LexThe Tamil Nadu Medical University Act, 1987
Tamil Nadu · state statute
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The Tamil Nadu Medical University Act, 1987
Act 37 of 1987
Keyword(s):
Affiliated College, Approved Institution, Autonomous College, Dental Council
of India, Hostel, Institution, Medical, Nursing Council of India, University
Laboratory, University Lecturer, University Library
Amendments appended: 50 of 1987, 9 of 1991, 39 of 1991, 42 of 1991, 8 of
1992, 20 of 1992, 13 of 1993, 42 of 2012, 13 of 2018, 23 of 2021
TAMIL NADU
b -.-
' NO 5973 MADRAS, TH URSDAYp Sf PrEPlBER 24, I987
I PURATTASI 8, PRABH AVA, THIRUVALLUVAR AAMDU--'rOl8
1
__iI ,-. - ---- _- _-_-_ ___-- >
Part IV-Section 2
The following Act of the Tamil Ngdu Legislative Asslmbly
received the assent of the President on the 24th September 1,987
and is hereby published for general information :-
THE TAMIL NADU MEDICAL UN~VERSITY ACT, 1987.
ACT No. 37 OF 1987 . .
ARRANGEMENT OF SECTIONS.
CHAPTER I.
Sections i-
1. short title, extent, application and cornmcncernenr.
2. Definitions.
CL
I
r i.,
/
,
I
I CHAPTER IV.
. .-.
- --.
TAMIL NADU GOVERNMENT GmTTB BXTRAOBDINARM 217.~
-*a4
- --- P
CHAPTER V,
UNIVERSITY FUN c.~ ,
34. General Funds.
CHAPTER VI.
ADMISSION OP STUDENTS. ,
35. All mission to University Courses.
36. Admission to University examinations.
CHAPTER VII.
ESTABLISHMENT AND CONDITIONS OF SBRVI CI .
37. Appointment of officers, Heads of departments, etc.
38. Condition:; of service. o
39, Pension and Gratuity, etc. -
40. Terms ancl conditions of service of Heads of departments.
41. 'Terms and conditions of service of Co-ordinator of university
departments and Dean of students. I
CHAPTER VIII.
STATUTES, ORDINANCES AND REGULATIONS.
42, Statutes.
43, Ordinances.
44, Regulations.
-,. ja Term of ofice of members of Senate and Governing Council.
I CHAPTER IX,
DISQUALIFICATION FOR MEMBERSHIP.
16 Disqualification for membership.
47. Appointment of the first Vice-Chancellor.
48 Appointment of the first Registrar.
49, Transitory powers of the first Vicz-Chancellor . .
SO. Filling up of regular vacancies.
I CHAPTER X.
5 1. Filling up of casual vacancies.
52. Proceedings of University authority or body not invalidated by
'i.
vacancies.
a ..LB
(AMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 219
(c) every other college or institution situated within the Wniver-
sity area and which may be affiliated to, or approved by, the University
in accordance with the provisions oftthis Act, statutes and ordinances
and regulations made thereunder ; and
(d) every college and institutim situate within the Univerdty
area, which conducts any course of study or imparts any course of
training which may qualify for the award of any degree, diploma or other
academic distinctions by the University in any system of v~~dicine.
(4) This section and sections 2, 3,4, 5, 6, 7, 8,9, 10, 11, 12,
13, 14, 15, 16, 31, 34, 46,47,48,49, 57, 60, 61, 65, 66, 67
alld 68 shall come into force at once and {he rcst of this Act shall come
into force on such date as the Goveritment may, by notification, '
, appoint.
2. Definitions.--In this Act, unless the $ontext otherwise requires,-
(a) " affiliated college " means any college or institutiBn, situate
within the Uiliversity area aild affiliated to the University and providing
courscs of study in medical science for admission to the examinatjqns
for degrees, diplomas and other academic distinctions of the University
alld includes a college deemed to be affiliated to the Uiiversity under
tlli9 Act and il~cludes an auto~zorno~is college ;
(b) '' approved institution " means ally hospital, centre or 'other
iilstitution situated in the University area which, -
(i) is approved by the University ; and
'"
(ii) provides training for admission to the examinations 'for
degrees, diplomas afid other academic distinclions of the Uriversity;
(c) " autor10ii1OuS ad!c~- " mcans any college designated as an
autoxzo~nous college by or under the statutes ;
(d) " college" means any college or any institution maintained by
or affiliated to the Uiliversjty and providing courses of study or
trailling in medical science for admissioli Lo ;he examinations for
degrees, diplomas and other academic disiincZ.ons of the University ;
' (e) " Dental Council of India " means the Dental Cquncil of India,
constituted under section 3 of the Dentists Act, 1948 (Central Act XVI of
1945);
r
(f) " Government " means the State Government ;
(g) cc hostel " means a unit of residence for the students main-
tained or recognised by the Unive~sity ill accordance with the provisions
'
of this Act ; '
tes,
nds
.' 2s
928
ver-
ud y
ons
sion
Act.
i t
I
MU, NADU GOVERNMENT GAZE'iT% EXTRAORDINARY 221 i
I ____--- :- ---- -- ---*-- .--
I i
(u) "University Laboratory" means a 1aborat.ory maintained by
the University, whetner instituted by it or not, which is intended to carry
on research work ;
(v) "University Lecturer", "University Reader", " University Pro-
kssor" or "University Teacher" mean Lecturer, R?ader, J?rofessor ,
or Teacher respectively, appointed by the Ui,iversjty; I
(w) "University Library" means a library maintained 'ov the uoiver.
sity, whether instituted by it or not,
CHAPTER 11.
