LexThe Delhi Technological University Act, 2009
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DEPARTMENT OF LAW, JUSTICE AND
LEGLSLNITVE AFFAIRS
NOTIFICATION
- Delhi, the [Minty, 2009
No. V.6/1712008-JudL/supt law/12644269.-1
pursuance of the provisions of rule 18 of the Delhi ludiei
PART IV]
DELHI GAZETTE : EXTRAORDINARY 15
No. P. 14(12)/LA-2009/LIJ09/LCLAW/173-182.—
The following Act of Legislative Assembly of the National
Capital Territory of Delhi received the assent of the
Lt. Governor on the 8th July, 2009 and is hereby published
for general information :---
"The Delhi Technological University Act, 2009
(Delhi Act 6 of 2009)
(As passed by the Legislative Assembly of the National '
Capital Territory of Delhi on the July, 2009).
[8'' July, 20091
An Act to provide for the reconstitution of the Delhi
College of Engineering as a Delhi Technological University
and to incorporate it as a non-affiliating, teaching and
research University at Delhi to facilitate and promote studies,
research, technology incubation, product innovation and
extension work in Science, Technology and Management
Education, and also to achieve excellence in higher technical
education and other matters connected therewith or
incidental thereto.
Whereas, the Delhi College of Engineering is an
institution of the Government of National Capital Territory
of Delhi affiliated to the University of Delhi;
And whereas, it is expedient to confer on the said
institution the status of a University to enable It to function
more efficiently, as a teaching and research center in various
branches of learning and courses of study promoting
advancement and dissemination of knowledge and learning,
and tosneet the requirement of higher education and research
in.the field of engineering and technology, applied sciences
and management sciences, foster industry relevant research
and innovation and to avail better scopes and opportunities
to serve the society and the nation.
BE it enacted by the Legislative Assembly of the
National Capital Territory of Delhi in the Sixtieth Year of the
Republic of India as follows :—
• 1. Short title, extent and commencement —(1) This
Act shall be called the Delhi Technological University Act,
2009.
(2) It shall come into force on such date as the
'Government may, by notification in the Official, Gazette,
appoint.
2. Definitions.— In this Act, unless the context
otherwise requires, --
(a) "Academic Council," means the Academic Council
of the University;
(b) `,`Academic Staff" means such categories of staff
as are designated by the Statutes to be the academic
' staff of the University;
(c) "Board of Management" means the Board of
Management of the University;
(d) "Campus" means the unit established or
constituted by the University, for making
arrangements for instruction, or research, or both;
(e) "Chancellor", "Vice-Chancellor"" and "Pro Vice-
Chancellor" means, respectively, the Chancellor,
the Vice-Chancellor and the Pro Vice-Chancellor
of the University;
(f) "College" means the institution established or
maintained by the University.
(g) "Court" means the Court of the University;
(h) "Delhi" means the National Capital Territory of
Delhi; •
(i) "Department" means a department of studies of
the University;
(J) "Employee" means any person appointed by the
University;
(k) "Finance Committee" means the Finance
Committee of the University;"
(1) "Government" means Lieutenant Governor of the'
National Capital Territory of Delhi appointed by
the President under article 239 and designated as
such under article 239AA of the Constitution;
(m) "Hall" means a unit of residence or of corporate
life for the students of the University;
(n) "Misconduct" means a misconduct prescribed by
the Statutes;
(0) "Notification" means a notification published in
the official Gazette;
(p) "Planning Board" means the Planning Board of
the University;
(q) "Prescribed" means prescribed by the Statutes or
Ordinances or Regulations Made under this Act;
(r) "Registrar" means the Registrar of the University;
(s) "School" means a school of studies of the
University;
(t) "Statutes", "Ordinances" and "Regulations", mean
respectively, the Statutes, Ordinances and
Regulations of the University for the time being in
force;
(u) "University" means the Delhi Technological
University as incorporated under this Act; and
(v) "University teachers" means Professors,
Associate Professors, Assistant Professors and
such other persons as may be appointed for
imparting instruction or conducting research in
the University, or in any college or institution
maintained by the University and art designated
as teachers by the. Statutes.
DELHI GAZETTE : EXTRAORDINARY (Pam' IV 16
3. Incorporation of the University.—(1) With effect
from such date as the Government may, by notification in
the official Gazette, appoint, there shall be established a
University by the name of "Delhi Technological University",
comprising the Chancellor, the Vice-Chancellor, the first
members of the Court, the Board of Management, the
Academic Council and Finance Committee o f the University
and all such persons as may hereafter be appointed to such
office or as members so long as they continue to hold such
office or membership.
