LexThe Delhi Pharmaceutical Sciences and Research University Act, 2008
Delhi · state statute
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of Delhi on the 17th October, 2008 and is hereby, published
for general information :—
"The Delhi Pharmaceutical Sciences and Reserach
University Act, 2008
(Delhi Act 07 of 2008)
[17th October, 2008]
(As passed by the Legislative Assembly of the National
Capital Territory of Delhi on the 11th September, 2008)
An Act to establish and incorporate a non-affiliating
and teaching University in Delhi to facilitate and promote
teaching, research, incubation, and extension work in
pharmaceutical sciences and its application domains, and
also to achieve excellence in the areas and connected fields
and other matters' connected therewith or incidental
thereto.
BE it enacted by the Legislative Assembly of the
National Capital Territory of Delhi in the Filly-ninth Year of
the Republic of India as follows:-
1. Short title and commencement .—(1) This Act
may be called the Delhi Pharmaceutical Sciences and
Research University Act, 2008
(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 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 Governors" means the Board of
Governors of the University;
(d) "Campus" means the unit establish or
constituted by the University for making
arrangements for instruction, or research, or
both;
(e) "Chairman" means the Chairman of the Board of
Governors;
(f) "Chancellor" means the Chancellor of the
University;
(g) "Delhi " means the National Capital Territory of
Delhi;
(h) "employee" means any person appointed by
the University;
(i) "Finance Committee" means the Finance
Committee of the University;
(j) "Government" means the the Lieutenant
Governor of the National Capital Territory of
Delhi appointed by the President under article
239 and designated as such under article 239
AA of the Constitution;
(k) "Hall" means a unit of residence or of the
corporate life for the students of the University;
(I) "Lieutenant Governor" means the Lieutenant
Governor of the National Capital Territory of
Delhi appointed by the President under article
239 of the Constitution;
(m) "Misconduct" means a misconduct prescribed
by the Statutes;
(n) "Prescribed" means prescribed by the Statutes
made under this Act;
(o) "School" means a school of studies within the
University;
(p) "Statutes", "Ordinances" and "Regulations"
mean respectively, the Statutes, Ordinances and
Regulations of the University for the time being
in force; and
(q) "teachers" means Deans, Professors, Additional
Professors, Associate Professors and Assistant
Professors, Lecturers and such other persons
as may be appointed for imparting instruction
or conducting research in the University and
are designated as teachers by the Statutes.
(r) "University" means the Delhi Pharmaceutical
Sciences and Research University as incorporated
under this Act;
(s) " Vice-Chancellor" means the Vice-Chancellor
of the University;
3. Incorporation.—(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 "the Delhi Pharmaceutical Sciences and
Research University", comprising the Chancellor, Vice-
Chancellor, the Board of Governors and the Academic
Council of the University and all such persons as may
hereafter be appointed at 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 academically and
administratively autonomous, with its own operational
accounts and having its own governance as well as
administrative policies and practices as prescribed.
(4) The Government shall provide to the University
an appropriate piece of land free of cost including the
existing land, buildings, assets, faculty and staff of existing
Delhi Pharmaceutical Sciences and Research Institute as a
PART IV] '
DELHI GAZETTE : EXTRAORDINARY 1 I
constituent college of the University. It shall continue the
financial support as per the prevailing allocation to meet
the recurring and non-recurring expenditure. It shall extend
funds for the establishment of new infrastructure including
land development, architectural design, buildings,
equipment and other needs.
(5) Notwithstanding anything said in sub-section
(6) above, the University may approach the Government at
any time for future financial support, on such terms and
conditions as mutually agreed, to meet its expansion and
development.
4. 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 of the
National Capital Territory of Delhi.
5. Objects of the University.—The objects of the
University shall be to—
(a) establish and incorporate a non-affiliating
teaching University for conducting research and
for imparting education in pharmaceutical
sciences and allied areas at Delhi;
(b) facilities and promote studies leading to award
of degrees, diplomas and certificates;
(c) undertake research and consultancy work in
pharmaceutical sciences and allied areas of
application;
(d) achieve excellence in pharmaceutical sciences
and technology and matters connected
therewith or incidental thereto;
(e) be a change-agent that shall contribute to enable
pharmaceuticals and related areas of industry
to develop state of the art products and services;
(f) be industry relevant at all times and to create an
impact on the fellow academic community in
India and abroad;
(g) be an open institution to attract best minds of
the world and to be completely globally
integrated.
