REGULATIONS OF THE TAMIL NADU VETERINARY AND ANIMAL SCIENCES UNIVERSITY

 

PREAMBLE

In exercise of the powers conferred by sub-section (4) of section 48 read with sub-section (1) of section 40 of the Tamil Nadu Veterinary and Animal Sciences University Act, 1989 (Tamil Nadu Act 42 of 1989), the first Vice-Chancellor of the Tamil Nadu Veterinary and Animal Sciences University hereby makes the regulations of the Tamil Nadu Veterinary and Animal Sciences University with the approval of the Chancellor. It shall take effect from the 19th September 1990 and shall be published in the Tamil Nadu Government Gazette.

CHAPTER-I GENERAL

Regulation - 1. Short title and commencement.

(1)     These Regulations shall be called the Regulations of the Tamil Nadu Veterinary and Animal Sciences University.

(2)     They shall come into force from the 19th September 1990.

(3)     Unless the context otherwise requires the words and expressions used in these Regulations shall be interpreted to have the same meaning as they have in the Act and Statutes.

Regulation - 2. Definitions.

(1)     "Act" means the Tamil Nadu Veterinary and Animal Sciences University Act, 1989 (Tamil Nadu Act 42 of 1989);

(2)     "Clause" means a sub-division of a regulation;

(3)     "Competent Authority" means the authority empowered to exercise such powers under the regulations and Rules of the University;

(4)     "Duty" includes service as a probationer or apprentice, provided that such service is followed by confirmation, without break;

(5)     "Employee" means a whole time appointee in any post of the University;

(6)     "First appointment" means appointment of a person for the first time either on a permanent or temporary basis in the University;

(7)     "Foreign service" means service in which an employee receives his salary with the sanction of the competent authority of the University, from any source other than University funds.

(8)     "Holiday" means a day prescribed or notified by the University as such or with reference to any particular office of the University;

(9)     "Honorarium" means a recurring or non-recurring payment granted to any person from the University funds as remuneration for work of occasional or intermittent character;

(10)   "Leave salary" means the monthly amount paid by the University to an employee on leave;

(11)   "lien" means the title of an employee to hold substantively or temporarily, either immediately or on the termination of a period or periods of absence of a permanent post;

(12)   "Month" means a calendar month. In calculating a period expressed in terms of months and days, complete calendar month, irrespective of the number of days in each month, should be first calculated and the odd number of days calculated subsequently;

(13)   "Officiate" means a University employee officiates in a post when he performs the duties of a post in which another employee holds a lien. An employee may, however, be appointed to officiate in a vacant post on which no other employee holds a lien;

(14)   "Pay" means the amount drawn monthly by an employee as the pay which has been sanctioned for the post held by him substantively or in any officiating capacity and including special pay or a personal pay, if any, but not other allowances;

(15)   "Permanent post" means a post carrying a rate of pay sanctioned without limit of time;

(16)   "Personal pay" means additional pay granted to an employee

(a)      to save him from a loss of substantive pay in respect of a permanent post, due to revision of pay or to any reduction of such substantive pay otherwise than as a disciplinary measure; or

(b)      in exceptional circumstances, on other personal considerations;

(17)   "Provident Fund" means the University Provident Fund instituted and maintained under these regulations;

(18)   "Subscriber" means a person eligible to subscribe to the Provident Fund under these Regulations;

(19)   "Subscription" means the sum paid to the Provident Fund by a subscriber under these Regulations;

(20)   "Subsistence Allowance" means a monthly allowance made to an employee who is not in receipt of pay or leave salary;

(21)   "Substantive Pay" means the pay other than special pay, personal pay or emoluments classed as pay by the University, to which an employee is entitled to on account of a post to which he has been appointed substantively, or by reason of his substantive position in a cadre;

(22)   "Substantive post" means a permanent post in the University;

(23)   "Temporary Post" means a post carrying a definite rate of pay sanctioned for a limited time;

(24)   "Tenure Post" means a permanent post which an individual employee may not hold for more than a limited period;

(25)   "Time scale of pay" means the scale of pay which rises by periodical increments from the minimum to a maximum;

(26)   "Transfer" means movement of an employee from one post to another in the same station or from one station in which he is employed to another station, either to take up the duties of a new post, or in consequence of a change of his headquarters;

(27)   "Transfer of funds" means the funds transferred periodically by the Finance Officer to the various cheque drawing officers authorised to incur expenditure out of the funds of the University;

(28)   "Internal transfer of funds" means the transfer of funds made between two cheque drawing officers, under exceptional circumstances with the concurrence of the Finance Officer;

(29)   "Funds in Transit" means the transfer of funds accounted for by the cheque drawn officers in the subsequent year.

CHAPTER-II AUTHORITIES OF THE UNIVERSITY

Regulation - 3. Meetings of the authorities.

(1)     There shall be meetings of the authorities as prescribed in the Act and statutes.

(2)     The Vice-Chancellor may, whenever he thinks fit, convene special meetings of the authorities.

(3)     The Vice-Chancellor may, at his discretion, postpone the date for an ordinary or special meeting.

(4)     The Registrar, under the direction of the Vice-Chancellor, shall give not less than 15 days notice of the date of an ordinary meeting and not less than one week s notice for a special meeting. However, in the case of circulation of agenda, a minimum of seven days shall be given to respond. The Registrar shall, with the approval of the Vice-Chancellor, send to each member of the authorities, an agenda of business to be transacted at the meeting as called for.

(5)     Any member of the authority, who wishes to move a resolution or to present a subject for inclusion in the agenda shall forward a copy of the resolution or the subject, as the case may be, to the Registrar so as to reach him not less than 10 days before the date of the ordinary meeting.

(6)     Registrar shall place each such resolution or subject before the Vice-Chancellor, who shall direct him, to include it in the agenda provided that

(a)      it shall be clearly and precisely expressed and shall raise substantially one definite issue;

(b)      it shall not raise issues which do not fall within the powers of the University;

(c)      it shall not contain arguments, unwarranted inferences, ironical expressions or defamatory statements, nor shall it refer to the character or conduct of persons except in their official or public capacity; and

(d)      it shall not refer to any matter which is under adjudication by a Court of Law.

(7)     When any resolution or subject is not included in the agenda under the direction of the Vice-Chancellor, the Registrar shall intimate the fact to the member, stating the reasons therefor.

(8)     No business other than that brought forward in the agenda shall be transacted at the meetings without the approval of the Vice-Chancellor; at the special or extraordinary meeting only the subject brought forward by the Vice-Chancellor shall be transacted.

(9)     Notwithstanding anything contained in the above section, the Vice-Chancellor may, in case of urgency, obtain the approval of views on decisions of the Board by circulation. The Vice-Chancellor shall record the majority decision as indicated in the replies received from the members and place the same in the following meeting of the Board. The Vice-Chancellor will take further action on the majority decision through circulation agenda.

CHAPTER-III CLASSIFICATION OF STAFF, RECRUITMENT AND APPOINTMENTS

Regulation - 4. Classification of staff.

(1)     The employees are classified into several groups based on the time scale of pay. They are as given below:

[1]Group A - Employees in the post on time scale of pay-minimum of which is Rs. 10,000 and above.

Group B - Employees in the post on time scale of pay-minimum of which is Rs. 5,500/-, but below Rs. 10,000/-.

Group C - Employees in the post on time scale of pay-minimum of which is Rs. 2,610/-, but below Rs. 5,500/-.

Group D - Employees in the post on time scale of pay-minimum of which is below Rs. 2,610/-.

If the employees occupy Selection Grade or Special Grade post, their group shall be determined based on the pay scale of the ordinary post.

(2)     The scales of pay of the employees of the University shall be as specified in Appendices 1-A and 1-B. The scales of pay of the non-technical employees shall be the same as applicable, from time to time, to the employees in the corresponding posts in Tamil Nadu Government Service. The special pay and other allowances admissible to the employees shall be at the rates applicable to the employees in the corresponding posts in the Tamil Nadu Government Services, as decided from time to time, by the University.

However, the Board shall have powers to revise the scales of pay and allowances attached to any of the posts of the University as and when necessary. The scales of pay of the teaching employees of the University shall be as prescribed under the University Grants Commission, I.C.A.R. scales as adopted by Government of Tamil Nadu for the University, from time to time.

(3)     The staff of Fisheries College, Thoothukkudi are eligible to draw the admissible, house rent allowance to Thoothukkudi town as per the Government rates admissible to Thoothukkudi town, from time to time, eventhough the college is situated outside the municipal limits.

Regulation - 5. Qualification and method of recruitment.

(1)     The qualification, method of selection and appointing authority in respect of various posts in the University shall be as specified in Appendices 1-A and 1-B. The qualifications and procedures for recruitment prescribed in Appendices 1-A and 1-B shall apply to posts in the University after the date to be specified by Government under section 43 of the Act. All the employees should pass an examination (open book) on ASRR of the University for promotion/recruitment to their next higher cadre. For persons who are appointed for the first time in the university passing of ASRR Examination will be part of probation.

[2]The ASRR Examination shall be conducted four times in a year during January, April, July and October.

(a)      The Registrar/Deans/Directors/Controller of Examinations shall hold a tenure post of three years.

(b)      The University shall resort to recruiting Registrar/Deans/Directors/Controller of Examinations by advertisement by circulation within the University/Secretariat and selection.

(c)      [3]The tenure of the selected candidates shall be fixed as three years at a time and one can serve for maximum of two terms in their career in the University. Even for the second term, the candidate should appear for selection along with other eligible candidates.

(d)      Professors/Associate Professors/Assistant Professors.

The recruitment shall be by advertisement and selection as per the terms stipulated in Appendix 1-A.

(2)     [4]Applications to the posts of Officers of the University, Professors, Associate Professors and Assistant Professors of the technical categories shall be made in the prescribed form given in Appendix-II for technical posts. For all other non-teaching technical and non-technical posts in the University, the application shall be made as prescribed in Appendix-III; A fee of Rs. 50 shall be collected along with the application from the outside candidates. University employees applying for the posts are exempted from paying of such fees.

(3)     On expiry of the last date for receipt of application, all the applications shall be compiled and placed before a Screening Committee constituted for the purpose by the Vice-Chancellor. The Screening Committee, after tabulating the applications and comparing the qualifications of the applicants, shall prepare a list of names of candidates to be called for interview and place it before the Vice-Chancellor for his approval. When necessary, the candidates from the approved list shall be called for interview to appear before the Selection Committee, on a specified date at their own expense

(a)      All teaching and research posts and technical posts like Medical Officer/Maintenance Engineers/Librarians, etc., be filled through advertisement and recruitment.

(aa) [5]For recruitment at the first level entrance posts of teaching category and equivalent posts, a passing of NET conducted by ASRB/CSIR/UGC or any other educational agency identified by the Government of India/I CAR is mandatory.

(b)      All non-technical posts other than the first level entrance posts be filled through by promotion from the lower categories.

(c)      For all the first level entrance posts of non-technical category recruitment shall be made from among eligible candidates of Tamil Nadu Veterinary and Animal Sciences University who were recruited originally through Employment Exchange or other approved agencies along with the displaced persons on account of acquisition of land by the University.

(i)       The Tamil Nadu Veterinary and Animal Sciences University shall recruit without reference to Employment Exchange, at least one member of each family which is displaced on account of acquisition of lands by the University provided that the acquired land should have been the only or major source of sustenance for the family.

(ii)      The terms "displaced family" will include "owner of the land or the cultivating tenants" or "varamdars".

(iii)     Tamil Nadu Veterinary and Animal Sciences University shall itself ascertain and decide whether the land was the major source of sustenance of family displaced from the land acquired, without insisting on production of any certificate from Revenue Authorities before recruitment is made.

If suitable candidates are not available, the Collector/Employment Exchange shall be addressed.

When candidates are not available through Employment Exchange for any post, such posts shall be filled up through advertisement.

(4)     For certain higher categories of posts where competent men are not easily available, the University may contact persons either directly or indirectly and place the bio-data of such persons before the Selection Committee for its consideration. When such candidates are called for interview before the Selection Committee, the University shall defray the travelling expenses admissible to the post. For such of those candidates residing outside India, the Selection Committee shall consider them in absentia.

(5)     Where necessary, the Selection Committee may, with the approval of the Board, relax the minimum requirements/qualifications in favour of candidates who are otherwise considered as qualified for selection.

(6)     The Selection Committee shall furnish a panel of not more than three names arranged in the order of merit in respect of each post. While recommending the panel of names for more than one post in the same category, the Selection Committee shall rank all the names in one panel. The Selection Committee may recommend, for specific reasons, a higher starting salary in the scale of pay for any of the candidates included in the panel, for consideration by the appointing authority.

(7)     (i) The period of validity of any panel prepared by a Selection Committee shall be one year from the date of approval.

(ii) Any employee appointed from the approved panel gets reverted/ousted for want of vacancy, closure of schemes, etc., shall be re-appointed on priority basis to the next vacancy.

(8)     (i) The appointment by the appointing authority shall be made strictly in the order of ranking from the approved panel.

(ii) A maximum time limit of 45 days from the date of receipt of appointment orders for persons within India and maximum of three months outside India shall be given for joining the posts.

(9)     In the interest of the University work, any employee shall be liable for transfer to any other post in that category within the jurisdiction of the University.

(10)   (i) For all recruitments to the post in the University, the University employees including those transferred to the University from the State Government shall be given preference.

(ii) For all recruitments to the first level entrance posts 50 per cent for the Backward Classes out of which 20 per cent shall be reserved for Most Backward Classes and Denotified community, 18 per cent for Scheduled Castes and 1 per cent for Scheduled Tribe candidates shall be reserved. The roster for reservation for B.C./M.B.C./D.N.C./S.C./S.T. and O.C. candidates to the first level entrance posts shall be as prescribed as per instructions of the State Government, from time to time.

(11)   The administrative powers of the competent authorities in respect of effecting postings, transfers and deputation, acceptance of resignation, etc., are as given in Appendix XIII.

(12)   The Registrar shall have powers to bring contingent paid mazdoors under regular establishment (provincialisation) as per rules.

Regulation - 6. Certificate of physical fitness.

(1)     Every employee, at the time of appointment on probation to a post in the University shall produce a certificate of physical fitness issued by the University authorised Medical Officer in the prescribed form as indicated in Appendix IV.

(2)     Certificate of physical fitness issued by a Medical Officer not below the rank of a Civil Assistant Surgeon in case of employees on a minimum basic pay of less than Rs. 8,000/- per men-sum and by a Medical Officer not below the rank of Civil Surgeon in respect of employees whose minimum basic pay in the time scale is Rs. 8,000/- and above shall only be valid.

(3)     The certificate shall be in the form given in Appendix-IV;

(4)     The following classes of employees shall be exempted from producing the certificate of physical fitness:

(a)      All employees transferred to the University under section 43 of the Act; and

(b)      All employees on deputation with the University.

Regulation - 7. Verification of character and antecedents.

(1)     Every employee shall produce a character and conduct certificate from a responsible person and another from the institution in which he/she last studied or worked, at the time of his/her first appointment to the University.

(2)     Any employee shall be liable for any action as the appointing authority may deem fit, if at any time, such authority comes to know that the antecedents of the employee had been doubtful.

Regulation - 8. Verification of date of birth.

(1)     Every employee shall produce authentic evidence to prove the correctness of his date of birth. The following records shall be considered as authentic:

(a)      Secondary School Leaving Certificate/Higher Secondary Certificate/University/College records;

(b)      Certificate from recognised school;

(c)      Certificate extract from Register of Birth; and

(d)      Discharge certificate from Army;

(e)      In the absence of items (a) to (d), a certificate issued by a Medical Officer not below the rank of Civil Surgeon on the assessment of age.

(f)       In the case of an employee, the year of birth is known but not the date, the 1st July shall be treated as the date of birth. When both the year and the month of birth are known but not the exact date, 16th of the month shall be treated as the date of birth.

(2)     Alteration of date of birth.

(a)      If, at the time of appointment, a candidate claims that his date of birth is different from that entered in his S.S.L.C./H.S.C./University/College/School records, he shall make an application to the University stating the evidence on which he relies and explaining how the mistake occurred. The Registrar with the approval of the Vice-Chancellor shall decide whether the alteration of date of birth may be permitted or the application may be rejected.

(b)      After a person has entered service, an application to correct the date of birth as entered in the official records shall be entertained, provided such an application is made within five years of entry into such service. Such an application shall be made to the University. The application received after five years after entry into service shall be summarily rejected. In considering such a request, it shall be examined whether such an alteration of the date of birth would have had any effect on the appointment to the post at the time of entry into service. The Registrar, with the approval of the Vice-Chancellor, may permit the alteration subject to such conditions as he deems fit to impose. The decision of the Vice-Chancellor shall be final.

(c)      [6][Deleted]

Regulation - 9. Contracts/Agreements.

Every teaching/research/extension employee of the University appointed on a regular basis shall be required to execute an agreement to serve the University for a minimum period of three years, in the form prescribed in Appendix V. An employee who is appointed on a tenure post or in a leave vacancy shall also be required to execute a similar agreement to serve the University for the specified period provided that the Board of Management may exempt any employer or category of employee from executing an agreement.

CHAPTER-IV SERVICE CONDITIONS, LEAVE RULES, TRAVELLING ALLOWANCES, ETC

Regulation - 10. Pay and Allowances.

(1)     Pay, dearness allowance, house rent allowance, city compensatory allowance and other allowances as applicable to State Government servants shall be applicable to the corresponding non-teaching technical and non-technical staff of the University to whom the University Grants Commission/I.C.A.R. scale of pay are not applicable. The dearness allowance, house rent allowance, city compensatory allowance and other allowances applicable to Government servants shall be applicable for teaching staff to whom the University Grants Commission/I.C.A.R. scales of pay are applicable.

(2)     Ordinarily a person on his first appointment to a post in the University shall start at the minimum of the time scale applicable to that post or at a stage in the scale as specified in the regulations. Higher start in the time scale may be granted by the appointing authority, provided the Selection Committee recommends higher start in deserving cases.

