(1)There shall be a Standing Committee on Academic Affairs of the University which shall, subject to the provisions of this Act, the statutes and the ordinances, co-ordinate and exercise general supervision over the academic affairs of the University.(2)(a)The Standing Committee on Academic Affairs shall, in addition to the Vice-Chancellor, consists of the following persons, namely:-Class I- Ex-officio Members(1)The Director of Collegiate Education;(2)The Director of Technical Education;(3)The Director of Medical Education;(4)Heads of Departments, Heads of Schools of Excellence and Heads of Advanced Centres in the University.Class II - Other Members(1)[ Two members elected by principals of colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](2)Two members nominated by the Vice-Chancellor according to seniority from among the Readers in the University.(b)In case the Director of Collegiate Education, or the Director of Technical Education, or the Director of Medical Education, is unable to attend the meetings of the Standing Committee on Academic Affairs for any reason, he may depute any officer of his department not lower in rank than that of Deputy Director, to attend the meetings.(c)The Vice-Chancellor shall be the ex-officio Chairman of the Standing Committee on Academic Affairs.(d)The members of the Standing committee on Academic Affairs, other than the ex-officio members shall hold office for a period of three years and such members shall be eligible for re-nomination.[Provided that a members of the Standing Committee on Academic Affairs who is 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 Standing Committee on Academic Affairs from the date on which he cease to be member of that electorate or body or the holder of that appointment as the case may be:] [Substituted by Tamil Nadu Universities Laws (Second Amendment) Act, 1989 (Tamil Nadu Act 21 of 1992).]Provided further that where a nominated member of the Standing Committee on Academic Affairs is appointed temporarily lo any of the offices by the virtue of which he is entitled to be a member of the Standing Committee on Academic Affairs, 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 Standing Committee on Academic Affairs by virtue of his 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 a nominated member.(e)The members of the Standing Committee on Academic Affairs shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(f)A member of the Standing Committee on Academic Affairs, other than 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 Vice-Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Vice-Chancellor.(3)The powers and duties of the Standing Committee on Academic Affairs shall be such as may be prescribed by the statutes.
