The Himalayan University, ltanagar (Arunachal Pradesh) Act, 2012.

256
Tie HlfDalayan University, ltanagar (Arunachal Pradeeh) Act, 2012.
(Act No. 6 of 2013)
(Received the assentofthe Govemor on 8 May, 2013 and Published in the
ArunachalPradesh E.O. Gazette No.83, Vol-XX, dated 14th May,2013)
An.
Act
to provide for establishment and incorporation of the Himalayan University,
ftanagar in the State of Arunachal Pradesh and mafters connected therewith
and i ncide ntal th e reto.
Whereas, with a view to keep pace with the rapid development in all
spheres of knowledge in the world and the colotry it is essential to create
world level modern research and study facilities in the Stale to provide the
State ofthe art ofeducational facilities to the youth at theirdoor steps so that
they c€rn make out of them human resources compatible to liberalized
economic and socialorder ofthe world;
And whereas, rapid advancement in knowledge and changing
requirements of human resources makes it essential that a resourceful and
quick and responsive system of educational research and development be
created which can urork with entrepreneurialzealunder an essentialregulatory
setup and such a system can be created by allowing the private institutions
engaged in higher education having sufficient resources and institutions
engaged in higher education having sufflcient resources and experience to
establish uBiversities and by incorporating such universities with such
regulatory provisions to ensure efficient working of such institutions,
And whereas, the Jeen Foundation , New Delhi, a Non-Profit
organization registered under section 25 of the CompaniesAct, 1956 having
its registered office at New Oelhi is engaged in the field of education for which
are imparting education in the various disciplines;
And whereas, the said Jeen Foundation has agreed to establish the
said facility in a Univercity for research and studies in the disciplines specified
in the Schedule . and shall also deposit an amount of rupees three crore to
be utilized in establishment of an endowment fund in accordance with the
provisions of this Act ;
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And vhereas, if the said Jeen Foundation is allowed to run the
University, it would contribute a long in the academic development of the
people of the State;
Now, therefore, be it enacted by the Arunachal Pradesh Staie
Legislature in the Sixty{hird Year of the Republic of India, as follows:-
1, Short title, extent and commencement:-(1) This Act may be called
the Himalayan University ltanagar (Arunachal Pradesh) Act, 2012.
(2) ' lt extends to the whole of the State ofArunachal Pradesh.
(3) lt shall come into force on such date as the State Govemrnent by
notrfication in the Official Gazette appoint.
2. Definitions:- In this Act, unless the context otherwise requires, -
(a) "AlCTE" meansAll lndia Councilof Technical Education established
underAll lndia Councilof Technical EducationAct, 1987 (CentralAcl
No.52 of 1987);
(b) "CSIR' means the Council of Scientific and Industrial research;t{ew
Delhi- a funding agency of the Central Govemment;
(c) 'DEC'means the Distance Education Council establ,shed under
section 28 of lndira Gandhi National Open UniveEity Act, 1985
(cenkalAot No. 5o to rsesl;
(d) "Distance education' means education imparted by combination of
any two or more means of communication, viz broad casting,
telecasting, correspondence courses, seminars, contact
programmes and any other such methodology;
(e) "DST" means the Department of Science and Technology of the .CentElGovemment;
(D "employee" means a percon appointed by the University to work in
the University and includes teachers, officers and other emplayees
of the University;
(g) "fee" means collection made by the University from the students by
whatever name it may be called, which is not refundablei
(h) 'Govemmenf means the Slate Govemment ofArunachal Pradesh;
(i) "higher education" means study of a curriculum or course for the
pursuit of knowledge beyond 10+2 level;
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(j) "hostel' means a place of residence for the studenb of the University,
or its colleges, institutions or centers, maintained or recognized to
be as such by the University;
(ll) 'ICAR' means the lndian Council of Agriculture Research, a society
registered under the Societies Registration Act, 1860 (CentralAct
No. 21 of 1956);
(l) 'MCl" means Medical Council of lndia constituted under section 3 of
the Indian Medical CouncilAct, 1956 (CentralAct No. 102 of 1956);
(m) "NAAC" means the NationalAssessment and Accreditation Council,
' Banglore an autonomous institution of the UGC;
(n) "NCTE" means the National Council of Teacher Educatjon constituted
under section 3 of the National Council of Teacher Education Act,
1993 (CentralAct No. 73 of 1993);
(o)'ofi campus centea means a centre of the University established by
it outside the main campus operated and maintained as its constituent
. -_ unit, having the University's complement of facilities, faculty and
staffl
(p) 'PCl' means Pharmacy Councilof lndia constituted under section 3
of the PharmacyAct, 1948 (CentralAct No. 8 of 1948);
(q) "prescribed' means prescribed by Statutes made under this Act;
(r) "regulating body" means a body established or constituted by or
under any law for the time being in force layrng down norms and
@nditions for ensuring academic sEndards of hrghereducation, such
as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR, etc,
and includes the State Government;
(s) " rules" means the rules made under thisAct;
(t) "schedule" means the Scheduleto this Act;
(u) "sponsoring Body" means the Jeen Foundation, New Delhi a non-
profit company registered under section 25 of the companies Act
1956 having its registration number ;
(v) "Satutes", "Ordinances' and "Regulations' mean respectively, the
Statutes, Ordinances and Regulations of the University made under
this Act;
(w)
(x)
(v)
(z)
(aa)
(ab)
(ac)
(ad)
,EO
'student of the University" means a person enrolled in the University
iortaking a course of study for a degree, diploma or otheracademic
distinction duly instituted - by the University, including a research
degree:
'study centre" means a centre established and maintained or
