LexThe Tamil Nadu Dr.Ambedkar Law University Act, 1996
Tamil Nadu · state statute
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The following Act of the Tamil Nadu Legislative Assembly received the assent of the President on the 6th August 1997 and is hereby published for general information.
Act No. 43 of 1997.
An Act to provide for the establishment and incorporation of a Law University in the State of
Tamil Nadu for the advancement and promotion of learning and knowledge of law in the
educational pattern of the State.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh
year of the Republic of India as follows:
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Tamil Nadu Dr. Ambedkar Law University Act, 1996. Short title, extent,
application and
commencement.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It applies to –
(a) every law college specified in the Schedule which are deemed to be affiliated to
the University under this Act;
(b) every other law college or institute situated within the University area which may
be affiliated to, or approved by, the University in accordance with the provisions
of this Act, statutes, ordinances or regulations; and
(c) every college or institution situated within the University area, which conducts
any course of study or imparts any training which may qualify for the award of
any degree, diploma or other academic distinction in law by the University.
(4) This Section and Sections, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16,
17,21,48, 49, 50, 52, 61, 63, 64, 65, 68, 69 and 71 shall come into force at once and
the remaining provisions* of this Act shall come into force on such date as the
Government may by notification appoint and different dates may be appointed for
different provisions of this Act.
2. In this Act, unless the context otherwise requires,-
(a) “affiliated college” means a college or institution situated within the university
area and affiliated to the University, a college deemed to be affiliated to the
University and an autonomous college;
Definitions.
(b) “autonomous college” means any college designated as an autonomous college
by or under the statutes;
Central Act of
25 of 1961.
(c) “Bar Council of India” means the Bar Council of India constituted under the
Advocates Act; 1961
(d) “Bar Council of Tamil Nadu” means the Bar Council of Tamil Nadu constituted
for the State of Tamil Nadu;
(e) “college” means a college or institution established or maintained by or affiliated
to the University and providing any course of study or training in law for
admission to the examination; for degrees, diplomas or other academic
distinctions of the University;
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* As per G.O(Ms)No.15, Law department dated17.03.1998 published in Tamil Nadu
Government Gazette No.132 dated17.03.1998, the remaining sections came into
force on 17.03.1998
Tamil Nadu Act I of 1927
(f) “date of commencement of this Act” in relation to any provision of this Act
means, the date of coming into force of that provision;
(g) “Faculty” means a Faculty of the University;
(h) “Government” means the State Government;
(i) “hostel” means a unit of residence for the students, of the University maintained
or recognised by the University in accordance with the provisions of this Act;
and includes a hostel deemed to be recognised by the University under this Act;
(j) “prescribed” means prescribed by this Act or the statutes or ordinances or
regulations;
(k) “principal” means the head of a college;
(l) “registered graduate” means a graduate registered under this Act;
(m) “statutes”, “ordinances” and “regulations” mean respectively, the statutes,
ordinances and regulations of the University made or continued in force under
this Act;
(n) “teachers” means Professors, Readers, Lecturers, whether full time or part-time,
Lecturers (Senior Scale), Lecturers (Selection Grade) and other persons giving
instruction in University colleges or institutions in affiliated or approved colleges
or in hostels and libraries as may be declared by the statutes to be teachers;
(o) “teachers of the University” means persons appointed by the University to give
instruction on its behalf;
(p) “University” means the Tamil Nadu Dr. Ambedkar Law University;
(q) “University area” means the area to which this Act extends under sub-section (2)
of section 1 excluding the Annamalai Nagar as defined in clause (a) of section 2 of the
Annamalai University Act, 1928;
(r) “University college” means a college or a college combined with research
institute maintained by the University, whether instituted by it, or not, providing
courses of study leading upto the post-graduate and professional degrees of the
University;
(s) “University Grants Commission” means the commission established under
section 4 of the University Grants Commission Act, 1956;
(t) “University Lecturer”, “University Reader”, “University Professor” or “University
Teacher” mean Lecturer, Reader, Professor or Teacher respectively appointed
or deemed to be appointed as such by the University;
(u) “University Library” means a Library maintained by the University whether
instituted by it or not.
