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State of Tamilnadu- Act

Alagappa University Act, 1985

TAMILNADU
India

Alagappa University Act, 1985

Act 23 of 1985

Published on 1 January 1992
Commenced on 1 January 1992
[This is the version of this document from 10 January 2023.]
[Note: The original publication document is not available and this content could not be verified.]

[Amended by Tamil Nadu Universities Laws (Third Amendment) Act, 2022 . (Act 2 of 2023) on 10 January 2023]

Alagappa University Act, 1985Tamil Nadu Act 23 of 1985Statement of Objects and Reasons - Alagappa University Act, 1985 (Tamil Nadu Act 23 of 1985). - Dr. Alagappa Chettiar Educational Trust at Karaikudi has been requesting the Government to take over the educational institution they are maintaining and to establish a University at Karaikudi. An assurance on the floor of the Assembly has been given on behalf of the Government that a University shall be established comprising the institutions main tamed by Dr. Alagappa Chettiar Educational Trust at Karaikudi. A Committee headed by the Secretary to the Government in-charge of Education Department constituted by the Government, has suggested that the University comprising all the colleges maintained by the said Trust may be established and this would help for the uplift of the poorer section of the society in the underdeveloped Pasumpon Muthuramalingam District. A resolution to hand over Dr. Alagappa Chettiar Teachers Training College, the Alagappa College of Physical Education and the Alagappa College at Karaikudi together with all the properties attached to these institutions to the Government has been passed by the said Trust. In pursuance of this resolution and after obtaining the orders of the High Court, Madras for effecting the transfer of the said institutions and properties attached thereto, to the Government, a deed of transfer has also been executed by the said Trust for this purpose. The Government while taking over these properties, have decided to establish a University of unitary type at Karaikudi for imparting higher education in teaching, physical training and post-graduate course in Arts and Science and to name the said University as "The Alagappa University".2. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1, page 82 of the Tamil Nadu Government Gazette Extraordinary, dated the 8th April 1985.Statement of Objects and Reasons - Tamil Nadu Universities Laws (Amendment) Act 2007 (Tamil Nadu Act 12 of 2008). - During the year 2002, all the Government Colleges of Arts and Science and Education were converted into the constituent colleges of the Universities concerned by making suitable amendments to the respective Acts of the Universities. The said conversion of Government Colleges into constituent colleges of the Universities was made expecting improvement in the field of research in those colleges and funds from Central Government Agencies and other Agencies to improve the infrastructure of those Colleges.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 22nd January 2007.2. The functioning of the constituent colleges of the Universities was examined in consultation with the Director of Collegiate Education. The examination has revealed that the conversion of constituent colleges has not yielded the expected results Therefore it has been decided to convert the constituent colleges of the Universities into Government Colleges, as they existed prior to 2002, by amending the Acts of the Universities.

3. The Bill seeks to give effect to the above decision.

Statement of Objects and Reasons - Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002). - In the Acts governing the Municipal Corporations, Municipalities and Town Panchayats in this State there is no specific provision requiring the Mayor, Deputy Mayor or Councillor of Municipal Corporations and the Chairman, Vice-Chairman or Councillor of Municipalities and Town Panchayats to obtain the permission of the Government before undertaking a trip to any foreign country in his official capacity. However, by convention the holders of the aforesaid offices are seeking the permission of the Government before they leave for abroad. It has been considered necessary to make a specific provision in the Acts concerned providing for the above purpose and the penalty for violation of such provision.2. The Government have, therefore, decided to amend the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) suitably for the purpose. As the provisions of the Coimbatore City Municipal Corporation Act, 1981 are applicable to the Tiruchirapalli, Tirunelveli and Salem Municipal Corporations also by virtue of section 8 of the respective Acts governing those Municipal Corporations, the amendments to be made to the said Tamil Nadu Act 25 of 1981 will stand extended to the said Municipal Corporations.3. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 9th May 2002.Statement of Objects and Reasons - Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 45 of 2002). - The Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002) and the Mother Teresa Women's University (Amendment) Act, 2002 (Tamil Nadu Act 30 of 2002) were enacted to amend the Acts relating to the Madurai-Kamaraj University, Bharathiar University, Bharathidasan University, Alagappa University, Manonmaniam Sundaranar University, Periyar University and Mother Teresa Women's University so as to convert the Government colleges as the constituent colleges of the respective Universities and to transfer the employees of the Government colleges to the said Universities. Representations were received from various quarters to retain the status of employees transferred to the Universities as Government servants and to continue to apply the rules and orders governing the service conditions in respect of such employees. The Government, after considering the representations, decided to amend the said Tamil Nadu Acts, suitably for the said purpose.2. Accordingly, the Tamil Nadu Universities Laws (Amendment) Amendment Ordinance, 2002 (Tamil Nadu Ordinance 10 of 2002) was promulgated by the Governor on the 13th October 2002 and the same was published in the Tamil Nadu Government Gazette Extraordinary, dated the 16th October 2002.3. The Bill seeks to replace the said Ordinance.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 30th October 2002.Received the assent of the Governor on the 7th May 1985 and published in Part IV-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 9th May 1985.An Act to provide for the establishment and incorporation of a University at Alagappa Nagar in Sankarapuram Panchayat in Karaikudi talukWhereas Late Dr. Rm. Alagappa Chettiar has constituted the Dr. Alagappa Chettiar Educational Trust and endowed certain properties for the said Trust and established certain colleges and other educational institutions at Karaikudi in which instructions in higher education is imparted;And Whereas it is desirable to establish a University of unitary type for imparting higher education in teaching, physical training and post-graduate courses in Arts and Science;And Whereas the Trustees of the said Trust have agreed with the Government to hand over Dr. Alagappa Chettiar Teachers Training College, the Alagappa College of Physical Education and the Alagappa College at Karaikudi, together with all the properties attached thereto to the Government;And Whereas the Trustees of the said Trust have passed a resolution for transferring the lands and buildings of the aforesaid institutions along with other properties attached thereto in favour of the Government for the purpose of establishing a University at Karaikudi and a deed of transfer to this effect has been duly executed by the said Trust;And Whereas the Government have decided to accept the aforesaid transfer and to take over certain liabilities of the said institutions administered by the said Trust, to establish a University consisting of Dr. Alagappa Chettiar Teachers Training College, the Alagappa College of Physical Education and the post-graduate departments of the Alagappa College at Karaikudi and to name the University as "the Alagappa University".Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title and commencement.

(1)This Act may be called the Alagappa University Act, 1985.

(2)This section and sections 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 28, 29, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 58, 59, 60, 61, 62, 63 and 66 shall come into force at once and the rest of this Act shall come into force on such date as the Government may by notification, appoint.

1A. [ Application of this Act. [Inserted by Tamil Nadu Act 35 of 2002.]

- This Act applies to-

(a)[* * *]

(b)all colleges deemed to be affiliated to, or approved by, the University under this Act;

(c)all colleges situate within the University area and affiliated to, or approved by, the University in accordance with provisions of this Act or the statutes made thereunder.]

2. Definitions.

- In this Act, unless the context otherwise requires,-

(a)[ "approved college" means any college or institution situate within the University area and affiliated to the University and providing courses of study for admission to the examinations for degrees of the University and includes a college deemed to be affiliated to the University under this Act;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(ab)"approved college" means any college situate within the University area and approved by the University and providing courses of study for admission to the examinations for titles and diplomas of the University and includes a college deemed to be approved to the University under this Act;

(ac)"autonomous college" means any college designated as an autonomous college by statutes;

(ad)"college" means any college or institution, maintained or approved by, or affiliated to, the University and providing courses of study for admission to the examinations of the University [* * *] [The expression 'and Includes a constituent college' was omitted by Tamil Nadu Act 12 of 2008, dated 8.3.2008.]

(b)"constituent college" means any college or institution specified in the Schedules I and II.

(c)"Government" means the State Government;

(d)"hostel" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;

(e)"notified date" means the date specified in the notification issued under sub-section (2) of section 1;

(f)"prescribed" means prescribed by this Act or the statutes, ordinances or regulations;

(g)"principal" means the head of a college;

(h)"professional college" means a college established or maintained by the University and providing courses of study leading up to the professional degrees of the University;

(ha)[ "registered graduate" means a graduate registered under this Act;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(i)"Schedule" means the Schedule to this Act;

(j)"Statutes", "ordinances" and "regulations" means, respectively, the statues, ordinances and regulations of the University made or continued in force under this Act;

(k)"teachers" mean such Lecturers, Readers, Assistant Professors, Professors, persons giving instruction in physical education and other persons giving instruction in University colleges or in laboratories in University colleges or in hostels, and Librarians as may be declared by the statutes to be teachers;

(l)"teachers of the University" mean person appointed by the University to give instruction on its behalf;

(m)"University" means the Alagappa University;

(n)"University area" means the area to which the jurisdiction of the University extends as specified under sub-section (4) of section 3;

(o)"University college" means a college or a college combined with a research institute maintained by the University, whether instituted by it or not, and providing courses of study leading up to the post-graduate and professional degrees;

(p)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);

(q)"University Laboratory" means a laboratory maintained by the University, whether instituted by it or not, and intended for the carrying on and advancement of research work;

(r)"University Lecturer", "University Reader" or "University Professor" means Lecturer, Reader or Professor, respectively, appointed as such by the University;

(s)"University Library" means a library maintained by the University, whether instituted by it or not.

Chapter II
The University

3. The University.

(1)There shall be a University by the name "the Alagappa University".