(2) The University shall be a body corporate with the
name aforesaid having perpetual succession and a common
seal with power, subject to the provisions of this Act, to
acquire, hold and dispose of property and to contract, and
may by the said name sue or be sued.
(3) The University shall be engaged in teaching and
research in emerging areas of higher education with focus
on applied sciences, engineering, technology and
management and shall promote inter-disciplinary education
and research to achieve excellence in these and connected
fields.
4. Effect of incorporation of University.—On and from
the commencement of this Act,—
( a) any reference to the Delhi College of Engineering
in any law (other than this Act) or in any contract
or other instrument shall be deemed as a reference
to the University;
(b) all property, movable and immovable, of or
belonging to the Delhi College of Engineering shall
vest in the University;
all the rights and liabilities of the Delhi College of
Engineering shall be transferred to, and be the
rights and liabilities of the University; and
every person employed by the Delhi College of
Engineering immediately before such
commencement shall hold his office or service in
the University by the same tenure, at the same'
remuneration and upon the seine terms and
conditions and with the same rights and privileges
as to pension, leave, gratuity, provident fisnd, and
other matters as he would have held the same if
this Act had tint been passed, and shall continue
to do so unless and until his employment is
terminated or he has opted for the University's
terms and conditions of employment;
t rtetwithetanding anything contained in this Act,
existing students of the Delhi College or
Engineering who joined classes before the
establishment of the University under section 3 of
this Act, shall continue to pursue their academic
courses and programmes' of study under the
enrolment and affiliation of the University of Delhi,
Delhi, which shall conduct examinations to th?
and award degrees to them upon successful
completion of the courses and programmes of
• study they are pursuing thereat presently.
5. Jurisdiction.— Save as otherwise provided by or
under this Act, the limits of the area within which the
University shall exercise Its powers, shalt be those of the
National Capital Territory of Delhi.
6, Objects of the University.—The objects of the
University shall be,
(a) to evolve and import comprehensive higher
education with focus on applied science,
engineering, technology, management and allied
areas;
(b) to facilitate and promote studies leading to award
of degrees, diplomas and certificates;
(c) to organize advanced studies and promote
research, with a focus on basic and applied
sciences, engineering, technology and
management;
(d) to achieve excellence in science, engineering,
technology, management and allied areas and
matters connected therewith or incidental, thereto;
(e) to be a change-agent that shall contribute to enable
Science and Technology and related areas of
industry to develop state of the art products and
services;
(0 to be industry relevant and to create an impact on
the academic community in India and abroad;
(g) to be an open institution to attract the best minds
of the world and, to, be completely globally
integrated; •
(h) to set up innovation foundations, science and
`technology parks, knowledge parks and
technology incubators to foster techno-
. entrepreneurship, innovation and new product
development;
(0 to disseminate knowledge and processes and their
role in national development by organizing
lectures, seminars, symposia, workshops and
conferences;
(g) to promote and foster cultural and ethical values
with a view to promote and foster professional
morality, research integrity, globally acceptable
business ethics and morals for professionals;
(k) to liaise with truithettans .f higher learning' and
research in India and abroad;
(0 to publish periodicals, treatises, studies, books,
reports, journals and other literatures on subjects
relating to science, engineering, technology and
management;
(c)
(5)
PART IV
ELM GAZETTE : EXTRAORDINARY
17
(m) to hold examinations and confits degrees and other
academic distinctions;
(n) to undertake, study and training projects relating
to science, engineering, technology and
management;
(o) to do all such things as are incidental, necessary
of conducive to the attainment of all or any of the
objectives of the University.
