LexThe Indraprastha Vishwavidyalaya Act, 1998
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GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY
[Established by the Govt. of NCT of Delhi vide Guru Gobind Singh Indraprastha University Act No.9 of 1998]
ACT, STATUTES & ORDINANCES
[As amended upto December 31, 2006]
KASHMERE GATE, DELHI-110006 (INDIA)
WEBSITE : WWW.IPU.AC.IN [TEL. 23900100, 23900119] FAX : 23865941, 23900118]
2
ACT No. 9 OF 1998
THE INDRAPRASTHA VISHWAVIDAYLAYA ACT, 1998*
[ Notified vide notification No. F.18 (88)/92/C.B./EDN/852 dated 28.7.1998 ; as amended upto
the Indraprastha Vishwavidyalaya {Amendment} Act, 1998 read with the
Indraprastha Vishwavidyalaya (Second Amendment) Act, 1999 ]
* The name of the University was changed from “The In draprastha Vishwavidyalaya” to Guru Gobind Singh
Indraprastha University with effect from October 11, 1999.
3
CONTENTS
Section Page No.
1. Short title and commencement
2. Definitions
3. Incorporation
4. Jurisdiction
5. Powers of the University
6. University open to all classes, castes and creeds
7. The Visitor
8. The Chancellor
9. Officers of the University
10. The Vice-Chancellor
11. The Pro Vice-Chancellors
12. The Deans
13. The Registrars
14. The Controller of Finance
15. Other officers
16. Authorities of the University
17. The Court
18. The Board of Management
19. The Academic Council
20. The Planning Board
21. The Board of Affiliation
4
22. The Schools of Studies
23. The Finance Committee
24. Other authorities
25. Statutes
26. Statutes how made
27. Ordinances
28. Regulations
29. Annual report
30. Annual accounts
31. Conditions of service of employees
32. Tribunal of Arbitration
33. Provident and pension funds
34. Disputes as to the constitution of the University
authorities and bodies
35. Filling of casual vacancies
36. Proceedings of the University authorities or bodies
not invalidated by vacancies
37. Protection of action taken in good faith
38. Mode of proof of University record
39. Power to remove difficulties
40. Transitional provisions
41. Completion of courses of studies of the University of Delhi
in colleges or institutions affiliated to the University
42. Statutes and Ordinances to be published in the official Gazette and
to be laid before the legislature
5
FIRST STATUTES
[ Notified vide notification No. F.18 (88)/92/C.B./EDN/852 dated 28.7.1998 and
as amended upto December 31, 2006 and notified in Part IV of
Delhi Gazette (Extraordinary) from time to time ]
6
CONTENTS
Section Page No.
1. Short title and commencement
2. Definitions
3. The Vice Chancellor
4. Powers and functions of the Vice-Chancellor
5. The Pro Vice-Chancellors
6. The Deans
7. The Registrars
8. The Controller of Finance
9. The Librarian
10. The Board of Management
11. The Academic Council
12. The Planning Board
13. The Board of Affiliation
14. The school of studies
15. The Finance Committee
16. Selection committees
17. Special mode of appointment
18. Recognized teachers
19. Committees
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20. Terms and conditions of service and code of ethics for the teachers
and other academic staff of the University
21. Terms and conditions of service and code of conduct for other employees
of the University
22. Removal of employees of the University
23. Maintenance of discipline amongst the students of the
University
8
OTHER STATUTES
[ As notified in Part – IV of Delhi Gazette (Extraordinary) from time to time]
9
CONTENTS
Section Page No.
24. Conditions under which colleges and institutions may be admitted to
privileges of the University and the conditions under which such
privileges may be withdrawn
25. Special mode of appointment of teachers under Statute 17, clause (2)
of the first Statute
26. Fees to be charged from the institutions affiliated to the University or
desirous of Affiliation
27. Tuition fee, enrollment fee, examination fee and other related
University charges payable by the students
28. Composition of the Board of Management and conduct of its meeting
29. Composition of the Court
30. Accepting beneficiations, donations and gifts from persons by the
University and to name after them such Chairs, Institutions, Building
and like
31. Manner of appointment, terms and conditions of service of teachers
appointed by the University.
