Section 77B in Tamil Nadu District Municipalities Act, 1920
77B. [ Management of certain municipal colleges and appointment of staff, etc., thereto. [This section was inserted by section 2 of the Tamil Nadu District Municipalities (Second Amendment) Act 1944 (Tamil Nadu Act XIX of 1944), re-enacted permanently by section 2 of and the first Schedule to the Tamil Nadu Re-enacting (No. II) Act, 1948 (Tamil Nadu Act VIII of 1948).]
- Notwithstanding anything contained in this Act, where a college maintained by a municipal council is affiliated to a University, the management of the college shall, if the laws of the University so require, vest in a governing body constituted in accordance with such laws and such governing body shall exercise in relation to the members of the teaching staff and the establishment of the college all powers of appointment, control and punishment which by or under the Act vest in the committee referred to in section 73 or in the executive authority.]
