TAMIL
NADU DR. M.G.R. MEDICAL UNIVERSITY (CHENNAI) ACT, 1987 THE TAMIL NADU DR.
M.G.R. MEDICAL UNIVERSITY (CHENNAI) ACT, 1987 [Act No. 37 of 1987] An Act to provide for
establishment and incorporation of a Medical University in the State of Tamil
Nadu. BE
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Thirty-eight Year of the Republic of India as follows:--
Preamble - TAMIL NADU DR. M.G.R.
MEDICAL UNIVERSITY (CHENNAI) ACT, 1987PREAMBLE
(1) This Act may be called the Tamil Nadu Dr.
M.G.R. Medical University [2][Chennai]
Act, 1987.
(2) ???It
extends to the whole of the State of Tamil Nadu.
(3) ???It
applies to--
(a) every college and institution specified in the Schedule;
(b) all colleges and institutions deemed to be
affiliated to, or approved by, the University under this Act;
(c) every other college or institution situated within
the University area and which may be affiliated to, or approved by, the University
in accordance with the provisions of this Act, statutes and ordinances and
regulations made there under; and
(d) every college and institution situate within the
University area, which conducts any course of study or imparts any course of
training which may qualify for the award of any degree, diploma or other
academic distinctions by the University in any system of medicine.
(4) ??This
section and sections 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 31,
34, 46, 47, 48, 49, 57, 60, 61, 65, 66, 67 and 68 shall come into force at once
and the rest of this Act shall come into force on such date as the Government may,
by notification, appoint.
Section 2 - Definitions
In
this Act, unless the context otherwise requires,--
(a) "affiliated college" means any college or
institution, situate within the University area and affiliated to the
University and providing courses of study in medical science for admission to
the examinations for degree, diplomas and other academic distinctions of the
University and includes a college deemed to be affiliated to the University
under this Act and includes an autonomous college;
(b) "approved institution" means any
hospital, centre or other institution situated in the University area which?
(i) is approved by the University; and
(ii) provides training for admission to the examinations
for degrees, diplomas and other academic distinctions of the University;
(c)
"autonomous
college" means any college designated as an autonomous college by or under
the statutes;
(d) "college" means any college or any
institution maintained by, or affiliated to the University and providing courses
of study or training in medical science for admission to the examinations for
degrees, diplomas and other academic distinctions of the University;
(e)
"Dental
Council of India" means, the Dental Council of India constituted under
section 3 of the Dentists Act, 1948 (Central Act 16 of 1948);
(f)
"Government"
means the State Government;
(g)
"hostel"
means a unit of residence for the students maintained or recognised by the
University in accordance with the provisions of this Act;
(h)
"institution"
means any hospital, centre or other institution providing training for
admission to the examinations for degree, diplomas and other academic
distinctions of the University;
(i)
"Medical
Council of India" means the Medical Council of India constituted under
section 3 of the Indian Medical Council Act, 1956 (Central Act 102 of 1956);
(j)
"notified
date" means the date specified in the notification issued under
sub-section (4) of section 1;
(k)
"Nursing
Council of India" means the Nursing Council of India constituted under
section 3 of the Indian Nursing Council Act, 1947 (Central Act 48 of 1947);
(l)
"Pharmacy
Council of India" means the Pharmacy Council of India constituted under
section 3 of the Pharmacy Act, 1948 (Central Act 8 of 1948);
(m)
"prescribed"
means prescribed by this Act or the statutes, ordinances or regulations;
(n)
"Principal"
or "Dean" means the head of a college, or college and hospital;
(o)
"statutes",
"ordinances" and "regulations" mean, respectively, the
statutes, ordinances and regulations of the University made or continued in
force under this Act;
(p) "teachers" mean such Lecturers, Readers,
Assistant Professors, Associate Professors, Professors and other persons giving
instruction in the University including the University Laboratories, in
affiliated colleges or approved institutions and Librarian as may be declared
by the statutes to be teachers;
[3] (q) "University" means the Tamil Nadu
Dr. M.G.R. Medical University, [4]
[Chennai];
(r) ??"University
area" means the area to which this Act extends under sub-section (2) of
section 1 excluding the Annamalai Nagar as defined in clause (a) of section 2
of the Annamalai University Act, 1928 (Tamil Nadu Act I of 1929);
(s) ???"University
college" means a college maintained by the University, whether instituted
by it or not, and which provides courses of study or training, leading to a
degree, diploma or other academic distinctions of the University;
(t) ???"University
Grants Commission" means the Commission established under section 4 of the
University Grants Commission Act, 1956 (Central Act 3 of 1956);
(u) ??"University
Laboratory" means a laboratory maintained by the University, whether
instituted by it or not, which is intended to carry on research work;
(v) ??"University
Lecturer", "University Reader" "University Professor"
or "University Teacher" means Lecturer, Reader, Professor or Teacher,
respectively, appointed by the University;
(w)? "University
Library" means a library maintained by the University, whether instituted
by it or not.
Section 3 - The University
(1) There shall be a University [5][by
the name the Tamil Nadu Dr. M.G.R. Medical University, [6](Chennai)].
(2) The University shall be a body corporate, shall
have perpetual succession and a common seal and shall sue and be sued by the
said name.
(3) The headquarters of the University shall be located
within the limits of the [7]
[Chennai] Metropolitan Planning Area as defined in clause (23-a) of section 2
of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of
1972).
Section 4 - Objects of the University
The
University shall have the following objects, namely:--
(1) to provide for instruction and training in such
branches of learning as it may determine in the field of medical science;
(2) to provide for research and for the advancement and
dissemination of knowledge in the field of medical science;
(3) to institute degrees, diplomas and other academic
distinctions;
(4) to institute lecturerships, readerships,
professorships and other teaching posts required by the University and to
appoint persons to such lecturership, readerships, professorships and other
teaching posts;
(5) to institute and award fellowships, scholarships,
studentships, bursaries, exhibitions, medals and prizes in accordance with the
statutes;
(6) to institute research posts and to appoint persons
to such posts;
(7) to organise advanced studies and research
programmes from time to time;
(8) to organise continuing medical education
programmes;
(9) to develop research faculties; and
(10) to encourage co-operation among the colleges,
University laboratories, hospitals and institutions in the University area and
to co-ordinate with other Universities and other authorities in such manner and
for such purposes as the University may determine.
Section 5 - Powers of University
The
University shall have the following powers, namely:--
(1) to hold examinations and to confer degrees,
diplomas and other academic distinctions on any person who?
(a) shall have pursued an approved course of study or training
in a college or University laboratory or an approved institution unless
exempted therefrom in the manner prescribed by the statutes and shall have
passed the examinations prescribed by the University; or
(b) shall have carried on research under conditions
prescribed by the statutes;
(2) to confer degrees, diplomas and other academic
distinctions on persons who shall have pursued an approved course of study,
training or research in an autonomous college;
(3)
to
confer honorary degrees or other honorary academic distinctions under
conditions prescribed;
(4)
to
establish, maintain and manage institutes of research, University colleges,
departments, laboratories, hospitals, libraries, museums and other institutions
necessary to carry out the objects of the University;
(5) to affiliate colleges to the University as
affiliated colleges, within the University area under conditions prescribed and
to withdraw such affiliation:
[8] [Provided that no college shall be affiliated to
the University unless the permission of the Government to establish such
college has been obtained and the terms and conditions, if any, of such
permission have been complied with;]
(6)
to
take over any Government college or institution with the approval of the
Government;
(7) to approve institutions providing training for
admission to the examinations for degrees, diplomas and other academic
distinctions of the University under conditions prescribed and to withdraw such
approval:
[9] [Provided that no institution shall be approved by
the University unless the permission of the Government to establish such
institution has been obtained and the terms and conditions, if any, of such
permission have been complied with;]
(8)
to
designate any college as an autonomous college, with the prior concurrence of
the Government under conditions prescribed and to cancel such designation;
(9)
to
establish, maintain and manage hostels, to recognise hostels not maintained by
the University under conditions prescribed and to withdraw such recognition
thereof;
(10) to exercise such control over the students of the
University through the colleges and institutions, as well secure their health
and well-being and discipline;
(11)
to
hold and manage endowments and other properties and funds of the University;
(12)
to
borrow for the purposes of the University money with the approval of the
Government on the security of the property of the University;
(13)
to
fix fees and to demand and receive such fees, as may be prescribed;
(14)
to
make grants from the funds of the University for the maintenance of National
Cadet Corps, National Service Scheme or other similar organisations; and
(15) generally to do all such other acts and things as
may be necessary or desirable to further the objects of the University.
Section 6 - Colleges situate within the University area not to be affiliated to any other University and recognition of institutions by University
(1) No college or institution within the University
area shall be affiliated to any other University other than the Tamil Nadu Dr.
M.G.R. Medical University, [10][Chennai].
(2) No institution affiliated to, or associated with,
or maintained by, any other University whether within the State of Tamil Nadu
or outside the State of Tamil Nadu shall be recognized by the University for
any purpose except with the prior approval of the Government and the University
concerned.
Section 7 - Officers of University
The
University shall consist of the following officers, namely:--
(1) The Chancellor;
(2) The Pro-Chancellor;
(3) The Vice-Chancellor;
(4) The Registrar;
(5) The Finance Officer;
(6) The Controller of Examinations; and
(7) Such other persons as may be declared by the
statutes to be officers of the University.
Section 8 - The Chancellor
[11] (1) The Governor of Tamil Nadu shall be the
Chancellor of the University. He shall, by virtue of his office, be the head of
the University and shall, when present, preside at any convocation of the
University and confer degrees, diplomas or other academic distinctions upon
persons entitled to receive them.
