LexThe Indira Gandhi Delhi Technical University for Women Act, 2012
Delhi · state statute
Open in Lexace · Ask the AI about this act(TO BE PUBLISHED IN PART-IV OF THE DELHI GAZETTE-EXTRAORDINARY)
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
(DEPARTMENT OF LAW; JUSTICE & LEGISLATIVE AFFAIRS)
8' LEVEL, C-WING; .DELHI SECRETARIAT, NEW DELHI
No.F.14( I 6)/LA-2011(C,sy442.4.4)(/7
NOTIFICATION
Dated2 3the July, 2012 7.
No.F.14(16)/LA-2011 CIPU°2-6241/ ca - The follOwing Act of the Legislative Assembly of
the National Capital Territory of Delhi received the assent of the Lt. Governor of Delhi on
11th July, 2012 and is hereby published for general information:-
"THE INDIRA GANDHI DELHI TECHNICAL UNIVERSITY FOR WOMEN ACT, 2012
(DELHI ACT 09 OF 2012)
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the
31° May, 2012)
[ 11th July, 2012j
An Act to provide for the reconstitution of the Indira Gandhi Institute of. Technology as
Indira Gandhi Delhi Technical University for Women and to incorporate it as a non-affiliating
teaching and research University at Delhi to . facilitate and -promote studies, research, •
technology, innovation, incubation and extension work in emerging areas of professional • -
education" with focus on engineering, technology, applied sciences, management and its allied • -
areas and also to achieve excellence in these and related fields and other matters connected
therewith or incidental thereto.
Whereas, the Indira Gandhi Institute of Technology is a constituent college of Guru
Gobind Singh Indraprastha University of the Government of , National Capital Territory 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 centre in various branches of
learning and courses of study promoting advancement and dissemination of knowledge and
learning, and to meet the requirement of higher education and research in the field of
engineering and technology, applied sciences and management sciences etc., foster industry
relevant research and innovations 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 Sixty-third Year of the Republic of India as follows:-
Short title and commencement- (1) This act may be called the Indira Gandhi Delhi
Technical University for Women Act, 2012.
(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;
(p)
(r) "Planning Board" means the Planning Board of the University;
"misconduct" means a misconduct prescribed by the Statutes and the Ordinance;
"notification" means a notification published in the official Gazette;
(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-Chancellors" .mean respectively, the
Chancellor, the Vice Chancellor and the Pro Vice-Chancellor of the University;
(t) "Centre" means Centre of excellence in a specified academic speciality or area
established or maintained by University;
..7
(m)
(n)
(0)
"Court" means the Court of the University;
"Delhi" means the National Capital Territory of Delhi;
"Department" means a Department of studies of the University;
"employee" means any person appointed by the University;
"Finance Committee" means the Finance Committee of the University;
"Governitient" means the 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 of India;
"Hall" means a unit of residence or of corporate life. for the students of the Universi
"Institution" means any institution established or maintained•by the University;
"Lieutenant Governor" means the 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 of India;
(s) "prescribed" means prescribed by the Statutes or Ordinances or Replations, as the case
may be, made under this Act;
(t) "Registrar" means the Registrar of the University;
(u) "Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances
and Regulations of the University for the time being in force;
(v) "University" means the Indira Gandhi Delhi Technical University for Women as
incorporated under this Act; and
"University teachers" means Professors,. Associate Professors and Assistant Professors
appointed for imparting instruction or conducting research in the University and are
designated as teachers by the Statutes.
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 to
University by the name of "Indira Gandhi Delhi Technical University for Women",
comprising the Chancellor, the Vice Chancellor, the Pro-Vice 'Chancellor, the first
members of the Court, the Board of Management and the Acadeinic Council 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.
(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 a Centre for excellence engaged in teaching and research in
emerging areas of professional education with focus on but not restricted to Engineering, _
Technology, Applied Sciences and. Management and shall promote inter-disciplinary
education and research to achieve excellence in these and related fields.
