The Anna University Act 2013

BILL No.l Cir', 2013 -,
ANNA UNTVERSTTY (Aft{ENDilTENT )
ACT 2OI3
@
GOVERNMENT OF TAMIL NADU
2013
[Regd. No. TN/GC N1467 l2O'12-1 4-
[R. Dis. No. 197/2009.
[Price: Rs.2.40 Paise.
TAMIL NADU
GOVERNMENT
EXTRAORDINARY
GAZETTE
PUBLISHED BY AUTHORITY
No.30l CHENNAI, WEDNESDAY, FEBRUARY 6, 2013
Thai 24, Nandhana, Thiruvalluvar Aandu-2044
Part lV-Section 1
Tamil Nadu Bills
CONTENTS
BILLS: 
Pages'
No.1 of 201 3-Anna University (Amendment) Act, 201 3 .. 2-3
No. 2 of 2013-Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2013 56
t1lDTP lV-1 Ex. (30)-1
TAMIL NADU GOVERF{MENT GAZETTE EXTRAORDINARY
Short l{{le and
commefice-
rngd.
rAtner*knentof
sec{ion 1t.
BILLS INTRODUGED IT{ TIiE LEG{g{-ATII/€ A$SEMELY OF THE
STATE gF T,,{ffi{- fiJqOU
Under Rule 130 of the Tamil Nadu Leglsla'tive Assefi?bly Rules, the following Bill
which was introduced in the Legislative Assernbly of ttrc State of Tarnil Nadu on
6th February 2013 is pubtished toge{her with Staternent of Objects and Reasofis for
general information:-
L.A. Eill No. 1 of 20{3
A Bill further to arnend tfie Anne tlniversity Act, 1978.
Be it enacted by the Legislative Assercbly of tt€ S$ate o{ Tarnil Na<lu in the Sixty-fuurth
Year of the Republic of India as fol{ows:-
1. (1) This Act may be called the Anna {Jniversity (Arnaodrnent} Act, 2013.
{2) lt shall come into for.oe at s+ee-
2. In section 11 of the Anna University Ad, 19/8, in @ second prsviso to sub-sec{ion Tamill,ladu
(3). for the expression "sixty-five y€ars", the eryressicn "seventy years" shall tre substituted Ad 3s of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The second proviso to suFsectisn (3) of section 11 of the Anna University Act" 1978
(Tamil Nadu Ac{ 30 of 1978) prov{des ffra{ the Vioe.Chancel{or of Anna University sfiallretire
from office, if during the tierm sf hts office, he condebs the age of sixty-five ;ears. Now,
the Govemment have declded to amend the said Tarnil Nadu Aot 30 of 1978 to raise the
retirement age of the Vice-Chancellor of Anna University frorn sixg-five years to seventy
years on par with the Central Universities Act, 2009 (Central Act 25 of 2009), so as to utilize
the knowledge gained by academicians for the enrichment of higher education in engineering,
technology and allied sciences in the State.
2. The Bill seeks to give effect to the above decision.
F. PALANIAPPAN,
Minister for Higher Educatian.
A,;M.F.JAMALUDEEN,
Secretary.
s
f,
t:
,.
NANCE F{o."2 OF',,2:0L7
SI ,,L-nWS,l
t..',..tTO-.,
[TY'.1
@
GOVERNMENT OF TAMIL NADU
2017
[Regd. No. TN/CC Nl 467 l2o1 2-1 4.
[R. Dis. No. 197/2009.
[Price: Rs.4.80 Paise.
No. 1511 CHENNAI, SATURDAY, MAY 27, 2017
Vaikasi 1 3, Hevilambi, Thiruvalluvar Aandu-2048
TAMIL NADU
GOVERNMENT
EXTRAORDINARY
GAZETTE
PUBLISHED BY AUTHORITY
Part lV-Section 2
Tamil Nadu Acts and Ordinances
The following Ordinance which was promulgated by the Governor on the 27th May
2017 is hereby published for general information:-
TAMIL NADU ORDINANCE NO.2 OF 2017.
An Ordinance further to amend the Tamil Nadu universities Laws.
WHEREAS the Legislative Assembly oi the State is not in session and the Governor
of Tamil Nadu is satisfied that circumstances exist which render it necessary for him to
take immediate action for the purpose hereinafter appearing;
NOW, THEREFORE, in exercise ol the powers conferred by clause (1) of Article 213
of the Constitution, the Governor hereby promulgates the following Ordinance:-
PART- I.
PRELIMINARY,
1. (1) ihis Ordinance may be called the Tamil Nadu Universities Laws (Amendment)
Ordinance,2017.
(2) lt shall come into force at once.
PART-II.
AMENDMENT TO THE MADURAI-KAMARAJ UNIVERSITY ACT. 1965'
2. In section 11 of the Madurai-Kamaraj University Act, 1965, lor sub-section (2)
including the proviso lhereto, the following sub-sections shall be substituted, namely:-
"(2)For the purpose ol sub-section-(1), the Committee shall consist of -'
(i) a nominee of the Chancellor, who shall be a retired Judge of lhe
Supreme Court or any High Court or an emlnent educationist;
(ii) a nominee of the Senate who shall be an eminent educationist; and
(iii) a norninee ol the Syndicate who shall be an eminent educationist.
Short title and
commence-
ment.
Amendment of
section 11.Tamil Nadu
Act 33 of
1 965.
Ex-lV-2-151-1 [75]
76 TAMIL NADU GOVERf.dMEl";lT GAZETTE EXTRAORDI['{AFIY
Amendment ol
sec{ion 1 1.
Explanalion.- For lhe purpose of this sub-seclion, "eminenl
educationist" ffteans a person,-
(t) who is or has been a l/ioe-Ghanceltor of any University established
by lhe State Govemrnent or Central GovernrRenti or
{ii} vrfto is a distinEuished acadernigian, with a mininxrm of ten years of
experi.ence as Prslessor in a State or Central Urri'rersity or in bolh -@ken togethe4 cr
(iii) who r's or has been a Direcl.sr or llead of any institule of national
irnportanoe: .
