LexThe Tamil Nadu Teachers Education University Act 33 of 2008
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TAMIL NADU TEACHERS EDUCATION
UNIVERSITY
KARAPAKKAM, CHENNAI-600 097
AMIL NADU TEACHERS EDUCATION UNIVERSITY
ACT 33 OF 2008
2
TAMIL NADU TEACHERS EDUCATION UNIVERSITY ACT, 2008
(C)
GOVERNMENT OF TAMIL NADU [Regd.No.TN/CCN/117/2006-08
2008 [Price: Rs.22.40 Paise.
No.162] CHENNAI, TUESDAY, MAY 27, 2008
Vaikasi 14, Thiruvalluvar Aandu-2039
Part IV – Section 2
Tamil Nadu Acts and Ordinances
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
3
(C)
GOVERNMENT OF TAMIL NADU [Regd.No.TN/CCN/117/2006-08
2008 [Price: Rs.22.40 Paise.
No.162] CHENNAI, TUESDAY, MAY 27, 2008
Vaikasi 14, Thiruvalluvar Aandu-2039
Part IV – Section 2
Tamil Nadu Acts and Ordinances
------------------
CONTENTS
ACTS: Pages.
No.23 of 2008 – Tamil Nadu Prohibition (Amendment) Act) 80
No.24 of 2008 – Tamil Nadu Municipal Laws (Fourth Amendment)
Act 81-82
No.25 of 2008 – Tamil Nadu Motor Vehicles Taxation (Amendment)
Act 83-84
No.26 of 2008 – The Vellore City Municipal Corporation Act 85-89
No.27 of 2008 – The Thoothukudi City Municipal Corporation Act 91-95
No.28 of 2008 – Tamil Nadu Water Supply and Drainage Board
(Amendment) Act 97
No.29 of 2008 – Tamil Nadu Motor Vehicles Taxation (Second)
Amendment) Act 99
No.31 of 2008 – Tamil Nadu State Commission for Women Act 101-106
No.32 of 2008 – Tamil Nadu Value Added Tax
(Amendment) Act 107-110
No.33 of 2008 – Tamil Nadu Teachers Education
University Act 111-134
DTP-IV-2 Ex.(162)-1 [79]
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
4
THE TAMIL NADU TEACHERS EDUCATION UNIVERSITY ACT, 2008
ARRANGEMENT OF SECTIONS
CHAPTER – I
PRELIMINARY
Sections:
1. Short title, application and commencement
2. Definitions
CHAPTER – II
THE UNIVERSITY
3. Establishment of University
4. Objects and powers of University
5. Colleges not to be affiliate to any other University
6. Visitation
CHAPTER – III
OFFICERS OF THE UNIVERSITY
7. Officers of University
8. The Chancellor
9. The Pro-Chancellor
10. The Vice Chancellor
11. Powers and duties of Vice Chancellor
12. The Registrar
13. The Finance Officer
14. The Controller of Examinations
15. Vice Chancellor and other Officers, etc., to be public servants
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities of the University
17. Disqualification of membership
18. Disqualification for election or nomination to Syndicate and Academic
Council in certain cases.
19. The Syndicate
20. Powers of Syndicate
21. Meetings of Syndicate
22. The Academic Council
23. Powers and functions of Academic Council
24. Meetings of the Academic Council
25. The Finance Committee
26. The Planning Board
27. The Boards of Studies
28. Constitution and functions of Faculties
29. The Constitution of other authorities
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CHAPTER – V
STATUTES, ORDINANCES AND REGULATIONS
30. Statutes
31. Statutes how made
32. Ordinances
33. Ordinances how made
34. Regulations how made
CHAPTER – VI
ADMISSIONS AND RESIDENCES OF STUDENTS
35. Admission to University courses
36. Admission to University examinations
37. Attendance qualifying for University examinations
38. Residences and hostels
CHAPTER – VII
UNIVERSITY FUNDS
39. General Fund
CHAPTER – VIII
CONDITIONS OF SERVICE
40. Pension, gratuity, etc.
41. Conditions of service
42. Selection Committees
43. Terms and conditions of service of Heads of Departments
44. Deans of Faculties
CHAPTER – IX
MISCELLANEOUS
45. Filling of causal vacancies
46. Proceedings of the University authorities and bodies not to be
invalidated by vacancies.