7. Powers of the University.—The University shall
have the following powers, namely
( I ) to provide for instruction in such branches of learning
as the University may, from time to time, determine
and to make provisions for research and for the
advancement and dissemination of knowledge and
skills;
(2) to grant, subject to such, conditions as the University
may determine, diplomas and certificates to, and
confer degrees and other academic distinctions on
the basis of examinations, evaluation or any other
method of testing, on persons;
(3) to confer honorary degrees or other distinctions;
(4) to organize and to undertake extra-mural studies and
extension services;
to create and institute professorships, associate
professorships, assistant professorships and other
teaching and academic positions required by the
University and to appoint persons to such and other
academic and research positions; •
to recognize persons as professors, associate
professors or assistant professors and others 'as
teachers of the University;
to provide for the terms and conditions of service of
teachers and other members of the academic or
administrative staff appointed by the University;
to appoint persons working in any other university
or organization as teachers of the University for a
specified period;
(9) to create administrative, ministerial and other zest;
in the Univers; and to ma a a. • • intments thereto'
* (10) to co-operate or collaborate or associate with any
other university, authority or institution of higher
learning in such manner and for such purpose as the
University may determine and with the prior approval
of the Government to case of a Foreign University;
(it) to enable the co-operation, collaboration or
association of persons working in any other
institution, with persons working in the University,
for imparting instruction or supervising research, or
both;
4,2 lAle ,9
(12) to build up a body of academia to perform academic
functions, and to pay them remuneration in the manner
prescribed; '
(13) to establish, maintain colleges, campuses-and such
other centers of education, research, training and
extension as deemed appropriate by the University;
(14) to set up central facilities like computer centre,
instrumentation centre, central workshop, central
library, auditorium etc. ;
(IS) to set up curriculum development cells for different
subjects;
(16) to make provision for research and advisory services
and, forthatpurpose, to enter into such arrangements
with other institutions or bodies as the University
may deem necessary;
(17) to determine standards for admission to the
University which may includeexamination, evaluation
or any other method of selection;
(18) to institute and award fellowships, scholarships,
studentships, medals and prizes;
(19) to prescribe, demand and receive payment of fees
and other charges;
to supervise the residence of the students of the
University and to make arrangements for promoting
their health and general welfare;
(21) to make such special arrangements in respect of
women students as the University may consider
desirable;
to regulate the conduct of the students of the
University;
(23) to regulate the work and conduct of the employees of
the University;
(24) to regulate and enforce discipline among the
employees and the students of the University and
take such disciplinary measures in this regard as may
be deemed necessary;
(25) to make arrangements for promoting the health and
general welfare of the employees of the University;
(26) to receive benefactions, donations and gifts from
persons and to name after them such chairs,
institutions, III L c as a ril verty
may deter_ nine. whose gift or donation to the
University is worth such amount as the University
may decide;
(2'1). to create a ognaftugi for the University and transfer,
In. full or part, donations received itemJownsit.
industries and other national and internetionaL
foundations, ,organizations as may be approved by
the Board of Management of the University and to
decide the modalities for. the utilization of such a
corpus fund;
CO)
(22)
18 DELHI GAZETTE : EXTRAORDINARY (PART IV
(28) to acquire, hold, manage aid dispose of any property,
movable or unmovable, including trust and endowment
properties for the purposes of the University except
for the land acquired or building constructed with the
assistance of the Government, in which cue prior
approval of the Government shall be required;
(29) to borrow, with the approval of the Government, on
security of the property of the University, moneys
for the purposes of the University;
(30) to assess .the needs in terms of subjects, fields of
specialization, levels of education and training of
technical manpower, both on short and long term
basis, and to initiate necessary programmes to meet
these needs;
(31) to initiate measures to enlist the cooperation of the
industry and other expert agencies to provide
complementary facilities;
(32) to provide for instruction through "distance learning"
and "open approach' and for mobility of students
from the non-formal or open learning stream to the
formal stream and vice-versa;
(33) to prescribe a code of ethics; code of conduct and
disciplinary rules for its employees and Code of
Discipline for the students; and
to do all such other acts and things as may be
necessary or incidental to the exercise of all or any of
the powers or the University or necessary for or
conducive to the attairunent of all or any of the objects
of the University.
8. University open to all classes, castes, and
creeds. — (1) The University shall be open to persons of
either sex and of whatever race, creed, caste or class, and it
shall not be lawful for the University to, adopt or impose on
any person any test whatsoever of religious belief or
profession or political opinion in order to entitle him to be
appointed es a teacher of the University or to hold any
other office therein or to be admitted as a student of the
University, or to graduate, thereat, or to enjoy or exercise •
any privilege thereof.
(2) Nothing in this section shall be deemed to prevent
the University from making any special provision for the
appointment or admission of women or of persons belonging
to the weaker sections of the society, and in particular, of
persons belonging to the Scheduled Castes and - the
Scheduled Tribes.
9. Teaching in the University.—(1) The teaching in
connection with the degree, diploma and certificate
programmes of the University shell low tiondoeted hi
accordance with the Ordinances and Regulations.
