LexThe Bharathidasan University Act 1981
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this actSTATEMENT OF OBJECTS AND REASONS.
Since Independence in 1947, the number of Universities in India
as a whole has inc reased from 18 to more than 118 . But the
number of Un iversities establ ished in th is State s ince
Independence is only th ree, namely, the Madurai-Kamaraj
University, the Tamil Nadu Agricultural University and the
Perarignar Anna University of Technology. The Gajendragadkar
Committee on the governance of the Universities and colleges
had recommended that Un iversities would do well to have a
strong case of teach ing departments with about th irty affiliated
colleges. The number of colleges affil iated to the Mad ras
University is 167 . It exceeds the number of colleges
recommended to be affiliated to a Un iversity by the said
Committee. This unw ieldy character of the Madras Univers ity
tells upon not only on the administrative efficiency of the
University but also on the academ ic attainment of the students
of the colleges. In order to obviate t his difficulty and also to put
the University of Madras on an efficient footing, the Government
have decided to establish two new Universitie s. namely (1) the
Bharathiar Un iversity and (2) the Bharathida san University
without any further de lay. These new Un iversities w ill be
concentrating on three main fields of activities. namely.
(i) teaching; (ii) research and (ii i) extension activities. The said
two Universities willbe of the affiliating type.
2. The establishment of these Unive rsities will further meet the
long felt aspirations of the people of the regions and w ill also
lead to strengthening of Pos t-Graduate Centres as well as to
have additional fac ilities for un iversalisation of education . like
part-time courses, correspondence courses. etc. and the like.
3. The B ill seek s to p rovide f or the establ ishment of
Bharathidasan University.
C.ARANGANAYAKAM
Minister for Education
Published In LA B ill No . 80 of 1981 of th e Bharathidasan
University B ill, 1981-Part IV S ection 1 of Tamil Nadu
Government Gazatte, Extraordinary. Dated Saturday. the 29th
August 1981.
REFERENCES TO PAPERS CONNECTED WITH THE
PRINCIPAL ACT AND THE AMENDING ACTS
1. The Bharathidasan University Act , 1981 - Principal Act .
(Tamil Nadu Act No.2 of 1982)
(Received the assent of the Governor on the 12th December
1981 and published in Part IV Section 2 of the Tamil Nadu
Government Gazette , Extraordinary, dated the 7th January ,
1982, Pages 71 -121; For statement of Objects and Reasons
see Part IV - Section 1 of Tamil Na du Government Gazette ,
Extraordinary, dated 29-8-1981 Page No. 872.)
2. The Bharathidasan University (Amendment) Act, 1985 Tamil
Nadu Act No. 20 of 1985)
(An Act further to amend the Bharathidasan Un iversity Act 1981
received the assent of the President in pursuance of the proviso
to clause (1) of Article 213 of the Const itution and published in
the Tamil Nad u Government Gazett e, Extraordinary, dated
1-4-85, pages 74-80)
3. The Bharathidasan University (Amendment) Act, 1986 (Tamil
Nadu Act. No. 20 of 1986)
(An Act further to amend the Bharath idasan University Act 1981
received the assent of the Governor and pub lished in the Tamil
Nadu Gove rnment Gazette , Extraordinary, dated 21-2-1986,
pages 73-81)_
4. Tamil Nadu Universities Laws (Amendment) Act, 1986 (Tamil
Nadu Act No. 75 of 1986)
(An Act further to amend the Tamil Nadu Un iversities Laws
received the assent of the Governor and p ublished in the Tam il
Nadu Gove rnment Gazette , Extraordinary, dated 15 -12-1986,
page 472)
5. Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil
Nadu Act No.9 of 1992)
(An A ct further t o amend the Tamil Badu Universities L aws
received t he as ser.t o f the Pr esident and p ubished in T amil
Nadu Government Gazette Extraodinary dated 27-2-1992 pages
39 & 40
THE BHARATHIDASAN UNIVERSITY ACT, 1981.
(TAMIL NADU ACT NO.2 OF 1982)
AS AMENDED BY :
1. The Bharathidasan University (Amendment) Act , 1985.(Tamil
Nadu Act No 20 of 1985)
2. The Bharathidasan University (Amendment) Act, 1986.(Tamil
Nadu Act No 20 of 1986)
3. Tamil Nadu Universities Laws (Amendment) Act , 1986.(Tamil
Nadu Act No 75 of 1986)
4. Tamil Nadu Universities Laws (Amendment) Act 1992 (Tamil
Nadu Act No.9 of 1992)
1. (i) Amendment of Sect ion 7,18,20,23,24,25,29,34,52 and the
Schedule. (ii) Substitution of Section 15 Tamil Nad u Act 2 of
1982- deemed to have come into force on the 5th July, 1984.
