LexThe Periyar University Act, 1997
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Periyar University Act, 1997 Act 45 of 1997 Keyword(s): Post-Graduate College, Hostel, Professional College, Teachers, University Centre, University Library, University Lecturer Amendments appended: 35 of 2002, 45 of 2002 XWNT OF TAMIL NADU TAMIL NADU GOVERNMENT GAZETTE EXTk?iORDINARY PUBLISHED BY AUTHORITY Aadi 27 , Isvara , Thiruvalluvar Aandu-2028 Part IV - Sectiod 2 '\ Tamil Nadu Acts and Ordinances!: 4 The following 'Act of the Tamil Nadu Legislative Assembly received the assent af the President on the 6th August: 1997 and is hereby published for general information :- ACT No. 4 5 OF 1997. 1 HS PERIYAR UNIVERSITY A CT, 19;;. ARB AN GE MENT OF SE CVIONS, CHAPTER I. PRELIMINARY. 1. Short title, extent. application and cornmencement. 2, Definitions. CIFAPTER 11. THE UNIVERSITY. I 3. The University. 4. Objects and powers of University. I 5. Colleges not to be affiliated to any other University and recogn1tion:of institutions by University. 6, Disqualification for membership, 7. isq qualification for election or noraination, to Senate, Standing Committee on fi c~demic Affairs Syndicate in certairl cases. 8. Visitation. 9. Officers of Univetsiry. 10. The Chancellor. 11. The Pro-Chancellor. 12. The Vice-Chancellor. 13. Powe~s and duties of Vice-ChancR10~- (A croup) ZV-2 E.: f314)-I [ 227 I TAMIL NADU GOVERNMEN? GAZE'M'E EXTRAORDl NARY NS: The Reaistrar. The Finanre Offiwr. The Controllar *of!%a-- Authorities of UnivOXsity. The Planning Board. Vioa-Chanoellor and other OBeers, eto., toibo publia servants. I GHAPTER 111: THE SENATE AND THE STANDING COMMITTEE ON ACADEMIC AFFAII S, POWBRS ,AND DUTIES. The Senate, Senate to review the broad poliuiedJa'~~~m~~~amala~~of Univarsity. Meeting of Senate. The Standing @ommittee oa:A~ademio AUas, CHAPTER IV. THE SY NDICATE. . The Syndioate. . Powers of Syndicate. I. Meetings of Syndioate. I, Annual rapurt. $. Annual aeoennts, QHAPTER V. r HE FACULTIES, TdE BOARDS OF STUDIES, THE FINANCE COMMITTEE AND OTHER AUTHORITIES. 29. Constitution and functions of Faoultiea. 30. The Boards of Studiw. .# =A. 'lk&sim3t&= 32. Finance Commitbe. OHAPTER VI. STATUTES, ORDINANCES AND REGULATIONS, 33. Statutes. 34. Statutes, how made. 35. Ordinanoes. 36. Ordinanoes, how made. 37. Regulations how made I AMIL NADU GOVERNMENT GAZETTE EXTRAORDINARJ' - / - m9 - --- -= CHAPTER VII. ADMISSIOb AND RESIDENCES OF STUDkNl'S, 2 I'IONS : 38. .Idmission to University courses. , . 39. Admission to University axaminations. 40. Attendance qualifying for University axaminations. . , 41. Residence and hostels. CHAPTER VIII. 42. General Fund. UNIVERSITY FUNDS. CHAPTER TX. CONDITIONS OF SERVICE. 43. Pension, gratuity, etc. 44. Conditions of service. 45. Selection Committees. 1 46. Terms of conditions of service of Heads of Departments, 47. Deans of Faculties. CHAPTER X. MISCELLANEOUS. 48. 49. 50. 51. 52. 53. ' 54. 55. 56. 57. 58. 59. GO. 61. 62. 63. 61, 6 5 Filling of casual vacancies.' Proceedings of the University authorities and bodies not invalidated %y vacauciec. Removal from~membership of University. Disputes as to cotistltution of Univt:rsity authorities and bodiee. Constitution of Committees. Power to obtain information. Registration of graduates. Appointment of &st Vice--Chancellor. Appointment of first Registrar. Transitory powers of first Vice-Chancellor. Transfer of service of certain employees of Chennai Uaivers~ty to the Un~vcnity. Transrer or' accumulations in provident fund and other like funds. Payment of cewain amount by Cherinai University. Tamil Nadu Ac. VI1 of 1923 no1 to apply. The Librarian Special mode of ap~ointment.4 Rrport on afliliated college?. Power to remu;-e difficulties. 230 TAMlL NADU GOVERNMENT GAZETTE EXTRAORDINARY .----- - - & - , 4% Act to provide for the establishment and incorporation of Llniverslty at Salt in. BE it enacted by the Legislative Assembly of the State of Tamil Nad u in the Fo'ty. eighth Year of the Republic of India as follows :- CHAPTER I. Xt title, 1. (1) This Act may be called the Periyar Unive~sity .Act, 199 7. -. ent, )litstion (2) It extends to the area comprising the districts of Salem, Dharmapuri i commence and Rajaji in the State of Tamil Nadu. - - at. (3) It applies to all colleges ad institutions situate within the Univcrsity area and affiliated to, or approved by, the Univessity in accordance with the provisions of this Act or the statutes, ordinances and regulations made thereunder and also to all colleb,c -nd institutions deemed to be affiliated to, or approved by, the 1Jnivei. ::y under this Act. (4) This section ancl sections 2,3,4, 5,9, 10, 11, 12, 13, 14, 15, 16, 18, 19, 46,55,56,57 and 65 shall come into force at once and the rest of this Act shall come irto force on such date as the Government may, by notification, appoint. : finitions. 