recognized or approved by the University for the purpose of advrsing,
counseling or for rendering any other assistance required by the
st-rdents in the context of distance education; located \Mithin or outside
the State ofArunachal Pradesh in lndia and abroad. Such centers
shall be designated as Academic centers and shall function
independently within the framework of the University rules and
regulations;
"teacher' means a Professor, Reader, Lecturer or any olher person
required to impart educaton or lo guide research or to render guidance
in any other form to the students for pursuing a course of study of the
U niversity;
"UGC' means the University Grants Commission, established under
section 4 of the University Grants Commission Act, 1956 (Central
Act No. 3 of 1956); and
"Universih/ means the HIMALAYAN University, ltanagar, Arunachal
Pradesh.
'Counseling Cente/'means a centre established and maintained or
recognized by the University for the purpose of advising, counseling
orfor rendering any other assistance required by the students in the
context of distance education:
"Affiliation" means and includes recognition of institutions,colleges
and schools, association oflnstitutions, Colleges and schools Dcated
in or outside the State ofArunachal Pradesh including overseas, and
admission of such institutions, colleges and schools under the
University for the purpose of conducting the formal and informal
educational, professional and vocational programs of the University.
"Course' includes programs and courses of studies imparted in the
formal mode and / or in the informal (nonjormal)/ distance education
mode and / or in the virtual campus in the institution, college, school
and/ or Study Centre of the University.
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(e) "OFF-Campus program center" means and includes an institutions,
college, s-chool in or outside Slate of Arunachal Pradesh or in any
',. part of lndia or abro€d authorized by the University in witing tc conduct
all or any number of programlcourses offered by the University
according to the rules and regulations as prescribed by the University
and /or terms and conditions as may be specified by the University
and agreed upon by the Institution, College or School.
(aD "Regional Campus" means the campus of the University Colleges,
lnstitutions and Schools located in and outside ltanagar, inside the
Slate of Arunachal Pradesh or in any part of lndia and/or abroad.
Such regional Campuses for convenience shall be properly
designated.
(ag) "Virtual Campus" includes the education/courses/programs provided
to students through E-learning^,vebsite/CD-ROM etc.
3. lncorporation: (1) The first Chancellor and the first Vice-
Chancellor of the University and the first members of the Board of
Managementand the Academic Counciland allpersons who may hereafter
become such officers or members, so long as they continue to hold such
office oI membership, are hereby constituted a body corporate by the
name of HIMALAYAN University, ltanagar, Arunachal Pradesh.
(2) The University shall have perpetual succession and a common seal
and shall sue and be sued by the said name.
(3) The University shall situate and have its headquarters at ltanagar,
Arunachal Pradesh.
(4) The University shall be autonomous body.
4, Powers and functions of the Unive6ity : The University shall have
thefollowing powers and functions, namely:-
(i) to provide for instruction in the disciplines specified but not
limited in Schedule and to make provisions for research and for
the advancement and dissemination of knowledge;
(ii) to grant, subject to such conditions as the University may
determine, diplomas or certificate, and conferdegrees or other aca-
demic distinctions on the basis of examinations, evaluation to any
other method oftesting on persons, and to withdraw any such di-
plomas, certificates, degrees orotheracademic distinctions for good
and sufflcient causei
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(iii) to organize and to undertake extra-mural studies and extension
service;
(iv) to confer honorary degrees or other distinctions in the manner
prescfibed;
(v) to provide instruction, including conespondence and such other
courses, as it may determlne;
(vi) to institute Professorships, Readerships, Lectureships and other
teaching or academic posts required by the University and to make
appointrnent thereto;
(vii) to create administrative, academically and other posts and to make
appointments thereto;
(viii)to appoint persons working in any other university or organization
having specific knowledge permanently orfor a specified period;
(ix) to co-operate, collaborate or associate with any other university or
authority or institution in such manner and for such purpose as the
University may determine;
(x) to establish study centers and maintain schools, institutions and
such centers, specialEed laboratories or other units for research
and instructions as are in the opinion of the University, necessary
for the furtherance of its object;
(xi) to insttute and award fullowships, scholarships, studentships,
medals and prizes;
(xii) to establish and maintain hostels for students of the University;
(xiii) to make provisions for research and consulbncy, and for that purpose
to enter into such arrangements with other institutions or bodies
as the University may deem necessary;
(xiv) to determine standards for admission into the University, which
may include examination, evaluation or any other method of testing;
(xv) to demand and receive payment offees and other charges;
(xvi) to supervise the residences ofthe students ofthe University and to
make arrangements for the promotion of their health and general
wetlare;
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(xvii) to make special arrangements in respect of women students as
the University may consider desirable,
(x/iii) to regubte and enforce discipline among the employees and students
of the University and take such disciplinary measures in this regard
as may be deemed necessary by the University;
(xix) to make arrangements for promoting the health and generalwelFare
ofthe employees of the University;
(xx) to receive donations and acquire, hold, manage and dispose ofany
movable or immovable property.
