Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras University Act, 1923 07 of 1923 [01 May 1923] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title and commencement 2. Definitions CHAPTER 2 :- THE UNIVERSITY 3. The University 4. Vacation of Fellowships 4A. Power of the University 5. University open to all classes and creeds 6. Attendance qualifying for University examinations 7. Visitation 8. Officers of the University 9. The Chancellor 10. The Pro-Chancellor 11. The Vice-Chancellor 12. Powers and duties of the Vice-Chancellor 12A. The Registrar 13. Authorities of the University CHAPTER 3 :- THE SENATE--POWERS AND DUTIES 14. The Senate 15. The Senate to be the supreme governing body 16. Powers of the Senate 17. Meetings of the Senate CHAPTER 4 :- THE SYNDICATE 18. The Syndicate 19. Powers of the Syndicate 20. Annual Report 21. Annual accounts CHAPTER 5 :- T H E ACADEMIC COUNCIL, THE FACULTIES, THE BOARDS OF STUDIES AND OTHER AUTHORITIES 22. The Academic Council 23. The Academic Council 24. Powers of the Academic Council 25. The Faculties 25A. The Boards of Studies 26. [Omitted] 27. [Omitted] 28. Constitution of other authorities CHAPTER 6 :- STATUTES, ORDINANCES AND REGULATIONS 29. Statutes 30. Statutes, how made 31. Ordinances 32. Ordinances, how made 33. Regulations, how made CHAPTER 7 :- ADMISSION AND RESIDENCE OF STUDENTS 34. Residences and hostels 35. Colleges and hostels 36. Admission to the University courses 37. Control of entrance examination to the University CHAPTER 8 :- GENERAL 38. Filling of casual vacancies 39. Proceedings of the University and bodies not invalidated by vacancies 40. Removal from membership of the University 41. Disputes as to constitution of University authority 42. Constitution of committees 43. Conditions of services CHAPTER 9 :- UNIVERSITY FUNDS 44. Funds of the University 45. Transfer of Government Institutions to the University CHAPTER 10 :- TRANSITORY PROVISIONS 46. Completion of course for students in colleges affiliated to the Madras University under previous Act 47. Appointment of First Vice-Chancellor 48. Transitory powers of the Vice-Chancellor 49. First appointments of University staff 5 0 . Removal by State Government of difficulties at the commencement of the Act CHAPTER 11 :- MISCELLANEOUS 51. Passing of property and rights to the University as reconstituted 52. Provident Funds 53. Report on affiliated colleges 54. [Omitted] 55. Repeal of certain enactments SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- Schedule II Madras University Act, 1923 07 of 1923 [01 May 1923] PREAMBLE An Act to provide for the reorganization of the Madras University. Whereas it is expedient to reorganize the University of Madras with a view to establishing a teaching and residential University at Madras while enabling the University to continue to exercise due control over the quality of the teaching given by colleges which are to constitute the University of Madras or are affiliated to it; And whereas it is desirable to foster the development of academic life and corporate unity as well in the colleges as in the University by so promoting co-operation among the colleges and between the University and the colleges as to utilize to the full the teaching resources available within the limits of the University; And whereas it is desirable by the concentration and co-ordination of resources for higher teaching and research at suitable centres outside the limits of the University to prepare for the institution of new Universities; And whereas the previous sanction of the Governor-General has been obtained for the passing of this Act; It is hereby enacted as follows:-- 1. For Statement Of Objects and Reasons, see Part IV of the Fort St. George Gazette, dated 17th October 1922, pages 110-111; for Report of Select Committee, see pages 1221-1243 of Volume X of the Madras Legislative Council Proceedings; and for proceedings in Council, see Proceedings, dated 14th November 1922, at pages 654-671; Proceedings, dated 15th November 1922, at pages 695- 734; Proceedings, dated 16th November 1922, at pages 767-807 of Volume IX, ibid; ibid, dated 22nd December 1922, at page 1179 of Volume X, ibid; dated 30th January 1923, at pages 1396-1413; ibid, dated 31st January 1923, at pages 1421-1479; ibid, dated 1st February 1923, at pages 1503-1549; ibid, dated 2nd February 1923, at pages 1586-1634; ibid, dated 5th February 1923, at pages 1640-1719, ibid. CHAPTER 1 PRELIMINARY 1. Short title and commencement :- (1) This Act may be called the Madras University Act, 1923. *(2) This section shall come into force at once. The rest of this Act shall come into force on such date or dates as the 1[State Government] may, by notification, appoint and different dates may be appointed for different provisions of this Act. * Section 1 of this Act came into force On the 1st May 1923. Sections 2 to 10, 13, 41, 44, 46 to 51 and 55 were brought into force on the 21st May 1923 in Law (Education) Department Notification No. 154, published at page 488 of Part I-B of the Fort St. George Gazette dated the 15th May 1923. The remaining sections of this Act were brought into force on the 5th March 1924 in Law (Education) Department Notification No. 68, published at page 200 of Part I-B of the fort St. George Gazette dated the 4th March 1924. 1 The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context-- (a) Affiliated College means a college situated outside the limits of the University and affiliated to the University of Madras as constituted prior to the commencement of this Act or admitted to the privileges of affiliation with the University under conditions prescribed in this behalf. (b) Constituent College means a college 1[ ] recognized by the University in accordance with the provisions of this Act in which instruction is provided under prescribed conditions and which is situated within the limits of the University. (c) First-grade College means a college which submits its students t o examinations qualifying for degrees other than professional degrees. 2[(cc) Honours College means a first-grade college in which provision is made for Honours or post-graduate courses of study leading up to the higher degrees of the University;] (d) Hostel means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act. (e) Limits of the University means the territory within a radius of ten miles from Fort St. George. 3[(ee) Oriental College means an institution in which provision is made for courses of study in oriental learning only and for the preparation of students for degrees, titles, or diplomas of the University in such learning, in accordance with the regulations.] (f) Prescribed means prescribed by 4[this Act or] the Statutes, Ordinances or Regulations. (g) Principal means the head of a 5[University] 6[constituent, affiliated or oriental college.] 3[(gg) Professional College means a college in which are provided courses of study leading up to the professional degrees of the University.] 7[(h) Registered graduates means graduates registered under this Act or the Indian Universities Act, 1904 (Central Act VIII of 1904).] ( i ) Second-grade college means a college which prepares its students for the Intermediate Examination in Arts and Science and does not submit its students to Degree Examinations. 7[(J) Teachers means such professors, readers, lecturers and other persons giving instruction in 8[University colleges or laboratories, in] constituent, affiliated or oriental colleges or in hostels as may be declared by the Statutes to be teachers.] (k) Teachers of the University means persons appointed by the University to give instruction on its behalf. (l) University means the University of Madras as reconstituted under this Act. (m) University centre means a local area, outside the limits of the University, recognized by the 9[S tate Government] on the recommendation of the University as containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a manner calculated to prepare for the institution of a new University. 10[(n) University College means a college, an institute, or a college combined with an institute, maintained by the University (whether instituted by it or not) in accordance with the provisions of this Act in which instruction is provided under prescribed conditions. (o) University Laboratory means a laboratory maintained by the University, whether instituted by it or not.] 10[(p)] University Professor means a 4[whole-time or part-time] Professor appointed to deliver lectures, to conduct classes, to engage in or direct and supervise research, or to do any other academical work that may be entrusted to him under the provisions of this Act. 1. The words "maintained Or" were Omitted by section 2 (i) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 2. This clause was added by section 2 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929 ). 3. This clause was added by ibid. 4. These words were inserted by section 2 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 5. This word was inserted by section 2 (ii) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 6. These words were substituted for the words "constituent college Or of an affiliated college" by section 2 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 7. This clause was substituted by ibid. 8. These words were inserted by section 2 (iii) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 9. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 10. Clauses (n) and (o) were inserted and the original clause (n) was relettered as (p) by section 2 (iv) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). CHAPTER 2 THE UNIVERSITY 3. The University :- (1) The first Chancellor, Pro-Chancellor and Vice-Chancellor of the University and the first members of the Senate, the Syndicate, 1[and] the Academic Council, 2[. . .] and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership are hereby constituted a body corporate by the name of the University of Madras. (2) The University shall have perpetual succession and a common seal and shall sue and be sued by the name of the University of Madras. 1. This word was inserted by section 3 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. The words "and the Council of Affiliated Colleges" were omitted by ibid. 4. Vacation of Fellowships :- As from the date on which section 3 and this section are brought into operation the Chancellor shall cease to exercise his functions under any Act or Acts heretofore in force and the Vice-Chancellor and all Fellows and Honorary Fellows of the University of Madras as constituted and incorporated by any Act or Acts heretofore in force shall cease to be the Vice-Chancellor, Fellows and Honorary Fellows of the University, respectively. 4A. Power of the University :- 1[ The University shall have the following powers, namely:-- (1) to provide for instruction and training in such branches of learning as it may think fit and to make provision for research and for the advancement and dissemination of knowledge; (2) to establish, maintain and manage Institutes of Research; (3) to make such provision as will enable constituent, affiliated and oriental colleges to undertake specialization of studies and to organize common laboratories, libraries and other equipment for research work; (4) to institute professorships, readerships, lectureships and any other teaching posts required by the University and to appoint persons to such professorships, readerships, lectureships and other teaching posts; (5) to institute degrees, titles, diplomas and other academic distinctions; (6) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who-- (a) shall have pursued an approved course of study 2[ i n a University college or laboratory or] in a constituent, affiliated or oriental college unless exempted therefrom in the manner prescribed by the Statutes and shall have passed the prescribed examinations of the University; or (b) shall have carried on research under conditions prescribed; (7) to confer honorary degrees or other distinctions under conditions prescribed; (8) (a) to institute, maintain and 3[manage University colleges and laboratories], to recognize colleges not maintained by the University as constituent colleges, to allow colleges recognized by the University before the passing of this Act to continue to exercise the rights and privileges conferred on them by such recognition and any further rights conferred by or under this Act and to withdraw recognition from colleges; (b) to approve institutions as oriental colleges, to allow institutions approved by the University before the passing of this Act to continue to exercise the rights and privileges conferred on them by such approval and any further rights conferred by or under this Act until such time as they may be transferred to other universities and to withdraw approval from institutions; (9) to affiliate to itself colleges outside the limits of the University, to allow colleges affiliated, to the University before the passing of this Act to continue to exercise the rights and privileges conferred on them by the affiliation and any further rights conferred by or under this Act until such time as they may be transferred to other Universities and to withdraw affiliation from colleges; (10) to recommend to the 4[State Government] the recognition of any local areas as a University centre; (11) to establish, maintain and manage hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom; (12) to hold and manage endowments and to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes; (13) to fix fees and to demand and receive such fees as may be prescribed; (14) to create and manage an affiliated college fund; (15) to make grants from the funds of the University for the maintenance of a 5[National Cadet Corps;] (16) to exercise such control over the students of the University through the colleges as will secure their health and well-being; (17) to institute and provide funds for the maintenance of (a) a Publication Bureau; (b) an Employment Bureau; (c) Students Unions; (d) University Extension Boards; and (e) University Athletic Clubs; (18) to co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine; and (19) generally to do all such other acts and things as may be necessary or desirable to further the objects of the University; 1. This section was inserted by section 4 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. These words were inserted by section 3 (i) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 3. These words were substituted for the words "manage constituent colleges" by section 3 (ii), ibid. 4. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 5. This expression was substituted for the expression "University Training Corps," by section 3 Of, and the Second Schedule to, the Madras Repealing and Amending Act, 1952 (Madras Act XI of 1952). 5. University open to all classes and creeds :- (1) No person shall be excluded from membership of any of the authorities of the University or from admission to any degree or course of study on the sole ground of sex, race, 1[creed, class, or political views] and it shall not be lawful for the University to adopt or impose on any person any test whatsoever 2[relating to religious belief or profession or political views] in order to entitle him to be admitted thereto as a teacher or student or to hold any office therein or to graduate thereat or to enjoy or exercise any privileges thereof except where in respect of any particular benefaction accepted by the University such test is made a condition thereof. Disqualification for membership. (2) No person shall be qualified for election or nomination as a member of any of the authorities of the University, if he (a) is at the date of election or nomination of unsound mind, deaf- mute or suffers from contagious leprosy, or (b) is an uncertificated bankrupt or undischarged insolvent, or (c) has been convicted by a court of law of an offence which involves moral delinquency. In case of dispute or doubt, the Syndicate shall determine whether a person is disqualified under this sub-section and its decision shall be final. 1. These words were substituted for the words "creed, or class" by section 5 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. These words were substituted for the words "relating to religious belief or profession" by ibid. 6. Attendance qualifying for University examinations :- 1[No attendance at instruction given in any institution other than that conducted, recognized or approved by the University shall qualify for admission to any examination of the University.] 1. This section was substituted for the Original section by section 6 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 7. Visitation :- 1[(1) The 2[State] Government shall have the right to cause an inspection to be made, by such person or persons as 3(they may direct), of the University, its buildings, laboratories, libraries, museums, workshops and equipment, and of any institutions maintained, recognized, or approved by, or affiliated to, the University, and also of the teaching and other work conducted by the University, and to cause an inquiry to be made in respect of any matter connected with the University. The 4[State] Government shall in every case give notice to the University of 5(their intention) to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat. (2) The 4[State] Government shall communicate to the Senate and to the Syndicate 6(their views) with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the Senate and the Syndicate thereon, advise the University upon the action to be taken. (3) The Syndicate shall report to the 4[State] Government the action, if any, which is proposed to be taken, or has been taken, upon the results of such inspection or inquiry. Such report shall be submitted with the opinion of the Senate thereon and within such time as the 4[State] Government may direct. (4) Where the Senate or Syndicate does not within a reasonable time take action to the satisfaction of the 4[State] Government, the 4[State] Government may, after considering any explanation furnished or representation made by the Senate or the Syndicate issue such directions as 7(they may think fit), and the Senate and the Syndicate shall comply with such directions.] 1. This section was substituted by the Adaptation Order of 1937, as amended by the Adaptation (Amendment) Order of 1940. 2. This word was substituted for the word "Provincial" by the Adaptation Order of 1950. 