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ACT
Mother Teresa Women’s University
KODAIKANAL.
MOTHER TERESA WOMEN’S UNIVERSITY
KODAIKANAL
I. TAMILNADU ACT NO.15 OF 1984
(An Act to provide for the establishment Pages: 1-73
and incorporation of Women’s University
in Tamil Nadu)
II. TAMILNADU ACT NO.20 OF 2002
(An act further to amend the Mother Pages: 74-96
Teresa Women’s University Act,1984)
III. AMENDMENTS TO THE MOTHER
TERESA WOMEN’S UNIVERSITY
(AMENDMENT) ACT 2002 Pages: 97 - 101
(Amendment of Section 16 : Tamil Nadu
Act 30 of 2002)
GOVERNMENT OF TAMIL NADU
1984
[Printed under the authority of the Governor of
Tamil Nadu by the
Director of Stationery and Printing, Madras]
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GOVERNMENT OF TAMIL NADU
LAW DEPARTMENT
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TAMIL NADU ACT NO. 15 OF 1984
Received the assent of the Governor on the 20 th March
1984, first published in the Tamil Nadu Government
Gazette Extraordinary on the 21st March 1984.
THE MOTHER TERESA WOMEN’S UNIVERSITY
ACT, 1984
ARRANGEMENTS OF SECTIONS.
CHAPTER I
PRELIMINARY
Sections:
1. Short title and commencement
2. Definitions
i
CHAPTER II
THE UNIVERSITY
3. Establishment of a University.
4. The object and powers of the University.
5. Admission to the University.
6. Disqualification for membership.
7. Disqualification for nomination to the Academic Committee
and Executive Council in certain cases.
8. Visitation.
9. Officers of the University.
10. The Chancellor.
11. The Pro-Chancellor.
12. The Vice-Chancellor
13. Powers and duties of the Vice-Chancellor.
14. The Registrar.
15. The Finance Officer.
16. Authorities of the University.
17. The Planning Board.
18. Vice-Chancellor and other officers, etc., to be public
servants.
19. Woman only to be appointed as officer, etc.
ii
CHAPTER III
THE EXECUTIVE COMMITTEE
20. The Academic Committee.
21. Academic Committee to review the broad policies and
programmes of the University.
22. Meetings of the Academic Committee.
CHAPTER IV
THE EXECUTIVE COUNCIL
23. The Executive Council.
24. Powers of the Executive Council.
25. Meetings of the Executive Council.
26. Annual Report.
27. Annual Accounts.
CHAPTER V
THE FACULTIES, THE DEPARTMENTS OF
STUDIES, THE FINANCE COMMITTEE AND
OTHER AUTHORITIES.
28. Constitution and functions of Faculties.
29. The Department of Studies.
30. Constitution of other authorities.
31. Finance Committee.
iii
CHAPTER VI
STATUTES
32. Statutes.
33. Statutes, how made.
CHAPTER VII
UNIVERSITY FUNDS
34. General Funds.
CHAPTER VIII
CONDITIONS OF SERVICE
35. Pension, gratuity etc.
36. Conditions of Service
37. Terms and conditions of service of Heads of Departments.
38. Terms and conditions of service of Deans of Faculties.
iv
CHAPTER IX
MISCELLANEOUS
39. Filling of casual vacancies.
40. Proceedings of the University authorities and bodies not
invalidated by vacancies.
41. Removal from membership of the University.
42. Disputes as to constitution of University authorities and
bodies.
43. Constitution of Committees.
44. Power to obtain information.
45. Appointment of the first Vice-Chancellor.
46. Appointment of the first Registrar.
47. Transitory powers of the first Vice-Chancellor.
48. The Librarian.
49. Special mode of appointment.
50. Power to amend the Schedule.
51. Power to remove difficulties.
52. Repeal and saving.
THE SCHEDULE
v
TAMIL NADU ACT NO. 15 OF 1984
An Act to provide for the establishment and
incorporation of Women’s University in Tamil Nadu.
