The MADURAI KAMARAJ UNIVERSITY ACT, 1965

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Madurai Kamaraj University Calendar – Volume – I

CONTENTS

MADURAI KAMARAJ UNIVERSITY

(University with Potential for Excellence)

CALENDAR – VOLUME – I

Madurai Kamaraj University Act,
Laws (Statutes and Ordinances)

DESCRIPTION OF THE COAT OF ARMS

Motto: மெய்ப்மபொருள் கொண்பதறிவு.

The following tints are shown in the Coat of Arms : -

Pandya Gopuram - Black on white background.

Burning lamp and open book - White and black on the light blue
background.

Elephant and Rocket - Grey on red background.

Lotus - Pink Flower on light blue background.

Two Fishes (one facing each other) - Grey on light blue background.

Motto Scroll - Red background white lettering.

The various items shown in the Coat of Arms of the Emblem signify and
represent the following : -

Pandya Gopuram - Represents Madurai as an ancient City
of learning in Tamil Nadu.

Burning lamp and open book - Represent knowledge.

Elephant and Rocket - Represent ancient tradition and
modern technology.

Lotus - Represents purity and clarity.

Two Fishes - Represent the symbol on the Flag of
the Pandya King.

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iii

PREFACE

The General Inspection Commission (1955 – 58) of the University of Madras
in its report indicated the need for the setting up of a University at Madurai.
Further, under the Madras University Act 1923, th e University of Madras had
already set up a University Centre at Madurai. At this centre, there were a number
of colleges which were competent to engage themselves in higher teaching and
research work and to promote University life in a manner calculated t o prepare for
the institution of a new University. The University Grants Commission had also in
its report agreed that this University Centre had developed to such an extent that it
was capable of being raised to the status of a separate University. The G overnment
of India also concurred with this view.

Having regard to these factors, and in view of the large increase in the
number of students taking up University Courses of study, the Government
considered it necessary and worthwhile to set up another t eaching-cum-affiliating
University in the State. They also considered that the establishment of such a
University at Madurai would be a fitting culmination of the efforts of the Madras
University towards the promotion of Post -graduate studies and research in the
Southern Region of the state.

With the object of providing for the establishment of a University at
Madurai, more or less on the lines of the provisions contained in the Madras
University Act, 1923 (Madras Act VII of 1923), the Government introduc ed the
Madurai University Bill 1965 in the Legislative Assembly of the State on the
27th of July, 1965.

The Bill was referred to the Joint Select Committee, under the Chairmanship
of the then Chief Minister Thiru. M. Bhakthavatsalam, wh ich made certain changes
in it, after considering the representations of persons and institutions interested in
the bill and presented it to the Legislature. It was then passed into an Act and
received the assent of the Governor on 7 th December 1965. In pu rsuance of the
provisions of the Act the first Vice -Chancellor and the first Registrar were
appointed, and the new University at Madurai came into being with effect from
1st February 1966. The Madurai University was inaugurated by His Excel lency the
Chancellor Thiru. Chandra Reddy on 6 th February 1966.
iv

The University covers eight Revenue Districts of Madurai, Anna,
Ramanathapuram, Pasumpon Muthuramalingam, Kamarajar, V. O. Chidambaram,
Nellai Kattabomman and Kanyakumari with its headquarter s at Madurai. The main
University campus is located at Nagamalai Pudukottai beyond 13 kilometers on the
Madurai – Usilampatti Road. An extensive area of land has been made available on
the University.

The Madurai Kamaraj University Act, has been amended by the provisions of
Tamil Nadu Act 33 of 1965, 1, 38 of 1978, 42 of 1979, 9 of 1980, 60 of 1981.

1) Act 33 of 1965 - The ‗State of Madras‘ has been changed as
‗Tamil Nadu‘ by The Tamil Nadu Adoptation of Laws
(Second Amendment) order 1969.

2) Act 1 of 1978 - This clause was inserted for autonomous college viz.
‗autonomous college‘ means any college designated
as an autonomous college by statutes

3) Act 38 of 1978 - The name of the Madurai University has been changed
into ‗Madurai Kamaraj University‘.

4) Act 42 of 1979 - The ‗Director of Medical Education‘ has been
included in the Syndicate.

5) Act 9 of 1980 - The Secretary to Government in charge of ‗Education‘
has been excluded from the Senate but included as
item 1 in the Syndicate.

