LexThe Tamil Nadu National Law University Act,2012
Tamil Nadu · state statute
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The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 23rd February 2012 and is hereby published for general information:—
ACT No. 9 OF 2012.
An Act to provide for the establishment and incorporation of a National Law
University in the State of Tamil Nadu to provide quality legal education.
WHEREAS legal education is an instrument of social, political and economic change;
AND THEREFORE to meet the challenges brought about by globalization, the State
Government have decided to establish a national level institution in this State to disseminate
learning and knowledge of law, legal processes, advocacy and skill in judicial administration,
keeping pace with the changing global scenario;
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third
Year of the Republic of India as follows :-
CHAPTER I.
PRELIMINARY.
1. (1) 1[ This Act may be called the Tamil Nadu National Law University Act, 2012].
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the Government may, by notification,
appoint.
2. In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University;
(b) “Appointed date’ means such date as the Government may, by notification, appoint
under sub-section (3) of section 1;
(c) “Chairman” means the Chairman of the General Council;
(d) “Chancellor” means the Chancellor of the University;
(e) “Executive Council” means the Executive Council of the University;
(f) “Faculty” means a Faculty of the University;
(g) “General Council” means the General Council of the University;
(h) “Government” means the State Government;
(i) “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;
(j) “prescribed” means prescribed in the regulations;
(k) “Registrar” means the Registrar of the University;
(l) “regulations” mean the regulations of the University made under this Act;
(m) 2[“School” means the Tamil Nadu National Law School;]
(n) “State” means the State of Tamil Nadu;
(o) “Teachers” mean such Assistant Professors, Associate Professors, Professors,
Directors and other persons giving instruction in the Department of the University or
laboratories or in hostels and Librarians and other like persons as may be declared by
the regulations to be teachers;
(oo) 3[“University” means the Tamil Nadu National Law University;]
(p) “Vice-Chancellor” means the Vice-Chancellor of the University.
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1. Amended vide Amendment Act No.34 of 2018(w.e.f 13.07.2018).
2. Omitted vide Amendment Act No.34 of 2018(w.e.f 13.07.2018).
3. Inserted vide Amendment Act No.34 of 2018(w.e.f 13.07.2018).
CHAPTER—II.
Establishment
of University.
THE UNIVERSITY.
3. (1) There shall be established in the State, a University by the name “The Tamil Nadu
National Law University”.
(2) The University shall be a body corporate having perpetual succession and a
common seal with power, subject to the provisions of this Act, to acquire and hold property,
to contract and shall by the said name, sue and be sued.
(3) The headquarters of the University shall be at Srirangam Taluk, Tiruchirappalli
Objects of
University.
Powers and
functions of
University.
District.
4. The objects of the University shall be to advance and disseminate learning and
knowledge of law and legal processes and their role in national development, to develop
in the student and research scholar a sense of responsibility to serve society in the field
of law by developing skills in regard to advocacy, legal services, legislation, law reforms and
the like, to organize lectures, seminars, symposia and conferences to promote legal
knowledge and to make law and legal processes efficient instruments of social development,
to hold examinations and confer degrees and other academic distinctions and to do all such
things as are incidental, necessary or conducive to the attainment of all or any of the
objects of the University.
