LexThe Sri Venkateswara Vedic University Act, 2006.
Andhra Pradesh · state statute
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SRI VENKATESWARA VEDIC UNIVERSITY ACT, 2006
Act No.29 of 2006
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER-I
PRELIMINARY
1. Short, Title, extent and Commencement
2. Definitions
CHAPTER-II
THE UNIVERSITY
3. The University
4. The Objectives of the University
5. The Powers and functions of the University
6. Jurisdiction
7. Admission to the University
8. Inspections
CHAPTER -III
OFFICERS OF THE UNIVERSITY
9. Officers of the University
10. The Chancellor
11. The Vice-Chancellor
12. The Registrar
13. The Finance Officer
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
14. Authorities of the University
15. The Executive Council and its Powers and Functions
16. The Academic Council and its Powers and Functions
17. Finance Committee
18. Constitution of Faculties and Centers
19. The Boards of Studies
20. The term of Office of the Members of the Executive Council and Academic
Council
CHAPTER - V
UNIVERSITY FUNDS ETC.
21. General Fund
22. Constitution of other Funds
23. Borrowing of Money
24. Certain restrictions in respect of financial matters
25. Transfer of Institutions to the University
CHAPTER -VI
STATUTES, ORDINANC ES AND REGULATIONS
26. Statutes
27. Statutes how made
28. Ordinances
29. Regulations
30. Annual Report
31. Accounts and Audits
32. Financial estimates
33. Power to incur unforeseen expenditure
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CHAPTER -VII
GENERAL
34. Filling of causal vacancies
35. Protection of action taken in good faith
36. Proceedings of the University authorities and bodies not invalidated by
vacancies
37. Disqualification for membership
38. Removal from membership of the University
39. Disputes as to constitution of University authorities and bodies
40. Constitution of Committees
41. Advisory Committees
42. Powers to obtain information
43. Method of proof of University Record
44. Attendance at recognised instruction
45. Appointment of the first Vice-Chancellor, the first Registrar and the first
Finance Officer
46. Transitionary powers of the first Vice-Chancellor
47. Acceptance of benefaction by the University
48. Special mode of appointment
49. Power to remove difficulties
50. Conditions of service of employees and Settlement of disputes
51. Procedure of appeal in disciplinary cases
52. Right to appeal
53. Provident and pension funds
54. Repeal of Ordinance 8 of 2006
THE SCHEDULE
THE STATUTES OF THE UNIVERSITY
Statute 1-The Vice-Chancellor
Statute 2- The Registrar
Statute 3- The Finance Officer
Statute 4- The Executive Council
Statute 5- Powers of the Executive Council
Statute 6- The Academic Council
Statute 7- Powers and Functions of the Academic Council
Statute 8- The Finance Committee
Statute 9- The Faculties of the University
Statute 10- Selection Committee
Statute 11- Ordinances how made
Statute 12- Regulations
Statute 13- Delegation of Powers
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SRI VENKATESWARA VEDIC UNIVERSITY ACT, 2006
Act No.29 of 2006
[15th September, 2006]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF VEDIC UNIVERSITY
AND FOR MATTERS CONNECTED THEREWITH OR INCIDENTAL
THERETO.
Whereas, the Vedas are rich world heritage recognized by the UNESCO.
India being the country of their origin, it is appropriate to preserve and
promote research in them. As Vedic Scholarship is fast declining, its
preservation cannot brook any delay. On the same lines of establishment of
Dravidian University for preservation and promotion of research in Dravidian
languages, the establishment of a separate University for preservation of the
rich heritage of Vedic recitation and to promote research in Vedas in the
context of Modern scientific knowledge is a felt need of the day. The studies in
Vedic literature should be a synergy between the Vedic tradition and mode rn
scientific knowledge opening up a scope for the emergence of an integrated
knowledge;
And whereas, it is an undenia ble fact that the ideals enshrined in the
Vedas promote universal peace, harmony and brotherhood. A Vedic University
is eminently suited to promote Vedic knowledge in all its dimensions. Keeping
this in view, the Tirumala Tirupati Devasthanams has resolved to fully fund the
University;
And whereas, it has been decided to establish by law a Vedic University
by the name "Sri Venkateswara Vedic University" with the following objectives:-
(1) to preserve, foster and promote oral traditions of Vedic, Agamic a nd
Cognate Literature, with focus on right intonations.
(2) to conduct research and propagate the relevance of knowledge system
and the wisdom contained in the Vedic Literature for meeting the challenges
of life in the technology driven contemporary society.