6) Act 60 of 1981 - This Act provided for elected and nominated members
of Syndicate, Senate and Academic Council to 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.

The University, having completed 10 years of its existence, celebrated its
Decennium with great eclat in the first week of January, 1977.

Academic Programmes:

Madurai Kamaraj University is both a teaching and an affiliating Uni versity
with forty one departments concerned with the Study and Research in Science,
Sociological, Historical and Language disciplines functioning in the new as well as
v

in the City complex. Starting with 11 Faculty members in 1966, the departments
now have 309 teachers. Besides, the University runs an Institute of Correspondence
Course and Continuing Education and an Evening College and an Open University.
The total number of students in the University area rose from 35,616 in 1966 to
1,43,724 in 1986. The number of affiliated, approved and recognized institutions
has grown from 60 in 1966 to 116 in 1987.

The University has the following Departments and Schools:

Science Schools:

Biology, Energy, Chemistry, Mathematics, Physics, Peace Science,
Geography and Computer Science;

Humanities:

Commerce, Economics, Education, Management, Library & Information
Science, Linguistics, History, Political Science, Sociology and Saiva Siddhanta
Philosophy.

Languages:

Tamil, Malayalam, Telugu, Ka nnada, Sanskrit, English, French and
Russian.

The University Departments conduct Post -Graduate and M. Phil.
Programmes in addition to Ph. D. Programmes, specialised courses, such as
M. Sc., in Biotechnology and Computer Science.

There are more than 120 Research Projects currently in operation in this
University, many of them with National and International support and assistance.
Over 1,300 research scholars are working on Doctoral programme in the different
areas of research, about 250 on M. Phil. Programmes and more than 600 at P. G.
level courses in different branches.

Certificate And Diploma Courses Offered:

The University Departments conduct various Certificate and Diploma
courses and among them mention may be made of the following:

Certificate Courses in French, Russian, Malayalam, Kannada, Telugu,
Sanskrit, Dramatics, Translation, Marxian Thought and Ideology and Rationalistic
Thought.
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Diploma Courses in French, Russian, Malayalam, Kannada, Telugu, Sanskrit,
Geography, Tr anslation, Journalism, Population Dynamics (Semester), Applied
Economics, Tourism, Teaching of English, Higher Diploma Courses in French and
Russian and a post B.Sc. diploma course in Computer Science and Applications.

New Courses:

The following are some of the new courses introduced in the University:

1. M. Sc. Course in Computer Science.
2. M. B. A. Course through Correspondence -Cum-Residential Programme for
Defence Service Officers.

3. P. G. Diploma Course in Entrepreneurial Development.
4. Post B.Sc. Diploma Course in Computer Science and Applications.
5. B. Sc. Course in General Science (in the Evening College).
6. M. Phil. Course in Telugu, Malayalam, Kannada and Saiva Siddhanta.
7. Certificate Course in Family & Child Welfare (Open University System).
8. Certificate Course in Everyday Science (Open University System).
9. Certificate Course in Journalism and Mass Communication (ICC & CE).

The University has several centralised facilities such as the Main Library
(with over 2,00,000 of books and about 700 current research p eriodicals over a
wide range of subjects in arts and sciences), University Science Instrumentation
Centre (with many sophisticated instrument), the Science Education Centre in
addition to the Computer Centre, which is being rapidly upgraded through the
assistance of several funding agencies. Besides these several Micro Computers with
terminals are presently available.

The University has also a centre in Bioinformatics.

So far the University has awarded Ph.D. degrees to 675 candidates and D. Sc.
degree to one candidate and D.Litt. to one candidate.

*******

vii

MADURAI KAMARAJ UNIVERSITY ACT

Received the assent of the Governor on the 7 th December 1965, first published in
the
Fort St. George Gazette on the 8th December 1965.

