LexThe Delhi Netaji Subhas University of Technology Act, 2017
Delhi · state statute
Open in Lexace · Ask the AI about this actt. Oast title, eater* and cootwancenent r(1)This Act may be called the Delhi Nem) Subhis
University of Technology Act. 2017,
(2) h shall come into face Chu such date as the Government nay, by notification in the
Official Cillette„ appoint.
000atieltit - in this Mt. unless the erintext otherwise requires -
(a) Widen* Staff' Means such categories of staff as are designated by the Statutes to be the
academic staff of the University;
ITO aE PIAIIISHED or THE DEW (3AZETIE EXTRAORDINARY)
GOVERNIAANOPNATI0NALCAPITALTERItrfORY Of DELHI
favP8818itita LAW, ii1STICEMIO4EGISINIWE Al:WM
sr" tEvatedmise, Das SECRETARIAT, NEW DEM
No, f.14(7)/UROIS/cortallevii if49
rood thtt no 'mot nu
Mann
No.E14(7)AANWIE/consllawt ef-711,11., 23-4-b* The felon** Act of the Legislative
ASieNtibly of the National Capftel Territory of Deihl received the assent of the President of India
On the 1g August, 2018 end Is hereby published for general
"The: Delhi Delhi Nett* &Mho University of Technology Act, 2017
TEM ACT 06 OF 20181
(ea paned by the Legislative Assembly of the National Capital Territory of Hefei on the
A
[1g August, 2018)
An Act to to provide fat the reconstitution and upgradation of the WWI Sublets institute of
Technology as a perreffliethig NOW Subliel University of Technology, and to provide for education and
research in branches of engeteerittg, technology, sciences, humanities, Sods, Warta end nallslantont
and tor the advancement of learning lend dissemination of knowledge In such branches and for certain
other motleys cottnectedtherewtth et inddentel
Whereas, the Nettli Subhas institute of Technology h a registered society under the Societies
Registration Act, 18601Act MI of 1860) and is fully funded by the iloVenirnent of National Capital
Territory of Oelli and affeteted to the leitiersity of 06114;
And whet/MA% cualUdient tOconfer on the said Institution the Status or kineileislei tO enable
it to Within more efficiently es a tuiicA g and re earch center in various breeches of leaittint oral
courses of Study promoting: fusion of engineering within different branches of englivitedng
and with other Ifol t such acmenagement, medic*, Atonalities end *dal silences etc flexible multi-
heel entry system providine for mew and horizontal mobility, tedmology transfer. entreeminiurshiP
devefodirte tat end value *Stems and this university will not only MINI Its obileetions of education and
*hone* research In engineering technology, sciences, humanities, sods' edemas, menegement but
also et the same thyter well discharge its Manifold respcmsiblitties of becoming a university with s dose
Societal and industrial Interface.
Be it enacted by the teglititive Assembly of the SiStionsi Capital Tefiltelta Delhi In the Sixty-
ninth Tear of tht Republic Of India as folloviP
means anyperson appointed* thoraces*
Nance Committee of the University; (m) "Inane cotrattle means
(c) "Corepter means the unit established or cortratuted by the University for meting arrangements
Or research. or both wittilit the territorial jurisdiction of National NAO. Territory
Center established or maintained by the thdoeteft
; Cheamlier; "Vice Cberseelier• lee Vic. Chwiceiler" mein
Cbancellotand the Pre-Vice Chencellor tithe Wive
(h) •Ceint6'ineins she Court of the lintveralty;
II) laelbreleans the dellottelCapital Territory of Deihl;
(D "Dees invent' moons an Academic Department within a Fatuity%
`t wry' means a fearity of Studiesof the Weyer
to) `Cleo ern means timstereurt Gomm* of the National Coital Territory of Delhi
appointed by the President under deck UR and designated as such under elude asti AA of the
constflutkint
in) 'MC means a of residence or of corporate life for the stOdentS Of the induellitY;
(P) means any institution or mabtatrted by the tin
omiscontlect" means a misconduct prescribed by the Statutes and the Ordinance;
ft) Inettlicetiorr" means a notification published in the official Gazette;
(a) 'Procter' means the Proctor of the tiniversitY:
(t) 'prescribed'
M
Acb
lbegistrae maams the Registrar ef the Unhretsho;
prescribed by 011 Statutes or Ordinances or Reeutationsmade under this
(y) "Teachers' meths professors, associate professors, assistant professors and such other persons
as may be appointed for imparting instruction or conducting research in the VnieersitY, or In
any Institution/cent maintained by the •linhersity and are designated Se teachers by the
Statutes;
Ic) "U means the Metall Subhas University of Technology as incorporated under this Act.