(2) The courses and curricula and the authorities
responsible for organizing the teaching of such courses
and curricula shall be as prescribed by the Ordinances.
10. Visitor of the University.— (1) The President of
the Republic of India shall be the Visitor of the University.
(2) Any dispute arising between the University and
any other University established by law in Delhi, may be
referred to the Visitor whose decision shall be final and
binding on the parties.
11. Chaneeillor of the University.— (1) The Lieutenant
Governor of the National Capital Tetritory of Delhi shall be
the Chancellor of the University.
(2) The Chancellor shall, if present, preside over the
convocation of the University for conferring degrees.
(3) The Chancellor shall have the right to cause an
inspection, to be made by such person or persons as he
may direct, of the University, a college maintained by the
University, its buildings, laboratories and equipment, and
also of the examination, teaching and other work conducted
or done by the University, and to cause an inquiry to be
made in the like manner in respect of any matter connected
with the administration or finances of the University.
. (4) The Chancellor shall, in every case, give notice to
the University of his intention to cause an inspection or
inquiry to be made and the University shall, on receipt of
such notice, have the right to make such representation to
the Chancellor, as it may consider necessary, within such
period as specified in the notice.
(5) After considering the representation, if any, made
by the University, the Chancellor may cause to be made
such inspection or inquiry as is referred to in sub-section
(6) In case, an inspection or inquiry has been caused
to be made, by the Chancellor, the University shall be entitled
to appoint a representative who shall have the right to be
present and be heard at such inspection .or inquiry.,
(7) The Chancellor may address the Vice-Chancellor
with reference to the result of such inspection or inquiry as
is referred to in sub-section (3) and the Vice-Chancellor
shall communicate to the Board of Management the views
of the Chancellor with such advice as the Chancellor may
be pleased to offer upon the action to be taken thereon.
(8) The Board of Management shall communicate
through the Vice-Chancellor to the Chancellor such action,
if any, as it proposes to take or has been taken by it upon
the result of such inspection or inquiry.
(9) In case, the Board of Managetnent does not, within
a reasonable time; take action to the satisfaction of the
Chancellor, the Chancellor may issue such directions as he
may think fit and the Board of Management shall comply
with such directions.
(10) Without prejudice to the foregoing provisions of
this simian, the Chanwiller may, by order In writin annul
any proceeding of the University which is not in conformity ormity
with this Act, the Statutes or the Ordinances:
Provided that before making any such order, the
Chancellor shall call upon the University to show cause
why such an order should not be made and shall consider
the cause shown, if any, within the time-limit specified by
him.
(34)
`te' PArt
DELHI GAZETTE : EXTRAORDINARY
19
(11) nui Chancellor shall have such other powers
as may be prescribed.
12. Officers of the University.—The following shall
be the officers of the University :—
(t) the Vice-Chancellor;
(2) the Pro-Vice-Chancellor;
(3 the Deans;
(4) the Registrars:
(5) the Controller of Finance; and
(6) such other officers as may be declared by the
Statutes to be the officer of the University.
13. Vice-Chancellor of the Unlversity.—( I )The Vice-
Chancellor shall be a scholar of eminence in one of the
areas of applied sciences, engineering and management,
having administrative experience in a Post Graduate Degree
level institution of higher learning.
(2) The Vice-Chancellor shall be appointed by the
Chancellor. in such manner, for such terms and on such
emoluments and other conditions of service as may be
prescribed.
(3) The Vice-Chancellor shall be the principal
academic and executive officer of the University and shall
exercise supervision and control over the affairs of the
University and give effect to the decisions of all authorities
of the University.
(4) The Vice-Chancellor may, if he is of the opinion
that immediate action is necessary on any matter:exercise
any power conferred on any authority of the University by
or under this Act and shall report to such authority the
action taken by him on such matter :
Provided that if the authority concerned is of the
opinion that such action ought not to have been taken, it
may refer the matter to the Chancellor whose decision
thereon shall be final :
Provided further that any person in the service of the
University who is aggrieved by the action taken by the
Vice-Chancellor under this sub-section, shall have the right
to appeal against such action to the Board of Management
within ninety days from the date on which such action is
communicated to him and thereupon the Board of
Management may confirm, modify or reverse the action taken
by the Vice-Chancellor. •
(5). The Vice-Chancellor shall exercise such other
powers and perform such other functions as may be
prescribed by the Statutes and the Ordinances.
