The Rajiv Gandhi University of Knowledge Technologies Act, 2008.

THE RAJIV GANDHI UNIVERSITY OF KNOWLEDGE TECHNOLOGIES ACT,
2008
Act No. 18 of 2008
(LAST UPDATE:20-05-2024)
 [28th April, 2008]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND INCORPORATION
OF THE RAJIV GANDHI UNIVERSITY OF KNOWLEDGE TECHNOLOGIES IN
THE STATE OF ANDHRA PRADESH AND FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
Whereas, the State Government is spending considerable sum of funds
on rural education towards building infrastructure, develop curriculum and
train the teachers, so as to improve the education in rural areas;
And whereas, opportunities for rural students are significantly
inadequate compared to their urban counterparts;
And whereas, there is an increasing demand for engineering graduates
with Information Technology skills, and Information Technology graduates with
domain specialization;
And whereas, it is a felt need to adapt to the demands of work place and
possess adequate soft skills and a need for integrated educational programmes
to provide rural meritorious students with broad professional education
including soft skills on par with the best Universities of the world;
And whereas, the Government has decided in order to carter primarily to
the educational needs of the meritorious rural youth of Andhra Pradesh to
establish an University in the name and style of Rajiv Gandhi University of
Knowledge Technologies, head quarters at Idupulapaya, Kadapa District with
constituent Institutes one each at Basara in Telangana, Nuzivedu in Coastal
Andhra and Idupulapaya in Rayalaseema. It is proposed to commence courses
in these Institutes during the next academic year i.e., 2008-09 by undertaking
a specific Legislation;
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Fifty ninth Year of the Republic of India as follows:-
1. Short title and commencement. - (1) This Act may be called the Rajiv
Gandhi University of Knowledge Technologies Act, 2008.
(2) It shall be deemed to have come into force on the 22nd December,
2007.
2. Definitions. - In this Act, unless the context otherwise requires:-
(i) "Academic Council" means the Academic Council referred to under
Section 8;
(ii) "Board of Studies" means the Board of Studies of1[University].
(iii) "Chancellor" means the Chancellor of the Rajiv Gandhi University
of Knowledge Technologies;
1 .Substituted by the Act No.3 of 2024,S.2
(iv) "Center" means a center established by the Governing Council;
  (v)2[XXXX]
(vi) "Constituent Institute" means an Institute established under
Section 3;
(vii) 3 ["Institute Management Council”] means the4 ["Institute
Management Council”] of the Constituent Institutes;
(viii) "Faculty" means Professors, Associate Professors, Assistant
Professors, Lecturers, Mentors and Research Staff;
(ix) "GC" means Governing Council referred to in Section 5;
(x) "Government" means the State Government of Andhra Pradesh;
(xi) "Hostel" means a unit of residence for students of the Institute
maintained or recognized by the Institute in accordance with
conditions prescribed;
(xii) "Institute" means the5[XXX] Institute notified under Section 3;
(xiii)6[XXXX]
 (xiv) "Notification" means a notification published in the Andhra
Pradesh Gazette and the word "notified" shall be construed
accordingly;
(xv) "Prescribed" means prescribed by the Statutes, Ordinances or
Regulations;
(xvi) "Rural Student" means Student who had passed 10th standard
examination from Rural areas of the State of Andhra Pradesh;
(xvii) "University" means Rajiv Gandhi University of Knowledge
Technologies.
3. Rajiv Gandhi University of Knowledge Technologies. – 7[“(1) The Rajiv
Gandhi University of Knowledge Technologies established in 2008, with its
headquarters at Idupulapaya (RK Valley), YSR Kadapa District, and its other
Constituent Institutes located at Nuzvid, Eluru District; Etcherla (Srikakulam),
Srikakulam District; and Kanigiri (Ongole), Prakasam District in the State of
Andhra Pradesh, for teaching and research in sciences, engineering, technology
and other emerging areas under the control of a common Governing Council,
shall continue to function in furtherance of its objectives.”]
 (2) It may also establish such institutions at such other places by notification
as it may deem fit.
2 .Clause (v) shall be omitted by Act No.3 of 2024,S.23 .The words “Executive  Committee”substituted “Institute Management Council” by the Act No.3 of 2024,S.24 . The words “Executive  Committee”substituted “Institute Management Council” by the Act No.3 of 2024,S.25.The words  “autonomous”omitted by the Act No.3 of 2024,S.26 . Clause (Xiii)"Member" means a member of the Institute;” shall be omitted by Act No.3 of 2024,S.27. Substituted by the Act No.3 of 2024,S.2
8 [“(3). Each of such Constituent Institutes shall have flexibility to take
functional and administrative measures subject to the guidelines or
instructions issued by the Governing Council from time to time.”]
