LexThe TNSCST - TAMIL NADU ACT 27 OF 1975
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this actTAMILNADU STATE COUNCIL FOR SCIENCE & TECHNOLOGY
(Established vide G.O.M.S. No. 382 Education, Science & Technology Department,
Dated: 31.03.1984 (Ruthorothkari, Panguni, Thiruvallur Andu 2015)
ORGANIZATIONAL CHART
ABSTRACT
Technical Education – Tamilnadu State Council for Science and Technology – Memorandum of Association and
Rules and Regulations of the Society – Approved –Tamilnadu State Council for Science and Technology and Executive
Committee – Constitution – Ordered
EDUCATION, SCIENCE & TECHNOLOGY (TESI) DEPARTMENT
G.O.M.S.No.382 Dated : 31.3.84
Ruthorothkari, Panguni
Thiruvallur Andu 2015
READ:
1. D.Malcolm S.Adiseshiah, Chairman, Madras Institute of Development Studies, Madras Lr.No.TNSTF/954/8 1
dated 17.7.81.
2. Dr.Y.Nayudamma, Vice Chancellor, Jawaharlal Nehru University, Delhi Letter dated 1.1.81 & 9.2.83
3. From the State Planning Commission, Madras -5 letter No.A3/1602/SPC/81 dated 25.1.82 A3/533/SPC/81 dated
23/3/82 and 4714/SPC/ 3 Group III 82-5 dated 31.1.1983.
4. From Honourable Shivaraj V.Patil, Minister of State, Science and Technology, Atomic Energy, Space, Electronics
& Ocean Development, New Delhi Letter D.O.No.DST/State-S&T/Mos-83 dated 26.12.1983.
Order:
The High Power Committee headed by Dr.Ma lcolm S.Adisheshiah to establish an Autonomous Science and
Technology Foundation in Tamilnadu, made certain recommendations. The State Planning Commission, wh o studied the
recommendations of the High Power Committee and the suggestions of Dr.Y.Nayudamma, recommended to Government
the establishment of a State Level Council for Science and Technology with the objective (a) to maintain liaison between
Government of India and the State (b) to initiate, direct and coordinate research activities of Gove rnment Departments,
Universities and other Professional bodies, with a view to aid Development of Scientific Research in the State. The
Planning Commission among other things, recommended the formation of a State Council for Science and Technology
and submitted d etailed project report along with the draft Memorandum of Association for the State Science &
Technology Council.
2. Government have examined the proposals and recommendations of the State Planning Commission and
approve their suggestion to establish a Stat e Council for Science and Technology, as an autonomous body in Tamilnadu,
with immediate effect, to be the apex body to look after research and development in different scientific disciplines.
3. The Government also approve the draft Memorandum of Associatio n and Rules and Regulations of the
Tamilnadu State Council for Science and Technology, submitted by the Planning Commission. The appro ved
Memorandum of Association and the Rules and Regulations of the Society are given in the Annexure I to this order.
4. As per Rule 6 of the Rules and Regulations of the Society approved in Supra, the Government constitute a
Science and Technology Council, with the Chief Minister of Tamilnadu or a person nominated by him as its President.
The Composition of the first State Council for Science and Technology is given in Annexure II.
5. Under Rule 9 of the Rules and Regulations, the Government also direct that the first Executive Committee
of the Science and Technology Council be constituted as detailed below:
1. President of the State Council - Chairman
2. Commissioner & Secretary - Member
Planning & Development
Department, Madras – 600009
3. Commissioner & Secretary - Member
Education Department
Madras – 600009
4. Commissioner & Secretary - Member
Finance Department, Madras -600009
5. Dr.V.C.Kulandaiswamy - Member
Vice Chancellor, Anna University
Madras – 600 035
6. Dr.Y.Nayudamma - Member
Distinguished Scientist
Central Leather Research Institute
Madras – 600 020
7. Dr.B.Ramamurthy - Member
No.27, 2nd Main Road, CIT Colony
Madras – 600 004.
8. Professor.A.Gnanam - Member
Madurai Kamaraj University
Madurai
9. Representative - Member
Department of Science & Technology
Govt. of India, New Delhi
10. Secretary of the Tamilnadu - Member Secretary
State Council for Science and Technology
Madras - 25
6. All members of the Tamilnadu State Council for Science and Technology and the Executive Committee
other than ex -officio members shall hold office for a period of three years from the date of registration of the Council.
The Council shall be treated as a First Class Committee for purpose of Travelling Allowance and Dail y Allowance. The
Member Secretary of the Tamilnadu State Council for Science and Technology is requested to take action to register the
Council immediately under the Societies Registration Act 1975.