Incialleintefort of the UidversIty:-(1) With effect from such dete as the Government may, by
nothIcatkin In the official Gazette, appoint; there shall be esteblished a University by the name
Of the Neff Sub as Urittieratty of Technology, comprising of the Chancellor, the Vice
Chancellor, the ProAnct Chancellors, the first members of the Court the Board of Management,
the Senate and the Finance Committee of 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.
it) The University shall be a body corponfte with the n rn *Maki having perpeteal 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:
Provided that the land acquired and building constructed with the assistance of the
Government shall not be illseestiO without the prior approval of the Government.
(3) The University shall be a Centre for excellence engaged In teething end 'research in emerging
areas of higher education with'focus on but not restricted to Engineering, Tethoology, Sciences,
Humanities and Social Sciences and Management and shall promote inter-disciplinary education
and research to achieve excellence In these and committed fields;
Effect of Incorporation of the University:, bn and from the commencement of this Act the
genie Subhas Make* of Technology shall cease to exist, and, -
•
(a) any reference to the Netep Subhas institute of Techredogy in any law (ether than this Act) or in
any contract or other instrument shall be deemed as a reference to the university;
(b) all , movable and Immovable, of or beiringing to the Netii Subhas Institute of
Tee gy, shall vest rnthe University;
(c) Mine isequigition of capital NOMA nut tithe fluldS Allocated by the ceverreeeet eta be
with the approval of. the Govessument And the ownership .chug vest is the Goventnient.
However. fetillesiendilrY fat uPktiel‘ WM/1y and maintenance of the Said Amerce' diet be
with the
(dl all the rights end liabilities of the Neat Sublets Institute of Tedumaleff shell be transferred to.
and be the rights and liabilities of the University:
(a) *very Persian employed on regular basis by the betel, SAN* institute of Technologi
immediately before such commencement shell hold his office re welts In the University by the
same tenure. at the same temtmerabon and upon the same terms end COattitiGnIt and with the
same rights end privatises as to pension, Nave, grithety, tent fund, ruvisitirer matters as
he would have held the sane Wilds Act had not been passed, laid shall stmitnue tor* sonniess
and until his employment is telniMated or N. heS opted for the. terms end conditions of
employment as on duty allotted by the Universe.%
Notwithstanding anything contained in Ude Act, the exists ig students of the 'Netep Subpar
institute of Tertmology, admitted before the establishment piths University under *Mien 3 of
this Act, shall continue* pursue Al* 0eademic courses and reognimmes of study under the
enrolment and and on of thar.Uidlorisity of OW .Which shall Conduct examinations. and
award degrees to them upon successful completion of the courses and programmes of study •
they are put i nns thereat •
Jurisdiction- Says as otherwise provided by or tinder this Act, the limits of the arse within which
the university shall eaterels. Its slower; ghetto that of the National Cagle! Territory of Delhi;
Objects of the university- The objects of the University shall be -
(al to evolve and Impart comprehensive. hither education with focu.Sori but not testrigted Lo
engineering, technology, sdences, humanities, social sciences. management and sited *roes;
(01 to fad*** 4nd menate studies leading.* awe* of dogmas and dilibeniNi.
(c) to establish center. of advanced studies and research In various relevant areas of engineering,
technology, sdeneot hurnimitke, social sciences, management and allied areas:
id) to proinote development of products, services and antrepre p
to estabbh linitsgr.s between the University, Industries, research and
orpnizations and other Universities/ Insdtutes for collaborative (Including d
inching and reaeetd, programmes *India and *bread;
Mooment
degree)
(f) to promote global Interaction through teachers and students exchange In the areas Of
engineering, teAtialirgry science, hernianities, social sciences and mersepament and ether Shied
areas;
up innovation foundations, sdence end technology perk and technology business
incubators Winder teebno-entrepreneurship, Innovation and new product development;
(h) to disseminate knowledge and processes Mid their role In national development by organising
%ochry's, mini runs, symposia, workshops and conferences;
ta proceed* and foster taiftwel and ethical values with a view to promote and foster
professional morality, research integrity, globally acceptable business a and morals for
professionals;
publish periodiests, treatises. studies, books, reports journals and other literatures on
subjects pertinent to academic emit of the university, including electronic resources;
(k) to undertake study, training projects and technology transfer prOgrammes relating to
Engineering, Technology, Science. Humanities, Social Sciences and Management;
(I) to do all such thirsts is are ittsidental, necessary or conducive to the attainment of all or any of
the objects of the University;
Powers and functions of the University- The University shall have the following powers and
perform the following functions, namely:-
(i) to peened* for Wreak* in Stith branches of WernIng as the University may, from rime to time,
determine end to make previsions for research and for the advancement and dissemination of
wand
(II) to hold examination end to grant, subject to such conditions as the University may determine,
degrees and diplomas to, end confer degrees and other academic distinctions or titles on the
basis of examinations, evaluation or any other method of testing, on persons end withdraw any
such vetted-for good and sufficient reasons;
(iil) to confer Minatory degrees or other distinctions;
(iv) to orgentra and to Undertake extra mural studies and extension senr 5;
(v) to create teaching, redeem); administrative, technical, ministerial end other posts under the
Urtherslei end to make appointments thereto In accordance with the Statutes of the University;
(vi) to frame the recruitment rules in respect of the posts mentioned In (v) above as per the
