THIRUVALLUVAR
UNIVERSITY (AMENDMENT) ACT, 2002 THE THIRUVALLUVAR
UNIVERSITY (AMENDMENT) ACT, 2002 [Act No. 46 of 2002] [15th November, 2002] An Act to amend the
Thiruvalluvar University Act, 2002. BE
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Fifty-third Year of the Republic of India as follows:-- (1) This Act may be called the Thiruvalluvar University
(Amendment) Act, 2002. (2) It shall be deemed to have come into force on the
16th day of October 2002. In
section 56 of the Thiruvalluvar University Act, 2002 (Tamil Nadu Act 32 of
2002) (hereinafter referred to as the principal Act), for sub-section (2), the
following sub-section shall be substituted, namely:-- "(2)
On and from the notified date, the control and management of the constituent
colleges shall stand transferred to the University. The Government may, at any
time after the notified date, by order, transfer the properties of such
constituent colleges to the University for its use, on such terms and
conditions as may be specified in the order.". For
section 57 of the principal Act, the following section shall be substituted,
namely:-- "57. Employees of constituent colleges to be
employees of Government.-- (1) Notwithstanding anything contained in section 56,-- (a) every person, who immediately before the notified
date was serving in connection with the affairs of a constituent college, shall
continue to be an employee of the Government and the rules and orders governing
such employee immediately before the notified date in respect of the following
matters shall continue to be applicable to him:-- (i) Disciplinary matters, estimate of vacancy,
preparation of panel for promotion and promotion to different posts including
posts of Joint Director of Collegiate Education and Director of Collegiate
Education; (ii) Pay, drawal of pay and allowances and pay drawing
officers; (iii) Age of retirement, terminal benefits including
pension and General Provident Fund; (iv) Financing, budgeting and enforcing financial
discipline; (b) rules and orders in force immediately before the
notified date relating to the tuition fees, admission of students including
communal reservation, schemes of scholarship to the students belonging to
Backward Classes, Most Backward Classes, Scheduled Castes and Scheduled Tribes
and higher education to women students shall continue to be applicable in
respect of constituent colleges. (2) Subject to the provisions of sub-section (1), the
University may, with the prior approval of the Government, make statutes
providing for administrative and academic control over the persons referred to in
sub-section (1).". In
section 59 of the principal Act,-- (1) for the expression "59. The sums at the credit
of the Provident Fund accounts of the persons referred to in sub-section (1) of
section 57 and", the expression "59. (1) The sums at the credit of
the Provident Fund accounts" shall be substituted; (2) in sub-section (2),-- (a) the expression "of the Government and"
shall be omitted; (b) the expression "sub-section (1) of section 57
and" shall be omitted. (1) The Thiruvalluvar University (Amendment) Ordinance,
2002 (Tamil Nadu Ordinance 11 of 2002) is hereby repealed. (2) Notwithstanding such repeal, anything done or any
action taken under the principal Act, as amended by the said Ordinance, shall
be deemed to have been done or taken under the principal Act, as amended by
this Act.
Preamble - THIRUVALLUVAR UNIVERSITY
(AMENDMENT) ACT, 2002PREAMBLE