7. The expenditure on the payment of Travelling Allowance and Daily Allowance to the members of the
various authorities of the Council should be debited to 276.A, Secr etariat – Social and Community Services – AA
Secretariat 1.Non-Plan –AD Education Department (DPCODE-276A-AAAB 0006)
8. This order issues with the concurrence of Finance Department vide its U.O.No.968/F2/P/84 dated
27.3.84.
(BY ORDER OF THE GOVERNOR)
T.D.SUNDAR RAJ
Commissioner & Secretary to Government
To
The Member secretary, State Planning Commission, Madras – 600 005
The Commissioner & Secretary to Government, Planning & Development Department, Madras – 600 009
The Secretary, Department of Science and Technology, Govt. of India, New Delhi
The Accountant General, Madras – 600 035.
The Accountant General, Madras – 600 018.
The Director of Treasuries & Accounts, Madras
The Sub Pay & Accounts Officer, Madras 600 009
The Member Secretary, Tamilnadu State Council for Science & Technology (by name)
The Registrar, Anna University, Madras -600 025
The Registrar, Madras University, Madras -600 005
The Registrar, Tamilnadu Agricultural University, Coimbatore
The Registrar, Bharathidasan University, Tiruchirapalli – 29
The Registrar, Annamalai University, Annamalainagar – 608 101.
The Registrar, Madurai Kamaraj University – Madurai – 625 021
The Director , Indian Institute of Technology, Madras
Copy to :
All Individuals
All Departments of Secretariat
The Regional Manager
Indian Bank, 31, Rajaji Salai, Madras – 600 001
Education, Science and Technology (OP.I) Department
Education, Science and Technology (Rules-D) Department
SF/SCS
/forward ed by ord er/
Section Officer
ANNEXURE-I
1. Memorandum of Association
2. Rules and Regulations
T.SUNDARARAJ
Commissioner & Secretary to government
ANNEXURE-II
Tamilnadu State Council for Science and Technology
1. Chief Minister of Tamilnadu or a person nominated by him
President
2. One of the Members of the State Council nominated as Vice
President by the Government
Vice-President
Government Officials:
3. Chief Secretary
Member
4. Chairman of the State Planning
Commission, Madras-600 005
Member
5. Commissioner and Secretary to Government, Planning and
Development Department, Madras – 600 009.
Member
6. Commissioner and Secretary to Government, Education
Department, Madras – 600 009.
Member
7. Commissioner and Secretary to Government, Finance
Department, Madras –600 009
Member
Representatives of Universities and Educational Institutions:
8. Vice-Chancellor
Anna University, Madras –600 025.
Member
9. Vice-Chancellor
Madras University, Madras – 600 005.
Member
10. Vice-Chancellor
Tamilnadu Agricultural University
Coimbatore.
Member
11. Dr. P . K. Ponnuswamy
Director, Bharathidasan University
Thiruchirappalli.
Member
12. Dr.Natarajan
Prof. of Marine Biology, Annamalai University,
Annamalainagar–608 101.
Member
13. Prof. A. Gnanam,
Bio-Mass Energy
Madurai Kamaraj University
Madurai .
Member
14. Dr. R. Pitchai
Professor Environmental Engineering,
Anna University, Madras – 600 025.
Member
15. Dr. B. Ramamurthi
Medical Sciences
Member
16. Dr. Rajammal Devadoss
Social Sciences
Avinashilingam Chettiar College of Home Sciences
Coimbatore .
Member
17. Miss. Baghirathi
Bio Gas Technology, Principal, Parasakthi Women College,
Courtallam..
Member
18. Prof. P .V .Indiresan
Electronics Director
Indian Institute of Technology,
Madras.
Member
19. Prof. G . R. Damodaran
P .S.G . Institutions, Coimbatore-4
Member
Research and Development Institutions:-
20 Dr. Y . Nayudamma Ph.D.F.N.A.
Distinguished Scientist
Central Leather Research Institute
Madras – 600 020.
Member
21. Dr. C. V . Seshadri
A.M.M.Murugappa Chettiar Research Centre
Poly Synthesis and Energy Division, Taramani
Member
22. Dr.M. Ramiah
Co-ordinating Director
C.S.I.R. Complex,
Madras – 600 020
Member
23. Representative of the
Dept. of Science and Technology
Government of India, New Delhi
Member
Industrialists:-
24. Thiru N. Mahalingam
Industrialist
St.Mary’s Road
Madras – 600 018.
Member
25. Thiru K. Srinivasan
South Indian Textile Research Association
Avamashi Road, Coimbatore – 18.
Member
26. Representative of Bharat Heavy
Electricals Limited,(G .M in charge of Rural &
Development),Tiruchirappalli.