(xxi) to borrow money with the approval of the Sponsoring Body for the
purposes of the University ;
(xxii) to mortgage or hypothecate the property of the University with the
approvalofthe Sponsoring Body ;
(xxiii) to establish examination centers ; Counseling c€nters; information
centers ;
(r<iv) to set up off campus cenhe or information centers within the State
ofArunachal Pradesh and/or any part of lndia and Abroad ; and
(xxv) to do all such other acts and things as may be necessary incidental
or conducive to the attainment of all or any of the obiects of the
University.
(xxvi) to establish a campus at ltanagar in the SEte of Arunachal Pradesh
and to have atfiliated institutions, colleges, schools, and approved
study centers Academic Centers, off Campus program Centers /
lnstitutions and to establish Regional Campus(es) at different places
in lndia and other countries.
(xxvii) to create higher levels of intellectual abilities.
(xxviii) to establish state of the art facilities for education, training and
research.
(xxix) to offer programs through multi modalform of educatioo.
(xxx) to institute degrees, diplomas, certificate and other academic
distinctions on the basis of examination, or any other mode of
evaluation and assessment as laid down by the acedemic council.
(x)o(i) to ensure that the standard of the degrees, diplomas, certificate
and other academic distinctions of high standard.
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()oodi) to offercontinuing distance education both formaland /or informal
()oqiii) to confer honorary deg rees and other academic distinctions in the
manner laid down in the statutes.
(xqiv) to encourage and promote research acwites and set up independent
research institutions for pure and applied research, and institute
awards and fellowship at institutions other than the University for
underhking research.
()oory) to afiliate orcolhborate with any other college or university, research
institution, industry association, professional association or any
other organization, in lndia or overseas, or conceptualize, design
and develop specific educational and research programs, training
programs and exchange programs forstudents, faculty members
and others.
()C/J(VD to recognize the various courses and programs offered by the
individuals, institutions, and organizatioDs in various streams of
education offered in the multimode methodology of teaching.
()ooi) to undertake surveys, studies and consultancy for any organization
in lndia or overseas.
(Dfrviii) to undertake programs of the training and development of faculty
members of the University and other institutions in lndia or
overseas.
0oodx) to undertake collaborative reseafth with any organization in India
or overseas, and undertake commerciali2ation of technologies.
(XL) to develop, register and license all forms of intellectual property
righb, including, inter alia, trademarks, copyrights, know-hovv and
patents etc.
(XLl) to conceptualize, design, develop and comrilercialize various
products, equipment and machinery as part of the research ani,
development activity.
(XLll) to provide "Education For All" which includes Formal modes of
instruction keeping in view the literacy and the educational needs
of deprived sections of the society by estabtishing informal
educational centers in and outside the State ofArunachal Pradesh,
to achieve cent per cent literacy and education at least up to the
level of Matriculation.
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(XUll) to bring higher education within the reach of Majority of the youth
aspiring higher qualification and/or research by a network of formal
institutions such as regional campuses, off-campus programme
centers and academic centers throughout the country in
accomplishment of the prime objective "Desired Education ForAIl".
(XLM to encourage sports, cultural, extra curricular and co-curricular
activities for students and staff.
(xLV) to do all things necessary or expedient to promote the above
ob.iectives.
(XLM) to pursue any other objective as may be approved by the Board.
5. UniveEity to be self-financed : The University shall be self
financed and shall not be entitled to receive any grant or other financial
assistance from the State Govemment.
6, Power of affiliation : The University shall have powerto affiliate
or collaborate with any other college oruniversity, research institution, industry
association, professional association or any other organization, in lndia or
overseas, or conceptualize, design and develop specific educational and
research programs, training programs and exchange programs forstudents,
faculty members and others or otherwise admit to its privileges to any other
institutions.
