Section 9 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
9. Secretary of the committee.
(1)The educational agency shall nominate one of its representatives as Secretary of the committee:Provided that it shall be open to the educational agency, to nominate the Principal as Secretary of the committee.(2)The term of office of the Secretary shall ordinarily be three years. However, he/she shall be eligible for renomination for subsequent terms. If the educational agency intends to change the Secretary within the period of three years, it shall do so only with the prior approval of the Director. Application for approval of change in the Secretaryship shall be made to the Director in Form 6.(3)The Secretary shall function for and on behalf of the committee and educational agency.(4)The Secretary shall act according to the resolutions passed at the meeting of the committee.(5)The Secretary shall not interfere in the internal administration of the college such as admission, examination, promotion of student and other academic matters as also the administration of the special fee funds, which shall be made the exclusive responsibility of the Principal.(6)The Secretary shall be responsible for the maintenance, of proper and accurate accounts and the administration of college funds except special fee funds.
