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State of Tamilnadu- Act

DR. J JAYALALITHAA UNIVERSITY ACT, 2021.

TAMILNADU
India

DR. J JAYALALITHAA UNIVERSITY ACT, 2021.

Act 5 of 2021

Published on 25 February 2021
Commenced on 25 February 2021
[This is the version of this document from 25 February 2021.]

Arrangement of Sections.

Chapter I
.

PRELIMINARY.

1. Short title, extent, application and commencement.

2. Definitions.

Chapter II
.

THE UNIVERSITY.

3. The University.

4. Objects and powers of University.

5. Colleges not to be affiliated to any other University and recognition of institutions by University.

6. Admission to University.

7. Visitation.

Chapter III
.

OFFICERS OF UNIVERSITY.

8. Officers of University.

9. Chancellor.

10. Pro-Chancellor.

11. Vice-Chancellor.

12. Powers and duties of Vice-Chancellor.

13. Registrar.

14. Dean.

15. Finance Officer.

16. Controller of Examinations.

17. Librarian.

Chapter IV
.

AUTHORITIES OF UNIVERSITY.

18. Authorities of University.

19. Disqualification for membership.

20. Disqualification for election or nomination to Academic Council and Syndicate in certain cases.

21. Syndicate.

22. Powers of Syndicate.

23. Meetings of Syndicate.

24. Academic Council.

25. Powers and functions of Academic Council.

26. Meetings of Academic Council.

27. Finance Committee.

28. Planning Board.

29. Boards of Studies.

30. Constitution and functions of faculties.

31. Constitution of other authorities.

Chapter V
.

STATUTES, ORDINANCES AND REGULATIONS.

32. Statutes.

33. Statutes, how made.

34. Ordinances.

35. Ordinances, how made.

36. Regulations, how made.

Chapter VI
.

ADMISSION AND RESIDENCE OF STUDENTS.

37. Admission to University courses.

38. Admission to University examinations.

39. Attendance qualifying for University examinations.

40. Residence and hostels.

Chapter VII
.

UNIVERSITY FUNDS.

41. General Fund.

42. Other Funds.

43. Management of Funds.

44. Annual report.

45. Annual accounts.

Chapter VIII
.

CONDITIONS OF SERVICE.

46. Pension, gratuity, etc.

47. Conditions of service.

48. Selection Committees.

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

50. Constitution of committees.

Chapter IX
.

TRANSFER OF COLLEGES.

51. Transfer of certain colleges to the University.

52. Transfer of service of certain employees of Thiruvalluvar University to the University.

Chapter X
.

TRANSITORY PROVISIONS.

53. Appointment of first Vice-Chancellor.

54. Appointment of first Registrar.

55. Transitory powers of first Vice-Chancellor.

Chapter XI
.

MISCELLANEOUS.

56. Filling of casual vacancies.

57. Proceedings of the University, authority and bodies not invalidated by vacancies.

58. Removal from membership of University.

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

60. Power to obtain information.

61. Transfer of accumulations in provident fund and other like funds.

62. Payment of certain amounts by Thiruvalluvar University.

63. Tamil Nadu Act 32 of 2002 not to apply.

64. Registration of graduates.

65. Special mode of appointment.

66. Report on affiliated colleges.

67. Power to remove difficulties.

68. Power of Government to issue directions.

69. Removal of doubts.

70. Amendment to 2002 Act.

“THE SCHEDULE.The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 25th February 2021 and is hereby published for general information:—ACT No. 5 OF 2021.An Act to provide for the establishment and incorporation of a University at Villupuram. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in theSeventy-second Year of the Republic of India as follows:—CHAPTER – I.PRELIMINARY.Tamil Nadu Act of 2013.

1.

(1)This Act may be called the Dr. J. Jayalalithaa University Act, 2021.