(3)     Every employee of the University selected for appointment/promotion by transfer to a higher post involving higher duties and responsibilities shall have his pay fixed at the minimum of the time scale applicable to such higher post or at the stage in the said time scale next above the pay notionally arrived at by increasing his pay in the lower post by one increment whichever is higher. The minimum monetary benefit shall be 5 per cent over the pay drawn in the lower post. If the pay in the lower post on the date of promotion/appointment plus 5 per cent of that pay is a stage in the scale of pay of the higher post, pay shall be fixed in the higher post at that stage. If there is no corresponding stage in the scale of pay of the higher post, pay shall be fixed at the next higher stage.

(a)      When a person appointed/promoted to an unclassified post by direct recruitment or by recruitment by transfer/promotion, to which service rules or adhoc rules have not been prescribed, the following method shall be adopted for fixation of pay:

(b)      When a person, who does not possess the qualification, if any, prescribed for appointment to a post borne on the cadre of a service, class or category or for appointment to a post borne on the cadre of a higher category in a service or class and temporarily appointed/promoted, he is eligible for the highest of the following rates of pay:

(i)       His substantive pay; or

(ii)      The minimum of the time scale of pay of the post; or

(iii)     The officiating pay which he would have drawn, from time to time, in the post regularly held by him immediately prior to the temporary appointment/promotion to the post, subject to issue of officiating certificate.

(4)     Employee promoted/appointed to a higher post on or after 1st May 1981 shall have the option for fixation of his pay to his best advantage, either

(a)      with reference to pay fixed under regulation 10(3) on the date of promotion/appointment with reference to the pay in the lower post immediately prior to the promotion/appointment to higher post, without any further review on accrual of the next increment in the lower post; or

(b)      the employee on promotion/appointment to a higher post shall have his pay initially fixed in the higher post in a stage next above the pay drawn in the lower post. On the date of accrual of next increment in the lower post, his pay shall be refixed as contemplated in regulation 10(3).

(c)      Option shall be exercised within one month from the date of promotion/appointment to higher post and the option so exercised shall be final.

(d)      If the pay is fixed under regulation 10(3), the next increment shall be allowed on completion of one year of qualifying service with effect from the date of re-fixation of such pay.

(e)      For rectification of anomalies arising consequent on the above mode of fixation, among the senior and junior employees, orders of the University is required.

(5)     Fixation of pay under regulation 10(3) shall be allowed for employees appointed/promoted to a higher post temporarily, provided the employee satisfies all the requirements prescribed for the post to which such promotion/appointment is made.

(6)     If the appointment/promotion does not involve higher responsibilities and duties, the pay shall be fixed at the stage in the time scale of pay of the higher post equal to the pay drawn in the lower post. If there is no such stage in scale of the higher post, the pay shall be fixed at the stage next below and the difference shall be allowed as personal pay. If the minimum of the time scale in the higher post is higher than the pay drawn in the lower post, such minimum in the time scale of the higher post shall be fixed.

(7)     When there is an anomaly of a senior in a higher post happen to draw less pay than his junior due to the fact that the senior would have got promotion before earning the increment in the lower post, whereas the junior would have got the promotion after earning the increment in the lower post, the pay of senior shall be stepped up to that of the junior, subject to the following conditions:

(a)      Both the senior and junior should belong to the same cadre and post to which they have been promoted/appointed.

(b)      The scale of pay, both in the lower and higher posts of these employees should be identical.

(c)      The anomaly should be directly due to application of regulation 10(3) only.

(d)      The next increment of the senior will be from the date of such equation.

(e)      Equation of pay shall be ordered only by the Registrar.

(f)       For this purpose, in the case of technical staff, the comparison for such equation shall be based on the employees in the same discipline.

(8)     In the case of revision of the scale of pay of a particular post without any increase in duties and responsibilities, this pay shall be fixed from the date of such revision at the same stage in the revised scale equal to the pay drawn in the previous scale, if such a stage exists, otherwise in the next higher stage. The next increment in the new scale shall be allowed on the normal date.

Regulation - 11. Probation.

(1)     Every employee appointed to the service of the University shall from the date on which he joined duty be on probation for a period of two years on duty, within a continuous period of three years. In the case of Office Assistant/Attendant/Mazdoors, the period of probation shall be one year within a continuous period of two years. When an employee has undergone probation in a lower post, the requirement of probation in a higher post is dispensed with. Well before the expiry of the prescribed period of probation, the superior under whom the employee is working shall recommend to the appointing authority for declaration of satisfactory completion of probation of the employee, if the work and conduct as verified from the personal files are satisfactory, or to extend the probation by a specified period if the work and conduct have not been satisfactory. In either case, the decision of the appointing authority shall be communicated to the employee in writing within six months from the date of completion of the prescribed period of probation. In case of Group C and D employees, the Head of Office shall declare the satisfactory completion of probation subject to the condition discussed above.

(2)     If the work and conduct of the employee do not show an improvement even during the extended period of probation, it shall be open to the appointing authority to order a further extension of probation subject to overall maximum of four years or to terminate the services of the employee.

(3)     The following periods shall not count for probation:

(a)      any kind of leave other than casual leave or compensation leave; and

(b)      holidays prefixed or suffixed to leave other than casual leave and compensation leave.

Regulation - 12. Flexible complementing scheme.

The non-teaching employees of the University stagnating in a particular post, due to inadequate promotional opportunities, over ten years in a particular post shall be eligible for one of the following benefits on completion of 10 years of "qualifying service"

(i)       Selection Grade - On completion of 10 years of qualifying service in the ordinary grade scale;

(ii)      [7]Special Grade - On completion of 10 years of qualifying service in the Selection Grade.

Employees stagnating in the Special Grade beyond 10 years, shall be eligible for one bonus increment as an incentive.

(iii)     Advancement to higher post (time bound promotion to immediate higher post) on completion of 10 years of qualifying service, provided the employee has acquired the qualification or has passed the tests prescribed for regular promotion to the immediate higher post.

(iv)    Employees who do not come under (i) to (iii) above, shall be eligible for one additional increment on the date of completion of ten years of qualifying service.

The different categories of employees eligible for (i) Selection Grade; (ii) Special Grade; (iii) Advancement to higher post (Time bound promotion) are detailed in the rules. The mode of fixation of pay under the scheme is detailed in the rules.

Regulation - 13. Increments.

(1)     Increments shall normally be drawn on the due dates unless it is ordered to be withheld. Penalty of stoppage of increment, when ordered, shall have the effect of postponing the subsequent increments. The competent authority imposing the penalty of stoppage of increments shall specify the period for which it is stopped and whether it will have the effect of postponing future increments.

(2)     The increments shall be advanced to the first of the quarter, viz., January, April, July and October as the case may be (increments falling between 2nd January and 31st March shall be advanced to 1st January and so on).

(3)     Temporary employees who satisfy all the requirements prescribed for holding that post in a regular capacity shall also be sanctioned the increments.

(a)      The following periods shall count for increments:

(i)       Duty in a time scale of pay;

(ii)      Joining time;

(iii)     Foreign service treated as duty;

(iv)    Service in post carrying identical scales of pay;

(v)      Training period treated as duty;

(vi)    All periods of leave including extraordinary leave with medical certificate;

(vii)   Training period;

(viii)  Compulsory wait; and

(ix)    Service in a higher post will count for increment in the lower post.

(b)      The following period shall not count for increments:

(i)       Extraordinary leave without medical certificate;

(ii)      Overstayal of leave;

(iii)     Overstayal of joining time;

(iv)    Suspension treated as specific penalty;

(v)      Service in the lower post will not count for increment for higher post.

(4)     The appointing authority shall have the discretion to sanction advance increments, if the qualifications possessed by them are higher than the minimum qualifications prescribed for the post in which they are employed. One to four advance increments to persons in the accounts and administrative branches.

(5)     The authorities empowered to sanction periodical increments shall be given in Appendix-XV.

Regulation - 14. Seniority of members in service.

The seniority of an employee shall, unless he has been reduced to a lower rank as a punishment, be determined by the rank obtained by him in the list of candidates drawn by the Selection Committee.

Regulation - 15. Service Book.

There shall be a Service Book for every employee in which shall be entered all matters relating to his service in the University. The Service Book shall contain, in particular, a history of his service from the date of his appointment including increment, promotion, reward, punishment and all other special events of his service career. The Service Book shall also contain a leave form for the employee showing a complete record of all earned as well as unearned leave except casual leave taken by him. The Service Book shall be in the form as prescribed for the employees of the Tamil Nadu Government.

Regulation - 16. History of service.

There shall be a history of service maintained in respect of each employee of the University in the form given in Appendix-XI, except for all Group-D employees. These records shall be maintained for each distinct category by the Registrar of the University.

Regulation - 17. Personal File/Record Sheet.

(1)     Personal file/record Sheet shall be maintained for all employees, except last grade employees. The reports for the file shall be prepared in the form given in Appendix-VI.

(2)     In the case of permanent employees and approved probationers, these reports shall be prepared once 3 year for the period ending 31st December and in the case of others, once in six months for the periods ending 30th June and 31st December.

(3)     In cases involving a change of station, six days shall end of the period for which the report relates, get countersigned by the competent authority and shown to the employee reported upon and necessary acknowledgement obtained from him for his having seen the report, before the end of August or February as the case may be.

(4)     The officers who are to write, countersign and maintain the Personal Files/Record Sheets shall be as specified in Appendix - VII.

Regulation - 18. Joining time and transit pay.

(1)     Joining time shall be allowed to an employee to enable him

(a)      to join a new post either at the same or a new station on transfer while on duty;

(b)      to join a new post in a new station on return from any kind of leave of not more than six months;

(c)      to join a new post on return from leave exceeding six months when the employee is not given sufficient notice of his appointment/transfer to the new post;

(d)      to join a post from training held at a fixed place for a period exceeding three months;

(e)      to join a post on expiry of leave, including the leave exceeding 6 months in a remote locality not easily accessible.

(2)     [8]Not more than one day is allowed to a Government servant in order to join a new post when the appointment to such post does not necessarily involve a change of residence from one station to another. If a holiday or a series of holidays including Saturday and Sunday follows the date of relief, it may be excluded for the purpose of calculation of one day joining time. No joining time is admissible in cases where the change of post does not involve an actual change of office.

(3)     In cases involving a change of station, six days shall be allowed for preparation and in addition, a period to cover the actual journey calculated as follows:

(a)      for that portion of the journey which he travels or might travel

(i)       by Railway - One day for each 400 K.Ms.

(ii)      by motor car or horse drawn conveyance plying for public hire - One day for each 130 K.Ms.

(iii)     in any other way-One day for each 25 K.Ms.

(iv)    by aircraft-actual time occupied in the journey.

(b)      for any fractional portion of any distance prescribed in clause (a), an extra day is allowed.

(c)      travel by road not exceeding 8 K.Ms. to or from a Railway Station at the beginning or end of a journey does not count for joining time;

(d)      Sundays do not count as days for the purpose of calculation of joining time but they are included in the maximum period of thirty days. If the day on which an employee has to join duty on expiry of joining time, accidentally happens to be a holiday or a series of holidays, he shall be permitted to join duty on expiry of such holidays.

(e)      When an employee on transfer joins the new post without availing full joining time, the unavailed portion of joining time, subject to a maximum of 15 days, shall be credited to the earned leave account of the employee, provided the earned leave account of the employee plus unavailed joining time do not exceed 240 days.

(4)     An employee on joining time will be regarded as on duty and is entitled to pay and allowances admissible for that period. An employee who does not join his post within the joining time is not entitled to any pay or leave salary after the expiry of joining time. Willful absence from duty after the expiry of joining time may be treated as misbehaviour and action taken as deemed fit, for such absence.

(5)     If an employee is appointed to a new post while in transit from one post to another, his joining time begins on the day following that on which he receives the order of appointment, but no second period of six days for preparation is admissible.

(6)     If an employee, while in transit from one post to another, is reposted to the original post, such posting shall be construed as appointment to a new post for the purpose of this clause.

(7)     The appointing authority shall have powers to extend joining time up to a maximum of 30 days

(i)       due to late issue of posting orders by competent authority on administrative reasons;

(ii)      when an employee is unable to use ordinary mode of conveyance or happens to spend more time on journey due to dislocation of services;

(iii)     when extension of joining time is considered in public interest and to save expenditure.

(8)     An employee, on joining time, shall be entitled to pay and allowances which he would have drawn if he had continued in the old post or the pay which he will draw on taking charge of the new post, whichever is less.

If the employee, on relief from the old post, proceeds on leave and then joins the new post, the transit pay may be equal to the leave salary.

But, in both the above cases, the compensatory allowances other than cash allowances, conveyance allowances at lesser of the two rates are admissible.

(9)     When an employee joins his post before the expiry of his leave without availing full joining time admissible, the period of joining time not availed shall be considered as leave not enjoyed and a corresponding period of leave sanctioned shall be recredited to his leave account.

Regulation - 19. Additional charge arrangement and charge allowances.

Where the Registrar, with the approval of the Vice-Chancellor, places an employee of the University in additional charge of an executive or a similar post or posts of equal or higher category, he shall be granted additional pay as indicated below:

(1)     Full additional charge.

Where an employee is directed to attend the duties of another employee in addition to his normal duties, as if he has assumed full charge of the additional post, he is eligible for additional pay for the additional work. Both the posts should be independent. The period of such additional charge shall be more than 39 days. For lesser period, no additional pay is allowed. For this purpose, holidays and casual leave shall be included. Earned leave, unearned leave, etc., shall be excluded. Additional pay shall not be paid for exceeding five months of additional charge arrangement. If the period of additional charge exceeds five months and when it is considered necessary that the additional charge arrangement should be continued in the interest of administration, such arrangement as may be necessary shall be decided by the Vice-Chancellor.

(2)     Rate of additional charge allowance.

The following shall be the rate of additional pay:

Explanation.

(1)     Pay for this purpose includes basic pay and personal pay sanctioned to compensate loss in emoluments. Special pay shall not be taken into consideration to compute regular pay.

(2)     From 9th February 1987 onwards, the rate of additional charge allowance for the whole period of five months shall be uniform as in column (1) above.

(3)     Current additional charge: Where an employee is directed to attend duties of current nature only, but not the various functions which an employee is expected to attend, the employee is not eligible for any additional pay.

(4)     Holding additional charge of more than one post: Further, at the same time, an employee may also be directed to look after the duties of more than one post, in addition to the normal duties and he shall be eligible for additional pay as contemplated under sub-paragraph (2) above for each post.

Regulation - 20. Leave.

(1)     The Tamil Nadu Leave Rules of 1933, as amended from time to time, shall be applicable to the employees of the University. The following kinds of leave shall be admissible:

(a)      Earned leave;

(b)      Unearned leave on private affairs;

(c)      Unearned leave on medical certificate;

(d)      Extraordinary leave;

(e)      Maternity leave;

(f)       Hospital leave;

(g)      Special disability leave;

(h)     Casual leave;

(i)       Special casual leave;

(j)       Compensation leave; and

(k)      Restricted holidays.

(2)     [9]Every employee shall be eligible for 12 days of casual leave in a calendar year and 3 days of restricted holidays.

(3)     An employee who is required by the competent authority to work on a holiday shall be eligible for compensation leave, subject to a maximum of 20 days in a year, provided such leave shall be availed within a period of six months from the holiday in which he/she worked.

(4)     Special casual leave, not counting against ordinary casual leave, may be allowed to an employee who is detained in a plague camp on the way to rejoin duty or who is ordered by the appointing authority to absent himself from duty on the certificate of a medical officer on account of the presence of infectious diseases in his house, provided no substitute is appointed. The following diseases are treated as infectious:

(a)      [10]Rabies;

(b)      Any other diseases declared infectious, from time to time, by the Government.

(5)     An employee may be permitted to surrender the earned leave at his credit and draw leave salary in lieu thereof subject to the terms and conditions in force, from time to time, under Tamil Nadu Government Service.

(6)     [11]An employee may be permitted to encash the earned leave at his credit on the date of superannuation, subject to a maximum of 240 days and 90 days of unearned leave on private affairs by the authority competent to grant such leave. Subject to the terms and conditions in force from time to time under Tamil Nadu Government service. The concession shall also be allowed to the following categories of employees:

(a)      Those retiring on medical invalidation;

(b)      Those retrenched from Government service;

(c)      Those permitted to retire from service without prejudice to the disciplinary proceedings pending against them;

(d)      In the case of death of an employee while in service;

(e)      To those going on voluntary retirement; and

(f)       Those sent on compulsory retirement.

In the case of death of an employee, the earned leave and unearned leave on private affairs at his credit may be permitted to be encashed without waiting for a formal application.

(i)       [12]At the time of retirement, 50% of the leave on private affairs standing to the credit of the employees, upto a maximum of 90 days, be entitled for full leave salary. The Head of office shall draw the leave salary in encashment of leave on private affairs, as in the case of encashment of earned leave; and

(ii)      [13]Full leave salary including dearness allowance and all other allowances normally admissible while going on leave during service be allowed for the entire period of earned leave encashment at the time of retirement. Subject to the terms and conditions in force from time to time, under Tamilnadu Government service.

Provincialised mazdoors shall compute earned leave at 1/11 of the period spent on duty on completion of five years.

(7)     Leave cannot be claimed as a matter of right and when the exigencies of service so demand, leave of any description other than leave on medical certificate may be refused or the employee may be compulsorily recalled from leave by the sanctioning authority. The administrative powers of the competent authorities in respect of grant of leave to the employees of the University shall be specified in Appendix-XIII.

Regulation - 21. Foreign service.

(1)     In addition to the provisions contained in Statute 46 of this University, the following Regulations shall govern the foreign service conditions of the employee:

(a)      The Board of Management has empowered the Vice-Chancellor to send the University employees on deputation on foreign service for a period upto three years to Government, quasi-Government institutions. The deputation beyond three years to these institutions shall be got approved by the Board of Management. Deputation to private institutions or other agencies shall be got approved by the Board of Management.

(b)      Transfer on foreign service should not ordinarily be made unless the duties to be performed after the transfer are such as should be rendered by an employee of the University or involves such technical knowledge in which experts are not easily available from any other source.

(c)      An employee at the time of transfer on foreign service should hold a permanent post in the University.

(d)      No employee of the University on deputation with an outside agency shall be allowed to retain lien on his post for more than one year.

(e)      The Vice-Chancellor shall, in every case of deputation on foreign service, lay down the duration, emoluments and other conditions including all the costs involved in the transfer by way of travelling and daily allowance, etc., and provident fund, pension and leave salary contribution to be made by the foreign employer.