Member
27. Representative of Neyveli Lignite Corporation, Madras.
Member
Banks
28. The General Manager of Indian Bank
31, Rajaji Salai,Madras – 1.
Member
29. Dr. V . Ananda Rao
Professor of Electronics
Anna University, Madras – 600 025.
Member Secretary
T.D.SUNDARARAJ
Commissioner & Secretary to Government
/ True copy /
Section Officer
ANNEXURE – I
TAMILNADU STATE COUNCIL FOR SCIENCE AND TECHNOLOGY
Memorandum of Association
1. Whereas it is co nsidered necessary to set up an organization to identify the areas in which
Science and Technology can be applied to the development objectives and goals of the State
of Tamilnadu, and, in particular, to help to eliminate the prevailing conditions of
backwardness, rural unemployment and poverty;
2. WHEREAS further it is considered necessary to prepare Science and Technology Plans
relevant to the development need of the State; and it is also necessary to establish effective
communication and other links betwe en, and coordinate the activities of centers, of scientific
and technological research, agriculture, Government agencies and industries in order to
promote the application of Science and Technology;
3. It is now DECIDED that a Tamilnadu State Council for Sciences and Technology (hereinafter
called the State Council) should be established as a Society registered under the Tamilnadu
Societies’ Registration Act, 1975 Tamilnadu Act 27 of 1975 to function in accordance with
the Rules and Regulations appended hereto, in furtherance of the following objectives;
3.1 To identify areas for the application of Science and Technology to the development needs,
objectives and goals of Tamilnadu, and in particular, to the prevailing conditions of
backwardness, rural unemployment and poverty;
3.2 To advise Government on the formulation of policies and measures including technical,
administrative and legal advice which will promote such application to identified needs,
objectives and goals-in particular to health, education, and manp ower utilization with special
emphasis on the development of human skills in the rural areas and in the slums, and which
will promote the scientific management of the natural resources of the State;
3.3 To promote effective coordination and to develop and fos ter communication and other links
between centers of scientific and technological research, Government agencies, farms and
industries so that promising Research and Development work is initiated, promoted and
effectively deployed in agricultural industries, in Government and elsewhere;
3.4 To initiate, support and coordinate fundamental and applied research programmes in
Universities. Tamilnadu Academy of Sciences and other scientific, academic and
professional bodies in areas identified to be specially suita ble for the application of Science
and Technology;
3.5 To prepare Science and Technology plans relevant to the development needs of the State and
to integrate these plans with the Annual Plans of the State;
3.6 To consider, and advice Government on such other ma tters as are relevant to the application
of Science and Technology to the problems of the State of Tamilnadu.
3.7 To interact with the Scientific Advisory Committee of the Cabinet of the Government of
India.
4. The administration and management of the affairs a nd finance of the State Council shall be
conducted by its executive committee constituted under rule 8 of the Rules. The first
Executive Committee shall consist of the following.
4.1 The President of the State Council - Chairman. @
4.2 Six Scientists/Technologists, Administrators representing different interests to be nominated
by the Government of Tamilnadu.
4.3 “ - Member
4.4 “ - Member
4.5 “ - Member
4.6 “ - Member
4.7 “ - Member
4.8 Commissioner and Secretary to Government,
Education Department. - Member @
4.9 Commissioner and Secretary to Government,
Finance Department. - Member
4.10 Commissioner and Secretary to Government,
Planning and Development Department. - Member
4.11 Secretary of the State Council - Member
5. The Registered Office of the State Council shall be situated in the
…………………………………………………….. All communications in respect of the State
Council shall be addressed to …………………………………………
6. The Rules and Regulations of the State Council are appended.
@ Amendment issued in G.O.MS No.5 (Estt Dpt) dt. 24.1.1985
SUBSCRIBERS TO THE MEMORANDUM OF ASSOCIATION
Sl.
No. Name
Address and Description
Age
Signature with
date
1
2
3
4
5
6
7
Signature of Witness with date Address, Designation and Occupation of Witness
TAMIL NADU STATE COUNCIL FOR SCIENCE AND TECHNOLOGY
Madras 600 009
RULES AND REGULATIONS OF THE SOCIETY
1. Short Title: These Rules may be called the Rules of the Tamil Nadu State Council for Science
and Technology (herein called the State Council)
2. Definitions: In these Rules, unless the context otherwise requires;
i) “President” means the President of the State Council.
ii) “Vice President” means the Vice President of the State Council.
iii) “Executive Committee” means the committee constituted under Rule 8.
iv) “Chairman” shall mean the Chairman of the Executive Committee.
v) “Secretary” means the Member Secretary of the State Council under Rule 9.
vi) “Bye-laws” means the bye-laws framed under Rule 17.