2. I r. this Act, unless the context ot4erwise requires,- (rt) "affiliated college" mans any college situate within the Univcrsity area and affiliated to the University and providin? courses of study for admission to the examinations for degrees ot' thc University ancl includes a coilege deernett to be affiliated to the University under this Act ; (h) "approved college" means any collepe situate within the University area and approved by the University and providinp courses of study for admission to the examinations for titles and diplomas of the University and includes a college deemed to be approved by the University und er this Act ; (c) "autonomous coliege0 means any college designated as an autonomous college by statutes ; (d) ' college" means any college or any institution maktained or approved by, or affiliated to, the University and providing courses of study for ad mission to the examinations of the University; (a) "Government" means the State Government; U) "hostel" means a anit of residence for the students of the I University maintained or recognised by the University in accordance with the provisions of this Act and includes a hostel ceemed to be recognised by the University under this Act; (g) "notified date" means the date specified in the notification issued under sub-section (4) of section 1 ; (h) ' 'post-graduate college" means s University college or 'an ,affiliated college situate within the University area and providing post-graduate courses of study leading upto the post-graduate degrees of the University; (9 "prescribed" means prescribed by this Act or the statutes, ordinances or regulations ; (j) "Principal"means the head of a college; (k) " professional college" means a college established or maintained by the University or miated to the University and providing courses of study leading upto the professional degrees of the University; (I) "~egistered graduate" means a graduate registered under this Act; TAMIL, NADU GOVERNMEN?' GAZETTE EXTRAORDLNARY 231 - -- ())I) "statutes", "ordini~nces" and "regulations" means, respechrcly, the statutes, ordinances and regulations of the Unlvlersity made or conhnued In force under th~s Act; (n) "teachers" mean such Lecturers, Readers, Assistant Professors, Professors and other persons giving instruction in University colleges or .laboratories, in affiliated or approved colle.~es, or in hostels, and Librarians as may be declared by the statutes to be teacheis; (0) "teachers of the Univesity" means persons appointed by the University to give ~nstruction on its behall; (13) "University" means the Periyar University; (q) "University area" means the area to which thrs Act extends under sub. section (2) of section 1; (r) '(University centre" means any area within the University area recognisec~ by the Government on the recommendation of the University and containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a m Inner calculated to prepare for the institution of a new University; (s) "Ulliversity college" means a college or a college combine? with a research institute maintai,ze.l by the LTnl versity, whetner institute4 by it or not, and providing courses of study leading upto the post-graduate and professional degrees of the University; (t) "University Grants Conirnission" means the commission established I under sectioi: 4 of tile Ui1iv:rsity Grants Commission Act, 1956. (u) University laboratory" nleans a laboratory maintained by the University, whether instituted by it or not, and intended for the carrying on and ad vancement of reseasch ~ork; ( V) c"n;versity Lecturer", "University Reader" or 'University Professor'' meals a Lecturer, Read er or Professor, respect~vely, appointed or deemed to be appointed as such by the University; (to) 6gUni~eluity library" means a library maintamed by tho Universitya whether instituted by it or not.3 3. (1) There shall be establishe! 9 U.3ivetsity by the name the Periyar Obr, Uni verjit y. University. l !?.) The University shall be a body corporate, shall have perpetual succession and a co:nmon seal a.n? shall sue ad be sued by the said name. (3) The headq~~arters of '.he Univeisity shall be locate1 within the limits of the Salem City Municipal Corporation or in any place within .the radius of twenty-five kilometres around those limits. 4. The: University shall have the following objects and powers, namely:- Obmr and POWsnof university. (1) to ~roviie for instructio;i and training ill such lrranchcs of learoing es it may determine; (2) to provide for r2st:arch and for the advancement and dissemina+;os of Knowledge; (3) to instiiute degrees, tit1;s diplcmas and othcr asademlc dfstlnct~~nsf TAMIL N4DU GOVERNMENT GAZETTE EXTRAORDINAKY - ,,, dlall have pillhi~~11 .l,ld :~ppri)vtil ZL~LI, Z. I, \. .. \ .,: ., .. \ . . . . . .'LL:$;' or laboratory or in an alfilratcd or approvcd collcl;c, 111lc\\ cxc~~~l)icci ~licrcljorn in the manner prescribed by the statutes and shall have ~,&>icd Lh: prer~r rk~ctl~cxarni- nations of the University; or (b) shall have carried on research under conditions prescr~bed ; (5) to confer degrees, titles, diplomas and other academic distinc~ions on persons who shall have pursued an approved course of study in an autonomous collcge ; (6) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approvcd