(2)     Persons who are appointed in the University on deputation either from Government or from other Universities/Institutions shall be governed by the statute 46 of the University and other terms and conditions prescribed, from time to time.

Regulation - 22. Code of conduct of the employees.

The Code of Conduct of the employees shall be as given in Appendix VIII.

Regulation - 23. Control and discipline of the employees.

(1)     The following penalties may, for good and sufficient reasons and as hereinafter provided, be imposed upon an employee:

Minor penalties:

(a)      censure;

(b)      fine (in the case of Group D employees only);

(c)      withholding of increments;

(d)      recovery from pay of the whole or part of any pecuniary loss caused to the University by negligence or breach of orders; and

(e)      suspension. Major penalties:

(f)       reduction in rank including reduction to a lower post or time-scale or to a lower stage in the same scale;

(g)      compulsory retirement;

(h)     removal from service of the University; and

(i)       dismissal from service of the university.

Explanation.

(a)      The discharge of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment does not amount to removal or dismissal within the meaning of this regulation.

(b)      The removal of person from the University service shall not disqualify him from future employment, but the dismissal of a person from the University shall ordinarily disqualify him from future employment.

(2)     These regulations shall be applicable to all employees temporary or permanent and also those on deputation and on contractual service in the University.

(3)     The detailed procedure governing the discipline and control of the employees shall be as detailed in Appendix IX and X.

Regulation - 24. Retirement, extension of service and re-employment.

(1)     The age of superannuation of the employees who are recruited against permanent or temporary posts of the University, governed by the policy of the UGC and borne by the UGC scales of pay and the employees who are transferred and permanently allotted to the University from TNAU/Government department governed by the policy of the UGC and borne by the UGC scales of pay shall be sixty years.

The age of superannuation of the other employees who are borne under the Tamil Nadu Government Service Rules and who are recruited against permanent and temporary posts of the University and those who are transferred and allotted to the University from TNAU/Government department shall be fifty eight years, except in case of Office Assistants and Provincialised Mazdoors.

The age of superannuation for Office Assistants and Provincialised Mazdoors transferred from Government departments and appointed by the university shall be sixty years.

The date of retirement of a University employee shall be with effect from the afternoon of the last day of the month in which he/she attains the superannuation age as above.

(2)     For good and sufficient reasons, the Board shall have the power to reemploy a person retired from the service of the University upto a period of four years, at a maximum of two years at a time. The person so reemployed shall be paid salary at the rates decided by the Board based on the merits of the individual case.

(3)     The Board may, at its discretion, re-employ such of the transferred employees from the State Government Service, who retire from the University and the Government service and others while on deputation, on superannuation at the age of fifty-eight years or otherwise, for a period of not more than two years. The pay plus pension of such re-employed persons shall not exceed the pay last drawn.

(4)     In respect of re-employment of the officers of the University, the prior approval of the Board shall be obtained. The pay and allowances of such re-employed persons shall be as decided by the Board.

(5)     No person dismissed from any service shall be eligible for reemployment of any kind in the University.

(6)     The employees of the University may be permitted to retire from service voluntarily on completion of qualifying service of 20 years with pensionary benefits and with a weightage upto 5 years towards qualifying service. The scheme of weightage will not be applicable to persons who retire under voluntary retirement on completion of 50 years of age or 25 years of qualifying service. The rules relating to the voluntary retirement shall be as per the Government rules issued, from time to time. In the case of employee who retires voluntarily, the date of retirement shall be treated as on non-duty day.

(7)     (a) Employees who have attained the age of 50 years or completed 25 years of qualifying service shall be considered for compulsory retirement subject to the following conditions:

(i)       cases where an employee's integrity is not in doubt, but his physical or mental condition is such as to make him inefficient for further service or render him unfit to discharge his duties properly;

(ii)      cases of employees against whom there are repeated complaints of corruption;

(iii)     cases of employees who although, have done well in the lower grades, are not considered adequate for the responsibilities of the posts they occupy or will not be able to perform efficiently in their posts for the next three years;

(iv)    cases of employees who have close links with the banned organisation.

(b) The review of compulsory retirement cases will be examined by a Committee constituted by the Board and such cases recommended by the committee for compulsory retirement will be placed before the Board for its approval. In the case of employee retired pre-maturely, the date of retirement shall be treated as "non-duty day".

(c) The review of cases will be made once in six months, the review of the work of the same individual will be carried out firstly on completion of 25 years of qualifying service or 50 years of age, whichever is earlier and again after 5 years of service.

Regulation - 25. Issue of retirement notice.

Six months prior to an employee attaining the age of superannuation of retirement, a notice shall be sent to him about his impending retirement by the Registrar or other officers of the University.

Regulation - 26. Gratuity pension and provident fund.

(1)     The University shall institute gratuity, pension and provident fund schemes for the benefit of the officers and employees of the University.

(2)     In the event of death in harness of an employee of the University, his nominee(s) or heir(s) is/are eligible for gratuity and family pension.

(3)     The Pension and Provident Fund Rules are given in Tamil Nadu Veterinary and Animal Sciences University Rules.

Regulation - 27. Daily allowance and Travelling allowance.

(1)     Officers and other employees of the University and other persons who have to travel on University business shall be paid daily and travelling allowances as per the Tamil Nadu Government Travelling Allowance Rules, as amended from time to time.

(2)     (a) Member of the Board of Management shall be entitled to draw daily and travelling allowance as prescribed in statute 3(2) (d).

(b) All employees shall be entitled to draw daily and travelling allowances under the Tamil Nadu Travelling Allowance Rules with reference to the basic pay plus personal pay.

(c) Employees of the State or Central Government or Corporate bodies who have to travel on University business shall be paid daily and travelling allowances admissible under the rules governed by their respective parent organisations.

(d) Members of the Academic Council, Board of Studies other committees specially constituted and other invitees, who do not come under any of the categories mentioned above, but travel on University business shall be paid actual air fare A.C. I Class/1-1/2 I Class or A.C. 2-tier fare plus Rs. 50 per day as daily allowance.

(e) [14]Outside experts who attend the Selection Committee meeting shall be paid an honorarium as follows:

(a)      University Officers selection.: Rs. 500/- per day.

(b)      Other categories.: Rs. 250/-per day.

(f) For stay at Tamil Nadu House, New Delhi, the employees shall be eligible to draw the actual expenses incurred subject to the ceiling prescribed for stay in Hotel.

(3)     All tours by the employees outside the State of Tamil Nadu shall be authorised by the Vice-Chancellor, on the recommendation of the concerned superior.

(4)     All other tours within the State by the officers and other employees shall be authorised as detailed in Appendix XIII and XV.

(5)     All travel outside India by the Officers and other employees shall be authorised by the Board of Management on the recommendation of the Vice-Chancellor.

(6)     The Finance Officer, with the approval of the Vice-Chancellor, shall issue standing orders relating to the preferring of daily and travelling allowance claims.

Regulation - 28. Medical reimbursement charges.

(1)     The officers and other employees shall be eligible for medical concessions as prescribed under Rules.

[15]However, the staff members who were recruited as on and after April 1995 are eligible for medical allowances and not eligible for medical reimbursement.

(2)     Where there is a University Dispensary, the resident employees shall avail the facilities therein. Only under extraordinary circumstances, they shall take treatment outside the Dispensary under authorisation from the University Medical Officer.

(3)     Non-resident employees may take treatment outside the University Dispensary.

(4)     The University shall from time to time, authorise Medical Practitioners for attending on the employees.

Regulation - 29. Loans and advances.

(1)     The employees of the University shall be eligible to draw the various advances as applicable to the employees of the Tamil Nadu Government. The authorities empowered to sanction the advances are as given in Appendix-XV.

(2)     (a) The grant of the advances shall be governed by the rules and other orders issued by the Tamil Nadu Veterinary and Animal Sciences University, from time to time.

(b) The rates for the grant of house building advances to the employees of Tamil Nadu Veterinary and Animal Sciences University are as per Tamil Nadu Veterinary and Animal Sciences University Rules.

(3)     The Finance Officer shall issue standing orders regarding the procedure and other matters relating to sanction and drawal of the above advances.

(4)     Subject to availability of funds, the University, may at its discretion, grant the following loans and advances to the officers and other employees, as per the rules and orders of the University issued from time to time:-

(a)      House Building Advance;

(b)      Marriage Advance;

(c)      Advance for the purchase of motor car, motor cycle, scooter, moped, bi-cycle[16] and personal computer.

(d)      Education Advance.

(5)     The rate of interest to be charged on such advance shall be the same as that of the State Government on similar advances.

Regulation - 30. Acceptance of Examinership and Remuneration.

(1)     The Vice-Chancellor may, at his discretion, grant permission to the University Officers to accept external examiner ship and other specific assignments and to receive fee/remuneration. The Deans and Directors may accord similar permission to the employees working under them. In all other cases, the Registrar may accord similar permission. [17][The maximum amount that can be received during a calendar year by any such employee shall not exceed Rs. 10,000/-.]

(2)     The period of absence for such work outside the University shall be treated as leave to which the employee is eligible if the employees is to receive remuneration and if the employees is to receive no remuneration, the absence shall be treated as on duty.

(3)     The Vice-Chancellor has powers to permit University Officers and employees to serve as members of Committees, etc., constituted by the Government without financial commitment to the University.

CHAPTER V ACADEMIC PROGRAMME

Regulation - 31. Withdrawal of Degrees, Diplomas, etc.

The Board may, on the recommendations of the Academic Council by a resolution passed with a majority of not less than two-thirds of the members present and voting at the meeting after providing an opportunity for the concerned person to explain his action in person and or in writing, withdraw a degree, diploma, certificate or other academic distinctions conferred earlier by the University, provided that the withdrawal of an Honorary Degree shall be with the concurrence of the Chancellor.

REGULATIONS FOR UNDER GRADUATE AND POST GRADUATE EDUCATION UNDER SEMESTER PATTERN

Regulation - 31A. Under-graduate programme.

[18]As per clause 28(1) of TANUVAS statutes on the recommendation of Academic Council, the Vice-Chancellor shall modify the regulations regarding admission of students into the University. The following are the standing regulation as approved by the Vice-Chancellor. These regulations are subject to modification, from time to time, to be in conformity with the rules and regulations, that may be issued, from time to time, by the Government.

(1)     The Admission.

(1)     Rules and qualifications for admission to Under-graduate programme.

(a)      The Tamil Nadu Veterinary and Animal Sciences University offers the following undergraduate degree programmes.

(a)      Bachelor of Veterinary Sciences.

(b)      Bachelor of Fisheries Sciences.

Admission including selection to the under graduate courses ordinarily made in the beginning of the first semester of the academic year shall be in accordance with the regulations laid down, from time to time, by the Government.

(b)      Ordinarily the duration for the B.V.Sc. degree course shall be 5 academic years, the last year consisting of only one semester, a month long all India tour and an internship of 180 days after successful completion of course credits with a minimum OGPA of 6.0 in a 10 point grading system. The total credit hours to be completed is 217 including all India Study Tour, but exclusive of credits, if any, given for internship.

(c)      The duration of the B.F.Sc. degree course is 4 academic years after successful completion of course credits with a minimum OGPA of 6.0 in a 10 point grading system.

(2)     Candidates for admission to the above mentioned degree should satisfy the following requirements:

(1)     A pass in the Higher Secondary course (10 + 2);

(a)      Academic or Vocational or a pass in P.U.C. of any University or any other examination recognised as equivalent thereto by Tamil Nadu Veterinary and Animal Sciences University.

(b)      for B.V.Sc. and B.F.Sc., the candidates should have studied in any three of the following subjects under the HSC system and secured eligible minimum marks as per the existing Government Rules. Biology or Zoology and Botany, Physics, Chemistry.

(c)      For the candidates from the HSC Vocational Stream, the list of vocational courses considered eligible for the Bachelor degree programme are

B.V.Sc.: Dairying/Poultry.

B.F.Sc.: Fisheries.

(d)      Rules pertaining to age limit, reservations, mode of selection will be as per the directions received from Government of Tamil Nadu, from time to time.

(2)     Mode of selection: Undergraduate programme: Candidates shall be selected on the basis of marks in their qualifying examination and their marks obtained in the Tamil Nadu Professional Course Entrance Examinations conducted as per the directions received from the Government of Tamil Nadu.

(3)     System of Education: The pattern of instruction and evaluation in the university shall be the semester system. An enrolled student in order to earn Bachelors' Degree in Veterinary/Fisheries sciences should complete the course credits prescribed, from time to time, and shall have earned an OGPA of 6.0 out of 10.0 for all the courses completed in the University.

A student enrolled in Bachelors' degree course shall creditably have completed in the University curriculum which includes courses in Veterinary and Animal Sciences subjects and Fisheries Sciences. Transcripts of records from other colleges accredited to the TANUVAS shall be given full value. An applicant for transfer shall be expected to have maintained a grade point average of 6.0 in 10.0 point scale in all the study previously undergone and shall not be under suspension from the college last attended. Transfers from other Agricultural Universities shall not be permitted ordinarily.

(2)     Registration.

(1)     Registration of Courses: Each eligible candidate including entrants shall register the requisite courses in the beginning of each semester within 7 working days, the first two working days without fine and the remaining five working days with fine of Rs. 30/-.

(2)     [19]Eligibility to move to the next year: Students are permitted to register for the succeeding semesters even without clearing the courses upto Ninth Semester or B.V.Sc. and Seventh Semester for B.F. Sc., B.V.Sc. Students who register for internship training at the end of the Ninth Semester and B.F. Sc., students who register for intensive Training during the Eighth Semester should have completed all the prescribed Semester Course Credits of the curriculum including the All India Study Tour and possess a minimum OGPA of 6.0 in a 10.0 point scale. The calculation of OGPA will be restricted upto the first decimal alone for the purpose of calculation.

(3)     Duration and system of education: The duration of B.F.Sc. degree programme shall be normally four academic years including seven semesters of course work one month, All India Study Tour and 105 working days of Intensive Training Programme while the duration of the B.V.Sc. programme shall be five years (9 semesters, All India Study Tour and 180 days of Internship Training Programme). The pattern of instruction and education in the university shall be "Semester course credit system". Each academic year is divided into 2 semesters. A semester is a period of 105 working days excluding the final theory examination week.

(4)     (1) Academic year: The academic year of the University shall ordinarily be from July to June (except in the case of year of admission) and shall consist of two semesters.

(2) Semester: An academic term shall ordinarily consist of not less than 24 weeks/equivalent to 105 instructional days, except in the year of admission. In addition, the final examination period shall not be reckoned as part of the semester.

(3) Credit hours: Each credit hour represents one hour lecture or two to three hours of laboratory or field practicals demonstrations each week in a semester. It is also known as a semester credit or credit.

(4) Course: A course is a unit of instruction or segment of subject matter (as specified in the course catalogue) to be covered in a semester. It has a specific number, title and credits. The courses shall be offered during the semester in which it is listed.

(5) Grade point of a course: It is a value obtained by dividing the percentage of marks earned in a course by 10. The grade point is expressed on a 10.0 point scale upto one decimal place. While arriving at the grade point, the calculations may be done upto the first decimal alone.

(6) Credit Point of Course: The product of credit hours and grade point obtained by the student in a course.

(7) Grade Point Average: It is the quotient of the total credit points obtained by a student in various courses at the end of each semester divided by the total credit hours taken by him in that semester. The grading is done on a 10 point scale. The GPA is restricted upto the first decimal alone.

(8) Overall Grade Point Average (OGPA): It is the quotient of cumulative credit points obtained by a student in all the courses taken by him from the beginning of the first semester of the degree course divided by the total credit hours of all the courses which he had completed upto the end of a specified semester from the first semester. It determines the overall performance of a student in all the courses taken during a period covering more than a semester.

(9) Semester final examination: Semester final examinations for each course shall be conducted by the University at the end of each semester in the theory and practical portion of the course. The minimum marks for getting a pass and to receive a degree is 60% a grade point average of 6.0 and it will be restricted upto the first decimal alone, for calculation purpose.

(3)     Attendance requirements.

(1)     Every student shall ordinarily attend all classes in a course. However, a minimum prescribed attendance in a course shall be 80%. The attendance shall be reckoned together for theory and practical and a separate minimum under each category is not required. A student who fails to put in the minimum attendance put together in theory or practical shall not be permitted to appear for the semester final examination and his/her registration for that course shall be treated as cancelled. Such of those courses shall be reregistered by the student. Dean may depute students on the recommendation of the Vice-President of Student Association/Sports Council Chairman, to represent the College/University at various functions such as NSS, NCC, Sports, Medical aid, etc. and the mandatory minimum requirement of attendance under these circumstances is 70% provided, the Dean is informed well ahead of time at least 2 weeks earlier. A student who fails to put in a minimum requirement of 80% attendance because of sickness, the mandatory minimum may be reduced to 70% on the basis of medical certificate for hospitalization obtained from Government hospital or a private nursing home. Under extraordinary circumstances, the Registrar shall be empowered to give exemption on medical reasons, only on the recommendations of the Dean's Committee.

The proposal to the University should clearly indicate the category of leave or absence applied for by the students for consideration of concession. The attendance should be maintained by the course teacher and the attendance register should be kept in safe custody by the Head of the Department and the certificate to this effect shall be sent to the University along with attendance in prescribed pro forma sufficiently early, to issue hall ticket for final University examination. Hall ticket will be issued for final University examination by the Registrar, based on the prescribed application from the candidate duly filled in along with payment of fees, supported by fee receipt and attendance certificate from the Dean. No due certificate has to be insisted upon by the Deans concerned at the time of registration for the subsequent semester. The attendance particulars should reach the Registrar at least 3 days prior to issue of hall ticket. No student will be issued with a hall ticket unless they produce mess dues clearance certificate from the competent authority of accounts of hostel administration. The students receiving any scholarship should put in a minimum of 90% attendance to receive the scholarship amount for the particular semester.

If a student admitted in the 1st year and does not register the course of first semester or having registered, failed to put in 80% attendance in all the courses, his/her admission stands cancelled, if no prior permission is obtained from the Dean of the college. He shall forfeit the admission to the course. Where a student leaves the college after completion of first semester for reasons beyond his/her control, he/she shall be eligible for readmission within one year by the Dean to the appropriate semester on payment of readmission fee, Rs. 50/- under intimation to the University. Where the period of break exceeds one year, but does not exceed two years, a reference should be made to the University and the decision of the University shall be final. Where a student leaves the college taking T.C., he/she shall not be eligible for readmission.

