LexThe Chhattisgarh Vishwavidyalaya Adhiniyma,1973
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this actl I
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MAD HY A PRADESH VISHW A VIDY ALAYA
. ADHINIY AM, 1973
(No . 22 of 1973)
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·t· MADHYA PRAD ESH ADHINIYAM
No. 22 of 1973
THE MADHYA PRADESH VISHWAVI DYALA YA
ADHINIYA1'.1, 1973
Table of Contents
Soctions
CHAPER I -THE PRELIMINARY
1. Short lille, extant and commencement.
2. Repeal and Saving
'3.
4.
Transitory Provision.
Definitions.
CHAPTER II -THE UNIVERSITY
5.
6.
7.
Incorporation of University.
Powers of University.
Territorial Jurisdiction.
Pnge No.
2
3
5
5
9
8. Prohibilion ol Dlscrimlnalion In a.II mallors co:,necled wilh U11tversily . .C 0
9. Toacl1lng in University. 1 o
10. lnspocllon of University and Colleges. · r 1 1 O
CIIAPTE11 Ill - OFF IC Ens OF THE U~IVERSITY
11.
12.
13.
14.
15.
1 SA.
158 .
15C.
16.
17.
18A.
.~ ; J : f
OU:cars "; U: ,lverslly.
Kuladhipall and his powers.
Appo intment" of Kulapali. ·
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Emoluments and condillcns or !;6rv!ce or Kul2pal!, tarrns
of office of and vacancy In the oflk:e of Kuiapatl.
Powers and dvt!es of Kulapatl.
Powers and duti es of first l<ulapatl.
Rector.
Stale University Sorvke.
Registrar.
Dean or Students' We lfare
Section 18 to cease to appiy on !nclus!cn In Staie
Univer_slty Servica of cer\aln oihor -~If leers.
CHAPTER IV - AUTllORITIES OF THE UNIVERSITY
19.
20.
2:J.
Author ities of Universi ty.
Conslilu lio11 ol Court
Meeti ngs ol Coui! and quorum !herest.
Powsrs and du!ies of CourL
2'1. Power and dulies of ~ xocufr:a Counci!.
12
12
13
15
17
17
18
19
19
19
i9
22
23
24 I
Tl"1e Madi rfil r·rsdc,, i, Vi·, i:wavirlyc1la-,1a Adhini·l'am 1973( No '22 of 1973) has b<"en adaptad by t\'
G•.NI. d c_ .;!l!J tli,.v,itl: : /,.·rn:t: i( is 110w no111t:•.l a::. Cltl 1altisgali1 Visliwavid yaluycl /\c.'hiniyam 19;
tJ·ic 22cf l~·L.?·i
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Sections
24A. Finance Commitlee and rts functions.
25. · Academic Council.
26. Powers and duties of Academic Council.
27. Faculties.
28. Board of Studies.
29. Powers and functions of Board of Studies.
30. Academic Planning and Evaluation Board.
31. Boards to be constituted.
CHAPTI;R V - FINANCES
32. _ University Fund .
. '
33. Objects lo which University Fund may be applied. ·
Page No.
28
29
29
30
31
32
33
33
34
34
CHAPTER VI - CO-ORDINATION COMMITTEE, CENTRAL BOARDS
OF STUDIES, STATUTES, ORDINANCES AND REGULATIONS.
34. Co-ordination Committee.
y 34A. Central Boa;d ot Sludles.
36. Statutes how made.
37. Ordinances.
38. Ordinances how rnada.
39. Procedure regarding Ordinances.
40. Regulations .
CH_APTER VII - RES ID ENC~ OF STUDENTS'. ENROLMENT
AND OEGn EES ETC. .
41 . Re~iden:::e of -students.
42. Hostel s.
43; Admission lo University courses.
44. Appointments of Examiners and Moderators.
45. Inspecti on of Co!leges and reports.
46. Regisiered graduates.
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CHAPTER VIII ft AUDIT
47. Annual Reports.
48. Audit of Accounts. :
CHAPTER IX - APPOINTMENTS TO TEACHING POSTS
INTHE UNiVERS!TY .
.49. Appoir.tnwni of teaching posts.
49A. Promotio~ of teachers.
50. Safaries of teacners paid by University.
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36
40 • 41
42
42
43.
44
44
44
45
45
45
46
46
47
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Sect ions Page No.
CH APT ER X- !::MERGENCY PROVISIO t~S.
51 . Sta le Government to assume financial cor;lrol in certain
circ ums tanc es. 48
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52. Pow ers o! Stc1le Government lo apply A.ct ih modified form with a
view to provide belier adm inistration of University in
cerlain circ umsta nces. SO
53. Effect on expiration of the peri od of operation of notificatio n
under .section 52. 51
C-HA.PT ER xi -ST U DENT S. CONS ULTATIV E COMM ITTEE .
54. Student Consulta tive Com millee . 52
CHAPTER XII· SUFP LE MENTRY PROVISION . .
55. · Disp ut es as to cons titution of Unive rsity authorities and bodies. 53
56.
-57.
58.
59.
60.
61 .
62.
63 .
64.
65.
E6.
67.
Consiitution of Com mille es. 54
Filling of casual vaca ncies. 54
Proceedings o! Unive;sily and bod ies not invalidates by vacancie s. 54
Condi tions of service.
Pension and Provident Fund .
Protectio n of acts and orders.
Approva l for imparting instruction.
Class ificat ion of Teachers.
Term of o ffice of members of au!horlty of University.
Resignation of member or otf icei of University . . ! !'
Disqu aiif :cations for ~eing members of authorit y.
y
Powe r of to remove members from registe r of wa1uates or any
autho rit y of body of Universit y .