course of study by correspondence, whether residing within the Univ~rsity area or not and to provide such lectures and instrrrctions for persons not betng readents within the University area under conditions presdbed ; (7) to confer honorary degrees or other academic distinctions under conditions prescribed ; (8) to institute, maintain and manage institutes of research. University colleges and laboratories, libraries, museums and other ingtitutions nccersrrry to carryout the objects of the University; (9) to affiliate colleges to the University as affiliated, professional or post graduate colleges under conditions prescribed and to withdraw aaliation, from colleges; (10) to approve colloger, providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval; (11) to designate any college as an autonomous college, with the concurrenc of tho Government, in the manner and under conditions pre~cribed and. ?-to ounce1 such designation; (12) to institute lacturership, readerships, professorships and any other teaching posts required by the University and to appoint persons to such lecturer ships, readership, professorships and other teaching posts; (13) to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaria,%xhibitions, medals and prizes in accordance with the statutes ; (14) to establish, maintain and manage hostels, to recognise [hostels ,,,t maintained by the University and to withdraw recognition therefrom ; (15) to exercise such control over the students of tile University! through the colleges, as will secure their health and well-being and discipline; (16) to hold and managa:endowmentsland other properties and!funds of the University ; (17) to borrow money, with the approval of the Government, on the . security of the property of the University for the purposes of the Univ1:rsify : (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 cr National Cadet Corps; (20) to institlxte anc! maintain a Univ?rsity Extension Board; TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 235 - (21) to institute and provide funds fbr the maintenance of-- (a) a publication bureau ; (b) an employment bureau ; (c) students' unions; (d) University athletic clubs; an? (e) other similar associations. (22) to encourage co-operation among the colleges, laboratories and insti- tutes in the University area and co-operate with other Universities and other adorities in such manner and for such purposes as the University may determiar; (23) to recommend to the Government the recognition of any area within the University area as a University Centre; and $4) generally to do all such other acts and things as may be necessary or desirable to further the objects of the University. 5. (1) No college within the University area shall be affiliated to any University Colleges not other than the Periyar llniversity. to be affiliated to any other (2) No institution affiliated to, or associated with, or maintained by any other University and university in the State of Tamil Nadu shall be recognised by the University for any racogniticm of purpose except with the prior approval of the Governn.ent and the University Institutions bv concerned. university. 6. (1) No person shall be qualified forznomination or election as a member of Disqualification any of the authorities of the IJniversity, if, on the date of such jnomination or for memmm. election, he is- (a) of unsocnd mint1 or a deaf mute; or (b) an applicant to be adjudicated as an insolvent or@nmundischarged insolvent ; or (c) seiitenced by a criminal court to i!nprisonment for any offence involv- ing moral turpitude. (2) In case of dispute or doubt as to whether a person is disqualified under sub-section (1)' the Syndicat: shall determine and its decision shall be final. 7. (1) Notwithstanding mything conbiatd in section 20,23 or 24, no person who ],as held ol fice as a rnen~ber for a total periad of six years In any one or more of the following authorities of the University, namely : - (i) the Senate, (ii ) the Standing Committee on Academic Affairs,! and (iii) the Syndicate, shall be eligible for election Dr nomination to any cf the said three authorities: Provided that for the purpose of computing the total period of six years referred to in this sub-section, the period ofthree years during which a person held otf'ice in one authority elther by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly, such person shall not be eligible I for election or nomination to any one of the said three authorities: Proviclccl I'iirthcr thal )or thc purpose of this strb-soclion, a person who has held oflice for a period no1 less than one year in any one of the said three authori- ties in a casual vacancy shall be deemed to have held offlce for a period of three years in that authority: Disqualificatien for election or nomination to Senate, Staadr ing Commftbea on Acadamto P F4.s and Syndicate in mrtain cases. TAMIL NADU GOVERNMEM GAZETTE E,X IRAORDl NARY I_- - -- Provided also that for the purpose of this sub-section, if a person was elected or nominated to one