Central Act 3
of 1956
CHAPTER II
THE UNIVERSITY
Establishment
of University
3. (1) For the advancement and promotion of learning and knowledge of law, there shall
be established a University by the name “The Tamil Nadu Dr. Ambedkar Law 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 limits of the
Madras Metropolitan Planning Area as defined in clause (23-a) of section 2 of the
Tamil Nadu Town and Country Planning Act, 1971.
Tamil Nadu Act 35 of 1972
Objects of
University
4. The University shall have the following objects, namely:-
(a) to provide for the advancement and dissemination of knowledge of law and their
role in the development of better education;
(b) to promote the legal education and well being of the community generally;
(c) to develop in the student and research scholar, a sense of responsibility to serve
the society in the field of law by developing skills in regard to advocacy, legal
services, legislation, law reforms and the like;
(d) to organise lecture, seminars, symposia and conference;
(e) to promote legal knowledge and to make law as efficient instruments of social
development;
(f) to provide access to legal education for large segments of the population, and in
particular to the disadvantaged groups such as those living in remote and rural
areas;
(g) to promote acquisition of legal knowledge in rapidly developing and changing
society and to continually offer opportunities for upgrading knowledge, training
and skills in the context of innovation, research and discovery in all fields of
human endeavours;
(h) to provide innovative system of University level education, flexible and open, in
regard to methods and pace of learning, combination of course, age of entry,
conduct of examination and operation of the programmes with a view to promote
learning and encourage excellence in new fields of legal knowledge;
(i) to provide education and training in the various fields of law in the State raising
their quality and improving their availability to the people;
(j) to provide suitable post-graduate courses of study and promote research in the
various fields of law;
(k) to promote national integration and the integrated development of the human
personality through its policies and programmes.
5. The University shall have the power:-
(i) to administer and manage the University and such centres for research,
for legal education or for advancement of knowledge in law;
(ii) to provide for instructions or training in such branches of learning pertaining to
law, as the University may deem fit;
(iii) to make provisions for research or for the advancement or dissemination of
knowledge in legal education;
(iv) to organise and undertake extension services;
(v) to affiliate colleges to the University under conditions prescribed and to withdraw
such affiliation;
Provided that no college shall be affiliated to the University unless the
permission of the Government to establish such College has been obtained and
the terms and conditions, if any, of such permission has been complied with;
(vi) to institute degrees, titles, diplomas and other academic distinctions;
(vii) to hold examinations and to confer degrees, titles, diplomas and other academic
distinctions on persons who shall have pursued an approved course of study in
the University, University college or any college affiliated or deemed to be
affiliated to the University under this Act and shall have passed the prescribed
examinations of the University subject to such conditions as the University may
determine;
(viii) to confer degrees, titles, diplomas and other academic distinctions on persons
who shall have pursued an approved course of study in an autonomous college;
(ix) to confer honorary degrees, or other distinctions under conditions prescribed;
(x) to fix fees to demand and receive such fees as may be prescribed;
(xi) to establish, maintain and manage hostels and to recognise places of residence
for the students of the University and to withdraw such recognition to any such
place of residence;
(xii) to establish such special centres, specialised study centres, school of excellence
which may serve as a lead agent for all other law colleges to emulate or other
units for research and instruction and for promotion of distance education
centres as are, in the opinion of the University, necessary for the furtherance of
its objects;
(xiii) to supervise and control the residence and to regulate the discipline of the
students of the University and to make arrangements for promoting their health;
(xiv) to make arrangements in respect of the residence, discipline and teaching of
women students;
(xv) to create academic, technical, administrative, ministerial and other posts and to
make appointments thereto;
(xvi) to provide, control and maintain discipline among the students and to regulate
and enforce discipline among all categories of employees of the University and
to lay down the conditions of service of such employees including their code of
conduct and to take such disciplinary measures as may be deemed necessary;
Powers and
functions of
University.