3. Members of the State Council:
The State Council shall represent the following interests
i) Government;
ii) Scientific Research and Development Institutions;
iii) Industries;
iv) Universities;
v) Bankers;
vi) Extension Services;
vii) Social Services and
viii) Consumer Interests
1. Persons not exceeding Thirty nominate d as members by the Government of Tamilnadu to
represent the fields of Agriculture, Health and Nutrition, Industries, Science and
Technology Education, Banking, Transport and the Social Sciences.
2. All Members of the State Council other than ex-officio members shall hold their membership
for a period of three years from the date of registration of the society.
3. Where any person is a member of the State Council by reason of the office or appointment
he holds, his membership of the State Cou ncil shall terminate when he ceases to hold that
office or appointment, and, in his vacancy, his successor in office or appointment shall
automatically be a member of the State Council.
4. Any vacancy occurring due to death, or resignation or removal under rule 14 among persons
nominated under rule 3.1 above shall be filled-up in accordance with the provisions of these
rules. Resignation by any member of his membership shall be addressed to the President in
writing.
5. Notwithstanding anything contained in sub-rule (1) above, the composition of the first State
Council shall be as given in the Annexure.
6. The State Council shall maintain a Register of Members giving their names, occupations and
addresses
If a member of the State Council shall change his address, he shall notify his new address to the
Secretary who shall thereupon enter his new address in the Roll of Members. But if he fails to noti fy
his new address, the address given in the Roll of Members shall be deemed to be his address.
4. The State Council, its Executive Committee and such other committees as the State Council may
constitute shall function notwithstanding that any person who is entitled to be a members by
reason of his office is not a member of the State Council (o r its Committees) for the time being
and notwithstanding any other vacancy, whether by non -appointment or otherwise, and no act or
proceeding of the State Council (or its committees) shall be invalidated or called in question nerel y
by reason of the happen ing of any of the above events or of any defect in the appointment or any
irregularities in the nomination of any of its members.
5. Authorities of the State Council: The following shall be the authorities of the State Council:
i) President
ii) Vice President
iii) The Executive Committee
iv) Chairman, Executive Committee
v) Secretary
6. President: The President of the State Council shall be the Chief Minister of State of Tamilnadu, or
a person nominated by him.
7. Vice President: One of the members of the State Council shall be nominated by the Government
as the Vice President. @
8. Executive Committee: The Administration and Management of the affairs and finances of the State
Council shall be conducted by an Executive Committee consisting of eleven members as
indicated:-
i) The President @
ii) Six Scientists/Technologists, administrators nominated by the Government
of Tamil Nadu.
iii) Commissioner and Secretary to Government, Education Department,
Government of Tamil Nadu. @
iv) Commissioner and Secretary to Government, Finance Department,
Government of Tamil Nadu.
v) Commissioner and Secretary to Government, Planning and Development
Department, Government of Tamil Nadu.
vi) Secretary of the State Council.
vii) The President shall be Chairman of the Executive Committee. @
viii) The Secretary of the State Council shall be the Member-Convener of the
Executive Committee.
9. Notwithstanding anything contained in rule 8 above, the first Executive Committee shall consist
of the following:
.
i) The President - Chairman @
ii) Six Scientists/Technologists
administrators representing
different interests to be
nominated by the Government
of Tamil Nadu. - Member
iii) - Member
iv) - Member
v) - Member
vi) - Member
vii) - Member
viii) Commissioner and Secretary to
Government, Education Department - Member @
ix) Commissioner and Secretary to
Government, Finance Dept. - Member
x) Commissioner and Secretary to
Government, Planning and Develop Dept - Member
xi) Secretary of the State Council - Member Secretary
@ Amendment issued in G.O.MS No.5 (Estt Dpt) dt. 24.1.1985
10. All members of the Executive Committee other than ex -officio members shall hold office for a
period of three years from the date of their nomination.
11. Casual vacancies in the Executive Committee other than of ex -officio members shall be filled by
nomination by the President from amongst the members of the State Council such member or
members shall hold office for the unexpired period of the original term of the Executive
Committee.
Explanation: Casual vacancy means a vacancy caused by resignation or death of a member.
12. Notwithstanding anything contained in rule 10, the Executive Committee constituted
under rule 9 above shall remain in office for a period of 3 years from the date of regis-
tration of the Society.
13. Secretary: A Secretary of the State Council shall be nominated by the president
from among the members and shall ordinarily hold office for a period of 3 years from
the date of nomination. The President shall determine the terms and conditions to
which the Secretary will hold the office.
14. Notwithstanding anything contained in rule 13 the President of the State Council shall be the
competent authority to remove the Secretary or any nominated member of the Executive
Committee from office, where such removal is necessary on grounds of grave charges of
misconduct or misdemeanour or if found to acting against the interests of the State Council.