 (4) The 9 [University]. shall be a body corporate, having perpetual
succession and a common seal and shall sue and be sued by the said
Corporate name.
(5) In all suits and other legal proceedings by or against the
10[University].the pleading shall be signed and verified by the11[Registrar] and
all process in such suits and proceedings shall be issued to and on behalf of
the12[Registrar].
4. The objects of the University. - The following are the objects of the
University, namely,-
(i) to disseminate and advance knowledge in the fields of13[Science,
Engineering, Technology and other emerging areas.]
(ii) to create institutes and/or centers of excellence for imparting
state-of-the-art education, Training and research in the fields of14[Science,
Engineering, Technology and other emerging areas.]
(iii) to develop innovative patterns of teaching, training, curriculum
design and methods of testing at various levels of educational accomplishment
to attain global education standards;
(iv) to make special provisions for integrated courses in humanities,
social sciences and interdisciplinary areas so as to promote use of technologies
for larger benefit of mankind particularly people living in developing countries;
(v) to function as a resource center for knowledge management and
entrepreneurship development in the fields of15 [Science, Engineering,
Technology and other emerging areas.]
(vi) to provide for inter-relationships for national and global
participation in the fields of16[Science, Engineering, Technology and other
emerging areas.] and its allied fields; and
(vii) to establish close linkage with industry to make teaching, and
research at the institutes relevant to the needs of the economy, at national and
global level.
5. Governing Council. – 17[(1) The Governing Council shall be the apex body
for the overall governance of the University and responsible for the general
superintendence, accreditation, direction and policies of the University. The
Governing Council shall meet at least 4 times in a calendar year. The
Governing Council shall exercise its power and discharge its functions as per
the provisions of the Act including Statutes.]
8. Substituted by the Act No.3 of 2024,S.39 .Substituted by the Act No.3 of 2024,S.310 .Substituted by the Act No.3 of 2024,S.311.Substituted by the Act No.3 of 2024,S.312.Substituted by the Act No.3 of 2024,S.313 . Substituted by the Act No.3 of 2024,S.414 . Substituted by the Act No.3 of 2024,S.415 . Substituted by the Act No.3 of 2024,S.416 . Substituted by the Act No.3 of 2024,S.417 . Substituted by the Act No.3 of 2024,S.5
(2) The Governing Council shall have following powers,-
(i) to establish special centers or other units for research and
teaching as are necessary for furtherance of its objectives;
(ii) to create administrative, ministerial and other posts for the
University and to make appointments thereto;
(iii) to institute and award fellowships, scholarships, studentships,
bursaries,18[medals and prizes];
(iv) to make a provision for research and advisory services and for
that purpose to enter into such arrangements with other institutions or bodies
as it deem necessary;
(v) to determine standards and procedures for admission into the
constituent Institutes which may include examination, evaluation or any other
method of testing;
(vi) to facilitate the activities of Institutes in respect of academic,
financial and administrative matters;
(vii) to fix fees and other charges;
(viii) to receive donations and to acquire, hold, manage and dispose of
any property for the purposes of the objects of the University and Institutes;
(ix) to review, from time to time, the broad policies and programmes
and to suggest measures for the improvement and development of the
constituent Institutes;
(x) to consider and pass resolutions on the annual report and the
annual accounts and the audit report on such accounts;
(xi) to perform such other functions as may be prescribed by the
statutes;
(xii) to do all such other acts and things as may be necessary,
incidental or conducive to the attainment of all or any of the objects of the
University;
(xiii)19[XXXX]
20 [(xiv) to institute and establish or abolish professorships,
readerships, lectureships and any other such offices required by the institute,
to appoint persons to such posts, to remove persons from such posts and to
prescribe the conditions of service training relating to such offices;
 (xv) to institute and establish or abolish such administrative offices
as may be required, to appoint persons to such offices, to remove persons from
such offices and to prescribe the conditions of service training relating to such
offices.”.]