THE UNIVERSITY.
3. The University.-(1) There shall be a University by the name "The
Tamil Nadu Medical University". >
(2) The University shall be a body cdrpora te, shall have perpetual
iuccession and 21 cominon seal and shall sue and be sued by the said
name.
(3) The headquarters of the University shall be located within the
Smits of the Madras Metropolitan Planning Area as defined in clause
i23-a) of section 2 of the Tamil Nadn Town and Country Planning Act,
i971 (Tamil Nadu Act 35 of 1972).
4. Objects of the Uizivcrsity.-The University sl~all have the following
abjects, na~iiely :--
(1) to provide for instruction and training in sucll branches' of
;tamilig as it rnay determine in the field of medical science ;
(2) to provide for research and for the advhnceo~eni and iissemi-
~atiorl of knowledge in the field of medical science ;
' ) (3) to institute degrees, diplomas and other academic distinctions ; 1
(4) to institute leclurerships, readerships, prof~ssorships and other
xaching posts required by the University and to appoict persons to
cuch lecturerships, readerships, professorships and other teaching posts;
(5) to institute and award fellowships, ~cholarsl~ips, studentships,
bursaries, exhibitions, medals and prizes in acccirdance wiril the statutes;
(6) to institute research posts and to appoint persons to such
xsts ;
(7) to organise advanced studies and research progra~nmes from
dmp fn time
2 *
(8) t'o organise conthuiag medical education programmes;
(9) to develop research
(10)Ao encourage co-operation among the colleges, Univaity
laboratories, hospitals and institutions in the University area and to cb- -. ordinate with other Universities and other authorities in such manner
'
aid -for such purposes as the University may determine.
. 5. Powers of University-The Uni
' powers, namely :-
(1) to hold examinations and to confe
.< 3aademio distinctions on any person who,-
(. .* -,
7v . . - (a) 'shall have pursued an ap in a college or University laborator
; ' exempted therefrom in the manner
'. - haye passed the examinations pres
i
(b) shall have carried on research under conditions prescribed
?" '
i,
*"
, by the statutes;
t
.. /. (2) to confer degrees, diplomas and other academic distinctions
oh persons who shall have prvsued an approved course of study, train- 2.' *
jag or research in an autonomous college;
.:.,2
i*
T* (3) to coqfer honorary degrees or other hbnorary academic distinc-
, tions under .conditions 'prescribed ;
(4) to establish, maintain
sitj colleges, departments, laborato
other institutions necessary to carry out t
(5) to affiliate colleges to the University as affiliated colleges, within
- ihe University area under conditions prescribed and to withdraw such
amation;
(6) to take over any Gov ,
approval of the . Government ;
(7) to approve institutions provi
the examinations for degrees, diplomas
of the University under conditions prescribed aod to withdraw such
' approval 2
(8). to designate any college as an autonomous college, with
prior ---- concurreac~ a -f the Govexhment under conditions pie~4bed * . .-A*-- -
4
nwni MADU GOV~RNME~T GAZMTE -&XTRAORDIN&Y ,. 2%
L 4
-- is'
(9) to establish, maintain and manage hostels, to recognise hostels ,
not maintained by the University under conditions prescribed and.t~ -
withdraw such recognition thereof ;
(10) to exercise such control over the students of the University,
through the colleges and institutions, as will secure their health and well-
being and discipline ;
(11) to hold and manage endowments and other properties and
funds of the University ; I
(13) to fix fees and to demand and receive such fees, as, may 'be.
(14) to make grants from the funds of thi'uni~ersit~ for the
tenance of National Cadet Corps, National Service Scheme or othef
+ 31 '1
similar organisations ; and 87
Jc
(1 5) generally to do all such other acts and things as may be neca..
sary or desirable to further the objects of the University.
6. Colleges situate within University area riot to be aflilkted to mry
other University and recognition of in~tititutionr by Universify-(1) NO
college or institution within the University area shall be Siated to any
other University other than the Tamil Nadu Medical I University.
(2) No institution aRliated to, or associated with, or yaintahd
by, any other University whether within rhe State cf Tamil Nadu
outside the State of Tamil Nadu shall be recognised by the Universif~
for any purpose except with the prior approval of the Government ad
the University concerned. ~
, CHAPTER 111. I
~
OFFICERS.
'7. Oflkers of University.-The University shall consist of the
following officers, namely :-
(2) The Pro-Chancellor ;
(3) The ViceGhanceflo~ ;
\ 7.C7 CI ntr /C07\ _ 3
. 1(
cellor
recon
shall
of thr
shall
Gove
years
three
for rn
sixty
the C
appoi
outgo
to c<
one y
to the
FP
V xiiced
il for a7
functj
shall
Chant
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Chan
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TAMIL NADU GOVERNMENT GAZEVl'E EXTRAORDMIARYi 225 tt .. I
- .. . 6.
' 10. The Vice-Chancellor.-(1) Every appointment of the vice-khan-'
cellor shall be made by the Chancellor from out of a panel of three names
recoinmended by the Committee referred to in sub-section (2). Such panel
shall not contain the name of any member of the said Committee.