Prsvided that the person so no?rdnated $hall not be a rnember of any ct the
authoritles ol the University or shall not be conne€r1ed with the University or anlr cotteEe
or any recognized ir*s.titution o{ the University.
t2-A) A person r€crommetrded by the Gomrnlttee lor appointment as Vice-Chance{lor
shall-
{D be a distinguished acadetn{csan wiih trighest level of cornpetence, integrity,
nrorsis and institu{-iorel conrmitrnent;
(ii) posses's such edu*atrionatr .qualiiications and experience as rney be
spec.ifired by the State Governrnent in esnsuJtqtion with the Ghancellor by an order nftlished
in ffie Tamtl Nadu Goternment Gazetle.
{2-E} The .process of norninating ttrc'mernbers to ttre CommiHee by the authorities
o{ the Llniversily and the Chance{ior shatl begin six mon{hs be{ore the probabl,e date d
occurrence o{ vacancy in the offiee of the Vice4hancellor and shall be conrpleled four
months belore th€ pt@able date o{ sc,cufieftce ol vacancv in the o{fice of the Vice-
Chancellor.
(2-G) The pr'ocess of preparing frc panel .o{ suitable persons lor appointmere{. as
Vlce:Ghanee$sr sha{ beEin at least fsur months be{ere the probabte dale of oce{Jirence
o{ the vmaacy in the offjce ol the Viee4hanceJlor.
€-D} :llre Gornrnit{ee shafl subrnit its recornmendation to tfre Ghancefior r,lrithin
four rnonths frsrn the da{e o{ its c-on's{,itution. .l{ the Cornmittee dses not sgbrnil its
recornrnendatisn to lhe Ghanceflor within the said period, ihe Ohancellor may granl fur{he,r
time to tlp Ccrnrnittee to subrnit its recornrnerda{ion or tak€ steps to constitute ansfiler
Cornmi{tee in aceerdafise with sub:section {2}.".
PAflT-'II.
A'VIEf{OMEilIT TO TH€ Ai{NA I.'}{I1/Ef,ISITYACT, 1978.
3. ln seclion 11 pt the Anna Univerui{y Aet, 1978, for st$-section (2) inc{udlng Sre
provisos ft+erelo, ttrc t6lJo{vtfq sub-sestiolrs shall be substiluted, namely:-
"\2) For ihe pupose o{ sub-sec*ion {t), the Committee shall consist ot 
-{i) a rqorninee o{ {he Chancellor, wlro sfia{l be a relired Judge of the Suprerne
Courl or any High Court or an erninenl eduoatienist;
(ii) a nominee of the Governrnen{, who shall be a retired or serving offrcer o{
the State Governrnenl not belovv the rani< of Pr,incipal Secretarv to Government or al-c
eminent educalionist and
(iti) a nomirrce of the Syndicate who shall be an eminent educationisi.
Explaneion.- For the purp@$e of lh:is sub-seclion, "erninent eduetionisl'
means a percon.-
{i} who is or fras been a Vice-Gtlarpdfuor o{ any Unlversity established by the
Siate Governrnen{ or Central Gevernrnant; nr
(ir) who is a distinguished academician, wilh a minimum of ten years o{
experience as Protressor ln a $tate or Cenl.ral University or in both takefl together; or
(rii) wl'r,o is or hss been a Director or Head of any institute of national
importance:
Provided drat lhe person .sa fiondna(ed shall rpt be a rnember ef any oi
{he aulhoritbs ol the University or sfiati not he oonfiected with the University or any college
or affy recogn{zed insiitrrtiqrn o{ the Univensity.
T'ain*,t'l*adu
Act 30 o{
ie78"
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
Tamil Nadu
Act 1 ol
1982.
(2-A) A person recommended by the Committee lor appointment as Vice-Chancellor
shall-
(i) be a distinguished academician with highest level of competence, integrity'
morals and institutional commitment;
(ii) possess such eduiational qualifications and exp€rience as may be
specified by the 
'State 
Government in consultation with the Chancellor by an order published
in the Tamil Nadu Government Gazette'
(2-B) The process ol nominating the members to the Committee by tire authority
ol the L]niversity, the Government and the Chancellor shall begin six nronths before the
probable Oate of occurrence of vacancy in the office of the Vice-Chancellor and shall be
completed four months before the probable date of occLlrrence of vacancy in the oftice of
the Vice-Chancellor.
(2-C) The process of preparing the panel of suitable persons for appointment as
Vice-Chancellor shall begin at least four months before the probable date of occurrence
of the vacancy in the office of the Vice-Chancellor-
(2-D) The Committee shall submit ils recommendation to the Chancellor within
four months from the date ol its constitution. ll the Committee does not submit its
recommendation to the Chancellor within the said period, the Chancellor may grant lurther
time to the Committee to submit its recommendalion or take steps to constitute another
Committee in accordance with sub-section (2).".
PART-IV.
AMENDMENT TO THE BHARATHIAR UNIVERSITY ACT, 1981'
4. In section 12 of the Bharathiar University Act, 1981, for sub'section (2) including
the proviso lhereto, the following sub-sectlons shall be substituted, namely:-
"(2) For the purpose of sub-section (1), the committee shall consist of --
(i) a nominee of the Government, who shall be a retired or serving officer of
the State Govemment not below the rank of Principal Secrelary lo Government or an
eminent educationist;
(ii) a nominee of the Senate who shall be an eminenl educationist; and
(iii) a nominee of the Syndicate'who shall be an eminent educationist.
Explanation.- For the purpose of this sub-section, "eminent educationist"
means a person,--
(i) who is or has been a Vice-Chancellor of any University established by the
State Government or Gentral Government; or
(ii) who is a distinguished academician, with a minimum of ten years of
experience as Professor in a State or Central University or in both taken together; or
(iii) who ls or has been a Director or Head of any institute of national
importance;
provided that the person so-nominated shall not be a rnember of any of
the authorities ol the University or shall not be connected with the University or any college
or any recognized institution of the University.
(2-A) A person recommended by the Committee for appointrnent as Vice-Chancellor
shall-
(i) be a distinguished academician with highest level ol competence, integrity,
morals and instltutional commitment;
(ii) possess such educallonal qualifications and experience as may be
specified by the State Government in consultation with the Chancellor by an order published
in lhe Tamil Nadu Government Gazette.
Ex-lV-2-151-1a
Amendment of
seclion 12.