3. These words were substituted for the words "it may direct" by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 4. This word was substituted for the word "Provincial" by the Adaptation Order of 1950. 5. These words were substituted for the words "its intention" by ibid. 6. These words were substituted for the words "its views" by ibid. 7. These words were substituted for the words "it may think fit" by ibid. 8. Officers of the University :- 1[ The following shall be the officers of the University:-- (1) The Chancellor; (2) The Pro-Chancellor; (3) The Vice-Chancellor; (4) The Registrar; and (5) Such other persons as may be declared by the Statutes to be officers of the University.] 1. This section was substituted for the original section by section 8 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 9. The Chancellor :- ( 1 ) 1[T he Governor of Madras shall be the Chancellor of the University.] He shall by virtue of his office be the head of the University and the President of the Senate and shall, when present, preside at meetings of the Senate and at any convocation of the University. (2) The Chancellor shall exercise such powers as may be conferred on him under the provisions of this Act. (3) Where power is conferred upon the Chancellor to nominate persons to authorities, the Chancellor shall, to the extent necessary, nominate persons to represent communities or interests not otherwise adequately represented. 1. These words were substituted for the words "The Chancellor of the University shall be the Governor Of Madras" by section 9, ibid. 10. The Pro-Chancellor :- 1[(1) The Minister administering the subject of education 2(in the State of Madras) for the time being shall be the Pro-Chancellor of the University.] (2) In the absence of the Chancellor, or during the Chancellors inability to act, the Pro-Chancellor shall exercise all the functions of the Chancellor. 1. This sub-section was substituted for the original section by section 10, of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. These words were inserted by the Adaptation Order of 1937 and the word "State" was substituted for "Province" by the Adaptation Order of 1950. 11. The Vice-Chancellor :- (1) The Vice-Chancellor shall be a whole-time officer of the University and shall be appointed by the Chancellor from among 1[three] persons recommended by the Senate. He shall hold office for a term of three years and may be paid such salary as 2[may be prescribed by the Statutes]. (2) 3[When] any temporary vacancy occurs in the office of Vice- Chancellor the Syndicate shall, as soon as possible, subject to the approval of the Chancellor, make the requisite arrangements for 4[exercising the powers and performing the duties] of the Vice- Chancellor. 1. This word was substituted for the word "five" by section 11 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. These words were substituted for the words "may be prescribed" by ibid. 3. This word was substituted for the word "Where" by ibid. 4. These words were substituted for the words "carrying on the duties" by ibid. 12. Powers and duties of the Vice-Chancellor :- (1) The Vice-Chancellor shall be the principal executive officer of the University and shall, in the absence of the Chancellor and Pro- Chancellor, preside at meetings of the Senate and at any convocation of the University. He shall be a member ex-officio and Chairman of the Syndicate, 1[and] of the Academic Council 2[. . . .] and shall be entitled to be present at and to address 3[. . .] any meeting of any authority of the University but shall not be entitled to vote thereat unless he is a member of the authority concerned. (2) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the Statutes, Ordinances and Regulations are faithfully observed and carried out and he may exercise all powers necessary for this purpose. (3) The Vice-Chancellor shall have power to convene meetings of the Senate, the Syndicate, 1[and] the Academic Council 2[.....]. (4) (a) In any emergency which in the opinion of the Vice- Chancellor requires that immediate action should be taken, he may take such action with the sanction of the Chancellor or Pro- Chancellor and shall as soon as may be thereafter report his action to the officer or authority who or which would have ordinarily dealt with the matter. (b) When action taken by the Vice-Chancellor under this sub- section affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within thirty days from the date on which he has notice of such action. (5) The Vice-Chancellor shall give effect to the orders of the Syndicate regarding the appointment, dismissal and suspension of the teachers of the University and its servants and shall exercise general control over the affairs of the University. (6) The Vice-Chancellor shall exercise such other powers as may be prescribed. 1. The word "and" was inserted by section 12 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. The words "and of the Council of Affiliated Colleges" were omitted by ibid. 3. The word "at" was omitted by ibid. 12A. The Registrar :- 1[ (1) The Registrar shall be a whole-time paid officer of the University appointed by the Syndicate for such period and on such terms as may be prescribed by the Statutes. (2) The Registrar shall exercise such powers and perform such duties as may be prescribed.] 1. This section was added by section 13, ibid. 13. Authorities of the University :- The following shall be the authorities of the University:-- (1) The Senate, (2) the Syndicate, (3) the Academic Council, (4) the Faculties, (5) the Boards of Studies, 1[and] 2[ * * * * ] 3[(6)] such other 4[bodies] as may be declared by the Statutes to be authorities of the University. 1. This word was inserted by section 14 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. The clause "(6) the Council of Affiliated Colleges, and" was omitted by ibid. 3. The figure "(6)" was substituted for the figure "(7)" by ibid. 4. This word was substituted for the word "authorities" by ibid. CHAPTER 3 THE SENATE--POWERS AND DUTIES 14. The Senate :- 1[(a) The Senate shall consist of the following persons, namely:-- Class I--Ex-officio Members. (1) The Chancellor; (2) The Pro-Chancellor; (3) The Vice-Chancellor; (4) The Director of Public Instruction, Madras; (5) The Principals of first-grade colleges; (6) The Principals of professional colleges; (7) The whole-time University Professors paid from University funds or endowments; and (8) Members of the Syndicate who are not otherwise members of the Senate. Class II--Life Members. (1) Such number of persons not exceeding five as may be nominated by the Chancellor to be life members on the ground that they have rendered eminent services to education; and (2) All persons who make a donation of not less than Rs. 25,000 to or for the general purposes of the University. Class III--Other Members. (1) Thirty members elected by registered graduates from among themselves according to the principle of proportional representation by means of the single transferable vote. (2) Twenty members elected by the Academic Council from among its own body, of whom not less than ten shall be teachers of affiliated colleges. 2[(3) Four members elected by the members of the Legislative Council of the 3[State] of Madras from among themselves; and eight members elected by the members of the Legislative Assembly of that 2[State] from among themselves.] (4) Five persons elected from among themselves by the Principals of second-grade colleges affiliated to the University and three persons elected from among themselves by Headmasters of High schools recognized by the 4[State Government]. (5) Four members elected by the Corporation of Madras from among its own body. (6) Two members for each district, one elected by the members of the District Board from among themselves and the other by the Municipal Councillors of the Municipalities in the district from among themselves. (7) Two members elected by the Madras Chamber of Commerce and two members elected by the Southern India Chamber of Commerce. (8) Two members elected by the Madras Landholders Association. (9) Two members elected by the Muhammadan Educational Association of Southern India. (10) Every association making a donation of not less than Rs. 25,000 and every person making a donation of not less than Rs. 10,000 but not amounting to Rs. 25,000 or more to or for the general purposes of the University shall be entitled to nominate one member to the Senate who shall be a member for five years and if such member vacates his office before the expiry of the period of five years, another member may be nominated in his place by the association or person concerned, who shall hold office for the residue of such period, and the same provision shall apply in all cases of vacancies arising before the expiry of such period. (11) Thirty members nominated by the Chancellor, of whom not less than twenty shall be nominated to secure the representation of the depressed and backward classes and of other minorities not otherwise adequately represented; and (12) One member to represent each of the chief Indian languages in the Presidency, to be nominated by the Chancellor. (b) Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years 5[. . .]: Provided, however, that no member elected in his capacity as a member of a particular electorate shall hold office for a longer period than three months after he has ceased to be such member unless meanwhile he again becomes a member of that electorate: Provided also that where an elected or nominated member of the Senate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Senate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice he shall be deemed to have vacated his office as an elected or nominated member. (c) When a person ceases to be a member of the Senate he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate.] 1. This section was substituted for the Original section by section 15, ibid. 2. This clause was substituted for the original clause by the Adaptation Order Of 1937. 