(2)It extends to the area comprising the districts of Villupuram and Kallakurichi and the district of Cuddalore except the areas specified under sub- section (2) of section 1 of the Annamalai University Act, 2013 (Tamil Nadu Act 20 of 2013) in the State of Tamil Nadu.

(3)It applies to all colleges and institutions situate within the University area and maintained by, affiliated to, or approved by, the University in accordance with the provisions of this Act and the statutes, ordinances and regulations made thereunder and also to all colleges and institutions deemed to be affiliated to, orapproved by, the University under this Act.

(4)It shall come into force on such date as the Government may, bynotification, appoint.In this Act, unless the context otherwise requires,— Definitions

(a)“affiliated 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 or institution deemed to be affiliated to the University under this Act and an autonomous college;

(b)“appointed date” means the date specified in the notification issued under sub-section (4) of section 1;

(c)“approved college” means any college or institution 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 or institution deemed to be approved by the University under this Act;

(d)“autonomous college” means any affiliated college designated as an autonomous college by the statutes;

(e)“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 for degrees, diplomas or other academic distinctions of the University;

(vi)the conduct of examinations of the University and the conditions on

which students shall be admitted to such examinations;

(vii)the manner in which exemption relating to the admission 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 among the students of the University;

(x)the fees to be charged for courses of study, research, experiment and

practical training and for admissions to the examinations for degrees, titles, diplomasand other academic distinctions of the University;

(xi)the qualifications and emoluments of teachers of the University;

(xii)the conditions subject to which persons who may hereafter be

permanently employed or may be recognised as qualified to give instruction inaffiliated colleges and approved colleges and hostels; and

(xiii)any other matter which by this Act or the statutes is required to be or

may be prescribed by the ordinances.

35.

(1)Save as otherwise provided in this section, ordinances shall be madeby the Academic Council.Ordinances,how made.

(2)All ordinances made by the Academic Council shall take effect fromsuch date as may be fixed by the Academic Council, but every ordinance so madeshall be submitted as soon as may be after it is made to the Syndicate and shall beconsidered by the Syndicate at its next meeting.

(3)The Syndicate shall have power by a resolution passed by a majority ofnot less than two-thirds of the members present at such meeting, to modify or cancelany such ordinance and such ordinance shall from the date of such resolution haveeffect in such modified form or be of no such effect, as the case may be.

36.

(1)The Academic Council may make regulations consistent with this Act,the statutes and the ordinances, to carry out the duties assigned to it thereunder.Regulations,how made.

(2)All such regulations shall have effect from such date as the AcademicCouncil may direct, but such regulations so made shall be submitted as soon as maybe to the Syndicate for its consideration at its next meeting.CHAPTER-VI.ADMISSION AND RESIDENCE OF STUDENTS.

37.

(1)No person shall be admitted to a course of study in the University foradmission to the examinations for degrees, titles or diplomas of the University unlesshe—Admission toUniversitycourses.

(a)has passed the examination prescribed therefor; and

(b)fulfills such other academic conditions as may be prescribed by the

University.

(2)Every candidate for a University examination shall, unless exemptedfrom the provisions of this sub-section by a special order of the Syndicate madeon the recommendation of the Academic Council, be enrolled as a member of aUniversity. Any such exemption may be made subject to such conditions as theSyndicate may think fit.

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

38. No candidate shall be admitted to any University examination unless he is

enrolled as a member of University college or laboratory or of an affiliated college orapproved college and has satisfied the requirements as to the attendance requiredunder the regulations for the same or unless he is exempted from such requirementsof enrollment or attendance or both by an order of the Syndicate passed on therecommendation of the Academic Council made under the regulations prescribed.Exemptions granted under this section shall be subject to such conditions as theSyndicate may think fit.Attendancequalifying forUniversityexaminations.

39. No attendance at instruction given in any college, other than that established

and maintained by, affiliated to, or approved by, the University shall qualify foradmission to any examination of the University.Residence andhostels.