54
54
55
55
55
56
56
5G
68. Removal o f diff icul!ie·s. 57
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69. - Modification or ihis Act in its ap.piicati on to the University established
aft.er- 1st Janua ry 1983 or lo be e_stablishe9 a\;;i.ny time thereafter. 58
THE FIRST SCHEDULE 59
THE SECOND SCHEDULE PA.RT - I
PART - II
THE T l-il'RD SCHED ULE
THE FOURT H SCHEDULE
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60
60
63
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MADHYA r ·nADESH ADI IINIY/\M
No. 22 or 1 g73
THE MADHYA PRADESH VISHWAV ID.fALAYA
ADHINI YAM, 1973
I Recei ved lho assent ot tho Governor on Ilic 20th April 1973; .1~sonl
lirsl published in tho· Madhya Pradesh GJ zc11e· (Extraordinary)
dJtcd Ille 23rd April. 1973 ) · ~·
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An Act to consolidate and amend the law relating lo Universities
' I (
Jnd to mako b~ltcr provision for Ilic qrg~nisqlion'0.~d
udminlslrnllon ot Univorsilios in Madhya Pradcsl ;.
Be ii enacted by the Madhya Pradosh Loglslaluro in Ilic Twenlyfourlh yom
of the Republ ic of India as tallows :
CHAPTER I · PREL!MINARY ! ..
1. ( 1) Th is Act . may be called th e Madhya, Pradesh ~ho1l lille, ox!onl nncJ
Vishwavidyalaya Adhiniyam, 1973. ·
(2) · It extends to the whole of Madhya Pradesh .
(3) It shall come Into force on sucti1 date as the State
Government may, by notiticalion; appoi~t.
comn_ioncomont.
2. As from the date appointed under sub-section (~) of section 1, Ropeo i .incJ s~ving
{hereinafter in this section and section 3 referred to as the app9inted date) tile
following consequences shali ensue, namely :
(i) !lie enactments mentioned in the First Schodulo sllali stand
repeal1Jd (hereinafter In !his se<;llon ~i1d section 3 referred
to as tllo repealed enactment) ; . . .
l .,.; .
the University cstab !lshod ur.dor U,e rep,ealed enactrnen!s
sholl be the Unlv erslllos ~siablishod u~d~r ub Act and shall ·
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be known by tho nnrnes of tile rnspectlve Universities wilh
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head-quarters at places a_nd territorial ju_ris<;lict!on over !he
areas as speci!ied in the Second Schedu!e~
(iii) all the assets and liabilities of the raspccfrve Universities
rnferred to in clause (ii) shal l vesJ In the respective
Universities deemed to be estn~lis hed i:'l l11~lr p!ace und er
this Act.
flv) \ , oll suits or other logal proc,rndi11gs !nslit•Jlod by or agninst
ihe respective Universiiir:5 under tt,o fe~e'.!le<J cnnc trnen\s
may be continued by or against ihe rf~pGct1ve Universiiies
deemed to be es!Jblisl1ed in their piace under this ,'\ct.
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' Transitory
Provisions
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(v)
(vi)
(vii)
(viii)
all appoi ntments made, notilications and orders issued,
degrees, diplomas or certifi cates conferred or issued,
privileges granted or other things done under the repealed
enactments and in force immediately before the date
aforesaid shall, be deemed to have been respectively made,
issued, conferred granted or done under this Act.
all Statutes , Ordinan ces and Regulaliqns made by various
authorities of the respective UAiversities urvjer the repcaiecJ
enactments and in force immed \at~ly before the date
' ' aforesaid shall, in so far. as they are riot inconsistent with
the prov isions of this Act., be deemed to be Statutes,
(?rdi nances and Regulati ons mate !lby ··the appropriate
authorities of the respecti ve Universities under the relevant
provisions of this Act; ' ·
i
Prov ided that the Statutes ·and Ordinances deemed
to be so shall cease to be in forc_e on expiry of a period of
one year from the appointed date or on the date of coming
into force of the first Statutes, Or.dinances, as the case
. ' may be, drawn up under secti on "34 wniche_ver is earlier;
all employees belonging to or under the control of the
respective Uni versitie s referred to in clause (ii) immediate ly
before the appointed dale shall be1decrned to be employees
or tile respective Universities dee_med to be established in
their place under this Act, on the same term::; and condiiions
as appli cable to them before the bte aforesaid unless
altered in accordance w ith the proJisions of this Act and
the Statut~s and Ordinances made thereunder:
all records a, id papers beiongi ng lo tl{e Universities referred
to in clause (ii) shall vest in tl~e resp~ctive Urnversilies
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deemed to be estab!isl1ed in their place~ under !his Act.
-· 3.Notw ithstanding anything contained in this Act: · !
i!
(i) T_he Kulapati in office immediately bef0re the ,;ppoinied date
shai! continu e in office ior the tern1 prescribed under the
respec tive repealed enactments: . . .
Provided that such Kulapati as -nas attain ed the age
of sixty -four yea; on or before the appoi nted da.te shall
cont inue in office for such period ?S ;the Kuladhipati may,
by order, specify but such period ishati not exceed the
remainder of this term under the repealed enactment. ·.
(ii) Authorities, commillee s or bodies of the respecl!ve
Universit ies consti! utd untJer the repea!cd en2ctmerit sha:I
con,inue t0 fun,::tion til! SiJcl1 time as lhey,are rec,1Psiilu,ed
in accordance with lhe provision of this Act, but such period
shall not excee d L:'e year from the'. daie :Biore said ,
(iii) Life members, ot any such authorili e~. ~hall cease to be
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su on the oxnir.it ion ol the poriod spocrlicd In clause (1i)
c.Jbove, unles'.; continued lo l.Jc so in acco,uance with the
provisions ol this Act.
'1.111 lli is Act. unless 1110 conloxl o!lw ,wisc requires _:
(i) ' Goard oi Studies · moans !he Board of Studies ol tile
U11ivcrsil~;:
(ii) • Scf1ecJulcd Tr ibcs · mca11s the ScJ1e~uled Tribes specified
in relatior to this Sla!e uncler /\rticl _e ~'12 of l11e Constitut ion
of lndin;
(Ill} 'Scl1odulod C;1:;to:; · 11w;111!; tho Sclwdul~cl cw;lo:; :;poclfiod
•(iii-a)
(iv)
(v)
(vi)'
(vii)
(viii)
in rol.111011 lo l11is Sta lo u1Hlor ,'\1 llclo 3111 ol !110 Co11stll1llio11
i
or India:
Deleted.