47. Removal from membership of University
48. Disputes as to constitution of University authorities and bodies
49. Constitution of Committees
50. Power to obtain information
51. Appointment of first Vice Chancellor
52. Appointment of first Registrar
53. Transitory powers of first Vice Chancellor
54. Transfer of certain colleges to the University
55. Certain Tamil Nadu Acts not to apply
56. The Librarian
57. Special mode of appointment
58. Report on affiliated colleges
59. Power to remove difficulties
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THE SCHEDULE
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 26th May 2008 and is hereby published for general information.
ACT No.33 OF 2008
An Act to provide for the establishment and incorporation of Teachers Education
University in the State of Tamil Nadu for promoting excellence in teachers
education.
BE it enacted by the Legislative Assembly for the State of Tamil Nadu in the Fifty
ninth Year of the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent, application and commencement
(1) This Act may be called the Tamil Nadu Teachers Education University Act, 2008.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It applies to –
(a) Every college deemed to be affiliated to the University under this Act;
(b) Every other college or institute situated within the University area which
may be affiliated to the University in accordance with the provisions of
this Act, Statutes or Ordinances; and
(c) Every college which conducts any course of study or imparts any training
which may qualify for the award of any degree in teachers education.
(4) This Act shall come into force on such date as the State Government may, by
notification, appoint and different dates may be appointed for different provisions
of this Act.
2. Definitions
In this Act, unless the context otherwise requires-
(a) “affiliated college” means any college situate within the Uni versity area and
affiliated to the University and providing courses of study for admission to the
examination for degrees of the University in teachers education and includes a
college deemed to be affiliated to the University under this Act;
(b) “autonomous college” means any college designated as an autonomous college
by a Statute;
(c) “college” means any college affiliated to the University and providing courses
of study in teachers education approved by the National Council for Teachers
Education;
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(d) “Government” means the State Government;
(e) “hostel” means a unit of residence for the students of the University maintained
or recognized by the University in accordance with the provisions of this Act
and includes a hostel deemed to be recognized by the University under this Act;
(f) “notified date” means the date specified in the notification issued under sub -
section (4) of section 1;
(g) “post-graduate college” means an affiliated college situate within the University
area and providing post -graduate courses of study in teache rs education leading
up to the post-graduate degrees of the University;
(h) “prescribed” means prescribed by this Act or the statutes, ordinances or
regulations;
(i) “Principal” means the Head of a college;
(j) “statutes”, “ordinances” and “regulations” mean, respecti vely, the statutes,
ordinances and regulations of the University made or continued in force under
this Act;
(k) “teachers” mean such Lecturers, Readers, Assistant Professors, Professors and
other persons giving instruction in affiliated colleges, or in hostels and
Librarians as may be declared by the statutes to be teachers;
(l) “University” means the Tamil Nadu Teachers Education University;
(m) “University area” means the area to which this Act extends under sub -section
(2) of section 1;
(n) “University centre” means any area within the University area containing one or
more departments or colleges competent to engage in higher teaching and
research works;
(o) “University Grants Commission” means the Commission established under
section 4 of the University Grants Commission A ct, 1956 (Central Act III of
1956);
(p) “University Library” means a Library maintained by the University, whether
instituted by it or not.
CHAPTER – II
THE UNIVERSITY
3. Establishment of University
(1) There shall be established a University by the name “T he Tamil Nadu Teachers
Education University”.
(2) The University shall be a body corporate having perpetual succession and a
common seal and shall sue and be sued by the said name.