authority and such person became 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 applicatioil in respect of- (i) ex-officio members referred to in section 20(3), Class I, but not ~nclurling members of the Syndicate who are not otherwise members of the Senate referred to in item (13) ; and (ii) em-dj'icio members referred to in section 23(2) (a), Clasq I and section 24(b), Class I. 8. (1) The Chancellor ;hall have the right to cause an inspection or inquiry to be made, by such person or persons as he may direct, of the University, its buildings, laboratories, litlraries, museums, workshops and equipment and of any institution maintained, rewgnised or approved by, or affiliated to the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made in respect of any matter connected with the University. The Chancellor shall in every case give notice to the University of his intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat. (2) The Chancellor shall comtnunicate to the S~ndicate his views with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the Syndicate thereon, advise the University upon the action to be taken and fix a time limit for taking such action. (3) The Syndicate shall report to the Chancellor the action, if any, which is I proposed to be taken or has been taken, upon the results of such inspection or inquiry. Such report shall be submitted within such time as the Chancallor may direct. (4) Where the Syndicate does not take action to the satisfact~on of I hc Chancellor within a reasonable time, the Chancellor may, after considering any explanation furnished or representation made by the Syndicate, issue such directions as he may think fit and the Syndicate shall comply with such directions. In the event of the Syndicate not complying with such directions within such time *IS may be fixed in that behalf by the Chancellor, the Chancellor.shall have power to appoint any person or body to comply with such directions and make such orders as may be necessary for the expenses thereof. tfcaar ol' 9. The University shall consist of the followin_g officers, namely:- ~irurhy. . . (1) The Chancellor; (2) The Pro-Chancellor: (3) The Vice-Chatlce 1101 ; (4) The Registrar; (5) The Finance OEicer; The Controller of Examinati0ns;g;and D-?,Z] 1 ' - Q Such other persons as may be declared by the statutes top be officers of the University. b'oChallC8uor. I 10, (1) The Governor of Tamil Nadu shall be the Chancellor of the University. He shall, by virtue of his office, be the head oi the University and shall, when present, preside at any co?vocation of the University and confer degrees, titIcs, diplomas or other aoademic distinctions upon persons entitled to receive them. -- - TAMIL NADU GOVERNIK~ENT GAZEITB -EXTR!QRDINARY - ---- 235 - ----.---- - - - -- _ C - -- (2) Where power is confe~rcd upon tha Chancellor to nomlnate persons to the authorities, the Chancellor shall, in consultation with the Vice-Chancellor, and to the extent necessary noainate persons to represent interests not otherwise adequately represented. (3) The Chancellor may of his own motion or on applicat~o call for and examine the record of any officer or authority of the Univers~ty in respect of ally proceedings to satisfy himself as to the regularity of such proceedings or the correctness, legality or propriety of any decision taken or order passed therein and, if, in any case, it appears to the Chancellor that any such decision or order should be modified, ann.~lled, reversed or remitted for reconsideration, he may pass orders accordingly : Provided that every applicr~ti~n to the Chancellor for the exercise oi the powers under this section shall be preferred within three months from the date on which I the proceeding, decis~on or ordt:r to which the application relates was commun~cated to the applicant : Provided further that no order prejudicial to any person shall be passed unless such persoil 11;ts bee11 given a,z opport~nity of maklng his represei~tation. (4) The Chancellor shall exercise such other powers and perform such other duties as may be conferred on him by or under this Act. 11. (1) The Minister-in-charge of the portfolio of Education in the State of R~- Tamil Nadu shall be the Pro-ChanceIlor of the University. Chancellor (2) TI-e Prn-Chancellor shall exercise such powers and perform such duties as may be conferred on him by or under this Act. 12. (1) Every iippointment of the Vice-Chancellor shall be made by the ~h~ vice Chdncellor from oui of a pai el of three names recommended by the Cornnuttee Chancellor rbferred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee: I Provided that ii 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 Pace1 of three different names and shall appoint one oft he 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 Government, one shall be nominated by the Senate and one shall be nominated by the Syndicate : Provided that the person so nominatedishall 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 a further period of three years: Provided that no person shall hold tne