The Bharat Ratna Dr. B. R. Ambedkar Vishwavidyalaya Act, 2007

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; No. 120} DELHI, TUESDAY, JULY 29, 2008/SRAVANA 7, 1930 [N.C.T.D. No, 12 
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GOVERNMENT OFTHE NATIONAL CAPITALTERRITORY OF DELHI 
sea fren fauna DEPARTMENT OF HIGHER EDUCATION ahgerr NOTIFICATION 
Keel, 29 geng, 2008 Delhi, the 29th July, 2008 a, we, 1407 VURU./2007 1246, TA SE a. ane sreteant favaferencrs afubreg, 2007 (2007 #1 eee affray 9) at ung | st Sq-URT (2) en ved wiferal ar yahr ad et usa war as feet a SRETTA, WISER fas 30 erg, 2008 & 3a akta & wy Pera eed & fire onthe a sae satiate eam am | 
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2853 DG/2008 
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Printed by the Mana 
  
ger, Govt. of India Press, Ring Road, Mayapurt, New Dethi-110064 
No. F. 14(7)/LA/2007/1246,—In exercise of the powers conferred by sub-section (2) of Section 1 of the Bharat Ratna Dr. B. R. Ambedkar Vishwavidyalaya Act, 2007 (Delhi Act 9 of 2007), the Lieutenant Governor of the "National Capital Territory of Delhi, hereby appoints the 30th day of July, 2008 as the date on which the said Act shall come intu furce. 
By Order and in the Name of the 
Lt. Governor of the National 
Capital Territory of Dethi, 
Dr. G. NARENDRA KUMAR, Secy. 
  
and Published by the Controller of Publications, Delhi-110054. 
 

  
   

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(TO BE PUBLISHED IN PART-IV OF THE DELHI GAZETTE ~ EXTRA ORDINARY) 
GOVERNMENT OF NATIONAL CAPITAL, TERRITORY OF DELHI (DEPARTMENT OF LAW, JUSTICE & LEGISLATIVE AFFA IRS) gm LEVEL, C-WING, DELHI SECRETARIAT, NEW DELHI 
' No. F.14(12VLA-2007/L/07/ SL3%- "Dated the 31 "August, 2007 
No.F.14 (12)/LA-2007/ - The following Act of Le Capital Territory of Delhi 22™ June , 2007 
NOTIFICATION AIC ALION 
gislative Assembly of the National received the assent of the Lt.Governor of Delhi on the and 1s hereby published for general information: - 
“THE BHARAT RATNA DR. B.R. AMBEDKAR VISHWAVIDYALAYA ACT, 2007 Welhi Act 9 of 2007) 
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 23 April, 2007). 
An Act to establish and incorpora 
and promot 
BE it enacted by the Legislative Assembly of the National Ca 
[22™ June, 2007] 
pital Territory of _ Delhi in the Fifty-eighth Year of the Republic of India as follows: - 
Short title 
‘And 
Definitions, 
  
1.(1) This Act shall be called the Bharat Ratna Dr. B.R. Ambedkar 
Vishwavidyalaya ‘Act, 2007. 
(2) It shall come into force on such date at the Government may, by 
notification in the official Gazette, appoint. 
2. In this Act, unless the context otherwise requires, - 
(a) “Academic Counci}” means the Academic Council of the 
University; 
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(b) 
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(d) 
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(g) © 
(h) 
(i) 
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Planning Board” means the Academic 
Planning Board of the University; 
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“academic staff’ means such categories of staff as are 
designated by the Statutes to be the academic staff of the 
University; 
“Board of Management” means the Board of 
Management of the University; 
“Board of Studies” means the Board of Studies of the 
University; 
“Campus” means the unit established or constituted by 
the University for making arrangements for instruction, 
* or research, or both: 
“Chancellor”, “Vice-Chancellor” and the “Pro Vice- 
Chancellor” mean, yespectively, the Chancellor, the 
& . 
Vice-Chancéllor and the Pro Vice- Chancellor of the 
University; 
“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; 
  