(3) to bring out the profoundness of the rational approach and the
scientific temper, presented in the Vedas in the context of pursuit of knowledge
and realization of higher levels of consciousness.
(4) to consolidate, revive and promote the Vedic learning and Sanskrit
study as also to integrate the scientific thought contained in the Vedas
particularly in the disciplines of mathematics, astronomy, agriculture,
meteorology, chemistry, metallurgy, yoga, humanities, social sciences and
management wit h the Modern scientific and technological studies, so that
through integration of Vedic and Scientific concepts advancement of scientific
knowledge can be facilitated.
(5) to bring out awareness about the authentic interpretation of the
Vedas in India and abroad, facilitating proper understanding of richness of the
rational approach to life and scientific temper presented in the Vedic knowledge
system.
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(6) to create a network of Vedic, Sanskrit and other academic
Institutions such as Rashtriya Sanskrit Vidyapeeth, (deemed University),
Tirupati; Maharshi Sandeepani Veda Vidya Pratisthan, Ujjain, with reciprocal
arrangement and facilities for interaction with a view to fostering a synergy of
efforts to propagate the Vedic Wisdom in the contemporary society.
(7) to publish all the Vedas and related texts, Bhashyas and
commentaries in all Indian scripts.
(8) to create a body of literature in Modern Indian Languages on the
contents of the Vedas.
(9) to translate the Vedas and Bhashyas in all Modern Indian
Languages and publish.
(10) to build up Audio, Audio -visual records of Vedic chanting and
various rituals.
(11) to prepare various kinds of t ools, such charts, diagrams and
pictures of various kinds of rituals as a measure of preservation.
(12) to digitize and computerize the Vedas and develop required
software for various purposes.
(13) to organize seminars, conferences, Sastratha Goshtis etc., with a
view to propagating Vedic knowledge in the society.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Fifty seventh Year of the Republic of India as follows :-
CHAPTER-I
PRELIMINARY
1. Short,Title, extent and Commencement- (1) This Act may be called Sri
Venkateswara Vedic University Act, 2006.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 12th July, 2006.
2. Definitions - In this Act, and in all Statutes, Ordinances and
Regulations, unless the context otherwise requires: -
(i) "Centre" means a centre established by the Executive
Council;
(ii) "Department" means Department of Study established
by the Executive Council;
(iii) "Government" means the State Government of Andhra
Pradesh;
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(iv) "Hostel" means a unit of residence for students of the
University maintained or recognized by the University in
accordance with conditions prescribed;
(v) "Notification" means a notification published in the
Andhra Pradesh Gazette and the word "notified" shall be
construed accordingly;
(vi) "Prescribed" means prescribed by the Statutes,
Ordinances or Regulations;
(vii) "Sponsoring Institution" means the Tirumala Tirupati
Devasthanams referred to in cla use (28) of section 2 of the
Andhra Pradesh Charitable and Hindu Religious Institutions
and Endowment Act, 1987 represented by the Executive
Officer;
(viii) "Student" means a person who is enrolled for studies in
one of the schools or centers of the Unive rsity and pursues
studies by attending the prescribed courses;
(ix) "Teacher" means a Professor, Reader or Associate
Professor, Lecturer or Assistant Professor and such other
Researchers and those giving instruction in the departments,
schools or centers or colleges affiliated to the University as
may be declared by the statutes to be a teacher;
(x) "University" means the University established under
section 3.
CHAPTER-II
THE UNIVERSITY
3. The University - (1) There shall be constituted a University by the name
'Sri Venkateswara Vedic University' for studies in Vedic and cognate
disciplines, which shall consist of a Chancellor, a Vice -Chancellor, an
Executive Council and an Academic Council.
(2) The headquarters of the University shall be at Tirupati and it may
establish campuses at such other places as it may deem fit within the State.
(3) The University shall be a research, teaching, residential and
affiliating University.
(4) The University shall be a body co rporate, having perpetual
succession and a common seal and shall sue and be sued by the said
Corporate name.
4. The Objectives of the University - The objectives of the University shall
be: -
(1) to preserve, foster and promote oral traditions of Vedic, Agamic
and Cognate Literature, with focus on right intonation.
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(2) to conduct research and propagate the relevance of knowledge
system and the wisdom contained in the Vedic Literature for meeting th e
challenges of life in the technology driven contemporary society.
(3) to bring out the profoundness of the rational approach and the
scientific temper, presented in the Vedas in the context of pursuit of knowledge
and realization of higher levels of consciousness.