guidelines of University Grants Commission and All India Council for Technical Education and
Coyernment as prescribed;
to omopeate or collaborate or associate with any titter universtty, authority or institution of
higher loaning in such manner and for suds purpose laths University may determine;
(vie) to establish centers for education and research et ail levels (undergraduate, postgraduate and
research) with aceredltid and reputed foreign Universities In engineering technology, sciences,
hurnonsities, social sciences end management and In any other subjects as deemed fit',
Us) to prescribe for sunernuntermy seats, over and *we the approved Intdke, across different
disciplines and programs for the foreign students, the persons of Indian origin (PIO* the Ron-
Resident Indians (HIM) and sponsored students ate fee to be decided by the Univemer Ivan
time to Mom
to enable the co-operstIon, promete coolsiteffon and exchange
abroad for imparting lestructIons or supervise; research, or both;
lilt institutions in India and
(at) to establish, maintain Mititutions, centers, campuses and such other centers of education,
research. training and extension attillinied appropriate by the University;
(iii) on the recommendistion of the Senate to sat up currtvlum develocment tat for different
subjects to created repository onetime; material in print and electronic forms;
to make provisiOn for research and consultancy services and, for that purpose, to enter Into
such arrangements whit other instbUtionti or bodies as the University may deem fit;
044 to determine mode and. standards for admisslom to the University which may include
eXinninitiOnk evaluation or any other method of selection;
(ror) to Institute and award fellowships, scholarships. meddbt and Paten
(evi) to fix, prescribe, demand and receive payment of lees and other charges from students and any
other category of persons;
to establish, maintain and matelot halts, hostels, residences etc for the residence of , stiff,
aUdams and scholars; •
(xvig) to presulbe, regulate and enforce the discipline and conduct of students of the University snd to
make arrangements for promoting their health, welfare and cultural and corporate life;
(xda) to regulate the worts and conduct or employees of the
measures In this regard as may deem necessary.
ity and take such disdPlindrY
(xx) to make anangerneets fir promodng the health and general welfare of employees of the
University;
Ion) to create any **owe Pond, inswance FUnd many other 'special Fond whether for depredation
or for ropoidms, Improving, extending or maintaining any of the properties or rights of the
tfrilversitY and/or for recoupment of wasting smuts and for any other purposes for which'the
University deems It expedient or proper to grate or maintain such Funds;
(nil) to draw, mike, accept, endorse and discount cheques, notes or other negotiable Muniments.
(OW) to receive benefactions, dontdtorts and gifts from persona and oillanizatIons and to name, after
such chairs, inetitetims, buildings and the like as the Univetsity may determine, whose
gift or donation to the University leworth such amount as the tinererstly May decide;
(mile) to acquire by gift, purchase, exchange, lease, hire or Otherwise howsoever snit thovable or
immovable property whieh may be necessary or convenient for the purpose of the University
and to build, construct, improve, alter, demolish, repair and maintain such buildings, works and
cornstrutttlorbbs as may be necessary for carrying out the objects of the
(xxv) to borrow money, with the approval of the Government, for the puriede of th;tinhersity:
(mid to assess the needs in terms of subjects, ileitis of specialisation, levels of education and training of
tacfmfcai and other manpower, both on short and long term basis, and to initiate necessity
programmesto meet those needs;
bowie to initiate measures to enlist the cooperation artist industry and other expert agencies to
provide complementary freebies;
to provide for instruction through *distance learning" and 'open approach" and for mobility of
students herb the formal or open stream to the envoi stream and vice versa:
both) to preseribe coda of ethics, code of conduct and disciplinary rules for Its employees and Code
of Discipline for the students. However, the disciplinary rules for the employees should be on
the line of conduct rules and disciplinary rules apptkalble to employees of Government;
) to do di such other acts and things as nitry oe, necessary or incidental to the exott: se of all
or any of the powers of the university or necessary for or conducive to the Bilni/1111alt of
aU or any of theca:Oda of the University;
University open tote classes, Carta and creed- (1) The University shall be open to persons of
either sex or whatever race, treed, caste or class, to be admitted as student of the University or
to graduate thereat and ft shall not be lawful for the University to adopt or impose on any
person any test whatsoever of religious belief or orerfession or political opinion In order to
entitle them to be admitted as students of the University, In order to entitle them to be
appointed as a teacher of the University or to hold any office
(2) Nothing In this section shall be deemed to prevent the University from making any special
*revision for the appointment or admission of women or of persons belottging to the weaker
sections of the Society, and in pailkular, of persons belonging to the Scheduled Castes and the
Seiteduled Tribes: and physically chedenged. However, the provision prevalent In the
Government of OCT of Delhi instructions wilt be followed:
Teaching in the University: (I) The teaching In connection with the degree and diploma
programmes of the tinivereity shell be conducted hs aceenhance with the Ordinances and
RegulationS;
(2) The courses and curricula end the authorities responsible for organizing the teaching of such
courses ands:m*0a shall be as ptechtbed by the Ordinances;
10 Visitor of the University— (1) The President of the Republic of India shell be the Visitor of the
University,
(2) nay dispute wising between the University and smother University established bylaw In Delhi.
esNgebe referred to the Visitor whosetYecieMn shall be final and binding on•the parties.
