LexThe Tamil University Act, 1982
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this act1
An Act to provide for the establishment and
incorporation of Tamil University at Thanjavur.
WHEREAS it is expedient that a University should be formed
exclusively for the Tamil language which has a glor ious and
ancient literary and cultural tradition and heritag e and whose con-
tribution in the areas of Prose, Poetry, Drama, Dan ce , Sculpture ,
Paintings, Medicines; Philosophy and other allied a reas is far more
extensive than has been realised by the Indian Scholars till today ;
AND WHEREAS it is desirable to establish a Universi ty of unitary
type for furthering the advancement of learning and prosecution of
research in Tamil;
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CHAPTER I
PRELIMINARY
1. Short title and commencement . -- (1) This Act may be called
the Tamil University Act , 1982 ,
(2) This section and sections 2, 3,4,9, 10, 11, 12, 13, '14. "
15 , 17,35 ,43,44,45 and 49 shall be deemed to have
come into force on the 15th gay of September 1981 a nd
the rest of this Act shall come into force on such date as
the Government may, by notification , appoint .
2. Definitions. -- In this Act, unless the context -otherwise re-
qu ires , --
(a) "Government" means the State Government ;
(b) "hostel" means a unit of residence for the students of the University
mainta ined or recognised b y the Univers ity in accordance w ith the
provis ions of this Act and includes a hostel recog ni sed as such by the
University unde r thi s Ac t;
(c) " no ti fi ed d ate" me ans the da te s pecifi ed in the notifica ti on issued
unde r s ub-section (2) of s ec ti on 1;
(d) "prescribed " mea ns prescri bed by this Act . or t he sta tutes :
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(e) "statutes " means the statutes o f the Uni versity made under this Act ;
(t) "teachers" means Professors , Readers, Lecturers and
other l ike persons as may be declared by the statutes to
be teachers;
(g) "University" means the Tamil University establ ished under
section 3 .;
(h) "University Grants Commission" means the Commi ssion established
under section 4 of the University Grants
Commission Act, 1956 (Central Act 3 of 1956);
(i) "University library" means a library maintain ed by the
University, whether instituted by it or not
.
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CHAPTER-II
THE UNIVERSITY
3. Establishment 'of the University. --
(1) For furthering the advancement of learning and
prosecution of research in Tamil there shall be est ablished
a University by the name "The Tamil University"
(2) The University shall be a body corporate, shal l have
perpetual succession and a common seal and shall . sue
and be sued by the said name.
(3 ) The University shall be of the unitary type.
(4) The University may establish or recognise inst itutions
or centres in Tamil Nadu or in other States or in o ther
Countries for the purpose of furthering the objects of
the University, with the prior approval of the Gove rnment
concerned and the University concerned.
(5) The headquarters of the University shall be located
within the limits of the Thanjavur Municipality or in
any place within a radius of twenty -five kilometers
around those limits.
4. The o bjects of the University. - -The Uni ve rsity shal l hav e
the following o bjec ts , nam ely :-
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(1) to function as a high-level research centre i n Tamil language and
literature;
(2) to impart training to those residing within an d beyond India who
desire to study Tamil Language and literature
(3) to facilitate and regulate advanced study and research
in fields like Art, Culture, Music, Stage plays, Pa inting,
Sculpture, Architecture, Literature, Grammar,
Linguistics, History, Religion, Philosophy, Geograp hy,
Soil Sciences, Astronomy, Navigation and Shipping,
Astrology, Siddha Medicine, Engineering Sciences an d
Handicrafts that have developed on the basis of the
Tamil language and literature;
{4) to translate books in other languages into Ta mil
according to the needs in consonance with the
objectives of the University and also to translate books
in Tamil into other languages;
(5) to preserve and publish palm-leaf manuscripts and rare
ancient books ;
(6) to search for and comp ile epigraphs relating to Tamil
language and literature , Tamil Culture and History of
the Tamils and publish them w ith its findings based on
research;
(7) to compile . and publish Tam il w ords ,. express ions , col loquial terms ,
words peculiar to Indus trie s and Ag ricul ture, which are used b y the
Tamils in T ami l Nadu and
.in other parts of India and in other coun tr ies where the
Tam ils live ;
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(8) to prov ide for research in Tamil language and l iterature
in th e ancient times w ith an eye on future scientific
deve lopm ents;
(9) to prov ide for research and determine the procedures
regardi ng d evelopment of Tamil language and
literature embodying in itself ~ll the educational fi elds
existing in the developing world and evolving suita ble
approach therefore;
(10) to institute studies in Tamil language and l iterature in
relation to other Indian Cultures; and
(11) to organise advanced studies and research pr ogrammes,
based on a deep understanding of the trends in Tami l
language and literature.