(4) to consolidate, revive and promote the Vedic learning and Sanskrit
study so as to integrate the scientific thought contained in the Vedas
particularly in the disciplines of mathematics, astronomy, agriculture,
meteorology, chemistry, metallurgy, yoga, humanities, social sciences and
management with the modern scientific and technological studies, so that
through integration of Vedic and Scientific concepts advancement of scientific
knowledge can be facilitated.
(5) to bring out aware ness about the authentic interpretation of the
Vedas in India and abroad, facilitating proper understanding of richness of the
rational approach to life and scientific temper presented in the Vedic knowledge
system.
(6) to create a collaborative network of Vedic, Sanskrit and other
Institutions such as Rashtriya Sanskrit Vidyapeeth, ( Deemed University),
Tirupati; Maharshi Sandeepani Veda Vidya Pratisthan, Ujjain, with reciprocal
arrangement and facilities for interaction with a view to fostering a synergy of
efforts to propagate the Vedic Wisdom in the contemporary society.
(7) to publish all the Vedas and related texts, Bhashyas and
commentaries in all Indian scripts.
(8) to create a body of literature in Modern Indian Languages on the
contents of the Vedas.
(9) to translate the Vedas and Bhashyas in all Modern Indian
Languages and publish.
(10) to build up Audio and Audio-visual records of Vedic chanting and
various rituals.
(11) to prepare various kinds of tools, such as charts, diagrams and
pictures of various kinds of rituals as a measure of preservation.
(12) to digitize and computerize the Vedas and develop required
software for various purposes.
(13) to organize seminars, conferences, Sastrartha Goshtis etc., with a
view to propagating Vedic knowledge in the society.
5. The Powers and functions of the University - (1) The powers and
functions of the University shall The be:-
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(i) to provide for instruction in such branches of Vedic of
the Knowledge, inclusive of Vedadhyayanam, Archakatvam,
Paurohityam, Divya Prabandham and professions as the
University may determine from time to time and to make
provision for teaching and research;
(ii) to plan and prescribe courses of study for degrees,
diplomas, certificates or for any other purposes;
(iii) to hold examinations and confer degrees, diplomas,
certificates or other academic distinctions or recognitions on
persons who have pursued a course of study or conducted
research in the manner laid down by the Statutes and
Ordinances;
(iv) to confer honorary degrees or other distinctions in the
manner laid down by the Statutes;
(v) to determine the manner in which distance education
in rela tion to the academic programmes of the University
may be organized;
(vi) to institute Professorships, Associate Professorships,
Assistant Professorships and other academic positions
necessary for imparting instruction or for preparing
educational material or for conducting other academic
activities, including guidance, designing and delivery of
course and evaluation of the work done by the students, and
to appoint persons to such professorships, Associate
Professorships, Assistant Professorship and other a cademic
positions;
(vii) to co-operate with and seek the co -operation of other
universities and institutions of higher learning, professional
bodies and organizations for such purposes as the University
considers necessary;
(viii) to institute and award fellowships, scholarships, prizes
and such other awards for recognition of merit as the
University may deem fit;
(ix) to establish and maintain such Regional Centres as
may be determined by the University from time to time;
(x) to pr ovide for the preparation of instructional
materials both in print and electronic medium or form;
(xi) to organize and conduct refresher courses, workshops,
seminars and other programmes for teachers and other
academic staff;
(xii) to recognize examinati ons of, or periods of study
(whether in full or part) at, other universities, institutions or
other places of higher learning as equivalent to examinations
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or periods of study in the University, and to withdraw such
recognition at any time;
(xiii) to make provision for research and development in
educational technology and related matters;
(xiv) to create administrative, ministerial and other
necessary posts and to make appointments thereto;
(xv) to receive benefactions, donations and gifts and to
acquire, hold, maintain and with the prior approval of the
Sponsoring Institution dispose off any property movable or
immovable owned by the University for the purposes of the
University;
(xvi) to enter into, carryout, vary or cancel contracts;
(xvii) to deman d and receive such fees and other charges as
may be laid down by the Ordinances;
(xviii) to provide, control and maintain discipline among the
students and all categories of employees and to lay down the
conditions of service of such employees, including their code
of conduct;
(xix) to recognize any institution of higher learning or
studies for such purposes as the University may determine
and to withdraw such recognition;
(xx) to appoint, either on contract or otherwise, visiting
Professors, Emeritus Pr ofessors, Consultants, fellows, Vedic
Scholars, Artists, Course Writers and such other persons
who may contribute to the advancement of the objects of the
University;
(xxi) to recognize persons working in other Universities,
institutions or organizations as teachers of the University on
such terms and conditions as may be laid down by the
Ordinances;
(xxii) to determine standards and to specify conditions for
the admission of students to courses of study of the
University which may include examination, evaluation and
any other method of testing;
(xxiii) to make arrangements for the promotion of the general
health and welfare of the residential students and
employees;
(xxiv) to confer autonomous status on a College or a Regional
Centre in the manner laid down by the Statutes;
(xxv) to admit to its privileges including granting of affiliation
to any College or traditional institute of Vedic learning
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subject to such conditions a s may be laid down by the
Statutes:
Provided that no College shall be so admitted or
affiliated except with the prior approval of the Executive
Council.