32. Manner of appointment, terms and conditions of service of
non-teaching employees appointed by the University
10
ORDINANCES
[ As notified in Part – IV of Delhi Gazette (Extraordinary) dated March 10, 2005 and
amended upto December 31, 2006 and notified in Part IV of
Delhi Gazette (Extraordinary) from time to time]
11
CONTENTS
Page No.
Ordinance 1 Procedure for considering proposals for Affiliation of colleges and
institutions
Ordinance 2 Creation of Schools of Studies
Ordinance 3 Maintenance of discipline among stude nts
Ordinance 4 Contributory Provident Fund–Cum-Gratu ity Scheme
Ordinance 5 Institution of Medals, Prizes and Awa rds to the outstanding students
Ordinance 6 Confirmation
Ordinance 7 Migration of students.
Ordinance 8 Appointment of qualified staff / reco gnition of teachers in
pursuance of Statute 18
Ordinance 9 Convocation
Ordinance 10 Conduct and Evaluation of Examinatio ns for programmes leading to all
Bachelor’s Degrees following the Annual System of Examination
Ordinance 11 Conduct and Evaluation of Examinatio ns for programmes leading to all
Bachelor’s / Master’s Degrees And Under-Graduate/ P ost-Graduate
Diplomas following Semester System
Ordinance 12 Governing programmes leading to degr ee of Doctor of Philosophy
Ordinance 13 Emoluments, terms and conditions of service of Registrars
(under clause (3) of statute 7)
Ordinance 14 Appointment on contract basis or equ ivalent
Ordinance 15 Conduct and Evaluation of Examinatio ns for the programme leading to
M.B.B.S. (Bachelor of Medicine & Bachelor of Surgery)
Ordinance 16 Conduct and Evaluation of Examinatio ns for the programmes leading to
Post Graduate Diplomas, Post Graduate Degrees (MD/MS Doctor of
Medicine/ Master of Surgery) and Post Doctoral Degrees (DM./ Mch:
Directorate in Medicine/ Magister of Chirurgiae)
Ordinance 17 Prevention of sexual harassment
Ordinance 18 Minimum Qualifications and Experienc e for the teachers in Medical
Colleges
Ordinance 19 Maintenance of the Mahila Institute of Technology
Ordinance 20 Conduct and Evaluation of Examinatio ns for Master’s Degree programme
in Human Resource Planning & Development
12
Ordinance 21 Conduct and Evaluation of Examinatio ns for Master’s Degree programmes
in (i) Archaeology & Heritage Management (ii) Conservation, Preservation
& Heritage Management
Ordinance 22 Conduct and Evaluation of Examinatio ns for the programme leading to
B.H.M.S. (Bachelor of Homoeopathic Medicine and Surgery)
Ordinance 23 Conduct and Evaluation of Examinatio ns for Bachelor’s degree programme
in Rehabilitation Therapy
Ordinance 24 Conduct and Evaluation of Examinatio ns for Bachelor’s degree programme
in Audiology and Speech Language Pathology
Ordinance 25 Conduct and Evaluation of Examinatio ns for weekend programme leading
to all Bachelor’s/ Master’s Degrees & Under-Graduat e/ Post-Graduate
Diplomas following Semester System
Ordinance 26 Institutional and Individual Consult ancy
Ordinance 27 Conduct and Evaluation of Examinatio ns for programmes leading to all
Master’s Degrees following the Annual System of Examination
Ordinance 28 Procedure to be observed for promoti ons of non-teaching staff
Ordinance 29 Conduct and Evaluation of Examinatio ns for Master’s Degrees following
Trimester System
Ordinance 30 Reservation Policy for the Self-Fina ncing Private Institutions affiliated with
the Guru Gobind Singh Indraprastha University.
13
ACT NO. 9 OF 1998
THE INDRAPRASTHA VISHWAVIDYALAYA ACT, 1998
AN
ACT
to establish and incorporate an affiliating and teaching University at Delhi to facilitate and
promote studies, research and extension work in emerging areas of hig her education with focus
on professional education, for example engineering, technology, management studies, medicine,
pharmacy, nursing, education, law, etc., and also to achieve excellence i n these 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 forty-
ninth year of the Republic of India as follows:-
14
Short title and commencement. *1. (1) This Act may be called the Guru
Gobind Singh Indraprastha University
Act, 1998.
(2) It shall come into force on such date as
the Government may, by notification
in the official Gazettee, appoint.