3. This word was substituted for the word "Province" by the Adaptation Order of 1950. 4. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 5. The words "from the date of the election or nomination, as the case may be" were omitted by section 2 of the Madras University (Fifth Amend-ment) Act, 1942 (Madras Act XXXIII Of 1942), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 15. The Senate to be the supreme governing body :- 1[ T h e Senate shall be the supreme governing body of the University and shall have power to review the action of the Syndicate and of the Academic Council save where the Syndicate and the Academic Council have acted in accordance with powers conferred on them under this Act, the Statutes, the Ordinances or the Regulations and shall exercise all the powers of the University not otherwise provided for and all powers requisite to give effect to the provisions of this Act: Provided that if any question arises whether the Syndicate or the Academic Council has acted in accordance with such powers as aforesaid or not, the question shall be decided by a resolution passed by two-thirds of the number of members present and voting at a meeting of the Senate and the decision shall be final.] 1. This section was substituted for the original section by section 16 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1920). 16. Powers of the Senate :- 1[ I n particular and without prejudice to the generality of the powers conferred by section 15, the Senate shall have the following powers, namely:-- (1) to make Statutes and amend or repeal the same; (2) to modify or cancel Ordinances and Regulations in the manner prescribed by this Act; (3) to make such provision as will enable constituent, affiliated and oriental colleges to undertake specialization of studies and to organize common laboratories, libraries and other equipment for research work; (4) to provide for instruction and training in such branches of learning as it may think fit; (5) to institute and 2[maintain University colleges and laboratories] to prescribe in consultation with the Academic Council the 3[conditions of recognition of constituent colleges] to allow Colleges recognized by the University before the passing of this Act to continue to exercise the rights and privileges conferred on them by the recognition and any further rights conferred by or under this Act and to withdraw recognition therefrom; (6) to prescribe in consultation with the Academic Council the conditions for approving as Oriental Colleges institutions in which provision is made for courses of study in Oriental Learning only and for the preparation of students for degrees, titles or diplomas of the University, and to allow Oriental institutions approved by the University before the passing of this Act to continue to exercise the rights and privileges conferred on them by such approval and any further rights conferred by or under this Act until they are transferred to other Universities and to withdraw such approval; (7) to provide for research and the advancement and dissemination of knowledge; (8) to institute, after consultation with the Academic Council, professorships, readerships, lectureships and any other teaching posts required by the University; (9) to establish, equip and maintain University laboratories, libraries and Institutes of Research; (10) to prescribe in consultation with the Academic Council the conditions of affiliation to the University of Colleges outside the limits of the University, to allow colleges affiliated to the University before the passing of this Act to continue to exercise the rights and privileges conferred on them by the affiliation and any further rights conferred by or under this Act until they are transferred to other Universities and to withdraw affiliation from colleges; (11) to provide after consultation with the Academic Council such lectures and instruction for students of the constituent, affiliated and oriental colleges of the University as the Senate may determine and also to provide for lectures and instruction to persons not being students of the University and to grant diplomas to them; (12) to provide for the inspection of all colleges and hostels; (13) to institute degrees, titles, diplomas and other academic distinctions; (14) to confer degrees, titles, diplomas and other academic distinctions on persons who-- (a) shall have pursued an approved course of study 4[in a University college or laboratory or] in a constituent, affiliated or oriental college or have been exempted therefrom in the manner prescribed by the Statutes and shall have passed the prescribed examinations of the University, or (b) shall have carried on research under conditions prescribed; (15) to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate; (16) to establish and maintain hostels; (17) to institute, after consultation with the Academic Council, fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes; (18) to prescribe the fees to be charged for the recognition and affiliation of colleges, for admission to the examinations, degrees and diplomas of the University, for the registration of the graduates and for all or any of the purposes specified in section 4-A of this Act; (19) to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates; (20) to create and manage an affiliated college fund and make Statutes therefor; (21) to institute, after consultation with the Academic Council, a Publication Bureau, an Employment Bureau, Students Unions, University Extension Boards and University Athletic clubs; (22) to enter into any agreement with 5[any Government] or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purpose not repugnant to the provisions of this Act; (23) to make Statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Senate, Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate; (24) to recommend to the 6[State Government] the recognition of any local area as a University centre; (25) to co-operate with other Universities and other authorities in such manner and for such purposes as it may determine; and (26) to delegate such of its powers as it may deem fit to any authority or authorities constituted under this Act.] 1. This section was substituted for the original section by section 17 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. These words were substituted for the words "maintain Constituent Colleges" by section 4 (i) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 3. These words were substituted for the words "conditions of recognition as Constituent Colleges, of Colleges not maintained by the University" by ibid. 4. These words were inserted by section 4 (ii) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 5. These words ware substituted for the words "the Government" by the Adaptation Order of 1937. 6. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 17. Meetings of the Senate :- 1[(1) The Senate shall meet at least twice a year on dates to be fixed by the Vice-Chancellor. One of such meetings shall be called the annual meeting. The Senate may also meet at such other times as it may, from time to time, determine.] (2) Thirty-five members of the Senate shall be the quorum for a meeting of the Senate: 2[Provided that such quorum shall not be required at a convocation of the University or a meeting of the Senate, held for the purpose o f conferring degrees, titles, diplomas or other academic distinctions.] (3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than 35 members of the Senate, convene a special meeting of the Senate. 1. This sub-section was substituted for the original sub-section by section 18 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. This proviso was added by section 2 of the Madras University (Amendment) Act, 1942 (Madras Act III of 1942), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). CHAPTER 4 THE SYNDICATE 18. The Syndicate :- 1[(a)] The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-- Class I--Ex-Officio Member. The Director of Public Instruction, Madras Class II--Other Members. (1) Eight members elected by the Senate from among its members. (2) 2[Six] members elected by the Academic Council from among its members 3[of whom three shall be teachers of affiliated colleges and the rest shall be persons other than teachers of affiliated colleges.] 