(2) For the purpose of sub-section (I), 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 no~ulnated b) ,die . / Governing Council :, '
Provided that the person 30 nominated shall not be a memberof
any of the authorities of the University.
I
(3) The Vice-Chancellor shall hold ofice for a period of - three
years and shall be eligible for re-appointment for a further period. of
three years : @
.&
Provided that no person shall hold the office of ~ice-~kaa.~e~~or
for more than six years in the aggregate or after attaining the. age'of
sixty five yea-S.
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(4) Not\vithstanding anytliillg contained in sub-section (37, where :;
the Chancellor is of the opinion, that a Vice-chancellor could, not be
a$rl
appointed immediately after the expiry of the term of office. of the 4
outgoillg Vice-Cha~~lcellor, he may direct the outgoing Vice-Chancellor
to coai~rne in office for such period, not exceeding a total period of i
one year, as may be specified in the direction.
i .
;$
(5) The Vice -Chn~wellor may, by writiilg under hib hand addressed
to the Cllancellor acid ~Rer giving two months notice, resign his office.
P
'((5) When any temporary vacancy occurs in the office of .the:;
Vice-khnlicellcr 01. if the Vice-Chancellor is, by reason of absence or
fc,r any other reasel?, ~'nablc to exercise the powers and perforq the
functicjrls of his office, the seniormost Professor of the university
shall exercise the powers and perform the functions of the Vice-
Cllaficetlor till the Governing Council makes the requisite arrangiments
for exercisil~g the powers and performing the functions of the Vice-
Chancellor. .. .
11. Tms and conditions of serv'ce of vice-~huncellor.-(I) The
Vice-CliancelIcr shall bc a whole-time oacer 6f the Univssity..dd :his '
terms al~d co!~ditions of service shall be as specified in the folla~in'~ '
su b-sections..
226 - TdMIL NADU GOVERNMENT GAZE
-- . ,
i (2) The Vice-Chance lor shill be paid-
@). a salary of Rs. 5,000 (Rupees five thou sand only) per mensem
oi such higher sah; as may be fixed by the Government from time
ki totime; ancl .
9 - , , '(ii) such other perquisites as may be fixed by tbd statutes,
Ii $
(3) The Vice-Chancellor shall be entitled to such terminal bent- '3; &$
and allowances as may be fixed by the Governing Council with i7::
approval of the Chancellor from ti me to time :
. 3-~rovided that, where an employee: of, -
(a) the University ; or
r college or instituition n~aintais~trc Zy
1
i's appoidted as Vice-Chancellor, he shall be allowed to continua
. to -,mritribute to the Provident Fund to which he is a subscriber, and
ntribution of the University shall be limited to what he had been
: contributing immediately > befare his appointment as Vice-chancellor.
(4) The Vice-Chance ilor shall be entitled to travellin g allow an ces
at such rates as may be tuied by the Governing Council,
an0;zllor shall be entitled to earned leave en
of the - period spent by him on duty.
ncellor shall , on the expiry of the term of his
pon relib&ishment of his office, be ei~titled to draw cash
of leave salary in respeci.of the earned leave at his credit
t td a maxinlum of one . hundred axid eighty days.
all be entitled, on medical grounds,
a period 11~t exceeding three months during
* I
I
12.. Powers and functions of Vice-ChanceNor.--(l) The Vice-
shall be the academic head asid the principal executive
the Universiiy and shall, in the absence of tl-ie Chancellor
hancellor, prcsidc at any ccnvocatic.;n of the University
..confer. degrees, diplomas- or olilcr academi : Cis:incti
titled to rti;c.ivz th~lxi. 13: shr11 be a member ex-
"Chairman of the Senate, tha Governing Council, the Staa
I
I
TAMIL NADU GOVERNMENT GME'ITE EXTRAORDINARY 220.
p- - -
(2) It shall be the duty of the vice-Chancellor to 'ensure that the
provisions of this Act, the statutes, ordinznces ahd regulations are
obszrved and camiei. out and he may exercise all powers nehes6;ar-y
for this purpose.
(3) The Vice-Chancellor shall have power to convene meetings
of thc Senate, the Go ~erning Ccuncil, the Standing Academic Board
and the Finance (Zommittee.
(4) The Vice-Chaacellor shall have power to take action on any
matter coilcerning the affairs cf the University ~nd may 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 whd or
which would have ordinarily dealt wit11 the matter :
(5) When action taken by the Vice-Chancellor underasub-section
(4) affects any person in the service of the University, such person
shall be entitled to prefer an appeal to the Governing Council withh
thirty days from the date on which he has notice of such action.
The Vice-CI7ancellctr shall give effect to the order passed by the Gaverfling
Co~lncil on such appeal. \
(6) The Vice-Chancellor shall have ' power s to give effect to the
decisions ~f the Gcverning Council.
(7) The vice-Chancellor shall have power to exercise control over
the affairs of the IJniversity and shzll 1;e responsible for the due
m airltenance of disciplline in the Universi t?.
(8) The Vice-chancellor shall be responsible for the c&ordinai
tion and integration or teaching and reserrsh, extension. edltcatjon and
cutr.iculunl devt lopmed.
(9) The Vice-Chancellor shall cxercise such other powers and
perform such other functions as may bc prescribed by the statutes:
13. The ~cgi,strar.--(l) The Regi~trm shall be a wlzoli: time salaried
cffic~r cf the U~~iversity, ~ppointrri I-!:! the Governing Co~~li;jl Gn m~h
terms and coi~ditions as may be fixed ' , the Governing Council.
