The ENROLLMENT IN PROFESSIONAL COURSE ACT

 
 
 
 
 
 
 
 
 
 
 
 
 
No. 383] 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Ex-lV-2-383-1 
CHENNAI, TUESDAY, AUGUST 31, 2021 
Aavani 15, Pilava, Thiruvalluvar Aandu—2052 
 
Part IV—Section 2 
 
Tamil Nadu Acts and Ordinances 
 
 
 
The following Act of the Tamil Nadu Legislative Assembly received the 
assent of the Governor on the 30th August 2021 and is hereby 
published for general information:— 
ACT No. 14 OF 2021. 
 
An Act to provide for preference in admission to 
undergraduate professional courses in Universities, 
Government colleges and Private colleges for the students 
who studied in Government schools. 
WHEREAS the Government received several representations 
from various sections of the society that enrolment of Government 
school students in professional courses related to Engineering, 
Agriculture, Veterinary, Fisheries and Law has been low over the 
past several years with request to improve their representations; 
AND WHEREAS a Commission comprising of senior officials 
under the Chairmanship of Hon'ble Justice Thiru. D.Murugesan 
(retired Chief Justice of the High Court of Delhi) was constituted 
to examine the issues related to socio-economic conditions of the 
students studying in Government schools, disadvantages suffered by 
such students, if any, and their past enrolment in various categories 
of professional courses/ educational institutions; and that if the said 
issues have led to their under representations, suggest remedial 
measures to improve the representation of State Government 
school student in the admission to professional courses such as 
Engineering, Agriculture, Veterinary, Fisheries, Law, etc.; 
 
 
 
 
 
 
 
 
 
[91] 
TAMIL NADU 
GOVERNMENT GAZETTE 
EXTRAORDINARY PUBLISHED BY AUTHORITY 
      92                  TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY                 
 
AND WHEREAS the Commission, based on the assessment and 
analysis made on the subject under reference, considering the poor 
socio-economic conditions of the parents of the Government school 
students, disadvantage suffered by such students and the meagre 
enrolment of such students in professional courses, apart from 
making very many suggestions to improve/uplift  their standard of 
education, has recommended that not less than 10% of seats in 
Engineering, Agriculture, Veterinary, Fisheries, Law and allied 
professional courses in Universities, Self-financing colleges and 
Government colleges may be set apart, to provide preference in 
admission to Government school students without affecting the 
rule of reservation in force in the State; 
AND WHEREAS Articles 14 and 15 of the Constitution permit 
reasonable classification on intelligible differentia and thereby 
permits different treatment to unequals; 
AND WHEREAS the Government, after careful consideration of 
the recommendation of the said Commission, have decided to set 
apart seven and a half per cent. of seats in the admission to 
undergraduate professional courses on preferential basis to students 
of the State Government schools; 
BE it enacted by the Legislative Assembly of the State of 
Tamil Nadu in the Seventy-second Year of the Republic of India as 
follows: — 
 
Short title and 
commencement
. 
 
 
 
Definitions.
             1. (1) This Act may be called the Tamil Nadu Admission to 
Undergraduate professional "courses on preferential basis to 
.. .  students of Government schools Act, 2021. .. 
(2) It shall come into force at once. 
” 2. In this Act, unless the context otherwise requires, — 
. (a) “aided institution" means an educational institution 
which receives grant from the Government under section 10 of the 
Tamil Nadu Private Colleges (Regulation) Act, 1976. 
(b) "Government" means the State Government; 
(c) “Government seats" mean,— 
. (i) all the seats in undergraduate professional 
courses in Universities, University colleges and Government 
colleges; 
(ii) such number of seats in aided institutions, as may 
be directed by the Government; and” 
(iii) 65 per cent. of seats in undergraduate 
professional courses in non -minority educational institutions 
and 50 per cent. of such seats in minority educational 
institutions or the seats as arrived at in accordance with the 
consensus between such institutions and the Govemment;  
(d) “Govemment schools" mean and include Government 
schools, Corporation schools, Municipal schools, Panchayat Union 
schools, Adi Dravidar and Tribal Welfare schools, Kallar Reclamation 
schools, Forest Department schools and other schools managed by 
Government departments; 
 
 
 
 
 
 
 
   President’s Act               
19 of 1976. 
              TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY                93 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Central Act 35 of 
2009. 
 
