Section 11 in Tamil Nadu Private Colleges (Regulation) Act, 1976
11. [ Constitution of College Committee. [Substituted for old section 11 by Tamil Nadu Private Colleges (Regulation) Amendment Act, 1998 (Tamil Nadu Act 16 of 1998) with effect from the 1st November 1998.]
- Every private college, not being a minority college, shall have a college committee which shall include the following persons employed in the private college, namely:-(a)the Principal;(b)the senior-most Selection Grade Lecturer or Reader;(c)one other Selection Grade Lecturer; and(d)the senior-most Superintendent:Provided that if there is no Selection Grade Lecturer in the private college, the senior-most Lecturer and one other Lecturer shall be included in the college committee:Provided further that if the senior-most Selection Grade Lecturer or the senior-most Lecturer, as the case may be, or the senior-most Superintendent is not willing to be included in the advisory committee as a member, the next senior person in the respective category who is willing to be included as a member shall be included in the college committee:Provided also that if there is only one post in the category of Superintendent and the person holding the post is not willing to be included in the college committee as a member, the senior-most Assistant shall be included as a member in the college committee.]