Amendment of Section 49. Tamil Nadu Act 2 of 1982-deemed to
have come into force on the 15th May , 1983. Amendment of
Section 6 5. Tamil N adu Act 2 of 1982 -deemed to have come
into force on the 7th January, 1982.
2. (i) Amendment of Section 1,15.18,25,29,34.
(ii)Substitution of Section 14,46
(iii)Insertion of new Se ction 44 -A. and (iv) Omission of
Section 64 and the Schedule to Tamil Nadu Act 2 of 1982-came
into force at once.
3. Amendment of Section 24- came into operation on such date
as the State Goverment may, by notification. Appoint
4. Amendment of s ection 20 ,23,24 In sertion of n ew section 7
and special provision came into force at once.
THE BHARATHIDASAN UNIVERSITY ACT, 1981.
(TAMIL NADU ACT NO.2 OF 1982.)
AS AMENDED BY THE BHARATHIDASAN UNIVERSITY
(AMENDMENT) ACT, 1985 AND AS FURTHER AMENDED BY
THE BHARATHIDASAN UNIVERSITY (AMENDMENT) ACT ,
1986. AND TAMIL NADU UNIVERSITIES LAWS
(AMENDMENT) ACT, 1986.
ARRANGEMENT OF SECTIONS
CHAPTER I
PRELIMINARY
SECTIONS:
1. Short title, extent, application and commencement.
\ ,
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. The University.
4. Objects and powers of the University.
5. Colleges not to be affil iated to any other University and
recognition of institutions by the University
6. Disqualification for membership
7. Disqualification for ele ction or nomination to Senate ,
Syndicate and Standing Committee on Academic Affairs in
certain cases.
8. Visitation
9. Officers of the University.
10. The Chancellor.
11. The Pro-Chancellor.
12. The Vice-Chancellor.
13. Powers and duties of the Vice-Chancellor.
14. The Registrar.
15. The Finance Officer.
16. The Controller of Examinations.
17. Authorities of the University.
18. The Planning Board.
19. Vice Chancellor and other officers, etc. to be public servants
CHAPTER III
THE SENATE AND THE STANDING COMMITTEE ON
ACADEMIC AFFAIRS
POWERS AND DUTIES.
20. The Senate.
21. Senate to review the broad pol icies and programmes of the
University.
22. Meetings of the Senate.
23. The Standing Committee on Academic Affairs.
CHAPTER IV
THE SYNDICATE
24. The Syndicate.
25. Powers of the Syndicate.
26. Meeting of the Syndicate.
27. Annual Report.
28. Annual Accounts.
CHAPTER V
THE FACULTIES, THE BOARDS OF STUDIES,
THE FINANCE COMMITTEE AND OTHER AUTHORITIES.
29. Constitution and functions of Faculties.
30. The Boards of Studies.
31. Constitution of other Authorities.
32. Finance Committee.
CHAPTER VI
STATUTES, ORDINANCES AND REGULATIONS
33. Statutes.
34. Statutes, how made.
35. Ordinances.
36. Ordinances, how made.
37. Regulations, how made.
CHAPTER VII
ADMISSION AND RESIDENCE OF STUDENTS
38. Admission to University Courses.
39. Admission to University Examinations.
40. Attendance qualifying for University Examinations.
41. Residences and hostels.
CHAPTER VIII
UNIVERSITY FUNDS
<,
·42. General Funds.
CHAPTER IX
CONDITIONS OF SERVICE
43. Pension, gratuity, etc,
44. Conditions of service.
44-A. Selection Committees1
45. Terms and conditions of service of Heads Departments.
46. Terms and conditions of service of Deans of Faculties.
CHAPTER X
MISCELLANEOUS
47. Filling of Casual vacancies.
48. Proceedings of the University authorities and bodies not
invalidated by vacancies.
49. Removal from membership of the University.
50. Diputes as to constitution of University authorit ies and
bodies.
51. Constitution of committees.
52. Power to obtain information.
53. Registration of graduates.
54. Appointments of the first Vice-Chancellor.
55. Appointments of the first Registrar.
56. Transitory powers of the first Vice-Chancellor.
57. Transfer of service of certain employees of the University o f
Madras to the University.
58. Transfer of accumulations in provident fund and other like
funds.
59. Payment of certian amount by the University. of Madras.
60. Tamil Nadu Act VII of 1923 not to apply:
1 Inserted by Sect ion 20 of the Bharath idasan Uni versity
(Amendment) Act, 1986.
61. The Librarian.
62. Special mode of appointment.
63. Report of affiliated colleges.
64. [Omitted by section 22 of the Bharathidasan University
(Amendment) Act. 1985.]