7. Endowment Fund : (1) There shallbe established an Endowment
Fund with an amount of rupees three crore which has to be deposited by the
Sponsoring Bodywith the State Govemment.
(2) The Endowment Fund shall be used as security deposit to ensure
that the University complies with the provisions of this Act and functions as
per provisions of this Act, Statutes and Ordinances. The State Government
shallhave the powers to forfeit in the prescribe mannel a partorwhole ofthe
Endowment Fund in case the University or the Sponsoring Bodycontravenes
and of the provisions ofthis act or Stiatutes, Ordinances, Regulations or rules
make thereunder.
(3) lncome from the Endovwnent Fund may be utilized frcr development
of infrastructure of the University but shall not be utilised to meet out the
recurring expenditure of the University.
zb3
(4) The amount of the Endowment Fund shall be invested and kept
invested until the dissolution of the university in long term Rxed deposit or
deposited or kept deposited until the dissolution of university in any
Scheduled Bank in the Joint Account operated by the State and the
Sponsoring Body.
(5) The certmcates of the securities shall be kept in the safe custody
of the Slate Govemment and deposit in the interest bearing Personal Deposit
Account in Bank, the deposit shall be made with the conditbn that the amount
shall not be withdrawn without the permission of the State Govemment.
8. Goneral Fund : The University shallestablish a fund, which shall
be called the General Fund to which following shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contributions made by tle Sponsoring Body;
(c) any irEome received from consultancy and other wo* und€rtaken
by the University in pursuance of its obiectives;
(d) trusts, bequests, donations, iindowments and any other
grants; and
(e) all other sums received by the 0niversity.
9. Application of General Fund j The General Fund shall be
utilized for meeting all expenses, recuning or non-recuning in connection
with the affairs of the University:
Provided that no expenditure shall be incuned by the University in
excess of ttre limits for total recuring expenditure and total non-recuning
expenditure for the year, as may be fixed by the Board of Management,
without the prior appro\ral of the Board of Man€gement.
10. Officers of the Univeraity : The following shall be the officers
of the University, namely::
(i) the Chancellor;
(ii) theMce€hancellor;
(iii) the Pro-Mce-Chancellor;
(rv) the Provost;
M the Proctor;
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(vi) the Deans of Faculties;
(vii) the Reglstrar;
(viii) the Chief Finance and Accounts Officer; and
(ix) such other officers as may be declared by the statutes to
be the officers of the University.
11. The Chancellor : (1) The Chancellor shall be appointed by the
Sponsoring Body for a period offive years from the date on which he enters
upon his office and shall be eligible for re-appointment;
Provided that a Chancellorshall notwithstanding the expiration of his
term continue to hold office until his successor enters upon the office-
(2) Any vacancy in the office of Chancellor shall be filled within six
months from the date ofsuch vacancy.
(3) The Chancellor shall, by virtue of his office, be the head of the
University.
(4) The Chancellor shall, if present, preside at the meetings of the
Board of management and at lhe convocation of the Un iversity forconferring
degrees, diplomas or other academic distinctions.
(5) The Chancellor shall have the following powers, namely:-
(a) to call for any information or record in connection with the
affairs of the University;
(b) to appoint the Vice-Chancellor;
(c) to remove the Vice-Chancellor;
(d) such other powers as may be prescribed by the Statutes or
Goveming Body.
(e) ln absence of the Vice-Chancellor due to any reason, the
Chancellor can appoint any suitable person to perform all
the function ot the Mce-Ghancellor.
(0 The office of the Chancellor may be located anywhere in
lndia or overseas.
12, The Vice-Chancellor : (1) The Vice-Chancellor shall be
appointed by the Chancellor from a panelofthree persons recommended by
the Board of management and shall, subject to the provisions contained in
sub-section (8), hold office for a term ofthree years:
zol
Provided that, after expiry ofthe term of three years, a person shall
be eligible for re-appointment for another term of three years:
Provided further that a Vice-Chancellor shall notwithstanding the
expiration of his term continue to hold office until his successorenters upon
the otfice.
(2) Any vacancy in the office of Vice-Chancellor shall be rilled within
six months from the date of such vacancy.
(3) The Vice-Chancellor shall be the principal executive and academic
offrcer of the Universityand shallexercise generalsuperintendence and control
over the atfairs of the University and shall execute the decisions of the
authorities of the University.
(4) The Vice-Chancellor shall preside at the convocation of the
U niversity in the absence of the Chancellor.