(4) The University shall be administratively autonomous and shall receive grant-in-ald from
Government of Delhi to provide education to the girls' students and as such shall receive
funds for capital and operational expenditure from Government of Delhi, having-its own
governance as well as administrative policies and practices as prescribed.
(5) The University shall initially function from the Kashmere Gate Campus,An appropriate
piece of land shall be provided by the 'Government to the University. The Government
shall initially extend funds for the establishment of infrastructure , including land
development, architectural design,buildings, equipment and other n
S) Effect of incorporation of University - On and from the commencem 's Act-
(a) any reference to the Indira Gandhi Institute of Technology 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 the pioperty, movable or immovable, of or belonging to the Indira Gandhi Institute of
Technology shall vest in the University;
(c) all the rights and liabilities of the Indira Gandhi Institute of Technology shall be
transferred to and be the rights-and liabilities of the UniverSity;
(d) every person employed by the Indira Gandhi Institute of Technology immediately before
such commencement shall hold his office or service in the University by the same tenure,
(w)
•
S gY
6. Objects of the University - The objects of the University shall be-
(1) to evolve and impart comprehensive professional education with focus on but not
restricted to Engineering, Technology, Sciences, Management 'and such areas as deemed
fit;
(2) to facilitate and promote studies leading to award of degrees, diplomas and certificates;
(3) to achieve excellence in Engineering, Technology, Sciences, Management and allied
areas and matters connected therewith or incidental thereto;
(4) to establish Centres of Advanced Studies, Research and innovation in various relevant
areas of Sciences, Engineering, Technology, Management and allied'
(5) to promote development of products, services and entrepreneurship;
(6) to be industry relevant and to create an impact on the academic community in India and
abroad;
Jurisdiction - Save as otherwise provided by or under this Act, the limits of the area
within which the University shall exercise its powers, shall be those e National
Capital Territory of Delhi.
at the same remuneration and upon the same terms and conditions and with the same
rights and privileges as to pension, leave, gratuity, provident fund and other matters
including all service related matters with regard to promotion and disciplinary actions as
he would have held the same if this Act had not 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 which would be uniform for the same class of employees;
and
(e) notwithstanding anything contained in this Act, existing students of the Indira Gandhi
Institute of Technology, who would hive been admitted 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 Guru Gobind Singh
Indraprastha University, New Delhi, which shall conduct examinations to them and award
degrees to them upon successful completion-of the courses and programmes of study they •
are pursuing there at presently.
(f) The expenditure out of grant-in-aid shall be incurred by the University in accordance with
the pattern of aid approved by the Government, prov4ion of GFR, 2005 as amended from
time to time and instructions / guidelines / directives issued by the Govt. of NCT of Delhi.
They shall follow financial rules of discipline as applicable in Govt. until and unless they
frame rules of their own, approved by Government.
(7) to establish linkages between the University, Industries; Research and Development
Organizations and other Universities/ Institutes for collaborative (including dual degree)'
teaching and research programmes in India and abroad;
(8) to promote global interaction through faculty and student exchange in the area of
Science, Ehgineering, Technology, Management and otherallied areas as deemed fit;
(9) to set up innovation centres, knowledge Park and Technology incubators to foster
Techno-entrepreneurship, innovation and new product development;
(10) to disseminate knowledge and contribute towards nation building and faculty
development by organizing expert lectures, seminars, symposia, workshops,.conferences, -
summer and winter schools, short term training programs and refresher courses from time
to time; "
(11) 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;
(12) to publish periodicals, treatises, studies, books, reports, journals and other literatures on •
subjects pertinent to academic areas of the university, including electronic resources;
(13) to undertake study; training projects and technology transfer programmes relating to •
Science, Engineering, Technology and Management;
(14) to do all such things as are incidental, necessary or conducive to the attainment of all or
any of the objectives of the University.