6. Powers of the University.—The University
shall have the following powers, namely :—
(1) to provide for instruction in such branches of
learning relevant to pharmaceutical and allied sciences as
the University may, from time to time, determine and to
make provision 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 person;
(3) to confer honorary degrees or other distinctions
in the manner prescribed by the Statutes;
(4) to organize and to undertake extramural studies•
and extension services;
(5) to create and establish teaching, academic and
research positions including professorships, additional,
associate and assistant professorships, lectureships and
others required by the University and to appoint persons
to such positions;
(6) to fix the salary structure including allowances,
provind fund, etc. of all positions mentioned in clause (5)
so as to meet the minimum norms of regulatory bodies, as
also in line with the All India Council for Technical
Education, The University Grants Commission, The
Pharmacy Council of India and the Government norms,
provided that the net salaries may be higher than these but
in no case lower; to determine expectations, roles,
responsibilities, etc. associated with the contract for all
academic, teaching and other employees; to establish
revenue sharing mechanisms with all its employees;
(7) to appoint persons working in •any other
University or Organization as teachers of the University
for a specified period;
(8) to co-operate or collaborate or associate with
any other University/Institution, authority or organization
of higher learning, industry and corporate house,
laboratory, engaged in cutting-edge work, in such manner
and for such purpose as the University may determine;
(9) to approve persons working in organizations as
mentioned in clause (8) above for imparting instruction or
for supervising research, or both, and to withdraw such
approval;
(10) to build up a body of academia to perform
academic functions, and to pay them remuneration in the
manner prescribed;
(11) to prescribe fees and other charges to be levied
on the students;
(12) to set up facilities like computer centre,
instrumentation centre, library, animal house, state of art
research laboratories, museums of anatomy, physiology
and herbal and mineral drugs etc.;
(13) to set up curriculum development centres for
different subjects;
(14) to determine standards for admission to the
University which may include examination, evaluation or
any other method of selection;
(15) to institute and award fellowships, scholarships,
studentships, medals and prizes;
(16) to demand and receive fees and other charges;
12 DELHI GAZETTE : EXTRAORDINARY [PART IV
(17) to supervise the residence of the students of
the University and to make arrangements for promoting
their health and general welfare (indoor games, gymnasium,
outdoor games, swimming pools, etc.);
(18) to make such special arrangements in respect of
women students as the University may consider desirable;
(19) to regulate the conduct of the students of the
University;
(20) to regulate the work and conduct of the
employees of the University;
(21) to regulate and force discipline among the
employees and the students of the University and to take
such disciplinary measures in this regard as may be deemed
necessary;
(22) to make arrangements for promoting the health
and general welfare of the employees of the University;
(23) 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;
(24) to acquire, hold, manage and dispose of any
property, movable or immovable, including trust and
endowment properties, for the puproses of the University
expect for the land acquired or building constructed with
the assistance of the Government in which case the prior
approval of the Government shall be required;
(25) to borrow, with the approval of the Government,
on security of the property of the University, moneys for
the purposes of the University;
(26) to assess the needs in terms of subjects, fields
of specialization, levels of education and training of
paramedical and bio-medical manpower, both on short and
long-term basis, and to initiate necessary programmes to
meet these needs; and
(27) 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.
7. University is open to all classes, castes, and
creeds.—( I) 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 as 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) The University shall be open to itudents of any
nationality and they may be admitted in a manner so
prescribed.
(3) 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, and other backward classes.
8. The Chancellor.—(1 ) The Lieutenant Governor
of Delhi shall be the Chancellor of the University.
(2) The Chancellor shall have the right to cause an
inspection to be made by such person or persons as he
may direct, of 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 of finances of the University.
(3) 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.
(4) After considering the representation, i f any, made
by the University, the Chancellor may cause to be made
such inspection or inquiry as is referred to in sub-section
(2).
(5) Where 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.
(6) The Chancellor may address the Vice-Chancellor
with reference to the result of such inspection or inquiry as
is referred to in sub-section (2) and the Vice-Chancellor
shall communicate to the Board of Governors the views of
the Chancellor with such advice as the Chancellor may be
pleased to offer upon the action to be taken thereon.
(7) The Board of Governors 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.
(8) Where the Board of Governors does not, within
a reasonable time, taken action to the satisfaction of the
Chancellor, the Chancellor may issue such directions as he
may think fit and the Board of Governors shall comply with
such directions.
