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State of Tamilnadu- Act

The Statues and Regulations for Affiliation of Anna University

TAMILNADU
India

The Statues and Regulations for Affiliation of Anna University

Rule THE-STATUES-AND-REGULATIONS-FOR-AFFILIATION-OF-ANNA-UNIVERSITY of 1800

Published on 1 January 1800
Commenced on 1 January 1800
[This is the version of this document from 1 January 1800.]
[Note: The original publication document is not available and this content could not be verified.]

1. Background.

- Anna University was founded as a unitary type of University under the Anna University Act, 1978. This Act was amended in the year 2001 under the Anna University (Amendment) Act, 2001 converting the Anna University into an affiliating type of University in the State of Tamil Nadu, with jurisdiction over the entire State of Tamil Nadu, excluding the area under Annamalai Nagar.

2. Definitions of terms, as given in the Anna University Act, 1978 and the Anna University (Amendment) Act, 2001.

(a)"affiliated college" means any college or institution, situate within the University area and affiliated to the University and providing courses of study in engineering, technology and allied sciences for admission to the examinations for degrees, diplomas and other academic distinctions of the University and includes a college deemed to be affiliated to the University' under this Act and includes an autonomous college;

(ac)"autonomous college" means any college designated as an autonomous college by or under the Statutes;

(ae)"college" means a college or institution established or maintained by, or affiliated to, the University and providing any course of study or training in engineering, technology and allied sciences for admission to the examination for degrees, diplomas and other academic distinctions of the University;

(b)"constituent college" means every college and institution specified in Schedules I, I-A and I-B;

(c)"Dean" means the head of constituent college;

(d)"Director" means the head of research and development or the head of every Centre of Advanced Study, as may be prescribed;

(f)"Government" means the State Government;

(ha)"Principal" means the head of an affiliated college;

(i)"State" means the State of Tamil Nadu;

(j)"Statutes" "ordinances" and "regulations" mean, respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;

(k)"teachers" means such Deans, Directors, Professors, Assistant Professors, Readers, Lecturers and other like persons as may be declared by the Statutes to be the teachers;

(l)"University" means the Anna University established under section 3 of the Anna University Act, 1978;

(m)"University area" means the whole of the State of Tamil Nadu excluding the Annamalai Nagar as defined in clause (a) of section 2 of the Annamalai University Act, 1928 (Tamil Nadu Act of 1929).

3. Provisions under section 29, Clause XVI-A of the Anna University Act, 1978 as amended in the Anna University (Amendment) Act, 2001-29 Statutes.

- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely;-"(xvi-a) the conditions of affiliation of colleges to the University".

4. Powers to grant or withdraw affiliation.

- 4.1 Definition of terms. - "academic programme" means any course of study offered by a college in engineering, technology and allied sciences for admission to the examinations for degrees, diplomas and other academic distinctions of the University.

4.2Grant of affiliation to colleges. - The University shall have the power to affiliate any academic programme in any college within the University area, for admission to the examinations for degrees, diplomas and other academic distinctions of the University.

4.3Suspension or withdrawal of affiliation. - The University shall have the power at any time after adopting the set of procedures, to suspend or withdraw the affiliation granted to an academic programme.

5. Conditions to be satisfied by colleges seeking affiliation.

- 5.1 Society/ trust. - A registered society/ registered trust may alone be eligible to seek affiliation for academic programmes and it shall satisfy the conditions stipulated in sub-statutes 5.2 to 5.18 so far as they are not inconsistent with the regulations that may be stipulated by the AICTE, from time to time.

5.2Constitution of the governing council of a college. - The college shall be managed by a regularly constituted governing council. The composition, functions and other conditions pertaining to the governing council shall be as prescribed in the regulations.

5.3Other bodies of a college. - The college shall have a duly constituted Planning and Monitoring Board as prescribed in the regulations to formulate long term and short-term development programmes for the college to achieve academic excellence in tune with the policies of the University.The college shall make provision to have an "Alumni Association" to promote interaction between alumni and the college, as prescribed in the regulations.The college shall have a "Training and Placement Cell" to take care of training and placement requirements of the students, as prescribed in the regulations.

5.4Financial stability. - The college shall have adequate financial resources lo meet effectively the annual maintenance and development expenditures of the college.

5.4.1Utilization of funds and audit. - The amounts under any head collected by the college from the students shall be expended solely for the betterment and growth of the college and to provide facilities for the benefit of the students and staff of the college.

The college shall submit its statement of accounts duly audited by a Chartered Accountant to the University every year and also submit the financial details in the proscribed format as given in the regulations.

5.5Land and building requirements. - The college shall have adequate land and buildings as prescribed in the regulations and shall use them only for its academic functions.

5.6Laboratories and equipment. - The college shall have the required laboratories and equipment to carryout experiments/studies, meeting the requirements of the curriculum and syllabi for the academic programme(s), as prescribed in the regulations.

5.7Computer centre. - The college shall have a computer centre as a centralised service facility for the use of students and staff as prescribed in the regulations.

5.8Library. - The college shall have a library consisting of text books, reference books, journals and electronic reference facilities, as prescribed in the regulations.

5.9Hostels. - The college shall make adequate provision for the residence of its students in the campus, as prescribed in the regulations.

5.10Staff. - The college shall have adequate number of teaching and non-teaching staff appointed on a full time basis, with qualifications and experience asFaculty shall be periodically appraised of their performance to facilitate promotions under Career Advancement Scheme and other faculty improvement/ development programmes as prescribed in the regulations.The college shall evolve necessary establishment rules for service conditions for staff (Teaching and Non-Teaching), and rules for conduct and procedure for disciplinary proceedings. Such rules shall be made available to all the staff of the college. The college shall evolve a mechanism for grievance redressal of all the staff of the college.

