The INDIRA KALA SANGIT VISHWAVIDYALAYA ACT, 1956

The Indira 
Kala Sangit Vishwavidyalaya, 
Khairagarh 
CALENDAR 
1960 
VOLUME | 
PRINTED AT 
SUBODH SINDHU PRESS, 
OIVIL LINES, NAGPUR - 1.
TABLE OF CONTENTS 
डे CHAPTER TI 
Common Seal and Coat-of-Arme..... 
CHAPTER वा. 
The Indira Kala Sangit Vishwa- 
vidyalaya Act, 1956 9 ann 
CHAPTER IL 
Kirst Statutes of the Vishwa- 
vidyalaya 
CHAPTER IV 
Ordmances - 6 9 aw oe 
CHAPTER V 
Resilations कक © es 
PAGES. 
FSA 
35 61 
62 — 120 
121 — 142
CALENDAR 
The Indira 
Kala Sangit Vishwavidyalaya, 
Khairagarh 
CHAPTER I 
COMMON SEAL AND COAT-OF-ARMS 
1. Decided the form: of the common Seal and 
Coat-of-Arms of the Vishwavidyalaya as follows :— 
(i) Form:—Natraj in the dancing pose With a 
Veena near his steady lee. <A set of rays in 
the back ground rounded by a small cirele 
eiving the names of the founders viz. Raja 
Bahadur Birendra Bahadur Singh & Rani 
Padmayati Devi. The smaller circle will be 
again cireled by a bigger circle having the 
name of the Vishwavidyalaya, 
(ii) Colour :—Outer circle: Green; Veena; Light 
maroon; Natraj; Dark maroon; Rays pink 
with white gaps. 
(iii) Motto:—“geaet ag aasfa’’ (May all live 
in tune). 
(Vide Extract from the minutes of the Karya 
Karini Samiti, dated 16th September, 1958),
CHAPTER II 
MADHYA PRADESH ACT, No. XIX OF 1956 
THE INDIRA KALA SANGIT VISHWAVIDYALAYA 
ACT, 1956 
(Received the assent of the Governor on the 8th 
October 1956; assent first published in the Madhya 
Pradesh Gazette Extraordinary on the 9th October 
1956.) 
An Act to establish and incorporate the Indira Kala 
Sangit Vishwavidyalaya at Khairagarh 
Preamble. Whereas it is expedient to incorporate the Indira 
‘Sangit Academy at Khairagarh into a Kala Sangit 
Vishwavidyalaya; 
It is hereby enacted in the Seventh Year of 
the Republic of India as follows :-— 
Short title 1. (1) This Act may be cited 88 the Indira Kala 
orcas Sangit Vishwavidyalaya Act, 1956. 
(2) 1 shall come into foree on such date as the 
State Government may, by notification, direct. 
Definations. 2. In this Act, unless there is anything repugnant im the subject or eontext.— 
(a) ‘college’? means an institution maintained 
by or admitted to the privileges of the 
Vishwavidyalaya by or under the provisions 
of this Act; ; 
(b) ‘*Founders’’ means, — 
(1) the Ruler (as defined in clause (22) of 
Article 366 of the Constitution of India) of Khairagarh; and 
(ai) Rani Padmavati Devi of Khairagarh;
a THE. AcT 
(6) 
(१) 
(1) 
(k) 
“‘hostel’’ means a place of tesidence for 
students of the Vishwavidyalaya maintained 
or recognised by the Vishwayidyalaya either 
as a part of or separate from a college; 
‘Donor of the Vishwavidyalaya’’ means a 
person who has made a donation of not less 
than one lakh of rupees to the funds of the 
Vishwavidyalaya and has been declared by 
the Kulapati to be a Donor of the Vishwa- 
vidyalaya; i 
‘*Principal’’ means the head of a college; 
and ineludes when there is no Prineipal, the 
person for the time being duly appointed to 
act as Principal, and in the absence of. the 
Principal or the acting Principal, a Vice- 
Principal duly appointed as such; 
‘‘reoistered graduates’? means graduates 
registered wnder the provisions of this Act; 
“Scheduled Castes’? means the castes declar- 
ed as Scheduled Castes under Artiele 341 of 
the Constitution; 
‘‘Seheduled Tribes’? means the tribes dec- 
lared as Seheduled Tribes under Artiele 342 
of the Constitution; 
Statutes’, ‘“‘Ordinances’’ and ‘‘Regula- 
tions’? means, respectively the Statutes, Ordi- 
nances and Regulations of the Vishwavidya- 
laya in force for the time being; 
“teachers of the Vishwavidyalaya’’ includes 
all persons who, with the approval of the 
Shiksha Samiti, impart instruction or guide 
research in the Vishwavidyalaya or in any 
college; 
‘*Professors’’ and ‘‘Readers’’ mean teachers 
of the Vishwavidyalaya who have been 
appointed or recognised by the Karyakarini
Ineorpo- 
ration, 
Vesting of 
property. 
Powers of 
Vishwa- 
vidyalaya. 
f 
4 1. EK. Ss. ए. CALENDAR 
Samiti as Professors and Readers, respec- 
tively ; 
- (1) ‘*Vishwavidyalaya’’ means the Indira Kala 
Sansit Vishwavidyalaya of Khairagarh. 
esi 
3. The Kulapati, the Prati Kulapatis, the Upa 
Kulapati, the Adhyacharya (if amy), and the 
Woshadhyaksha and the first members of the Vishwa- 
vidvalaya Sabha, of the Karyakarini Samiti and of 
the Shiksha Samiti of the Vishwavidyalaya and all 
persons who may hereafter become such officers or 
members are, so long as they continue to hold such 
office or membership, hereby constituted a body 
corporate by the name of the Indira Kala Sangit 
Vishwavidyalaya and shall have perpetual succession 
and a common seal and shall sue.and be sued by that 
name. 
