Section 27 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
27. Procedure for admission of students in Under Graduate/Post-Graduate courses in private unaided Arts and Science (Non-minority) Colleges and for unaided courses in private aided Arts and Science (Non-minority) Colleges.
(1)The application form for admission of students shall be in the form approved by the Director and shall be submitted in duplicate.(2)The cost of application form shall be fixed by the Government, from time to time.(3)The Director shall announce the date for issue of applications and fix the last date for receipt of filled-in applications in the college every year.(4)The application for admission to the fifty per cent of the seats to be filled according to reservation as mentioned in rule 25 in unaided Arts and Science Colleges shall be made to the college concerned with a copy marked to the Joint Director of Collegiate Education of the Region concerned.(5)The receipt of filled-in applications shall be acknowledged by the college in a tear-off acknowledgement form.(6)After the last date for receipt of filled in applications is over, the Principal of the unaided Arts and Science College shall tabulate the applications and prepare a list of eligible candidates.(7)The above list of eligible candidates shall be placed before the Selection Committee.(8)There shall be a separate Selection Committee for each college.(9)The Selection Committee shall consist of the Joint Director of Collegiate Education of the Region concerned as Chairman, Principal of the college concerned as Member-Secretary, two Senior Lecturers from the same college and one co-opted member of the teaching staff of that college or from any Government college to be nominated by the Joint-Director of the Collegiate Education, belonging to Scheduled Castes or Scheduled Tribes as members of the Selection Committee.(10)The Selection Committee shall meet at the head-quarters of the Joint Director of Collegiate Education of the Region concerned or at the Principal's office or at mutually convenient place immediately after the last date of receipt of filled-in applications is over and finalise the selection list based on the reservation as mentioned in rule 25 for the above fifty per cent seats and release the selection list within one week. The list shall be published simultaneously both at the office of Joint Director of Collegiate Education of the Region concerned and at the college. The selected applicant shall be intimated the last date for admission by registered post.(11)The Principal shall admit the students as per the selection list. If there is any vacancy after the last date for admission, then, the Selection Committee shall meet again and release the second selection list and, if necessary, release third selection list and the additional seats, if any, increased in a particular academic year shall be filled by the Principal on merit basis following reservation as mentioned in rule 25.Annexure I[See sub-rule (1) of rule 12 of the Tamil Nadu Private Colleges (Regulation) Rules, 1976]Code of Conduct for Teachers and Other Persons Employed in a College(1)Every teacher or other person employed in a college shall discharge his duties efficiently and diligently and shall conform to the rules and regulations.(1-A) It shall be the duty of a teacher or other person employed in a private college to do any work in connection with an examination conducted by the University or any college, which he is required to do by the Vice-Chancellor or the Registrar of the University or by the Principal of the College, as the case may be.(2)No teacher or other person employed in a college shall absent himself from his duties without prior permission. In case of sickness or absence on medical grounds, a medical certificate to the satisfaction of the college authorities shall be produced within a week.(3)No teacher or other person employed in a college shall engage directly or indirectly in any trade or business. In the case of remunerative work like private tuition, etc., specific sanction of the college authorities in writing shall be obtained.(4)(a)No teacher or other person employed in a college shall send any application for employment under any other agency, except through the committee.(b)The committee shall not withhold any such application. It shall, however, be open to the committee to prescribe reasonable conditions for relieving him.(5)When a teacher or other person employed in a college seeks to accept honorary work without detriment to his duties, prior permission of the committee in writing shall be obtained.(6)A teacher or other person employed in a college, when involved in criminal proceedings, shall inform the committee of such proceedings.(7)No teacher or other person employed in a college shall engage himself in any political activity. He shall not associate with any political party or any organisation which takes part in politics or shall subscribe to, or assist in any other manner, any political movement.(8)No teacher or other person employed in a college shall contes for participate in, or canvass for, any election. Such restriction will not, however, apply to the teachers in respect of elections to the teachers' constituencies.(9)No teacher or other person employed in a college shall bring or attempt to bring any political or other influence on his superior authority in respect of his individual service interests.(10)[ No teacher or other person employed in a college shall engage himself or participate in any activity which is anti-secular or which tends to create disharmony in society or in any demonstration which is prejudicial to the interests of the sovereignty and integrity of India, the security of Stales, friendly relation with foreign States, public order, decency or morality or which involves contempt of Court, defamation or incitement to an offence.] [Substituted by G.O. Ms. No.1690, Education, dated the 21st October 1986.](11)No teacher or other person employed in a college shall indulge in any criticism of the policies of the Government either directly or indirectly or participate in activities which brings disrepute to the Government.Explanation. - Adoption of legitimate methods of ventilating grievance shall not be considered as criticism of the Government.Annexure II[See Rule 21 of the Tamil Nadu Private Colleges (Regulation) Rules, 1976]List of Registers and Records to be Maintained by a College
