LexThe Annamalai University Act 2013 with Amendments and Substitutions as Per G.O. Ms. No. 189, dated 07.10.2021
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THE ANNAMALAI UNIVERSITY ACT, 2013
With the following amendments incorporated
Sl.
No. Gazette Notifications Amendments incorporated
Annamalai University Act 2013 -
Published in Tamil Nadu Government Gazette Extraordinary No.276
dated 24.09.2013 Part IV-Section 2
1. Published in Tamil Nadu Government
Gazette Extraordinary No.280 dated
25.09.2013 Part II-Section 2.
Date of coming into force of the
Annamalai University Act 2013
2. Published in Tamil Nadu Government
Gazette Extraordinary No.323 dated
07.09.2013.
Date of Commencement to
Exercise the Functions of
Finance Committee of
Annamalai University
and
Date of Commencement to
Exercise the Functions of
Academic Council of
Annamalai University
3. Published in Tamil Nadu Government
Gazette Extraordinary No.195 dated
22.09.2014 and No.255 dated
05.12.2014.
Amendment in Sections
11, 55 and 56
4. Published in Tamil Nadu Government
Gazette Extraordinary No.151 dated
27.05.2017
Amendment in Section
9 of Ordinance
5. Published in Tamil Nadu Government
Gazette Extraordinary No.247 dated
26.07.2017.
Amendment in Section
9 of Annamalai University
Act 2013
6. Published in Tamil Nadu Government
Gazette Extraordinary No.68 dated
05.02.2021
Dr. J. Jayalalitha University
Act comprising the area of
Annamalai University and
Medical & Dental College
omission
7. Published in Tamil Nadu Government
Gazette Extraordinary No.470 dated
06.10.2021 and No.471 dated
07.10.2021 [Tamil Nadu Universities
Laws – Amendment and Repeal Act
2021 (Tamil Nadu Act 32 of 2021)]
the amendment in Section 19
of the 2013 Act in sub-section
(2) (a) to (h) in Class II other
members of the Syndicate and
substitution in Section 22 (a)
to (n) in Class II other
members of the Academic
Council and other sections
(i.e., (2), (4), (4-A), (5), (19),
(20), (22), (23), (25), (29), (31),
(36) and addition of Schedule)
Page 2 of 84
Table of contents
Chapter
No Title / Section Page No
I PRELIMINARY
1. Short title, extent and commencement 4 - 5
2. Definitions 5 - 7
II THE UNIVERSITY
3. Establishment of University 8
4. Objects and powers of University 8 -13
5. Visitation 13 – 14
III OFFICERS OF UNIVERSITY
6. Officers of University 15
7. Chancellor 15
8. Pro-Chancellor 16
9. Vice-Chancellor 16 – 22
10. Powers and duties of Vice-Chancellor 22 – 23
11. Registrar 24 – 27
12. Dean 27 – 28
13. Finance Officer 28 – 30
14. Controller of Examinations 30
15. Vice-Chancellor and other officers, etc to be
public servants 30
IV AUTHORITIES OF UNIVERSITY
16. Authorities of University 31
17. Disqualification for membership 31
18. Disqualification for election or nomination to
Syndicate and Academic Council in certain cases 31 – 32
19. Syndicate 33 - 37
20. Powers of Syndicate 38 – 44
21. Meetings of Syndicate 44
22. Academic Council 45 – 49
23. Powers and duties of Academic Council 49 - 52
24. Meetings of Academic Council 52
25. Finance Committee 53 – 54
26. Faculties and Boards of Studies 55
27. Constitution of other authorities 55
28. Constitution of committees and delegation of
powers 55
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V STATUTES, ORDINANCES AND REGULATIONS
29. Statutes 56 – 57
30. Statutes, how made 58 – 59
31. Ordinances 59 – 60
32. Ordinances, how made 60
33. Regulations, how made 61
VI ADMISSION OF STUDENTS
34. Admission to University courses 62
35. Selection and admission of students 62
36. Admission to University examinations 63
VII FUNDS AND ACCOUNTS
37. Permanent Endowment Fund 64
38. General Fund 64
39. Other funds 64
40. Management of funds 65
41. Annual report 65
42. Annual accounts 65
VIII CONDITIONS OF SERVICE
43. Pension, gratuity, etc 66
44. Conditions of service 66
45. Selection Committee 66 – 68
46. Terms and conditions of Service of Heads of
Department 68 - 69
IX MISCELLANEOUS
47. Filling up of casual vacancies 70
48. Proceedings of University authorities and bodies
not to be invalidated by vacancies 70
49. Removal from membership of University 71
50. Disputes as to constitution of University
authorities and bodies 71
51. Power to obtain information 72
52. Special mode of appointment 72 - 77
53. Power to remove difficulties 77 – 78
54. Power to give direction 78
X TRANSITORY PROVISIONS
55. Appointment of Administrator by Government 79
56. Appointment of Registrar by Government 80
57. Removal of doubts 80 – 81
58. Repeal and savings 82 – 83
The Schedule 84
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CHAPTER I
PRELIMINARY
1. * Short title, extent and commencement
(1) This Act may be called the Annamalai University Act, 2013
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
i) This Act may be called the Tamil Nadu Universities
Laws (Amendment & Repeal) Act, 2021
ii) It shall come into force on 07.10.2021 as the State
Government may, by notification, appoint.