(2)[ The University shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(3)The University shall be of the affiliating type

(4)The jurisdiction of the University shall extend to the whole area comprising the districts of Sivaganga and Ramanathapuram in the State of Tamil Nadu

(5)The headquarters of the University shall be located in the Alagappa Nagar in Sankarapuram Panchayat in Karaikudi taluk.

4.

[Omitted] [Omitted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002)]

5. Objects of the University.

- The University shall have the following objects, namely:-

(1)to provide for instruction and training in such branches of learning as it may determine; and

(2)to provide for research' and for the advancement and dissenuation of knowledge.

5A. Objects and powers of the University.

- The University shall have the following objects and powers, namely:-

(1)to institute degrees, titles, diplomas and other academic distinctions;

(2)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who-

(a)shall have pursued an approved course of study in a University college or laboratory [or in as affiliated college or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] unless exempted therefrom in the manner prescribed by the statutes and shall have passed the prescribed examination of the University; or

(b)shall have carried on research under conditions prescribed;

[(2-a) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study by correspondence, whether residing within the University area or not and to provide such lectures and instructions for persons not being residents within the University area under conditions prescribed; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](2-b) to affiliate colleges to the University under conditions prescribed and to withdraw such affiliation:Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and terms and conditions, if any, of such permission have been complied with;(2-c) to approve colleges providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval:Provided that no college shall be approved by the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission have been complied with;(2-d) to designate any college as an autonomous college with the prior concurrence of the Government under conditions prescribed and to cancel such designation;]

(3)to confer honorary degrees or other academic distinctions under conditions prescribed;

(4)to institute, maintain and manage institutes of research, University colleges and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;

(5)to institute and award lecturers hips, professorships and any other teaching or research posts required by the University and to appoint persons to such lecturers hips, readerships, professorships and other teaching or research posts;

(6)to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;

(7)to establish, maintain and manage hostels, to recognise hostels not maintained by the University and to withdraw recognition therefrom;

(8)to supervise and control hostels and to regulate and enforce discipline among the students of the University and to make arrangements for promoting their health and general welfare;

(9)to hold and manage endowments and other properties and funds of the University

(10)to borrow money with the approval of the Government on the security the property of the University for the purpose of the University;

(11)to fix fees and to demand and receive such fees as may be prescribed;

(12)to make grants from the funds of the University for the maintenance of National Cadet Corps;

(13)to institute and maintain a University Extension Board;

(14)to institute and provide funds for the maintenance of

(a)a publication bureau;

(b)an employment bureau;

(c)students unions;

(d)University athletic clubs; and

(e)other similar associations

(15)to co-operate with any other University or authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon on such terms and conditions, as may, from time to time, be prescribed; and

(16)generally do all such other acts and things as may be necessary or desirable to further the objects of the University.

6. [ College not to be affiliated to any other University and recognition of institution by University. [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(1)No college within the University area shall be affiliated to any University other than the Alagappa University.

(2)No institution affiliated to, or associated with, or maintained by any other University in the State of Tamil Nadu shall be recognized by the University for any purpose except with the prior approval of the Government and the University concerned.]

7. Disqualification for membership.

(1)No person shall be qualified for nomination or election as a member of any of the authorities of the University, if on the date of such nomination or election, he is-

(a)of unsound mind, [ a deaf-mute or suffering from leprosy; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or

(b)an applicant to be adjudicated as an insolvent or an undischarged insolvent;

(c)sentenced by a Criminal Court to imprisonment for any offence involving moral turpitude.

(2)[ In case of dispute or doubt as to whether a person is disqualified under sub-section (1), the syndicate" shall refer such case to the Chancellor whose decision shall be final] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).][* * *] [Section 8 Omitted by Tamil Nadu Universities Laws (Amendment) Act, 1989 (Tamil Nadu Act 29 of 1989).]

8. [ Restriction for election to senate standing committee on academic affairs and syndicate in certain cases. [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil Nadu Act 41 of 1998).]

(1)Notwithstanding anything contained in section 21, 24 or 25, any person who has completed two terms of three years each, continuously in any one or two of the following authorities of the University namely:-

(i)the Senate;

(ii)the standing committee on Academic Affairs and

(iii)the Syndicate shall be eligible, after a period of three years has elapsed from the date of his ceasing to be such member, for election or nomination to any of the above mentioned authorities:

Provided that for the purpose of this sub-section if a person was elected to nominated to one authority and such person became 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.Explanation I. - For the purpose of this sub-section, the expression "period" shall include the period of office held by any person prior to the date of the publication of the Tamil Nadu University (Laws) (Second Amendment) Act, 1991 in the Tamil Nadu Government Gazette.Explanation II. - 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 authority either by election or nomination and the period of three years during which he held office in another authority either by election or nomination shall be taken into account and accordingly such person shall not be, eligible for election or nomination to any one of the said three authorities;Provided 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 one of the said three authorities in a casual vacancy shall be deemed to have held office for a period of three years in that authority:Provided further 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 have application in respect of-

(i)ex-officio, members referred to in section 21 (a), Class I, but not including members of the Syndicate who are not otherwise members of the Senate referred to in item (10);

(ii)ex-officio members referred to in section 24(2)(a), class I and section 25 (b), Class II and

(iii)the Life member referred to in section 25(b), Class I.]

9. Visitation.

- [(1) The Chancellor shall have the right to cause an inspection or inquiry to be made, by such person or persons as he may direct, of the University, its building, laboratories, libraries, museums, workshops and equipment and of any college maintained or approved by, or affiliated to, the University and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in respect of any matter connected with the University.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(2)The Chancellor shall communicate to the Syndicate his views with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the Syndicate thereon, advise the University upon the action to be taken and fix a time-limit for taking such action.

(3)The Syndicate shall report to the Chancellor the action, if any, which is proposed to be taken or has been taken, upon the results of such inspection or inquiry. Such report shall be submitted within such time as the Chancellor may direct.

(4)Where the Syndicate does not take action to the satisfaction of the Chancellor within a reasonable time, the Chancellor may, after considering any explanation furnished or representation made by the Syndicate, issues such directions as he may think fit and the Syndicate, shall comply with such directions. In the event of the Syndicate not complying with such directions within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall have power to appoint any person or body to comply with such directions and make such orders as may be necessary for the expenses thereof.

10. Officers of the University.

- The University shall consist of the following officers, namely:-

(1)The Chancellor;

(2)The Pro-Chancellor;

(3)The Vice-Chancellor;

(4)The Registrar;

(5)The Finance Officer;

(6)The Controller of Examinations; and

(7)Such other persons as may be declared by the statutes to be officers of the University.

11. The Chancellor.

- The Governor of Tamil Nadu shall be the Chancellor of the University. He shall, by virtue of his office, be the head of the University and shall, when present, preside at any convocation of the University and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them.

(2)Where power is conferred upon the Chancellor to nominate persons to the authorities, the Chancellor shall, in consultation with the Vice-Chancellor, and to the extent necessary, nominate persons to represent interests not otherwise adequately represented.

(3)The Chancellor may, of his own motion or on application, call for and examine the record of any officer or authority of the University in respect of any proceedings to satisfy himself as to the regularity of such proceedings or the correctness, legality or propriety of any decision passed or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified, annulled, reversed or remitted for reconsideration [for the reason that such decision or order is not in conformity with the provisions of this Act or the Statutes] [Inserted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).], he may pass orders accordingly:Provided that every application to the Chancellor for the exercise of the power under this section shall be preferred within three months from the date on which the proceedings, decision or order to which the application relates was communicated to the applicant:

(4)The Chancellor shall exercise such [* * *] [The word 'other' was omitted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).] power and perform such [* * *] [The word 'other' was omitted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).] duties as may be conferred on him by or under this Act.

12. The Pro-Chancellor.

(1)The Minister in-charge of the portfolio of Education in the State of Tamil Nadu shall be the Pro-Chancellor of the University.[* * *] [The word 'other' was omitted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).]

(2)The Pro-Chancellor shall exercise such other powers and performs such other duties as may be conferred on him by or under this Act.

13. The Vice-Chancellor.

(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out of a panel of three names recommended by the Committee referred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee.[Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the committee, he may take steps to constitute another committee in accordance with sub-section (2) to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.] [Added by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu Act 3 of 1992).]

(2)[ For the purpose of sub-section (1), the Committee shall consist of five persons of whom one shall be nominated by the Chancellor, one shall be nominated by the Government, one shall be nominated by the Senate and two shall be nominated by the Syndicate :] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).]Provided that-

(a)the person so nominated shall not be a member of any of the authorities of the University;

(b)the person so nominated by the Chancellor shall convene the meetings of the committee.

(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years:Provided that no person shall hold the office of the Vice-Chancellor, for more than six years in the aggregate:Provided further that-

(a)the Chancellor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period of one year, as may be specified in the direction;

(b)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice, resign his office:

Provided also that, a person appointed as Vice-Chancellor shall retire from office if, during the term of his office or any extension thereof, he completes the age of [Seventy years] [Substituted for 'sixty-five years' by Act No. 32 of 2012, dated 14.11.2012, w.e.f. 14.7.2012.].

(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or if the Vice-Chancellor is, by reason of absence or for any other reason, unable to exercise the powers and perform the duties of his office, the senior most Professor of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the syndicate with the approval of the Chancellor makes the requisite arrangements.