(2)     How to calculate attendance for a course:

(a)      Theory class: Number of classes conducted by the course teacher from the first working day (i.e. the second day of registration week) as per the time table, to the last theory class before the commencement of final theory examination conducted by the course teacher. The examinations for the internal evaluation shall be conducted by the respective course teachers as per instructions of the Co-ordinator, Head of the Department and the attendance shall be counted for calculating the attendance requirements for the course, if the examinations are conducted during the regular class hours.

(b)      Practical class: The practical examination shall be conducted during the last two week of the concerned semester. No student shall be allowed to compensate his/her absence by attending classes along with other batches. Students absenting from classes by prior arrangements on official University business shall be given due consideration in completing attendance requirements and may be permitted by the Dean concerned to condone the deficiency. The Dean should ensure in ordinary circumstances that no student is officially deputed for University purposes so that he fails to secure the 70% attendance. However, under no circumstances, absence even on University business, students having less than 70% of attendance in theory and practicals together shall be permitted to take the examinations, such of these students shall re-do the course and complete the same, when the course is offered in the subsequent semesters.

(4)     Examinations.

(1)     Examination of odd numbered semester will be held in the middle of December while for even numbered semester the examination will be held in June.

A semester course irrespective of the credit hours shall be evaluated as given below:

(2)     Courses with Theory and Practical: Out of 100 marks for the theory, 80% of which is for final theory examinations and remaining 20% for internal assessment evaluation done by the course teacher. For internal evaluation, only one examination will be conducted on around the 60th day of the semester with an examination week. The duration of the examination may be 2 hours with similar pattern of question papers as envisaged in the final examination. Students absenting from class by prior arrangement on official University business shall be given due consideration and may be permitted by the Deans concerned to take makeup test of the internal evaluation. Students absenting from class with prior approval of the Dean due to unavoidable circumstances shall be permitted to take makeup internal evaluation tests that are missed, at the discretion of the Dean concerned, provided the student satisfies the minimum requirement of attendance and pays an additional examination fee of Rs. 50/- (Rupees fifty only) for each examination, (test, assignment and examination). Such makeup mid term test should be completed around 90 days.

Answer papers pertaining to examinations for internal evaluation shall be returned to the students within 10 days after the conduct of the examination. The students shall have the option to request the teacher for clarification of any doubts in evaluations, provided such request is made immediately after the answer papers are distributed. This, however, shall not apply for the final semester examination. The final theory examinations shall be conducted by the University with 2 hours of duration.

For setting question papers and evaluation, the concerned Deans shall identify and recommend the persons both inside and outside the University and send it to the Registrar in confidential letter.

Question papers should be sent to the Registrar directly in a confidential cover, only in the case of final examination of the semester. The semester examinations will be held simultaneously at Chennai Veterinary College and Veterinary College and Research Institute, Namakkal, to the extent possible.

For final examinations, the question papers will be sent by the external examiners for theory examinations and the practical examinations will be conducted by the Department itself.

The correction of answer papers may be done by exchanging the Chennai Veterinary College students papers to Veterinary College and Research Institute, Namakkal and vice versa. The correction of answer papers in case of Fisheries College and Research Institute, Thoothukkudi may be done by a teacher of sufficient standing in the course other than the course teacher, of the department offering the course. If a teacher of sufficient standing in the course, other than the course teacher is not available in the department offering the course, the Head of the department can recommend a teacher of sufficient standing in the course serving in another department of the college. There shall be no supplementary examination in between semester examinations.

(3)     Practicals (50 marks): Conducted by the course teacher in consultation with the Professor and Head of that subject. Out of 50 marks, 10 marks shall be allotted for practical records/assignments, 35 for laboratory practicals and another 5 for viva-voce conducted at the end of the practicals. The marks obtained for 150 (theory 100 + Practical 50) shall be revised to 100 for the purpose of calculation of the grade point.

(4)     Course with theory alone: The maximum marks is 100 and rest of the rules prescribed earlier shall be followed.

(5)     Courses with practical alone: The maximum allotted 100 marks shall be distributed as follows:Record/Assignment 25, viva-voce 25, practicals 50. Rest of the regulations prescribed earlier shall be followed. The duration of the examination shall be 3 hours.

The final theory question paper shall consists of the following pattern of question with maximum marks assigned against each.

The question papers for the internal evaluation shall be of the same pattern as above with appropriate reduction in marks distribution. Students who miss the final examination shall be awarded F. Grade. A minimum of 50% in theory and practical separately with an aggregate of 60% shall be essential to get a passing grade. The award of grade point average for a semester course shall be as follows:

EXAMPLE

Students who miss the class tests/assignments for internal evaluation shall be permitted to take the final semester examination, provided they are eligible otherwise. However, they will lose the maximum of 20 marks meant for internal evaluation. There shall be no re-tests under any circumstances for final examination. Students who were awarded T" Grades shall take the examination in the subsequent semesters. No University examinations shall be conducted in between during semester weeks. Students who appear for the second time for a theory semester examination to clear the arrears courses shall take the practical also along with the theory examinations. The marks obtained under internal evaluation shall be taken as such for the second and subsequent attempts.

(6)     [20]Re-registration: All the batches of Under-graduate students shall be given any number of attempts to clear the arrear subjects keeping the checks for movement from one year to another as per sub-clause (2.2) "Eligibility to move to the next year" Clause 31(a) of the TANUVAS Regulations.

(7)     Mass absence of students from a class or semester examinations: Absence of students 'enmass' from a class or semester examination shall not be condoned. The Dean, in addition, may order suspension of the course, if deemed necessary, particularly if the absence enmass' continued for more than three days in succession. When the suspension of the course is revoked, the period of suspension will be compensated by extending the semester correspondingly.

(8)     Unfair means during tests and examinations:

 .........................

.........................

(9)     Punishment to be met out for unfair means during tests and examinations:

(1)     The respective Deans of the colleges shall be empowered to deal with all cases of unfair means by the students in class tests or final semester examinations.

(2)     (a) The Invigilator or the course teacher concerned shall speak to the Dean on the day of incidence about the unfair means with full detail of the evidence and written explanation of the student concerned.

(b) Students found using unfair means during the mid term tests shall be debarred from the college for the unexpired portion of the semester and deemed to have failed in all the courses during the semester.

(c) Students practising unfair means of a serious nature warranting higher penalty than those indicated in clause (2b) above, they may be debarred from the University for a period of two semesters or more after obtaining the orders of the Vice-Chancellor. In such cases, the students concerned shall not be allowed to sit for the remaining tests or examinations in the concerned course or other courses. Details of each case together with all material evidence and recommendations and orders of the Dean shall be communicated forthwith to the Registrar of the University. The Dean shall report each case falling under clauses (a) to (c) above immediately after passing orders to the Registrar of the University.

(5)     Scrutiny of Grades.

A student may apply to the Registrar within one week after the announcement of the grades for a scrutiny of the totaling of marks of the semester final examination or calculation of grade points obtained by him advancing sufficient reasons for such a request. The fee for such scrutiny shall be Rs. 100/- (Rupees one hundred only) for each course.

(6)     Registration in the subsequent semester.

(1)     The following are the steps in registration of students for different courses:

(1)     A student in each batch shall have to register for the set of courses offered for that batch and fill in the registration cards. The students having backlog courses can register for a part of the total block of courses fixed for that batch and fill in the cards. The Dean's office should prepare the list of students who have registered for each course and send course-wise list to the concerned teacher in consultation with the advisor/coordinator.

(2)     The payment of fees and other arrears due to the college departments, hostels, library, etc., shall proceed registration.

(3)     Late registration shall be permitted following the regulations mentioned under new registration during the first semester of admission.

(2)     Study load for semester: The full time study load for student shall not be more than 24 credit hours per semester, excluding clinical/ward training credits. No student shall be permitted to register for more than the above stipulated credit load of 24 credit hours under any circumstances. For the purposes of calculation of study load, the number or credits registered in a semester includes fresh courses and backlog courses.

(3)     Clinical/Farm Training: Students registering for the internship programme shall do so as per semester regulations which may be revised every now and then with the approval of the academic council and the statutory authorities. The duration of the training shall be 180 days inclusive of Sundays and holidays, of which 90 days shall be for the clinical training either at Madras Veterinary College or Veterinary College and Research Institute, Namakkal on reciprocal basis under the care and guidance of the Director of Clinics and the remaining 90 days shall be spent in a farm under the care and guidance of the Director of Animal Production Studies. Cent per cent attendance is essential during the internship period. No stipend shall be given for the period of absence. Any absence over this period shall be made good as per decision of the Professor concerned either in a farm or clinics.

A comprehensive viva voce examination will be conducted at Chennai Veterinary College or Veterinary College and Research Institute, Namakkal at the end of the training programme. The performance will be evaluated in terms of failure/satisfactory/good/excellent. In case of failure, the student has to repeat it at his own cost.

(4)     Intensive training programme for B.F.Sc. students: The duration of the intensive training programme shall be 105 working days in the VIII semester of B.F.Sc. The students shall be trained for a period of 45 days each in the fields of Aquaculture and Fish Processing Technology and they shall be trained for 15 days in the field of Fishing Technology.

Students should have successfully completed all the courses listed in the curriculum upto and inclusive of the 7th semester earned a minimum OGPA of 6.00/10.00. Students should have completed satisfactorily the minimum residential requirements of 7 semesters excluding the period of discontinuation/rustication.

The date of commencement and termination of intensive training shall be announced by the Dean.

The late registration is not normally permitted, However, under extraordinary circumstances, the students shall be allowed to register the intensive training programme as per the existing norms of the semester course work.

The working days shall be all working days including Sundays except Government holidays.

The attendance requirements shall be 100% in all the three areas of training individually. If a student absents himself upto 7 days, the duration of the semester has to be extended accordingly for such students and final evaluation shall be done after they complete the attendance requirements.

(5)     Evaluation: The evaluation shall be done based on the performance in work diary, practical assignments, field data and field notes and viva-voce in all the three departments viz., Department of Aquaculture, Department of Fish Processing Technology, and Department of Fishing Technology.

MARKS DISTRIBUTION FOR INTENSIVE TRAINING

The candidates may be awarded satisfactory' or unsatisfactory grade. The grade 'Satisfactory' denotes 60% of marks and above. Unsatisfactory' denotes below 60% of marks. Those who have obtained Unsatisfactory' grade have to repeat the training when it is offered. For the successful completion of B.F. Sc. degree programme a satisfactory grade is indispensable.

The evaluation shall be done after the completion of 105 working days by a team of staff giving training in the respective department and supervised by the Head of the Departments.

The intensive training programme Co-ordinator shall be the Head of the Department of Fisheries Extension to whom the statement of marks and attendance are to be given for transmission to the University.

The credit load for the intensive training programme shall be 0 + 28 credits and shall not be included for OGPA calculation.

(6)     All India Study Tour: All India Study Tour should be conducted with some standard programme for scientific and cultural activities. The Director of Extension Education of the respective Faculties will organise the tour. The performance will be evaluated by the teacher in-charge of the tour at the end of 30 days time on the basis of reports submitted by the Students. The tour shall be conducted after completing VIII semester for B.V.Sc. and during the VIII semester for B.F.Sc. The maximum mark for such evaluation shall be 100.

(7)     Graduation requirements.

(1)     The students shall satisfy minimum residential requirements as follows:

(2)     8 semesters for B.F.Sc. including seven semesters of course work, one month All India Study Tour and 105 working days of intensive training programme.

(3)     Nine semesters plus All India Study Tour and 180 days of Clinical/Farm Training for B.V.Sc.

A student undergoing courses of study leading to award of the Bachelors' degree in faculties of Veterinary and Fisheries Sciences, as the case may be, shall pass courses and complete the minimum number of credit hours prescribed thereof by the Academic Council, from time to time, by obtaining a minimum OGPA of 6.0 in the 10.0 point scale.

In addition, a student undergoing instructions in the undergraduate courses for the award of Bachelors' degree in Veterinary Science shall have to complete the internship programme successfully.

(8)     Classification of successful candidates.

The successful candidates after completion of the graduation requirements who secured an OGPA of 6.0 or more in the 10.0 points scale shall be classified as under.

6.0 to 7.4 pass in second class.

7.5 to 8.9 pass in first class.

9.0 and above pass with distinction.

[21]The above requirement for distinction is applicable to those candidates who complete the degree programme without recording 'F' in any course. Students recording 'F' grade in one or more courses and who have secured an OGPA of 7.5 and above shall be awarded first class, provided they complete the degree programme within the minimum prescribed period of study.

(9)     Amending or cancellation of result.

If the result of a candidate is discovered to be vitiated by error, malpractice, fraud, improper conduct or any other reasons, the Vice-Chancellor shall have the power to amend the result in such manner as to accord with the true position, and to make such a declaration as the Vice-Chancellor may deem necessary in that behalf. It is found that the result of a candidate has been vitiated by he/she been benefited and that he/she in the opinion of the Vice-Chancellor, been a party to or connived at the malpractice, fraud or improper conduct, the Vice-Chancellor shall have the power at any time, not withstanding the award of a diploma or a certificate a prize of scholarship, to amend the result of such candidate and to make such declaration as the Vice-Chancellor may deem necessary in that behalf, including debarring of the candidates from the University for such a period as may be specified and the cancellation of the result of the candidate in such manner as the Vice-Chancellor may decide.

(10)   Transitory provision.

These regulations shall apply to those students who shall be admitted from the academic year 1991-92 and thereafter. No regulation made by the Academic Council governing the under-graduate courses of study shall be construed to limit or abridge the powers of the Academic Council to deal with any case or cases of any student or students of the under-graduate courses in such manner as it may appear to it, to be just and equitable.

(11)   Student responsibility.

All undergraduate students studying in various faculties of this University are expected to know the requirements for the award of Bachelor's degree, the general academic requirements and assume full responsibility for meeting them. They should keep in constant touch with Advisors/Coordinators and know their status/progress. In no case shall regulations be waived or exception made simply because a student pleads ignorance of it.

(12)   Authorities to approve results and issue pass certificates, transcripts.

The Vice-Chancellor shall approve the results on the recommendation of the Board of Examination and Registrar shall issue the provisional pass certificate, transcripts, etc. to the candidates.

(13)   Award of Diploma.

A diploma under the seal of the University and duly signed by the officers authorised in this behalf shall be presented at a convocation to each candidate who has successfully completed the graduation requirements for the award of degree. Diploma of the candidates who has successfully completed the graduation requirements for the award of degree and who are admitted 'In Absentia' to a degree at a convocation, shall be sent by post. The diploma shall set forth the name of the candidate, father's name, degree month and year of successful completion of the graduation requirement. The Bachelors' degree in Faculties of Veterinary, Basic Science and Fisheries Science shall contain of OGPA obtained and the class in which he has been placed in addition to the particulars already mentioned in the regulations.

Regulation - 31AA. UNDER GRADUATE (B.V. Sc.) REGULATIONS, 2001.

(1)     Short title and commencement.

(1)     [22]These regulations shall be called Tamil Nadu Veterinary and Animal Sciences University Undergraduate (B.V. Sc.) Regulations, 2001.

(2)     This shall apply to the students admitted from the academic year 2001-2002 onwards.

(3)     In these regulations, unless the context otherwise requires the words and expressions used in these regulations shall be interpreted to have the same meanings as they have in the Act.

(2)     Definitions.

(1)     (a) "The Act" means the Tamil Nadu Veterinary and Animal Sciences University Act 1989 (Tamil Nadu Act 42 of 1989)

(b) "University" means Tamil Nadu Veterinary and Animal Sciences University;

(c) "Degree" means the course of study in Veterinary Science, namely, B.V.Sc. (Bachelor of Veterinary Science). It shall comprise a course of study consisting of curriculum and syllabus provided by the University and spread over five academic years including a compulsory internship of six months duration undertaken after the completion of all credit hours provided in the syllabus;

(d) "Academic year" is a period during which a cycle of study is completed. It shall ordinarily be from June to April (except in the year of admission) and shall consist of two semesters covering 210 days of instruction excluding the days of examination;

(e) "Semester" is an academic term consisting of not less than 105 instructional days excluding examination days;

(f) "Syllabus" and "Curriculum" mean the syllabus and curriculum for courses of study as specified by the University;

(g) "Course" is a unit of instruction or a segment of subject matter to be covered in a semester. It has a specific number, title and credit(s);

(h)"Subject I Paper" is the one that consists of course/courses in a subject listed under a department in an academic year;

(i) "Credit hour" means the weekly unit of work. A lecture class of one hour per week shall be counted as one credit whereas a practical class of two to three hours duration or a working period of four hours in the Clinical Veterinary Teaching Hospital Institution per week shall count as one credit hour;

(j) Examination means internal evaluation or annual board examination;

(i)       "Chief Superintendent" means the Dean of the concerned college;

(ii)      "Hall superintendent" means a teaching staff nominated for the purpose by the Dean;

(iii)     "Invigilator" means a teacher in charge of invigilation work in the examination hall;

(k) "Internal examination" is an examination conducted in a course, separately in theory and practical, after 75% of the course is completed;

(l) "Annual Board Examination" (ABE) is a composite external examination for a group of courses/course in a subject/paper, as per the schedule of the examination conducted by the University at the end of each academic year;

(m) "Grade point of a subject/paper" is a value obtained by dividing the total marks obtained in a paper (A) by maximum marks allotted to the paper (B) and multiplied by 10 (GP = A/B x 10). It shall be calculated separately for theory and practical;

(n) "Credit point of paper I subject" is the product of credit hours and grade point obtained by the student in a paper/subject;

(o) "Grade point average" is the quotient of the total credit points obtained by a student both in theory and practical of various papers/subjects at the end of each academic year divided by the total credit hours taken by him/her in that year. The grading is done on a ten point scale;

(p) "Overall grade point average" (OGPA) is the quotient of cumulative credit points obtained by a student in all the papers/subjects both in theory and practicals taken by him/her from the beginning of the first academic year of the degree course divided by the total credit hours of all the papers/subjects which he/she had completed up to the end of a specified academic year from the first year. It determines the overall performance of a student in all the papers/subjects taken during a period covering more than an academic year. The OGPA shall be rounded to two decimals taking the third decimal alone into consideration;

(q) "Advisor/Ward Counsellor" means a teacher of the faculty who has been nominated by the Dean as advisor/ward counsellor to a particular student to advise him in all academic matters;

(r) "Transcript" means a copy of the consolidated report of marks secured by the student and issued by the University;

(s) "Teaching/Research experience" means teaching/research experience in the subject concerned in a veterinary college or in a veterinary hospital or institution recognised by the University;

(t) "Veterinary Hospital/Institution" means teaching and non-teaching veterinary hospital/institution relevant to livestock health, production or technology by whatever name called and approved by the University;

(2)     All the other words and expressions used, but not defined in these regulations shall have the meanings respectively assigned to them in the Act.