(2). * It extends to the area comprising the districts of
Villupuram, Kallakurichi, Cuddalore and Mayiladuthurai.
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
(2-A) It applies to all colleges and institutions situated 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
thereunder and also to all colleges and institutions
deemed to be affiliated to or approved by the University
under this Act.".
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
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In section 1 of the Annamalai University Act, 2013
(hereinafter in this Part referred to as the 2013 Act), in
sub-section (2), for the expression “Cuddalore District”,
the expression “Cuddalore district excluding the area of
113.21 acres, wherein the Rajah Muthiah Medical College and
Hospital, Rajah Muthiah Dental College and Hospital and Rani
Meyyammai College of Nursing are situated” shall be substituted
(Amendments to the Annamalai University Act, 2013 Tamil Nadu
Act 20 of 2013 published in TN Extraordinary Gazette No:68
dated 05/02/2021).
(3) It shall come into force on such date as the Government
may, by notification, appoint.
2.* Definitions
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
In this Act, unless the context otherwise requires,—
In section 2 of the 2013 Act –
(a) "affiliated college" means a college or institution,
situate within the University area and affiliated to the
University and providing courses of study for admission
to the examinations for degrees, diplomas or other
academic distinctions of the University and includes a
college deemed to be affiliated to the University under
this Act and an autonomous college;
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 6 of 84
(aa) "approved college" means a college situate within
the University area and approved by the
University and providing courses of study for
admission to the examinations for titles and
diplomas of the University and includes a college
deemed to be approved by the University under
this Act;
(ab) autonomous college" means any affiliated college
designated as an autonomous college by the
Syndicate of the University;
(ac) "college" means a college or an institution
established or maintained or approved by or
affiliated to the University and providing any
course of study or training for admission to the
examinations for degrees, diplomas or other
academic distinctions of the University;
(ad) “Dean” means the Dean of each Faculty;
(b) “Faculty” means the Faculty of the University;
(c) “Government” means the State Government;
(ca) Government college" means every college
specified in the Schedule;
(d) “law in force” includes any enactment, regulation, order,
rule, direction or notification in force in the State of Tamil
Nadu;
(e) “hostel” means a unit of residence for students of the
University maintained or recognized by the University;
(f) “prescribed” means prescribed by the statutes, ordinances
or regulations made under this Act;
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
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(fa) “Principal” means the head of an affiliated
college;
(fb) "Schedule" means the Schedule appended to this
Act:":
(g) “statutes”, “ordinances” and “regulations” mean respectively
the statutes, ordinances and regulations of the University
made or continued in force under this Act;
(h) “teachers” mean such Assistant Professors, Associate
Professors, Professors, Deans, Directors and other like
persons as may be declared by the statutes to be teachers;
(i) “University” means the Annamalai University deemed to
have been established under section 3;
(ia) "University area" means the area comprising the
districts of Villupuram, Cuddalore, Kallakurichi
and Mayiladuthurai,"
(j) “University Grants Commission” means the Commission
established under section 4 of the University Grants
Commission Act, 1956;
(k) “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;
(l) “University library” means a library maintained by the
University, whether instituted by it or not.