4[(3)] Three members nominated by the Chancellor: 5[Provided that no whole-time University Professor or whole-time teacher of the University shall be eligible for election or nomination as a member of the Syndicate.] 6[b) Save as otherwise provided, elected and nominated members of the Syndicate shall hold office for a period of three years 7[. . . .]: Provided, however, that no member elected in his capacity as a member of a particular electorate shall hold office for a longer period than three months after he has ceased to be such member, unless meanwhile he again becomes a member of that electorate: Provided also that where an elected or nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Syndicate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member: Provided also that a member of the Syndicate shall cease to be a member if he subsequently becomes a whole-time University Professor or whole-time teacher of the University. (c) When a person ceases to be a member of the Syndicate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.] 1. The paragraphs of section 18, except the last paragraph, were re-lettered as sub-section (a) of section 18 by section 19 (1) of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. This word was substituted for the word "three" by ibid. 3. These words were added by ibid. 4. Clause (3) was omitted and clause (4) was renumbered as clause (3) by ibid. 5. The proviso was added by ibid. 6. Sub-sections (b) and (c) were substituted by section 19 (2), ibid, for the last paragraph of the section which was in the following terms, namely:-- "Members other than ex-officio members shall hold office for a period of three years, provided that a member nominated or elected in his capacity as a member of a particular body shall hold office so long only within that period, as he continues to be a member of that body." 7. The words "from the date of the election or nomination, as the case may be," were omitted by section 2 of the Madras University (Fifth Amendment) Act, 1942 (Madras Act XXXIII of 1942), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No II) Act, 1948 (Madras Act VIII of 1948). 19. Powers of the Syndicate :- 1[The Syndicate shall have the following powers, namely:-- (a) to make Ordinances and amend or repeal the same; (b) to hold, control and administer the properties and funds of the University; (c) to direct the form, custody and use of the common seal of the University; (d) to regulate and determine all matters concerning the University in accordance with this Act, the Statutes, the Regulations and the Ordinances; (e) to frame the financial estimates of the University and submit the same to the Senate; (f) to administer all properties and funds placed at the disposal of the University for specific purposes; (g) to appoint the University Professors and Readers and the teachers and servants of the University, fix their emoluments, if any, define their duties and the conditions of their service; and provide for the filling up of temporary vacancies; (h) to suspend and dismiss the University Professors and Readers and the teachers and servants of the University; (i) to accept endowments, bequests, donations and transfers of any movable and immovable properties to the University on its behalf, provided that all such endowments, bequests, donations and transfers shall be reported to the Senate at its next meeting; (j) to recognize colleges within the limits of the University 2[.......] as constituent colleges; affiliate to the University colleges outside the limits of the University; approve institutions as oriental colleges a n d recognize hostels not maintained by the University and withdraw recognition therefrom; (k) to arrange for and direct the inspection of all constituent, affiliated and oriental colleges and hostels; ( l ) to prescribe the qualifications of teachers in constituent, affiliated and oriental colleges and hostels; (m) to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the Statutes; (n) to charge and collect such fees as may be prescribed; (o) to conduct the University examinations and approve and publish the results thereof; (p) to make Ordinances regarding the admission of students to the University or prescribing examinations to be recognized as equivalent to University examinations; (q) to appoint members to the Boards of Studies; (r) (i) to appoint examiners after consideration of the recommendations of the Boards of Studies; and (ii) to fix their remuneration; (s) to supervise and control the residence and discipline of the students of the University and make arrangements through the colleges for securing their health and well-being; 3[(t) to manage University colleges and laboratories; and libraries, institutes of research and other institutions established by the University;] (u) to manage hostels instituted by the University; 4[(v) ]; (w) to manage any publication Bureau, Employment Bureau, Students Union, University Extension Board or University Athletic Club instituted by the University; (x) to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, or the Statutes, Ordinances or Regulations; and (y) to delegate any of its powers to the Vice-Chancellor to a Committee from among its own members or to a Committee appointed in accordance with the Statutes.] 1. This section was substituted for the original section by section 20 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. The words "and not maintained by the University" were omitted by section 5 (i) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943) re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 3. This clause was substituted for the original clause (t) by section 5 (ii) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 4. This clause was omitted by section 5 (iii), ibid. 20. Annual Report :- The annual report of the University shall be prepared by the Syndicate and shall be submitted to the Senate on or before such date as may be prescribed by the Statutes and shall be considered by the Senate at its next annual meeting. The Senate may pass resolutions thereon and communicate the same to the Syndicate which shall take action in accordance therewith. The Syndicate shall inform the Senate of the action taken by it. A copy of the report with a copy of the resolutions thereon, if any, of the Senate shall be submitted to the 1[State Government] for information. 1. The words "Provincial Government" were substituted for the words "Local Government "by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 21. Annual accounts :- (1) The annual accounts of the University shall be prepared by the Syndicate and shall be submitted to such examination and audit as the 1[State Government] may direct. (2) The accounts when audited shall be published by the Syndicate in the 2[Official Gazette] and copies thereof shall together with copies of the audit report be submitted to the Senate and the 1[State Government]. (3) The Syndicate shall also prepare before such date as may be prescribed by the Statutes, the financial estimates for the ensuing year. (4) The annual accounts and the financial estimate shall be considered by the Senate at its annual meeting and the Senate may pass resolutions with reference thereto and communicate the same to the Syndicate which shall take action in accordance therewith. 1. The words "Provincial Government" were substituted for the words "Local Government "by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. These words were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937. CHAPTER 5 THE ACADEMIC COUNCIL, THE FACULTIES, THE BOARDS OF STUDIES AND OTHER AUTHORITIES 22. The Academic Council :- 1[THE BOARDS OF STUDIES AND OTHER AUTHORITIES The Academic Council shall be the academic authority of the University and shall, subject to the provisions of this Act and the Statutes, have the control and general regulation of teaching and examination within the University and be responsible for the maintenance of the standards thereof and shall exercise such other powers and perform such other duties as may be prescribed. 