The Anna University of Technology, Chennai Act, 2010

THE ANNA UNIVERSITY OF TECHNOLOGY, CHENNAI ACT, 2010  
ACT NO.26 OF 2010 
 
Arrangement of Sections 
 
CHAPTER I. 
PRELIMINARY. 
1. Short title, extent, application and commencement. 
 2. Definitions. 
CHAPTER II. 
THE UNIVERSITY. 
 3. The University. 
 4. Powers, functions and objects of the University. 
 5. Engineering Colleges not to be affiliated to any other University and recognition of institution 
by University. 
 6. Admission to University. 
 7. Visitation. 
CHAPTER III. 
OFFICERS OF THE UNIVERSITY. 
 8. Officers of University. 
 9. Chancellor. 
10. Pro-Chancellor. 
11. Vice-Chancellor. 
12. Powers and duties of Vice-Chancellor. 
13. Chairmen of Faculties, Deans and Directors. 
14. Registrar. 
15. Finance Officer. 
16. Controller of Examinations. 
17. Vice Chancellor and other officers etc., to be public servants. 
CHAPTER IV. 
AUTHORITIES OF THE UNIVERSITY. 
18. Authorities of the University. 
19. Disqualification for membership. 
20. Disqualification for election or nomination to Syndicat e and Academic Council in certain 
cases. 
21. The Syndicate. 
22. Powers of Syndicate. 
23. Meetings of Syndicate. 
24. The Academic Council. 
25. Powers and functions of the Academic Council. 
26. Meetings of the Academic Council. 
27. The Finance Committee. 
28. The Planning Board. 
29. Boards of Studies. 
30. Constitution and functions of Faculties. 
31. Constitution of other authorities. 
32. Constitution of committees and delegation of powers. 
CHAPTER V. 
STATUES, ORDINACES AND REGULATIONS. 
33. Statutes. 
34. Statutes, how made. 
35. Ordinances. 
36. Ordinances, how made. 
37. Regulations. 
CHAPTER VI. 
ADMISSION AND RESIDENCE OF STUDENTS. 
38. Admission to University Courses. 
39. Admission to University Examination. 
40. Attendance qualification for University Examination. 
41. Residence and Hostel. 
CHAPTER VII. 
UNIVERSITY FUNDS, ANNUAL REPORT AND ACCOUNTS. 
42. General Fund. 
43. Other funds. 
44. Management of funds. 
45. Annual Report. 
46. Annual Accounts. 
CHAPTER VIII. 
CONDITIONS OF SERVICE. 
47. Pension, Gratuity, etc. 
48. Conditions of Service. 
49. Selection Committee. 
50. Terms and conditions of service of Heads of Departments. 
51. Chairmen of Faculties. 
CHAPTER IX. 
TRANSFER OF COLLEGES. 
52. Transfer of certain colleges to the University. 
53. Tamil Nadu Act 30 of 1978 not to apply. 
CHAPTER X. 
TRANSITORY PROVISIONS. 
54. Appointment of first Vice-Chancellor. 
55. Appointment of first Registrar. 
56. Transitory powers of the first Vice-Chancellor. 
CHAPTER XI. 
MISCELLANEOUS. 
57. Filling of casual vacancies. 
58. Proceedings of the University authorities and bodies not to be invalidated by vacancies. 
59. Removal from membership of the University. 
60. Disputes as to contribution of University authorities and bodies. 
61. Power to obtain information. 
62. Registration of graduates. 
63. Special mode of appointment. 
64. Report on affiliated colleges. 
65. Power to remove difficulties. 
66. Power of Government to give directions. 
  
THE ANNA UNIVERSITY OF TECHNOLOGY, CHENNAI ACT, 2010  
ACT 26 OF 2010 
[11th June 2010] 
 
An Act to provide for the establishment and incorporation of a Technical University at Chennai.  
 
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty -first Year of 
the Republic of India as follows:—  
CHAPTER I 
PRELIMINARY 
1. Short title, extent, application and commencement.— (1) This Act may be called the Anna 
University of Technology, Chennai Act, 2010.  
   (2) It extends to the area comprising the districts of Chennai, Kancheepuram, Thiruvallur, 
Vellore, Thiruvannamalai and Villupuram in the State of Tamil Nadu.  
   (3) 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.  
   (4) It shall come into force on such date as the State Government may, by notification, 
appoint.  
 
