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State of Tamilnadu- Act

Tamil Nadu Private University Rules, 2019

TAMILNADU
India

Tamil Nadu Private University Rules, 2019

Rule TAMIL-NADU-PRIVATE-UNIVERSITY-RULES-2019 of 2019

Published on 8 July 2019
Commenced on 8 July 2019
[This is the version of this document from 8 July 2019.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Private University Rules, 2019Published vide Notification No. G.O. Ms. No. 128, Higher Education (K2), dated 08.07.2019Last Updated 4th February, 2020No. SRO A-21(a)/2019. - In exercise of the powers conferred by sub-section (1) of Section 57 of the Tamil Nadu Private Universities Act, 2019 (Tamil Nadu Act No. 14 of 2019), the Governor of Tamil Nadu hereby makes the following rules :-

1. Short title and Commencement.

(1)These rules may be called the Tamil Nadu Private University Rules, 2019.

(2)These rules shall come into force at once.

2. Definition.

- In these rules, unless the context otherwise requires, -

(a)"Act" means the Tamil Nadu Private Universities Act, 2019 (Tamil Nadu Act No. 14 of 2019);

Words and expressions used in these rules, but not defined, shall have the same meanings assigned to them in the Act.

3. Application for establishment of a Private University.

(1)Any sponsoring body desirous to establish a Private University shall make an application to the Government, in the Form annexed to these rules along with a detailed proposal containing an outline of the purpose and vision of the proposed Private University.

(2)Application for the establishment of a Private University shall be accompanied by a Project Report.

(3)Application shall be signed by the person authorised to authenticate instruments on behalf of the sponsoring body.

(4)The sponsoring body shall submit seven hard copies and one soft copy of the proposal along with requisite annexures, enclosures, undertakings and declarations.

(5)No application, referred to in sub-rule (1) of rule 3 above, shall be entertained, unless a fee of Rs.12,00,000/- (Rupees Twelve lakh only) is paid into the following Head of Account of Government of Tamil Nadu :-"0202 - 01 - 103 - AH 227 05"Provided that a portion of the fee amounting to Rs.6,00,000/- (Rupees Six lakh only) shall be refunded to the sponsoring body, if the Government decides to reject the application under Section 8 of the said Act.

(6)On receipt of the application from the sponsoring body, the Secretary to Government in-charge of Higher Education Department, shall refer it to the Expert Committee. The Expert Committee shall examine the proposal and may call for such other information from the sponsoring body, as it may deem necessary.

(7)The Expert Committee shall make recommendation on the establishment of Private University to the Government. The Government shall take a decision on accepting or rejecting the proposal or seek modification of the proposal or additional information.

(8)The Secretary to Government in-charge of Higher Education, shall inform to the sponsoring body about the decision of the Government on the proposal through a Letter of Intent, a Letter of Regret, or a letter seeking modified proposal or additional information, as the case may be.

4. Land for the establishment of Private University.

- For the purpose of establishing a Private University, the concerned sponsoring body shall possess contiguous land of not less than one hundred acres in the name of the sponsoring body at the time of submission of the application along with the proposal. The said contiguous land shall be transferred in the name of the Private University within a period of three months from the date of inclusion of the Private University in the Schedule to the said Act. On completion of the said name transfer, the Government shall publish the notification in the Tamil Nadu Government Gazette Extraordinary for the commencement of the Private University.

5. Establishment of Permanent Endowment Fund.

(1)On receipt of Letter of intent from the Government, the sponsoring body shall earmark fifty per cent of the Permanent Endowment Fund i.e., a sum of Rs.25,00,00,000/- (Rupees Twenty five crore only) and keep it in a separate Fixed Deposit in the name of the sponsoring body. The remaining fifty per cent of the Permanent Endowment Fund shall be deposited in the name of the Private University within a period of three months from the date of inclusion of the Private University in the Schedule to the said Act. Then, the initial deposit of a sum of Rs.25,00,00,000/- (Rupees Twenty five crore only) made in the name of the sponsoring body shall also be transferred to the Permanent Endowment Fund of the Private University.

(2)The Permanent Endowment Fund shall be maintained in a nationalised bank, approved by the Government from time to time, in the form of a fixed deposit and shall be in the joint name of the University concerned and an officer specified by the Government for the purpose.

(3)The Permanent Endowment Fund shall not be liquidated without the prior permission of the Government.

6. Sitting fees and allowances for Chairman and members of the Expert Committee.

- The Chairman and the members of the Expert Committee shall be eligible for a sum of Rs.5000/- (Rupees Five thousand only) and Rs.3000/- (Rupees Three thousand only) respectively, as sitting fee.

