Section 14 in Tamil Nadu Private Colleges (Regulation) Act, 1976
14. Functions of the college committee and responsibility of educational agency under this Act.
(1)Subject to the provisions of this Act and the rules made thereunder, the college committee shall have the following functions, namely:-(a)to carry on the general administration of the private college excluding the properties and funds of the private college;(b)to appoint teachers and other persons of the private college, fix their pay and allowances and define their duties and the conditions of their service; and(c)to take disciplinary action against teachers and other persons of the private college.(2)The educational agency shall be bound by anything done by the college committee in the discharge of the functions of that committee under this Act.(3)For the purposes of this Act, any decision or action taken by the college committee in respect of any matter over which the college committee has jurisdiction shall be deemed to be the decision or action taken by the educational agency.[Chapter III-A] [Inserted by Tamil Nadu Act 48 of 1982.] Appointment of Special Officer in Certain Cases