Definitions. 2. In this Act, unless the context otherwise
requires, -
(a) “Academic Council” means the
Academic Council of the University ;
(b) “academic staff” means such categories
of staff as are designated by the
Statutes to be the academic staff of the
University;
(c) “approved institution” means an
institution of higher learning
approved by the University;
(d) “approved teach ers” means persons
working in any approved institution or
in any institution associated with the
University and approved by the
University for the purpose of imparting
instruction, or conducting research, or
both;
(e) “Board of Management” means
the
Board of Management of the
University;
(f) “Board of Studies” means the Board of
Studies of the University;
(g) “campus” means the unit established or
constituted by the University for
making arrangements for instruction,
or research, or both;
* As amended by the Indraprastha Vishwavidyalaya (Second Amendment) Act, 1999.
15
(h) “Chancellor”, “Vice-Chancellor” and
“Pro Vice-Chancellors” mean,
respectively, the Chancellor, the Vice-
Chancellor and the Pro Vice-
Chancellors of the University;
(i) “college” means an academic institution
maintained or admitted by the
University to its privileges, and
includes an affiliated college;
(j) “Court” means the Court of the
University;
(k) “Delhi” means the National Capital
Territory of Delhi;
(l) “Director” means the head of an
institution;
(m) “Department” means a department of
studies of the University;
(n) “employee” means any person appointed
by the University, college or
institution, as the case may be;
(o) “governing body”, in relation to a
college or an institution, means the
governing body or any other body, by
whatever name called, charged with
the management of the affairs of such
college or institution, as the case may
be, and recognized as such by the
University;
(p) “Government” means the Lieutenant
Governor of Delhi referred to in article
239 AA of the Constitution;
(q) “hall” means a unit of residence or of
corporate life for the students of the
University, a college or an institution
provided, maintained or recognized by
the University;
16
(r) “institution” means an academic
institution other than a college,
maintained by, or admitted to, the
privileges of the University;
(s) “Lieutenant Governor” means the
Lieutenant Governor of Delhi
appointed by the President under
article 239 of the Constitution;
(t) “misconduct” means a misconduct
prescribed by the Statutes;
(u) “notification” means a notification
published in the official Gazette;
(v) “prescribed” means prescribed by the
Statutes made under this Act;
*(w) “Principal” means the head of a college
and includes, where there is no
Principal, the person who is for the
time being duly appointed to act as the
Principal, and in the absence of the
Principal or the acting Principal, as the
case may be, a Vice-Principal duly
appointed as such;
(x) “recognized teachers” means such
persons as are approved by the
University for the purpose of imparting
instruction in a college or an institution
admitted to the privileges of the
University;
(y) “school” means a school of studies of
the University;
________________________________________________________________
*Substituted by the Indraprastha Vishwavidyalaya (Amendment) Act, 1998, section 2.
17
(z) “Statutes”, “Ordinances” and
“Regulations” mean respectively the
Statutes, Ordinances and Regulations
of the University for the time being
in force;
*(za) “University” means the Guru Gobind
Singh Indraprastha University as
incorporated under this Act; and
(zb) “University teachers” means
professors, readers, lectures 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.
Incorporation. **3. (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
“Guru Gobind Singh Indraprastha
University”, comprising the Chancellor and
the Vice-Chancellor, the first members of
the Court, the Board of 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
membership.
____________________________________________________________________
* As amended by the Indraprastha Vishwavidyalay a (Second Amendment) Act, 1999.
** Substituted by the Indraprastha Vishwavidyalaya (Amendment) Act, 1998, section 3 to be read with Indraprastha
Vishwavidyalaya (Second Amendment) Act, 1999.
18
(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.
Jurisdiction. **4. (1) 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 Region as
defined in the National Capital Region
Planning Board Act, 1985 (2 of 1985).
(2) No college or institution situated within the
jurisdiction of the University shall be
compulsorily affiliated to the University,
and affiliation shall be granted by the
University only to such college or
institution as may agree to accept the
Statutes and the Ordinances.