4.A. The powers of the University. -- The Universi ty shall have
the following powers, namely:-
(1) to institute degrees , titles, diploma and other academic
distinctions;
(2 ) to confer degrees , title s, diploma and other academic
distinctions on perso ns who shall have carried out
research in the Un iv ersit y or in any other institut ion o r
centre rccognised by t he University under cond itions
pre scribed .
Ex plana ti on - Fo r the p urpos e of th is c laus e and ot her
prov isions of th is Act, institu tion or ce ntre recogni se d
by the Un ive rs ity s ha ll mean an institution or a cent re
situat ed in I nd ia o r in oth er countries, recognised by the
University for the purpose of furthering the objects of
the University;
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(3) t o confe r hono rary degrees or other academic
di stinct ions in the prescribed. manner and under
condit ions pres cri bed;
(4) to supervise and control hostels and t o regu late and
enforce discipline among the students o f t he Un iv ersity
and to make arrangements for promoting "their health
and general welfare;
(5) to prescribe conditions under which th e aw ard of a ny
degree, title, diploma and other academi c distinctions
to persons may be withheld ;
(6) to co-operate with any other Univers ity, author ity or
assoc iation or any other public or privat e bod y ha ving
in view the promotion o f purpose s and objec ts sim ila r
to thos e of th e Universit y fo r such purposes as may be
agreed upon , on such terms and conditions , as ma y, from
time to time , be prescr ibed;
(7) to establish and maintai n U nivers ity libra ries, resea rch
stations, museums for res earch and pub licati on burea u;
(8) to institute research po sts an d to ap point persons to s uch
posts;
(9 ) to institute and a ward fellowships, including travelling
fellowships , schola rships, medals and prizes in the
manner presc ri bed;
(l0) to es tab lish, maintain or recognise hostels for stud ents
of t he University and residential accommodat ion for the
staff of the University and to withdr aw any such
recognition;
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(11) to fix fees and to demand and receive such fe es as may
be prescribed ;
(12) to hold and manage endowments and other prope rties
and funds of the University;
(13) to borrow money with the approval of the Gove rnment
on the security of the property of the University f or the
purposes of the University ;
(14) to enter into agreement with other bodies or persons for
. the purpose of promoting the objectives of the Univ ersity . Including the
assuming of the management of any
Institution under them and the taking over of its r ights
and liabilities; and
(15) to do all such acts and things, whether incid ental to the
objects mentioned in section 4 and the powers afore
-
said o~ not, as may be necessary or desirable to fu rther
the objects of the University .
5. Admission to the University, -
(1) The University shall, subject to the provision s of this
Act and the statutes , be open to all persons irrespective
of the ir religion, race , cast e, sex , place of birth or any o f
them.
(2) Nothing contained in sub-se ction (1) shall require the
University , --
(a) to admit to any course o f stud y any pe rson w ho doe s
not possess the prescr ibed academi c qua lification or
sta nda rd;
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(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 degre
e, title , diploma or other
academic distinction; or
(c) to admit any person or retain any student whose
conduct is prejudicial to the interests of the Univ ersity
or the rights and privileges of other students and
teachers.
6. Disqualification for membership. --
(1) No person shall be qualified for election or n omination
as a member of any of the authorities of the Univ ersity
if, on the date of such election or nomination , he is --
(a) of unsound mind, deaf-mute or suffering from l eprosy,
or
(b) an applicant to be adjudicated as insolvent or an
undercharged insolvent, or
(c) sentenced by a criminal court to imprisonment for any
offence involving moral turpitude.
(2) In case of dispute or doubt as to whether a pe rson is
disqualified under sub-section (1) , the - Syndicate .shal l
refer such case to the Chancello r whose decision shal l
be final.
7. Disqualification for election or nomination to Sena t e and
Syndicate in certain cases . --
(1) Notwithstanding a ny thing cont ained in section 18 or 21
no person who has held office as a m ember fo r a total
period o f six ye ars in anyone or both of the f ollowing
authorities name ly:-
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(i) the Senate , and
(ii) the Synd icat e
shall be eligible for election or nomination to any of the said two autho rities.