5.11Health centre. - The college shall have a health centre manned by the required medical and para-medical staff, as prescribed in the regulations.

5.12Co-curricular activities. - The college shall have facilities to offer co-curricular activities such as National Cadet Corps (NCC), National Service Scheme (NSS), National Sports Organisation (NSO) and Youth Red Cross (YRC) along with adequate manpower and infrastructure facilities, as prescribed in the regulations.

5.13Necessary amenities. - The college shall make available all necessary amenities, as prescribed in the regulations.

5.14Discipline. - The college shall have a duly constituted "Discipline and Welfare Committee", as prescribed in the regulations to maintain harmony and discipline in the college campus including the hostel premises and to redress all grievances of students.

5.15Maintenance of registers and records. - The college shall maintain registers and records pertaining to academic, administrative and financial functions of the college, as prescribed in the regulations and the same may be made available to the,University, as and when required.

5.16Returns from the college. - The college shall furnish such returns and other information as the University may require for monitoring the academic functions of the college.

5.17Conduct of University examinations. - The college shall provide all the required facilities, including sparing of the premises and the staff for the conduct of examinations, invigilation during examinations, and assisting the evaluation process, as directed by the University.

5.18Conduct of academic programmes, other than those affiliated to University. - Starting and conducting of "study centres" of Open Universities on the affiliated college premises shall be done only with the prior explicit approval of the University.Academic programmes leading to the award of degrees, diplomas, certificates and other academic distinctions by other Universities/ institutions/ organisations shall not be conducted by the affiliated colleges.

6. Pre-requisite for applying for affiliation.

- Any new college seeking affiliation for its academic programme(s) or every college applying for affiliation for academic programme(s) or for variation in intake in an already affiliated programme(s) should produce the letter(s) of approval from the AICTE as per provisions of the AICTE Act.

7. Procedure for grant/ withdrawal of affiliation to a programme.

- 7.1 Filing application to the University. - Any college applying for affiliation for academic programme(s) or for variation in intake in an already affiliated programme shall apply to the University in the prescribed format with the time limit, as specified in the regulations.The college provisionally affiliated for an academic programme shall continue to apply in the prescribed format, every year for the minimum number of years prescribed of the completion of the programme to secure continuation of provisional affiliation.

7.2Inspection fee. - The college submitting the application for affiliation shall have to remit the prescribed inspection fee meant for processing and inspection of the college/ as specified in the regulations.

7.3Inspection committee. - On receipt of the application from the college for affiliation, for each of the academic programme(s) satisfying the prerequisite for applying for affiliation, an Inspection Committee shall be constituted as per the regulations. The committee shall inspect and submit a report to the University in the format specified in the regulations.

7.4Standing Committee on affiliation. - The Standing Committee on Affiliation constituted as per the regulations shall scrutinise the application for affiliation and review the reports of the Inspection Committees and make appropriate recommendations on affiliation of academic programme(s).

7.5Grant of affiliation. - The decision on grant of affiliation to an academic programme shall be made by the Vice-Chancellor taking into consideration the recommendations of the Standing Committee on Affiliation.

7.6Categories of affiliation. - 7.6.1 Provisional affiliation. - Whenever, an academic programme of a college is affiliated to the University for the first time, only provisional affiliation shall be granted for a period of one academic year. This process of granting provisional affiliation will be repeated every year for a minimum number of years prescribed for the completion of the academic programme subject to the college satisfying all the requirements for affiliation and, thereafter, provisional affiliation may be granted at a stretch for a period of three academic years.

7.6.2Permanent affiliation. - A provisionally affiliated academic programme of a college shall be considered for permanent affiliation, only after three consecutive batches of students have completed their academic programme from the college. This consideration is subject to the satisfactory compliance of all the conditions prescribed by the University for the said programme during the periods of provisional affiliation. The college shall seek permanent affiliation for its provisionally affiliated programme(s) within a period of three years from the date of eligibility after satisfying all their requirements for permanent affiliation. The date of eligibility for a provisionally affiliated academic programme to apply for permanent affiliation is either the date on which three consecutive batches of students have completed their academic programme(s) from the college or the date on which this statutes comes into force, whichever is later.

If the college fails to seek and qualify for permanent affiliation for the programme) within the said period, the provisional affiliation shall not be extended.A college is said to be affiliated to the University if it offers provisional/ permanent affiliated academics programmes.A college is said to be permanently affiliated to the University, if the college has obtained permanent affiliation at least for three academic programmes.

7.7Affiliation fee. - Affiliation (Provisional/ Permanent) shall be granted to any academic programme which is recommended for affiliation only on the remittance of the affiliation fee by the college as prescribed in the regulations

7.8Temporary suspension of instructions in an academic programme. - In case of three consecutive years of inadequate enrollment of students in any academic programme of study affiliated (Provisional/ Permanent) to the University, it shall be open to a college to suspend the instructions in that programme with the prior permission of the University for a total period not exceeding three consecutive academic years. The instructions in that programme may be revived before the expiry of the suspension period with the prior permission of the University after applying and fulfilling all the requirements for affiliation. If the college fails to revive the instructions in the said programme as aforesaid, the college is deemed to have lost its affiliation to that programme.

7.9Suspension/ Withdrawal of affiliation of an academic programme. - The affiliation (Provisional/ Permanent) granted to any academic programme(s) in a college may be suspended/ withdrawn after adopting the procedures laid down in the Regulations, if the college fails to comply with the provisions made in this behalf or the college has failed to observe/ implement any of the conditions of affiliation, or the college has conducted in a manner which is prejudicial to the interests of University education and/ or students.

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