LexThe TAMIL NADU OPEN UNIVERSITY ACT
Tamil Nadu · state statute
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The following Act of the Tamil Nadu Open University Assembly received the
assent of the Governor on the 26th May 2002 and is hereby published for general
information:
ACT No.27 OF 2002
An Act to establish and incorporate an Open University at the State level for the
introduction and promotion of Open University and Distance Education in the
educational pattern of the State and for the co -ordination and determination of
standards in such systems.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Fifty-Third Year of Republic of India as follows:
CHAPTER - I
PRELIMINARY
1. (1) This Act may be called the Tamil Nadu Open University Act, 2002.
Short title, applicability
extent and
commencement
(2) It extends to the whole State of Tamil Nadu.
(3) This act shall come into force on such date as the Government m ay, by
notification, appoint.
2. In this Act, unless the context otherwise requires,- Definitions.
(1) “academic council” means the academic council of the University;
(2) “academic year” means a period of twelve months c ommencing on the first day
of July of the year or such other period of twelve months beginning on such date
as the Syndicate may specify in respect of all the colleges and institutions under
the control of the University or any particular college thereof;
(3) “college” means any college or any institution maintained by or admitted to the
privileges of the University;
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(4) “Distance education systems” means the system of imparting education through
any means of communication, such as broadcasting, telecasting, correspondence
courses, seminars, contact programmes or the combination of any two or more of
such means;
(5) “Employee” means any person appointed by the University, and includes
teachers and other academic staff of the University;
(6) “Finance Committee” means the Finance Committee of the University;
(7) “Government” means the State Government;
(8) “prescribed” means prescribed by this Act or the statues, ordinances or
regulations;
(9) “Regional Centre” means a centre established or maintained by the University
for the purpose of co -ordinating and supervising the work of Study Centres in
any region and for performing such other functions as may be conferred on such
centre by the Syndicate;
(10) “School” means a School of Studies of the University.
(11) “Statutes” “Ordinances” and “Regulations” mean, respectively, the S atutes.
Ordinances and Regulations of the University.
(12) “Student” means a student of the University, and includes any person who has
enrolled himself for pursuing any course of study of the University;
(13) “Study Centre” means a centre established, maintained or recognised by the
University for the purpose of advising, counselling or for rendering any other
assistance required by the students;
(14) “Teachers” means Professors, Readers, Lecturers and such other persons as may
be designated as such by the Ordinances for imparting instruction in th e
University or for giving guidance or rendering assistance to students for pursuing
any course of study of the University.
(15) “University” means the Tamil Nadu Open University established under this Act;
(16) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER II
THE UNIVERSITY
3. (1) There shall be a University by the name ‘Tamil Nadu Open University’. The University
(2) The University shall be a body corporate, s hall have perpetual succession and a
common seal and shall sue and be sued by the said name.
(3) The Headquarters of the University shall be located at Chennai and it may
establish or maintain Colleges, Regional Centres and Study Centres at such other
places in Tamil Nadu, other States of the Indian Union and outside the country as
it may deem fit.
4. (1) The University shall endeavour through education, research, training and
extension to play a positive role in the development of Tamil Nadu, and based on
the rich heritage of the State, to promote and advance the culture of the people of
India, especially Tamil Nadu and its human resources. Towards this end, it shall
Powers, Functions and
Objects of the
University
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have the following objects namely.
(a) to strengthen and diversify the degree, certificate and diploma courses related to
the needs of employment and necessary for building the economy of the State on
the basis of its natural and human resources;
(b) to provide access to higher education for large segments of the population, and in
particular, the disadvantaged groups such as those living in remote and rural
areas including working people, housewives and other adults who wish to
upgrade or acquire knowledge through studies in various fields;
(c) to provide acquisition of knowledge in a rapidly developing and changing society
and to continually offer opportunities for upgrading knowledge, training and
skills in the context of innovations, research and discovery in all fields of human
endeavours;
(d) to provide an innovative system of University level education, flexible and open,
in regard to methods and pace of learning, combination of courses, eligibility for
enrolment, age of ent ry, medium of instruction, conduct of examination and
operation of the programmes with a view to promote learning and encourage
excellence in new fields of knowledge;
(e) to contribute to the improvement of the educational system in the state b y
providing a non -formal channel complementary to the formal system and
encouraging transfer of credits and exchange of teaching staff by making wide
use of texts and other software developed by the University;
(f) to provide education and trai ning in the various arts, crafts and skills of the
country, raising their quality and improving their availability to the people;
(g) to provide or arrange training of teachers required for such activities or
institutions;
(h) to provide suitable post-graduate courses of study and promote research;
(i) to provide counselling and guidance to its students; and
(j) to promote national integration and the integrated development of the human
personality through its policies and programmes;
(k) to encourage the Open University and distance education system in the
educational pattern of the State and to coordinate and determine the standards in
such systems.