18 .inserted by the Act No.3 of 2024,S.519.Clause “(xiii) the constitution of the Governing Council and the term of office of its members shall be prescribed
by the statute 9.”The words omitted by the Act  No. 3 of 2024,S.520 .Added by the Act No.25 of 2022. S.2
21[(xvi) Take decisions on questions of policy relating to the administration and
working of all the Institutes under the control of the University;
(xvii) Consider and approve the programmes of the university;
(xviii) Prescribe and conduct courses of study, education and research;
(xix) Lay down standards of proficiency to be demonstrated before the award
of diplomas, certificates and other distinctions in respect of courses offered by
the university;
(xx) Frame Statutes and Regulations for the conduct of the affairs of the
university and to add to, amend, or repeal them from time to time;
(xxi) Consider and pass resolutions on the Annual Report and Annual
Accounts of the university;
(xxii) Prescribe tuition and other fees;
(xxiii) Regulate and determine all matters concerning the administration of the
University;
(xxiv) Enter into any agreement with the relevant organizations for successful
conduct of activities of the university;
(xxv) to invest any money belonging to the university including any unapplied
income, in such stocks, funds, shares or securities as it shall, from time to
time, think fit, or in the purchase of immovable property in India, subject to
the rules & regulations and prior approval of the State Government;
(xxvi) to transfer or accept transfers of any movable or immovable property on
behalf of the university;
(xxvii) to create teaching and academic posts, to determine the number and
emoluments of such posts and to define their duties and conditions of service;
(xxviii)to appoint such faculty and other academic staff as may be necessary, on
recommendations of the selection committee constituted for the purpose;
(xxix) to create administrative ministerial and other necessary posts and to
make appointments thereto in the manner prescribed by the Regulations.]
22[(3) the constitution of the Governing Council and the term of office of its
members are as prescribed below:
(i) Vice - Chancellor (Chairperson);
(ii) Chairperson, Andhra Pradesh State Council of Higher Education;
(iii) Principal Secretary or Nominee of the Information Technology,
Electronics and Communications Department, Government of Andhra Pradesh;
(iv) Principal Secretary or Nominee of the Higher Education Department,
Government of Andhra Pradesh;
(v) Principal Secretary or Nominee of the Finance Department, Government
of Andhra Pradesh;
21 . inserted by the Act No.3 of 2024,S.522 . inserted by the Act No.3 of 2024,S.5
(vi) Directors of all the Constituent Institutes of the University;
(vii) Director, International Institute of Information Technology, Hyderabad;
(viii) Director, Indian Institute of Technology. Tirupati:
(ix)     Two of the following persons (to be nominated by the Government):
(a) Director, IIM Visakhapatnam
(b) Director, National Institute of Technology, A.P
(c) Director, Indian Institute of Science Education and Research, (IISER),
Tirupati
(x) Four eminent persons, including one from industry, to be nominated by the
Vice-Chancellor.
(4) The Registrar shall be the Convener of the Governing Council.
(5) The term of office of the nominated members shall be three years.
Provided that a nominated member shall be entitled for re-nomination for
another term of three years.
(6) One-third members of the Governing Council shall form a quorum for a
meeting of the Governing Council.
(7) The Governing Council shall have full executive control over all the
Institutes.
(8) The Governing Council shall have a common seal for the University and
provide for the custody and use of such seal.
(9) Delegate such of its powers to the Vice-Chancellor as may be considered
necessary or desirable.
(10) The Registrar with the prior approval of the Vice- Chancellor shall
convene the meetings of the Governing Council as and when required.]
23[5A. Officers of the University:The following shall be the officers of the
University, namely,-
(i)       The Chancellor;
(ii)      The Vice-Chancellor;
(iii)     The Registrar;
(iv) The Finance Officer;
(v) The Deans;
(vi)     Such other persons as may be prescribed to be officers of the University.]
24[6. The Chancellor -
(1) The Chief Minister of the Andhra Pradesh shall be the Chancellor of the
University.
23 . inserted by the Act No.3 of 2024,S.624 .Substituted by the Act No.3 of 2024,S.7
(2) He / she shall, by virtue of his / her office, be the Head of the University
and shall, when present, preside at convocations of the University.
(3) He / she shall exercise such other powers and perform such other duties
as may be conferred on or vested in him / her by or under the provisions of
this Act.
(4) The Chancellor may, by order in writing annul any proceeding to the
University, which is not in conformity with this Act, the Statutes or the
Ordinances:
   Provided that before making any such order he / she 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.]
25[7. The Vice-Chancellor - (1) The Vice-Chancellor shall be the Academic
Head and the Chief Executive Officer of the University, providing leadership to
the institutes and be responsible for implementation of the decisions of the
Governing Council and day-to-day functioning of the University.
(2) The Vice-Chancellor shall be appointed by the Chancellor from the panel
of three persons recommended by the Search Committee constituted by the
Government, consisting of:
(a) a nominee of the Governing Council;
(b) a nominee of the University Grants Commission and
(c)  a nominee of the State Government.
(3) The Search Committee shall submit a panel of three names in
alphabetical order to the Government. The Chancellor shall appoint any one
from the panel as the Vice Chancellor.
(4) The Vice-Chancellor shall be a person possessing the highest level of
competence, integrity, morals and institutional commitment. The Vice-
Chancellor shall be a distinguished academician, with a Doctoral Degree and a
minimum of ten years’ of experience as a Professor in a University or equivalent
in any State or Central Government funded educational /  research institutes,
from the faculties of engineering and technology, with proof of having
demonstrated academic leadership.