40. 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-VII.UNIVERSITY FUNDS.General Fund. 41. The University shall have a General Fund to 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, University Grants Commission or like authority, any local authority orany corporation owned or controlled by the Government; and

(c)endowments and other receipts.

Other Funds. 42. The University may have such funds as may be prescribed by the statutes.Managementof Funds.

43. The funds and all moneys of the University shall be managed in such

manner as may be prescribed.Annual report. 44. The annual report of the University shall be prepared by the Syndicateand shall be submitted to the Academic Council on or before such date asmay be prescribed and shall be considered by the Academic Council at itsnext annual meeting. The Academic Council may pass resolutions thereonand communicate the same to the Syndicate, which shall take action inaccordance therewith. The Syndicate shall inform the Academic Councilof the action taken by it. A copy of the annual report with a copy of theresolutions thereon, if any, of the Academic Council shall be submitted to theGovernment for information.Annualaccounts.

45.

(1)The annual accounts of the University shall be submitted to suchexamination and audit as the Government may direct and a copy of the annualaccounts and audit report shall be submitted to the Government.

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

(3)The accounts, when audited, shall be published by the Syndicate insuch manner as may be prescribed and copies thereof shall be submitted to theAcademic Council at its next meeting and to the Government within three months ofsuch publication.

(4)The Government shall cause the audited annual accounts and annualreport to be laid before the Legislative Assembly together with their comments.CHAPTER-VIII.CONDITIONS OF SERVICE.

46.

(1)The University shall institute for the benefit of its officers, teachers andother persons employed by the University, such pension, gratuity, insurance andprovident fund as it may deem fit, in such manner and subject to such conditions, asmay be prescribed.Pension,gratuity, etc.Central Act XIXof 1925.

(2)Where the University as so instituted a provident fund undersub-section (1), the Government may declare that the provisions of the ProvidentFunds Act, 1925 shall apply to such funds as if the University where a local authorityand the fund a Government Provident Fund.

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

47. Subject to the provisions of this Act, the appointment, procedure for

selection, pay and allowances and other conditions of service of officers, teachersand other persons employed in the University shall be such as may be prescribed.Conditions ofservice.Explanation.—For the purpose of this section, the word “officers” shall notinclude the Chancellor and the Pro-Chancellor.

48.

(1)There shall be Selection Committees for making recommendationsto the Syndicate for appointment to the posts of Assistant Professor, AssociateProfessor, Professor, Librarian and other posts of teachers of the University.SelectionCommittees.

(2)The Selection Committee for appointment to the posts specified insub-section (1) shall consist of the Vice-Chancellor, a nominee of the Chancellor, anominee of the Government and such other persons as may be prescribed:Provided that selection of such appointments by the Selection Committee shallbe made in accordance with the guidelines that may be issued by the UGC or otheragencies concerned in relation to such appointment.

(3)The Vice-Chancellor shall preside at the meetings of a SelectionCommittee.

(4)The meetings of a Selection Committee shall be convened by theVice-Chancellor.

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

(6)If the Syndicate is unable to accept the recommendations made by aSelection Committee, it shall record its reasons and submit the case to the Chancellorfor final orders.

(7)Appointments to temporary posts shall be made in the manner indicatedbelow:—

(i)If the temporary vacancy is for a duration longer than one academic

session, it shall be filled on the advice of the Selection Committee in accordance withthe procedure indicated in the foregoing provisions:Provided that if the Vice-Chancellor is satisfied that in the interestof work it is necessary to fill the vacancy, the appointment may be made on atemporary basis by a local Selection Committee referred to in sub-clause (ii) fora period not exceeding six months;

(ii)If the temporary vacancy is for a period less than a year,

appointment to such vacancy shall be made on the recommendation of a localSelection Committee consisting of the Dean of the Faculty concerned, the Head ofthe Department and a nominee of the Vice-Chancellor:Provided that if the same person holds the offices of the Dean and theHead of the Department, the Selection Committee shall consist of two nominees ofthe Vice-Chancellor:Provided further that in case of sudden casual vacancies in teaching postscaused by death or any other reason, the Dean may, in consultation with the Head ofthe Department concerned, make a temporary appointment for a month and reportto 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 Act, be continued inservice on such temporary employment unless he is subsequently selected by alocal Selection Committee or a regular Selection Committee, for a temporary or apermanent appointment, as the case may be.Terms andconditionsof serviceof Heads ofDepartments.