Explanation I - For the purpose of this sub-section, the expression "period" shall
include the period of office held by any person pri or to . the date of the
publication of the Tamil Nadu Universities Laws (Se cond Amendment) Act
1991, in the Tamil Nadu Government Gazette .
Explanation II -For the purpose of computing the
total period of six years referred to in this sub-s ection,
the period of three years during which a person hel d
office in one authority either by election or by
nomination and the period of three years during whi ch
he held office in another authority either by elect ion or
b
y nomination shall be taken into account and
accordingly such person shall not be eligible for e lection
or nomination to anyone of the said two authorities:
Pro vi ded that fo r the purpose of this sub-section, a
person who has held office for a period not less th an
one year in an yon e of th e said tw o authorities in -a
casua l va canc y sh al l be d ee med to h ave held office fo r
a per iod of thre e y ear s in tha t autho rit y.
Provi ded furthe r t hat for t he purp ose of this s ub secti on, if a pers on was electe d
or n omin ated to one auth ority and such person b ecam e a member of another
authority by virtue of the membership in the first mentioned
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author ity, the period for which he held office in the first men tione d aut ho rity
alone shall be taken into account .
(2) Noth ing in sub -sec tio n (1) shall have a pp lica tion in
respect of --
(i) ex-officio members referred to in secti on 1 8(a ), Clas s I but not including
members of the Syndicate who ar e not otherwise members of the Senate
referred to in i tem (9): and
(ii) ex -officio members referred to in section 2 1 ( b), Class I.
8. Visitation .--
(1) The Chancellor shall have the righ t to cause a n inspection or inquiry to be made ,
by such person or persons as he may direct! of the Univ ersity , i ts buildings,
University libraries, museums and equipments , and of any institutions
maintained o r recognised by the University and also of the resear ch ,
teaching and other work conducted or done by th e
University, and to cause an inqu iry to be made in
respect of any matter connected with the Un ivers ity.
The Chancellor shall in ever y c ase give n otice to t he
University of his intent ion to ca use s uc h i ns pecti on or
inquiry to be made and the University shall be e ntitled to be represented thereat .
.
(2) The Chancellor shall comm unic ate to the Syndicate his
views with refere nce to th e results of such inspect ion o r
inquiry and ma y afte r as ce rt ai ning the opinio n of t he
Syndicate the reo n. Advice the Universi ty upo n the
acti on to be t aken and fix a time limit f or t ak in g such action .
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(3) The Syndicate shall report to the Chancellor t he action,
If any, which IS proposed to be taken . or has been taken
upon the results of such inspect ion or inquiry . Such
report shall be submitted within such time as the
Chancellor may direct
.
(4) Where the Syndicate does not take action to th e
satisfaction of the Chancellor, within the time lim it as
may be fixed under sub -section (2), the Chancellor
after considering any explanation furnished
representation made by the Syndicate, issue such di rection as he may
think fit and the Syndicate shall comply with such directions. In the
event of the Syndicate not complying with such dir ections within
such time as may be fixed in that behalf by the
Chancellor, have
power to appoint any person or body to comply with such directions
and
make such orders as may be necessary for the thereof.
9. Officers of the University:-
1) The Chancellor
2) The Pro Chancellor
3) The Vice Chancellor
4) The Dean of the Faculties
5) The Registrar
6) The Finance Officer. and
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7) Such the persons as may be declared by the statutes to be officers of the
University
10 . The Chancellor:-
(1) The Governor of Tamil Nadu shall be the Chan cell or of
the University . He shall, by virtue of his off ice , be the
bead of the University and shall, when present, pre side
at any convocation of the University and confer deg rees,
titles , diploma or other academic distinctions upon
persons entitled to rece ive them.
(2) Where power is conferred upon the Chancellor t o
nominate persons to the authorities , the Chancello r shall
to the extent necessary , nominate persons to represent
interests not otherwise adequately represented .
(3) The Chancellor may of his own mot ion or on
application call for and examine the record of any
officer or authority of the University in respect o f an y
proceeding to satisfy himself as to the regularity of such
proceeding or the correctness , l egal ity or propr iety o f
any decision taken or order passed there in; and , if, in
any case it appears to the Chance ll or t hat an y s uc h
decision or order should be modifie d, annul le d, rev erse d or remitted for
reconsideration fo r the reason that such
decision or orde r i s not in conformity with the
provisions of this Ac t or the statutes , he may pas s
order accordingly .