2. Definitions.— In this Act, unless the context otherwise requires, - (1) “academic year” means 
a period of twelve months commencing on such date as the Syndicate may specify in respect of 
all the colleges and institutions under the control of the University or any particu lar college 
thereof;  
  (2) “affiliated college” means a college or institution, situate within the University area and 
affiliated to the University and providing courses of study in engineering, technology and allied 
sciences 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;  
  (3) “aided college” means a college other than a Government college which receives aid out of 
the Government Funds;  
  (4) “All India Council for Technical Education” means the Council established under section 3 
of the All India Council for Technical Education Act, 1987(Central Act 52 of 1987);  
  (5) “appointed day” means such date as the Government may, by notification, appoint under 
sub-section (4) of section 1;  
  (6) “approved college” means a college situated within the University area and approved by the 
University and providing courses of study for admission to the e xaminations for titles and 
diplomas of the University and includes an institution deemed to be approved by the University 
under this Act;  
  (7) “autonomous college” means any affiliated college designated as an autonomous college 
by the Syndicate of the University;  
  (8) “chairman” means the chairman of a Faculty of the University;  
  (9) “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 in e ngineering, 
technology and allied sciences for admission to the examinations for degrees, diplomas or other 
academic distinctions of the University; 
   (10) “constituent college” or “university college” means a college established or maintained by 
the University for providing any course of study or training in engineering technology and allied 
sciences for admission to the examination for degrees, diplomas or other academic distinctions;  
   (11) “Director” means the head of research and development or the head of every centre of 
advanced study, as may be prescribed;  
   (12) “Faculty” means a Faculty of the University;  
   (13) “Government” means the State Government;  
   (14) “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;  
   (15) “prescribed” means prescribed by the statutes, ordinances or regulations;  
   (16) “Principal” means the head of an affiliated college;  
   (17) “registered graduate” means a graduate registered under this Act;  
   (18) “statutes”, “ordinances” and “regulations” mean respectively, the statutes, ordinances and 
regulations of the University made or continued in force under this Act;  
   (19) “teachers” mean such Assistant Professors, Associate Professors, Professors, Directors 
and other persons giving instruction in University departments, colleges or laboratories, in 
affiliated or approved colle ges or in hostels and librarians and other like persons as may be 
declared by the statute to be teachers;  
   (20) “teachers of the University” mean persons appointed by the University to give instructions 
on its behalf;  
  (21) “University” means the Anna University of Technology, Chennai established under section 
3;  
  (22) “University area” means the area comprising the districts of Chennai, Kancheepuram, 
Thiruvallur, Vellore, Thiruvannamalai and Villupuram in the State of Tamil Nadu;  
   (23) “University centre” means any area within the University area containing one or more 
departments or colleges competent to engage in higher teaching and research work;  
   (24) “University laboratory” means a laboratory maintained by t he University, whether 
instituted by it or not, and intended for the carrying on, and advancement of, research work;  
   (25) “University Assistant Professor”, “University Associate Professor” or “University 
Professor” means an Assistant Professor, Associa te Professor or Professor, respectively, 
appointed or deemed to be appointed as such by the University in the University departments, 
colleges and centres; 
   (26) “University library” means a library maintained by the University, whether instituted by it 
or not. 
 
CHAPTER II 
THE UNIVERSITY 
 
3. The University. — (1) There shall be established a University by the name “the Anna 
University of Technology, Chennai”.  
   (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 Chennai City 
Municipal Corporation or in any place within a radius of twenty -five kilometers around those 
limits. 
 
4. Powers, functions and objects of the University.— The University shall have the following 
powers, functions and objects, namely:- 
   (1) to provide facilities and offer opportunities for higher education in engineering, technology 
and allied sciences by instruction, training, research, development and extension and by such 
other means as the University may deem fit; 
   (2) to provide for rese arch and for the advancement and dissemination of knowledge in 
engineering, technology and allied sciences; 
   (3) to institute degrees, titles, diplomas and other academic distinctions in engineering, 
technology and allied sciences; 
   (4) to hold examinations and to confer degrees, titles, diplomas and other academic 
distinctions on persons who have,- 
 (a) pursued an approved course of study in a University college or laboratory or in an 
affiliated or approved college, unless exempted therefrom in the man ner prescribed by the 
statutes and shall have passed the prescribed examinations of the University; or 
 (b) carried out research in the University or in any other centre or institution recognized 
by the University under conditions prescribed; 
   (5) to con fer 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, centres and 
laboratories, libraries, museums and other institutions necessary to carry out the objects of the 
University; 
   (9) to affiliate colleges to the University under conditions prescribed and to withdraw such 
affiliation; 
   (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 or cancel any college as an autonom ous college, in the manner and under 
conditions prescribed; 
   (12) to institute Assistant Professorships, Associate Professorships, Professorships and any 
other teaching posts required by the University and to appoint persons to such Assistant 
Professorships, Associate Professorships, Professorships and other teaching posts; 
   (13) to institute and award fellowships, travelling fellowships, scholarships, studentships, 
bursaries, exhibitions, medals and prizes in accordance with the statutes; 
   (14) to es tablish and maintain or recognise hostels for students of the University and 
residential accommodation for the staff of the University and to withdraw any such recognition; 
   (15) to exercise such control over the students of the University departments 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 purpose 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;  
 (d) University athletic clubs; and  
 (e) other similar association;  
   (22) to enco urage co -operation among the colleges, laboratories and institutes within the 
University area and to co -operate with other Universities and other authorities in such manner 
and for such purposes as the University may determine;  
   (23) 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;  
   (24) to monitor academically the affiliated colleges in order to prescribe the control mechanism 
to achieve academic excellence; and  
   (25) generally to do all such other acts and things as may be necessary or desirable to further 
the objects of the University. 
 
