LexThe manonmaniam sundaranar university act, 1990
Tamil Nadu · state statute
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MANONMANIAM SUNDARANAR UNIVERSITY
TIRUNELVELI
ACT 1990
2
THE MANONMANIAM SUNDARANAR UNIVERSITY ACT, 1990
Received the assent of the Governor on the
26th May 1990, first published in the Tamil Nadu
Government Gazette on the 12th June 1990
Tamil Nadu Act No. 31 of 1990
ARRANGEMENT OF SECTIONS
CHAPTER I
PRELIMINARY
SECTIONS:
1. Short title, extent, application and commencement
2. Definitions
CHAPTER II
THE UNIVERSITY
3. The University
4. Objects and powers of University
5. Colleges not to be affiliated to any other University and recognition of
institutions by University
6. Disqualification for membership
7. Visitation
8. Officers of University
9. The Chancellor
10. The Pro – Chancellor
11. The Vice – Chancellor
12. Powers and duties of Vice - Chancellor
13. The Registrar
14. The Finance Officer
15. The Controller of Examinations
16. Authorities of University
17. The planning Board
18. Vice-Chancellor and other officers, etc., to be public servants
3
CHAPTER III
THE SENATE AND THE STANDING COMMITTEE
ON ACADEMIC AFFAIRS
POWERS AND DUTIES
SECTIONS:
19. The Senate.
20. Senate to review the broad policies and programmes of University.
21. Meetings of Senate.
22. The Standing Committee on Academic Affairs.
CHAPTER IV
THE SYNDICATE
SECTIONS:
23. The Syndicate
24. Powers of Syndicate
25. Meetings of Syndicate
26. Annual report
27. Annual accounts
CHAPTER V
THE FACULTIES, THE BOARDS OF STUDIES, THE
FINANCE COMMITTEE AND OTHER
AUTHORITIES
28. Constitution and functions of Faculties.
29. The Boards of Studies.
30. Constitution of other authorities.
31. Finance Committee.
4
CHAPTER VI
STATUTES, ORDINANCES AND REGULATIONS
32. Statutes
33. Statutes, how made
34. Ordinances
35. Ordinances, how made
36. Regulations, how made
CHAPTER VII
ADMISSION AND RESIDENCES OF STUDENTS
37. Admission to University courses.
38. Admission to University examinations
39. Attendance qualifying for University examinations
40. Residences and hostels
CHAPTER VIII
UNIVERSITY FUNDS
41. General Fund
CHAPTER IX
CONDITIONS OF SERVICE
42. Pension, gratuity, etc
43. Conditions of service
44. Selection Committees
45. Terms and Conditions of Service of Heads of Departments
46. Deans of Faculties
5
CHAPTER X
MISCELLANEOUS
SECTIONS:
47. Filling of casual vacancies
48. Proceedings of the University authorities and bodies not invalidated by
vacancies.
49. Removal from membership of University.
50. Disputes as to constitution of University authorities and bodies.
51. Constitution of Committees.
52. Power to obtain information.
53. Registration of graduates.
54. Appointment of first Vice-Chancellor.
55. Appointment of first Registrar.
56. Transitory powers of first Vice-Chancellor.
57. Transfer of service of certain employees of Madurai- Kamaraj
University to the University.
58. Transfer of accumulations in provident fund and other like funds.
59. Payment of certain amount by Madurai - Kamaraj University.
60. Tamil Nadu Act 33 of 1965 not to apply.
61. The Librarian.
62. Special mode of appointment.
63. Report on affiliated colleges.
64. Power to remove difficulties.
6
An Act to provide for the establishment and incorporation of a University at
Tirunelveli.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu
in the Forty-first year of the Republic of India as follows:
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Manonmaniam Sundaranar
University Act, 1990.
(2) It extends to the area comprising the districts of Tirunelveli
Kattabomman, Chidambaranar and Kanniyakumari in the State of
Tamil Nadu.
(3) It applies to all colleges and institutions situate within the
University area and affiliated to, or approved by, the University in
accordance with the provisions of this Act or the statues, 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,
15, 17, 18, 45, 54, 55, 56 and 64 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.