7. Powers and functions of the University - The University shall have the following
powers and perform the following functions namely:7
(i) to provide for instruction in such branches of learning as the University may,. from time.
td time, determine and to make provisions for research and for the advancement and
dissemination of. knowledge and skills;
(ii) to hold examination and to grant, degrees, diplomas and certificates Subject to such
conditions as the University may determine and to confer degrees and other academic ,
distinctions or titles from time to time on -the basis ofeicaminations, evaluation or any-.
other method of testing, on persons and withdraw any such a d for good and sufficient'
reasons;
D v (iii) to confer honorary degrees or other distinctions;
(iv) to organize and to undertake extra-mural studies and extension services;
(v) to create...teaching, research, administrative, technical, ministerial and other posts under
the UniVersity and to make appointments thereto in accordance With provisions as
prescribed;
(vi) to recognize persons as professors, associate professors or assistant professors as teachers
of the University;
(vii) to provide for the terms and conditions of service of teachers and other members of the
academic or administrative staff appointed by the University;
(viii) to co-operate or collaborate or associate with any other university:authority, or institution
of higher learning, research laboratory; industry in such, manner .and for such purpose as
the University may determine;
(ix) to establish centres for education and research at all levels (undergraduate, postgraduate •
and research) with accredited and reputed foreign Universities in Sciences, Engineering,
Technology and Management and in any other subjects as deemed fit;
(x) to prescribe for supernumerary seats, over and above the:approved intake, across different
disciplines and programs for the foreign students, the persons of Indian origin-(PI0s), the -
Non-Resident Indians (NRIs) and the Self-financing and Sponsored students at a fee to be
decided by it from time to time;
(xi) to appoint persons working in any other university or organizations as teachers of the
University for a specified period;
(xii) to build up a body of academia to perform academic', functions, and to pay them
remuneration in the manner prescribed;
(xiii) to enable the co=operation and promote collaboration with institutions in India and abroad
for imparting instructions or supervising research, or both;
(xiv) to establish, maintain institutions, campuies and such other centers :,of education,
• • research, training and extension as deemed appropriate by the Uni.versity; '
(xv) to set up central facilities like computer centre, instrumentation centre, central workshop,
central library, auditorium, etc;
(xvi) to set up curriculum development cells for -different subjects to create a repository of
learning material in print and electronic forms;
(xvii) to make provision for research and consultancy service's and, for that purpose, to enter
into such arrangements with other institutions or bodies as the University may deem fit;
(xviii) to determine mode and standards for admissions to the University which may include
examinations, evaluation or any other method of selection;
(xic) to institute and award fellowships, scholarships, studentship, medals and
(xx) to prescribe, demand and receive payment of fees and other charges;
DV S t
(xxi) to establish, maintain and manage halls, hostels, residences etc. for th ty, staff,
' • students and scholars;
(xXii). to prescribe, supervise, and regulate the residence of students of the Univeksity;
(x0) to preicribe and regulate the conduct of students and enforce discipline amongst the
students of the University and to make arrangements for promoting their health, welfare • and cultural and corporate life;
(xidv) to prescribe a code of ethics, code of conduct and disciplinary rules for its employees
and Code.of Discipline for the students;
(xxv) to regulate the work and conduct of employees of the University and take such
disciplinary measures in this regard as may deem necessary.;
(xxvi) to make arrangements for promoting the health and general welfare of employees' of.
the University;
(xxvii) to create a corpus fund for the University and transfer, in full or part, donations -
received from alumni, industries and other national and international 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;
(xxviii) to receive benefactions, donations and gifts from persons and to name after them such
chairs, institutions, buildings and the like as the University may determine, whose gift
or donation to the University is worth such amount as the University may decide;
(xxix) to acquire by gift, purchase, lease, hire or otherwiSe, howsdever, any movable or
immovable property which 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 constructions as may be necessary for carrying out the objects of
the University;
to sell, lease, exchange, hire or otherwise transfer all or any portion of the movable and
immovable properties of the University, provided that prior approval. in writing of the.
Government is obtained for the transfer or disposal of the same;
xxxi) to borrow, with the approval .of the Government, on security of the property. 'of the.
University, moneys for the purpose of the University;
(xxxfi) to assess the needs in terms of subjects, fields of specialization, levels of education and
training of technical and other manpower, both on short term basis, and to
initiate necessary programmes to meet those needs;
(xxxiii) to initiate measures to enlist the cooperation of i d and other expert ,
agencies to provide complementary facilities;
(xxxiv) 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; .