15. Notwithstanding anything contained in rule 13 above………………………………….
………………………………………. shall be the first Secretary.
16. The State Council shall take such action as necessary to further the objectives set out in that
Memorandum of Association. It shall meet as often as necessary, but at least twice in a year. One
of the meetings will be the Annual General Meeting.
17. Apart from the genera l powers vested in Executive Committee and such other power that may be
delegated by the State Council over the management of the affairs and finances of the State
Council, the Executive Committee shall have the following specific powers.
i) To constitute c ommittees and sub -committees to study specific problems or to
formulate plans for action;
ii) To consider the Annual Report of the Secretary on the working of the State
Council and to submit the same to the Annual General meeting of the State
Council;
iii) To consider the audited accounts and the annual budget estimates of the State
Council presented by the Secretary and to report the same to the Annual General
Meeting of the State Council;
iv) To authorize and sanction expenditure of the funds of the State Counci l, in
accordance with the bye-laws to be framed in this regard by it;
v) To create and maintain administrative and other full -time posts or part time
posts in the State Council, fix the amount of their remuneration, define their
duties and conditions of service, and to make appointments to these posts;
vi) To enter into such arrangements with the Government of India, State
Government and other public or private organisations, or individuals as to
further the objectives of the State Council and the implementation of its
programmes and to secure and accept endowments, grants -in-aid, donations or
gifts on mutually agreed terms and conditions; provided that the conditions of
such grants in aid, donations or gifts shall not be inconsistent or in conflict with
the objectives of the State Council with the provisions of these Rules;
vii) To acquire by fift, purchase, lease or otherwise any property movable or
immovable, which may be necessary or convenient for the purpose and
programmes of the State Council and to construct alter and maintain any
building or buildings belonging to the State Council for the purpose and
programmes of the State Council.
viii) To sell, transfer, lease or otherwise dispose of any movable property of the State
Council.
ix) To borrow or raise from the Go vernment of India, State Government,
Commercial Banks and other public or private organisations for the
implementation of the programmes of the State Council in furtherance of its
objectives;
x) To invest the funds of the State Council in such securities or in such manner as
may, from time to time, be determined;
xi) To do such other things as are necessary for the conduct of the affairs of the
State Council in furtherance of its objectives and in accordance with these
Rules;
xii) The Executive Committee shall h ave the power to make bye -laws, not
inconsistent with these Rules and the Memorandum of Association for the
conduct of the Administrative, financial and other affairs of the State Council in
furtherance of its objectives and also to amend these when necessary.
18. The Executive Committee shall have powers to invite concerned individuals or experts to
participate in the discussions at the meeting of the Executive Committee or the State council.
19. The Secretary, shall be the principal executive officer of the State Council. The Secretary will
have powers to open an account in the name of the State Council in a nationalised Bank
approved by the Executive Committee and operate on the same in accordance with the
decisions of the Executive Committee and such bye -laws as may be laid down. Provided that,
during the absence of the secretary for a period of exceeding a month, the President shall have
powers to nominate for the period of absence of the Secretary, a person to perform the duties
and exercise the p owers of the Secretary mentioned in these Rules including the power to
operate on the account opened in the Bank in accordance with the bye -laws and the decisions
of the Executive Committee.
20. GENERAL MEETING:
1 The Annual General Meeting of the State Cou ncil shall be held once it every year at
such time, date and place as the President may decide. At this meeting, called the
Annual General Meeting the report of the management of the State Council for the
previous financial year together with an audited copy of the balance sheet, income and
expenditure account and the auditor’s report and other matter that may be placed before
it by the Executive Committee shall be submitted for approval.
2 The first Annual General Meeting shall be held by the State Coun cil within 18 months
of its registration. The next annual General Meeting of the State Council shall be held
within 9 months after the expiry of the calendar year in which the first Annual General
Meeting is held; and thereafter the Annual General Meeting shall be held within 9
months after the expiry of each calendar year.
3 A special General Meeting may be convened at any time on the requisition of the
President or on the requisition of one fourth of the total number of members of the State
Council who shall state in writing to the Secretary the business for which the meeting is
to be convened and the Secretary shall within ten days from the date of the requisition
and in consultation with the Executive Committee proceed duly to call a meeting for the
consideration of the business stated on a day not later than forty days from the date of
receipt of the requisition.
4 All meetings of the State Council shall be called by notice under the signature of the
Secretary or any other officer authorised in this behalf by the secretary.