'Emp loyee· means any person appointed by tile University
and Includes teachers and other staff of tho University;
' Executive Council ' means the Execytive .Council of the
University; •
I Kulapali . means the Kulapati of the Upiversity;
. :'}
'Kuladhipali · means the Kuladhipati :of the ·univ ersity;
· Hall · means a unit oi residence or o'f coipora te lif r. for l!1c
sludenls of tile University, Coilege or l1~stitution provided,
maintai ned or rocognised by_the uni":ersity;
(ix) · Statu tes ·. · Ordinances · and' Regulations ' 11ie<.111s tile
Statutes. Ordinances and Regulaticn:s oJ \ho University vs
1110 case r·ny be, in lorce lo, the time being;
(x) · Principz,I · 1110;-ins :he: Head o! a . ~cl)egc 311d includes .
wl1c11 lhcro is no Principal. !he r~Ns-on ,for ll10 limo bcin q
' -duiy Jppoinled to act ;:is Principal ;
(xi) · Scl1ool of Studies · mea11s an inslilul.iof') n1Jin!Jincd by the
Universi ty ;is pl;-ice to~ l1igl1cr learning nn<l rcse;1rcl1;
(xii)
(Xiii)
· Coilt~9c · :11e;111s an ir,:;h!ut\qn r11alr~Ji:~c<.J by, or ,1d111iitcd
lo l!te priv1_feg1i:; of :lte U11iver:.;ily ll)' 0;r lHHi01 Ille p1uv1:;io,1:;
of this /\cl :
• HcJc.J or Collcuc D<:>;:ar ll ! IC!l l . 111C,li1S Ille I !Cod ol any
tfcpar :n:c1;1 d ,1 collc;0 :
l '
,> :'I) · R(:g;s t:iu:id \_iic1d:.12ic · rnc ,111:; ;1 ~if:1dut.1!t: 1egisicrcd or
•.•
c.JeCliH:d lo l.lO rc~iSICiCU u:,dcr t!H: p;ov::;iun:; o! (hi~;/\;.,::
· ,1\c;;d2mit:: Council · means l!H? Academic Council of tf 11.i .. ' 'l
U11i,,c,si1,1: · ' ·
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(xvi)
• (xv11)
' Department' means a Oepartrnent of Stuch~s ;1nd includes
a Centre of Studies ;
' Uni versity · means :
(i) the University deemed to be established unqer this
Act and specified in part I of the Second Schedule;
and
(ii) the University which may be established after the
cornrne11ce111enl of ll ,is Act and specified in part II of
the second Schedule.'
(xviii) ' University Grants Commission' means tl1e Commission
e_stablished und er the University Grants Commission Act,
(xix)
1956 (No. ·3 •of 1956) , :
' ' Head of a University Department' means the head of the
Teaching Departm~nt maintained by the University imparting
instructions to the students of the University and includes
the Dfrector or Principal of ar:iy institute or college maintained
: . ;
by the University for the promotion of research or for
imparting instructions to the ·stud ents of the Uni11ersily;
(xx) 'Teachers of the University' means Professors. Readers,
Lecturers and such other pers bns as may JC appointed for
• . • t
imparting instructions or con'ducting research, witl 1 the
approval of the Academic Counci l iJ the llniversity o; any
Coll_ege or lnstitutio;-i maintain ~d 1~>r reco gnised by the
Universit y; . ·,
(xxi) · Person connect ed witn a University er a Colle ge · means
an emp loyee of the Univer sity or,a C0ilege, or a membe r of
any authorit y or body of the Univer~ity:0r of the managemen t
of the College;
(xxii) ' Autonomous College ' means an educational institution
declared as autonomous col lege by the Executive Councii
in accOidance wi th the f)ro11:si0ns ol this Act;
(xxili}
{xxiv)
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' Faculty' means Facu!ly of th,~ 'Ui,ive rsity ;
' Af!ilia!~d Co!l2(ie rneans 211 . in:;t:tuii,.::1: Jdmilted lo \ne ._ •_ • t I "
pri v1!ege!, or !lie University in accOi c!,rnce wi!l t l! i;.: provisions
ol lllis Ac t and the Statu tes;
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(xxvl)
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' Cour t' m1:1ans the Court of the University;
' Co-ordination Cornm lllo o' means llrn Co-ord ination
Committee constituted under secPon 31.
CHAPTER II - THE UNIVERSITY
5. (1) Tho Kuladh!patl and Kulapall of eacti U,plve;sity
specified in Part I of the Secor:id Schedule and the members oi the Court, of
the Executive Council and of tho Academic Council thereof shall c~11stltuto a
University and the University so constituted shall be body corporate by lhe
nnmo of rosp9cllvo Urilvodty i;poclfloc.J 111 Pnr 11 of tho Socoml Schodulo.
• • (I-a) The Kuladhlpatl, lhe first Kulapati, ancf\ the first
mornbors of thG court , of tho Exocullve Council and of tho
Academic Council of each University established after the
commencement of lhls Act, and specified l_n Part II of the
Second Schedule and all persons who may hereafter
become soch officers or members ther eo! are, so long as
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they continue to hold such .office or membership, will hereby,
be deemed to have constituted a body corporate by the
name of the respective University specified In part I! of the
. .
Second Schedule.·
(2) The Un!verslty shall have perpetual succ.e,ss fon_ -and a
ccrnmon seal and shall sued and be sued b_y the_ sa)d name.
(Jj
(4)
Subject to the provisions of this Act, the University shall be
compete11t to acqu ire and huld property, bolh movable and
• • I ' ; \
1mmovabla to lease, sell or other.vise trans fer ahy -1]11ovable
·I or Immovable property w hich may have become vested in.
or may have been acquired by- It for the pu,po~k of the
University and lo contra ct and do all other thingi nt,,;essary
tor _the purposes ol this Acl.
! " ':
place spec!fled In the Second Schedul~ ..
1 t l l.