(xvii) to institute lecturerships, readerships, professorships and other teaching posts
required by the University and to appoint persons to such lecturerships,
readerships, professorships and other teaching posts;
(xviii) to institute and award fellowships, travelling fellowships, scholarships,
studentships, bursaries, prizes and medals in accordance with the statutes;
(xix) to provide for printing, reproduction and publication of research and other works
and to organise exhibitions;
(xx) to sponsor and undertake research in all aspects of law, justice and social
development;
(xxi) to co-operate with any other organisations in the matter of education, training
and research in law, justice, social development, and allied subjects for such
purposes as may be agreed upon on such terms and conditions as the
University may, from time to time, determine;
(xxii) to co-operate with institutions of higher learning in any part of the world having
objects wholly or partially similar to those of the University, by exchange of
teachers and scholars and generally in such manner as may be conductive to
the common objects;
(xxiii) to regulate the expenditure and to manage the accounts of the University;
(xxiv) to establish and maintain within the University or elsewhere, such class rooms
and study halls as the University may consider necessary and adequately
furnish the same and to establish and maintain such libraries and reading rooms
as may appear convenient or necessary for the University;
(xxv) to receive grants, subventions, subscriptions, donations and gifts for the
purposes of the University and consistent with the objects for which the
University is established;
(xxvi) to purchase, take on ease or accept as gifts or otherwise, any land or building or
works which may be necessary or convenient for the purpose of the University
on such terms and conditions as it may think fit and proper and to construct or
alter and maintain any such building or works;
(xxvii) to sell, exchange, lease or otherwise dispose of all or any portion of the
properties of the University, movable or immovable, on such terms as it may
think fit and proper without prejudice to the interest and activities of the
University;
(xxviii) to draw and accept, to make and endorse, to discount and negotiate,
Government and other promissory notes, bills of exchange, cheque or other
negotiable instruments;
(xxix) to execute conveyances, transfers, reconveyances, mortgages, leases, licences
and agreements in respect of property, movable or immovable including
Government securities belonging to the University or to be acquired for the
University;
(xxx) to appoint, in order to execute an instrument or transact any business of the
University, any person as it may deem fit;
(xxxi) to give up and cease from carrying on any classes, or departments of the
University;
(xxxii) to enter into any agreement with the Central Government, State Governments,
the University Grants Commission or other Authorities for receiving grants;
(xxxiii) to accept grants of money, securities or property of any kind on such terms as it
may deem expedient;
(xxxiv) to raise and borrow money on bonds, mortgages, promissory notes or other
obligations or securities upon all or any of the properties and assets of the
University or without any securities and upon such terms and conditions as it
may deem fit and to pay out of the funds of the University, all expenses
incidental to the raising of money, and to repay and redeem any money
borrowed;
(xxxv) to invest the funds of the University money entrusted to the University in or upon
such securities and in such manner as it may deem fit and from time to time
transpose any investment;
(xxxvi) to make such regulations as may from time to time, be considered necessary for
regulating the affairs and the management of the University and to alter, modify
and to rescind them;
(xxxvii) to constitute for the benefit of the academic, technical administrative and other
staff, in such manner and subject to such conditions as may be prescribed by
the regulations, such as pensions, insurance, provident fund and gratuity as it
may deem fit and to make such grants as it may deem fit for the benefit of any
employee of the University and to aid in the establishment and support of the
associations, institutions, funds, trusts and conveyances caIculated to benefit
the staff and the students of the University;
(xxxviii) to delegate all or any of its powers and functions to any authority of the
University or any committee or any sub-committee or to any one or more
members of its body or its officers and,
(xxxix) to do all such other acts and things as the University may consider necessary,
conductive or incidental to the attainment or enlargement of its objects, powers
and functions or any one of them,
Colleges not
to be affiliated
to any other
University and
recognition of
colleges by
University.
6. (1) No Law college or institution imparting legal education within the
University area shall be affiliated to any other University other than the Tamil Nadu
Dr. Ambedkar Law University.
(2) No Law college or institution imparting legal education affiliated to or associated
with, or maintained by, any other University, whether within the State of Tamil
Nadu or outside the State of Tamil Nadu, shall be recognised by the University for
any purpose except with the prior approval of the Government and the
University concerned.
Admission to
University.
7. (1) The University shall, subject to the provisions of this Act and the statutes, be open
to all persons.
(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; or
(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 teachers.
