LexThe TAMIL NADU AGRICULTURAL UNIVERSITY ACT, 1971
Tamil Nadu · state statute
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[1971: T.N.Act 8]
THE TAMIL NADU AGRICULTURAL UNIVERSITY ACT, 1971
ARRANGEMENT OF SECTIONS
CHAPTER I
PRELIMINARY.
SECTIONS
1. Short title, extent, application and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Establishment of University.
4. Objects of University.
5. Powers and functions of University.
6. Admission to University.
7. Inspection and inquiry.
CHAPTER III
OFFICERS OF THE UNIVERSITY
8. Officers of University.
9. Chancellor.
10. Pro-Chancellor.
11. Vice-Chancellor.
12. Powers and duties of Vice-Chancellor.
13. Registrar.
14. Comptroller.
15. Dean.
16. Directors,
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
SECTIONS
17. Authorities of University.
18. Constitution of Board of Management.
19. Powers and duties of Board.
20. Meetings of Board.
21. Academic Council.
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22. Constitution of Academic Council.
23. Powers and duties of Academic Council.
24. Faculties.
25. Constitution of committees and delegation of powers.
CHAPTER V
RESEARCH AND EXTENSION EDUCATION ORGANISATIONS
26. Agricultural Research Organisation.
27. Agricultural Extension Education Organisation.
CHAPTER VI
FUNDS AND ACCOUNTS
28. General Fund.
29. Other funds.
30. Management of funds.
31. Grants.
32. Finance Committee.
33. Annual accounts.
CHAPTER VII
CONDITIONS OF SERVICE
34. Pension, gratuity, etc.
35. Conditions of service.
CHAPTER VIII
STATUTES AND REGULATIONS
36. Statutes.
37. Statutes how made.
38. Regulations.
CHAPTER IX
TRANSFER OF COLLEGES, EMPLOYEES AND FUNDS
39. Transfer of certain colleges and institutions to University.
40. Special provisions for students.
41. New college to be constituent or affiliated college.
42. Transfer of service of certain employees.
43. Transfer of accumulations in provident fund.
44. Payment of certain moneys by corresponding University.
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CHAPTER X
TRANSITORY PROVISIONS
45. Appointment of first Vice-Chancellor.
46. Appointment of first Registrar.
47. Appointment of first University staff.
48. Powers of first Vice-Chancellor.
CHAPTER XI
MISCELLANEOUS
49. Annual report.
50. Suits and legal proceedings.
51. Filing of casual vacancy.
52. Validation of acts and proceedings.
53. Power to amend Schedule.
54. Tamil Nadu Act VII of 1923 and Tamil Nadu Act 33 of 1965 not to apply.
55. Repeal.
THE SCHEDULE
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TAMIL NADU ACT No. 8 OF 1971.
THE TAMIL NADU AGRICULTURAL UNIVERITY ACT, 1971.*
[Received the assent of the Governor on the 26th April 1971,
first published in the Tamil Nadu Government Gazette
Extraordinary on the 26th April 1971 (Vaisakha 6, 1893).]
An Act to provide for the establishment of a University for the
development of agriculture and for the furtherance of the
advancement of learning and prosecution of research in
agriculture and allied sciences in the State of Tamil Nadu.
BE it enacted by the Legislature of the State of Tamil Nadu in
the Twenty-second Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. 1. (1) This Act may be called the Tamil Nadu Agricultural
University Act, 1971.
Short title,
extent, applicat -
ion and
commencement
2. (2) It extends to the whole of the State Tamil Nadu.
3.
4. (3) It applies to the agricultural colleges and institutions
specified in the Schedule.
5.
6. (4) It shall come into force on such date as the Government
may, by notification, appoint.
7.
8. 2. In this Act, unless the context otherwise requires, Definitions.
9. (a) ―affiliated college‖ means any college affiliated to the
University and providing courses of study for admission to the
examinations for degrees, diplomas or other academic
distinctions of the University ;
10.
* For Statement of Objects and Reaso ns, see Tamil Nadu Government
Gazette Extraordinary, dated the 29th March 1971, Part IV-Section 3, page 117.