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 8 of 84
CHAPTER II
THE UNIVERSITY
3. Establishment of University
(1) On and from the date of commencement of this Act, the
Annamalai University established under the Annamalai
University Act, 1928 shall be deemed to have been
established and incorporated under this Act and is hereby
declared to be the University by the aforesaid name.
(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 headquarters of the University shall be located within
the limits of the Annamalai Nagar or in any place within a
radius of sixteen kilometres around those limits.
4.* Objects and powers of the University
The University shall have the following objects and powers,
namely:—
(1) to provide for instruction and training in such branches of
learning as it may determine including professional studies
and technology;
(2) to provide for research and 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-
Page 9 of 84
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
(a) have pursued an approved course of study in a
University or an affiliated college or an approved
college unless exempted there from in the manner
prescribed by the statutes and have passed the
prescribed examinations of the University; or
(b) have carried on research under conditions
prescribed;
(5) to confer honorary degrees or other academic distinctions
under conditions prescribed;
(6) to institute, maintain and manage institutes of research,
colleges and laboratories, libraries, museums and other
institutions necessary to carry out the objects of the
University;
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
(6a) to affiliate colleges to the University under conditions
prescribed and to withdraw the affiliations: Provided
that no college shall be affiliated to the University
unless the permission of the Government to establish
such college has been obtained and the terms and
conditions, if any, of such permission have been
complied with:
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 10 of 84
(6b) to approve colleges providing courses of study for
admission to the examinations for titles and
diplomas of the University under conditions
prescribed and to withdraw such approval:
Provided that no college shall be approved
by the University unless the permission of the
Government to establish such college has been
obtained and the terms and conditions, if any, of
such permission have been complied with;
(6c) to designate or cancel any college as an
autonomous college with the concurrence of the
Government, in the manner and under conditions
prescribed;
(6d) to encourage co-operation among the colleges,
institutions and laboratories in the University
area in such manner and for such purposes as the
University may determine;
(6e) to conduct evaluation or inspection of the
colleges at required interval and to take suitable
action as prescribed, to improve academic
excellence of the colleges;
(6f) to monitor academically the affiliated colleges
and prescribe the control mechanism to achieve
academic excellence;
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 11 of 84
(7) to institute Assistant Professorships, Associate
Professorships, Professorships and any other teaching or
research posts required by the University and to appoint
persons to such Assistant Professorships, Associate
Professorships, Professorships and other teaching or
research posts;
(8) to institute and award fellowships, travelling fellowships,
scholarships, studentships, exhibitions, medals and prizes
in accordance with the statutes;
(9) to establish, maintain and manage hostels, to recognize
hostels not maintained by the University and to withdraw
recognition there from;
(10) to supervise and control hostels and to regulate and enforce
discipline among the students of the University and to make
arrangements for promoting their health and general
welfare;
(11) to hold and manage endowments and other properties and
funds of the University;
(12) to borrow money with the approval of the Government on
the security of the property of the University for the
purposes of the University;
(13) to fix fees and to demand and receive such fees as may be
prescribed;
(14) to make grants from the funds of the University for the
maintenance of a National Cadet Corps;
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 12 of 84
(15) 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;
(16) to co-operate with any other University, authority or
association or any other public or private body having in
view the promotion of purposes and objects similar to 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;
(17) generally to do all such other acts and things as may be
necessary or desirable to further the objects of the
University;
(18) to offer courses of study through distance education system
in accordance with the law in force; and
(19) to establish and maintain study centre in any part of India
or outside India in accordance with the law in force.
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
4-A.* College not to be affiliated to any other University and
recognition of institutions by University.-
(1) No college within the University area shall be affiliated to
any University other than the Annamalai University.
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 13 of 84
(2) No college or an institution affiliated to or associated
with or maintained by any other University in this State
shall be recognized by the University for any purpose
except with the prior approval of the Government and
the University concerned."