(3) The Headquarters of the University shall be located within the limi ts of the
Chennai or in any place within the radius of one hundred kilometers around those limits.
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4. Objectives and Powers of University
The University shall have the following objects and powers, namely:-
(1) To monitor teacher education as approv ed by the National Council for Teacher
Education at all levels in the State academically.
(2) To develop research facilities in teachers education and to find out the ways and
means to identify innovative courses in teachers education.
(3) To institute d egrees, and other academic distinctions in teachers education as
approved by the National Council for Teachers Education.
(4) To confer degrees, and other academic distinctions in teachers education on
persons who have carried out research in the Universi ty or in any other centres or institution
recognized by the University under conditions prescribed.
(5) To confer honorary degrees in teachers education in the prescribed manner and
under conditions prescribed.
(6) To work out the modalities to offer pro grammes in latest fields for the
development of teachers education.
(7) To conduct and organize seminars, workshops and symposia in promoting
teachers education with a view to offering programmes in the latest fields and to develop the
extension activities.
(8) To supervise and control hostels and to regulate and enforce discipline among the
students of the University and to make arrangements for promoting their health and general
welfare.
(9) To prescribe conditions under which the award of any degree, or other academic
distinction may be withheld.
(10) To co -operate with any other University, Authority or Association or any other
public or private body having in view, the promotion of purposes and objects similar to those
of the University for such pur poses as may be agreed upon, on such terms and conditions, as
may, from time to time, be prescribed.
(11) To establish and maintain University libraries, research stations and publication
bureau.
(12) To institute research posts and to make appointment to such posts.
(13) To institute and award fellowships, including travelling fellowships,
scholarships, medals and prizes in the manner prescribed.
(14) To establish, maintain or recognize hostels, for students of the University and
residential accommodat ion for the staff of the University and to withdraw any such
recognition.
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(15) To affiliate colleges to the University as affiliated colleges, or post graduate
colleges under conditions prescribed and to withdraw affiliation, from colleges.
(16) To fix fees and to demand and receive such fees as may be prescribed.
(17) To hold and manage endowments and other properties and funds of the
University.
(18) To borrow money with the approval of the Government on the security of the
property of the University for the purposes of the University.
(19) To enter into agreement with other bodies or persons for the purpose of
promoting the objectives of the University including the assuming of the management of any
institution under them and the taking over of its rights and liabilities; and
(20) Generally to do all such other acts and things as may be necessary or desirable to
further the objects of the University
5. Colleges not to be affiliated to any other University
No college imparting teachers education as approved by the National Council for
Teachers Education within the University area shall be affiliated to any University other
than the Tamil Nadu Teachers Education University.
6. Visitation
(1) The Government shall have the right to cau se an Inspection or Inquiry to be made,
by such person or persons as they may direct, of the University, its buildings, libraries,
museums, workshops and equipments and of any institution recognized and other work
conducted or done by the University, and t o cause an inquiry to be made in respect of any
matter connected with the University. The Government shall, in every case, give notice to the
University of their intention to cause such inspection or inquiry to be made and the
University shall be entitled to be represented thereat.
(2) The Government shall communicate to the Syndicate their 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 acti on to be taken and fix a time limit for
taking such action.
(3) The Syndicate shall report to the Government the action, if any, which is proposed
to be taken or has been taken, upon the result of such inspection or inquiry. Such report shall
be submitted within such time as the Government may direct.
(4) Where the Syndicate does not take action to the satisfaction of the Government
within a reasonable time, the Government may, after considering any explanation furnished
or representation made by the Sy ndicate, issue such directions as they 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 as may be fixed in that behalf by the Government, the
Government 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.
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CHAPTER – III
OFFICERS OF THE UNIVERSITY
7. Officers of University
The University shall consists of the following officers, namely:-
(1) The Chancellor
(2) The Pro-Chancellor
(3) The Vice-Chancellor
(4) The Registrar
(5) The Finance Officer
(6) The Controller of Examination and
(7) Such other persons as may be declared by the statutes to be officers of the
University
8. The Chancellor
(1) The Governor of Tamil Nadu shall be the Chancellor of the University. He shall,
by virtue of his office, be the Head of the University and shall, when present, preside at any
Convocation of the University and confer degrees and other academic distinctions u pon
persons entitled to receive them.
