Section 22 in Manonmaniam Sundaranar University Act, 1990
22. The Standing Committee on Academic Affairs.
(1)There shall be a Standing Committee on Academic Affairs of the University which shall, subject to the provisions of this Act, Statues and the ordinances, co-ordinate and exercise general supervision over the academic affairs of the University.(2)(a)The Standing Committee on Academic Affairs shall, in addition to the Vice-Chancellor, consist of the following members, namely:-Class I - Ex-officio Members.(1)The Director of Collegiate Education.(2)The Director of Technical Education.(3)The Director of Medical Education.(4)The Chairmen of all Boards for Under graduate and Post-graduate courses of studies, and(5)The Deans of all Faculties,Class II - Other Members.Two members elected by principals of affiliated college from among themselves in accordance with the system of proportional representation by means of the single transferable vote.(b)The Vice-Chancellor shall be the ex-officio Chairman of the Standing Committee on Academic Affairs.(c)The members of the Standing Committee on Academic Affairs, other than the ex-officio members, shall hold office for a period of three years:Provided that where an elected member of the standing Committee on Academic Affairs is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Standing Committee on Academic Affairs 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 will continue to be a member of the Standing Committee on Academic Affairs by virtue of his election or whether he will vacate his 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 an elected member.(d)The member of the Standing Committee on Academic Affairs 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 clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(e)A member of the Standing Committee on Academic Affairs, 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.(3)The powers and Duties of the Standing Committee on Academic Affairs shall be such as may be prescribed by the statues.