5. The powers and functions of the University shall be,-
(i) to administer and manage the University and such centres for research,
education and instruction as are necessary for the furtherance of the objects of the
University;
(ii) to provide for instruction in such branches of knowledge or learning pertaining
to law, as the University may think fit and to make provision for research and for the
advancement and dissemination of knowledge of law;
(iii) to organize and undertake extra-mural teaching and extension services;
(iv) to hold examinations and to confer degrees and other academic distinctions on
persons subject to such conditions as the University may determine and to withdraw any
such degrees or other academic distinctions for good and sufficient cause;
(v) to confer honorary degrees or other distinctions in the manner laid down in the
regulations;
(vi) to fix, demand and receive fees and other charges;
(vii) to institute and maintain halls and hostels and to recognize places of residence
for the students of the University and to withdraw such recognition accorded to any such
place of residence;
(viii) to establish such special centres, specialized study centres or other units for
research and instruction as are, in the opinion of the University, necessary for the
furtherance of its objects;
(ix) to supervise and control the places of residence for the students of the
University and to regulate the discipline of the students of the University and to make
arrangements for promoting their health;
(x) to make such arrangements in respect of the residence, discipline and teaching
of women students;
(xi) to create academic, technical, administrative, ministerial and other posts and to
make appointments thereto;
(xii) to regulate and enforce discipline among the employees of the University and to
take such disciplinary measures as may be deemed necessary;
(xiii) to institute professorships, associate professorships, assistant professorships
and any other teaching, academic or research posts required by the University;
(xiv) to appoint persons as professors, associate professors, assistant professors or
otherwise as teachers and researchers of the University;
(xv) to institute and award fellowships, scholarships, prizes and medals;
(xvi) to provide for printing, reproduction and publication of research and other works
and to organize exhibitions;
(xvii) to sponsor and undertake research in all aspects of law, justice and social
development;
(xviii) to co-operate with any other organization 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;
(xix) 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 conducive to the common objects;
(xx) to regulate the expenditure and to manage the accounts of the University;
(xxi) to establish and maintain within the University’s premises 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;
(xxii) to receive grants, subventions, subscriptions, donations and gifts for the
purpose of the University and consistent with the objects for which the University is
established;
(xxiii) to purchase, take on lease or accept as gifts or otherwise any land or building
or works, which may be necessary or convenient for the purpose of the University and on
such terms and conditions as it may think fit and proper and to construct or alter and
maintain any such building or works;
(xxiv) 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;
(xxv) to draw and accept, to make and endorse, to discount and negotiate promissory
notes, bills of exchange, cheques or other negotiable instruments;
(xxvi) 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 purpose of the University;
(xxvii) to give up and cease from carrying on any class or department of the
University;
(xxviii) to enter into any agreement with the Central Government, the State
Governments, the University Grants Commission or other authorities for receiving grants;
(xxix) to accept grants of money, securities or property of any kind on such terms
as may deem expedient;
(xxx) to raise and borrow money on bonds, mortgages, promissory notes or other
obligations or securities founded or based upon all or any of the properties and assets of
the University or without any security and upon such terms and conditions as it may think 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;
(xxxi) to invest the funds of the University or 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;
(xxxii) 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 or to
rescind them;
(xxxiii) 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 pension, insurance, provident fund and gratuity as it may deem fit
and to make such grants as it may think fit for the benefit of any employee of the
University;
(xxxiv) to delegate all or any of its powers to the Vice-Chancellor of the University or
any committee or any sub-committee or to any one or more members of its body or its
officers; and
Admission to
University.
(xxxv) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects
or any one of them.
6. (1) The University shall, subject to the provisions of this Act and the regulations, 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 or other academic
distinction; or
(c) to admit any person or retain any student whose conduct is prejudicial to the
interest of the University or the rights and privileges of other students and teachers.
(3) Subject to the provisions of sub-sections (1) and (2), the Government may, by
order, direct that the University shall reserve such percentage of seats therein,-
(i) for Resident students of Tamil Nadu, as may be specified in that order;
(ii) for the students belonging to the Scheduled Castes including Arunthathiyars,
Scheduled Tribes, Most Backward Classes including Denotified Communities, Backward
Classes and Backward Class Muslims and for such other special categories, as may be
specified in that order and where such direction has been given, the University shall make
the reservation accordingly.
Explanation.—For the purpose of this section “Resident student of Tamil Nadu”
means,-
Visitation.
(i) a student who or either of whose parents has resided in the State for a period
of not less than four years preceding the qualifying examination; or
(ii) a student who has studied in any one of the educational institutions in the
State for a period of not less than four years leading to the qualifying examination.
7. (1) The Chancellor shall have the right to cause an inspection or inquiry, to be made,
by such person or persons, as he may direct, of the University, its buildings, museums,
workshops and equipments and of any institution maintained, recognized 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 Chancellor shall in every case give notice to the University of his
intention to cause such inspection or inquiry to be made and the University shall be entitled
to be represented thereat.