(xxvi) to do all such acts as may be necessary or incidental to
the exercise of all or a ny of the powers of the University,
including inspection as are necessary and conducive to the
promotion of all or any of the objectives of the University.
(2) Notwithstanding anything contained in any other law for the time
being in force, but without p rejudice to the provisions of sub -section (1), it
shall be the duty of the University to take all such steps as it may deem fit for
the promotion of the objectives and for the determination of standards of
teaching, evaluation and research in such systems, as may be specified by the
Statutes.
6. Jurisdiction - The University shall in the exercise of its powers have
jurisdiction over all its affiliated institutions.
7. Admission to the University - l)The University shall be open to all persons
irrespective of their religion, race, caste, sex, place of birth or any of them;
(2) Nothing contained in sub-section (1) shall require the University.
(a) to admit to any course of study any person who does
not possess the prescribed academic qualification or
standard or who does not satisfy the time -honoured
practices recognized and approved by the denomination;
(b) to retain on the rolls of the University any student
whose academic record is below the minimum standard
required for the award of a degree, title, diploma or other
academic distinction; or
(c) to admit any person or retain any student whose
conduct is prejudicial to the interests of the University or the
rights and privileges of other students and teachers.
8. Inspections - (1) The Sponsoring Institution shall have the right to cause
an inspection to be made by such person or persons as they may direct, of the
affairs and properties of the University, its buildings, laboratories, libraries,
museums, workshops and equipment and of any college or institution
maintained by the University and also to cause an enquiry to be made, into the
teaching and other work conducted or done by the University, or in respect of
any matter connected with the University. The Sponsoring Institution shall in
every case give notice to the University of their intention to cause such
inspection or inquiry to be made and the Universi ty shall be entitled to be
represented thereat.
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(2) The Sponsoring Institution shall forward to the Vice -Chancellor a
copy of the inspection report for obtaining the views of the Executive Council
and on receipt of such views, the Sponsoring Institution may tender such
advice as they consider necessary and fix a time limit for action to be taken by
the University.
(3) The Executive Council shall within such time as the Sponsoring
Institution may fix, report to them through the Vice -Chancellor the action
which has been taken or is proposed to be taken on the advice tendered by
them.
(4) The Sponsoring Institution may, where action has not been taken
by the University within the time fixed to their satisfaction, after considering
any explanation furnishe d or representation made by the Executive Council
issue such directions as they may think fit and the University shall comply
with such directions.
CHAPTER -III
OFFICERS OF THE UNIVERSITY
9. Officers of the University – The f ollowing shall be the Officers of the
University:-
(1) The Chancellor;
(2)The Vice-Chancellor;
(3) The Registrar;
(4) The Finance Officer;
such other person as may be declared by the statutes to be the Officers
of the University.
10. The Chancellor - (1) The Governor of Andhra Pradesh shall be the
Chancellor of the University.
(2) The Chancellor shall, by virtue of his office be the head of
the University.
(3) The Chancellor shall, when present, preside at the
convocation of the University held for conferring degrees. H e shall
exercise such other functions as may be conferred on or vested in
him by or under the provisions of this Act.
(4) The Chancellor may, by order in writing, annul any
proceedings of the University, which is not in conformity with the
provisions of t his Act, the Statutes, the Ordinances or the
Regulations:
Provided that before making any such order, he shall give a
notice calling upon the University to show cause why such an
order should not be made and if any cause is shown within the
time specified therefor in the said notice, shall consider the same.