14. Pro-Vice-Chancellor of the University.—Every
Pro—Vice-Chancellor shall.be appointed in such manner, on
such emoluments and other conditions of service, and shall
exercise.-such powers and .perform such functions, as may
be prescribed.
le. The Deans.— Every Dean shall be appointed in
such manner, and shall exercise such powers and perform
such dutizssi.ces.Lpre • "71.
16. The Registrars.— (I) Every Registrar shall be
appointed in such manner, on such emoluments and other
conditions of service, and shall exercise such powers and
perform such functions, as may be prescribed.
(2) A Registrar empowered by the Board of
Management shall have the power to enter into, and sign
agreements and authenticate records on behalf of the
University.
17, The Controller of Finance,— The Controller of
Finance shall be appointed in such manner, on such
emoluments and other conditions ofservice and shall exercise
such powers and perform such duties as may be prescribed.
18. Other Officers.— The manner of appointment,
emoluments, powers and duties of the other officers of the
University shall be such as may be prescribed.
19, Authorities of the University.— The following
shall be the authorities of the University
(1) The Court;
(2) The Board of Management;
(3) The Academic Council;
(4) The Planning Board;
(5) The Finance Committee; and
(6) Such other authorities as may be declared by the
Statutes to be the authorities of the University.
20, The Court.—(1) The Court of the University shall
consist of the following persons :—
(a) Chancellor;
(b) Vice-Chancellor;
(c) Five eminent persons in the disciplines of basic and
applied sciences, engineering, technology and
management, nominated by the Government;
(d) Principal Secretary or Secretary (Finance) to
Government ex-officio;
Principal Secretary or Secretary (Higher Education)
to Government ex-officio:
(f) Principal Secretary or `Seeretary (Technical
Education) to Government ex-officio;
(g) A representative of the University Grants
Commission;
(h) A representative of All India Council for Technical
Education established under the All India Council
for Technical Education Act; 1987 (52 of 1987).
(i) Registrar of the University.
(2)(i) The term of office of the nominated members
of the Court, other than ex-tfficio members, shall
be three years. •
u) Where a person haibaatne a member of the
Court by reason of the office or appointment
he holds, his membership shall terminate when
lakWasuecoadKrANgiPtinent•
(e)
The Court shall meet at least °net? in a Yea.1,
An simnel meeting in& -court shall be
held on the date to be fixed by theSoard of
Management, unless some other date has
been fixed by the Court in respect of any
year and meeting of the Court shalt be
presided over by the chancellor when he is
present;
(if) The Annual Report ofthe University during
the previous year, together with annual
accounts, the balance sheet as audited, shall
be presented by the Vice-Chancellor to the
Court at its annual nusettria.
Meeting of the Court shall be called by the
Chancellor or by the Vice-Chancellor either
on hie own or at the request of not less than
half the members of the Court;
For every meeting of the Court, normally
fifteen days notice shall be given;
(2) (i)
(3) 0).
20 DELHI GAZETTE : EXTRAORDINARY [FART IV
(ill) A member of the court shall cease to be a
member if he resigns or becomes of unsound
mind, or becomes insolvent or is convicted of a
criminal offence involving moral turpitude. A
member, other than the Vice-Chancellor, shall
also cease to be member if he accepts a full time
appointment in the University; or if he not being
an ex-officio member fails to attend three
consecutive miettrigs of the Court without the
leave of the Chancellor.
(iv) A member of the Court other than an ex,officio
rnetnber may resign his office by a letter
addressed to the Chancellor and such
resignation shall take effect as soon as it has
been accepted by him.
(v) Any vacancy in the Court shall be filled by
nomination by the respective nominating
authority end on expiry of the period of the
vacancy; such nomination shall cease to be
effective.
21. Powers, functions and meetings of the Court.—
(1) Subject to the provisions of this -Act, the Court shall
review, from time to time, the broad policies and programmes
of the University and suggest measures for the improvement
and development of the University, the Court shall also
have the following other powers and functions, namely :—
(a) to consider and pass resolutions on the annual
report and the annual accounts of the University
and the report of its auditors on such accounts;
• (b) to advise the Chancellor in respect of any matter
which may be referred to it for advice;
(c) to perform such other functions as may be
prescribed.