(2) Where power is conferred upon the Chancellor to nominate persons to the
authorities, the Chancellor shall, in consultation with the Vice -Chancellor, and to the extent
necessary nominate persons to represent the interests not otherwise adequately represented.
(3) The Chancellor may, of his own motion or on application, call for and examine the
record of any officer or authority of University in respect of any 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, annulled, reversed or remitted for
reconsideration, he may pass orders accordingly.
Provided that every application to the Chancellor for the exercise of the powers under
this section shall be preferred within three months from the date on which the proceedings,
decision or order to which the application relates was communicated to the applicant.
Provided further that no order prejudicial to any person shall be passed unless such
person has been given an opportunity of making his representation.
(4) No honorary degree or other distinction shall b e conferred by the University upon
any person without the prior approval of the Chancellor.
(5) The Chancellor shall exercise such other powers and perform such other duties as
may be conferred on him by or under this Act.
9. The Pro-Chancellor
(1) The Minister-in-charge of the portfolio of Higher Education in the State of Tamil
Nadu shall be the Pro-Chancellor of the University.
(2) The Pro-Chancellor shall exercise such powers and perform such duties as may be
conferred on him by or under this Act.
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10. The Vice-Chancellor
(1) Every appointment of the Vice -Chancellor shall be made by the Chancellor from
out of a panel of three names recommended by the Committee referred to in sub -section (2)
and such panel shall not contain the name of any member of the said Committee.
Provided that if the Chancellor does not approve any of the persons in the panel so
recommended by the Committee, he may take steps to constitute another Committee in
accordance with sub -section (2) to give a fresh panel of three dif ferent names and shall
appoint one of the 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 Chancellor, one shall be nominated b y the Government
and one shall be nominated by the Syndicate
Provided that the person so nominated shall not be a member of any of the authorities
of the University.
*(Amendment – Tamil Nadu Acts and Ordinances – Tamil Nadu Government Gazette
Extraordinary dated 26th July, 2017)
In section 10 of the Tamil Nadu Teachers Education University Act, 2008, for 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 Chancellor, who shall be retired Judge of the Supreme Court
or any High Court or an eminent educationist;
(ii) 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; 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 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 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 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 academician 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 the Tamil Nadu Government Gazette.
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*(Amendment – G.O.Ms.No.187, Higher Education (K2) Department, dated 14.07.2017
– Notifications of Prescription of Educational Qualification and Experience for the Post
of Vice Chancellor in the 12 Universities in Tamil Nadu under the Act - Tamil Nadu
Universities Laws (Amendment) Ordinance 2017 – Tamil Nadu Government Gazette
Extraordinary dated 14th July 2017)
(In exercise of the powers conferred by clause (ii) of sub -section (2-A) of Section 10
of the Tamil Nadu Teachers Education University Act, 2008 (Tamil Nadu Act 33 of 2008), the
Government of Tamil Nadu in consultation with the Cha ncellor of the Tamil Nadu Teachers
Education University, hereby specifies that every person recommended by the Committee,
referred to in sub-section (2) of the said Section 10, for appointment as Vice Chancellor shall
possess the following educational qualifications and experience, namely:-)
1. A Ph.D Degree in any discipline;
2. Not less than twenty years of experience in teaching and research in Universities
or post graduate colleges or publicly funded research institutions or in all taken
together;
or
Not less than ten years of experience as Professor in a University system;
3. Not less than six years of administrative experience in Universities or post
graduate colleges or publicly funded research institutions in positions such as
Dean, Head of the Department or any other such administrative positions of equal
or higher degree of responsibility or in all taken together;
4. Must have published not less than five research papers in University Grants
Commission listed journals after acquiring Ph.D or authored not les s than two
books (non edited books) if adequate number of such University Grants
Commission listed journals are not available; and
5. Must have presented not less than two papers in international level academic or
research events and possess experience of hav ing conducted not less than one
such academic or research event.
