colleges.

(a) Eight members from among the Professors of the University, nominated by the Chancellor on the recommendation of the V ice-Chancellor;

(b) Fifteen members from among the Principals of the affiliated Colleges, nominated by the Chancellor on the recommendations of the Government;

(c) Three educationalists having proficiency in matters relating to education, research and educational administration, general and technical, nominated by the Chancellor on the recommendations of the Government;

(d) Three members from among the Chief Engineers or General Managers from the Departments of the State Government, Railways, Military Engineering Services, Defence, Post and Telegraphs, Telephones and other autonomous organizations in the State, nominated by the Chancellor on the recommendations of the Vice-Chancellor;

(e) Three persons from private industries and research organizations having proficiency in the matters relating to industries and research, nominated by the Chancellor on the recommendations of the Government;

(f) Three persons from public sector industries of the Central and State Departments in the State having proficiency in matter relating to industries and research, nominated by the Chancellor on the recommendations of the Government;

(g) Three persons from Professional Engineering Societies or institutions or bodies or associations, nominated by the Chancellor on the recommendations of the Government;

(h) Three persons of eminence from Small Scale Industries or Entrepreneurship Development Board or Apprenticeship Board of both Central and State Governments, nominated by the Chancellor on the recommendations of the Vice-Chancellor;

(i) One person from among the teachers of each of the institutions given below, nominated by the Chancellor on the recommendations of the Vice-Chancellor.

(i) Indian Institute of Science, Bangalore.

(ii) Indian Institute of Technology, Chennai.

(iii) Indian Institute of Management, Bangalore; and

(iv) National Institute of Technology, Tiruchirappalli.

(j) Members of the Syndicate not included in any of the above items:

(ii) In case the Director of Technical Education who is a member of the academic council, by virtue of item (j) under Class II - other members in subsection (1) is unable to attend the meetings of the academic council for any reason, he may depute any officer of the department, not lower in rank than that of Deputy Director, to attend the meetings.

(b) Where a member is elected or nominated to the Academic Council to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:

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

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

(c) to make regulations-

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

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

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

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

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

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

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

(e) to make recommendations to the Syndicate for the institution of Professorship, [Associate Professorship, Assistant Professorship] and other teaching posts including posts in research and in regard to the duties and emoluments thereof;

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

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

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

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

(j) to review and act upon the proposals of Boards of Studies in formulating rules, regulations, syllabi and methods of evaIllation, introduction of new courses and modification of existing courses;

(k) to make recommendations to the Syndicate regarding institution of fellowships and scholarships;

(l) to recommend to the Syndicate measures for promoting collaboration between industries and Governmental employers on the one hand and the University on the other;

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

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

(a) to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;

(b) to advise the Chancellor in respect of any matter, which maybe referred to it for advice; and

(c) to exercise such other powers and perform such other functions as may be prescribed by the statutes.

(a) Vice-Chancellor;

(b) Secretary to Government, in-charge of Finance;

(c) Secretary to Government, in-charge of Higher Education;

(d) three members nominated by the Syndicate from among its members of whom one shall be a Professor and one shall be a person nominated to the Syndicate by the Chancellor;

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

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

(c) prescribe the methods and procedure and forms for maintaining the accounts of the University, its departments and its constituent colleges;

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

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

(a) the Vice-Chancellor, who shall be the ex-officio Chairperson of the Board; and

(b) not more than eight persons of high academic standing.

Chapter V

Statutes, Ordinances and Regulations

(1) the holding of convocation to confer degrees;

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

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

(4) the manner of filling vacancies among members of the authorities;

(5) the allowances to be paid to the members of the authorities and committees thereof;

(6) the procedure at meetings of authorities including the quorum for the transaction of business at such meetings;

(7) the authentication of the orders or decisions of the authorities;

(8) the formation of departments of teaching at the University and constituent colleges;

(9) the term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;

(10) the qualifications of the teachers and other persons employed by the University;

(11) the classifications, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;

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

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

(14) the establishment and maintenance of halls, hostels and laboratories;

(15) the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;

(16) the conditions of registration of graduates and the maintenance of register thereof;

(17) the conditions of recognition of approved institutions and of affiliation of colleges to the University;

(18) the manner in which, and the conditions subject to which, a college may be designated as an autonomous college or the designation of such college may be cancelled and the matters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and duties of Board of Governors, Academic Council, Boards of Studies and Boards of Examiners;

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

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

(b) In case such draft relates to a matter within the purview of the Academic Council, the Syndicate shall refer it for consideration to the Academic Council, which may, either report to the Syndicate that it does not approve the draft or submit the draft to the Syndicate in such form as the Academic Council may approve and the Syndicate may either pass with or without amendments or reject the draft.

(a) the admission of the students to the University and affiliated or approved colleges;

(b) the courses of study leading to all degrees, diplomas and other academic distinctions of the University;

(c) the conditions under which the student shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;

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

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

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

(g) the maintenance of discipline among the students of the University;

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

(i) any other matter which by this Act or the statutes is required to be, or may be prescribed by the ordinances.

Chapter VI

Admission and Residence of Students

(a) has passed the examination prescribed therefor; and

(b) fulfills such other academic conditions as may be prescribed by the University.

Chapter VII

University Funds, Annual Report and Accounts

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

(b) any contribution or grant made by the Central Government or any State Government or any local authority or the University Grants Commission or any other similar body or any corporation owned or controlled by the Central or any State Government;

(c) endowments and other receipts; and

(d) the money borrowed by it.

Chapter VIII

Conditions of Service

(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:

(ii) If the temporary vacancy is for a period less than a year, appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Chairman of the Faculty concerned, the Flead of the Department and a nominee of the Vice-Chancellor:

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

Chapter IX

Transfer of Colleges

(a) the previous operation of the 2006 Act in respect of the areas to which the provisions of this Act extend, or

(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against the 2006 Act, or

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

(a) continue to be affiliated to, or recognised by the Anna University, Chennai: and

(b) provide courses of study for admission to the examination for degrees of the Anna University, Chennai, shall be deemed to be colleges affiliated to the Anna University, Thirunelveli under this Act and the provisions of this Act shall, as far as may, apply accordingly.

Chapter X

Transitory Provisions

Chapter XI

Miscellaneous

(a) on the recommendation of not less than two-thirds of the members of the Syndicate, remove, by an order in writing made in this behalf, the name of any person from the register of graduates; or

(b) remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Syndicate and by a majority of not less than two thirds of the members of the Syndicate present and voting at the meeting, if such person has been convicted by a criminal Court for an offence which, in the opinion of the Syndicate, involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Syndicate may withdraw any degree or diploma conferred on, or granted to, that person by the University.

(a) has been for at least three years a graduate of any University in the territory of India; or

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