office of the Vice-Chancellor for mole tna.1 six years in the aggregate: Provided further that- (a) the Ciiancellor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period ot' one year, as may be specified in the direction ; (b) Tne Vice-Chancellor may, by writing under nls hand addresstd to the Chancellor and after giving two month9 notice, resign his office : Provided also that a personaappointed as Vice-Chancellor shall retire fron office if, during the term of his offic: or any extension thereof, he completes the age of sixty-five years. (A Group) IV-2 Ex. (414b2. (4) When any temporary vacancy 0ccu;s in the ~tlice of the Vice-chancellor mr when the V ice-Chancellor is, by re ason of illn~s,absence or for any other reason, unable to exercise the powers and pe, form the duties of his offi .e, tlie ser ior most Professor of the University shall exetcise the povrers and perf on:^ the duties of the Vice-Chancellor till the Syndicate makes the requisite arrangemznts fo~ exercising the powers and performing the dutie!; of the Vice-Chancellor. (5) The Vice-Chanc:llor shall b: a wh>le-time officzr of thz University and his emoIunants and 0th ter~n-, and canditians of service shall bs as follows:- (i) There ahall b: paid to tho Vice-thancellor a fixed salary of seven thousand six hundred rupees psr mensem and hs shall be entitled, without payment of rent, to the use of a furnished resid~nx thro~g lout his ternof ~ffice, ind no charge shall fall on tke Vice-Chancellor P:rsonally in rzspect of the maintenanx QI' such resi- dm=; (ii) T:e '1i::-Chlncsll~r shall be entitled to such tegminal benetitsn~ld allowances as may b: fiW by the Sy3dicate with the approvnl of t!vc Ci.a~lcdlor fruln i iiue to ti tlu: hovided that, where an employee of- (a) the University ; or (b), any other University or 8ollege or Institution maintained by, or affiliated to, that Ilniversity, is appointed as Vice-Chancallor, he shall be allowed to continue to col~tribute to ihe ' Provident fund to which he is a subscriber, and the contribution of theChiversity shall be limited to what he had been contributing immediately before his appointment as Vice+Chancellor ; (3) The Vice-Chancellor shall be entitlsd 'to travelling allowtmc6 at such lvtes as may be fixed by the Syndicate ; (iv) The Vice-Chancellor sball be entitled tc ~r,s::! lspV on fill1 pay at one- eleventh of the periods spent by him on active service: Providcd that when the eamd leave applied for by the Vice-Chancellor, in sufficient time before the date of expiry of the term of his office, is refused by the (Bancellor in the interest of the Urliversity and if he does not avail of the leave before the date of expiry of the term of his office, he sha1I be entitled to draw cash equivalent to leave salary after relinquishment of' his ofice in respect of earned leave at his credit subject to a maximi~m ef tfi~ 17aiidred and forty days ; (v) The Vice-Chancellor shall be entitled, on medical grouilds or othervglsc, to lewe without pay for a period not exceeding three months during the term of his effice : Ptovide,l thzt quch lave may beyconvert ::I intn lea: 2 on full pLy In t lle I extent to whish :h~e is e title ?. to enme:! leave under claust (iv). 13. (1) ?'b> Vie:-Chmsellor shall be the acsrde nic head and the principal p.:t.crrtivc: was auo tiesof oflicer of the University and s!lall, in. the absence of the Chanc.:llor and the ProtCliail- ;eCbanctll~r. cellor, preside at any convocation of the University and confer degrees, titles, diplomas er other academic distinctions upon persons entitled to receife them. He shall be a member ex-officio and C5airman of the Senate, the Syndicate, the Standing Committee *a Academic Affairs and the Finance Committee and shall be entitled to be present at, and to address, any meeting of any authority of the University but shall not be **titled to vote there at, unless he is a member of the authority concerned. (2) It shall be the duty of thc Vice-Chancellor to ensure that the provisioas mr tnrs nct, the statuks, ordinances and regulations are observed and carried oat nd he may exercise all powers neoeasary for this purpose. (3) The Vice-chancellor shall have power to mnvene meetings of the Senate, the Syndioate, the C:-~diag Cemmittoo on Academic Affairs and the Fiaante Com- mittee. 'TAMIL NADU GOVERNMENT GAZETTE EXfRAORDIdARY (4) (a) The Vice-Chancellor shail have power to take action on my matter and shall by order take such action as he may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who er which would have ordinarily dealt with the matter : Provided that no such order shall be passed unleris the person likely to be affected has been given a reasonable opportunity of being heard ; (b) When the action taken by the Vice-Cham ellor under this sub-gectien affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within thirty days from the date on which he has sotice of such action. The VicaChancellor shall give effect to the order pus+ by the Syndicate on ruch appeal. (5) The Viw-Chancellor shall give effect to the orders cf the Sytdimte regarding the appointment, suepension and dismissal of the teachers and sther employees of the Ibivensity. (6) The Vice-chancellor shall exercise control over the flairs of the Univop- sity and shall be responsible for the due maintenance of discipline in tke Univet- sit y . (7) The Vice-Chancellor ohall be responsible for the coordination p.d int9- lyation of teaching and research, extension education and curriculam developnunt. (8) The VicbChancellor rhall exercise such other powers and perform such other duties as may be prescribed by statutes. 