Th e headquarters of the Universi ty shall :he located at the
J . ; I
6. Subject to the provisions lo this Act, 11·10 Ur;iiversjty shall
have !he !ollov,1lng p~we rs namo!y: ,; .-•
to provide for instruction in such brsnches ol learning as
lt1e University may. irGm limo \c, iime datermin e anc!"to rna!<G
provislo,, for research and IGr iho ~cJ-,1;1;1cemer.t Jno
dissernlnat.ion of kno..,vledge:
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- The M.P. Vishwavidyala ya (Sanshcdhan) /ldhini yam. 1983 (No. 23 ot i 963)
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Inc ·poraUcn cl
University
Powe rs or Univo, slty
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(2) to pro vide instruction including of correspo ndence and s_uch
other course s lo such pers ons vs are not members ol the
Unive rsity, as il may deterrnirie: .
- " Provid ed that the Uni versity sliali not provide
instr uctio n through corresp ondence save with tile previous
sancti on of tile state government.
(3) to organise University laboratories,lib rar~es, museur:is and
other equipment for teaching and research;
(4) to e!;lablish, Maintain and manage col leges, teaching
depart ments, school of studies, cen.tres oi studies and halls;
(5)
(6)
(a) to institute Prnles sorships , Readerships ,
Lecturerships and any other acade~ic or teaching
posts required by the University and to appoint persons
to such posts in accordance ·. with provisions of this
Act;
(b) lo appoint persons working in any other University or
organisation as teachers of th e Uni'versity for a
specif ied pe, loci;
io rec ognise teachers as qualified to· give instruc tions in
colleges;
Cl) to recognise persons eminent in any subjects to guide
research in tt-iat subject;
-
(8) to lay dow n the courses of instructions for various
exami,12tions:
{9) to ins titu te degrees, diplo mc1s, ccrtific;n tes c1nd other
academic distinctions;
(10) lo grant subjec t to sucl1 conditions f3S tt1¢ Universi!y may
determine, diplomas or certi fica tes and_ conier degrees and
other acaden,ic distinctions on t!, e bc\sis or examinati on.
ull'J l~o. 19 o! 1 ~'.J-1 )
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evaluation or any other method oi test\ng; _
'
ProvidGd that no perso n shal~ be admitted to an
exa!ll inalion lc::idi119 to 8ny dc"grcc u! Ille U11i·,·csily, uriless
such person, if he has ofiered a subject for s,ucll examination
for whi(:h a cour:-.;e ol practical work' is ·presrnbed, !1as
ccm p!eted such work i1; 2 LJ nive,sity Teach:n9 Oepanmen\
or c Schoe l of Studies or a Coilega and produ ces a certificate
o f suc:1 ::;0·1ip!8[!oi1 fro ,r. t:1<? Hc:ai:! ol ih e Teu.r::r::r;cJ
Dep<Jr l::·::~:il u~ oclico: (J/ Siudies or the Pnnc ipal o1 1he
College:
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Provided that no person shall be admitted lo :
(I) any examlf)ation In the Faculty of Sclenco other than that
leading to a degree of Bachelor of Science or a degree of
Master ot Science In Math ematics;
(ii) any examination in the Faculties ·other than the Faculty of
Arts, the Faculty of Social Science and the !acuity of
Commerce.
. ( 11)
( 12)
{1 3)
( 14)
Unless he has pur.sued a~course of studies In a
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UnlversityTeaching Department, a School or Studies or a
College :
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Provided lurtheL that lf\e. State Government may by
notification, permit the ·admis\lo~ of women candidates to
an exam ination leading to a _Bach~lor's degree In the faculty
of Law without pursuing a covrs e\of studies In a University ; t • .
teach ing department. School 'of Studies or a Colloge.
to confer degrees and other academic distinctions on
per.sons who have carried on research under .conditions lald .
dovm In the Ordinances: •
to withdraw degrees; diplomas certificates and other .
academic distinctions for go'o'.d and sufficient reasons:
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to confer honorary degr ees 'or!otner academic distinct ions ' - . on e.pproved persons In the 'manner prescribed in the
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Statutes; ,
to prov ide s!.iCh lectures an
1
d irt5tlt..tctions for and to grant
such diplomas and certifi cates:to persons who are not
enrolled as students of iho University, as the Untve;sity may
determ ine; ! :,.
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{ 15) to admit to its privileges col!ege,s not mai ntained by the
( 16)
University to withdraw all or any of these prlvl!og es and to
take over the r:,anagem enl pf p tieges ln the manner and
und er cond itions pres crl~ed !Dy the Sta tu tes or the
Ordinances ; !
f 11 .
to doclare u Teaching Deparir} i,ent ol the University. School
of Studi es or College as aufon'ornou s coil ego :
Provided that the ext'3nl of the autonomy which such . ' .. .
Teaching Department of tile Unive rsity, Scho o: of Studies
or 8 coll ege m ay have and lhe ma_ttars, !n re!at!on to which
it may sxerc: se such at:tt>no:ny, sha!! bo sucl1 as may be
piescribed b:1 Hia Slatu:cs;
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( 17) to conduct, co-ordinate, regulate and control teachi;,g and
research work in the colleges and the instituLions recogriised
by the University.
( 18) to recognise halls not maintained by the University anc!
withdraw any such recognition in the manner prescribed in
the statutes and the Ordinances;
( 19) to inspect colleges and recognised· institutions and to take
measures to ensure that proper ist1ndards of instri.Jctions, _. ' . .
teaching and training are maintained, in them;
(20) to promote with special care the educational interest of the
weaker sections of the people and _in11 particular of the
Scheduled Castes and the Scheduled Tri.bes;
{21) to provide , to ttie teachers and alumni of the University
facilities of ref res her and vacation courses;
(22) to co-operate and collaborate with other Universities and
authorities in such manner and for such purposes as the
(23)
(24)
. -university may determine;
to take by itself or-in co-operation with other Universities or
the State Government or the Union Government special
I
measures for the promotion and the development or the study
of Hindi;
.
to make prov!sion for :
(a) Extramurai teaching and extension service
(b) correspondence course; ' !
(c) physical training; ' .
