Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Anna University (Amendment) Act, 2006 40 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 1 3. Amendment Of Section 2 4. Insertion Of New Chapter Viii-B 5. Amendment Of Section 43 6 . Substitution Of The Expression "Anna University, Chennai" For The Expression "Anna University" 7 . Construction Of References To "Anna University" And "Anna University Act" Anna University (Amendment) Act, 2006 40 of 2006 Statement of Objects and Reasons After the Anna University became the affiliating type University in respect of Engineering Colleges in the State, in the year 2001, it has been realised that managing the affairs of more than 240 Engineering Colleges across the State from Chennai has become a near impossiblity. With a view to ensure better and effective monitoring of the Engineering Colleges, the Government have decided to establish two more Technical Universities with clearly demarcated areas and these Universities will be named as, "Anna University, Coimbatore" and "Anna University, Tiruchirappalli". Consequently it has been decided to name the existing Anna University as, "Anna University, Chennai". Also with a view to have better administration of the constituent colleges of Anna University specified in Schedule I-B of the Anna University Act, it has also been decided to convert them as Government Engineering Colleges. 2. To give effect to the above decisions, it has been decided to amend the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) suitably. 3. The Bill seeks to give effect to the above decisions. PREAMBLE An Act further to amend the Anna University Act, 1978. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty- seventh Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the December 20, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.357, pages 225-226, dated December 26, 2006. 2. Vide L.A. Bill No.45 of 2006 as introduced in the Tamil Nadu Assembly on December 7, 2006 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.340, pages 383-385, dated December 7, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Anna University (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 1 :- In Section 1 of the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) (hereinafter referred to as the principal Act), in sub- section (1), for the expression "Anna University Act", the expression "Anna University, Chennai Act" shall be substituted. 3. Amendment Of Section 2 :- In Section 2 of the principal Act, for clause (m), the following clause shall be substituted, namely :-- "(m) University area means the area comprising the districts of Chennai, Kancheepuram, Thiruvallur, Vellore, Thiruvannamalai and Villupuram in the State of Tamil Nadu". 4. Insertion Of New Chapter Viii-B :- After Chapter VIII-A of the principal Act, the following Chapter shall be inserted, namely :-- "CHAPTER VIII-B. Transfer of Constituent Colleges, Employees and Funds. 38-G. Transfer of Constituent Colleges from the University.-- (1) Notwithstanding anything contained in this Act, or the statutes, regulations, and orders made thereunder, on and from the notified date, the colleges specified in Schedule I-B shall cease to be constituent colleges of Anna University, Chennai. (2) On and from the notified date, the control and management of the colleges specified in Schedule I-B and all properties, assets and liabilities in relation thereto shall stand transferred to, and vest in, the Government. Explanation-- For the purposes of this Section and Sections 38-H and 38-I, "notified date means the date of commencement of the Anna University (Amendment) Act, 2006. 38-H. Transfer of certain employees.-- (1) Every person, who has become an employee of the University under sub-section (1) of Section 38-C and is serving in the colleges specified in Schedule I-B immediately before the notified date shall, as from the said date, become an employee of the Government and shall cease to be an employee of the Anna University, Chennai (2) The liability to pay pension and gratuity to the persons referred to in sub-section (1) shall be the liability of the Government. 38-I. Transfer of accumulation in provident fund and other like funds.-- (1) The sums at the credit of the provident fund accounts of the person referred to in sub-section (1) of Section 38-H as on the notified date shall be transferred to the Government and the liability in respect of the said provident fund accounts shall be the liability of the Government. (2) There shall be paid to the Government out of the accumulations in the superannuation fund and other like funds, if any, of the Anna University, 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 38-H. The amount so paid shall form part of the superannuation fund or other like funds, if any, established by the Government for the benefit of its employees.". 5. Amendment Of Section 43 :- In Section 43 of the principal Act, for the expression "Schedule I, I- A and I-B" occurring in two places, the expression "Schedules I and I-A " shall be substituted. 6. Substitution Of The Expression "Anna University, Chennai" For The Expression "Anna University" :- Throughout the principal Act, except in sub-section (1), of Section 1, for the expression "Anna University" wherever it occurs, the expression "Anna University, Chennai" shall be substituted. 7. Construction Of References To "Anna University" And "Anna University Act" :- References to "Anna University" and "Anna University Act" in any Act or in any rule, notification, proceeding, order, regulation, bylaw or other instrument made or issued under such Act or statues, ordinances and regulations made or continued in force under the principal Act shall be construed as references to "Anna University, Chennai" and "Anna University, Chennai Act" respectively.