5. EngineeringColleges not to be affiliated to any other University and recognition of 
institution by University. — (1) No college providing courses of study or training in 
engineering, technology and allied sciences within the University area shall be affiliated to any 
University in the State of Tamil Nadu other than the Anna University of Technology, Chennai.  
   (2) No college affiliated to, or associated with, or maintained by, any other University in the 
State of Tamil Nadu shall be recognised by the University for any purpo se except with the prior 
approval of the Government and the said other University concerned. 
 
6. Admission to University.—  (1) The University shall, subject to the provisions of this Act and 
the statutes, be open to all persons.  
   (2) Nothing contained in sub-section (1) shall require the University-  
 (a) to admit to any course of study any person who does not possess the prescribed 
academic qualification or standard;  
 (b) to retain on the rolls of the University any student whose academic record is be low 
the minimum standard required for the award of a degree, diploma or other academic 
distinction; or  
 (c) to admit any person or retain any student whose conduct is prejudicial to the interests 
of the University or the rights and privileges of other students and teachers.  
 
7. Visitation.— (1) The Government shall have the right to cause an inspection or inquiry to be 
made, by such person or persons as they may direct, of the University, its buildings, 
laboratories, libraries, museums, workshops and equi pments 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.  
   (2) The Government shall, in every case give notice to the University of their intention to 
cause such inspection or inquiry to be made and the University shall be entitled to be 
represented thereat.  
   (3) The Government sh all communicate to the University their views with reference to the 
results of such inspection or inquiry and may, after ascertaining the opinion of the University 
thereon advise the University upon the action to be taken and fix time limit for taking such  
action.  
   (4) The University shall within the time limit so fixed report to the Government the action, if 
any, which is proposed to be taken or has been taken, upon the result of such inspection or 
inquiry or on the advise tendered by the Government. Su ch report shall be submitted within 
such time as the Government may direct. 
   (5) Where the University does not take action to the satisfaction of the Government within a 
reasonable time, the Government may, after considering any explanation furnished or 
representation made by the University, issue such directions as they may think fit and the 
University shall comply with such directions. In the event of the University not complying with 
such directions within such time as may be fixed in that behalf by th e Government, the 
Government shall have power to appoint any person or body to comply with such directions and 
make such orders as may be necessary for the expenses thereof.  
 
CHAPTER III 
OFFICERS OF THE UNIVERSITY 
 
8. 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 Directors;  
   (5) The Chairmen of Faculties;  
   (6) The Registrar;  
   (7) The Finance Officer;   
   (8) The Controller of Examinations; and  
   (9) Such other persons as may be declared by the statutes to be officers of the University.  
 
9. Chancellor.— (1) The Governor of Tamil Nadu shall be the Chancellor of the Univers ity. 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.  
   (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 proceeding to satisfy as to the 
regularity of such proceeding or the correctness, legality or pro priety 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 e very 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 prejudicial to any person shall be passed unless such 
person has been given an opportunity of making his representation.  
   (4) No honorary degree or other distinction shall be conferred by the University upon any 
person without the prior approval of the Chancellor.  
   (5) The Chancellor shall exercise such other powers and perform such other duties as may be 
conferred on him by or under the provisions of this Act.  
 
10. Pro -Chancellor.— (1) The Minister in -charge of Technical Ed ucation 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.  
(3) In the absence of the Chancellor, or during the Chancellor’s inability t o act, the Pro -
Chancellor shall exercise all the powers and perform all the duties of the Chancellor.  
 