49.

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

(2)It shall be open to a Professor, an Associate Professor or AssistantProfessor to decline the offer of appointment as the Head of a Department.

(3)A person appointed as the Head of a Department shall hold officeas such for a period of three years and shall be eligible for re-appointment.

(4)The Head of a Department may resign his office at any time during histenure of office.

(5)The Head of a Department shall perform such functions as may beprescribed by the ordinances.Constitution ofcommittees.

50. All the authorities of the University shall have power to constitute or

reconstitute committees and to delegate to them such of their powers as they deemfit. Such committees shall, save as otherwise provided, consist of members of theauthority concerned and of such other persons, if any, as the authority in each casemay deem fit.CHAPTER-IX.TRANSFER OF COLLEGES.Transfer ofcertaincollegesto theUniversity.

51.

(1)Notwithstanding anything contained in the Thiruvalluvar University Act,

2002. (hereinafter referred to as the 2002 Act), the statutes, ordinances, regulations

and orders made thereunder, on and from the appointed date, the colleges in theUniversity area shall be disaffiliated from the Thiruvalluvar University, establishedunder the 2002 Act to which they were affiliated on the date immediately precedingthe appointed date.Tamil Nadu Act

32. of 2002.

(2)The Government may, at any time after the appointed date, transfer tothe University any of their lands for its use on such terms and conditions as theydeem proper.

(3)The Government may, at any time after the appointed date, transfer tothe University the control and management of any of their colleges and institutionssituated within the University area on such terms and conditions as they deemproper.

(4)Notwithstanding anything contained in any other law relating to theestablishment of a University in the State or the statutes, ordinances, regulations andorder made thereunder, on and from the appointed date, the colleges or institutionsreferred to in sub-section (3) shall be disaffiliated from the University to which theywere affiliated on the date, immediately preceding the appointed date and shall beaffiliated to the University.

52.

(1)Every person, who immediately before the appointed date, was servingin connection with the affairs of the Thiruvalluvar University in the University Centreat Villupuram, shall from the said date, ceases to be an employee of the ThiruvalluvarUniversity and becomes an employee of the University.Transfer ofserviceof certainemployees ofThiruvalluvarUniversityto theUniversity.

(2)

(a)As soon as may be, after the appointed date, the Government may,

after consulting the Vice-Chancellor of the Thiruvalluvar University and the University,direct by general or special order that such of the employees of the ThiruvalluvarUniversity as are specified in such order shall stand allotted to serve in connectionwith the affairs of the University, on and from such date as may be specified in suchorder:Provided that no such direction shall be issued in respect of any suchperson 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 theUniversity and shall cease to be the employees of the Thiruvalluvar University.

(3)Every person referred to in sub-section (1) or sub-section (2) shallhold office under the University by the same tenure, at the same remuneration andupon the same terms and conditions and with the same rights and privileges as topension or gratuity, if any, and other matters as he would have held the same on theappointed date or the date specified in the order under sub-section (2), as the casemay be, as if this Act had not been passed.

(4)The liability to pay pension and gratuity to the persons referred to insub-sections (1) and (2) shall be the liability of the University.CHAPTER-X.TRANSITORY PROVISIONS.

53. Notwithstanding anything contained in sub-section (1) of section 11, within

three months from the date of publication of this Act in the Tamil Nadu GovernmentGazette, the first Vice-Chancellor shall be appointed by the Government on asalary to be fixed by them for a period not exceeding three years and on such otherconditions as they deem fit:Appointment offirst Vice-Chancellor.Provided that a person appointed as the first Vice-Chancellor shall retirefrom office if, during the term of his office, he completes the age of seventy years.Appointmentof firstRegistrar.