4. All property, moveable and immoveable, vested 
in the State Government for the purpose of 
the Indira Sangit Academy, Khairagarh, shall, from 
the date of commencement of this Act, be held and 
applied by the Vishwavidyalaya for the purpose of 
this Act. 
5. The Vishwavidyalaya shall have the following 
powers, namely :— 
(a) to provide for instruction in all branches of 
musie and fine arts, and to make provision 
for research and for the advancement of 
studies in music and fine arts and dissemina- 
tion of knowledge in the aforesaid subjects; 
(b) to hold examinations and grant degrees to, 
and confer other academic distinctions on 
such persons as may be considered suitable 
therefor ; 
(c) to confer honorary degrees or other distinc- 
tions;
THE ACT 5 
(d) to institute teaching posts required by the 
Vishwavidyalaya and to appoint persons to 
such posts; 
(6) to institute and award fellowships, scholar- 
ships, exhibitions and prizes; 
(1) to maintain institutions of music and fine 
arts, to admit to its privileges such institu- 
tions not maintained by the Vishwavidyalaya 
and to withdraw all or any of those 
privileges; 
(z) to demand and receive payment of such fees 
and other charges as may be authorised 
by the Ordinances; 
(h) to supervise and control the residence and 
discipline of the students of the Vishwa- 
vidyalaya and to make arrangements for 
promotion of their health and general 
welfare; 
(i) to make grants from the funds of the 
Vishwavidyalaya for assistance to forms of 
extra-mural teaching; 
(1) to make special arrangements in respect of 
the residence, discipline and teaching of 
women students; 
(k) to create administrative and ministerial and 
other necessary: posts and to make appoint- 
ments thereto; 
(1) to do all such other acts and things, whether 
incidental to the powers aforesaid or not, as 
may be requisite in order to further the 
objects of the Vishwavidyalaya as a teach- 
ing and examining body and to cultivate and 
promote music and fine arts. 
6. (1) Save as otherwise provided in this Act, Territorial 
the powers of the Vishwavidyalaya conferred by or exercise of 
under thisiAct shall mot extend beyond the limits of ?९एश४, 
the State of Madhya Pradesh.
Teaching 
jn Vishwa- 
yidyulaya. 
6 1. i. 8. ¥. CALENDAR 
(2) Notwithstanding anything in any other law 
for the time being in force, no institution imparting 
instruction exclusively in music and fine arts or either 
of them within the limits specified in. sub-section (1) 
shall be associated in any way with or be admitted 
to any privileges of any other University incorporated 
by law in India, and any such privileges granted by 
any such other University to any such institution 
shall be deemed to be withdrawn upon the com- 
mencement of this Act; and no such _ institution 
situate within the said limits shall, save with the 
sanction of the Kulapati, be associated in any way 
with or seek admission to any privileges of any other 
University incorporated by law in India : 
Provided that nothing contained herein shall apply 
to schools and colleges imparting instruction amoug 
other subjects in music or fine arts or both and 
affiliated to any’ other University in Madhya Pradesh 
or the Board of Secondary Education within the 
aforesaid limits : 
Provided further that any institution mot admit- 
ted ta the privileges of any other University in¢orPe- rated by law, which imparts instruction in muSI¢ 01 
fine arts or both and which is situate outside Madhya 
Pradesh may apply to the Vishwavidyalaya for beg 
admitted to the privileges of the’ Vishwavidyalaya 
and the Vishwavidyalaya may, subjeet to such condi- 
tions and restrictions as it may think fit to impose, 
admit such institution to the privileges of the Vishwa. 
vidyalaya. 
7. (1) All recognised teaching in connection with 
the Vishwavidyalaya courses shall be conducted by 
the teachers of the Vishwavidyalaya jin aecordance 
with such scheme asimay be framed for each academic 
vear by the Shiksha Samiti and shall inelude lectures, 
practical training and other teachine eonducted in 
aecordance with the syllabus prescribed by the Regu- 
lations. ‘
THE AcT 7 
(2) The authorities responsible for organising such 
teaching shall be preseribed by the Statutes, 
(3) The courses and eurricula shall be preseribed 
hy the Ordinances and, subject thereto, by the Regu- 
lations, 
(4) No attendance at any teaching other than 
teaching conducted by the Vishwavidyalaya or by a 
college in accordance with the provisions of this 
section’shall qualify for admission to any examination 
of the Vishwavidyalaya for which a reeular course of 
study has been preseribed by the Vishwavidyalaya. 
8. (1) The State Government shall have the right 
to cause an inspection, to be made by such person or 
persons as it may direct, 01 the Vishwavidvalaya, its 
buildings, laboratories and equipmentment and of any 
institution maintained by the Vishwavidyalaya and 
also of the examinations, teaching and other work 
conducted or done by the Vishwavidyalaya and to 
cause an enquiry to be made in like manner in 
respect, of any other matter connected with the 
Vishwavidyalaya, 
(2) The State Government shall in every case 
give notice to the Vishwavidyalaya of its intention to 
cause an inspection or enquiry to be made and the 
Vishwavidyalaya shall be entitled to appoint a repre- 
sentative who shall have the right to be present and 
to be heard at such inspection or enquiry. 
(3) The State Government may address the Upa Kulapati with reference to the result of such imspec- 
tion and enquiry, and the Upa Kulapati shall com- 
municate to the Karyakarini Samiti the views of 
the State Government with such advice as the State 
Government may offer upon the action to be taken 
thereon. 
(4) The Karyakarini Samiti shall, after placing 
the matter before the Vishwavidyalaya Sabha, com- 
munieate to the State Government through the Upa 
Visitation.
Officers of 
Vishwa- 
vidyalaya, 
The 
Kulapati. 