(2) ??Where power is conferred upon the Chancellor
to nominate persons to the authorities of the University, the Chancellor shall
nominate persons to the extent necessary to represent interest not otherwise
adequately represented.
(3) ??The Chancellor may, on his own motion or on
application, call for and examine the record of any officer or authority of the
University in respect of any proceedings to satisfy himself as to the
regularity of such proceedings or the correctness, legality or propriety of any
decision taken or order passed therein; and if, in any case, it appears to the
Chancellor that any such decision or order should be modified, annulled,
reversed or remitted for reconsideration, he may pass orders accordingly:
Provided
that every application to the Chancellor for the exercise of the powers under
this sub-section shall be preferred within three months from the date on which
the proceedings, decision, or order to which the application relates, was
communicated to the applicant:
Provided
further that no order prejudicial to any person shall be passed unless such
person has been given a reasonable opportunity of making his representation.
(4) ??The Chancellor shall exercise such other
powers and perform such other functions as may be conferred on him by or under
this Act.
Section 9 - The Pro-Chancellor
(1) The Minister in-charge of the portfolio of Health
in the State of Tamil Nadu shall be the Pro-Chancellor of the University.
(2) In the absence of the Chancellor or during the
Chancellor's inability to act, the Pro-Chancellor shall exercise all the powers
and perform all the functions of the Chancellor.
(3) The Pro-Chancellor shall exercise such other powers
and perform such other functions as may be conferred on him by or under this
Act.
Section 10 - The Vice-Chancellor
(1) Every appointment of the Vice-Chancellor shall be
made by the Chancellor from out of a panel of three names recommended by the
Committee referred to in sub-section (2). Such panel shall not contain the name
of any member of the said committee:
[12][Provided that if the Chancellor does not approve
any of the persons in the panel so recommended by the Committee, he may take
steps to constitute another Committee in accordance with sub-section (2), to
give a fresh panel of three different names and shall appoint one of the
persons named in the fresh panel as the Vice- Chancellor.]
[13] [(2) For the purpose of sub-section (1), the
Committee shall consist of--
(i) a nominee of the Government, who shall be a retired
or serving officer of the State Government not below the rank of Principal
Secretary to Government or an eminent educationist;
(ii) a nominee of the Senate who shall be an eminent
educationist; and
(iii) a nominee of the Governing Council who shall be an
eminent educationist.
Explanation For the purpose of this sub-section,
"eminent educationist" means a person in the field of medical
science,--
(i) who is or has been a Vice-Chancellor of any Medical
University established by the State Government or Central Government; or
(ii) who is a distinguished academician, with a minimum
of ten years of experience as Professor or Dean in any Medical College or in
any Medical University established by any State Government or Central
Government or in both taken together; or
(iii) who is or has been a Director or Head of any
Medical Institution of National importance:
Provided
that the person so nominated shall not be a member of any of the authorities of
the University or shall not be connected with the University or any college or
any recognized institution of the University.
(2-A) A person recommended by the Committee for
appointment as Vice-Chancellor shall--
(i) be a distinguished academician with highest level
of competence, integrity, morals and institutional commitment;
(ii) possess such educational qualifications and
experience as may be specified by the State Government in consultation with the
Chancellor by an order published in the Tamil Nadu Government Gazette.
(2-B) The process of nominating the members to the
Committee by the Government, the Senate and the Governing Council shall begin
six months before the probable date of occurrence of vacancy in the office of
the Vice-Chancellor and shall be completed four months before the probable date
of occurrence of vacancy in the office of the Vice-Chancellor.
(2-C) The process of preparing the panel of
suitable persons for appointment as Vice-Chancellor shall begin at least four
months before the probable date of occurrence of the vacancy in the office of
the Vice-Chancellor.
(2-D) The Committee shall submit its recommendation
to the Chancellor within four months from the date of its constitution. If the
Committee does not submit its recommendation to the Chancellor within the said
period, the Chancellor may grant further time to the Committee to submit its
recommendation or take steps to constitute another Committee in accordance with
sub-section (2).]
(3) ??The
Vice-Chancellor shall hold office for a period of three years and shall be
eligible for re-appointment for a further period of three yeas:
Provided
that no person shall hold the office of Vice-Chancellor for more than six years
in the aggregate or after attaining the age of [14][seventy
years].
(4) ??Notwithstanding
anything contained in sub-section (3), where the Chancellor is of the opinion,
that a Vice-Chancellor could not be appointed immediately after the expiry of
the term of office of the outgoing Vice-Chancellor, he may direct the outgoing
Vice-Chancellor to continue in office for such period, not exceeding a total
period of one year, as may be specified in the direction.
(5) ??The
Vice-Chancellor may, by writing under his hand addressed to the Chancellor and
after giving two months notice, resign his office.
(6) ??When
any temporary vacancy occurs in the office of the Vice-Chancellor or if the
Vice-Chancellor is, by reason of absence or for any other reason, unable to
exercise the powers and perform the functions of his office, the senior most
Professor of the University shall exercise the powers and perform the functions
of the Vice-Chancellor till the Governing Council makes the requisite
arrangements for exercising the powers and performing the functions of the
Vice-Chancellor.
Section 11 - Terms and conditions of service of Vice-Chancellor
(1) The Vice-Chancellor shall be a whole time officer
of the University and his terms and conditions of service shall be as specified
in the following sub-sections.
(2) The Vice-Chancellor shall be paid?
(i) a salary of Rs. 5,000 (Rupee five thousand only)
per mensem or such higher salary as may be fixed by the Government, from time
to time; and
(ii) such other perquisites as may be fixed by the
statutes.
(3) The Vice-Chancellor shall be entitled to such
terminal benefit and allowances as may be fixed by the Governing Council with
the approval of the Chancellor, from time to time:
Provided
that, where an employee of,--
(a) the University; or
(b) any other University or college or institution
maintained by, or affiliated to, that University, is appointed as Vice-Chancellor, he shall be
allowed to continue to contribute to the Provident Fund to which he is a
subscriber, and the contribution of the University shall be limited to what he
had been contributing immediately before his appointment as Vice-Chancellor.
(4)
The
Vice-Chancellor shall be entitled to travelling allowances at such rates as may
be fixed by the Governing Council.
(5)
The
Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh
of the period spent by him on duty.
(6)
The
Vice-Chancellor shall, on the expiry of the term of his office, or upon
relinquishment of his office, be entitled to draw cash equivalent of leave
salary in respect of the earned leave at his credit subject to a maximum of one
hundred and eighty days.
(7) The Vice-Chancellor shall be entitled, on medical
grounds, to leave with pay for a period not exceeding three months during his
term of office.
Section 12 - Powers and functions of Vice-Chancellor
(1) The Vice-Chancellor shall be the academic head and
the principal executive officer of the University and shall, in the absence of
the Chancellor and Pro-Chancellor, preside at any convocation of the University
and confer degrees, diplomas or other academic distinctions upon persons
entitled to receive them. He shall be a member ex-officio and Chairman of the
Senate, the Governing Council, the Standing Academic Board, the Finance
Committee and the Planning Board and shall be entitled to be present at, and to
address, any meeting of any authority of the University, but shall not be
entitled to vote thereat, unless he is a member of the authority concerned.
(2) It shall be the duty of the Vice-Chancellor to
ensure that the provisions of this Act, the statutes, ordinances and
regulations [15][except
section 35-A] are observed and carried out and he may exercise all powers
necessary for this purpose.
(3) The Vice-Chancellor shall have power to convene
meetings of the Senate, the Governing Council, the Standing Academic Board and
the Finance Committee.
(4) The Vice-Chancellor shall have power to take action
on any matter concerning the affairs of the University and may take such action
as he may deem necessary, but shall, as soon as may be, thereafter report the
action taken to the officer or authority or body who or which would have
ordinary dealt with the matter:
Provided that no such order shall be passed unless
the person likely to be affected, has been given a reasonable opportunity of
being heard.
(5)
When
action taken by the Vice-Chancellor under sub-section (4) affects any person in
the service of the University, such person shall be entitled to prefer an
appeal to the Governing Council within thirty days from the date on which he
has notice of such action. The Vice-Chancellor shall give effect to the order
passed by the Governing Council on such appeal.
(6)
The
Vice-Chancellor shall have power to give effect to the decisions of the
Governing Council.
(7)
The
Vice-Chancellor shall have power to exercise control over the affairs of the
University and shall be responsible for the due maintenance of discipline in
the University.
(8)
The
Vice-Chancellor shall be responsible for the co-ordination and integration of
teaching and research, extension, education and curriculum development.
(9) The Vice-Chancellor shall exercise such other
powers and perform such other functions as may be prescribed by the statutes.
Section 13 - The Registrar
[16] (1) The Registrar shall be a whole time salaried
officer of the University, appointed by the Governing Council on such terms and
conditions as may be fixed by the Governing Council.
(2)? ?The Registrar shall be--
(a) an academician in the field of medical science not
lower in rank than that of a Professor of five years standing; or
(b) an officer of the Government not lower in rank than
that of Deputy Secretary to Government.
(3) ??The
Registrar shall hold office for a period of three years and shall be eligible
for re-appointment for a further period of three years:
Provided
that no person appointed as Registrar shall hold office on attaining the age of
fifty-eight years.
(4) ??The
Registrar shall be the ex-officio secretary of the Senate, the Governing
Council, the Standing Academic Board and the Faculties, but shall not be deemed
to be a member of any of these authorities.