(5) lf in the opinion of the Vice-Chancellor it is necessary to take
immediate action on any matter forwhich powers are conferred on any other
authority by oi'underthisAct, he may take such action as he deems necessary
and shallat the earliest opportunity thereafter report his action to such officer
or authority as would have in the ordinary course dealt with the matter :
Provided that if in the opinion of the concerned officer or authority
such action should not have been taken by the Vice-Chancellor then
such case shall be referred to the Chancellor, whose decision thereon
shall be final :
Provided further that where any such action taken by the
Vrce-Chancellor affects any person in the service of the University, such
person shall be entitled to prefer, within three months from the date on which
such action is communicated to him, an appeal to the Board of Management
and the Board of Management may c,onfirm or modify or reverse the action
taken by the Vice-Chancellor
(6) lf, in the opinion of the Vice-Chancellor, any decision of any
authority of the University is outside the powers conferred by this Act or
Satutes, Ordinances, Regulationsor rules made thereunderor is likely to be
pre.judicial to the interests of the University, he shall direct the concerned
authority to revise its decision within fifteen days from the date of its decision
and in case the authority refuse or fails to revise such decision, then such
matter shall be referred to the Chancellor and his decision thereon shall be
final.
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(7) The VrceChancellor shall exercise such other powers and perform
such other duties as may be prescribed by the Statutes or the Ordinances.
(8) lf the Chancellor is satisfied, on an enquiry made or caused to
be made on a representation made on him orotherwise, that the continuance
of Vice-Chancellor in his office is prejudicialto the interest of the University or
the situation so wananls, he may, by an order in writing and stating the
reasons therein for doing so, ask the Vice.Chancellor to relinquish his office
from such date as may be specified in the order:
Provided that before taking an aclion under this sutssection, the
Vice-Chancellor shall be given an opportunity of being heard.
(9) lf in the opinion of the Sponsor, the actions of the Vice-Chancellor
are found to be in any way detrimental to the interests of the University, the
Sponsor can recommend the Chancellor to appoint such other person as
may be found appropriate in the position of Vic€-Chancellor to succeed the
person so acting. The Sponsor may stipulate the date from which such other
peBon shall assume the offce of the Mce-Chancellor.
13. The Prc-Vice-Chancellor : (1) The Pro-Mce-Chancellor shall
b€ appointed by the Chancellor.
(2) The Pro-Vice-Chancellor shall hold office for a period ofthree
years and shall be eligible for re-appointment for a second term.
(3) The conditions of service of the Pro-Vice-Chancellor shall be
such as may be prescribed by the Statutes.
(4) lf the Chancellor is satisfied, on an enguiry made or caused to
be made on a representration made to him or otherwise; that the continu-
ance of Pro-Mce-Chancellor in his otfice is prejudicial to the interest of the
University or the situation so warrants, he may, by an order in writing and
stating the reasons therein for doing so, ask the Pro-Vice-Chancellor to
relinquish his office from such date as may be specified in order:
Provided that before taking an action under this sub-section, the
Pro-Mce-Chancellor shall be given an opportunity of being heard.
(5) The Pro-Mce-Chancellor shallassistthe Vice.Chancellor in such
matters as are assigned to him by the Vice-Chancellor from time to time
and shall exercise such powers and perform such functions as may be
delegated to him by the Mce-Chancellor.
269
14. The Provost : (1) The Provost shall be appointed by the
Vice-Chancellor for such period and in such manner as may be prescribed
by the Statutes.
(2) The Provost shall ensure discipline in the University and shall
keep the various unions of the teachers and employees advised of the
various policies and practices in the University.
(3) The Provost shall exercise such other porrers and perform
such other duties as may be prescribed by the Statutes.
'15. The Proctor: (1) The Proclor shall be appointed by the
Vice-Chancellor for such period and in such manner as may be prescribed
by the Statutes.
(2) The Proctor shall be responsible for the maintenance of
discipline among the students and keep the various students' unions ad-
vised of the various policies and practices in the University.
(3) The Proctor shall exercise such other powers and perform
such other duties as may be prescribed by the Statutes.
16, The Dean of Faculty : (1) There shall be a Dean of each
Faculty who shall be appointed by the Chancellor or the Vice-Chancellor
for a period of three years in such manner as may be prescribed by the
Statutes.
(2) The Dean shallconvene meetings ofthe faculty, as and when
required, in consultation with the Vice-Chancellor and shall preside over
the same. He shall formulate the policies and development programme of
the faculty and presents the same to the appropriate authorities for their
consideration.
(3) The Dean of Faculty shallexercise such other powers and perform
such other duties as may be prescribed by the Statutes.
17. The Registrar: (1) The Registrar shall be appointed by the
Chancellor, in such manner as may be prescribed by the Statutes.
(2) All contracts shall be signed and all documents and records
shall be authenticated by the Registrar on behalf of the University.