(2) The University shall strive to fulfil the above objects by a diversity of means of
distance and continuing education, and shall function in co -operation with the
exiting Universities and Institutions of higher learning and make full use of the
latest scientific knowledge and new educ ational technology to offer a high
quality of education which matches contemporary needs. Towards this end, it
shall have the following powers, namely;
(i) to provide for instruction in such branches of knowledge, technology,
vocations and professions as the University may determine from time to time and
to make provision for research;
(ii) to plan and prescribe courses of study for degrees, diplomas,
certificates or for any other purpose;
(iii) to hold examinations and confer deg rees, diplomas, certificates or
other academic distinctions or recognitions on persons who have pursued a
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course of study or conducted research as prescribed;
(iv) to confer honorary degrees or other distinctions in the manner
prescribed;
(v) to determine the manner in which distance education in relation to the
academic programmes of the University may be organized;
(vi) to institute professorships, readerships, lecturerships and other
academic positions necessary for impart ing instruction or for preparing
educational material or for conducting other academic activities, including
guidance, designing and delivery of course and evaluation of the work done by
the students, and to appoint persons to such professorships, readersh ips,
lecturerships and other academic position;
(vii) to co-operate with, and seek the co-operation of, other Universities and
institutions of higher learning, professional bodies and organisations, for such
purposes as the University considers necessary;
(viii) to institute and award fellowships, scholarships, prizes and such other
awards for recognition of merit as the University may deem fit;
(ix) to establish and maintain such Regional Centres as may b e determined by
the University from time to time;
(x) to establish, maintain or recognise Study Centres in the manner prescribed;
(xi) to provide for the preparation of instructional materials, including films,
cassettes, types, video cassettes and other software;
(xii) to organise and conduct refresher courses, workshops, seminars and other
programmes for teachers, lesson writers, evaluators and other academic staff;
(xiii) to recognise examinations of, or periods of study (whether in full or part)
at, other Universities, Institutions or other places of higher learning as equivalent
to examinations or periods of study in the University, and to withdraw such
recognition at any time;
(xiv) to make provision for research and development in educational
technology and related matters;
(xv) to create administrative, ministerial and other necessary posts and to make
appointments thereto;
(xvi) to r eceive benefactions, donations and gifts and to acquire, hold,
maintain and dispose of any property movable or immovable, including trust and
Government property, for the purposes of the University.
(xvii) to borrow, with the approval of th e Government whether on the security
of the property of the University or otherwise, money for the purposes of the
University.
(xviii) to enter into, carry out, vary or cancel contracts;
(xix) to demand and receive such fees and other charges as may be laid down
by the ordinances;
(xx) to provide, control and maintain discipline among the students and all
categories of employees and to lay down the conditions of service of such
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employees, including their codes of conduct;
(xxi) to recognise any institution of higher learning or studies for such
purposes as the university may determine and to withdraw such recognitions;
(xxii) to appoint, either on contract or otherwise, V isiting Professors,
Emeritus Professors, Consultants, fellows, scholars, artists, course writers and
such other persons who may contribute to the advancement of the objects of the
University;
(xxiii) to recognise persons working in other Universities, Institutions or
organisations as teachers of the University on such terms and conditions as may
be prescribed;
(xxiv) to determine standards and to specify conditions for the admission of
students to courses of study of the U niversity which may include examination,
evaluation and any other method of testing;
(xxv) to make arrangements for the promotion of the general health and welfare
of the employees;
(xxvi) to confer autonomous status on a co llege or a Regional Centre in the
manner laid down by the statutes;
(xxvii) to admit to its privileges any College in Tamil Nadu or other States of
Indian Union or outside India, subject to such conditions as may be prescribed;
(xxviii) to do all such acts as may be necessary or incidental to the exercise of
all or any of the powers of the University as are necessary and conductive to the
promotion of all or any of the objects of the University;
5. (1) The University shall, subject to the provisions of this Act and the statues, be
open to all persons;
Provided that special efforts shall be taken to encourage the oppressed classes
and disadvantaged groups.