(2-B) The process of nominating the members to the Committee by the Chancellor, the
Government and the Syndicate shall begin six months before the probable date of occurrence
of vacancy in the office of the Vice Chancellor and shall be completed four months before the
probable date of occurrence of vacancy in the office 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 its recommendation to the Chancellor within four
months from the date of its constitution. If the Committee does not submit its recommendation
to the Chancellor within the said period, the Chancellor may grant further time to the
Committee to submit its recommendation or take steps to constitute another Committee in
accordance with sub-section (2).”
(3) The holder of the post of Vice Chancellor shall bean academician,
who shall have –
(i) experience if at least eight years as an University Professor of any
University; or
(ii) experience of at least fifteen years of service as Reader of any
University or Reader of any affiliated college
The Amendments have
been separately issued in
G.O.Ms.No.187, Higher
Education (K2)
Department, dated
14.07.2017 quoted @@
above
@@
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(4) 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 the Vice -Chancellor may, by writin g under his hand addressed to the
Chancellor and after giving two months notice, resign his office.
* (Amended on par with Central University Act 2009 (Central Act 25 of 2009) from sixty five to
seventy - Government Gazette dated 14.07.2012)
Provided further that a person appointed as Vice-Chancellor shall retire from office if,
during the term of his office or any extension thereof, he completes, the age of *seventy
years.
(5) When any temporary vacancy occurs in the office of the Vice-Chancellor, or when
the Vice -Chancellor is, by reason of illness, absence or for any other reason, unable to
exercise the powers and perform the duties of his office, the senior most Professor of the
University shall exercise the powers and perform the duties of the Vice -Chancellor till the
Syndicate makes the requisite arrangements for exercising the powers and performing the
duties of the Vice-Chancellor.
(6) The Vice -Chancellor shall be a whole time officer of the University and his
emoluments and other terms and conditions of service shall be as follows:-
(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 paym ent 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.
Provided that, where an employee of-,
(i) The University; or
(ii) Any other University or college or institution maintained by or affiliated to,
that 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 Univ ersity 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 shal l be entitled to earned leave on full pay at
one-eleventh of the period spent by him in active service:
Provided that when the earned leave applied for by the Vice -Chancellor in sufficient
time before that date of expiry of the term of his office, is ref used by the Chancellor in the
interest of the University and if he does not avail of the leave before the date of expiry of the
term of his office, he shall be entitled to draw cash equivalent to leave salary after
relinquishment of his office in respect o f earned leave at his credit subject to a maximum of
two hundred and forty days.
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(e) The Vice -Chancellor shall be entitled, on medical grounds or otherwise to leave
without pay for a period of not exceeding three months during the term of his office.
Provided that such leave may be converted into leave on full pay to the extent to
which he is entitled to earned leave under clause (d).
11. Powers and Duties of Vice-Chancellor
(1) The Vice-Chancellor shall be the academic head and the principal executive
officer of the University and shall , in the absence of the Chancellor and the Pro -
Chancellor preside at any convocation of the University and confer degrees and other
academic distinctions upon persons entitled to receive them. He sh all be a member ex-officio
and Chairman of the Syndicate, Academic Council and the Finance Committee and shall be
entitled to be present at, and to address, any meeting of any authority of the University but
shall not be entitled to vote thereat, unless he is a member of the authority concerned.
(2) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act,
statutes, ordinances, and regulations are observed and carried out and he may exercise all
powers necessary for this purpose.
(3) The Vice -Chancellor shall have power to convene meetings of the Syndicate, the
Academic Council and the Finance Committee.