, *>&*-".A
-
(2) me Registrar shall be- i
f medical science aot lower in
"r
not lower in rank than that af
I
r a period of three years anc
a further period of three years :
' &&vided that no appointed as Registrar shall hold effice on
y of the Senate,
:md the Faculties
~3 authorities.
(5) when the office of tie Registrar is vacant, or when the Registrar,
ther reason is, unable to perform
of 5: e!?cpC the functions andy"the
all be performad and discharged
ay appoint for the purpose.
(6) It shall be the duty of the Registrar,--
(a) $0 manage the property and investments of the University
including trust -and endo wed property in accordance with the dc cision cf
the Finance Committee and the Governing Council ;
6 I
(b) ro be the custodian OK the records, the cormnon seal an1
such &her properties of the University as the Governing Council shall
c&nit to his charge ; and
\
(c) to issue all notices convening meetings of the Senate, the
Governing Council, the Standing Academic Board, the Faculties, the
Boards &f Studies, the Boar63 of Examiners and of any Committee
by the authorities of the University.
I
I
, ' (7) The Registrar shall exercise such othe 4 powers and perform
such other functions and discharge such other duties as may be prescribed
by the @over.ning Council.
L
iq
22
(8) In 211 suits and other legal proceedings bl or against the Univer-
- sity, tb pleadings ssh~ll h:. signed and verified by the Registrar and all
plucessss in such suits and proceedings shall be issued to, and servtd on,
the Registrar. &t;, . r*gi
I
j tern B
"he P
I Cou
I Fin2
una I
the 1
1 char
Fina
G0I.r
and :
"! P
makt
the s
Govt
recur
that ;
or aU
4
(a) exercise general sl~pervision owr the Turds of the university
and shall idvi se the University as regards its finaocidl poliyl ; and
*-
. ' (c) keep a constant watch on the 'cash and bank balances and of
(d) watch the prosress of the collectiol~ of rcvenuo and advise
6;l'tne metbods of collection employed ;
land, furniture and
ecking is conducted
erials in all offices,
es maintained by the' university ;
ice-Chancellor any unauthorised
ggest appropriate
16. The Controller of Examinations.-(1) The Controller of Exami-
nations shall be an academician in the field of medical science and a
wble-time officer of the aiversity appointed by the Governing Council
&I such terms an2 conditions as may be fixed by the Governing Council.
(2) The Controller of Examinations shall hold office for a period
of three years and shall be eligible for re-appointment for a further
period of three years :
Provided that no person appointed as Controller of Examinations
, shall hold office on attaining the age of Mty-eight years.
(3) The Cmtroller fof Examinations shall exercise such powers and
parform such functions and discharge such duties as may be prescribed
in the statutes. I
CHAPTER IV.
thorifies of University.-The authorities of the University ehsrll
Governing Council ;
Finance Codttw ; I
Boards of Studies ; I
s as may be declared by the statutes to k
I I
of 1
cha
Edlj
mer
to (
havt
havc
(2) The ex-offieio members of the Senate shall be.-
(a) the Chancellor ; . #
(b) the Pro-Chancellor ;
(c) the Vice-Chancellor ;
. . ' (d) the Director of Medical Education ; .
(e) the Director of Medical Services and Family Welfare ; . - .
(g) the ~iiector of ~ndiai' ~edikine . , ' and Horfloeupathy ;
(h) Heads of University Departments or study and ~esearch' ; *
(i) Deans or Principals of all Medical Colleges ;
(k) Principals of Post-Graduate Dental Colleges ;
(2) Principals of Post-Graduate Colleges of Nursing ;
(m) Deans or Principals of Post-Graduate Colleges of Pharmacy;
(n) the President of tho Tamil Nadu State Medical Council ;
(o) 111e President of the Tarnil Nadu F'omocopathy council ;
(JI) the President of the Tamil Nadu Eoard of Indian Medicine;
((1) members of the Govcrnillg Collllcil wltb arc not otherwise
members of the Scnate ; and
(I) the Librarian of the University Library.
have the right to vote.
(3) The other members of the Senate shall be,-
(a) one Professor elected by the teachers of each aiBiated' -
medical college from among thernselves ;
I ' I
!&2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 8
- .-- _.- I
(c) one Professor elected by teachers of all affiliated colleges
-, of Nursing from among themselves ; I
I
(d) one Professor elected by teachers of all affiliated college8
of Pharmacy from among- themselves ; I
. .\ two members elected by the members of the Tamil Nadu
Legislative Assembly from among themselves ;
(f) onel member nomibated by the President of the Indim
~dcal Council ; I
(g) one member 11s minated by the Director General of Indian .
- eorm&l of Medical Research ; 1
(h) one member each nominated by the ChanceUot representing,--
. - (i) Chambers of Commerce ; I
(ii) Industries including engineering and technology ; C
A i
,."
3,
(iii) Social Sciences ; I
8'
-,
, - (iv) Other sciences :, and
(v) Law; and 3tl '
+%I
< - I I 2
'" : . (i) one member each to be nominated by the Pro-Chancellor
i -t to secure the representation of,- I
<
\
(B) Sports.
