Section 8 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
8. Constitution of committee.
(1)The educational agency of every college other than minority college, shall constitute a committee.(2)The term of office of the members of, the committee shall be three years. Members of the committee shall be eligible for re-nomination.(3)The committee shall consist of-(a)representatives of the educational agency, who shall be nominated by such educational agency:Provided that no employee of the college shall be nominated under this category;(b)Principal of the college; and(c)Two senior-most Professors.Explanation 1. - In case where there is only one Professor that Professor and one senior-most Assistant Professor/Lecturer and where there is no Professor, two senior-most Assistant Professors/Lecturers shall be in the committee.Explanation 2. - For purposes of this rule, the seniority shall be determined with reference to the total service rendered by the Professors/Assistant Professors/Lecturers in any college or colleges in the State of Tamil Nadu.(d)One member nominated by the University concerned.(4)When a vacancy in category (c) in sub-rule (3) arises, the next senior-most Professor or Assistant Professor/Lecturer, as the case may be, shall be nominated to the committee.(5)The educational agency shall nominate one of its representatives in the committee as the President.(6)No person shall be eligible to become a member of the committee, if he is-(a)a minor; or(b)a mentally unsound person; or(c)a person convicted for criminal offence involving moral turpitude;(d)an insolvent; or(e)a person found responsible for any serious irregularity as a result of enquiry, by the University or the Department of Education, Science and Technology.