7B TAMIL NADU GOVERNIV1ENT GAZET:I-E EXTRAOFIDINARY
Arnendrnent of
sectiofl 12.
Tarnflfisdu
Act 2 ef
1 S€2.
(2-A) Tft€ proc€ss of nominating the rnernbers to the Committee by the authorities
of the University and the Gsvernment shalJ begin six months before the prob,able date o{
occuffence o{ vacaocy in ttp of{ice oi the Vice-Chancet,lor and shall be ccmptreterl lour
months before the probalrle dale of occurrence of vacancy in the oftice ol the Vice-
Chancellor.
(2-C) The process of prefrarinE the panel ol sui{able persons for agaointrnent as
Vice-Chancellor shall begin at least four rnooths belore ttre probeble date of occrrrence
of the vacancy in the offiee of the Vice-Chancet&or.
(2-D) The Committee shall subnril ils rpcorutendation to the Chancellor withln
four months from the date ol its constitulion- lf tlae Comrnitlee doe€ not submil ils
recornmendalfirn to the Ghafisellor within the said period, the Chancellor may gran{ lurther
time {o tlre Commlltee lo g$rni{ its reconzrnerdation or take steps to consti,tute snother
Comrnittee in accordance wfth sub-sectiron l2\.".
PAFIT.V.
AMENDMEhIT TC TI-.IE EHARATHIDASAN UN{I/ERSITY ACT, 1.S81.
5. ln secl'ion 12 al lfrr_ thara{hidsan Ur+iversity A€{, 1381, for sub-sectlon (2) induding
the proviso tttereto, the follcwing sub-.sections s$all be substituled, narnely:-
"12) For tte purpose cf ssb-section (1), the Commitiee shall consist ot --(i) a nominee of [he Governrnen{, nfro shall be a retired or serving of{icer of
the State Gov.enrment not below the rank oi Principal Secretary to Governrnent or an
erniflent educati,onist;
(ii) a nominee sf ftre Senate who shal{ lre an eminent educationist; and
(iii) a norninee o{ ttre S},ndicate wfio sha$l be an em,inent educatjonist,
Explanation.- For the purpose o{ this s,ub-section, "emdnent educalionrsf'
rBeans a person,--
(i) who is or has been a Vice-Chanceitor of any University established by tlrc
State Govsrnrnent or Gen{tal Governmenl.; or
(ii| who is a disiinguished academician, wjth ,a rninirnum ol ten years o{
exper,ienc'e as Proiessor in a Stale or Central thivers,ity or in both laken togeiher; or
(iii| who is or has been a Diree{or or H,ead of any institute of nati{cnal
inrportane.e:
Prov.ided that the person so fiqrninated dtall not be a mernber of any of
the authorities o{ the tJniversity or shafl rd be connected vsith the Unlversily or any college
or any recogrnfzed in:stitution o{ the Llniverslty.
(2-A) A person recoaunefided by the CornmiNee lor appointrnent a$ Vic€-Chancetior
shall-
0) be a distingu$red acadenrishn with highest fel'el of compet€nce, integdty,
rnora{s and lnstifutional commitrnent;
(ii) pos€ess sL,cA educational qualilications and experience as rnay be
specified by the Sla{e Governnrenl in oorrcsltation with Uw Cfrancellor by an order published
in the Tamil Nadu Govennnenl Gazelte.
{2-B) Ttte- prscess ol nornina{i,ng tfie men&ers {s the Corfimittee by the authorilies
o{ ttre university arad lhe Goternrnent shall begin six months before the prabable date o{
occrrrrence of yacarNcy in {he o{fiee of tfie Vise4hancdlsr and shall .be completed four
rnonths belore the protmble date ol ocrqlnsnce s{ vasancy in the olfice of lhe Vice-
Chanae'fior.
(2-C) Tl*e process of preparing the panel of sui{,able persons for appointmenl as
Vice-Chancelfor shal{ begin at least fpur months be{ore tfie probabb da.le of occ{rtren.ce
of the vacancy in tfie cfrflrce ol the V'ioe4hancellor.
(2-D) Tha Cornnridee shal{ subnft its rectmrnendation to thp Chancellor wiihin
four nront{xs frsrn the date ol its constltution. lf the Conirni{tee does not subrnit its
r
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 79
recommendation to the Chancellor within the said period, the Chancellor may grant turther
time to the Committee to submit its recommendation or take steos to constitute another
Committee in accordance with sub-section (2).".
6. For rentoval of doubts, it is hereby declared that if the member nominated by
the Senate or the Syndicate to the Committee, before the date oI commencement of the
Tamil Nadu Universities l-aws (Amendment) Ordinance, 2017 does nol posse$s the
qualifications specified in sub-section (2) of .section '12 of the Bharathidasan University
Act, 1981 (Tamil Nadu Act 2 ol 1982), as amended by the said Ordinance, hq shall cease
to be such member and in his place the Senate or the Syndioate, as the case may be,
shall nominate a member afresh possessing the qualifications specified in sub-section
(2) of section 12 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982),
as amended by the said Ordinance.
PART-VI.
AMENDMENT TO MOTHER TERESA WOMEN'S UNIVERSITY ACT, 1984.
7. In section 12 of the Mother Teresa Women's University Act, 1984, lor sub-section
(2) including the proviso thereto, the following sub-sections shall be substituted, namely:-
"(2) For the purpose of sub-section (1), the Committee shall consist of --(i) a nominee of the Government, who shall be a serving Prlncipal of a
Women's College, who has put in not less than live years of service as principal;
(ii) a nominee of the Academio Committee, who shall be an eminenl wonnan
educationist: and
(iii) a nominee of the Executive Council who shall be an eminent woman
educationist.
Explanatian.- For the purpose of this sub-section, "eminent woman
educationist" means a person,-
(i) who is or has been a Vice-Chancellor of any University established by the
State Governmsnt or Central Government; or
(ii) who is a distinguished academician, with a minimum of ten years of
experience as Professor in a State or Central University or in both taken together; or
(iii) who is or has been a Director or Head of any institute of national
importance:
Provided that ihe person so nominated shall not be a member of any of
the authorities of the University or shall not be connected with the University or any college
or any recognized institution ol the University.