65. Power to remove difficulties.
THE SCHEDULE
Omitted by section 23 of the Bharathidasan Universtiy
(Amendment) Act. 1986. (Tamil Nadu Act No. 20 of 1986).
The Bharathidasan University Act, 1981
(Tamil Nadu Act 2 of 1982)
CHAPTER I
PRELIMINARY
1. Short title, extent, application and commencement –
(1) This Act may be called the Bharathidasan University Act ,
1981.
2(2) It extends to the area comprising the districts of Ariyalur,
Karur, Nagapattinam, Perambalur, Pudukkottai, Thanjavur,
Tiruchirappalli and Thiruvarur”
(3) It applies to all colleges and institutions situate within the
University area and affiliated to, or approved by the University in
accordance with the provisions of this Act or the statutes ,
ordinances and regulations made there under and also to all
colleges and institutions deemed to be affiliated to or approved
by the University under this Act.
(4) This section and sections 2 ,3,4,5,9, 10,11,12,13,14,
15,16,18, 19,45,54,55,56 (x x) ! and 65 shall come into force at
once and the rest of this Act , shall come into force on such date
as .the Government may, by notification, appoint.
2. Definitions.- In this Act , unless the context otherwise
requires.-
(a) 'affiliated college' means any college s ituate within the
University area and affiliated to the University and providing
courses of study for admission to the examinations for degrees
of the University and includes a college deemed to be affiliated
to the University under this Act;
1The express ion '64' was omitted by sect ion 13 of
Bharathidasan University (Amendement) Act, 1986.
2 Tamil Nadu Universities Laws (Amendment and Repeal) Act,
2021-Tamil Nadu Government Gazette No.470,
dated.06.10.2021-PART III of PART IV-Section 2.
Bharathidasan
University
(Amendment)
Act, 1986
(b) 'approved college' means any co llege situate within the
University area and approved by the University and providing
courses of study for adm ission to the examinations for titles and
diplomas of the University and includes a college deemed to be
approved by the University under this Act;
(c) 'autonomous college ' means any college designated as a n
autonomous college by statutes;
(d) 'college' means any college or any institution maintained or
approved by , or affiliated to , the Un iversity and providing
courses of study for admiss ion to the examinations of the
University ;
(e) 'Government' means the State Government;
(f) 'hostel' means a unit of res idence for the students of the
University mainta ined or recogn ised by the Un iversity in
accordance with the provisions of this Act a nd includes a hostel
deemed to be recognised by the University under this Act;
(g) 'notified date' means, the date specified in notification issued
under sub-section (4) of section 1 :
(h) 'post-graduate college ' means a University college or an
affiliated college situate within the University area and providing
post-graduate courses of study lead ing upto the post -graduate
degrees of the University ;
(i) '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 co llege established or
maintained by the University o r affiliated to the Un iversity and
providing courses o f study leading upto the p rofessional
degrees of the University ;
(I) 'registered graduate' means a graduate registered under this
Act;
(m) 'statutes', 'ordinances' and 'regulations' mean, respectively,
the statutes, ordinances and regulations of the University made
or continued in force under this Act;
(n) 'teachers' mean such Lecturers , Readers, Assistant
Professors, Professors and other persons g iving instruction in
University colleges , or laborataries, i n affiliated or approved
colleges, or in hostels , and L ibrarians as may be declared by
the statutes to be teachers;
(0) 'teachers of the Un iversity' mean person appointed by the
University to give instruction on its behalf;
(p) 'University' means the Bharathidasan University;
(q) 'University a rea' means the area to which this Act extends
under sub-section (2) of section 1 ;
(r) 'University centre' means any area within the University area
recognised by the Gover nment on the recommendation of the
University and conta ining one or more colleges competent to
engage in h igher teaching and research work and to promote
University l ife in a manner calculated to prepa re for the
institution of a new University ;
(s) 'University college ' means a col lege or a col lege combined
with research institute ma intained by the University, whether
instituted by it or not , and providing courses of study leading
upto the post-graduate and professional degrees ;
(t) 'University Grants Commiss ion' means the Commission
established under section 4 of the Un iversity Grants
Commission Act, 1956 ( Central Act 3 of 1956) ;
I
(u) 'University laboratory' means a laboratory ma intained by the
University, whether instituted by it or not , and intended for the
carrying on and advancement of research work;
(v) 'University Lecturer ', 'University Reader ' or 'University
Professor' mean Lecturer , Reader or Professor , respectively
appointed or deemed to be appointed as such by the University;
(w) 'University Library ' means a library ma intained by the
University, whether instituted by it or not.
CHAPTER II
THE UNIVERSITY
3. The University - (1) There shall be a Un iversity by the name
'the Bharathidasan University'.