(xxxv) to make appointment in Emeritus capacity of eminent employees who have rendered
distinguished service on such terms and conditions as.may be prescribed; and
(xxxvi) to do all such other acts and things as may be necessary or incidental to the exercise of
all or any of the powers of , the University or necessary for or conducive to the -
attainment of all or any of the objects of.the University.
8. University open to all classes, castes and creed - (a) Students — (1) The University
shall be open to only the persons of female gender to be admitted as students to the
University, or to graduate thereat, and it shall not be lawful for die University to adopt
or impose on any person any test whatsoever of religious belief or profession or political
opinion in order to entitle her to be admitted as a student of the University;
xxx
•
. e,•••••!"
(2) Nothing in this section shall be deemed to prevent the University from making any
special provision for the admission as women students belonging to the weaker sections
of the Society, and in particular, of women belonging to the Scheduled Castes and the
Scheduled Tribes;
(3) The University shall be open to• female students of any nationality and those may be
admitted in the manner so prescribed.
(b) Employees - (1) The University shall be open to persons of either sex or 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 dr political
opinion in order to entitle him/her to be appointed as a teacher of the University or to
hold any other office therein or to-enjoy or exercise any privilege' thereof.
(2) Nothing in this section shall be deemed to prevent the University from tnaking,any
special provision for the appointment of persons belonging to the weaker sections of
the Society, and in particular, of persons belongin he Scheduled Castes and the
Scheduled Tribes;
Teaching in the University - (I) The teaching in connection with the degree,
diploma and certificate programmes of the University' shall be conducted in
accordance with the Ordinances and Regulations.
(2) The courses and Curricula and the authdrities 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. Chancellor of the University - (I) The - Lieutenant Governor of the National
• Capital Territory 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, an Institute/Center maintained by the '
University, its buildings, laboratories and equipment, and also of the examination,
teaching and other work conducted or done by the University, or to cause an inquiry
(8)
(9)
to be made in the like manner in respect of all or any of the matters connected with
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.
After considering the representation; if-any,' made by the University, the Chancellor
may cause such inspection or inquiry as is referred' to in sub-section (3). ' - -
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.
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. -
The Board of Management shall communicate through the Vice-Chancellor to the
Chancellor such action, if any, as he proposes to take or has been taken by him upon
the result of such inspection or inquiry.
In case; the Board of Management does not, within a reasonable tithe, 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 section, the Chancellor may, by
order in writing, annul any proceeding of the University which is not inconformity
with this Act; the Statutes or the Ordinances:
Provided that before making any such ordek, 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 hint.
(11) The Chancellor shall have such other powers as may be prescribed.
- 12. Officers of the University - The following shall be the Officers of the University:-
(1) the Vice-Chancellor;
(2) the Pro Vice-Chancellor; %DV3\
(3) the Deans;
(4) the Registrar;
(5) such other officers as may be declared by the Statutes to be the Officers of the
University.
13. Vice-Chancellor of the University- (1) The Vice-Chancellor shall .he a scholar of
eminence in one of the areas of engineering, technology, management and allied
areas, pertinent to the University and having rich administrative and academic
experience in Institution of higher learning.
'(2) The Vice-Chancellor shall be appointed by the Chancellor, in such manner, for such
term and on such emoluments and other conditions of service as may be prescribed.
• • • •• • ' • • • • • •- ••
(3) The Vice-Chancellor shall be 'thee principal academic and executive office. of. -
University and shall exercise supervision and control over the affairs of the •
University, give effect to the decisions of all the authorities of the University and
shall be responsible for maintenance of discipline therein.
(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, the Chancellor shall take such action as is necessary and
feasible to annul the action taken by the Vice-Chancellor in excess of the powers
conferred upon him:
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 sixty 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 by.prescribed by the Statutes and =,.. ces.