(2'A) A person recornmended by the Committee lor appointment as Vice-Chancellor
shall-
(i) be a distinguished academician with highest level of compelence, integrity,
morals and institutional commitment;
(ii) possess such educational qualifioations and experience as may be
specified by the State Government in consultation with the Chancellor bv an order published
in the Tamil Nadu Government Gazette.
(2-B) The process of nominating the members to the Committee by the authorities
of the University and the Governmenl shall begin six months before the probable date ol
occurrence of vacancy in the office of the Vice-Chancellor and shall bo compleied lour
months before the probable date of occurrence of vacancv in the office of the Vice-
Chancellor.
_ (2-C) The process of preparing the panel of suitable persons for appointrnent as
Vice-Chancellor shall begin at least four months before the probable date of occurrence
of the vacancy In the olfice ol the Vice-Chancellor.
(2-D) The Cornmittee shall submit its recommendation to the Chancellor within
four months from the date of its constitution. lf the Commiltee does not subrnlt its
recommendation to the Chancellor within the said period, the Chancellor may grant further
time to the Comrnittee to submit its recommendalion or take steps to constitule anotherCommittee in accordance with sub-section (2).,'.
Tamil Nadu
Act 15 of
'| 984_
Removal of
doubts.
Amendment of
section 'l2.
80 TA$'4|L IIADU GoVERNMENT GAZETTE EXTHAoFtDtNARy
Amendr+ent of
secticn l3-
PART.VII.
A{dEI,I,D}dE.I{7,-.I O TIIE ALAGAPPA UI{IVER$TTY ACT, I 9S5.
g. In 3 of the lsss. ) includiagthe prous , the foll - be sa
"{21 Fot tfie pu'pose of sub-section (1}, r.he cor-wnittee sha* cdnsist of --{i} a nominee of lhe Chancellor, w:faa shafl be a re$reqd .fi:rdge ol the SuprerneCourt cr any tligh Courl or an erninent edu6adc*st;
{ii} a norninee of {he Gevernrnent, tr{io shall be a relire.d or serving officer ofthe Sta{e Govemrnent not below the rank c{ Princigat Sec.reta-ry to Govenrment or aneffiinent educationis{;
(iii) a norninee of the Senale whs straB be arr efi?inent edsca$onist and
{iv} two norninees of the Syndicate 'wtlo s.iiafl be .ernine,nl ed*eationisls.
Explana{ion.- Fpr the putpose ef f{s sub-sec.tiofl, 'erni{ierit educa{isnist"rmsana a petson,--
(f) who is or has been a Vice4harrcerBsr af any tlniverslry esiabftshed by {heS{ale Gorcrnment or Central Governrnent; or.
{ii} lvho is a distinguished acadernician, with a minimurn of ten years ofexper{eoce as Professor in a State or Central Univers'ty or in both taken toget{rer; or
{ii$ who is or has been a Diree{o* or llaad o{ any insfitute el nationa,linportarrc€:
Provided that lfie person so nrym.*mled shall nst be a rnenrber of any oI
tf+e atrsswi$ies o{ frie university or sha$l nol be co,$seotsd $'ifft the uriiversity or aay cdr,egeor any reooEnized insdfimisfl of the Unive si{y...
{p'A} A ftersoil reeomrperded by the Gowsrnfteee for appo$rdnreat as Viee.Ghan*ellorsha'll-
{i} be a dist'inguis,hed academiciatl \#.S} higrtrcst lerel of oorspeien#, integdty,
nrerds and institut$onal oomrnitnren{:
{ii} po6s,ess such educatonal ans sld €xp6r{eno€ as neay bespectt{ed by the State Govemrnenl in consrdta{ien sdifh the Ghancdlorby an order published
in Src larsr/ {,!a&t Goves'yftenI Gazette.
{P€} The preeess of nomil'lating the rnen#ers to Sre Csrnndltpe by the authorifiess{ {he Universily, the Government arvC the Ghaosessr shall begEn eix rnonths {1gfore theprobable date of occ{rffence oi vaoancy in t{+e d,fbe ol th€ Vire-Gfiar}cdtor ard sfrall beoolrqdebd klts rao{iths befote the probab'le dai€ 6{ c*osrrsi€rtr of vacancy in ttle sffiee ofthe \fiae-Chancellor.
(2-C) The process of prepa;ring tfie parrel c{ sr*itable
Vtce€hane${or shal{ begin at teas-( for.lr msfi*ttr befsre {he
ol *ie uacar+cy in ifie ot{ise of the \&e€-Cbanodlsr.
- {2-D} The Corrstiiifiee sha{i sulnnil its c€rl>r'nnlerdation ts {he Chanee$or withinfcw rnontf,ue frorn the da{e sf its constituii,on. ff tlrc Cornnritte€ does nol subrnft itstecsmrnendatioa ts lfre Cfianoellor withir.l the eaid pedod, tlw Gharrcdor mel,.grafit {wther{inne 1o &re Cosmriltee to suborit its reeonarner*&tisn .or take steps to oosrstifrrte an6{6erCotwnitbe kt aosorda.noe with srb+edion (A'1.".
PAffT-\tr{:l"
AMEMDMENT To rf'NE MANofiflvtAfltAM st NBAHff{An uNnr€Bstw ACT. lss€.
9' In sec*ion 11 of the Manonmaniarn swqdaranar univerelty Act, 19Fo, for sub-
:gY* {2) induding lhe provlso ihe,Elo. the tolsrsing sub-sectbns *re$ Oe subsliftrted,narnety:-
"'{2} For th€ tnrrpose o{ sub+ectsn (r}, &e Gens*trtee s}i€fl ponsisr of 
-
Tamill{adv
Acl 23 oI
{ 985.
Arflendfi|enl ol
seelisn 11. TamilNadu
Ad 31 o{
1990.
TAMIL NADU GOVERNMEhIT GAZETTE EXTRAORDINARY B'1
Tamil Nadu
Act 45 of
'1997.
(i) a nominee of the Government, who shall be a retired or serving olficer of
the State Government not below the rank ol Principal Secretary to Government or an
eminent educationist:
(ii) a nominee of the Senate who shall be an eminent educationlst; and
(iii) a nominee of the Syndicate vrho shall be an eminent educationist.