A (A) the Scheduled Castes and the cheduled Tribes ; ant1
I
'' . 19,'Senate to review broad policies and programfiges of University.--
, '
Sabj& to the other provisions of this Act, the Senate shall have the
fO1l~wing'powers and functions, namely :-
(a) b review, from time to time, the broad pdicis slld
,-I programmes of the University and to a~~gi~: :::sasurss for the impm-
l r and development of the University ; I \
I
-$
(b) to advise the Chancellor in respect of any matter wkh may be referred by him for advice ;
I
I I'
4
I.
., (c) to exercise such other powers and perform such other functi
may be prescribed by the statutes. . 0 I
I:, 20. Meetings of Senatr.--(I) The Senate shall meet atleast +
inevery ycnr PI' the dates to be fixed by t h(: Vice-Chanc~lior
P
."upon
f total J
i
2 1
may 1
consti
any s
I Secre
depul
F c0mn
If
~AMIL NADU GOVERNMENT GAZETTE EXTRAORDIN.UW - 253
-- - --..- __- ---
(2) One-third of the total strength of the members of the Smate
W be the quorum required for a meeting of the Sanate:
Provided that such quorum shall not be required at a convocation
$ the University.
(3) The Vice-chancellor may, whenever he thinks , fit, and shall,
upon a requisition in writillg siytai! by pot less than fifty per cent of the
total members of the Senate, convene a special meetihg of tb Senate.
21. The Governing Cotmcil.-(1) The Chancellor shall, as soon as
may be, after the first Vice-Chancellor is appointed under section 47,
bunstitute the Governing, Council.
(2) The Governing Council shall, in addition to the Vice-Chanoefiot,
consist of ex-offirio and other members.
(3) The ex-officio members of the Go~eri~ingCouncil shall be,-
(b) the Secretary to Government, in-charge of Finance ;
(c) the Secretary to Government, in-charge of Education ;
(d) the Secretary to Government, in-charge of Law ;
(e) the Director of Medical Education ;
(g) the Director of Indian Medicine and Homoeopathy.
(4) The other members of the Governing Council shall bep
I* Yt' h
I 8 29
. 39.1 TAM& NADU GOVELNM~T - GAZETTE I~TRAOR~~NA~?
-.
---I_C .i ------ __ _______ _ __
(b) two members elected by the Deans or Priocipals of
titliliated Colleges pro~iding courses of study and training in medical
, science from among themselves ; I
(c) one member elected by the University hofessors from among
themselves ; and
(d) one expert in Medical Education, Pomikated by the Chancellor
00 the recoml~~e~~datior of the Vice-Cl~anccllcr . I
. - 22. Powers of ~overnin.: Council.-The Goverr~ing Council shau
have the folloxling powers, nami;ly :- I
I
(1) to make statutes ilnd amend or repeal tlie statutes ;
(2) to make ordinances snd'arnend or repeal the same ;
\
(3) to held, control and administer the prbperties and funds bf
tb University ; I ' (4) to provide for instruction and trainink in such branches of
learning in medical science as it may think fit ;
(5) to institute departments of study in the University in such
discipline of learning in medicr.1 science as it may dcenl fit ;
(6) to provide for research and advancement and dissemination
of know1edge.i~ medical science ;
C I I
(7) to institute lecturerships, readerships, profcssorsliips and any
other teaching posts required by the University ;
(8) to prescrrL:, in cons~iltation with expert committees to bc
foi the purpose, thc conditions f"r affiliniing colleges to the
University or approval of institutions by the Ur?iversity and to withdraw
such af£iliation or ayprcval ; - I
(9) to institute degrees, diplorn-s and o.het acr.demic distinctions;
'(10) to confer degrtes diplo~x~ and other academic diutincticr.~
oipehon~ who- ,
(a) \hill have pursued an approved course of study or irahing
in a college, or University laboratory or an approved irstit~itio~ unless
t:gempted therefrom in the manner prescribed by the statutes and shad - nave + passed the examinations prescribed by the Urivcrsity ; or
disti
inell
mitt
ProI
duti(
tern1
(1 1) to w 11fer hoot-var y degrees or othtr honorary acadonxc
distinctions 011 the recommendatioti of not I...; I han two-thirds of t@
members ; I
(12) to consider and take such action as it may deem fit on the
annual report, tlie aiinual accoi;ilts ctld the firraicial estimates ;
(13) to presc~~ibc the q~,::lific:1.tions of ;eachers' in tllc Uni%$siky
departments and colleges of the University ii~l tlx .~fliliated colleges
in the st;ltuicS ;
(14) lo sppoint on the rccomnlendatioii of tl~c Selection Com-
mittee oi Experts ;;ppuii~icd for the purpDse, U~~iuel~ity Lcch~rers,
Proress~rs, Rcadu.s and Tccaclicrs, fix thiir ernolurilclitsi define their
duties and tlic conditions of their serviccs znd provide for filling up of
temporary vacancics ;
(15) tu make statutes specifying the mode cf appointment of
per sons to adniinistsative and other posts, provide for filling up of tem-
porary vacancies and define iimr duties and their terms and conditions
of servlce ;
i
(16) to take disciplinary proceedings ag:ninst the Univerrity Profes-
sors, Keaders, Lectcscrs, Tcachcrs and otlim cinployecs of the Uiliversity
in the mailner prescribed b~. the statutes and to irnpase such penalties
as may be specified in the statutcs and to pi.,cc t11cl:i under suspension
petldi~zg c~lyuiry ;
(17) to cause an ii~spcctio~i of ill1 ~,)il~:::cs, hospitals and other '
jpstitutions affiliili-ed or. to bc afiliarcd, to ;Ilc University and to take
gricb ~;etioil as may be dcen~cd necessary ;
(18) to presc~ ibc, in corlsulf~.:;un with the Siu.lding Academic
Board, the mailnei ill which ad t ~ii conditions subject to which, a college
or institution n~~y b': dcsjgi~at~,(; LLS an autonomous cclllegc or institution
arid to catlcel SL~C~ ci~5igil:il;c :i ;