Provided that ever y app lic at ion to the Chan cellor for
the exercise of the powers under th is sect ion shall be
pre ferre d within three month s from the date on which .
the proc eedings, directions or order to wh ich application
relate was commun ic ate d to th e a pplicant :
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Provided further that no order prejudicial to any p erson
shall be passed unless such person has been given a n
opportunity of mak ing his representation ,
(' 4) The Chanceellor shall exercise such other powe rs and perform such
other duties as may be conferred on him by or under this Act
11. The Pro -Chancellor.-
(1) The Minister in charge of the portfolio of Edu cation in
the State of Tamil Nadu shall be the Pro-Chancellor of
the University .
(2) Omitted .
(3) The Pro -Chancellor shall exercises such powers and per-
form such duties as may be conferred on him by or under this Act
12 . 'I'he Vice Chancellor. --
(1)(a) 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-sec tion (2). Such
panel shall not contain the name of any
member of the said Committee
.
(1)( b) 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 consti tute anothe r
Committee , in accordance with sub -section .(2 ). to giv e
a fre sh panel of three differ ent names and sha ll appo int
one of th e persons name d in t he fre sh pa nel as the
Vice Chancellor.
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(2) For the purpose o f sub-sec ti on (1), the Committ ee sh all consist of
five persons of whom one shall be nomin ate d by the Chancellor , one
sha ll be no mi na ted by th e Government , one shall be nom inated by th e
Senate and two shall be nominated by the Syndicate :
Provided that, --
(a) the person so nominated shall not be a member o f any of the
authorities of the University;-
(b) the person so nominated by the Chancellor shal l convene the
meetings of the Committee.
(3) The Vice-Chancellor shal l hold office for a period o f three years and
shall be el igible f or reappointment fo r a further period of three yea rs;
Provided that no person shal l hold office of the V ice- Chancellor for
more than six years in t he aggregate :
Provided further that,--
(a) the Chancellor may direct that a Vic e-Chan cello r, whos e
term of office has exp ired , sha ll c ontinue in offi ce fo r
such period , not exceeding a total period of one year, as
may be specified in the direction;
(b) the V ice -Chance ll or m ay, by writing under his hand ad-
dressed to the Cha ncellor and after giving two months
no ti ce, re sign his office:
Provi ded also that a person appointed as Vice -Chancello r
sha ll r et ire from office, if, during the term of his office
or any extension thereof , he completes the age of Seventy Years.
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(4) When any temporary vacancy occurs in the office of
the Vice-Chancellor or when the Vice-Chancellor is,
by reason of absence or for any other reason, unabl e 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 V ice-
Chancellor
' till the ' Syndicate, with the approval of the
Chancellor, makes the requisite arrangements for
exercising the powers and performing the duties of the
Vice
-Chancellor.
(5) The Vice-Chancellor shall be whole-time office r of the
University and his emoluments and other terms and
conditions of service shall be as follows:-
.
(I) There shall be paid to the Vice-Chancellor a s alary of
three thousand rupees per mensem and he shall be
entitled , without payment of rent , to the use of a furnished .
residence throughout his term of office and no char ge
shall fall on the Vice-Chancellor personally in res pect
of the maintenance of such residence.
(ii) 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
t
ime ;
Pro vided that wher e an employee of , -
(a) the Univers ity; or
(b) any other Un iversity or college or institution maintaine d
by, or appointed to , that Un iversity ; is appointed as Vice-
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Ch ancellor , he shall be allo wed to co ntin ue to contri bu te
to the provident Fund to- Which he is a subsc rib er , and
the contribution of the Universit y sha ll be li mited to
what he had been contributing imm ediately befo re h is
appointment as Vice- Chancellor ;
(iii) The Vice -Chancellor shall be entitled to trave lling a llowances at such
rates as may be fixed by the Syndicate;
(iv) The Vice -Chancellor shall be entitled to earned leave
on full pay at one-eleventh of the period spent by him
on active service :
Provided that when the earned leave applied for by the
Vice-Chancellor in sufficient time before the date o f
expiry of the term of his office is 'refused by the
Chancellor in the interest of the Un iversity and if he
does ' not avail himself of the leave before the date of
expiry of the term of his office, he shal l be entitled to
draw cash equivalent to leave salary after relingu ishme nt
of his office in respect of ea rned leav e at hi s cre dit
subject to a maximum of one hundred and e ight y days ,
(v) The Vice-Chancellor sha ll be enti tled o n me dical
gro unds or ot he rwis e, to le ave without p ay for a ~nod
not exceed ing thre e mont hs during the term of his of fice :
Provid ed that such leave may be converted into lea ve
on full pa y to the extent to which he is entitled t o ear ned
leave under clause(iv) .