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(d) sports and athletic activities;
(e) social service schemes;
(f) Naiiona i Cadet Corps; ·j,
(g) Students Union;
(25) to provide for training for competitive ex~r:,inalions for service
under the Union Oi the State Government and such other
training as may contribute to national1 development;
(2G) to institute a n (i ma:1age :
(<J) ld1x rnation Bureau;
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(b) Ernpioyrnenl ou,eau; and
(c) Pr::,ting and publ:calion Department and trans lation
Bureau:
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(27) to supor vi sc c1nd cont rol the residence. conduct ;rnc.J
discipline of students ol the University and to make
mrange rnents of promoting tlieir health c1nd general welfare;
(20) lo demnnd c111d receive payme nt of sucl1 fees and other
chc1rges JS mJy be pre scribed by the Ofrdinances;·
(20) to prescribe Jnd contr ol tho fees and other charges which
may be received or recovered by colleges;
(30)
(31)
(32)
(33)
to create admi nistrati ve, ministerial and other necess.iry
posts to make appointments thereto; , ,
to excercise control over l11e snlariod officers, teac:1crs and
other employees ol the Univers ity in accordance with the
Statutes and the Ordinances; . , \
lo hold and manage trusts and endowments and to instiliute
and award fellowships, scholarsh ips, exhibllions, bursaries.
mcdnls and oll1er awards;
to receive donations and grants af)d to inyest funds in
accordance with the provisions · or this Act;
(34) wilt1 the prior approval of the State Governm~nt to borrow
on the security of University property money lo~.ll1e purposes
of tho Universi ty:
(35) to determine standards for admi~sion if)to ttie University,
which m.:iy include cx.:irninali on. cvalu~il .011!,or any othe r
mcthocJ oi tcsiing;
(3G) lo make special arrnnge mer,ts in . espe:ct of wo men
students as the University may consider desirable;
(37 ) to make arrangements for promoting the healt;1 and gcnc rc.11
welfare of t!1c employees:
(30) lo do c1ll such c1cts and tl,i ngs. v1ilr;ther _ inci,dcnt.:il to lhc
poweis 2foresaid or not. ns rn,r; tJc requi::;ite in order to
!url11er tl1c objc:cls ol tile Uni ver:;ity .
7 ,· ( 1) Save ;:s o_lhe rwis e provi ded in this 'Aci. the powers
confe rred on the University by or under this /\cl s·!iall not extend beyoncJ lhe
lilllits or lhc !crriloriJ f juri::;diclion sp1;ci!icd in Ilic Second Sci11.!rlUlc !rom tirnc
to lime ; ·
!-'rovi~lcc...i tha t ll:c S!c1!e Go•;cr;ii 11c 11t r112y :wlimri;;::: th(:
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Unt'i..Cisity to associate or t,J <1drrii, 10 any oi ils µ, 1vi!c~ic-s c·Ji!cucs situate d
within ll1c slaw ouls ide l110 ;ilorc:;tiic.J !i111its i1! a.(.cord~i:ice •.vitli \he provi:;ions
ol this Act i.Hld l11c Slt1 tu1.cs nude i11creur1der.
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Jur i~.uiction
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· Prohibit ion of
discrimination in all ·
matters connected
with •.miva,siy .
T~aching in
University.
lr.spec!io"S 1n
U,li'./~i'Sity -~:)rj
Coilagil
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Ill Provided further that where the University provides for
instruction through correspondence nothing contained ·in this section shall bE:
construed to debar the University from adrnitti11g lo such course of instructions
students residin g outside the aforesaid lirnils.
121" Pruv1ded also that for irnpar li_ng Oriental Sansk rit
education any Sanskrit College Imparting Oriental Sansk(it educa\ion in Madhya
'. Pradesh shall be alfiliaied either tcf Pt.R avisha .nkar ,Shukla University, Raipur
or any oll1er University which the Stale Governmen't may notify.
(2). Notwi thstanding anything cont~ined in any other law
for the time being in force, no college or educalicnal in~ti,ulion situated 1,,vithin
the territorial limits of any University shall he associ'at~d in any way with or be
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admitted to any privileges of any other University in_corporated by law in India
and any such privilege granted by any such other Unive'r?ity to· any educational
institution wi thin these limits prior to the dale of the establishment of the
University shall be deemed to be withdrawn on such establishment.
t21(2-a) Omitted.
<21(2-b) Omitted.
121(2-c) Omitted.
t21(2-d) Om_itted.
(3) Nothing contained in tl1is ;section shall apply in ll1e
case of colleges or other educational institutions : 1
(a) Imparting instruction exclusively in agriculture and al:ied
sciences and admitted or de·e'me;d to be admitted io the
privileges of the, Indira Gan~hl Krishi Vishvavidyalaya, Raipur
under the(- Indira Gandhi l<:~!Shi Vishvavidyalaya, : Act,
1863 (no. 1~ 01 1%:J); and '· ·· ·
(b) Imparting instructions exclusiveiyj in Music and Fine ;Jrts
or either of them an,j admitted or c;Jeemed to be amitted to
the pri vileges oi the indira Kala Sangit Vishwavidaya!aya
Act, 1956 (XiX of 1956); · 1 r:
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8. The University shall not discriminate· against any citizen of . . .
India on grounds or religion, race, caste, sex", place o_! birth, oolilical or other
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opinion or any one of them in the exercise of powers or perf or ma nee of lune lions
conferred or imposed upon it by or und2r this Ac,1 ..
8. AH recognised teac:1ing in ll1e University course, U10 authorities
respcirlSible for m~ianising such tenchin~1 and cour~es __ and curriculum shall be
such as may be prescribed by Statutes, Ordinances. or Regulations. as the
case may be.