Admission to University
(2) Nothing contained in sub-section (1) shall require the University-
(a) to admit to any course of study any person who does not possess the
prescribed academic qualification or standard;
(b) to retain on the rolls of the University any student whos e academic
record is below the minimum standard required for the award of a degree,
diploma or other academic distinction; or
(c) to admit any person or retain any student whose conduct is prejudicial
to the interests of the University or the rights and privileges of other students and
teachers.
6. (1) The Government shall have the right to cause an inspection or inquiry, to be
made, by such person or persons, as they may direct, of the University, its
buildings, laboratories, libraries, museums, workshops and equipments and also
of the examinations, teaching and other work conducted or done by the
University, and to cause an inquiry to be made in respect of any matter connected
with the University. The Government shall, in every case given notice to the
University of their intention to cause such inspection or inquiry to be made and
the University shall be entitled to be represented thereat.
Visitation
(2) The Government shall communicate to the Syndicate their views with r eference
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to the results of such inspection or inquiry and may, after ascertaining the
opinion of the Syndicate thereon, advise the University upon the action to be
taken and fix a time limit for taking such action.
(3) The Syndicate shall repor t to the Government the action, if any, which is
proposed to be taken or has been taken, upon the result of such inspection or
inquiry. Such report shall be submitted within such time as the Government may
direct.
(4) Where the Syndicate does not take action to the satisfaction of the Government
within a reasonable time, the Government may after considering any explanation
furnished or representation made by the Syndicate, issue such directions as they
may think fit and the Syndicate shall comp ly with such directions. In the event
of the Syndicate not complying with such directions within such time as may be
fixed in that behalf by the Government, the Government 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
7. The University shall consist of the following officers, namely:- Officers of University.
(1) The Chancellor;
(2) The Pro-Chancellor;
(3) The Vice-Chancellor;
(4) The Directors;
(5) The Registrar;
(6) The Finance Officer;
(7) The Controller of Examination; and
(8) Such other persons as may be declared by the
Statutes to be officers of the University.
8. (1) The Governor of Tamil Nadu shall be the Chancellor of the University. He shall,
by virtue of his office, be the Head of the University and shall, when present,
preside at any convocation of the University and confer degrees, titles, diplomas
or other academic distinctions upon persons entitled to receive them.
Chancellor
(2) Where power is conferred upon the Chancellor to nominate persons to the
authorities, the Chancellor shall, in consultation with the Vice-Chancellor, and to
the extent necessary nominate persons to represent interests not otherwise
adequately represented.
(3) The Chancellor may, of his own motion or on application, call for and
examine the record of any officer or authority of any University in respect of any
proceedings to satisfy as to the regularity of such proceedings or the correctness,
legality or propriety of such proceedings or the correctness, legality or propriety
of any decision taken or order passed therein; and, if in any case, it appears to the
Chancellor that any such decision or order should be modified, annulled,
reversed or remitted for reconsideration, he may pass orders accordingly.
Provided tha t every application to the Chancellor for the exercise of the
powers under this section shall be preferred within three months from the date on
which the proceeding, decision or order to which the application relates was
communicated to the applicant;
Provided further that no order prejudicial to any person shall be passed unless
such person has been given an opportunity of making his representation.
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(4) No honorary degree or other distinction shall be conferred by the Universi ty
upon any person without the prior approval of the Chancellor.
(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.
9. (1) The Minister in-charge of the portfolio of Education in the State of Tamil Nadu
shall be the Pro-Chancellor of the University.
Pro-Chancellor
(2) The Pro-Chancellor shall exercise such powers and perform such duties as may
be conferred on him by or under this Act.
(3) 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 duties of the
Chancellor.