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11. (b) ―agriculture‖ means the basic and applied sciences of the soil and water
management, crop production including production of all garden crops, control
of plants, pests and diseases, horticulture including floriculture, animal
husbandry including ve terinary and diary science, fisheries, forestry including
farm forestry, home science, agricultural engineering and technology, marketing
and processing of agricultural and animal husbandry products, co -operation,
land use and management and the economic a nd social uplift of the rural
people;
12. (c) ―appointed oay‖ means such date as the Government may, by notification,
appointment under sub-section (4) of section 1 ;
13. (d) ―Board‖ means the Board of Management of the University ;
14. (e) ―college‖ means any college or institution imparting education or
prosecuting research or providing extension education, in agriculture ;
15. (f) ―constituent college‖ means the Agricultural College and Research
Institute, Coimbatore and the Agr icultural College, Madurai and includes such
other college as may be declared by the Board from time to time ;
16. (g) ―corresponding University‖ means,--
(i) In relation to the Agricultural College and Research Institute,
Coimbatore, the University of Madras ;
17. (ii) in relation to the Agricultural College, Madurai, the *Madurai University;
18. (h) ―Dean‖ means the Dean of each college and includes the Dean of each
Faculty ;
19. (i) ―extension education‖ means the educationa l activities concerned with the
training of farmers and home makers and other groups serving agriculture in
improved agricultural practices and the various phases of scientific technology
related to agriculture and agricultural production and marketin g and includes
demonstration to carry the new technology and innovation to farms and farm
homes through the Government Departments of Agriculture, Animal Husbandry,
Fisheries, Forests and the like ;
20. (j) ―Faculty‖ means a Faculty of the University ;
21.
22. (k) ―Government‖ means the State Government ;
23.
24. (l) ―hostel‖ means a unit of residence for students of the University
maintained or recognized by it either as part of, or separate from, a college of
the University ;
25.
*Any reference to the Madurai University shall be construed as a reference to
the Madurai-Kamaraj University be virtue of section 5 of the Madurai University
(Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act 38 of 1978)
which was deemed to have come into force on the 22nd July 1978.
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(m) ―prescribed‖ means prescribed by the statutes or
regulations made under this Act ;
(n) ―regulations‖ and ―statutes‖ mean respectively the
regulations and statutes made under this Act ;
(o) ―Schedule‖ means the Schedule appended to this Act ;
(p) ―State‖ means the State of Tamil Nadu ;
(q) ―University‖ means the Tamil Nadu Agricultural
University established under section 3.
CHAPTER II
THE UNIVERSITY
3. (1) For the development of agriculture and for furthering the
advancement of learning and prosecution of research in
agriculture and allied sciences, on and from the appointed day,
there shall be established a University by the name Tamil
Nadu Agricultural University.
Establishment
of University.
(2) The University shall be a body corporate, shall have
perpetual succession and a common seal and shall sue and be
sued by the said name.
(3) The principal seat of the University shall be located
within the town limits of Coimbatore or in any place, within a
radius of twenty -five kilometers around the town limits of
Coimbatore.
4. The objects of the University shall be-- Objects of
University
(a) to impart education in different branches of agriculture
and allied sciences as the University may determine ;
(b) to further the advancement of learning and prosecution of
research in agriculture and allied sciences ;
(c) to undertake the extension of such sciences to the rural
people in co -operation with the concerned Government
departments.
5. The powers and functions of the University shall be-- Powers and
functions of
University
(a) to provide for instruction and training in agriculture and
allied sciences ;
(b) to provide for instruction and training in agriculture and
dissemination of knowledge in agriculture and allied sciences ;
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(c) to provide for dissemination of the findings of research
and technical information through extension education ;
(d) to institute degrees, diplomas and the other academic
distinctions in agriculture and allied sciences ;
(e) to hold examinations and confer degrees, diplomas and
other academic distinctions on persons who have--
(i) pursued a prescribed course of study ; or
(ii) carried out research in the University under the
prescribed conditions ;
(f) to confer honorary degrees or other distinctions in the
prescribed manner and under the prescribed conditions ;
(g) to provide for lectures and instructions for field workers,
farmers and other persons not enrolled as regular students of
the University and to grant certificates to them, if necessary ;
(h) to co -operate with other Universities and authorities in
such manner and for such purposes as it may determine ;
(i) to establish and maintain colleges relating to agriculture
and allied sciences ;
(j) to affiliate colleges to the University under conditions
prescribed and to withdraw affiliation from colleges ;
(k) to establish and maintain laboratories, libraries, re search
stations and museums for teaching, research and extension
education ;
(l) to institute teaching research and extension education
posts and to appoint persons to such posts ;
(m) to create administrative and other posts and to appoint
persons to such posts ;
(n) to institute and award fellowships, scholarships and
prizes in accordance with the statutes ;
(o) to establish and maintain or recognise hostels for
students of the University and residential accommodation for
the staff of the University ;
(p) to fix, demand and receive such fees and other charges
as may be prescribed ;
(q) to supervise and control hostels and to regulate discipline
of the students of the University and to make arrangements for
promoting their health and welfare ; and
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(r) to do all such acts and things, whether incidental to the
powers and functions aforesaid or not, as may be necessary or
desirable to further the objects of the University.