(5) The Vice-Chancellor shall hold office for a term of three years. He / She
shall be eligible for another term of three years subject to the provisions of the
Act:
Provided that nothing in this clause shall adversely affect the tenure of
an existing incumbent.
(6) The Vice-Chancellor shall not be removed from his office except by an
order of the Chancellor passed on the ground of willful omission or refusal to
carry out 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 a High Court or the Supreme Court as
25. Substituted  by the Act No.3 of 2024,S.8
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 enquiry is conducted by a person who is or has
been a Judge of High Court or the Supreme Court the report of such an
enquiry shall be forwarded to the Government and the Chancellor shall act in
accordance with the advice tendered by the Government on a consideration of
the report while exercising his powers under this sub-section :
‘Provided further that where the Lokayukta enquires into an allegation
against the Vice-Chancellor under the Andhra Pradesh Lokayukta Act, 1983
(Act No. 11 of 1983), then, notwithstanding anything contained in Section 12 of
that Act, the Lokayukta shall submit the report to the Government and the
Chancellor shall act in accordance with the advice tendered by the Government
on a consideration of the report while exercising his powers under this sub-
section.]
26[7A. Registrar - (1)The Registrar shall be a whole-time officer of the
University appointed by the Governing Council, on the recommendation of a
Selection Committee consisting of the Vice-Chancellor and two other members
nominated by the Governing Council, for a term of three years or less and on
such other terms as may be prescribed:
Provided that he / she shall be eligible for another term of three years.
The Registrar shall retire on attaining the age of superannuation, regardless of
the term of appointment. The Registrar shall be an academician holding the
post of Professor (or equivalent) for at least five years.
(2) The Registrar will be on deputation in the post in case somebody outside
the University is appointed.
(3) The Registrar shall be responsible for-
(a) The custody of all the records and the common seal of the
University;
(b) The overall control and supervision of all the administrative work
of the University and in the constituent institutes;
(4) The Registrar shall discharge such other duties and perform such other
functions, as may be prescribed by the statutes, or required from time to time,
by special or general order of the Vice- Chancellor.
(5) The Registrar shall represent the University in suits or proceedings by or
against the University, sign powers of attorney and verify pleadings.
(6) The Registrar shall draw such salary and other allowances and be
governed by such conditions of service as fixed by the Governing Council,
provided that the salary and allowances and the conditions of service shall not
be varied to the disadvantage of an incumbent during the term of his/her
office.
(7) In the temporary absence of the Registrar on leave, for whatever reason
26 . inserted by the Act No.3 of 2024,S.9
or until the vacancy caused in any other manner is filled, the Vice-Chancellor
shall appoint any person temporarily for a period not exceeding three months
to act as the Registrar (in-Charge).]
8. Academic Council. - (1) The Academic Council shall be the principal
academic body of the University and shall co-ordinate and exercise general
supervision over the academic policies of the27[University].
(2) The Constitution of the Academic Council, the term of office of its
members and its powers and functions shall be prescribed by the Statute 11.
9. Powers and Functions of Institutes. –28[Subject to the guidelines or
instructions issued by the Governing Council from time to time, the
Constituent Institute] shall have the following powers and functions, namely:-
(i) to prescribe the qualifications under which persons shall be
admitted to the Institute and to any particular course of study therein;
(ii) to cause organization of teaching, research, experimentation and
practical training in the fields relevant to the objects of the29[University].;
(iii) to hold examinations and to confer and grant degrees, diplomas,
certificates, and other academic distinctions on persons who shall have passed
the examinations or other tests conducted by the Institute as prescribed by the
University;
30 (iv) [XXXX]
(v) to institute and award fellowships, scholarships, studentships,
bursaries and prizes;
(vi) to develop industrial services through the faculty;
(vii) to make provision for research and advisory services and with
these objects to enter into such arrangements with other institutions or with
public bodies or industrial firms as may be deemed fit;
31 (viii) [XXXX]
(ix) to provide for the printing and publication of research and other
works which may be issued by the Institute;
(x) to organize and encourage preparation, printing, publication and
distribution of text books relevant to the objects of the32[University];
(xi) to fix, demand and receive fees, subscriptions and deposits;
(xii) to act as trustees or managers of any property, legacy,
endowment or gift for purpose of education or research otherwise in
furtherance of the work and welfare of the33[University] and to invest any
27 .Substituted by the Act No.3 of 2024,S.1028. Substituted by the Act No.3 of 2024,S.1129 .Substituted by the Act No.3 of 2024,S.1130.Omitted By the Act No.25 of 2022.S.331.Omitted By the Act No.25 of 2022.S.332 .Substituted by the Act No.3 of 2024,S.1133 .Substituted by the Act No.3 of 2024,S.11
funds representing the same in accordance with the provisions of this Act, the
statutes, and the Regulations made there under;
(xiii) to establish, maintain and manage research department and
institutions;
(xiv) to do all such other acts and things as may be requisite in order
to further the objects of the34[University];
(xv) to conduct innovative experiments in new methods and
technologies in the fields of Information Technology, Nano Technology, Solar
Energy Technology, Biotechnology and other emerging areas in order to achieve
international standards of such education, training and research;
(xvi) to prescribe courses and curricula in consultation with industry
and provide for flexibility in the education system and delivery methodologies
including electronic and distance learning;
(xvii) to hold examination including through electronic mode;
(xviii) to establish such special centers, specialized study centers
other units for research and instruction as are, in the opinion of the Institute,
necessary for the furtherance of35[the objects of the University];
(xix) to develop and maintain linkages with educational or research
Institutions and industries in any part of the world in furtherance or the
objectives of the University;
(xx) to develop and maintain relationships with teachers, researchers,
domain experts and industrialists in Information Technology, Nano Technology,
Solar Energy Technology, Biotechnology and other emerging areas in any part
of the world for achieving the objects of the University.