(5) ??When
the office of the Registrar is vacant, or when the Registrar, by reason of
illness, absence, or any other reason is, unable to perform the functions and
discharge the duties of his office, the functions and the duties of the office of
the Registrar shall be performed and discharged by such persons as the
Vice-Chancellor may appoint for the purpose.
(6) ??It
shall be the duty of the Registrar,--
(a) to manage the property and investments of the
University including trust and endowed property in accordance with the decision
of the Finance Committee and the Governing Council;
(b) to be the custodian of the records, the common seal
and such other properties of the University as the Governing Council shall
commit to his charge; and
(c) to issue all notices convening meetings of the
Senate, the Governing Council, the Standing Academic Board, the Faculties, the
Board of Studies, the Boards of Examiners and of any Committee appointed by the
authorities of the University.
(7) ??The
Registrar shall exercise such other powers and perform such other functions and
discharge such other duties as may be prescribed by the Governing Council.
(8) ??In all
suits and other legal proceedings by or against the University, the pleadings
shall be signed and verified by the Registrar and all processes in such suits
and proceedings shall be issued to, and served on, the Registrar.
Section 14 - The Finance Officer
(1) The Finance Officer shall be a whole time salaried
officer of the University, appointed by the Governing Council from out of a panel of three
names recommended by the Government. He shall hold office for a period of three
years subject to such terms and conditions as may be specified by the Governing
Council.
(2) The emoluments and other terms and conditions of
service of the Finance Officer shall be such as may be prescribed by the
Governing Council.
(3) The Finance Officer shall retire on attaining the
age of fifty-eight years.
(4) When the office of the Finance Officer is vacant or
when the Finance Officer is by reason of illness or absence or any other cause,
unable to perform the functions and discharge the duties of his office, the
functions and duties of the office of the Finance Officer shall be discharged
by such person as the Vice-Chancellor may appoint for the purpose.
(5) The Finance Officer shall be the ex-officio
Secretary of the Finance Committee, but shall not be deemed to be a member of
such Committee.
Section 15 - Powers, functions and duties of Finance Officer
(1) The Finance Officer shall,--
(a) exercise general supervision over the funds of the
University and shall advice the University as regards its financial policy; and
(b) exercise such other powers and perform such other
financial functions, as may be assigned to him by the Governing Council, or as
may be prescribed by the statutes or ordinances:
Provided
that the Finance Officer shall not incur any expenditure or make any investment
exceeding such amount as may be prescribed by the statutes or ordinances except
with the previous approval of the Governing Council.
(2) Subject to the control of the Governing Council,
the Finance Officer shall,--
(a) ensure that the limits fixed by the Governing
Council for recurring and non-recurring expenditure for a year are not exceeded
and that all moneys expended for the purposes for which they are granted or
allotted;
(b) be responsible for the preparation of annual
accounts, financial estimates and the budget of the University and for their
presentation to the Finance Committee and the Governing Council;
(c) keep a constant watch on the cash and bank balances
and of investments;
(d) watch the progress of the collection of revenue and
advice on the methods of collection employed;
(e) ensure that the registers of buildings, land,
furniture and equipment are maintained up-to-date, and that stock checking is
conducted in respect of equipment and other consumable materials in all
offices, centres, laboratories and colleges maintained by the University;
(f) bring to the notice of the Vice-Chancellor any
unauthorised expenditure or other financial irregularity and suggest
appropriate action, to be taken against persons at fault; and
(g) call from any office, centre, laboratory and
college maintained by the University, any information or returns as he may
consider necessary for the performances of his functions and discharge of his
duties.
Section 16 - The Controller of Examinations
(1) The Controller of Examinations shall be an
academician in the field of medical science and a whole time officer of the
University appointed by the Governing Council on such terms and conditions as
may be fixed by the Governing Council.
(2) The Controller of Examinations shall hold office
for a period of three years and shall be eligible for reappointment for a
further period of three years:
Provided
that no person appointed as Controller of Examinations shall hold office on
attaining the age of fifty-eight years.
(3) The Controller of Examinations shall exercise such
powers and perform such functions and discharge such duties as may be prescribed
in the statutes.
Section 17 - Authorities of University
The
authorities of the University shall be,--
(1) The Senate;
(2) The Governing Council;
(3) The Finance Committee;
(4) The Standing Academic Board;
(6) The Faculties;
(7) The Board of Studies;
(8) The Planning Board; and
(9) Such other authorities as may be declared by the
statutes to be authorities of the University.
Section 18 - The Senate
(1) The Senate shall consist of ex-officio and other
members.
(2) The ex-officio members of the Senate shall be,--
(a) the Chancellor;
(b) the Pro-Chancellor;
(c) the Vice-Chancellor;
(d) the Director of Medical Education;
(e) the Director of Medical Services and Family
Welfare;
(f) the Director of Public Health and Preventive
Medicine;
(g) the Director of Indian Medicine and Homeopathy;
(h) Heads of University Departments of Study and
Research;
(i) Heads of Principals of all Medical Colleges;
(j) Deans or Principals of Colleges of Indian System of
Medicine and Homeopathy;
(k) Principals of Post-Graduate Dental Colleges;
(l) Principals of Post-Graduate Colleges of Nursing;
(m) Deans or Principals of Post-Graduate Colleges of
Pharmacy;
(n) the President of the Tamil Nadu State Medical
Council;
(o) the President of the Tamil Nadu Homeopathy Council;
(p) the President of the Tamil Nadu Board of Indian Medicine;
(q) members of the Governing Council who are not
otherwise members of the Senate; and
(r) the Librarian of the University Library.
Explanation:- In case the Secretary to Government,
in-charge of Health and Family Welfare, or the Secretary to Government,
in-charge of Finance, or the Secretary to Government, in-charge of Education,
or the Secretary to Government, in-charge of Law, who is a member of the Senate
by virtue of clause (q), is unable to attend any meeting of the Senate for any
reason, he may depute any officer of his department, not lower in rank than
that of Deputy Secretary to Government, to attend such meeting. The officer so
deputed shall have the right to take part in the discussions of the meeting and
shall have the right to vote.
(3) The other members of the Senate shall be,--
(a) one Professor elected by the teachers of each
affiliated medical college from among themselves;
(b) one Professor elected by teachers of all affiliated
Dental Colleges from among themselves;
(c) one Professor elected by teachers of all affiliated
colleges of Nursing from among themselves;
(d) one Professor elected by teachers of all affiliated
colleges of Pharmacy from among themselves;
(e) two members elected by the members of the Tamil
Nadu Legislative Assembly from among themselves;
(f) one member nominated by the President of the Indian
Council of Medical Research;
(g) one member nominated by the Director-General of
Indian Council of Medical Research;
(h) one member each nominated by the Chancellor
representing,--
(i) ???Chambers
of Commerce;
(ii) Industries including engineering and technology;
(iii) Other Sciences; and
(iv) Law; and
(i) one member each to be nominated by the
Pro-Chancellor to secure the representation of,--
(A) the Scheduled Castes and the Scheduled Tribes; and
(B) Sports.
Section 19 - Senate to review broad policies and programmes of the University
Subject
to the other provisions of this Act, the Senate shall have the following powers
and functions, namely:--
(a) to review, from time to time, the broad policies
and programmes of the University and to suggest measures for the improvement
and development of the University;
(b) to advise the Chancellor in respect of any matter
which may be referred by him for advice;
(c) to exercise such other powers and perform such
other functions as may prescribed by the statutes.
Section 20 - Meetings of Senate
(1) The Senate shall meet at least twice in every year
on the dates to be fixed by the Vice-Chancellor. One of such meetings shall be
called the annual meeting.
(2) One-third of the total strength of the members of
the Senate shall be the quorum required for a meeting of the Senate:
Provided
that such quorum shall not be required at a convocation of the University.
(3) The Vice-Chancellor may, whenever he thinks fit,
and shall, upon a requisition in writing signed by not less than fifty per cent
of the total members of the Senate, convene a special meeting of the Senate.
Section 21 - The Governing Council
(1) The Chancellor shall, as soon as may be, after the
first Vice-Chancellor is appointed under section 47, constitute the Governing
Council.
(2) The Governing Council shall, in addition to the Vice-Chancellor,
consist of the ex-officio and other members.
(3) The ex-officio members of the Governing Council
shall be,--
(a) the Secretary to Government, in-charge of Health
and Family Welfare;
(b) the Secretary to Government, in-charge of Finance;
(c) the Secretary to Government, in-charge of
Education;
(d) the Secretary to Government, in-charge of Law;
(e) the Director of Medical Education;
(f) the Director of Medical Services and Family
Welfare; and
(g) the Director of Indian Medicine and
Homeopathy.
Explanation:-In
case any ex-officio members of the Governing Council referred to in clause (a),
(b), (c) or (d), is unable to attend any meeting of the Governing Council for
any reason, he may depute any officer of his department not lower in rank than
that of Deputy Secretary to Government to attend such meeting. The officer so
deputed shall have the right to take part in the discussion of the committee
and shall have the right to vote.
(4) The other members of the Governing Council shall
be,--
(a) two members elected by the Senate from among its
members;
(b) two members elected by the Dean or Principals of
affiliated colleges providing courses of study and training in medical science
from among themselves;
(c) one member elected by the University Professors from
among themselves; and
(d) one expert in Medical Education, nominated by the
Chancellor on the recommendation of the Vice-Chancellor.
