LexThe Anna University of Technology, Madurai Act, 2010
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this actTHE ANNA UNIVERSITY OF TECHNOLOGY, MADURAI ACT, 2010
ACT NO.27 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. 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 Syndicate 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. Certain Tamil Nadu Acts 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.
67. Removal of doubts.
THE ANNA UNIVERSITY OF TECHNOLOGY, MADURAI ACT, 2010
ACT 27 OF 2010
[11th June 2010]
An Act to provide for the establishment and incorporation of a Technical University at Madurai.
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, Madurai Act, 2010.
(2) It extends to the area comprising the districts of Madurai, Dindigul, Theni,
Ramanathapuram and Sivagangai 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 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 particular co llege
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 examinations 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 engineering,
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 mainta ined 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 colleges or in hostels and librarians and oth er 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 esta blished 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 Un iversity 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 the 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, Associate Professor or Professor, respectively,
appointed or deemed to be app ointed 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, Madurai'.
(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 Headquarte rs of the University shall be located within the limits of the Madurai 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 research 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 engi neering,
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 manner 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 recogniz ed
by the University 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 d egrees, 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 u nder 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 autonomous 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 a nd 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 establish 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 C adet
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 encourage 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. Colleges 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 a ny 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 purpose 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 stud ent whose academic record is below
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 equipments 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 mad e 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 shall 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. Such 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 considerin g 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 ma y be fixed in that behalf by the 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 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.
(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 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 wh ich 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 dis tinction 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 Education 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) I n the absence of the Chancellor, or during the Chancellor’s inability to 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 per sons in the panel so
recommended by the Committee, he may take steps to constitute another Committee, in
accordance with sub-section (2) to give a fresh panel of three different names and shall appoint
one of the persons named in the fresh panel as Vice-Chancellor.
(2) For the purpose of sub -section (1), the Committee shall consist of three persons of whom
one shall be nominated by the Chancellor, one shall be nominated by the Government and one
shall be nominated by the Syndicate:
Provided that no pe rson 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 arrangements 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 opportunity 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 s hall 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 thro ughout
his term of office and no charge shall fall on the Vice -Chancellor personally in respect of the
maintenance of such residence. He may be entitled to such other perquisites as may be
provided in the statutes.
(b) The Vice -Chancellor shall be entitl ed 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 mainta ined by, or affiliated to any
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 oneel eventh 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 le ave salary after relinquishment of his office in respect of earned leave at his
credit subject to a maximum of two hundred and forty days.
(e) The Vice -Chancellor shall be entitled, on medical grounds or otherwise, to leave
without pay for a period 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 degrees, titles, diplomas or other
academic distinctions upon persons entitled to receive them.
(3) The Vice -Chancellor shall exercise control over the affairs of the University and shall be
responsible for the due maintenance of discipline in the University.
(4) The Vice -Chancellor shall ensure the faithful observance of the provisions of this Act and
the statutes, ordinances and regulations made thereunder 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 the 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 holder of the post of Registrar shall be an aca demician 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 shall retire on attaining the age of sixty yea rs 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 conditi ons 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 perform the duties of his office, the duties of
the office of the Registrar shall be performed by such person as the Vice -Chancellor may
appoint for the purpose.
(2). (a) The Registrar shall have power to take disciplinary action against such of the
employees, excluding teachers of the University and academic staff, as may be specified in the
orders of the Syndicate and to suspend them pending inquiry, to administer warnings to them or
to impose on them the penalty of censure or withholding of increments:
Provided that no such penalty shall be impos ed 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 Studies, but shall not be
deemed to be a member of any of these authorities.
(4) It shall be the duty of the Registrar,-
(a) to be the custodian of the records, the common seal and such other property of the
University as the Syndicate shall commit to his charge;
(b) to issue all notice convenin g meetings of the Syndicate, the Academic Council, the
Faculties, the Boards of Studies, the Boards of Examiners and of any Committee appointed by
the authorities of the University;
(c) to keep the minutes of all the proceedings of the meetings of the Sy ndicate, 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 such other duties as may be specified in
the statutes, the ordinances or the regulations or as may be required, from time to time, by the
Syndicate or the Vice-Chancellor.