(2) The Chancellor shall communicate to the Executive Council his views with
reference to the results of such inspection or inquiry and may, after ascertaining the opinion
of the Executive Council thereon, advise the University upon the action to be taken and fix a
time limit for taking such action.
(3) The Executive Council shall report to the Chancellor 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 Chancellor
may direct.
(4) Where the Executive Council does not take action to the satisfaction of the
Chancellor within a reasonable time, the Chancellor may, after considering any explanation
furnished or representation made by the Executive Council, issue such directions as he
may think fit and the Executive Council shall comply with such directions. In the event of
the Executive Council not complying with such directions within such time as may be fixed
in that behalf by the Chancellor, the Chancellor 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.
8. 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 the regulations to be officers of the
Officers of
University.
University.
9. (1) The Chief Justice of the High Court of Madras shall be the Chancellor of the
University:
Chancellor.
Provided that the Chief Justice may nominate a Judge of the High Court of
Madras as the Chancellor of the University.
(2) The Chancellor shall, by virtue of his office, be the head of the University and
shall, when present, preside at the meetings of the General Council and at any convocation
of the University and confer degrees or other academic distinctions upon persons entitled
to receive them.
(3) 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.
(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 legality of such proceeding 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 proceeding, 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
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 on him by or under the provisions of this Act.
1 0. (1) The Minister in-charge of the portfolio of law in the State 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.
1 1. (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.
Pro-
Chancellor.
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 by the
Government and one shall be nominated by the General Council:
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 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 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 he completes the age of 4[ seventy years].
(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
Executive Council makes the requisite arrangement 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 rupees seventy
five thousand along with a special allowance of rupees five thousand per month or such
higher salary as may be fixed by the Government from time to time and he shall be entitled
without payment of rent to the use of a furnished residence 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 by the regulations;
(b) The Vice-Chancellor shall be entitled to such terminal benefits and allowances
as may be fixed by the Executive Council with the approval of the Chancellor from time to
time:
Removal of
Vice-
Chancellor.
Provided that, where an employee of the 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 rate as
may be fixed by the Executive Council;
(d) The Vice-Chancellor shall be entitled to earned leave on full pay at one-
eleventh of the periods spent by him on active service:
Provided that on the date of expiry of the term of his office, if he had not availed
of the earned leave before the date of expiry of the term of his office, 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).
1 2. (1) If, in the opinion of the Chancellor, the Vice-Chancellor wilfully 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 interest
of the 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.
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4. Amended vide Amendment Act No.50 of 2012.(w.e.f 31.07.2012) .
(2) The Chancellor shall, after considering the report of the Committee, if satisfied that
the continuance of the Vice-Chancellor in office will be detrimental to the interest 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.
1 3. (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 General Council and at any convocation of the University and
confer degrees 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 and the 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 Executive Council
regarding the appointment, suspension and dismissal of the teachers and other employees
of the University and any other decision of the Executive Council.
(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 General Council 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 General Council on such appeal.
(8) The Vice-Chancellor shall be the ex-officio Chairman of the Executive Council
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 a member of such authority or body.
(9) The Vice-Chancellor shall have power to convene meeting of the General
Council, the Executive Council, the Academic Council 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 regulations.
1 4. (1) The Registrar shall be a whole-time salaried officer of the University appointed by
the Executive Council.
(2) The terms and conditions of service of the Registrar shall be
as follows:-
Powers and
duties of
Vice-
Chancellor.
Registrar.
(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 Government Law College or the Professor
of a 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 he shall retire on attaining the age of fifty-eight years in the case of
a Government servant and sixty years in the case of Professor of a University.
(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 Executive Council 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 an order of the Registrar
imposing any of the penalties specified in clause (a).
(c) In any case where the inquiry discloses that penalty beyond the powers of
the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report
to the Vice-Chancellor alongwith his recommendations and the Vice-Chancellor shall pass
such order as he deems fit:
Provided that an appeal shall lie to the Executive Council 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 General Council, the Executive Council, the Academic Council, 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 Executive Council shall commit to his charge;
(b) to issue all notices convening meetings of the General Council, the Executive
Council, the Academic Council, the Faculties, the Boards of Studies, the Boards of
Examiners and of any Committee appointed by the authorities of the University;
(c) to keep the minutes of all the proceedings of the meeting of the
General Council, the Executive Council, the Academic Council, the Faculties, the Boards of
Studies, the Boards of Examiners and of any Committee appointed by the authorities of the
University;
Finance
Officer.