Section 22 - Powers of Governing Council
The
Governing Council shall have the following powers, namely:--
(1) to make statutes and amend or repeal the statutes;
(2) to make ordinances and amend or repeal the same;
(3) to hold, control and administer the properties and
funds of the University;
(4) to provide for instruction and training in such
branches of learning in medical science as it may think fit;
(5) to institute departments of study in the University
in such discipline of learning in medical science as it may deem fit;
(6) to provide for research and advancement and
dissemination of knowledge in medical science;
(7) to institute lecturerships, readerships,
professorships and any other teaching posts required by the University;
(8) to prescribe, in consultation with expert
committees to be appointed for the purpose, the conditions for affiliating
colleges to the University or approval of institutions by the University and to
join such affiliation or approval;
(9) to institute degrees, diplomas and other academic
distinctions;
(10) to confer degrees, diplomas and other academic
distinctions on persons who?
(a) shall have pursued an approved course of study or
training in a college, or University laboratory or an approved institution
unless exempted there, from in the manner prescribed by the statutes and shall
have passed the examinations prescribed by the University; or
(b) shall have carried on research under conditions
prescribed by the statutes;
(11)
to
confer honorary degrees or other honorary academic distinctions on the
recommendation of not less than two-thirds of its members;
(12)
to
consider and take such action as it may deem fit on the annual report, the
annual accounts and the financial estimates;
(13)
to
prescribe the qualifications of teachers in the University departments and
colleges of the University and the affiliated colleges in the statutes;
(14)
to
appoint, on the recommendation of the Selection Committee of Experts appointed
for the purpose, University Lecturers, Professors, Readers and teachers, fix
their emoluments, define their duties and the conditions of their services and
provided for filling up of temporary vacancies;
(15)
to
make statutes specifying the mode of appointment of persons to administrative
and other posts, provide for filling up of temporary vacancies and define their
duties and their terms and conditions of service;
(16)
to
take disciplinary proceedings against the University Professors, Readers,
Lecturers, teachers and other employees of the University in the manner
prescribed by the statutes and to impose such penalties as may be specified in
the statutes and to place them under suspension pending enquiry;
(17)
to
cause an inspection of all colleges, hospitals and other institutions
affiliated or to be affiliated, to the University and to take such action as
may be deemed necessary;
(18)
to
prescribe, in consultation with the Standing Academic Board, the manner in
which and the conditions subject to which, a college or institution may be
designated as an autonomous college or institution and to cancel such
designation;
(19)
with
the concurrence of the Government, to designate any college as an autonomous
college and to cancel such designation;
(20)
to
recognise, on the report of inspection commission, any college or institution
outside the University area;
(21)
to
raise, on behalf of the University, loans from the Central or any State
Government, or any corporation owned or controlled by the Central or any State
Government or the public;
(22)
to
borrow money for the purposes of the University with the approval of the
Government on the security of the property of the University;
(23)
to
appoint examiners on the recommendation of the Board of Studies and to fix
their remuneration;
(24)
to
charge and collect such fees as may be prescribed by the statutes;
(25)
to
conduct the University examinations and approve and publish the results
thereon;
(26)
to
appoint members to the Boards of Studies;
(27)
to
make ordinances, regarding the admission of students to the University, or
prescribing examinations to be recognised as equivalent to University
examinations;
(28)
to
establish and maintain hostels;
(29)
to
recognise hostels not maintained by the University, and to suspend or withdraw
recognition of any hostel which is not conducted in accordance with the
conditions subject to which hostel was recognised;
(30)
to
supervise the residence of the students of the University and to make
arrangements for securing their health and well-being;
(31)
to
award fellowships, travelling fellowships, studentships, medals and prizes in
accordance with the statutes;
(32)
to
manage any publication bureau, employment bureau and University sports or
athletic clubs instituted by the University;
(33)
to
review the instruction and teaching of the University;
(34)
to
promote research within the University and to require reports, from time to
time, of such research;
(35)
to
administer all properties and funds placed at the disposal of the University
for specific purposes; and
(36) to accept, on behalf of the University endowments,
bequests, donations, grants and transfers of any movable and immovable property
of the University made to it.
Section 23 - Meeting of Governing Council
(1) The Governing Council shall meet at such times and
places and shall, subject to the provisions of sub-sections (2) and (3),
observe such rules of procedure at its meetings including the quorum at
meetings, as may be prescribed by the statutes.
(2) The Vice-Chancellor or, in his absence, any member
chosen by the member present, shall preside at a meeting of the Governing
Council.
(3) All questions at any meeting of the Governing
Council shall be decided by a majority of the votes of the members present and voting
and, in the case of equality of votes, the Vice-Chancellor or the member
presiding, as the case may be, shall have and exercise a second or casting
vote.
(4) (a) The Governing Council may, for the purpose of
consultation, invite any person, having special knowledge or practical
experience in any subject under consideration to attend any meeting. Such
person may speak in, and otherwise take part in, the proceedings of such
meeting, but shall not be entitled to vote.
(b) The person so invited shall be entitled to such
daily and travelling allowances as are admissible to a member of the Governing
Council.
Section 24 - Members not entitled to remuneration
The
members of the Governing Council shall not be entitled to receive any
remuneration from the University except such travelling and daily allowances as
may be prescribed by the statutes:
Provided
that nothing contained in this section shall preclude any member from drawing
his emoluments to which he is entitled by virtue of the office he holds.
Section 25 - Resignation of members
A
member of the Governing Council, other than ex-officio members, may tender
resignation of his membership at any time before the expiry of the term of his
office. Such resignation shall be conveyed to the Chancellor by a letter in
writing by the member and the resignation shall take effect from the date of
its acceptance by the Chancellor.
Section 26 - Governing Council to prepare annual report
(1) The annual report of the University shall be
prepared by the Governing Council and shall be placed before the Senate on or
before such date as may be prescribed by the statutes and shall be considered
by the Senate at its next annual meeting. The Senate may pass resolution
thereon and communicate the same to the Governing Council.
(2) The Governing Council shall inform at a subsequent
meeting of the Senate the action taken by it on the resolution passed by the
Senate.
(3) A copy of the annual report and a copy of the
resolution passed by the Senate together with information on the action taken
under sub-section (2) shall be submitted to the Government by the Governing
Council for information.
Section 27 - Governing Council to submit annual accounts
(1) The annual accounts of the University shall be
submitted by the Governing Council to such examination and audit as the
Government may direct.
(2) The Governing Council shall settle objections
raised in such audit and carry out such instructions as may be issued by the
Government on the audit report, as prescribed in the statues.
(3) The accounts when audited shall be published by the
Governing Council in such manner as may be prescribed by the ordinance and
copies thereof shall be submitted to the Senate at its next meeting, and to the
Government within three months of such publication.
Section 28 - The Finance Committee
(1) The Finance Committee shall consist of the
following members, namely:--
(a) the Vice-Chancellor;
(b) the Secretary to Government, in-charge of Finance;
(c) the Secretary to Government, in-charge of Health
and Family Welfare; and
(d) three members nominated by the Governing Council
from among its members.
(2)
If,
for any reasons, the member referred to in clause (b) or clause (c) of
sub-section (1), is unable to attend any meeting of the Finance Committee, he
may depute any officer of his Department concerned not lower in rank than that
of Deputy Secretary to Government to attend such meeting. The officer so
deputed shall have the right to take part in the discussions of the Finance
Committee and shall have the right to vote.
(3)
The
Vice-Chancellor shall be the ex-officio Chairman and the Finance Officer shall
be the ex-officio Secretary of the Finance Committee.
(4)
The
members nominated by the Governing Council under clause (d) of sub-section (1),
shall hold office for a period of three years.
(5) The annual accounts of the University prepared by
the Finance Officer shall be laid before the Finance Committee for
consideration and comments and thereafter submitted to the Governing Council
for approval.
(6)
The
annual financial estimates of the University prepared by the Finance Officer
shall be laid before the Finance Committee for consideration and comments. The
said estimates, as modified by the Finance Committee, shall, then, be laid
before the Governing Council for consideration. The Governing Council may
approve the financial estimates with such modification as it deems fit
(7) The Finance Committee shall?
(a) meet at least once in three months to examine the
accounts and to scrutinize proposal for expenditure;
(b) review the financial position of the University,
from time to time;
(c) make recommendation to the Governing Council on
every proposal involving investment or expenditure for which no provision has
been made in the annual financial estimates or which involves expenditure in
excess of the amount provided for in the annual financial estimates;
(d) prescribe the methods and procedure and forms for
maintaining the accounts of the University and Colleges;
(e) make recommendation to the Governing Council on all
matters relating to the finances of the University; and
(f) perform such other functions as may be prescribed
by the statutes.
Section 29 - The Standing Academic Board
(1) There shall be a Standing Academic Board of the
University which shall, subject to the provisions of this Act, the statutes and
the ordinances, coordinate and exercise general supervision over the academic
affairs of the University.
Decision
of the Chancellor is criteria whether a Vice-Chancellor can be regarded as a
member of any faculty enumerated in section 17. [1997 (2) LW 103 (SN) : 1997
WLR 511]
(2) The Standing Academic Board shall consist of the
following ex-officio members, namely:--
(a) the Vice-Chancellor;
(b) the Director of Medical Education;
(c) the Director of Medical Services and Family Welfare;
(d) the Director of Public Health and Preventive
Medicine;
(e) the Director of Indian Medicine and Homeopathy;
(f) the Presidents of the Faculties of the University;
and
(g) the Chairman of the Boards of Studies of the
University.