5.* Visitation
(1) The Government shall have the right to cause an inquiry to
be made by such person or persons as they may direct in
respect of any matter connected with the University.
“and of any college maintained or approved by or
affiliated to the University”.
(2) The Government shall, in every case, give notice to the
University of their intention to cause an inquiry to be made
and the University shall be entitled to be represented at
such inquiry.
(3) The Government shall communicate to the University their
views with reference to the result of such inquiry and may,
after ascertaining the opinion of the University thereon,
advise the University upon the action to be taken and fix a
time limit for taking such action.
(4) The University shall, within the time limit so fixed, report to
the Government the action taken or proposed to be taken
on the advise tendered by the Government.
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 14 of 84
(5) If the University does not take action within the time fixed
or if the action taken by the University is in the opinion of
the Government not satisfactory, the Government may,
after considering any explanation offered or representation
made by the University, issue such directions as they may
deem fit and the University shall comply with such
directions.
(6) In the event of the Academic Council or the Syndicate not
complying with those directions within such time as may be
fixed in that behalf by the Government, the Government
shall have power to appoint some person or body to carry
them out.
Page 15 of 84
CHAPTER III
OFFICERS OF THE UNIVERSITY
6. Officers of University
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 Deans;
(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
7. Chancellor
(1) The Governor of the State of Tamil Nadu shall be the
Chancellor of the University.
(2) The Chancellor shall 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.
(3) No honorary degree or other distinction shall be conferred
by the University upon any person without the approval of
the Chancellor.
(4) The Chancellor shall exercise such other powers and
perform such other duties as may be conferred or imposed
on him by or under this Act.
Page 16 of 84
8. Pro-Chancellor
(1) The Minister in-charge of Higher 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 the powers
and perform the duties of the Chancellor.
(3) The Pro-Chancellor shall exercise such powers and perform
such duties as may be conferred on him by or under this
Act.
9. 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) and such panel shall not contain the name of any
member of the said Committee:
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:
* (TN Gazette Extraordinary No151 dated 27.05.2017).
* (TN Gazette Extraordinary No 247 dated 26.07.2017).
Page 17 of 84
Provided that the person so nominated shall not be a
member of any of the authorities of the University.
In section 9 of the Annamalai University Act, 2013,
for sub-sections (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 Government, who shall be a
retired or serving officer of the State Government
not below the rank of Principal Secretary to
Government or 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 has 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
(ii) who is or has been a Director or Head of any
institute of national importance:
* (TN Gazette Extraordinary No151 dated 27.05.2017).
* (TN Gazette Extraordinary No 247 dated 26.07.2017).
Page 18 of 84
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.
(2-A) A person recommended by the Committee for
appointment as Vice-Chancellor shall—
(i) be a distinguished academician with highest
level of competence, integrity, morals and
institutional commitment;
(ii) possess such educational qualifications 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 authorities of the University
and the Chancellor 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.
* (TN Gazette Extraordinary No151 dated 27.05.2017).
* (TN Gazette Extraordinary No 247 dated 26.07.2017).
Page 19 of 84
(2-D) The Committee shall submit its recommendation
to the Chancellor within four months from 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 Committee to submit its
recommendation or take steps to constitute
another Committee in accordance with
sub-section (2)
(TN Gazette Extraordinary No. 151 dated
27.05.2017).
(3) The Vice-Chancellor shall hold office for a period of three
years and shall be eligible for reappointment for a further
period of three years:
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 a person appointed as
Vice-Chancellor shall retire from office if, during the term of
his office or any extension thereof, he completes the age of
seventy years.
(4) When any temporary vacancy occurs in the office of
the Vice-Chancellor, or when the Vice-Chancellor is, by
reason of illness, absence 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 duties of the Vice-Chancellor till
the Syndicate makes the requisite arrangements for
exercising the powers and performing the duties of the
Vice-Chancellor.
* (TN Gazette Extraordinary No151 dated 27.05.2017).
* (TN Gazette Extraordinary No 247 dated 26.07.2017).
Page 20 of 84
(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 seventy-five thousand rupees along with
special allowances of five thousand rupees per
mensem or such higher salary as may be fixed by the
Government from time to time and he shall be
entitled without payment of rent to the use of a
furnished residence throughout his term of office and
no charge shall fall on the Vice-Chancellor personally
in respect of the maintenance of such residence. He
may be entitled to such other perquisites as may be
provided in the statutes.