Powers of 5.
the
University
The University shall have the following
powers, namely:-
(1) to provide for instruction in such branches
of learning 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, persons;
________________________________________________________________________
** Substituted by the Indraprastha Vishwavidyalaya (Amendment) Act, 1998, section 4.
19
(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 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 recognise persons as professors, readers,
or lecturers and others as teachers of the
University;
(7) to provide for the terms and conditions of
service of—
(i) teachers and other members of the
academic staff appointed by the University;
(ii) teachers and other members of the
academic staff appointed by any college or
institution; and
(iii) other employees, whether appointed by the
University or any college or institution;
(8) to appoint persons working in any other
university or organisation 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, authority or
institution of higher learning in such
manner and for such purpose as the
University may determine;
20
(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 approve an institution of higher learning
for such purposes as the University may
determine and to withdraw such approval;
(13) to approve persons working in any
approved institution for imparting
instruction or supervising research, or both,
and to withdraw such approval;
(14) to declare colleges and institutions, with
their consent, in the manner prescribed, as
autonomous colleges and institutions, and
determine the extent of the autonomy and
the matters in relation to which they may
exercise such autonomy;
(15) to build up a body of academia to perform
academic functions, and to pay them
remuneration in the manner prescribed;
(16) to arrange to send visiting committees to
colleges and institutions at the affiliation
stage and also during the period of
affiliation at regular intervals;
(17) to prescribe fees and other charges to be
levied on the students of self-financing
colleges and institutions and to ensure that
these are run on “no profit-no loss basis”;
(18) to coordinate the work of different colleges
and institutions working in the same and
similar areas;
(19) To set up central facilities like computer
centre, instrumentation centre, library, etc;
21
(20) to set up curriculum development centres
for different subjects;
(21) to admit to its privileges colleges and
institutions, not maintained by the
University, in accordance with such
conditions as may be prescribed and to
withdraw all or any of these privileges;
*(21 A) to establish and maintain colleges,
institutions and such other centres of
education, research, training and extension
as deemed appropriate by the University;
(22) to recognise halls not maintained by the
University and to withdraw any such
recognition;
(23) to make provision for research and
advisory services and, for that purpose, to
enter into such arrangements with other
institutions or bodies as the University may
deem necessary;
(24) to prescribe fees for affiliation of colleges
and institutions;
(25) to determine standards for admission to the
University which may include examination,
evaluation or any other method of
selection;
(26) to institute and award fellowships,
scholarships, studentships, medals and
prizes;
(27) to demand and receive payment of fees and
other charges;
(28) to supervise the residence of the students of
the University and to make arrangements
for promoting their health and general
welfare;
_______________________________________________________________________
*Inserted by the Indraprastha Vishwavidyalaya (Amendment) Act, 1998, section 5, sub-section (i)
22
(29) to make such special arrangements in
respect of women students as the
University may consider desirable;
(30) to regulate the conduct of the students of
the University and of colleges and
institutions;
(31) to regulate the work and conduct of the
employees of the University and of the
employees of the colleges and institutions;
(32) 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;
(33) to prescribe code of conduct for
managements of affiliated colleges and
institutions;
(34) to make arrangements for promoting the
health and general welfare of the
employees of the University and those of
colleges and institutions;
(35) 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;
(36) to acquire, hold, manage and dispose of
any property, movable or immovable,
including trust and endowment properties,
for the purposes of the University;
(37) to borrow, with the approval of the
Government, on security of the property of
the University, moneys for the purposes of
the University;
23
*(38) 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;
(39) to initiate measures to enlist the co-
operation of the industry to provide
complementary facilities;
(40) to provide for instruction through “distance
learning” and “open approach” and for
mobility of students from the non-formal
(open learning) stream to the formal stream
and vice-versa;
(41) to evolve an operational scheme for
enforcing the accountability of the teachers
and other employees to the University
system;
(42) to prescribe a Code of Ethics for the
teachers, Code of Conduct for other
employees and Code of Discipline for the
students; and
(43) 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.
________________________________________________________________________
*Substituted by the Indraprastha Vishwavidyalaya (A mendment) Act, 1998, section 5, sub-section (ii)
24
University open 6. (1)
to all classes, castes,
and creeds,
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) 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.
The Visitor. 7. (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 the National Capital Region as defined
in the National Capital Region Planning
Board Act, 1985 (2 of 1985), may be
referred to the Visitor whose decision shall
be final and binding on the parties.
The 8. (1)
Chancellor.
The Lieutenant Governor 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.
________________________________________________________________________
*Substituted by the Indraprastha Vishwavidyalaya (A mendment) Act, 1998, section 6
25
(3) The Chancellor shall have the right to
cause an inspection, to be made by such
person or persons as he may direct, of the
University, a college or an institution
maintained by the University, their
buildings, laboratories and equipment, and
also of the examination, teaching and other
work conducted or done by the University,
college or institution, as the case may be,
and to cause an inquiry to be made in the
like manner in respect of any matter
connected with the administration or
finances of the University, college or
institution, as the case may be.