(3) Subject to the provisions of this Act, the
statutes, the ordinances, the Standing Academic Board shall have the following
powers, namely:--
(a) to make regulations and amend or repeal the same;
(b) to advise the Governing Council on the promotion of
research in the University; and
(c) to suggest measures for revisions and innovations
in academic and research programmes.
(4)
The
Standing Academic Board shall ordinarily meet twice in a year. The Board may,
however, meet on other occasions as may be decided by the Governing Council.
(5)
One-third
of the total strength of the members of the Standing Academic Board shall be
the quorum required for a meeting of the Standing Academic Board.
(6) The Vice-Chancellor shall preside at all meetings
of the Standing Academic Board. If the Vice-Chancellor cannot be present at a
meeting of the Standing Academic Board due to any reason, the members present
may elect a chairman from among themselves.
Section 30 - Faculties
[17](1) The University shall consist of the following
Faculties, namely:--
(a) Faculty of Basic Medical Sciences;
(b) Faculty of Medicine and Medical Specialities;
(c) Faculty of Surgery and Surgical Specialities;
(d) Faculty of Paediatrics and Paediatric Specialities;
(e) Faculty of Obstetrics and Gynaecology and related Specialities;
(f) Faculty of Community Health, Social Sciences and
History of Medicine;
(g) Faculty of Dentistry;
(h) Faculty of Pharmacy;
(i) Faculty of Nursing; and
(j) such other Faculty as may be prescribed by the
statutes.
(2) ??The
constitution and functions of the Faculties shall, in all other respects, be
such as may be prescribed by the regulations.
(3) ??Notwithstanding
anything contained in sub-section (2), the Standing Academic Board may, on the
recommendation of the Governing Council, appoint any teacher of the University
as a member of a Faculty.
Section 31 - The Planning Board
(1) There shall be constituted a Planning Board which
shall advise generally on the planning and development of the University and review, from time
to time, the standards of education and research in the University.
(2) The Planning Board shall consist of the following
members, namely:--
(a) The Vice-Chancellor, who shall be the Chairman of the
Planning Board; and
(b) Not more than eight persons of high academic
standing nominated by the Governing Council.
(3)
The
Planning Board shall, in addition to all other powers vested in it by this Act,
have the right to advise the Governing Council and the Standing Academic Board
on any academic matter.
(4) The term of office of the nominated members of the
Planning Board shall be three years and they are eligible for re-nomination
after the expiry of their term of office.
Section 32 - The Board of Studies
(1) There shall be Boards of Studies attached to each
of department of study or research.
(2) The constitution and powers of the Boards of
Studies shall be such as may be prescribed by the statutes.
Section 33 - Constitution of other authorities
The
Governing Council may constitute such other authorities of the University as
may be necessary in the manner prescribed in the statutes.
Section 34 - General Funds
The
University shall have a General Fund to which shall be credited,--
(a) its income from fees, grants, donations and gifts,
if any;
(b) any contribution or grant received from the Central
Government or any State Government or any Local Authority or the University
Grants Commission or any other similar body or any Corporation owned or
controlled by the Central or any State Government; and
(c) endowments and other receipts.
Section 35 - Admission to University course
(1) No person shall be admitted to a course of study or
training in a college or University laboratory or an approved institute to
appear for any examination held by the University for conferring any degree,
diploma or other academic distinction unless he,--
(a) has passed the qualifying examination prescribed
therefor by the University; and
(b) fulfils such other condition as may be prescribed
by the regulations.
(2)
The
Governing Council may, on the recommendation of the Standing Academic Board,
exempt from the provisions of sub-section (1) any candidate who has undergone
an equivalent course of study or training in any college or institution outside
the University area.
(3) The question whether such candidate has undergone
the equivalent course of study or training shall be decided by the Standing
Academic Board with reference to the syllabus, the course contents and the
period of study or training.
Section 35A - Selection and admission of candidates to Government colleges or institutions
[18] [Notwithstanding anything contained in section 35
or in any other provisions of this Act,--
(a) the Government shall be the competent authority to
select and admit candidates to a course of study or training in the Government
colleges and institutions and to a course of study or training in private
colleges and institutions to which this Act applies, in respect of seats under
Government quota; and
(b) the Government may specify, by general or special
order, the policy, guidelines, method and procedure for selection of candidates
for admission to a course of study or training in Government colleges and
institutions and to a course of study or training in private colleges and
institutions to which this Act applies, in respect of seats under Government
quota.
Explanation.--In this section the expression
"seats under Government quota" means the seats reserved in a course
of study or training in private colleges or private institutions to which this
Act applies, to be filled in by the Government from among the approved list of
candidates selected for admission.]
Section 36 - Admitted to University examination
(1) No candidate shall be admitted to any University
examination unless,--
(a) he is enrolled as a member of a University college,
University laboratory, affiliated college or approved institution; and
(b) he has satisfied the requirement as to the attendance
prescribed by the regulations.
(2) The Governing Council may, on the recommendation of
the Standing Academic Board, grant exemption to any candidate from the
provisions of sub-section (1) subject to such conditions, as it may deem fit.
Section 37 - Appointment of officers, heads of departments, etc
The
University may appoint such number of officers, heads of departments,
professors, readers, lecturers, teachers, librarians and such other employees
as may be necessary for the purpose of carrying out the provisions of this Act
in such manner as may be prescribed by statutes.
Section 38 - Conditions of service
Subject
to the provisions of this Act, the appointment, procedure for selections, pay
and allowances and other conditions of service of officers, teachers and other
persons employed in the University shall be such as may be prescribed by
statutes.
Explanation.--For the purpose of this section, the
word "Officers" shall not include the Chancellor and the
Pro-Chancellor.
Section 39 - Pension and gratuity, etc
(1) The University shall institute for the benefit of
its officers, teachers and other persons employed by the University, such
pension, gratuity, insurance and provident fund as it may deem fit, in such
manner and subject to such conditions, as may be prescribed by statutes.
(2) Where the University has so instituted a provident
fund under sub-section (1), the Government may declare that the provisions of
the Provident Funds Act, 1925 (Central Act 19 of 1925), shall apply to such
fund as if the University were a local authority and the fund, a Government
Provident Fund.
(3) The University may, in consultation with the
Finance Committee, invest the provident fund amount in such manner, as it may
determine.
Section 40 - Terms and conditions of service of Heads of Department
(1) Each department of the University shall have a Head
who shall be a Professor or Director and whose functions and duties and terms
and conditions of appointment shall be such as may be prescribed by statutes:
Provided
that if there is more than one Professor in any department, the Head of the
department shall be appointed in the manner prescribed by statutes:
Provided
further that in a department where there is no Professor, an Assistant
Professor or a Reader may be appointed as a Head of the department in the
manner prescribed by the statutes.
(2)
It
shall be open to a Professor or Assistant Professor or Reader to decline the
offer of appointment as Head of the department.
(3)
A
person appointed as Head of the department shall hold office as such for a
period of three years and shall be eligible for re-appointment.
(4)
A
Head of the department may resign his office at any time during his tenure of
office.
(5) A Head of the department shall perform such
functions and discharge such duties as may be prescribed by statutes.
Section 41 - Terms and conditions of service of Co-ordinator of University departments and Dean of students
(1) There shall be a Co-ordinator of University
departments who will act as a liaison officer between the Vice-Chancellor and
the Heads of departments of the University. He shall perform such functions and
discharge such duties as may be prescribed by statutes.
(2) There shall be a Dean of students in the University
who shall be in-charge of the welfare of, and the discipline among, the
students. He shall exercise such powers and perform such functions and
discharge such duties as may be prescribed by statutes.
Section 42 - Statute
(1) The Governing Council may, from time to time, make
statutes and amend or repeal the same.
(2) Subject to the provisions of this Act, the statutes
may provide for,--
(a) the holding of convocation to confer degrees and
academic distinctions;
(b) the conferment of honorary degrees and honorary
academic distinctions;
(c) the constitution, powers and functions of the
authorities of the University;
(d) the manner of filling vacancies among members of
the authorities of the University;
(e) the allowances to be paid to the members of the
authorities of the University and committees thereof;
(f) the procedure at meetings of the authorities
including the quorum for the transaction of business at such meetings;
(g) the authentication of the orders of decisions of
the authorities of the University;
(h) the formation of departments of research at the
University;
(i) the term of office and methods of appointment and
conditions of service of the officers of the University other than the
Chancellor and the Pro-Chancellor;
(j) the qualifications of the teachers and other
persons employed by the University and affiliated colleges or institutions;
(k) the classification, the method of appointment and
determination of the terms and conditions of service of teachers and other
persons employed by the University;
(l) the institution of pension, gratuity, insurance or
provident fund for the benefit of the officers, teachers and other persons
employed of the University;
(m) the institution of Fellowships, Travelling
Fellowships, scholarships, studentships, bursaries, exhibitions, medals and
prizes and the conditions of award thereof;
(n) the conditions of affiliation of colleges to the
University;
(o) the manner in which, and the conditions subject to
which, a college may be designated as an autonomous college and the conditions
subject to which, such designation may be cancelled and matters incidental to
the administration of autonomous colleges including the constitution, or
reconstitution, powers and duties of the committee on academic affairs in the
college, Boards of Studies and Boards of Examiners;
(p) the establishment and maintenance of halls, hostels
and laboratories;
(q) the conditions for recognition of hostels other
than those maintained by the University;
(r) the conditions for residence of students of the
University in the halls and hostels and the levy of fees and other charges for
such residence;
(s) the delegation of powers vested in the authorities
or officers of the University; and
(t) any other matter which is required to be or may be
prescribed by the statutes.