14. (1) The Registrar sllall be a wholetime splaried officer of the University appointed by the Syndicate 2nd the terms and conditions of service of the Registtar -RoQ(rrr. shall be as follows :- 1 (i) The holder of the post of Registrar shall be an academician rc ' Iwer in rank than that of Professor of a college affiliated to any University ; (ii) The Registrar shall hold office for a period of three years. I 1 I Provided that the Registrar shall retire on attaining the ag. qf fifty-eight ~rs or on the expiry of the period specified in this clause, whichever is earlier ; I (iii) The emoluments and other terms and conditions of ,service of the Registrar shall be such as may be prescribed ; (iv) When the office of the Registrar is vaccnt or when the Registrar is, by reason of illness, absence or any other cause, unable to perfcrm the duties of his office, the dr~ties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose. (2) (;:j The Registra: shall have power tu take disciplinary action against such of the excluding teachers of the University and academic staff, as may be spei:ificd in the orde s of the Syndicate and to suspend them pending inquiry, to aJminit.tcr warnings to Lhem or to impose on then1 the penalty of censure or withholdii~q c:t increments : Rovided that no such >enally hall be imposed unless tne person concerned has I been given D reasonable opportunity of showing cause against the action DroDosed to be takcr~ in regard to him : (b) An appeal sh~ll lie to the Vice-Chancellor against any order of' tht: K~ptrer q*rtr>o~ing ally of rhe penalties specified in clause (a) ; L) Irl an) case \<here the inquiry dis~losc!j that punisnment beyond the powers of the Registrar i! called for. the Redstrer shall, upon conclusion of the inqulrg. make a report to the Vice-Chancellor along with his recommendations : I'rovidect that an appeal ahall lie to the Svndicate against an or& of the Vice Cannccllor imposing arlV 8euwltv : (A aroup) IV-2 Ex (414)-2a - TML hADU GOVERNMENT GAZEmE EXTRAORDINARY -- (d) No appeai uncle1 clause (b) or clause (c) shall be prefesred ahel me expiry of sixty days from the date on which the order appealed against was received by the appellant. (3) The Registrar shall be the esoificio Secretary to thc Senate, the Syndi- cate, 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 othe~ property of the University as the Syndicate shall commit to his charge ; (b) to issue all notices convening meetings of the Senate, the Syndicate, 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 d'the Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of Examiners ~nd ,of any Committee appointed by the authorities of the TTniversity ; (d) to conduct the official correspondence of the Syndicates ; (e) to supply to the Cha~lcellor, copies of the agenda of the meetings ot 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 ~erform such other duties as may be specified in the statutes, the ordin,inces or the regulations or as may be required, from time to tine, by the Syndicate or the VicsChancellor. (5) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar. 15. (1) The Finance OBcer shall be a whole-time salaried officer of the Univer- h'LDQ sity appointed by the Syndicate for such period as may be specified by the Syndicate m. in this behalf. (2) Every appointment of the Finance Officer shall be made by the Syndicate Prom out of a panel of three names recommended by the Government. (3) The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the ordinances. (4) The Finance Officer shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the Syndicate under sub-section (I), which- ever is earlier: Provided that the T:-*nce Officer shall, notwithstanding his attaining the age d fifty-eig t ycqrs, continue in office until his successor is appointed and enters upon his o 4 ce or until the expiry of 2 period oi one year, whichever IS earlier. (5) When the office of the Finance Officer is vacant or when the Finance Officer fs, by reason ot illness, absence or any other cause, unable to perform the duties ot his ofice, the duties of the Finance Officer shall be performed l>y such person as the Vice-Chancellor may appoint for the pwpos-. (6) The Finance Officer shall be the ex-oflicio 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 hancial policy; and TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY I VL- ---- -- -- a9 - ----- - - (b) cxcrcise such other powers and perrorm such other flnancial functions as may be assigned