8 I. K. छ. प्र. CALENDAR 
Kulapati such action, if any, as has been taken or may 
be proposed to be taken upon the results of the 
inspection or enquiry. Such eommunication shall be 
submitted within such time as the State Government 
may direct. 
(5) Where the Karyakarini Samiti does not within 
a reasonable time take action to the satisfaction of 
the State Government, the State Government may, 
after considering any explanation furnished or re- 
presentation made by the Karyakarini Samiti, issue 
such directions as it may think fit and the Karya- 
karini Samiti shall be bound to comply with such 
directions. 
9. The following shall be the officers of the Vishwa- 
vidyalaya :— 
(1) the Kulapati, 
(2) the Prati Kulapatis, 
(3) the Upa Kulapati, 
(4) the Adhyacharya, if any, 
(5) the Koshadhyaksha, 
(6) the Adhisthatas (Deans) of the Vidyangani- 
kayas (Faculties), 
(7) the Kula Sachiva and 
(8) such other persons as may be declared by the Statutes to be the officers of the Vishwa- vidyalaya, 
10. (1) The Governor of Madhya Pradesh shall 
be the Kulapati. He shall, by virtue of his offiee, be 
the head of the 7 shwavidyalaya and the President 
of the Vishwavidyalaya Sabha, and shall, when pre- 
sent, preside at meetings of the Vishwavidyalaya 
Sabha and at any Deckshant Samaroha (Convocation) of the Vishwavidyalaya. 
(2) The Kulapati shall have such powers as may 
be conferred on him by or under this Act. 
ही
i~ 
THE ACT 9 
(3) Every proposal to confer an honorary degree 
shall be subject to the confirmation by the Kulapati. 
(4) The Kulapati shall, where committees of selec- 
tion for the teaching posts of the Vishwavidyalaya 
are constituted, appoint one member on every such 
committee unless the Statute provides for a larger 
number being so appointed. 
(5) The Kulapati may — 
(a) call for any papers or information relating 
to the affairs of the Vishwavidyalaya; and 
(b) for reasons to be recorded, refer any matter 
except a matter falling under section 40, 
for reconsideration to any officer or authority 
of the Vishwavidyalaya that had previously 
considered such matter. 
(6) The Kiapati may, by an order in writing, 
annul any proceeding of any officer ov authority of 
the Vishwavidyalaya which is not in eonformity with 
this Act, the Statutes, the Ordinances or the Regeu- 
lations : 
Provided that before making any such order he 
shall call upon the officer or authority concerned to 
show cause why such an order should not be made and 
if any cause is shown within the time specified by 
him in this behalf, he shall consider the same. 
11. (1) The Founders and the Minister for Edu- 
eation of Madhya Pradesh shall be the Prati 
Kulapatis, 
(2) The Prati Kulapati authorised in this behalf 
by the Kulapati shall, in the absence of the Kulapati, 
perform all duties of the Kulapati and shall also per- 
form such duties of the Kulapati at other times as the 
Kulapati may, by an order in writing, assign to him. 
12. (1) The Upa Kulapati shall be appointed by 
the Kulapati from a panel of not less than three names 
The Prati 
Eulapatis. 
The Upa- 
Kulapati.
10 1. K. & ४. CALENDAI 
12 the committee constituted im the 
manner laid down in sub-seetion (2) : 
Provided that the first Upa Kulapati shall be 
appointed by the Kulapati. 
(2) The Kulapati shall appoint a committee of 
three persons two of whom shall be appointed by the 
Karyakarini Samiti by single transferable vote from 
amongst persons not connected with the Vishwavidya- 
laya or a college and the third shall be nominated by 
the Kulapati. The Kulapati shall appoint one of the 
three persons to be the Chairman of the committee. 
(3) For constituting the committee wnder sub- 
section (2), the Kulapati shall, four months before 
the expiry of the term of the Upa Kulapati, eall upon 
the Karyakarini Samiti to choose its nominees and 
if it fails to do so within one month of the receipt of 
the Kulapati’s communication in this regard, the 
Kulapati may nominate any two persons and the per- 
sons so nominated shall be deemed to be the persons 
appointed by the Karyakarini Samiti. 
(4) The committee shall submit the panel within 
one and a half month from the date of its constitution. 
5) If the committee fails to submit the panel 
within the term specified in sub-section (4), the Kulapati may appoint any person whom he deems fit 
to be the Upa Kulapati. 
(6) Every appointment including an appointment 
in a casual vacancy to the office of Upa Kulapati shall 
be for a period of three years and the same person 
shall not be eligible for appointment to the office of Upa Kulapati for more than two terms : 
Provided that notwithstanding anything contained 
in this section the Upa Kulapati shall continue to hold 
office until his suecessor is duly appointed and enters 
upon his office, but this period shall not exceed six 
months.
Whereas the State Legislature is not in session 
and the Governor of Madhya Pradesh is satisfied that 
circumstances exist which render it necessary for him 
10 take immediate action; 
Now, therefore, in exercise of the powers conferred 
hy Article 213 of the Constitution of India, the Gov- 
ernor of Madhya Pradesh is pleased to make and 
promulagte the following Ordinance, namely :— 
1. Short title and commencement.—(1) This Ordi- 
nance may be called the Madhya Pradesh Indira Kala 
Sanvit Vishwavidyalaya (Second Amendment ) Ordi- 
nance, 1960. 
(2) It shall 98 deemed to have come into force 
on the twelfth day of September, 1960. 
2. Amendment of section 12.—In section 12 of the 
Indira Kala Sangit Vishwavidyalaya Act, 1956 (XIX 
of 1956 ) ( hereinafter referred to as the said Act ),— 
(i) in sub-section (3). the words “ four 
months before the expiry of the term 
of the Up-Kulpati’”’ shall be omitted; 
and 
(ii) the proviso to sub-section (8) shall 
be omitted, 
3. Insertion of new section 12-A.—After section 
12 of the said Act, the following section shall be inser- 
ted, namely :— 
“19.4, Appointment of a person to perforni 
duties and functions of Up-Kulpati-. 