Explanation.- For the purpose of this sub-section, "eminent educatlonist"
means a person,--
(i) who is or has been a Vice-Chancellor of anv Universitv established bv the
State Government or Central Governrnent; or
(ii) who is a distinguished academician, with a minimum of ten years of
experience as Professor in a State or Centrhl University or in both taken together; or
(iii) who is or has been a Director or Head of anv institute of national
importance:
Provided that the person so nominated shall not be a member of any of
the authorities of the Unlversity or shatl not be connected with the University or any college
or any recognized institution of the University.
(2-A) A person recommended by the Committee for appointment as Vice-Chancellor
shall-
(i) be a distinguished academiclan with highest level of competence, integrity,
morals and institutional commitment; )
(ii) possess such educational qualifications and experience as may be
specified by the State Government in consultation with the Chancellor by an order published
in Ihe Tamil Nadu Government Gazette.
(2-B) The process of nominating the members to the Committee by the authorities
of the University and the Government shall begin six months before the probable date of
occulrence of vacancy in the office of the Vice-Chancellor and shall be completed lour
months before the probable date o{ occufrence of vacancy in the office of the Vice-
Chancellor.
(2-C) The process of preparing lhe panel of suitable persons lor appoinlment as
Vice-Chancellor shall begin at least four months before the probable date of occurrence
of tho vacancy in the office ol the Vice-Chancellor.
(2-D) The Committee shall sr.rbmit its recommendation to the Chancellor within
four months from the date of its constitution. lf the Committee does not submit its
reoommendation to the Chancellor within the said period, the Chancellor may grant further
time to the Committee to submit its redomrnendalion or take steps to constitute another
Committee in aocordance with sub-section (2).".
PART.IX.
AMENDMENT TO THE PERIYAR UNIVERSITY ACT, 1997.
'10. In section 12 of the Periyar University Act, 1997, for sub-section (2) including the
proviso thereto, the following sub-sections shall be substituted, namely:-
"(21 For the purpose of sub-section (1), the Committee shall consist of -.(i) a nominee of the Governrnent, who shall be a retired or serving officer of
the State Government not below the rank of Principal Secretary to Government or an
eminent educationist;
(ii) a nominee of the Senate who shall be an eminent educationist; and
(iil) a nominee of the Syndicate who shall be an eminent educationist.
Explanation.- For the purpose of this sub-section, "eminent educationist"
means a person,--
(i) who is or has been a Vice-Chancellor ol any University established by the
State Government or Central Governrnent; or
(ii) who is a distinguished academician, with a minimum of ten years of
experience as Professor in a State or Cenlral University or in both taken together; or
(iii) who is or has been a Dlrector or Head of any institute of national
importance:
Amendment of
section 12.
82 TAMTL NADU GOVERNT\4ENT GAZETTE EXTRAOROINARY
Bernoval ol
doubts.
A.rnendrnenl ol
sec{ion 12.
ihat tlre perso{r so shall $ot be a of atry of
the euthorilies o ersi{y or stleil not b with the Unwe ny oof{ege
or any r.ecogr$zed instifution of tlre Uciversity-
(2-A) A peissn recornrnended lry the Cornmittee for appoi{rtnrent as Vice-chanpellor
shall-
(i) be a drslinguished acadernician with highest level"of oompetence, integrily,
rnoials and institutlofia, conrrnitntent;
(ii) suoh ed qualifications ienee as may be
specifired by tre ver.nnrent tion with the C an c1rder pffifished
in tfie Tam{l Nadu Governnent Gazetle.
(2 process of g $e to
o{ the Un and the Go shall rno
ogcurreftce of vacaray in lfae o&ftce o{ ihe Vice-Chancellsr and sha{l be comp&eted keur
months before the probabte date o{ occurrence of vacancy in flre effice of the VPe-
Chanoethcr.
{Z-g) The proc€ss of preparing the panel of suitable persons (or appoinlrnerS as
Vioe-Clsancesor shaf{ @6n at'basi lsur months be{ors th€ probable dale of coq;Brence
of the vacancy in fne sffice o{ lhe Vtce€hancellor.
{z-El} The Conrnnittee shali submit its recornrnendation to the Chanse{lsr wi{tnin
four months frorn the date s{ its oonsiitution. lf the Cornrnittee does not fl.darnit its
recor*mbrdation to ttre CBranreffw within the sald period, the Chance{{or may Erant further
tirne b the Connrnittee to subrnit ils recornntendal.ion or take steps to'consti{,ute enother
Conamittee in accordanoe with sub-sec{ion (2}.".
11. For reffior/al d dovbts, it b hereby dedar€d that if the mernber norninated by the
Sena.Se or *rc $ynd*cate to Sre Cornmiitee, before the dale of esrnwencemenl d #ee Tarnfl
Nadu Unhersilies Laws (Arsrendrnent) Odinance, 2017 does not posses$ the glalffica{mne
specified ira sub.sedion (2) of sec$on 12 of the Feriyar University Act, 1S97 f,fsn'dl Natfil
Act 45 o{ tr997}, as arnended by lirc said Ordnance, he shali c€ase to te s[}dr nrestur
and in tris dase t?e Sena{e or tl'le $yndicate, as the cas€ fnay be, s{rall nonlinale a
merdasr ahesh possessing t!.e quaiif.ieatirans specilied in st$-sec,tlon (2$ ol seetion 12
ol the Pedyar University Ae[ 1997 {Tavnil Nadu Ac{ 45 of 1997), iis arnended by fl'ne sa{d
Ordinance.
PAF{T - X.
A$\4ENDMEf{T TO Tl-lE TH1RUVALLUVAR t I'IIVEHSITY ACT' 2OG2"
12" fn sec-tion trZ of the Ttriruval[uyar tlniversity Acl,2Ot2, for sub-seciion {2) indudttg
'the prwiw thereto. the lelilowi'ng s{rb€"es.ior1s shall .be substituted, narnely:-
'{l For the pur,pase sf sub-sedion (1), lhe Csrnrnittee shaU consist of 
-
0 a nominee of the Chancettor, who shall be a retired Judge ol llrc Suprenre
Court or any fligh CoElrl or an erninenl eduoationist;
(ii) a norninee d .lhe Governrnent, who shall be -a retired or serving cf{icer sf
the State Governarent not bdow the rank ol Principal Secrelary lo Govemmrenl or an
eminent educationi t; and
fiii) a norn$nee ol tf*e Synd,icale vnho shall be an esninent edlcatirsnbt.