(3)     Description.

A degree course of B.V.Sc. shall comprise a course of study consisting of curriculum and syllabus provided in these regulations spread over five complete academic years including a compulsory internship of six months' duration undertaken after successful completion of all credit hours prescribed in the syllabus. During the course of study, there shall be training in a teaching veterinary hospital, livestock (including Avin) farms and field training in veterinary institutions as part of the course.

(4)     Admission.

The admission to the undergraduate (UG) course shall be made in the beginning of the first semester of the academic year and shall be in accordance with the regulations laid down, from time to time, by the University.

(5)     Fees.

The fees for application, semester fees, special fees, examination fees and other fees shall be as prescribed by the University, from time to time.

(6)     Advisory system.

The students, on their admission, shall be divided into convenient groups by the concerned UG Coordinator in consultation with the Dean of the college and each group assigned to one of the teachers who is designated as Advisor. Each student immediately after enrollment fills up all the registration cards with the guidance of his/her Advisor. Among other things, the Advisor shall help the students in planning their programmes. The Advisor will establish and foster close personal relationship with the students assigned to him/her during their entire stay in the college by having periodical meetings at least once in a month either with the entire group of students or with each individual student as often as is considered necessary in an effort to know their problems, review their study programme and take such remedial actions as may be necessary in consultation with the teachers, UG Co-ordinator and the Dean. The Advisor shall also maintain a record containing particulars of previous history of the student, courses registered, examinations appeared and grades obtained in each course.

(7)     Registration.

(1)     Registration for the first time in the University: Students who have received notification of admission from the University will receive on arrival guidelines for the registration from the Dean of the respective Colleges. A registration and orientation programme will be conducted by the Dean of the college for the benefit of the students joining the University for the first time. The programme shall be for a minimum duration of three days. During this programme, the students shall be taken to the various departments and appraised of facilities available. They shall also be introduced to the course teachers, warden, deputy wardens and other staff members whom they should know. They may also be explained of various scholarships, and other assistantships available and methods of applying for them. Attendance in respect of fresh students for the first semester shall be reckoned from the first day after the completion of orientation programme. The registration will be done in person and failure to register for the first semester before nominated date shall result in forfeiture of admission.

(2)     Subsequent registration: At the beginning of each semester, there will be registration for various courses listed under a subject. The list of courses to be registered for a semester shall be given by the UG Co-ordinator in consultation with the Dean. The student in each batch shall have to register for the set of courses offered in toto for the batch and fill in the registration cards. The advisor, in turn, will countersign and send them to the UG Coordinator who will forward it to the Dean. The Dean s office should prepare a list of students who have registered for each course and send them to the University.

(3)     The payment of fees and other arrears due to the college, Departments, Hostel, Library, etc., shall precede commencement of each semester. The students shall be allowed to register for the semester only after payment of fees and production of clearance certificates from the hostel, library and such other places.

(4)     The students including new entrants shall register the requisite courses in the beginning of each semester within seven working days, the first two working days without fine and the remaining five working days with a fine of Rs. 30/-. The attendance will, however, be reckoned from the day the instruction commences as per the academic calendar (i.e. second day of registration week).

(5)     Preparation of timetable: The time table for a semester should be prepared by the UG Co-ordinator in consultation with course teachers of the semester. The time table should be released only after the approval of the Dean of the concerned college.

(6)     Lecture and practical schedules: At the commencement of a semester, the lecture and practical schedules should be drawn for a course by the course teacher and concerned head of the department and circulated to the students with a copy to the Dean. The instruction should be strictly adhered according to the schedule. The Head of the department/Dean shall ensure that the schedule is adhered to and alternate arrangements are made to cover up the loss in case of any eventualities of unavoidable reasons that lead to non-adherence of the above schedule.

(8)     Study load for semester.

The full time study load for a student ranges from 19 to 23 credit hours per semester as prescribed.

(9)     Inter-departmental teaching.

One hour in a week should be assigned for inter-departmental teaching in which teachers from all departments of the college will participate by rotation so that during the pre-clinical period, teachers from the clinical and production departments will spend one hour a week with the pre-clinical students and during the clinical period, teachers from pre-clinical and other departments will spend one hour a week with the clinical and production students. In these sessions, the main emphasis should be on the applied aspects of the subject covered including history of veterinary science, medicine, etc. with a view to bringing about integration of teaching among the departments. For this purpose, an inventory of suitable subjects should be prepared from year to year.

(10)   Attendance requirements.

Every student shall ordinarily attend all classes in a course. However, a minimum prescribed attendance in a course shall be 80%. The minimum limit of attendance shall be reckoned for theory and practicals separately for a full period of two semesters of study before he/she is eligible for appearing in the Annual Board Examination (ABE). A student who fails to put in the minimum attendance either in theory or practical shall not be permitted to appear for the ABE and his/her registration for that paper shall be treated as cancelled.

(1)     Normally a student who fails to put in the minimum attendance separately in theory or practical shall not be permitted to appear for the annual board examination and his/her registration for that course(s) shall be treated as cancelled. Such of those courses should be reregistered by the student. The Dean may depute students on the recommendations of the Vice-President of Student Association/Sports Council Chairman, to represent the College/University at various functions such as NSS, NCC, Sports and other co-curricular activities and the mandatory minimum requirement of attendance under these circumstance is 70% provided the Dean is informed well ahead of time. A student who fails to put in a minimum requirement of 80% attendance because of sickness, the mandatory minimum may be reduced to 70% on the basis of medical certificate for hospitalization obtained from a medical officer of Government hospital or a registered medical practitioner. The attendance should be maintained by the course teacher and the attendance register should be kept in safe custody by the head of the department. A certificate to this effect shall be sent to the University along with attendance percentage to issue hall ticket for ABE. Hall ticket will be issued for ABE by the Controller of Examinations based on the prescribed application from the candidate duly filled in along with payment of fees, supported by fee receipt and attendance certificate from the Dean. The attendance particulars should reach the Controller of Examination at least 3 days prior to issue of hall tickets.

(2)     No student shall be issued with a hall ticket unless he/she produces clearance certificate from the competent authority of hostel.

(3)     The students receiving any scholarship should put in a minimum of 90% attendance to receive the scholarship amount for the particular semester.

(4)     If a student admitted in the first year does not register the course of first semester or having registered, failed to put in 80% attendance in all the courses, his/her admission stands cancelled. If no prior permission is obtained from the Dean of the college, he/she shall forfeit the admission to the course. Where a student leaves the college after completion of first semester for reasons beyond his/her control, he/she shall be eligible for readmission within one year by the Dean to the appropriate semester on payment of readmission fee of Rs. 50/- under intimation to the University. Where the period of break exceeds one year, but does not exceed two years, a reference should be made to the University and the decision of the University shall be final. Once a student leaves the college after issue of Transfer Certificate, he/she shall not be eligible for readmission.

(5)     How to calculate attendance for a course: Normally, the number of classes conducted are calculated by the course teacher from the first working day (i.e. the second day of registration week as per the time table) to the last working day.

(a)      Theory class: Number of classes conducted by course teacher from the first working day (i.e. the second day of registration week as per the time table), to the last theory class of the semester.

(b)      Practical class: Number of classes conducted by the course teacher from the first working day (i.e. the second day of registration week as per the time table), to the last practical class of the semester. No student shall be allowed to compensate his/her absence by attending classes along with other batches.

Students absenting from classes by prior arrangements on official University business shall be given due consideration in completing the attendance requirements and may be permitted by the Dean concerned to condone the deficiency.

(c)      Mass absence of students from a class or examination: Absence of students en masse from a class or examination shall not be condoned. The Dean, in addition, may order suspension of the course, if deemed necessary.

(11)   Evaluation/Examination.

(1)     The detailed guidelines for the conduct of examination, internal and annual board examination, grading, recording, preparation of mark lists, transcripts, etc. circulated, from time to time, by the University shall be followed. The schedule of examinations shall consist of internal and ABE.

(2)     The internal evaluation(s) would invariably be conducted on completion of at least 75% of the course. The examinations for the internal evaluation shall be conducted by the respective course teachers as per instructions of the Dean. The proportion of marks for the internal and ABE shall be 50: 50 for theory and practicals separately. In the theory paper, 60 per cent of the questions shall be of subjective type and 40 per cent of the questions shall be of objective type. The following shall be the mark distribution for practical examination:

Record.: 10

Practical.: 30

Viva voce.: 10

Marks obtained in theory and practicals in the internal examinations should be recorded separately and submitted to the University by the end of a particular semester. A student shall appear in all internal theory as well as practical examinations in the course(s) in a subject to become eligible to take ABE. The notification for the conduct of internal evaluation shall be issued by the Deans of the respective colleges as decided by the University. The internal theory examination shall be held in the morning and practical examination shall be held in the evening of the same day in rotation. The answer papers will not be returned to the students. The course teacher will submit the corrected answer papers along with mark sheet to the Dean through the concerned Head of the Department and UG Co-ordinator for keeping them in safe custody till the student completes the subject/paper.

(3)     It shall be the responsibility of the course teacher that topics to be covered in the theory and practicals in each course shall be recorded through a lecture/practical schedule and distributed to the students at the beginning of each course.

(4)     Annual Board Examination (ABE): An annual examination for a group of courses or a course (if only a single course is involved) in the paper will be conducted by a Board appointed by the University consisting of two internal and one external examiners.

Example-1: In Veterinary Microbiology, VMC 211 - General Veterinary Microbiology (2+1) is offered in III semester and VMC 221 - Immunology and Serology (2+1) is offered in IV semester. The ABE conducted at the end of second year includes a paper in Microbiology called Microbiology Paper-1, which will have 50% questions from VMC 211 and 50% from VMC 221. In practical examination also, equal weightage will be given for each course. The credit load for a course determines the weightage of questions from each course under a subject.

Example-2: If there is only one course in a subject in an academic year, the ABE will have questions only from that course.

Summary: The ABE is only for a subject in an academic year and not for the courses

(5)     The student shall be given six preparatory holidays (inclusive of public holidays) before commencement of annual board examinations.

(6)     ABE shall be held on such dates, time and places as notified by the University.

(7)     In an unusual event of external examiner for ABE not turning up at the last moment despite accepting the offer, the Deans of the respective College shall fix an external examiner from the available faculty and such action may be ratified later by the University.

(8)     All examinations must be completed as per the schedule prepared by the University so that the results are announced before the commencement of the ensuing academic year.

(9)     There shall be no supplementary examination for ABE or internal examination for students absenting themselves due to any reason including medical grounds and such students have to repeat the courses.

(10)   Unfair means during examinations: The Dean of the college shall be responsible for dealing with all cases of "Use of unfair means" in the various examinations. The phrase, "Use of unfair means" includes possession of any information or material by the student, talking to other students, copying from other students or from printed or written material, etc. The Invigilator concerned, on finding the use of unfair means by any student, may take the answer scripts of the student and the material evidence, if any, and the explanation from the student. The student may also be sent out of the examination hall immediately. The Invigilator concerned shall report each case of unfair means direct to the Dean immediately with full details of the incident, answer scripts, the available evidence and explanation of the concerned student, if any. The Dean, on receipt of the report, may give an opportunity to the concerned student to represent his case. Considering all the available evidence, the Dean shall take appropriate action immediately. The penalty shall be as indicated below.

(a)      A student found using unfair means during an internal examination shall be deemed to have failed in that course.

(b)      A student found using unfair means during the annual examination shall be deemed to have failed in all the courses he/she has registered in that academic year and/or in such of those courses in which he/she appeared for annual examination in that year. In such cases, the student shall not be permitted to take the remaining examinations, if any, in that academic year and shall be deemed to have attempted and failed in those examinations.

(c)      The Dean, after passing orders, shall report each case falling under (a) and (b) above immediately to the University.

(d)      For using unfair means of a serious nature such as ignoring the repeated instructions of invigilator or abusing or threatening or assaulting the invigilator, warranting higher penalties that those indicated in clauses (a) and (b) above, the Dean, besides treating the students as failed in all the courses, he/she registered in that year, may further debar the student for the succeeding year and the fact informed to the University. If further or more severe punishment is felt necessary, the Dean shall immediately inform the University about the full details of each together with all the material evidence, if any, and his recommendation. The explanation or representation of the student, if any, may also be sent. The Vice-Chancellor, after examining the case, may debar the student for further period or permanently. The decision of the Vice-Chancellor shall be final.

(e)      The parent or the guardian of the concerned student shall be informed of any punishment awarded to the student and the reason thereof.

(11)   Materials to be evaluated for ABE (Practical Examination):

(a)      Practical records and log book of all courses involved -15%.

(b)      Performance during practical examination - spotting, experiments, problem solving, case study, etc. - 50%.

(c)      Performance during viva voce to assess the level of competence and concept of the subject covered - 20%.

(d)      Projects/assignments completed in each course during the period -15%.

(12)   Scrutiny of Grades: The student may apply to the Registrar within one week after the announcement of the grades for scrutiny of the totaling of marks in the annual examination or calculation of grade points obtained by his/her advancing sufficient reasons for such a request. The fee for such scrutiny shall be Rs. 100/- for each paper.

(12)   Examiners.

(1)     No person other than a person possessing qualification included in the First Schedule or Second Schedule to the VCI Act and recognised by the University shall be appointed as internal examiner or paper setter for the conduct of a professional examination for the B.V.Sc.

(2)     Non-veterinary scientists engaged in the teaching of veterinary students may be appointed as examiners in their concerned subjects, provided they possess the doctorate degree in the subject and eight years of teaching experience of veterinary students after obtaining their doctorate qualification:

Provided that

(a)      no person below the rank of an Assistant Professor or equivalent shall be appointed as an internal examiner;

(b)      no such person shall be appointed as an internal examiner unless he/she has at least three year's teaching/research experience;

(c)      no person shall be appointed as an external examiner in any applied subject unless he/she possesses a recognised veterinary qualification and holds a postgraduate degree and teaching/research experience in the subject concerned;

(d)      external examiners shall be drawn only from persons with at least five years of teaching/research experience in a veterinary college or institution;

(e)      persons in Government/Quasi-government or similar employment may also be considered for appointment as external examiners provided they possess qualification and experience in the subject concerned;

(f)       a paper setter shall be chosen by the University from among professionals who are not in the current teaching roles of the University, and shall conform to the qualification suggested in regulations in 12 (1-2). A paper setter also may be appointed as an external examiner or vice versa. He shall be provided with courses and syllabus prescribed by the University. He shall be asked to prepare two sets of question papers each for ABE and for compartmental examination, seal them in separate covers and affix his/her signature on each set. The University may appoint more than one paper setter.

(3)     The University shall appoint a moderator(s) not exceeding three in number for moderating question papers in each subject.

(4)     The respective internal and external examiners with mutual co-operation shall conduct viva voce and practical examinations. They shall each have 50% of the maximum marks out of which they shall allot marks to the candidate appearing at the examination according to their performance and the mark sheets so prepared shall be signed by both the examiners. Either of the examiners shall have the right to prepare and sign and send mark sheets separately to the examining body together with his/her comments. The examining body shall take due note of such comments, but it shall declare results on the basis of the mark sheets.

(5)     Both internal and external examiners with mutual cooperation shall evaluate the theory papers of ABE.

(6)     The college shall provide all facilities to the internal and external examiners, which are necessary for the conduct of examinations and the internal examiner shall make all preparations for holding the examinations.

(7)     The external examiner shall have the right to communicate to the University his/her views and observations about shortcomings or deficiencies in the facilities provided by the veterinary college, if he/she so desires.

(8)     Verification of percentage of passing/failing and deviation from the normal curve of distribution will be subject to scrutiny/enquiry by the University.

(13)   Academic status and scholastic deficiencies.

(1)     A student shall secure an aggregate of 50% marks, each in theory and practical, separately, for pass in a subject/paper.

(2)     Overall performance of the student in various examinations including the ABE is the criterion for passing or failing in a paper and not the internal examination conducted at each semester.

(3)     Student obtaining a grade point of not less than 5.0 shall be considered to have passed. A student getting less than 5.0 shall be deemed to have failed and "F" shall be indicated in the grade report against the paper/subject.

(4)     The failed students shall re-register and attend all the courses of the papers in which they have obtained 'F' grade and appear for the concerned examinations (both theory and practical).

(5)     Conditionally allowed promotion (CAP): There will be no supplementary ABE during the academic sessions. However, a candidate shall be allowed promotion to the next class provided he/she failed only in one subject. He/She cannot be promoted to the next B.V.Sc. class unless he/she cleared the subject in the ensuing examination. However, exclusively for such students, the University shall conduct an examination within 30 calendar days after the date of the declaration of the result and the results of such compartmental examination(s) shall be declared within 15 days after the examination is conducted. This would enable a student who fails in the compartmental examination to revert to the class from where he/she was conditionally allowed promotion.

(14)   Year of standing.

The year of standing of a student shall be determined solely on the basis of his/her completion of prescribed number of credit hours successfully.

(15)   Graduation requirements.

The student shall satisfy minimum residential requirement of IX semesters of study and internship programme of six months.

(16)   Requirements for bachelors degree.

(1)     A student undergoing course of study leading to the award of B.V. Sc. (Bachelor of Veterinary Science) shall pass the course and complete the minimum number of credit hours prescribed thereof, by the Academic Council, from time to time, by obtaining a minimum OGPA of 5.0 in the 10 point scale.

(2)     The University shall issue a provisional course completion certificate on passing the ABE at the end of IX Semester.

