Section 22 in Tamil Nadu Music and Fine Arts University Act, 2013
22. Academic Council.
(1)The Academic Council shall consist of the following members, namely : -Class I-Ex-Officio Members.(a)The Vice-Chancellor;(b)The Commissioner of Art and Culture;(c)The Deans of faculties;(d)Director of Libraries;(e)Principals of all Government Music Colleges;(f)Principals of all Government College of Fine Arts;(g)Principal of Government College of Architecture and Sculpture, Mamallapuram;(h)[ principal of Kalaikaveri Fine Arts College, Tiruchirappalli.] [Inserted by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.]Class II - Other Members.Eight persons nominated by the Vice-Chancellor who are known for their outstanding contribution in the field of music, fine arts and performing arts.(2)The Vice-Chancellor shall be the ex-officio Chairperson of, and the Registrar shall be the ex-officio Secretary to the Academic Council.(3)(a)Save as otherwise provided, nominated member of the Academic Council shall hold office for a period of three years and such member shall be eligible for nomination for not more than another period of three years;(b)Where a member is nominated to the Academic Council to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause:Provided that a member of the Academic council who is nominated in his capacity as a member of a particular body, or the holder of a particular appointment, shall cease to be a member of the Academic council from the date on which he ceases to be, a member of that body or the holder of that appointment, as the case may be:Provided further that where a nominated member of the Academic Council is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the Academic Council ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he shall continue to be member of the Academic Council by virtue of his nomination or he shall vacate office as such member and become a member ex-officio by virtue of his appointment and the choice, shall be conclusive. On failure to make such a choice he shall be deemed to have vacated his office as a nominated member.(4)When a person ceases to be a member of the Academic Council, he shall cease to be member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Academic Council.(5)The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(6)A member of the Academic Council, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