1 C. (:) T t-ie f-<:u!s.dl-1ip2.l! n·,2y. Ci1 '.1i::; owr1 :-nclion, ar,d shall on c1.
reques r maoe by the 3tate c;;ove,nr:ient c2.use: 2.11 n:specUon to be m:ade b y
such pe,s on or persons as he may direct. of the l:lniv~rsity. its building?,
(1 j Vicic. !'10 M. P. Vi:;hv:.:;vidy .1!-1\•a (Sons 1ioc11ion) /1dilan1yom. ,!),,: (r;o. 17 ol 197•)
(2) Vide !he 1•.1 °. Vi:;hwa,.-icJ1al-1ya (S::ins!ioclhon ) Acll1irn:n11;_ 199.1 (no. · t:l ci 199,1 )
r,.'-..1 ( ."r- ,l. v, V , (0"-"~J,t>A VLu/ /1, !.J-....',11.',•~ -,_v~, ( N t> -'} r/, )_/.tJ L. ) D J \J 't.U,. '-"' ""O ,,_ . ~ . - ~ _ _,,
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laboratories. museums, workshops and equipmen t and of'~ny College or
Institution :nalntained by the University or admilt? d to Its privileges, and al!;o
of the Examinatio ns, teaching and other work · conducte d .or done by the
Unlvorslly and cause an Inquiry to be rnarJo in liko manne r In respect of any
matt er connected with tile administration or finances of the University . Colleges
or Inst ituti ons.
(2) The Kuladhipali shall in every case. giv~ notice of his
intention to cause an Inspection or inquiry to be .made;
(a} to the University, if such inspection or inquiry Is lo be
made in respect of the· University, College or Institut ion
maintained by it;
(b) to the management of the college or Institution if the
lnspecUon or Inquiry is to ~e hlade In respec t of a college
or Institution admitted to the' Privileges of the Universi ty
and the University or management. as the case may be,
shall be .entitled lo appoint a .representative who shall
have th e right to be present and be heard at such
Inspecti on or inqu iry;
(3) Such person shall report tq \he ~uladhlpali the result of such
inspe ction or inquiry and the Kuladhipati shall.,.communicate through -the ·
Kulapati to" Executi ve Council or the said .man agement as the case may be .
his views with rerer ence to the result of such inspection or Inquiry and shall
after ascertaining the opinion of the Executiv~ Council or ·the ma_r.agemenl
ti 1ere on advise the University or the management .upon the action to be taken;
Provided that whe re Rn 1nspecticin or Inquir y is caused on 2
requ est !rorn the State Governmen t. t~e Kulkdriipa ti shal l take actipn ur.der
this sub- sectio n in ~onsul tation wilh the State Government.
( 4) T he Execut!ve Council or tt\e 'man agement as the case may
be shall communicr1te throug h U10 Kulapali to the Kuladl1lpall such actio n. If
any. as it 11;:is taken or m3y p~opose to take upon the result of.such inspection
or inqui ry and such repo r! ·sha ll be sub'mi tte(ii within such time as the
Kuiadhipat i may direci.
(5) W t1ere the Exec utive -Council ·or 'iho managem ent does not,
. .
wi thin a reaso nable \ime, take action to satisfa cti on of the Kuladhip ati, the
Kulad hipali may after considering ciny explanAtion iurnis h or reprnsenlation
made by lhe Exec utive Counci l or the management, issue in consuitation
with t!1e St11.e Government , such direct.i01rs-as. he rnay th;nk ii! and 01e
executive ;.;ounc1I or 1,1z:na:;8menl as tl ,e eciss mz:iy be sl1al! comp!y tileu.!·1.i111.
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CHAPT ER Ill - OFFICERS OF THE UNIV~RSI TY
Olhcers nf Univer s1ty 11 The following shall b~ the officers ci l11c Unl'1ersiJy nam ely:
(i) Ille Kuladllip ati
' t f
Kuladhipati and
his powers.
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(1i) t11e Kulapati
'(iia) the Rector
(iii) the Deans of the Faculties;
(iv) the Registrar;
(v) . the Dean of Students WeHare; and
(vi) such other officers in. the \ser vice of the University as
may be declared by the Statutes to be officers of the I •
University.
12. ( 1) The Governor of rv· adl1ya Pra·cfesh sl1all be the Kuladhipatl
of the University.
(2) The Kuladhipati shall, by virtue of his office, be the Head of
the Universi ty and the President of t11e court and shall, when present preside al
meetings of the court and al any cs,nvocation of the University.
(3) The KuladhipatI may ;
(a) call for any papers or information relating to the affairs
of the University; and
2(b) for reasons to be recorded, refer any matter except a
matter falling und er Sect ion 55 for reco nsideratio n to
any officer or authority of the University that has
previously considered such matter.
(4) The Kuladhipat i may, by an order in Wiiting, annul :
(a) any proceedings of any officer, authority , Comm iltee er
body c,f the Univers:ty 1 constituted t,y o; under this Act,
whi ch is not in conforirnty with this /\cl . the Statutes, . . . :
Ordinanc2s or the Regulations , ur
(b) any proceedings ol any au~riority, Committee or ether
body which has been ref e~red to him by the Kulapa!i
under sub-secli_q~1 (7) of seciion 15, if lie is satisfied
ihat such proceec.fings.are prejudicial lo Uw interests of
the University;
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Provided t11at before making such order he shall sail L;pcn the
· officer , auiJwrity, committ ee or bcdy concerne d to show r_;ause whv such an
c,dc r st10uld nol be rn2de and if <1 n~' cause is ~hov,P \'.<thin :l.c lin~e speci!i2c:
b'f h:rn in ti 11S beha!i l.2 sha!i considF;r tht:: san:e
1 The ivl:'1:J:1y:i Pr;::de,slt Vishwav idyul;:iy,1 (Sunsh,)d::in) Adhin ')'"ti_i. 1903 (No. 23 u: 1 S';:,;
' Vi".!r. i!\e Iv\. P Vishw avi,:iyaiaya 1Sans !iodhar,i Acii1iniy<1n1. 19~0 (No. i 9 or i:l80) :-:~,cJ ::1e 1,1 P
1/ish,·:3V'.t.ly;:,:;iy:., (S.:::nshodha,,) Aclh,n:yam 19!?4 (No. 1,; o! -1?94)
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1"(4 - 1) Where the Kuladhlpati passes an order- annulling tile
proceedi ngs und er sub -se ction( 4) , Ile may make sucil
subsequent order In relation thereto in conformity with this_
Act, rules, Statute s, Ordinances or Regulations . as he may
deom iil In the interest of the Univ ersity an_d the order so
mad e shall be final"
(5) Ever y proposal to con ler an honora ry degree shall be
subjec t to the cor.ll rrnation of the Kuladhipati.