(d) to conduct the official correspondence of the General Council;
(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 regulations or as may be required, from time to time, by the General
Council, the Executive Council 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.
1 5. (1) The Finance Officer shall be a whole time salaried officer of the University
appointed by the Executive Council for such period as may be specified by the Executive
Council in this behalf.
(2) Appointment of the Finance Officer shall be made by the Executive Council from
out of a panel of three names recommended by the Government.
(3) The emoluments and other terms and conditions of service for the Finance Officer
shall be such as may be prescribed by regulations.
(4) The Finance Officer shall retire on attaining the age of fifty eight years or on the
expiry of the period specified by the Executive Council 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
(b) exercise such other powers and perform such other financial functions as
may be assigned to him by the Executive Council or the Finance Committee or as may be
prescribed by the regulations:
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 Executive Council.
(8) Subject to the control of the Executive Council, 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 Executive Committee 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 General Council;
(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 and 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 persons at
fault; and
(h) call from any office or 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 the person or persons duly authorized
in this behalf by the Executive Council for any money payable to the University shall be a
sufficient discharge for payment of such money.
1 6. (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 a Professor.
(2) The Controller of Examinations shall be a whole-time officer of the University
appointed by the Executive Council 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.
Controller of
Examinations.
CHAPTER IV.
Authorities of
University.
Disqualification
for
membership.
Disqualification
for election
or
nomination
to General
Council,
Executive
Council and
Academic
Council in
certain
cases.
Vice-
Chancellor
and other
Officers etc.,
to be public
servants.
General
Council.
AUTHORITIES OF THE UNIVERSITY.
1 7. The authorities of the University shall be the General Council, the Executive Council,
the Academic Council, the Finance Committee, the Boards of Studies, the Faculties and
such other authorities as may be declared by the regulations to be the authorities of the
University.
1 8. (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
(b) adjudicated as an insolvent or an undischarged insolvent; or
(c) convicted by a court of law for an offence involving moral turpitude.
(2) In case of dispute or doubt as to whether a person is disqualified under sub-section
(1), the Executive Council shall determine and its decision shall be final.
1 9. (1) Notwithstanding anything contained in sections 21, 24 and 28, 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 General Council;
(ii) the Executive Council; and
(iii) the Academic Council;
shall be eligible for election or nomination to the any of the said three authorities.
(2) Nothing in sub-section (1) shall apply to the ex-officio members referred to in
sections 21, 24 and 28.
2 0. The Vice-Chancellor, the Registrar, 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.
THE GENERAL COUNCIL.
2 1. (1) The General Council is the Chief advisory body of the University.
(2) The Chancellor shall, as soon as may be, after the first Vice-Chancellor is
appointed under section 51, constitute the General Council.
(3) The General Council shall, in addition to the Chancellor, Pro-Chancellor and
Vice-Chancellor consist of the following members, namely:—
Class I – Ex-officio Members.
(a) The Advocate General, Tamil Nadu;
(b) The Chairman, Bar Council of Tamil Nadu;
(c) The Vice-Chancellor, the Tamil Nadu Dr. Ambedkar Law University;
(d) The Secretary to Government, in charge of Law;
(e) The Secretary to Government, in charge of Higher Education;
(f) The Secretary to Government, in charge of Finance.
Class II – Other Members.
(a) A serving Judge and a retired Judge of the Madras High Court nominated
by the Chancellor;
(b) Two Professors of the University nominated by the Vice-Chancellor;
(c) Two Professors, with not less than twenty years of teaching experience in
the field of Law, other than from the University, nominated by the Vice-Chancellor;
(d) A member of the Bar Council of India nominated by the Chancellor;
(e) A Senior Advocate nominated by the Chancellor.
.
Central Act XLV
of 1860
(4) The Chancellor shall be the Chairman of the General Council.
(5) (a) Save as otherwise provided, the members of the General Council, other than
the ex-officio members, shall hold office for a period of three years and such members shall
be eligible for nomination for not more than another period of three years.