(e) “minority educational institution" means an 
educational institution recognised or declared as such by the 
Government, subject to such conditions as may be prescribed; 
(f)    “private school” means a school which is not a 
Government school. 
(g) "Students studied in Government schools" 
mean children who have studied from Sixth standard to Higher 
Secondary course in a Government school. 
Explanations. — For the purpose of this definition, children 
belonging to weaker section and disadvantaged group who 
have studied upto Eighth standard in a specified category 
school or an unaided school, as per clause (c) of sub -section 
(1) of section 12 of the Right of C hildren to Fre e and 
Compulsory Education Act, 2009 and studied all remaining 
standards upto Higher Secondary course in a Government 
school, shall be deemed to be 'Students studied in Government 
schools’: 
(h) “undergraduate professional courses" mean the  
first year of Bachelor of Engineering, Agriculture, Veterinary 
Science, Fisheries Science, Law including other professional 
courses as may be notified by the Government; 
(i) “University” means a University established or 
incorporated by an Act of the State Legislature. 
3. Notwithstanding anything contained in any law for the time 
being in force and subject to section 5, seven and a half per cent. 
of the Government seats shall be set apart on preferential basis to 
students studied in Government schools. 
4. Student studied in Government schools shall also be 
entitled to compete for the Government seats, other than those set 
apart on preferential basis, along with the students who studied in 
private schools. 
5. Admission of students studied in Government schools on 
preferential basis under section 3 shall be made by following the 
reservation as per the law in force. 
6. Notwithstanding anything contained in section 3, where 
adequate number of student studied in Government schools are 
not available for admission to the seats set apart on preferential 
basis, such unfilled seats shall be filled up with the students who 
studied in private schools. 
7. (1) The Government may, by notification, make rules for 
carrying out all or any of the purposes of this Act. 
(2) (a) All rules made under this Act shall be published in 
the TamilNadu Government Gazette, and unless they are expressed 
to come into force on a particular day, shall come into force on the 
day on which they are so published. 
(b) All   notifications issued under this Act shall, 
unless they are expressed to come into force on a particular day, 
come into force on the day on which they are so published. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
   Admission on 
       preferential basis. 
 
 
   
  Right to compete for 
other seats not to be 
affected. 
 
   Reservation to apply. 
 
 
 
  Filling up of      
preferential seats. 
 
 
                                          
Power to make rules. 
 
 
 
 
 
 
 
 
 
 
 
 
 
Power to give 
directions. 
 
Power to remove 
difficulties. 
(3) Every rule made,  notification or order issued under 
this Act shall, as soon as possible, after it is made or issued, be 
placed on the Table of. the Legislative Assembly, and if, before the 
expiry of the session in which it is so placed or the next session, 
the Legislative Assembly makes any modification in any such 
rule, notification or order or the Legislative Assembly decides that 
the rule, notification or order shall thereafter have effect only in 
such modified form or be of no effect, as the case may be, so, 
however, that any such modification or annulment shall be 
without prejudice to the validity of anything previously done 
under that rule, notification or order. 
8. The Government may, from time to time, give 
such directions as it may deem fit for giving effect to the 
provisions of this Act. 
9. If any difficulty arises in giving effect to any 
provisions of this Act, the Government may, by an order published 
in the Tamil Nadu  Government Gazette, make such provisions 
not inconsistent with the provisions of this Act, as may be 
necessary or expedient for the purpose of removing the said  
difficulty: 
Provided that no such order shall be made after the expiry 
of a period of two years from the date of the commencement of 
this Act. 
 
(By order of the Governor) 
 
 
C. GOPI RAVIKUMAR, 
Secretary to Government, 
Law Department.
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI  
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU  
 
94 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 

‹ Prev All Tamil Nadu acts Next ›