6. (1) The University shall, subject to the provisions of this Act
and the statutes, be open to all persons.
Admission to
University.
(2) Nothing contained in sub -section (1) shall require the
University,--
(a) to admit to any course of study any person who does
not possess the prescribed academic qualification or standard ;
(b) to retain on the rolls of the University any student
whose academic record is below the minimum standard
required for the award of a degree, diploma or other academic
distinction ;
(c) to admit any person or retain any student whose
conduct is prejudicial to the interests of the University or the
rights and privileges of other students and staff ; or
(d) to admit to any course of study students larger in
number than those prescribed.
(3) 1[Subject to the provisions of sub -section (2), the
Government may, by order, direct that the University shall
reserve such percentage of seats for the students belon ging to
the Scheduled Cases, Scheduled Tribes and Backward
Classes as may be specified in such direction and where such
direction has been given, the University shall make the
reservation accordingly.]
7. (1) The Government shall have the right to cause an
inspection to be made by such person or persons as they may
direct,--
Inspection and
inquiry.
(a) of the University, its buildings, laboratories, libraries,
museums, workshops and equipments ;
(b) of any institution, college or hostel maintained by the
University ;
1 This sub-section was substituted for the following original sub -section by section 2 of the
Tamil Nadu Agricultural University (Amendment) Act, 1971 (Tamil Nadu Act 23 of 1971),
which was deemed to have come into force on the 1st June 1971:-
―Subject to the provisions of sub -section (2), the Government may, by order, direct that
the University shall reserve such percentage of seats not exceeding forty -one percent of total
number of seats in colleges for the students belonging to the Scheduled Castes, Scheduled
Tribes and Backward Classes as may be specified therein.‖
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(c) of the teaching and other work conducted by the
University or under its auspices ; or
(d) of the conduct of any examination held by the
University.
(2) The Government shall also have the right to cause an
inquiry to be made by such person or persons as they may
direct in respect of any matter connected with the
administration or finance of the University.
(3) The Government shall, in every case, give notice to the
University of their intention to cause an inspection or inquiry to
be made, and the University shall be entitled to be represented
at such inspection or inquiry.
(4) The Government shall commu nicate to the University
their views with reference to the result of such inspection or
inquiry and may, after ascertaining the opinion of the University
thereon, advise the University upon the action to be taken and
fix a time limit for taking such action.
(5) The University shall, within the time limit so fixed, report
to the Government the action taken or proposed to be taken on
the advice tendered by the Government.
(6) If the University does not take action within the time limit
fixed or if the action taken by the University is in the opinion of
the Government not satisfactory, the Government may, after
considering any explanation offered or representation made by
the University, issue such direction as they may deem fit and
the University shall comply with such direction.
(7) If the University does not comply with such direction
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 direction and make such
order as may be necessary for the expense thereof.
CHAPTER III
OFFICERS OF THE UNIVERSITY
8. The University shall consist of the following officers namely:- Officers of
University
(1) Chancellor ;
(2) Pro-Chancellor ;
(3) Vice-Chancellor ;
(4) Registrar ;
(5) Comptroller ;
(6) Dean ;
(7) Director of Research ;
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(8) Director of Extension Education ; and
(9) Such other persons as may be declared by the statutes
to be officers of the University.
9. (1) The Governor of Tamil Nadu shall be the Chancellor of
the University.
Chancellor
(2) The Chancellor shall be the head of the University and
shall, when present, preside at any convocation of the
University and confer degrees, diplomas or other academic
distinctions upon persons entitled to receive them.
(3) No honorary degree or other distinction shall be
conferred by the University upon any person without the
approval of the Chancellor.
(4) The Chancellor may of his own motion or on application
call for and examine the record of any officer or authority of the
University in respect of any proceeding to satisfy himself as to
the regularity of such proceeding or the correctness, legality or
propriety of any decision passed or order made 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 proceeding,
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.