WHEREAS it is expedient that a University should be
established exclusively for women for furthering the
advancement of learning and prosecution of research in studies
on Women’s Welfare and for purpose of providing consultancy
and monitory services for Welfare schemes relating to women;
AND WHEREAS it is desirable to establish a Women’s
University of unitary type to develop research facilities in the
studies relating to women in general, and in particular, studies
relating to rural or destitute women and to institute degrees,
titles, diploma and other academic distinctions for women and to
do all such acts and things incidental to the objects referred to
above;
AND WHEREAS a decision has been taken to name the
University as “The Mother Teresa Women’s University”;
BE it enacted by the Legislature of the State of Tamil
Nadu in the Thirty – fifth Year of the Republic of India as
follows:-
1
CHAPTER I
PRELIMINARY
1. Short title and commencement –
(1) This Act may be called the Mother Teresa
Women’s University Act, 1984.
(2) This section and sections 2, 3, 4, 9, 10, 11, 12,
13, 14, 15, 17, 18, 19, 37, 45, 46, 47, 50 and
51 shall be deemed to have come into force on
the 30th January 1984, and the rest of this Act
shall come into force on such date as the
Government may, be notification, appoint.
2. Definitions – In this Act, unless the context otherwise
requires,-
(a) “Government” means the State Government;
(b) ‘hostel’ means a u nit of residence for the student of
the University maintained or recognized by the
University in accordance with the provisions of this
Act and includes a hostel recognized as such by the
University under this Act;
(c) “notified date” means the date specified, in the
notification issued under sub-section (2) of section 1;
2
(d) “prescribed’ means prescribed by this Act or the
statutes;
(e) “statutes” means the statutes of the University mad
under this Act;
(f) “teachers” means Senior Fellows, Readers, Lecturers
and other like persons as may be declared by the
statutes to be teachers;
(g) “University” means the Mother Teresa Women’s
University established under
section 3;
(h) “University Grants Commission” means the
Commission established under section 4 of the
University Grants Commission Act, 1956
(i) “University library” means a library maintained by
the University, whether instituted by it or not.
*******
3
CHAPTER II
THE UNIVERSITY
3. Establishment of a University:-
(1) For furthering the advancement of learning and
prosecution of research in studies on Women’s
Welfare and for purpose of providing consultancy
and monitory service for any Welfare Scheme for
women, there shall be established a University by
the name “The Mother Teresa Wom en’s
University”.
(2) The 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 University shall be of the unitary type.
(4) No institution affiliated to, or associ ated with or
maintained by any other University in the State,
shall be recognized by the University for any
purpose except with the prior approval of the
Government and the concerned University.
(5) The headquarters of the University shall be
located within the limits of the Kodaikanal
Panchayat Union.
4
4. The objects and powers of the University:-
(1) The University shall have the following objects
and powers, namely:-
(1) to monitor women’s education at all levels in the
State;
(2) to offer consultancy services for the development of
women’s education in the State;
(3) to develop research facilities in the studies, relating to
women in general and in particular, studies relating
rural or destitute women;
(4) to institute degrees, titles, diploma and other
academic distinctions for women;
(5) to confer degrees, titles, diploma and other academic
distinctions on women who shall have carried out
research in the University or in any other centre or
institution recognized by the University under
conditions prescribed.
(6) To confer honorary degrees or other academic
distinctions in the prescribed manner and under
conditions prescribed;
5
(7) To supervise and control hostels and to regulate and
enforce discipline among the s tudents of the
University and to make arrangements for promoting
their health and general welfare;
(8) To prescribe conditions under which the sward of any
degree, title, diploma and other academic distinctions
to women may be withheld;
(9) to co -operate with any other University, authority or
association or any public or private body having in
view, the promotion of purpose and objects similar o
those of the University for such purposes as may be
agreed upon on such terms and conditions, as may,
from time to time, be prescribed;
(10) to establish and maintain University libraries,
research stations and publication bureau;
(11) to institute research posts and to appoint women to
such posts;
(12) to institute and award fellowship, including travelling
fellowships, scholarships, medals and prizes in the
manner prescribed;
(13) to establish, maintain or recognize hostels, for
students of the University and residential
6
accommodation for the staff of the University and to
withdraw any such recognition;
(14) to fix fees and to demand and receive such fees as
may be prescribed;
(15) to hold and manage endowments and other properties
and funds of the University;
(16) to borrow money with the approval of the
Government on the security of the property of the
University for the purposes of the University;
(17) to organize advanced studies and research
programmes by women;
(18) to entire into agreement with other bodies or persons
for the purpose of promoting the objectives of the
University including the assuming of the management
of any institution under them and the taking over of
its rights and liabilities; and
(19) to do all such acts and things, whether incidental to
the objects and powers aforesaid, or not as may be
necessary or desirable to further the objects of the
University.