10. (1) Every appointment of the Vice-Chancellor shall be made by the Chancellor from
out of a panel of three names recommended by the Committee referred to in sub-
section (2) and such panel shall not contain the name of any member of the said
committee.
Vice-Chancellor
Provided that if the Chancellor does not approve any of the persons in the panel
so recommended by the Committee, he may take steps to constitute another
Committee, in accordance with sub -section (2) to give a fresh panel of three
different names and shall appoint one of the persons named in the fresh panel as
Vice-Chancellor.
(2) 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 Syndicate:
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 not be
eligible for a second term.
Provided that the Vice -Chancellor may, by writing under his hand addressed to
the Chancellor and after giving two months notice, resign his office;
Provided further that the Vice -Chancellor shall retire from of fice if, during the
term of his office or any extension thereof, be completes the age of sixty -five
years.
(4) When any temporary vacancy occurs in the office of the Vice -Chancellor, or
when the Vice -Chancellor is, by reason of illness, absenc e 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 current 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 Twenty
five thousand rupees per mensem or such highe r salary as may be fixed by the
Government from time to time and he shall be entitled without payment of rent
the use of furnished residence throughout his term of office and no charge shall
fall on the Vice -Chancellor personally in respect of the maintena nce of such
residence. He may be entitled to such other perquisites as may be provided in
the statutes.
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(b) The Vice -Chancellor shall be entitled to such terminal benefits and
allowances as may be fixed by the Syndicate with the approval of the Chancellor
from time to time.
Provided that, where an employee of-
(i) the University; or
(ii) any other University or college or institution maintained by, or
affiliated to, that University, is appointed as Vice -Chancellor, he shall be
allowed to continue to contribute to the Provident Fund to which he is a
subscriber, and the contribution of the University shall be limited to what he had
been contributing immediately before his appointment as Vice-Chancellor.
(c) The Vice-Chancellor shall be entitled to travelling allowances at such
rates as may be fixed by the Syndicate.
(d) The Vice-Chancellor shall be entitled to earned leave on full pay at
one-eleventh of the periods spent by him on active service;
Provided that 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, 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).
11. (1) The Vice-Chancellor shall be the academic head and principal executive o fficer
of the University
Powers and duties of
Vice-Chancellor
(2) The Vice -Chancellor shall, in the absence of the Chancellor and the Pro -
Chancellor, preside at any convocation of the University and confer degrees,
titles, diplomas or other acad emic 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 the faithful observance of the provisions of this
Act, the statutes, ordinances and regulations made thereunder and he may
exercise all powers as may be necessary for the purpose.
(5) The Vice-Chancellor shall give effect to the orders of the Syndicate regarding the
appointment, suspension and dismissal of the teachers and other employees of
the University and any other decision of the Syndicate.
(6) In any emergency, which in the opinion of the Vice -Chancellor requires
immediate action to be taken, he shall, by order, take such action as he deems
necessary and shall, at the earliest opportunity report the action taken to such
officer or authority or body as would have, in the ordinary course, dealt with the
matter:
Provided that no such order shall be passed unless the person likely to be affected
has been given a reasonable opportunity of being heard.
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(7) Any person aggrieved by any order of the Vice -Chancellor under subsection (6)
may prefer an appeal to the Syndicate within thirty days from the date on which
such order is communicated to him and the Vice -Chancellor shall give effect to
the order passed by the Syndicate on such appeal.
(8) The Vice -Chancellor shall be the ex-officio Chairman of the Syndicate, the
Academic 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 vot e th ereat unless he is a
member of such authority or body.
(9) The Vice-Chancellor shall have power to convene meetings of the Syndicate, the
Academic Council and Finance Committee.
(10) The Vice-Chancellor shall be responsible for the co-ordination and integration of
teaching and research, extension education and curriculum development.
(11) The Vice-Chancellor shall exercise such other powers and perform such other
duties as may be prescribed by the statutes.
12. Every Director shall be appointed in such manner and shall exercise such powers
and perform such duties as may be prescribed by the statutes.
Directors
13. (1) The Registrar shall be a whole -time salaried officer of the University appointed
by the Syndicate on the recommendation of the Vice -Chancellor. The
qualifications and the method of recruitment shall be such as may be prescribed.