(4) (a) The Vice -Chancellor shall have power to take action on any matter and shall
by order take such action as he may d eem necessary but shall, as soon as may be, thereafter
report the action taken to the officer or authority or body who or which would have ordinarily
dealt with the matter:
Provided that no such order shall be passed unless the person likely to be affect ed has
been given a reasonable opportunity of being heard.
(b) When the action taken by the Vice -Chancellor under this sub -section affects any
person in the service of the University, such person shall be entitled to prefer an appeal to the
Syndicate within thirty days from the date on which he has notice of such action. The Vice -
Chancellor shall give effect to the order passed by the Syndicate on such appeal.
(5) The Vice-Chancellor shall give effect to the orders of the Syndicate regarding the
appointment, suspension and dismissal of the teachers and other employees of the University
and any other decision of the Syndicate.
(6) The Vice -Chancellor shall exercise control over the affairs of the University and
shall be responsible for the due maintenance of discipline in the University.
(7) The Vice -Chancellor shall be responsible for the co -ordination and integration of
teaching and research, extension education and curriculum development.
(8) The Vice -Chancellor shall exercise such other powers an d perform such other
duties as may be prescribed by the statutes.
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12. The Registrar
(1) The Registrar shall be a whole-time salaried officer of the University appointed by
the Syndicate. The qualifications and the method of recruitment shall be such as may be
prescribed. The terms and conditions of service of the Registrar shall be as follows:
(a) The holder of the post of Registrar shall satisfy the norms prescribed by the
University Grants Commission.
(b) The Registrar shall hold office for a period of three years:
Provided that the Registrar shall retire on attaining the age of sixty years in the case of
academician and fifty eight years in the case of non -academician or on the expiry of the
period specified in this clause, whichever is earlier.
(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.
(2) (a) The Registrar shall have power to take disciplinary action against such of the
employees, excluding teachers of the University and academic staff, as may be specified in
the orders of the Syndicate and to suspend them pending inquiry, to administer warnings to
them or to impose on them the penalty of censure or withholding of increments:
Provided that no such penalty shall be imposed unless the person concerned has been
given a reasonable opportunity of showing cause against the action proposed to be taken
against him.
(b) An appeal shall lie to the Vice -Chancellor against any order of the Reg istrar
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:
Provided that an appeal shall lie to the Syndicate against an order of the
Vice-Chancellor imposing any penalty.
(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.
(3) The Registrar shall be the ex -officio Secretary to the Syndicate, the Academic
Council, the Faculties and the Boards of Studies, but shall not be deemed to be a member of
any of these authorities.
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(4) It shall be the duty of the Registrar:-
(a) To be the custodian of the records, the common seal and such other property of the
University as the Syndicate shall commit to his charge;
(b) To issue all notice, convening meetings of the Academic Council, the Syndicate,
the Faculties, the Boards of Studies 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 Academic
Council, the Syndicate, the Facul ties, the Boards of Studies 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 U niversity 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, fro m time to time, by
the Syndicate or the Vice-Chancellor.
(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
13. The Finance Officer
(1) The Finance Officer shall be a whole -time salaried officer of the University
appointed by the Syndicate for such period as may be specified by the Syndicate in this
behalf.
(2) Every appointment of the Finance Officer shall be made by the Syndicate from out
of a panel of three names of officers not below the rank of Joint Director of Local Fund
Accounts or Under Secretary to Government in Finance Department, 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 (1), whichever is earlier.
(5) When the office of the Finance Officer is vacant or when the Finance Officer, is
by reason of illness, absence or for any other cause, unable to perform the duties of his office,
the duties of the Finance Officer shall be performed by such person as the Vice -Chancellor
may appoint for the purpose.
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(6) The Finance Officer shall be the ex -officio 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 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:
Provided that the Finance Officer shall not incur any expenditure or make any
investment exceeding such amount as may be prescribed without the previous approval of the
Syndicate.