(5)The Vice-Chancellor shall be a whole-time officer of the University and his emoluments and other terms and conditions of service shall be as follows:-

(i)There shall be paid to the Vice-Chancellor a salary of three thousand rupees per mensem and he shall be entitled, without payment of rent, to the use of a furnished residence throughout his term of office, and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence;

(ii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate with the approval of the Chancellor, from time to time:

Provided that, where an employee of-

(a)the University; or

(b)any other University or college or institution maintained by, or affiliated to that University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor;

(iii)The Vice- Chancellor shall entitled to travelling allowances at such rates as may be fixed by the Syndicate;

(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one eleventh of the periods spent by him on active service: Provided that when the earned leave applied for by the Vice-Chancellor in sufficient time before the date of expiry of the term of his office is refused by the Chancellor in the interest of the University and if he does not avail of the leave before the date of expiry of the term of his office, he shall be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit subject to a maximum of one hundred and eighty days.

(v)The Vice-Chancellor shall be entitled on medical grounds or otherwise, to leave without pay for a period not exceeding three months during the term of his office:

Provided that such leave may be converted into leave on full pay to the extent to which he is entitled to earned leave under clause (iv).

14. Powers and duties of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the academic head and the principal executive officer of the University and shall, in the absence of the Chancellor and Pro-Chancellor, preside at any convocation of the University and confer degrees, titles, diplomas or other academic distinctions upon persons entitled to receive them. He shall be a member ex-officio and Chairman of the Senate, Syndicate, Standing Committee on Academic Affairs and the Finance Committee and shall be entitled to be present at, and to address, any meeting of any authority of the University, but shall not be entitled to vote thereat, unless he is a member of the authority concerned.

(2)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the statutes, ordinances and regulations are observed and carried out and he may exercise all powers necessary for this purpose.

(3)The Vice-Chancellor shall have power to convene meeting of the Senate, the Syndicate, the Standing Committee on Academic Affairs and the Finance Committee.

(4)

(a)The Vice-Chancellor shall have power to take action on any matter and shall by order take such action as he may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who or which would have ordinarily dealt with the matter:

Provided that no such order shall be passed unless the person likely to be affected, has been given a reasonable opportunity of being heard;

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within thirty days from the date on which he has notice of such action. The Vice-Chancellor shall give effect to the order passed by the Syndicate on such-appeal.

(5)The Vice-Chancellor shall give effect to the orders of the Syndicate regarding the appointment, suspension and dismissal of the teachers and other employee of the University.

(6)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.

(7)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching and research, extension education and curriculum development.

(8)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the statutes.

15. The Registrar.

(1)The Registrar shall be a whole-time salaried officer of the University appointed by the Syndicate for such period as may be specified by the Syndicate.

(2)The holder of the post of Registrar shall be an academician not lower in rank than that of a University Professor.

(3)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed by the ordinances:Provided that the Registrar shall hold office for a period of three years:Provided further that the Registrar shall retire on attaining the age of fifty-eight years.

(4)When the office of the Registrar is vacant or when the Registrar is by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(5)

(a)The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the University and academic staff, as may be specified in the orders of the Syndicate and to suspend them pending inquiry, to administer warning to them or to impose on them the penalty of censure or withholding of increments:

Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him;

(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (a);

(c)In any case where the inquiry discloses that punishment beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations:

Provided that an appeal shall lie to the Syndicate against an order of the Vice-Chancellor imposing any penalty;

(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.

(6)The Registrar shall be the ex-officio Secretary of the Senate, the Syndicate, the Faculties and the Boards of Studies, but shall not be deemed to be a member of any of these authorities.

(7)It shall be the duty of the Registrar,-

(a)to be the custodian of the records, the common seal and such other property of the University as the Syndicate shall commit to his charge;

(b)to issue all notices convening meeting of the Senate, the Syndicate, the Faculties, the Board of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the University;

(c)to keep the minutes of all the proceedings of the meeting of the Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of Examiners and of any committee appointed by the authorities of the University;

(d)to conduct the official correspondence of the Syndicate;

(e)to supply to the Chancellor, copies of the agenda of the meeting of the authorities of the University as soon as they are issued and the minutes of the proceedings of such meetings; and

(f)to exercise such other powers and perform such other duties as maybe specified in the statutes, the ordinances or the regulations or as may be required, from time to time, by the Syndicate or the V ice-Chancellor.

(8)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.

16. The Finance Officer.

(1)The Finance Officer shall be a whole time salaried officer of the University appointed by the Syndicate from out of a panel of three names recommended by the Government, for such period as may be specified by the Syndicate in this behalf.

(2)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the ordinances.

(3)The Finance Officer shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the Syndicate under sub-section (1), whichever is earlier.Provided that the Finance Officer shall, notwithstanding his attaining the age of fifty-eight years, continue in office until his successor is appointed and enters upon his office or until the expiry of a period of one year, whichever is earlier.

(4)When the office of the Finance Officer is vacant, or when the Finance Officer is, by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.

(5)The Finance Officer shall be the ex-officio Secretary of the Finance Committee, but shall not be deemed to be member of such Committee.

(6)The Finance Officer shall,-

(a)exercise general supervision over the funds of the University and shall advice the University as regards its financial policy; and

(b)exercise such other powers and perform such other financial functions as may be assigned to him by the Syndicate or as may be prescribed by the statutes or the ordinances:

Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may prescribed without the previous approval of the Syndicate.

(7)Subject to the control of the Syndicate, the Finance Officer shall,-

(a)hold and manage the property and investments of the University including trust and endowed property;

(b)ensure that the limits fixed by the Syndicate for recurring and nonrecurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;

(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate;

(d)keep a constant watch on the cash and bank balance and investments;

(e)watch the progress of the collection of revenue and advise on the methods of collection employed;

(f)ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date, and that stock-checking is conducted, of equipments and other consumable materials in all offices, special centres, specialised laboratories and college maintained by the University;

(g)[.........] (sic)

(h)call from any office, centre, laboratory and college maintained by the University, any information or returns that he may consider necessary for the performance of his duties.

(8)The receipt of the Finance Officer or of the person or persons duly authorised in this behalf by the Syndicate for any money payable to the University shall be sufficient discharge for payment of such money

17. The Controller of Examinations.

(1)The Controller of Examinations shall be a whole-time officer of the University appointed by the Syndicate for such period and such terms and conditions as may be prescribed.

(2)The Controller of Examinations shall exercise powers and perform such duties as may be prescribed.

18. Authorities of the University.

- The authorities of the University shall be the Senate, the Syndicate, the Standing Committee on Academic Affairs, the Faculties, the Finance Committee, the Boards of Studies and such other authorities as may be declared by the statutes to be authorities of the University.

19. The Planning Board.

(1)There shall be constituted a Planning Board of the University which shall advise generally on the planning and development of the University and keep under review the standard of education and research in the University.

(2)The Planning Board shall consist of the following members, namely:-

(i)the Vice-Chancellor, who shall be the Chairman of the Board; and

(ii)not more than eight persons of high academic standing.

(3)The members of the Planning Board shall be appointed by the Chancellor and shall hold office for such period as he may determine.

(4)The Planning Board shall, in addition to all other powers vested in it by this Act, have the right to advise the Syndicate and the Standing Committee on Academic Affairs on any academic matter.

20. Vice-Chancellor and other officer, etc. to be public servants.

- The Vice-Chancellor, the Registrar, the Finance Officer, the Controller of Examinations and other employees of the University shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).

Chapter III
The Senate and the Standing Committee on Academic Affairs-Powers and Duties

21. The Senate.

(a)The Senate shall consist of the following persons, namely:-Class I-Ex-Officio Members

(1)The Chancellor;

(2)The Pro-Chancellor;

(3)The Vice-Chancellor;

(4)The Secretary to Government, in-charge of Education;

(5)The Secretary to Government, in-charge of Health and Family Welfare;

(6)The Director of Collegiate Education;

(7)The Director of Technical Education;

(8)The Director of Medical Education;

(9)[ Heads of University Departments of Study and Research; [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](9-A) Principals of all colleges;(9-B) The Librarian of the University Library;(9-C) The Director of Physical Education of the University; and]

(10)Members of the Syndicate who are not otherwise members of the Senate.Class II-Other Members

(1)One member elected by the Members of the Tamil Nadu Legislative Assembly from among themselves and one member elected by the members of the Tamil Nadu Legislative Council from among themselves;[(1-A) One member elected by teachers of each college from among themselves; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](1-B) One member elected from among themselves by the Secretaries of the College Committees of the private colleges, as defined in the Tamil Nadu Private Colleges (Regulation) Act, 1976 (President's Act 19 of 1976) with the University area;(1-C) One member elected by Headmasters of Higher Secondary Schools in each revenue district within the University area;(1-D) One member elected by registered graduates in each revenue district within the University area from among themselves;]

(2)Two Members representing research institutions of national importance to be nominated by the Chancellor;

(3)Two members from among the Academic Experts to be nominated by the Chancellor; and

(4)Three members nominated by the Pro-Chancellor of whom not less than two shall be nominated to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented.

(b)

(i)In case the Secretary to Government, in-charge of Education, or the Secretary to Government, in-charge of Health and Family Welfare, is unable to attend the meetings of the Senate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government, to attend the meetings.

(ii)In case the Director of Collegiate Education, or Director of Technical Education, or the Director of Medical Education, is unable to attend the meetings of the Senate for any reason, he may depute any officer of his Department not lower in rank than that of Deputy Director, to attend the meeting.

(c)[ Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil Nadu Act 41 of 1998).]