(3)     Classification of successful candidates: The successful candidates after completion of the graduation requirements who secured an OGPA of 5.00 or more in the 10.0 point scale shall be classified as under;

5.00 to 6.50 - Pass in Second Class.

6.51 to 8.00 - Pass in First Class (Provided the student has secured a pass within the minimum prescribed period of study).

8.01 & above - Pass with Distinction (Provided the student has secured a pass in all the courses in the first attempt within the minimum prescribed period of study).

(17)   Internship.

Every candidate is required after passing the Final B.V. Sc. examination to undergo compulsory rotating internship to the satisfaction of the University for a minimum period of six months to be eligible for the award of the degree of B.V. Sc. and full registration.

(1)     Internship shall include full-time training in veterinary and animal husbandry service including emergency duties and night duties.

(2)     It shall be undertaken only after successful completion of all credit requirements of veterinary curriculum.

(3)     Interns will be actively involved in rendering veterinary service under the supervision of an experienced teacher/veterinarian. They shall assist the teacher/veterinarian in all activities of the units they are posted in.

(4)     During the period of internship, they shall be provided residential accommodation/lodging if available.

(5)     They shall be paid consolidated remuneration in the form of internship allowance as may be decided by the University.

(6)     Interns are expected to attend all the 180 days. However, they are entitled to 6 days of casual leave. The leave cannot be claimed as a matter of right until and unless sanctioned by the sanctioning authority.

(7)     Internship allowance shall be deducted for the period of absence over the approved casual leave. The period of absence also should be compensated at a place fixed by the Dean. The period of absence should not exceed two months. If it exceeds two months, the intern has to re-register for the internship programme and no internship allowance shall be paid for re-registered candidates.

(8)     Interns are expected to conduct himself/herself in high esteem in the place where he/she is asked to work. Any act of indiscipline will be dealt with very seriously. The punishment varies from fine, suspension for a few weeks or cancellation of the internship programme.

(9)     All parts of the internship shall be done, as far as possible, in veterinary institutions in Tamil Nadu.

(10)   The intern shall be entrusted with clinical responsibilities and his work shall be supervised by a Senior Veterinary Officer in-charge of a recognised veterinary hospital.

(11)   The compulsory rotating internship for six months shall be done in teaching and approved veterinary polyclinics/veterinary hospitals, veterinary biologicals, technology centres, farms and veterinary disease investigation centres attached to the institutions. The compulsory rotating internship shall be in the following areas:

(a)      Clinical training covering veterinary medicine, surgery and radiology, animal reproduction, gynaecology and obstetrics, clinical emergencies, indoor ward care, hospital management, record keeping, etc. for three months.

(b)      Livestock production and management training, covering farm routines of cattle and buffalo farms, piggery and rabbitry, sheep and goat farms, etc. for one month.

(c)      Poultry production and management covering layer and broiler production, hatchery and chick management, quail, turkey, duck units, etc. as well as fishery or any other recycling unit where feasible - one month.

(d)      Livestock technology and service: Covering familiarisation in biological product units, disease control campaigns, (disease investigation and sample collection and despatch, vaccination, mass testing, etc.) in plant training in meat plants, milk plants, etc., training in zoo/wild life centre/national parks for one month.

(12)   Details of day-to-day work posting need to be worked out by the veterinary institution as per the needs and infrastructure facilities.

(13)   The training shall be supplemented by weekly sessions of clinical conference, farm operation, data analysis, preparation of feasibility reports, project report, campaigns/discussions in clinical training, farm training and technology and services, respectively.

(14)   For the purpose of internship, all necessary inputs, like accommodation, transport, adequate clinical facilities, etc. shall be provided as far as possible.

(15)   Where an intern is posted to a recognised veterinary hospital for training, a representative of the college and the in charge of the veterinary hospital shall regulate the training of such interns.

(16)   The intern shall maintain a log-book of day-to-day work, which may be verified and certified by the veterinary officer under whom he works.

(17)   A comprehensive viva voce examination will be conducted at the end of internship programme at concerned college by a committee constituted for the purpose by the Dean. Based on the record of work, the Dean shall issue a certificate graded as Excellent/Good/Satisfactory/Unsatisfactory. On successful completion of training, the University shall award the provisional degree certificate.

(a)      The grade unsatisfactory shall be treated as unsuccessful completion of internship programme. In case of unsuccessful completion, the student has to repeat the internship programme and no allowance shall be paid to the student during that period.

(18)   The candidate shall get himself registered with the State Veterinary Council/Veterinary Council of India only on the award of the B.V. Sc. degree or a provisional pass certificate issued by the University.

(18)   Student responsibility.

All under-graduates studying in this University are expected to know the requirements for the award of Bachelor's degree and general academic requirements and assume full responsibility for meeting them. They are expected to keep constantly in touch with their Advisors so that the latter may watch their progress and guide them along right lines. In no case will a regulation be waived or exemption made simply because a student pleads ignorance to it.

(19)   Migration/Transfer of student.

(1)     A student studying in one veterinary college may be allowed to migrate/be transferred to another recognised veterinary College under another/same University subject to examination and course contents of the classes in the two colleges.

(2)     The migration/transfer may be allowed by the University concerned within a period of three months after passing I B.V. Sc.

(3)     Migration/transfer of a student may not be allowed during the course of his training for the applied subjects.

(4)     The number of students migrating/transferring from one veterinary college to another veterinary college during the period of one year will be kept to the maximum limit of 5 per cent of its intake in any one veterinary College in one year.

(5)     Cases not covered under such regulations (a) to (d) may be referred to the University for consideration on merits.

(6)     An intimation about the admission of migrated/transferred students into any veterinary college may be sent to the University by the respective institution.

(20)   Record of courses.

To ensure that requirements for the award of degree have been completed by a student, the University shall keep a record of courses completed by the students. A copy of the same shall be maintained by the Dean of the concerned College.

(21)   Authorities to approve results and issue pass certificates, transcripts, etc.

The Vice-Chancellor shall approve the results on the recommendation of the Board of Examination and Registrar shall issue the provisional degree certificate, transcript, etc. to the candidate.

(22)   Award of Diploma.

A diploma under the seal of the University and duly signed by the Officers authorized on its behalf shall be presented at a Convocation to each candidate who has successfully completed the graduation requirements for the award of Degree, Diplomas of the candidates who have successfully completed the graduation requirements for the award of degree and are admitted in absentia to a degree at a Convocation, shall be sent by post. The diploma shall set forth the name of the candidate, father's name, degree, month and year of successful completion of the graduation requirements, etc. The Bachelors degree in the faculty of veterinary science shall contain the OGPA obtained and the class in which he/she has been placed in addition to the particulars already mentioned in the regulations.

(23)   Amending or cancellation of results.

If the result of a candidate is discovered to be vitiated by error, malpractice, fraud, improper conduct or any other reasons, the Vice-Chancellor shall have the powers to amend the result in such a manner as to accord with the true position, and to make such declaration as the Vice-Chancellor may deem necessary in that behalf. If it is found that the result of a candidate has been vitiated by malpractices, fraud or other improper conduct where by he/she has been benefited and that he/she has, in the opinion of the Vice-Chancellor, been a party to, or conceived at, the malpractice, fraud or improper conduct, the Vice-Chancellor shall have the powers at any time, not-withstanding the award of a diploma or a certificate or prize or a scholarship, to amend the result of such candidate and to make such declaration as the Vice-Chancellor may deem necessary in that behalf, including debarring the candidate from the University for such a period as may be specified and the cancellation of the result of the candidate in such a manner as the Vice-Chancellor may decide.

(24)   Transitory provision.

These regulations shall apply to the students who shall be admitted from the academic year 2001-2002 onwards. No regulation made by the Academic Council, governing the under-graduate courses of study shall be construed, to limit or abridge the powers of the Academic Council to deal with any case or cases of any student or students of B.V. Sc. course in such manner as it may appear to be just and equitable.

Regulation - 31B. POST-GRADUATE PROGRAMME.

Candidates selected for admission to the various post-graduate courses M.V. Sc./M.F. Sc. and Ph.D. shall abide by the regulations regarding the curricula and the academic standard as prescribed by the University, from time to time.

(1)     Admission/Registration.

Each candidate shall register with the respective college at the beginning of each semester within 5 working days from the date notified for registration. Further, late registration is permissible with a late registration fee of Rs. 30/- for another period of 8 working days. However, registration should be completed within a maximum period of 13 working days from the date notified for registration. Students may be permitted to withdraw from the course within 14 working days from the date of registration and students discontinuing the course after 14 working days shall be given an incomplete grade, indicating as absent, in the report card.

(2)     Fee Remittance.

(1)     New Admission: Fees for new admission should be paid in advance on the date specified by the University prior to the registration.

(2)     Regular Semester: Fees for regular semester registration should be paid within five working days from the date notified by the University for the registration. The defaulting students should pay the fees along with a late fee of Rs. 100/- (Rupees one hundred only) within 13 working days from the date of registration of the semester.

(3)     Late admission: Normally registration beyond 13 working days will not be permitted except for new entrants admitted late due to administrative reasons.

(3)     Requirements.

(1)     Residential: A minimum of 4 semester for M.V.Sc./M.F.Sc. and 6 semesters for Ph.D. programme of courses and research work including writing and submission of thesis, shall be required. However, a maximum period of 8 semesters for M.V.Sc./M.F.Sc. and 12 semesters for Ph.D. degree under special circumstances shall be allowed from the date of admission. Any student who leaves the college with prior permission of the Dean after completion of two semesters of study for reasons beyond his/her control, shall be permitted to rejoin within 4 semesters in case of "Masters degree" and 6 semesters in case of Ph.D. programme from the date of leaving the college after obtaining the prior approval of the University, however

(a)      The student shall complete his/her graduation requirement within the maximum duration of 8 semesters in the case of M.V.Sc./M.F.Sc. degree and 12 semesters in the case of Ph.D. degree from the date of the first admission.

(b)      any student who fails to complete graduation requirements within the maximum permissible period is not entitled for obtaining degree.

(2)     Credit.

(1)     M.V.Sc./M.F.Sc. degree: A student enrolled for M.V.Sc./M.F.Sc. degree programme shall be required to complete a minimum of 55 credits, inclusive of 35 course and 20 research credits, to earn eligibility for the degree. He should also satisfactorily complete the final viva-voce examination covering the course work and thesis, with a minimum cumulative grade point average of 7.5 on a 10 point scale. The distribution of course credits to be earned shall be as follows:

(2)     Ph.D. Degree: Candidates enrolling for Ph.D. programme should have earned Master's degree from any recognised University/Institution. The distribution of course credits to be earned shall be as follows:

One should have a minimum cumulative grade point average of 8 on a 10 point scale to earn the Ph.D. degree after fulfilling the other conditions satisfactorily. In the event of securing less than 8 on a 10 point scale as cumulative grade point average in course work he/she may be permitted to reappear for the examination in the course/courses either to complete or improve his/her programme to meet the required grade, in the subsequent regular semester examinations conducted.

The courses identified necessary for a subject specialist to learn at Ph.D. level shall be in the respective discipline in which the candidate takes his/her Ph.D. degree.

The special courses are meant to impart an in-depth knowledge to the students in the area in which he/she desires to work for thesis research. The minor courses refer to courses in subject other than the major discipline including statistics, research methodology, etc. The course on research methodology with a credit load of (1+1) is mandatory for all the post-graduate students, however, any student if studied this course earlier in M.V.Sc./M.F.Sc, such students need not undergo this course again in Ph.D. programme. This rule is applicable to the statistics course also.

The identification of courses may be left to the Advisory Committee. The course AHE 611 (Computer application in Animal Sciences (1+1) is mandatory for the M.V.Sc. students.

(4)     Credit Transfer: Transfer of course and research credits earned at another University is not normally permissible. However, a committee constituted by the University consisting of the Dean, Faculty, Controller of Examinations and Professor/Head of the department of the subject concerned, may consider any such request under very extraordinary circumstances, subject to the following conditions:

(a)      The maximum number of credits that can be so transferred shall not exceed 15;

(b)      The courses shall not have been studied earlier than three years from the date of admission of the students to the programme at this University;

(c)      Credits to be transferred shall not, however, have been used for obtaining a degree/diploma elsewhere.

(5)     Minimum G.P.A.: A Post-graduate student to continue his Master s degree programme shall have to earn a minimum G.P.A. of not less than 7.0. on 10 point scale at the end of second semester and maintain not less than the same subsequently. A Ph.D. student shall have to earn a minimum G.P.A. not less than 7.5 on 10 point scale at the end of first semester and maintain not less than the same subsequently.

(6)     Attendance: Every student shall ordinarily attend all the classes in a course. However, a minimum attendance prescribed in a course shall be 80% for theory and practical separately. Those who have absented because of illness shall apply for condonation of shortage of attendance upto a maximum of 18%. Such of those students not satisfying the attendance shall repeat the course and complete the same as and when offered.

A student admitted to the first semester when fails to register the courses of having registered, but failed to put in the minimum attendance requirement in all the courses shall forfeit his/her admission, provided no prior permission is obtained from the Dean of the college. However, on seeking readmission, he/she has to undergo the normal admission procedure as a fresh.

(7)     Advisory Committee: Each Post-graduate student shall have an Advisory Committee to guide the student in carrying out his/her programme. The Head of the Department shall send a panel of names in which the student is majoring to the faculty Dean for assigning the Chairman. The Advisor (Chairman) shall suggest the names of the Committee members and the Dean of the Faculty shall approve the constitution of the Advisory Committee.

The Advisory Committee for Master's degree shall consist of total three members including Chairman, out of them, two members shall be from the major discipline and one representing the minor subject.

The Committee for Ph.D. candidate shall consist of four members, two representing the major discipline inclusive of Chairman and two from minor subjects.

The students Advisory Committee shall guide the student in the choice of courses in the major and minor fields, in the selection of research problem for thesis and in all other matters relating to students academic activities.

The Chairman of the Advisory Committee is fully responsible for the academic performance of the candidate including selection of research topic. However, the Professor and Head will coordinate for successful completion of the programme.

Proposal for the formation of the Students Advisory Committee in the proforma shall be submitted to the Faculty Dean within 45 days from the commencement of first semester.

For the students who are doing their M.V.Sc./Ph.D. at Veterinary College and Research Institute, Namakkal, the Chairman of the Advisory Committee should be identified at Veterinary College and Research Institute, Namakkal itself. The Chairman, in turn, shall form the Advisory Committee from the staff of Veterinary College and Research Institute, Namakkal itself. The Head of the Department of Veterinary College and Research Institute, Namakkal shall be one of the members in the committee.

The semester evaluation should be done at Veterinary College and Research Institute, Namakkal itself.

Regarding the staff of the University who are doing their Ph.D., at the centres/stations, the Chairman and members shall be identified from the nearby college and the evaluation shall be conducted in the concerned college itself.

After the approval of the Advisory Committee, the programme of studies in the proforma prescribed shall be submitted before the end of the first semester.

Whenever the Chairman or a member of the Advisory Committee happens to be away from his/her duties for more than two semesters due to deputation or retirement, the Head of the Department should report the fact immediately to the Faculty Dean, who in turn, will place it before the Deans' Committee for getting approval to reconstitute the Advisory Committee on need basis. Such substitute arrangements shall be made forthwith and the newly assigned Chairman or the member shall continue even after the return of the previous Chairman or the members.

The revision of Advisory Committee shall be vested with the Faculty Dean. The request of either the candidate or the Chairman for the revision of the Advisory Committee can be considered based on the recommendation of the concerned Head of Department.

Last minute substitution in the Advisory Committee of a student should be avoided, as far as possible, except in special case with the prior approval of the Dean.

A staff member shall not be permitted to be a Chairman in not more than three Advisory Committees at any one time. However, this may be relaxed under conditions where there is no qualified guides are available, by the University.

The Advisory Committee should discharge the following duties:

(a)      To draw out the programme of studies for the students.

(b)      Evaluation of research and seminar credits.

(c)      Finalisation of thesis drafts.

(d)      Conduct of qualifying/final viva-voce examination

In each department, the Professor and Head is requested to update the list of Post-graduate teachers and guides, as and when the staff acquire the minimum qualification to become the Postgraduate teachers and guide.

(8)     Co-Chairman: In the absence of subject specialists, a co-chairman shall be appointed on the recommendation of the Advisory Committee with the approval of Faculty Dean to supervise the programme of research work for these candidates who shall register research credits in a farm/research station/research centre outside the main campus and away from the station, where the Chairman is located.

(9)     Permissible Credit Load: Maximum permissible work load per semester for the Post-graduate student shall be as follows:

Under special circumstances, the Ph.D. students may be permitted to have extra credits not exceeding two, over and above the 21 required credits wherever necessary. In such case, the total credits registered will be taken into account for calculating OGPA.

The number of credits to be registered under course/research as suggested above may be decided by the Chairman concerned depending upon the academic performance of the student.

(10)   Examination and Evaluation: All students shall abide by the regulations of the University prescribed, from time to time, for evaluating their performance under the semester system of education.

(1)     Semester Examination:

(1)     During the semester, the teacher in-charge of a course shall assign specific work and conduct test for internal evaluation. The test conducted for internal evaluation may include objective and subjective type of questions. The distribution of marks for the examination shall be as follows:

(2)     M.V.Sc./M.F.Sc. student shall secure a minimum of 65% in theory and practical separately with a minimum aggregate of 70% for a pass. A Ph.D. student shall secure a minimum of 70% in theory and practical separately with a minimum aggregate of 75% for a pass. While calculating the G.P.A., the marks obtained for 150 shall be converted to 100 and divided by 10 for getting the grade point.

(3)     The course with theory alone shall have a maximum of 100 marks with similar distribution as given above. For courses having only practical, the distribution of marks shall be double for each category total being 100.

(4)     The mid-term test for internal evaluation shall be conducted by the course teacher. The final written examination shall be the University examination and will be conducted in a common examination hall. The evaluation shall be carried out centrally by the examiners appointed by the University from among the subject teachers of the University. The practical examination shall be conducted locally by the course teacher.

Distribution of marks on Final Theory.

(5)     It shall be the responsibility of the Head of the Department for the conduct of examination in all the courses offered by the department. The Dean/Heads of Departments shall constantly exercise their responsibilities in that, that the syllabus listed under each course is adequately covered and the assessment of the student is done strictly in accordance with the rules and regulations.