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PART - DELHI GAZETTE : EXTRAORDINARY 13
(9) 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 in
conformity 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.
(10) The Chancellor shall have the power to remove
either the Chairperson or a member of the Board of
Governors in the event of malfeasance. In exercising such
power of removal, the Chancellor would from his opinion
based on the recommendation of the Government, which
in turn would be based on due enquiry against the
Chairperson or member of the Board of Governors, as the
case member who is proposed to be removed.
(I I) The Chancellor shall have such other powers as
may be prescribed.
9. Officers of the University.— The following shall
be the officers of the University, namely :—
(I) The Vice-Chancellor;
(2) The Deans;
(3) The Registrar; and
(4) Such other officers as may be declared by the
Statutes to be the officers of the University.
10. The Vice Chancellor.—( 1) The Vice-Chancellor
shall be a scholar of eminence in the area of pharmaceutical
sciences or allied areas and having administrative experience
in a post graduate degree level institution of higher learning
in a similar area.
(2) The Vice-Chancellor shall be appointed by the
Board of Governors in such a manner, on 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 chief executive officer of the University and
shall exercise supervision and control over the affairs of
the University arid give effect to the decisions of all the
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 to be have been taken, the
Vice-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 Governors
within ninety days from the date on which such action is
communicated to him and thereupon the Board of
Governors 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.
11. The Deans.— Every Dean (Academic, Student
Affairs, Examination, Faculty Affairs, Research Alumni
' Affairs) shall be appointed in such manner, and shall
exercise such powers and perform such duties as may be
prescribed.
12. Registrar.—(1) The Registrar shall be appointed
in such manner, on such emoluments (the scale not to
exceed the scale of a Professor) and other conditions of
service, and shall exercise such powers and perform such
functions, as may be prescribed.
(2) The Registrar empowered by the Board of
Governors shall have the power to enter into, and sign
agreements and authenticate records on behalf of the
University.
13. Other officers. —(l) The manner of
appointment, emoluments, powers and duties of the other
officers of the University shall be such as may be
prescribed.
14. Authority of the University.— (1) The following
shall be the authorities of the Universities, namely:—
(1) The General Council
(2) The Board of Governors
(3) The Academic Council
(4) The Finance Committee
(5) Such other authorities A may be declared by the
Statutes to be the authorities of the University.
15. The General Council.— (1) The Government
shall constitute by a notification to be published in the
Official Gazette, the General Council for the University to
be headed by the Chancellor and such other members, not
exceeding nine, and who shall be individual experts or
officers of the Government. The terms and conditions of
appointment ofmembers of the General Council shall be as
notified by the Government by publication in the Official
Gazette.
(2) Subject to the provisions of this Act, the General
Council shall have the following powers and functions.
namely :
(a) to proactively identify trends and directions;
and develop a strategic plan for the University;
141 28 D9/&-% 4,
14 DELHI GAZETTE : EXTRAORDINARY [PART IV
plan and monitor the execution of the plan; keep
the vision and mission of the University relevant
to emerging trends and directions.
(b) to formulate policies to execute the strategic plan.
(c) to review, from time to time, the broad policies
and programmes of the University and to
suggest measures for the improvement and
development of the University;
(d) 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;
(e) to advice the Chancellor in respect of any matter
which may be referred to it for advice; and
(1) to perform such other functions as may be
prescribed.
16. Board of Governors.— The Board of Governors
shall consist of the following persons, namely :
(1) the Chairman, to be nominated by the
Chancellor in the manner prescribed;
(2) the Vice-Chancellor, (ex-officio);
(3) the Secretary, Finance Department of the
Government (ex-officio);
(4) the Principal Secretary/Secretary, Technical
Education Department of the Government (ex-officio);
(5) four persons having special knowledge or
practical experience in respect of Pharmacy education and
research and allied sciences, domain of application of
pharmacy and paramedical courses, to be nominated by
the Chairman from a panel (2-4 persons of eminence)
submitted by the Vice-chancellor. For the second and
subsequent Board of Governors, the Vice-Chancellor shall
place the panel before the outgoing Board for nomination
by the Chainnan;
(6) two professors of the University, to be
nominated by the Vice-Chancellor; and
(7) the Registrar, non-Member Secretary.
17. Terms of office and allowances payable to, the
members of the Board of Governors.— (1) Save as
otherwise provided in this section.—
(a) the term of office of the Chairman or any other
member ofthe Board of Governors shall be three
years from the date of his nomination, extendable
by two years.