(3) A statute passed by the Governing Council shall be
submitted to the Chancellor who may assent thereto or withhold his assent. A
statute passed by the Governing Council shall have no validity until it has
been assented to by the Chancellor.
Section 43 - Ordinances
(1) The Governing Council may, from time to time, make
ordinances and amend or repeal the same.
(2) Subject to the provisions of this Act and the
statutes, the ordinances may provide for,--
(a) the admission of the students to the University and
to its affiliated colleges and the levy of fees for admission to the University
colleges and University laboratories;
(b) the course of study leading to all degrees,
diplomas and other academic distinctions of the University;
(c) the conditions under which the students shall be
admitted to the courses of study leading to degrees, diplomas and other
academic distinctions of the University;
(d) the conduct of examinations of the University and
the conditions subject to which student shall be admitted to such examinations;
(e) the manner in which exemption relating to the
admission of students to examination may be given;
(f) the conditions and mode of appointment and duties
of examining bodies and examiners;
(g) the maintenance of discipline among the students of
the University;
(h) the fees to be charged for courses of study,
research, experiment and practical training and for admission to the
examinations for degrees, diplomas and other academic distinctions of the
University; and
(i) any other matter expressly required or allowed by
this Act or the statutes.
(3) In making the ordinances, the Governing Council
shall consult,--
(a) the Boards of Studies in matters relating to the
appointment and duties of examiners; and
(b) the Standing Academic Board in matters relating to
the conduct or standard of examination.
(4) All ordinances made by the Governing Council shall
have effect from date as the Governing Council may specify and every ordinance
so made shall be submitted, as soon as may be, to the Chancellor and the Senate
for information.
The
present appeal directs that the earlier decision in the matter has become final
and binding and should be complied with and followed. [1993 (III) 1 LW 40
(SN)].
Section 44 - Regulations
(1) The Standing Academic Board may make regulations
consistent with this Act, the statues and the ordinances, to carry out the
duties assigned to it there under.
(2) All such regulations shall have effect from such
date as the Standing Academic Board may specify and every regulation so made
shall be placed before the Governing Council for information.
Section 45 - Term of office of members of Senate and Governing Council
(1) Every elected and nominated member of the Senate
and Governing Council, shall hold office for a period of three years and such
member shall be eligible for election or nomination for another period of three
years:
[19] [Provided that a member of the Tamil Nadu
Legislative Assembly elected to the Senate shall cease to be a member of the
Senate from the date on which he ceases to be a member of the Tamil Nadu
Legislative Assembly.]
(2) Any person who has completed two terms of three
years each, continuously in any one of the authorities referred to in
subsection (1) shall be eligible after a period of three years has elapsed from
the date of his ceasing to be such member for election or nomination for a
further period of three years.
Explanation.-- For the purpose of this section, a
person who has held office for a period not less than one year in any one of
the authorities mentioned in sub-section (1) in a casual vacancy, shall be deemed to have held office for a
term of three years in that authority.
(3)
Where
an elected or a nominated member of any of the authorities is appointed
temporarily to any of the office by virtue of which he is entitled to be an
ex-officio member of any other authority, he shall, by notice in writing signed
by him and communicated to the Vice-Chancellor within seven days from the date
of taking charge of his appointment, choose whether he will continue to be a
member of the authority to which he was elected or nominated by virtue of his
election or nomination or whether he will vacate office as such member and
become a member ex-officio of any other authority by virtue of his appointment
and the choice shall be conclusive. On failure to make such a choice, he shall
be deemed to have vacated his office as an elected or nominated member.
(4)
Where
a person is a member of any other authority and by virtue of such membership,
he is a member of any other authority or authorities and if for any reason, he
ceases to be a member of the first mentioned authority, he shall also cease to
be a member of other authority or authorities.
(5) Nothing in sub-section (1) shall have application
in respect of,--
(i) ex-officio members referred to in sub-section (2)
of section 18, but not including members of the Governing Council who are not
otherwise members of the Senate referred to in clause (q); and
(ii) ex-officio members referred to in sub-section (3)
of section 21.
Section 46 - Disqualification for membership
(1) No person shall be qualified for nomination or
election as a member of any of the authorities of the University, if, on the
date of such nomination or election he,--
(a) is of unsound mind or a deaf-mute; or
(b) is an applicant to be adjudicated as an insolvent,
or an undischarged insolvent; or
(c) is sentenced by a criminal Court to imprisonment
for any offence involving moral turpitude; or
(d) has completed sixty-five years of age.
(2) In case of dispute or doubt, the Governing Council
shall determine whether a person is disqualified under sub-section (1) and its
decision shall be final.
Section 47 - Appointment of the first Vice-Chancellor
Notwithstanding
anything contained in sub-section (1) of section 10 within [20][one
year] from the date of the publication of this Act in the Tamil Nadu Government
Gazette, the first Vice-Chancellor shall be appointed by the Government on a
salary to be fixed by them for a period not exceeding three years and on such
other conditions as they may deem fit:
Provided
that a person appointed as first Vice-Chancellor shall retire from office, if,
during the term of his office, he completes the age of sixty-five years.
Section 48 - Appointment of the first Registrar
Notwithstanding
anything contained in sub-section (1) of section 13, within [21][one
year] from the date of the publication of this Act in the Tamil Nadu Government
Gazette, the first Registrar shall be appointed by the Government on a salary
to be fixed by them, for a period not exceeding three years and on such other
conditions as they may deem fit.
Section 49 - Transitory power of the Vice-Chancellor
(1) It shall be the duty of the Vice-Chancellor to make
arrangements for constituting the Senate, the Governing Council and the
Standing Academic Board and such other authorities of the University within 2
years from the notified date.
(2) The first Vice-Chancellor shall, in consultation
with the Government, make such rules as may be necessary for the functioning of
the University.
(3) The authorities constituted under sub-section (1)
shall perform their functions with effect from such date as the Government may,
by notification, specify in this behalf.
(4) It shall be the duty of the first Vice-Chancellor
to draft such statutes, ordinances and regulations as may be necessary and
submit them to the respective authorities competent to deal with them for their
disposal. Such statutes, ordinances, and regulations when framed shall be
published in the Tamil Nadu Government Gazette.
(5) Notwithstanding anything contained in this Act and
the statutes and until such time an authority is duly constituted, the first
Vice-Chancellor may appoint any officer or constitute any committee temporarily
to exercise, perform and discharge any of the powers, functions and duties of such authority
under this Act and the statutes.
Section 50 - Section 50
Where
any vacancy among the elected members of any authority filling up of regular
vacancies or other body of the University arises by efflux of time, such
vacancy shall be filled by way of election which may be fixed by the
Vice-Chancellor:
Provided that such election shall not be held
earlier than two months from the date of which the vacancy arises.
Section 51 - Filling up of casual vacancies
All
casual vacancies among the members (other than ex-officio members) of any
authority or other body of the University shall be filled as soon as may be by
the person or body who or which nominated or elected the member whose place has
become vacant and the person nominated or elected to a casual vacancy shall be
a member of such authority or body for the residue of the term for which the
person whose place he fills would have been a member:
Provided
that no casual vacancy shall be filled, if such vacancy occur within six months
before the date of the expiry of the term of the member of any authority or the
body of the University.
Section 52 - Proceeding of University authority or body not invalidated by vacancies
No
act or proceeding of any authority or other body of the University shall be
invalidated merely by reason of the existence of any vacancy or of any defect
or irregularity in the election or appointment of a member of any authority or
other body of the University or of any defect or irregularity in such act or
proceeding not affecting the merits of the case or on other ground only that
the Senate did not meet twice in any year.
Section 53 - Removal from membership and withdrawal of degree, diploma or other academic distinction of University
(1) The Governing Council may,--
(a) remove by an order in writing made in this behalf
any person from membership of any authority of the University by a resolution
passed by a majority of the total membership of the Governing Council and by a
majority of not less than two-thirds of the members of the Governing Council
present and voting at the meeting, if such person has been convicted by a
Criminal Court for an offence which in the opinion of the Governing Council
involves moral turpitude or if he has been guilty of gross misconduct; and
(b) for the same reason, withdraw any degree, diploma
and other academic distinctions conferred on, or granted to, that person by the
University.
(2)
The
Governing Council may also by an order in writing made in this behalf remove
any person from the membership of any authority of the University, if he
becomes of unsound mind, or deaf-mute has applied to be adjudicated or has been
adjudicated as an insolvent.
(3)
No
action under the section shall be taken against any person unless he has been
given a reasonable opportunity to show cause against the action proposed to be
taken.
(4) A copy of every order passed under sub-section (1)
or subsection (2), as the case may be, shall, as soon as may be, after it is so
passed, be communicated to the person concerned in the manner prescribed by the
regulations.
Section 54 - Dispute as to election or nomination
If
any question arises whether any person has been duly elected or nominated as,
or is entitled to be, a member of any authority of the University or other body
of the University, the question shall be referred to the Chancellor whose
decision thereon shall be final.
Section 55 - Authorities to constitute committees and to delegate powers
All
the authorities of the University shall have power to constitute or reconstitute
committees and to delegate to them such of their powers as they deem fit. Such
committees shall, save as otherwise provided, consist of members of the
authority concerned and of such other person, if any, as the authority may deem
fit.
Section 56 - Power to obtain information
Notwithstanding
anything contained in this Act, or any other law for the time being in force,
the Government may, by order in writing, call for any information from the
University or any matter relating to the affairs of the University and the
University shall, if such information is available with it, furnished the
Government with such information within a reasonable period:
Provided
that in the case of information which the University considers confidential,
the Vice-Chancellor of the University may place the same before the Chancellor
for his decision.