(5) The Chancellor shall exercise such other powers and
perform such other duties as may be conferred or imposed on
him by this Act or the statutes.
10. (1) The Minister -in-charge of the portfolio of Agriculture in
the State shall be the Pro-Chancellor of the University.
Pro-Chancellor
(2) When the Chancellor is unable to discharge his duties
owing to absence, illness or any other cause, the Pro -
Chancellor shall discharge the duties of the Chancellor until the
date on which the Chancellor resumes his duties.
11. (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.
Vice-
Chancellor
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(2) For the purpose of sub -section (1), the committee shall
consist of three persons of whom one shall be nominated by
the Board of Management, one shall be nominated by the
Academic Council and one shall be nominated by the
Chancellor.
Provided that the person so nominated shall not be a
member of any of the authorities of the University.
(3) The Vice -Chancellor shall hold office for a term of five
years from the date on which he enters upon his office and
shall be eligible for re -appointment for not more than one
successive term :
Provided that --
(a) the Vice -Chancellor may, by writing und er his hand
addressed to the Chancellor and after giving two months‘ notice
resign his office ;
(b) the Vice-Chancellor may be removed from his office by
the chancellor upon a resolution of the Board passed by a
majority of the total members of that Board and by a majority of
not less than two -thirds of the members of that Board present
and voting.
(4) In the event of the occurrence of any vacancy in the
office of the Vice -Chancellor by reason of his death,
resignation or removal, or otherwise, the Registrar shall act as
Vice-Chancellor until the date on which a new Vice -Chancellor
appointed in accordance with the provisions of this Act to fill
such vacancy enters upon his office.
(5) The Vice -Chancellor shall be a whole -time officer of the
University and shall be entitled to such emoluments,
allowances and privileges as may be prescribed by the
statutes.
12. (1) The Vice -Chancellor shall be the principal executive
and academ ic officer of the University and shall, in the
absence of the Chancellor and Pro -Chancellor, preside at the
convocation of the University and confer degrees, diplomas or
other academic distinctions upon persons entitled to receive
them.
Powers and
duties of Vice-
Chancellor.
(2) 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.
(3) The Vice -Chancellor shall convene meetings of the
Board and the Academic Council.
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(4) The Vice-Chancellor shall ensure the faithful observance
of the provisions of this Act, the statutes and regulations.
(5) The Vice -Chancellor shall be responsible for the
presentation of the annual financial estimates, annual accounts
and balance sheet of the University to the Board.
(6) In any emergency, which in the opinion of the Vice -
Chancellor requires imm ediate action to be taken, he shall, by
order, take such action as he deems necessary and shall at
the earliest opportunity report the action taken to such officer
or the authority or body as would have in the ordinary course
dealt with the matter.
Provided that no such order shall be passed unless the
person likely to be affected has been given a reasonable
opportunity of being heard.
(7) Any person, aggrieved by any order of the Vice -
Chancellor under sub -section (6), may prefer an appeal to the
Board within thirty days from the date on which such order is
communicated to him and the Vice -Chancellor shall give effect
to the order passed by the Board in such appeal.
(8) The Vice -Chancellor shall be responsible for the co -
ordination and integration of teaching, research and extension
education.
(9) The Vice -Chancellor shall exercise such other powers
and perform such other duties as may be prescribed by
statutes.
13. (1) The Registrar shall be a whole -time salaried officer of
the University and shall be appointed by the Vice -Chancellor
with the approval of the Board on such terms and conditions as
may be prescribed.
Registrar.
(2) The Registrar shall exercise such powers and perform
such duties as may be prescribed.
14. (1) The Comptroller shall be a whole-time salaried officer of
the University and shall be appointed by the Vice -Chancellor
with the approval of the Board on such terms and conditions as
may be prescribed.
Comptroller.
(2) The Comptroller shall advise the University in regard to
its financial policy.
(3) The Comptroller shall be responsible to the Vice -
Chancellor for all accounting matters of the University including
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the preparation and presentation of the annual financial
estimates, annual accounts and balance sheet.
(4) The Comptroller shall --
(a) Ensure that no expenditure not authorised in the annual
financial estimates as approved by the Board is incurred by the
University ; and
(b) Disallow any expenditure unwarranted by the terms of
any statute or for which provision is required to be made by a
statute but has not been so made.