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13. Powers and duties of the Vice
-Chancellor.--
(1) The Vice-Chancellor shall be the academic hea d and
the principal executive officer of the University a nd
shall , i n the absence of the Chancellor and Pro-Chancellor, preside at
any convocation of the University and
confer degrees, titles, diploma or other
" academic dis-
tinctions upon persons entitled to receive them. He shall
be a member, ex-officio and Chairman " of the Senate,
the Syndicate and the Finance Committee and sh all be
entitled to be present at and to 'address, any meet i ng of
any authority of the University but shall not be en titled
to vote thereat unless he is a member of the author ity
concerned.
(2) It shall be the duty of the Vice-Chancellor -to ensure that
the provision of this Act, and the statutes ere obs erved
and carried out and he may exercise all powers
necessary for this purpose.
(3) The Vice
-Chancellor shall have power to convene meet-
ings of the Senate , the Syndicate and the Finance-
Committee.
(4) (a) The Vice-Chancellor shall have power to ta ke ac-
tion on any ' matter and shall by order take such action
as he may deem necessary but shall , as soon as may be,
thereafter report the action taken : to the officer or au -
thority o r body who or whic h w ould have ordinarily
dealt w ith the matter :
Provided that no such o rde r shal l be passed unles s the
per son likely to be aff ecte d, has been g ive n a reaso n-
able oppo rtunity of being heard ;
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(b) When action taken by the V
ice-Chance ll or under this
sub-section affects any per son in the service of the University . such person
shal l be ent it led to prefer a n appea l
to the Syndicate within th irt y days from the date on
which he has notice of such ac ti on . The Vice-Chancellor shall give effect to
the order passed by the Syndicate on such appeal.
(5) The Vice-Chancellor shall give effect to the orders of
the Syndicate regarding the appointment , suspension and
dismissal of the teachers and other employees of th e
University.
(6) The Vice-Chancellor shall exercise control ove r the
affairs of the University and shall be responsible for the
due maintenance of discipline in the University .
(7) The Vice -Chancellor shall exercise such other powers
and perform such other duties as may be prescribed .
14. The Registrar.--
(1) The Registrar shall be a whole time salaried o ffice r of
the University appointed by the Syndicate and the t erms
and conditions of service of the Registra r sha ll be as
follows:-
(a) The holder of the post of Reg is tra r s hall b e a n acad em i-
cian not lower in rank that that of Prof essor of a colleg e
affiliated to any Un iv ersity ;
(b ) The Registrar sha ll hold office for a period of thr ee years :
Provi de d t ha t the Reg istra r sh all re tire on attaining th e
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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 ser-
vice 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 any other
cause, unable to perform the duties of his office, the
duties of the office of the Registrar shall be perf ormed
by such person as the Vice -Chancellor may appoint for
the purpose.
(2)(a) The Registrar shall have power to take disci plinary ac-
tion against such of the employees, excluding teach -
ers of the University and academic staff, as may be
specified in the order 's of the Syndicate and to sus
pend 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 unle ss
the person concerned has been given a reasonable
opportunity of showing cause against the action
proposed to be taken in regard to him;
(b) An appea l shal l li e 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 inqu iry discloses that punishmen t
be yond the powers of the Registra r i s called for , the
Reg istrar shall , upo n co ncl us ion o f th e i nquir y, make
a re port to the V ice-Ch an cell or a lo ng with his
recommend ati on:
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Provided that ID appeal shall lie to the Syndicate against
ID order of the Vice-Chancellor imposing any penalty ;
(d) No appeal under clause (h) or clause (c) shall be pre-
ferred after the expiry of sixty days from the date on
which the order appealed against was received by th e
appellant
(3) The Registrar shall be the ex-officio Secreta ry of the
Senate, the Syndicate, the Faculties and the Boards of
Studies. but shall not be deemed to be a member of any
of these authorities.
(4) It shall be the duty of the Registrar,-
(a) to be the custodian of the records. the commo n shall and
such other property of the University as the Syndic ate
shall 'Commit to his charge;
(b) to issue all notice a convening meetings of the Sen ate,
the Syndicate. the Faculties , the Board of Studies and
of any Committee appointed by the authorities of t he
University;
(c) to keep the minutes of all the proceedings of t he meet -
ing of the Senate, Syndicate , the Faculties , the Boards
of Studies and of any committee appointed b y the a u-
thorities of the University ;
(d) to Conduct the official co rrespo ndenc e of th e Syndicate ;'
(e) to supply to the Ch an cellor, co pies of t he ag enda of the
meetings of the aut horities of the University as soon
they are i ssue d and the minutes of the proceedings of
such meetings ; an d
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(f) to exercise such other powers and perform such
,other
duties as may be specified in the statutes or as ma y be
required , from time to time, by the Syndicate or the Vice-
Chancellor.