5 Every notice calling a meeting of the State Council shall state the date, time and place
at which such meeting shall be held and shall be delivered by hand or sent by
registered post to every member at the addresses mentioned in t he Register of
Members not less than 21 clear days before the date appointed for the Annual General
Meeting and 15 days before the date appointed for a special General Meeting.
6 If a member has no registered address in India, and has not supplied to the S tate
Council an address within India for the giving of notice to him, a notice advertised in a
newspaper in Tamil and in a Newspaper in English shall be deemed to be a notice duly
given to him on the day on which the advertisement appears in the newspaper.
7 The President shall preside at all ordinary or Special General Meetings. In his absence
the Vice-President shall preside. In the absence of them, one of the members present,
elected for the purpose, shall preside.
8 One-fourth of the number of members sh all form the quorum. If there is no quorum at
the meeting, the meeting shall be adjourned for half an hour, and it will then be held
even if no quorum is present.
9 The procedure to be followed at the meeting shall be laid down in the bye -laws framed
by the Executive Committee.
21. Once in every year on or before the fourteenth day after the Annual general Meeting of the
State Council, a list of documents as required under … section of the Tamilnadu Societies,
Registration Act, 1975 (Tamilnadu Act 27 of 1975) shall be filed with the Registrar of
Societies.
22. The auditors for auditing the annual accounts of the State Council shall be appointed in the
Annual General Meeting.
23. On the dissolution of the State Council if there shall remain, af ter a satisfaction of all its debts
and liabilities, any property whatsoever, the same shall not be paid or distributed among
its members but shall be transferred as required under section …of Tamilnadu Societies’
Registration Act 1975 (Tamilnadu Act 27 of 1975) to some other similar State Council or to the
Government for the promotion of similar objectives.
24. Alteration of Memorandum of Association and Rules and Regulation:-
1) Whenever it shall appear to the Executive Committee of the State Coun cil that it is
advisable to alter, extend or abridge the Memorandum of Association for such
purposes as are mentioned in the Memorandum of Association or for other purposes
as specified in Section … of the Tamilnadu Societies Regulations Act, 1975
(Tamilnadu Act of 1975) the Executive committee may submit the proposition to the
members of the State Council in a written or printed report, and may convene a
Special General Meeting for the consideration thereof according to the Rules and
Regulations. No such proposition shall be deemed to have been approved unless
such reports have been delivered by hand or sent by registered post to every member
of the State Council 21 days prior to the date of the Special General Meeting
convened at the instance of the Exe cutive Committee for the consideration thereof,
and unless such proposition shall have been agreed to by the votes cast in favour of
the proposition by members entitled to do so, and suh votes are not less than three
times the number of votes, if any, c ast against the resolution by members so entitled
and voting and confirmed by similar majority of votes at a second Special General
Meeting convened at the instance of the Executive Committee after an interval of 30
days after the former meeting.
2) Whenever it shall appear expedient to the Executive Committee of the State Council
to amend the name and Rules and Regulations of the State Council, the Executive
Committee may submit the proposal to a special General Meeting convened for the
purpose, of which notice should have been delivered by hand or sent by registered
post to every member of the State Council 21 days prior to the date of Special General
Meeting. The Resolution proposing the amendment shall be passed by the votes cast
in favour of the resolution by members who are entitled to do so, provided such votes
are not less than three times the number of votes, if any, cast against the resolution by
members so entitled and voting.
25. Meeting of the Executive Committee:-
i) The Executive Committee shall meet not less than 3 times during every
calendar year at such time, date and place as the chairman may decide. The
interval between any two consecutive meetings, shall however, not be more
than 6 months.
ii) The meeting shall be called by notice under the signature of the Secretary, or
any other officer authorised in this behalf by the Secretary, who shall cause the
notice to be delivered safely to each member of the Executive Committee at the
address mentioned in the Register of Members, not less than 8 days before the
date fixed for the meeting provided that the Chairman may call a meeting of the
Executive Committee at such shorter notice as may be expedient.
iii) Not less than half the number of members of the Executive Committee shall
form the qu orum. The requirements of quorum shall not, however, apply to
adjourned meetings.
iv) The procedure to be followed at the meeting may be laid down in the bye -laws
framed by the Executive committee.
26. The Executive committee may dispose off urgent matters by circulation of papers, if so
desired by the chairman. All resolutions and decisions thus made shall be reported at the next
meeting of the Executive Committee.
T.D.SUNDAR RAJ,
COMMISSIONER & SECRETARY TO GOVERNMENT
ANNEXURE
(Referred to in Rule 3 (5)
1. Dr. Malcolm S. Adisheshiah
(Nominee of Chief Minister)
President
2. One of the Members of the State
Council to be nominated as Vice
President by the Government
Vice-President
Government Officials:
3. Chief Secretary
Member
4. Chairman of the State Planning
Commission, Madras-5
Member
5. Commissioner and Secretary to
Government, Planning and
Development Department, Madras – 9.