7
5. Admission to the University: - (1) The University shall,
subject to the provisions of this Act and the statutes, be open to
women only.
(2) Nothing contained in sub-section
(1) shall require the University
(a) to admit to any course of study any woman who does not
possess the prescribed academic qualification or standard;
(b) to retain on the rolls of the University any student whose
academic record is below the minimum standard required
for the award of a degree, title, diploma or other academic
distinction;
(Or)
(c) to admit any woman 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. Disqualification for membership:-
(1) No person shall be qualified for nomination as a member
of any of the authorities of the University if, on the date
of such nomination,
she is -
8
(a) of unsound mind or deaf-mute or suffering from leprosy,
(or)
(b) an applicant to be adjudicated as an insolvent as an
insolvent or an or undischarged insolvent, (or)
(c) Sentenced by a criminal court to imprisonment for any
offence involving moral turpitude.
(2) In case of dispute or doubt the Executive Council shall
determine whether a person is disqualified under sub -section (1)
and its decision shall be final.
7. Disqualification for nomination to the Academic Committee
and Executive Council
in certain cases:- (1) Notwithstanding anything contained
in section 20 or 23, no person who has held office as a member
for a total period of six years in any one or
both of the following authorities, namely:-
(i) the Academic Committee ; and
(ii) the Executive Council,
shall be eligible for nomination to any of the said two authorities.
Explanation:- For the purpose of computing the total
period of six years referred to this sub-section, the period of three
years during which a person held office in one authority and the
period of three years during which such person held office in
9
another authority shall be taken into account and according ly,
such person shall not be eligible, for nomination to anyone of the
said two authorities:
Provided that for the purpose of this sub-section a person
who had held office in any one of the said two authorities in a
casual vacancy shall be deemed to have held office for a period
of three years in that authority;
Provided further that for the purposes of this sub -section
if a person is nominated to one authority and such person
becomes a member of another authority by virtue of the
membership in the first mentioned authority, the period for which
such person has held office in the first mentioned authority alone
shall be taken into account.
(2) Nothing in sub -section (1) shall have application in
respect on –
(i) Ex-officio members referred to in section 20 (a) –
Class I, but not including members of the
Executive Council who are not otherwise
members of the Academic Committee referred to
in item (7) thereof, and
(ii) Ex-officio members referred to in section 23(b) –
Class I
10
8. Visitation:- (1) The Chancellor shall have the right to cause an
inspection or inquiry to be made by such person or persons as he
may direct of the University, its b uildings. University libraries,
museum and equipment and of any institutions maintained or
recognized by the University and also of the research, 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 University. The Chancellor shall in every case give notice
to the University of his intention to cause such inspection or
inquiry to be made and the University shall be entitled to be
represented thereat.
(2) The Chancellor shall communicate to the Executive
Council his views with reference to the results of such
inspection or inquiry and may after ascertaining the
opinion of the Executive Council thereon advise the
University upon the action to be taken and fix a time limit
for taking such action.
(3) The Executive Council shall report to the Chancellor 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 within such time as the
Chancellor may direct.
(4) Where the Executive Council does not take action to the
satisfaction of the Chancellor, within the time limit as
11
may be fixed under sub -section (2) the Chancellor may,
after considering any explanation furnished or
representation made by the Executive Council, issue such
directions as he may think fit and the Executiv e Council
shall comply with such directions. In the event of the
Executive Council, not complying with such directions
within such time as may be fixed in that behalf by the
Chancellor, the Chancellor shall have power to appoint
any person or body to comply with such direction and
make such orders as may be necessary for the expenses
thereof.
9. Officers of the University:-
(1) The University shall consist of the following officers,
namely:-
1) The Chancellor;
2) The Pro-Chancellor;
3) The Vice-Chancellor;
4) The Registrar;
5) The Finance Officer; and
6) Such other persons as may be declared by the statutes to
be officers of the University.