 

(1) “Executive Council” means the Executive Council of the 
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; ~____ University; 
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tm) “Finance Committee” means the Finance Committee of the University; 
(n) “Government” means Government of the National 
Capital Territory of Delhi; 
  
  
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' (9) “hall” means a unit of residence or of corporate life for 
the students-of the University: 
(p) “misconduct” means a misconduct prescribed by the 
Statutes: 
(q) “notification” means a notification published in the 
Official Gazette; 
(1) “prescribed” means prescribed by the Statutes made_ 
under this Act; 
(s) <~ “Registrar” means the Registrar of the University; 
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(t) “School” mcans a school of Studies of the Uni versily; 
(u) “Statutes”, “Ordinances” and “Regulations” mean J respectively, the Statutes, Ordinances and Regulations of ~ ; the University for the time being in force; i 
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. i (v) “University” means the Bharat Ratna Dr. B.R. Ambedkar “sy * 
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Vishwavidyalaya as incorporated under this Aet; and Cy 4 | (wy “University teachers” means professors, readers, : lecturers and such other persons as may be appointed for imparting instruction or conducting research in the University, or in any college or institution maintained by the University and are designated as teachers by the Statutes. 
   
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. Incorporation of 3. (1). With effect from such date as the Government may, by | . the University. notification in the official Gazette, appoint, there shal] be established ‘ | a University by the name of “the Bharat Ratna Dr. B.R. Ambedkar [ Vishwavidyalaya”, comprising the Chancellor and the Vice. Chancellor, the first. members of the Court, the Board of - 4 Management 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 a membership, 
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(2) ‘The University shall be a body corporate with the name aforesaid having perpetual Succession and a common seal with Power, subject to thé provisions of this Act, to acquire, hold and dispose of property and to contract, and may by the said name sue or be sued. 
(3) The University shall be engaged in teaching and research in emerging areas of higher education with focus on liberal arts, ~ humanities and social sciences, for example, . Arts, Commerce, Humanities, etc., and also to achieve excellence in these and . connected fields,   
  
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Jurisdiction, 4. Save as otherwise provide 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. 
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Objects of the 5. The objects of the University shall be — 
University. 
(a) to evolve and impart comprehensive higher education with 
focus on liberal arts, humanities and Social sciences 
including distant and continuing education at all levels to 
achieve excellence; 
(b) to organize advanced Studies and promote researches in , 
higher education with focus on liberal arts, humanities and 
social sciences: 
(c) to disseminate knowledge and processes and their role in 
national development by organizing lectures, seminars, 
symposia, workshops and conferences; 
_ () to promote cultural and ethical values with a view to 
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promote and foster objectives of liberal arts, humanities and 
2 Bo "social sciences; 
* (€) to liaise with institutions of higher learning and research in 
India and abroad; 
? ‘O to publish periodicals, treatises, studies books, reports, 
journals and other literatures on all subjects relating to liberal 
arts, humanities and social sciences, . 
(g) to hold examinations and confer degrees and other academic 
distinctions; 
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()) to undertake study and training projects relating to Iberal 2 arts, humanities and social sciences: 
; (i) to do all such things as are incidental, necessary ar 
conducive to the attainment of all or any of the objectives of 
the University. 
- ‘Powers of the 6. The University shall have the following powers, namely:- 
University. 
(1) to provide. for instruction in such branches of learning as the 
University muy, from time to time, velermine 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 persons; 
(3) to confer honorary degrees or other distinctions in the 
manner prescribed by the Statutes; 
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(4) to organize and to undertake extra-mural studies and 
extension services: 
(5) to institute principalships, professorships, readerships, 
lecturerships and other teaching and academic positions 
required by the University and to appoint persons to such 
principalships, professorships, readerships, lecturerships and 
other academic positions: 
(6) to recognize persons as professors, readers, or lecturers and 
  
