ANNAMALAI UNIVERSITY ACT, 1928

Preamble - THE ANNAMALAI UNIVERSITY ACT, 1928

THE ANNAMALAI UNIVERSITY ACT, 1928

[Act No. 01 of 1929][1]

[1st January 1929]

PREAMBLE

An Act to establish and incorporate a Teaching and Residential University at Annamalainagar.

WHEREAS it is desirable to establish a Teaching and Residential University for the encouragement of higher education and research in the Tamil districts of the Presidency of Madras;

AND WHEREAS the Hon'ble Diwan Bahadur Sir S.R.M. Annamalai Chettiyar has established and is maintaining Colleges at and near Chidambaram in which higher instruction is imparted in English, Tamil and Sanskrit studies;

AND WHEREAS the said Sir Annamalai Chettiyar has agreed with the Local Government to hand over the said institutions together with all the properties attached thereto and further to give a sum of twenty lakhs of rupees for the purposes of establishing and maintaining at Annamalainagar a Teaching and Residential University wherein he and his heirs shall be entitled to certain powers and privileges;

It is hereby enacted as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called The Annamalai University Act, 1928.

[2](2) ?This section shall come into force at once. The rest of this Act shall come into force on such date or dates as the [3][State Government] may, by notification in the [4] [Official Gazette], appoint; and different dates may be so appointed for different provisions of this Act.

Section 2 - Definitions

In this Act, unless there is anything repugnant in the subject or context:--

(a)      'Annamalainagar' means the area described in the Schedule;

 

(b)      'Convocation' means any meeting of the University for the conferring of degrees, diplomas or other distinctions;

 

(c)      'Founder' means the Hon'ble Diwan Bahadur Sir S.R.M. Annamalai Chettiyar, and after him his son, Mr. M.A. Muthiah Chettiyar, and for all time after the lives of the said two persons, in respect of every vacancy, any adult male member chosen by the Chancellor from among the members of the said Sir Annamalai Chettiyar's family consisting of his other sons and his descendants tracing their descent through miles, and if no such member exists or if one such exists and he does not consent to act as Founder, or if no such member is competent in the opinion of the Chancellor to act as Founder, then and until such a competent member comes into existence and is willing to act, or one who was not competent becomes competent, an adult male member of the said family chosen by the Chancellor from among the said Sir Annamalai Chettiyar's descendants tracing their descent from him through a female or females:

Provided that in any case of a person who traces his descent from the said Sir Annamalai Chettiyar through a female or females, such person shall hold office only till a member of the said Sir Annamalai Chettiyar's family claiming through males is chosen by the Chancellor.

For the purpose of this definition (i) any person adopted into the said family and his descendants shall be deemed to be members of the family, and (ii) no one born in the said family but adopted out of it shall be deemed to be a member thereof except Ramanathan Chettiyar, son of the said Sir Annamalai Chettiyar, but given in adoption to his brother Diwan Bahadur Ramaswami Chettiyar, deceased and those tracing descent from the said Ramanathan Chettiyar.

(d)      'Hostel' means a place of residence for students of the University maintained or recognized by it in accordance with the provisions of this Act;

 

(e)      'Prescribed' means prescribed by this Act or the statutes or the regulations framed thereunder;

 

(f)       'Teachers' means Professors, Readers, Lecturers Tutors and such other persons as give instruction to or take part in the training of, the students of the University in the prescribed manner; and

 

(g)      'University' means the Annamalai University at Annamalainagar constituted under this Act.

Section 3 - Purposes and powers of the University

The purposes and powers of the University shall be the following namely:--

(a)      to provide?

 

(i)       for instruction in such branches of learning as the University may think fit including professional studies and technology and

 

(ii)      for research and the advancement and dissemination of knowledge;

 

(b)      to grant and confer degrees and other academic distinctions to and on persons who shall have?