Section 57 - Transfer of certain employees of the University of Chennai to the Tamil Nadu Dr. M.G.R. Medical University, Chennai
(1) (a) As soon as may be, after the notified date, the
Government may after, consulting the Vice-Chancellor of the University of [22][Chennai]
and [23] [the Tamil Nadu Dr.
M.G.R. Medical University, [24](Chennai)]
direct, by general or special order, that such of the employees of the University
of [25][Chennai], as are serving
in the Post-Graduate institute of Basic Medical Sciences, Taramani, Chennai,
shall stand allotted to serve in connection with the affairs of [26][the
Tamil Nadu Dr. M.G.R. Medical University, [27](Chennai)],
with effect on and from such date as may be specified in such order:
Provided
that no such direction shall be issued in respect of any person without his
consent for such allotment.
(b) With effect on and from the date specified in
the order under clause (a), the persons specified in such order shall become
employees of [28][the
Tamil Nadu Dr. M.G.R. Medical University, [29]
(Chennai)] and shall cease to be employees of the University of [30][Chennai].
(2) Every person referred to in sub-section (1) shall
hold office under [31][the
Tamil Nadu Dr. M.G.R. Medical University, [32](Chennai)],
upon such tenure, remuneration, terms and conditions and rights and privileges
as to pension or gratuity, if any, and other matters which shall not be less
favourable than those to which he would have been entitled to on the date
specified in the order under clause (a) of sub-section (1), as if this Act had
not been passed.
(3) The liability to pay pension and gratuity to the
persons referred in sub-section (1) shall be the liability of [33][the
Tamil Nadu Dr. M.G.R. Medical University, [34](Chennai)].
Section 58 - Transfer of accumulations in Provident Fund and other like funds
(1) The sums at the credit of the Provident Fund
accounts of the persons referred to in sub-section (1) of section 57 as on the
date of their becoming employees of [35][the
Tamil Nadu Dr. M.G.R. Medical University, [36](Chennai)]
shall be transferred to [37][the
Tamil Nadu Dr. M.G.R. Medical University, [38](Chennai)]
and the liability in respect of the said Provident Fund accounts shall be the
liability of [39][the
Tamil Nadu Dr. M.G.R. Medical University, [40](Chennai)].
(2) There shall be paid to [41][the
Tamil Nadu Dr. M.G.R. Medical University, [42]
(Chennai)] out of the accumulations in the superannuation fund and other like
funds, if any, of the University of Chennai such amounts as have been credited
to the superannuation fund or other like funds, if any, on behalf of the
persons referred to in sub-section (1) of section 57. The amount so paid shall
form part of the superannuation fund or other like funds, if any, that may be
established by [43][the
Tamil Nadu Dr. M.G.R. Medical University, [44](Chennai)]
for the benefit of its employees.
Section 59 - Payment of certain amount by the University of Chennai
(1) The University of Chennai shall, out of its funds
as on the notified date, pay to [45][the
Tamil Nadu Dr. M.G.R. Medical University, [46](Chennai)],
such, amount as the Government may, in consultation with the University of
Chennai, specify.
(2) The amount payable under sub-section (1) shall be
in addition to the amounts payable by the University of [47][Chennai]
to [48][the Tamil Nadu Dr. M.G.R.
Medical University, [49](Chennai)],
under section 57.
Section 60 - Visitation
(1) The Government shall have the right to cause an
inspection or inquiry to be made, by such person or persons, as they may
direct, of the University, its buildings, laboratories, libraries, museums,
workshops and equipments, and of any institution maintained, recognised or
approved by, or affiliated to, the University and also of the examinations,
teaching and other work conducted or done by the University and to cause an
inquiry to be made in respect of any matter connected with the University. The
Government shall, in every case, give notice to the University of their intention
to cause such inspection or inquiry to be made and the University shall be
entitled to be represented thereat.
(2) The Government shall communicate to the Governing
Council their views with reference to the result of such inspection or inquiry
and may, after ascertaining the opinion of the Governing Council thereon,
advise the University upon the action to be taken and fix a time limit for
taking such action.
(3) The Governing Council shall report to the
Government the action taken on the basis of the result of such inspection or
inquiry. Such report shall be submitted within such time as the Government may
direct.
(4) Where the Governing Council does not take action to
the satisfaction of the Government within a reasonable time, the Government
may, after considering any explanation furnished or representation made by the
Governing Council, issue such directions as they may think fit and the
Governing Council shall not comply with such directions. In the event of the
Governing Council complying with such directions within such time as may be
fixed in that behalf by the Government, the Government shall have power to
appoint any person or body to comply with such directions and make such orders
as may be necessary for the expenses thereof.
Section 61 - Librarian
(1) The Librarian shall be a whole-time officer of the
University appointed by the Governing Council on the recommendation of the
Selection Committee constituted for the purpose, for such period and such terms
and conditions as may be prescribed.
(2) The Librarian shall exercise such powers and
perform such duties as may be assigned to him by the Governing Council.
Section 62 - Special mode of appointment
(1) The Governing Council may invite a person of high
academic distinction and professional attainments to accept a post of Professor
in the University on such terms and conditions as it deems fit, and on his
acceptance appoint him to the post.
(2) The Governing Council may appoint a teacher or any
other member of the academic staff working in any other University or
organisation, for undertaking a joint project in the manner laid down in the
ordinances.
Section 63 - Report on affiliated colleges
The
Governing Council shall, at the end of every five years from the notified date,
submit a report to the Government on the condition of affiliated colleges and
approved institutions within the University area. The Government shall take
such action on the report as they deem fit.
Section 64 - Selection Committee
(1) There shall be a Selection Committee for making
recommendations to the Governing Council for appointment to the posts of
Professor, Assistant Professor, Reader, Lecturer and Librarian of institutions
maintained by the University.
(2) The Selection Committee for appointment to the
posts referred to in sub-section (1) shall consist of the Vice-Chancellor, the
Chairman of the Board of Studies concerned and persons not less than two but
not exceeding four, who are experts in the subject in which the appointment is
to be made, nominated by the Governing Council:
Provided
that at least two experts shall be present at the Selection Committee meeting:
Provided
further that, in the case of selection for appointment of Readers and
Lecturers, one of the experts shall be the University Professor and Head of the
Department in the subject, if there is one.
Section 65 - Vice-Chancellor and other officers, etc. to be public servants
The
Vice-Chancellor, the Registrar, the Finance Officer, the Controller of
Examinations and other employees of the University shall be deemed when acting
or purporting to act in pursuance of any of the provisions of this Act to be
public servants within the meaning of section 21 of the Indian Penal Code
(Central Act 45 of 1860).
Section 66 - Power to amend Schedule
The
Government may, by notification, amend the Schedule to include in it any
college, institution or centre to, or to exclude therefrom any college,
institution or centre from, and on the publication of such notification, such
college, institution or centre shall be deemed to be included in, or as the
case may be, omitted from the Schedule.
Section 67 - Certain Acts not to apply
(1) Subject to the provisions of sub-sections (2) to
(7), the [50][Chennai] University Act,
1923 (Tamil Nadu Act VII of 1923), the Madurai-Kamaraj University Act, 1965
(Tamil Nadu Act 33 of 1965), the Bharathiar University Act, 1981 (Tamil Nadu
Act 1 of 1982) and the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of
1982) (hereafter in this section referred to as the said Acts) shall, with effect
on and from the notified date, cease to apply in respect of every college and
institution to which this Act applies.
(2) Such cessor shall not affect?
(a) the previous operation of the said Act in respect
of the colleges and institutions referred to in sub-section (1);
(b) any penalty, forfeiture or punishment incurred in
respect of any offence committed against the said Acts; or
(c) any investigation, legal proceedings, or remedy in
respect of such penalty, forfeiture or punishment and any such investigation,
legal proceeding or remedy may be instituted, continued or enforced and any such penalty,
forfeiture or punishment may be imposed as if this Act had not been passed.
(3)
Notwithstanding
anything contained in sub-section (1), all statutes, ordinances and regulations
made under the said Act and in force on the notified date shall, in so far as
they are not inconsistent with this Act, continue to be in force in respect of
the colleges and institutions referred to in the said sub-section (1), until
they are replaced by the statutes, ordinances and regulations to be made under
this Act.
(4) Notwithstanding anything contained in this Act, the
statutes, ordinances and regulations continued in force under subsection (3) or
made under this Act, every person who immediately before the notified date was
a student of a college within the University area affiliated to, or approved or
maintained by, the [51][Chennai],
Madurai-Kamaraj, Bharathiar and Bharathidasan Universities, or was eligible to
appear for any of the examinations in medical science of the said Universities,
shall be permitted to complete his course of study in the respective
Universities and [52][the
Tamil Nadu Dr. M.G.R. Medical University, [53](Chennai)]
shall make arrangements for the instruction, teaching and training for such
students for such period and in such manner as may be determined by [54][the
Tamil Nadu Dr. M.G.R. Medical University, [55]
(Chennai)] in accordance with the course of study, in the respective
Universities, and such students shall, during such period, be admitted to the
examinations held or conducted by the respective Universities and the
corresponding degree, diploma or other academic distinctions of the
Universities shall be conferred upon the qualified students on the result of
such examinations, by the Universities concerned.