(b) Where a member is nominated to the General Council in a casual vacancy,
the period of office held for not less than one year by any such member shall be construed
as a full period of three years:
Provided that a member of the General Council who is 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 General Council 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 a nominated member of the General Council is appointed
temporarily to any of the office by virtue of which he is entitled to be a member of the
General Council, 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 General Council by virtue of his
election or nomination or whether he will vacate office as such member and become a
member ex-officio by virtue 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 General Council, 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 General Council.
(7) A member of the General Council other than an ex-officio member may tender
resignation of his membership at any time before the expiry of the term of his office. 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.
2 2. The General Council shall have the following powers, namely:—
(a) to review from time to time the broad policies and programme of the University
and suggest measures for the improvement and development of the University;
(b) to consider and pass the resolution on the annual report, financial estimates
and the audit reports on such accounts; and
(c) to perform such other functions as it may deem necessary for the efficient
functioning and administration of the University.
2 3. (1) The General Council shall meet at least once in a year. An annual meeting of
the General Council shall be held on a date to be fixed by the Executive Council, unless
some other date has been fixed by the General Council in respect of any year.
(2) A report of the working of the University during the previous year, together with
a statement of receipts and expenditure, the balance sheet as audited, and the financial
estimate shall be presented by the Vice-Chancellor to the General Council at its annual
meeting.
(3) Meetings of the General Council shall be called by the Chairman or in his
absence by the Vice-Chancellor either on his own or at the request of not less than ten
members of the General Council.
(4) For every meeting of the General Council fifteen days notice shall be given.
(5) One-third of the members of the General Council shall form the quorum.
(6) Each member shall have one vote and if there be equality of votes on any
question to be determined by the General Council, the Chairman or the person presiding
over the meeting shall, in addition, have a casting vote.
(7) In case of difference of opinion among the members, the opinion of the majority
shall prevail.
Powers of
General
Council.
Meetings of
General
Council.
(8) If urgent action by the General Council becomes necessary, the Chairman may
permit the business to be transacted by circulation of papers to the members of the General
Council. The action proposed to be taken shall not be taken unless agreed to by a majority
of the members of the General Council. The action so taken shall be forthwith intimated
to all the members of the General Council and the papers shall be placed before the next
meeting of the General Council for confirmation.
Executive
Council.
THE EXECUTIVE COUNCIL.
2 4. (1) The Executive Council shall be the chief executive body of the University.
(2) The administration, management and control of the University and the income
thereof shall be vested with the Executive Council, which shall control and administer the
property and funds of the University.
(3) The Executive Council shall consist of the following ex-officio and other
members, namely:-
Chancellor;
Advocates;
Class I—Ex-officio Members.
(a) The Vice-Chancellor;
(b) The Advocate General, Tamil Nadu;
(c) The Heads of Departments of the University;
(d) The Secretary to Government, in-charge of Law.
Class II – Other Members.
(a) A serving or a retired Judge of the High Court of Madras, nominated by the
(b) Two members of the Bar Council of Tamil Nadu nominated by the Chancellor;
(c) Two members nominated by the Chancellor from among eminent Senior
(d) One member nominated by the Government from among the members of
the Tamil Nadu Legislative Assembly;
(e) Three Professors elected from and by the teaching staff of the University.
(4) (a) Save as otherwise provided, elected and nominated members of the
Executive Council shall hold office for a period of three years and such members shall be
eligible for election or nomination for not more than another period of three years.
(b) Where a member is elected or nominated to the Executive Council to a
casual vacancy, the period of office held for not less than one year by any such member
shall be construed as a full period of three years:
Provided that a member of the Executive Council 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 member of the Executive Council 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 a nominated member of the Executive
Council is appointed temporarily to any of the offices by virtue of which he is entitled to be
a member of the Executive Council 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
Executive Council by virtue of his election or nomination or whether he will vacate office as
such member and become a member ex-officio by virtue 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.
(5) When a person ceases to be a member of the Executive Council, 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 Executive Council.
(6) The members of the Executive Council shall not be entitled to receive any
remuneration from the University except such dailyExcerpt shown. Open the full act in Lexace.