LexThe Tamil Nadu State Council for Higher Education Act, 1992
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 Tamil Nadu State Council for Higher Education Act, 1992 Act 40 of 1992 Keyword(s): College, Council, Degree, Higher Education, Institution of Higher Education, Diploma, University Amendment appended: 34 of 1999 . rb ' ~fieflstwed NO; M Q 'I t !fwd 60 Rtrs MADRAS, FRIDA~, JULY 10, 1992 ..' AANI 269 MNGEERAS4, THlRUVALLUVAR AANDU-2023 I Part I V --Section 2 , . 1 .< . - The following Act 'of the Tamil ~adu Jhgis'latDive Aq~embly rkceivkd thc :Isgent of the Governor on the 10th July 1992 hid is hereby pub&dJ fw' gencml information : - ACT No. 44 OF 1992. s -311 ,,A , ." 8 I., 4, 11:. ii dzl~~t io bro& for..thr ulab~~slmm@nt oj'q State CdwB%rW&dm ila the ,%ate of T&Z h'adzd ok for nlatters connected threwith hd ircidental fhereto. A,< I i? , ill i '., , 1 .. . WEEREAS: .the,.~ationd policy on W ducat&^, 1986 issf the CloveAert 6k ' ~ndia contains recommen&tions that Stat& level blatlgin& irhia co-ordinatian 6t higher education/ ~~ done through the State Councils for Righer Ed~z: cation ; , . , I * I>$ H lt$i:J .d .' % &i ,id: '4, , & AND WIlEREAS thk University Grants Commimon constituted a corn-, mittee to -ding p,gqtting pp of State Councils dbsid' ' atioa Polic~ ; . b. lj s, AND WBEREAS ;the said co@t@ reqxy,ended that. there, la, a prcslc- ing. need tq~:'& p&ctii.b miidhrd&& f$ .&rPBt?pi;Gd co-ordi6htion of Higher .$ Educatiiqi di tlib m;r'q 'fkk$:g '&z @-b&'i' Jon of + i&el ~~~~~in&j 61$:': && 61 ~~i~bg~~. i&&& .co&$6$ ;* / I .. 5; 1 J 1. / &lit , 1 J : t' 1. .< .I , :I I , VC"f I ; . am +~&pj~g-~fp tq&&q I.@$&% c$* ha, I& . pi&linLs for sittiis .ti* 'pf~~tatd. tr~id @ HIJ)IGP B~~OPZIP i . ,., '*. . 'r,,ci,da .w Z.$;&d.amtt q,rt',.a*i ' .fi, 1 r I ; !./ ; i 8 j * L ::A AMD ,WHI$REAS ther 5tab %v~&lii luiv* au?5rdingl$~--decid& td I-- 3:')1]id WPW m&&@&~w&i,%+w Policy Sducattpn 'of the Oo-qt,pf India aria by the univ*ty . 3 - .a.p ,,= ~ohimission j , . ., . , : . . , , . .. , . 3 .< . , ,.. . 4. .. . . . ... . . LL l.*s-, 1 $. ' A Crnrm\ 1V.7 Fz. (11 J)'L~ '. . * ah ~%~*a*cI*v .,. . . W. +rstwta ., s +-+, t,q age4 IfnArgdl #t&@ (k?(/'l iIjiYhcr Id I I a*, * . (2) It extends to the whole of the State of Tfil Nadu. 2. In %his Act, unless the context othqwhe requires,- rr I .. . . (dnivety means the Mhdras~nivedt~, the thabomnulai Dniicr- &by,, the; M u.rai-K.pn,mj Univensit&, the Bnna UIridty, the theharathias 'IJnivemity, the Bhamthidaean University, the Tamil University, the Mothex Tereslt, Wormen's University7 the Alagapps Univdty, the bll;anonrna&m Sundelnanar 3 Univ@ty or snch other. Unjvenrdty *t ,may be whblished in %he'State,of Tamil Nadu under any law mrr;de by the kgialattare 02 the Stab of Tamil Nadu to whiQ the University Gabtb Cpmm+sion Ad, 1956 applLB ; "tp&$ &dl be established a Council by the name "the Tamil Nadu of ' Higher Edu- cation. I. 1 (3) The headquarOem of the Council shdl be located at Madras. 4. Tho Council Ml consist of the following mmberrs, namely :- Composition ot - ODurrcU -a ... dthe hexinister in-elxiage of Education, who shall be the hairm ma<*". ex-oficio ; ' (&he Vh-Ohairmaa t~ppoimsd by ths aoVermment from unong persow having experienca in the fleId of education ; . 3 ,l. ; (c f thc Secretary to CIo&rnment inem of Education, es-ofiio; (ttJlhe ~ccrctarg to wmt; m-*ge of ~lnanm; u-om p ,,. e AIE Secretmy, University Grants Commisrjpon or his norhinee, '2 'I>, - 8 .