1. These words were substituted for the words "and the Council of Affiliated Colleges" by section 21 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 23. The Academic Council :- 1[(a) The members of the Academic Council in addition to the Vice- Chancellor shall be-- Class I--Ex-officio Members. (1) The Director of Public Instruction, Madras; (2) The University Professors; (3) The heads of University Departments of Study and Research; (4) The Librarian of the University Library; (5) The Principals of first-grade colleges; (6) The Principals of professional colleges; (7) The Principals of constituent second-grade colleges; (8) Readers of the University appointed under clause (g) of section 19; (9) Members of the Senate nominated under clause (12) of class III of sub-section (a) of section 14; and (10) Members of the Syndicate who are not otherwise members of the Academic Council. class II--Other Members. (1) Six members elected by the Principals of affiliated second-grade colleges from among themselves; (2) Five members elected by the Senate from its own body who are not engaged in teaching; (3) Three teachers of each of the honours colleges and of the Madras Medical College to be elected by the teachers in such college; (4) Two teachers of each of the first-grade and professional colleges (other than honours colleges and the Madras Medical College) to be elected by the teachers in such college; ( 5 ) Three persons elected from among themselves by the headmasters of high schools recognized by the 2[State Government]; (b) Save as otherwise provided, elected and nominated members of the Academic Council shall hold office for a period of three years: 3[ * * * ] Provided however that no member elected in his capacity as a member of a particular electorate shall hold office for a longer period than three months after he has ceased to be such member unless meanwhile he again becomes a member of that electorate: Provided also that where an elected or nominated member of the Academic Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Academic Council ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Academic Council by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member: Provided also that a member elected under clause (2) of class II of sub-section (a) shall cease to be a member of the Academic Council if he subsequently becomes engaged in teaching. (c) When a person ceases to be a member of the Academic Council he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Academic Council.] 1. This section was substituted for the original by section 22 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 3. The words "from the date of the election or nomination, as the case may be" were omitted by section 2 of the Madras University (Fifth Amendment) Act, 1942 (Madras Act XXXIII of 1942), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 24 Powers of the Academic Council :- 24. Powers of the Academic Council : 1[Subject to the provisions of this Act, the Academic Council shall have the following powers, namely:-- (a) to make regulations and amend or repeal the same; (b) to advise the Senate and the Syndicate on all academic matters; (c) to make proposals to the Senate and the Syndicate for the institution of professorships, readerships, lectureships, or other teaching posts and in regard to the duties and emoluments thereof; (d) to make regulations regarding the special courses of study or division of subjects in 2[University colleges and laboratories and] constituent, affiliated and oriental colleges; (e) to make regulations for the encouragement of co-operation and reciprocity among 2[University colleges and laboratories and] constituent, affiliated and oriental colleges with a view to promoting academic life; (f) to make regulations regarding courses of study examinations and the conditions on which students 3[of University colleges and laboratories and] of constituent, affiliated and oriental colleges shall be admitted to examinations of the University; ( g ) to constitute Faculties in Arts, Science, Law, Medicine, Engineering, Technology, Teaching, Agriculture, Commerce, Oriental Learning, Indian System of Medicine, Fine Arts and such other subjects as may be prescribed; (h) to make proposals to the Syndicate for the framing of Ordinances for the management of University 4[colleges and] laboratories, libraries and institutes of research 5[...] hostels instituted by the University and other institutions established by the University; (i) to recommend to the Senate schemes for the constitution or reconstitution of departments of teaching; (j) to promote research within the University and to call for reports on such research from the persons engaged therein and to make recommendations to the Syndicate thereon; and (k) to appoint a Standing Committee of which not less than one- third shall be members of the Academic Council who are Principals or teachers of affiliated colleges and to delegate to it such of its powers as it may deem fit.] 1. This section was substituted for the Original section by section 23 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. These words were inserted by section 6 (i) of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No II) Act, 1948 (Madras Act VIII of 1948). 3. These words were inserted by section 6 (iii), ibid. 4. These words were inserted by section 6 (iv), ibid. 5. The words "constituent colleges" were omitted by ibid. 25. The Faculties :- 1[T he University shall include Faculties of Arts, Science, Law, Medicine, Engineering, Teaching, Agriculture, Commerce, Oriental Learning, Fine Arts, and such other Faculties as may be prescribed by the Statutes. Each Faculty shall comprise such departments of teaching as may be prescribed by the Ordinances. The constitution and functions of the Faculties shall in other respects be prescribed by the Regulations; provided that not less than three-fourths of the total number of members of every Faculty shall be members of the Academic Council.] 1. This section was substituted for the original section by section 24 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 25A. The Boards of Studies :- 1[There shall be Boards of Studies attached to each department of teaching. The constitution and powers of the Boards of Studies shall be prescribed by the Ordinances] 1. This section was inserted by section 25, ibid. 26. [Omitted] :- 1 [ * * * * *] 1. This section was omitted by section 26 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 27. [Omitted] :- 1 [ * * * * *]. 1. This section was omitted by section 26 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 28. Constitution of other authorities :- The constitution of such other 1[bodies] as may be declared by the Statutes to be authorities of the University shall be provided for in the manner prescribed. 1. This word was substituted for the word "authorities" by section 27, ibid. 3 This clause was substituted for the original by section 28, ibid. CHAPTER 6 STATUTES, ORDINANCES AND REGULATIONS 29. Statutes :- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely.-- (a) the constitution, powers and duties of the authorities of the University; (b) the conditions of recommendation by the Senate of local areas to be recognized by the Government as University centres; 1[(c) the conditions of recognition of constituent colleges, of affiliation to the University of Affiliated Colleges and of approval of institutions as Oriental Colleges;] (d) the institution and maintenance of 2[University colleges and laboratories] and hostels; 3[(e) the powers, duties and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;] 3[(f)] the holding of convocations to confer degrees; 3[(g)] the conferment of (sic)onorary degrees; 3[(h) the administration of endowments and the institution and conditions of award of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;] 4[(i)] the classification and the mode of appointment of the teachers of the University; 4[(j)] the institution of pension or provident fund for the benefit of the teachers of the University or its servants; 4[(k)] the maintenance of a register of registered graduates; 5[and] 4[(l)] all matters which by this Act may be prescribed by the Statutes. 1. This section was omitted by section 26 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. This word was substituted for the word "authorities" by section 27, ibid. 3 This clause was substituted for the original by section 28, ibid. 3. These words were substituted for the words "constituent colleges" by section 7 of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 4. Clauses (e) and (m) were omitted and clauses (f), (g), (h), (i), (j), (k), (l) and (n) were re-lettered as (e), (f), (g), (h), (i), (j), (k) and (l) respectively and for clauses (e) and (h) as so re-lettered existing clauses (e) and (h) were substituted by section 28 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 5. This word was inserted by ibid. 30. Statutes, how made :- 1[(1)] The Senate may of its own motion take into consideration the draft of any Statute, provided that in any such case before a Statute is passed affecting the powers or duties of any officer or authority, the opinion of the Syndicate and a report from the person or authority concerned shall have been taken into consideration by the Senate. 1 [(2)] The Syndicate may propose to the Senate the draft of any Statute. Such draft may be considered by the Senate at its next succeeding meeting. The Senate may approve such draft and pass t h e Statute or may reject it or return it to the Syndicate for reconsideration either in whole or in part together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate together with any amendments suggested by the Senate, it shall be again presented to the Senate with the report of the Syndicate thereon and the Senate may then deal with the draft in any manner it thinks fit. 1 [(3)] Where any Statute has been passed by the Senate or a draft of a Statute has been rejected by the Senate it shall be submitted to the Chancellor who may refer the Statute or draft back to the Senate for further consideration or in the case of a Statute passed by the Senate assent thereto or withhold his assent. A Statute passed by the Senate shall have no validity until it has been assented to by the Chancellor. 