Section 14A(3) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(3)For the removal of doubts, it is hereby declared that any willful failure or willful negligence on the part of management to take action against the manager as required under clause (c) of sub-section (1) or to nominate another person as manager under sub-section (2) shall constitute an act of maladministration and action shall be taken against the management of private college under this Act accordingly.Explanation. - for the purposes of this Chapter-(a)"management" includes the college committee or any person, body of persons, committee or any other governing body, by whatever name called, in whom the power to manage or administer the affairs of a private college is vested:Provided that the Board of Trustees, or governing body of Wakf Board, by whatever name called, constituted or appointed under any other law for the time being in force relating to the charitable and religious institutions and endowments and wakfs, shall be deemed to be a management for the purposes of this Chapter;(b)"manager" means the secretary, or any person holding office as president, manager-or correspondent of a private College, who is managing or administering the affairs of such private college;(c)"private college" includes a minority college.