(5) All property, whether movable or immovable,
including lands, buildings, equipments, books and library and all rights
whatsoever kind owned by or vested in or held in trust, immediately before the
notified date, by the University Chennai at the University campus at
Taramani, [56](Chennai) as well as
liabilities legally subsisting against that
University at that campus shall stand transferred to, and vest in [57][the
Tamil Nadu Dr. M.G.R. Medical University, [58](Chennai)].
(6) All Medical, Dental, Nursing and Pharmacy colleges
within the University area which immediately before the notified date,--
(a) continue to be affiliated to, or recognised by,
the [59][Chennai], Madurai,
Kamaraj, Bharathiar and Bharathidasan Universities; and
(b) provide courses of study for admission to the
examination for degrees and diplomas of the Universities specified in clause
(a), shall be deemed to be colleges affiliated to 1[the Tamil Nadu Dr. M.G.R.
Medical University, [60](Chennai)]
under this Act and the provisions of this Act shall, as far as may be, apply
accordingly.
(7) Subject to the provisions of sub-section (2), but
without prejudice to the provisions of sub-sections (3) to (6), anything done
or any action taken before the notified date under any provisions of the said
Acts in respect of any area to which the provisions of this Act apply shall be
deemed to have been done or taken under the corresponding provision of this Act
and shall continue to have effect accordingly unless and until superseded by anything
done or any action taken under the corresponding provisions in this Act.
Section 68 - Power to remove difficulties
(1) If any difficulty arises as to the first
constitution or reconstitution of any authority of the University after the
notified date or otherwise in giving effect to the provisions of this Act, the
Government may, by notification, make such provision, not inconsistent with the
provisions of this Act, as may appear to them to be necessary or expedient, for
removing the difficulty:
Provided
that no such notification shall be issued after the expiry of five years from
the date of establishment of the University under section 3.
(2) Every notification issued under sub-section (1) or
under any other provisions of this Act shall, as soon as possible after it is
issued, be placed on the table of the Legislative Assembly and if, before the
expiry of the session in which it is so placed or the next session, the
Assembly makes any modification in any such notification or the Assembly
decides that the notification should not be issued, the notification shall,
thereafter, have effect only in such modified form or be of no effect, as the
case may be, so, however,
that any such modification or annulment shall be without prejudice to the
validity of anything previously done under the notification.
Schedule - SCHEDULE
SCHEDULE
[See sections 1(3) (a) and section 66]
List of institutions.
I.
Government
Medical Colleges--Under the control of Director of Medical Education?
1.
Chennai
Medical College, [61][Chennai]-3.
2.
Stanley
Medical College, [62][Chennai-1].
3.
Kilpauk
Medical College, [63][Chennai-10].
4.
Madurai
Medical College, Madurai.
5.
Thanjavur
Medical College, Thanjavur.
6.
Coimbatore
Medical College, Coimbatore.
7.
Tirunelveli
Medical College, Tirunelveli.
8.
Chengalpattu
Medical College, Chengalpattu.
Private
Medical College
1.
Christian
Medical College, Vellore.
2.
Sri
Ramachandra Medical College and Research Institute, Chennai.
3.
P.
S. G. Institute of Medical Sciences, Coimbatore.
II. Government Medical Colleges under the control of
Director of Indian Medicine
1.
Government
Sidha Medical College, Palayamkottai, Tirunelveli.
2.
Government
Sidha Medical College, Palani.
3.
Government
Homeopathy Medical College, Tirumangalan, Madurai district.
4.
Government
Unani Medical College, [64][Chennai].
Private
Medical College
1.
Venkataraman
Ayurvedha College, [65][Chennai].
2.
Ayurvedha
College, Coimbatore.
III. Government Dental College
Chennai
Dental College, [66][Chennai].
IV. Government Pharmacy Colleges (B. Pharm)
1.
Chennai
Medical College, [67][Chennai].
2.
Madurai
Medical College, Madurai. Private Pharmacy Colleges (B. Pharm)
1.
C.L.
Baid Metha College of Pharmacy, Thorapakkam, [68][Chennai].
2.
J.S.S.
College of Pharmacy, Rockland, Ootacamund-1.
3.
K.M.
College of Pharmacy, Melur Road, Uthangudi, Madurai.
V.
Government
College of Nursing
Chennai
Medical College, [69][Chennai].
Private
College of Nursing
Christian
Medical College, Vellore.
VI. Government College of Physiotherapy
1.
Institute
of Rehabilitation Medicine, K.K. Nagar, [70][Chennai].
2.
College
of Physiotherapy at the Campus of Government Rajaji Tuberculosis Hospital,
Tiruchirapalli.
VII. Private Institutions conducting Post-Graduate
Degree and Diploma Courses
1.
Cancer
Institute, Adyar, [71]
[Chennai].
2.
Sankara
Nethralaya Medical Research Foundation, College Road, [72]
[Chennai]-6.
3.
St.
Joseph Hospital, Tiruchirapalli.
4.
Aravind
Eye Hospital, Madurai.
5.
[Excluded
by Notification No. II(2)/48/589/97 : 903 D No.
59/HFW/MCA, dated 17-12-1996.]
6.
Gandhigram
Rural Institute of Health and Family Planning.
7.
Christian
Community Health Centre, Ambilikkai.
[1] Substituted by section 2 of the Dr.
M.G.R. Medical University, (Chennai) (Amendment) Act, 1991 (Tamil Nadu Act 9 of
1991), which was deemed to have come into force on the 10th December 1990.
Previously substituted by section 2 of Tamil Nadu Act 50 of 1987, w.e.f.
24.9.1987.
[2] Substituted for the words
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[3] Substituted by section 3 of the Dr.
M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9
of 1991) which was deemed to have come into force on the 10th December 1990.
Previously substituted by section 3 of Tamil Nadu Act 50 of 1987, with effect
from 24.9.87.
[4] Substituted for the words
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[5] Substituted by section 3 of the Dr.
M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9
of 1991) which was deemed to have come into force on the 10th December 1990.
Previously substituted by section 3 of Tamil Nadu Act 50 of 1987 with effect
from 24.9.87.
[6] Substituted for the words
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[7] Substituted for the words
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[8] Added by section 2(a) of the Dr. M.G.R.
Medical University, Chennai (Amendment and Validation) Act. 1989 (Tamil Nadu
Act 32 of 1990) which was deemed to have come into force on the 24th September
1987.
[9] v Added by section 2(b) of the Dr.
M.G.R. Medical University, Chennai (Amendment and Validation) Act, 1989 (Tamil
Nadu Act 32 of 1990) which was deemed to have come into force on the 24th
September 1987.
[10] Substituted for the words
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[11] Substituted by section 5 of the Dr.
M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9
of 1991) which was deemed to have come into force on the 10th December 1990.
[12] Substituted by section 2 of the Tamil
Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1992 (Tamil Nadu
Act 8 of 1992).
[13] Substituted by Tamil Nadu Dr. M.G.R.
Medical University, Chennai (Amendment) Act, 2018 (Tamil Nadu Act 13 of 2018).
[14] Substituted by Tamil Nadu Dr. M.G.R.
Medical University, Madras (Amendment) Act, 2012 (Tamil Nadu Act 42 of 2012).
[15] Inserted by Tamil Nadu Dr. M.G.R.
Medical University Madras (Second Amendment) Act, 1992 (Tamil Nadu Act 20 of
1992).
[16] Inserted by section 2 of the Tamil Nadu
Dr. M.G.R. Medical University, Madras (Second Amendment) Act 1992 (Tamil Nadu
Act 20 of 1993).
[17] Substituted by section 2 of the Tamil
Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1993. (Tamil Nadu
Act 13 of 1993).
[18] Inserted by section 3 of the Tamil Nadu
Dr. M.G.R. Medical University, Madras (Second Amendment) Act, 1992 (Tamil Nadu
Act 20 of 1992).
[19] Added by section 2 of the Tamil Nadu
Dr. M.G.R. Medical University, Chennai (Amendment) Act, 1991 (Tamil Nadu Act 39
of 1991) which came into force on the 23rd October 1991.
[20] Substituted for the words "three
months" by section 2 of the Tamil Nadu Dr. M.G.R. Medical University,
Chennai (Amendment) Act, 1988 (President's Act 3 of 1988).
[21] Substituted for the words "three
months" by section 2 of the Tamil Nadu Dr. M.G.R. Medical University,
Chennai (Amendment) Act, 1988 (President's Act 3 of 1988).
[22] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[23] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[24] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[25] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[26] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[27] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[28] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[29] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[30] Substituted for the word "Madras"
by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of
1996).
[31] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[32] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[33] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[34] Substituted for the word "Madras"
by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of
1996).
[35] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[36] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[37] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[38] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[39] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[40] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[41] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[42] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[43] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[44] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[45] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[46] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[47] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[48] This expression was substituted by
section 5 of the Tamil Nadu Dr. M. G. R. Medical University, Tamil Nadu
(Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come
into force on the 10th December 1990.
[49] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[50] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[51] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[52] Substituted by section 5 of the Dr.
M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9
of 1991) which was deemed to have come into force on the 10th December 1990.
[53] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[54] Substituted by section 5 of the Dr.
M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9
of 1991) which was deemed to have come into force on the 10th December 1990.
[55] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[56] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[57] Substituted by section 5 of the Dr.
M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9
of 1991) which was deemed to have come into force on the 10th December 1990.
[58] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[59] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[60] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[61] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[62] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[63] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[64] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[65] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[66] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[67] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[68] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[69] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[70] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[71] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).
[72] Substituted for the word
"Madras" by the City of Madras (Alteration of Name) Act, 1996 (Tamil
Nadu Act 28 of 1996).