(8) Subject to the control of the Syndicate, the Finance Officer shall,-
(a) Hold and manage the property and investment on the University including trust
and endowed property;
(b) Ensure that the limit fixed by the Syndicate for recurring and non -recurring
expenditure for a year are n ot exceeded and that all moneys are expended on the
purposes for which they are granted or allotted;
(c) Be responsible for the preparation of annual accounts, financial estimates and the
budget of the University and for their presentation to the Syndicate;
(d) Keep a constant watch on the cash and bank balance and of investments;
(e) Watch the progress of the collection of revenue and advise on the methods of
collection employed;
(f) Ensure that the registers of buildings, lands, furniture and equipments are
maintained upto date and that stock checking is conducted, of equipments and
other consumable materials in all offices, special centres maintained by the
University;
(g) Bring to the notice of the Vice -Chancellor any unauthorized expenditure or other
financial irregularity and suggest appropriate action to be taken against person at
fault, and
(h) Call from any office and centre, maintained by the University, any information or
returns that he may consider necessary for the performance of his duties.
(9) The receipt of the Finance Officer or of the person or persons duly authorized in
this behalf by the Syndicate for any money payable to the University shall be a sufficient
discharge for payment of such money.
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14. The Controller of Examinations
(1) The Controller of Examinations shall be a whole -time salaried officer of the
University appointed by the Syndicate for such period and on such terms and conditions as
may be prescribed.
(2) The holder of the post of Controller of Examinations shall satisfy the norms
prescribed by the University Grants Commission.
(3) The Controller of Examinations shall exercise such powers and perform such
duties as may be prescribed.
15. Vice-Chancellor and other Officers, etc., to be Public Servants
The Vice -Chancellor, the Regist rar, the Finance Officer, the Controller of
Examinations and other employees of the University shall be deemed, when acting or
purporting to act in pursuance of any of the provisions of this Act, to be public servants
within the meaning of section 21 of the Indian Penal Code.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities of the University
(1) The authorities of the University shall be the following, namely:-
(1) The Syndicate
(2) The Academic Council
(3) The Finance Committee
(4) The Board of Studies; and
(5) Such other bodies as may be declared by the statutes to be the authorities of the
University
17. Disqualification for membership
(1) No person shall be qualified for election or nomination as a member of any of the
authorities of the University, if on the date of such election or nomination he is-
(a) Of unsound mind or a deaf-mute, or
(b) An applicant to be adjudicated as an insolvent or an un-discharged insolvent, or
(c) Sentenced by a criminal court to imprisonment for any offence involving moral
turpitude,
(2) In case of dispute or doubt, the Syndicate shall determine whether a person is
disqualified under sub-section (1) and its decision shall be final.
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18. Disqualification for election or nomination to Syndicate and Academic Council in
certain cases
(1) Notwithstanding anything contained in section 19 and 22, no person who has
held office as a member for a total period of six years in the Syndicate or the Academic
Council or in both, of the University shall be eligible for election or nomination to either of
the said two authorities:
Provided that for the purpose of computing the total period of six years referred to in
this sub-section, the period of three years during which a person held office in one author ity
either by election or by nomination and the period of three years during which he held office
in another authority either by election or by nomination shall be taken into account and
accordingly such person shall not be eligible for election or nominat ion to either Syndicate or
the Academic Council:
Provided further that for the purpose of this sub -section, if a person who has held
office for a period not less than one year in any one of the authorities referred to in this sub -
section in a casual vacan cy shall be deemed to have held office for a period of three years in
that authority:
Provided also that for the purpose of this sub -section, if a person was elected or
nominated to one authority and such person become a member of another authority by vir tue
of the membership in the first mentioned authority, the period for which he held office in the
first mentioned authority alone shall be taken into account.
(2) Nothing in sub-section (1) shall have application in respect of -
(i) ex-officio members referred to in section 19;
(ii) ex -officio members referred to in section 22, but not including members of the
Syndicate who are not otherwise members of the Academic Council referred to in item (e) in
sub-section (1) of section 22.