10. Officers of the Constituent Institutes. - The following shall be the
officers of each of the constituent Institute, namely:-
(i) The Director;
(ii) The36[Associate Deans];
(iii) The Administrative Officer,
(iv) The37[Deputy] Finance Officer, and
(v) Such other persons as may be prescribed to be officers of the
Institute.
38[11. Director of the Institute - (1) The Director shall be appointed by the
Governing Council from the panel of three persons recommended by the Search
Committee, consisting of:
(a)Chairperson, Andhra Pradesh State Council of Higher Education
(APSCHE);
34 .Substituted by the Act No.3 of 2024,S.1135 .Substituted by the Act No.3 of 2024,S.1136 .Substituted by the Act No.3 of 2024,S.1237 . inserted by the Act No.3 of 2024,S.1238 . Substituted by the Act No.3 of 2024,S.13
(b)Principal Secretary, Higher Education Department or nominee of
Higher Education Department;
(c)A nominee of the Governing Council.
(2) The Search Committee shall submit a panel of three persons in
alphabetical order to the Governing Council, which shall be the appointing
authority.
(3) The Director must be a distinguished academician with doctoral degree
and adequate administrative experience. He / She shall be a serving as a
Professor (or its equivalent) for at least 5 years in any public university or
centrally funded educational / research institutes from the faculties of
engineering and technology.
(4) The maximum age limit for appointing a person as Director shall be 62
years on the date of the appointment.
(5) The Director shall hold office for a term of three years and shall be
eligible for another term of three years. However, if, at any time upon
representation made or otherwise and after making such inquiry as may be
deemed necessary, the situation so warrants and if the continuance of the
Director is not in the interests of the Institute, the Governing Council may, by
an order in writing stating the reasons therein, remove the Director from such
date as may be specified in the order:
Provided that before taking action under this subsection, the Director
shall be given an opportunity of being heard in person.
(6) The Director shall be responsible for the day-to-day functioning of the
Constituent Institute. It shall be the duty of the Director to see that the Act, the
Statutes and the Regulations are duly observed, and he shall have all powers
necessary to ensure such observance.
(7) The Director shall report to the Vice-Chancellor.]
12. Powers and Duties of the Director. - (1) The Director shall be the Chief
Executive and Academic officer of the Constituent Institute. He/She shall
preside over the meetings of the Finance Committee and 39 [Institute
Management Council.]
(2) Without prejudice to the generality of the provisions contained in
sub-section (1), the Director shall,-
(a) exercise general supervision and control over the affairs of the
constituent Institute;
(b) ensure implementation of the decision of the40[authorities of the
university an constituent Institutes] and responsible for imparting of
instruction and maintenance of discipline in the constituent Institute;
(c) exercise such other powers and perform such other duties as may
be assigned to him under the Act or as may be delegated to him by the
Governing Council or the41[Vice- Chancellor], as the case may be.
39.substituted by the Act No.3 of 2024,S.1440.substituted by the Act No.3 of 2024,S.1441. substituted by the Act No.3 of 2024,S.14
13. The Deans. - The Deans of the42[University] shall be appointed in such a
manner and shall exercise such powers and perform such duties as may be
prescribed by the Statute 7.
43[13A. The Associate Deans -The Associate Deans of the Constituent
Institute shall be appointed in such manner and exercise such powers and
perform such duties as may be prescribed by the Statute 7A.]
44 [14. The Administrative Officer.- The Administrative Officer of the
Constituent institute shall assist the Director and shall be appointed in such a
manner as may be prescribed by the Statute 4.]