I
(6) l ho Kulad llip ati sliall exercise such pcmers as rnay be
conferred on him by or u:1der tl1is Act.
. . ' .
13 ( 1} The Kulapati shall he appointed by the Kuladhipali fro m a . .
panel of not less than three persons recommended by the committee constituted
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under sub-section(2) or sub section(6 ) :
Provided U1.1t if the person or persons approved by the Kuladhipati
out of those recommended by tt:ie committee are not willing to accept the
appointment. the Kuladh ipati may call for fresh recommendati ons from such
committee:
2• Provide d also that the first Kulapati of each ~niversity specified
in part II of the sec ond shedule shall be appointed by the Kuladhipati alter
Consultatio n will: the State Government. ·
(2) The Kulc.1dhipali sha ll appoin t a comrn~lee consi sting of !he
following fHHsons. m1mcly :
(i} o nG person elected by the Exec utive Council ;
,(ii) One Person nornina !od by tile C~irnv.tn of thfl Un:versit y GR1nts
Cornm1ssion ;
(iii) one person nominated by the Kuladhipati.
The Kuladhipati shall appoint one of li1e ti:ree persons to be !he
i
Chairman cf !110 Committee.
(3) For constituting the commil!ee under sub- section (2), !he
l( u!adhipat i shall, six months boforo tho expiry ot the-term o/ tile Kul~pati. call
; • I •
- upon l11e Executi ve Council and the Cl1airman e,f the Uni versity Grants Commission
. . .\ ; ~
to choose their n omine es ar.d i! 2ny or both cf them f2il to do S? vi,illiin one rnontl;
or the receipt of the Ku!adhipati's comm unication in !his regard. lh 0 Kuladhi;:mli
rnay, :ur\ her norninale any one or bo!!1 tile persons, as lht:: case may be .
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sr1all be r:lec ied or nom;r. aled on ihe corn:nil!ee under sub-s2c lion {2)_
'Tho ! .. 1~dby ;l ?rnCOsh Vishw .. wiC';o.I .. wc (S~1J1:<,hc,,':!..~n) AcJr·,lrnyarn.1991 \No_ 2~ or 1:39:;
' Thg tv1udhi'0 ?r1o"\d.ash '.Ji:.hw.:ivir !",1,1! ... 1y:. (S:-.ri!;h odi..'"') A.:lhi:fr~,.lf'h. l 95~. {N9. 23 ct 1CJ8J!
'Th;:, M :.idhyu P: m.:.&sh VJ~i>W<Nicly.:l!;i-,~ (S.:Vl~hc<l.:ln: f,,Jl,.,,iy.1m, 1995. (No. 05 of 1~9/)
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Appointment of
KulopaU.
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I Emoluments and
I Conditions or
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service of Kulapali
I terms of office of
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and vacancy In Iha
office ol Kulapall.
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(5) Th e committe e shall submit the panel witr1in s_ix weP.ks fro1:1
the date ol its constitution or such further time not exceeding four wee~s as
may be extended by the Kuladhip ati .
(6) If for any reaso ns the committ ee cons tituted under sub
sec tion (2) Fails lo sub mit the pane l within the per iod spec ified in sub-se ction
(5) , the Kuladllipa li shall constitute another -~ornmittee consisting of lllree
persons , not-conne cted with the Universit y or any college one of whom shall
be designated as the Chairman . Tl1e committee so constituted shall submit a
pane l of three persons wllith in a period of six weeks or st.:cil shorter period as
may be specified, from the date of its const illi tion'.
. ' (7) If the committee constituted under su._b-section(6) fails to submit
the panel within the period spec ified therein the l{uladhipati may appo int any
person whom he deems fit, to be the Kulapati.
14. (1) The Kulapati shall be a whole-lime saic;l.ried officer of the University
and his emolumnets and other terms and con.ditions of ser vice shall be
presecribed by the Statutes.
(2) The K_ulapati shall hold office for a term of fou~ years and shall not
be eligib le for appo intment for more than two terms:
Provided that notw'ithstanding the e~piry of his term he shall con tinue
to hold offic~ until his successo r is appo int~d ·:an~ en ters upon his office but
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this period shall not in any case exceed six months.
(2-a) The person hold ing office of !he _ Kulapati in any Unive rsity
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immed iate ly before the co mmenc emen t of the Madh ya Pradesh
Vishwa vidya.laya (Sanshod han) Adhiniycim, 1988, sl~all conlinu0 lo hold his ofiice
1
ti!! the expiry of h!s term of office notw iths t~ri_din.g anythi ng conta ir,ed in th_e
first proviso to s1Jb-sP.ction (2) . , · .
• ; i s
. >t ~%.:RTTm~~m:·c.4f:.i1;<,5wt<t1"3TTg~~t~q-zq- ,~
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~ · (3) If at nny time Uf)on rcri resrm tation nljjldP. Oi olh c,wiso c1nd n(tnr
·111,il<lnq :wc:1, <~IHjti!lic''.i ;is 111c;y tJo !lec11Hid 11cc4psnry, tt nppears to tile I
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l<ulacJ!1ipati lllat l!10 Kulapa ti:
(i) has made default in perforrninrlany duty imrosed on him
IJy or under tilis Act; or ' , •.
(ii) has acted in a manne r prejudicial to the interests ot the
Uni versity; or .- i
(iii) is incapable of managing 'the 3ffairs o( the Univeis ity the
l<u,adhipati may, notwiths-!;md ing the fact that ihe terms
of office or ir,~ K:.;iapa:i h2s_ not expired. by 21~ orrJer in
wr iiing Ste.ting !he reaso,,s therein, requirn u·,e f<u!apali to
relinquish his ottice as from srch date _as may be speciiied
iq the order. · · '
* Vi.de C"t-1!,~ (i~~h Y1si\uJ .. ,vJ&~,-Jk~f~ (Sm~~dhanj t14J\,:.n,r am ,
. .:2.D v 2., C. r---,.o J ef 2_c,-,,2.