54. 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 GovernmentGazette, the first Registrar shall be appointed by the Government on a salary to befixed by them for a period not exceeding three years and on such conditions as theythink fit:Provided that the person appointed as the first Registrar shall retire from officeif, during the term of his office, he completes the age of sixty years in case of aUniversity Professor and fifty nine years in case of a Professor of a Governmentcollege.Transitorypowers offirst Vice-Chancellor.

55.

(1)It shall be the duty of the first Vice-Chancellor to make arrangements forconstituting the Syndicate and the Academic Council and such other authorities ofthe University within six months after the appointed date or such longer period, notexceeding 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 toexercise their functions on such date as the Government may, by notification, specifyin 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 therespective authorities competent to deal with them for their disposal. Suchstatutes, ordinances and regulations, when framed, shall be published in theTamil Nadu Government Gazette.

(5)Notwithstanding anything contained in this Act and the statutes anduntil such time an authority is duly constituted, the first Vice-Chancellor may appointany officer or constitute any committee temporarily to exercise and perform any ofthe powers and duties of such authority under this Act and the statutes.CHAPTER-XI.MISCELLANEOUS.Filling of casualvacancies.

56. All casual vacancies among the members (other than ex-officio members)

of any authority or other body of the University shall be filled as soon as convenientlymay be, by the person or body, who or which, nominated or elected the memberwhose place has become vacant and the person nominated or elected to a casualvacancy shall be a member of such authority or body for the residue of the term forwhich the person whose place he fills would have been a member:Provided that vacancies arising by efflux of time among elected membersof any authority or other body of the University may be filled at elections which maybe fixed by the Vice-Chancellor to take place on such days not earlier than twomonths from the date on which the vacancies arise, as he thinks fit:Provided further that no casual vacancy shall be filled if such vacancyoccurs within six months before the date of expiry of the term of the members of anyauthority or other body of the University.Proceedingsof University,authority andbodies notinvalidatedbyvacancies.

57. 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 defector irregularity in the election or appointment of a member of any authority or otherbody of the University or of any defect or irregularity in such act or proceeding notaffecting the merits of the case or on the ground that the authority or other body ofthe University did not meet at such interval as required under this Act.

58.

(1)The Syndicate may remove by an order in writing made in this behalf anyperson from membership of any authority of the University by a resolution passedby a majority of the total membership of the Syndicate and by a majority of not lessthan two-thirds of the members of the Syndicate present and voting at the meeting,if such person has been convicted by a criminal court for an offence which in theopinion of the Syndicate involves moral turpitude or if he has been guilty of grossmisconduct and for the same reason, the Syndicate may withdraw any degree ordiploma conferred on or granted to that person by the University.Removal frommembershipof University.

(2)The Syndicate may also by an order in writing made in this behalfremove any person from the membership of any authority of the University if hebecomes of unsound mind 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 unlesshe has been given a reasonable opportunity to show cause against the actionproposed 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 communicatedto the person concerned in the manner prescribed by regulations.

59. 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 orother body of the University, the question shall be referred to the Chancellor whosedecision thereon shall be final.Disputes as toconstitutionof Universityauthoritiesand bodies.

60. Notwithstanding anything contained in this Act, or in any other law for the

time being in force, the Government may, by order in writing, call for any informationfrom the University or any matter relating to the affairs of the University and theUniversity shall, if such information is available with it, furnish the Government withsuch information within a reasonable period:Power toobtaininformation.Provided that in the case of information which the University considersconfidential, the University may place the same before the Chancellor and Pro-Chancellor.

61.