2. In this Act, unless the context otherwise requires.
(a) "affiliated college" means any college, situated within the
University area and 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 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;
Definitions.
short title,
extent
application and
commencement
7
(c) "autonomous college" means any college design ated as an
autonomous college by statutes;
(d) "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:
(e) "Government” means the State Government;
(f) "hostel" means a unit of residence for the students of the
University maintained or recognised by the University in accordance with
the provisions of this Act and includes a hostel deemed to be recognised by
the University under this Act;
(g) "notified date" means the date specified in the notification issued
under sub-section (4) of section 1;
(h) "post-graduate college" means a University college or an affiliated
college situa ted within the University area and providing post -graduate
courses of study leading up to the post-graduate degrees of the University;
(i) "prescribed" means prescribed by this Act or the statutes,
ordinances or regulations;
(j) "principal" means the head of a college;
(k) "professional college" means a college established or maintained
by the University or affiliated to the University and providing courses of
study leading up to the professional degrees of the University;
(l) "registered graduate" means a graduate registered under this Act;
(m) "Statutes", "ordinances", and "regulations" means, respectively,
the statutes, ordinances and regulations of the University made or
continued in force under this Act;
(n) "teachers" means such Lecturers Readers, Assistant Professors,
Professors and other person giving instruction in Univer sity colleges or
laboratories, in affiliated or approved colleges, or in hostels, an d librarians
as may be declared by the statutes to be teachers;
(o) “Teachers of the University” means persons appointed by the
University to give instruction on its behalf;
(p) ”University” means the Manonmaniam Sundaranar University.
8
(q) "University area" means the area to w hich this Act extends under
sub-section (2) of section 1;
(r) "University centre" means any area within the University area
recognised 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 manner
calculated to prepare for the institution of a new University.
(s) "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 study leading upto the post -graduate and
professional degrees of the University;
(t) “University Grants Commission" means the Commission
established under section 4 of the University Gr ants Commission Act,
1956;
(u) "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;
(v) “University Lecturer", "University Reader" or “University Professor"
means a Lecturer, Reader or professor, respectively, appointed or deemed
to be appointed as such by the University;
(w) "University library" means a library maintained by the University,
whether instituted by it or not.
CHAPTER II.
THE UNIVERSITY.
3. (1) There shall be a University by the name the Manonmaniam
Sundaranar 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 headquarters of the University shall be located within the
limits of the Tirunelveli Municipality or in any place within radius of
twenty five kilometres around those limits.
Central
Act 3 of
1956
The
University.
9
(4) The University shall have the following objects and powers, and
namely.
(1) to provide for instruction and training in such branches of
learning as it may determine:
(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:
(a) shall have pursued an approved course of study in a University
college or laboratory or in an affiliated or approved colleges, unless
exempted there from in the manner prescribed by the statutes and shall
have passed the prescribed examinations of the University; or
(b) shall have carried on research under conditions prescribed;
(5) to confer degrees, titles, diplomas and other academic
distinctions on persons who shall have pursued an approved course of
study in an autonomous college;
(6) to hold examinations and to confer degrees, titles diplomas and
other academic distinctions on persons who shall have pursued an
approved course of study by correspondence; whether residing within the
University area or not, and to provide such lectures and instructions for
persons not being residents within the University area under conditions
prescribed:
(7) to confer honorary degrees or other academic distinctions under
conditions prescribed;
(8) to institute, maintain and manage institutes of research,
University colleges and laboratories, libraries, museums and other
institutions necessary to carry out the objects of the University;
(9) to affiliate colleges to the University as affiliated, professional or
post graduate colleges under conditions prescribed and to withdraw
affiliation from colleges;
Objects and
powers of
University
10
(10) 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;
(11) 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;
(12) to institute lectureships, readerships, professorships and any
other teaching posts required by the University and to appoint persons to
such lecturerships, readerships, professorships and other teaching posts;
(13) to institute an d award fellowships, travelling fellowships,
scholarships, stude ntships, bursaries, exhibitions, medals and prizes in
accordance with the statutes;
(14) to establish, maintain and manage hostels, to recognize hostels
not maintained by the University and to withdraw recognition there from;
(15) to exercise such control over the students of the University
through the colleges as will secure their health and well -being and
discipline;
(16) to hold and manage endowments and other properties and funds
of the University;
(17) to borrow money, with the approval of the Government, on the
security of the property of the University for the purposes of the
University;
(18) to fix fees and to demand and receive such fees as may be
prescribed;
(19) to make grants from the funds of the University for the
maintenance of a National Cadet Corps;
(20) to institute and maintain a University Extension Board;
(21) to institute and provide funds for the maintenance of-
(a) a publication bureau;
(b) an employment bureau;
(c) students' unions;
11
(d) University atheletic clubs ; and
(e) other similar associations;
(22) to encourage co -operation among the colleges, laboratories and
institutes in the University area and co-operate with other Universities and
other authorities in such manner and for such purposes as the University
may determine;
(23) to recommend to the Government the recognition of any area
within the University area as a University Centre; and
(24) generally to do all such other acts and things as may be necessary
or desirable to further the objects of the University.