(1) Notwithstanding anything con- 
tained in this Act, when the office
of the Up Kulpati falls vacant, the 
Kulpati may, instead of appointing 
an Up-Kulpati under section 12, by 
order appoint one of the members 
of the Karya Karini Samiti whom 
he deems fit, to perform the duties 
and functions of the Up-Kulpati, on 
such terms, conditions and emolu- 
ments as may be determined from 
time to time by the Kulpati : 
Provided that the term of the office of the 
member so appointed shall not exceed 
two years. 
(2) The members appointed under sub- 
section (1) shall have all the powers 
conferred on the Up-Kulpati by or 
under this Act ’’,
THE ACT ll 
_ (7) Subject to the provisions of this Act, the Upa 
Kulapati shall hold offiee on the terms and ¢onditions 
and emoluments laid down im the Statutes. 
(8) In the event of the occurrence of any vacancy 
in the office of the Upa 'Kulapati by reason of his 
death, resignation or otherwise, the yacainey shall be 
filled as early as practicable in the manner laid down 
in sub-section (1) : 
Provided that in the case of a casual vacancy 
oecurring in the office of the first Upa Kulapati within 
the first. years, the vacancy shall be filled by appownt- 
ment by the Kulapati and the person so appointed 
shall, notwithstanding anything contained in sub- 
section (6), hold office for the unexpired portion of 
the term of the first Upa Iulapati. 
13. (1) The Upa Kulapati shall be the principal 
executive and aeademie officer of the Vishwavidyalaya 
and shall, in the absence of the Kulapati, preside at 
meetings of the Vishwavidyalaya Sabha and at any 
Deekshanta Samaroha (Convocation) of the Vishwa- 
vidyalaya- He shall be an ex-officio member and 
Chairman of the Karyakarini Samiti and of the 
Shiksha Samiti and shall be entitled to be present 
and to speak at any meeting of any authority or other 
body of the Vishwavyidyalaya, but shall not be entitled 
to vote thereat unless he is a member of the authority 
or body concerned. 
(2) it shall be the duty of the Upa Kulapati to 
see that this Act, the Statutes and the Ordinances 
are faithfully observed, and he shall have all powers 
necessary tor this purpose. 
(3) The Upa, Kulapati shall have power to coni- 
vene mectines of the Vishwavidyalaya Sabha, the 
Karyakarini Samiti and the Shiksha Samiti. 
(4) If, in the opinion of the Upa Kulapati any 
emergency has arisen which requires that immediate 
Powers and 
duties of 
Upa 
Kulapati.
Ie Adhys- 
charya. 
12 I. K. 8 V. CALENDAR 
action should. be taken, the Upa Kulapati shall take 
such action as he deems necessary and shall report 
the same at the next ,meeting to the authority which 
in the ordinary course would have dealt with the 
matter : 
Provided that the action taken by the Upa Kula- 
pati shall not commit the Vishwavidyalaya to any 
recurring expenditure for a period of more than 
three months. 
(5) The action taken by the Upa Kulapati shall he 
deemed to be the action taken by the appropriate 
authority until it is set aside by such authority after 
considering the report made by the Upa Kulapati 
under sub-section (4). 
(6) The Upa Kulapati shall exercise general con- 
trol over the affairs of the Vishwavidyalaya and shall 
sive effect to the decisions of the authorities of the 
Vishwavidyalaya, 
(7) The Upa Kulapati shall exercise such other 
powers as may he preseribed by the Statutes and the 
Ordinances. 
14. (1) In the event of the appointment of the 
Adhyacharya being made, he shall be appointed by 
the Kulapati in consultation with the Upa Kulapati. 
(2) The term of office of the Adhyacharya shall be 
three year's, but he shall be eligible for re-appoint- 
ment. 
(3) Subject to the provisions of this Act, the 
Adhyacharya shall hold office on the terms and condi- 
tions laid down in the Ordinances. 
(4) The Adhyacharya shall be an ex-officio member 
of the Vishwavidyalaya Sabha, of the Karyakarini 
Samiti and of the Shiksha Samiti, and shall perform 
such duties and exercise such powers of the Upa Kula- 
pati as may be assigned to him by the Kulapati in con- 
sultation with the Upa Kulapati and he shall perform
THE ACT 18 
such other duties and exercise such other powers as 
may be preseribed by Ordinanees. y 
15- (1) When the office of the Upa Kulapati is Powers and 
vacant or the Upa Kulapati is unable to discharge his duties of 
functions owing to absence, illness or any other cause, पक 
the Adhyacharya shall perform the functions of कील. 
Upa Kulapati till the time the Upa Kulapati is 
appointed or resumes his duties, as the case may 
he. 
(2) When the Upa Kulapati and the Adhyacharya 
are in the opinion of the Kulapati both unable 
to perform the functions of the Upa Kulapati owing 
to absence, illness or any other cause, the Kulapati 
shall nominate any member of the Karyakarini Samiti 
to perform the funetions of the Upa Kulapati till the 
time the Upa Kulapati or the Adhyacharya resumes 
duties. 
(3) All aets done by the Adhyacharya wnder sub- 
section (1) or by the person nominated under sub- 
section (2) shall be deemed to be aets done by 
the Upa Kulapati. 
16. (1) There shall be a Koshadhyaksha who The Kosha- 
shall be appointed by the Kulapati and he shall hold dhyaksha. 
office on such conditions and for such period, and 
shall receive such remuneration, if any, from the 
funds of the Vishwavidyalaya, as may be prescribed 
by the Statutes. 