(5) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verif ied
by the Registrar and all processes in such suits an d
proceedings shah be issued to, and served on the
Registrar.
15. The Finance Officer.--
(1) The Finance Officer shall be a whole-time sal aried
officer of the University appointed by the Syndicat e for
such period as may be specified by the Syndicate in this
behalf.
(2) Every appointment of the Finance Officer shal l 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 ma y be
prescribed. The Finance Officer shall retire on
attaining the age of fifty-eight years or on the ex piry of
the period specified by the Syndicate under sub-sec tion
(1) whichever is earlier
:
Provided that the Finance Office r shall, not-withstand -
ing his attaining the age of fifty-eight years , continue in
office until his successor is appointed and ente rs u po n
his .office or until the exp iry of a pe ri od of one year,
whic heve r is ear li er.
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(4) When the office of the Finance O fficer is vacant or wh en
the Finance Officer is by reason of illness, absenc e or
any other cause , unable to perform the duties of his
office, the duties of the Finance Officer sha ll be
performed by such person as the Vice-Chancellor may
appoint for the purpose .
(5) The Finance Officer shall be the ex -officio Secretary of
the Finance Committee, but shall not be deemed to b e a
member of such Committee.
(6) 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 h
im by - the
Syndicate or as may be prescribed :
Provided that the Finance Officer shall not incur any
expenditure or make any investment exceeding such '
amount as may be prescribed wi thou t t he pr evious
approval of the Syndicate .
(7) Subject to the control of the synd icat e the Fi na nce
Officer shall,
(a) hold and manage the propert y an d investments of die
Uni versity including trust an d e ndo wed pro perty;
(b ) ensure that the limits fixe d by the Syndicate for recurr ing
and non -rec urri ng ex penditure for a year ,a re no t
exce ed ed and that all moneys are expende d on the
purposes for which they are grante d or allotted ;
24
(c) be responsible for the preparat ion of annual accounts ,
financia l estimate and the budget of the Univers ity and
for their presentation to the Syndicate;
(d) to keep a constant watch on the cash and ban k bal ances
and of investments;
(e) watch the progress of the collection of revenu e and
advise on the methods of collection employed;
f) ensure that the registers of buildings, land, f urniture and
equipment are maintained up -to-date, and that
stock -checking is conducted of equipments and other
consumable materials in all offices and other place s
maintained by the University;
(g) bring to the notice of the Vice-Chancellor any
unauthorised expenditure or other financial irregul arity
and suggest appropriate action to be taken aga inst
persons at fault; and
(h) call from any office or other place maintained by the
University , any information .or returns that 'he may
consider necessary for the performance of his duties .
(8 ) The receip t of the Finance Off icer o r of the person o r
person s duly author ised in this behalf by the Syndicat e
fo r an y mone y payable to the Uni vers ity shal l be suff i-
cien t disc harge fo r pa yment of such money.
16. Authorities of the Un iversit y.--
The au tho ri ties of the Unive rs ity shall be the Sen ate, the Syn-
dicate, t he F aculties , t he Fi nan ce Com mittee, the Planning
Board, the Boards of Studies an d such o ther authorities as
may be decl ared b y th e sta tutes to .be authorities of the Uni-
versity .
25
16.A. The Pl ann ing Board.--
(1) T he re sh all be constituted a Planning Board of the
Univ ersity; which sha ll advi se generally on the
Plann ing and dev elopme nt of t he University and keep
under re view th e standard o f edu cat ion and r esea rch in
the Uni vers ity.
(2 ) The Planning Board shall consist of the follow ing
member s name ly:-
(i) the Vice-Chancellor , who shall be the Chairman of the
Board; and
(ii) not more than eigh t persons o f high academ ic stand ing .
(3) The members of th e Plann ing Board shall be appo inte d
by the Chancel lor a nd shall ho ld office fo r suc h p er iod
as he may determine .
(4) The Planning Board shal l, in addit ion to a ll othe r
powers vested in it by thi s Act , ha ve the ri gh t to advi se
he Syndicate on any academ ic matte r.