1[(4)] The Syndicate shall not propose the draft of any Statute or of any amendment to a Statute-- (a) affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; any opinion so expressed shall be in writing and shall be considered by the Senate and shall be submitted to the Chancellor; or (b) affecting the conditions of affiliation of affiliated colleges with the University except after consultation with the Academic Council 2[......] 1. Sub-sections (1) and (2) were omitted and sub-sections (3) to (6) were re-numbered as (1) to (4) respectively by section 29, ibid. 2. The words "and the Council of Affiliated Colleges" were omitted by section 29 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 31. Ordinances :- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-- (a) the admission of students to the University and the levy of fees in 1[University colleges and laboratories]; 2[(b)] the conditions of residence of the students of the University and the levy of fees for residence in hostels maintained by the University; 3[(c) the conditions of recognition of hostels not maintained by the University;] 2[(d)] 4[.....] qualifications and emoluments of teachers of the University; 2[(e)] the fees to be charged for courses of teaching given by teachers of the University, 5[and] for tutorial and supplementary instruction given by the University; 6[. .] 2[(f)] the conditions subject to which persons who may hereafter be permanently employed may be recognized as qualified to give instruction in constituent, 7[affiliated and oriental] colleges and hostels; 2[(g)] the appointment and duties of examiners; 2[(h)] the conduct of examinations; and 2[(i)] all matters which by this Act or by the Statutes may be provided for by the Ordinances. 1. These words were substituted for the words "colleges maintained by the University" by section 8 of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 2. Clause (b) was omitted and clauses (c) to (j) were re-lettered as (b) to (i) respectively by section 30 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 3. Clause (c) was substituted for the original clause (c) as re- lettered by ibid. 4. The word "number" was omitted by ibid. 5. This word was inserted by ibid. 6. The words "for admission to the examinations, degrees and diplomas of the University and for the registration of graduates "were omitted by ibid. 7. These words were inserted by ibid. 32. Ordinances, how made :- 1[(1) In making Ordinances the Syndicate shall consult-- (i) the Boards of Studies when such Ordinances affect the appointment and duties of examiners, and (ii) the Academic Council when they affect the conduct or standard of examinations, or the conditions of residence of students.] (2) All Ordinances made by the Syndicate shall have effect from such, date as it may direct, but every Ordinance so made shall be submitted as soon as may be to the Chancellor and the Senate and shall be considered by the Senate at its next succeeding meeting. The Senate shall have power by a resolution passed by a majority of not less than two-thirds of the members present at such meeting to cancel or modify any such Ordinance. (3) The Chancellor may direct that the operation of any Ordinance shall be suspended until such time as the Senate has had an opportunity of considering the same. 1. Sub-section (1) was substituted for the original sub-section by section 31, ibid. 33. Regulations, how made :- The Academic Council may make Regulations consistent with this Act and the Statutes to carry out the duties assigned to it thereunder. All such Regulations shall have effect from such date as the Academic Council may direct; but every Regulation so made shall be submitted as soon as may be to the Senate who shall consider it at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to cancel or modify any such Regulation. CHAPTER 7 ADMISSION AND RESIDENCE OF STUDENTS 34. Residences and hostels :- Every student of the University shall reside in a hostel or under such other conditions as may be prescribed. 35. Colleges and hostels :- (1) Colleges and hostels maintained by the University shall be such as may be prescribed. ( 2 ) Colleges and hostels other than those maintained by the University shall be such as may be 1[recognized by the Syndicate] on such general or special conditions as may be prescribed. (3) The Senate shall have power to suspend or withdraw the recognition of any college 2[. . .] which may not be conducted in accordance with the conditions prescribed. Provided that no such action shall be taken without affording the management of such college 2[. . .] an opportunity of making such representation as it may deem fit. 3[(4) The Syndicate shall have power to suspend or withdraw the recognition of any hostel which may not be conducted in accordance with the conditions prescribed, provided that no such action shall be taken without affording the management of such hostel an opportunity of making such representation as it may deem fit.] 1. These words were substituted for the words "recognized by the Senate" by section 32 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. The words "or hostel" were omitted by section 32, ibid. 3. This sub-section was inserted by section 32 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 36. Admission to the University courses :- (1) Students shall not be eligible for admission to a course of study for a degree unless they have passed the Intermediate Examination in Arts and Science of 1[the University of Madras] or an examination recognized by the Syndicate, as equivalent thereto and possess such further qualifications, if any, as may be prescribed. ( 2 ) Every candidate for a University examination shall unless exempted from the provisions of this sub-section by a special order of the Syndicate made on the recommendation of the Academic Council be enrolled as a member 2[of a University college or laboratory or] of a 3[constituent, affiliated or oriental college]. Any such exemption may be made subject to such conditions as the Syndicate may think fit. (3) Students exempted from the provisions of subsection (2) and students admitted, in accordance with the conditions prescribed, to courses of study other than courses of study for a degree shall be non-collegiate students of the University. 1. These words were substituted for the word "Madras" by section 33, ibid. 2. These words were inserted by section 9 of the Madras University (Amendment) Act, 1943 (Madras Act XXVII of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 3. These words were substituted for the words "constituent college or of an affiliated college" by section 33 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 37. Control of entrance examination to the University :- Notwithstanding anything contained in section 36, at any time after the passing of this Act if the 1[State Government] 2(are satisfied) that other adequate arrangements have been made for the supervision and control of institutions preparing candidates for the entrance examination to the University, the 1[State Government] may by notification direct that the said University shall cease to exercise any control over the recognition of such institutions and from the date of such notification the University shall cease to exercise such control. 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. These words were substituted for the words "is satisfied" by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). CHAPTER 8 GENERAL 38. Filling of casual vacancies :- 1[ A l l vacancies among the members (other than ex-officio members) of any authority or other body of the University shall be filled as soon as conveniently may be by the individual or electorate who nominated or elected the member whose place has become vacant]; 2[Provided that vacancies arising by efflux of time among elected members of any authority or other body of the University may be filled at elections which may be fixed by the Vice-Chancellor to take place on such days not earlier than two months from the date on which the vacancies arise, as he thinks fit.] 1. This section was substituted for the original section by section 34 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 2. This proviso was added by section 3 of the Madras University (Fifth Amendment) Act, 1942 (Madras Act XXXIII of 1942), re- enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 39. Proceedings of the University and bodies 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 a vacancy or vacancies among its members or the invalidity of the election of any of the members. 40. Removal from membership of the University :- The Senate may, on the recommendation of not less than two- thirds of the members of the Syndicate, remove the name of any person from the register of graduates and remove any person from membership of any authority of the University if he has been convicted by a Court of Law of what in the opinion of the Senate is a serious offence involving moral delinquency or if he has been guilty of scandalous conduct and for the same reasons may withdraw any degree or diploma conferred or granted by the University. The Senate may also remove any person from the membership of any authority of the University if he becomes of unsound mind or deaf-mute or suffers from contagious leprosy or has applied to be adjudicated or has been adjudicated a bankrupt or insolvent. 