(2) Where any temporary vacaney in the office of 
Koshadhyaksha occurs by reason of leave, illness or 
other cause, the Kulapati shall nominate any member 
of the Karyakarini Samiti to perform the functions 
of the Koshadhyaksha till the Koshadhyaksha resumes 
his duties. 
(3) The Koshadhyaksha shall exercise general 
supervision over the funds of the Vishwavidyalaya 
and shall advise in regard to its financial policy.
Removal 
of Upa 
Kulapata. 
14 1. EK. 8. V. CALENDAR 
(4) He shall be an ex-officio member of the 
Vishwavidyvalaya, Sabha, of the Karyakarini Samiti 
and of the Shiksha Samiti and shall, subject to the 
control of the Karyakarini Samiti, manage the pro- 
perty and. investments of the Vishyavidyalaya. Te 
shall also be the Conyenor-memher of the Vitta Samiti 
and shall be responsible for the presentation of the 
annual estimates and statement of accounts. 
(5) Subject to the powers of the Vitta Samiti and 
the Karyakarini Samiti, he shall be responsible for 
seeing that all moneys are expended on the purpose 
for which they they are granted or allotted- 
(6) Unless otherwise provided for under this 
Act, all contracts shall be signed by the Kosha- 
dhyaksha on behalf of the Vishwavidyalaya. 
(7) He shall exercise such other powers as may be 
conferred on him by the Statutes and the Ordinances. 
17. (1) Any member of the Vishwavidyalaya 
Sabha-may, at least twenty-four hours before the time 
fixed for the commencement of a meeting of the 
Vishwavidyalaya Sabha, deliver to the Kul-Sachiva 
a written notice of his intention to move at the 
meeting. of the Vishwavidyalaya Sabha a motion of 
no-confidence against the Upa Kulapati on the 
ground of mishehaviour or incapacity together with 
8 copy of the motion containing: particulars of mis- 
behaviour or incapacity, as the case may be. proposed 
to be moved, 
(2) At the commencement of the meeting of the 
Vishwavidyalaya Sabha, the, Presiding Officer shall 
read the notice and the text of the proposed moiton delivered under sub-section. ( 1) and eall upon the 
members of the Vishwavidyalaya Sabha who are in 
oe of the motion being discussed to rise in their 
seats. 
(8) If not less than forty per cent of the total 
number of members of the Vishwavidyalaya Sabha
THE ACT 15 
on the date on which notice was given rise in their 
seats, the Presiding Officer shall immediately fix for 
the discussion of such motion a date which shall not 
be more than five days from that day. 
(4) The Upa Kulapati shall not preside at the 
meeting at which discussion of such motion shall 
take place but shall he entitled to speak and take part 
in the debate. 
(5) No such, motion shall be deemed to have been 
passed unless majority of not less than two-thirds of 
the total membership of the Vishwavidyalaya Sabha 
on the date of notice, votes in favour of the motion. 
(6) On sueh a motion being passed, the Kulapati 
shall pass an order terminating the appointment of 
the Upa Kulapati. 
(7) The Upa Kulapati shall not be removed from 
office exeept in aecordanee with this section. 
18. The Kula-Sachiva shall be a whole-time officer 
and shall act as the Secretary of the Vishwavidya- 
laya eee of the Karyakarini Samiti, of the Shiksha 
Samiti and of the Vitta Samiti. He shall exercise 
such powers and perform such duties as may be con- 
ferred or imposed on him by the Statutes, the Ordi- 
nanees and the Reenlations. 
19. The powers and duties of other persons as 
may be declared to be officers of the Vishwavidyalaya 
im pursuance of item (8) of section 9 shall be such 
as may he preseribed by the Statutes and the 
Ordinances. 
20. The following shall be the authorities of the 
Vishwavidyalaya :— 
(1) the Vishwavidyalaya Sabha. 
(2) the Karyakarini Samiti. 
(3) the Shiksha Samiti, 
The Kula- 
Sachiva. 
Powers and 
tluties of 
other 
officers. 
Authori- 
ties of 
Vishwa- 
vidyalaya.
The power 
and duties 
of Vishwa- 
vidyalaya 
Sabha. 
Meetings 
of Vishwa- 
vidyalaya 
Sabha. 
16 I. K. 8. V. CALENDAR 
(4) the Vitta Samiti. 
(5) the Vidyanganikayas (Faculties) and 
(6) such other authorities as may be preseribed 
by the Statutes to be the authorities of the 
Vishwavidyalaya. 
21. The Vishwavidyalaya Sabha shall be the 
supreme authority of the Vishwavidyalaya and shall 
have the power to vevise the acts of the Karyakarmi 
Samiti and the Shiksha Samiti and shall exercise all 
the powers of the Vishwavidyalaya for the exercise 
of which no specific provision has been made in this 
Act. 
22. (1) The Vishwavidyalaya Sabha shall, on a 
date in December or January to be fixed by the 
Upa Kulapati unless some other date has been fixed 
by the Vishwavidyalaya Sabha in respect of any year, 
meet onee a year at a meeting to be called the annual 
meeting of the Vishwavidyalaya Sabha. 
(2) A meeting of the Vishwavidyalaya Sabha fixed 
by the Upa Kulapati under sub-section (1) shall not 
he cancelled or postponed by the Upa Kulapati but the 
Kulapati may, for sufficient cause, postpone the 
meeting to any date not later tham fifteen days from 
the day originally fixed by the Upa Kulapati- 
(3) The Upa Kulapati may, whenever he thinks fit, 
and shall, upon a requisition in writing signed by not less than one-fifth members of the Vishwavidya- 
laya Sabha, convene a special meeting of the Vishwa- 
vidyalaya Sabha within forty-five days of the reecipt 
of such a requisition. 