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others as teachers of the University; 
(7) to provide for the terms and conditions of service of teachers 
and other members of the academic/administrative staff Appointed by the University; 
(8) to appoint persons working in any other university or organization as teachers of the University for a specified 
period; 
(9) to create administrative, ministerial and other posts in the 
University and to make appointments thereto; 
(10)to co-operate or collaborate or associate with. any other university, authorlty of lusiitution of higher learning in such Manner and for such Purpose as the University may 
}, determine with the prior approval of the Government in case ~ of Foreign University; 
(11)to approve persons working in any institution co-operating, 
collaborating ‘or associating with the University, for . imparting instruction or Supervising research, or both, and to 
withdraw such approval; , . 
(12)to build up'a body of academia to perform academic 
functions, and to pay them remunerati 
prescribed; 
up central facilities like computer centre, 
auditorium,-ete; 
(13)to set 
instrumentation centre, library, 
(14)to set up curriculum development centers for different 
on in the manner: 1, 
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subjects; 
(15)to make provision for research and advisory services and, 
" for that-purpose;to-enter into such arrangements with other 
institutions or bodiés as the University may deem necessary; 
(16)to determine standards for admission to the University 
which may include examination, evaluation or any other 
method of selection; 
(17)to institute and award fellowships, scholarships, 
studentships, medals and prizes; 
(18) to demand and receive payment of fees and other charges; 
(19)to supervise the residence of the students of the University 
and to make arrangements for promoting their health and 
general welfare: 
(20)to make such special arrangements in respect of women 
students'as the University may consider desirable; 
(21) to regulate the conduct of the students of the University; 
(22)to regulate the work and conduct of the employees of the 
University; 
(23) to regulate and enforce discipline among the employees and 
the students of the University and take such disciplinary 
measures in this regard as may be deemed necessary; 
(24)to make arrangements for promoting the health and general 
  
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welfare of the employees of the University; 
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(25)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 zift or donation to the University is worth such amount as the University may decide; 
(26)to acquire, hold, manage and dispose of any property, 
and endowment. «. MAR Le 
movable or immovable, including trust 
properties, for the Purposes of the University except for the land acquired/building constructed with the assistance of the Government, in which case Prior approval of the Government shall be required; 
J: (27) to borrow, with the approval of the Government, on security of the property of the University, moneys for the purposes of the University;   
(28)to assess the needs in terms of subjects, fields of ; specialization, levels of education and training of technical 
manpower, both on short and long term basis, and to initiate 
! 
necessary programmes to meet these needs; 
(29) to initiate measures fo enlist the cooperation of the industry and other expert agencies to provide complementary 
facilities: 
(30)to provide for instruction through “distance leaming” and ~ “open approach” and for mobility of students from the non- ;, formal (open leaming) stream to the formal stream and vice- pooves versa; | 
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(31)to evolve an operational scheme for enforcing the 
accountability of the teachers and other employees to the 
University system; 
- (32)to prescribe a Code of Ethics for the teachers, Code of 
Conduct for other employees and Code of Discipline for the 
students; and 
(33)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.(1) The University shall be open to persons of either sex and of University open 
whatever race, creed, caste or class, and it shall not be lawful for to all classes, 
castes, and the University to Bop or impose, on. » any person any test 
creeds, elie 
oxdér to entitle him to be to be appointed a: asa teacher of the University or 
to hold any other office therein or to be admitted as a student of the 
University, or to graduate thereat, or to enjoy or exercise any 
privilege thereof. 
  (2) Nothing in this section shall be deemed to prevent the 
University from making any special provision for the appointment 
or admission of women or of persons belonging to the weaker 
- sections of the society, and in particular, of persons belonging to the 
Scheduled Castes and the Scheduled Tribes. 
Teaching in the 8.1) The teaching in connection with the degree, diploma and 
cettificate of the University shall be conducted ‘in accordance with 
. the prescribed Regulations. 
University. 
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