7. Manner of preparation of Project Report.

- The project report shall consist of the following, namely :-(a)justification for the necessity of establishing the proposed Private University;(b)the details of the sponsoring body and the particulars of registration of the sponsoring body;(c)the list of the higher educational institutions already established by the sponsoring body;(d)the financial resources, scheme for mobilising resources, generation of funds;(e)complete details of the land acquired for the establishment of proposed University;(f)details of building, other infrastructure facilities and procurement of equipments, proposed to be owned or created as required under the provisions of the said Act;(g)nature and availability of facilities, details of plans for campus development such as construction of buildings, development of amenities and infrastructure facilities and procurement of equipment to be undertaken before the University starts functioning and phased programmes for the first five years;(h)proposed fee structure for the different courses;(i)system proposed to be followed for admissions to the courses of the study, appointment of teachers and other employees; details of off-campus centres and study centres;(j)details of national, international collaborations of the proposed University, details of programme related to local needs (or) for the benefit of farmers / women / industries located in the State;(k)details of application fee, details of concession or rebates in the fee and scholarships if any;(l)the commitment of sponsoring body to follow the norms of the regulatory bodies;(m)details of minority status, if sought for, by the proposed University;(n)details of status of fulfilment of such other conditions as may be required by the State.AnnexureForm of Application for Establishment of a Private University in the State of Tamil Nadu(Section 5 of the Tamil Nadu Private Universities Act, 2019)

(1)Details of sponsoring body(Detailed information given in paragraph..............................of the Project Report)

(a)Name

(b)Address

(c)Pin Code

(d)Telephone No. (with STD Code)

(e)Fax No.

(f)E-Mail

(g)Website

(2)Particulars of registration of the sponsoring body and its constitution and bye-laws (A certified copy of the registration document to be enclosed with the proposal as Annexure)(Detailed information given in paragraph................................. of the Project Report)

(a)The sponsoring body is a Registered Society under Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act No.27 of 1975); or

(b)Is a Public Trust registered under the Indian Trusts Act, 1882; (Central Act 2 of 1882);

(c)Is a Company registered under Companies Act, 2013 (Central Act 13 of 2013).

(d)Whether the sponsoring body is a body which is not registered under any of the arrangements as provided under (a), (b) and (c), but it is registered under another Act, which is for the time being in force. If yes, give particulars of that Act.

(e)Attach certified copies of the Registration.

(f)Attach Constitution and Bye-laws.

(g)Any other document relevant to the proposal (Please specify and to be enclosed as Annexure).

(3)List of higher educational institutions established by sponsoring body, if any

(a)Inside Tamil Nadu

(b)Outside Tamil Nadu, but inside India

(c)Outside India

(4)Particulars of the authorised signatory of the sponsoring body to take decisions on its behalf

(a)Name of the authorised signatory

(b)Designation

(c)Contact details

(i)Postal Address

(ii)Phone

(iii)Mobile

(iv)Fax

(v)Email Address

(5)Information regarding financial resources of the sponsoring body.(Detailed information given in paragraph.......................................of the Project Report)

(6)Name of the proposed University.(Detailed information given in paragraph.......................................of the Project Report)

(7)Full address and headquarters of the proposed University to the established.(Detailed information given in paragraph.......................................of the Project Report)

(8)Objectives of the proposed University.(Detailed information given in paragraph.......................................of the Project Report)

(9)Whether proposed University would demand minority status under Article 30 of the Constitution, If yes, give details.(Detailed information given in paragraph.......................................of the Project Report)

(10)Details about the land for the use of the proposed University.(Detailed information given in paragraph.......................................of the Project Report)

(i)Ownership of land (with necessary proof)

(ii)Area of land (in acres)

(iii)Survey Nos.

(iv)A map of the land

(11)Details of campus development before the commencement of functions of the University.(Detailed information given in paragraph.......................................of the Project Report)

(a)Construction of buildings, development of structural amenities and infrastructural facilities.

(b)Plan for procurement of equipments.

(c)Outlines of phase-wise programme for the coming 5 years.

(12)Details of phased outlays of capital expenditure proposed for 5 years and its sources of finance.(Detailed information given in paragraph.......................................of the Project Report)

(13)Nature of faculties (Name).(Detailed information given in paragraph.......................................of the Project Report)

(a)Name of faculties like Science, Arts, Commerce, Technical Education, etc.

(b)Courses under each faculty like graduate, postgraduate, etc.

(c)Nature and type of programmes, relevance of each course in the context of development of the State.

(d)Research / Innovation proposed to be undertaken.

(e)Targeted students strength in each course.

(f)Proposed phased programmes for courses for next 5 years.

(g)For each course, give information whether for starting it, prior approval from Central Regulatory Body or/and State Regulatory Body is necessary. If yes, give details of the same. If prior approval has not been obtained, give details mentioning the provision under which Central / State Act, prior permission is necessary.