' Explanatic1n.- For the purpose sf this sub-section, krninent edJsalisnist"
m€ans a pe{8on,--
(i) urtlo b or has bee* a Vbe-Ctlancellor eI any {.tafiuersity es'tabli*ed by'the
Stde , anemmerd or CBfitm{ Governnrent; or
(i{) v,4rc is a d{gtingu{shed acadernician, with a mininoum of ten }'eers €f
experience as Professor in a State or Cenkal University or in both taken logellter; or
{iii} who is sr has been a D,lrector or Hea.d of any institute o{ na$onal
irnporhnoe:
Tamil f',ladu
Act 32 of
20c2.
TAMILNADUGOVERNMENTGp.ZETTEEXTRAORDINARY 83
Tamil Nadu
Acl 27 ol
2002.
Providedthatthepersonsonominaledsha||notbeamemberofanyofthe
authorities of the University oi shall not be connected with the University or any college
or any recognized institution ol the University'
(2.A)ApersonreoommendedbytheCommitteeforappointmentasVice-Chance||or
shall-
(i) be a d|stinguished academician with highest |evel of competence, integrity,
morals and institutional commitment;
(ii)possesssUcheducationaIqua|ifioationsandexperienceasmaybe
specified by the state Government in consullation with the chancellor by an order published
in Ihe Tamil Nadu Government Gazelte.
nating th the authoritY
o and the s before the
n cancY in and shall be
- ^"^,,.xr^ the office ofc Probable
the Vice-Chancellor.
(2-C) The process of preparing the panel of suitable persons lor appointment as
Vice-Chancellor shall begin ai least four months befor:e the probable date of occurrence
of the vacancy in the office of the Vice-Chancellor'
(2-D)TheCommitteeshandationtotheChancel|orwithin
four months from the date ol it Committee does not submit its
recommendation to the Chancellor the Chancollor may grant further
time to the Committee to submit take steps to constitute another
Committee in accordance with sub-section (2)'"'
PART - XI.
AMENDMENTToTHETAM|LNADUoPENUNIVERS|TYAcT'2002.
13. ln section 10 of the Tamll Nadu Open University Act, 2002, tor sub-section (2)
including the proviso thereto, the following sub-sections shall be substituted, namely:-
',(2)For the purpose o| sub-section (1), the Cornrrrittee sha|l consist of --
(i) a nominee of the chancellor, who shall be a retired Judge ol the Supreme
Court or any High Coud or an eminent educationist;
(ii) a nominee of the Government, who shall be a retired or serving officer ol
the state Government not below the rank ol Principal secretary to Government or an
eminent educatlonist; and
(iii) a nominee of the syndicate who shall be an eminent educationist.
Explanation.- For the purpose ol this sub-section, "eminent educationist"
means a person,--
(i) who is or has been a Vice-chancellor of any University established by the
State Government or Central Government; or
(ii)whoisadistinguishedacademician,withaminimumoftenyearso|
experience ai Professor in a Siate or Central University or in both taken together; or
(iii) who is or has been a Director or F{ead of any institute of national
importance:
Provided that the person so nominated shall not be a member of any ol
the authorities of the University or ihall not be.connectod with the University or any college
or any recognized institution of the University.
(2-A) A person recommended by the Committee lor appointment as Vice-Chancellor
shall-
(i) be a distinguished academician with highest level of competence, integrity,
morals and institutional commitment;
(ii) possess such educational qualilications and experience as may be
specified by the Siate Government in consultation with the Chancellor by an order published
in the Tamil Nadu Government Gazetle.
(2-B) The process of nominating the mernbers to the Committee by the authority
ol the University, ihe Government andlhe Chancetlor shall begin six months before the
Amendment o{
section 10.
84
un* c,,5g#ilT*.
ot ttre vaca"rcy ln il ;ry,ffi
PAfiT- XI{.
AA#Ef{DM€f.IT TO THE
Amer.jdment sf t t 
_..v,,'L't, r u il_tE TA|#J{ Nt3y,T$?:.*, EDUcAr,tof{ t Ntimsfy
secrion 10_ ir. 
@i, th€ ramir€€dasn
ft6t!?d1ry sle proviso
{2} For tfu p.urpose of "
c*., *. "n{j} #ffi ff;}"iJrnittee 
et*a*€onsistcr-
enlifteni _or*u*_:"r, ve a re{:ired.Jr@e rrl Se ${ag€*
T"ffio::trnent, udro sha{r be a r*,ib{ ^- -I tne rar* of prirrcbat s"-*;;J]ltavtrydftsref
(iij) a roominee of lfre .qcmd6-n^ .-,-
mew.,s * ***7y*n- oo,' ffiJT#-^J-::*T'* 
€r&enan*.
stat* g*e #) wh bsen a 
-' qss s'{to s€dffft"etnst*{ Feec$,ntt6f
strNnr*nr tr"?# oi any tJniver*y 
[V 0E
u**rr* H ffl
o"rrro*r*o,ffi, tvlso is sr has been a Dire€*.nr * n*uJ^, fft$tffi;t
of @ny insiljede ci ndisrial
aornil?a4ed shal{ ssl u _
be connecred-wd1#s,if-teniber d a'ry of rie
{g-4 apers*n r*oor*rnended 
e|siiy. -- -"*1 uw urlwersfly or any cosq}e
{d bs a dis{inro.ra*s .rn' i"u*oilaT demician wfth higtbst h'v€l 0l cotnpeteme ir.eEgir*
fr"s,#Lffry;trf,i:omm
fl2€j lof 8?e univere g lh
. prrrbaue date &e
coqple{ed r tut
{he Vi&e rtb
\fice
0r sse r4acardsy ffi"Jtr:ffi H,Jrffi
. (2_D, Th€ -a_,.,rrur ,yaorntns *H _srwtf subrnfr itsnr of ds c.onst$tu$irsn 3" rfir
ds
Tandt&drrAct
33 d ffilE-
85
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
recommendation to the chancellor within the said period, the chancellorrnay grant further
time to the Cornrnitte" to ,rn*it its recommenOulon oi take steps to constitute another
Commlttee in accordanoe with sub-section (2)'"'
PART-XIII.