(1)The sums at the credit of the Provident Fund accounts of the personsreferred to in sub-section (1) of section 52 as on the appointed date and of thepersons referred to in sub-section (2) of section 52 as on the date specified inthe order under clause (a) of the said sub-section (2) shall be transferred to theUniversity and the liability in respect of the said provident fund accounts shall beliability of the University.Transfer ofaccumulationsin providentfund and otherlike funds.

(2)There shall be paid to the University out of the accumulationsin the superannuation fund and other like funds, if any, of the ThiruvalluvarUniversity such amounts as have been credited to the superannuationfund or other like funds, if any, on behalf of the persons referred to insub-sections (1) and (2) of section 52. The amount so paid shall form part ofsuperannuation fund or other like funds, if any, that may be established by theUniversity for the benefit of its employees.

62.

(1)The Thiruvalluvar University shall, out of its funds as on the appointeddate, pay to the University such amount as the Government may, in consultation withthe Thiruvalluvar University, specify.Payment ofcertainamounts byThiruvalluvarUniversity.

(2)The amount payable under sub-section (1) shall be in addition to theamounts payable by the Thiruvalluvar University to the University under section 52.

63.

(1)Subject to the provisions of sub-sections (2) to (8), the 2002 Act shall,with effect on and from the appointed date, cease to apply in respect to the areas towhich the provisions of this Act extend.Tamil Nadu Act

32. of 2002

not to apply.

(2)Such cessor shall not affect,—

(a)the previous operation of the 2002 Act in respect of the areas to

which the provisions of this Act extend; or

(b)any penalty, forfeiture or punishment incurred in respect of any

offence committed against the 2002 Act; or

(c)any investigation, legal proceeding or remedy in respect of such

penalty, forfeiture or punishment, and any such investigation, legal proceeding orremedy may be instituted, continued or enforced and any such penalty, forfeiture orpunishment 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 2002 Act and in force on the appointeddate, shall in so far as they are not inconsistent with this Act, continue to be inforce in the University area until they are replaced by the statutes, ordinances andregulations made under this Act.

(4)Notwithstanding anything contained in this Act, the statutes, ordinances andregulations continued in force under sub-section (3) or made under this Act, everyperson who, immediately before the appointed date, was a student of a collegewithin the University area affiliated to, or approved by, the Thiruvalluvar Universityand of the Departments of the University or was eligible for any of the examinationsof the Thiruvalluvar University shall be permitted to complete his course of studyin the Thiruvalluvar University, and this University shall make arrangements forthe instruction, teaching and training for such students for such period and in suchmanner as may be determined by the Thiruvalluvar University in accordance withthe course of study in the Thiruvalluvar University and such students shall, duringsuch period, be admitted to the examinations held or conducted by the ThiruvalluvarUniversity and the corresponding degree, diploma or other academic distinctions ofthe Thiruvalluvar University shall be conferred upon the qualified students on theresult of such examinations, by the Thiruvalluvar University.

(5)All colleges within the University area which immediately before theappointed date,—

(a)continue to be affiliated to, or recognised by, the Thiruvalluvar

University; and

(b)provide courses of study for admission to the examination for degrees

of the Thiruvalluvar University;shall be deemed to be the colleges affiliated to the University under this Act and theprovisions of this Act shall, as far as may be, apply accordingly.

(6)All colleges within the University area which immediately before the appointeddate, continue to be recognised by the Thiruvalluvar University as colleges providingcourses of study for admission to the examinations of that University, for degreesand diplomas, shall be deemed to the colleges approved by the University under thisAct and the provisions of this Act shall, as far as may be, apply accordingly.

(7)All hostels within the University area which immediately before the appointeddate, continue to be recognised by the Thiruvalluvar University, shall be deemed tobe hostels recognised by the University under this Act and the provisions of this Act,shall as far as may be, apply accordingly.

(8)Subject to the provisions of sub-section (2), but without prejudice to theprovisions of sub-sections (3) to (6), anything done or any action taken beforethe appointed date under any provisions of the 2002 Act in respect of any areato which the provisions of this Act extend shall be deemed to have been done ortaken under the corresponding provisions of this Act and shall continue to have effectaccordingly unless and until superseded by anything done or any action taken underthe corresponding provisions of this Act.