11. 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 sha ll 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:  
 Provided that no person shall be nominated to the Committee unless he is an eminent 
person in the field of judiciary, administration, education or industry:  
 Provided further that the person so nominated shall not be a member of any of the 
authorities of the University.  
   (3) The Vice -Chancellor shall hold office for a period of three years and shall be eligible for 
reappointment, for another term of three years:  
 Provided 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 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 sixty-five years.  
   (4) When any temporary vacancy occurs in the office of the Vice-Chancellor or when the Vice-
Chancellor is, by reason of 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 a rrangements for exercising the powers and performing the duties of the Vice -
Chancellor.  
   (5) The Vice-Chancellor shall not be removed from his office on the ground of wilful  omission 
or refusal to carry out the provisions of this Act, or abuse of the powers vested in him except by 
an order of the Chancellor passed after due enquiry ordered by the Government, by such 
person who is or has been,-  
 (i) a judge of the High Court; or  
 (ii) an officer of the Government not below the rank of Chief Secretary to Government; or  
 (iii) a Vice-Chancellor of any University in the State of Tamil Nadu, as may be appointed 
by the Government in which the Vice -Chancellor shall have an opportu nity of making his 
representation against such removal.  
   (6) 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 twenty -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 an d 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 an employee of-  
  (i) the University; or  
  (ii) any other University or college or institution maintained by, or affiliated to an y 
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 contributing immediately before his appointment as Vice-Chancellor. 
 (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 oneeleventh of 
the periods spent by him on active service:  
  Provided that on the date of expiry of the term of his office, if he had not availed 
of the earned leave before the date of expiry of the term of his office, be entitled to draw cash 
equivalent to leave salary after relinquishm ent 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 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). 
 
12. Powers and duties of Vice -Chancellor.— (1) The Vice-Chancellor shall be the academic 
head and principal executive officer of the University.  
  (2) The Vice -Chancellor shall, in the absence of the Chancellor and the Pro -Chancellor, 
preside at any convocation of the University and confer degree s, 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 and he may exercise all powers as 
may be necessary for the purpose.  
  (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 
and any other decision of the Syndicate.  
  (6) 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:  
 Provided that no such order shall be passed unless the person likely to be affected has 
been given a reasonable opportunity of being heard.  
  (7) Any person aggrieved by any order of the Vice-Chancellor under sub-section  
  (6) 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.  
  (8) The Vice -Chancellor shall be the ex -officio Chairman of t he Syndicate, the 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 such authority or body.  
  (9) The Vice-Chancellor shall have power to 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 other duties as 
may be prescribed by the statutes.  
 
13. Chairmen of Faculties, Deans and Directors. — Every Chairman of a Faculty and every 
Director shall be appointed in such manner and shall exercise such powers and perform such 
duties as may be prescribed by the statutes.  
 
14. 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 ho lder of the post of Registrar shall be an academician not lower in rank than 
that of a Professor in the University or in the Government engineering college.  
 (b) The Registrar shall hold office for a period of three years:  
  Provided that the Registrar s hall retire on attaining the age of sixty years in the 
case of an University Professor and fifty -eight years in the case of a Professor of any 
Government engineering college or on the expiry of the 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. (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 perfor m 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:  
  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 applicant.  
   (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 Boards of Stud ies, 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 a ll 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  
 (f) to exercise such other powers and perform suc h 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 plea dings shall be 
signed and verified by the Registrar and all processes, in such suits and proceedings, shall be 
issued to, and served on, the Registrar. 
 
15. Finance Officer. — (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 on the 
recommendations of the Vice-Chancellor on 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 s upervision over the funds of the University and shall advise 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:  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 advis e 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, specialised laboratories and colleges maintained by the University;  
 (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  
 (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. 
 
16. Controller of Examinations.— (1) The Controller of Examinations shall be an academician 
in the field of engineering, technology and allied sciences and a whole -time officer of the 
University appointed by the Syndicate on the recommendat ion 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.  
 
17. 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.  
 
 
 
 
 
CHAPTER IV 
AUTHORITIES OF THE UNIVERSITY 
 
18. Authorities of the University. —The authorities of the University shall be the following, 
namely:-  
(1) the Syndicate;  
(2) the Academic Council;  
(3) the Finance Committee;  
(4) the Planning Board;  
(5) the Boards of Studies;  
(6) the Faculties; and  
(7) such other bodies as may be declare d by the statutes to be the authorities of the 
University.  
 
19. 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 a deaf-mute; 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 disput e or doubt, the Syndicate shall determine whether a person is disqualified 
under sub-section (1) and its decision shall be final.  
 
20. Disqualification for election or nomination to Syndicate and Academic Council in 
certain cases.— (1) Notwithstanding anything contained in sections 21 and 24, no person who 
has held office as a member for a total period of six years in the Syndicate or th e 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 of thr ee 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 s uch 
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 auth orities 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 21;  
 (ii) ex-officio members referred to in section 24. 
 
