Section 22 in Tamil Nadu Teachers Education University Act, 2008
22. The Academic Council.
(1)The Academic Council shall consist of the following members, namely:-Class I - Ex-Officio Members(a)The Vice-Chancellor;(b)The Chairmen of the Faculties(c)Two members from Government and eight members from Government aided Teachers Training Colleges nominated by Government by rotation CLASS II - OTHER MEMBERS(a)Eight members from among the Professors of the University, nominated by the Chancellor on the recommendation of the Vice-Chancellor;(b)Fifteen members from among the Principals of the unaided affiliated colleges, nominated by the Chancellor on the recommendations of the Government by rotation;(c)Three educationists having proficiency in matters relating to education, research and educational administration, nominated by the Chancellor on the recommendations of the Government;(d)Three persons of eminence nominated by the Chancellor on the recommendations of the Vice-Chancellor.(e)Members of the Syndicate not included in any of the above items;Provided that any Chairperson of a Board of Studies may be invited to attend a meeting if his special knowledge may be of relevance to the items for discussion at the meeting.(2)(i)In case the Secretary to Government, in-charge of Higher Education, or the Secretary to Government, in-charge of Finance or Secretary to Government, in-charge of School Education or the Secretary to Government, in-charge of Law, who is a member of the Academic Council, by virtue of item (e) under clause II - Other Members in sub-section (1) is unable to attend the meetings of the Academic Council 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;(3)(a)Save as otherwise provided, elected and nominated members of the Academic Council shall hold office for a period of three years and such members shall be eligible for election or nomination for another period of three years.(b)Where a member is elected or nominated to the Academic Council to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years;Provided that a member of the Academic Council 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 Academic Council 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;Provided further that where an elected or a nominated member of the Academic Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Academic Council 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 Academic Council 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 a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(4)When a person ceases to be a member of the Academic Council, 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 Academic Council.(5)The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily and traveling allowances as may be prescribed;Provided that nothing contained in this subsection shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(6)A member of the Academic Council other than an 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.