The terms and conditions of service of the Registrar shall be as follows:-
Registrar
(a) the holder of the post of Registrar shall be not lower in rank than that
of a University Professor.
(b) the Registrar shall hold office for a period of three years:
Provided that the Registrar shall retire on attaining the age of sixty y ears in
the case of an academician and 58 years in the case of a non -academician or on
the expiry of the period specified in this clause, whichever is earlier.
(c) the emoluments and other terms and conditions of service of the
Registrar shall be such as may be prescribed.
(d) When the office of the Registrar is vacant or when the Registrar is, by
reason of illness, absence or for any other cause, unable to perform the duties
of his office, the duties of the office of the Registrar shall be performed by
such person as the Vice-Chancellor may appoint for the purpose.
(2) (a) The Registrar shall have power to take disciplinary action against such of
the employees, excluding teachers of the University and academic staff, as may
be specified in the orders of the Syndicate and to suspend them pending
inquiry, to administer warnings to them or to impose on them the penalty of
censure or withholding of increments;
Provided that no such penalty shall be imposed un less the person concerned
has been given a reasonable opportunity of showing cause against the action
proposed to be taken in regard to him:
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(b) An appeal shall lie to the Vice -Chancellor against any order of the Registrar
imposing any of the penalties specified in clause (a).
(c) In any case where the inquiry discloses that 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 along with his recommendations.
Provided that an appeal shall lie to the Syndicate against an order of the Vice -
Chancellor imposing any penalty.
(d) No appeal under clause (b) or clause (c) shall be preferred after the
expiry of sixty days from t he date on which the order appealed against was
received by the applicant;
(3) Save as otherwise provided in this Act, the Registrar shall be the ex -officio
Secretary to the Syndicate, the Academic Council, 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 common seal and such other
property of the University as the Syndicate shall commit to his charge;
(b) to issue all notice convening meetings of the Syndicate, 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 meetings of the
Syndicate, the Academic Council, the Faculties, the Boards of Studies, the
Boards of Examiners and of any Committee appointed by the authorities of the
University;
(d) to conduct the official correspondence of the Syndicate;
(e) to supply to the Chancellor copies of the agenda of the meetings of the
authorities of the University as soon as they are issued and the minutes of the
proceedings of such meetings; and
(f) to exercise such other powers and perform such other duties as may be
specified in the statutes, the ordinances or the regulations or as may be
required, from time to time, by the Syndicate or the Vice-Chancellor
(5) 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.
14. (1) The Finance Officer shall be a whole-time salaried officer of the University
appointed by the Syndicate for such period as may be specified by the Syndicate
in this behalf.
Finance Officer
(2) Every appointment of the Finance Officer shall be made by the Syndicate on the
recommendations of the Vice -Chancellor on a panel of three names of Officers
forwarded by the Government not below the rank of the Joint Director of Local
Fund Accounts.
(3) The emoluments and other terms and conditions of service of the Finance Officer
shall be such as may be prescribed.
(4) The Finance Officer shall, not withstanding his attaining the age of fifty -eight
years or on the expiry of the period specified by the Syndicate under sub-section
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(1), whichever is earlier:
Provided that the Finance Officer shall, retire on attaining the age of fifty eight
years, continue in office until alternative arrangements are made 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.-
(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 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 prescrib ed without the
previous approval of the Syndicate.
(7) Subject to the control of the Syndicate, the Finance Officer shall-
(a) ensure that the limit fixed by the Syndicate for recurring and non -
recurring expenditure for a year are not exceeded and that all moneys are
expended on the purposes for which they are granted or allotted;
(b) be responsible for the preparation of annual accounts, financial
estimates and the budget of the University and for their presentation to the
Syndicate;
(c) keep a constant watch on the cash and bank balance and of
investments;
(d) watch the progress of the collection of revenue and advise on the
methods of collections employed;
(e) ensure that the registers of buildings, lands, furniture and equipments
are maintained upto date and that stock checking is conducted, of equipments
and other consumable materials in all offices, special centres, specialised
laboratories and colleges maintained by the University;
(f) bring to the notice of the Vice -Chancellor any unauthorised
expenditure or other financial irregularity and suggest appropriate action to be
taken against person at fault; and
(g) call through the Registrar from any office, department, centre,
laboratory and college maintained by the University, any information or returns
that he may consider necessary for the performance of his duties.