17. Vice-Chancellor and other office rs, e tc., to be pub lic
servants.--
The Vice-C ha ncellor , the Registrar , the Finance Office r an d
other empl oye es of the University shall be deemed wh en
acting or p ur porting to act in pursuance of an y of the
provisions of this Act to be public servants w ith in t he mea n-
ing o f section 21 of the Indian Penal Code (Centr al Act X LV
of 1 860 ).
26
CHAPTER III
THE SENATE
18. The Senate.
(a) The Senate shall consist of the following persons, namely:-
Class 1-- Ex-Officio Members
(1) the Chancellor;
(2) the Pro-Chancellor;
(3) the Vice-Chancellor;
(4) the Secretary to Government in-charge of Educa tion;
(5) the Secretary to Government in-charge of Finan ce;
(6) the Director of Tamil Development;
(7) the Director of International Institute of Tam il Studies;
(8) Heads of University Departments of Study and
Research;
(9) Member of the Syndicate who are not otherwise
members of the Senate.
Class II -- Other Members
(1) Two members elected by the Members of the Tami l
Nadu Legislative Assembly from among themselves and
27
one member elected by the Members of the Tamil Nadu
Legislative Council from among themselves;
(2) Two members representing the institution recog nised
by the University to be nominated by the Chancellor;
(3) Three members from among the Academic Experts to
be nominated by the Chancellor;
(4) Three members nominated by the Pro-Chancellor of
whom not less than two shall-be nominated to secure
the representation of the Scheduled Castes and
Scheduled Tribes not otherwise adequately represented;
(5) One member elected from among themselves by th e
members of the Madurai Tamil Sangam;
(6) One member elected from among themselves by th e
members of the Thanjavur Karanthai Tamil Sangam.
(b) In case the Secretary to Government in-charge o f
Education or the Secretary to Government, in-charge
of Finance is unable to attend the meeting of the Senate
for any reason he may depute any officer of his
Department not lower in rank than that of a Deputy
Secretary to Government to attend the meetings.
Provided that a member of the senate who is elected or
nominated in his capacity as, a member of a particular
electorate or body, or the holder of a particular
appointment, shall cease to be a member of the Senate
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:
28
(c) (i) Save as otherwise provided, elected and no minated
members of the Senate 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.
(ii) Where a member is elected or nominated to the Senate
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 for the purpose
of this clause.
Explanation - For the purpose of this clause, the
expression "period" shall include the period of office
held by any person prior to the date of the publication
of the Tamil Nadu Universities Laws (Second Amendment)
Act.1991 in the Tamil Nadu Government Gazette.
Provided further that where an elected or nominated
member of the Senate is appointed temporarily to any
of the offices by virtue of which he is entitled to be a
member of the Senate 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 Senate 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 choice, he shall be
deemed to have vacated his office as an elected or
nominated member.
(d) When a person ceases to be a member of the Sen ate, he
29
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 Senate.
19. Senate to review the broad policies and program mes of
the University.--
Subject to the other provisions of this Act, the Senate shall
have the following powers and functions, namely:-
(a) to review from time to time the broad policies and
programmes of the University and to suggest measures
for the improvement and development of the Univer-
sity;
(b) to advise the Chancellor in respect of any mat ter which
may be referred to it for advice; arid
(c) to exert such other powers and perform such o ther
functions as may be prescribed by the statutes.
20. Meetings of the Senate.
(1) The Senate shall meet at least twice in every year on
dates to be fixed by the Vice-Chancellor. One of such
meetings shall be called the annual meeting. The
Senate may also meet at such other times as it may,
from time to time determine.
(2) One-third of the total strength. of the member s of the
Senate shall be the quorum required for a meeting of
the Senate:
Provided that such quorum shall not be required a
30
convocation of the University or a meeting of the
senate held for the purpose of conferring degrees, titles:
diploma or other academic distinctions.
(3) The Vice-Chancellor may whenever he thinks fit , and
shall upon a requisition in writing signed by not less
than fifty percent of the total members of the Senate
convene a special meeting of the Senate.
31
CHAPTER IV
THE SYNDICATE
21. The Syndicate.«
( a) The Chancellor shall, as soon as may be after the first V ic
Chancellor is appointed under section 43 constitute the
Syndicate.
(b) The Syndicate shall, in addition to the Vice -Chancellor,
consist of the following members, namely:-
Class I -- Ex-officio Members.