•
(iii) One-third of the members existing on the
rolls of the Court shall form the quorum;
(iv) Each member shall have one vote and ifthere
be equality of votes on any question to be
determined by the Court, the person
presiding over the meeting shall, in addition,
have a casting vote;
(v) In case of difference of opinion among the
members, the opinion of the majority shall
prevail; and
(vi) If urgent action by the Court becomes
necessary, the Vice-Chancellor may permit
the business to be transacted by circulation
of papers to the members of the Court. The
action so proposed to be taken shell not be
taken unless agreed to by a majority of
members of the Court. The action so taken
shall be forthwith intimated to all the
members of the Court In cue the authority
concerned fills to take a decision the matter
shall be referred to the Chancellor, whose
decision shall be final.
22. The Board of Management.—{ ) The Board of
Management shall be the principal executive body of the
University and, as such, shall have all powers necessary to
administer the University subject to the provisions of this
Act and the Statutes made thereunder, and may make
ordinances and regulations for that purpose and also with
respect to matters provided hereunder.
(2) The Board of Management shall consist of the
following persons, namely :—
(a) The Vice-Chancellor of the University;
(b) Three eminent persons in the disciplines of
science, engineering, technology and
management, nominated by the Government;
(c) Two Professors of the University nominated
by the Government;
(d) Two Dears of the University nominated by the
Govertunelit-,
(e) A representative of an Industry Association,
nominated by the Government;
(f) Principal Secretary or Secretary (Finance) to
the Government ex-officio;
(a) Principal Secretary or Secretary . (Higher
Education} to the OtWittrtMOOTS isKr.aftlekki
(1) Principal Secretary or Secretary (Technical
Education) to the Government ex-officio;
(0 such other member or members as may be
prescribed by the Statutes.
p r IV) DELHI 0AZ= EXTRAORDINARY 21
(3) Where a person has become a member of the Board
of Management by reason of the office or appointment lie
holds, his membership shall terminate when he ceases to
hold that office or appointment
• (4) The term of office of the nominated members of
the Board of Management other than ex-officio members
shall be three years.
(5) A member of the Board of Management shall cease
to be a member, if he resigns or becomes of unsound mind,
or becomes insolvent or is convicted of a criminal offence
involving moral turpitude. A member, other than a Vice:
Chancellor, Professor or Dean, shall also cease to be a
member if he accepts a full time appointment In ,the
University; or if he not being an ex-officio member fails to
attend three consecutive meetings of the Board of
Management without the leave of the Vice-Chancellor.
(6) A member of the Board of Management other than
ex-officio member may resign his office by a letter addressed
to the Vice-Chancellor and such resignation shall take effect,
as soon as it has been accepted by him.
(7) Any vacancy in the Board of Management shall
be filled by nomination by the respective nominating
authority and on expiry of the period of the vacancy; such
nomination shall cease to be effective.
%23. Powers, functions and meetings of the Board of
Management.--( I) The Board of Management shall be the
principal executive authority of the University and, as such,
shall haVe all powers necessary to administer the University
subject to the provisions of this Act and the Statutes made
thereunder; and may make ordinances and regulations for
that purpose and also with respect to matters provided
hereunder.
(2) The Board of Management shall have the.
following powers and functions, namely :—
(i) to appoint the Registrar of the University on the
recommendations of the Selection Committee
constituted for that purpose;
(ii) to present to the Court at its annual meeting—
(a) annual report of the University; and
(b) annual accounts;
(iii) to manage and regulate the finances, accounts,
investments, properties, business and all other
administrative affairs of the University and for that
purpose, constitute committes and delegate the
powers to such committees or such officers of the
University as it may deem fit;
(iv) to Invest any money belonging to the University,
including. any unapplied income, in such stock,
funds, shares or securities as it may, from time to
time, think fit, or in the purchase of immovable
property in India, with the like power of varying
such investments from time to tune; except land
acquired or building's constructed with the
assistance of the Government, in which cases the
prior approval of the Government shall be required;
(v) to enter into, vary, carryout and cancel contracts on
behalf of the University and for that purpose to
appoint such officers as it may think fit;
(vi) to provide the buildings, premises, furniture and
apparatus and other means needed for carrying on
the work of the University;
) to entertain, adjudicate upon, and if it thinks fit, to
redress any grievances of the officers, the teachers,
the students and the employees of the University; .