(3) The Registrar shall be the Member Secretary of the Board of
Management and Academic Council but he shall not have the right to vote.
(4) The Registrar shall exercise such other po/vers and perform such
other duties as may be prescribed by the Statutes.
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18. The Chief Finance and Accounts Officer: (1) The Chief
Finance and Accounts Officer shall be appointed by the Chancellor or the
Mce-Chancellor in such manner as may be prescribed by the Statutes.
(2) The Chief Finance and Accounts Officer shall exercise such
pouers and perform such duties as may be prescribed by the Statutes.
19. OtherofnceE : (1) The University may appoint such other officers
as may be necessary for its functioning.
(2) The manner of appointment and powers and functions of such
orfficers shall be such as may be prescribed by the Statutes.
20. Authorities of the Univer8ity : The following shall be the
authorities of the University, namely:-
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Faculties; and
(iv) such other authorities as may be declared by the Statutes
to be the authorities of the University.
21. The Board of Management : (1) The Board of Management
of the University shallconsistof the following, namely:-
(a) the Chancello[
(b) theMce-Chancellor:
(c) five persons nominated bythe Sponsonng Bodyout ofwhom
two shall be eminent educationists;
(d) one expert of manag€mentor informatjon technology or law
or any otherfield from outside the university, nominated by
he Chancellor.
(e) one expert of finance, nominated by the Chancellor;
(D Commissioner, Education or his nominee not below the
rank of Deputy Secretary; and
(g) two teachers, nominated by the Vice-Chancellor
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(2) The Board of Management shall be the principal executive body
of the University. All the movable and immovable property of the University
shall vest in the Board of Management. lt shall have the following powers,
namely:-
(a) to provide general superintendence and directions and to
controlthe functioning ofthe University by using all such
polr.ers as are provided by this Act or the Statutes
Ordinances, Regulations or rules made thereunder;
(b) to revie{v the decisions of other authorities of he University
in case they are not in conformity with the provisions of
this Act or the Srtatutes, Ordinances, Regulations or rules
made t)ereunderi
(c) to approve the budget and annual report ofthe University;
(d) to lay down the policies to be followed by the University;
(e) to recommend to the Sponsoring Body about the voluntary
liquidation of the University if a situatron arises when
srnooth functioning of the Universlty does not remain
possible, in spite of all effo(s; and
(f) such other powers as may be prescribed by the Statutes.
(3) The Board of Management shall meet at least two times in a
calendaryear.
(4) The quorum for meetings of the Board of Management shall be
five.
22. The Academic Council : (1) TheAcademic Councilshallconsist
of the Vice-Chancellor and such other members as may be prescribed by the
Statutes.
(2) The Vice,Chancellor shall be the Chairperson of theAcademic
Council.
(3) TheAcademic Council shall bethe principal academic bodyof
the University and shall, subject to the provisions of this Act and the rules,
Regulatjons, Statutes or Ordinances, made thereunder, co-ordinate and
exercise generalsupervision over the academic policies ofthe University.
272
(4) The quorum for meeting of the Academic Councilshall besuch
as may be prescribed by the Statutes.
23. Other authorilies : The composition, powers and functions of
other authorities of the University shall be such as may be prescribed by the
Statutes.
24. Disqualification for membership of an authority : A person
shall be disqualified for being a member of any of tlre authorities of the University,
if he-
(a) is of unsound mind and stands so declared by a competent
court,
(b) is an undercharged insolvent;
(c) has been convicted of any offence involving moral turpitude,
or'
(d) has been punished for indulging in or promoting unfair
practice in the conduct of any examination, in any form,
anywhere.
25. vacancies not to invalidate the proceedings of any authority
ofthe University:- No act or proceeding of any authority of the university
shall be invalid merely because of reason of any vacancy or defect in the
constitution thereof.
26. Filling up of emergent vacancies : Any vacancies occurred
in the membership of authorities of the University due to death, resignation or
removalofa memberor due to change of capacity in which he was appointed
or nominated, shall be filled up as early as possible by the person or the
body who had appointed or nominated such a member:
Provued that the person appointd or nominated as a memberofan
authority of the University on an emergent vacancy, shall remain memberof
such authority for only the remaining period of the member, in whose place
he is appointed or nominated.
27. Committee : The authorities or officers of the University may,
constitute such committees with such terms of reference as may be
necessary for specific tasks to b€ performed by such committees. The
constitution of such committees and their duties shall be such as may be
prescribed by the Statutes.