(1) The Secretary to Government in-charge of Educat ion;
(2) The Secretary to Government in-charge of Finan ce;
(2.A) The Secretary to Government in-charge of Hea lth and
Family Welfare;
(2.A.A:") The Secretary to Government in-charge of Tamil De-
velopment-culture; (Vide T.N.G.G. Part IV. Section I
dated 18.11.1986)
3. The Director of Tamil Development;
4. The Director of International Institute of Tami l Studies,
32
5. Three member from among the Deans of the Univers ity
nominated by rotation in the order of seniority.
CLASS II -- Other Members.--
1. Two members elected by the members of the Senate
from among themselves;
Provided that the member so elected shall not be an
employee of the University or 'any institution or centre
recognised by the University;
2. Two members from among the Academic - Experts of
whom one shall be nominated by the Chancellor and
one shall be nominated by the Pro-Chancellor.
c. The Vice-Chancellor shall be the ex-officio Chai rman
of the Syndicate.
d. In case the Secretary to Government in-charge o f
Education or the Secretary to Government in-charge of
Finance or the Secretary to Government in-charge of
Health and Family Welfare or the Secretary to Govern-
ment in-charge of Tamil Development - Culture is
unable to attend the meetings of the Syndicate for any
reason, he may depute any officer of his department not
lower in rank than that of a Deputy Secretary to
Government to attend the meetings.
(Vide TNGG. Part IV Section I. dated 18.11.1986)
e. (i). Save as otherwise provided, elected and no minated
members of the Syndicate 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.
33
(ii) Where a member is elected or nominated to the
Syndicate 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 for the purpose
of this clause.
Explanation - For the purpose of this clause, the
expression "period" shall include the period of office
held by any person prior to the date of the publication
of the Tamil Nadu Universities Laws (Second Amendmen)
Act 1991, in the Tamil Nadu Government Gazette.
Provided that a member of the Syndicate who is elected
or nominated in his capacity as, a member of a particu-
lar electorate or body, or the holder of a particular ap-
pointment, shall cease to be a member of the Syndicate
from the date on which he ceases to be, a member of
that electorate or body, or the holder of that appoint-
ment, as the case may be:
Provided further that where an elected or nominated
member of the Syndicate is appointed temporarily to
any of the office by virtue of which he is entitled to be a
member of the Syndicate ex-officio he shall, by notice
in writing signed by him and communicated to the Vice-
Chancellor within seven days from the date of his tak-
ing charge of his appointment, choose whether he will
continue to be member of the Syndicate by virtue of his
election or nomination or whether he will vacate office
as such member and become a member ex-officio by
virtue of his appointment and the choice shall b
conclusive. On failure to make such choice, he
deemed to have vacated his office as an elected or nominated
member.
Provided that nothing contained in this clause shall pre-
clude any member from drawing his normal emoluments _ (7)
to which he is entitled by virtue of the office he holds,
34
(f) When a person ceases to be a member of the S yndicate,
he shall cease to be a member of any of the authorities
of the University of which he may happen to be a
member by virtue of his membership of the Syndicate,
(g) The members of the Syndicate shall not be enti tled to
receive any remuneration from the University except
such daily and travelling allowances as may be
prescribed;
(h) A member of the Syndicate, other than ex-offic io mem-
ber, mnay tender resignation of his membership at any
time before the term of his office expires, Such resigna-
tion 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,
22. Powers of the Syndicate.--
The Syndicate shall have the following powers, namely:-
(1) to make statutes and amend or repeal the statu tes;
(2) to co-operate with other Universities, other a cademic
authorities and colleges in such manner and for such
purposes as it may determine;
(3) to provide for research and advancement and di ssemi
nation of knowledge in Tamil language and literature;
35
(4) to institute lecturer ships, readerships, prof essorships and
any other teaching or research posts required by the Uni-
versity;
(5) to institute degrees, titles, diploma and ot her academic
distinctions;
(6) to confer degrees, titles, diploma and other a cademic
distinctions -on persons who shall have carried pn re-
search under conditions prescribed;
(7) to confer honorary degrees or other distinction s on the
recommendation of not less than two-thirds of the mem-
bers of the Syndicate;
(8) to establish and maintain halls and hostels;
(9) to institute fellowships, travelling fellowshi ps, scholar-
ships, studentships, bursaries, exhibitions, medals and
prizes and to award the same' in accordance with the
statutes;
(10) to consider and take such action as it may de em fit on
the annual report, the annual accounts and the financial
estimates;
(11Excerpt shown. Open the full act in Lexace.