to him by the Syndicate or as may be prescribed by the statutes or the ordinai1:es : provided :hat the Finance Officer shall not incur. any expenditure or make anv investment exceeding such amount as may be prescribed whhout the previous approvd of the Syr,dicate. (8) Subject to the control of the Syndicate, the Finance Officer shall,- (a) hold and manage the property and investments 01 the University including trust and endowed property; (b) ensure that tLr. :il,i:: f r::d by thc Syndicate for recurring and non-recurring expenditure for a year are not exceeded 2nd that all moneys are expended on the purposes for which they are granted or allotted; (c) be responsible for the preparation of annual accounts, flnancial estimates . and the budget of the University and for their presentation to the Syndicate; (d) keep a constant watch on the cash and bank balances and of investments; (e) watch the progress of the collection of revenue and advise on the methods of collection employed; (f) ensure fhat the registers of buildings, lands, furniture and equipments are maintained up-to-date, and that stock checking is conducted, ot equipments and other consumable materials in all offices, special centres, specialised laboratories and colleges maintained by the Univers~ty ; (g) bring to the notice ot the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action to be taken against ' persons at fault; and (h) call from any oflice, centre, laboratory and college maintained by the University, any intonnation or returns that he may consider necessary for the per- formance of his duties. (9) The receipt ot the Finance Officer or of the person or persons duly authorised in this behalf by the Syndicate for any money payable to the University shall be sufficient discharge for payment of such money. 16. (1) The Controller of Examinations shz.11 be a whole-time ofacer of the The University appointed by thc Syndicate for such pericd and on such terms and con- Coatrollerof ditions as may be prescribed. EX~OIIS. (2) The Controller ol Examinations shall exercise such powers and perform such duties as may be prescribed. 17. The a.uthorities of :he Universify shall br the Senztc, the Syndicate, the &dsi:.sO' Standing Committee on Ac?.demic Affairs, the F~culties~ the Boards of Studies, the Finance Committee, the Pl8,nning Bc?.rd ?.nd socl? othcr 2,uthcrities ?.s may be declared hp the stptr-tes lo be 7,uthoritiee of the University. 18. (1) There shall be constituted a Platnine Bcs.rd cf the university which The Plannimg shall advise genera.11~ on the planning and development of the Univeisity and keep Board- under review the stand?.rd cf educe.tion and research in the University. (2) The Planning Boerd shall consist of the follcwing members, namely : (i) the Vice-Chancellor, who ?hall be tho ax-offlcio -- Chairman of the Board: and (ii) not morP than ciyht pelsons of high academic standing. (3) The members of tl- e Planning Board shall be appointed by the Ghanoellor and *hall hold c?fflc~ for suc!~ period as he may dctcimine. 0 rAPAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY - - - -- (4) The Planning Board sllall, in addition to all 01 her pywers vested in it bg this Aot, have the right to advise the Syndioate and the Standlng Committee on Aoademia Affairs on any academic matter. 19. The ViabChanoellor, the Registrar, the Finance Ojsaer, (,he Controller of u bminations and othcr empl >yeen of the University shall be deemed, when acting xb, of 116) or parporting to act in pnrsu,mar: of any of the provisions of this Act, to be publio mats within the meaning of sootion 21 of the ~ndian Penal Clode. CHAPTER 111. THE SENATE AND THE STANDING COMMInEE ON ACADEMIC AE?FAIRS. POWERS AND DUTI BS .: 21). (a) The Senate shall oonsist ot the following rnmbars, namely ;- 41435 I- BaOfjld0 Members. I (1) The Cbaaaellor ; (2) The ~oellor ; (3) '$ha Viac-Chanallor ; (4) The Director of Collegiate Edueotion ; (5) me areator ct SO~OI duoa at ion iP~hlr~ of ~scoadam Education ; (6) The Direqtor of Tmhnfo~l Education ; (7) The Director of Legal Studies ; (8) The ~rireator of Medical Eduoatfon : (9) Heads of University Departments of -8tad.p and Rew~oh 5 (10) Principals of all aiated oolleges ; (11) The Librarian of the Univmsity Library ; (12) The Dire<;tor of pbysical Education of tba Univeralty : aud (13) Member8 of the Syndioaie who are nl~t otherwfse members of the Senate. 1. J-&b. --- - Class 11- Other Members. (1) One member electeci by teachers of each a&liated college ; (2) One member elected from among themselve!; by the Secretaries of the college comttees of the private colleges, as defined in tke Tamil Nadu Private CoUsgcr (Regulation) Act, 1976 within the University area ; (3) One member elected by Headmasters of Higher Secondary Schools in each ravemuedistrict within the University area ; (4) Two members elected by registered graduates in each revertaedistrict withfn the University area from among themselves; (5) Two members elected by the Members of theTamil Nadn Laghlatfvo~ammw tsly from among thei nselves ; (6) Not more than eight members nominatad by the Chanwllor rup~* rr. (0 tccoglpised rc8c~rch institutions 4 ((1) rscamfscd cultural modation 6 -- - 4ENT GAZETTE EXTRAORDINARY el -- - - (iii) Chambers of Commcict ; (iv) ln~lustries ; (y) r,uthors ; (vi) Jour,ialists : (vii) Lawyers ; (viii) Sports ; an<. (7) Six ..iz!ubcrs :!o:lii.,:ttcd 1)y t?:e Pro-Ci~a~:cellor of' whoii~ ~iot less than three shall be ;;o,niiiate.. to sect re the re,7-resc;,tatioii cl' tl:e cjc;;e.:.uled Castes and Sclteduled 1 rihcs ]lot oti,erwise a~~equately re3rtsemea. dFxp~a~zcrtiot~.