(b) 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.
(c) the term ofoffice of a member nominated to fill a
casual vacancy shall continue for the remainder
of the term of the member in whose place he has
been nominated.
(2) Notwithstanding anything con'tained in this
section, an out-going member shall continue in office until
another person is nominated as a member in his place.
(3) the members of the Board of Governors shall be
entitled to such allowances, if any, from the University as
may be provided for in the Statutes but no member other
than the Vice-Chancellor and his nominees shall be entitled
to any salary by reasons of this sub-section.
IS. Functions of the Board of Governors.—
(1) Subject to the provisions of this Act, the Board of
Governors shall be responsible for the general
superintendence, direction and control of the affairs ofthe
University and shall exercise all the powers of the University
not otherwise provided for by this Act, the Statutes and
the Ordinances, and shall have the power to review the
work of the Academic Council.
(2) Without prejudice to the provisions of sub-
section (1), the Board of Governors shall have the power
to —
(a) take decisions on questions of policy relating
to the administration and working of the
University;
(b) take decisions on questions of policy relating
to University courses and programmes of study;
(c) make Statutes;
(d) create positions and appoint persons to
academic as well as other posts in the University
and determine salary structure and the terms
and conditons of different cadres of employees;
(e) consider and modify or cancel Ordinances;
(t) consider and pass resolutions on the annual
report, the annual accounts and the budget
estimates for the next financial year together with
a statement of its development plans as it thinks
fit; and
(g) exercise such other powers and perform such
other duties as may be conferred or imposed
upon it by this Act or the Academic Council.
(3) The Board of Governors shall have the power to
appoint such committees, as it considers necessary for the
exercise of its powers and the performance of its duties
under this Act.
(4) The Board of Governors shall meet aticast four
times in a year and the presence of atleast five members
will form the quoram for a meeting of the Board.
19. 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
regulation of, and be responsible for
(a) interacting with the Board of Governors through
the Vice-chancellor for formulation of academic
,o
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PART M
DELHI GAZETTE : EXTRAORDINARY 15
policies and programmes to realize the strategic
plan of the University;
(b) maintenance of standards of instruction,
education and examination within the
University; and,
(c) exercise such other powers and perform such
other duties as may be conferred or imposed
upon it by the Statutes.—
(2) The constitution of the Academic Council and
the terms of office of its members shall be as prescribed.
(3) The Academic Council shall have the right to
advice the Board of Governors on all academic matters.
20. Finance Committee.—(l) There shall be a
Finance Committee constituted by the Board of Governors
consisting of the following, namely.--
(a) The Vice-Chancellor;
(b) Two other members nominated by the Board of
Governors from amongst its members of whom
one shall be a Professor;
(c) Such other members as may be prescribed by
the Statutes;
(2) The Members of the Finance Committee other
than the Vice Chancellor and Professor, shall hold office
so long as they continue as members of the Board of
Governors.
(3) The functions and duties of the Finance
Committee shall be as follows :—
(a) to examine and scrutinize the annual budget of
the University and to make recommendations
on financial policies to the Board of Governors;
(b) to consider all proposals for new expenditure
items and to make recommendations to the Board
of Governors;
(c) to consider the periodical statement of accounts
and to review the finances of the University from
time to time and to consider and the audit reports
re-appropriation statements and to make
recommendations to the Board of Governors;
(d) to give its views and to make recommendations
to the Board of Governors on any financial
question affecting the University either on its
own initiative or on reference from the Board of
Governors.
(4) The Finance Committee shall meet, at least four
times in a year. Two members of the Finance Committee
shall form the quoram at any meeting.
(5) The Vice-Chancellor shall preside over the
meeting of the Finance Committee, and in his absence, a
member elected at the meeting shall preside. In case of
difference of opinion among the members, the opinion of.
the majority of the members present shall prevail.
21. Other authorities.—The constitution, powers
and function of the other authorities that may be declared
by the Statutes to be the authorities of the University,
shall be such as may be prescribed.