(2) The University shall be a body corporate . shall have
perpetual succession and a common seal and shall sue and be
sued by the said name.
(3) The Headquarters of the Unive rsity shall be lo cated within
the limits of the Tiruchirappalli Municipality or in any
place w ithin a rad ius of twenty -five k ilometres around those
limits,
4, Objects and powers of the University – The University shall
have the following objects and powers, namely:-
(1) to provide for instruction and training in such branches of
learning as it may determine;
(2) t o p rovide fo r research and fo r the advancement and
dissemination of knowledge;
(3) to i nstitute degrees, titles, diplomas and other academic
distinctions;
(4) to hold examinations and to confer degrees , titles, diplomas
and other academic distinctions on-persons who-
(a) shall have pu rsued a n approved course o f study in a
University college o r laboratory or in an aff iliated or approved
college unless exempted therefrom in the manner prescribed by
the statutes and shall have passed the prescribed examinations
of the University; or
(b) shall have carried on research under conditions prescribed;
(5) to confer degrees, titles, diplomas and othe r academic
distinctions on persons who shall have pursued an approved
course of study in an autonomous college;
(6) to hold e xaminations and to confer degrees, titles, diplomas
and other academic distinctions on persons
,/
who shall have pursued an approved course of study by
correspondence whether residing w ithin the University area or
not and to provide such lectures and instructions for persons not
being residents within the University area under conditions
prescribed;
(7) to confe r honorary degrees or other academ ic distinction
under conditions prescribed;
(8) to institute , maintain and manage inst itutes of research,
University colleges and labo ratories, libraries, museums and
other institutions necessary to carry ou t the objects of the
University;
(9) to affiliate colleges to the University as affiliated, professional
or post -graduate colleges unde r conditions prescribed and to
withdraw affiliation from colleges;
(10) to approve colleges providing cou rses of stud y fo r
admission to the exam inations for tit les and d iplomas of the
University under cond itions prescr ibed and to w ithdraw such
approval;
(11) to des ignate any col lege as an autonomous co llege with
the concurrence of the Government in the ma nner and under
conditions prescribed and to cancel such designation;
(12) to . institute lecturerships, readerships, professorships and
any other teaching post requ ired by the Un iversity and to
appoint persons to such lecturersh ips, headerships,
professorships and other teaching posts;
(13) to institute and a ward fe llowships, travelling
fellowships, scholarships, studentships, bursaries , exhibitions,
medals and prizes in accordance with the statutes;
(14) to establish , maintain and manage hostels , to recognise
hostels not maintained by the University and to withdraw
recognition therefrom;
(15) to exercise such control over the students of the University
through the colleges as w ill secure the ir health and well -being
and discipline;
(16) to hold and manage endowments and othe r properties and
funds of the University;
(17) to borrow money w ith the ap proval of the Government on
the security of the property of the Un iversity for the purposes of
the University;
(18) to fix fees and demand and rece ive such fees as may be
prescribed;
(19) to ma ke grants from t he funds of the Un iversity for the
maintenance of a National Cadet Corps;
(20) to institute and maintain a University Extension Board;
(21) to institute and provide funds for the maintenance of
(a) a publication bureau;
(b) an employment bureau:
(c) students' unions;
(d) University athletic clubs; and
(e) other similar associations;
(22) to encourage co-operation among the colleges, laboratories
and inst itutes in the Un iversity area and cooperate University
with other Universities and other authorities in such manner and
for such purposes as the University may determine;
(23) to recommend to the Government the recognition of a ny
area within the University area as a University Centre; and
(24) generally to do al l such other a cts and th ings as may be
necessary or desirable to furthur the objects of the University.
5. Colleges not to be aff iliated to any othe r Univ ersity and
recognition of institutions by the University –
(1) No college within the University area shall be affiliated to any
University other than the Bharathidasan University.
(2) No institution affiliated to, or associated with, or maintained
by, any other Unive rsity in the State o f Tamil Nadu sha ll be
recognised by the University for an y pur pose ex cept with the
prior approval of the Government and the concerned University
6. Disqualification f or m embership - (1) No person shall be
qualified for nomination or election as a memb er of any of the
authorities of the University, if on the date of such nomination or
election, he is -
(a) of unsound mind, a deaf mute or suffer ing from leprosy; or
(b) an applicant to be adjudicated as an insolvent or an
undischarged insolvent; or
(c) sentenced by a cr iminal court to imprisonment for any
offence involving moral turpitude.
(2) In case of dispute or doubt the Syndicate shall determine
whether a person is disqualified under sub -section (1) and its
decision shall be final.
7. 1 Restriction for election or nomination to Senate, Standing
Committee on Academic Affairs and Syndicate in certain cases.