11. Olaneellor ofthe University- (1) The Lieutenant Governor of the Nader)* Capital
Territory of Delhi disk be the Chancellor of the Urilverrey;
The Chancellor shall, if prewar.
conferring degrees;
over the convocation of the WI/ashy rot
The ChanCedor may Ouse an inspection tobeseidel tit' such person or Persons** he may direct
et the University, its buildings, libraries and equipment and of any instbatlimmaintelned by the
University, and also of the examinations inching and other work conducted or done by the
Usthaersity and saint an inquiry to he made in the like manner in respect of any matter
connected with the edministretion and finances of the University;
(4) The Chancellor may offer such advice to the University as he may deem ftt with reference to the
result of such inspection or
(5) The University shall communicate to the Chancellor the action taken or proposed to-be taken on
such advice;
(6) the Onstwellor may invite a person or persens of eminence to advise the University in relation
to affairs of the University es and when he deems it necessary.
12. Officers 011ie University,- The following shall be the officers of thrithiversity;
(a) the ViaeChancelion
(b) the Proifice•Chancellors:
(c) the Deans;
(d) the itegliffsf;
(a) the Controller of Expninattam
(f) the Contrigler °Molex% and
(g) such other officers as may be delayed by the Statutes to be the officers of the
University;
13. Vice-Chancellor of the University — (1) The Vice-Chancellor shall be * scholar*, eminence in ore
of the areas of engineering, technology, sciences. management and sawed areas related to the
University and having rich administrative end academic experience In an institution of ?either
leaner*
ill The Vice-chancellor will be appointed by the Chancelteref the Unive
(3) The Vice-Chancellor shall be the principal academic and executive officer of the
University and shall be responsible lbr proper administration of the University and for
imparting instruction and maintenance of discipline therein and give effect to the
decisions of all the authorities of the University and all other staff of the University shall
he subordinate to him;
(4) The Vice-Chanceilor shalt hive the power to delegate some of his powers to any of his
subordbuitis under Intimation to Board of Management;
(S) In case the Vice-Chancellor Is on leave, in his absence, Pro-Vice Chancellor as nominated by the
,vice-thancellor or In hisirtisence, a Dean of the University as nominated by the Vice-Chancellor •
shall perform the funcdons of Vice-Chancellor;
(Si In the event"of the Mats of the Vice-Chantegre remaining vacant for any maser*, It shall be
open to the Chancellor to authorize a senior regular Professor in the service of the University to
exercise such powers, functions and duties of the vice-Chancellor as the Chancellor may deem
fit;
(1) The L Tce.thancellor shah have th., power of the Secretary of Governeem for pepcses of runs
in the account code, the Fundamental and Supplementary Rules and Other Rules of the
Government in so far as they are applicable or may be made applicable to the conduct of the
business of the University, subject.to the additional power that may be didegered by the Board
of Management from time to tne;
(E) The Vice-Chancellor shall have the power to incur expenditure in accordance with the
procedures as may be prescribed by the Board of Management, subject to the budget previsions
made for the specific purpose and for expenditure charged oat works the vice-Chancellor shall
have the powers of the Chief Engineer and the Superintending Engineer as per CPWD Works
Manual MI such time these posts are created end filled use
(el The Vim-Chancellor shall have the power tore-appropriate funds with respect to different items
constituting the recurring budget up to a prescribed limit as prescribed by the Board of
Management for each Item provided that such re-appropriation will not Invoive any liability in
future years, every such reeppmptiation shall, be tompulsosily reported to the Board of
Management, in the next meeting;
.(10) The Vim-Chancellor shall have. the power to write off irrecovereble losses lotto prescribed limn .