22. Statutes.—Subject to the provision o f th is Act,
the Statutes may provide for all or any of the following
matters, namely :—
(1) the constitution, powers and functions of the
authorities and other bodies of the University, as may be
found necessary to be constituted from time to time;
(2) the election and continuance in office of the
members of the authorities and bodies of the University,
the filling up of vacancies of members and all other matters
relating thereto which the University may deem necessary
or desirable to provide;
(3) the manner of appointment of the officers of the
University, terms and conditions of their service, their
powers and duties and emoluments;
(4) creation of posts in different cadres of all
employees, determination of their terms and conditions.
salary structure including allowances. etc.;
(5) creation scholarships, assistantships, campus
jobs, etc. for students, fixing their value along with roles
and responsibilities and terms and conditions;
(6) The manner of appointment o f the teachers of the
Universities, academic staff, and other employees;
(7) the manner of appointment of teachers and other
academic staff working in any other university for a
specified period, their terms and conditions of service and
emoluments;
(8) the constitution of the pension or the provident
fund and the establishment of an insurance scheme for the
benefit of the employees of the University;
(9) the principles governing the seniority of
employees of the University; 1
(10) the procedure for any appeal by an employee or
a student of the University;
(11) conferment of honorary degrees;
(12) institution of medals and prizes and other
incentives; •
(13) maintenance of discipline among the employees
of the University;
(14) establishment of chairs, schools of studies,
departments, centres, etc.;
(15) the delegation of powers vested in the
authorities or the officers of the University; and
(16) all other matters which, by or under this Act and
the Statutes thereunder, are to be, or may be, provided.
16 DELHI GAZETTE : EXTRAORDINARY [Pan IV
23. Statutes how made.—(1) The first Statutes shall
be those made by the Government with the prior approval
of the Chancellor within thirty days of the commencement
of this Act.
(2) The Board of Governors may, from time to time,
make new or additional Statutes or may amend or repeal
the Statutes referred to in sub-section (1):
Provided that the Board of Governors shall not make,
amend or repeal any Statutes affecting the status, power or
constitution of any authority of the University until such
authority has been given a reasonable opportunity of
expressing its opinion in writing on the proposed change,
and any opinion so expressed within the time specified by
the Board of Governors has been considered by the Board
of Governors.
(3) Every new Statute or addition to the Statutes or
any amendment or repeal thereof shall require the approval
of the Chancellor, who may assent thereto or withhold his
assent or remit it to the Board of Governors for
reconsideration in the light of the observations, if any,
made by him.
(4) A new Statute or a Statute amending or repealing
an existing Statute shall not be valid unless it has received
the assent of the Chancellor
Provided that if the Chancellor does not convey his
decision within ninety days of the reference received by
him, the Chancellor shall be deemed to have given his
assent to the proposal.
24. Ordinances.—(1) Subject to the provisions of
this Act and the Statutes, the Ordinances may provide for
all or any of the following matters, namely :—
(a) the admission of students, the courses of study
and the fees thereof, the qualifications pertaining
to the award of degrees, diplomas, certificates
and other academic distinctions, the conditions
for the grant of fellowships and the awards and
the like;
(b) the conduct of examinations, including the terms
and conditions of office and appointment of
examiners;
(c) the conditions of residence of students and their
general discipline;
(d) the procedures for the settlement of disputes
between the employees and the University, or
between the students and the University;
(e) maintenance of discipline among the students
of the University;
(f) regulation of the conduct and the duties of the
employees of the University and regulation of
the conduct of the students of the University;
(g) the categories of misconduct fot which action
may be taken under this Act or the Statutes or
the Ordinances; and
(h) any other matter which, by or under this Act or
the Statutes, is to be or may be, provided for by
the Ordinances.
(2) The first Ordinances shall be made by the Vice-
Chancellor with the approval of the Government and the
Ordinances so made may be amended, repealed or added
to, at any time by the Board of Governors in such manner
as may be prescribed.
25. Regulations.—The authorities of the University
may make Regulations consistent with this Act, the Statutes
and the Ordinances, in the manner prescribed by the
Statutes for the conduct of their own business and the
business of the committees, if any appointed by them
and not provided for by this Act, the Statutes or the
Ordinances.
26. Annual report.—(1) The annual roport of the
University shall be prepared under the guidance of the
Vice-Chancellor and shall include, among other matters,
the steps taken by the University towards the fulfilment of
its objectives and for realigning the University activities in
accordance with the overall directions and general policies
set by the Governing Council.
(2) The annual report so prepared shall, after the
approval of the Board of Governors, be submitted to the
Chancellor by such date as may be prescribed.
(3) A copy of the annual report, as prepared under
sub-section (1), shall also be submitted to the Government
which shall, as soon as may be, cause the same to be laid
before the Legislative Assembly of Delhi.