(14)Track record, experience and domain expertise (if any), in the proposed disciplines at the command of the sponsoring body.(Detailed information given in paragraph.......................................of the Project Report)

(15)Availability of academic facilities required for the courses of study and research.(Detailed information given in paragraph.......................................of the Project Report)

(a)Teaching Staff

(b)Technical and Non-Technical Staff

(c)Equipments and Laboratories

(16)Details of projected detailed financial statement :-

(a)Details about the expenditure on each of the proposed courses.

(Detailed information given in paragraph.......................................of the Project Report)

(i)Estimate of recurring expenditure.

(ii)Sources of finance.

(iii)Estimated expenditure per student.

(b)Scheme for generation of funds internally from various sources.

(Detailed information given in paragraph.......................................of the Project Report)

(i)Fee from Students.

(ii)Consultancy Services.

(iii)Other activities relating to the objects of the Private University.

(17)Scheme for mobilising resources.(Detailed information given in paragraph.......................................of the Project Report)

(a)Cost of capital

(b)Manner of repayment

(18)Proposed fee structure for different courses, concessions, and scholarships.(Detailed information given in paragraph.......................................of the Project Report)

(a)For General Category

(b)For Economically Weaker Sections

(c)For Scheduled Castes and Scheduled Tribes

(19)System proposed to be followed for admissions to the courses of study.(Detailed information given in paragraph.......................................of the Project Report)

(20)System proposed to be followed for appointment of Teachers and other Employees.(Detailed information given in paragraph.......................................of the Project Report)

(21)Mode of imparting education.(Detailed information given in paragraph.......................................of the Project Report)

(a)Conventional Method

(b)Distance Education Method

(c)Both, as above

(22)In case Distance Education is proposed, the names of the proposed Study Centres and their details.(Detailed information given in paragraph.......................................of the Project Report)

(23)Details of the proposed Off-campus Centres and Study Centres in the State.(Detailed information given in paragraph.......................................of the Project Report)

(24)Details of National / International collaborations of the University proposed, if any, along with the expected time frame.(Detailed information given in paragraph.......................................of the Project Report)

(25)Details of programmes related to local needs, nature of the specialised teaching, training and research activities.(Detailed information given in paragraph.......................................of the Project Report)

(26)Programmes for the benefit of Farmers, Women and Industries especially located in this State.(Detailed information given in paragraph.......................................of the Project Report)

(27)Details of available or/proposed other facilities :-(Detailed information given in paragraph.......................................of the Project Report)

(a)Hostel facility for the students (Boys/Girls)

(b)Play grounds

(c)National Cadet Corps, Scouts and Guides, National Service Scheme, etc.

(28)Justification for the necessity of establishing the proposed Private University.(Detailed information given in paragraph.......................................of the Project Report)

(29)Details of application fee (mention) :-(Detailed information given in paragraph.......................................of the Project Report)Payment of fees in Government Treasury or State Bank in the following head of account and remittance of original challan:-"0202 - 01 - 103 - AH 227 05"

(30)Details of proposed approach and initial plans for academic and research excellence, including accreditation's to be sought and academic auditing.(Detailed information given in paragraph.......................................of the Project Report)

(31)Details of the concessions or rebates in fee and scholarships, if any, to be granted by the Private University to the students from economically or socially backward families, including Scheduled Castes, Scheduled Tribes, other Backward Classes and differently able students.(Detailed information given in paragraph.......................................of the Project Report)

(32)Details of commitment to follow the norms of the regulatory bodies.(Detailed information given in paragraph.......................................of the Project Report)

(33)Details of status of fulfilment of such other conditions as may be required by the State Government before the establishment of the proposed University.(Detailed information given in paragraph.......................................of the Project Report)The above application for establishment of.............................(mention name of the proposed University) under the provisions of the Tamil Nadu Private Universities Act, 2019 (Tamil Nadu Act No. 14 of 2019) is submitted hereby on behalf of.......................................(name of the Sponsoring Body). Detailed particulars of every point of this application is given in the Project Report. Detailed information may be seen in the paragraphs of the Project Report referred at every point.I certify that :-

(a)I am authorized to submit the application on behalf of the sponsoring body................................... (name of the sponsoring body).

(b)The sponsoring body has resolved to establish a Private University by name of................................and to follow in this connection all provisions made in the Tamil Nadu Private Universities Act, 2019 (Tamil Nadu Act No. 14 of 2019) and such other rules as the State Government may make in this behalf, from time to time. (Attach a copy of the resolution as Annexure).

Signature:Place :Name and DesignationName of Sponsoring BodyDate :Signature,name & address of witnesses :-

(1)SignatureNameAddress

(2)SignatureNameAddress

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