• (viii) to create, institute and appoint persons to academic
as well as other posts in the Institute and determine
salary structure and terms and conditions of different
cadres of employees;
to appoint persons in teaching, administrative and
ministerial posts;
(x) to appoint examiners and moderators, and if
necessary to remove them and to fix their fees,
emoluments and travelling and other allowances,
after consulting the Academic Council;
(xi) to select a common seal for the University;
.xi) to exercise such other powers and to perform such
other duties as may be considered necessary or
imposed on it by or under this Act,
(3) (a) The Board of Management shall meet, at least,
once in three months and not less than fifteen days'
notice shall be given for such meetings.
The meetings of the Board of Management shall be
'called by the Registrar under instructions of the
Vice-Chancellor or at the request of not less than
five members of the Board of Management.
(c) One-third of the members of the Board of
Management shalt form the quorum at any meeting.
(d) in case of difference of opinion among the members,
the opinion of the majority shall prevail.
Each member of the Board of Management shall.
have one vote and if there be equality of votes on
any question to be determined by the Board of
Management, the Chairman of the Board of
Monavirtiont or, out the Doss may be, the member
presiding over that meeting shall, in addition, olive
a casting vote.
(f) Every meeting of the Board of Management shall
be presided over by the Vice-Chancellor and in his
absence by a member chosen by the members
present,
(vi
(ix)
(b)
(c)
22 DELHI GAZETTE : EXTRAORDINARY
(g) If urgent action by the Board of Management
becomes necessary, the Vice-Chancellor may permit
the business to be transacted by circulation of
papers to the members of the Board of Management.
The action so proposed to be taken shall not be
taken unless agreed to by a majority of members of
the Board of Management. The action so taken shall
be forthwith intimated to all the members of the Board
of Management. In case the authority concerned
fails to take a decilion, the matter shall be referred
to the Chancellor, whose decision shall be final.
24. The Academic Council.— (I) The Academic
Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act,
the Statutes and the Ordinances, have the control and
regulation of, and be responsible for, the maintenance of
standards of instruction, education, research and
examination within the University and shall exercise such
other powers and perform such other duties as may be
conferred or imposed upon it by the Statutes.
(2) The Academic Council shall have the right to
advise the Board of Management on all academic matters.
(3) The Academic Council shall consist of the
followinO„persons, namely :—
(a) the Vice-Chancellor who shall be the Chairman;
(b) three persons from amongst educationists of repute
or men of letters or eminent industrialists from
disciplines of science, engineering and management,
who arc not in the service of the University, and
nominated by the Government;
(c) a nominee of the University Grants Commission;
(d) a nominee of the All India Council of Technical
Education;
(e) a nominee of the industry association;
(f) all Deans of the University;
(g) three Professors nominated by the Vice-Chancellor
on rotation as per seniority;
(h) MI Heads of the schools/departments;
Controller of examinations;
two members of the teaching staff, one each
respectively representing the associate and
assistant professors nominated by the Vice-
Charterittert
tk) such other members as may be prescribed by the
Statutes.
(4) The teen of the Members of the Academic Council,
other than ex-officio members, shall be three years.
25. Powers, functions and meetings of the Academic
Council,— (1) Subject to the provisions of this Act,
Statutes, Ordinances and Regulations and overfill
supervision of the Board of Management, the Academic
Council shall manage the Academic affaris and matters in
the University and in particular shall have the following
powers and functions, namely :—
(i) to report on any matter referred or delegated to it by
the Board of Management;
(ii) to make recommendations to the Board of
Management with regard to the creation, abolition
or classification of teaching posts in the University
and the emoluments payable and the duties attached
thereto;
(i6) to formulate and modify or revise. schemes for the
organization of the faculties, and to assign to such
faculties their respective subjects and also to report
to the Board of Management as to the expediency
of the abolition or sub-division of any Faculty or
the combination of one faculty with another;
(iv) to recommend arrangements for the instruction and
examination of persons other than those enrolled in
the University; .