15. (1) Each college shall have a Dean who shall be a whole -
time salaried officer of the University and shall be appointed by
the Vice -Chancellor with the approval of the Board on such
terms and conditions as may be prescribed.
Dean.
(2) The Dean shall be responsible to the Vice-Chancellor for
all matters concerning his college.
(3) The Dean shall exercise such powers and perform such
duties as may be prescribed.
16. (1) The Director of Research and the Director of Extension
Education shall be whole -time salaried officers of the
University and shall be appointed by the Vice -Chancellor with
the approval of the Board subject to such terms and conditions
as may be prescribed.
Director
(2) The Director of Research shall be responsible for the
proper functioning of the research stations and shall co -
ordinate research work in co-operation with the Dean and other
officers and shall exercise such powers and perform such
duties as may be prescribed.
(3) The Director of Extension Education shall be responsible
for the planning and execution of programmes of extension
work based on the results of research and work in co-operation
with the Dean and other officers and shall exercise such
powers and perform such duties as may be prescribed.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
17. The authorities of the University shall be the Board of
Management, the Academic Council, the Board of Studies of
each Faculty and such other bodies of the University as may
be declared by the statutes to be authorities of the University.
Authorities of
Univeristy.
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18. (1) The Chancellor shall, as soon as may be, after the first
Vice-Chancellor is appointed under section 45, constitute a
Board of Management.
Constitution of
Board of
Management
(2) The Board shall consist of the following members,
namely:-
Class I – Ex-Officio.
(a) Vice-Chancellor ;
(b) Secretary to Government, Agriculture Department ;
(c) Secretary to Government, Finance Department ;
(d) Director of Agriculture ;
(e) Director of Animal Husbandry ;
(f) Director of Fisheries ;
(g) Chief Conservator of Forests ;
(h) Commissioner or Director of Agricultural Marketing and
Agri Business; and
(i) Registrar.
Class II – Other Members.
(a) One agricultural scientist having special knowledge or
practical experience in agricultural research, teaching and
extension education nominated by the Chancellor ;
(b) one crop farmer no nominated by the Chancellor ;
(c) one livestock farmer nominated by the Chancellor ;
(d) one representative of the agro -industries nominated by
the Chancellor ;
(e) one woman social worker nominated by the Chancellor ;
(f) one educationist nominated by the Chancellor ;
(g) one nominee of the Indian Council of Agricultural
Research ; and
(h) one member elected by the members of the Legislative
Assembly of the State of Tamil Nadu from among themselves,
and one member elected by the members of the Legislative
Council of that State from among themselves ;
Provided that no member so elected shall be disqualified
for being a member of the Legislative Assembly or of the
Legislative Council.
(3) The Vice-Chancellor shall be the ex -officio Chairman of,
and the Registrar shall be the ex -officio Secretary to, the
Board.
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(4) The term of office of the members of the Board, other
than the ex -officio members, shall be three years and such
members shall be eligible for re -appointment for not more than
one successive term.
(5) No officer or employees of the Universit y, other than the
Vice-Chancellor and the Registrar, shall be eligible to be a
member of the Board.
(6) The members of the Board shall not be entitled to
receive any remuneration from the University except such daily
and travelling allowances as may be prescribed.
(7) The Chancellor may, after giving a reasonable
opportunity of being heard, remove any member of the Board
other than an ex -officio member from office, if such member in
the opinion of the Chancellor, is incapable of acting as a
member or has abused his position as a member so as to
render his continuance as such member detrimental to the
interest of the University.
19. The powers and duties of the Board shall be—
(a) to consider and review the financial requirements and
approve the annual financial estimates of the University ;
Powers and
duties of
Board.