(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 as employee of,—
(i) the University; or
(ii) any other University or college or institution, 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.
Page 21 of 84
(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 when the earned leave applied for
by the Vice-Chancellor, in sufficient time before that
date of expiry of the term of his office, is refused by
the Chancellor in the interest of the University and if
he does not avail of the leave before the date of expiry
of the term of his office, he shall 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 of 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).
(6) The Vice-Chancellor shall not be removed from his office
except by an order of the Chancellor passed on the ground
of willful omission or refusal to carry out the provisions of
this Act or for abuse of the powers vested in him and on the
advice tendered by the Government on consideration of the
report of an inquiry ordered by them under sub-section (7).
(7) For the purposes of holding an inquiry under sub-section
(6), the Government shall appoint a person who is or has
been a Judge of the High Court or who is or has been an
Page 22 of 84
officer of the Government not below the rank of Chief
Secretary to Government. The inquiry authority shall hold
the inquiry after giving an opportunity to make
representation by the Vice-Chancellor and shall submit a
report to the Government on the action to be taken
including penalty, if any, to be imposed, and the
Government shall on consideration of the report advise the
Chancellor The Chancellor shall act in accordance with
such advice, as far as may be, in any case within three
months.
10. Powers and Duties of Vice-Chancellor
(1) The Vice-Chancellor shall be the principal executive and
academic head of the University.
(2) The Vice-Chancellor shall, in the absence of the Chancellor
and Pro-Chancellor, preside at the convocation of the
University and confer degrees, titles, diplomas or other
academic 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 and the statutes, ordinances and
regulations made thereunder.
(5) 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:
Page 23 of 84
Provided that no such order shall be passed unless
the person likely to be affected, has been given a reasonable
opportunity of being heard.
(6) Any person, aggrieved by any order of the Vice-Chancellor
under sub-section (5), 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.
(7) The Vice-Chancellor shall give effect to the decision of the
Syndicate regarding the appointment, suspension and
dismissal of the teachers and other persons employed in
the University.
(8) The Vice-Chancellor shall be the ex-officio Chairman of the
Syndicate, 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 vote thereat,
unless he is a member of the authority or body.
(9) The Vice-Chancellor shall convene meetings of the
Syndicate, the Academic Council and the 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 duties as may be prescribed by statutes.
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11. Registrar
(1) The Registrar shall be a whole-time salaried officer of the
University appointed by the Syndicate. 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:—
* (a) The holder of the post of Registrar shall be an
academician not below the rank of a Professor in the
University (Amended);
The holder of the post of Registrar shall be
an academician not below the rank of a Professor
of any University and shall possess the
qualifications prescribed by the University Grants
Commission; (TN Gazette Extraordinary No.195,
dated 22.09.2014 and 255 dated 05.12.2014)
(b) The Registrar shall hold office for a period of three
years:
Provided that the Registrar shall retire on attaining
the age of sixty years or on the expiry of 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.
* (TN Gazette Extraordinary No.195, dated 22.09.2014 and 255
dated 05.12.2014)
Page 25 of 84
(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
unless the person concerned has been given a
reasonable opportunity of showing cause against the
action proposed to be taken in regard to him.
(b) An 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 and the Vice-Chancellor shall pass
an order imposing any penalty:
Provided that an appeal shall lie to the
Syndicate against an order of the Vice-Chancellor
imposing any penalty.
Page 26 of 84
(d) No appeal under clause (b) or clause (c) shall be
preferred after the expiry of sixty days from the date
on which the order appealed against was received by
the appellant.
(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 Board 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
Page 27 of 84
(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 process in such suits and proceedings,
shall be issued to, and served on, the Registrar.
12. Dean
(1) The Dean shall be appointed by the Vice- Chancellor from
among the professors in the Faculty for a period of three
years and he shall be eligible for reappointment:
Provided that a Dean on attaining the age of sixty
years shall cease to hold office as such:
Provided further that if at anytime there is no
Professor in a Faculty, the Vice-Chancellor shall exercise
the powers of the Dean of the Faculty.