%% gz.oficia , . . .v . .+% ) ' I;'; (f) the Director of Collegiate Education, ex-om; ' , J , ha. I . t . O*' ire&nr of Tecbid Edncation, esuo8ido : \ A-- + ,. , . ~97;) one member nominated by tha Govmment fromi &IM)@ the c&$eplt academicians or educationel lldministr&tora ; , , ., ', - ' ~'"(i) ,one inib noh&ed by, the Oove~ti $&I '-iho%%,&e , , qrni- ,( nent soientidh.4 or enghee~s ; . ,/-,( j) one mcmbcr nominated by the Uovernment -from 'dw ikduatria- lists of high repute who have contributed to the caw of highq education ; --: ^ ,a5 , - (kj two 'memkm nominated by *he Government from among: the Vice- - mancellors of thd Universities including Vice-Chancellorn of 0enWa-I unimi- sities in this State, if any ; (2) &oiat'm&e than three emimb. educationists co-opted by the;~c+unoil; . iia . _ .... , ,.. , , ,,A ..,, !, ,, .,. .,- k , , ... I (m) a full time Wember-Seereta* appointed by the Governnbent, . :....... y;~S;Pf 5. penson ahall be .disqua&W for being appointed & Vice-Chajrmm I or for bein nominated or oo6pt4, wa memben of +he &unpil or for, beiig w:,2 sucE Vice-0 ?I aiGn or nominated or 'co-opted member, if- , ., (a) he is of unsound mind ; - ., . . ,.*,: - ,,:> 2 ,', * * . ,* ,,', > ',,2. - . '* (b) he, is an zupplicaat .to be adjudicated W> -1venC ord ah un-&~+ . 2 , ,'- .. r.2. ,&wd in sol^ ; (dYf ha ii9 a @d 'd&e a Ce) hij incuirb moh Government. p) N-2 Ex. (415)--la TAMNL NADU GOVERNMENT GAZETTE ~VRAORDINAPY d , !? I . 'T~ mqdi- : 4.. (1). The ViwChairman and the nomin'atd mil co-opted members ahdl lMCe l~old.~&e for a term ol three, years and shall be eligible for re-~pointme~lt of i Vi-I- man and ur re-;nomination or co-option for a fuhher term of three years : nominated and co-opted ' .Provided that foy the purpose of this sub-section, a person who has held members. office Vice-Cl~ajimmn or a nominated or i?o-opted nlembol; in a casual vacancy for a period of not la than one year &all be deemed to have held offico Tor a hill term of office. I (2) The Vice-Chairman or the nominated or co-opted member maj-, by uriting under his hand addressed to the Governmen% or the Council, as the case may be, &$p his office but he shall continue to hold office until his resigmtion 6% epted *by $he Gomrnmmt Or, ere the .case inay be, by tho Council. (3) Subject to the provisions of this section, tho tenng a;nd conditionx of semce of the Vice-Chairman and' t.he ndmirlakd apld co-opted members shall be such as may % prebcribed. .... , * . b. (4) The Vice-Chair'man shall exerc* such powers and pelqonn snch functio&iq way be brkrlbed., -' -' . . \= '1 . . ., Ranoval frqm mall- orcouedl. 7. (1) The tern md conditions of service of the Xembe~Seeretary &all be sy~h as' may be pmaribed. '1 (2) The Member-Secretary shall exercise the powem and perform the functions conferred 3, impot@$ op him ugqer. F~s. A$ ppq ych other power* and functions ar map 1% ij'&&Tiita'. ' ' . 8 a, . ', 1. 18 , , 8. If, at any time, it appears to t& Government that the Vice-Chairman or a nornin- or co-opted member has shown himeelf to be unsuitable affiw'oi~~hart bn~grtilty of misconduct or !neglect which renders his ren~ovtzl expedient the Government may, after giving t.he ViceChairman or mch nonli- nat~xl or co-opted member, aei the case may be, a rtximmble ~ppo~tunity 02 &6@iif# .&W,s by 'abt+iA'btibn, V&ioVe-the'~Vi&.