Section 20 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
20. Disqualification for election or nomination to Syndicate and Academic Senate in certain cases.
- (l)(a) Notwithstanding anything contained in sections 22 and 29, no person who had held office as a member for a total period of six years in any one or more of the following authorities of the University, namely: -(i)the Syndicate, and(ii)the Academic Senate, shall be eligible for election or nomination to any of the said two authorities.(b)Notwithstanding anything contained in clause (a), no person who has held office as a member for a total period of six years in any one or more of the following authorities of any other Universities established under any law of the State Legislature: -(i)the Syndicate,(ii)the Senate,(iii)the Standing Committee on Academic Affairs,(iv)the Governing Council,(v)the Board of Management,(vi)the Executive Council,(vii)the Academic Committee,(viii)the Academic Council,shall be eligible for election or nomination to the Syndicate or the Academic Senate of the University under this Act:Provided that, for the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person Held office in one authority either by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly, such person shall not be eligible for election or nomination to any of the two authorities referred to in clause (a):Provided further that, for the purpose of this sub-section, a person who has held office for a period of not less than one year in any of the authorities referred to in clause (a) or clause (b), in casual vacancy shall be deemed to have held office for a period of three years in that authority:Provided also that, for the purpose of this sub-section, if a person was elected or nominated to one authority and such person become 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.(2)Nothing in sub-section (1) shall apply to -(i)ex-officio members referred to in section 22; and(ii)ex-officio members referred to in section 29, but not including members of the Syndicate who are not otherwise members of the Academic Senate.