(b) to provide for the administration of any funds placed at
the disposal of the University for the purposes intended ;
(c) to arrange for the investment and withdrawal of funds of
the University ;
(d) to borrow money for capital improvements and to make
suitable arrangements for its repayment ;
(e) to acquire, hold and dispose of property on behalf of the
University ;
(f) to determine the form, provide for the custody, and
regulate the use, of the common seal of the University ;
(g) to appoint such committees, either standing or
temporary, as it may consider necessary and specify the terms
of reference thereof subject to the provisions of this Act and
the statutes ;
(h) to determine and regulate all questions of policy relating
to the University in accordance with the provisio ns of this Act
and the statutes;
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(i) to make financial provision for the instruction, teaching,
research, advancement and disse mination of knowledge in
such branches of learning and courses of study as may be
determined by the Academic Council ;
(j) to provide for the establishment and maintenance of
colleges, hostels, laboratories, experimental farms and other
facilities necessary for carrying out the purpose of this Act ;
(k) to provide for the institution and conferment of degrees,
diplomas and other academic distinctions ;
(l) to provide for the institution, maintenance and award of
scholarships, fellowships, studentships, medals, prizes and the
like ;
(m) to accept trust, bequest, donation and transfer of any
movable or immovable property on behalf of the University ;
(n) to enter into contract on behalf of University ; and
(o) to exercise such other powers and perform such other
duties not inconsistent with the provisions of this Act or the
statutes as may be necessary for carrying out the purposes of
this Act.
20. (1) The Board shall meet at such times and places and
shall, subject to the provisions of sub -sections (2) and (3),
observe such rules of procedure in regard to transaction of
business at its meetings including quorum at meetings as may
be prescribed:
Meetings of
Board.
Provided that the Board sha ll meet at least once in every
three months.
(2) The Vice -Chancellor or in his absence, any member
chosen by the members present, shall president a meeting of
the Board.
(3) All questions at any meeting of the Board shall be
decided by a major ity of the votes of the member present and
voting and in the case of an equality of votes, the Vice -
Chancellor or the member presiding, as the case may be, shall
have and exercise a second or casting vote.
(4) (a) The Board may, for purposes of consultation, invite
any person having special knowledge or practical experience
on any subject under consideration to attend any meeting.
Such person may speak in, and otherwise take part in, the
proceedings of such meeting but shall not be entitled to vote.
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(b) The person so invited shall be entitled to such daily and
travelling allowances as are admissible to any member of the
Board.
21. The Academic Council shall be the academic authority of
the University and shall, subject to the provisi ons of this Act
and statutes, have the control and general regulation of
teaching and examination in the University and be responsible
for the maintenance of the standards thereof.
Academic
Council.
22. (1) The Academic Council shall consist of the following
members, namely :-
Constitution of
Academic
Council.
(a) Vice-Chancellor ;
(b) Secretary to Government, Agriculture Department ;
(c) Dean of each College ;
(d) Dean of each Faculty ;
(e) Director of Research ;
(f) Director of Extension Education ;
(g) Six members from amongst the Heads of Departments
to be nominated by the Vice-Chancellor on rotational basis ;
(h) Three persons having special knowledge or practical
experience in different aspects of agriculture to be nominated by
the Vice-Chancellor ; and
(i) Registrar
(2) The Vice -Chancellor shall be the ex-officio Chairman of
and the Registrar shall be the ex-officio Secretary to, the
Academic Council.
(3) The term of office of the members specified in clauses
(g) and (h) of sub-section (1) shall be three years.
23. The powers and duties of the Academic Council shall be- Powers and
duties of
Academic
Council.
(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 regarding--
(i) the admission of students to the University and the
number of students to be admitted ;
(ii) the courses of study leading to degrees, diplomas and
other academic distinctions ; and
(iii) the conduct of examinations and maintenance and
18
promotion of standards of educations ;
(d) to advise the Board on all academic matters including
the control and management of libraries ;
(e) to make recommendation to the Board for the institution
of Professorship, Readership, Assistant Professorship and other
teaching posts including posts in research and extension
education and in regard to the duties thereof ;
(f) to formulate, modify or revise schemes for the
constitution or reconstit ution of departments of teaching,
research and extension education ;
(g) to make recommendation to the Board regarding post -
graduate teaching, research and extension education ;
(h) to make recommendation to the Board regarding the
qualifications to be prescribed for teaching and extension staff
in University.
(i) to make recommendation to the Board for the
conferment of honorary degrees or other distinctions ; and
(j) to exercise such other powers and perform such other
duties as may be prescribed by the statutes.
24. (1) The University shall include Faculties of Agriculture,
Basic Science, Agricultural Engineering, Animal Science,
Home Science, Forestry, Fisheries and such other Faculties as
may be prescribed by the statutes.
Faculties
(2) Each Faculty shall have a Dean who shall be
appointed in such manner as may be prescribed.
(3) Ea ch Faculty shall comprise such departments of
teaching with such assignment of subjects of study as may be
prescribed and each department shall have a Head who shall
be responsible to the Dean for the proper organisation and
working of that department.