(6)     The final examination answer scripts shall be retained for a period of 30 days from the date of declaration of the results. The students requiring to verify the marks/grades (re-totalling alone) may do so within a period of 15 days from the date of declaration of the results on a special request to the Registrar after paying a fee of Rs. 50/- (Rupees fifty only) per paper. No evaluation is permissible under any circumstances.

(7)     Students registering a particular course shall take all examination conducted during the course duration, both in theory and practical.

(8)     No condonation for the absence shall be given for any examinations under any circumstances. Students not taking examination for internal evaluation may take the final theory and practical and qualify for a pass if successful in satisfying the regulation 10 (b).

(9)     Students on deputation for University purpose, missing a test/tests for internal examination may take retest within 10 working days after returning headquarters with the approval of the Dean. Wherever possible the names of such deputed candidates shall be intimated to the course teacher well in advance, by the officer concerned.

(10)   A Post-graduate student getting a grade less than 7.0 in M.V.Sc./M.F.Sc. and 7.5 in Ph.D. in any course shall be deemed to have failed in that course. The failed students may be permitted to improve the grade by appearing a separate examination conducted along with regular semester examination of the subsequent semester by paying the fees of Rs. 50/- (Rupees fifty only) per subject. The mark awarded for internal evaluation shall be carried over.

(2)     Seminar Evaluation:

(1)     Seminar is compulsory for all the postgraduate students and the topics should be from the major field with credit load one (1+0) for M.V.Sc./M.F.Sc. and four (4 + 0) for Ph.D.

(2)     The seminar topics are to be assigned to the students by the Advisory Committee considering the performance and need of the student at the beginning of the semester.

(3)     The students prepares a seminar paper after reviewing the literatures and presents the seminar during the last fortnight of the semester in the presence of the Advisory Committee, the staff and Post-graduate students of the department and for the benefits of other invitees.

(4)     The performance of the student should be evaluated by the Advisory Committee based on the following norms.

(5)     A time schedule regarding the conduct of seminar has to be prepared by the Chairman and the same has to be communicated to the respective individuals and Advisory Committee members well in advance.

(6)     The seminar has to be presented in the nearest college. All members of the Advisory Committee, as far as possible, if available locally, should attend the seminar. However, in addition to the Chairman, at least one member of the Advisory Committee must be present without fail during the conduct of seminar.

(3)     Qualifying Examination: For Ph.D. students after the successful completion of 80% of the course work except seminar, a qualifying examination comprising of written and viva-voce shall be conducted before the end of the second semester. The students should have earned a grade point average of not less than 7.5 to take the qualifying examination.

Student's general mastery of the concerned scientific disciplines and his general fitness for becoming a candidate for the degree shall be tested by the qualifying examination. Necessary proposal for conducting the qualifying examination should be sent to the University.

(1)     Written: The Chairman of the Advisory Committee will call for the meeting of the members before organising the written and viva-voce examination and have a-discussion before conducting the qualifying examination for Ph.D. degree students. A question paper should be set up jointly by the committee. The question paper for the written examination may be of 3 hours duration.

(2)     Viva-voce: The viva-voce examination shall be conducted by the Advisory Committee with one external expert who shall be a specialist from outside the University in student's major field approved by the University on the recommendation of the Dean of the faculty. The Chairman of the Advisory Committee shall send a list of five experts to the Dean for his recommendation. The Chairman of the Advisory Committee shall act as Chairman of the examination committee also. The performance of the candidate may be evaluated as successful/unsuccessful. The results of the examination shall be communicated by the Chairman to the University through the Dean after getting approval from all the members of the committee.

(3)     Failure in qualifying examination: When a student fails in the qualifying examination, he/she may apply again for permission to appear for the second time to the University with the recommendation of the Chairman of the Advisory Committee and the Dean. The student should not be permitted to register further research credits in the next semester. On permission, re-examination shall have to be conducted after three months from the date of first examination by the Advisory Committee as previously indicated. In the event of second failure, the student cannot continue as a student in the University to qualify for a degree.

(11)   Thesis.

(1)     The thesis pages is to be restricted to a maximum of 75 pages for M.V.Sc./M.F.Sc. and 200 pages for Ph.D. degree inclusive of all tables, annexures, etc. The thesis for the master's degree should be of such a nature as to indicate the students' potentialities for conducting research. The thesis for the Ph.D. degree should be of the nature of definite contribution to the subject. The thesis shall be on a topic falling within the field of the major subjects and shall be the result of the independent work of the students. The topic once chosen and approved for research credits shall not be normally changed. However, under extraordinary circumstances thesis topic may be changed before completing five research credits in case of M.V.Sc./M.F.Sc. and ten research credits in case of Ph.D. on the recommendation of the Advisory Committee and approval of the faculty Dean. However, the Advisory Committee shall decide on the proportionate retention within five research credits in case of M.V.Sc./M.F.Sc. and within 10 research credit in the case of Ph.D. In case of major changes in the area of research in Ph.D. programme, the change of topic and consequent proportionate retention research credits, earned already over and above 10 research credits, has to be decided by the Dean's Committee on the specific recommendation of the advisory committee.

(2)     Submission.

(1)     Students registering for M.V.Sc./M.F.Sc./Ph. D. should submit a synopsis to the University by the middle of the final semester. This should be forwarded by the chairman of the Advisory Committee along with the names of panel of five experts to the University through the Dean for selection of external expert.

(2)     Copies of thesis sent for evaluation should be submitted in paper back. After its final approval and after incorporating the suggestions of the examiners, if any, 5 copies (6 copies for ICAR Fellowship holders) of the thesis should be bound and be submitted to the University within a week.

[23](3)   Students should submit the M.V.Sc./M.F.Sc./Ph. D. thesis on the last working day of the final semester. Students failing to submit the thesis on the last working day as indicated shall submit the thesis only at the end of subsequent semester after paying a fee of Rs. 500/- as late fee for thesis submission. No grades shall be given for the credit registered in the final semester, if thesis is not submitted even after the end of the extended time limit. Such of those students shall be awarded "in complete" grade and shall reregister for the same block of research credits in the subsequent semester.

[24]In the final semester, if two members/Chairman of the Advisory Committee are not available for semester evaluations, the Chairman of the Advisory Committee shall send necessary proposals to the Dean of the college concerned for late evaluation. The late evaluation should be done by the Advisory Committee within 10 working days from the date of the closure of semester or before the commencement of the next semester, which ever is earlier.

(4)   The M.V.Sc./M.F.Sc./Ph. D. scholars shall be permitted by the University to publish the work or part of the work even before submitting the thesis; such of the published papers/reprints should be attached with the thesis. The thesis, proposal to conduct viva voce examination and connected records shall be sent by the Chairman of the Advisory Committee.

(3)     Evaluation: Normally, the qualifying/Final viva-voce examinations for the post-graduate students shall have to be conducted by the Advisory Committee with all its members; however, under extraordinary circumstances, even in the absence of one member the same may be conducted, provided, necessary prior permission is obtained from the Dean of the concerned college.

(4)     Master's Degree.

(1)     The thesis submitted by the student shall be sent for evaluation to one external examiner who shall be required to send a detailed report on the thesis preferably within four weeks to the University from the date of receipt.

(2)     On the basis of recommendation for acceptance, the University shall forward the report to the Chairman of the Advisory Committee for conducting final viva voce examination by the members of the advisory committee with one external examiner appointed by the University.

The remarks of the external examiner shall be considered and necessary changes as suggested by the Advisory Committee alone should be incorporated in the thesis wherever required. A certificate by the Chairman shall be given to this effect while resubmitting the bound volumes.

(3)     A certificate regarding the performance of the candidate in the final viva voce examination on the thesis in the form prescribed shall duly be signed by the members of the advisory committee present.

(4)     The final copies of the thesis shall be bound and submitted to the University for declaration of the result.

(5)     In case of external examiner suggesting major modifications to be made before acceptance, the same shall be communicated to the Chairman of the Advisory Committee who shall arrange for the revision of the thesis and re-submission after the period of three months, but within one year. It shall be considered in the same manner as in the original submission. A candidate shall not be permitted to submit his/her thesis for the degree more than on two occasions and if the thesis is not approved on the second occasion, the candidate shall not be awarded the degree.

(6)     The thesis once rejected may be sent to another expert on the request of the Advisory Committee for an independent judgement. The second expert recommendation will be taken for declaration of results.

(7)     In case of failure in the final viva-voce examination he/she may be re-examined after a minimum period of three months, on payment of re-examination fees by the candidates.

(5)     Ph.D. Degree.

(1)     The thesis submitted in partial fulfillment of the Ph.D., degree shall be examined by the examining committee appointed by the University. The Committee will consist of the members of the Advisory Committee and two external examiners. The external examiners shall be outside the Tamil Nadu Veterinary and Animal Sciences University and be chosen by the University from a panel of at least five specialists in the particular field submitted by the Chairman. The University may, however, call for the list of additional members. The external examiners shall send the reports on the thesis directly to the University. One of the external examiners shall be invited for the conduct of final viva-voce examination. The Chairman of the Advisory Committee shall be the Chairman of the examination committee also. The thesis shall be considered for award of the degree on the unanimous recommendations of the committee.

(2)     In the case of single dissenting note, the University, on the recommendation of the Advisory Committee, may refer the thesis to a third external examiner chosen by the University for scrutinizing and independent judgement. If the third examiner recommends the thesis for acceptance, then, the final viva-voce may be conducted for award of the degree. In case of rejection, the thesis shall not be considered for the award of the degree.

(3)     After the evaluation of the Ph.D. thesis indicated above, the student shall satisfactorily complete a final viva-voce examination. The final viva voce examination will be conducted by the Advisory Committee with the addition of one of the external examiners appointed by the University. The candidate shall openly defend the thesis in the presence of invited staff and students. The degree shall be awarded on the unanimous recommendation of the examining committee in regard to the thesis itself and the performance of the student in the final viva voce examination. The candidates performance may be evaluated as excellent/good/satisfactory/unsatisfactory. The recommendation of the committee to the University, which shall be signed by all members present and the external examiner. In the final viva-voce examination of M.V.Sc./M.F.Sc./Ph. D., the opinion of the majority members shall be taken into account if difference of opinion between members arises, the Chairman's decision shall be the final.

(4)     When a thesis is not accepted for award of the degree, a candidate may be permitted to continue the work, rewrite the thesis and submit it once again, after the lapse of at least one semester, but not a third time. If the viva voce is not completed with a satisfactory passing grade, the candidate may be permitted to defend the thesis for a second time after a break of one semester.

(5)     The regulation pertaining to corrections to be carried out as given under M.V.Sc./M.F.Sc. thesis evaluation regulation shall be followed for Ph.D. thesis also wherever applicable.

(12)   Declaration of results.

(1)     The award of classes for M.V.Sc./M.F.Sc, while declaring the results shall be based on the following guidelines:

In case of Ph.D., there is no such classification.

(2)     [25]The above requirement for distinction is applicable to those candidates who complete the Masters degree programme without recording 'F' in any course. Students recording 'F' in one or more courses and who have secure an OGPA of 8.5 and above shall be awarded First Class, provided they complete the degree programme within the minimum prescribed period of study.

Regulation - 31C. Additional Regulations for the P.G. Students admitted from the Academic Year 1995-96 onwards

(1)     M.V.Sc./M.F.Sc. - Residential and Credit requirements.

The M.V.Sc./M.F.Sc. students shall be permitted to register additional 1 or 2 credits under minor courses, so as to provide flexibility in the choice and registration of courses over and above the admissible credit load of 55.

(2)     M.V.Sc./M.F.Sc. - Permissible credit load.

The M.V.Sc./M.F.Sc. students shall be permitted to register for both research and course credits, either in the I or II semester with a maximum credit load of 20 apart from the 1 or 2 additional credits for minor courses which will be taken into account for the calculation of OGPA.

(3)     M.V.Sc./M.F.Sc./Ph. D.

The title given in the synopsis be taken as the final, whereas the title given at the time of approval of the programme of research shall be only tentative. However, the area of research remain the same.

Comprehensive practical examination with an External Examiner for clinical subjects.

The comprehensive practical examination for the Clinical subjects, namely, Clinical Medicine and Therapeutics, Surgery and Obstetrics and Gynaecology shall be conducted on the day of the final viva - voce examination with an External Examiner and the Advisory Committee.

(4)     Evaluation procedure.

A clinical case shall be given to the students in the forenoon and they shall be asked to examine the case stepwise and given their diagnosis and treatment based on clinical laboratory examination. In the afternoon, the viva-voce examination shall be conducted based on the evaluated thesis as well as the subjects concerned by the External Examiner and the Advisory Committee and the result of the evaluation shall be recorded as satisfactory/unsatisfactory. If the performance of the student is unsatisfactory, he shall be asked to reappear for the test after three months. The number of appearance shall be restricted to two only.

(5)     Non-credit seminar and its evaluation.

The concerned Dean shall conduct one non-credit seminar each for M.V.Sc./M.F.Sc., Ph.D. on a fixed date in a year for the institution of awards for the best presentation. Those who are interested can give a topic and register and the registered scholars shall be considered for the award.

(6)     The modality of the award shall be as follows:

(1)     It shall be called as a non-credit seminar for award to M.V.Sc./M.F.Sc. and Ph.D. scholars.

(2)     The worth of the award is Rs. 200/- in the form of books for each institution.

(3)     The date for the registration and the date of conduct of non-credit seminar shall be fixed by the concerned Dean of the college.

(4)     The evaluation shall be conducted by a committee constituted by the Deans' concerned as per the following evaluation procedure.

(7)     Qualifying Examination for Ph.D. Degree Programme.

The qualifying examination shall be conducted in the form of Research Methodology examinations. The qualifying examination shall be conducted based on the research paper planned by the Ph.D. scholars rather than on the course studied hitherto.

Regulation - 32. Deputation for higher studies.

(a)      The University may depute any of its employees for higher studies in India or abroad leading to a Certificate, Diploma or Degree in such subjects for which there are no adequate training facilities in the University. The procedure for selection of candidates for deputation shall be as approved by the Board.

(b)      The employee selected for deputation for higher studies shall be paid his full salary during the period of deputation, the travelling expenses and suitable maintenance allowance.

(c)      The employee selected for the deputation shall execute a bond with the University ensuring successful completion of the course of study and/or the degree programme for which he is to be deputed, failing which he should pay to the University a stipulated sum of money together with interest thereon. He should also execute in the same bond an undertaking to serve the University for a stipulated period, on a post assigned to him, on return from deputation.

(d)      The detailed rules for selection and deputation and for execution of bond are given in Tamil Nadu Veterinary and Animal Sciences University Rules

CHAPTER-VI CONVOCATION

Regulation - 33. Convocation for conferring degrees.

(1)     The Convocation of the University shall be held to confer degree either in person or in absentia ordinarily once in a year. The date shall be notified by the Registrar with the approval of the Vice-Chancellor and the Chancellor.

(2)     The candidates for degrees shall submit to the Registrar their application for admission to the convocation on or before the last date prescribed. The form of application and the fee payable for admission to convocation, either in person or in absentia, shall be as prescribed. However, all the candidates who are eligible to receive the degree at the next convocation shall be admitted irrespective of the fact whether the candidates have applied for the convocation or not and a penal fee for belated applications for convocation shall be levied.

(3)     [26]The date of Convocation shall be duly notified at least 30 days before the date of Convocation. The last date for the receipt of application by the Registrar shall be at least 15 days before the date of Convocation. The fee for the Convocation shall be in person Rs. 500/and in absentia Rs. 750/-.

(4)     [27]In addition to the above application cost, the search charges prescribed for issue of degree certificates after the convocation is as follows:

(i)       The candidates who apply for convocation in person but fail to turn up or the Candidates who wish to receive the degree directly/by post from the Registrar's Office, Tamil Nadu Veterinary and Animal Sciences University and do not apply for Convocation - Rs. 500/- from 6th to 10th year, Rs. 600/- from 10th to 15th years and Rs. 700/- from 16th year onwards calculating from the date of Convocation.

(5)     The Chancellor, Pro-Chancellor, Vice-Chancellor and Deans of Faculties and Colleges, Directors and Members of the Board and Academic Council shall wear the academic robes prescribed for the purpose.

(6)     In the absence of the Chancellor, the Pro-Chancellor shall preside over the Convocation. In his absence, the Vice-Chancellor shall preside.

(7)     The presentation of the persons at the Convocation on whom degrees are to be conferred shall be by the Dean of the Faculty or one of the Deans in the concerned Faculty nominated by the Vice-Chancellor.

(8)     The detailed proceedings of the Convocation ceremony shall be as given in Appendix XII.

(9)     The Chief Guest of the Convocation shall deliver the Convocation address.

(10)   Academic robes shall be as prescribed below:

Chancellor.

A dark blue velvet gown made like an Oxford Proctor's dress gown, with two inch gold lace down the fronts and round the bottom of the sleeves outside.

Pro-Chancellor.

A dark blue velvet gown of silk or stuff, same shape as the Chancellor's and trimmed in the same way.

Vice-Chancellor.

A scarlet velvet gown of silk or stuff, same shape as the Chancellor's and trimmed in the same way with silver lace.

Chief Guest.

A cherry red velvet gown of silk or stuff, same shape as the Chancellor's and trimmed in the same way with silver lace.

Registrar.

A dark green velvet gown or stuff with black velvet lace.

Members of the Board of Management and Academic

Council.

A dark green gown of silk or stuff and a scarf of transparent silk or stuff, four inches wide with a Fringe of the same colour three inches deep.

Graduates.

The candidates shall wear transparent trousers, dark coloured coat with stiff collar and tie and black cloth academic robe and cap, as prescribed.

The women candidates shall wear the Indian dress of choice and the same academic robe and cap as men.

The specific academic robes for persons taking different degrees at the convocation as prescribed here under:

(i)       Bachelor of Veterinary Science.

A gown made of Golden yellow silk or stuff cut like that of Cambridge B.A. gown.

A hood made of Golden yellow silk or stuff edged with maroon.

(ii)      Master of Veterinary Science.

A gown made of Golden yellow silk or stuff cut like the Cambridge M.A. gown. A hood made of transparent silk or stuff.

(iii)     Bachelor of Fisheries Science.

A gown made of Golden yellow silk or stuff cut like the Cambridge B.A. gown. A hood made of Golden yellow silk or stuff edged with Turquoise blue.