(8) The receipt of the Finance Officer or of the person or persons duly authorised
in this behalf by the Syndicate for any money payable to the University shall be
a sufficient discharge for payment of such money.
15. (1) The Controller of Examinations shall be a whole-time officer of the University
appointed by the Syndicate on the recommendation of the Vice-Chancellor for
such period and on such terms and conditions as may be prescribed.
Controller of
Examinations
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(2) The Controller of Examinations shall exercise such powers and perform such
duties as may be prescribed.
16. 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.
Vice-Chancellor and
other officers, etc. to be
public servants
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
17. (1) The authorities of the University shall be the following, namely:- Authorities of the
University
(1) the Syndicate;
(2) the Academic Council;
(3) the Boards of Studies;
(4) the Planning Board;
(5) the Finance Committee;
(6) such other authorities as may be declared by the statutes to be the
authorities of the University.
18. (1) No person shall be qualified for election or nomination as a member of any of
the authorities of the University, if on the date of such election or
nomination he is-
(a) of unsound mind or a deaf mute; or
(b) an applicant to be adjudicated as an insolvent or an undischarged
insolvent; or
(c) sentenced by a criminal court to imprisonment for any office involving
moral turpitude.
(2) In case of dispute or doubt, the Syndicate shall determine whether a person is
disqualified under sub-section (1) and its decision shall be final.
19. (1) Notwithstanding anything contained in sections 20 and 23, no person who has
held office as a member for a total period of six years in the Syndicate and/or the
Academic Council of the University shall be eligible for election or nomination
to either of the said two authorities:
Disqualification for
election or nomination
to Syndicate and
Academic Senate in
certain cases
Provided that for the purpose of computing the total period of six years referred
to in this sub-section, the period of three years during which a person held office
in one authority either by election or by nomination and the period of three years
during which he held office in another authority either by election or by
nomination shall be taken into account and accordingly such person shall not be
eligible for election or nomination to either Syndicate or the Academic Council.
Provided further that for the purpose of this s ub-section, a person who has held
office for a period not less than one year in any of the authorities referred to in
clause (a) or clause (b) in a casual vacancy shall be deemed to have held office
for a period of three years in that authority:
Provided also that for the purpose of this sub -section, if a person was elected or
nominated to one authority and such person become a member of another
authority by virtue of the membership in the first mentioned authority, the period
for which he held office in the first mentioned authority alone shall be taken into
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account.
(2) Nothing in sub-section (1) shall have application in respect of –
(i) Ex-officio members referred to in section 20;
(ii) Ex-officio members referred to in section 23;
20. (1) The Chancellor shall, as soon as may be, after the first Vice -Chancellor is
appointed under section 45 constitute the Syndicate.
The Syndicate
(2) The Syndicate shall consist of the following members, namely:---
Class-I-Ex-officio members
(a) The Vice-Chancellor;
(b) Three Government Officials nominated by the Government, who shall be not
below the cadre of Special Secretary to Government to be nominated by the
Government;
Class-I-Other members
(a) Tw o eminent educationists to be nominated by the Chancellor on the
recommendation of the Vice-Chancellor;
(b) Three eminent persons to be nominated by the Pro -Chancellor on the
recommendation of the Vice -Chancellor of whom, one sha ll be from the non -
formal for voluntary sector, one shall be from commerce or industry and the third
shall represent the learned professions:
Provided that the members nominated under item (b), and (c) and (d) are such
persons who will guide the Vice -Chancellor in administrative, academic and
financial matters including any issues connected with social justice and policies
of the State Government.
(c) One Director nominated by the Chancellor on the recommendation of the
Vice-Chancellor;
(d) On e University Professor nominated by the Chancellor on the
recommendation of the Vice-Chancellor;
(e) One University Reader nominated by the Vice -Chancellor by rotation
according to seniority; and
(f) One University Lecturer nominated by the Vi ce-Chancellor, by rotation
according to seniority; and
(g) Two persons to be co -opted by the Syndicate out of whom one may be an
expert on distance education, and the other has special knowledge of or
experience in media or communication field.