(4) If the Upa Kulapati fails to convene a special 
meeting within the period specified in sub-section (3), 
the Kula-Sachiva shall forthwith forward the requi- 
sition for the meeting to the Kulapati for his orders 
and the Kulapati shall fix a date for the convening 
of the meeting which will not be later than the sixtieth 
day from the date of the receipt of the requisition,
THE ACT 17 
(5) If no date is fixed by the Upa Kulapati for 
the annual meeting in accordance with sub-section (1), 
it shall be held on the third Monday of February and 
the Kula-Sachiva shall give notice for such a meeting. 
(6) When a date has been fixed for the meeting 
of the Vishwavidyalaya Sabha by the Vishwavidya- 
laya Sabha under sub-section (1) or by the Kulapati 
under sub-section (2) or where it has become 
necessary to hold a meeting in accordance with the 
provisions in sub-section (5), the Kula-Sachiva shall 
vive notice to the members of the Vishwavidyalaya 
Sabha, for such a meeting; but notwithstanding any- 
thine to the contrary in the Statutes, Ordinances or 
Regulations, the validity of any such meeting shall 
not be challenged on the ground of insufficiency of 
the notice or any other irregularity im issuing it. 
23. (1) The Karyakarini Samiti shall be the 
executive body of the Vishwavidyalaya. 
(2) The Karyakarini Samiti — 
(a) shall direct the form, custody and use of 
the common seal, of the Vishwavidyalaya; 
(hb) shall hold, control and administer the pro- 
perty and funds and shall make contracts on 
behalf of the Vishwavidyalaya; 
(९) shall have poper, subject to the Statutes, to 
transfer and accept transfer of any moveable 
or immoveable property on behalf of the 
Vishwavidyalaya; 
Provided that no transfer of immoveable property 
shall be accepted or made without the pre- 
vious sanction of the Kulapati 
(d) shall, subject to the provisions of this Act, 
manage and regulate the finances, accounts 
and investments of the Vishwavidyalaya; 
The Karya- 
karini 
Samiti.
IT of 1882, 
18 I. KE. 8. V. CALENDAR 
(९) 
(f) 
(2) 
(j) 
(k) 
may invest any moneys belonging to the 
Vishwavidyalaya including any wunapplied 
income, in any of the securities described in 
section 20 of the Indian Trusts Act, 1882 
or in the purchase of immoveable property 
in India, with the like power of varying such 
investment; or may place on fixed deposit in 
any seheduled bank approved in this behalf 
by the State Government any portion of 
such moneys not required for immediate 
expenditure; 
shall administer any funds placed at the dis- 
posal of the Vishwavidyalaya for specific 
purpose; 
shall frame the budget of the Vishwavidya- 
laya subject to the limits as may be laid 
down under item (०) of sub-section (1) of 
section 25 of the Vitta Samiti; 
shall lay before the State Government 
annually a full statement of the financial 
requirements of all colleges and hostels; 
shall with the previous sanetion of the 
State Government admit colleges to the 
privileges of the Vishwavidyalaya subject to 
the provisions of this Act; 
shall arrange for and direct the inspection 
of colleges and hostels; 
may institute, at its discretion, teaching 
posts as may be proposed by the Shiksha 
Samiti; 
(1) may abolish or suspend, after report from 
the Shiksha Samiti thereon, any teaching 
post. in the Vishwavidyalaya; 
(m) shall, save as otherwise provided for by this 
Act or the Statutes, appoint the officers, 
teachers and other servants of the Vishwa-
THE AcT 19 
vidyalaya and, shall define their duties and 
the conditions of their service, and _ shall 
provide for the filling of temporary vacancies 
in their posts; 
(n) shall publish the results of the Vishwavidya- 
laya examinations; 
(0) may delegate by Regulations its power to 
make contracts and to appoint officers, 
teachers and others and other servants of 
the Vishwavidyalaya to such person or 
authority as it may determine; 
(p) shall, subject to the powers conferred by 
this Act on other authorities of the Vishwa- 
vidyalaya, regulate, determine and adminis- 
ter all matters concerning the Vishwa- 
vidyalaya and, to this end, shall exercise 
such other powers and perform such other 
duties as may be eonferred or imposed on it 
by this Act or the Statutes, and shall with- 
out prejudice to the power conferred, on the 
Vishwavidyalaya Sabha under section 21, 
exercise all other powers of the Vishwa- 
vidyalaya not otherwise provided for by this 
Act or the Statutes. 
24. The Shiksha Samiti shall be the academic The Shiksha 
body of the Vishwavidyalaya, and shall, Sa™#- 
subject to the provisions of this Act, the 
Statutes and the Ordinances, have the control 
and general regulation, and be responsible 
for the maintenance of standards of instrue- 
tion, edueation and examination within the 
Vishwavidyalaya and shall exercise such 
other powers and perform such other duties 
as may be conferred or imposed upon it by 
the Statutes for that purpose. It shall have 
the right to advise the Karyakarini Samiti 
on academic matters,
The Vitta 
Samiti. 
Powers and 
duties of 
authorities 
of Vishwa- 
yidyalaya. 
Annual 
aecounts 
amt 
financial 
estimates. 
The Vidy- 
angani- 
kayas 
(Faculty). 
20 1. EK. &. V, CALENDAR 
95. (1) The Vitta Samiti shal] deal with the 
finances of the Vishwavidyalaya and shall have the 
following powers :— 
(a) to examine accounts and proposals for ex- 
penditure; 
(b) to comment on the annual accounts and the 
financial estimates of the Vishwavidyalaya; 
(९) to fix limits for the total recurring expendi- 
ture ‘for the year, based on the resources of 
the Vishwavidyalaya which in the case of 
productive works, may include the proceeds 
of loans. No expenditure shall be incurred 
by the Vishwavidyalaya in excess of the 
limit so fixed without the previous approval 
of the Vitta Samiti. 
(2) No expenditure other than that provided for 
in the budget shall be incurred by the Vishwavidya- 
laya without the previous approval of the Vitta 
Samiti. 