28. The Statutes : (1) Subject to the provisions of this Act, the
Stiatutes of the University may provide for all or any ol the follor ring matters,
namely :-
(a) the constitution, powers and functlons of the authorities of
the University as may be constituted from time to time;
(b) the terms and conditions of appointment of the Vice-
Chancellorand his powers and functions;
(c) the manner and terms and conditions of appointment of the
Registrar and Chief Finance and Accounts Officer and their
powers and functions;
(d) the manner in which and the period forwhich the Provost
and the Proctor shall be appointed and their powers and
functions;
(e) the manner in which the Dean of Faeulty shall be appointed
' and his powers and functions;
(0 the manner.and terms and conditions of appoinbnent of other
officers and teachers and their powers and functions;
(g) the terms and conditions of service of employees of the
University and their functions ;
(h) the procedure for arbitration in case of disputes betueen
officers, teachers, employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of studenb from payment
of tuition tee and for awarding to them scholarships and
fellowships;
(k) provisions regarding the policy of admi$sions, including
regulation of reservation of seats;
(l) provisions regarding fees to be charged from students;
(m) provisions regarding number of seats in difierent courses;
(n) creation of new authorities of the U ni\r'ersity:
(o) accounting policy and financial procedure;
(p) creation of heu, departments and abolitron or restructuring
of existing departments;
(q) institution of medals and prizes;
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(r) creation of posts and procedure for abolition ofposts;
(s) revision offees;
(t) atteration of thenumberof seats in different syllabusi and
(u) all other matters which under the provisions ol this Act are
required to be, or may be, prescribed by the Statutes.
(2) The Statutes of the University shall be made by the Board of
Management, and shallbe submitted to the State Govemmentfor its approval.
(3) The S'tate Govemment shallconsider the Statutes, submitted by
the University and shali give its approval thereon within two months from the
date of its receiptwith such modifications, if any, as it may deem necessary
(4) The University shall communicate its agreementto the Statutes
as approved by the State Government, and if it desires not to give effeci to
any or all o{ the modiflcations made by the State Government under sub-
section(3), it may give reasons therefor and after considering such reason,
the State Government shall accept the suggestions made by the University.
(5) The State Government shall publish the Statutes, as finally ap-
proved by it, in the Official Gazette, and thereafter, the Statutes shall come
into force from the date of such publication.
29, The Ordinances : (1) Subject to the provisions of this Act or
Statutes made thereunder, the Ordinances may provide for all or any of the
following matters, namely:-
(a) the admission of students to the University and their enroF
ment as such;
(b) the courses of study to be laid down for the degrees, diplo-
mas and certificates of the University;
(c) the award of the degrees, diplomas, certificates and other
academic distinctions, the minimum qualification for the
same and the measures to be taken relating to the granl-
ing and obtaining ofthe same;
(d) the conditions for award of fellowships, scholarships, sti-
pends, medals and prizes;
(e) the conduct of examinations, including the terms of office
and manner of appointment and the duties of examining
bodies, examiners and moderators;
27s
(0 fees to charged for fle courses, examinations, degrees and
diplomas of the University;
(g) the conditions of residence of the students of the Univer-
sity;
(h) provision regarding disciplinary action against the students;
(i) the creation, composition and functions of any other body
wtlich is considered necessary for improving the academic
life of the University;
(j) the manner of co-operation and collaboration with other
Universities and institutions of higher education, and
(k) all other matters which by this Act or Statutes made
thereunder are required to be provided bythe Ordinances.
(2) The Ordinances of the University shall be made by theAcademic
Council which after being approved by the Board of Management, shall be
submitted to the Chancellorfor its approval.
30. Rcgulations : The authorities ofthe University may, subject to
he prior approvalofthe Board ofManagement, make regulations, consistent
with thisAct and the rules, Sttatutes and the Ordinances made thereundet
for the conduct of their own business and that of the committees appointed
by them.
31. Admissions : (1)Admission in the university may be made on
the basis of merit or in any other manner as the academic council may
decide.
(2) Merit for admission in the University may be determined either
on the basis of marks or grade obtained in the qualifying examination and
achievements in co-curricular and extrarurricular activities or on the basb of
marks or grade oblained in the entrance conducted at the Sltate level either
by an association ofthe universities conducrting similar courses or any other
manner;
(3) lf the students pass out a level of any course, university may
consider the admission of that student in next level on credit transfer basis
from other universities or institutes.
(4) Reservation in admission to the Universityfor Scheduled Castes,
Scheduled Tribes and other backward classes, women and handicapped
persons shall be provided as per the approval of the board of management.
276
32, Feestructur€: (1)The Univercity may, fromtimetotime, prepare
its fees struclure and send it for approvalofthe committee constituted for the
purpose.
(2) The committee shall consider the fees structure prepared by the
University and if it is satisfied that the proposed fees is-
(a) sufficient for:-
(i) generating resources for meeting the recurring
expenditure of the University: and
(ii) the saving required forthe further development ofthe
University; it may approve the fees structure.