21. The Syndicate. — (1) The Chancellor shall, as soon as may be, after the first Vice -
Chancellor is appointed under section 54, 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 Industries;  
 (c) The Secretary to Government, in-charge of Information Technology;  
 (d) The Secretary to Government, in-charge of Law; and  
 (e) The Director of Technical Education.  
Class II - Other Members. 
 (a) One member from among the Chairmen of the Faculties nominated by the 
Chancellor on the recommendation of the Vice-Chancellor;  
 (b) One member from among the Professors and Head of the  Departments of the 
Government engineering colleges, nominated by the Chancellor on the recommendation of the 
Vice-Chancellor;  
 (c) One member representing Industries, Public and Private Sectors nominated by the 
Government;  
 (d) One member representing R esearch Institutions having special knowledge and 
practical experience in Industry and Commerce, nominated by the Chancellor;  
 (e) Two members from the Principals of the affiliated colleges nominated by the 
Government;  
 (f) Two members from among the Managements of the affiliated aided and self-financing 
engineering colleges, nominated by the Government; and  
 (g) One member elected by the Members of the Legislative Assembly of the State from 
among themselves.  
   (3) The Vice-Chancellor shall be the ex-officio Chairperson of the Syndicate.  
   (4) (i) In case the Secretary to Government, in -charge of Higher Education or the Secretary to 
Government, in-charge of Industries or the Secretary to Government, in -charge of Information 
Technology or the Secretary to Government, in-charge of Law, is unable to attend the meetings 
of the Syndicate, for any reason, he may depute any officer of his department, not lower in rank 
than that of Deputy Secretary to Government to attend the meetings.  
 (ii) In case the Direc tor of Technical Education is unable to attend the meetings of the 
Syndicate for any reason, he may depute any officer of the department, not lower in rank than 
that of Deputy Director, to attend the meetings.  
   (5) (a) Save as otherwise provided, the me mbers of the Syndicate, other than the ex -officio 
members, shall hold office for a period of three years and such members shall be eligible for 
election or nomination for another period of three years.  
 (b) Where a member is elected or nominated to the Sy ndicate in a casual vacancy, the 
period of office held for not less than one year by any such member shall be construed as a full 
period of three years: Provided that a member of the Syndicate who is elected or nominated in 
his capacity as a member of a pa rticular electorate or body, or the holder of a particular 
appointment, shall cease to be a member of the Syndicate from the date on which he ceases to 
be a member of that electorate or body, or the holder of that appointment, as the case may be: 
 Provided further that where an elected or nominated member of the Syndicate is 
appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the 
Syndicate ex-officio, he shall, by notice in writing signed by him and communicated t o the Vice-
Chancellor within seven days from the date of his taking charge of his appointment, choose 
whether he will continue to be a member of the Syndicate by virtue of his election or nomination 
or whether he will vacate office as such member and becom e a member ex -officio by virtue of 
his appointment and the choice shall be conclusive. On failure to make such a choice, he shall 
be deemed to have vacated his office as an elected or a nominated member.  
   (6) When a person ceases to be a member of the S yndicate, 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 Syndicate.  
   (7) The members of the Syndicate shall not be entitled to receive any remuneration f rom the 
University except such daily and travelling allowances as may be prescribed: Provided that 
nothing contained in this sub -section shall preclude any member from drawing his normal 
emoluments to which he is entitled by virtue of the office he holds.  
   (8) A member of the Syndicate, other than 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.  
 
22. Powers of Syndicate.— (1) The Syndicate shall have the following powers, namely:-  
 (a) to make statutes and amend or repeal the same;  
 (b) to make Acts and amend or repeal the same;  
 (c) to co-operate with other Universities, other academic authorities and colleges in such 
manner and for such purposes as it may determine;  
 (d) to provide for instruction and training in such branches of learning as it may think fit;  
 (e) to prescribe the conditions for approving colleges or institutions in which provision is 
made for the preparation of students for titles or diplomas of the University and to withdraw such 
approval and also to specify the academic year in relation to such colleges and institutions;  
 (f) to provide for research and advancement and dissemination of knowledge;  
 (g) to institute Assistant Professorships, Associate Professorships, Professorships and 
any other teaching posts required by the University;  
 (h) to prescribe the conditions for affiliating colleges to the University and to withdraw 
affiliation from colleges and also to specify the academic year in relation to such colleges and 
institutions;  
 (i) to prescribe the manner in which, and the conditions subject to which, a college may 
be designated as an autono

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