14. Pro Vice-Chancellors of the University - Every ice-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.
15. The Deans - Every Dean shall be appointed in such manner, and shall exercise such
powers and perform such duties as may be prescribed.
16. The Registrar - (1) Registrar shall be appointed in such a 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 Managemeni•shall haVe the power to enter
into, and sign agreements and authenticate records on behalf of the University.
The Registrar shall act as the custodian of records.
Other Officers - The manner of appointment, emoluments, powers arid duties of the
other officers of the University shall be such as may be prescribed.
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.
19. The Court - (1) The Court of the University shall consist of the following
members:
(i) Chairperson: Chancellor;
(ii) Vice-Chancellor (Ex-officio);
(iii) Pro Vice-Chancellor (Ex-officiO);
(iv) Principal Secretary or Secretary, TechniCal Education, Govt. of NCT of Delhi (Ex-
officio);
(v) Principal Secretary or Secretary, Higher Education, Govt. of NCT of Delhi (Ex-
officio);
(vi) Principal Secretary or Secretary,Finance, Govt. of NCT of Delhi (Ex-officio);
(vii) Two eminent persons in the disciplines of basic and applied , sciences, Engineering,
Technology and Management, nominated by the Chancellor; '
(viii) All Deans of the University (Ex-officio);
(ix) Registrar (Ex-officio) — Member Secretary.
.(2) (i) The term of office of the nominated members of the Court, other thiin ex-officio
members, shall be five years.
•
(ii) Where a person has - become a member of Court by reason of the office or
appointment he holds, his membership shall terminate when he ceases to hold that
office or appointment;
(iii) 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 nominated member, shall
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 the Court without the leave of the Chancellor;
(iv) A member of the Court, other than an ex-officio member, may resign his office by"
a letter addressed to the Chancellor and such resignation shall take WO 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 and on expiry of the period of the vacancy such nomination ‘• •
shall cease to be effective.
20. Powers, functions and meetings of the Court t (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 imp nwit and
development of the University.
(2) The Court shall 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.
(3) (i) The Court shall meet at least once in a year. An annual meeting of the Court shall be
held on the date to be fixed by the Chairmtin, Board of Management, unless some •
other date has been fixed by the Court in respect of any, year and meeting of the
Court shall be presided over by the Chancellor when he is present:
(ii) The Annual Report of the 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 meeting
(4) (i) Meeting of the Court shall be called by the Chancellor or by. the Vice-Chancellor
either on his own or at the request of not less than half the members of the court
4
(ii) For every meeting of the Court, normally fifteen days notice shall be given
(iii) One half of the members existing on the rolls of the Court shaft form the quorum;
(iv) Each member shall have one vote and if there 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.
(vi) If urgent action by the Court becomes nedessary, the 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, shall not be taken unless agreed to by a majority of ,
the members of the Court. The action so taken shall be forthwith intimated to all
the members of the Court. In case the authority concerned fails to take a decision -
the matter shall be referred to the Chancellor, whose decision shall be final
21. The Board of Management - (1) The Board of Management-shall be the principal-..
executive authority of the University and as such shall have all power's necessary to
administer the University subject to the provisions o1 this Act'and the Statutes made
there under, 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:
Chairperson shall be an eminent educationist or an eminent scientist or an eminent
"engineer/technologist or an eminent industrialist to be nominated by the -
Chancellor in the manner prescribed;
C. •
(ii) Vice-Chancellor (Ex-officio); to%
(iii) Pro Vice-Chancellor (Ex-officio);
(iv) Fotir persons having 'special knowledge or 'practiCal experience in. respect of
edimation, Engineering and Technology, domain of application of technology, to
be 'nominated by the Chancellor, from a panel of eight persons submitted by the
•
Vice-Chancellor. •
(v) Two representatives of the Industries/ Organizations, to be nominated by the-Vice.