Member
6. Commissioner and Secretary to
Government, Education Department
Madras – 9.
Member
7. Commissioner and Secretary to
Government, Electronics Science and Technology
Department, Madras – 9.
Member
8. Commissioner and Secretary to
Government, Finance Department, Madras – 9.
Member
Representatives of Universities and Educational
Institution:
9. Vice-Chancellor
Anna University, Madras – 25.
Member
10. Vice-Chancellor
Madras University, Madras – 5.
Member
11. Vice-Chancellor
Tamilnadu Agricultural University
Coimbatore – 3.
Member
12. Dr. P. K. Ponnuswamy
Director, Bharathidasan University
Thiruchirappalli – 23.
Member
13. Dr. R. Natarajan
Prof. of Marine Biology, Annamalai University
Annamalainagar–608 002.
Member
14. Prof. A. Gnanam,
School of Biological Sciences
Madurai Kamaraj University, Madurai – 21.
Member
15. Dr. R. Pitchai
Professor Environmental Engineering,
Anna University, Madras – 600 025.
Member
16. Dr. B. Ramamurthi
Neuro Surgeon,No. 27, Second Main Road
CIT Colony, Madras – 600 004.
Member
17. Dr. Rajammal P. Devadoss
Avinashilingam of Home Sciences
Coimbatore – 641 043.
Member
18. Miss. S. Baghirathi
Principal,Sri Parasakthi College for Women
Courtallam – 627 802.
Member
19. Prof. P.V . Indiresan
Indian Institute of Technology,Madras–600036
Member
20. Prof. G . R. Damodaram
Director, P .S.G . Institutions, Coimbatore – 4.
Member
Research and Development Institutions:-
21 Dr. Y . Nayudamma Ph.D.F.N.A.
Distinguished Scientist
Central Leather Research Institute
Madras – 600 020.
Member
22. Dr. C. V . Seshadri
A.M.M.Murugappa Chettiar Research
Centre, Taramani, Madras – 600 113.
Member
23. Dr.M. Ramiah
Co-ordinating Director
C.S.I.R. Complex,Madras – 600 113.
Member
24. Representative of the Govt.
of Science and Technology
Government of India, New Delhi – 110 016.
Member
Industrialists:-
25. Thiru N. Mahalingam
31, Poes Garden,Madras – 600 086.
Member
26. Thiru K. Srinivasan
South India Textile, Research Association
Avamashi Road, Coimbatore – 14.
Member
27. Representative of Bharat Heavy
Electricals Limited,(General Manager in charge of
Research and Development)
Tiruchirappalli.
Member
28. Representative of Neyveli Lignite Corporation,
Madras.
Member
Bank
29. The General Manager of Indian Bank
31, Rajaji Salai,Madras – 1.
Member
30.
Dr. V . Ananda Rao
Professor of Electronics
Anna University, Madras – 600 025.
Member Secretary
Tamilnadu State Council for Science and Technology
General Service Rules
1. Title : These rules may be called the General Service Rules of the Tamilnadu State Council
for Science and Technology and they shall come into force with effect from the date of
approval by the competent authority.
2. Scope of Application : These Rules shall apply to the holders of all the categories of posts,
whether temporary or permanent under the employment of the Tamilnadu State Council for
Science and Technology.
3. Definitions :
(i) ‘Council’ means the Tamilnadu State Council for Science and Techn ology established
by the Government of Tamilnadu in G .O.Ms.No.382, Education, Science and
Technology Department, dated 31.3.84.
(ii) ‘The Executive Committee’ means the Executive Committee of the Tamilnadu State
Council for Science and Technology.
(iii) a) ‘President’ means President of the Tamilnadu State Council for Science and
Technology
b) ‘Chairman’ means the Chairman of the Executive Committee of the Tamilnadu
State Council for Science and Technology.
(iv) ‘Member Secretary’ means the Member Secretary of the Tamiln adu State Council for
Science and Technology.
(v) ‘Employee’ means the employees of the Tamilnadu State Council for Science and
Technology.
(vi) ‘Approved candidate’ means a candidate whose name appears in a authoritative list of
candidates approved by the compet ent authority/committee for appointment to a
particular category or post. The first appointment to the various categories of posts
shall be made by the respective appointing authorities only form the list of approved
candidates.
(vii) ‘Approved Probationer’ A member appointed to a service or category, who has
satisfactory completed the period of his probation and awaits appointment as a full
member of such service or category.
(viii) Full Member : A Full member of a service means a member of that service, who has
been appointed substantively to a permanent post borne on the service thereof.