Tamil Nadu Act 33 of 1965
(As modified upto 31st March 1983)

Tamil Nadu Act 1 of 1977
Tamil Nadu Act 38 of 1978
Tamil Nadu Act 42 of 1979
Tamil Nadu Act 9 of 1980
Tamil Nadu Act 60 of 1981

ARRANGEMENT OF SECTIONS

CHAPTER – I
PRELIMINARY
SECTIONS:
1 Short title, extent, application and commencement.
2 Definitions.
CHAPTER – II
THE UNIVERSITY
3 The University.
4 Powers of the University.
5 Colleges not to be affiliated to any other University.
6 Disqualification for membership.
7 Visitation.
8 Officers of the University.
viii

9 The Chancellor.
10 The Pro-Chancellor.
11 The Vice-Chancellor.
12 Powers and duties of the Vice-Chancellor.
13 The Registrar.
14 Authorities of the University.
CHAPTER – III
THE SENATE – POWERS AND DUTIES
15 The Senate
16 The Senate to be the supreme governing body.
17 Powers of the Senate.
18 Meetings of the Senate.
CHAPTER – IV
THE SYNDICATE
19 The Syndicate.
20 Powers of the Syndicate.
21 Annual Report.
22 Annual Accounts.
CHAPTER – V
THE ACADEMIC COUNCIL, THE FACULTIES, THE BOARDS
OF STUDIES, THE FINANCE COMMITTEE AND OTHER
AUTHORITIES
23 The Academic Council.
24 Constitution of the Academic Council.
24 – A Disqualification for election or nomination.
25 Powers of the Academic Council.
ix

26 Constitution and Functions of Faculties.
27 The Boards of Studies.
28 Constitution of other authorities.
29 Finance Committee.
CHAPTER – VI
STATUTES, ORDINANCES AND REGULATIONS
30 Statutes.
31 Statutes, how made.
32 Ordinances.
33 Ordinances, how made.
34 Regulations, how made.

CHAPTER – VII
ADMISSION AND RESIDENCE OF STUDENTS
35 Admission to University courses.
36 Admission to University examinations.
37 Attendance qualifying for University examinations.
38 Residences and hostels.
CHAPTER – VIII
UNIVERSITY FUNDS
39 Funds of the University.
40 Transfer of Government institutions to the University.

CHAPTER – VIII–A
40-A. Transfer of certain colleges

CHAPTER – IX
MISCELLANEOUS
41 Filling of casual vacancies.
42 Proceedings of the University authorities and bodies not invalidated
by vacancies etc.
43 Removal from membership of the University.
44 Disputes as to constitution of University authorities and bodies.
45 Constitution of committees.
46 Pension, gratuity, insurance and provident fund.
47 Report on affiliated colleges.
48 Power of obtain information.
49 Registration of graduates.
50 Appointment of the first Vice-Chancellor.
51 Appointment of the first Registrar.
52 Appointment of the first University staff.
53 Transitory powers of the Vice-Chancellor.
54 Transfer of service of certain employees of the University of Madras
to the Madurai-Kamaraj University.

55 Transfer of accumulations in provident fund and other like funds.
56 Payment of certain amount by the University of Madras.
57 Madras Act VII of 1923 not to apply.
58 Power to remove difficulties.

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MADURAI KAMARAJ UNIVERSITY

CALENDAR – VOLUME – I

ACT

xii

Madurai Kamaraj University Calendar – Volume – I

CONTENTS

ACT
Chapter Page
I Preliminary 1
II The University 5
III The Senate – Powers and Duties 14
IV The Syndicate 21
V The Academic Council, the Faculties, The Boards of Studies, the
Finance Committee and other Authorities
28
VI Statutes, Ordinances and Regulations 36
VII Admission and Residence of Students 40
VIII University Funds 42
VIII – A Transfer of Certain Colleges 43
IX Miscellaneous 45

THE MADURAI-KAMARAJ UNIVERSITY ACT, 1965
1[Tamil Nadu] ACT No.33 OF 1965]
An Act to provide for the establishment and incorporation of a University at
Madurai.

BE it enacted by the Legislature of the State of 1[Tamil Nadu] in the Sixteenth Year
of the Republic of India as follows:—

CHAPTER – I

PRELIMINARY

1. Short title, extent, application and commencement. — (1) This Act may
be called the 2[Madurai-Kamaraj University Act,] 1965.

(2) It extends to the area comprising the districts of M adurai,
Ramanathapuram, Tirunelveli and Kanyakumari in the [State of
Tamil Nadu].

(3) It applies to all 3[constituent colleges,] colleges and insti tutions situate
within the University area and affiliated to or approved by the University in
accordance with the provisions of this Act or the statutes, ordinances and
regulations made there under and also to all colleges and institutions deemed to be
affiliated to or approved by the University under this Act.

(4) This section and sections 2, 3, 4, 5, 8, 9, 10, 11, 12, 13, 14, 50, 51, 52 and
53 shall come into force at once and the rest of this Act shall come into force on
such date as the Government may, by notification, appoint.