Chancellor;
(vi) A representative of University Grants Commission (UGC);
(vii) Principal Secretary or Secretaty, Technical Education, Govt. of NCT of Delhi (Ex-
officio);
(viii) Principal Secretary or Secretary, Finance, Govt. of NCT of Delhi (Ex-officio);
•
I •
(ix) Principal Secretary or Secretary, Higher Education, Govt. of NCT of Delhi (Ex-
officio);
(x) Any two Deans of the University nominated by Vice-Chancellor on rotation basis;
"(xi) Two Professors of the University nominated by Vice-Chancellor on rotation basis;
(xii) Such other members as may be prescribed by the statute
(xiii) The Registrar (ex-officio) - Member-Secretary
(3) Term of office of members and alloWances payable to, the member of the Board of
Management -
(i) ' The term of office of the Chairperson or, any other member of the Board of
Management, other than ex-officio members, shall be three years from the date of his
nomination, extendable by two years;
(ii)
Principal Secretary or Secretary, Higher Education, Govt. of NCT of Delhi (Ex-
officio);
Any two Deans of the University nominated by Vice-Chancellor on rotation basis;
"(xi) Two Professors of the University nominated by Vice-Chancellor on rotation basis;
Such other members as may be prescribed by the statute
The Registrar (ex-officio) - Member-Secretary
(3) Term of office of members and alloWances payable to, the member of the Board of
Management -
' The term of office of the Chairperson or, any other member of the Board of
Management, other than ex-officio members, shall be three years from the date of his
nomination, extendable by two years;
the term of office of an ex-officio member shall continue so long as he holds the
office by virtue of which he is a member;
(iii) the term of office of a member nominated to fill a casual vacancy shall continue for
the remainder of the term of the member in who has been nominated
.1, LT
(4) Notwithstanding anything contained in this se w out-going member shall;
continue in office until another person is nominated aia member in his place.
The members of the Board of Management other than ex-officio members and the
University employees shall be entitled to such allowances, if any, from the
University as may be provided for in the Statues.
- 22. Powers, functions and meetings of the Board of Management , (1) Subject to the
provisions-of this Act, the Board of Management shall be responsible for the general
superintendence, directions and control of the affairs of the University and shall
exercise all the powers of the University not otherwise provided for by this Act, the
Statues and the Ordinances. .
(2). Without prejudice to the provisions of sub-section (1), the Board of 14anagement •
shall have the powers -
(i) to take decisions on questions of policy relating to the administration and
working of the University;
(ii) to make ordinances and statutes;
(iii) to present to the Court at its annual meeting:
(a) annual report of the University; and
(b) annual accounts
(5)
- _
(3)
(iv) to consider and pass resolutions on the annual report and the annual accounts of
the University and the reports of its auditors on such accounts;
(v) to exercise all financial powers and manage' and regulate the finances, accounts, '-
investment, properties, business and all other administrative a ffairs of the:
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;
(vi) to delegate any of its powers to the Vice-Chancellor, and on the recommendations
of the Vice-Chancellor to the. Registrar, the Controller of Finance or any other
officer, employee or authority of the University or to a committee-appointed by it;
(vii) to invest any money belonging to the University, inchiding any unapplied income,
in such stock, funds, shares or securities as it may, from time to time, think fit, or
in the purchase or immovable property in India, with the like power, of varying
such investments from time to time based on the advice of the 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;
(viii) 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
(ix) to provide the buildings,' premises, furniture and apparatus and other means
needed for carrying on the, work of the University;
(x) 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;
(xi) to create all Groups A, B, C, & D posts and appoint persons to acadernit as well
as other posts in the University' and to frame recruitment rules and determine
salary structure and terms and conditions of different cadrei of employees;
(xii) to fix the examination fee; emoluments, honoraritim and traveling and other
allowances of the examiners;
(xiii) to select a common seal for the University;
(xiv) to lay down policy guidelines for admitting cing and sponsored
students" as supernumerary against higher fee prescribed by it from time to time; -
(xv) 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.
(a) The Board shall meet at least, two times in an academic year and not less than fifteen.
days notice shall be given for such meetings;
(b) The meetings of the Board .shall be called by the Registrar under instructions of the
Chairperson or at the request of not less than half.members of the Board;.