~~airmrrn %or such* ho~ninttbetl w cd%pt& rhentbei; a. ,the iasc filar &:+from theq offick . ,. RWarrwd , ,. Q. Jf a uwu# vggiqy occurs in @e office 9f $43, Vicechairman or of a - nomintmd or co-opted meniber, either by ream? g$ his dptb, waignotion, rornoval or otl~erwiae+ nuch vacancy LIWI ber filled up, m soon a9 may he, I>y the : r .r)oy,ppm+ptf bri by, !the, Gounei&+agt *h&dimay: bb and sach ViceC$ail-man or nominated or &-opted member shall hold office only for thc remainder of -the ' term for which the person whose place he fKlls would have bee,, the Vicc- Ch* :%E; a mini~dtija'~oirz:w-opte&~ nn~hbLriq .?&' the'+d&. maf : 6b. r, Tha at&&I2oi c ionet of toi the Council t1dg4p9 Bball and determine iy6p;&yg &i,hd u .a +,.~p&j &$ 'bicht!h t,k$.~d?+@ijy tovd Grants r;(o~nmj&~&: f&dL=k w%"al@ KJ *-' sL J v s* i.1- I. , (2) Subject to the provisions of 'gubection (1), 'th* Ciuncil d~all- -, . . . I (a) P~P- consolidated programmes in the sphcq of higher edoar- tion in the State kcaping in viow tho overall prioritioq uhd pcm~,c.~tirc8: of &!,&F -i3 'shtc Vd tb gulddixw isaud'hy th'c I -UnivwJLty Imp, .4y,p ~4 -8 in th& implemcatarti~a :v: . :. !,ti :.tfet~? A~,T!NJ . -.;i;,:,i/ * ! P+ r: rl .-" - lf, (a) 'absbbv the ~&ve$ty GRhb Colhrn~sdon in resb& of dm&i- mtim and mainteaanc~ of stand- and suggest remedial. *&tian wherever neee~p~ry ; , . . -,. *, . \,tr,,, .zP..tA - + QY?~? WW$?..P~~ .fi fie~@pcnp of higher Edvc&tion in %hestate: *.,, 4- "1 ? / , - - - - ---- . --- - - co cf TAMIL NADU GOVERNMENT C;AZE'TTE EXTRAORDINARY -- 151 - - 15. (1) The accounts of the Council shall be maintaiaed in such manner Annual Accounts and in such form as may be prescribed: The-Coflncil shall prepme an annqalqand audit. statemenb of accounts in such form tq may be prescribed. .. < (2) The accountsr of the Council shall be audited atleast once in n year by such auditor ,as the Government may appoint in this behalf.' . 9 (3) The auditor appointed under sub-section (2) shall, -for purposes s . . +, of audit, have such rights, privileges and authority as niily be prescribed. , 7. .I. '\ (4) 'The kembe<-~e&etar~ to thb Council shall cause the. audit &ort to be printed and forwq!rd a prihted copy thereof, to eadh hnembey and shall \/I place, such report .befo,wLtlre-Council for>consideration at its next meeting. + . . , . . , . . , , , .. (5) The Council shall take appropriate action fortl~wiih io remedy any defect or isregularity that rqy be pointed out. in the audit report.. (6) The accorurts of the Council as ecrlified by the audikr together with the audit reparb along with the romrks rxl the Council ibejeon-~Jiall be forwarded to the Government within .such timc as may be prewrihed. ' (7) The ~overnme& my, jy order in writing, direct the Council lo take such action as may be specified in the order to remcdy, within such tinie as may -be specified thereih tlae defecb, if any, disclosed in the audit report, and the Council shall comply with such direction. , 16. 'Chi: Coundl &dl, as soon aq may' be, after the end aS eanh financiztl Annual mW& year, prepare and submit to the Ctovernment, 1~efoi.e huch d&te atdVin.mt.h for111 ab may he a repopt giving an awount of .its aotivities dutinq tikc pleviours ycar end the report &dl also give an account of tha ~pctivitics, if any, which are likely to be undertaken by the Council in the next fmmcial year and the Government shall cause every latch reporb to ba laid before the Legislative Assembly as so09 as may be after its receipt. A copy of -the dhnual report 's%dl ah be fonvarded to the University Ura~tq Canmiesion. , . 