5. (1) No college within the University area shall be affiliated to any
University other, than the Manonmaniam Sundaranar University
(2) No institution affiliated to, or associated with, or maintained by any
other University in the State of Tamil Na du shall be recognised by the
University for any purpose except with the prior approval of the
Government and the University concerned.
6. (1) No person shall be qualified for nomination or election as a
member of any of the authorities of the University, if on the date of such
nomination or election, he is
(a) of unsound mind or a deaf mute; or
(b) an applicant to be adjudicated us 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.
7. (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 buildings, laboratories, libraries, museums, workshops and
equipment and of any institution maintained, recognised 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 respect of any matter connected with the University. The
Disqualification
for membership.
Visitation
Colleges not be
affiliated to
any other
University, and
recognition of
institutions by
University.
visitation
12
Chancellor shall in every case give notice to the University of his in tention
to cause such inspection or inquiry to be made and the University shall be
entitled to be represented there at.
(2) The Chancellor shall communicate to the Syndicate his views
with reference to the results of such inspection or inquiry and may, after
ascertaining the opinion of the Syndicate thereon, advice the University
upon the action to be taken and fix a time limit for taking such action.
(3) The Syndicate 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 t ime as
the Chancellor may direct.
(4) Where the Syndicate does not take action to the satisfaction of
the Chancellor within a reasonable time, the Chancellor may, after
considering any explanation furnished or representation made by the
Syndicate, issue such directions as he may think fit and the Syndicate
shall comply with such directions. In the event of the Syndicate not
complying with such directions within such time as may be fixed in that
behalf by the Chancellor, the Chancellor shall have power to appoint any
person or body to comply with such directions and make such orders as
may necessary for the expenses thereof.
8. 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;
(6) The Controller of Examinations; and
(7) Such other persons as may be declared by the statutes to the
officers of the University
9. (1) The Governor of Tamil Nadu shall be the Chance llor of the
University. He shall, by virtue of his office, be the head of the University
and shall, when present, preside at any convocation of the University and
confer degrees, titles, diplomas or other academic distinctions upon
persons entitled to receive them.
Officers of
University
The
Chancellor
13
(2) Where power is conferred upon the Chancellor to nominate
persons to the authorities, the Chancellor shall, in consultation with the
Vice-Chancellor, and to the extent necessary nominate persons to
represent interests not otherwise adequately represented.
(3) The Chancellor may of his own motion or on application call for
and examine the record of any officer or authority of the University in
respect of any proceedings to satisfy himself as to the regularity of such
proceedings or the correctness., legality or propriety of any decision taken
or order passed therein , and, if, in any case, it appears to the Chancellor
that any such decision or order should be modified, annulled, reversed or
remitted for reconsideration, he may pass orders accordingly:
Provided that every application to the Chancellor for the exercise
of the powers under this section shall be preferred within three months
from the date on which the proceeding, decision or order to which the
application relates was communicated to the applicant:
Provided further that no order prejudicia l 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.
10. (1) The Minist er in -charge of the portfolio of Education in the
State of Tamil Nadu shall be the Pro-Chancellor of the University,
(2) The Pro -Chancellor shall exercise such powers and perform
such duties as may be conferred on him by or under this Act.
11. (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.
* [ “Provided that if the Chancellor does not approve any of the persons
in the pa nel 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”]
* Published in TN Govt.-Gazette on Friday, January 10, 1992
The Pro-
Chancellor
The Vice-
Chancellor
14
* [(2) For the purpose of sub-section (1), the committee shall consist of
(i) 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;
(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 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
(iii) who is or has been a Director or Head of any institute of national
importance;
Provided that the person so nominated shal l 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) Appointment as V ice-Chancellor shall possess the following
educational qualifications and experience, namely:
1. A Ph.D. Degree in any discipline
*TN. Govt. Gaz. No.151 of 2017 Saturday, May 27, 2017
Lr.No.1607/U2/2017 dt. 19.06.2017 from Governor Secretariat.
169th Syndicate dt. 06.07.2017 Item No 169.4
** TN. Govt. Gaz. No.231 of 2017 Friday July 14, 2017
170th Syndicate dt. 22.08.2017 Item No.170.2
15
or
2. Not less than twenty years of experience in teaching and research in
universities or post graduate colleges or publicity funded research
institutions or in all taken together;
Not less than ten years of experience as Professor in a University
systems;
3. Not less than six years of administrative experience in universities or post
graduate colleges or publicity funded research institutions in positions
such as Dean, Head of the Department or any other such administrative
positions of equal o r higher degree of responsibility or in all taken
together;
4. Must have published not less than five research papers in University
Grants Commission listed journals after acquiring Ph.D or authored not
less than two books (non edited books) if adequate n umber of such
University Grants Commission listed journals are not available; and
5. Must have presented not less than two papers in international level
academic or research events and possess experience of having
conducted not less than one such academic or research event.]**
*[(2-B) The process of nominating the members to the Committee by the
authorities of the University and the Government 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 o ffice 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 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. Govt. Gaz. No.151 of 2017 Saturday, May 27, 2017
Lr.No.1607/U2/2017 dt. 19.06.2017 from Governor Secretariat.
169th Syndicate dt. 06.07.2017 Item No 169.4
** TN. Govt. Gaz. No.231 of 2017 Friday July 14, 2017
170th Syndicate dt. 22.08.2017 Item No.170.2
16
(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 no person shall hold the office of the Vice-Chancellor
for more than six years in the aggregate
Provided further that –
(a) the Chancellor may direct that a Vice -Chancellor, whose term of office
has expired, shall continue in office for such period, not exceeding a
total period of one year, as may be specified in the direction;
(b) The Vice-Chancellor may, by writting under his hand addressed to the
Chancellor and after giving two months notice, resign his office:
Provided also 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, absense 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 arrange ments 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 his emoluments and other terms, and conditions of service
shall be as follows: -
(i) There shall be paid to the Vice -Chancellor a fixed salary of seven
thousand six hundred rupees per mensem and he shall be entitled,
without payment or rent, to the use of a furnished residence throughout
his term of office, and no charge shall fall on the Vi ce-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 Syndicate with the approval of the
Chancellor from time to time:
*TN. Govt. Gaz. No.322 of 2012 Friday November 16, 2012
146th Syndicate dt. 10.01.2013 Item No.6
17
Provided that, where an employee of –
(a) the University; or
(b) any other University or college or institution maintained by, or
affiliated to that University, is appointed as Vice-Chancellor, he shall be
allowed to continue to contribute to the Provident Fund to which he is a
subscriber, and the contribution of the University shall be limited to what
he had been contributin g immediately before his appointment as Vice -
Chancellor;
(iii) The Vice -Chancellor shall be entitled to travelling allowances at
such rates as may be fixed by the Syndicate;
(iv) 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 the 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;
(v) The Vice -Chancellor shall be entitled, on medical grounds of
otherwise, to leave without pay for a period not exceeding three months
during the term of his office:
Provided that such leave may be converted into leav e on full pay to
the extent to which he is entitled to earned leave under clause (iv).
12. (1) The Vice -Chancellor shall be the academic head and the
principal executive officer of the University and shall, in the absence of the
Chancellor, and the Pro -Chancellor, preside at any convocation of the
University and confer degrees, titles, diplomas or other academic
distinctions upon persons entitled to receive them. He shall be a member
ex-office and Chairman of th e Senate, the Syndicate, the Standing
Committee on Academic Affairs 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 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 statutes, ordinances and regula tions a re
observed and carried out and he may exercise all powers necessary for this
purpose.
power’s
and duties
of vice-
Chancellors
18
(3) The Vice-Chancellor shall have power to convene meetings of the
Senate, the Syndicate, the Standing Committee on Academic Affairs and
the Finance Committee.
(4) (a) The Vice -Chancellor shall have power to take action on any
matter and shall by order take such action as he 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:
Provided that no such order shall be passe d unless the person
likely to be affected has been given a reasonable opportunity of being
heard;
(b) When the action taken by the Vice -Chancellor under this sub -
section affects any person in the service of the University , 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. The Vice -Chancellor
shall give effect to the order passed by the Syndicate on such appeal.
(5) The Vice -Chancellor shall give effect to the orders of the
Syndicate regarding the appointment, suspension and dismissal of the
teachers and other employees of the University.
(6) The Vice -Chancellor shall exercise control over the affairs of the
University and shall be reasonable for the due maintenance of discipline in
the University.
(7) The Vice -Chancellor shall be responsible for the co -ordination
and integration of teaching and research extension education and
curriculum development.
(8) The Vice -Chancellor shall exercise such other powers and
perform such other duties as may be prescribed by statutes.
13. (1) The Registrar sh all be a whole - time salaried officer of the
University appointed by the Syndicate and the terms condition of service of
the Registrar shall be as follows:-
(i) The holder of the post of Registrar shall be an academician not
lower in rank than that of Professor of a college affiliated to any University;
(ii) The Registrar shall ho ld office for a period of three years:
Provided that the Registrar shall retire on attaining the age of fifty -
eight years or on the expiry, of the period specified in this clause,
whichever is earlier;
The Registrar
19
(iii) The emoluments and other terms and conditions of service of the
Registrar shall be such as may be prescribed;
(iv) When the office of the Registrar is vacant or when the Registrar
is, by reason of illness absence or any other cause, unable to perform the
duties of his office the duties of the office of the Registrar shall be
performed b y 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 t he 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 punishment beyond
the powers of the Registrar is called for, The Registrar shall, upon
conclusion of the inquiry, make a report to the Vice-Chancellor along with
his recommendations:
Provided that an appeal shall lie to the Syndicate against an order of
the Vice-Chancellor imposing any penalty:
(d) No appeal under clause (b) or clause (c) shall be preferred after
the expiry of sixty days from the date on which the order appealed against
was received by the appellant.
(3) The Registrar shall be the ex-officio Secretary to the Senate, the
Syndicate, the Faculties and the Boards of Studies, but shall not be
deemed to be a member of any of these authorities.
4) It shall be the duty of the Registrar.-
(a) t o be the cus todian of the records, the common seal and such
other property of the University as the Syndi cate shall commit to his
charge:
20
(b) to issue all notices convening meetings of the Senate, the
Syndicate, the Faculties, the Boards of Studies, the Board s 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
Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of
Examiners and of any Committee appointed by th e authorities of the
University:
(d) to conduct the official correspondence of the Syndicate;
(e) to supply to the Chancellor, copies of the agenda of the meetings
of the authorities of the University as soon as they are issued and the
minutes of the proceedings of such meetings; and
(f) to exercise such other powers and perform such other duties as
may be specified in the statutes, the ordinances o r the regulations or as
may be required, from time to time, by the Syndicate or the Vice -
Chancellor.
(5) In all suits a nd other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar and
all processes in such suits proceedings shall be issued to, and served on,
the Registrar.
14. (1) The Finance Officer shall be a whole -time salaried officer of the
University appointed by the Syndicate for such period as may be specified
by the Syndicate in this behalf.
(2) Every appointment of the Finance Officer shall
be made by the Syndicate from out of a panel of three names
recommended by the Government.
(3) The emoluments and other terms and conditions of service of the
Finance Officer shall be such as may be prescribed by the ordinances.
(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.
Provided that the Finance Officer shall, not withstanding his
attaining the age of fifty -eight years, continue in office until his successor
is appointed and enters upon his office or until the expiry of a period of
one year, whichever is earlier.
The
Finance
Officer
21
(5) When the office of the Finance Officer is vacant or when the
Finance Officer is, by reason of illness, absence or 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 advice the University as regards its financial policy; and
(b) exercise such other powers and perform such other financial
functions as may be assigned to him by the Syndicate or as may be
prescribed by the statutes or the ordinances:
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) hold and ma nage the property and investments of the
University including trust and endowed property;
(b) ensure that the limits 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;
(c) be responsible for the preparation of annual accounts,
financial estimates and the budget of the University and for their
presentation to the Syndicate,
(d) keep a constant watch on the cash and bank balances and of
investments;
(e) watch the progress of the collection of revenue and advice on
the methods of collection employed;
(f) ensure that the registers of buildings, land, furniture and
equipments are maintained up -to-date., and that stock checking is
conducted of equipments and other consumable materials in all offices,
22
special centres, speciali sed laboratories and colleges maintained by the
University;
(g) bring to the notice of the Vice -Chancellor any unauthorised
expenditure or other financial irregularity and suggest appropriate action
to be taken against persons at fault; and
(h) call fr om any office, 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 sufficient discharge for payment of such money.
15. (1) The Controller of Examinations shall be a whole time
officer of the University appointed by the Syndicate 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.