(iv)    Master of Fisheries Science.

A gown made of Golden yellow silk or stuff cut like Cambridge M.A. gown. A hood made of Golden yellow silk or stuff edged with Turquoise blue.

(v)      Doctor of Philosophy.

A gown made of transparent silk or stuff cut like Cambridge M.A. gown. A hood made of transparent silk or stuff lined with Maroon silk or stuff.

(vi)    The academic robes for the candidates receiving all other degrees and diplomas to be conferred by the University at the Convocation shall be as approved, from time to time.

(11)   The academic robes for the persons on whom the Honorary Degree or other academic distinction is conferred shall be in the form of a scarlet velvet or stuff with lacings of gold yellow silk and a black cap like that of Chancellor with gold lining and tassel.

CHAPTER-VII STAFF HOUSING AND STUDENTS HOSTEL

Regulation - 34. Staff housing.

(1)     (a) The rules for allotment of residential quarters to the University staff and such other outside agencies shall be as approved by the Vice-Chancellor.

(b) The Estate Officer in the University Main Campus and the Dean and other Heads of institutions in outside campuses shall be responsible for proper allotment of the quarters and recovery of rent, following the rules therefor.

(c) Normally, the rent for the University quarters shall be collected at the rates collected for the Government quarters by the Government, from time to time.

(d) The Estate Officer shall be responsible for annual repairs and upkeep of all the residential quarters in the University.

(2)     All the civic amenities such as hospital, dispensary, schools, clubs, shopping centre, guest house, etc., shall be maintained by the Estate Officer in respect of the main campus and by the Heads of Institutions/Stations/Centres in outside campuses. The rules for management, utilisation and service at these centres of civic amenities shall be as approved by the Vice-Chancellor.

Regulation - 35. Students hostel and games facilities.

(1)     (a) The University shall maintain separate hostels for men and women students, and such accommodation for the convenience of day scholars in the University. It shall also maintain hostels for teachers and working women in the University and Farmers' home. Hostel for in-service trainees of different categories shall also be provided for and maintained by the University.

(b) The Dean assisted by full time or part-time wardens shall be responsible for proper arrangements related to boarding and lodging of all categories of persons in the hostels mentioned under clause (a) above and the messes, canteen and cafeteria attached to them.

(c) The Dean, nominated by Vice-Chancellor assisted by Physical Directors shall be responsible for providing the required facilities and for conduct of physical education, indoor and outdoor games and the related activities. He shall also be responsible for proper maintenance of gymnasia, stadia, field tracks and courts, etc.

(d) The Dean, nominated by Vice-Chancellor, assisted by the Wardens, Physical Director and such other staff and student representatives of the University shall be responsible for proper maintenance of the student discipline in the hostel and messes and their various functions and activities.

(2)     The Dean, nominated by Vice-Chancellor or his assistants in the respective academic campuses shall be responsible for the maintenance of students' hostel, student discipline and all other students welfare activities.

CHAPTER-VIII SCHOLARSHIP AND MEDALS

Regulation - 36. Scholarships and loan funds.

(1)     (a) The University shall establish and maintain scholarship funds, utilising either the grants made available by the State or Central Government and other agencies and from its own contributions with the prior approval of the Board. From the scholarship funds, grants may be made to enroll students in the form of

(i)       full scholarship;

(ii)      half-scholarship;

(iii)     free-studentship; and

(iv)    half-free studentship.

(b) The University shall establish a Student Loan Fund, either utilising the grants made available by the State or Central Government or other agencies and from its own funds. From the Student Loan Fund, such loans as to enable the enrolled students of the University coming from economically backward families to undertake studies leading to Master's or Doctoral degree shall be made available after getting a joint undertaking from the student concerned and his parent/guardian to repay the sum on easy instalment on completion of the studies. The rules pertaining to the award of scholarships, loans and other benefits to students shall be as approved by the Vice-Chancellor and reported to the Academic Council and to the Board of Management for information.

Regulation - 37. Medals.

(1)     (a) At the end of each academic year, a medal shall be awarded to the best graduating student in each college and in each of the degree programme, the basis for such an award shall be the overall grade point average obtained by the student in the degree programme.

(b) No student who has been questionable conduct shall be eligible for the award.

(c) The medal shall be presented to the candidates at the annual Convocation.

(d) The procedure for selection of candidates and for the award shall be prescribed by the Vice-Chancellor.

CHAPTER-IX FINANCE

Regulation - 38. University funds.

(1)     The Finance Officer shall receive all money on behalf of the University and shall deposit it in the State Bank of India/Nationalised Bank/Scheduled Bank and Cooperative Bank. He will invest unspent money if any when considered possible for short term deposit in any nationalised or Scheduled Bank or Co-operative Bank with the approval of the Vice-Chancellor.

(2)     He shall, from time to time, make available by transfer necessary funds required by the University Officers, Head of Institutions including research stations and other units.

(3)     The Finance Officer shall maintain overall accounts for the University. All the units who operate bank accounts as per clause (2) of the Regulation shall render necessary monthly accounts to the Finance Officer.

(4)     The Finance Officer shall maintain accounts for all repayable advances, provident fund, endowment funds and other funds.

(5)     The Finance Officer shall authorise payment of pay and allowances of all University Officers and shall maintain detailed records therefor. The University Officers shall authorise payments of pay and allowances to the Heads of Stations/Centres under their control and shall maintain the detailed records therefor.

(6)     The Finance Officer shall arrange for the maintenance of separate accounts for various amounts that do not pertain to the University, viz., scholarships received from outside authorities, funds relating to extra curricular activities of the students, etc. He shall, with the approval of the Vice-Chancellor, authorise any employee of the University to maintain the said accounts.

Regulation - 39. Accounts.

(1)     The Finance Officer shall be responsible for maintaining the accounts under the following broad heads:

(a)      Separate heads for each scheme or expenditure which is eligible for a block grant or a matching grant from Government or other bodies.

(b)      Separate Heads for each Department or Unit.

(c)      For such other units as shall be decided by the Finance Officer in consultation with the bodies/employees concerned.

(d)      The Finance Officer shall issue standing orders for the manner in which the accounts are to be rendered by the various offices and on other matters relating to maintenance of accounts.

Regulation - 40. Receipts.

(1)     All receipts due to the University shall be caused to be remitted direct into the State Bank/Nationalised Bank/Scheduled Bank and Co-operative Bank under the respective heads of accounts of the University.

(2)     The Finance Officer shall authorise any employee of the University to collect the revenue or fees wherever the remittance in the State Bank/Nationalised Bank/Scheduled Bank/Co-operative Bank is not feasible due to specific reasons. In such cases, the authorised employee shall remit the collections of the day, into the State Bank/Nationalised Bank/Scheduled Bank/Co-operative Bank on the following working day. Wherever the Bank is not located in the headquarters, remittances shall be made on the last working day of the week or whenever the collection exceeds Rs. 500/- whichever is earlier.

(3)     Grants to the University from the State and Central Governments, Indian Council of Agricultural Research and other agencies shall be received by the Finance Officer and credited into the Bank.

(4)     Tuition, examination and other fees due from the students shall be collected by the respective institutions under the authority of the Head of the institutions concerned and remitted into the Bank under intimation to the Finance Officer in the monthly accounts.

Regulation - 41. Budget.

(1)     The Finance Officer shall prepare the budget estimate for the University and place it before the Vice-Chancellor for getting the approval of the Board. The procedure for collecting the required data and for finalisation of the budget proposals shall be as prescribed, from time to time. Particulars about the receipts in respect of fees, rent from buildings and farm receipts shall be shown separately in the budget of the University.

(2)     If an occasion arises to incur an expenditure not authorised in the annual financial estimate as approved by the Board, the Vice-Chancellor shall authorise the incurring of the expenditure if it relates to inevitable items of payments. All such cases shall first be placed before the Finance Committee for its comments and then to the Board for ratification.

(3)     After the close of the financial year, the Finance Officer shall prepare a statement of excess expenditure and/or savings for placing before the Board by the Vice-Chancellor for getting the ratification of the Board.

(4)     If an excess expenditure under one head can be met from the savings under another head, the Vice-Chancellor shall permit reappropriation of funds, on the recommendation of the Finance Officer.

(5)     For incurring an expenditure on new schemes or civil works not contemplated in the financial statement of that year, the Finance Officer shall prepare a supplementary statement showing the estimated amount of expenditure to be placed before the Finance Committee and the Board for consideration.

However, the initial expenditure on Indian Council of Agricultural Research and other schemes financed by outside agencies will be met from the University funds. Wherever the schemes are sanctioned to the University on matching grant basis, such schemes requiring less than Rs. 3.00 lakhs each as matching share of the University be implemented by reappropriation of funds under the authority of the Vice-Chancellor and those requiring more than Rs. 3.00 lakhs each be placed before the Board for necessary sanction.

Regulation - 42. Drawal of money.

(1)     The authorised employee shall draw bills required for his office establishment, contingencies, etc., in the manner prescribed by the University. The following shall be authorised to draw bills for their respective offices:

(a)      Registrar;

(b)      Finance Officer;

(c)      Deans;

(d)      Directors;

(e)      Estate Officer;

(f)       Heads of Departments;

(g)      Heads of Research Stations; and

(h)     Such others authorised, from time to time.

(2)     All the officers authorised as per regulation 42 (1) to draw bills shall operate the Bank accounts.

(3)     All bills relating to pay, allowances, contingencies, etc., shall be passed by the authorised employee and cheques issued. The authorised employee shall disburse the amount and maintain proper accounts and acquittances. The authorised employees at other centres shall draw bills and issue cheques. All authorised employees shall take such safeguards and checks to ensure that the money drawn is on proper bills supported by proper sanctions.

(4)     All authorised employees shall prefer claims according to the financial sanctions and powers delegated to them by the competent authority. Each contingent bill should be accompanied by sanction order issued by the competent authority.

(5)     All amounts shall be drawn only after the supplies are received or services rendered. In exceptional cases, where the amount is required to be paid in advance, the concurrence of the Finance Officer should be obtained. In such cases, the advance drawn should be adjusted by detailed bills as soon as the supply is received or services are rendered.

It shall not apply in respect of the following items:

(i)       Payment of quarterly tax on University vehicles where cash has to be remitted in treasury.

(ii)      Purchase of hydrogen/nitrogen/fuel/gas/oxygen, etc., where the companies insist payment in advance.

(iii)     Clearance of parcels from Railways or transport companies.

(iv)    Purchase of feed.

(v)      Purchase of stamps.

(vi)    Purchase of medicine through common pool.

(vii)   V.P. Parcels from post office.

(viii)  Purchase of fruits and other ingredients.

(ix)    Purchase of rare chemicals.

(x)      Repairs of calculators, typewriters and other laboratory equipments.

(xi)    Fuel charges for vehicles for approved tour by road.

(xii)   Purchase of tyres and tubes for carts.

(xiii)  Purchase of saw dust and wood shavings from Tamil Nadu Fisheries Development Corporation.

(xiv)  Advance for the deposits to Government/Quasi-Government Department or organisation.

(6)     Every authorised employee shall be given a permanent advance for meeting unforeseen and petty expenses for carrying out his duties and responsibilities. The amount of permanent advance shall be fixed by the Vice-Chancellor in consultation with the employee concerned and the Finance Officer.

(7)     The Finance Officer shall issue standing orders regarding preparation of bills, furnishing of certificates and other procedural matters.

Regulation - 43. Delegation of financial powers.

(1)     The officers and other employees of the University shall exercise such financial and sanctioning powers as are specified in Appendix-XIV and XV, subject to the general control of immediate superior and the Vice-Chancellor, provided that the Vice-Chancellor may order that an officer or employee shall not exercise a particular power or shall exercise the powers with such modification as he considers necessary.

(2)     The financial powers to be exercised shall be subject to the availability of funds in the budget and to the prescribed rules and procedures.

(3)     The Vice-Chancellor may delegate such powers to an officer or employee and may withdraw the powers so delegated from any such officer or employee as he deems necessary.

CHAPTER-X CIVIL WORKS

Regulation - 44. Execution of civil works.

(1)     [28]The Estate Officer shall be responsible for initiation of action on execution of civil works in the University. He may take the counsel of other Officers of the University and Heads of Departments in assessing the need for initiating such action. All proposals to execute civil works costing Rs. 20,000/- and above at a time shall be placed before the Vice-Chancellor for consideration, who shall, when convinced, sanction such items of work costing not more than Rs. 9.0 lakhs at a time and place all other items before the Finance Committee for consideration. Such items of work recommended by the Finance Committee shall be placed before the Board for approval.

(2)     When once the work is approved by the competent authority, the Estate Officer shall take necessary steps to prepare detailed plans and estimates taking the help of private or Government Architects who shall be paid remuneration as per prescribed rates for the work done. The University may employ one or more consulting Architects for constructing major works.

The following procedure shall be adopted in selecting the Architects and the execution of works:

(a)      For every year, for different regions, Architects can be fixed from panel of Architects approved by the University to prepare scheme drawings, detailed working drawings including all internal services and structural designs along with bar bending schedule. For particular works after preparation of detailed plans, etc., by the Architects, the Engineering Wing of the University prepare the detailed estimate, check the structural designs, take action to invite tenders, execute agreement, carryout the work, measure, check measure bills and make payment.

(b)      The Architects fees shall be as follows:

(i)       Preparation of preliminary drawings at 1/2% and preparation of detailed drawings 1% of the Estimated cost including all internal services.

(ii)      Preparation of Estimates at 1/4% and preparation of structural designs for load bearing structure at 1% and structural design for framed structural at 2% of the estimated cost.

(iii)     (a) The fees should be calculated on the value of the estimated cost prepared by the University and a lumpsum paid. The architects will not be entitled for any increase in fees due to increased cost of completion of work. As regards the payment for their inspection, Rs. 100/- per day to be paid towards incidental and other charges with actual first class train fare.

(b) For complicated actual designs, if necessary, the University can get the designs checked by the Structural Research Centres, Guindy or the Public Works Department.

(c) After the detailed drawings and structural designs are received from the Architects and after the detailed estimates are prepared by the Engineering Wing for works over Rs. 1.00 lakh, the Vice-Chancellor will discuss with the Heads of Department concerned and Estate Officer at site and finalise the same.

(3)     The technical sanction amount shall under no circumstances exceed the administrative sanction amount.

(4)     The Estate Officer shall then call for tenders, open or closed depending upon the type of work and cost estimates and decide on the contractors to entrust the work. Normally, the best contractor should be entrusted with the work, irrespective of the tender rates, but proper justification for such decision should be given by the Estate Officer. Wherever necessary, he may consult Architects or Government engineers before making recommendations in this regard to the Vice-Chancellor.

(5)     [29]The Estate Officer shall obtain the approval of the Vice-Chancellor for entrusting the works to any tenderer, whose tender cost exceeds Rs. 20,000/- and also in all cases where the tender rate is more than 10 per cent of the estimate rates.

(6)     The Vice-Chancellor shall authorise acceptance of tender rates upto 20 per cent above the estimated rates. All other tenders which exceed 20 per cent of the estimates should be rejected in the normal course and the work re-tendered. In case the rate tendered in response to re-tender exceeds 20 per cent of the cost estimates, the University may nominate a contractor to execute the work within 20 per cent in excess of the cost estimate and place the matter to the Board for ratification.

(7)     All works costing above Rs. 1.00 lakh shall be tendered and constructed as per the above procedure. All others shall be constructed departmentally or through local limited tenders, as decided by the Vice-Chancellor in consultation with the Estate Officer and other concerned person.

(8)     The detailed procedures for tendering and for the proforma for preparing tender documents, entering into agreement with the architects, contractors, etc., shall be the same as those prescribed by the Public Works Department of the State Government with suitable modifications.

CHAPTER-XI MISCELLANEOUS

Regulation - 45. Purchase of stores.

(1)     The University shall, acquire purchase and procure stores required for the proper functioning of the University.

(2)     The terms relating to stores may be in the nature of

(a)      livestock;

(b)      deadstock;

(c)      laboratory chemicals including glasswares and hardwares;

(d)      furniture and other such items;

(e)      stationary;

(f)       electrical goods;

(g)      costly laboratory equipment;

(h)     heavy machineries for farm, civil and other operations;

(i)       light and heavy vehicles including jeep, car, lorry, bus and farm vehicles;

(j)       pesticides, fertilizers and other related items;

(k)      feeds; and

(l)       such other items.

(3)     The financial powers for purchase and procurement of the various items listed above are detailed in Appendix-XIV.

(4)     The officers or other employee of the University empowered to purchase or acquire the stores articles shall be responsible for acquiring, procuring or purchasing them and for proper accounting and supply, distribution and utilisation of the items in the best interest of the University.

(5)     The detailed procedure for purchase of equipment, livestock, deadstock and consumable stores shall be as per rules prescribed, from time to time, by the authorities concerned with the approval of the Vice-Chancellor.

(6)     The expenditure on payment of renewal fee for driving licence in respect of drivers working in the University shall be met by the University. Photo charges shall also be met by the University on production of voucher as per the rates prescribed by the Government from time to time.

Regulation - 46. Patent rights.

(1)     Patents for inventions arising out of investigations undertaken at the University on behalf of an external agency may be taken exclusively in the name of the University or jointly in the name of the University and the sponsoring agency, as may be decided by the Vice-Chancellor, whose decision shall be final.

(2)     All rights in respect of any investigations carried out by the University and patents obtained therefor excepting those referred to above, shall vest in, and be the absolute property of, the University. The Board may transfer, by way of sale, exchange or otherwise deal with the rights of the University in any such investigation and patents as it deems fit.

(3)     All applications for patents in respect of such investigations shall be filled in by the Registrar of the University or jointly by the Registrar and the sponsoring agency in respect of joint patents. The investigators concerned shall not have any personal rights in respect of patents obtained on the results of their investigations.

(4)     The Board, on the recommendations of the Dean of the college and the Vice-Chancellor, shall grant a suitable award for outstanding investigation by an individual or a team of research workers, which attracts patent rights and other financial benefits to the University.

Regulation - 47. Removal of difficulties.

In case any difficulty arises in giving effect to the provisions of these regulations, the Board or Academic Council may pass such orders as are necessary for the purpose of removing the difficulty, provided, such orders are not repugnant to the provisions of the Act and the statutes.