Section 3 in Regulations of the Tamil Nadu Agricultural University
3. Meeting of the Authorities.
(1)There shall be meetings of the Authorities as prescribed in the Act and Statutes.(2)The Vice-Chancellor may, whenever he thinks fit, convene special meetings of the Authorities(3)Vice-Chancellor may, at his discretion, postpone the date for an ordinary or special meeting.(4)The Registrar, under the direction of the Vice-Chancellor, shall give not less than two weeks' notice of the date of an ordinary meeting and not less than one week's notice for a special meeting. However, in case of urgency, the Vice-Chancellor may convene an extraordinary meeting at a shorter notice.(5)The Registrar shall, with the approval of the Vice-Chancellor send to each member of the Authorities, an Agenda of business to be transacted at the meeting as called for.(6)Any member of the Authority, who wishes to move a resolution or to present a subject for inclusion in the Agenda shall forward a copy of the resolution or the subject, as the case may be, to the Registrar so as to reach him not less than 10 days before the date of the ordinary meeting.(7)The Registrar shall place each such resolution or subject before the Vice-Chancellor, who shall direct him, to include it in the Agenda provided:-(a)it shall be clearly and precisely expressed and shall raise substantially one definite issue;(b)it shall not raise issues which do not fall within the powers of the University;(c)it shall not contain arguments, unwarranted inferences, ironical expressions or defamatory statements, nor shall it refer to the Character or conduct of persons except in their official or public capacity; and(d)it shall not refer to any matter which is under adjudication by a Court of Law.(8)When any resolution or subject is not included in the agenda under the direction of the Vice-Chancellor, the Registrar shall intimate the fact to the member, stating the reasons therefor.(9)No business other than that brought forward in the agenda shall be transacted at the meetings without the approval of the Vice-Chancellor at the special or extraordinary meetings, only the subjects brought forward by the Vice-Chancellor shall be transacted.