[* * *] [Words 'and such members shall be eligible for election or nomination for more than another period of three years' omitted by Tamil Nadu Act 29 of 1989 sub-section itself recast by Tamil Nadu Act 9 of 1992).][Provided that a member of the Senate who is elected or nominated in his capacity as a member of a particular electorate or body or the holder of a particular appointment shall cease to be a member of the Senate from the date on which he ceases to be member of that electorate or body or the holder of that appointment, as the case may be;] [Substituted by Tamil Nadu Universities Laws (Second Amendment) Act, 1989 (Tamil Nadu Act 21 of 1992).][Provided that a member of the Tamil Nadu Legislative Assembly shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly.] [Substituted by Tamil Nadu Act 26 of 1991.]Provided further that where an elected or nominated member of the Senate is appointed temporarily to any of the offices by virtue of which he is entitled to be member of the Senate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment, and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or a nominated member.

(d)When a person ceases to be member of the Senate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate.

22. Senate to review the broad policies and programmes of the University.

- Subject to the other provisions of this Act, the Senate shall have the following powers and functions, namely:-

(a)to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;

(b)to advise the Chancellor in respect of any matter, which may be referred to it for advice; and

(c)to exercise such other powers and perform such other functions as may be prescribed by the statutes.

23. Meetings of the Senate.

(1)The Senate shall meet at least twice in every year on dates to be fixed by the Vice-Chancellor. One of such meetings shall be called the annual meeting. The Senate may also meet at such other times as it may, from time to time, determine.

(2)One-third of the total strength of the members of the Senate shall be the quorum required for a meeting of the Senate:Provided that such quorum shall not be required at a convocation of the University or a meeting of the Senate, held for the purpose of conferring degrees, titles, diplomas or other academic distinctions.

(3)The Vice-chancellor may, whenever he thinks fit, and shall upon a requisition in writing signed by not less than fifty per cent of the total members of the Senate, convene a special meeting of the Senate.

24. The Standing Committee on Academic Affairs.

(1)There shall be a Standing Committee on Academic Affairs of the University which shall, subject to the provisions of this Act, the statutes and the ordinances, co-ordinate and exercise general supervision over the academic affairs of the University.

(2)

(a)The Standing Committee on Academic Affairs shall, in addition to the Vice-Chancellor, consists of the following persons, namely:-

Class I- Ex-officio Members

(1)The Director of Collegiate Education;

(2)The Director of Technical Education;

(3)The Director of Medical Education;

(4)Heads of Departments, Heads of Schools of Excellence and Heads of Advanced Centres in the University.Class II - Other Members

(1)[ Two members elected by principals of colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(2)Two members nominated by the Vice-Chancellor according to seniority from among the Readers in the University.

(b)In case the Director of Collegiate Education, or the Director of Technical Education, or the Director of Medical Education, is unable to attend the meetings of the Standing Committee on Academic Affairs for any reason, he may depute any officer of his department not lower in rank than that of Deputy Director, to attend the meetings.

(c)The Vice-Chancellor shall be the ex-officio Chairman of the Standing Committee on Academic Affairs.

(d)The members of the Standing committee on Academic Affairs, other than the ex-officio members shall hold office for a period of three years and such members shall be eligible for re-nomination.

[Provided that a members of the Standing Committee on Academic Affairs who is nominated in his capacity as a member of a particular electorate or body or the holder of a particular appointment shall cease to be a member of the Standing Committee on Academic Affairs from the date on which he cease to be member of that electorate or body or the holder of that appointment as the case may be:] [Substituted by Tamil Nadu Universities Laws (Second Amendment) Act, 1989 (Tamil Nadu Act 21 of 1992).]Provided further that where a nominated member of the Standing Committee on Academic Affairs is appointed temporarily lo any of the offices by the virtue of which he is entitled to be a member of the Standing Committee on Academic Affairs, ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be member of the Standing Committee on Academic Affairs by virtue of his nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as a nominated member.

(e)The members of the Standing Committee on Academic Affairs shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:

Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.

(f)A member of the Standing Committee on Academic Affairs, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Vice-Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Vice-Chancellor.

(3)The powers and duties of the Standing Committee on Academic Affairs shall be such as may be prescribed by the statutes.

Chapter IV
The Syndicate

25. The Syndicate.

(a)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 59 constitute the Syndicate.(b)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-Class I-Life MemberThirumathi Umayal Ramanathan, daughter of Dr. Rm Alagappa Chettiar [and after her, her son, Thiru R. Vairavan] [Inserted by Alagappa University (Amendment) Act, 2001 (Tamil Nadu Act 25 of 2001).]Class II-Ex-officio Members

(1)The Secretary to Government, in-charge of Education;

(2)The Secretary to Government, in-charge of Health and Family Welfare;[(2-A) The Secretary to Government, in-charge of Law;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(3)The Director of Collegiate Education;

(4)The Director of Technical Education; and

(5)The Director of Medical Education.Class III-Other Members

(1)Two Members elected by the Senate from among its members[(1-A) Two members elected by principles of colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](1-B) Two members elected by teachers of colleges, other than Principals, from among themselves who are members of the Senate, in accordance with the system of proportional representation by means of the single transferable vote.]Explanation. - For the purpose of the item "teacher" shall mean those teachers elected to the Senate by the teacher of the colleges from among themselves.

(2)Three Members from among the Academic Experts to be nominated by the Chancellor.

(3)One University Professor for every ten Departments of study and research, schools of excellence and centres of advanced studies, or part thereof, to be nominated by rotation among such departments, school and centres by the Chancellor on the recommendation of the Vice-Chancellor.Explanation. - For the purpose of nomination under this item, all departments of study and research, schools of excellence and centres of advanced studies shall be treated as "One unit"

(c)The Vice-Chancellor shall be the ex-officio Chairman of the Syndicate

(d)

(i)In case the Secretary to Government, in-charge of Education, or the Secretary to Government, in-charge of Health and Family Welfare [or the Secretary to Government, in-charge of Law], is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department not lower in rank thar that of Deputy Secretary to Government, to attend the meetings

(ii)In case the Director of Collegiate Education, or the Director of Technical Education, or the Director of Medical Education, is unable to attend the meeting of the Syndicate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Director to attend the meetings.

(e)[ Save as otherwise provided, the members of the Syndicate, other than the life members and the ex-officio members shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil Nadu Act 41 of 1998).]

[* * *] [Omitted by Tamil Nadu Universities Laws (Amendment) Act, 1989 (Tamil Nadu Act 29 of 1989).][* * *] [Omitted by Tamil Nadu Universities Laws (Amendment) Act, 1989 (Tamil Nadu Act 29 of 1989).][Provided that a member of the Syndicate who is elected or nominated in his capacity as a member of a particular electorate or body or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be a member of that electorate or body or the holder of that appointment, as the case may be;] [Substituted by Tamil Nadu Universities Laws (Second Amendment) Act, 1989 (Tamil Nadu Act 21 of 1992).]Provided further that where an elected or a nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge Of his appointment, choose whether he will continue to be member of the Syndicate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or a nominated member.

(f)When a person ceases to be member of the Syndicate, he shall cease to be member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.

(g)The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily travelling allowances as may be prescribed:

Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.

(h)A member of the Syndicate, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires; Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.

26. Powers of the Syndicate.

(a)The Syndicate shall have the following powers, namely:-

(1)to make statutes and amend or repeal the statutes;

(2)to make ordinances and amend or repeal the same;

(3)to co-operate with other Universities, other academic authorities and colleges in such manner and for such purpose as it may determine;

(4)to provide for instruction and training in such branches of learning as it may think fit;

(5)to provide for research and advancement and dissemination of knowledge;[(5-A) to prescribe the conditions for approving colleges and to withdraw such approval; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](5-B) to prescribe the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;(5-C) to prescribe the manner in which, and the conditions subject to which, a college maybe designated as an autonomous college and such designation may be cancelled;(5-D) to affiliate or approve colleges within the University area and to recognize colleges as approved colleges;(5-E) to designate any college as an autonomous college and to cancel such designation with the concurrence of the Government;]

(6)to institute lecturerships, readerships, professorships and any other [teaching or research posts] [Substituted for words 'teaching posts' by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).] required by the University;

(7)to provide such lectures and instructions for students of University colleges [or an affiliated colleges or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] as the Senate may determine and also to provide for lectures and instructions to persons not being students of colleges and to grant diplomas to them;

(8)to institute degrees, titles, diplomas and other academic distinctions;

(9)to confer degrees, titles, diplomas and other academic distinctions on persons who-

(a)shall have pursued an approved course of study in University college or laboratory [or an affiliated colleges or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002] or have been exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University;

(b)shall have carried on research under conditions prescribed;

(10)to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate;

(11)to establish and maintain hostels.