–(I) Notwithstanding anything contained in section 20, 23 or 24,
any person who has completed two terms of three years each,
continuously in any one or two 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, after a period of three years has elapsed
from the date of his ceasing to be such member, for election or
nomination to any of the above mentioned authorities:
Provided that for the purpose of this sub -section, if a person
was elect ed 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
1 Act No.41 of 1998 – An Act further to amend the Tamil Nadu
Universities Laws – substituted for Section 7.
Provided that for the purpose of this sub -section, a
person who has held office for a period not less than one year in
anyone of the said three authorities in a casual vacancy shall be
deemed to have held office for a period of three years in that
authority.
(2) Nothing in sub-section (1) shall have application in respect of
(i) ex-officio members referred to in section 20(a) , Class I, but
not including members of the Syndicate who are not otherwise
members of the senate referred to in item (13); and
(ii) ex -officio members referred to in section 23(2)(a) , Class I
and Section 24(b), Class I
8. Visitation. - (1) The Chancellor sha ll have the right to cause
an inspection or inquiry to be made , by such person or persons
as he may d irect of the University , its buildings, laboratories ,
libraries, museums, workshops and equipment and of any
institutions ma intained, recognized or approved by or affiliated
to the Un iversity and also of the examinations, teaching and
other work conducted or done by the Un iversity, and to cause
an inquiry to be made in respect of any matter connected with
the University. The Chancellor shall in every case give noti ce 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 communicate to the Syndicate 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 act ion to be taken and fix a time
limit for taking such action.
(3) The Synd icate shall report to the Chancellor the ac -tion, i f
any, which is proposed to be taken or has been .taken upon
the.results of such inspection or inqu iry. Such report shall be
submitted within such time as the Chancellor may direct.
(4) Where the Synd icate does not take action to the satisfaction
of the 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 Syndicat e not complying with such directions
within such time as 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.
9. Officers of the University. - The University shall consist of the
following officers, namely :-
(1) The Chancellor;
(2) The Pro-Chancellor;
(3) The Vice-Chancellor;
(4) The Registrar;
(5) The Finance Officer;
(6) The Controller of Examinations; and
(7) Such other persons as may be declared by the statutes to be
officers of the University.
10. The Chancellor - (1) The Governor of Tamil Nadu shall be
the Chancellor of the University . He shall, by virtue of his office,
be the head of the University and shall, when present, preside
at any convocation of the University and confer degrees,
diplomas or other academic distinctions upon persons entitled to
receive them.
(2) Where power is conferred upon the Chancellor to nominate
persons to the authorities, the Chancellor shall, in consultation
with the Vice-Chancellor, and to the extent necessary, nominate
persons to represent interests not otherwise adequately
represented.
(3) The Chancellor may of his own moti on or on application call
for and examine the record of any officer or authority of the
University in respect of any proceedings to satisfy himself as to
the regularity of such proceedings or the correctness, legality or
propriety of any decision passed or order made therein ; and, if,
in any case, it appears to the
Chancellor that any such decision or order should be modified,
annulled, reversed or remitted for reconsiderat ion, he may pass
orders accordingly:
Provided that every application to the Chancellor for the
exercise of the powers under this section shall be preferred
within three months from the date on which the proceeding,
decision or order to wh ich tile app lication relates was
communicated to the applicant:
Provided further that no order prejudicial to any person shall be
passed unless such person has been given an opportunity of
making his representation.
(4) The Chancellor shall exercise such othe r powers and
perform such other duties as may be con ferred on h im by o r
under this Act.
11. The P ro-Chancel/or.- (1) The Minister in-charqe of the
portfolio of Education in the State of Tamil Nad u shall be the
Pro-Chancellor of the University.
(2) In the abs ence of the Chancellor or dur ing the Chancellor's
inability to act, the Pro-Chancellor shall exercise all the powers
and perform all the duties of the Chancellor.
(3) The Pro -Chancellor shall exercise suc h other power s and
perform such other dut ies as m ay be confer red on him by or
under this Act.
12. The Vice Chancellor- (1) Every app ointment of the V ice-
Chancellor shall be made by the Chancellor from out of a panel
of three names recommended by t he Committee referred to in
sub-section (2) . Such panel shall not contain the name of any
member of the said Committee:
1Provided that if the Chancellor does not approve any of the
persons in the pane l so recommended by the Committee, he
may take steps to constitute another committee in accordance
with sub -section (2) , to give a fresh panel of three d ifferent
names and shall appoint one of the persons named in the fresh
panel as the Vice-Chancellor.
2(2) For the purpose of sub -section (1), the Committee shall
consist of –
(i) A nominee of the Government, who shall be a
retired or serving officer of the State Government
not below the rank of Principal Secretary to
Government or an eminent educationist.
(ii) A nominee of the Senate who shall be an eminent
educationist.