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(-1) No order undor sub- section (3) shall b11 p~ssed unless tho
particulars of the grounds on wt,lch such actio n Is proposed to be taken sre
communicated lo the Kulapati and he is given a reasonable oppo rtunity of
showing c.,ause against tile proposed order.
(5) As from the date specified in the order under sub-section (3), the
Kulapali shall be deemed to have relinquished the office and the ofllce of the
kulapatl shail fall vacant.
"' ·(G) In the event ol the occ urance of a~y vacancy .1~!,udlng a temporary
vacancy In the office of the Kulapall by reason of his death. feslg~allon, leave,
Illness or therwlse, the Rector and If no Rector has b~en appointed or if the
Rector Is not available, the Dean of any faculty or the ?enfor most Professor
of University teaching department nominate~ by the Kuladhlpall for that
purpose shall act as lhe Kuli:ipaU until the date on which the KuiapaU appointed
und er sub-section (1) or ~Ji:;:section (7) of Section 13 enters or.te-enters as
the case may be upon his '-oHice:
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Provided Ulat the arrangrn ent contemplatod in tf,is sub section shall not
continue for a period of more than six months .
15. ( 1) . The Kuiapatl sh::ill be the principal administrative and Academic Powers snd wty or
officer of the Uni versity and shall in the absence of the Kuladhipati preside at Kulapatt
the meeting s of tt1e court. He sha ll be an ex-o/f/clo m~mber and Chairman ol
the Execut ive Council and of the Academic Coun cil Member of the Court and
Chairman of the Executive Council and Chairman of such';other authorit ies,
committees and bodies of the University of wh!ch he Is a _me;mber. He shall be
entitled to be presen ! and to speak at any meeting of any a~thority. committee
or other body of the Univ ersity but shall not be entlUed to.vo_te there at un!ess
he is a member of the aulhorily . commil1ee or body c0nc.er11ed.
(2) It sha:J be the duty o/ the Kuiapati to ensure that this Act, the
Statutes. the O rdinances Gnd ihe Regulations are iait.hfulty;·observed and l1e
shail have all powers necessary for tills purpose . : ' f ~ ,
(3) The Kulat-1ali shall have the powe r to convene meetings· of the
court. tile Execu tive Counci l. tl1e Academic Council and·or suet, other athorilie s,
Committ ees arid bodies of li1e Unive rsity of which he Is the Chairman. He may
delegate this powtii to any other oilicer of the University. '
( 4) I! in the opinion of the Ku:apc:ti any emergency has arise n which
requires immediate action to be taken, the Kulapali shall take suc h actions as
he deems neccss<1ry and shal l at the earliest opportunity ltierealler report his
action to such officer. authority. ccmm ittee or other body as would 1,ave in til e
ord inar y coarse deal t witll the matter :
Provided t!tat tlw action laksn by tile Kula pa Ii sllall r101 commit 11,e Un!ve1sity
!o any recurring e:<panci1l1..ife for a period o! rnora ihan \iuee months :
F'r0vide1..:! f._;tl1u t,:<1l v1h,~re any :.;•Jc:~ ,;ctin:·, taken hy·i11_P. !<ula;:,i21; aflecls
any person in lr1e se r v;cc or the Univers,ly such person shall l)e entit!ec lo
prefer, within thir ty da1" from t11c <Jelle on wl1ich such 2clio11~s communicated
to ?1im. an appea: lo tile Exr::utive Council.
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(4} No ordor under sub -s ection (3} sh31I be ;'.)assed unless lhe
par ticular s or the grou nds on which s:.,ch action Is proposed lo be taken are
communicatod to the Kulapali and he is given a reasonable opportunity of
~howing cause against the propose d order.
(5) As rrorn lhe dale spec lried In the order unde~ sub-sec tion (3), the
Kulapati shall be deemed to have relinquished the otti.ce and the orfice of the
kulapa tl shall fall vacant.
"(6) In the event of !110 occuranco of any vacancy Including a temporary
•1acancy In the office of the Kulapatl by reason of hls ·deatt1, resignation, leave,
Illness or therwlse , the Rector and If no Rector has been appointed or if the
Rector Is not available, tile Dean or any raculty or the Senior most Professor
of Univer sity teach ing department nominate~ by the Kuladhlpatl tor that
purpose shall act as the Ku!~P,~ll until the date on whic h_ the Kulapatl appointed
under sub-section (1) or su~section (7) ol Section 13 f?r:.iters one-enters as
the case may be upon his · ottice:
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Provided that the arrangment contemplated In this sub section shall not
continue for a period of more than six months.
(7) If in the opinion of the Kulpati , any proceedin g of any:
auth ority, committee or other body of the unive!·sity is likely to bet
prej udicial to the interests of the University, he shall record his rcaso nsr
and refer the matter lo ihe Kuladhipati and so inform · tile authority,!
1committ ee or other body concerned whereupon the deci,sion concerned
,shall not be given effec t to till the matter is decided by i/1c Kuladhipati ,
1under sub-sec tion (40 of section 12.)
(8) The Kul pati shall exercise general control over the
affairs of the university and shall give effect lo the decisious of the
authorities of the University.
(9) Tile Kul puti shall exercise such o lh~r. power as mcJy be
prescribed by the St:llutcs, OrJin ai:ces and Regulatfon;,. '
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/ I 5-A..( i ) lt sh~ill be th;:: duty of !irsl Kulapati' of cfc h University , Powsrs ·a..,~ ou~fof
specified in Part ll of the Second Scheuule to constitut e Kulapatj .
court, Execut ive Council, Academic Cbuncil ;and other
authorities of the aniversity within a;perioa of two years
from the date of the establ ishme nl of the university and
till ;the said authorities reconstituted, the Kulpoti shall
he deemExcerpt shown. Open the full act in Lexace.