(3) (a) Save as otherwise provided, the members of the Syndicate, other than the ex-
officio members, 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 nominated to the Syndicate 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 S yndicate 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 Syndicate from the date on
which he ceases to be, a member of that body, or the holder of that appointment,
as the case may be;
(4) When a person ceases to be a member of the Syndicate, he shall case 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.
(5) The members of the Syndicate shall not be entitle d to receive any remuneration
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from the University except such daily and travelling allowances as may be
prescribed;
Provided that nothing contained in this sub -section shall preclude any member
from drawing his normal emoluments to which he is entitled by virtue of the
office he holds.
(6) A member of the Syndicate, other than a Government Official, may tender
resignation of his membership at any time befo re the term of his office expires.
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.
21. (1) The Syndicate shall ha ve the power of management and administration of the
revenue and property of the University and the conduct of all administrative
affairs of the University not otherwise provided for.
Powers of Syndicate
(2) Subject to the provisions of the Act, the statutes and the ordinances, the
Syndicate shall, have the following powers, namely:
(a) to create teaching and other academic posts and to define the functions
and conditions of service of Professors, Readers, Lecturers and other teachers
and other academic staff employed by the University;
(b) to prescribe qualifications for teachers and other academic staff;
(c) to approve the appointment of such Professors, Readers, Lecturers and
other teachers and academic staff as may be necessary on the recommendations
of the Selection Committee constituted for the purpose;
(d) to approve appointments to temporary vacancies of any academic
staffs;
(e) to specify the manner of appointment to temporary vacancies of any
academic staff;
(f) to provide for the appointment of Visiting Professors, Emeritus
Professors, Fellows, Artists and Writers and determine the terms and conditions
of such appointments;
(g) to manage and regulate the finances, accounts, investments, property
of the University and all other affairs of the University and to appoint such
agents as may be considered fit;
(h) to administer all properties and funds placed at the disposal of the
University;
(i) to cre ate administrative, ministerial and other necessary posts after
taking into account the recommendation of the Finance Committee and to
specify the manner of appointment thereto;
(k) to transfer or accept transfers of any immovable or movable property on
behalf of the University;
(l) to entertain, adjudicate upon, or redress the grievances of the employee
and the students of the University who may, for any reason, feel aggrieved;
(m) to fix the remune ration payable to course writers, counsellors, examiners
and invigilators, and travelling and other allowances payable, after consulting the
Finance Committee;
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(n) to select the common seal for the University and to provide for the use o f
such seal;
(o) to delegate any of its powers of the Vice -Chancellor, Registrars, the
Finance Officer or any other officer, employee or authority of the University, or
to a committee appointed by it;
(p) to institute fellowships, scholarships, studentships; and
(q) to exercise such other powers and perform such other functions as may be
conferred or imposed on it by the Act or the Statutes.
(3) The Syndicate shall exercise all the powers of the University not otherwise
provided for by the Act, statutes, ordinances and the regulations for the
fulfillment of the objects of the University.
22. (1) The Syndicate shall meet at least once in every three months at such time and
places and shall, subject to the provisions of sub -sections (2) and (3), observe
such rules of procedure in regard to transaction of business at its meetings
including the quorum at meetings as may be prescribed.
Meeting of Syndicate
(2) The Vice -Chancellor or in his absence any member chosen by the members
present, shall preside at a meeting of the Syndicate.
(3) All questions at any meetings of the Syndicate shall be decided by a majority of
the votes of the members present and in the case o f an equality of votes, the
Vice-Chancellor or the member presiding, as the case may be, shall have and
exercise a second or casting vote.
(4) (a) The Syndicate may, for the purpose of consultation invite any person
having special knowledge or practical experience in any subject under
consideration to attend any meeting. Such person may speak in, and otherwise
take part in the proceedings of such meeting but shall not be entitled to vote.
(b) The person so invited shall be en titled to such daily and traveling
allowances as are admissible to a member or the Syndicate.
23. (1) The Academic Council, shall consist of the following members, namely;- The Academic Council
Class – I – Ex-officio members
(a) The Chancellor;
(b) The Pro-Chancellor;
(c) The Vice-Chancellor
(d) All Directors;
(e) Librarian;
Class-II-Excerpt shown. Open the full act in Lexace.