(5) In all suits and other legal proceedings by or against the University, the pleadings shall be
signed and verified by the Re gistrar 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 a s 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 Fi nance Officer, is by reason
of illness, absence or for any other cause, unable to perform the duties of his office, the duties
of the Finance Officer shall be performed by such person as the Vice -Chancellor may appoint
for the purpose.
(6) The Finance Officer shall be the ex -officio Secretary to the Finance Committee, but shall
not be deemed to be a member of such Committee.
(7) The Finance Officer shall,-
(a) exercise general supervision over the funds of the University and shall advise the
University as regards its financial policy; and
(b) exercise such other powers and perform such other financial functions as may be
assigned to him by the Syndicate or as may be prescribed: Provided that the Finance Officer
shall not incur any expenditure or make any investment exceeding such amount as may be
prescribed without the previous approval of the Syndicate.
(8) Subject to the control of the Syndicate, the Finance Officer shall-
(a) ensure that the limit fixed by the Syndicate for recurring and non -recurring
expenditure for a year are not exceeded and that all moneys are expended on the purposes for
which they are granted or allotted;
(b) be responsible for the preparation of annual accounts, financial estimates and the
budget of the University and for their presentation to the Syndicate;
(c) keep a constant watch on the cash and bank balance and of investments;
(d) watch the progress of the collection of revenue and advise on the methods of
collection employed;
(e) ensure that the registers of buildings, lands, furniture and equipments are maintained
upto date and that stock checking is conducted, of equipments and other consumable materials
in all offices, special centres, 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 colle ge 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 p ayable 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 of ficer of the
University appointed by the Syndicate on the recommendation of the Vice -Chancellor for such
period and on such terms and conditions as may be prescribed.
(2) The Controller of Examinations shall exercise such powers and perform such duties as
may be prescribed.
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 purp orting 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 declared 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 dispute 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 peri od of six years in the Syndicate or the Academic
Council or in both of the University shall be eligible for election or nomination to either of the
said two authorities:
Provided that for the purpose of computing the total period of six years referred to in this
sub-section, the period of three years during which a person held office in one authority either
by election or by nomination and the period of three years during which he held office in another
authority either by election or by nomination shall b e taken into account and accordingly such
person shall not be eligible for election or nomination to either Syndicate or the Academic
Council:
Provided further that for the purpose of this sub -section, if a person who has held office
for a period not less than one year in any one of the authorities referred to in this sub -section in
a casual vacancy shall be deemed to have held office for a period of three years in that
authority:
Provided also that for the purpose of this sub -section, if a person was elected or
nominated to one authority and such person become a member of another authority by virtue of
the membership in the first mentioned authority, the period for which he held office in the first
mentioned authority alone shall be taken into account.
(2) Nothing in sub-section (1) shall have application in respect of –
(i) ex-officio members referred to in section 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 Profess ors and Head of the Departments of the
Government engineering colleges, nominated by the Chancellor on the recommendation of the
Vice-Chancellor;
(c) Two members representing Public and Private Sectors, Industries and Research
Institutions having special knowledge and practical experience in Industry and Commerce,
nominated by the Chancellor on the recommendation of the Government.
(d) Two members from among the Principals of the affiliated colleges nominated by the
Chancellor on the recommendation of the Government.
(e) Two members from among the Managements of the affiliated aided and self -
financing engineering colleges, nominated by the Chancellor on the recommendation of the
Government; and
(f) One member elected by the Members of the Legislati ve 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 In dustries 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 Director 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 members 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 Syndicate 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 t hat a member of the Syndicate who is elected or nominated in
his capacity as a member of a particular 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 to 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 v irtue of his election or nomination
or whether he will vacate office as such member and become 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 Syndicate, 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 from 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 r esignation 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 col leges 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 Excerpt shown. Open the full act in Lexace.