(2) When the office of the Dean is vacant or when the Dean is,
by reason of illness, absence or any other cause, unable to
perform his duties of his office, the duties of his office shall
be performed by such person as the
Vice-Chancellor may appoint for the purpose.
(3) The Dean shall be the Head of the Faculty and shall be
responsible for the conduct and maintenance of the
standards of teaching and research in the Faculty. The
Dean shall have such other functions as may be prescribed
by the ordinance.
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(4) The Dean shall have the right to be present and to speak at
any meeting of the Board of Studies or Committees or the
Faculty, as the case may be, but shall not have the right to
vote thereat unless he is a member thereof.
13. Finance Officer
(1) The Finance Officer shall be the whole-time salaried officer
of the University appointed by the Syndicate for such period
as may be specified by the Syndicate in this behalf.
(2) Every appointment of the Finance Officer shall be made by
the Syndicate on the recommendations of the
Vice-Chancellor from a panel of three names of officers
forwarded by the Government.
(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 retire on attaining the age of fifty-
eight years or on the expiry of the period specified by the
Syndicate under sub-section (1), 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 be the ex-officio Secretary to the
Finance Committee, but shall not be deemed to be a
member of such Committee.
(7) 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
Page 29 of 84
(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 prescribed without
the previous approval of the Syndicate.
(8) 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 collection 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, specialized laboratories;
(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
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(g) call 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.
(9) 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.
14. Controller of Examinations
(1) The Controller of Examinations shall be an academician
and 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.
(2) The Controller of Examinations shall exercise such powers
and perform such duties as may be prescribed.
15. Vice-Chancellor and other officers etc., to be public servants
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.
Page 31 of 84
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities of University
The authorities of the University shall be the Syndicate, the
Academic Council, the Finance Committee, Faculties and Board
of Studies and such other bodies of the University as may, from
time to time, be declared by the statutes to be authorities of the
University.
17. Disqualification of membership
(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
(b) an applicant to be adjudicated as an insolvent or an
undischarged insolvent; or
(c) sentenced by a Criminal Court to imprisonment for
any offence involving moral turpitude
(2) In case of dispute or doubt as to whether a person is
disqualified under sub-section (1), the Syndicate shall
determine and its decision shall be final.
18. Disqualification for election or nomination to Syndicate and
Academic Council in certain cases
(1) Notwithstanding anything contained in clause (a) of
sub-section (5) of section 19 and sub-section (3) of section
22 no person who has held office as a member for a total
period of six years in the Syndicate or the Academic Council
or in both, of the University shall be eligible for election or
nomination to either of the said two authorities:
Provided that for the purpose of computing the total
period of six years referred to in this sub-section, the period
Page 32 of 84
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 sub-
section, if a person who has held office for a period not less
than one year in any one of the authorities referred to in
this sub-section 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 account.
(2) Nothing in sub-section (1) shall have application in respect
of—
(i) ex-officio members referred to in section 19;
(ii) ex-officio members referred to in section 22, but not
including members of the Syndicate who are not
otherwise members of the Academic Council referred
to in item (f) in sub-section (1) of section 22
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19.* Syndicate
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (Amendment & Repeal) Act, 2021
published in TN Extraordinary Gazette No:470 and 471
dated 07.10.2021)
(1) The Chancellor shall, as soon as may be, after the
Administrator is appointed under sub-section (1) of section
55, constitute the Syndicate
(2) The Syndicate shall, in addition to the Vice-Chancellor,
consist of the following members, namely:—
Class – I Ex-Officio Members
(a) The Secretary to Government, in-charge of Higher
Education;
(b) The Secretary to Government, in-charge of Law;
(c) The Director of Collegiate Education;
(d) The Director of Technical Education; and
* Tamil Nadu Government Gazette Extraordinary No. 470, dated 06.10.2021
and 471, dated 07.10.2021
Page 34 of 84
Class II - Other Members
Amendment
(Amendments to the Annamalai University Act, 2013 Tamil
Nadu Universities Laws (AmeExcerpt shown. Open the full act in Lexace.