10. Officers of the University:- (1) The Governor of Tamil Nadu
shall be the Chancellor of the University. He shall, by virtue of
12
his office, be the head of the University and shall when present,
preside at any convocation of the University and confer degrees,
titles, diploma or other academic distinctions upon person
entitled to received them.
(2) Where power is conferred upon the Chancellor to
nominate persons to the authorities, the Chancellor shall,
to the extent necessary, nominate women to represent
interests no 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 the University in respect of any proceedings or the
correctness. Legality or propriety of any decision taken or
order passed therein ; and it, 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 that every application to the Chancellor for the
exercise of the powers under this section shall be preferred with
three months from the date on which the proceeding, decision or
order to which the application relates was communicated to the
applicant:
13
Provided further that no or der prejudicial to any person
shall be passed unless such person has been given an opportunity
of making his representation.
(4) The Chancellor shall exercise such other powers and
perform such other duties as may be conferred on him by
or under this Act.
11. The Pro -Chancellor:- (1) The Minister in-charge of the
portfolio of Education in the State of Tamil Nadu shall be
the Pro-Chancellor of the University.
(2) In the absence of the Chancellor, or during the
Chancellor’s inability to act, the Pro-Chancellor shall
exercise all the powers and perform such other duties as
may be conferred on him by or under this Act.
12. The Vice-Chancellor:- (1) Every appointment of the Vice -
Chancellor shall be made by the Chancellor from out if 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.
(2) For the p urpose of sub -section (1), the C ommittee shall
consist of three persons of whom
14
i) one shall be a serving principal of a Women’s
College, who has put in not less than five years of
service as principal either in a Government
College or in a Private Colle ge, nominated by the
Government;
ii) one shall be an eminent women educationist
nominated by the Academic Committee; and
iii) one shall be an eminent women educationist
nominated by the Executive Council:
Provided that the woman so nominated to the Committee
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 shal l be eligible for reappointment for a
further period of three years:
Provided that no person shall hold office of the
Vice-Chancellor for more than six years in the aggregate:
Provided further that –
(a) the Chancellor ma y direct that a Vice -
Chancellor, when term of office has
expired, shall continue in office for
15
such period not exceeding a total period of one year
as may be specified in the direction;
(b) the Vice-Chancellor may, by writing under her hand
addressed to the Chancellor and after giving two
months notice resign her office:
Provided that a woman appointed as Vice -Chancellor
shall retire from office, if, during the term of her office or any
extension thereof, she 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 absence of for any other reason, unable to
exercise the powers and perform the duties of her office,
the senior most Senior Fellow of the University shall
exercise the powers and perform the duties of the Vice -
Chancellor till the Executive Council makes the regula r
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 her emoluments and other terms and
conditions of service shall be as follows:
16
(i) There shall be paid to the Vice -Chancellor a
salary of three thousand rupees per mensem and
she shall be entitled without payment of rent to
the use o f a furnished residence through out her
term of office and no charge shall fall on the Vice-
Chancellor personally in respect of the
maintenance of such residence.
(ii) The Vice -Chancellor shall be entitled to such
terminal benefits and allowances as may be fixed
by the Executive Council with the approval of the
Chancellor from time to time.
Provided that where an employee of –
(a) the University ; or
(b) any other University or college or institution
maintained by or affiliated to that Universi ty is
appointed as Vice-Chancellor, she shall be allowed to
continue to contribute to the Provident Fund to which
she is a subscriber, and the contribution of the
University shall be limited to what she had been
contributing immediately before her appointment as
Vice-Chancellor;
17
(iii) The Vice-Chancellor shall be entitled to travelling
allowances at such rates as may be fixed by the
Executive Council;
(iv) The Vice -Chancellor shall be entitled to earned
leave on full pay at one -eleventh of the period
spend by her on active service:
Provided that when the earned leave applied for by the
Vice-Chancellor in sufficient time before the date of expiry of
the term of her office is refused by the Vice -Chancellor in the
interest of the University and if she does not avail herself of the
leave before the date of expiry of the term of her office, she shall
be entitled to draw c ash equivalent to leave salary, after
relinquishment of her credit subject to a maximum of one
hundred and eighty days;
(v) 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 her office:
Provided that such leave may be converted into leave on
full pay to the extent to which she is entitled to earned leave
under clause (iv).