(ix) Backward Classes : ‘Backward Classes’ means the communities declared so, by the
Government of Tamilnadu for reservation of appointment etc., and referred to under
Rule 22 of the Tamilnadu State and Subordinate Service Rules.
(x) Scheduled Castes and Scheduled Tribes : Scheduled Castes and Scheduled Tribes
means the communities declared so, by the Government of Tamilnadu for reservation of
appointment etc., and referred to Under Rule 22 of the Tamilnadu State and Subordinate
Service Rules.
4. Special Service Rules : The Special Service Rules shall mean the rules specially framed for
the particular categories of posts or services to be applicable to them.
5. Relation to Special Servic e Rules : If any provision in these general service rules is
repugnant to a provision in the Special Service Rules, the latter shall prevail over the provision
in these rules in respect of that service or post.
6. Methods of Recruitment : Where the normal method of recruitment to any service or
category is neither solely by direct recruitment and by transfer, the proportion or order which
the special rules may specify for such recruitment shall be applicable only to substantive
vacancies in the permanent cadre and not for the temporary and officiating vacancies.
7. Medical Certificate of fitness : Every employees on his / her first appointment in the
Council, shall produce Medical Certificate of fitness for the post or service to which he / she is
appointed from the competent Medical authority nominated by the Chairman for the purpose.
The Medical Certificate of the employee should be filed along with the Service Records of the
employee concerned.
8. Date of Birth :
(i) Every employee shall at the time of his / her recruitment, produce authentic evidence to
provide the date of birth. The following records shall be considered as authentic
evidence to prove the date of birth.
1. S.S.L.C. Book
2. Certificate from any recognized school, where he / she studied
3. Certificate extract from the Birth Register issued by the local authority having
jurisdiction over the place of birth
(ii) Alteration of Date of Birth : An application for alteration of Date of Birth will bot be
entertained if it is not made within a period of five years from the date of entry into
service. Application received within a period of five year of entry into service, will be
disposed of by the Executive Committee after causing an enquiry into the genuineness
of the claim through the Revenue Department o f the Government of Tamilnadu. The
ultimate authority to decide whether or not to alter the Date of Birth pursuant to such an
enquiry vests with the Executive Committee. The decision of the Executive
Committee in this regard is final.
9. Service Book : Service Book in the form prescribed by the Council should be maintained for
all the employees of the Council, which shall contain among other things, the particulars of the
services rendered by the employees, increments earned by them, promotion or aw ards of
punishments given to them from the date of entry up to the date of their leaving the Council.
The service book shall also contain particulars of the leave availed of under the various
categories of leave except Casual Leave during the service wit h the Council. The Member
Secretary should attest the entries in the service books. Annual verification of services shall
also be done at the close of the calendar year duly attested by the said official. Quinquennial
attestation of the entries in the service books should be got done by the employees.
10. (a) Qualification : The minimum general educational qualification wherever referred to in
the Special rules, shall mean the qualification prescribed for one to be eligible for admission to
the Higher Secondary Courses of study in Tamilnadu.
(b) Qualification period of service/experience : Wherever referred in these rules and the
Special Service Rules shall mean and include the total period of service put in by an employee
in the Council.
11. Discharge and re-appointment of probationers and approved probationers :
Probationers and approved probationers could be discharged for want of vacancies only in the
following order
(i) The Probationers in the order of Juniority; and
(ii) The approved probationers in the order of Juniority
12. Members absent from duty : The absence of a member of a service from duty, whether on
leave, on foreign service or on deputation or for any other reason and whether his / her lieu in a
post borne on the cadre of such servic e is suspended or not, shall not, if he/she is otherwise fit,
render him/her ineligible in his / her turn – for re-appointment to a substantive or officiating
vacancy in the category, grace or post in which he / she may be an approved candidate, as the
case may be, in the same manner as if he / she had not been absent. He / she shall be entitled
to all the privileges in respect of appointment, seniority, probation and appointment as full
member which he / she would have enjoyed but for his /her absence s ubject to his / her
completing satisfactorily the period of probation on his / her return.
13. Right to be a probationer or an approved probationer in two or more services:
Notwithstanding anything contained in Rule 12,
(a) No person shall at the same time, be a probationer or an approved probationer in more
than
1. One service in case, he / she is a full member of any other services; and
2. Two services in any other case; and
(b) No person, who is a member of two services, shall be appointed to any other servic e for
which he/she may be an approved candidate, unless he/she relinquishes his/ her
membership of such one of the two services aforesaid, as he/ she may choose.
14. Foreign Service : No employee of the Council shall be sent on deputation of foreign service
except with the approval of the Executive Committee. The foreign emExcerpt shown. Open the full act in Lexace.