11
11. The Vice-Chancellor - (1) The Sponsoring Institution shall constitute a
Search Committee consisting of: -
(i) a nominee of the Executive Council who shall be the
Convenor;
(ii) a nominee of the University Grants Commission;
(iii) a nominee of the Government who shall be a
traditional Vedic scholar;
(iv) two nominees of the Sponsoring Institution of whom
atleast one shall be a traditional Vedic scholar;
The Search Committee shall submit a panel of three persons having the
background of traditional Vedic learning to the Sponsoring Institution in
alphabetical order from among whom the Sponsoring Institution shall
recommend one person to the Chancellor for appointment as Vice -Chancellor
and the Chancellor shall appoint such person as Vice-Chancellor:
(2) The Vice-Chancellor shall not be removed from his Office except by
an order of the Chancellor passed on the ground of a willful omission or refusal
to carryout the provisions of this Act, or abuse of the powers vested in him and
after due enquiry ordered by the Government, by the Lokayukta or by such
person who is or has been a judge of High Court or Supreme Court as may be
appointed by the Chancellor in which the Vice -Chancellor shall have an
opportunity of making his representation against such removal:
Provided that where the Lokayukta enquiries into an allegation against the
Vice-Chancellor under the Andhra Pradesh Lokayukta and Upa-Lokayukta Act,
1983 then notwithstanding anything containe d in section 12 of that Act, the
Lokayukta shall submit a report to the Sponsoring Institution and the
Chancellor shall act in accordance with the advice tendered by the Sponsoring
Institution on a consideration of the report while exercising his powers un der
this sub-section.
(3) The Vice -Chancellor shall be a wholetime paid officer of the
University and shall be the principal executive and academic officer of the
University and shall exercise general supervision and control over the affairs of
the University and give effect to the decisions of all the authorities of the
University.
(4) The Vice-Chancellor may, if he is of opinion that immediate action
is necessary on any matter, exercise any power conferred on any authority of
the University by or under this Act and shall report to such authority the
action taken by him on such matter:
Provided that if the authority concerned is of opinion that such action
ought not to have been taken, it may refer the matter to the Chancellor whose
decision thereon shall be final:
Provided further that any person in the service of the University who is
aggrieved by the action taken by the Vice -Chancellor under this sub -section
shall have the right to appeal against such action to the Executive Council
12
within three months from the date on which the decision on such action is
communicated to him and there upon the Executive Council may confirm,
modify or reverse the action taken by the Vice-Chancellor.
(5) The Vice-Chancellor shall exercise such other powers and perform
such other functions as may be prescribed by the Statutes or Ordinances.
12. The Registrar - (1) The Registrar shall be a whole time paid officer of the
University appointed by the Executive Council for a term of three years or less
and on such terms and conditions as may be prescribed by the Statutes
provided that he shall not continue in that office for more than six years.
(2) The Registrar shall act as the Secretary of the Executive Council
and the Academic Council. He shall exercise such powers and perform such
duties as may be prescribed.
(3) The Executive Council may transfer the Registrar to an alternative
position with the same emoluments even before the completion of the term.
13. The Finance Officer - (1) The Finance Officer shall be a whole time
Officer of the University appointed by the University :-
(a) on deputation from Government or Central Government or
from the officers of the Sponsoring Institution on such terms and
conditions as may be specified by the University; or
(b) on a contract basis of a person who is a Chartered
Accountant with ten years standing;
(2) He shall maintain the accounts of the University and also advise
the University on all matters relating to income and expenditure.
(3) It shall be the duty of the Finance Officer and all officers and
servants working under him to afford the auditor all such assistance and
facilities as may be necessary for the audit of the accounts of the University.
(4) He shall be present at the meetings of the Finance Committee and
participate in the discussions but shall not be entitled to vote.
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
14. Authorities of the University - The following shall be authorities of the
University, namely:-
(i) The Executive Council;
(ii) The Academic Council;
(iii) The Finance Committee; and
(iv) Such other bodies as the statutes may declare to be
authorities of the University.
15. The Executive Council and its Powers and Functions - (1) The
Executive Council shall be the principal executive body of the University.
13
(2) The Constitution of the Executive Council and its powers and
functions shall be prescribed by the Statutes.
16. The Academic Council and its Powers and Functions - (1) The
Academic Council shall be the principal academic bod y of the University and
shall, subject to the provisions of this Act, Statutes and Ordinances, coordinate
and exercise general supervision over the academic policies of the University.
(2) The Constitution of the Academic Council and its powers and functio ns
shall be prescribed by the Statutes.
17. Finance Committee - The Constitution, powers and functions of the
Finance Committee shall be prescribed by the Statutes.