1. This expression was substituted for the expression "State of Madras", by the Tamil Nadu
Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.

2. This expression was substituted for the expression "the Madurai Univ ersity Act" by
section 2 of the Madurai University (Amendment and Special Provisions) Act, 1978
(Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd
July 1978.

3. Inserted by Tamil Nadu Universities Laws (Amendment) Act 20 02 ( Tamil Nadu Act No.
35 of 2002).
2

2. Definitions.—In this Act, unless the context otherwise requires,—

(a) "affiliated college" means any college within University area affiliated to
the University and providing courses of study for admission to the examinations
for degrees of the University and includes a college deemed to be affiliated to the
University under this Act;

(b) "approved college" means any college within the University area
approved by the University and providing courses of s tudy for admission to the
examinations for titles and diplomas and the Pre -University examination of the
University and includes a college deemed to be approved by the University under
this Act;

1[(bb) "autonomous college" means any college designated a s an
autonomous college by statutes;]

(c) "college" means any college or any institution maintained or approved by
or affiliated to the University and providing courses of study for admission to the
examinations of the University 2[and includes constituent colleges]

3[(cc) ―constituent college‖ means Government Arts College, Melur and
Sri Meenakshi Government Arts College for Women, Madurai‖]

(d) ―Government" means the State Government;

(e) "hostel" means a unit of reside nce for the students of the University
maintained or recogniz ed by the University in accordance with the provisions
of this. Act and include s a hostel deemed to be recogniz ed by the University under
this Act;

(f) "notified date" mean s the date specified in the notification issued by the
Government under sub-section(4) of section 1;

1. This clause was inserted by section 2 of the Madurai University (Amendment)
Act, 1977 (Tamil Nadu Act No. 1 of 1978).

2. and 3. Included by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu
Act No. 35 of 2002).

(g) "post-graduate college" means a University college or an affiliated
college within the University area providing post -graduate courses of study leadi ng
up to the post-graduate degrees of the University;

(h) "prescribed" means prescribed by this Act or the statutes, ordinances or
regulations;

(i) "Principal" means the head of a college;

(j) "professional college" means a college established or main tained by the
University or affiliated to the University and providing courses of study leading up
to the professional degrees of the University;

(k) "registered graduate" means a graduate registered under this Act;

(l) "statutes", "ordinances" and "reg ulations" mean respectively, the statutes,
ordinances and regulations of the University made or continued in force under
this Act;

(m) "teachers" means such lecturers, readers, assistant professors, professors
and other persons giving in struction in University colleges or laboratories,
in affiliated or approved colleges, or in hostels, and librarians as may be declared
by the statutes to be teachers;

(n) "teachers of the University" means persons appointed by the University to
give instruction on its behalf;

(o) "University" means the 1[Madurai-Kamaraj University];

(p) "University area" means the area to which this Act extends under
sub-section (2) of section 1;

1. This expression was substituted for the expression "the Madurai University" by section
4 of the Madurai University (Amendment and Special Provisions) Act, 1978
(Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the
22nd July 1978.

(q) "University Centre" means any area within the University are
recognized by the Government on the recommendation of the University and
containing one or more colleges competent to engage in higher teaching and
research work and to promote University life in a m anner calculated to prepare for
the institution of a new University;

(r) "University college" means a college or a college combined with a
research institute maintained by the University (whether instituted by it or not) and
providing courses of st udy leading up to the post -graduate and professional
degrees;

(s) "University laboratory" means a laboratory maintained by the University
whether instituted by it or not and intended for the carrying on and advancement of
research work;

(t) "University L ecturer", "University Reader" or "University Professor"
means Lecturer, Reader or Professor respectively appointed as such by the
University;

(u) "University library" means a library maintained by the University
whether instituted by it or not.

*******

CHAPTER – II

THE UNIVERSITY

3. The University - (1) There shall be a University 1[by the name
―the Madurai-Kamaraj University‖].

(2) The 2[Madurai-Kamaraj University] shall be a body corporate, shall 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 within the town limits
of Madurai or in any place within a radius of twenty -five kilometers around the
town limits of Madurai.