15. The Finance Officer. - The Finance Officer of the45[University] shall be
appointed in such a manner and shall exercise such powers and perform such
duties as may be prescribed by the Statute 5.
16. Other Officers. - The manner of appointment and powers and duties of
other officers of the46[University] constituent Institute shall be prescribed by
the Statute 6.
17. Authorities of the Constituent Institute. - The following shall be the
Authorities of the constituent Institute: -
(i) the47[Institute Management Council];
(ii) the Board of Studies; and
(iii) any such other authorities as may be declared by any future
Statutes.
48[18. Institute Management Council. - The Institute Management Council
shall be the principal executive body of the Constituent Institute, under the
Chairpersonship of the Director concerned. The Institute Management Council
shall be responsible for taking decisions at the institute level. The constitution
of the Institute Management Council, the term of office of its members and its
powers are as per Statute 10.]
49[19. Board of Studies. - (i) The Board of Studies (BoS) shall arrange for
periodical monitoring of the development programmes and of teaching and
research in the University.
(ii) A separate BoS shall be attached to each faculty of study.
(iii) There shall be representation for students (alumni) on the BoS.
(iv)   The constitution and functions of the Board of Studies shall be as
prescribed by Statute 12.]
20. Other Authorities. - The constitution, powers and functions of other
authorities shall be prescribed by the future Statutes.
42 .Substituted by the Act No.3 of 2024,S.1543 .inserted by the Act No.3 of 2024,S.1644 . substituted by the Act No.3 of 2024,S.1745 .Substituted by the Act No.3 of 2024,S.1846 . inserted by the Act No.3 of 2024,S.1947 . Substituted by the Act No.3 of 2024,S.2048 . Substituted by the Act No.3 of 2024,S.2149 . Substituted by the Act No.3 of 2024,S.22
21. Constitution of Committees. - Where any authority of the50[University/]
constituent Institute is given power by this Act or the Statutes to appoint
Committees, such Committees shall as otherwise provided, consist of the
members of the authority concerned and of such other persons as the
authority in each case may think fit.
22. Annual Report. - The annual report of the constituent Institute shall be
prepared under the directions of the51[Institute Management Council] and
shall be submitted to the Governing Council on or after such date as may be
prescribed by the Statutes and the Governing Council shall consider the report
in its meeting.
52[A consolidated Annual Report shall also be prepared for the University and
submitted to the State Government, after the approval, of Governing Council.]
53[23. Annual Accounts & Finance Matters - (1) The annua! accounts of the
University for the preceding financial year shall be submitted by the Governing
Council to the Government, before the end of the financial year. The
Government shall cause an audit to be made by such person, as it may appoint
in this behalf. The accounts when audited shall be printed and copies thereof
shall, together with the copies of the audit report, be submitted by the
Governing Council to the Government with its comments. The Government
shall as soon, as may be after the receipt of the audit report, cause the audit
report together with the comments of the Council to be laid before each House
of the State Legislature.
(2) The University may accept funds from the Government of India, the State
Government, the University Grants Commission, and borrow money from a
Bank or a Corporation, for the purposes of the University.
(3) The University shall not, without the prior approval of the Government,
divert earmarked funds for other purposes or upgrade any post or revise the
scales of pay of its staff or implement any scheme which involves any matching
contribution from the Government or create a post or posts resulting in a
recurring liability on the Government either immediately or in future:
Provided that for the existing teaching purposes the Governing Council may
authorise the creation and filling up of posts of teachers for a period not
exceeding one year but any such poster posts shall not be continued or created
afresh for any period beyond the said period of one year without the prior
approval of the Government.
(4) The terms and conditions including the pay and allowances for the
officers of the University, including the Constituent Institutes, shall be as
notified by the Government from time to time.]
54[23A. Inspection and Inquiry:(1) The Government shall have the right to
cause an inspection to be made by such person or persons as it may direct of
the University, its buildings, laboratories, libraries, museums, workshops and
equipment and of any institutions maintained by or affiliated to the university
and also to cause an inquiry to be made, into the teaching and other work
50 . inserted by the Act No.3 of 2024,S.2351 . Substituted by the Act No.3 of 2024,S.2452 . Added by the Act No.3 of 2024,S.2453 . Substituted by the Act No.3 of 2024,S.2554 . inserted by the Act No.3 of 2024,S.26
conducted or done by the University in respect of any matter connected with
the University. The Government shall in every case give notice to the University
of its intention to cause such inspection or inquiry to be made and the
University shall be entitled to be represented thereat.
(2) The Government shall forward to the Vice-Chancellor a copy of the
inspection report for obtaining the views of the Governing Council and on
receipt of such views, the Government may tender such advice as they consider
necessary and fix a time limit for action to be taken by the University.