(19) with the COIIC:.~ :.once of the Government, to designate anY
college as an autui~o ;..L i. s collegc and to canccl SUCII designation ;
(20) );to rccogliisc, on the report of insp-ction commission, any
college or institution outside the University ares ;
(21 ) to mlse, on hellalf of the University, loans fro m I he Central 1
or ally St;~tc GOV~I-I~~I~CII~, or any u,rporatron owi~cd or coi~trclled by
th,: Ccil.ra1 or any St~itc: Gover~zrrtclzt cir th~ p~~blic :
(22) to borrovi money For the purpsscs of the University with ihe
approval of the Government on the sccurity 01 the property of the
Uraiverslly ;
(23') to appoint examiners on the recommendation of the Boards
of Studies and to fix their remuneration ; -
(24) to cwge and collect such fees as may be prescribed by the
statutes ; I
I
(25) to conduct the University examinations and approve and
publish the results thereon ;
I (26) to appoint members to the Boards of Studies ; 1
1,(27) to make ordinances, regarding the admission of studerts
to the University, or prescribing examinations to be recognised as equi-
lvaknt to University examinations ; I
(28) to establish and maintain hostels ; ! I
(29) to recognise hostels not maintained by the University, and to
suspend or withdraw recognition of any hostel which is not conducted
ia accordance with the conditions subject to whicb such hostel was
recognised ;
(30) to supervise the residence of the studekts of the University
and to make , arrangements for securing their health and well-being ;
I Y
(31) to award fellowships, travelling fellowships, studentships,
and prizes in accordarice with the statutes ;
(32) to managc any publication bureau, employment bureau and
- ' .University sports or atliletic clnbs instituted by the University ;
I If
(33) to review the instsuction and teaching of the Uiliversity ;
2 .<
(34) to promote research within the University and to require
#. . , reports, from time to time, of' such research ; i
.' (35) to administer all properties and funds placed at the disposal
of University for specific purposes; and I
I
(36) to accept, on behalf of the University, dndowments, bequests,
-'donations, grants and transfers of any movable and immovable property
'
. of the University made to it. , 1
23. Meeting~~of Gover~ing Council.-(1) The Governing Council shall
meet at such times and places and shall, subject to the provisions of
sub-sections (2) and (3), observe such rules of procedure at its meetings
including the quorum at meetings, as may be prescribed by the statutes.
I
(2) The Vice-Chancellor or, in his absence, any member chosen
by the members present, shal?. preside at a meeting of the Governing
I ,'~~ouncil
I
4
Recid
in th~
ding,
invitc
subje
sped
shall
t rave
COUI
from
presc
P
men*
virtu
2.
0th~
at a1
shal'
and
the (
6
4
repc
and
epres
nexl
corn
of t
Ser .
-
- - ---
r
--I i --- __. _
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ?,29 ,
-- --- --
(3) All questions at any meeting of the Governing Council shdl be
decided by a majority of the votes of the members p.-esent and voting &,,
in the case of equality of votes, the Vice -Chancellor or the member prest
ding, as the case may be, shall have and excrcine a second or casting vote.
(4) (a) The Governing Council may, for the purpose of c;:ysultati&,
invite any person having special knowledge or practiea; ~uperience in .any
subject under consideration to attend any meeting. Such person may
speak in, and otherwise take part in, the proceedings of such meeting but
shall not be entitled to vote.
(b) The person so invited shall be entitled to such daily an$
travelling allowances as are admissible to a member of the Governing
Council.
1 24. Members not entitled to remuneration.-The members of the
Governing Council shall not be entitled to -Pweive any remaneratioti
from the University except such travelling and daily allowances as may be,
prescribed by the statutes :
Provided that nothing contained in this section shall preclude any member from drawing his emoluments to which he is entitled DY-
virtue of the office he holds.
I
1 i 25. Rcsjgnation ofmembers.-A member of the Governing Council,
'
1 othLLr than ex-oficio members, may tender resignation of his membership
, at ally time before the expiry of the term of his office. Such resignation
&all be conveyed to the Chancellor by a letter in writing by the member
and the resignation shall take ~qect from the date of its acceptance by
the Chancellor.
26. Governing Council to prepare Anlzual Report.-( 1 ) The annual .
report of the University shall be prepared by the Governing Council
and shall be placed before the Senate on or before such dats as may be
+prescribed by the statutes and shall be considered by the Senate its
next annual meeting. The Senate may pass resolution thereon'
communicate the same to the Governing Council.
(2) The Governing Council shall inform.at a sudsequent mw
of the Senate the action taken .by it on the resolution passed by the
&liatC*
i'
(3) A copy of the annual report and a copy of the resolution ma< -
/ hy the Senate together with inf@rm:ition 011 the action taken under ~b-
a,,,, (2) be submitted to the Government by the Governing sea 1
P0r.c r+~(-,il for 'inforlnatio~~ ?. ,
27. Governing Council to submit annual aLcounts.-- (1 ) The ani, n ! I
accounts of the University shall be submitted by the Goveriiing
Council to such examination and audit as the Goverllrnent may direct,
(2) The Governing C~uncil shall settle objections raised ill such
audit and carry out such instructions as may be issued by the Govern-
)
ment on the audit report, as prescribed in the statutes.