4. Powers of the University. — The Univ ersity shall have the following
objects and powers, namely: (1) to provide for instruction and training in such
branches of learning as it may determine;

(2) to provide for research a nd for the advancement and dissemination of
knowledge;

(3) to institute degrees, titles, diplomas and other academic distinctions;

(4) to hold examinations and to confer degrees, titles, diplomas and other
academic distinctions on persons who —

(a) shall have pursued an approved course of study in a University college
or laboratory or in an affiliated or approved college, unless exempted there from in
the manner prescribed by the statutes and shall have passed the prescribed
examinations of the University; or

1. This expression was substituted for the expression ―by the name ― the Madurai
University‖, by section 3 of the Madurai University (Amendment and Special
Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978),which was deemed to have
come into force on the 22nd July, 1978.

2. This expression was substituted for the expression ―Madurai University‖ by section
4, ibid

(b) shall have carried on research under conditions prescribed;

1[(4-A) to confer degrees, titles, diplomas and other academic disti nctions on
persons who shall have pursued an approved course of study in an autonomous
college;]

(5) to confer honorary degrees or other distinctions under conditions
prescribed;

(6) to institute, maintain and ma nage institutes of research, University
colleges and laboratories, libraries, museums and other institutions necessary to
carry out the objects of the University;

(7) to affiliate colleges to the Universi ty as affiliated, professional or
post-graduate colleges under conditions prescribed and to withdraw affiliation from
colleges;

(8) to approve colleges providing courses of study for admission to the
examinations for titles and diplomas and Pre -University examination of the
University under conditions prescribed and to withdraw such approval;

2[(8-A) to designate any college as an autonomous college with the
concurrence of the Government in the manner and under conditions prescribed and
to cancel such designation;]

(9) to institute lectureships, readerships, professorships and any other teaching
post required by the University and to appoint persons to such lecturerships,
readerships, professorships and other teaching posts;

(10) to institute and award fellowships, travelling fellowships, scholarships,
studentships, bursaries, exhibitions, medals and prizes;

1. This clause was inserted by section 3 (1) of the Madurai University (Amendment)
Act, 1977 (Tamil Nadu Act No. 1 of 1978).

2. This clause was inserted by section 3 (2,) ibid.
7

(11) to establish, mainta in and manage hostels, to recognize hostels not
maintained by the University and to withdraw recognition therefrom;

(12) to exercise such control over the students of the University through the
colleges as will secure their health and well-being and discipline;

(13) to hold and manage endowments and other properties and funds of the
University and to raise loans required for the purposes of this Act;

(14) to fix fees and to demand and receive such fees as may be prescribed;

(15) to make grants from the funds of the University for the maintenance of a
National Cadet Corps;

(16) to institute and maintain a University Extension Board;

(17) to institute and provide funds for the maintenance of —

(a) a publication bureau;
(b) an employment bureau;
(c) students' unions;
(d) University athletic clubs; and
(e) other similar associations;

(18) to encourage co-operation among the colleges, laboratories and institutes
in the University and co -operate with other Universities and other aut horities in
such manner and for such purposes as the University may determine;

(19) to recommend to the Government the recognition of any area within the
University area as a University Centre; and

(20) generally to do all such other acts and things as m ay be necessary or
desirable to further the objects of the University.

5. Colleges not to be affiliated to any other University. — (1) No college
within the University area shall be affiliated to any University other than the
1[Madurai-Kamaraj University]

2[(2) No institution affiliated to, or as sociated with, or maintained by any
other University established by or under any law in force shall be recognised
by the University for any purpose except with the prior approval of the
Government and the concerned University.

(3) Notwithstanding anything contained in any other law for the time
being in force, any affiliation or recognition granted by any other University
established, by, or under any law in force, to any institution within the
University area, prior to 19 th August, 1983 shall be deemed to have been
withdrawn on and from the said date.]

6. Disqualification for membership. — (1) No person shall be qualified for
election as a member of any of the authorities of the University, if, on the date of
nomination or election, he is—

(a) of unsound mind, a deaf-mute or suffering from leprosy;

(b) an applicant to be adjudicated insolvent or an undischarged insolvent;

(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.

1. This expression was substituted for the expression ―the Madurai University" by
section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978
(Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the
22nd July 1978.

2. This clause was inserted by the Madras University and Madurai -Kamaraj University
(Amendment) Act, 1983 (Tamil Nadu Act No.46 of 1983).