(3) The Governing Council shall, within such time as the Government 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 Government may, where action has not been taken by the University
to their satisfaction, within the time fixed and after considering any
explanation furnished or representation made by the Governing Council issue
such directions as they may think fit and the University shall comply with such
directions.]
24. Statutes. - Subject to the provisions of this Act, Statutes may provide for
all or any of the following matters, namely:-
(i) the constitution, powers and functions of the authorities and other
bodies of the University as may be constituted from time to time;
(ii) the appointment and continuance in office of the members of the
said authorities and bodies, the filling up of vacancies of members, and all
other matters relate to those authorities and other bodies for which it may be
necessary or desirable to provide;
(iii) the appointment, powers and duties of the officers of the
University and their emoluments and other terms and conditions of service;
(iv) the appointment of the faculty of the55[University] and their
emoluments and other terms and conditions of service;
(v) the conditions of service of employees including provision for
pension, insurance and provident fund, the manner of termination of service
and disciplinary action;
(vi) the principles governing seniority of service of employees;
(vii) the procedure for appeal to the Governing Council by any
employee or student against the action of any officer or authority of the
Institute;
(viii) the institution of fellowships, scholarships, studentships,
bursaries, medals and prizes;
(ix) the delegation of powers vested in the authorities or officers of the
University and constituent Institutes; and
(x) all other matters which by this Act are to be, or may be, provided
by the Statutes.
55 .Substituted by the Act No.3 of 2024,S.27
25. Statutes how made. - (1)The first Statutes 1 to 16 of the University are
those set out in the Schedule and can only be altered with the approval of the
State Government.
(2) The Governing Council may, from time to time, make new statutes
in addition to the first statutes referred to in sub-section (1).
(3) Every statute made under sub-section (1) shall, immediately after
it is made, be laid before both the Houses of the State Legislature if it is in
session and if it is not in session in the session immediately following, for a
total period of fourteen days which may be comprised in one session or in two
successive sessions, and if, before the expiration of the session in which it is so
laid or the session, immediately following, the Houses agree in making any
modification in the statute or in the annulment of the statute, the statute shall
thereafter have effect only in such modified form or shall stand annulled, as
the case may be, so, however that any such modification or annulment shall be
without prejudice to the validity of anything previously done under the statute.
26. Power to make Regulations. - The Regulations shall be made by the
56[“Governing Council”] and the Regulations so made may be amended repealed
or added to anytime by the Governing Council. Subject to the provisions of this
Act and the statutes, the Regulations may provide for all or any of the following
matters:-
(i) the admission of the students to the57[University] and their
enrollment as such;
(ii) the course of study to be laid down for all degrees, diplomas and
certificates of the Institute;
(iii) 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;
(iv) the fees to be charged for courses of study in the58[University]
and for admissions to the examinations, degrees and diplomas of the Institute;
(v) the conditions of award of fellowships, scholarships, studentships,
bursaries, medals and prizes;
(vi) the conduct of examination;
(vii) the conditions of residence of the students of the59[University];
(viii) the appointment and emoluments of employees other than those
for whom provision has been made in the Statutes;
(ix) the establishment of Centers of Studies, Special Centers and
Research Centers;
(x) such other terms and conditions of service of faculty and staff as
are not prescribed by the Statutes;
56.Substituted by the Act No. 25 of 2022.S.457 .Substituted by the Act No.3 of 2024,S.2858 .Substituted by the Act No.3 of 2024,S.2859 .Substituted by the Act No.3 of 2024,S.28
(xi) all other matters which by this Act or the Statutes may be
provided for by the Regulations.
27. Power to remove difficulties. - If any difficulty arises in giving effect to
the provisions of this Act, the Government may, within a period of two years
from the commencement of this Act, by order published in the Gazette, make
such provisions including adaptations or modifications, if any, of the provisions
of this Act not affecting the substance thereof as appears to it to be necessary
or expedient for removing the difficulty.
28. Repeal of ordinance 17 of 2007. - The Rajiv Gandhi University of
Knowledge Technologies Ordinance, 2007 is hereby repealed.
The Schedule
The Statutes of the Rajiv Gandhi University of Knowledge Technologies
Statute - 1
The Chancellor
1. The Chancellor shall be appointed by the Government from amongst persons
of eminence in the academic or public life, and shall hold a Doctoral Degree.
2. The Chancellor shall hold office for a term of five years.
Statute - 2
The Vice-Chancellor
1. The Vice-Chancellor shall be appointed by the Governing Council from
amongst persons of eminence in the academic or administrative domain, and
shall hold a Doctoral Degree.
2. The-Vice-Chancellor shall hold office for a term of five years subject to not
attaining the age of 65 years.