(12)to institute fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;

(13)to prescribe the fees to be charged for admission lo the examinations, degrees and diplomas of the University and for all or any of the purpose specified in section 5;

(14)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;

(15)to institute a University Extension Board and to maintain it;

(16)to institute a publication bureau, student's unions, employment bureau and University athletic clubs and to maintain them;

(17)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purpose not repugnant to the provisions of this Act;

(18)to make statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Senate, Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;

(19)to hold, control and administer the properties and funds of the University;

(20)to direct the form, custody and use of the common seal of the University;

(21)to regulate and determine all matters concerning the University in accordance with this Act, the statutes, the ordinance and the regulations;

(22)to administer all properties and funds placed at the disposal of the University for specific purpose;

(23)

(a)to appoint the University Lecturers, University Readers, University Professors and teachers of the University, fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;

(b)to make ordinances specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their service and provide for filling up of temporary vacancies;

(24)to suspend and dismiss the University Lecturers, University Readers, University Professors and the teachers and the other employees of the University;

(25)to accept, on behalf of' the University, endowments, bequests, donations, grants and transfer of any movable and immovable properties made to it:Provided that all such endowments, bequests, donations, grants and transfers shall be reported to the Senate at its next meeting;

(26)

(i)to raise, on behalf of the University, loans from the Central or any State Government or the public or any Corporation owned or controlled by the Central or any State Government;

(ii)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;

(27)to recognise hostels not maintained by the University' and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the cordinances and the conditions imposed thereunder;

(28)to arrange for, and direct, the inspection of all University colleges [affiliated colleges and approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and hostels;

(29)to prescribe the qualifications of teachers in University colleges [affiliated colleges and approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and hostels;

(30)to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;

(31)to charge and collect such fees as may be prescribed;

(32)to conduct the University examinations and approve and publish the results thereof;

(33)to make ordinances regarding the admissions of students to the University or prescribing examinations to be recognised as equivalent to University examinations;

(34)to appoint members to the Boards of Studies;

(35)

(i)to appoint examiners, after consideration of the recommendations of the Boards of Studies; and

(ii)to fix their remuneration;

(36)to supervise and control the residence and discipline of the students of the University and make arrangements for securing their health and well-being;

(37)to institute and manage University colleges [affiliated colleges and approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and laboratories, libraries, museums, institutes of research and other institutions established or maintained by the University;

(38)to manage hostels instituted by the University;

(39)to regulate the working of the University Extension Board;

(40)to manage any publication bureau, student's unions, employment bureau and University athletic clubs instituted by the University;

(41)to review the instruction and teaching of the University;

(42)to promote research within the University and to require reports, from time to time, of such research;

(43)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes, ordinances or regulations; and

(44)to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.

(b)The Syndicate may consult the Standing Committee on Academic Affairs in respect of any academic matter, whenever it considers such consultation is necessary.

27. Meetings of the Syndicate.

(1)The Syndicate shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meeting including the quorum at meeting as may be prescribed:Provided that the Syndicate shall meet at least once in every three months.

(2)The Vice-Chancellor or in his absence any member chosen by the Members present, shall preside at a meeting of the Syndicate.

(3)All questions at any meeting of the Syndicate shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Vice-Chancellor or the members presiding, as the case may be, shall have and exercise a second or casting vote.

(4)

(a)The Syndicate may, for the purpose of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak in, and otherwise take part in, the proceedings of such meeting but shall not be entitled to vote;

(b)The person so invited shall be entitled to such daily and travelling allowances as are admissible to a member of the Syndicate.

28. Annual Report.

- The annual report of the University shall be prepared by the Syndicate and shall be submitted to the Senate on or before such date as may be prescribed by the statutes and shall be considered by the Senate at its next annual meeting. The Senate may pass resolutions thereon and communicate the same to the Syndicate which shall take action in accordance therewith. The Syndicate shall inform the Senate of the action taken by it. A copy of the report with a copy of the resolutions thereon, if any, of the Senate shall he submitted to the [Chancellor and to the Government] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).] for information.

29. Annual accounts.

(1)The annual accounts of the University shall be submitted to such examination and audit as the Government may direct.

(2)The University shall settle objections raised in such audit and carry out such instructions as may be issued by the Government on the audit report.

(3)The accounts when audited shall be published by the Syndicate in such manner as may be prescribed by the ordinances and copies thereof shall be submitted to the Senate at its next meeting and to the [Chancellor and to the Government] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).] within three months of such publication.

Chapter V
The Faculties, the Boards of Studies, the Finance Committee and other Authorities

30. Constitution and functions of Faculties.

(1)The University shall include Faculties of Arts, Science, Education, Commerce and such other Faculties with such departments as may be prescribed by the statutes.

(2)The constitution and functions of the Faculties shall, in all other respects, be such as may be prescribed by the regulations.

(3)Notwithstanding anything contained in sub-section (2), the Standing Committee on Academic Affairs may, on the recommendations of the Syndicate, appoint any teacher of the University as a member of a Faculty.

(4)Each Faculty shall comprise of-

(i)the following departments of Teaching, namely:-

(1)Faculty of Arts-

(i)Department of Tamil,

(ii)Department of History.

(2)Faculty of Science-

(i)Department of Mathematics,

(ii)Department of Physics.

(3)Faculty of Teaching-

(i)Department of Education,

(ii)Department of Physical Education.

(4)Faculty of Commerce-

(i)Department of Commerce; and.

(ii)such other departments as may be prescribed by the statutes.

31. The Boards of Studies.

- There shall be Boards of Studies attached to each department of teaching, the constitution and powers of the Boards of Studies shall be such as may be prescribed by the ordinances.

32. Constitution of other authorities.

- The constitution of such other bodies as may be declared by the statutes to be authorities of the University shall be provided for in the manner prescribed.

33. Finance Committee.

(1)The Finance Committee shall consist of the following members, namely:-

(i)The Vice-Chancellor;

(ii)The Secretary to Government, in-charge of Finance;

(iii)The Secretary to Government, in-charge of Education;

(iv)Three members nominated by the Syndicate from among its members of whom one shall be a Professor nominated to the Syndicate by the Chancellor.

(2)If, for any reason, the officer referred to in clause (ii) or clause (iii) of subsection (1) is unable to attend any meeting of the Finance Committee, he may depute any officer of the department concerned not lower in rank than that of Deputy Secretary to Government to attend such meeting. The officer so deputed shall have the right to take part in the discussions of the Committee and shall have the right to vote.

(3)The Vice-Chancellor shall be the ex-officio Chairman and the Finance Officer shall be the ex-officio Secretary of the Finance Committee.

(4)All the members of the Finance Committee, other than the ex-officio members shall hold office for a period of three years.

(5)The Finance Committee shall meet at least twice in every year to examine the accounts and to scrutinize proposals for expenditure.

(6)The annual accounts of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments and thereafter submitted to the Syndicate for approval.

(7)The Finance Committee shall recommend limits for the total recurring expenditure and the total non-recurring expenditure for the year based on the income and resources of the University which, in the case of productive works, may include the proceeds of loans.

(8)The Finance Committee shall-

(a)review the financial position of the University, from time to time;

(b)make recommendation to the Syndicate on every proposal involving investment or expenditure for which no provision has been made in the annual financial estimates or which involves expenditure in excess of the amount provided for in the annual financial estimates;

(c)prescribe the methods and procedure and forms for maintaining the accounts of the University and colleges;

(d)make recommendation to the Syndicate on all matters relating to the finance of the University; and

(e)perform such other functions as may be prescribed.

(9)The financial estimates of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments. The said estimates, as modified by the Finance Committee, shall, then, be laid before the Syndicate for consideration. The Syndicate may accept the modifications made by the Finance Committee.

Chapter VI
Statutes, Ordinances and Regulations

34. Statutes.

- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-

(i)the holding of convocation to confer degrees;

(ii)the conferment of honorary degrees and academic distinctions;

(iii)the constitution, powers and functions of the authorities of the University;

(iv)the manner of filling vacancies among members of the authorities;

(v)the allowances to be paid to the members of the authorities and the committees thereof;

(vi)the procedure at meeting of the authorities including the quorum for the transaction of business at such meetings;

(vii)the authentication of the orders or decisions of the authorities;

(viii)the formation of departments of teaching at the University and the University colleges;

(ix)the term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;

(x)the qualifications of the teachers and other persons employed by the University;

(xi)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;

(xii)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;

(xiii)the institution of fellowship, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;

(xiv)the establishment and maintenance of halls, hostels and laboratories;

(xv)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;

[(xv-a) the conditions of registration of graduates and the maintenance of register thereof; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](xv-b) the conditions of recognition of approved colleges and of affiliation to the University of affiliated colleges;(xv-c) the manner in which, and the conditions subject to which, a college may be designated as an autonomous college or the designation of such college may be cancelled and the matters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and duties of Standing committee on Academic Affairs, Staff Council, Boards of studies and Boards of Examiners.]

(xvi)the delegation of powers vested in the authorities or officers of the University; and

(xvii)any other matter which is required to be or may be prescribed by the statutes.

35. Statutes, how made.

(1)The Syndicate may, from time to time, make statutes and amend or repeal the statutes in the manner hereinafter provided in this section.

(2)The Standing Committee on Academic Affairs may propose to the Syndicate the draft of any statute to be passed by the Syndicate and such draft shall be considered by the Syndicate at its next meeting:Provided that the Standing Committee on Academic Affairs shall not propose the draft of any statute or of any amendment to a statute relating to matters other than academic affairs.

(3)The Syndicate may consider the draft proposed by the Standing Committee on Academic Affairs under sub-section (2) and may either pass the draft statute or reject or return it with or without amendments to the Standing committee on Academic Affairs for reconsideration.

(4)

(a)Any member of the Syndicate may propose to the Syndicate the draft of the statute and the Syndicate may either accept or reject the draft, it relates to a matter not falling within the purview of the Standing Committee on Academic Affairs.

(b)In case such draft relates to a matter within the purview of the Standing Committee on Academic Affairs, the Syndicate shall refer it for consideration to the Standing Committee on Academic Affairs, which may either report to the Syndicate that it does not approve the draft or submit the draft to the Syndicate in such form as the Standing Committee on Academic Affairs may approve and the Syndicate may either pass with or without amendment or reject the draft.