41. Disputes as to constitution of University authority :- 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, the question shall be referred to the Chancellor whose decision thereon shall be final. 42. Constitution of committees :- 1[All the authorities of the University shall have power to appoint committees and to delegate to them such of their powers as they deem fit; such, committees shall, unless there be some special provision in this Act to the contrary, consist of such members of the authority concerned and of such other persons, if any, as the authority in each case may think fit.] 1. This section was substituted for the original section by section 35 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 43. Conditions of services :- (1) Save as otherwise provided, every salaried officer and teacher of the University shall be appointed under a written contract. The contract shall be lodged with the Registrar of the University and a copy thereof shall be furnished to the officer or teacher concerned. (2) Any member of the public services in India whom it is proposed to appoint to a post in the University shall, subject to the approval of such appointment b y 1[the Government concerned] have the option-- (i) of having his services lent to the University for a specific period and remaining liable to recall to Government service at the 2[option] of 1[the Government concerned] at the end of that period, or (ii) of resigning Government service on entering the service of the University: Provided, however, that nothing in this section shall prohibit the employment of a member of the public services as a part-time servant of the University with the approval of 1[the Government concerned.] 1. These words were substituted for the words "the Government" by the Adaptation Order of 1937. 2. This word was substituted for the word "discretion" by ibid. CHAPTER 9 UNIVERSITY FUNDS 44. Funds of the University :- The University shall have a fund to which shall be credited-- (1) its income from fees, endowments and grants, if any; and (2) any contribution by 1[any Government]. 2[ * * * * * ] 1. These words were substituted for the words "the Local Government" by ibid. 2. The sentence from "The Local Government shall" to the end of the section was omitted by ibid. 45. Transfer of Government Institutions to the University :- The 1[State Government] may at any time after the passing of this Act transfer to the University the control and management of any of 2(their institutions) on such terms and conditions as 3(they may deem proper). 4[ * * * ] 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. These words were substituted for the words "its institutions" by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 3. These words were substituted for the words "it may deem proper" by ibid. 4. The second sentence of section 45 was omitted by the Adaptation Order of 1937, as amended by the Adaptation (Amendment) Order of 1950. CHAPTER 10 TRANSITORY PROVISIONS 46. Completion of course for students in colleges affiliated to the Madras University under previous Act :- Notwithstanding anything contained in this Act or the Ordinances, any student of a college affiliated to the University of Madras established under Act XXVII of 1857, who was studying for any examination of the said University, shall be permitted to complete his course in preparation therefor and the University shall hold for such students examinations in accordance with the curricula of studies of that University for such period as may be proscribed. 47. Appointment of First Vice-Chancellor :- Notwithstanding anything contained in sub-section (1) of section 11, within three months after the passing of this Act the first Vice- Chancellor shall be appointed by the Chancellor on a salary to be fixed by him for a period not exceeding three years and on such other conditions as he thinks fit. 48. Transitory powers of the Vice-Chancellor :- (1) It shall be the duty of the Vice-Chancellor to make arrangements for constituting the Senate, the Syndicate, the Academic Council and the Council of Affiliated Colleges within six months after the date of his appointment or such longer period not exceeding one year as the 1[State Government] may by notification direct. (2) The Vice-Chancellor small with the assistance of an advisory committee nominated by the Chancellor draw up any rules that may be necessary for regulating the method of election to those authorities subject to the provisions of the Act and the approval of the Chancellor. (3) The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the 1[State Government] may by notification direct. (4) The Regulations of the University of Madras in force at the time of the coming into operation of sections 3 and 4 of this Act shall, so far as they may be applicable, continue to be in force until they are replaced by the Statutes, Ordinances and Regulations to be framed under this Act. ( 5 ) It shall be the duty of the Vice-Chancellor to draft such Statutes, Ordinances and Regulations as may be necessary and submit them to the respective authorities competent to deal with them for their disposal. Such Statutes, Ordinances and Regulations when framed shall be published in the 2[Official Gazette]. 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. These words were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937. 49. First appointments of University staff :- The Vice-Chancellor shall have power-- (1) to appoint such advisory committees as he may think fit, and (2) to appoint such clerical and menial staff as may be necessary subject to the sanction of the Chancellor. 50. Removal by State Government of difficulties at the commencement of the Act :- If any difficulty arises as to the first constitution or reconstitution of any authority of the University after the commencement of this Act, or otherwise in first giving effect to the provisions of this Act, the 1[State Government], as occasion may require, may by order do anything which appears to them necessary for the purpose of removing the difficulty. 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. CHAPTER 11 MISCELLANEOUS 51. Passing of property and rights to the University as reconstituted :- A ll 1[properties], all rights of whatever kind used, enjoyed, or possessed by, and all interests of whatever kind owned by, or vested in, or held in trust by, or for, the University of Madras as constituted under the Indian Universities Act, 1904 (Central Act VIII of 1904), as well as all liabilities legally subsisting against the said University shall pass to the University as constituted under this Act. 1. This word was substituted for the word "property" by section 37 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 52. Provident Funds :- Where a pension or provident fund has been instituted by the Senate for the benefit of the officers, teachers or servants of the University, the 1[S tate Government] may declare that the provisions of the Provident Fund Act, 1897, shall apply to such fund as if the University were a local authority and the fund a Government Provident Fund. 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 53. Report on affiliated colleges :- The Senate shall at the end of every five years from the passing of this Act submit a report to the 1[State Government] on the condition of affiliated colleges and on the desirability or otherwise of establishing other Universities outside the limits of the University. The 1[State Government] shall lay the report before 2[both 3(Houses) of the 4(State) Legislature] and shall take such action on it as 5(they deem fit). 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937, read with the Adaptation (Amendment) Order of 1940 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. These words were substituted for the words "the Legislative Council" by the Adaptation Order of 1937, as amended by the Adaptation (Amendment) Order of 1940. 3. This word was substituted for the word "Chambers" by the Adaptation (Amendment) Order of 1950. 4. This word was substituted for the word "Provincial" by the Adaptation Order of 1950. 5. These words were substituted for the words "it deems fit" by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act 1951 (Madras Act XIV of 1951). 54. [Omitted] :- 1[ * * * * * *]. 1. This section was omitted by section 38 of the Madras University (Amendment) Act, 1929 (Madras Act XII of 1929). 55. Repeal of certain enactments :- As from the date on which sections 3 and 4 are brought into operation the enactments specified in Schedule II shall be repealed to the extent specified in the fourth column thereof. SCHEDULE 1 SCHEDULE I 1[ * * * ] 1. Schedule I was omitted by section 39, ibid. SCHEDULE 2 Schedule II .style1 {font-family: Verdana} .style2 {font-family: Verdana; font-weight: bold; } --> SCHEDULE II ENACTMENTS REPEALED. (See section 55.) Year. Number. Short title. Extent of repeal. 1857 ... XXVII ... The Madras University Act, 1857. So much as is unrepeated 1904 ... VIII .. The Indian Universities Act, 1904. In sub-section (1) of section 6, the word "Madras". In sub-section (a) of section 12, the word "Madras". In the first schedule the heading, "The University of Madras" and the entries under that heading.