18. Constitution of Faculties and Centers - (1) The University shall include
initially six faculties namely Vedadhyayana, Agama, Srouta and Smarta, Veda
Bhashya, Vedic Studies and Vedanga and related sastras. The University may
also have additional faculties for ancillary subjects.
(2) The constitution and functions of the Faculties and centers, shall
in all other respects be such as may be prescribed.
(3) Such Faculties shall comprise such departments of research and
teaching as are specified in the first statutes.
19. The Boards of Studies - There shall be Boards of Studies attached to
each department of teaching and research. The Constitution and powers of the
Boards of Studies to be constituted by the Vice Chancellor from time to time,
shall be such as may be prescribed by the Statutes.
20. The term of Office of the M embers of the Executive Council and
Academic Council - The term of Office of the Members of the Executive
Council, and Academic Council shall be such as may be prescribed by the
Statutes.
CHAPTER - V
UNIVERSITY FUNDS ETC.
21. General Fund - The University shall have a general fund to which shall
be Credited: -
(i) Grants made by the Sponsoring Institution;
(ii) its income including the fees, if any, and endowment;
(iii) contributions or grants which may be made by the
Government, Central Government and the University Grants
Commission;
(iv) other contributions or grants.
22. Constitution of other Funds - The University shall have such other
Funds and maintain such accounts as the Executive Council may determine
on the recommendation of the Finance Committee.
23. Borrowing of Money - The University may also borrow money from a
Bank or a Corporation for the purposes of the University:
14
Provided that where the University intends to borrow money from a Bank
or a Corporation or both exceeding an amount of one lakh rupees at a time or
in the aggregate, it shall obtain the prior written approval of the Sponsoring
Institution therefor.
24. Certain restrictions in respect of financial matters - The University
shall not without the prior approval of the Sponsoring Institution divert
earmarked funds for other purposes or upgrade any post or revise the scales of
pay of its staff or implement any s chemes which involve any matching
contribution from the Sponsoring Institution or create a post or posts resulting
in recurring liability on the Sponsoring Institution either immediately or in
future:
Provided that the Executive Council may authorize the creation and
filling up of posts of teachers for a period not exceeding one year but any such
post or posts shall not be continued or created afresh for any period beyond
the said period of one year without prior approval of the Sponsoring Institution.
25. Transfer of Institutions to the University - The Sponsoring Institution
may, at any time after the commencement of this Act, transfer to the
University, the control and management of any of its institutions imparting
education in Vedic and cognate subjects on such terms and conditions as may
be deemed proper.
CHAPTER -VI
STATUTES, ORDINANC ES AND REGULATIONS
26. Statutes - Subject to the provisions of this Act, the Executive Council
shall have power to make Statutes for all or any of the following matters,
namely:-
(i) the holding of convocation to confer degrees;
(ii) the conferment of honorary degrees and academic
distinctions;
(in) the Constitution, powers and functions of the authorities
of the University;
(iv) the manner of filling vacancies a mong members of the
authorities;
(v) the allowances to be paid to the members of the
authorities and committees thereof;
(vi) the procedure at meetings of the authorities including
the quorum for the transaction of business at such
meetings;
(vii) the auth entication of the orders or decisions of the
authorities;
(viii) the formation of departments of teaching and research
at the University;
(ix) the term of office and methods of appointment and
conditions of service of the officers of the University other
than the Chancellor and Vice-Chancellor;
15
(x) the qualifications of the teachers and other persons
employed by the University keeping in view the uniqueness
of the objectives and requirements of the University;
(xi) the classification, the method of appointm ent and
determination of the terms and conditions of service of
teachers and other persons employed by the University;
(xii) the institution of pension, gratuity, insurance or
provident fund for the benefit of the officers, teachers and
other persons employed by the University;
(xiii) the institution of fellowships, travelling fellowships,
scholarships, studentships, bursaries, exh ibitions, medals,
incentives and prizes and the conditions of award thereof;
(xiv) the establishment and maintenance of halls and
hostels;
(xv) the conditions for residence of students of the
University in the halls and hostels maintained by the
University and the levy of fees and other charges for such
residence;
(xvi) the delegation of powers vested in the authorities or
officers of the University;
(xvii) the admission of the students to the University;
(win) the conditions of recognition of hostels not m aintained
by the University;
(xix) the conduct of examinations, conditions and mode of
appointment and duties of examining bodies and examiners;
(xx) the maintenance of discipline among the students of
the University and time honoured practices of the con cerned
denomination;
(xxi) the fees to be charged for teaching, research, training,
affiliation and for any other purpose;
(xxii) the procedure for arbitration in case of dispute between
employees or students of the University;
(xxiii) the procedure for ap peals to the Executive Council by
students against the action of any officer or authority of the
University;
(xxiv)the constitution, terms and references of the grievances
committee for the employees and students of the University;
(xxv) the participation of students and research scholars in
the affairs of the University;
(xxvi) the creation, composition and functions of any other
body which is considered necessary for improving the
academic life of the University; and
(xxvii) any other matter which is requ ired to be or may be
prescribed in the statutes.