16. The authorities of the University shall be the Senate the
Syndicate, the Standing Committee on Academic Affairs the Faculties, the
Boards of Studies, the Finance Committee the Planning Board and such
other authorities as may be declared by the statutes to be authorities of
the University.
17. (1) There shall be constituted a Planning Board of the University
which shall advice generally on the planning and development of the
University and keep under review the standard of education and research
in the University.
(2) The Planning Board shall co nsist of the following members,
namely:-
(i) the Vice -Chancellor, who shall be the ex -officio Chairman of
the Board; and
(ii) not more than eight persons of high academic standing.
(3) T he members of the Planning Board shall be appointed by the
Chancellor and shall hold office for such period as he may determine.
The Controller
of the
examinations
Authorities
of
Universities
The
Planning
Board
23
(4) The Planning Board shall, in addition to all other powers vested in
it by this Act, have the right to advice the Syndicate and the Standing
Committee on Academic Affairs on any academic matter.
Vice-Chancellor and other officers, etc... to be Public servants.
18. 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.
CHAPTER III.
THE SENATE AND THE STANDING COMMITTEE
ON ACADEMIC AFFAIRS.
POWERS AND DUTIES.
19. (a) The Senate shall consist of the following members, namely:-
Class I – Ex – officio Members.
(1) The Chancellor;
(2) The Pro – Chancellor;
(3) The Vice-Chancellor;
(4) The Director of Collegiate Education:
(5) The Director of School Education; (incharge of Higher Secondary
Education);
(6) The Director of Technical Education;
(7) The Director of Legal Studies.
(8) The Director of Medical Education;
(9) Heads of University Departments of Study and Research;
(10) Principals of all affiliated colleges;
(11) The Librarian of the University Library;
General
Act XLV
OF 1860
The Senate
24
(12) The Director of Physical Education of the University; and
(13) Members of the Syndicate who are not otherwise members of
the senate.
Class II Other Members.
(1) One member elected by teachers of each affiliated college;
(2) One member elected from among themselves by the Secretaries
of the college committees of the private colleges, as defined in the Tamil
Nadu Private Colleges (Regulations) Act 1976 within the University area;
(3) One member elected by Headmasters of Higher Secondary
Schools in each revenue district within the University area;
(4) Two members elected by registered graduates in each revenue
district within the University area from among themselves:
(5) Two members elected by the members of the Tamil Nadu
Legislative Assembly from among themselves.
(b) Not more than eight members nominated by the Chancellor
representing.
(i) recognised research Institutions;
(ii) recognised cultural associations;
(iii) Chambers of Commerce;
(iv) Industries;
(v) Authors;
(vi) Journalists;
(vii) Lawyers;
(viii) Sports; and
(7) (a) Six members nominated by the Pro -Chancellor of whom not less
than three shall be nominated to secure the representation of the
Scheduled Castes and Scheduled Tribes not otherwise adequately
represented.
(b) Save as otherwise provided, elected and nominated members of
the Senate shall hold office for a period of three years:
President’s
Act 19 of
1976
25
Provided that where an elected or a nominated member of the
Senate is appointed temporarily to any of the off ices 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 appoint ment, choose
whether he will continue to be a member of the Senate by virtue of his
election or nomination or whether he wi ll vacate office as such member
and become a member ex-officio by virtue of his appointment and the
choice shall be conclu sive. On failure to make such a cho ice, he shall be
deemed to have vacated his office as an elected or a nominated member.
(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.
(d) The Vice -Chancellor shall be the ex-officio Chairman of the
Senate.
(e) The members of the Senate shall not be entitled to receive any
remuneration from the University except such daily and traveling
allowances as may be prescribed.
Provided that nothing contained in this sub -section shal l
preclude any member from drawing his normal emoluments to which he is
entitled by virtue of the office he holds.
(f) A member of th e Senate other than an ex -officio member,
may tender resignation of his membership at any time before the term of
his office expires. Such resignation shall be conveyed to the Chancellor by
a letter in writing by the member and the resignation shall take effect from
the date of its acceptance by the Chancellor.
*[19. (b) “Provided that a member of the Tamil Nadu Legislative
Assembly shall cease to be a member of the Senate from the
date on which he ceases to be a member of the Tamil Nadu
Legislative Assembly:]*
20. Subject to the other provisions of this Act, the Senate shall
have the following powers and functions, namely:-
*TN. Govt. Gaz. on Wednesday, September 18, 1991
Senate to review
the broad policies
and programExcerpt shown. Open the full act in Lexace.