(4) There shall be a Board of Studies for each Faculty, the
constitution and functions of which shall be such as may be
prescribed.
(5) The constitution and functions of the Faculties shall in
all other respects be such as may be prescribed.
Provided that not less than three -fourths of the total
number of members of every Faculty shall be members of the
Academic Council.
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25. All the authorities of the University shall have power to
constitute or reconstitute committees and to delegate to them
such of their powers as they deem fit, such committee shall,
save as otherwise provided, consist of members of the
authority concerned and of such other persons, if any, as the
authority in each case, may think fit.
Constitution of
committees
and delegation
of powers.
CHAPTER V
Research and Extension Education Organisations
26. (1) Subject to the provisions of this Act and the statutes,
the University shall establish an Agricultural Research
Organisation for doing basic research on problems primarily
relating to agriculture and allied sciences for the purpose of
aiding the development of agriculture and shall for this purpose,
establish as many agricultural research stations as may be
necessary in co -operation with the department of Agriculture
and the research stations under the control of the Government.
Agricultural
Research
Organisation.
(2) The Agricultural Research Organisation shall be
developed under the guidance of the Director of Research.
27. (1) Subject to the provisions of this Act and the statutes,
the University shall establish an Agricultural Extension
Education Organisation which shall make available the
information obtained on the basis of research to students,
extension workers and agriculturists and shall conduct
demonstration and training programme for the benefit of such
persons in co -operation with the concerned Government
departments.
Agricultural
Extension
Education
Organisation
(2) The University shall undertake such agricultural
extension education activities as are necessary—
(a) to inform and demonstrate to the agriculturists
the findings and developments of agricultural research on
improved practices essential to uplift the conditions of rural
living ;
(b) to increase agricultural production with special
emphasis on food production and utilization
(c) to multiply nucleus seeds of improved varieties
evolved or introduced by the Agricultural Research
Organisation.
(3) The Agricultural Extension Education Organisation shall
be developed under the guidance of the Director of Extension
Education.
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CHAPTER VI
FUNDS AND ACCOUNTS
28. (1) The University shall have a General Fund to which
shall be credited--
General Fund.
(a) its income from fees, endowments, grants,
donations and gifts, if any ;
(b) any contribution or grant made by the Central
Government, any State Government, the University Grants
Commission or like authority, any local authority or any
corporation owned or controlled by the Government ; and
(c) other receipts.
(2) The moneys in the General Fund shall be invested in
the securities specified in clauses (a) to (d) of section 20 of the
Indian Trusts Act, 1882 (Central Act II of 1882).
(3) The University shall furnish such statements, accounts,
reports and other particulars relating to any grant made by the
Government and its utilization, as the Government may
require.
29. The University may have such other funds as may be
prescribed by the statutes.
Other funds.
30. The funds and all moneys of the University shall be
managed in such manner as may be prescribed.
Management
of funds.
31. The Government shall, every year make non -lapsable
lump sum grants to the University as follows:-
Grants.
(a) a grant not less than the net expenditure incurred in the
year in respect of the activities of the institutions of agriculture
and allied sciences and such other Government departments
relating to agriculture and allied sciences as are transferred to
the University ;
(b) a grant not less than the estimated expenditure on pay
and allowances of the staff, contingencies, supplies and
services of the University ;
(c) a grant to meet such additional items of expenditure,
recurring and non -recurring, as the Government may deem
necessary for the proper functioning of the University.
32. (1) The Board shall appoint a Finance Committee
consisting of the following members, namely :-
Finance
Committee.
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(a) Vice-Chancellor ;
(b) Secretary to Government, Agriculture Department ;
(c) Secretary to Government, Finance Department ;
(d) One member chosen by the Board from amongst its
non-official members ; and
(d) Comptroller.
(2) The Comptroller shall be the ex-officio Secretary the
Finance Committee.
(3) The Finance Committee shall—
(a) examine the annual accounts and the annual financial
estimates of the University and advise the Board thereon ;
(b) review the financial position of the University from time
to time ;
(c) make recommendation to the Board on every proposal
involving expenditure for which no provision has been made in
the annual financial estimates or which involves e xpenditure in
excess of the amount provided for in the annual financial
estimates ; and
(d) make recommendation to the Board on all matters
relating to the finances of the University.