(5)A statute passed by the Syndicate shall be submitted to the Chancellor who may assent thereto or withhold his assent. A statute passed by the Syndicate shall have no validity until it has been assented to by the Chancellor.

36. Ordinances.

- Subject to the provisions of this Act and the statutes, the ordinances may provide for all or any of the following matters, namely:-

(i)the admission of the students to the University [and its affiliated colleges or approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and the levy of fees in University colleges and laboratories.

(ii)the courses of study leading to all degrees, titles, diplomas and other academic distinctions of the University;

(iii)the conditions of residence of students of the University and the levy of fees for residence in hostels maintained by the University;

(iv)the conditions of recognition of hostels not maintained by the University;

(v)the conditions under which the students shall be admitted to the courses of study leading to degrees, titles, diploma s and other academic distinctions of the University;

(vi)the conduct of examinations of the University and the conditions on which students shall be admitted t o such examinations;

(vii)the manner in which exemption relating to the ad mission of students to examinations may be given;

(viii)the conditions and mode of appointment and duties of examining bodies and examiners;

(ix)the maintenance of discipline a mong the students of the University;

(x)the fees to be charged for courses of study, research, experiment and practical training and for admission to the examinations for degrees, titles, diplomas and other academic distinctions of the University;

(xi)the qualifications and emoluments of teachers of the University; [* * *] [The word 'and' was omitted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

[(xi-a) the conditions subject to which persons who may hereafter be permanently employed may be recognised as qualified to give instruction in affiliated colleges and approved colleges and hostels; and] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]

(xii)any other matter which by this Act or the statutes is to be made or may be provided for by an ordinance.

37. Ordinances, how made.

(1)In making ordinances, the Syndicate shall consult -

(i)the boards of studies when such ordinances affect the appointment and duties of examiners; and

(ii)the Standing Committee on Academics Affairs when they affect the conduct or standard of examinations, or the conditions of residence of students.

(2)All ordinances made by the Syndicate shall have effect from such date as it may direct, but every ordinance so made shall be submitted as soon as may be to the Chancellor and the Senate and shall be considered by the Senate at its next succeeding meeting.

(3)The Chancellor may direct that the operation of any ordinance shall be suspended until such time as the Senate has had an opportunity of considering the same.

38. Regulation, how made.

(1)The Standing Committee on Academic Affairs may make regulations consistent with this Act, the statutes and the ordinances to carry out the duties assigned to it thereunder.

(2)All such regulations shall have effect from such date as the Standing Committee on Academic Affairs may direct, but every regulation so made shall be submitted as soon as may be to the Senate for its consideration at its next succeeding meeting.

Chapter VII
Admission and Residence of Students

39. Admission to University Course.

(1)No person shall be admitted to a course of study in the University for admission to the examinations for degrees or titles or diplomas of the University unless he-

(i)has passed the examination prescribed therefor; and

(ii)fulfils such other conditions as may be prescribed by the University

(2)Every candidate for a University examination shall, unless exempted from the provisions of this sub-section by a special order of the Syndicate made on the recommendation of the Standing Committee on Academic Affairs, be enrolled as a member of a University college [or an affiliated college or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] or laboratory. Any such exemption may be made subject to such condition as the Syndicate may think fit.

(3)Students exempted from the provisions of sub-section (2) and students admitted in accordance with the conditions prescribed, to courses of study other than courses of study for a degree shall be non-collegiate students of the University.

40. Admission to University Examinations.

- No candidate shall be admitted to any University examination unless he is enrolled as a member of a University college [or an affiliated college or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] or laboratory and has satisfied the requirements as to the attendance required under the regulations for the same or unless he is exempted from such requirements of enrolment or attendance or both by an order of the Syndicate passed on the recommendation of the Standing Committee on Academic Affairs made under the regulations prescribed. Exemptions granted under this section shall be subject to such conditions as the Syndicate may think fit.

41. Attendance qualifying for University examinations.

- No attendance at instruction given in any college or institution other than that conducted by the University shall qualify for admission to any examination of the University.

42. Residence and hostels.

- Every student of the University other than a non-collegiate student shall be required to reside in a hostel or under such other conditions as may be prescribed.

Chapter VIII
University Funds

43. General Funds.

- The University shall have a General Fund which shall be credited-

(a)its income from fees, grants, donations and gifts, if any;

(b)any contribution or grant made by the Central Government, any State Government, the University Grants Commission or like authority, any local authority or any corporation owned or controlled by the Government; and

(c)endowments and other receipts.

Chapter IX
Conditions of Service

44. Pension, gratuity, etc.

(1)The University shall institute for the benefit of its officers, teachers and other persons employed by the University, such pension, gratuity, insurance and provident funds as it may deem fit, in such manner and subject to such conditions, as may be prescribed.

(2)Where the University has so instituted a Provident Fund under sub-section (1), the Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act XIX of 1925), shall apply to such fund as if the University were a local authority and the fund a Government Provident Fund.

(3)The University may, in consultation with the Finance Committee, invest the provident fund amount in such manner, as it may determine.

45. Conditions of service.

- Subject to the provisions of this Act, the appointment procedure for selection, pay and allowances and other conditions of service of officers, teachers and other persons employed in the University shall be such as may be prescribed.Explanation. - For the purposes of this sections, the word "officers" shall not include the Chancellor and the Pro-Chancellor.

46. Terms and conditions of service of Heads of Departments.

(1)Each Department of the University shall have a Head who shall be a Professor or Director and whose duties and functions and terms and conditions of appointment shall be prescribed by the ordinances:Provided that if there is more than one Professor in any Department, the Head of the Department shall be appointed in the manner prescribed by the ordinances:Provided further that in a department where there is no Professor, an Assistant Professor or a Reader may be appointed as Head of the Department in the manner prescribed by the ordinances.

(2)It shall be open to a Professor or Assistant Professor or Reader to decline the offer of appointment as Head of the Department.

(3)A person appointed as Head of the Department shall hold office as such for a period of three years and shall be eligible for reappointment.

(4)A Head of the Department may resign his office at any time during his tenure of office.

(5)A Head of the Department shall perform such function as may be prescribed by the ordinances.

47. Terms and conditions of service of Deans of Faculties.

(1)Every Dean of Faculty shall be appointed by the Vice-Chancellor from among the Professors in the Faculty for a period of three years and he shall be eligible for reappointment:Provided that a Dean, on attaining the age of fifty-eight years, shall cease to hold office as such:Provided further that if at any time there is no Professor in a Faculty, the Vice-Chancellor shall exercise the powers of the Dean of the Faculty.

(2)When the office of the Dean is vacant or when the Dean is, by reason of illness, absence or any other cause unable to perform the duties of his office, the duties of his office shall be performed by such person as the Vice-Chancellor may appoint for the purpose

(3)The Dean shall be the Head of the Faculty and shall be responsible for the conduct and maintenance of the standards of teaching and research in the Faculty. The Dean shall have such other functions as may be prescribed by the ordinances.

(4)The Dean shall have the right to be present and to speak at any meeting of the Boards of Studies or Committees of the Faculty, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.

48. Selection Committees.

(1)There shall be Selection Committees for making recommendations to the Syndicate for appointment to the posts of Professor, Assistant Professor, Reader, Lecturer and Librarian of institutions maintained by the University.

(2)The Selection Committee for appointment to the posts specified in column (1) of the Table below shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Government and the persons specified in the corresponding entry in column (2) of the said Table and in the case of appointment of a Professor, Assistant Professor, Reader or Lecturer in a department where there is no Head of the Department, shall also consist of a person nominated by the Standing Committee on Academic Affairs from among its members:-

(1)	(2)
Professor, Assistant Professor or Reader	(i) The Head of the Department concerned if he is aProfessor.
(ii) One Director or Dean or a Professor to be nominated bythe Vice-Chancellor.
(iii) Three persons not in the Service of theUniversity nominated by the Syndicate out of a panel of namesrecommended by the Standing Committee on Academic Affairs fortheir special knowledge of.
Lecturer	(i) The Head of the Department concerned.
(ii) One Professor to be nominated by the Vice-Chancellor.
(iii) Two persons not in the service of theUniversity nominated by the Syndicate out of a panel of namesrecommended by the Standing Committee on Academic Affairs fortheir special knowledge of, or interest in the subject withwhich the Lecturer will be concerned
Librarian	(i) Two persons not in the service of theUniversity, who Librarian have special knowledge of the subjectof Library Science or Library Administration to be nominated bythe Syndicate.
(ii) One person, not in the service of the University

Explanation I. - Where the appointments are being made for an inter-disciplinary project, the Head of the project shall be deemed to be the Head of the Department concerned.Explanation II. - The Professor to be nominated shall be the Professor concerned with the specialty for which the selection is being made and that the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nominating the Professor.Explanation III. - At least three out of four or two out of three members, as the case may be, concerned with the specialty referred to under column (2) shall be present at the Selection Committee meeting.

(3)The Vice-Chancellor shall preside at the meeting of a Selection Committee.

(4)The meeting of a Selection Committee shall be convened by the Vice Chancellor.

(5)The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the ordinances.

(6)If the Syndicate is unable to accept the recommendation made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.

(7)Appointments to temporary posts shall be made in the manner indicated below:-

(i)If the temporary vacancy is for a duration longer than one academic season, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions:

Provided that if the Vice-Chancellor is satisfied that in the interest of work it is necessary to fill the vacancy, the appointment may be made on a temporary basis by a local selection committee referred to in clause (ii) for a period not exceeding six months.