--!r, cue the St cretz~ry to t-iover.? ne~~t, i :-ci.art;e or Higher Edu- cation or :,ie Sc .l.etary to Sover ,me .t, i!i-sI~sr;2e of :3ealth a:i. Fa ~ily Welfare, or the Secretary to 'i;over,illle.,t, ill .c. dr,e GC Law, W~;O is a mem;jer of the Senate by virtue of item (13) .:rider Class I-Ex-Officio Membeis is u~iable to attend any meeting of ti-.: FeAe for el?!! : eason, he may oeyute ally officer of his r, epartlnent, -- not lower in rack than that 01 Del~uty Secretary to Gover~>mei;t, to attt;,,., such meeting. The ofticer so depute , shall have the right to take in the ciiscus- sions of the meeting arid shall 1 ave the right to vote. (b) (i) Save as otherwise provide?, elected and nominated member of the Senate shall hold office for a perioc!. of three years an(: such member shall be eligible for election or nomil~atiou for cot :,lore timil another period of three years. (ii) #here a member is elt ::tee. or nominatec to the Senate to a casualvacancy, the 1:erio:l of ufflce holci for i~ot less than one year by any such member shall be construec. as a full ~erioi. of tl-,ree years for the purpose of this clause: Provic' el that ll~embcr oft lie Sezate who is elected or nominated in his capa~ity as, a 111e:l:ber .=f a nartic,ular electorate or boc,y, or tile Iiolder of a parti- cular appoir,tmel.t, shell cease to he a member of Senate from the date on which he ceases to be, a ixeinber of t!!: t electorate or bouy or the holi,er of that appoint- ment, as the case may be: Provided further that where an elected or a nominated member of the Senate I is appointed temporarily to any of the offices by virtue of which he is entitled to bc a member of the Senate ex-cfllcio, he shall, by notice in writing signed by him rnd communicated to the Vice-Chancellor within seven days from the date of his taking charge of !,is appointnlellt, choose whetker he will continue to be a member ef the Senate by virtae ot his election oi nomination or whether he will vacate ofice as such member and become a inember ex-oflicio by virtue of his appointment and the choice shall be conclusive. -3n failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member. (5) Whe 1 a perso:] czzse t? be n member of the Senate, he shall cease to be a 111: ~.l:i:r of an;I ::I I;z lut!lorili , ot thc: University of rvhich he may happen to be a in-~nher by :lill~~? of ilis m::?i' .[ship of the Senate. %La . ( ' -': :i:-C.; : IC:!~ )L. $:1:111 b: the e -oJ~cio Ch'urmau of the -,. Setlato. , -. -1 -lbc ,:f f!. ' 3 ;~f.: shall not be eill~t!er' t3 vecc:ve any remurera- 1. ,I,~ L .. q 1 - t ,I ii , 110. l-.-.ce$ :l,c rr;ay be -I? ' 11 , . I ~*:d i:l this sub-s:~ti~~: s'~,ril nr -!.ide any - r 2 I! cmolumcn!s lo :y11i~!: ht, I , c, !tl* i i),; virtuc of L '3 , ' 1. 2) iAi 11, 1.:)~; 91 the Sz, ~te other than an ex-oflicio member, n1r.y tender resig11 .'i1:l1 oi h~s tnei-lbership a; any time before the term of his office expires. Such resignatiotl shall be conveyed to the Chancellor by a letter in writing by the member, and th: resignation ., all take eKect from the date of its acceptance by the Chancellor. 21. Subject tu the other provisions of this Act, the Senate shall have the follow- r~tb~brotd ing powers and functions, namely :- POW~ d (a) to review, from time to time, the broad policies and programme of prog-0' the University and to suggest measures ior the improvement and development of the unle. University; (b) to advise the Chanocllor in respect of any matter, which may be referred to it 7ar adviee: and !42 TAMIL NADU GOVERNhiENT GAZETTE I>XTRAOT\UlNARY ---- -. __Y. - ____--- - ___ - - - - A& (c) to exercise such other powers aud perform such otiier functioi~s as ~nay be prescribed by the statutes. ding of ' 22. (1) The Senate shall meet atleast twice in evcry year on dates to bc: fixed latk by the ViceChancellor. One of such meetings shall be called the annual meeting, The Senate may also meet at such other times as it may, fr~m time to tine. deter- mine. (2) One-third of the total strength of the member:, of the Senate shall be the quorum required for a meeting of the Senate : Provided that such quorum shall not be required at a convozation of the University, or a meeting of the Senate, held for the purpose of conferring degrees, titles, diplomas or other academic distinctions. (3) The Vice-Chancellor may, whenever he thinks fit, and shall upon a requisition in writing signed by not less tnan flfty per cent of the total &embers ot the Senate,
Excerpt shown. Open the full act in Lexace.