Explanation.-For the purpose of this Sub -Section,
“eminent educationist” means a person,-
(i) Who is or has been a Vice -Chancellor of any
University established by the State Government or
Central Government; or
(ii) Who is a distinguished academician, with a
minimum of ten years of experience as Professor
in a State or Central University or in both taken
together; or
(iii) Who is or has been a Director or Head of any
institute of national importance;
Provided that the person so nominated shall not
be member of any of the authorities of the
University or shall not be connected with the
University or any College or any recognized
institution of the University.
1Added under Tamil Nadu University Laws (Amendment
ordinance 1992 -Tamil Nadu Government Gazette dated
10.1.1992 - Part IV - Sec. 2
2Substituted for the origional by Section 2 of PART V of Tamil
Nadu Government Gazette Extraordinary – dated 26.07.2017.
(2-A) A person recommended by the Committee for
appointment as Vice-Chancellor shall-
(I) be a distinguished academician with highest level
of competence, integrity, morals and Institutional
Commitment;
(II) possess such educational qualifications and
experience as may be specified by the State
Government in consultation with the Chancellor by
an order published in the Tamil Nadu Government,
Gazette.
In exercise of the powers conferred by clause (ii) of sub -
section (2-A) of Section 12 of the Bharathidasan Univer sity Act
1981 (Tamil Nadu Act 2 of 1982), the Government of Tamil
Nadu in consultation with the Chancellor of the Bharathidasan
University, hereby specifies that every person recommended by
the Committee, referred to in sub -section (2) of the said Section
12, for appointment as Vice -Chancellor shall possess the
following educational qualifications and experience namely:-
1. A Ph.D. Degree in any discipline;
2. Not less than twenty years of experience in teaching
and research in Universities or post graduate
Colleges or publicly funded research institutions or in
all taken together:
Or
Not less than ten years of experience as Professor in
a University System.
3. Not less than six years of administrative experience in
Universities or post graduate Colleges or publicly
funded search institutions in positions such as Dean,
Head of the Department or any other such
administrative positions of equal higher degree of
responsibility or in all taken together;
4. Must have published not less than five research
papers in Un iversity Grants Commission listed
journals after acquiring Ph.D or authored not less than
two books (non edited books) is adequate number of
such University Grants Commission listed journals are
not available: and
5. Must have presented not less than two pape rs in
international level academic or research events and
possess experience of having conducted not less
than one such academic or research event.
(2-B) The Process of nominating the members to the
Committee by the auth orities of the University and the
Government shall begin six months before the probable date of
occurrence of vacancy in the office of the Vice -Chancellor and
shall be completed four months before the probable date of
occurrence of vacancy in the office of the Vice-Chancellor.
(2-C) The pr ocess of preparing the panel of suitable
persons for appointment as Vice -Chancellor shall begin at least
four months before the probable date of occurrence of the
vacancy in the office of the Vice-Chancellor.
(2-D) The Committee shall submit its recommend ation to
the Chancellor within four months from the date of its
constitution. If the Committee does not submit its
recommendation to the Chancellor within the said period, the
Chancellor may grant further time to the Committee to submit its
recommendation or take steps to constitute another Committee
in accordance with sub-section (2).
(3) The Vice -Chancellor shall hold off ice for a period of three
years and shall be eligible for re -appointment for a futher period
of three years:
Provided that no person shall hold the off ice of the V ice-
Chancellor for more than six years in the aggregate:
Provided further that –
(a) the Chancellor may direct that a vice -Chancellor, wnose
term of office has expired, shall continue in office for such
period, not exceeding a total period of one year, as may be
specified in the direction:
(b) the Vice -Chancellor may , by wr iting under h is hand
addressed to the Chancellor and after g iving two months notice,
resign his office:
Provided also that a person appointed as Vice-Chancellor shall
retire from office , if, during the term of his office or any
extension thereof, he completes the age of seventy years.
(4) When any temporary vacancy occurs in the office of the
Vice-Chancellor or if the V ice-Chancellor is , by reason of
absence or any other reason , unable to exercise the powers
and perform the duties of his office, the seniormost Professor of
the University shall exercise the powers and perform the dut ies
of the Vice -Chancellor till the Syndicate makes the requis ite
arrangements for exercising the powers and performing the
duties of the Vice-Chancellor.
(5) The Vice -Chancellor shall be a whole -time officer of the
University and his emoluments and other terms and conditions
of service shall be as follows:-
(i) There shall be paid to the Vice -Chancellor a salary of three
thousand rupees per mensem and he shall be entitled, without
payment of rent, to the use of a furn ished residence throughout
his term of off ice, and no charge shall fall on the Vice -
Chancellor personal ly in respect of the maintenance of such
residence.