of Government Rotes/ norms of Irrecoverable value of stores lost or rendered due
to fair wear and tear according to the powers vested in Head of Departinent of Government, as
per Government Nies/norms, and subject to .sirch stipulations as may be made by the Board of
management, from threw time;
(11) The Vice-Chancellor shad hove the power to employ technicians, workmen and administrative
and menagement staff reporting to the academic/ens, paid front contingencies hreville d
emoluments not exceeding the epproved rates of the Government and the said staff should
only be engaged against the vacant sanctioned posts;
(12) The Mellor shed have the power to send members of the staff for training or for a
course of instruction or to attend any conference or symposium or workshop•within India or
abroad and pay the registration fees and sanction expenditure of.the concerned ft
Provided that his own bevel outside India for any of the above purposes/ official duty would
have to be sanctioned by the Chancellor before the journey:
Provided that Vice Chancellor can approve his own bevels within India for thesone purposes
j The vice-Chancellor shall have the power to sanction remission or reduction of rents for
buildings rendered wholly or partially unsuitable on, the recommendation of the Animas
Me) The VIM-Chancellor shall have the power to sanctitin temporary allocation Of any building for
, any purpose other then that for which it was constructed; but in any .case it inn not be for
commercial use;
(15) The Ineetharicidier may, et his discretion, constitute such Committees as he may consider
Appropriate
{10 In emergent cases, the Vice-Chancellor may exercise ell the powers of the Board of
management, Smote and Finance Committee and put up In the respective **dim of the action
taken in the next meeting:
Provided that d atititorite concerned I of the Opt** that such action ought not to have beers
• • token, it may refer the matter tothsChanceBor. whose decision thereon shall be fined •
:Provided that any POMOrsie the service Otto University who Is aggrieved bythis action taken by
the VIte-Chancetior under this subsection shalt have the right to appeal against suds actionto
the Board Of • Pitanagernent within ty days from the date on 'Mich such attics,
COMMOOkaffid to We and thereupon the BOW Of Management may, confirm, modify. or
reverse the tuillon taken by thet/lce-Chancellor.
(11) Tice Vio-Chenceilor shell vxerdse Stich other poweit and perform such other functions es may
be prescribed Ware Statutes and the Ordinances;
14, Pro Vice-Chandellors of the University- (1) Every Pro Vice•Chencellor shall be appointed by
Board of Management (BOM) In such manner, on such emoluments and other conditions of
service, and shed exercise such powers and perform such functions, as may be Prescribed,
(2) The Pro Vice-Chancellors shall perform such duties end exercise such functions and powers as
the Vice-Chanced& may specify generally or to individual cams and shall assist the Vice-
ChanteHor on academic end administrative matters;
(3) The term of the Pro Vicethemegonshall be co-terminus with the term of Vice-Chancellor,
15. The Dams- Every Dean shell be appointed by the Vice-Chancellor In such mariner, and shall
examinee* Osiers end perforin sea duties as may be prescribed.
16. This Registrar- (1) The Registrar shall be appointed Board of Management (BOM) in such
manner, on such emoluments lend other conditions of service, and shalt exercise such powers
and perform such functions, as Maybe prescribed.
The Registrar empowered by the Board of Management shall have the power to enter into and
sip agreernerits and West documents and authenticate records on behalf of the University;
(3) The Registrar shall act as the custodian of records.
17, Controller of Eneralnations , The Controller of Examinations shall be appointed by the Board of
Management In such manner, on such emoluments and other conditions of service, and *ail
eitercIse such powers and perform Such functions as may be prescribed;
The Controller of finance -The Controller of finance shall be appointed Hoard of Management
(BOM) In such manner, on such emoluments and other conditions of service and shall exercise
such powers and perform Such Outlines may be prescribed.
Other officers -The manner of appointment, powers and dirties of the other officers of the
University Shelf be such as may be prescribed.
20. Authorities of the University -The following shell be the eothorities of the University,. namely:-
(1) ibeCoutt
(2) The board of ement;
(3) The Senate;
(4) The Finetelt and
(5) Such other authorities es may be doctored the Statutes to be the audit:MON of the
University;
21 The court - (1) The Court shalt be the supreme authority of the University end AO consist of
the parsons namely:-
(a) ChwioallOr, who shall he the eitalree
(b) Waiter of Education of the Government lest-officio):
(r1 Vice-Chancellor (es-offIcio
(d) Pro Vice-Chariceno (ex-offklo);
(a) prindoel Secretary/Secretary (Training and Technical Education)of roc Gowen),
omdo);
(f) Principal /geoeteoltiigher Education) of the Governinent ORM;
lid Principal Secretary/Secretary (Finance) of the Government (ex-officio);
(h) Two eminent persons in the discfpfinesof engineering technotogy,
social sciences and mamgement, nominated by the Government;
11)' One Moresentetive of alumni of the University to be nominated by the Vice-Chancellor
for a period of two years;
Four Deans of the IJ as nominated by the Vice-Chabc.,
(k) Pero ReadoorOepartments as abated by the ite-Chancidion
(I) A member of non-teaching staff to be nominated by Vice-Chancellor tar rotation far a
tenure of one year;
On) Registrar - Menther-Secretery lex-officio).
(2) 'Meteor. of office of the nominated members attic Coen, other than ex-officio members.
shall be three years.
(3) Where a person hes become a member of Court by reason of the office or appointment he
holds, his membership shell terminate when he ceases to held that office or appointment
(4) A member of the Court lit sane be * member If he Wyk or becomes of unsound
or becomes Irembent twit convicted of a criminal offence tnvoWtng morel turpitude.