18
13. Powers and duties of the Vice -Chancellor:- (1) The Vice-
Chancellor shall be the a cademic head and the principal
executive officer of the University and shall, in the absence of
the Chancellor and Pro-Chancellor, preside at any convocation of
the University and confer degrees, titles, diploma or other
academic distinctions upon persons entitled to receive them. She
shall be a member, ex -officio, and Chairman of the Academic
Committee, the Executive Council and the Finance Committee
and shall be entitled to be present at, and to address, any meeting
of any authority of the University, but shall not be entitled to
vote thereat, unless she 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 and the
statutes are observed and carried out and she may
exercise all powers necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene
meetings of the Academic Committee, the
Executive Council and Finance Committee.
(4) (a) The Vice -Chancellor shall have power to take
action on a ny matter and shall by order take such
action as she may deem necessary but shall as soon as
may be, thereafter report the action taken to the officer
or authority or body who or which would have
ordinarily dealt with the matter;’
19
Provided that no such or der shall be passed unless the
person likely to be affected has been given a reasonable
opportunity of being heard;
(b) When action taken by the Vice -Chancellor
under this sub-section against any person in the
service of the University, such person shall be
entitled to prefer an appeal to the Executive
Council within thirty days from the date on which
she has noticed of such action. The Vice -
Chancellor shall give effect to the order passed by
the Executive Council on such appeal.
(5) The Vice-Chancellor shall give effect to the orders of the
Executive Council regarding the appointment, suspension
and dismissal of the teachers and other employees of the
University.
(6) 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.
(7) The Vice -Chancellor shall exercise such other powers
and perform such other duties as may be prescribed.
14. The Registrar: - (1) The Registrar shall be a whole -time
salaried officer of the University appointed by the Executive
Council for such period as may be specified by the Executive
20
Council and the terms and conditions of service of the Registrar
shall be such as are specified in the first statutes.
(2) The Registrar shall exercise such powers and
perform such duties as may be prescribed.
(3) In all suits and other legal proceedings by or
against the Universit y, the pleadings shall be
signed and verified by the Registrar and all
process in such suits and proceedings shall be
issued to, and served on, the Registrar.
15. The Finance Officer: - The Finance Officer shall be a
whole- time salaried officer of the University appointed
by the Government for such period as may be specified
by the Government in this behalf and, the terms and
conditions of service of the Finance Officer shall be such
as are specified in the first statutes.
16. Authorities of the University: - The authorities of the
University shall be the Academic Committee, the
Executive Council, the Planning Board, the Departments
of Studies, the Finance Committee and such other
authorities as may be declared by the statutes to be
authorities of the University.
21
17. The Planning Board: - (1) There shall be constituted a
Planning Board of the University which shall advise
generally on the Planning and Development of the
University and keep under review the standard of
education and research in the University.
(2) The Constitution of the Planning Board and the
manner of appointment of its members shall be
such as are specified in the first statutes.
18. Vice-Chancellor and other officers, etc., to be public
servants:- The Vice-Chancellor, the Registrar, the
Finance Officer 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
of any of the provisions of this Act to be public servants
with the mea ning of section 21 of the Indian Penal Code
(Central Act XLV of 1860).
19. Woman only to be appointed as officer, etc: - No person,
other than a woman, shall be appointment as an officer of
the University or to any posts in the University, a
qualified person other than a woman, may be appointed
as such officer or to such post, as the case may be.
22
CHAPTER III
THE ACADEMIC COMMITTEE
20. The Academic Committee: - (a) The Academic
Committee shall consist of the following persons,
namely:-
1. The Chancellor ;
2. The Pro-Chancellor ;
3. The Vice-Chancellor ;
4. The Secretary to Government in -charge of Education
;
5. The Secretary to Government in-charge of Finance ;
6. The Secretary Go Government in -charge of Social
Welfare; and
7. Members of the Executive Council who are not
otherwise members of the Academic Committee.
Class II – Other Members
(1) The Vice -Chancellor of Shreemathi Nathibai Damodar
Thackersey Women’s University, Bombay;
(2) Ten w omen members of the teaching staff to be
nominated by the Vice -Chancellor on the basis of
23
representation to the various departments and according
to seniority, by rotation, as may be prescribed in the
statutes ;
(3) Ten women members to be nominated by the Chancellor
from among distinguished educationists in the Sate of
Tamil Nadu or in other States on the basis of
recommendation of the Executive Council ;
(4) Five eminent women to be nominated by the Government
(5) (a) Four women members to be nominated by the
Chancellor from among the members of the
Voluntary Women’s Organisations as may be
prescribed in the Statutes.