33. (1) The annual accounts prepared by the Comptroller
shall be submitted to such examination and audit as the
Government may direct and a copy of the annual accounts and
audit report shall be submitted to the Government.
Annual
accounts.
(2) The University shall settle objections raised in the audit
and carry out such instructions as may be issued by the
Government on the audit report.
(3) The Government shall cause the annual accounts and
the audit report to be laid before both Houses of Legislature
together with their comments.
(4) The Comptroller shall, before such date as may be
prescribed by the statutes, prepare the annual financial
estimates for the ensuring year.
(5) The annual accounts and the annual financial estimates
prepared by the Comptroller shall be placed b efore the Board
together with the remarks of the Finance Committee for
approval at its annual meeting and the Board may pass
resolution with reference thereto and communicate the same to
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the Comptroller who shall take action in accordance therewith.
CHAPTER VII
CONDITIONS OF SERVICE
34. (1) The University shall institute for the benefit of its
officers, teachers and other employees such pension, gratuity,
insurance and provident fund as it may deem fit, in such manner
and subject to such conditions as may be prescribed.
Pension,
gratuity, etc.
(2) Where the University has so instituted a provident fund
under sub -section (1), the Government may declare that the
provisions of the Provident Funds Act, 1925 (Central Act XIX of
1925), shall apply to such fund as if the University were a local
authority and the fund a Government provident fund.
(3) The University may, in consultation with the Finance
Committee, invest the provident fund amount in such manner
as it may determine.
Explanation:- For the purposes of this section and sections
35, 38 and 47, the word ―officer‖ shall not include the
Chancellor, the Pro -Chancellor and the Vice -Chancellor of the
University.
35. Subject to the provisions of this Act, the appointment,
procedure for select ion, pay and allowances and other
conditions of service of officers, teachers and other employees
of the University shall be as prescribed.
Conditions of
service.
CHAPTER VIII
STATUTES AND REGULATIONS
36. Subject to the provisions of this Act, the statutes may
provide for all or any of the following matters, namely :-
Statutes.
(a) the conditions under which the research in the
University may be carried on ;
(b) the manner in which and the conditions under which the
honorary degrees and other distinctions may be conferred ;
(c) the fixation, payment and receipt of fees and other
charges ;
(d) the prescription of academic qualification and standard
for admission to the University ;
(e) the terms and conditions subject to which the Registrar
may be appointed and his powers and duties ;
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(f) the terms and conditions subject to which the
Comptroller may be appointed ;
(g) the terms and conditions subject to which the Dean of
each college may be appointed and his powers and duties ;
(h) the terms and conditions subject to which the Director of
Research and the Director of Extension Education may be
appointed and their powers and duties ;
(i) the daily and travelling allowances to be paid to the
members of the Board ;
(j) the assignment of subjects of study for each Faculty ;
(k) the constitution and functions of the Board of Studies of
each Faculty ;
(l) the constitution and functions of Faculties ;
(m) the manner in which the Dean of each Faculty may be
appointed ;
(n) the establishment and management of the funds and
moneys of the University ;
(o) the manner of publication of the accounts audited ;
(p) the period for which and the manner in which the
instruction, teaching, training and holding examinations shall
be conducted for the students of the colleges specified in
section 40 ; and
(q) any other matter which is required to be or may be
prescribed by the statutes.
37. (1) The Board may from time to time make statutes and
amend or repeal the statutes in the manner hereinafter provided
in this section.
Statutes how
made.
(2) The Academic Council may propose to the Board the
draft of any statute to be passed by the Board and such draft
shall be considered by the Board at its next meeting :
Provided that the Academic Council shall not propose any
amendment to any statute affecting the status, powers or
constitution of any authority of the University until such authority
has been given an opportunity of expressing its opinion upon
the proposal and any opinion so expressed shall be considered
24
by the Board.
(3) The Board may consider the draft proposed by the
Academic Council under sub -section (2) and may either pass
the draft statute or reject or return with or without amendments
to the Academic Council for reconsideration.
(4) (a) Any member of the Boar d may propose to the Board
the draft of a statute and the Board may either accept or reject
the draft, if it relates to a matter not falling within the purview of
the Academic Council.
(b) In case such draft relates to matter within the
purview of the Academic Council, the Board shall refer it for
consideration to the Academic Council, which may after
following the procedure laid down in the proviso to sub -section
(2), either report to the Board that it does not approve the drExcerpt shown. Open the full act in Lexace.