(ii) The Vice-Chancellor shall be entitled to such terminal benifits
and al lowances as may be f ixed by the Syndicate with the
approval of the Chancellor from time to time:
Substituted for the word of 'sixty five years' by Section-
12-Sub-Section (3) of Bharathidasan University Act-1981 - T.N
Govt. Gazet the (Extraoroioaryj dated 16.11.12 (Pages 262-263)
Provided that, where an employee of –
(a) the University; or
(b) any other University or college or institution maintained by,
or affiliated to that University , is appointed as Vice -Chancellor
he shall be allowed to continue to contribute to the Provident
Fund to which he is a subscriber, and the contribut ion of the
University shall be lim ited to wha t he had been contributing
immediately before his appointment as Vice-Chancellor;
(iii) The Vice -Chancellor shall be entitled to travelling
allowances at such rates as may be fixed by the Syndicate;
(iv) The Vice-Chancellor shall be entitled to earned leave on full
pay at one -eleventh of the periods spent by him on act ive
service:
Provided that when the earned 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 C hancellor in the interest of the
University and if he does not ava il of the leave before the date
of exp iry of the term of his office , he shall be entitled to draw
cash equivalent to leave salary after relinquishment of his office
in respect of earned leave at his credit subject to a maximum of
one hundred and eighty days;
Note: In Syndicate Resolution No . 94.112, dated 29.4.1994, the
norms for grant of leave , encashment of earned leave and
payment of terminal gratut ity to the Vice -Chancellor has been
revised.
(v) The Vice-Chancellor shall be entitled on med ical grounds or
otherwise, to leave without pay for a period not exceeding three
months during the term of his office:
Provided that such leave may be converted into leave on
full pay to the extent to which he is entitled to earned leave
under clause(iv).
6. For removal of doubts, it is hereby declared that if
the member nominated by the Senate or the Syndicate to the
Committee, before the date of commencement of the Tamil
Nadu Universities Laws (Amendment) Act, 2 017 does not
possess the qualifications specified in sub -section (2) of section
12 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 2
of 1982), as amended by this Act, he shall cease to be such
member and in his place the Senate or the Syndicate, as the
case may be, shall nominate a member afresh possessing the
qualifications specified in sub -section (2) of section 12 of the
Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982),
as amended by this Act.
"12-A. Removal of V ice-Chancellor:- (1) The Vice -
Chanellor shall not be removed from his office except by an
order of the Chancellor passed on the ground of wilful omission
or refusal to carry out the provisions of this Act or for abuse of
the powers vested in him and on the advice tendered by the
Government on consideration of the report of an inquiry ordered
by them under sub-section (2).
(2) J;or the purposes of holding an inquiry under subsection (1),
the Government sha ll appoint a person who is or has been a
judge of the High Court or w ho is or has been an officer of the
Government not below the rank of Chief Secretary to
Government. The inquiry authority shali hold the inquiry after
giving an opportunity to make representation by the V ice-
Chancellor and sha ll submit a report to the Government on the
action to be taken including penalty , if any, to be imposed , and
the Government shall, on consideration of the report advise the
Chancellor. The Chancellor shal l act in accordance w ith such
advice, as far as may be, in any case within three months."
13. Powers and duties of the Vice-Chancel/or:-
(1) The Vice -Chancellor sha !l be the academ ic head and the
principal executive off icer of the Un iversity and shal l, i n the
absence of the Chance llor and Pro -Chancellor, preside at any
convocation o f the Un iversity and confer degrees , titles,
diplomas, or other academic distinctions upon persons entitled
to receive them. He shallbe a( member ex-officio and Chairman
of the Senate , Syndicate, Standing Comm ittee on Academ ic
Affairs and the Finance Committee and shal l be enn tiec to be
present at, and to address, any meeting of any authority of the
University but shall not be entitled to vote thereat, unless he is a
member of the authority concerned.
T.N. Govt. Gazette - EXlraordinary N o.154 dated 08-08-2014
Part IV-Secion1
(2) It shall be the duty of the V ice-Chancellor to ensure that the
provisions of th is Act, the statutes, ordinances and regulations
are observed and ca rried ou t and he may exercise a ll powers
necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene meetings
of the Senate , the Synd icate, the Standing Comm ittee on
Academic Affairs and the Finance Committee.
(4) (a) The Vice -Chancellor shall have power to take action on
any matter and shall by order take such action as he may deem
necessary but sha ll, as soo n as may be, thereafter report the
action taken to the office r or au thority or body who o r which
would have ordinarily dealt with the matter.