(b) In case the Secretary to Government in-charge of
Education, or Finance, or Social Welfare is unable to
attend the meeting of the Academic Committee for
any reason, he may depute any officer of his
department not lower in rank than that of a Deputy
Secretary to Government to attend the meeting.
(c) Save as otherwise provided, nominated members of
the Academic Committee shall hold officer for a
period of three years and such members shall be
24
eligible for nomination for not more than another
period of three years:
Provided that where a member is nominated to the
Academic Committee to a casual vacancy, the period
of office held by any such member shall be construed
as a full period of three years for the purpose of this
clause ; Provided further that where a nominated
member of the Acad emic Committee is appointed
temporarily to any o the offices by virtue of which she
is entitled to be a member of the Academic
Committee, ex-officio, she shall, by notice in writing
signed by her and communicated to the Vice -
Chancellor within seven days fr om the date of her
taking charge of her appointment, choose whether she
will continue to be a member of the Academic
Committee by virtue of her nomination or whether
she will vacate office as such member and become a
member ex-officio by virtue of her appo intment and
the choice shall be conclusive. On failure to make
such choice, she shall be deemed to have vacate d her
officer as a nominated member.
25
(d) When a person ceases to be a member of the
Academic Committee, she shall cease to be a member
of any of the authorities of the University of which
she may happen to be a member by virtue of her
membership of the Academic Committee.
21. Academic Committee to review the broad policies and
Programmes of the Un iversity:- Subject to the other
provisions of this Act, the Academic Committee shall
have the following powers and functions, namely:-
(a) To assist the Vice -Chancellor and the Executive
Council on Academic Programmes of the University
and to suggest measures for the improvement and
development of the University;
(b) To advice the Chancellor in respect of any matter
which may be referred to it for advice; and
(c) To exercise such other powers and perform such other
functions as may be prescribed by the statutes.
22. Meetings of the Academic Committee: - (1) The
Academic Committee shall meet at least twice in every
year on dates to be fixed by the Vice -Chancellor. One of
such meeting shall be called the annual meeting.
26
The Academic Committee may also meet at such other times, as
it may from time to time determine.
(2) One-third of the total strength of the members of the
Academic Committee shall be the quorum required for
a meeting of the Academic Committee ;
Provided that such quorum shall not be required at a
convocation of the University or a meeting of the
academic Committee held for the purpose of conferring
degrees, titles, diploma or other academic distinctions.
(3) The Vice-Chancellor may whenever she thi nks fit shall
upon a requisition in writing signed by not less than
fifty percent of the total members of the Academic
Committee convene a special meeting of the Academic
Committee.
*******
27
CHAPTER IV
THE EXECUTIVE COUNCIL
23. The Executive Council: - (a) The Chancellor shall, as
soon as may be after the first Vice -Chancellor is
appointed under section 45, constitute the Executive
Council.
(b) The Executive Council shall, in addition to the
Vice-Chancellor, consist o f the following
members, namely:-
Class I - Ex-officio Members.
(1) The Secretary to Government in-charge of Education;
(2) The Secretary to Government in-charge of Finance; and
(3) The Secretary to Government in-charge of Social
Welfare.
Class II – Other Members
(1) Three members nominated by the Vice -Chancellor on a
rotation basis, from among the senior research staff in the
order of the seniority;
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(2) Five women members from among eminent educationists
nominated by the Pro-Chancellor ; and
(3) One woman member belonging to Scheduled Castes or
Scheduled Tribes nominated by the Pro-Chancellor.
(c) The Vive-Chancellor shall be the ex-officio Chairman of
the Executive Council.
(d) In case the Secretary to Government in -charge of
Education, or the Secretary to Government in -charge of
Social Welfare in unable to attend the meetings of the
Executive Council for any reason, he may depute any
officer of his department not lower in rank than that of a
Deputy Secretary to Government to attend the meetings.