19. The Syndicate
(1) The Chancellor shall, as soon as may be, after the first Vice -Chancellor is
appointed under section 51, constitute the Syndicate.
(2) The Syndicate shall, in addition to the Vice -Chancellor, consist of the following
members, namely:-
CLASS I – EX-OFFICIO MEMBERS
(a) The Secretary to Government, in-charge of Higher Education
(b) The Secretary to Government, in-charge of Finance
(c) The Secretary to Government, in-charge of Law
(d) The Secretary to Government, in-charge of School Education
(e) Director of Collegiate Education; and
(f) The Director of Teachers Education, Research and Training
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CLASS II – OTHER MEMBERS
(a) One member from among the Chairperson of the Faculties nominated by the
Chancellor on the recommendation of the Vice-Chancellor;
(b) One member from among th e Professors and Heads of the Departments of the
Government Teacher Training Colleges nominated by the Chancellor on the recommendation
of the Government.
(c) Two members from among the Principals of the affiliated colleges nominated by
the Chancellor on the recommendation of the Government;
(d) Two members from among the managements of the affiliated colleges, nominated
by the Chancellor on the recommendation of the Government;
(e) One member elected by the Members of the Legislative Assembly of the Sta te
from among themselves;
(f) one member nominated from educationists by the Government; and
(g) One member nominated from eminent educationists to be nominated by
Chancellor.
(3) The Vice-Chancellor shall be the ex-officio Chairperson of the Syndicate.
(4) In case the Secretary go Government, in -charge of Higher Education, or the
Secretary to Government, in-charge of Finance, or the Secretary to Government, in -charge of
Law, or the Secretary to Government, in -charge of School Education, is unable to at tend the
meetings of the Syndicate for any reason, he may depute any Officer of his department, not
lower in rank than that of Deputy Secretary to Government, to attend the meetings.
(5) (a) Save as otherwise provided, the members of the Syndicate, other than the ex -
officio members, shall hold office for a period of three years and such members shall be
eligible for election or nomination for another period of three years.
(b) Where a member is elected or nominated to the Syndicate in a casual vacancy, th e
period of office held for not less than one year by any such member shall be construed as a
full period of three years:
Provided that a member of the Syndicate who is elected or nominated in his capacity
as a member of a particular electorate or body, or the holder of a particular appointment, shall
cease to be a member of the Syndicate from the date on which he ceases to be a member of
that electorate or body, or the holder of that appointment, as the case may be:
Provided further that where an elected or nominated member of the Syndicate is
appointed temporarily to any of the offices by virtue of which he is entitled to be a member of
the Syndicate ex -officio, he shall, by notice in writing signed by him and communicated to
the Vice-Chancellor within seven days from the date of his taking charge of his appointment,
choose whether he will continue to be a member of the Syndicate by virtue of his election or
nomination or whether he will vacate office as such member and become a member ex -
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officio by virtu e of his appointment and the choice shall be conclusive. On failure to make
such a choice, he shall be deemed to have vacated his office as an elected or a nominated
member.
(6) When a person ceases to be a member of the Syndicate, he shall cease to be a
member of any of the authorities of the University of which he may happen to be a member
by virtue of his membership of the Syndicate.
(7) The members of the Syndicate shall not be entitled to receive any remuneration
from the University except such daily and travelling allowances as may be prescribed:
Provided that nothing contained in this sub -section shall preclude any member from
drawing his normal emoluments to which he is entitled by virtue of the office he holds.
(8) A member of the Syndicate, oth er than ex-officio member, may tender resignation
of his membership at any time before the term of his office expires. Such resignation shall be
conveyed to the Chancellor by a letter in writing by the member, and the resignation shall
take effect from the date of its acceptance by the Chancellor.
20. Powers of Syndicate
(1) The Syndicate shall have the following powers, namely:-
(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 teachers education as it may think fit;
(e) to provide for research and advancement in teachers eExcerpt shown. Open the full act in Lexace.