(3) Subject to the provisions of sub-section (2), the Government may, by order, direct
that the University shall reserve such percentage of seats therein for the students
belonging to the Scheduled Castes, the Scheduled Tribes, Most Backward Classes
including Denotified Communities and Backward Classes, as may be specified in
such order and where such direction has been given, the University shall make the
reservation accordingly.
Visitation.
8. (1) The Government shall have the right to cause an inspection or inquiry, to be
made, by such persons or person, as they may direct, of the University, its
buildings, museums, workshops, and equipments and of any institution maintained,
recognised or approved by the University and also of the examination, teaching
and other works conducted or done by the University and to 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 action to be taken and
fix a time limit for taking such action.
(3) The Syndicate shall report to the Government through the Vice-Chancellor, 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 Syndicate, 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 Govern-
ment 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.
CHAPTER III.
OFFICERS OF THE UNIVERSITY.
9. 9. The University shall consist 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 Examinations; and
(7) such other persons as may be declared by statutes to be officers of the
University.
10.10. (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 President of the Academic
Senate and shall, when present, preside at the meetings of the Academic Senate
and at any convocation of the University and confer degrees, titles, diplomas or other
academic distinctions upon persons entitled to receive them.
Officers of the
University.
Chancellor.
(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 the University in respect of any
proceedings to satisfy himself as to the legality 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 proceedings, 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 sub-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) The Chancellor shall exercise such other powers and perform such other
duties as may be conferred on him by or under the provisions of this Act.
11. (1) The Minister in-charge of the portfolio of law in the State of Tamil
Nadu shall be the Pro-Chancellor of the University.
(2) In the absence of the Chancellor or during the Chancellor’s inability to act, the
Pro-Chancellor shall exercise all the powers and perform all the functions of the
Chancellor.
(3) The Pro-Chancellor shall exercise such other powers and perform such other
functions as may be conferred on him by or under this Act.
Pro-Chancellor.
12. (1) Every appointment of 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 different names and shall
appoint one of the persons named in the fresh panel as Vice-Chancellor.
(2) 1[For the purpose of sub-section (1), the Committee shall consist of
(i) A nominee of the Government, who shall be a retired Judge of the
Supreme Court or any High Court or an eminent educationalist;
(ii) A nominee of the Academic Senate who shall be an eminent
educationalist; and
(iii) A nominee of the Syndicate who shall be an eminent educationalist.
Explanation.—For the purpose of this sub-section, “eminent educationalist” means a
person,-
(i) Who is or has been a Vice-Chancellor of any Law University or National Law
School 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 any Law University or National Law School or in both taken
together; or
(iii) Who is or has been a Director or Head of any Law University or National Law
School;
Vice-Chancellor.
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.
(2-B) The process of nominating the members to the Committee by the Government, the
Academic Senate 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 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 Vice-Chancellor shall hold office for a period of three years and
shall be eligible for re-appointment for a further period of three years:
Provided that no person shall hold the office of the Vice-Chancellor for more than
six years in the aggregate:
Provided further that –
(a) the Chancellor may direct that a Vice-Chancellor whose term of
office has expired, shall continue in office for such period, not exceeding a total period
of one year, as may be specified in the direction:
(b) the Vice-Chancellor may, by writing under his hand addressed to the
Chancellor and after giving two months notice, resign his office:
Provided also 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
2[seventy years]
_________________________________________________________________________
1. Amended vide Act No.35 of 2017 (w.e.f. 26.07.2017)
2. Amended vide Act No.49 of 2012 (w.e.f. 31.07.2012)
(4) 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.
(5) 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 seven
thousand six hundred rupees per mensem or such higher salary as may
be fixed by the Government from time to time and he shall be entitled to
such other perquisites as may be fixed by 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 college or institution maintained by or affiliated to, that
University; or
(ii) any other University or colleges or institutions 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 University shall be limited to what he had been
contributing immediately before his appointment as Vice-Chancellor;
(c) The Vice-Chancellor shall be entitled to travelling allowance at such rates as
may be fixed by the Syndicate;
(d) The Vice-Chancellor shall be entitled to earned leave on full pay at one-
eleventh of the periods spent by him on active service:
Provided that when the earned leave applied for by the Vice-Chancellor in
sufficient time before the date of expiry of the term of his office, is refused by the
Chancellor in the interests 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 of
earned leave at his credit subject to a maximum of two hundred and
forty days;
(e) The Vice-Chancellor shall be entitled on medical grounds or otherwise, to
leave without pay for a period not exceeding three months during the term of his
office:
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).