AMENDMENT TO THE ANNAMALAI UNIVERSITY ACT' 20'I3'
l5.lnsectiongoftheAnnama|aiUniversityAct,20l3,for.sgb.3ectjons(2)inc|uding
the proviso therelo, il " ioiro*ing sub-sections sfrait ne substituted' namely:-
"(2) For the purpose of sub-section (1)' the Committee shall consist of --
(i)anomineeoftheChance||or,whosha||bearetiredJudgeoftheSupreme
Courl or uny'ttigft Court or an eminent educationisti
(ii)anornineeoftheGovernment,whosha||bearetiredorservingofficerof
the State Government;;i";;e-rant< oi Prinoipal Seoretary to Government or an
eminent educationist; and
(iii) a nominee of the Syndicate who shall be an eminent educationist'
Explanatlon'- For the purpose ol this sub-section' "eminent educationist"
means a person,--
(i)whoisorhasbeenaVice-Chance|lorofanyUniversityestablishedbythe
State Govemment or Central Government; or
(ii) Wno is a distinguished academician' with ". Tin1T1l ol ten vears ot
experience as professor in a Slate or Central Universit' or in both taken together; or
(iii) who is or has been a Director oi Head ol any institute of national
importance:
Provided that the person so nominated shall not be' a member of any o{
the authorities of the University or shall not ne connecied w1h the University or any college
or any recognized institution ol the University'
(2-A) A per€on recommended by the Committee lor appointment as Vice-Chancellor
shall-
(i)beadistinguishedacademicianwithhighest|eve|olcompetence,integrity,
morals and institutional commitment;
(ii) poss nal qualifications. and .3xqefence as may be
specified by the State ultatiJ;;iih;e Cnancettoiny an order published
in the larnt? Nadu G
(2-B) rhe natrns th I?"tl:TI
ol the UniversitY, and the
probable date of cancY in iffi:}illt?
completed four m Probable
the Vice-Chancellor.
(2-C) The process of preparing the' panel of suitable persons {or appointmenl as
Vice-Chance||orsha||beginat|eastfourmonthsbeloretheprobab|edateofoccurrence
oi tf,. uu""n"y in the office of the Vice-Chancellor'
(2-D) The Committee shall submit its recomme cellor within
four months trom tne"aaie-oi it" constitution' lf the t submit its
recommendation to tne Chancellor within lhe said period' grant further
time to the Comrnittee to submit its recommendation or tute another
dommitte" in accordance with sub-section (2)'"'
Ch. VIDYASAGAR RAO
Governor of Tamil Nadu'
Amendment
oI
seotion 9'
27th MaY %)17.
ffi
ASFtDfi,tAfty
2. TlNe s€d€ *o gepe e-*ie ecilG rUeffir
il
@wderdbe
E.s" @J$,
-dqwge,
Psfi{rE0A${D
A\r'
GOVERNMENT OF TAMIL NADU
2017
No.247l
[Regd. N o. TN/CG Nl 467 1201 2-1 4.
[R. Dis. No. 197/2009.
[Price: Rs. 24.80 Paise.
CHENNAI, WEDNESDAY, JULY 26, 2017
Aadi 10. Hevilambi. Thiruvalluvar Aandu-2048
TAMIL NADU
GOVERNMENT
EXTRAORDINARY
GAZETTE
PUBLISHED BY AUTHORITY
Part lV-Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
ACTS ;
No 24 of 2017-Tamil Nadu Universities Laws (Amendment) Acl 2017.
No 25 of 2017-Tamil Nadu Agricultural Produce Marketing (Regulation)
Second Amendment Act, 2017.
No 26 of 2O17-famil Nadu Prohibition (Amendment) Act 2017.
No 27 of 2017-famil Nadu Registration of Marriages (Amendment) Act 2017.
No 28 of 2017-Tamil Nadu Fisheries University (Amendment) Act 2017
No 29 of 2017-Tamil Nadu Lifts (Amendment) AcI 2017.
No 30 of 2\7-famil Nadu Government Servanis (Conditions of Service)
Amendment Act 2O17
No 31 of 2017-Tamil Nadu Marine Fishing Regulation (Amendment)/Amendment
Act 2017
No 32 of 2O17-Tamil Nadu Appropriation Acts (Repeal) Acl 2017.
No 33 of 2U7-famil Nadu Prohibition (Second Amendment) Act 2017.
No.34 of 2O17-famil Nadu Appropriation (No 3) Act 20'17
No 35 of 2U7-f amil Nadu Dr.Ambedkar Law University (Amendment) Act 2017
Pages
228-240
241-242
243-244
245-246
247-248
249-252
253-266
267-268
zov-z I o
277-278
279-286
287-288
DTP 247-Ex-lV-2-1 1227 l
),,t
228 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on ihe 25th July 2o17 and is hereby published for general information:-
ACT No. 24 OF 2017.
An Act further to amend the Tamil Nadu lJniversities Laws.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-eighth
Year of the Republic of India as follows:-
PART- I
PRELIMINARY
cL^J +ilt^ ^-f,
" "]-}]"::: 
1. (1) This Act may be called the Tamil Nadu Universities Laws (Amendment)
Act. 2017.menr
(2) It shall be deemed to have come into force on the 27th day of May 2017.
PART-II,
AMENDMENT TO THE MADURAI-KAMARAJ UNIVERSITY ACT, 1965.
Amendment of 2. In section 1'1 of the Madurai-Kamaraj University Act, 1965, for sub-section (2)
section 11 including the proviso thereto, the following sub-sections shall be substituted, namery:-
"(2) For the purpose of sub-section (1), ihe Committee shall consist of -
(i) a nominee of the Chancellor, who shall be a retired Judge of the Supreme
Court or any High Court or an eminent educationist;
(ii) a nominee of the Senate who shall be an eminent educationist; and
(iii) a nominee of the Syndicate who shall be an eminent educationist
Explanation -For the purpose of this sub-section, "eminent educationist" means a
person,-
(i) who is or has been a Vice-chancellor of any University established by the
State Government or Central Government; or
(ii) who is a distinguished academician, with a minimum of ten vears of
experience as Professor in a State or Central University or in both taken togeiher; or
(iii) who is or has been a Director or Head of anv institute of national
tmportance:
Provided that the person so nominated shall not be a member of any of the
authorities of the University or shall not be connected with the University or any colrege
or any recognized institution of the Universitv.