27. Annual accounts.—(l) The annual accounts
and the balance sheet of the University shall be prepared
under the directions of the Vice-Chancellor, and approved
by the Board of Governors and shall, at least once every
year be audited by the Comptroller and Auditor General of
India or such person or persons as he may authorize in this
behalf.
(2) A copy of the accounts together with the audit
report shall be submitted to the Chancellor along with the
observations, if any, of the Board of Governors.
(3) Any observation made by the Chancellor on the
annual accounts shall be brought to the notice of the Board
of Governors.
(4) A copy of the accounts together with the audit
report, as submitted to the Chancellor, shall also be
submitted to the Government, which shall, as soon as may
be, cause the same to be laid before the Legislative
Assembly of Delhi.
28. Conditions of service of employees.—(1) The
University shall enter into a written contract of service
with every employee of the University appointed on regular
I ■
PART IV]
DELHI GAZETTE : EXTRAORDINARY 17
basis or otherwise and the terms and conditions of the
contract shall not be inconsistent with the provisions of
this Act, the Statutes and the Ordinances.
(2) A copy of the contract referred to in sub-section
(1) shall be lodged with the University and a copy thereof
shall be furnished to the employee concerned.
29. Provident and pension fonds.—(1) The
University shall constitute for the benefit of its employees
such provident fund or pension fund or provide such
insurance schemes as it may deem fit in such manner and
subject to such conditions as may be prescribed.
30. Disputes as to the constitution of the University
authorities and bodies.—If any question arises as to
whether any person has been duly selected or appointed
as, or is entitled to be, a member of any authority or other
body of the University, the matter shall be referred to the
Chancellor whose decision thereon shall be final.
31. Filling of casual vacancies.—All casual
vacancies among the members (other than ex-officio
members) of any authority or other body of the University
shall he filled, as soon as may be convenient by the person
or body who appoints, elects or co-opts the members whose
place has become vacant and any person appointed,
elected or co-opted to a casual vacancy shall be a member
of such authority or body for the residue of the term for
which the person whose place he fills, would have been a
member.
32. Proceedings of the University authorities or
bodies not invalidated by vacancies.—No act or
proceedings of any authority or other body shall be
invalidated merely by reason of the existence of any
vacancy or vacancies among its members.
33. Protection of action taken in good faith.—No
suit or other legal proceedings shall lie in any court against
the University or against any authority, officer or employee
of the University or against any person or body of persons
acting under the order or direction of any authority or officer
or other employee of the University for anything which is
in good faith done or intended to be done in pursuance of
the provisions of this Act or the Statutes or the Ordinances.
34. Mode of proof of University record.—A copy of
any receipt, application, notice, order, proceedings,
resolution of any authority or committee of the University,
or other documents in the possession of the University, or
any entry in any register duly maintained by the University,
if certified by the Registrar shall, notwithstanding anything
contained in the Indian Evidence Act, 1872 (1 of 1872) or in
any other law for the time being in force, be admitted as
evidence of the matters and transactions specified therein,
where the original thereof would, if produced, have been
admissible in evidence.
35. Power to remove difficulties.—If any difficulty
arises in giving effect to the provisions of this Act, the
Government may, by order, published in the Official Gazette,
make such provisions, not inconsistent with the provisions'
of this Act, as appear to it to be necessary or expedient for
removing the difficulty
Provided that no such order shall be made under this
section after the expiry of three years from the
commencement of this Act.
36. Transitional provisions.—Notwithstanding
anything contained in this Act and the Statutes, the first
Board of Governors shall be nominated by the Chancellor
and shall hold office for a term of five years.
37. Statutes and Ordinances to be published in the
Official Gazette and to be laid before the Legislative
, Assembly of Delhi.—(1) Every Statute and Ordinance made
under this Act shall be published in the Official Gazette.
(2) Every Statute and Ordinance made under this
Act shall be laid, as soon as may be after it is made, before
the House of the Legislative Assembly of Delhi while it is
in session, for a total period of thirty days which may be
comprised in one session or two or more successive
sessions, and if, before the expiry ofthe session immediately
following the session or the successive sessions aforesaid,
the House agrees in making any modification in the Statute
or the Ordinance of the house agrees that the Statute or
the Ordinance should not be made, the Statute or the
Ordinance, shall thereafter have effect only in such modified
form or be of no effect, as the case may be; so, however,
that any such modification or annulment shall be without
prejudice to the validity of anything previously done under
that Statute or Ordinance.
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