(1)For the development of engineering, technology and allied sciences and for furthering the advancement of learning and prosecution of research in engineering, technology and allied sciences, on and from the appointed day, there shall be established a University [by the name of Anna University of Technology] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1982 (Tamil Nadu Act 26 of 1982).].(2)The University shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name.(3)[ The University shall be of the unitary type and shall comprise of the College of Engineering, Guindy, Chennai and the institutions specified in Schedule I.(4)The jurisdiction of the University shall extend to the whole area comprised in the Chennai Metropolitan Planning Area as defined in Clause (23-a) of Section 2 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) and the University may establish campuses at such places within its jurisdiction as it may deem fit.] [Inserted by Act No. 24 of 2010, dated 11.6.2010.](5)No institution affiliated to or associated with or maintained by any other University in the State shall be recognized by the University for any purpose except with the prior approval of the Government and the concerned University.(6)The principal seat of the University shall be the College of Engineering, Guindy, Chennai, or any other place which the Government may, by notification, specify in this behalf.