 

(i)       pursued a course of study in the University and shall have passed the examinations of the University in the manner prescribed or

 

(ii)      carried on research under conditions prescribed;

 

(c)      to supervise and control the residence and discipline of the students of the University;

 

(d)      to establish and maintain hostels, and under prescribed conditions, to recognize hostels not so established or maintained, and to withdraw such recognition;

 

(e)      to create such posts as are required for the University and appoint persons thereto;

 

(f)       to provide, in the manner prescribed, lectures and instruction for persons who are not pursuing a course of study in the University, and to grant diplomas to them;

 

(g)      to confer honorary or ad eundem degrees or other distinctions in the manner prescribed;

 

(h)     to institute and award fellowships, including travelling fellowships, scholarships, medals and prizes in the manner prescribed;

 

(i)       to demand and receive such fees and other charges as may be prescribed;

 

(j)       to co-operate with other Universities and authorities for promoting the purposes of this Act;

 

(k)      to enter into agreements with other bodies or persons for the purpose of promoting the purposes of this Act including the assuming of the management of any institution under them and the taking over of its properties and liabilities; and

 

(l)       to do such other acts and things, whether incidental to the purposes and powers aforesaid or not but not inconsistent therewith, as may be requisite to further the purposes and objects of this Act,

Section 4 - Territorial jurisdiction of University

Save as otherwise provided in this Act, the territorial jurisdiction of the University shall not extend beyond a radius of ten miles from its Convocation Hall which shall be situated in Annamalainagar. Notwithstanding any provision in any other law for the time being in force, no educational institution beyond that limit shall form part of or be recognized by or admitted to the privileges of the University and no such institution within that limit shall similarly form part of or be recognized by or seek admission to any privileges of any other University in corporated by law in [5] [ ] India and any such recognition granted by any such other University to any such institution within that limit prior to the commencement of this Act shall be deemed to be withdrawn on the commencement of this Act.

Provided that, if the [6][State Government] so order, nothing in this section shall apply to any institution established or maintained by the University for imparting instruction in agriculture or other technological studies.

Section 5 - University open to all classes and creeds

No person shall be excluded from membership of any of the authorities of the University, or from admission to any degree or course of study, on the sole ground of sex, race, creed, class, caste or political belief, and it shall not be lawful for the University to adopt or impose, on any person, any test whatsoever relating to religious or political belief or profession, in order to entitle him to be admitted thereto as a student or to hold any office or appointment therein or to, graduate thereat or to enjoy or exercise any privilege thereof except where in respect of any particular benefaction accepted by the University such test is made a condition thereof.

Section 6 - Admission to the University

The University may hold examinations for regulating admission thereto or may with the previous sanction of the [7] [State Government] recognize examinations of other Universities or bodies as suitable for the purpose; but it shall not maintain classes for the purpose of preparing students for such admission.

Section 7 - Residence of students

Every person pursuing a course of studies for any examination except the entrance examination and for any degree or diploma, of the University except those referred to in clauses (f) and (g) of section 3 shall reside in a hostel or lodgings maintained or recognized by the University.

Section 8 - Officers of the University

The following shall be the officers of the University namely:--

(1)      The Chancellor,

 

(2)      The Founder,

 

(3)      The Pro-Chancellor,

 

(4)      The Vice-Chancellor,

 

(5)      The Registrar,

 

(6)      The Deans of Faculties, and

 

(7)      Such other persons as may be declared by the Statutes to be officers of the University.

Section 9 - The Chancellor: His powers

(1)     The [8] [Governor of Madras]shall be the Chancellor of the University. He shall by virtue of his office be the head of the University and shall, when present, preside at meetings of the Senate and at Convocations.

 

(2)     The Chancellor shall exercise such powers as may be conferred on him under the provisions of this Act.

 

(3)     The Chancellor shall be entitled to delegate all or any of his functions to the Pro-Chancellor.

Section 10 - The Pro-Chancellor: His powers

(1)     The Founder shall be the Pro-Chancellor of the University.

 

(2)     The Pro-Chancellor shall in the absence of the Chancellor preside at meetings of the Senate and at Convocations and shall also exercise such, other powers as may be conferred on him under the provisions of this Act.

 

(3)     If for any reason the office of the Pro-Chancellor is vacant, the functions of the said office shall be carried on by the Chancellor or by any person authorized by him to do 80.

Section 11 - The Founder: His powers

(1)      The Founder shall hold office for life unless otherwise expressly provided for in this Act.

 

(2)      The Founder may require the Vice-Chancellor to furnish him with information and all papers or copies thereof relating to any matter concerning the University. The Founder may also request further consideration of the matter by the authorities or officers concerned or place his views thereon before the Chancellor for his consideration, or may do both.

 

(3)      The Founder shall also exercise such other privileges as are conferred on him under the provisions of this Act.

Section 12 - The Vice-Chancellor

(1)     The Vice-Chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Founder. He shall, in the absence of special orders by the Chancellor prescribing a shorter period hold office for a term of three years from the date of the notification of his appointment in the [9] [Official Gazette].

 

(2)     The Vice-Chancellor may either be an honorary officer or be paid such salary as may be prescribed.

 

(3)     When any vacancy occurs in the office of Vice-Chancellor, the Syndicate shall, as soon as possible, appoint one of its own members to exercise the powers and perform the duties of the Vice-Chancellor during the continuance of the vacancy.

Section 13 - Powers and duties of the Vice-Chancellor

(1)     The Vice-Chancellor shall be the principal executive officer of the University and shall, in the absence of the Chancellor and Pro-Chancellor, preside at meetings of the Senate and at Convocations. He shall ox-officio be a member and the Chairman of the Academic Council and of the Syndicate.

 

(2)     The Vice-Chancellor shall in the manner prescribed convene meetings of the Senate, the Academic Council and the Syndicate.

 

(3)     In any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may take such action and shall immediately thereafter report his action to the authority or officer which or who would have ordinarily dealt with the matter and such authority or officer may confirm, alter or quash such action.

 

(4)     The Vice-Chancellor shall have the power to appoint the clerical staff and other servants of the University.

 

(5)     The Vice-Chancellor shall exercise such other powers as may be prescribed.

Section 14 - Authorities of the University

The following shall be the authorities of the University, namely:--

(1)     The Senate,

 

(2)     The Academic Council,

 

(3)     The Faculties,

 

(4)     The Boards of Studies,

 

(5)     The Syndicate,

[10] [(6) The Finance Committee (for the period fixed under this Act)],

(7) The Board of Selection,

(8) ??Such other bodies as may be declared by the Statutes to be authorities of the University.

Section 15 - Constitution of the Senate

The Senate shall consist of the following persons, namely:--

CLASS I--EX-OFFICIO MEMBERS.

(1)     The Chancellor,

 

(2)     The Pro-Chancellor,

 

(3)     The Vice-Chancellor,

 

(4)     The Director of public Instruction, Madras,

 

(5)     The Chairman of the Chidambaram Municipal Council,

 

(6)     The President of the District Board, South Arcot,

 

(7)     Heads of departments of studies in the University,

[11] [(8) The Vice-Chancellor of the Madras University],

(9) ??The Collector of South Arcot,

(10) The Advocate-General, Madras,

(11) Members of the Syndicate who are not otherwise members of the Senate,

[12] [ ]

CLASS II--LIFE MEMBERS.

(1)     Ex-Vice-Chancellors of the University,

 

(2)     All persons who make a donation of not less than twenty-five thousand rupees to and for all or any of the purposes of the University, and agree to such terms as the Syndicate may impose for the management of the said amount.

In case the donor is a corporate body or a firm or a joint family or an association, the individual who shall be entitled

CLASS III--OTHER MEMBERS.

(1)     Twelve members elected from among themselves by graduates of the University registered in the manner prescribed, according to the principle of proportional representation by means of the single transferable vote.

[13][ .]

(2)     Four members elected by the Academic Council from among its members according to the principle of proportional representation by means of the single transferable vote,

 

(3)     [14][Two] members elected by the Madras Legislative Council from among its, members according to the principle of proportional representation by means of the single transferable vote [15][and three members elected by the Madras Legislative Assembly from among its members according to the same principle],

 

(4)     Such number of members not exceeding six, as the Chancellor may fix, to be elected by the donors of sums of not loss than ten thousand rupees each to and for all or any of the purposes of the University and agree to such terms as the Syndicate may impose for the management of the said amounts,

 

(5)     Eight members nominated by the Chancellor at least three of whom shall be representatives of depressed, backward or minority classes not otherwise adequately represented,

 

(6)     Four members nominated by the Founder,

Provided that, if the office of the Founder is vacant on the date on which the nomination is to be made, and there is no likelihood in the opinion of the Chancellor of the vacancy being filled up within six months from that date, the Chancellor shall nominate the said four members,

(7)     One member elected by the members of the District Board, South Arcot district, from among themselves,

 

(8)     One member elected by the Municipal Councillors of the South Arcot district other than the Municipal Councillors of Chidambaram from among themselves,

 

(9)     One member elected by the Municipal Councillors of Chidambaram from among themselves,

 

(10)   One member elected by the members of the Sri Nandanar Kalvi Khazhagam, Chidambaram, from among themselves,

 

(11)   One member elected by the general body of the Muhammadan Educational Association of Southern India, from among its members,

 

(12)   One member elected from among themselves by those engaged in teaching in any manner, on the staff of the Sanskrit College, Tiruvadi, the Rameswaram Sanskrit Patasala, Madura and the Sri Minakshi Sanskrit College, Chidambaram,

 

(13)   One member elected from among themselves by the members of the Madura Tamil Sangam,

 

(14)   One member elected from, among themselves by the members of the Tanjore Karanthai Tamil Sangam and the teaching staff of the Sri Minakshi Tamil College, Chidambaram,

 

(15)   One member elected by the Southern India Chamber of Commerce and one by the Madras Chamber of Commerce,

 

(16)   One member elected by the Madras Landholders' Association.

Section 16 - Powers and duties of the Senate

The Senate shall be the supreme governing body of the University and shall have the following powers, namely;--

(1)     to make statutes and amend or repeal the same,

 

(2)     to consider and pass resolutions on the annual reports and the annual accounts which resolutions shall be communicated to the Syndicate who shall take action in accordance therewith,

 

(3)     to consider and pass resolutions on the annual financial estimates which resolutions shall, after the period of tenure of the Finance Committee, be communicated to the Syndicate who shall take action in accordance therewith,

 

(4)     to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the statutes, and

 

(5)     to do all acts and things necessary to give effect to the provisions of this Act.

Section 17 - Constitution of the Academic Council

The Academic Council shall consist of the following persons, namely:--

CLASS I--EX-OFFICIO MEMBERS.

(1)     The Vice-Chancellor,

 

(2)     The Director of Public Instruction, Madras,

 

(3)     The Professors and Readers of the University,

 

(4)     The Chairmen of the Boards of Studies,

 

(5)     The Members of the Syndicate who are not otherwise members of the Academic Council.

CLASS II--OTHER MEMBERS.

(1)     Ten members, of whom not less than five shall be teachers other than Professors and Readers, elected by such teachers,

 

(2)     Five members elected by the Senate from among its members, provided that no one who is already a member of the Academic Council shall be eligible for election under this item.

Section 18 - Powers and duties of the Academic Council

The Academic Council shall have the control and regulation of residence, teaching and examinations in the University and the maintenance of the standards thereof, shall have the following powers and shall perform the following duties, namely:--

(a)      to make proposals to the Syndicate for the institution of professorships, readerships, lectureships or other teaching posts,

 

(b)      to make regulations for purposes hereinafter specified,

 

(c)      to make recommendations to the Syndicate for the recognition of teachers qualified to give instruction in hostels not maintained by the University,

 

(d)      to formulate, modify or revise, subject to the control of the Senate, schemes for the constitution or reconstitution of faculties and departments of studies, and

 

(e)      to do such other things and perform such other duties as may be prescribed by the statutes.

Section 19 - The Faculties

(1)     The University shall include Faculties of Arts, Science, Technology and Oriental Studies and such other Faculties as may be prescribed and each such Faculty shall be constituted in the manner prescribed.

 

(2)     Each Faculty shall have a Dean. He shall be elected by the Faculty from among the heads of departments of the Faculty and shall be responsible for the due observance of the statutes and regulations relating to the Faculty. He shall hold office for such period and subject to such conditions as may be prescribed by the statutes.

 

(3)     Each Faculty shall comprise such departments of study as may be prescribed by the regulations and shall, subject to the control of the Academic Council, have charge of the teaching, courses of study and research work in such departments. The head of every department of study shall be the Professor of that department, or if there is no Professor, the Reader. If there is more than one Professor or more than one Reader in a department, as the case may be, the Vice-Chancellor shall appoint such Professor or Reader as he thinks fit to be the head of the department. The head of the department shall be responsible to the Dean for the organization of the teaching in that department.

Section 20 - Boards of Studies

The number, constitution and duties of the Boards of Studies shall be such as may be prescribed.

Section 21 - Constitution of the Syndicate

The Syndicate shall consist of the following persons, namely:--

CLASS I--EX-OFFICIO MEMBERS.

(1)     The Vice-Chancellor,

 

(2)     The Director of Public Instruction, Madras,

 

(3)     The Deans of Faculties.

CLASS II--OTHER MEMBERS.

(1)     Three members elected by the Senate from among its members,

 

(2)     One member elected by the Academic Council from among its members,

 

(3)     Two members nominated by the Chancellor,

 

(4)     Two members nominated by the Founder, provided that, if the office of the Founder is vacant on the date on which the nomination is to be made and there is in the opinion of the Chancellor no likelihood of the vacancy being filled up within one month from that date the Chancellor shall nominate the said two members.

Section 22 - Powers and duties of the Syndicate

The Syndicate shall have the following powers and perform the following duties, namely:--

(a)      to control and administer the property and the funds of the University,

 

(b)      to direct the form, custody and use of the common seal of the University,

 

(c)      to suspend or dismiss the Registrar, the teachers, the clerical staff and other servants of the University for sufficient cause and to define their duties and the conditions of their service,

 

(d)      to accept on behalf of the University bequests donations and transfers of any movable or immovable properties or the management thereof,

 

(e)      to arrange for the holding of and publish the results of the University examinations and in the prescribed manner to appoint examiners and cancel their appointment,

 

(f)       to regulate and determine all matters concerning the University in accordance with this Act and the statutes and regulations,

 

(g)      to institute, subject to the control of the Senate, and abolish or suspend on the advice of the Academic Council, professorships and other teaching posts,

 

(h)      to refer any matter to the Academic Council, a Faculty or a Board of Studies for consideration and report,

 

(i)       to draft such statutes and regulations as may from time to time be necessary and to submit them to the Senate And the Academic Council respectively for consideration,

 

(j)       to dispense, subject to statutes made in this behalf, with a strict compliance with the regulations of the University in special cases,

 

(k)      to make standing orders in such manner and on such matters as may be prescribed, and

 

(l)       to do such other things and perform such other duties as may be prescribed.

Section 23 - Constitution of the Finance Committee

[16] [The Finance Committee shall consist of the following persons, namely:--

(1)     The Secretary to the Government of Madras in charge of Finance,

 

(2)     The Founder, and, in case the office is vacant, any person nominated by the Chancellor to do the duties of the Founder under this section, during the continuance of the vacancy,

 

(3)     The Vice-Chancellor,

 

(4)     One member elected by the Senate from among its members, provided that no one who is already a member of the Syndicate shall be eligible for election under this clause.]

Section 24 - Powers and duties of the Finance Committee

[17] [(1) The Syndicate shall, in the manner prescribed, frame the financial estimates of the University and place the same before the Finance Committee.

(2) The Finance Committee shall then scrutinize the said estimate and shall be entitled to make such modifications therein as it considers necessary.

(3) The said estimates as modified by the Finance Committee shall then be placed before the Senate which may assent or refuse its assent to the same or may omit or alter any of the items therein.

(4)   (i) (a) All modifications made by the Senate in the said estimates which have not the effect of increasing the income, [18][and]

(b) [19][ ] all proposals, involving any expenditure, originated by the Senate apart from such estimates, shall be placed before the Finance Committee for its consideration.

(ii) All points of difference between the said Committee and the Senate in respect of the matters specified in clause (i) shall be placed before the Chancellor and his decision thereon shall be final.]

Section 25 - The Board of Selection-- Its powers

(1)     The Board of Selection shall consist of the following persons, namely:--

 

(a)      One member nominated by the Chancellor,

 

(b)      The Founder and, in case the office is vacant, any person nominated by the Chancellor to do the duty of the Founder under this section during the continuance of the vacancy,

 

(c)      The Vice-Chancellor,

 

(d)      One member elected by the Syndicate from among its members, and

 

(e)      One member elected by the Senate from among its members.

 

(2)     The Board of Selection shall have the power to appoint the Teachers and the Registrar of the University.

Section 26 - Annual Accounts

(1)     The annual accounts of the University shall be prepared by the Syndicate in the manner prescribed and shall be submitted to such examination and audit as the [20][State Government] may direct.

 

(2)     The accounts when so examined and audited shall be published by the Syndicate in the [21][Official Gazette] and copies there of shall, together with copies of the report of such examination and audit, be submitted to the Senate, the Finance Committee and the [22][State Government].

Section 27 - The University

The Chancellor, Pro-Chancellor and Vice-Chancellor of the University and the members of the Senate, the Academic Council and the Syndicate shall constitute a body corporate by the name of the Annamalai University of Annamalainagar and shall have perpetual succession and a common seal and shall sue and be sued by that name.

Section 28 - Visitation

[23] [ (1) The [24][State] Government shall have the Visitation right to cause an inspection or inquiry to be made in respect of any matter, institution or property connected with the University by such person or persons as [25][they may appoint] in that behalf.

The [26][State] Government shall in every case give notice to the University of [27][their intention] to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.

(2) ??The [28][State] Government shall communicate to the Senate and to the Syndicate [29][their views] with reference to the results of such inspection or inquiry and shall, after ascertaining the opinion of the Senate and the Syndicate thereon, advise the University upon the action to be taken.

(3) ??The Syndicate shall report to the [30][State] Government the action, if any, which is proposed to be taken, or has been taken, upon the results of inspection or inquiry.

Such report shall be accompanied by the opinion of the Senate thereon and shall be submitted within such time as the [31][State] Government may direct.

(4) ??Where the Senate or Syndicate do not within a reasonable time take action to the satisfaction of the [32][State] Government, the [33][State] Government may after considering any explanation furnished or representation made by the Senate or the Syndicate issue such directions as [34][they may think fit] and the Senate and the Syndicate shall comply with those directions.

In the event of the Senate or the Syndicate not complying with those directions within such time as may be fixed in that behalf by the [35][State] Government, the [36][State] Government shall have power to appoint some person or body to carry them out and make such orders as to the expenses thereof as [37][they deem fit] to make.

Section 29 - Statutes

Subject to the provisions of this Act, the statutes may provide for all or any of the following, namely:--

(a)      the constitution, powers and duties of the authorities of the University;

 

(b)      the establishment and maintenance of hostels by the University;

 

(c)      the conditions of recognition of hostels not maintained by the University;

 

(d)      the powers of the officers of the University and in the case of officers other than the Chancellor and Pro-Chancellor their duties;

 

(e)      the conditions of service of the Vice-Chancellor and the Registrar;

 

(f)       the holding of convocations to confer degrees; (g) the conferment of honorary and ad eundem degrees and other distinctions;

 

(g)      the conferment of honorary and ad eundem degrees and other distinctions;

 

(h)     the institution and award of fellowships, including travelling fellowships, scholarships, medals and prize;

 

(i)       the classification, emoluments and mode of appointment of the teachers of the University;

 

(j)       the institution of a provident fund for the benefit of the officers of the University (other than the Chancellor, the Founder, the Pro-Chancellor and the Vice-Chancellor), its teachers, clerical staff and servants;

 

(k)      the maintenance of a register of registered graduates;

 

(l)       all matters which under this Act may be prescribed by the statutes; and

 

(m)    all other matters and things save those in respect of which regulations can be made, which are within the purposes of this Act whether incidental to those specified above or not.

Section 30 - Statutes how made

(1)     The Senate may take into consideration the draft of any statute either of its own motion or on the submission thereof by the Syndicate.

 

(2)     If the proposed statute would affect any officer or authority of the University?

 

(a)      where the Senate acts on its own motion the opinion of the Syndicate and of the officer or authority affected shall be taken into consideration by the Senate before the statute is passed; and

 

(b)      where the Senate acts on the submission of a draft thereto by the Syndicate, the Senate shall not proceed to consider the draftunless the Syndicate has given an opportunity to the officer or authority affected to express his or its opinion thereon and places such opinion, if any, before the Senate for its consideration.

 

(3)     When any statute has been passed by the Senate or a draft proposed by the Syndicate has been rejected, the statute or the draft, as the case may be shall be submitted to the Chancellor together with the opinions, if any, referred to in sub-section (2) and the Chancellor may refer the statute or draft back to the Senate for further consideration,

 

(4)     A statute passed by the Senate shall have no validity until it has been assented to by the Chancellor.

Section 31 - Regulations

Subject to the provisions of this Act and the statutes, the regulations may provide for all or any of the following matters, namely:--

(a)      the admission of students to and the levy of fees therefore by the University;

 

(b)      the conditions under which any person may be admitted to the examinations, degrees and diplomas of the University;

 

(c)      the conditions of residence of the persons referred to in section 7 and the levy of fees for residence and tutorial instruction in hostels maintained by the University;

 

(d)      the number and qualifications of professors, readers, lecturers and other teachers in the University;

 

(e)      the fees to be charged for courses of teaching given by teachers of the University, for tutorial and supplementary instruction given by the University, for admission to the examinations, degrees and diplomas of the University and for the registration of graduates;

 

(f)       the conditions subject to which persons may be recognized as qualified to give instruction in colleges, hostels and lodgings not maintained by the University;

 

(g)      the appointment and duties of examiners and their emoluments;

 

(h)      the conduct of examinations;

 

(i)       all other matters which by this Act or by the statutes may be provided by the regulations; and

 

(j)       all matters incidental to those specified in clauses (a) to (i).

Section 32 - Regulations how made

Regulations may be made by the Academic Council on its own motion or on the submission of a draft to it by the Syndicate, provided that in the former case before a regulation is passed the opinion of the Syndicate thereon shall be obtained and taken into consideration by the Academic Council.

All regulations shall have effect from such date as the Academic Council may appoint in that behalf; but every regulation so made shall be submitted as soon as may be to the Senate who shall consider it at its next meeting or at any other meeting to which it may adjourn the consideration thereof. The Senate shall have power, by resolution passed by a majority of not less than two-thirds of the members, present at such meeting to cancel or modify any such regulation

Section 33 - Period of office

(1) ??Save as otherwise provided, the authorities and other bodies connected with the University shall be reconstituted every three years and a member of every such authority or body shall except in the case of ex-officio or life members hold office [38] [. . . . ] up to the date of the next reconstitution.

[39] [(2) Vacancies among elected members of any such authority or body occurring by efflux of time on the date of the reconstitution thereof, may be filled at elections which may be fixed by the Vice-Chancellor to take place on such days as he thinks fit, not being earlier than two months from the date aforesaid.]

[40] [(3)] Any [41][vacancy in the membership of any such authority or body occurring before the reconstitution thereof] shall be filled up as soon as conveniently may be by the person or body who [42][nominated] or elected the member whose place has become vacant and the person so [43] [nominated] or elected shall be a member of such authority or body only for the residue of the term for which the person whose place he has filled would have been a member.

[44] [(4)] Any person nominated or elected in his capacity as a member of a particular body or the holder of a particular appointment shall if he ceases to be a member of that body or the holder of that appointment as the case may be, for a period of more than three months or if he goes on leave for a period of not less than six months cease to be a member of the authority or the body of the University concerned.

Section 34 - Validity of Proceedings of the University bodies

No act or proceeding of any authority or other body of the University shall be deemed to be invalid by reason only of some defect in the constitution of the University or of the said authority or body, or of the existence of any vacancy in the said authority or body, or of the invalidity of any election connected therewith, or of the disqualification of any member thereof at the time of or subsequent to his election or nomination thereto.

Section 35 - Disqualification for membership

No person shall be qualified for election or nomination as a member of any of the authorities of the University or of any body connected therewith, or for appointment as an officer thereof, if at the time of election, nomination or appointment, he

(a)      is of unsound mind, deaf-mute or a leper, or

 

(b)      is an uncertificated bankrupt or undischarged insolvent, or

 

(c)      has been convicted by a court of law of an offence involving moral delinquency, In case of dispute or doubt, the Chancellor shall determine whether a person is disqualified under this section and his decision shall be final.

Section 36 - Removal from membership of the University

(1)     The Senate may remove any person from membership of any of the authorities of the University or of any body connected therewith or from any of the offices specified in items (5), (6) and (7) of section 8?

 

(a)      if he has been convicted by a court of law of what in the opinion of the Senate is an offence involving moral delinquency,

 

(b)      if he becomes of unsound mind or a deaf-mute or a leper, or

 

(c)      if he applies to be adjudicated or is adjudicated a bankrupt or insolvent.

 

(2)     The Senate may for the reason specified in clause (a) of sub-section (1) withdraw any degree or diploma or any other distinction conferred or granted by the University.

 

(3)     The Senate shall not-take any action under clause (a) of sub-section (1) or under sub-section (2) except on the recommendation of not less than two-thirds of the members of the Syndicate.

Section 37 - Disputes as to election, nomination Or membership of University authority or body

If any dispute arises whether any person has been duly elected or nominated as or is entitled to be a member of any authority or body of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.

Section 38 - Constitution of committees

All the authorities of the University shall have power to appoint committees and to delegate to them such of their powers as they deem fit; such committees may include persons who are not members of the authority concerned.

Provided that the number of persons so included in any committee shall not exceed one-fifth of the total number of that committee.

Section 39 - Provident Fund

Where any provident fund has been instituted, by the University for the benefit of its officers, teachers, clerical staff or servants, the 1[State Government] may declare that the provisions of the Provident Funds Act, 1925 (Central Act XIX of 1925), shall apply to such fund as if it were a Government Provident Fund.

Section 40 - Transfer of the colleges and of their properties to the University

On the commencement of this Act, the institutions known as the Sri Minakshi College, the Sri Minakshi Tamil College and the Sri Minakshi Sanskrit College situated at Chidambaram and being maintained by Diwan Bahadur Sir S.R.M. Annamalai Chettiyar shall cease to exist as separate entities and shall become part of the University and all rights, powers and privileges of the said institutions and all property movable and immovable thereof shall vest in the University and shall be applied to the objects and purposes for which the University is incorporated.

Section 41 - Permanent Endowment Fund

(i)       The University shall have a fund called the Permanent Endowment Fund which it shall invest and keep invested in securities issued or guaranteed by the [45] [Central Government] or by [46] [State Government] [47] [....].

 

(ii)      The said Permanent Endowment Fund shall consist of?

 

(a)      the sum of twenty lakhs of rupees given by the Founder, the Honourable Diwan Bahadur Sir S.R.M. Annamalai Chettiyar;

 

(b)      the sum of twenty-seven lakhs of rupees given to it by the [48][State Government]; and

 

(c)      any contributions to this fund made by the [49] [State Government], the [50] [Central Government], any local or other public body, the Founder or others.

Section 42 - General Fund

The University shall also have a fund called the General Fund which shall consist of--

(a)      fees and income from endowments including the Permanent Endowment Fund; and

 

(b)      any contributions made to this fund by the [51] [State Government], the [52] [Central Government], any local or other public body, the Founder or others.

Section 43 - Contribution by Government to the University

The [53] [State Government]--

(1)     shall contribute to the general fund annually a sum of one and a half lakhs of rupees, and

 

(2)     subject to such, conditions as may be agreed upon between them and the University,

 

(a)      shall give for the buildings and equipment of the University a sum of seven and a half lakhs of rupees, and

 

(b)      may contribute, from time to time, such further sums as they deem fit to contribute to the said fund or towards such buildings or equipment.

Section 44 - Completion of Madras University courses

Notwithstanding anything contained in this Act or the regulations any student of the University who was pursuing a course of study for any examination of the University of Madras shall be permitted to complete that course and the University shall hold or arrange with the University of Madras for holding for such students examinations in accordance with the curricula of studios of that University for such period as may be prescribed and notwithstanding anything contained in the Madras University Act, 1923 (Madras Act VII of 1923), or the Statutes, Ordinances and Regulations thereunder, such students may be admitted to the appropriate examinations of that University.

Section 45 - Transitory provisions

(1)     At any time after the passing of this Act the Vice-Chancellor may with the previous approval of the Chancellor, take such action consistent as far as may be with the provisions of this Act and the statutes as he may think necessary for the purpose of bringing the University into being, and for that purpose may exercise any power which by this Act or the statutes is to be conferred on any officer or authority of the University.

 

(2)     At any time after the passing of this Act and until such time as the authorities of the University shall have been duly constituted, the Registrar and the teachers of the University shall be appointed by the Chancellor after considering the recommendations of a committee consisting of the Pro-Chancellor, the Vice-Chancellor, and such other person or persons if any, as the Chancellor thinks fit to associate with them.

 

(3)     Any appointment made under sub-section (2) shall be for such period and on such conditions as the appointing authority thinks fit: provided that no such appointment shall be made until financial provision has been made therefore.

 

(4)     The first statutes and regulations shall be made by a committee consisting of the Vice-Chancellor as Chairman, and two or more persons nominated thereto by the Chancellor and shall come into force after being approved by the Chancellor, on such date or dates as the Chancellor may appoint in that behalf.

 

(5)     The salary, if any, of the first Vice-Chancellor shall be fixed by the Chancellor.

Section 46 - Removal of difficulties at the commencement of the Act

The Chancellor shall have power to take any action necessary to remove any difficulty that may arise in first giving effect to the provisions of this Act.

Section 47 - Duration of certain sections of the Act

[54] [This section, item (6) of section 14, and sections 23 and 24 shall cease to be part of this Act on the termination of ten years from the date on which section 23 comes into force.]

Schedule - SCHEDULE

The whole of the Revenue village of Tiruvakkulam and portion of the Revenue village of C. Kottangudi and Resurvey No. 102 of the Revenue village of Usuppur in the Chidambaram taluk in the South Arcot district, bounded on the north by the Natarajapuram road commencing from the South Indian Railway level crossing situated just to the east of the Chidambaram Municipal toll-gate on the east and south by the Uppanar and on the west by the South Indian Railway line and lands belonging to the South Indian Railway Company, Limited; and Resurvey Nos. 65 to 68 and 105 to 144 of the above mentioned Revenue village of Usuppur.