' (3) The accounts when audited shall be published by the Governing
. Council in such manner as may be prescribed by the ordinances and
copies thereof shall be'submitted to the Senate at its next meeting, and
to the Gdvernment within three months of such publication, . .
28. The Finance Committee.-0) The Finance C'omnlittee shall con-
sist of the following members, namely :- I 1
(a) the Vice-Chancellor ; I
(b) the Secretary to Government, in-charge of Finance ;
(c) the Secretarj to Government, in-chage of Health and
Fagily Welfare ; and
I (d) three members nonlinated by the ~overnini Council from
among its members. I
(2) If for any reasons. the member referred to in clause (I.) or
clause (c) of sub-section(lJ, is unable to attend any inecting of the Finance
, Committee, he may depute any officer of his 'Department coilccs~~~d tlot
llower in rank than that of Denuty Secretary to Government to attend
such meeting. The officer so deputed shall have the right to take part
in the discussions of the Finance Committee and sl~all have the right
to Vote. I
29. Thc
Acadcmic
of this Ac
general sup
(2) T I
(3) The Vice-Chancellor shall be the ex-oficio Chairman and the
Finance Officer shall be the ex-qficio Secretary of the Finance Com-
b mittee. I (4
I I
(4) The members noainated by the Governing Council under
clause (d) of sub-section (I), shall hold office for a period of three years.
(5) The annua; accounts of the University prepared by the Finance
Officer shall be laid before the Finance Committee for consideration
and comments and thereafter submitted to the Governing Council for
approval.
\ TAMIL NADU GOVERNJENT. GAZETTE E?CTRAORDINARY 239
7 -__-- __ _.__C___.-_ -- _---
0
ration and com~nents. The said estinlntes, as modified by the Finance
Committee, shall then laid before the Governing Council for conside-
ration. The Governing Couilcil may approve the financial estimates ' I
with such n~odifications as it dccms fit. I I
(7) The Rnancc Committee shall-
(u.) meet at least ofice in three rnontlls to examine the accounts '
and to scrutinisc proposals for expenditure ;
I (b) review thc financial position of the University from time to 1
\
Y i ':'"e '
b
I
1011
for
(c) make rccolnmcndation to the Governing Council on every I
proposal involving invcst mcnt or cxpcnditure for wllich no proVision,
has been made in thc a111lua1 finallcia1 estimates or wlzicl~ involves expendi- .
ture in excess ofthe amount provided for in the annual financial estimates; , ,
I I
(il) prescribe thc methods and procedure and forms for niain-
I.
raining the accounts of the University and Colleges ;
' 3;
-*
(4 make recon~rnendation to the Governing Council on ali '
I
matters relating to the finances of the Univcrsity; and
I
(f) perforin such other ftinctions as may be prescribed by the .
# I
29. The Stand@ ~cademic Board.--(i) There shall be a Standing
cademic Board of the University wllich shall, subject to the provisions
f this Act, the statutes and the ordinances, co-ordinate and exercise
eneral supervision over the academic affairs of the University. j
(2) The Standing Acadetnic Board shall consist of the foliowing
r-oflcio members, namely :-
(a) the Vice-Chancc~llor ;
(b) the Director of ~edicai Education ;
(c) the Director of Medical Services and Fainily Welfare :
((I) the Discctor of Public Health aud Prevantive Medicine ;
(c) tlic Dircctor of Indian Medicine and Homoeopathy;
(f) the Presidents of thc Faculties of the University ; aud
(g) Ihc Cllair~ncn of tl~c Boards of Studies of the University.
/A C..AI~-~ TXT-3 Fv (SQ7)-4
4
'
(3) ~ubjeh to tlie proviiions of this Act, the statutes and the ordi-
nances, the Standing Academic Board shall have the following b:
, poweq namely :- 1 .a,
i
cx * (a), to make regulations and amend or repekl the same ;
(b) to advise the Governing Council, on the promotion of
research in the University ; and I
(c) to suggest measures for revisions and idnovations in academic
arid research programmes. I
(4) The Standilrb Academic Board shall ordinarily meet twice in
a year. The uoard may, however, meet on other occasions as may be
; decided by the Governing Council.
(5) One-third of the total strength of the members of the Standing
*iAcadedc Board shall be the quorum required for a meeting of the
Swag Academic Board.
5 I I
Y- ,.. .
(6) The Vice-Chancellor shall presiue at all meetings of the Standing
'
- Academic Board. If the Vice-Chancellor cannot be present at a meeting
of the Standing Academic Board due to any reason, the members present
may elect a Chairman from among themselves.
I I
30. Faculties.--(1) The University shah coisist of thd following
- Faculties, namely :--. I
, -. . . 6
(a) 'kaculty of Bas2 Medical Sciences ; I
' (6) Facutlyof Medicine, Paediatrics and Medical Specialities ;
(c) Faculty of Surgery, Obstetrics and Gynaecology ahd Surgical
,Specialities ;
(dj Faculty of Community ~ealth; Social Sciences and History
of Medicine ;, I
, (e) Faculty of Dentistry, pharmacy and Nursing ; and
(f) sqch other Faculty as may be prescribed by the statutes.