27. Statutes how made - (1) The first Statutes of the University are those set
out in the Schedule.
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(2) The Executive Council may from time to time, make new statutes
or any statute in addition to the firs t statutes referred to in sub -section (1) and
may amend or repeal any statue including the first Statutes :
Provided that the Executive Council shall not make, amend or repeal any
statute affecting the status, powers or constitution of any authority of th e
University until such authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any opinion so expressed shall
be considered by the Executive Council.
(3) Every new statute or addition to the statutes or a ny amendment or
repeal of a statute shall require the approval of the Chancellor who may assent
thereto or withhold assent there from or remit the same to the Executive
Council for reconsideration.
(4) A new statute or a statute amending or repealing an existing
statute shall have no validity unless it has been assented to by the Chancellor.
(5) Notwithstanding anything in the foregoing sub -sections, the
Chancellor may make a new or additional statute or amend or repeal the
statutes referred to in sub -section (1) during the period of three years
immediately after the commencement of this Act:
Provided that the Chancellor may on the expiry of the said period of three
years make, within three years from the date of such expiry, such detailed
statutes as he may consider necessary and such detailed statutes shall be laid
before the Legislative Assembly of the State.
28. Ordinances - (1) The First Ordinances shall be made by the Vice -
Chancellor with the pre vious approval of the Sponsoring Institution during the
period for two years immediately after the commencement of this Act, and the
Ordinances so made may be amended, repealed or added to at any time by the
Executive Council in the manner prescribed by the statutes.
(2) 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 the students to the University, their
enrollment as such and the observance of time honoured practices
of the concerned denomination by such students;
(b) the course of study to be laid down for all degrees, diplomas
and certificates of the University;
(c) the award of degrees, diplomas, certificates and other
academic distinctions, the qualifications for the same and the
means to be taken relating to the granting and obtaining of the
same;
(d) the fees to be charged for courses of study in the University
and for admission to the examinations, degrees and diplomas of
the University;
(e) the conditions of award of fellowships, scholarships,
studentships, medals and prizes;
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(f) the conduct of examinations and other methods of
evaluation, including the term of office and appointment and the
duties of examining bodies, examiners and moderators;
(g) the conditions of residence of the students of the University;
(h) the special arrangements, if any, which may be made for the
residence, discipline, and teaching of women students and the
prescribing of special courses of studies for them;
(i) the a ppointment and emoluments of teachers and other
employees, other than those for whom provision has been made in
the statutes;
(j) the establishment of Centres of Studies, Boards of Studies,
Special centres, specialized laboratories and other committees;
(k) the terms and conditions of the recognition and or affiliation
of Vedic Patasalas and Vedic institutions of higher learning and its
withdrawal;
(l) the terms and conditions on which persons working in any
recognized institutions, or in any institution as sociated with the
University, may be recognized as teachers and for withdrawing
such recognition;
(m) the manner of cooperation or collaboration or association
with other Universities, authorities or institutions of higher
learning;
(n) the creation, compo sition and functions of any other body
which is considered necessary for improving the academic life of
the University;
(o) such other terms and conditions of service of teachers and
other academic staff as are not prescribed by the statutes;
(p) the management of colleges and institutions established by
the University; and
(q) all other matters which by this Act or the statutes may be
provided for by the Ordinances.
29. Regulations - The authorities of the University may make Regulations
consistent with this Act, the Statutes and the Ordinances for the conduct of
their own business and that of the Committees appointed by them and not
provided for by this Act, the Statutes or the Ordinances, in the manner
prescribed by the Statutes.
30. Annual Report - The Executive Council shall prepare annual report of the
University on or before such date as may be prescribed by the Statute. A copy
of the report with a copy of the resolution thereon shall be submitted to the
Government through the Sponsoring Institution for information.
31. Accounts and Audits - (1) The Finance Officer shall keep regular
accounts of all receipts and disbursements for each financial year separately in
such form and containing such particulars as may be prescribed.
