Section 52 in Mother Teresa Women's University Act, 1984
52. Repeal and Saving:-
(1)The Tamil Nadu women’s University Ordinance, 1984 (Tamil Nadu Ordinance 5 of 1984) is herby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done to taken under this Act.THE SCHEDULE [See section 33 (1)]-THE FIRST STATUES OF THE UNIVERISITYTerms and conditions of service of the Registrar:-(1)The holder of the post of Registrar shall be an academician not lower in rank than that of a University Professor.(2)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed:Provided that the Registrar shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the executive council under sub-section (1) of section 14, whichever is earlier.(3)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other cause, unable to perform the duties of her office, the duties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(4)(a)The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the University and academic staff, as may be specified in the orders of the Executive Council and to suspend them pending inquiry, to administer warnings to them or to impose on them the penalty of censure or withholding of increments:Providing that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (a).(c)In any case where the inquiry discloses that punishment beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with her recommendation:Provided that an appeal shall lie to the executive council against an order of the Vice- Chancellor imposing any penalty.(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.(5)The Registrar shall be ex-officio Secretary of the Academic Committee, the Executive Council, the Faculties and the Departments of Studies, but shall not be deemed to be a member of any of these authorities.(6)It shall be the duty of the Registrar:-(a)to be the custodian of the records, the common seal and such other property of the University as the Executive Council shall commit to her charge;(b)to issue all notices convening meetings of the Academic Committee, the Executive Council, the Faculties, the Departments of Studies and of any Committee appointed by the authorities of the University:(c)to keep the minutes of all the proceedings of the meetings of the Academic Committee, the Executive Council, the Faculties, the Departments of Studies and of any Committee appointed by the authorities of the University;(d)to conduct the official correspondence of the Executive Council;(e)to supply the Chancellor, copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the proceedings of such meetings; and(f)to exercise, such other powers and perform such other duties as may be specified in the statutes or as may be required, from time to time, by the Executive council or the Vice-Chancellor.Terms and conditions of service of the Finance Officer:-(1)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed. The Finance Officer shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the Government under section 15, whichever is earlier:Provided that the Finance Officer shall, notwithstanding her attaining the age of fifty-eight years, continue in office until her successor is appointed and enters upon her office or until the expiry of a period of one year, whichever is earlier.(2)When the office of the Finance officer is vacant or when the Finance officer is by reason of illness, absence or any other cause, unable to perform the duties of her office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(3)The Finance Officer shall be the ex-officio Secretary of the Finance Committee, but shall not be deemed to be a member of such Committee.(4)The Finance Officer shall,(a)exercise general supervision over the funds of the University and shall advice the University as regards its financial policy: and(b)exercise such other powers and perform such other financial functions as may be assigned to her by the Executive Council or as may be prescribed:Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may be prescribed without the previous approval of the Executive Council.(5)Subject to the control of the Executive Council, the Finance Officer shall (a) hold and manage the property and investments of the University including trust and endowed property;(b)ensure that the limits fixed by the executive Council for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purpose for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Executive Council;(d)to keep a constant watch on the cash and bank balances and of investments;(e)watch the progress of the collection of revenue and advise on the methods of collection employed;(f)ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date, and that stock checking is conducted, of equipments and other consumable materials in all offices and other places maintained by the University;(g)bring to the notice of the vice-Chancellor any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office or other place maintained by the University, any information or returns that she may consider necessary for the performance of her duties.(6)The receipt of the Finance Officer or of the person or persons duly authorized in this behalf by the Executive Council for any money payable to the University shall to sufficient discharge for payment of such money.