(2-A) A person recommended by the committee for appointment as
Vice-Chancellor shall-
(i) be a distinguished academician with highest level of competence, integrity,
morals and institutional commitment;
(ii) possess such educationar quarifications and experience as may be
specified by the State Government in consultation with the Chancellor bv an orderpublished in Ihe Tamil Nadu Government Gazette.
(2-B) The process of nominating the members to the Committee by the Chancellor,
the senate and the syndicate shall begin six months before the plobable date of
occurrence of vacancy in the office of the Vice-Chancellor and shall be comoleted four
months before the probable date of occurrence of vacd,ncy in the office of theVice-Chancellor.
Tamil Nadu
Act 33 of
1 965
TAMIL NADU GOVERilIMENT GAZETTE EXTRAORDINARY 229
(24) The process of preparing the panel of suitable percons for appointment as Vice-
Ghancellor "i,.tt 
U"gin at least four montfrs before the prcbable date of occun'ence of the
vacancy in the office of the Vioe-Chancellor.
i2-D) The Committee shall subm,it its,fecornmeflda'fion to the Chancellor within four
months ftorn il}e dale of its constitution" tf the Connnittee does not su.bmit its recommendation
to the Chanellor within the said period, the Chanoellor may grant further time to the
Gornrnit&ee to subrnit its recornmendation or take s{eps to constitute anothef Comrnittee in
accordance wittx sub-section (2)-".
P,ART-ITI,
AMENDMENT TO Tl-tE At'ilNA I-,N|VERS{TY ACT' 1978'
Tami! Nadu 3. In sedisn 11 of the Anna Univercity Act, 197E, fursub-section (2) inctuding the Provisos Amendrnenl o{
Act 30 of thefeto, the foiloruing suilsections shall be subs(rt{,,bd, naroely:- sBction 11.
1S78.
"{2) For the ptrrpose of sub-section (1}, $}e Cornm*t@ shall consist of-
.{i) a nonainee of ihe chancellor, whd sha{l .be a retired Judge of the suprerne
Court or any High Court or an erninent educationist;
(ii) a norninee of the Governmenl, who shall be € retiled ot serving officer of
the State Government not below the rank of Principal Secretary to Governrnent or an
eminent educa{ionist; and
{iil) a norninee of the syndicate who shall @ an eminent educationist.
Eipianation.-For the purpose of ihis sub+ectisn" 'eminent educationist" Rreans
a person,-
{i) who is or has been a vice-chanoe{tor of any {Jniversity established by the
State Gover'nment or Central Government; or
(ii) who is a distinguished acederdcian, wiph a rninimum of i'en yeets 'of
experience as Frsfessor in a State or Ce4fa{ tlnivensfrV or in both taken togethefl or
{iii} who is of has been a Direcftor or +{ed of any inslitute of national
irnportance:
Frovided thal the person so nomrnated shall n@t he a rnernber of any of ttle
authsiities of {he t/niversity or shall nol be connecied c'ritll the University or any college
or any reoognized insiitution of the University'
(2-A)ApersonrecommendedbytheGommjtteeforappoin{rnentas
Vice-Chaneellor shall-
{i} be a distinguished academician wit*:r higrhesr level of competence, integrlty'
morals and institutional comrnitnent,
(ii) possess suctr educational qua'lificatirons and experience as may be
specified Uy'ttle State Governrnenl in consultalion with the ChaneelXor .by an order
published in the lamfl Nadu Gavemment Gazelte"
@-B) The process of nominating the nrernbers !o trre comrnittae by the chanceNlor,
the Governrnent and the Syndicate strat| begin six rnrylttts before the probable.date of
ocr,11nen€ of vacancy in the office of the Viae€hanodor and shall be completed four
months befo.re the probabte date of occuffence of vacancy in the office of the
Vice-Chancellor.
€-s}Theprocessofpreparingthepane|ofgdtab|e.personsforappointmenl
as Vice-Ghancellor shall begin at least four rnonths hefore the probable date of
occurr€noe of {he vacancy in the offtoe of the Mce{hanoe*lor'
(24)) The coryrrnittee shall submit ih recomrnersdation to the chancellor within
*our msnuas- from the date of its oonstitu{fion. lf tfie Conrnittee does not subrnit ib
recornrnendation to 0re Chancellor within lhe said pe{fu?d. ttle Chancellor rnay grant further
time to the Cornrnittee to s{ibmit its reornrnerdatio$ s{ take steps to oonstiluhe another
Oornmittee in accordance with sub-section {2}'"'
/
230 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendment of
section 12
PART-IV
AMENDMENT TO THE BHARATHIAR UNIVERSITY ACT, 1981
4' In section 12 of the Bharathiar University Act, 1981, for sub-section (2) including theproviso thereto, the following sub-seciions shall be substituted, namely:_
"(2) For the purpose of sub-section (1), the Committee shall consist of _
(i) a nominee of the Government, who shall be a retired or serving officer of the
State Government not below the rank of Principal Secretary to Government or an eminent
educationist;
(ii) a nominee of the Senate who shail be an eminent educationist; and
(iii) a nominee of the syndicate who shail be an eminent educationist.
Explanation - For the purpose of this sub-section, "eminent educationist" means aperson,-
(i) who is or has been a Vice-Chancellor of any University established by the State
Government or Central Government; or
(ii) who is a distinguished academician, with a minimum of ten years of experience
as Professor in a state or centrar University or in both taken together; or
(iii) who is or has been a Director or Head of any institute of national importance:
Provided that the person so nominaied shall not be a member of any of theauthorities of the University or shall not be connected with the University or any college
or any recognized institution of the University.
(2-A) A person recommended by the committee for appointment asVice-Chancellor shall-
(i) be a distinguished academician with highest rever of competence,
integrity, morals and institutional commitment;
(ii) possess such educationar quarifications and experience as may De

Excerpt shown. Open the full act in Lexace.

‹ Prev All Tamil Nadu acts Next ›