(v) to promote research within the University and to
require from time to time, reports on such research;
(vi) to consider proposals submitted by the faculties;
(vii) to lay down policies for admissions to the University;
(viii) to recognize diplomas and degrees of other
Universities and Institutions and to determine their
equivalence in relation to the certificates, diplomas
end degrees of the Universities;
(ix) to fix, subject to any conditions accepted by the
Board, the time, mode and conditions of the
competition for Fellowships, Scholarships and other
prizes and to recommend for award of the same;
CO make recommendations to the Board of
Management with regard to the appointment of
examiners and, if necessary, their removal and
fixation of their fees, emoluments and travelling
and other expellees;
(xi) to recommend arrangements for the conduct of
examinations and the dates for holding them;
(sii) to declare or review the result of the various
examinations or to appoint committees or officers to
de se, and ta make recommendations regarding the
conferment or grant of degrees, honours, diplomas,
licences, titles and marks of honour;
to recommend stipends, scholarships, medals and
prizes and to make other awards In accordance with
the regulations and such other conditions as may
be attached to the awards;
•
PART IV DELHI GAZETTE : TRAORDINARY 23
(xiv) to approve the syllabus for the prescribed courses
of study and to approve or revise lists of prescribed
or recommended text books and to publish the same;
(xv) to approve such fonts and registers as are, from
time to time, required by the ordinances and
regulations;
(xvi) to formulate, from time to time, the desired standards
of education to be adhered in drawing up the
curriculum and syllabi for being taught in the
University;
(xvii) to perform, in relation to academic matters, all such
duties and to do all such acts as may be necessary
for the proper carrying out of the provisions of this
Act and the ordinances and regulations made
thereunder.
(2) (I) The Academic Council shall meet as often as may
be necessary, but not less than three times, during
an academic year.
(ii) One-third of the existing members of the Academic
Council shall form the quorum for a meetink of the
Academic Council.
(iii) In case of difference of opinion among the members,
the opinion of the majority shall prevail.
(iv) Each member of the Academic Council, including
the Chairman of the Academic Council, shall have
one vote and if there be an equality of votes on any
question to be determined by the Academic Council,
the Chairman of the Academic Council, or, as the
case may be, the member presiding over that
meeting, shall in addition, have a casting vote.
(v) Every meeting of the Academic Council shall be
presided over by the Vice-Chancellor and in his
absence by a member chosen in the meeting to
preside on the occasion.
(vi) If urgent action by the Academic Council becomes
necessary, the Chairman of the Academic Council
may permit the business to be transacted by
circulation of papers to the members of the Academic
Council. The action proposed to be taken shall not
be taken unless agreed to, by a majority of the
members of the Academic Council. The action so
taken shall forthwith be intimated to all the members
of the Academic Council. In case the authority
concerned fails to talee a decision, the matter shall
be referred to the Chancellor, whose decision shall
be fined.
26. The Planning Board.— (I) There shall be
constituted a Planning Board of the University to be the
principal planning body of the University and shall also be
responsible for monitoring the development of the
University.
(2) The constitution of the Planning Board, the term
of office of Its members and its powers and functions shall
be such as may be prescribed.
27, The Departments and the Schools.— (1) There
shall be such number of Departments and Schools of studies
and research as the University may determine from time to
time.
(2) The constitution, powers and functions of a
Department and School shall be such as may be prescribed.
28, The Finance Committee. -- (1) There shalt be a
Finance Committee constituted by the Board of
Management consisting of the following
(a) The Vice-Chancellor—Chainnan;
(b) The Principal Secretary or Secretary (Finance) to
Government ex-officio;
(c) The Principal Secretary or Secretary (Technical
Education) to Government ex-officio;
(d) Two other members nominated by the. Board of
Management from amongst its members, of whom
at least one should not be an employee of the
University;
(e) The Registrar of the University;
(I) Controller of Finance will be the member secretary;
(g) Such other members as may be presdribed by the
Statutes;
(2) The members orthe Finance Conunittee other than
the Vice-Chancellor, shalt hold office so longs as they
continue as members of the Board of Management.
(3) The functions and duties of the Finance
Committee shall be as follows
11 (a) tiatounine and scrutiniathe jbudgrastf_thua e
tiatounine and scrutiniathe jbudgrastf_thua e
University and to make recommendations on University and to make recommendations on
'Financial matters to the Board of Management; 'Financial matters to the Board of Management;
(b) to consider proposals for new expenditure and to (b) to consider proposals for new expenditure and to
make recommendations to the Board of make recommendations to the Board of
Management; Management;
all proposals relating to revision of grades, up all proposals relating to revision of grades, up (c)
gradation of the pay-scales and those items which gradation of the pay-scales and those items which
are not included in the budget, shall be examined are not included in the budget, shall be examined
by the Finance Committee before they are considered by the Finance Committee before they are considered
by the Board of Management; by the Board of Management;
to consider the annual accounts and the financial to consiExcerpt shown. Open the full act in Lexace.