(4) The Chancellor shall, in every case, give
notice to the University of his intention to
cause an inspection or inquiry to be made
and the University shall, on receipt of such
notice, have the right to make such
representation to the Chancellor, as it may
consider necessary, within such period as
specified in the notice.
(5) After considering the representation , if
any, made by the University, the
Chancellor may cause to be made such
inspection or inquiry as is referred to in
sub-section(3).
(6) 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.
(7) The Chancellor may address the Vice-
Chancellor with reference to the result of
such inspection or inquiry as is referred to
in sub-section (3) and the Vice-Chancellor
shall communicate to the Board of
Management the views of the Chancellor
with such advice as the Chancellor may be
pleased to offer upon the action to be taken
thereon.
26
(8) The Board of Management shall
communicate through the Vice-Chancellor
to the Chancellor such action, if any, as it
proposes to take or has been taken by it
upon the result of such inspection or
inquiry.
(9) Where the Board of Management does not,
within a reasonable time, take action to the
satisfaction of the Chancellor, the
Chancellor may issue such directions as he
may think fit and the Board of
Management shall comply with such
directions.
(10) Without prejudice to the foregoing
provisions of this 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.
(11) The Chancellor shall have such other
power as may be prescribed.
Officers 9.
of the
University.
The following shall be the officers of the
University:-
(1) the Vice-Chancellor;
(2) the Pro Vice-Chancellors;
(3) the Deans;
(4) the Registrars;
(5) the Controller of Finance; and
(6) such other officers as may be declared by
the Statutes to be the officers of the
University.
27
The Vice- 10. (1)
Chancellor.
The Vice-Chancellor shall be a scholar of
eminence having administrative experience
in a national level institution of 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 the principal
academic and executive officer of the
University and shall exercise supervision
and control over the affairs of the
University and give effect to the decisions
of all 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 not
to have been taken, it may refer the matter
to the Chancellor whose decision thereon
shall be final:
Provided further that any person in the
service of the University who is aggrieved
by the action taken by the Vice-Chancellor
under this sub-section, shall, have the right
to appeal against such action to the Board
of Management within ninety days from
the date on which such action is
communicated to him and thereupon the
Board of Management may confirm,
modify or reverse the action taken by the
Vice-Chancellor.
(5) The Vice-Chancellor may cause an
inspection, to be made by such person or
persons as he may direct, of a college or an
28
institution, not being maintained by the
University, its buildings, laboratories and
equipment and also the examination,
teaching and other work done by the
college or the institution and cause an
inquiry, to be made in the like manner, in
respect of any matter connected with the
administration or finances of the college or
the institution in such manner as may be
prescribed.
(6) The Vice-Chancellor shall exercise such
other powers and perform such other
functions as may be prescribed by the
Statutes and the Ordinances.
The Pro 11.
Vice-Chancellors.
Every Pro Vice-Chancellor shall be
appointed in such manner, on such
emoluments and other conditions of
service, and shall exercise such powers and
perform such functions, as may be
prescribed.
The 12.
Deans.
Every Dean shall be appointed in such
manner, and shall exercise such powers and
perform such duties as may be prescribed.
The 13. (1)
Registrars.
Every Registrar shall be appointed in such
manner, on such emoluments and other
conditions of service, and shall exercise
such powers and perform such functions, as
may be prescribed.
(2) A Registrar empowered by the Board of
Management shall have the power to enter
into, and sign, agreements and authenticate
records on behalf of the University.
The 14.
Controller
of
Finance.
The Controller of Finance shall be
appointed in such manner, on such
emoluments, and other conditions of
service and shall exercise such powers and
perform such duties as may be prescribed
Other 15.
officers
The manner of appointment, emoluments,
powers and duties of the other officers of
the University shall be such as may be
prescribed.
29
Authorities 16.
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 Board of Affiliation;
(6) the Schools of Studies ;
(7) the Finance Committee ; and
(8) such other authorities as may be declared
by the Statutes to be the authorities of the
University.
The Court. 17. (1) The constitution of the Court and the term
of office of its members shall be such as
may be prescribed.