(51 A member shalt also cease to be member if he accepts a full time appointment in another
University, or if he not being an ex-officio member fails to attend three consecutive meetings of
tho.Court.
(6) A member Of the Coon, other than an ex-offIdo member, may resign his office by a letter
addressed to the Chancellor and such resignation shat! take effect as soon as It has been
accepted by him.
(7) Any vacancy in the Court shoe be filled by nomination by the respective nominating authority
and on GRIN of the period of the vacancy Such nomination skill cease to be effectke.
Powers, functions and meetings of the Court- (I) Subject to the provisidni of this Act, the Court
shall review, from time In time, the broad policies and programmes of the University and
suggest measures for Improvement and development of the University, the Court shall have the
following other powers and functions namely:-
(a) to consider the broad policies or any proposed modification thereof by the goerd of
(1)1 to advice the Chancellor in respect of any matter witch may be refer-ed to it for advice,
(c) tb per on such other functions as may be prescribed.
(2) The (Skutt shall ordinarity meet at least once In every calendar year, and that meeting of the
Court shall be called by the Registrar with the approval of the Chancellor;
(3) For every meets g of the Cote, normally fifteen days notice shall he given;
(4) One helot the members existing on the rolls of the Court shill form the quorum;
(5) Lath member shoal have one vote and if them he equality of votes on arty question to be
determined by the Court, Chairperson of the Court strati, In addition, have a ragtag vote;
(G)
of difference of opinion arisbng Members. the oPirtion of the mainlitYabah Prevail;
The ltuarci of managenient-(1) 'Me Board of Management shall be the
authority of the University and, as such, Mad have sin powers necestrior to administer the
University subject to the Previsions of this Act and the Statutes made there under, and may
make Onlinances end Regulepons for that purpose end 'aim .with respect to matters provided
hereunder,
(2) The Hoard shell coedst of the folowktB persons. namely —
(c) Info eminent persons from the disdpRites of engineering, technology, science,
humanities, siodal sciences and monigement to be nominated by the GovernMent on
recornme.sidedons of the Vice-Chencellon
(dl Two amines persons ffaat the Industries or Otganhations to be nominated ter the
Government on the mcommeodations of the VioeChancellon
(r) A representative of Gratis Commission (UGC);
(f) A representst e of All India Colonel! for Tedvilcid Education (AiCTE),
• —
(e) Principal Secretary or Secretary, Technical Education of the Government (ex-officio);
(h) Principal Seaetary erSec re to ry, Finance of the Government (ex-officio);
(I) PrfecIpalSicretery or Secretary„ Higher Education of the Government (kofficio);
Four Deans of the thilvtusity es d by the Vice-Charimbon
One person of eminence who Is altrouli„ ass nominated by the Vice: C lion
TWO Heads of Departments avnornInated by the Vice Chancellor;
(M) hargtstnir — Member.Secretary (ex-officio),
(3) Where a person has become a member of the Board by reason of the office or appointment he
holds, his membership shall terminate when he ceases to hold that office or appointment:
(4) The term of offload the norninated members of the Board, other than ex-offido members, shall
be three year% but they are eligible for re-nomination for maximum of total two tenures.
(5) A member of the Board shall tease to be a member, If he resigns Or becomes of unsound mind,
or becomes Insolvent or is convicted of a criminal offence Invoivingionorai hirpitude; A member,
'who Is employee of the University shall also cease to be member, it he accepts a full time
appointment in another University or if he not.being an ex-officio member, faits to attend three
consecutive meetings of the Board without miring prior approval pith. Vice-Chancellor;
(6) A member of the Board, other than an ex-officio member may resign from his office by a letter
addressed to the Chairperson, Board of Management and such resignation shire take effect, as
soon as, ft has been accepted by him
(1) Mtwara:if in the Board shalt be fined by nomination by the respective nominating authority and
on exptry of theperfotf .of the vacancy such nomination shill cost to he effective;
24. Powers, functions end mans of the Board of Management-(1) The Baird shall have the
following poWers and functions, narnelp
(I) to consider and pass resolutions on the annual report and the annual accounts of the
University and the reportof Its auditors tin such accounts;
tip eitembe all fhlimdal powers and manage and regulate the finances, accounts,
Investment, Properties, business and all other administrative grabs of Itte University
and for the purpose, constitute committees and delegate the powers to such
committees or such officers Of the University as it may deem fit;
to Invest any money belonging to the University, Including any unopened income in
securities as it may, Bern time to time, think fit, on the advice of Finance Committee,
except land acquired or buildings constructed with the assistance of the Government, in
which cases, the prior approval of the Government shall be required;
(iv} to enter into, very, carryout and cancel contracts on behalf of the University and for
that purpose to appoint such officers ash may think ft
(v) to provide the bundirgs, premises, fur i ure, computers and apparatus and other means
needed for carrying on the work ofthe University;
(vi) * en ildJUdials Won, and If It thinks fit, to redress any grievances of the
the teachers. students and the timployees.of the University;
(vil) to creantpotts °fail Weeps On the recommendation of Senate and impOint moans to
atomic as well another posts inthe University;
(vitt) to select a eonantn Purl teethe UnitiefallY;
(ix) to lay does policy guidethws for admitting *forelert students, Persons of Indian 0 s
(Pigs), the Non-Resident Indians (Nais) and sponsored students * as supernumerary
*Phut NOW fee prescribed by it from time to time;
(x) to exercise such other powers and to perform such other duties as may be considered
necessary or imposed on It by pr under this Act;
(2) (a) The Board shell meet at least, three times in a year end not less than fifteen days notice
shall begtven for such meetings,
(b) Thernattings of the Berard shall be called by' the Registrar under Instructions of the trice-
Chancellor or it tharequest of not less than eight members of the Board.