(e) Save as otherwise provided, nominated members of the
Executive Council shall hold office for a period of three
years and such members shall be eligible for nomination
for not more than another period of three years :
Provided that where a member is nominated to the
Executive Council to a casual vacancy the period of
office held by any s uch member shall be constr ued as a
full period of three years for the purpose of this clause:
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Provided further that where a nominated member
of the Executive Council is appointed temporarily to any
of the office by virtue of which she is entitled to be a
member of the Executive Council, ex-officio, she shall,
by notice in writing signed by her and communicated to
the Vice-Chancellor within seven days from the date of
her taking charge of her appointment, choose whether she
will continue to be member of the Execut ive Council by
virtue of her nomination or whether she will vacate office
as such member and become a member ex-officio by
virtue of her appointment and the choice shall be
conclusive. On failure to make such choice, she shall be
deemed to have vacated her office as nominated member.
(f) When a person ceases to be a member of the
Executive council, she shall cease to be a member of
any of the authorities of the University of which she
may happen to be a member by virtue of her
membership of the Executive Council.
(g) The members of the Executive Council shall not be
entitled to receive any remuneration form the
university except such daily and travelling allowances
as may be prescribed :
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Provided that, nothing contained in this clause
shall preclude any member from drawing her normal
emoluments to which she is entitled by virtue of the
office she holds.
(h) A member of the Executive Council, other than ex-
officio member, may tender resignation for her
membership at any time before the term of her 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.
24. Powers of the Executive Council: - The Executive
Council shall have the following powers, namely:-
(1) to make statutes and amend or repeal the statutes except
the first statutes ;
(2) to co —operate with other Universities, other academic
authorities and colleges in such manner and for such
purpose as it may determine ;
(3) to provide for research and advancement and
dissemination of knowledge ;
(4) to institute Senior Fellowship, Fellowships, Research
Assistants and any other teaching posts required by the
University ;
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(5) to institute degrees, titles, diploma and other academic
distinctions ;
(6) to confer degrees, titles, diploma and other academic
distinctions on persons who shall have carried on research
under conditions prescribed ;
(7) to confer honorary degrees or other distinction on the
recommendation of not less than two -thirds of the
members of the Executive Council ;
(8) to establish and maintain halls and hostels;
(9) to institute fellowship, travelling fellowships,
scholarships studentships, bursaries, exhibitions, medals
and prizes and to award the same in accordance with the
statutes ;
(10) to consider and takes such action as it may dee m fit on
the annual report, the annual accounts and the financial
estimates ;
(11) to institute a publication bureau and to maintain it ;
(12) to enter into any agreement with the Central or any
State Government or with a private management for
assuming the management of any institution and for
taking over its properties and liabilities or for any other
purposes not repugnant to the provisions of this Act ;
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(13) to make statutes regulating the procedure at the
meeting of the Academic Committee and Executive
Council and other authorities of the University and the
quorum of members required for the transaction of
business by the authorities of the University other than
the Academic Committee ;
(14) to hold, control and administer the properties and funds
of the University ;
(15) to direct the form, custody and use of the common seal
of the University ;
(16) to regulate and determine all matters concerning the
University in accordance with this Act and the statutes ;
(17) to administer all properties and all funds placed at the
disposal of the University for specific purposes ;
(18) (a) to appoint the University Senior Fellows, University
Fellows and Research Assistants and the teachers of the
University, fix their emoluments, if any, define their
duties and the conditions of their service and provide
for filling up of temporary vacancies ;
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(b) to make statutes specifying the mode of
appointment of administrative and other similar posts
and fix their emoluments, if any, define their duties and
the conditions of their services and provide for filling
up of temporary vacancies ;
(19) to suspend and dismiss the University Senior Fellows,
University Fellows and Research Assistants and the
teachers and other employees of the University ;
(20) to accept, on behalf , of the University, endowments,
bequests, donations, grants and transfers of any
movable and immovable properties made to it ;
Provided that all such endowments, bequests
donations, grants and transfers shall be reported to the
Academic Committee and its new meeting.