(2) Subject to the provisions of this Act, the
Court shall have the following powers and
functions, namely:-
(a) 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;
(b) 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;
(c) to advise the Chancellor in respect of any
matter which may be referred to it for
advice; and
(d) to perform such other functions as may be
prescribed.
30
The Board 18. (1)
of Management.
The Board of Management shall be the
principal executive body of the University.
(2) The constitution of the Board of
Management, the term of office of its
members and its powers and functions shall
be such as may be prescribed.
The 19. (1)
Academic
Council.
The Academic Council shall be the
principal academic body of the University
and shall, subject to the provisions of this
Act, the Statues and the Ordinances, have
the control and regulation of, and be
responsible for, the maintenance of
standards of instruction, education and
examination within the University and shall
exercise such other powers and perform
such other duties as may be conferred or
imposed upon it by the Statutes.
(2) The Academic Council shall have the right
to advise the Board of Management on all
academic matters.
(3) The constitution of the Academic Council
and the term of office of its members shall
be such as may be prescribed.
The 20. (1)
Planning
Board.
There shall be constituted a Planning Board
of the University which shall be the
principal planning body of the University
and shall also be responsible for
monitoring the development of the
University.
(2) The constitution of the Planning Board, the
term of office of its members and its
powers and functions shall be such as may
be prescribed.
The Board 21. (1)
of Affiliation
The Board of Affiliation shall be
responsible for admitting colleges of and
institutions to the privileges of the
University.
31
(2) The constitution of the Board of
Affiliation, the term of office of its
members and its powers and functions shall
be such as may be prescribed.
The Schools 22. (1)
of Studies.
There shall be such number of Schools of
Studies as the University may determine
from time to time.
(2) The constitution, powers and functions of
the Schools of Studies shall be such as may
be prescribed.
The Finance 23.
Committee.
The constitution, powers and functions of
the Finance Committee shall be such as
may be prescribed.
Other 24.
Authorities.
The constitution, powers and functions of
the other authorities which may be declared
by the Statutes to be the authorities of the
University, shall be such as may be
prescribed.
Statutes. 25. Subject to the provision of this Act, the
Statutes may provide for all or any of the
following matters, namely:-
(a) 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;
(b) 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;
(c) the manner of appointment of the officers
of the University, terms and conditions of
their service, their powers and duties and
emoluments;
32
(d) the manner of appointment of the teachers
of the University, other academic staff, and
other employees and their emoluments;
(e) the manner of appointment of teachers and
other academic staff working in any other
university for a specified period for
undertaking a joint project, their terms and
conditions of service and emoluments;
(f) the terms and conditions of service of the-
(i) teachers and other members of the
academic staff appointed by the University;
(ii) teachers and other members of the
academic staff appointed by any college or
institution ; and
(iii) other employees whether appointed by the
University or any college or institution;
(g) 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 and those of
colleges and institutions;
(h) the principles governing the seniority of
employees of the University, colleges and
institutions;
(i) the procedure for any appeal by an
employee or a student of the University;
(j) conferment of honorary degrees;
(k) institution of fellowships, scholarships,
studentships, medals and prizes and other
incentives ;
(l) maintenance of discipline among the
employees of the University, and the
employees of colleges and institutions;
(m) establishment of chairs, schools of studies,
departments, colleges and institutions;
33
(n) the conditions under which colleges and
institutions may be admitted to the
privileges of the University and the
conditions under which such privileges
may be withdrawn;
(o) management, supervision and inspection of
colleges and institutions established and
maintained by the University;
(p) constitution of governing bodies of
colleges and institutions admitted to the
privileges of the University and the
supervision and inspection of such colleges
and institutions;
(q) the extent of the autonomy which a college
or an institution declared as an autonomous
college or institution may have and the
matters in relation to which such autonomy
may be exercised;
(r) the delegation of powers vested in the
authorities or the officers of the University;
and
(s) all other matters which, by or under this
Act, are to be, or may be, provided for by
the Statutes.
Statutes 26. (1)
how made.
The first Statutes shall be those made by
the Government with the prior approval of
the Chancellor within thirty days of the
notification of this Act.
(2) The Board of Management 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 Management
shall not make, amend or repeal any
Statutes affecting the status, powers or
constitution of any authority of the
University until such authority has been
given a reasonable opportuniExcerpt shown. Open the full act in Lexace.