13. (1) If, in the opinion of the Chancellor, the Vice-Chancellor willfully omits
or refuses to carry out the provisions of this Act, or abuses the powers vested in
him, or misbehaves or mismanages or his conduct involves moral turpitude or if it
otherwise appears to the Chancellor that the continuance of the Vice-Chancellor
in office is detrimental to the interests of University, the Chancellor may direct the
Pro-Chancellor to constitute a Committee consisting of not less than three
members to enquire into the matter and place the report of the Committee before
the Chancellor.
(2) The Chancellor shall, after considering the report of the Committee, is satisfied
that the continuance of the Vice-Chancellor in office will be detrimental to the
interests of the University or if he is found guilty of all or any of the charges
by order, remove the Vice-Chancellor;
Provided that no order shall be passed under this section unless a
reasonable opportunity of being heard is given to the Vice-Chancellor.
14. (1) The Vice-Chancellor shall be the academic head and principal executive officer of
the University.
(2) The Vice-Chancellor shall, in the absence of the Chancellor and Pro-Chancellor,
preside at the meetings of the Academic Senate and at any convocation of the
University and confer degrees, titles, diplomas or other academic distinctions
upon persons entitled to receive them.
(3) 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.
(4) The Vice-Chancellor shall ensure that faithful observance of the provisions
of this Act, the statutes, ordinances and regulations made thereunder and he
may exercise all powers as may be necessary for the purpose.
(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) In any emergency which in the opinion of the Vice-Chancellor requires
immediate 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 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 Syndicate 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 Syndicate on such appeal.
(8) The Vice-Chancellor shall be ex-officio Chairman of the Syndicate, the Planning
Board and the Finance Committee. The Vice-Chancellor shall be entitled to be
present at, and to address, any meeting of any authority or other body of the
University, but shall not be entitled to vote thereat unless he is member of such
authority or body.
(9) The Vice-Chancellor shall have power to convene meeting of the Syndicate, the
Academic Senate, the Planning Board and the Finance Committee.
(10) The Vice-Chancellor shall be responsible for the co-ordination and integration of
teaching and research, extension education and curriculum development.
(11) The Vice-Chancellor shall exercise such other powers and perform such other
duties as may be prescribed by the statutes.
Removal of
Vice-Chancellor.
Powers and
duties of Vice-
Chancellor.
Registrar.
15. (1) The Registrar shall be a whole- time salaried officer of the University appointed
by the Syndicate.
(2) The terms and conditions of service of the Registrar shall be as follows:–
(a) The holder of the post of Registrar shall be an academician in the field of
law not lower in rank than that of the Principal of Law College, or the
Professor of the University who has put in a service in such capacity for a
period of not less than three years or an officer of the Government not
lower in rank than that of the Deputy Secretary to Government, Law
Department.
(b) The Registrar shall hold office for a period of three years and shall be
eligible for re-appointment:
Provided that the Registrar shall retire on attaining the age of fifty-eight
years 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.
(3) (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 with-holding 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
Registrar imposing any of the penalties specified in clause (a).
(c) In any case where the inquiry discloses that the punishment 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 and the Vice-Chancellor shall pass such order as he
deems fit:
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 appellant.
(4) Save as otherwise provided in this Act, the Registrar shall be the ex-officio
Secretary to the Syndicate, the Academic Senate, the Faculties and the Boards
of Studies, but shall not be deemed to be a member of any of these authorities.
(5) 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 notices convening meetings of the Syndicate, the Academic
Senate, the Faculties, the Boards of Studies, the Boards of Examiners and
of any Committee appointed by the authorities of the University;
(c) to keep the minutes of all the proceedings of the meeting of the Syndicate,
the Academic Senate, the Faculties, the Boards of Studies, the Boards of
Examiners and of any Committee appointed by the authorities of the
University;
(d) to conduct the official correspondence of the Syndicate;
(e) to supply to the Chancellor, copies of the agenda of the meetings of the
authorities of the University as soon as they are issued and the minutes of
the proceedings of such meetings; and
(f) to exercise such other powers and perform such other duties as may be
specified in the statutes, the ordinances or the regulations or as may be
required, from time to time, by the Syndicate or the Vice-Chancellor.