(2) (a) The acc ounts of the University shall be audited annually or if
the Sponsoring Institution so directs in any case at short intervals.
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(b) The audit referred to in clause (a) shall be made by auditor
appointed by the University or Sponsoring Institution, as the case
may be, for the purpose and the auditor shall send a report to the
University or Sponsoring Institution, as the case may be,
containing such particulars as may be, prescribed.
(3) It shall be the duty of the Finance Officer and all officers and
servants working under him to afford the auditor all such assistance and
facilities as may be necessary for the audit of the accounts of the University.
32.Financial estimates-(1) The Finance Officer shall prepare before such date
as may be prescribed by the Statutes the financial estimates for the ensuing
financial year along with the annual accounts whether audited or not, of the
preceding financial year and after they are considered by the Financial
Committee submit them to the Executive Council for approval.
(2) The Sponsoring Institution shall fix the block grant for the
University normally for a period of five years:
Provided that any liability which the University may have incurred with
the approval of the Sponsoring Institution and which was not envisaged at the
time of fixing the block grant shall in addition to the block grant, be
reimbursed.
33.Power to incur unforeseen expenditure- The Executive Council may,
for reasons to be recorded in writing, incur any expenditure for which no
provision has been made in the budget or which is in excess of the amount
provided for in the budget.
CHAPTER -VII
GENERAL
34. Filling of causal vacancies - All causal 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 person or body who or
which nominated the member whose place has become vacant and the person
nominated to a casual vacancy shall be member of such authority or body for
the residue of the t erm for which the person whose place he fills would have
been a member:
Provided that no casual vacancy shall be filled if such vacancy occurs
within six months before the date of the expiry of the term of the members of
any authority or other body of the University.
35. Protection of action taken in good faith - No suit or other legal
proceedings shall lie against any officer or employee of the University for
anything which is in good faith done or intended to be done in pursuance of
the provisions of this Act, the Statutes or Ordinances.
36. Proceedings of the University authorities 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 any vacancy
or of any defect or irregularity in the election, or appointment of a member of
any authority or other body of the University or of any defect or irregularity in
such act or proceeding not affected the merits of the case.
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37. Disqualification for membership - (1) No person shall be qualified for
election or nomination as a member of any of the authorities of the University,
if, on the date of such election or nomination, he is:-
(a) of unsound mind, deaf-mute or suffering from leprosy; or
(b) an applicant to be adjudicated as an insolvent or an un -
discharged insolvent; or
(c) sentenced by a criminal court to imprisonment for any
offence involving moral turpitude;
(2) In case of dispute or doubt as to whether a person is disqualified
under sub-section (1) the Executive Council shall refer such case to the
Chancellor, whose decision thereon shall be final.
38. Removal from membership of the University - (1) The Executive Council
may remove by an order in writing made in this behalf any perso n from
membership of any authority of the University by a resolution passed by a
majority of the total membership of the Executive Council and by a majority of
not less than two thirds of the members of the Executive Council present and
voting at the meeting. If such person has been convicted by a criminal court for
an offence which in the opinion of the Executive Council involves moral
turpitude or if he has been guilty of gross misconduct and for the same reason,
the Executive Council may withdraw any deg ree or diploma conferred on or
granted to that person by the University.
(2) The Executive Council may also by an order in writing in this
behalf remove any person from the membership of any authority of the
University if he becomes of unsound mind or de af-mute or suffers from leprosy
or has applied to be adjudicated or has been adjudicated as an insolvent.
(3) No action under this section shall be taken against any person
unless he has been given a reasonable opportunity to show cause against the
action proposed to be taken.
(4) A copy of every order passed under sub -section(l) or sub - section
(2), as the case may be, shall as soon as may be after it is so passed, be
communicated to the person concerned in the manner prescribed.
39. Disputes as to constitution of University authorities and bodies - If
any question arises whether any person has been duly elected or nominated as,
or is entitled to be, a member of any authority of the University or other body of
the University, the question shall be referred to the Chancellor whose decision
thereon shall be final.
40. Constitution of Committees - All the authorities of the University shall
have power to constitute or reconstitute Committees and delegate to them such
of their powers as they deem f it. Such Committees shall, save as otherwise
provided, consist of members of the authority concerned and of such other
persons, if any, as the authority in each case may think fit.
41. Advisory Committees - Until the Authorities of the University are
constituted under sub -section (1) of section 45, the Vice -Chancellor, shall
subject to the approval of the Chancellor have power:-
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(1) to appExcerpt shown. Open the full act in Lexace.