(c) One half of the members of the Board shall form the quorum et .amt meeting.
(d) in case of difference of opinion among the members, the opinion of the majority shall
prevail;
(e) Each member of the Board shall havellne vote and If there be Seventy of votes on any
question to be determined by the Board, the Chairperson of the Board or, as the case
maybe, she member presiding over that meeting shalt, in addition; have a casting vote.
Every meeting of the Board shall be presided over by the Chairman:in, Board of
Management, wheeling be the Vicethancellor of the University. In the absence at the
Viceeencellor, a seniormwst ProAdcoChancellor ONO preside over the meeting of
Board of kienagenient, and if there is no Pro-Vice-Chancellor in the University, senior-
most Perm -shell preside ever the Meeting.
In emergent cases, the Chairperson may exercise the powers of the Board of
managemem and inform the Board of the action taken by him in goad faith for its
ratification In the next meeting of the Board and the Board mayArither ratify the
defillilarl0 the ChsirPertoo or accept It whit modifications or reject it and In the event
of modification or rejection of the decision of the Chairperson by the Board, such
decision shall stendmodiden or rejected, as case may be, retrospectively from
the date of findbietatitition of such decision of the Chairperson.
Oil if urgent action by the Board becomes necessary, the Chairperson, Bovril of
MansesMeat may permit the business to be transacted by circulation of papers to the
members of the BOOrd, and the action so proposed to be taken shalt not be taken
unless agreed to by* majority of members of the Board and the action so taken shall be
forthwith intimated to all the members of the Board and in case the authority
concerned fails to take a dedslan, the matter shall be referred to the Chancellor, whose
decision Shea be find,
The Senate- (I) The Senate shall be the principaldemic " body of the University and shall,
gabled to the provisions of this AO, the Statutes and the Ordinances, have the control and
regulations of, and be responsible for, the maintenance of standards of instruction, education,
research and examination within the University and ghat exercise such other powers and
perform such other duties as May be conferred or imposed upon it by the Statutes.
(1) The Senathsheil have the right to advise the Board on all academic matters.
(3} The Senitte shall consist of the following persons, nainely:-
• (a) ...chairperson: Vice.Chancellor Of the University (ex-o frier()) ;
(b) PPP lAce-Charioellors(e.x-officlo),
(c) flour parsons. who ate not employees of the University to be co-opted by the Santee on
the recommendations of the Vice-Chancellor from amongst educationists, scientists or
tOlingets of reputs;
(c1) A nominee of the University Grants Commission;
(e) A nominee of the Ali India Council for Technical Education;
• (f) A represerhatere•of industries, as pomlnated by the Vice-Chanceilor;
(g) Ali Deans of the University :
(h) Four Meads of Departments as nominated by 01, We-charm/our;
0) Four Profesiors of the Ortiveretty es nominated by theVice-Chancellor; •
0) One Associate Professor and one Assistant Professor asnominated by tfte Vice-
Chancellor;
(k) Controller*/ Everninatiort%
(I) One personal embieme whola ellunnl, as norriketteri by the Vica-Chentaller;
{re) Iwo Student representativesis nominated by the Vice-Chancellor; and
(n) Pelittstrar - Meraber-Secretary (ex-rogrelo).
(11) The term of the members of the Senate, tither than ex-officio members; chat be three rs
except the student representative, In which case the tenure will be for one year
Powers, Functions end Meetings of the Senate-(1)sublect to the proviskun of this Act, Statutes,
ordinances end ftegulaticins and everan supervision of the board, the Senate shelf mantel the
academic affairs alidmitUors In the University and In particular shall have the following powers
and !Unctions. nerillaM.