(6) 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.
16. (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) Appointment of the Finance Officer shall be made by the Syndicate from out of a
panel of three names recommended by the Government.
(3) The emoluments and other terms and conditions of service of the Finance
Officer shall be such as may be prescribed by 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:
Provided that the Finance Officer shall, notwithstanding his attaining the
age of fifty eight years, continue in office until his successor is appointed and
enters upon his office or until the expiry of a period of one year, 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.
(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
Finance Officer.
(b) exercise such other powers and perform such other financial functions as
may assigned to him by the Syndicate or as may be prescribed by the
statutes or ordinances:
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 investments of the University including
trust and endowment property;
(b) ensure that the limit fixed by the Syndicate for recurring and non-recurring
expenditure for a year are not 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 estimate,
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 advice 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 and colleges
maintained by the University;
(g) bring to the notice of the Vice-Chancellor any unauthorised expenditure or
other financial irregularity and suggest appropriate action to be taken
against persons at fault; and
(h) call from any office, centre, college 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 the person or persons duly authorised in
this behalf by the Syndicate for any money payable to the University shall be a
sufficient discharge for payment of such money.
Controller of Examinations.
17. (1) The holder of the post of Controller of Examinations shall be an
academician in the field of law not lower in rank than that of the lecturer
(Selection Grade) of a college.
(2) The Controller of Examinations shall be a whole-time officer of the University
appointed by the Syndicate for such period and on such terms and conditions as
may be prescribed.
(3) The Controller of Examinations shall exercise such powers and perform such
duties as may be prescribed.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
Authorities of the University.
18. The authorities of the University shall be the Syndicate, the Academic Senate, the
Boards of Studies, the Finance Committee, the Planning Board, the Faculties and
such other authorities as may be declared by the statutes to be the authorities of the
University.
Disqualification for membership.
19. (1) No person shall be qualified for nomination or election as a member of any of the
authorities of the University, if on the date of such nomination or election he is –
(a) of unsound mind or a deaf-mute, or,
(b) an applicant to be adjudicated as an insolvent or an undischarged
insolvent; or
(c) sentenced by a criminal court to imprisonment for any offense involving
moral turpitude.
(2) In case of dispute or doubt as to whether a person is disqualified under sub-
section (1), the Syndicate shall determine and its decision shall be final.
Disqualification
for election or
nomination to
Syndicate and
Academic
Senate in
certain cases.
20. (1) (a) Notwithstanding anything contained in Sections 22 and 29, no person who had
held office as a member for a total period of six years in any one or more of the
following authorities of the University, namely:
(i) the Syndicate, and
(ii) the Academic Senate,
shall be eligible for election or nomination to any of the said two authorities.
(b) Notwithstanding anything contained in clause (a), no person who has held
office as a member for a total period of six years in any one or more of the
following authorities of any other University established under any law of
the State Legislature–
(i) the Syndicate,
(ii) the Senate,
(iii) the Standing Committee on Academic Affairs,
(iv) the Governing Council,
(v) the Board of Management,
(vi) the Executive Council,
(vii) the Academic Committee,
(viii) the Academic Council,
shall be eligible for election or nomination to the Syndicate or the Academic
Senate of the University under this Act:
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 authority 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 nomination to any of the two authorities referred to in
clause (a):
Central Act
XLV of 1860
Provided further that for the purpose of this sub-section a person who has
held office for a period of not less than one year in any of the authorities referred
to in clause (a) or clause (b), in casual vacancy 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 virtue of the membership in the first mentioned authority the
period for which he held office in the first mentioned authority alone shall be
taken into account.
(2) Nothing in sub-section (1) shall apply to–
(i) ex-officio members referred to in section 22, and
(ii) ex-officio members referrExcerpt shown. Open the full act in Lexace.