(3) The fees structure approved by the committee under sub-
section(2) shallremain in force for one year and the University shall be entitled
to charge fees in accordance with such fees structure.
33. Examination : At+Ure begrnning of each academic session
and in any case not later than 30"' ofAugust of every calendar year or such
other date as the academic council may decide, the university shall prepare
and publish a schedule of examination for each and every course conducted
by it and shall strictly adhere to the schedule.
Explanation : 'Schedule of Examination" means a table giving
details about the time, day and date of the commencement of each paper
which is a partof a scheme of examinations and shall also include the details
about the practical examinations:
Provided that if, for any reason whatsoever, the University has been
unable to follow this schedule, it shall, as soon as practicable, submit a
report to the State Government incorporating the reasons for showing a
departure from the published schedule. The Govemment may, thereon, issue
such directions as it may deem lit for the compliance of the schedule;
34. Declaration of results : (1) The university shall declare the
resulls of every examination conducted by it within sixty days from the last
date of the examinalion for that particular course orwithin such time period
as may be mentioned in the statute;
Provided that, if for any reason whatsoever, the university is unable
to finally declare the results of any examination within the aforesaid period of
sixty days, it shall submit a report incorporatlng the reasons for such delay
to the State Government. The State Government may, thereon issue such
directions as it may deem fit.
?77
(2) No examination or the results of an examination shall be held
invalid only for the reasons that the university has not followed the time
schedule as stipulated in section 33 or as the case may be in section 34.
35. Convocation : The convocatjon oi the University shall be held in
every academic year in the manneras may be prescribed by the Statutes for
conferring degrees, diplomas or for any other purpose.
36. Accreditation of the University : The University may obtain
accreditation from any nationalor international body.
37. Annual report : (1) The annual report of the University shall be
prepared by the Board of Management which shall include among other
matters, the steps taken by the University towards the fulfillment of its objects
and copy of the same be submitted to the Sponsoring Body.
38. Annual account8 and audit : (1) The annualaccounts including
balance sheet ofthe University shall be prepared under the directions ofthe
Board of Management and the annual accounts shall be audited at least
once in every year bythe auditors appointed by the University for this purpose.
(2) A copy of the annual accounts together with the audit report
shall be submitted to the Board of Management.
(3) A copy of the annual accounts and audit report along with the
observation of the Board of Management shall be submitted tc the Sponsoring
Body.
39. Porvers of the State Govemment to inspect the University :
( l ) For the purpose of ascertaining the standards of teaching, examination
and research or any other matter relating to the University, the State
Govemment may cause an inspection, to be made in such manner as may
be prescribed, by such person or persons as it may deem fit.
(2) The State Government shall communicate to lhe University iE
recommendat ons ln regard to the result of such inspection for conective
action. The Unh/ersity shall adopt such conective measures and make efforts
so as to ensure the compliance of the recommendations.
40. Powe6 of the State Government to call for information :
(1) The S:tate Government maycallfor information from the University relating
to its working, functions, achievements, standard of teaching, examination
and research or any other matters as it may consider necessary tojudge the
efflciency of the University in such form and within such time as may be
prescribed by rules.
278
(2) The University shall be bound to fumish the information as required
by the State Government under sub-section (1) withln the prescribed time.
41. Dissolution of the University by the Sponsoring Body : (1)
The Sponsoring Body may dissolve the University by giving a notice to the
effect in the prescribed mannerto the Sltate Government and the employees
and the students of University at least one year in advance:
Provided thatdissolution ofthe University shall have effect only atter
the approval of the State Governmentand the last batches of students ofthe
regular courses have completed their courses and they have been awarded
degrees, diplomas or awards, as the case may be.
(2) On the dissolution of the University land and property of the
university wiU be vested with the State Government.
42. Special powers of the State Government in ceftain
circumstances i (1) lf it appears to the Slate Govemment that the University
has contravened any of the provisions of this Act made thereunder or has
violated any of the directions issued by it under this Ac t or has ceased to
carryout any undertakings given by itto the State Government or a situation
or mal-adminishation has arisen in the University, it shall issue notice inquinng
the University to show cause within forty-five days.
(2) lf the State Government on [eceipt of reply of the University on
the notice issued under sub-section (1), is satisfied that there is a prima
facie case of contravening any of the provisions ofthisAct or the rules made
thereunder or of violating directions issued by it underthisAct or ofceasing
to carryout the undertaking given by it or mal-administration, it shall make
an order of such enquiry as it may consider necessary
(3) The State Govemment shall, for the purposes of any enquiry
under suFseciion (2), appointan arbitrator to inquire into any of the allegations
and to make report thereon.
(4) The arbitrator appointed under sub-section (3) shall have the
same powers as pro

Excerpt shown. Open the full act in Lexace.

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