(ii)If the temporary vacancy is for a period less than a year, an appointment to such vacancy shall be made on the recommendation of a local selection committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor:

Provided that if the same person holds the offices of the Dean and the Head of the Department, the Selection Committee may consists of two nominees of the Vice-Chancellor:Provided further than in case of sudden casual vacancies in teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of the Department concerned make a temporary appointment for a month ai d report to the Vice-Chancellor and the Registrar about such appointment.

(iii)No teacher appointed temporarily shall, if he is not recommended by a regular Selection Committee for appointment under this section, be continued in service on such temporary employment run less he is subsequently selected by a local Selection Committee or regular Selection Committee, for a temporary or permanent appointment, as the case may be.

Chapter X
Transfer of Colleges, Employees and Funds

49. Transfer of certain colleges and institutions to the University.

(1)Notwithstanding anything contained in the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) relating to the establishment of the Madurai-Kamaraj University or the Statutes, ordinances, regulations and orders made thereunder, on and from the date of publication of this Act in the Tamil Nadu Government Gazette, Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the institutions specified in the Schedule shall be disaffiliated from the Madurai-Kamaraj University to which they were affiliated on the date immediately preceding such date. The institutions specified in the Schedule shall form constituent colleges of the University and the provisions of this Act shall apply accordingly.Explanation. - For removal of doubts, it is hereby declared that the Alagappa College, Karaikudi (excluding the institutions specified in the Schedule) and the Government Engineering College, Karaikudi shall continue to be affiliated to the Madurai-Kamaraj University.

(2)On and from the date of publication of this Act in the Tamil Nadu Government Gazette, the control and management of Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the institutions specified in the Schedule, and of all properties, assets and liabilities in relation thereto shall stand transferred to, and vest in, the University.

(3)The Government may, at any time after the date of publication of this Act in the Tamil Nadu Government Gazette, transfer to the University any of their lands for its use on such terms and conditions as they deem proper.

(4)The Government may, at any time after the date of publication of this Act in the Tamil Nadu Government Gazette, transfer to the University the control and management of any of their colleges and institutions situated within the University area on such terms and conditions as they deem proper.

(5)Notwithstanding anything contained in any other law relating to the establishment of a University in the State or the statutes, ordinances, regulations and orders made thereunder, on and from the date to be specified by the Government, the colleges or institutions referred to in sub-section (4) shall be disaffiliated from the University to which they were affiliated on the date immediately preceding such specified date and shall be transferred to, and maintained by, the University as its constituent colleges or institutions and the provisions of this Act shall apply accordingly.

50. Special provisions for student.

(1)Notwithstanding anything contained in this Act, the statutes, ordinances or regulations, every student of Dr. Alagappa Chettiar Teachers Training College, Karaikudi, of the Alagappa College of Physical Education, Karaikudi and of every institution specified in the Schedule, who immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, was studying in such college or institution or was eligible for any examination held or conducted by the Madurai-Kamaraj University, shall be permitted to complete his course of study or be admitted to the examination of the University and the University shall make arrangements-

(a)for the instruction, teaching, training and holding exantination for such students for such period and in such manner as may be determined by the first Vice-Chancellor in accordance with the course of study in the Madurai-Kamaraj University; and

(b)for the conferment of the corresponding degree, diploma or other academic distinctions of the University upon the qualified students on result of such examination.

(2)Notwithstanding anything contained in sub-section (1) or any other provision of this Act, every person who immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, was a student of Dr. Alagappa Chettair Teachers Training College, Karaikudi, of the Alagappa College of Physical Education, Karaikudi or of any of the institutions specified in the Schedule, shall be admitted to the examinations held or conducted by the Madurai-Kamaraj University, and the corresponding degree, diploma or other academic distinctions of the Madurai-Kamaraj University shall be conferred upon the qualified students on the result of such examinations, by the Madurai-Kamaraj University.

51. Transfer of service of certain employees.

(1)

(a)As soon as may be, after the date of publication of this Act in the Tamil Nadu Government Gazette, the Government may, after consulting the first Vice-Chancellor, direct by general or special order that such of the employees who, immediately before such date of publication, were serving in Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the post-graduate Departments of Tamil, Mathematics, Physics and Commerce in the Alagappa College Karaikudi, as are specified in such order shall stand allotted to serve in connection with the affairs of the University with effect from such date, as may be specified in such order:

Provided that no such employee shall be eligible for allotment to any post in the University, unless he possesses the qualifications prescribed for such post:Provided further that no such order shall be issued in respect of any such employee without his consent for such allotment.

(b)On and from the date specified in the order under clause (a), the persons specified in such order shall become employees of the University' and shall cease to be employees of Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the Post-graduate Departments of Tamil, Mathematics, Physics and Commerce in the Alagappa College, Karaikudi, as the case may be.

(2)Every person referred to in sub-section (1) shall hold office under the University upon such tenure, remuneration, terms and conditions and rights and privileges as to pension or gratuity, if any and, other matters which shall not be less favourable than those to which he would have been entitled to on the date specified in the order under clause (a) of sub-section (1) as if this Act had not been passed.

(3)If any dispute arises as to whether any person was serving in Dr. Alagappa Chettiar Teachers Training College, Karaikudi or the Alagappa College of Physical Education, Karaikudi or the Post-graduate Department of Tamil, Mathematics, Physics or Commerce in the Alagappa College, Karaikudi, immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, such dispute shall be decided by the Government, whose decision shall be final.

52. Transfer of accumulations in provident fund, etc.

- The sums at the credit of the provident fund accounts of the employees referred to in sub-section (1) of section 51 as on the date to be specified in the order under clause (a) of the said sub-section (1) shall be transferred to the University and the liability in respect of the said provident fund, pension, gratuity and family benefit fund accounts of such employees shall be the liability of the University.[Chapter X-A] [Inserted by Part VI of the Tamil Nadu Act 35 of 2002.] Transfer of Certain Other Colleges, Employees and Funds

52A. Tamil Nadu Act 33 of 1965 not to apply.

(1)Subject to the provisions of sub-sections (2) to (6), the Maduraj-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) (hereafter in this section referred to as the University Act) shall, with effect on and from the date of the commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date), cease to apply in respect of every college to which this Act applies.

(2)Such cessor shall not affect-

(a)the previous operation of the University Act in respect of the colleges referred to in sub-section (1);

(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the University Act; or

(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.

(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the University Act and in force on the notified date shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force in respect of the colleges and institutions referred to in the said sub-section (1), until they are replaced by statutes, ordinances and regulations made under this Act.

(4)Notwithstanding anything contained in this Act, the statutes, ordinances and regulations continued in force under sub-section (3) or made under this Act, every person who immediately before the notified date was a student of a college within the University areas affiliated to, or approved by, the Madurai-Kamaraj University was eligible to appear for any of the examinations of the Madurai-Kamaraj University shall be permitted to complete his course of study in the Alagappa University and the Alagappa University shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by the Alagappa University, in accordance with the course of study in the Madurai-Kamaraj University and such student shall during such period be admitted to the examinations held or conducted by the Madurai-Kamaraj University and the corresponding degree, diploma or other academic distinctions of the Madurai-Kamaraj University shall be conferred upon the qualified students on the result of such examinations by the Madurai-Kamaraj University.

(5)All colleges within the University area which immediately before the notified date,-

(a)continue to be affiliated to, or approved by or recognized by, the Madurai-Kamaraj University; and

(b)provide courses of study for admission to the examination for degrees and diplomas of the Madurai-Kamaraj University, shall be deemed to be colleges affiliated to, or approved by the Alagappa University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.

(6)Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (5), anything done or any action taken before the notified date under any provisions of the University Act in respect of any area to which the provisions of this Act apply shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provisions of this Act.

52B.

[Omitted by Part VII of the Tamil Nadu Universities Laws (Amendment) Act 2007 (Tamil Nadu Act 12 of 2008)].

52C. Transfer of certain employee.

- [* * *] [Sub-sections (1) and (1-A) was omitted by Part VII of the Tamil Nadu Universities Luis (Amendment) Act 2007 (Tamil Nadu Act 12 of 2008).]

(2)

(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the Alagappa University and the Madurai-Kamaraj University direct, by general or special order, that such of the employees of the Madurai-Kamaraj University as are specified in such order shall stand allotted to serve in connection with the affairs of the Alagappa University with effect on and from such date as may be specified in such order:

Provided that no such order shall be issued in respect of any such employee without his consent for such allotment.

(b)With effect on and from the date specified in the order under clause (a), the persons specified in such order shall become employees of the Alagappa University and shall cease to be employees of the Madurai-Kamaraj University.

(3)Every person referred to in [sub-section (2)] [Substituted for the expression 'sub-sections (1) and (2)' by Tamil Nadu Act 45 of 2002.] shall hold office under the Alagappa University for the same tenure at the same remuneration and upon the same rights and privileges as to pension or gratuity', if any, and other mutters as he would have held the same on the [date specified in the order under clause (a) of subsection (2),] [Substituted by Tamil Nadu Act 45 of 2002.] as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.

(4)The liability to pay pension and gratuity to the persons referred to in [sub-section (2)] [Substituted for the expression 'sub-sections (1) and (2)' by Tamil Nadu Act 45 of 2002.] shall be the liability of the Alagappa University.

52D. Transfer of accumulations in Provident Fund and other like Funds.