Statute - 3
The Director
1. The Governing Council shall constitute a Search Committee for selecting a
person for the position of Director. The search Committee shall consist of,-
(a) Chairman, Andhra Pradesh State Council of Higher Education.
(b) Secretary to Government, Information Technology and Communication
Department, Government of Andhra Pradesh.
(c) A nominee of the Governing Council.
2. The Director must be a distinguished academician with doctoral degree and
adequate administrative experience.
3. The Search Committee shall submit a panel of three persons to the
Governing Council from among whom the Governing Council shall recommend
one person to the Chancellor for appointment as Director and the Chancellor
shall appoint such a person as Director.
4. The Director shall be the academic head and the principal executive officer
of the Constituent Institute and shall exercise general control over its affairs.
5. The Director shall hold office for a term of three years from the date on
which he enters upon his office and shall be eligible for re-appointment to that
office for another term of three years.
6. Notwithstanding anything contained in clause (5), a person appointed as
Director shall after attaining the age of sixty five years during the term of his
office, retire from office.
7. The Director shall have the power to convene meetings of the Executive
Committee and Board of Studies.
8. It shall be the duty of the Director to see that the Act, the Statutes and the
Regulations are duly observed, and he shall have all powers necessary to
ensure such observance.
Statute - 4
Administrative Officer
(1) The Administrative Officer shall be appointed by the Executive Committee
for a term of three years and on such other terms as may be prescribed by the
Regulations.
(2) The emoluments and other terms and conditions of service shall be such as
may be prescribed by the Regulations. The Administrative Officer shall retire on
attaining the age of 60 years.
(3) The Administrative Officer shall have overall control over all the staff
excluding the Faculty. He/She shall be the Member Convener of the Executive
Committee.
(4) It shall be the duty of the Administrative Officer,-
(a) to be custodian of the records and such other property of the
Constituent Institute as the Executive Committee shall commit to his charge;
(b) to issue all notices convening meetings of the Executive
Committee, Board of Studies and of any Committee appointed by the
authorities of the Institute;
(c) to keep the minutes of all the meetings of the Executive
Committee, the Board of Studies and of any Committee appointed by the
authorities of the Institute;
(d) to conduct the official correspondence of the Executive Committee
and the Board of Studies;
(e) to represent the institute in suits or proceedings by or against the
institute, sign powers of attorney and verify pleading; and
(f) to perform such other duties as may be specified in these Statutes
or the Regulations or as may be required, from time to time, by the Executive
Committee or the Director.
Statute - 5
The Finance Officer
(1) The Finance Officer shall be appointed by the Executive Committee for a
term of three years and on such other terms as may be prescribed by the
Regulations.
(2) The emoluments and other terms and conditions of service shall be such as
may be prescribed by the Regulations:
The Finance Officer shall retire on attaining the age of 60 years.
(3) The Finance Officer shall,-
(a) exercise general supervision over the funds of the institute and
shall advise it as regards its financial policy; and
(b) perform such other financial functions as may be assigned to him
by the Executive Committee or as may be prescribed by these Statutes or
Regulations.
(4) Subject to the control of the Executive Committee, the Finance Officer
shall,-
(a) hold and manage the property and investments of the institute
including trust and endowed property;
(b) ensure that the limits fixed by the Executive Committee for
recurring and non-recurring expenditure for a year are not exceeded and that
all moneys are expended on the purpose for which they are granted or allotted;
(c) be responsible for the preparation of annual accounts and the
budget of the Constituent Institute and for their presentation to the Executive
Committee;
(d) arrange for the internal audit of the accounts annually by a
Chartered Accountant;
(e) keep a constant watch on the state of the cash and bank balances
and on the state of investments;
(f) watch the progress of the collection of revenue and advise on the
methods of collection employed;
(g) ensure that the register of buildings, land, furniture and
equipment are maintained up-to-date and that stock-checking is conducted, of
equipment and other consumable materials in all offices, Special Centers and
Specialized laboratories.
(5) The receipt of the Finance Officer for any money payable to the Constituent
Institute shall be sufficient discharge for payment of such money.
Statute - 6
Other Officers
(1) The Other Officers shall be appointed by the Executive Committee on the
recommendation of the Selection Committee constituted for the purpose.
(2) The Other Officers shall exercise such powers and perform such duties as
may be assigned to them by the Executive Committee.
Statute - 7
The Dean Academics and The Dean Student Welfare
(1) The Dean, Academics shall be appointed by the Director from among the
Professors.
(2) The Dean shall be responsible for the conduct and maintenance of the
standards of teaching and research in the Institute.
(3) The Dean, Academics shall be the Member- Convener of the Board 

Excerpt shown. Open the full act in Lexace.

‹ Prev All Andhra Pradesh acts Next ›