(2) The constitution and functions of the Faculties shall, in $1
- other respects, be such as may be prescribed by the regulations.
I
, (3) Notwithstanding anything contained in sub-section (2), the ''Stand&tg Academic Board may, on the recommendation of the Governing
'
Council, appoint any teacher of the University as a member of a Faculty.
,\
31. The PZmihg &ark--(I) Qere shdl be constituted a Plannjlgn
B&g& which sh313 ~jviss: nenerallv on the nhnninn and derroInnmnc.+ A*
and re the Un I
ing Boa
(: in it bj
Standir
,c 1 Board
the ex]
32.
attache
(:
such i
33.
constitl
in the
34.
which
(6
(6
mtat or
Grant.,
GI COllt
--
- --- -
8
the University and review from time to time the standards of education
and research in the University. .c
\
(2) The Planning Board shall consist of the following members,
namely :- . I r
b
(a) the Vice-Chancellor, who shall be the Chairman of the Planp
ing Board; and ,
(b) not more than eight persons of high academic standing
nominated by the Governing Council, ,
(3) The Planning Board shall, in addition to all other powers
in it by this Act, have the right to advise the Governing Council-an
Standing Academic Board on any academic matter.
(4) ~hk term of ofice of the nominated lpembers of the Planning
Board shdll be three years and they age eligible for re-nomination after
the expiry of their term of office.
32. The Boards of Studies.-(1) There shall be .Boards bf studies
attached to each department of study or research.
(2) The constitution and powers of the Boards of Studies shall he
such as rnay be prescribed by the statutes.
/
33. Constitution of other authorities.-The Governing Council 'may
constitute such other authorities of the University as may be necessary
In the manner prescribed in thz statutes.
' CHAPTER V.
UNIVERSITY FUNDS.
34. Ger~ernl Funds.-The University shall have a General Fund to
which shall be credited,-
,
(a) its income from Pees, grants, donations and gifts;Pf any ;s ,
I
(b) any contribution or grant received from the Central ~jovern-
ment or ally State Government or any Local Authority or the University '
Grants ~ommiss"lon or any other similar body or iUIy Corporation owned
or contmlled by the Central or any State Government ; and
t.
(c) endowments and other rec.eipts.
35. Admisston to University courses-(I) ~ol~erson shall be admitted
to a coupe of study or training in a College or University laboratory or
4n approved institution to appear for any examination held by the Univer-.
. sity for cpnfenkg any degree, diploma or other academic distinction
unless he,- . I
I
. (a), has passed the qualifying examination therefor
by the University ; and I
I '
(b) fulfils such other conditions as may be prescribed by the
regulations. .
- (2) ~@e Governing Council may, on the recommendation' of the
Standing Academic Board, exempt from -the provisions of sub-section (1)
" 'candidate who has undergone an equivalent course of study or , qyl tralning in any college or institution outside the University area.
' 4
I
6) The cluestion whether such candidate has undergone the equiva-
lent course of study or training shall be decicted by the St::nding Academic
Board with ,reference to the1 syllabus, the course contents and the period
of study or training.
I I
I I
36.: Admission to University examinations.-(1) Pro cbandidate sbail
be ,.admitted to any University examination unless,--- 1
- I (a) he is enrolled iF: a member of a University college, University
laboratory, affiliated college or approved insti tut~on ; and I
- ' (b) he has satisfied the requirements as to the attendance
prescribed by the regulat ~0n.s. I
(2) The Governing Council may, on the recommendation of the
' Standing Academic Board, grant exemption to any candidate from the
provisions of sub-section (I) subject to such conditions, as it may deem
fit.' -
I
1
I CHAPTER VII.
I I i
I
ESTABLP SHMENT AND CONDIT~ONS OF SERVICB.
5 I
37. ~~~otntm~t ofoficers, heads ofdePartme~ts, etc.-The University
may appoint such number of oacers, heads of departments, professors,
readar, lecturers, teachers, librarians and such other employees as
nece4sary for the purpose of carrying out the provisions t~t' tl1i.r
uch manner as may be prescribed by st;ltutos.
I I
38. Conditions of service.-Subject to f11e provisiolls of this Act, the
Explanation.-For the purpose of this section, .A. - word " officers ''
shall not include the Chancellor and the Pj-o-Chancellor.
the benefit of its oflicers, teachers and other persons employed by the
University, such pension, gratuity, insurance and provident fund as it
may deem fit, in such manner and subject to such conditions, as may be
prescribed by statutes,
(2) Where the University has so instituted a povident fund under
sub-section (I), the Government may declare that the provisions of the ,
Provident Funds Act, 1925 (Central Act XIX of 1925), shall apply to
such fund as if the University were a local authority and the fund, a'
Government Provident Fund.
I
b
appointment shall be such as may be prescribecl by statutes :
Provided further that in a departlilent where there is no ProfessoZ an.'
Assistant Professor or a Reader may be appointed as a Head of the
department in tllc mautler prescribed by the statutes.
1.1 <
(4) A Head of the department may resign his oae at any time
wing his tenure of office.
_3.
L- -
(5) A Head of tho department shall perform such functions and
discharge such duties as may be prescribed by statutes.
I 41. Terms andExcerpt shown. Open the full act in Lexace.