(1)[The sums at the credit of the Provident Fund Accounts of the persons referred to in sub-section (2) of section 52-C] [Substituted by Tamil Nadu Act 45 of 2002.] as on the date specified in the order under clause (a) of the said sub-section (2) shall be transferred to the Alagappa University and the liability' in respect of the said Provident Fund Accounts shall be the liability of the Alagappa University.

(2)There shall be paid to the Alagappa University out of the accumulations in the superannuation fund and other like funds, if any, of the [Madurai-Kama-raj University] [Substituted for the words 'Madurai-Kamaraj University or, of the Government' by Tamil Nadu Universities Laws (Amendment) Act 2002 (Tamil Nadu Act 45 of 2002).], such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in [sub-section (2) of section 52-C] [Substituted for the words 'sub-sections Cl) and (2) of section 52-C' by Tamil Nadu Universities Laws (Amendment) Act 2002 (Tamil Nadu Act 45 of 2002.]. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the Alagappa University for the benefit of its employees.

52E. Payment of certain moneys to the Alagappa University.

(1)The Madurai-Kamaraj University shall out of its funds as on the' notified date, pay to the Alagappa University such amount as the Government may, in consultation with the Madurai-Kamaraj University specify.

(2)The amount payable under sub-section (1) shall be in addition to the amounts transferred under section 52-D.

52F. [ Transfer of constituent colleges from the University. [Inserted by Tamil Nadu Act 12 of2008, dated 8.3.2008.]

- Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in Schedule II shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government.]

Chapter XI
Miscellaneous

53. Filling of casual vacancies.

- All casual vacancies among the members (other then ex-officio members) of any authority or other body of the University shall be filled as soon as conveniently may be, by the person or body who or which nominated or elected the member whose place has become vacant and the person nominated or elected to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member:Provided that vacancies arising by efflux of time among elected members of any authority or other body of the University may be filled at elections which may be fixed by the Vice-Chancellor to take place on such days not earlier than two months from the date on which the vacancies arise, as he thinks fit:Provided further that no casual vacancy shall be filled if such vacancy occurs within six months before the date of the expiry of the term of the member of any authority or other body of the University.

54. Proceedings of the University authorities and bodies not invalidated by vacancies.

- No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of the existence of any vacancy or of any defect or irregularity in the election or appointment of a member of any authority or other body of the University or of any defect or irregularity in such act or proceeding not affecting the merits of the case or on the ground only that the Senate did not meet twice in any year.

55. Removal from membership of the University.

(1)The Syndicate may remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Syndicate and by a majority of not less than two-thirds of the members of t he Syndicate present and voting at the meeting, if such person has been convicted by a Criminal Court for an offence which, in the opinion of the Syndicate, involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Syndicate may withdraw any degree or diploma conferred on or granted to that person by the University.

(2)The Syndicate may also by an order in writing made in this behalf remove any person from the memberships of any authority of the University if he become of unsound mind or [ deaf-mute or suffers from leprosy; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or has applied to be adjudicated or has been adjudicated as an insolvent.

(3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.

(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed by regulations.

56. Disputes as to constitution of University authorities and bodies.

- If any question arises whether any person has been duly elected or nominated as, or is entitled to be a member of any authority of the University or other body of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.

57. Constitution of Committees.

- All the authorities of the University shall have power to constitute or reconstitute committee and to delegate to them of their powers as they deem fit. Such committee shall, save as otherwise provided, consists of members of the authority concerned and of such other persons, if any, as the authority in each case may think fit.

58. Power to obtain information.

- Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may, by order in writing, call for any information from the University on any matter relating to the affairs of die University and the University shall, if such information is available with it, furnish the Government with such information within a reasonable period:Provided that in the case information which the University considers confidential, the University may place the same before the Chancellor and the Pro-Chancellor.

58A. [ Registration of graduates. [Inserted by Tamil Nadu Act 35 of 2002.]

(1)On and after the date of the commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002, every person ordinarily resident within the University area, who-

(i)has been for at least three years a graduate of any University in the territory of India; or

(ii)is a registered graduate of any University in the territory of India, shall be entitled to have his name entered in the register of graduates maintained under this Act for a period of five years on payment of such fee and subject to such conditions as may be prescribed by the statutes.

(2)All applications for registration under sub-section (1) shall be sent to the Registrar together with the prescribed fee and such proof of qualifications as may be prescribed by the statutes.

(3)The Registrar shall, on receipt of an application made under sub-section (2) and after making such enquiry as he deems fit, enter in the register of graduates the name of the applicant.

(4)Every person whose name has been entered in the register of graduates under sub-section (3) shall be entitled to have such entry renewed every five years on application made in that behalf to the Registrar within such time, in such manner and on payment of such fee as may be prescribed by the statutes.]

58B. Report on colleges.

- The Syndicate shall, at the end of every three years from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002, submit a report to the Government on the condition of constituent, affiliated and. approved colleges within the University area. The Government shall take such action on it as they deem fit.

59. Appointment of the first Vice-Chancellor.

- Notwithstanding anything contained in sub-section (1) of section 13, within three months from the date of publication of this Act in the Tamil Nadu Government Gazette, the First Vice-Chancellor shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit:Provided that a person appointed as first Vice-Chancellor shall retire from office, if during the term of his office, he completes the age of sixty- years.

60. Appointment of the First Registrar.

- Notwithstanding anything contained in sub-section (1) of section 15, within three months from the date of publication of this Act in the Tamil Nadu Government Gazette, the first Registrar shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit:Provided that person appointed as first Registrar shall retire from office, if during the term of his office, he completes the age fifty-eight years.

61. Transitory power of the first Vice-Chancellor.

(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Senate, the Syndicate and the Standing Committee on Academic Affairs and such other authorities of the University within six months after the notified date or such longer period not exceeding one year as the Government may, by notification, direct.

(2)The first Vice-Chancellor shall, in consultation with the Government, make such rules as may be necessary for the functioning of the University.

(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date as the Government may, by notification, specify in this behalf.

(4)It shall be the duty of the first Vice-Chancellor to draft such statutes, ordinances and regulations as may be necessary and submit them to the respective authorities competent to deal with them for their disposal. Such statutes, ordinances and regulations when framed shall be published in the Tamil Nadu Government Gazette.

(5)Notwithstanding anything contained in this Act and the statutes and until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act and the statutes.

62. Tamil Nadu Act 33 of 1965 not to apply.

(1)On and from the date of publication of this Act in the Tamil Nadu Government Gazette, the provisions of the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) (hereinafter in this section referred to as the said Act), shall cease to apply to, and in respect of, Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the institutions specified in the Schedule.

(2)Such cessor shall not affect-

(a)the previous operation of the said Act; or

(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or

(c)any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the said Act and in force on the date of publication of this Act in the Tamil Nadu Government Gazette, shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force until they are repealed by statutes, ordinances and regulations made under this Act.

(4)Subject to the provisions of sub-section (2), but without prejudice to the provisions of sub-section (3) and section 50, anything done or any action taken before the date of publication of the Act in the Tamil Nadu Government Gazette, under any provision of the said Act in respect of the University area, shall be deemed to have been done or taken under the corresponding provision of this Act-and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.

63. The Librarian.

(1)The Librarian shall be a whole-time officer of the University appointed by the Syndicate on the recommendation of the Selection Committee constituted for the purpose, for such period and on such terms and conditions as may be prescribed.

(2)The Librarian shall exercise such power and perform such duties as may be assigned to him by the Syndicate.

64. Special mode of appointment.

(1)The Syndicate may invite a person of high academic distinction and professional attainments to accept a post of Professor in the University on such terms and conditions as it deems fit and on the person agreeing to do so, appoint him to the post.

(2)The Syndicate may appoint a teacher or any other member of the academic staff working in any other University or organisation for undertaking a joint project in accordance with the manner laid down in the ordinances.

65. Power to amend the Schedule.

- The Government may, by notification, alter, amend or add to, the Schedule and upon the issue of such notification, the Schedule shall be deemed to be amended accordingly.

66. Power to remove difficulties.

(1)If any difficulty arises as to the first constitution or reconstitution of any authority of the University after the notified date or otherwise in giving effect to the provisions of this Act, the Government may, by notification, make such provision, not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for removing the difficulty:Provided that no such notification shall be issued after the expiry of five years from the date of establishment of the University under section 3.

(2)Every notification issued under sub-section (1) or under any other provisions of this Act shall, as soon as possible after it is issued, be placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.] and if before the expiry of the session in which it is so placed or the next session, the Legislative Assembly agrees in making any modification in any such notification or the Legislative Assembly agrees] that the notification should not be issued, the notification shall thereafter have effect only in such modified from or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.[Schedule - I] [Substituted by Tamil Nadu Act 35 of 2002.][See section 2(b)]

Serial Number	Name of the Colleges
(1)	(2)
1.	Dr. Alagappa Chettiar Teachers Training College, Karaikudi.
2.	The Alagappa College of Physical Education, Karaikudi.
3.	The following Post-graduate departments in the AlagappaCollege, Karaikudi, namely :-
	(i) Tamil;
	(ii) Mathematics;
	(iii) Physics; and
	(iv) Commerce.

II

[See section 2(b)]

Serial Number	Name of the Colleges
(1)	(2)
1.	Sethupathi Government Arts College, Ramanathapuram.
2.	Government Arts College for Women, Ramanathapuram.
3.	Government Arts College, Paramakudi.
4.	Raja Dorai Singam Government Arts College, Sivaganga.
5.	Government Arts College for Women, Sivaganga.
6.	V.S. Sivalingam Government Arts College, Pulankurichi.
7.	Alagappa Government Arts College, Karaikudi.

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