(21) (a) to raise, on behalf of the University, loans from the
Central or any State Government or the University
Grants Commission or the Public or any Corporation
owned or controlled by the central or any State
Government ;
(b) to borrow money with the approval of the
Government on the security of the property of the
University for the purposes of the University ;
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(22) to recognize hostels not maintained by the University
and to suspend or withdraw recognition of any hostel
which is not conducted in accordance with the statutes
and the conditions imposed there under ;
(23) to arrange for, and direct, the inspection hostels;
(24) to prescribe the qualifications to teachers ;
(25) to charged and collect such fees as may be prescribed;
(26) to make statutes regarding the admission of students
to the University ;
(27) to appoint members to the Department of Studies ;
(28) (a) to appoint examiners, after consideration of
recommendations of the Departments of Studies;
and
(b) to fix their remuneration ;
(29) to supervise and control the residence and discipline
of the students of the University and make
arrangements for securing their health and well being;
(30) to i nstitute and manage Libraries, Documentation
Centres, Museums, Institutes of research and other
institutions established or maintained by the
University ;
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(31) to manage hostels instituted by the University ;
(32) to manage any publication bureau instituted by the
University ;
(33) to promote research within the University and to
require reports, from time to time, of such research ;
(34) to exercise such other powers and perform such other
duties as may be conferred or imposed on it by this
Act or the Statutes ;
(35) to delegate any of its powers to the Vice -Chancellor
to a committee from among its own members or to a
Committee appointed in accordance with the statutes.
25. Meetings of the Executive Council: - (1) The Executive
Council shall meet at such times 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;
Provided that the Executive Council shall meet at
least once in every three months.
(2) The Vice -Chancellor or in her absence any member
chosen by the members present, sha ll preside at a
meeting of the Executive Council.
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(3) All questions at any meeting of the Executive
Council shall be decided by a majority of the
votes of the members present and voting and it the
case of 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 Executive Council may, for the
purpose of consultation, invite any
person having special knowledge
or practical experience in any
subject under consideration to
attend to any meeting. Such person may
speak in, and otherwise take part in the
proceedings of meeting but shall not be
entitled to vote ;
(b) The person so invited shall be entitled to
such daily and travelling allowances as are
admissible to a member of the Executive
Council.
26. Annual Report:- The annual report of the University
shall be prepared by the Executive Council and shall
be prepared by the Executive Council and shall be
submitted to the Academic Committee on or before
such date as may be prescribed by the statutes and
shall be considered by the Academic Committee at its
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next annual meeting. The Academic Commi ttee may pass
resolutions thereon and communicate the same to the Executive
Council which shall take action on accordance therewith. The
Executive Council shall inform the Academic Committee of the
action taken by it. A copy of the report with a copy of the
resolutions thereon, if any, of the Academic Committee shall be
submitted to the Government for information.
27. Annual Accounts:- (1) The annual accounts of the University
shall be submitted to such examination and audit as the
Government may direct.
(2) The University shall settle objections raised in such audit
and carry out such instructions as may be issued by the
Government on the audit report.
(3) The accounts when audited shall be published by the
Executive Council in such manner as may be prescribed
by the statutes and copies thereof shall be sub mitted to
the Academic Committee at its next meeting and to the
Government within three months of such publication.
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CHAPTER V
THE FACULTIES, THE DEPARTMENTS OF
STUDIES, THE FINANCE COMMITTEE AND
OTHER AUTHORITIES
28. Constitution and functions of Faculties:- (1) The
University shall include such Faculties as may be
prescribed by the statutes.
(2) The constitution and functions of the Faculties shall,
in all other respects, be such as may be prescribed.
(3) Each Faculty shall comprise such departments of
teaching as may be prescribed in the statutes.
29. The Departments of Studies: - There shall be
Departments of Studies attached to each Department of
Teaching. The constitution and powers of the Department
of Studies shall be such may be prescribed by the statutes.
30. Constitution of other authorities: - The constitution of
such other bodies as may be declared by the statutes to be
authorities of the University shall be provided for in the
matter prescribed.
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31. Finance Committee:- (1) The Finance Committee shall
consist of the following members, namely:-
(a) The Vice-Chancellor
(b) The Secretary to Government in -charge of
Finance;
(c) The Secretary to Government in -charge of
Education; and
(d) The members nominated by the Executive
Council from among its members whom one shall
be a Senior Fellow and one shall be a person
nominated to the Executive Council by the
Chancellor.
(2) If for any reason the officer referred to in clause (b) or
clause (c) of sub -section (1) is unable to attend any
meeting of the Finance Committee, he maExcerpt shown. Open the full act in Lexace.