26. Subject to the provisions of this Act, the 
constitution, powers and duties of the authorities of 
the Vishwavidyalaya shall be preseribed by the 
Statutes. 
27. The annual accownts and the financial esti- 
mates shall be considered by the Vishwavidyalaya 
Sabha at its annual meeting and the Vishwavidyalaya 
Sabha may pass resolutions with reference thereto 
and communicate the same to the Karyakarini Samiti 
which shall take them into consideration, and take 
such action thereon, as it thinks fit. 
28, (1) The Vishwavidyalaya shall have the 
Vidyanganikayas (Faculties) of Music and of 
Painting and may, by Statutes, establish Vidyangan!. 
kayas (Faculties) of Danee, Dramaturgy, Seulpture 
and such other Vidyanganikayas (Faculties) 88 may 
be considered necessary. 
THE ACT 31 
(2) Each Vidyanganikaya (Faculty) shall consist 
of such members and shall have such powers as may 
be preseribed by the Statutes, 
(3) There shall be a Adhisthata (Dean) for each 
Vidyanganikaya (Faculty) who shall be appointed 
by the Kulapati for a period of two years as follows, 
mamely :— 
(a) Where amongst the Heads of the Depart- 
ment of Studies comprised in the Vidyan- 
ganikaya (Faculty) there is only one Pro- 
fessor — such Professor; 
(b) Where amongst the Heads of the Department 
of Studies comprised in the Vidyanganikaya 
(Faculty) there are more Professors than 
one — each such Professor according io 
seniority by rotation; 
(8) Where none of the Heads of the Depart- 
ment of Studies comprised in the Vidyan- 
ganikaya (Faculty) is a Professor — the 
seniormost Reader; 
(d) Where none of the Heads of the Depart- 
ment of Studies comprised in the Vidyan- 
vanikaya (Faculty) is a Professor or Reader 
— any person proficient in the subject 
nominated by the Upa Kulapati- 
29. (1) Each Vidyanganikaya (Faculty) shall 
comprise of such Departments of Study as may be 
prescribed by the Ordinances. 
(2) There shall be a Head of the Department for 
each Department of Study. 
(3) The Upa Kulapati shall nominate one of the 
Professors and if there is no Professor, a Reader in 
the Department to be the Head of such Depart- 
ment. 
(4) If a Department of Study has mo Professor or 
Reader, the Adhisthata (Dean) of the Vidyangani- 
Depart- 
ments of 
Studies.
Vishwa. 
vidyalaya 
Boards. 
Statute. 
99 1. K. 8. V. CALENDAR 
—_—_——_ $s 
kaya (Faculty) shall act as the Head of such Depart- 
ment. 
(5) The terms and conditions of appointment, 
duties and functions of the ‘Head of the Department 
shall be preseribed by the Ordinances. 
VISHWAVIDYALAYA BOARDS 
30. (1) The Vishwavidyalaya shall constitute two 
Boards called the Residence and Discipline Board 
and the Physical Welfare and Health Board and may 
constitute such other Boards as may be prescribed 
by the Statutes. 
(2) The constitution, powers and duties of the 
Residence and Discipline Board, the Physical Welfare 
and Health Board and all other Boards of the 
Vishwavidyalaya shall be such as may be prescribed 
by the Ordinances. 
STATUTES, ORDINANCES AND REGULATIONS 
31. Subject to the provisions of this Act, the 
Statutes may provide for all or any of the following 
matters, namely :— 
(a) the constitution, powers and duties of such 
bodies as it may be deemed mecessary to 
constitute from time to time; 
(b) the manner of election or appointment and 
the term of office of the members of the 
bodies referred to in clause (a), including 
the continuance in the office of the first 
members, and filling of vacancies of mem- 
bers, and all other matters relating to those 
bodies for which it may he necessary or 
desirable to provide ; 
(९) the appointment, powers and duties of the 
officers of the Vishwavidyalaya ; 
(d) the constitution of a pension or provident 
fund and the establishment of an insurance 
THE ACT 28 
(७) 
(£) 
(g) 
(11) 
(i) 
(3) 
(k) 
82, 
time to 
passing 
scheme for the benefit of the officers, 
teachers and other employees of the Vishwa- 
vidyalaya; 
conferment of honorary degrees; 
the withdrawal of degrees, diplomas, certi- 
fieates and other academic distinctions; 
the establishment and abolition of Vidyan- 
ganikayas (Faculties), hostels, colleges and 
institutions maintained by the Vishwa- 
vidyalaya ; 
the conditions under which colleges and 
other institutions may be admitted to the 
privileges of the Vishwavidyalaya and the 
withdrawal of such privileges; 
the institution of fellowships, scholarships, 
studentships, exhibitions, medals, prizes and 
other awards, 
the emoluments and terms and conditions 
of service of the officers and the emoluments 
and terms and conditions of service other 
than pay scales of the teachers of the 
Vishwavidyalaya; and 
all other matters which by this Act are to 
be or may be provided for by the Statutes. 
(1) The Vishwavidyalaya Sabha may, from 
time, make, amend or repeal any Statute by 
Statute in the manner hereinafter appearing: 
(2) The Karyakarini Samiti may propose to the 
Vishwavidyalaya Sabha the draft of any Statute to 
be passed by the Vishwavidyalaya Sabha, and such 
draft shall be considered by the Vishwavidyalaya 
Sabha at its next meeting. 
(3) The Vishwavidyalaya Sabha may approve of 
any such draft as is referred to in sub-section (2) and 
Statutes 
how made.