to report on any Matter referred or delegated to It by the board;
(a) to make recommendations to the hoard with regard to the critatiOn, abolition or
classification of teaching posts•in the University and the emoluments payable and the
duties attached thereto;
ihil to mate mCorrun,endations to the Board with regard to the racoons and abolition of
various faculties of studies and academic Departments;
(lv) to promote research within the University and to require from time to time, report on
such researdsi
(v) to consider proposals submitted by the teachers on the academic acdel 'es;
(vi) to lay down policies for admissions: to.the University;
MI) to recognize diploma and degrees of other Universities and Irimitudom end to
dittennifte their equivalence hi relation to the diplomas and degrees of the Univarsittox
(v111) to fix, subject to any conditiont accepted by the Board, the time, mode and cor4dtins
of the competition terr Fellowship, Scholarship and other prices and to recommend for
award of thereon*:
(ix) to appoint examiners and moderators, and tf necessary to remove Mein and to fix their
fees, emoluments, traveling end other allowances and expenses;
04 to recommend arrangements for the conduct of examinations and the dates for holding
(xi) to deciam and review the result of the various examinations or to appoint committees
or officers to do so, and to make recommendations }yarding the conferment or grant
of degrees. honors, diplomas, licenses, Mid and metes of honor;
to recomMend stipends, SChoistattipst medals and Prins and to mike other awards in
accordance with the regulations and such other conditions at may be attached to the
awards;
lxie) to improve or revise the syllabus for the prescribed touries of study and rests of
prescribed or recommended text books and Id decide 'kw publishing of books by the
Urdwersity;
(Oily) to' approve such forms and registers as are from time to time, required by the
ordinances and rev:riotous;
(xv) to formulate, from Owe to time, the desired standards of education to be adhered in
drawing up Mc curriculum and syllabi for being taught in the University;
(sell to perform, in relation to academic matters, all such duties and to do aft such acts as
rosy be necessary for the proper carrying out of the provisions of this Act and the
Ordinances and ft dons made thereunder;
(2) (1) The Senate shell meet as often as may be. necessary, but not less than three times,
during an academic year;
(ii) One half of the existing membets of the Senate shall form the quorum for a meeting of
the Senate:
(114 in case of difference of opinion among the members, the opinion of the majority sham
ptevell:
(lv) Each member of the Senate, Indmeng the Chairperson of the Senate, shell have
vote and If there bean matey averted on erry Matter to be determined by
enete, the Chairperson shall ha addition, hive * cosditil vote;
lv) Every meeting of the Senate shall be presided Over by der Vitt-Oianc end In the
absence of Vice-Chancellor. the Pro-Vice Chancellor as nominated by the Vice-
Chancellor, will preside the meeting and in his absence, senior most Dean will preside
over the Meeting;
(vi) If urgent action by the Senate becomes necessary, the Chairpreseitof the. Senate may
permit the business to the transacted by circulation of papers to the Ommbers of the
Senate and the action proposed to be taken shell net be taken unless aimed to, by a
majority of the members of the Senate, and the action as taken shall forthwith be
Intimated to all the members of the Senate, end In GAM the atiehOrliy concerned fails to
take a decision, the matter shall be referred to the Chancellor whose decision shall be
final
27, The Pamaltif dlitiaike and the Depararsents-(1)There shall be such number of Faculty tud les
and Departments as the Universityrney datftndne from toe to time;
(2) The constitution, powereand of a Faculty or a Department shag be such at may be
prescribed;
The Finance Committee- (1) there shall be a Finance Committee consisting at theloitowing;
(1) vice-Chancellor t Chairperson (ea-officio);
(ii) Principal Secretary/Secretary (trabOrei &Technical Eduastion) of the Covernment or h4
nominee (ex-officio);
(iii) Principal seeretary/Seenetary (Finance) of the Government or his nominee, (es-officio);
(iv) principal. secretary tar secretary (Pianning)/Director Planning of the Government or his
nominee, (meeMelo);
(v) Principal Secretary or ry (Higher Education) of the Government or his nominee;
tell Pro-Vice thencellors (eirofficto);
(vii) Registrar (rot-officio);
Controlter of Finance • Mein -Secretary Woofed*
mbenof tite finance Committee other then the ex officio members, shall be
(ulil) Taro other members nominated by the board from amongst, Its members of whom at
lout one should not he an employee of the University,
(3) The functions and dudes of the Finance CommIttedthe It be as follows:-
to examine and scrutinize the annual budget of the University and to make
its on financial matters to the Beard of Management; -
(b) to consider proposals for new expenditure and to make recommendations to the Board
of
(c) all proposals relating to revision of grades, up gradstion of the pay-scales and those
items which are not Included In the budget, shall be examined by the Finance
tRfrranittee before they are considered by the Board of Management;
(d) to consider the annual setounts and the financial estimates of the University prepared
by the Controller of Finance and laid before the Mince Committee for approval and
thereifter Submittadto the Boerd of kianigernent:
Finance Committee shall fix the limits for the total recurring and non.recurring
suipenditure for the year, based on incotot and resources of the University, and no
expenditure shall be intoned by the University In excess of the limits so fixed, without
the approValof. the finance CommitteeExcerpt shown. Open the full act in Lexace.