64.

(1)On and from the appointed date, every person ordinarily resident withinthe University area, who—Registration ofgraduates.

(a)has been for a period of not less than three years a graduate of

any University in the territory of India; or

(b)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 maintainedunder this Act, for a period of five years on payment of such fee and subject to suchconditions as may be prescribed by the statutes.

(2)All applications for registration under sub-section (1) shall be sent tothe Registrar together with the prescribed fee and such proof of qualifications asmay 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 ofgraduates the name of the applicant.

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

65.

(1)The Syndicate may invite a person of high academic distinction andprofessional attainments to accept a post of Professor in the University on suchterms and conditions as it deems fit, and on the person agreeing to do so, appointhim to the post.Specialmode ofappointment.

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

66. The Syndicate shall, at the end of every three years from the appointed date,

submit a report to the Government on the condition of the affiliated and approvedcolleges within the University area. The Government shall take such action on it asthey deem fit.Report onaffiliatedcolleges.

67.

(1)If any difficulty arises as to the first constitution or re-constitution of anyauthority of the University after the appointed date or otherwise in giving effect to theprovisions of this Act, the Government may, by notification, make such provision, notinconsistent with the provisions of this Act, as may appear to them to be necessaryor expedient for removing the difficulty:Power toremovedifficulties.Provided that no such notification shall be issued after the expiry of threeyears from the date of establishment of the University under section 3.

(2)Every notification issued under sub-section (1) or under any otherprovisions of this Act shall, as soon as possible after it is issued, be placed on thetable of the Legislative Assembly, and if, before the expiry of the session in which itis so placed or the next session, the Assembly makes any modification in any suchnotification or the Assembly decides that the notification should not be issued, thenotification shall thereafter have effect only in such modified form or be of no effect,as the case may be, so however, that any such modification or annulment shall bewithout prejudice to the validity of anything previously done under that notification.Power ofGovernmentto issuedirections.

68. The Government may, from time to time, issue such directions to the

University, as they may deem fit, for giving effect to the provisions of this Act and itshall be the duty of the University, to comply with such directions.Removal ofdoubts.

69. For the removal of doubts, it is hereby declared that members of the

authorities of the Thiruvalluvar University elected or nominated or otherwise as suchmembers under the 2002 Act, from the colleges deemed to have been affiliated tothe University under sub-section (5) of section 63 of this Act and holding office assuch members in any of the authorities of the Thiruvalluvar University immediatelybefore the date of commencement of this Act shall continue to be such members tillthe term of office expires.

70.

(1)In section 1 of the 2002 Act, for sub-section (2), the followingsub-section shall be substituted, namely:—Amendment to

2002. Act.

“(2) It extends to the area comprising the districts of Vellore, Tirupattur,Ranipet and Thiruvannamalai in the State of Tamil Nadu”.

(2)For the Schedule to the 2002 Act, the following Schedule shall besubstituted, namely:—“THE SCHEDULE.[See sections 2(e) and 60-A.]

1. Government Arts College, Thiruvannamalai.

2. Aringar Anna Government Arts College, Cheyyar.

3. Muthurangam Government Arts College, Vellore.

4. Government Thirumagal Mills College, Gudiyatham.

5. Aringar Anna Government Arts College for Women, Walajapet.”.

THE SCHEDULE.[See sections 2(f) and 2 (l).]

1. Periyar Arts College, Cuddalore.

2. Government Arts College, Chidambaram.

3. Thirukolanjiappar Government Arts College, Virudhachalam.

4. Aringar Anna Government Arts College, Villupuram.

5. Thiru A.Govindasamy Government Arts College, Thindivanam.

(By order of the Governor)C. GOPI RAVIKUMAR,Secretary to Government,Law Department

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State of Tamilnadu- Act