•
•
• •‘4,-
• r
7 •
(c) One half of the members of the Board shall form the quorum at any meeting;
(d) In case of difference of opinion among the members, the opinion of the majority
shall prevail;
(e) 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, the Chairperson of
the Board of Management or, as the, case may be, the member presiding over that-
meeting shall, in addition, have a casting vote;
(0 Every meeting of the Board of Management shall be presided over by the
Chairperson, Board of Management and in his absence the meeting will be presided
by a member elected by the members present;
If urgent action- by the Board of Management becomes necessary, the ChairPerson,
Board of Management may permit the business to be transacted ly 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. The
action so taken shall be forthwith intimated to all the members of the Boird. In case
the authority concerned fails to take a decision, the matter shall be referred to the
Chancellor, whose decision shall be final;
The Academic Council - (1) 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 regulations 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. •
The Academic Council shall have the right to advise the Board on all academic
matters.
The Academic Council shall consist of the following members, namely-
Chairperson: Vice-Chancellor (Ex-officio); •
I IrRA
(ii) Pro Vice-Chancellor (Ex-officio); _
(iii) Four persons, who are not employees of the university to be co-opted by the
Academic Council on the recommendations of the Vice-Chancellor from amongst
Educationists, Scientists or Engineers of repute;
(iv) A nominee of the University Grants Commission;
(v) A nominee of the All India Council for Technical Education;
(vi) A nominee of an Industry Association namely NASCOM / ASSOCHAM / FICCI,
etc.;
(vii) All Deans of the University (Ex-Officio);
(g)
lh,
ta. „."
(viii) All Heads of the Departments (Ex-Officio);
(ix) One Professor, one Associate Professor and one Assistant Professor of the ,
University to be nominated by Vice-Chancellor oil, rotation.basis;
(X) Such other members as may be prescribed by the Statutes;
(xi) Registrar (ex officio) - Member-Secretary.
(4) The term of the members of the Academic Council, other than ex-officio members,. ' •
shall be three years.
24. Powers, Functions and Meetings of the Academic Council - (1) Subject ,to the
provisions of this Act, Statutes, Ordinances and Regulations and Overall superviii6n,
of the Board of Management, the Academic Council shall manage the academic
affairs 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;
(iii) to formulate and modify or revise schemes for the organization of the
Departments and/or Centre (including creation of Department and/or Centre) and
to assign to such Departments their respective subjects and also to report to the
Board of Management as to the expediency of the abolition or sub-division of
any Department or the. combination of one Department 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, time to time,
report on such research;
(vi) to consider proposals submitted by the departments emic activities;
(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 diplomas and degrees of the
Universities;
iix) to fix, subject to any conditions accepted by the Board of Management, the time,
mode and conditions of the competition for Fellowship, Scholarship and other
prizes and to recommend for award of the same;
(?)
(x) to recommend arrangements for the conduct of examinations and the dates for
holding them;
(xi) to declare and review the result of the various examinations or to appoint
committees or officers to do so, and to make recommendations regarding the
conferment or grant of degrees, honours, diplomas, licences, titles and marks of
honour;
(xii) 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;
(xiii) to approve or revise the syllabus for the prescribed courses of study and lists of
prescribed or recommended text books and to decide for publishing, of books by
the University;
(xiv) to approve such forms and registers as are from time to time, required by the
ordinances and regulations; ' •
(xv) 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;
(xvi) to recommend a new course or enhancement in number of seats 'of the existing
course to the Board of Management for final decision;
(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 there under.
(i) The Academic Council shall meet as often as may be necessary, ut not less than two
times, during an academic year..
(ii) One half of the existing members of the Academic Council shall form the .
quorum for a meeting of the Academic Council;
(iii) In case of difference of opinion among the members, the opinion,pf -the majority
shall prevail;
(iv) Each member of the Academic Council, including the Chairperson of the
Academic Council, shall have one vote and if there be an equality of votes on the
Academic Council on any matter to be determined by the Academic Council, the
Chairperson shall in addition, have a casting vote;
(v) Every meExcerpt shown. Open the full act in Lexace.