24 I, 7. 8. V. CALENDAR 
pass the Statute or reject'it or return it to the 
Karyakarini Samiti for reconsideration either in whole 
or in part, together with any amendments which the 
Vishwavidyalaya Sabha may suggest : 
Provided that the Karyakarini Samiti shall not 
propose the draft of any Statute or of any amend- 
ment of a Statute affecting the powers or consti- 
tution of any existing authority of the Vishwa 
vidyalaya until such authority has been given an 
opportunity 01 expressing an opinion upon the pro- 
posal, and any opinion so expressed shall be in writing 
aa shall he considered by the Vishwavidyalaya 
Sabha. 
(4) After any draft returned under sub-section (3) 
has been further considered by the Karyakarini 
Samiti together with any amendment suggested by 
the Vishwavidyalaya Sabha, it shall be again 
presented to the Vishwavidyalaya Sabha with a 
report of the Karyakarini Samiti thereon and the 
Vishwavidyalaya Sabha may then deal with the draft 
in any way it thinks fit. 
(5) Any member of the Vishwavidyalaya Sabha 
may propose to the Vishwavidyalaya Sabha the drait 
of any Statute and the Vishwavidyalaya Sabha may 
either reject the proposal or refer such draft for 
consideration to the Karyakarini Samiti which may 
either reject the proposal or submit the draft to the 
Vishwavidyalaya Sabha in such, form as the Karya- 
karini Samiti may approve, and the provisions of this 
section shall apply in the ease of a draft 80 submitted 
as they apply in the case of a draft proposed to the Vishwavidyalaya Sabha by the Karyakarini Samiti. 
(6) Every new Statute or addition to the Statutes 
or any amendment or repeal of a Statute shall 
require the previous approval of the Kulapati who 
may sanction, disallow or remit it for further consi- 
deration.
THE ACT 25 
38. Subject to the provisions of this Act and the 
Statutes, the Ordinances may provide for all or any 
of the following matters, namely :— 
(i) the admission of students to the Vishwa- 
vidyalaya and their enrolment as such; 
(ii) the courses of study to be laid down for all 
degrees, diplomas and certificates of the 
Vishwavidyalaya; 
(iii) the degrees, diplomas, certificates and other 
academic distinctions to be awarded by the 
Vishwavidyalaya, the qualifications for the 
same, and the means to be taken relating to 
the sranting and obtaining of the same; 
(iv) the fees to be charged for courses of study 
in the Vishwavidyalaya and for admission 
to the examinations, degrees and diplomas of 
the Vishwavidyalaya; 
(v) the conditions of the award of fellow- 
ships, scholarships, studentships, exhibitions, 
medals and prizes, ete. ; 
(vi) laying down conditions for appearing at 
examinations for degrees, diplomas, certifi- 
cates and other academic distinction; 
(vii) laying down conditions for conferral of 
degrees and other academic distinctions for 
research ; 
(viii) the conduct of examinations including the 
terms of office and manner of appointment 
and duties of examinine bodies, paper- 
setters, examiners and moderators; 
(ix) the maintenance of discipline among the 
students of the Vishwavidyalaya ; 
(x) the conditions of residence of the students at 
| the Vishwavidyalaya ; 
Ordinances.
26 I. K. छ. ४. CALENDAR 
(xi) the special arrangements, if any, which may 
be made for the residence, discipline and 
teaching of women students, and prescribing 
for their special courses of study; 
(xi) giving of religious instruction ; 
(xiii) the management of colleges and other insti- 
tutions founded or maintained by the 
Vishwavidyalaya; 
(xiv) the supervision and inspection of colleges 
and other institutions admitted to the privi- 
leges of the Vishwavidyalaya ; 
(xv) all other matters which by this Act or the Statutes are to be or may be provided for 
by the Ordinances; and 
(xvi) pay seales of teachers of the Vishwavidya- 
aya; 
Provided that no Ordinance under item (xvi) shall be made without the prior approval of the State Government under section 49. 
Ordinances 34 (1) All Ordinances except the first Ordi- 
how made. nances shall be made by the Karyakarini Samiti, 
(2) Any Ordinance made by the Karyakarini 
Samiti shall be submitted to the Kulapati for his 
approval and he may either sanction or disallow it. 
(3) Where an Ordinance has been sanetioned by 
the Kulapati it shall come into effect on the date next 
following the date of the sanction or such. other pros- 
pective date as may be specified by the Kulapati in this behalf. 
(4) Every Ordinance a: ते the Kulapati : pproved by the Kulapa shall be laid before the Vishwavidyalaya Sabha. 
(5) The Ordinance shall cease to have effect, if the Vishwavidyalaya Sabha passes a resolution to that
THE ACT 27 
effect, by a majority of two-thirds of members present 
and voting, from the date of such resolution. 
35. (1) Notwithstanding anything contained in 
sub-section (1) of section 34, no Ordinance shall be 
made — 
(a) affecting the conditions of residence or 
discipline of students; or 
(b) affecting the admission or enrolment of 
students or prescribing examinations to be 
recognised as equivalent to the Vishwa- 
vidyalaya examinations; or 
(९) affecting the conditions, mode of appoint- 
ment or duties of examiners or the conduct 
or standard of examinations or any course 
of study; 
unless a draft of such Ordinance has been proposed 
by the Shiksha Samiti. 
(2) The Karyakarini Samiti shall not have power 
to amend any draft proposed hy the Shiksha Samiti 
under the provisions of clauses (0) and (७) of sub- 
section (1) but may reject the proposal or return the 
draft to the Shiksha Samiti for reconsideration, 
either in whole or in part, together with any amend- 
ments which the Karyakarini Samiti may suggest. 
(8) After any draft returned under sub-section 
(2) has been further considered by the Shiksha Samiti 
together with any amendment suggested by the 
Karyakarini Samiti, it shall be again presented to the 
Karyakarini Samiti with a report of the Shiksha 
Samiti thereon and the Karyakarini Samiti may then 
oe with the draft in such manner as it may think 
fi 
(4) Where the Karyakarini Samiti has rejected the 
draft

Excerpt shown. Open the full act in Lexace.

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