Provided that no such order sha ll be passe d unless the
person l ikely to be affec ted has been g iven a reas onable
opportunity of being heard:
(b) When action taken by Vice-Chancellor under this subsection
affects any person in the service of the Un iversity, such person
shall be entitled to prefer an appeal to the Syndicate within thirty
days from the date on which he has notice of suc h action. The
Vice-Chancellor shall give effect to the order such appeal.
(5) The V ice-Chancellor shall give ef fect t o the orders o f the
Syndicate regarding the appointment, suspension and dismissal
of the teachers and the other employees of the University.
(6) The Vice-Chancellor shall exercise control over the affairs of
the University and shall be responsible for the due maintenance
of discipline in the University.
(7) The V ice-Chancellor Shall be responsible for th e
coordination and integration of teaching and research, extension
education and curriculum development
(8) The V ice-Chancellor shall exercise suc h other powers a nd
perform such other duties as may be prescribed by statutes
1 [14. The Registrar - (1) The Registrar shall be a whole-time
salaried officer of the University appointed by the Syndicate and
the terms and conditions of service of the Registrar sha ll be as
follows:-
(i) The holder of the post of Registrar shall be an academic not
lower in rank than that of Professor of a college affiliated to any
University;
(ii) The Registrar shall hold office for a period of three year:
Provided that the Registrar shall retire on attaining the age of
fifty-eight years o r on the expiry of the period specified in this
clause whichever is earlier;
(iii) The emoluments and other terms and conditions of service
of the Registrar shall be such as may be prescribed;
(iv) Wh en the office of the Registrar is vacant or when the
Registrar is by reason of illness, absence or any other cause ,
unable to perform the duties of his office , the duties of the office
of the Registrar shall be performed by such person as the Vice -
Chancellor may appoint for the purpose.
(2) (a) The Registrar shall have power to take disciplinary action
against such of the employees excluding teachers of the
University and academic staff, as may be specified in the orders
of the Syndicate and to suspend them pending inquiry, to
administer warnings to them or to impose on them the penalty of
censure or withholding of increments:
1Substituted for the originall:b y Sect ion 14 of Bharathidasan
University (Amendment) Act, 1986.
Provided that no such penalty shall be imposed unless the
person concerned has been given a reasonable opportunity of
showing cause against the action proposed to be taken in
regard to him;
(b) An appeal shall lie to the Vice -Chancellor against any order
of the Registrar imposing any of the penalities specified in
clause (a) ;
(c) In any case where the inquiry discloses that punishment
beyond the powers of the Reg istrar is called for, the Registrar
shall, upon conclusion of the inqu iry, make a report to the Vice -
Chancellor along with his recommendations:
Provided that an appeal shall lie to the Syndicate against an
order of the Vice-Chancellor imposing any penalty ;
(d) No appeal under clause (b) or clause (c) shall be preferred
after the expiry of sixty days from the date on which the order
appears against was received by the appellant.
(3) The Registrar shall be the ex-officio Secretary of the Senate,
the Syndicate, the Faculties and the Boards of Studies, but shall
not be deemed to be a member of any of these authorities.
(4) It shall be the duty of the Registrar,-
(a) to be the custodian of the records , the common seal and
such other property of the Univers ity 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 Univesity;
(c) to keep the minutes of all proceedings of the meetings of the
Senate, the Syndicate, the Faculties, the Boards of Studies, the
Boards of Examiners and of any Committee appo inted by the
authorities of the Univesity;
(d) to conduct the official correspondence of the Syndicate;
Bharathidasan
University
(Amendment)
Act, 1986
Bharathidasan
University
(Amendment)
Act, 1986
(e) to supply to the Chancellor, copies of the agenda of the
meetings of the authorities of the University as soon as they are
issued and the minutes of the proceedings of such meetings;
and
(f) to exercise such other powers and perform such other duties
as may be specified i n the statutes , the ordinances or the
regulations or as may be required, from time to time, by the
Syndicate or the Vice-Chancellor.
(5) I n all suits and other legal proc eedings 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. The Finance Officer :- (1) The Finance Officer shall be a
whole-time salaried officer of the University appointed by the
Syndicate for such period as may be specified by the Syndicate
in this behalf. 2 [x x]
1substituted for the original by section 17 of B harathidasan
University (Amendment) Act. 1985.
2words “and the terms and cond itions of service of the Finance
officer shall be such as may be specified in the first Statute "
were omitted by section 15 of B harathidasan University
(Amendment) Act, 1986.
Bharathidasan
University
(Amendment)
Act, 1986
(2) Every appointment of the Finance Officer shall be made by
the Syndicate from out of panel of three names recommended
by the Government]
1 [ (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 atta ining the age of fifty-
eight years or on the expiry of the period spec ified by the
Syndicate under sub-section (1) whichever is earlier.
Provided that the Finance Officer shall , nExcerpt shown. Open the full act in Lexace.