7. Visitation - (1) The Government shall have the right to cause an
inspection to be made, by such person or per sons as they may direct, of the
University, its buildings, laboratories, lib raries, museu ms, workshops, and
equipment and of any institutions maintained, recognized or approved by, or
affiliated to, the University and also of the examinations, teaching and other work
conducted or done by the University, and to cause an inquiry to be made in re spect
of any matter connected with the University. The Government shall in every case
give notice to the University of their intention to cause such inspection or inquiry to
be made and the University shall be entitled to be represented thereat.

(2) The Government shall communicate to the Senate and to the Syndicate
their views with reference to the results of such inspection or inquiry and may, after
ascertaining the opinion of the Senate and the Syndicate thereon, advise the
University upon the action to be taken.

(3) The Syndicate shall report to the Government the action, if any, which is
proposed to be taken, or has been taken, upon the results of such inspection or
inquiry. Such report shall be submitted with the opinion of the Senate thereon and
within such time as the Government may direct.

(4) Where the Senate or the Syndicate does not within a reasonable time take
action to the satisfaction of the Government, the Government may, after
considering any explanation furnished or representation made by the Senate or the
Syndicate, issue such directions as they may think fit and the Senate and the
Syndicate shall comply with such directions. In the event of the Senate or the
Syndicate or both not complying with such directions within such time as may b e
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.

8. Officers of the University. — The University shall co nsist of the following
officers, namely:—

(1) The Chancellor;

(2) The Pro-Chancellor;
(3) The Vice-Chancellor;
10

(4) The Registrar; and

(5) Such other persons as may be dec lared by the statutes to be officers of
the University;

9. The Chancellor. — (1) The 1[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 the President of the Senate and shall, when present, preside at
meetings of the Senate and at any convocation of the University.

(2) The Chancellor shall exercise such powers as may be conferred on him by
or under this Act.

(3) Where power is conferred upon the Chancellor to nominate persons to
authorities, the Chancellor shall, to the extent necessary, nominate persons t o
represent interests not otherwise adequately represented.

10. The Pro -Chancellor — (1) The Minister in -charge of the portfolio of
education in the 2[State of Tamil Nadu] shall be the Pro -Chancellor of the
University.

(2) In the absence of the Chancello r, or during the Chancellor's inability to act,
the Pro-Chancellor shall exercise all the powers of the Chancellor.

11. The Vice -Chancellor – (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). Such panel shall not contain the
name of any member of the said Committee.

1. This expression was substituted for the expression ―Governor of Madras‖ by the
Tamil Nadu Adaptation of Laws Order, 1970.

2. This expression was substituted for the expression "State of Madras" by the Tamil
Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of
Laws (Second Amendment) Order, 1969.
11

1[Provided that if the Chancellor does no t 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
the Vice-Chancellor.]

2 [2. In section 11 of the Madurai Kamaraj University Act 1965, for
sub-section (2) including the proviso thereto, the following sub-sections shall be
substituted, namely:

―(2) for the purpose of sub-section (1), the Committee shall consist of

i) a nominee of the Chancellor, who shall be a retired Judge of the Supreme
Court or any High Court or an eminent educationist:

ii) a nominee of the Senate who shall be an eminent educationist; and

iii) a nominee of the Syndicate who shall be an eminent educationist.

Explanation – for the purpose of this sub -section, ―eminent educationist‖
means a person –

i) who is or ha s been a Vice -Chancellor of any University established by
the State Government or Central Government; or

ii) who is a distinguished academician, with a minimum of ten years of
experience as Professor in a State or Central University or in both taken together; or

iii) who is or has been a Director or Head of any institute of national
importance:

Provided that the person so nominated shall not be a member of any of the
authorities of the University or shall not be connected with the University or any
college or any recognized institution of the University.

1. This proviso was inserted by Tamil Nad u Universities Laws (Amendment) Act 1992
(Tamil Nadu Act No. 3 of 1992).
2. This proviso was inserted by Tamil Nadu Universities Laws (Amendments) Act, 2017.
(Tamil Nadu Act No. 24 of 2017). (It shall be deemed to have come into force on the
27th day of May 2017.
12

(2-A) A person recommended by the Committee for appointment as
Vice-Chancellor shall –

i) be a distinguished academician wi th highest level of competence,
integrity, morals and institutional commitment;

ii) possess such educational qualification and experience as may be specified
by the State Government in consultation with the Chancellor by an order published
in the Tamil Nadu Government Gazette.

(2-B) The process of nominating the members to the Committee by the
Chancellor, the Senate and the Syndicate shall begin six months before the probable
date of occurrence of vacancy in the office of the Vice -Chancellor and shall be
completed four months before the probable date of occurrence of vacancy in the
office of the Vice-Chancellor.

(2-C) The process of preparing the panel of suitable persons for appointment
as Vice -Chancellor shall begin at least four months before the probable date of
occurrence of the vacancy in the office of the Vice-Chancellor.

(2-D) The Committee shall submit its recommendation to the Chancellor
within four months fro m the date of its constitution. If the Committee does not
submit its recommendation to the Chancellor within the said period, the Chancellor
may grant further time to the Committe e to submit its recommendation or take steps
to constitute another Committee in accordance with sub-section (2).‖]

(3) The Vice-Chancellor shall hold office for a period of three years and shall
be eligible for re-appointment for not more than two success ive terms.

(4) When any temporary vacancy occurs in the office of the Vice -Chancellor
or if the Vice-Chancellor is, by reason of absence or for any other reason, unable to
exercise the powers and perform the duties of his office, the Syndicate shall, as
soon as possible, make the requisite arrangements for exercising the powers and
performing the duties of the Vice-Chancellor.

(5) The Vice -Chancellor shall be a whole -time officer of the University and
shall be entitled to such emoluments, allowances and p rivileges as may be
prescribed by the statutes.

12. Powers and duties of the Vice -Chancellor. – (1) The Vice -Chancellor
shall be the academic head and the principal executive officer of the University and
shall, in the abse nce of the Chancellor and Pro-Chancellor, preside at meetings of
the Senate and at any convocation of the University. He shall be a member
ex-officio and Chairman of the Syndicate, the Academic Council and the Finance
Committee and shall be entitled to be present at and to address any meeting of any
13

authority of the University but shall not be entitled to vote thereat unless he is a
member of the authority concerned.

(2) It shall be the duty of the Vice -Chancellor to ensure that the provisions of
this Act, the sta tutes, ordinances and regulations are observed and carried out and
he may exercise all powers necessary for this purpose.

(3) The Vice-Chancellor shall have power to convene meetings of the Senate,
the Syndicate, the Academic Council and the Finance Commi ttee.

(4) (a) In any emergency which in the opinion of the Vice -Chancellor
requires that immediate action should be taken, he may take such action with the
sanction of the Chancellor or the Pro -Chancellor, as the case may be, and shall as
soon as may be thereafter report his action to the officer or authority who or
which would have ordinarily dealt with the matter.

(b) When action taken by the Vice -Chancellor under this
sub-section affects any person in the service of the Universit y, such person shall be
entitled to prefer an appeal to the Syndicate within thirty days from the date on
which he has notice of such action.

(5) The Vice-Chancellor shall give effect to the orders of the Syndicate
regarding the appointment, suspension and dismissal of the teachers and servants of
the University and shall exercise general control over the affairs of the University.

(6) The Vice -Chancellor shall exercise such other powers as may be
prescribed.

13. The Registrar. — (1) The Registrar sh all be a whole -time paid officer of
the University appointed by the Syndicate for such period and on such terms as may
be prescribed by the statutes.

(2) The Registrar shall exercise such powers and perform such duties as may
be prescribed.

(3) In all su its 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. Authorities of the University.— The authorities of the University shall
be the Senate, the Syndicate, the Academic Council, the Faculties, the Finance
Committee, the Boards of Studies and such other authorities as may be declared by
the statutes to be authorities of the University.

*******
14

CHAPTER – III

THE SENATE-POWERS AND DUTIES

15. The Senate.— (a) The Senate shall consist of the following persons,
namely: —

Class I — Ex-Officio Members —

(1) The Chancellor;
(2) The Pro-Chancellor;
(3) The Vice-Chancellor;
1[(4) * * * * *]
(5) The Director of Higher Education, Madras;
(6) The Director of Secondary Education, Madras;
(7) The Director of Technical Education, Madras;
2[(7-A) The Director of Medical Education;
(8) The Principals of affiliated colleges who have served as Principals
for not less than three years;
(9) Every whole -time University Professor in charge of a
Department; and
(10) Members of the Syndicate who are not other - wise members of
the Senate.

3[Class II – Life Members

1 and 2 omitted]

Class III – Other Members – (1) Fifteen members elected by registered
graduates from among themselves in accordance with the system of proportional
representation by means of the single transferable vote;

1. Item (4) was omitted by section 5 of the Madras University and Madurai-Kamaraj
University (Second Amendment) Act, 1979 (Tamil Nadu Act No. 9 of 1980).

2. Item (7 -A) was inserted by section 5 of the Madras University and Madurai -Kamaraj
University (Amendment) Act, 1979 (Tamil Nadu Act No. 42 of 1979).

3. This heading and the items thereunder were omitted by section 2(1) of the
Madurai-Kamaraj University (Amendment) Act, 1981 (Tamil Nadu Act No. 60 of
1981)
15

(2) Five members elected by the Academic Council from among its own body,
of whom not less than three shall be teachers of affiliated colleges;

(3) Four members elected by the members of the Legislative Assembly of the
1[State of Tamil Nadu] from among themselves; and two members elected by the
members of the Legislative Council of that State from among themselves;

(4) Three members elected by the Principals of approved colleges from among
themselves in accordance with the system of proportional representation by means
of the single transferable vote;

(5) O ne member elected from among themselves by headmasters of high
schools in each revenue district in the University area;

(6) One member elected by the Chairmen of municipal councils and of
panchayat union councils in each revenue district in the University area from
among such Chairmen and the members of municipal councils, panchayat union
councils and panchayats in such revenue district; and

(7) Ten members nominated by the Chancellor of whom not less than five
shall be nominated to secure the representation of the Scheduled Castes and
Schedule Tribes not otherwise adequately represented.

(b)2 [―(i) Save as otherwise provided , elected and nominated members of
the Senate shall hold office for a period of three years and such members shall be
eligible for re-election or re-nomination‖].

1. This expression was substituted for the expression ‗State of Madras‘ by the Tamil
Nadu Adaptation Laws Order, 1969 as amended by the Tamil Nadu Adaptation of
Laws (Second Amendment) Order, 1969.

2. This clause was substituted by Tamil Nadu Universities Law (Amendment) Act 1997
(Tamil Nadu Act No. 41 of 1998).

2[(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 held prior to the date of the publication of the Tamil Nadu
Universities Laws (Second A mendment) Act, 1991 in the Tamil Nadu
Government Gazette‖]

3[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.]

1[―Provided that a member of the Legislative Assembly of the State of
Tamil Nadu shall cease to be a member of the Senate from the date on which he
ceases to be a member of the Legislative Assembly of the State of Tamil Nadu‖

Provided also 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.

1. This proviso was inserted by the Tamil Nadu Universities Laws(Amendment) Act,
1991 (Tamil Nadu Act. No.26 of 1991)

2. This clause was inserted by the Tamil Nadu Universities Laws (Second Amendment)
Act, 1991 (Tamil Nadu Act No.9 of 1992)

3. This proviso was inserted by the Tamil Nadu Unive rsities Laws (Second Amendment)
Act, 1992 (Tamil Nadu Act .No.21 of 1992)

(c) When a person ceases to be a member of the Senate 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 Senate.

16. The Senate to be the supreme governing body. — The Senate shall be
the supreme governing body of the University and shall have power to review the
action of the Syndicate and of the Academic Council save where the Syndicate and
the Academic Council have acted in accordance with powers conferred on them by
this Act, the statutes, the ordinances or the regulations a nd shall exercise all the
powers of the University not otherwise provided for and all powers requisite to
give effect to the provisions of this Act:

Provided that if any question arises whether the Syndicate or the
Academic Council has acted in accordanc e with such powers as aforesaid or not,
the question shall be decided by a resolution passed by not less than two-thirds of
the number of members present and voting at a meeting of the Senate and the
decision thereon shall be final.

17. Powers of the Se nate. — In particular and without prejudice to the
generality of the powers conferred by section 16, the Senate shall have the
following powers, namely:-

(1) to make statutes and amend or repeal the same;

(2) to modify or cancel ordinances and regulations in the manner prescribed
by this Act;

(3) to co -operate with other Universities, other academic authorities and
colleges in such manner and for such purposes as it may determine;

(4) to provide for instruction and training in such branches of learning as
it may think fit;

(5) to institute and maintain institutes of research, University colleges,
University laboratories, libraries and museums;

(6) to prescribe in consultation with the Academic Council the conditions
for approving colleges or institutions in which provision is made for courses of
study for admission to the Pre-University examination or for the preparation of
students for titles or diplomas of the University and to withdraw such approval;

Excerpt shown. Open the full act in Lexace.

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