17. The Governmen% may iseue to the Council such directions as in their ~~~llbt o,pinion, are newsmy or expedient for carrying out the pvpoaes of thirr Aat and the Council shall give effect to all mh directions 18. Tho Cotindl &dl have power to act, notwitbbndii any &ancy in the membr&,ip, or apy defect in the conditution tF reof, find the proceed- ings of the Council shall be valid notwithstanding tlqt some pm~, who ws~ not entitled to be a member had sst, voted or otherwise trtken part in 'Elre proceedings of tha Co~lncil. ., + x 19. The Chairman, VimChairman, members, the Membpr-Secretary and ndaabas and obllrr employees of the Council shall be d-d, when acting or purporting employe- of Act Conncil t,o act in pursuance of any of the provisions of this Actt, or any rule or reg:.[- t(> pablk of 1860. lation or order or direction macla or issued under this Act, to be public mrvarrt,d ocrw I within the meaning of section 21 of the Indian Penal Code. 20. No wit or other legd proceeding &dl lie against the flovernmcnt, Protection of the Council or any member thereoP or any employee or person acting under mion taka tho clireetion of *hho Qtwernmeht or the Council, in respect og anything which. in good faith, is in good faith donc or intended to be done in pursuance of this Act or &y rule, regulatioq, order or direction made or issued under this kt. 27. (1) The Covesnnreat may make rules for ca.rrying out thc pnrpose.s ,Power to of thi~ Act,. make rulss. - re (2) Nvery mk made under tlGs ht or an crder made undcr %ct.ion '& tihall, as won as pdlie after it ie made, b placed m the Table of the Lcgia: lalive kmbly curd if, before the expiry of ?he hendon in which. if .is;so .-,-. *-I jdaeeci or the dext' &don, ;ukre AisemQy '+eses any, moditf&d;in' in any b& mlc or oder, or the ~at&nIdy dwiidifs thnl thc 'rule &''brier ahhid not bc , \ ' I I TA~IL ~ADU GO-RNMBNT C GAZE* EXT~UORDIKARY - Provided that no such order shall be made after the expiry of l'\w yearti from the date of the commencement of this Apt. - (By order of the Governor) m. ISMAIL, 8ewetasgl fo G'ovmnntent, Laup Zlepartn~cnf. . ..'> : ' a ., :s*:i~-. . 2. r- < ,. . ' ; . , a . . :.., r 1.r.,',-, - .a; -2 ; r . , ." . ' .. I 9 - . a .. . ., 5" j? 1.fa $5 L,,,.,, #J."iI 33"~f: , j, I ir TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 187 The following Act of the Tamil Nadu L~gislati~~e Assen~blv received the assent of the Gor.ernor on the 17th June 1999 and is hereby publisl~ed for general inforn1ation:- 1 ACT No. 34 OF 1999. ,417 '4ct to Amend The Tarnil Nadu State C'olmcilji~r flrgher Ed1.1cntion Act, /99,3. BE it enacted by the Legislative Assembly of the State of Tatnil Nadu in the Fiftieth Year of the Republic of India as follows:- 1.(1) This Act may be called the Tamil Nadn State Council lor ;!:::her Education (Amendment) Act. 199 9. , (2) It shall come into force at once. Tanlil N;~du AC~ 2. In section 4 of the Tamil Nadu State Council for Higher Education act, 1992. 40 or 1992. after clause (b), the following clause shall be inserted. namely:- "(bb) the Secretary to Governor, es-officio:". Short title on11 cnnlmenee- n~ent. (By order of the Governor) K. PARTHASARATHY, I Secretor?, to Govrr ,tment, LNM: Departvrtent. - PRINTED tWD I'UHLISHED BY THE DIRECTOR OF STATIUNEKY AND PRINTING, CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU