MADURAI
KAMARAJ UNIVERSITY ACT, 1965 THE MADURAI KAMARAJ UNIVERSITY ACT, 1965 [Act No. 33 of 1965] An Act to provide for the establishment and incorporation of a
University at Madurai. BE it enacted by the
Legislature of the [1][State
of Tamil Nadu] in the Sixteenth Year of the Republic of India as follows:-- (1) This Act
may be called the[2][Madurai-Kamaraj]
University Act, 1965. It extends to the area
comprising the district of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari
in the [3][State of Tamil Nadu] It applies to all
colleges [4][. . .] and institutions
situate within the University area and affiliated to, or approved by, the
University in accordance with the provisions of this Act or the statutes,
ordinances and regulations made thereunder and also to all colleges and
institutions deemed to be affiliated to, or approved by the University under
this Act. This section and sections
2, 3, 4, 5, 8, 9, 10, 11, 12, 13, 14, 50, 51, 52 and 53 shall come into force
at once and the rest of this Act shall come into force on such date as the
Government may, by notification, appoint. Notes-The rest of the Act
came into force on 1st March 1966 In this Act, unless the
context otherwise requires,-- (a)
''affiliated college" means any college within the University
area affiliated to the University and providing courses of study for admission
to the examinations for degrees of the University and includes a college deemed
to be affiliated to the University under this Act; (b)
"approved college" means any college within the
University area approved by the University and providing courses of study for
admission to the examinations for titles and diplomas and the Pre-University
examination of the University and includes a college deemed to be approved by
the University under this Act; (bb)[5]
"autonomous college" means any college designated as an autonomous
college by statutes;] (c) "college"
means any college or any institution maintained or approved by or affiliated to
the University and providing courses of study for admission to the examinations
of the University [6][.
. .]; (cc)[7]
"constituent colleges" means Government Arts College, Melur and Sri
Meenakshi Government Arts College for Women, Madurai;] (d)
"Government" means the State Government; (e)
"hostel" means a unit of residence for the students of
the University maintained or recognized by the University in accordance with
the provisions of this Act and includes a hostel deemed to be recognized by the
University under this Act; (f)
"notified date" means the date specified in the
notification issued by the Government under sub-section (4) of section 1; (g)
"post-graduate college" means a University college or an
affiliated college within the University area providing postgraduate course of
study leading up to the post-graduate degrees of the University; (h)
"prescribed" means prescribed by this Act or the
statutes, ordinances or regulations; (i)
"Principal" means the head of a college; (j)
"Professional college" means a college established or
maintained by the University or affiliated to the University and providing
courses of study leading up to the professional degrees of the University; (k)
?"registered
graduate" means a graduate registered under this Act; (l)
"statutes" "ordinances" and
"regulations" mean, respectively, the statutes, ordinances and
regulations of the University made or continued in force under this Act; (m)
"teachers" means such Lecturers, Readers, Assistant
Professors, Professors and other persons giving instructions in University
colleges or laboratories, in affiliated or approved colleges or in hostels and
librarians as may be declared by the statutes to be teachers; (n)
"teachers of the University" means persons appointed by
the University to give instruction on its behalf; (o)
"University" means the[8][Madurai-Kamaraj]
University; (p)
"University area" means the area to which this Act
extends under sub-section (2) of section 1; (q)
"University centre" means any area within the University
area recognized by the Government on the recommendation of the University and
containing one or more colleges competent to engage in higher teaching and
research work and to promote University life in a manner calculated to prepare
for the institution of a new University; (r)
"University college" means a college or a college
combined with a research institute maintained by the University (whether
instituted by it or not) and providing courses of study leading up to the
post-graduate and professional degrees; (s)
"University laboratory" means a laboratory maintained by
the University whether instituted by it or not and intended for the carrying on
and advancement of research work; (t)
"University Lecturer", "University Reader" or
"University Professor" means Lecturer, Reader or Professor,
respectively, appointed as such by the University; (u)
"University library" means a library maintained by the
University whether instituted by it or not. (1)
There shall be a University[9]
[by the name the Madurai-Kamaraj University]. (2)
The[10][Madurai-Kamaraj]
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 headquarters of the University shall be located within the
town limits of Madurai or in any place within a radius of twenty-five kilo
meters around the town limits of Madurai. The University shall have
the following objects and powers, namely:-- (1)
to provide for instruction and training in such branches of
learning as it may determine; (2)
to provide for research and for the advancement and dissemination
of knowledge; (3)
to institute degrees, titles, diplomas and other academic
distinctions; (4)
to hold examinations and to confer degrees, title, diplomas and
other academic distinctions on persons who? (a)
shall have pursued an approved course of study in a University
college or laboratory or in an affiliated or approved college, unless exempted
there from in the manner prescribed by the statutes and shall have passed the
prescribed examinations of the University; or (b)
shall have carried on research under conditions prescribed; (4-A)[11]to
confer degrees, titles, diplomas and other academic distinctions on persons who
shall have pursued an approved course of study in an autonomous college;] (5)
to confer honorary degrees or other distinctions under conditions
prescribed; (6)
to institute, maintain and manage institutes of research,
University colleges and laboratories, libraries, museums, and other
institutions necessary to carry out the objects of the University; (7)
to affiliate colleges to the University as affiliated professional
or post-graduate colleges under conditions prescribed and to withdraw
affiliation from colleges; (8)
to approve colleges providing courses of study for admission to
the examinations for titles and diplomas and Pre-University examination of the
University under conditions prescribed and to withdraw such approval; (8-A)[12]to
designate any college as an autonomous college with the concurrence of the
Government in the manner and under conditions prescribed and to cancel such
designation;] (9)
to institute lecturerships, readerships, professorships and any other
teaching post required by the University and to appoint persons to such
lecturerships, readerships, professorships and other teaching posts; (10)
to institute and award fellowships, travelling fellowships,
scholarships, studentships, bursaries, exhibitions, medals and prizes; (11)
to establish, maintain and manage hostels, to recognize hostels
not maintained by the University and to withdraw recognition therefrom; (12)
to exercise such control over the students of the University
through the colleges as will secure their health and well being and discipline; (13)
to hold and manage endowments and other properties and funds of
the University and to raise loans required for the purposes of this Act; (14)
to fix fees and to demand and receive such fees as may be prescribed; (15)
to make grants from the funds of the University for the
maintenance of a National Cadet Corps; (16)
to institute and maintain a University Extension Board; (17)
to institute and provide funds for the maintenance of? (a)
a publication bureau; (b)
an employment bureau; (c)
students unions; (d)
University athletic clubs; and (e)
other similar associations; (18)
to encourage co-operation among the colleges, laboratories and
institutes in the University and co-operate with other Universities and other
authorities in such manner and for such purposes as the University may
determine; (19)
?to recommend to the
Government the recognition of any area within the University area as a
University centre; and (20)
?in general to do all such
other acts and things as may be necessary or desirable to further the objects
of the University. (1)
[13]No
college within the University area shall be affiliated to any University other
than the [14] [Madurai-Kamaraj]
University. (2)
No institution affiliated to, or associated with, or maintained by
any other University established by or under any law in force shall be
recognized by the University for any purpose except with the prior approval of
the Government and the concerned University. (3)
Notwithstanding anything contained in any other law for the time
being in force, any affiliation or recognition granted by any other University
established by, or under any law in force, to any institution within the
University area, prior to the 19th August 1983, shall be deemed to have been
withdrawn on and from the said date. (1)
No person shall be qualified for election as a member of any of
the authorities of the University, if, on the date of nomination or election,
he is? (a)
of unsound mind, a deaf-mute or suffering from leprosy; (b)
an applicant to be adjudicated as an insolvent or an undischarged
insolvent; (c)
sentenced by a criminal Court to imprisonment for any offence
involving moral turpitude. (2)
In case of dispute or doubt, the Syndicate shall determine whether
a person is disqualified under sub-section (1) and its decision shall be final. (1)
The Government shall have the right to cause an inspection to be
made by such person or persons as they may direct of the University, its
buildings, laboratories, libraries, museums, workshops and equipment, and of
any institutions maintained, recognized or approved by, or affiliated to, the
University and also of the teaching and other work conducted by the University,
and to cause an inquiry to be made in respect of any matter connected with the
University. The Government shall, in every case, give notice to the University
of their intention to cause such inspection or inquiry to be made and the
University shall be entitled to be represented thereat. (2)
The Government shall communicate to the Senate and to the
Syndicate their views with reference to the results of such inspection or
inquiry and may, 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 Government the action, if any,
which is proposed to be taken, or has been taken, upon the results of such
inspection or inquiry. Such report shall be submitted with the opinion of the
Senate thereon and within such time as the Government may direct. (4)
Where the Senate or Syndicate does not within a reasonable time
take action to the satisfaction of the Government, the Government may, after
considering any explanation furnished or representation made by the Senate or
the Syndicate issue such directions as they may think fit and the Senate and
the Syndicate shall comply with such directions within such time as may be
fixed in that behalf by the Government, the Government shall have the power to
appoint any person or body to comply with such directions and make such orders
as may be necessary for the expenses thereof. The University shall
consist of the following officers, namely:-- (1)
The Chancellor; (2)
The Pro-Chancellor; (3)
The Vice-Chancellor; (4)
The Registrar; and (5)
Such other persons as may be declared by the statutes to be
officers of the University. (1)
The Governor of[15]
[Tamil Nadu] shall be the Chancellor of the University. He shall, by virtue of
his office, be the head of the University and the President of the Senate and
shall, when present, preside at meetings of the Senate and at any convocation
of the University. (2)
The Chancellor shall exercise such powers as may be conferred on
him by or under this Act. (3)
Where power is conferred upon the Chancellor to nominate persons
to authorities, the Chancellor shall, to the extent necessary, nominate persons
to represent interest not otherwise adequately represented. (1)
The Minister in-charge of the portfolio of Education[16]in
the[17][State
of Tamil Nadu] shall be the Pro-Chancellor of the University.
Preamble - MADURAI KAMARAJ UNIVERSITY ACT, 1965PREAMBLE
(2)
In the absence of the Chancellor, or during the Chancellor's
inability to act, the Pro-Chancellor shall exercise all the powers of the
Chancellor.
Section 11 - The Vice-Chancellor
(1) Every
appointment of the Vice-Chancellor shall be made by the Chancellor from out of
a panel of three names recommended by the Committee referred to in subsection
(2). Such panel shall not contain the name of any member of the said Committee:
[18][Provided
that if the Chancellor does not approve any of the persons in the panel so
recommended by the Committee, he may take steps to constitute another Committee
in accordance with sub-section (2), to give a fresh panel of three different
names and shall appoint one of the persons named in the fresh panel as the
Vice-Chancellor.]
(2)
[19]For the
purpose of sub-section (1), the Committee shall consist of-
(i)
a nominee of the Chancellor, who shall be a retired Judge of the
Supreme Court or any High Court or an eminent educationist;
(ii)
a nominee of the Senate who shall be an eminent educationist; and
(iii)
a nominee of the Syndicate who shall be an eminent educationist.
Explanation
For the purpose of this
sub-section, "eminent educationist" means a person,--
(i)
who is or has been a Vice-Chancellor of any University established
by the State Government or Central Government; or
(ii)
who is a distinguished academician, with a minimum of ten years of
experience as Professor in a State or Central University or in both taken
together; or
(iii)
who is or has been a Director or Head of any institute of national
importance:
Provided that the person so
nominated shall not be a member of any of the Authorities of the University or
shall not be connected with the University or any college or any recognized
institution of the University.
(2-A) A person recommended
by the Committee for appointment as Vice-Chancellor shall--
(i)
be a distinguished academician with highest level of competence,
integrity, morals and institutional commitment;
(ii)
possess such educational qualifications and experience as may be
specified by the State Government in consultation with the Chancellor by an
order published in the Tamil Nadu Government Gazette.
(2-B) The process of
nominating the members to the Committee by the Chancellor, the Senate and the
Syndicate shall begin six months before the probable date of occurrence of
vacancy in the office of the Vice-Chancellor and shall be completed four months
before the probable date of occurrence of vacancy in the office of the
Vice-Chancellor.
(2-C) The process of
preparing the panel of suitable persons for appointment as Vice-Chancellor
shall begin at least four months before the probable date of occurrence of the
vacancy in the office of the Vice-Chancellor.
(2-D) The Committee shall
submit its recommendation to the Chancellor within four months from the date of
its constitution. If the Committee does not submit its recommendation to the
Chancellor within the said period, the Chancellor may grant further time to the
Committee to submit its recommendation or take steps to constitute another
Committee in accordance with sub-section (2).]
(3)
The Vice-Chancellor shall hold office for a period of three years
and shall be eligible for re-appointment for not more than two successive
terms.
(4)
When any temporary vacancy occurs in the office of the Vice-Chancellor
or if the Vice-Chancellor is, by reason of absence or for any other reason,
unable to exercise the powers and perform the duties of his office, the
Syndicate shall, as soon as possible, make the requisite arrangements for
exercising the powers and performing the duties of the Vice-Chancellor.
(5)
The Vice-Chancellor shall be a whole-time officer of the
University and shall be entitled to such emoluments, allowances and privileges
as may be prescribed by the statutes.
Section 12 - 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 any convocation of the University. He
shall be a member ex-officio and Chairman of the Syndicate, the Academic
Council and the Finance Committee and shall be entitled to be present at and to
address any meeting of any authority of the University, but shall not be
entitled to vote thereat unless he is a member of the authority concerned.
(2)
It shall be the duty of the Vice-Chancellor to ensure that the
provisions of this Act, the statutes, ordinances and regulations are faithfully
observed and carried out and he may exercise all powers necessary for this
purpose.
(3)
The Vice-Chancellor shall have power to convene meetings of the
Senate, the Syndicate, the Academic Council and the Finance Committee.
(4)
(a) In any emergency which in the opinion of the Vice-Chancellor
requires that immediate action should be taken, he may take such action with
the sanction of the Chancellor or Pro-Chancellor, as the case may be, and
shall, as soon as may be thereafter, report his action to the officer or
authority who or which would have ordinarily dealt with the matter.
(b) When action taken by
the Vice-Chancellor under this subsection affects any person in the service of
the University, such persons shall be entitled to prefer an appeal to the
Syndicate within thirty days from the date on which he has notice of such
action.
(5)
The Vice-Chancellor shall give effect to the orders of the
Syndicate regarding the appointment, suspension and dismissal of the teachers
and servants of the University and shall exercise general control over the
affairs of the University.
(6)
The Vice-Chancellor shall exercise such other powers as may be
prescribed.
Section 13 - The Registrar
(1)
The Registrar shall be a whole-time paid officer of the University
appointed by the Syndicate for such period and on such terms as may be
prescribed by the Statutes.
(2)
The Registrar shall exercise such powers and perform such duties
as may be prescribed.
(3)
In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar and all
processes in such suits and proceedings shall be issued to, and served on, the
Registrar.
Section 14 - Authorities of the University
The authorities of the
University shall be the Senate, the Syndicate, the Academic Council, the
Faculties, the Finance Committee, the Boards of Students and such other
authorities as may be declared by the statutes to be authorities of the
University.
Section 15 - The Senate
(1) 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) [Omitted
by Tamil Nadu Act 9 of 1980].
(5) Director
of Higher Education, Tamil Nadu;
(6) Director
of Secondary Education, Tamil Nadu;
(7)
The Director of Technical Education, Tamil Nadu;
(7-A)[20]
The Director of Medical Education;
(8)
The Principals of affiliated colleges who have served as
principals for not less than three years;
(9)
Every whole time University Professor in charge of a Department;
and
(10)
?Members of the Syndicate
who are not otherwise members of the Senate.
[...]
Class III-Other Members.
(1)
[21]Fifteen
members elected by registered graduates from among themselves in accordance
with the system of proportional representation by means of the single
transferable vote;
(2)
Five members elected by the Academic Council from among its own
body, of whom not less than five shall be teachers of affiliated colleges;
(3)
Four members elected by the Members of the Legislative Assembly of
the State of Tamil Nadu from among themselves; and two members elected by the
members of the Legislative Council of that State from among themselves;
(4)
Three members elected by the Principals of approved colleges from
among themselves in accordance with the system of proportional representation
by means of the single transferable vote;
(5)
One member elected from among
themselves by headmasters of high schools in each revenue district in the
University area;
(6)
(6) One member elected by the Chairman of municipal councils and of panchayat
union councils in each revenue district in the University area from among such
Chairmen and the members of municipal councils, panchayat union councils and
panchayats in such revenue district; and
(7)
Ten members nominated by the Chancellor of whom not
less than five shall be nominated to secure the representation of the Scheduled
Castes and Scheduled Tribes not otherwise adequately represented.
(i)
[22]Save as
otherwise provided, elected and nominated members of the Senate shall hold
office for a period of 3 years and such members shall be eligible for
re-election or re-nomination:]
[23][Provided
that a member of the Senate who is elected or nominated in his capacity as a
member of a particular electorate or body or the holder of a particular appointment,
shall cease to be a member of the Senate from the date on which is ceases to
be, a member of that electorate or body, or the holder of that appointment, as
the case may be:]
[24][Provided
further that] where an elected or nominated member of the Senate is appointed
temporarily to any of the offices by virtue of which he is entitled to be a
member of the Senate, ex-officio, he shall, by notice in writing signed by him
and communicated to the Vice-Chancellor within seven days from the date of his
taking charge of his appointment, choose whether he will continue to be a
member of the Senate by virtue of his election or nomination or whether he will
vacate office as such member and become a member ex-officio by virtue of his
appointment and the choice shall be conclusive. On failure to make such choice,
he shall be deemed to have vacated his office as an elected or nominated
member.
(ii) When a person
ceases to be a member of the Senate, he shall cease to be a member of any of
the authorities of the University of which he may happen to be a member by
virtue of his membership of the Senate.
[25][....]
Section 16 - The Senate to be the supreme governing body
The Senate shall be the
supreme governing body of the University and shall have power to review the action
of the Syndicate and of the Academic Council save where the Syndicate and the
Academic Council have acted in accordance with powers conferred on them under
this Act, the Statutes, the Ordinances or the Regulations and shall exercise
all the powers of the University not otherwise provided for and all powers
requisite to give effect to the provisions of this Act:
Provided that if any
question arises whether the Syndicate or the Academic Council has acted in
accordance with such powers as aforesaid or not, the question shall be decided
by a resolution passed by two-thirds of the number of members present and
voting at a meeting of the Senate and the decision shall be final.
Section 17 - Powers of the Senate
In particular and without
prejudice to the generality of the powers conferred by section 16, the Senate
shall have the following powers, namely:--
(1)
to make statutes and amend or repeal the same;
(2)
to modify or cancel ordinances and regulations in the manner
prescribed by this Act;
(3)
to co-operate with other Universities, other academic authorities
and colleges in such manner and for such purposes as it may determine;
(4)
to provide for instruction and training in such branches of
learning as it may think fit;
(5)
to institute and maintain institutes of research, University
colleges, University laboratories, libraries and museums;
(6)
to prescribe in consultation with the Academic Council the
conditions for approving colleges or institutions in which provision is made
for courses of study for admission to the Pre-University examination or for the
preparation of students for titles or diplomas of the University and to
withdraw such approval;
(7)
to provide for research and advancement and dissemination of
knowledge;
(8)
to institute, after consultation with the Academic Council,
lecturerships, readerships, professorships, and any other teaching posts
required by the University;
(9)
ith the Academic Council, the conditions for affiliating colleges
to the University and to withdraw affiliation from colleges;
(9-A) [26]to
prescribe in consultation with the Academic Council, the manner in which and
the conditions subject to which a college may be designated as an autonomous
college and such designation may be cancelled;]
(10)
to provide, after consultation with the Academic Council, such
lectures and instructions for students of University colleges, affiliated
colleges and approved colleges as the Senate may determine and also to provide
for lectures and instructions to persons not being students of colleges and to
grant diplomas to them;
(11) ?to provide for the inspection of all colleges
and hostels;
(12) ?to institute degrees, titles, diplomas and
other academic distinctions;
(13)
to confer degrees, title, diplomas and other academic distinctions
on persons who?
(a)
shall have pursued an approved course of study in a University
college or laboratory or in an affiliated or approved college or have been
exempted therefrom in the manner prescribed and shall have passed the
prescribed examinations of the University; or
(b)
shall have carried on research under conditions prescribed;
(14) to confer
honorary degrees or other distinctions on the recommendation of not less than
two-thirds of the members of the Syndicate;
(15) ?to establish and maintain hostels;
(16) ?to institute, after consultation with the
Academic Council, fellowships, travelling fellowships, scholarships,
studentships, bursaries, exhibitions, medals and prizes;
(17) to
prescribe the fees to be charged for the approval and affiliation of colleges,
for admission to the examinations, degrees and diplomas of the University, for
the registration of graduates, for the renewal of such registration and for all
or any of the purposes specified in section 4;
(18) to
consider and take such action as it may deem fit on the annual report, the
annual accounts and the financial estimates;
(19) to
institute, after consultation with the Academic Council, a University Extension
Board and to maintain it;
(20) ?to institute, after consultation with the
Academic Council, a Publication Bureau, Students' Unions, Employment Bureau and
University Athletic Clubs and to maintain them;
(21) to enter
into any agreement with the Central or any State Government or with a private
management for assuming the management of any institution and for taking over
its properties and liabilities or for any other purposes not repugnant to the
provisions of this Act;
(22) to make
statutes regulating the method of election to the authorities of the University
and the procedure at the meeting of the Senate, the Syndicate and other
authorities of the University and the quorum of members required for the
transaction of business by the authorities of the University other than the Senate;
(23) to
recommend to the State Government the recognition of any area within the
University area as University centre; and
(24)
to delegate such of its powers as it may deem fit to any authority
or authorities of the University constituted under this Act.
Power to frame statutes
retrospectively. [See Prof. A. Sankaranarayanan v. University of Madras, 1970
(1) MLJ 551].
.
Section 18 - Meetings of the Senate
(1)
The Senate shall meet at least twice a year on dates to be fixed
by the Vice-Chancellor. One of such meetings shall be called the annual
meeting. The Senate may also meet at such other times as it may, from time to
time, determine.
(2)
Twenty-five members of the Senate shall be the quorum required for
a meeting of the Senate:
Provided that such quorum
shall not be required at a convocation of the University or a meeting of the
Senate, held for the purpose of conferring degrees, titles, diplomas or other
academic distinctions.
(3)
The Vice-Chancellor may, whenever he thanks fit, and shall, upon a
requisition in writing signed by not less than thirty members of the Senate,
convene a special meeting of the senate.
Section 19 - The Syndicate
(a)
The Syndicate shall, in addition to the Vice-Chancellor, consist
of the following persons, namely:--
Class I-Ex-officio Members.
(1) [27]The
Secretary to Government, in-charge of Education[28];
[29](1A) The
Secretary to Government, in-charge of Health and Family Welfare;
(1AA) The Secretary to
Government, in-charge Law ];
[30](1AAA)
The Director of Higher Education, Chennai; [31][.
. .]
(2)
The Director of Technical Education, Tamil Nadu;
(3)
[32]The
Director of Medical Education;[33]
[and]
(4)
[34]The
Director of Legal Studies.
[35] (aa) In
case the Secretary to Government, in-charge of Education[36] or
the Secretary to Government, in-charge of Health and Family Welfare, or the
Secretary to Government in-charge of Law, is unable to attend the meetings of
the Syndicate for any reason, he may depute any officer of his department not
lower in rank than that of Deputy Secretary to Government to attend the
meetings.
Class
II-Other Members
(1)
Four members elected by the Senate from among its members;
(2)
Three members elected by the Academic Council from among its
members of whom two shall be teachers of affiliated colleges and the remaining
shall be a person other than a teacher of an affiliated college;
(3)
Two members nominated by the Chancellor:
Provided that no whole-time
University Lecturer, University Reader, University Professor or whole-time
teacher of the University shall be eligible for election or nomination as a
member of the Syndicate;
(4)
[37]Three
University Professors from among the Head of Departments of Education and
Research, School of Excellence or Centres of Advanced Studies, nominated by
Chancellor on the recommendations of the Vice-Chancellor by rotation among such
departments, schools and centres;
(5)
One University Reader nominated by the Vice-Chancellor by rotation
to seniority; and
(6)
One University Lecturer nominated by the Vice-Chancellor by
rotation to seniority.]
(b) [38]Save
as otherwise provided, elected and nominated members of the Syndicate shall
hold office for a period of three years and such members shall be eligible for
re-election or re-nomination:]
[39][Provided
that a member of the Syndicate who is elected or nominated in his capacity as a
member of a particular electorate or body, or the holder of a particular
appointment, shall cease to be a member of the Syndicate from the date on which
he ceases to be a member of that electorate or body, or the holder of that
appointment, as the case may be.]
Substituted
by Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act 21 of 1992). [Provided
further that] where an elected or nominated member of the Syndicate is
appointed temporarily to any of the offices by virtue of which he is entitled
to be a member of the Syndicate, ex-officio, he shall, by notice in writing
signed by him and communicated to the Vice-Chancellor within seven days from
the date of his taking charge of his appointment, choose whether he will
continue to be a member of the Syndicate by virtue of his election or
nomination or whether he will vacate office as such member and become a member
ex-officio by virtue of his appointment and the choice shall be conclusive. On
failure to make such choice, he shall be deemed to have vacated his office as
an elected or nominated member:
[40] [....]
(c) When a person ceases to
be a member of the Syndicate, he shall cease to be member of any of the authorities
of the University of which he may happen to be a member by virtue of his
membership of the Syndicate.
[41] [....]
Section 20 - Powers of the Syndicate
The Syndicate shall have
the following powers, namely:--
(1)
to make ordinances and amend or repeal the same;
(2)
to hold, control and administer the properties and funds of the
University;
(3) to direct
the form, custody and use of the common seal of the University;
(4) to
regulate and determine all matters concerning the University in accordance with
this Act, the statutes, the ordinances and the regulations;
(5) to frame
the financial estimates of the University and submit the same to the Senate;
(6) to
administer all properties and funds placed at the disposal of the University
for specific purposes;
(7) to
appoint the University Lecturers, University Readers, University Professors and
the teachers and the servants of the University, fix their emoluments, if any,
define their duties and the conditions of their services and provide for
filling up of temporary vacancies;
(8) to
suspend and dismiss the University Lecturers, University Readers and University
Professors and the teachers and the servants of the University;
(9) to accept
on behalf of the University endowments, bequests, donations, grants and
transfers of any movable and immovable properties made to it provided that all
such endowments, bequests, donations, grants and transfers shall be reported to
the Senate at its next meeting;
(10)
to raise, on behalf of the University, loans from the Central or
any State Government or the University Grants Commission or the public or any
corporation owned or controlled by the Central or any State Government required
for the purposes of this Act;
(11)
to affiliate colleges within the University area to the University
and to recognize colleges as approved colleges;
(11-A) [42]to
designate any college as an autonomus college with the concurrence of the
Government and to cancel such designation;]
(12)
to recognize hostels not maintained by the University and to
suspend or withdraw recognition of any hostel which may not be conducted in
accordance with the ordinances and the conditions imposed thereunder;
(13)
to arrange for and direct the inspection of all University
colleges, affiliated and approved colleges and hostels;
(14) to prescribe,
in consultation with the Academic Council, the qualifications of teachers in
University colleges, affiliated and approved colleges and hostels;
(15) to award
fellowships, travelling fellowships, scholarships, studentships, bursaries,
exhibitions, medals and prizes in accordance with the statutes;
(16) to charge
and collect such fees as may be prescribed;
(17) ?to conduct the University examinations and
approve and publish the results thereof;
(18) ?to make ordinances regarding the admission of
students to the University or prescribing examinations to be recognized as
equivalent to University examinations;
(19) to
appoint members to the Boards of Studies;
(20)
(i) to appoint examiners after consideration of the
recommendations of the Boards of Studies; and
(ii) to fix their
remuneration;
(21) to
supervise and control the residence and discipline of the students of the
University and make arrangements through the colleges for securing their health
and well being;
(22)
to manage University centres, University colleges and laboratories,
libraries, museums, institutes of research and other institutions established
or maintained by the University;
(23) ?to manage hostels instituted by the
University;
(24) to
regulate the working of the University Extension Board;
(25) to manage
any publication bureau, students unions, employment bureau and University
athletic clubs instituted by the University;
(26) ?to review the instruction and teaching of the
University;
(27) ?to promote research within the University and
to require reports, from time to time, of such research;
(28) to
exercise such other powers and perform such other duties as may be conferred or
imposed on it by this Act, or the statutes, ordinances or regulations; and
(29) to
delegate any of its powers to the Vice-Chancellor, to a committee from among
its own members or to a committee appointed in accordance with the statutes.
Section 21 - Annual report
The annual report of the
University shall be prepared by the Syndicate and shall be submitted to the
Senate on or before such date as may be prescribed by the Statutes and shall be
considered by the Senate at its next annual meeting. The Senate may pass
resolutions thereon and communicate the same to the Syndicate which shall take
action in accordance therewith. The Syndicate shall inform the senate of the
action taken by it. A copy of the report with a copy of the resolutions
thereon, if any, of the Senate shall be submitted to the Government for
information.
Section 22 - Annual accounts
(1)
The annual accounts of the University shall be prepared by the
Syndicate and shall be submitted to such examination and audit as the State
Government may direct.
(2)
The University shall settle objections raised in such audit and
carry out such instructions as may be issued by the State Government on the
audit report.
(3)
The accounts when audited shall be published by the Syndicate in
such manner as may be prescribed by the ordinances and copies thereof shall be
submitted to the Senate at its next meeting and to the Government within three
months of such publication.
(4)
The Syndicate shall also prepare before such date as may be
prescribed by the statutes the financial estimates for the ensuing year.
(5)
The annual accounts and the financial estimates prepared by the
Syndicate shall be placed before the Senate with the remarks of the Finance
Committee for approval at its annual meeting and the Senate may pass
resolutions with reference thereto and communicate the same to the Syndicate
which shall take action in accordance therewith.
Section 23 - The Academic Council
The Academic Council shall
be the academic authority of the University and shall, subject to the
provisions of this Act and the Statutes, have the control and general regulation
of teaching and examination within the University and be responsible for the
maintenance of the standards thereof and shall exercise such other powers and
perform such other duties as may be prescribed.
Section 24 - Constitution of the Academic Council
(a)
The Academic Council shall, in addition to the Vice-Chancellor,
consist of the following persons, namely:--
Class I-Ex-officio members.
(1)
The Director of Higher Education,[43]
[Chennai];
(2)
The Director of Secondary Education,[44]
[Chennai];
(3)
The Director of Technical Education,[45][Chennai];
(3-A)[46]The
Director of Medical Education;
(4) The Heads
of University Departments of Study and Research;
(5) ?Members of the Syndicate who are not otherwise
members of the Academic Council;
(6) The
Librarian of the University Library;
(7) The
Principals of post-graduate colleges and professional colleges excluding
framing colleges;
(8)
The Principals of all other affiliated colleges excluding training
colleges who have served as principals for not less than three years.
Class I A- Life members.
[47]Such
number of persons not exceeding ten as may be nominated by the Chancellor to be
life members from among the fellows of the Madurai-Kamaraj University Tamil
Academy in such manner as may be prescribed by the statutes:
Provided that whenever a
vacancy arises among the life members of the Academic Council, such vacancy
shall be filled up in such manner as may be prescribed by the statutes].
Class II- Other members.
(1)
Two members elected by the Senate from among its members who are
not engaged in teaching;
(2)
Two members elected by the teachers of affiliated colleges
including principals and physical directors, but excluding tutors,
demonstrators and physical instructors of such colleges, from among themselves;
(3)
Two members elected by the teachers of approved colleges including
principals and physical directors, but excluding tutors, demonstrators and
physical instructors of such colleges, from among themselves;
(4)
One member from each post-graduate college who is not the principal
of such college, elected by the teachers of the college, including physical
directors but excluding the principal, tutors, demonstrators and physical
instructors, from among themselves;
(5)
One member from each professional college, who is not the principal
of such college elected by the teachers of the college including physical
directors, but excluding the principal, tutors, demonstrators and physical
instructors from among themselves;
(6)
One member elected by headmasters of high schools in each revenue
districts in the University area from among themselves;
(7)
Six members nominated by the Chancellor on the recommendation of
the Vice-Chancellor to represent Tamil, Sanskrit, Hindi and other languages;
(8)
One member nominated by the Chancellor on the recommendation of
the Vice-Chancellor to represent physical education; and
(9)
Such number of members not exceeding five as may be nominated by
the Chancellor from among the teachers of colleges other than post-graduate and
professional colleges in the University area.
(b)
4Save as
otherwise provided, elected and nominated members of the Academic Council shall
hold office for a period of three years [48]and
such members shall be eligible for re-election or re-nomination:]
[49] [Provided
that a member of the Academic Council who is elected or nominated in his
capacity as a member of a particular electorate or body, or the holder of a
particular appointment, shall cease to be a member of the Academic Council from
the date on which he ceases to be a member of that electorate or body, or the
holder of that appointment, as the case may be.]
[50][Provided
further that] where an elected or nominated member of the Academic Council is
appointed temporarily to any of the offices by virtue of which he is entitled
to be a member of the Academic Council, ex-officio he shall, by notice in
writing signed by him and communicated to the Vice-Chancellor within seven days
from the date of his taking charge of his appointment, choose whether he will
continue to be a member of the Academic Council by virtue of his election or
nomination or whether he will vacate office as such member and become a member
ex-officio by virtue of his appointment and the choice shall be conclusive. On
failure to make such choice, he shall be deemed to have vacated his office as
an elected or nominated member:
Provided also that a member
elected under clause (1) of Class II of sub-section (a) shall cease to be a
member of the Academic Council if he subsequently becomes engaged in teaching.
(c) When a
person ceases to be a member of the Academic Council, he shall cease to be
member of any of the authorities of the University of which he may happen to be
a member by virtue of his membership of the Academic Council.
[51][....]
Section 24A - Restriction for election or nomination to Senate, Syndicate and Academic Council in certain cases
(1)
[52]Notwithstanding
anything contained in sections 15, 19 or 24, any person who has completed two terms
of three years each, continuously in any one or two of the following
authorities of the University, namely:--
(i)
the Senate;
(ii)
the Syndicate;
(iii)
the Academic Council;
shall be eligible, after a
period of three years has elapsed from the date of his ceasing to be such
members for election or nomination to any of the above mentioned authorities:
Provided that for the
purpose of this sub-section if a person was elected or nominated to one
authority and such person became a member of any other authority by virtue of
the membership in the first mentioned authority, the period for which he held
office in the first mentioned authority alone shall be taken into account.
(2)
?Nothing in
sub-section (1) shall have application in respect of?
(i)
ex-officio members referred to in section 15(a), Class I, but not
including members of the Senate referred to in item (10);
(ii)
ex-officio members referred to section 19(a), Class I; and
(iii)
ex-officio members referred to in section 24(a), Class I, but not
including members of the Syndicate who are not otherwise members of the
Academic Council referred to in item (5).]
Section 25 - Powers of the Academic Council
Subject to the provisions
of this Act, the Academic Council shall have the following powers, namely:--
(a)
to make regulations and amend or repeal the same;
(b)
to advise the Senate and the Syndicate on all academic matters;
(c)
to make proposals to the Senate and the Syndicate for the
institution of lecturerships, readerships, professorships, or other teaching
posts and in regard to the duties and emoluments thereof;
(d)
to make regulations regarding the special courses of study or
division of subjects in University colleges and laboratories and affiliated and
approved colleges;
(e)
to make regulations for the encouragement of co-operation and
reciprocity among University colleges and laboratories and affiliated and
approved colleges with a view to promoting academic life;
(f)
to make regulations regarding courses of study examinations and
the conditions on which students of University colleges and laboratories and of
affiliated and approved colleges shall be admitted to examinations of the
University;
(g)
to constitute Faculties in Arts, Science, Law, Medicine,
Engineering, Technology, Teaching, Agriculture, Commerce, Indian and other languages,
Indian System of Medicine, Veterinary Science, Fine Arts, Veterinary Science
and such other subjects as may be prescribed;
(h)
to make proposals to the Syndicate for the framing of ordinances
for the management of University colleges and laboratories, libraries, museums
and institutes of research, hostels instituted by the University and other
institutions established by the University;
(i)
to recommend to the Senate schemes for the constitution or
reconstitution of departments of teaching;
(j)
to advise the Syndicate on the promotion of research in the
University;
(k)
to receive and to call for and to consider reports from the
Syndicate reviewing the instruction and teaching of the University and the
research work done in the University; and
(l)
to appoint a Standing Committee of which not less than one-third
shall be members of the Academic Council who are Principals or teachers of
affiliated colleges and to delegate to it such of its powers as it may deem
fit.
Section 26 - Constitution and functions of Faculties
(1)
The University shall include Faculties of Arts, Science, Law,
Medicine, Engineering, Technology, Teaching, Agriculture, Commerce, Indian and
other languages, Indian System of Medicine, Veterinary Science, Fine Arts and
such other Faculties as may be prescribed by the Statutes.
(2)
Each Faculty shall comprise such departments of teaching as may be
prescribed by the ordinances.
(3)
The constitution and functions of the faculties shall in all other
respects, be such as may be prescribed by the regulations:
Provided that not less than
three-fourths of the total number of members of every Faculty shall be members
of the Academic Council.
(4) Notwithstanding
anything contained in sub-section (3), the Academic Council may, on the
recommendation of the Syndicate, appoint any teacher of the University as a
member of a Faculty.
Section 27 - The Boards of Studies
There shall be Boards of
Studies attached to each Department of teaching. The constitution and powers of
the Boards of Studies shall be prescribed by the ordinances.
Section 28 - Constitution of other authorities
The constitution of such
other bodies as may be declared by the statutes to be authorities of the
University shall be provided for in the manner prescribed.
Section 29 - Finance Committee
(1)
The Finance Committee shall consist of the following five members,
namely:--
(i)
The Vice-Chancellor;
(ii)
[53][The
Secretary to Government, in-charge of Finance or any officer nominated by him;]
(iii)
Three members nominated by the Syndicate from among its members.
(2)
If for any reason the officer referred to in clause (ii) of
subsection (1) is unable to attend any meeting of the Finance Committee, he may
depute any officer of the Department to attend such meeting. The officer so
deputed shall have the right to take part in the discussions of the Committee
and shall have the right to vote.
(3)
?(i) The Syndicate shall, in
the manner prescribed by the ordinances, prepare the financial estimates of the
University and place the same before the Finance Committee.
(ii) The Finance Committee
shall then scrutinise the said estimates and may make such modifications
therein as it considers necessary.
(iii) The said estimates,
as modified by the Finance Committee, shall then be laid before the Syndicate
for consideration. The Syndicate may accept the modifications made by the
Finance Committee and place the estimates as so modified before the Senate for
approval or it may refuse to accept the modifications, in which case, it shall
place before the Senate the estimates, the modifications made or the objections
raised by the Finance Committee and the reasons for the non-acceptance. The
Senate shall consider the estimates so laid before it and shall sanction the
same either without modifications or with such modifications as it thinks fit:
Provided that the Senate
shall not make any modifications in the estimates which have the effect of
increasing the estimates of expenditure or reducing the estimates of income.
Section 30 - Statutes
Subject to the provisions
of this Act, the statutes may provide for all or any of the following matters,
namely:--
(a)
the constitution, or reconstitution, powers and duties of the
authorities of the University;
(b)
the conditions of recommendation by the Senate of areas to be
recognized by the Government as University Centres;
(c)
the conditions of recognition of approved colleges and of
affiliation to the University of affiliated colleges;
(cc)[54]
the manner in which and the conditions subject to which a college may be
designated as an autonomous college or the designation of such college may be
cancelled and the matters incidental to the administration of autonomous
college including the constitution or reconstitution, powers and duties of
Academic Council, Staff Council, Boards of Studies and Boards of Examiners;]
(d)
the institution and maintenance of University colleges and
laboratories and hostels;
(e)
the powers, duties and conditions of service of the officers of
the University other than the Chancellor and the Pro-Chancellor;
(f)
the holding of convocations to confer degrees;
(g)
the conferment of honorary degrees;
(h)
?the administration of
endowments and the institution and conditions of award of fellowship,
travelling fellowships, scholarships, studentships, bursaries, exhibitions,
medals and prizes;
(i)
?the classification and the
mode of appointment of the teachers of the University;
(j)
the institution of pension, gratuity or provident fund for the
benefit of the teachers of the University or its servants;
(k)
the maintenance of a register of registered graduates; and
(l)
all matters which by this Act may be prescribed by the statutes.
Section 31 - Statutes, how made
(1) The
Senate may of its own motion take into consideration the draft of any Statute:
Provided that in any such
case before a statute is passed affecting the powers or duties of any officer
or authority, the opinion of the Syndicate and a report from the person or
authority concerned shall have been taken into consideration by the Senate.
(2)
The Syndicate may propose to the Senate the draft of any statute.
Such draft may be considered by the Senate at its next succeeding meeting. The
Senate may approve such draft and pass the statute or may reject it or return
it to the Syndicate for reconsideration either in whole or in part together
with any amendments which the Senate may suggest. After any draft so returned
has been further considered by the Syndicate together with any amendments
suggested by the Senate, it shall be again presented to the Senate with the
report of the Syndicate thereon and the Senate may then deal with the draft in
any manner it thinks fit.
(3)
Where any statute has been passed by the Senate or a draft of a
statute recommended by the Syndicate has been rejected by the Senate, it shall
be submitted to the Chancellor who may refer the statute or draft back to the
Senate for further consideration or in the case of a statute passed by the
Senate assent thereto or withhold his assent. A statute passed by the Senate
shall have no validity until it has been assented to by the Chancellor.
(4)
The Syndicate shall not propose the draft of any statute or of any
amendment to a statute?
(a)
affecting the status, powers or constitution of any authority of
the University until such authority has been given an opportunity of expressing
an opinion upon the proposal; any opinion so expressed shall be in writing and
shall be considered by the Senate and shall be submitted to the Chancellor; or
(b)
affecting the conditions of affiliation or approval of affiliated
or approved colleges, with the University or by the University, as the case may
be;[55]
[or]
(c)
[56]affecting
the conditions of designation of any college as an autonomous college;] except
after consultation with the Academic Council.
Section 32 - Ordinances
Subject to the provisions
of this Act and the statutes, the ordinances may provide for all or any of the
following matters, namely:--
(a)
the admission of students to the University and the levy of fees
in University colleges and laboratories;
(b)
the conditions of residence of the students of the University and
the levy of fees for residence in hostels maintained by the University;
(c)
the conditions of recognition of hostels not maintained by the
University;
(d)
the qualifications and emoluments of teachers of the University;
(e)
the fees to be charged for courses of teaching given by teachers
of the University and for tutorial and supplementary instruction given by the
University;
(f)
?the conditions subject to
which persons who may hereafter be permanently employed may be recognized as
qualified to give instruction in affiliated and approved colleges and hostels;
(g)
the appointment and duties of examiners;
(h)
the conduct of examinations;
(i)
?the extension of University
teaching in the town limits of Madurai and elsewhere in the University area;
and
(j)
all other matters which by this Act or by the Statutes may be
provided for by the ordinances.
Section 33 - Ordinances how made
(1)
In making ordinances, the Syndicate shall consult?
(i)
the Boards of Studies when such ordinances affect the appointment
and duties of examiners, and
(ii)
the Academic Council when they affect the conduct or standard of
examinations, or the conditions of residence of students.
(2)
All ordinances made by the Syndicate shall have effect from such
date as it may direct, but every ordinance so made shall be submitted as soon
as may be to the Chancellor and the Senate and shall be considered by the
Senate at its next succeeding meeting. The Senate shall have power by a
resolution passed by a majority of not less than two-thirds of the members
present at such meeting to cancel or modify any such ordinance.
(3)
The Chancellor may direct that the operation of any ordinance
shall be suspended until such time as the Senate has had an opportunity of
considering the same.
Section 34 - Regulations, how made
(1)
The Academic Council may make regulations consistent with this Act
and the statutes to carry out the duties assigned to it thereunder.
(2)
All such regulations shall have effect from such date as the
Academic Council may direct, but every regulation so made shall be submitted as
soon as may be to the Senate who shall consider it at its next meeting. The
Senate shall have power, by a 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 35 - Admission to University courses
(1)
No person shall be admitted to the Pre-University course or other entrance
courses of study in the University unless he?
(i)
has passed the Matriculation examination; or
(ii)
holds the Secondary School Leaving Certificate and has been
declared eligible by the Syndicate under conditions prescribed by the
University authorities concerned for such course or courses of study; or
(iii)
has passed an examination of any other University or authority
recognized by the Syndicate as equivalent to the examinations specified in
clause (i) or clause (ii); and
(iv)
fulfils such other conditions as may be prescribed by the
Syndicate.
(2)
No person shall be admitted to a course of study in the University
for admission to the examination for degrees of the University in Arts and
Science unless he?
(i)
has passed the Pre-University examination of the University; or
(ii)
has passed an examination of any other University or authority
(iii)
recognized by the Syndicate as equivalent to the examination
referred to in clause (i); and
(iv)
fulfils such other conditions as may be prescribed by the
Syndicate.
(3)
No person shall be admitted to a course of study in the University
for admission to the examination for a professional degree of the University
unless he?
(i)
has passed the relevant examination prescribed therefor by the
Syndicate;
(ii)
has obtained such minimum percentage of marks in such subjects in
the relevant examination as may be prescribed by the Syndicate; and
(iii)
fulfils such other conditions as may be prescribed by the
Syndicate.
(4)
No person shall be admitted to any course of study for admission
to the examinations for titles, diplomas or certificates of the University
unless he?
(i)
has passed the entrance test prescribed therefor by the Syndicate;
and
(ii)
fulfils such other conditions as may be prescribed by the
Syndicate.
(5)
Every candidate for a University examination shall, unless
exempted from the provisions of this sub-section by a special order of the
Syndicate made on the recommendation of the Academic Council, be enrolled as a
member of a University college or laboratory or of an affiliated or approved
college. Any such exemption may be made subject to such conditions as the
Syndicate may think fit.
(6)
Students exempted from the provisions of sub-section (5) and
students admitted in accordance with the conditions prescribed to courses of
study other than courses of study for a degree shall be non-collegiate students
of the University.
Section 36 - Admission to University examinations
No candidate shall be
admitted to any University examination unless he is enrolled as a member of a
University college or laboratory or of an affiliated or approved college and
has satisfied the requirements as to the attendance required under the
regulations for the same or unless he is exempted from such requirement of
enrolment or attendance or both by an order of the Syndicate passed on the
recommendation of the Academic Council made under the regulations prescribed.
Exemptions granted under this section shall be subject to such conditions as
the Syndicate may think fit.
Section 37 - Attendance qualifying for University examinations
No attendance at
instruction given in any college or institution other than that conducted,
affiliated or approved by the University shall qualify for admission to any
examination of the University.
Section 38 - Residences and hostels
Every student of the
University other than the non-collegiate students shall be required to reside
in a hostel or under such other conditions as may be prescribed.
Section 39 - Funds of the University
The University shall have a
fund to which shall be credited--
(1)
its income from fees, endowments, grants, donations and gifts, if
any; and
(2)
any contribution by the Central Government, any State Government,
the University Grants Commission or like authority, any local authority or any
other corporation owned or controlled by the Government.
Section 40 - Transfer of Government institutions to the University
The Government may, at any
time after the notified date, transfer to the University the control and
management of any of their institutions situate within the University area on
such terms and conditions as they may deem proper.
Section 40A - Transfer of constituent colleges from the University
[57]Notwithstanding
anything contained in this Act or the statutes, regulations, ordinances and orders
made thereunder, on and from the date of commencement of the Tamil Nadu
Universities Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008), the
colleges specified in clause (cc) of section 2 shall cease to be constituent
colleges of the University and the control and management of those colleges
shall stand transferred to the Government.]
Chapter VIII-A - CHAPTER VIII-A
[Inserted by Tamil Nadu
Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002) and omitted
by the Tamil Nadu Universities Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of
2008)]
Section 41 - Filling of casual vacancies
All casual vacancies among
the members (other than ex-officio members) of any authority or other body of
the University shall be filled as soon as conveniently may be, by the person or
body who or which nominated or elected the member whose place has become vacant
and the person nominated or elected to a casual vacancy shall be a member of
such authority or body for the residue of the term for which the person whose
place he fills would have been a member:
Provided that vacancies
arising by efflux of time among elected members of any authority or other body
of the University may be filled at elections which may be fixed by the
Vice-Chancellor to take place on such days not earlier than two months from the
date on which the vacancies arise, as he thinks fit:
Provided further that no
casual vacancy shall be filled if such vacancy occurs within six months before
the date of the expiry of the term of the members of any authority or other
body of the University.
Section 42 - Proceedings of the University authorities and bodies not invalidated by vacancies, etc
No act or proceeding of any
authority or other body of the University shall be invalidated merely by reason
of the existence of a vacancy or of any defect or irregularity in the election
or appointment of a member of any authority or other body of the University or
of any defect or irregularity in such act or proceeding not affecting the
merits of the case or on the ground only that the Senate did not meet twice in
any year.
Section 43 - Removal from membership of the University
(1)
The Senate may,--
(a)
on the recommendation of not less than two-thirds of the members
of the Syndicate, remove by an order in writing made in this behalf the name of
any person from the register of graduates; or
(b)
remove by an order in writing made in this behalf any person from
membership of any authority of the University by a resolution passed by a
majority of the total membership of the Senate and by a majority of not less
than two-thirds of the members of the Senate present and voting at the meeting, if such person has been
convicted by a criminal Court for an offence which in the opinion of the
Senate, involves moral turpitude or if he has been guilty of gross misconduct
and for the same reason, may withdraw any degree or diploma conferred on or
granted to that person by the University.
(2)
?The Senate may, also by an
order in writing made in this behalf, remove any person from the membership of
any authority of the University if he becomes of unsound mind or deaf-mute or
suffers from leprosy or has applied to be adjudicated or has been adjudicated
as an insolvent.
(3)
No action under this section shall be taken against any person unless
he has been given a reasonable opportunity to show cause against the action
proposed to be taken.
(4)
A copy of every order passed under sub-section (1) or subsection
(2), as the case may be, shall, as soon as may be after it is so passed, be communicated
to the person concerned in the manner prescribed by regulations.
Section 44 - Disputes as to constitution of University authorities and bodies
If any question arises
whether any person has been duly elected or nominated as, or is entitled to be
a member of any authority of the University or other body of the University,
the question shall be referred to the Chancellor whose decision thereon shall
be final.
Section 45 - Constitution of committees
All the authorities of the
University shall have power to constitute or reconstitute committees and to
delegate to them such of their powers as they deem fit; such committees shall,
save as otherwise provided, consist of members of the authority concerned and
of such other persons (if any) as the authority in each case may think fit.
Section 46 - Pension, gratuity, insurance and provident funds
(1)
The University shall institute for the benefit of the University
Lecturers, University Readers, University Professors, Officers, teachers or
servant of the University such pension, gratuity, insurance and provident fund
as it may deem fit in such manner and subject to such conditions as may be
prescribed by ordinances.
(2)
Where the University has so instituted a provident fund under
sub-section (1), the Government may declare that the provisions of the
Provident Fund Act, 1925 (Central Act XIX of 1925) shall apply to such fund as
if the University were a local authority and the fund a Government provident
fund.
Section 47 - Report on affiliated colleges
The Senate shall, at the
end of every five years from the notified date, submit a report to the
Government on the condition of affiliated and approved colleges within the
University area. The Government shall lay the report on the table of 1[the
Legislative Assembly] and shall take such action on it as they deem fit.
1. Substituted for the
words "both Houses of the Legislature" by the Tamil Nadu Adaptation
of Laws Order, 1987.
Section 48 - Power to obtain information
Notwithstanding anything
contained in this Act or any other law for the time being in force, the
Government may, by order in writing, call for any information from the
University on any matter relating to the affairs of the University and the
University shall, if such information is available with it, furnish the
Government with such information within a reasonable period:
Provided that in the case
of information which the University considers confidential, the University may
inform the Government that such information cannot be made available to the
Government and shall place the same before the Chancellor.
Section 49 - Registration of graduates
(1)
On and after the notified date, every person ordinarily resident
within the University area, who?
(i)
has been for at least three years a graduate of any University in
the territory of India; or
(ii)
is a registered graduate of any University in the territory of
India, shall be
entitled to have his name entered in the register of graduates maintained under
this Act for a period of five years on payment of such fee and subject to such
conditions as may be prescribed by statutes.
(2)
All applications for registration under sub-section (1) shall be
sent to the Registrar together with the prescribed fee and such proof of
qualifications as may be prescribed by the statutes.
(3)
The Registrar shall, on receipt of an application made under
sub-section (2) and after making such enquiry as he deems fit, enter in the
register of graduates the name of the applicant.
(4)
?Every person whose name has
been entered in the register of graduates under sub-section (3) shall be
entitled to have such entry renewed every five years on application made in
that behalf to the Registrar within such time, in such manner and on payment of
such fee as may be prescribed by the statutes.
Section 50 - Appointment of the first Vice-Chancellor
Notwithstanding anything
contained in sub-section (1) of section 11, within three months from the date
of publication of this Act in the Fort St. George Gazette[58],
the first Vice-Chancellor shall be appointed by the Chancellor on a salary to
be fixed by him for a period not exceeding five years and on such other
conditions as he thinks fit.
Section 51 - Appointment of the first Registrar
Notwithstanding anything
contained in sub-section (1) of section 13, within three months from the date
of publication of this Act in the Fort St. George Gazette1, the
first Registrar shall be appointed by the Chancellor on a salary to be fixed by
him for a period not exceeding three years and on such conditions as he thinks
fit.
Section 52 - Appointment of the first University staff
Notwithstanding anything
contained in this Act, the first Vice-Chancellor shall have power to appoint
such officers and servants of the University as may be necessary subject to the
sanction of the Chancellor.
Section 53 - Transitory powers of the Vice-Chancellor
(1)
It shall be the duty of the Vice-Chancellor to make arrangements
for constituting the Senate, the Syndicate and the Academic Council and such
other authorities of the University, within six months after the notified date
or such longer period not exceeding one year as the Government may, by
notification, direct.
(2)
The Vice-Chancellor shall, with the assistance of an advisory committee
nominated by the Chancellor, draw up any rules that may be necessary for
regulating the method of election to those authorities subject to the
provisions of the Act and the approval of the Chancellor.
(3)
?The authorities constituted
under sub-section (1) shall commence to exercise their functions on such date
or dates as the Government may, by notification, direct.
(4)
It shall be the duty of the Vice-Chancellor to draft such
statutes, ordinances and regulations as may be necessary and submit them to the
respective authorities competent to deal with them for their disposal. Such
statutes, ordinances and regulations when framed shall be published in the Fort
St. George Gazette[59].
Section 54 - Transfer of service of certain employees of the University of [Chennai] to the [Madurai-Kamaraj] University
(1)
[60]Every
person whom, immediately before the notified date is serving in connection with
the affairs of the University of [61][Chennai]
in the University Centre at Madurai, shall as from the said date, become an
employee of the[62] [Madurai-Kamaraj]
University and shall cease to be an employee of the University of [63][Chennai].
(2)
(a) As soon as may be, after the notified date, the Government may
after consulting the Vice-Chancellors of the University of [64][Chennai]
and the[65]
[Madurai-Kamaraj] University, direct by general or special order that such of
the employees of the University of [66][Chennai]
as are specified in such order shall stand allotted to serve in connection with
the affairs of the [67]
[Madurai-Kamaraj] University with effect from such date as may be specified in
such order:
Provided that no such
direction shall be issued in respect of any such person without his consent for
such allotment.
(b) With effect from the dates
specified in the order under clause (a), the persons specified in such order
shall become employees of the[68]
[Madurai-Kamaraj] University and shall cease to be employees of the University
of[69]
[Chennai].
(3)
Every person referred to in sub-section (1) or sub-section (2)
shall hold office under the [70][Madurai-Kamaraj]
University by the same tenure, at the same remuneration and upon the same terms
and conditions and with the same rights and privileges as to pension or
gratuity, if any, and other matters as he would have held the same on the
notified date or the date specified in the order under sub-section (2), as the
case may be, if this Act had not been passed.
(4)
The liability to pay pension and gratuity to the persons referred
to in sub-sections (1) and (2) shall be the liability of the[71]
[Madurai-Kamaraj] University.
Section 55 - Transfer of accumulations in provident fund and other like funds
(1)
The sums at the credit of the provident fund accounts of the
persons referred to in sub-section (1) of section 54 as on the notified date
and of the persons referred to in sub-section (2) of that section as on the
date specified in the order under clause (a) of the said sub-section (2) shall
be transferred to the [72]
[Madurai-Kamaraj] University and the liability in respect of the said provident
fund accounts shall be the liability of the [73][Madurai-Kamaraj]
University.
(2)
There shall be paid to the [74][Madurai-Kamaraj]
University out of the accumulations in the superannuation fund and other like
funds, if any, of the University of [75][Chennai]
such amounts as have been credited to the superannuation fund or other like
funds, if any, on behalf of the persons referred to in sub-sections (1) and (2)
of section 54. The amount so paid shall form part of the superannuation fund or
other like funds, if any, that may be established by the [76][Madurai-Kamaraj]
University for the benefit of its employees.
Section 56 - Payment of certain amount by the University of 2[Chennai]
(1)
The University of [77][Chennai]
shall, out of its funds as on the notified date, pay to the[78][Madurai-Kamaraj]
University such amount as the Government may, in consultation with the
University of [79][Chennai],
specify.
(2)
The amount payable under sub-section (1) shall be in addition to
the amounts payable by the University of[80]
[Chennai] to the[81][Madurai-Kamaraj]
University under section 55.
Section 57 - [Tamil Nadu] Act VII of 1923, not to apply
(1)
[82]Subject
to the provisions of sub-sections (2) to (9) the[83]
[Chennai] University Act, 1923[84]
[Tamil Nadu] Act 7 of 1923) shall, with effect from the notified date, cease to
apply in respect of the areas to which the provisions of this Act extend.
(2)
Such cesser shall not affect?
(a)
the previous operation of the[85]
[Chennai] University Act, 1923 [86][Tamil
Nadu] Act VII of 1923) in respect of the areas to which the provisions of this
Act extend, or
(b)
any penalty, forfeiture or punishment incurred in respect of any
offences committed against the [87][Chennai]
University Act, 1923[88][Tamil
Nadu] Act VII of 1923), or
(c)
any investigation, legal proceedings or remedy in respect of such
penalty, forfeiture or punishment and any such investigation, legal proceeding
or remedy may be instituted, constituted or enforced and any such penalty,
forfeiture or punishment may be imposed as if this Act had not been passed.
(3)
Notwithstanding anything contained in sub-section (1), all
statutes, ordinances and regulations made under the [89][Chennai]
University Act 1923 [90][Tamil
Nadu] Act VII of 1923) and in force on the notified date, shall, in so far
as they are not inconsistent with this Act, continue to be in force in the
University area until they are replaced by the statutes, ordinances and
regulations to be made under this Act.
(4)
Notwithstanding anything contained in this Act or the statutes,
ordinances and regulations, continued in force under sub-section
(3), or made under this Act, any student of any of the colleges, within the
University area which?
(a)
continue to be colleges affiliated to the University of [91][Chennai]
immediately before the notified date; or
(b)
continue to be colleges recognized by the University of [92][Chennai]
as oriental colleges immediately before that date, who immediately before the
notified date, was studying or was eligible for any of the examination of the
University of[93] [Chennai] shall be
permitted to complete his course or be admitted to the examination, as the case
may be, and the[94] [Madurai-Kamaraj]
University shall provide for such period and in such manner as may be
determined by the Chancellor for the instruction, teaching, training and
examination of such student in accordance with the courses of study in the
University of [95][Chennai]
and furnish to the University of [96][Chennai]
a return containing the names and qualifications of the teachers engaged for the instruction,
teaching, training and examination of such students and shall comply with such
directions as may be given by the University of[97]
[Chennai] in respect of those students.
(5)
All property whether movable or immovable including lands,
buildings, equipment, books and library and all rights of whatsoever kind owned
by or vested in or held in trust immediately before the notified date
by the University of[98]
[Chennai] at the University Centre at Madurai as well as all liabilities
legally subsisting against such University at that Centre, shall stand
transferred to and vest in the[99]
[Madurai-Kamaraj] University.
(6)
All colleges including oriental colleges, within the University
area which immediately before the notified date?
(a)
continue to be affiliated to, or recognized by, the University of[100]
[Chennai]; and
(b)
provide courses of study for admission to the examinations for
degrees of the University of [101][Chennai], shall be deemed to be
colleges affiliated to the [Madurai-Kamaraj] University under this Act and the [102]provisions
of this Act shall, as far as may be, apply accordingly.
(7)
All colleges within the University area which immediately before
the notified date continue to be recognized by the University of[103]
[Chennai] as?
(a)
oriental colleges providing courses of study for admission to the
examination of the said University, for titles and diplomas; and
(b)
colleges providing courses of study for admission to the
Pre-University examination of the said University, shall be deemed to be
colleges approved by the [104][Madurai-Kamaraj]
University under this Act and the provisions of this Act shall, as far as may
be, apply accordingly.
(8)
All hostels within the University area which continue to be
recognized by the University of[105][Chennai]
immediately before the notified date shall be deemed to be hostels recognized
by the [106][Madurai-Kamaraj]
University under this Act and the provisions of this Act shall,
as far as may be, apply accordingly.
(9)
Subject to the provisions of sub-section (2), but without
prejudice to the provisions of sub-sections (3) to (8), anything done or any action
taken before the notified date under any provision of the [107][Chennai]
University Act, 1923 [108]
[Tamil Nadu] Act VII of 1923) in respect of any area to which the provisions of
this Act extend shall be deemed to have been done or taken under the corresponding
provision of this Act and shall continue to have effect accordingly unless and
until superseded by anything done or any action taken under the corresponding
provision of this Act.
Section 58 - Power to remove difficulties
(1)
If any difficulty arises as to the first constitution or
reconstitution of any authority of the University after the notified date or
otherwise in giving effect to the provisions of this Act, the Government may,
as occasion may require, by order, do anything which appears to them necessary
for the purpose of removing the difficulty.
(2)
Every order issued under sub-section (1) shall, as soon as
possible after it is issued be placed on the table of [109][the
Legislative Assembly] and if, before the expiry of the session in which it is
so placed or the next session, [110]
[Legislative Assembly agrees] in making any modification in any such order
or [111][Legislative Assembly
agrees] that the order should not be issued, the order shall thereafter have
effect only in such modified form or be of no effect, as the case may be, so,
however, that any such modification or annulment shall be without prejudice to
the validity of anything previously done under that order.
[1] Substituted
for "State of Madras" by Tamil Nadu Tamil Nadu Adaptation of Laws
Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment)
Order, 1969.
[2] ?Substituted for
"Madurai" by Madurai University (Amendment) and Special Provisions
Act, 1978 (Tamil Nadu Act 38 of 1978).
[3] ?Substituted for
"Madurai" by Madurai University (Amendment) and Special Provisions
Act, 1978 (Tamil Nadu Act 38 of 1978).
[4] The words "constituent colleges" were inserted
by Tamil Nadu Act 32 of 2002 and subsequently omitted by Tamil Nadu
Universities Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008).
[5] ?Inserted by Madurai
University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[6] ?The words "and
includes constituent colleges" were omitted by the Tamil Nadu Universities
Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008).
[7] Inserted by Tamil Nadu Universities Laws (Amendment) Act,
2002 (Tamil Nadu Act 35 of 2002).
[8] Substituted for "Madurai" by Madurai University
(Amendment) and Special Provisions Act, 1978 (Tamil Nadu Act 38 of 1978).
[9] Substituted by Madurai University (Amendment and Special
Provisions) Act, 1978 (Tamil Nadu Act 38 of 1978)
[10] Substituted for "Madurai" by, ibid.
[11] Inserted
by Madurai University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[12] Inserted
by Madurai University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[13] ?Section 5 was
re-numbered as sub-section (1) of that section and sub-section (2) and (3) were
added by Madras University and Madurai-Kamaraj University (Amendment) Act, 1983
(Tamil Nadu Act 46 of 1983).
[14] Substituted for 'Madurai' by Madurai University (Amendment)
Act, 1978 (Tamil Nadu Act 38 of 1978).
[15] Substituted
for 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended by Tamil
Nadu Adaptation of Laws (Second Amendment) Order, 1969.
[16] ?Now, the Minister
for Higher Education.
[17] Substituted for "State of Madras" by Tamil Nadu
Adaptation of Laws Order, 1969 as amended by Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[18] Proviso was inserted by Tamil Nadu Universities Laws
(Amendment) Act, 1992 (Tamil Nadu Act 3 of 1992)
[19] Substituted by Tamil Nadu Universities Laws (Amendment)
Act, 2017 (Tamil Nadu Act 24 of 2017)
[20] Inserted by Madras University and Madurai Kamaraj
University (Amendment) Act, 1979 (Tamil Nadu Act 42 of 1979).
[21] The heading 'Class II--Life members' and items (1) and (2)
thereunder were omitted by Madurai-Kamaraj University (Amendment) Act, 1981
(Tamil Nadu Act 60 of 1981).
[22] Substituted by Tamil Nadu Universities Laws (Second
Amendment) Act, 1992 (Tamil Nadu Act 9 of 1992) and it was again substituted by
Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil Nadu Act 41 of 1998)
[23] ?Inserted by Tamil
Nadu Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act 21 of
1992).
[24] Added by Tamil Nadu Universities Laws (Second Amendment)
Act, 1992 (Tamil Nadu Act 21 of 1992).
[25] An Explanation was added by Tamil Nadu Act 60 of 1981 and
subsequently omitted by Tamil Nadu Act 29 of 1989.
[26]
Added by
Madurai University (Amendment) Act, 1978 (Tamil Nadu Act 1 of 1978).
[27] Item (1) re-numbered as item (1-A) and before the item so
re-numbered item (1) was added by Tamil Nadu Act 9 of 1980.
[28] Now Secretary to Government, in charge of Higher
Education.
[29] Item (1) re-numbered as item (1-A) and before the item so
re-numbered item (1) was added by Tamil Nadu Act 9 of 1980.
[30] Inserted by Tamil Nadu Act 9 of 1980.
[31] The word 'and' omitted by Madras University and Madurai
Kamaraj University (Amendment) Act, 1979 (Tamil Nadu Act 42 of 1979)
[32] Inserted by Tamil Nadu Universities Laws (Amendment) Act,
1986 (Tamil Nadu Act 75 of 1986).
[33] Inserted by Tamil Nadu Universities Laws (Amendment) Act,
1986 (Tamil Nadu Act 75 of 1986).
[34] Inserted by Tamil Nadu Universities Laws (Amendment) Act,
1986 (Tamil Nadu Act 75 of 1986).
[35] Inserted by Tamil Nadu Universities Laws (Amendment) Act,
1986 (Tamil Nadu Act 75 of 1986).
[36] Now Secretary to Government, in charge of Higher
Education.
[37] Substituted by Madras University and the Madurai Kamaraj
University (Amendment) Act, 1993 (Tamil Nadu Act 7 of 1994).
[38] Substituted by Tamil Nadu Universities Laws (Amendment)
Act, 1998 (Tamil Nadu Act 41 of 1998).
[39] Substituted by Universities Laws (Second Amendment) Act,
1992 (Tamil Nadu Act 21 of 1992).
[40] ?Proviso was omitted
by Madurai Kamaraj University (Amendment) Act, 1993 (Tamil Nadu Act 7 of 1994).
[41] An Explanation was omitted by Tamil Nadu Act 29 of 1989.
[42]
Inserted
by Madurai University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[43] ?Substituted by
Tamil Nadu Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act 21 of
1992).
[44] ?Substituted by
Tamil Nadu Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act 21 of
1992).
[45] ?Substituted by
Tamil Nadu Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act 21 of
1992).
[46] ?Substituted by,
ibid.
[47] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[48] Inserted by Madras University and Madurai Kamaraj
University (Amendment) Act, 1979 (Tamil Nadu Act 42 of 1979).
[49] ?Inserted by, ibid.
[50] ?Inserted by, ibid.
[51] ?An Explanation was
omitted by Tamil Nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act
29 of 1989)
[52] Section
24-A was inserted by Tamil Nadu Act 9 of 1992 and subsequently sub-section (1)
was substituted by Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil
Nadu Act 41 of 1998).
[53] Substituted
by Madras University and Madurai Kamaraj University (Second Amendment) Act,
1979 (Tamil Nadu Act 9 of 1980).
[54]
Inserted
by Madurai University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[55] Inserted
by Madurai University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[56] Inserted
by Madurai University (Amendment) Act 1978 (Tamil Nadu Act 1 of 1978).
[57] Section
40-A was inserted by the Tamil Nadu Universities Laws (Amendment) Act, 2007
(Tamil Nadu Act 12 of 2008).
[58] Now Tamil
Nadu Government Gazette.
[59] Now Tamil
Nadu Government Gazette.
[60] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[61] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[62] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978). Substituted for 'Madurai' by
Madurai University (Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[63] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[64] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[65] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[66] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[67] Substituted for 'Madurai' by Madurai University (Amendment)
Act, 1978 (Tamil Nadu Act 38 of 1978).
[68] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[69] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[70] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[71] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[72] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[73] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[74] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[75] ?Substituted for the
word "Madras" by the City of Madras (Alteration of Name) Act, 1996
(Tamil Nadu Act 28 of 1996).
[76] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[77] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[78] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[79] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[80] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[81] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[82] Substituted for the word "Madras" by Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[83] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[84] Substituted for the word "Madras" by Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[85] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[86] Substituted for the word "Madras" by Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[87] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[88] Substituted for the word "Madras" by Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[89] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[90] Substituted for the word "Madras" by Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[91] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[92] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[93] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[94] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[95] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[96] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[97] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[98] Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[99] Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[100]
Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[101]
Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[102]
Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[103]
Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[104]
Substituted for 'Madurai' by Madurai University
(Amendment) Act, 1978 (Tamil Nadu Act 38 of 1978).
[105]
Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[106]
Substituted for 'Madurai' by Madurai University (Amendment)
Act, 1978 (Tamil Nadu Act 38 of 1978).
[107]
Substituted for the word "Madras" by the City of
Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).
[108]
Substituted for the word "Madras" by Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[109]
?Substituted for the
words "both Houses of the Legislature" by the Tamil Nadu Adaptation
of Laws Order, 1987
[110]
?Substituted for the
words "both Houses agree" by, ibid.
[111]
?Substituted for the
words "both Houses agree" by, ibid.