LexThe Gujarat Ayurved University Act, 2021.
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©
The Gujarat Government Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LXII ] TUESDAY, APRIL 6, 2021 / CHAITRA 16, 1943
Separate paging is given to this Part in order that it may be filed as a Separate Compilation.
PART IV
Acts of Gujarat Legislature and Ordinances promulgated and Regulations
made by the Governor
The following Act of the Gujarat Legislature, having been assented to by the
Governor on the 5th April, 2021 is hereby published for general information.
K. M. LALA,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 8 OF 2021
(First published, after having received the assent of the Governor, in the
"Gujarat Government Gazette", on the 6th April, 2021).
AN ACT
to repeal the existing the Gujarat Ayurved University Act, 1965 and to re-enact the same
in the new dynamic format by doing away certain processes that consume more time and
include therein a new system of governance of Ayurved University and colleges.
It is hereby enacted in the Seventy-second Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Gujarat Ayurved University Act, 2021.
(2) It shall be deemed to have come into force on the 10th November, 2020.
IV Ex.-11 11-1
Short title and
commencement.
11-2 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
2. In this Act, unless the context otherwise requires:
(1) “Academic Council” means the Academic Council of the University
constituted under section 19;
(2) “affiliated college or Institution” means a college or Institution imparting
education in Ayurved and allied subjects which has been granted affiliation by
the University;
(3) “approved institution” means hospital, health centre or such other institutions
recognised by the University as an institution in which a person may undergo
training, if any, required by a course of study leading to degree, diploma or
certificate or other academic distinction of the University;
(4) “authorities” means the authorities of the University as specified by or under
this Act;
(5) “Ayurvedic institution” means an educational institution imparting instruction,
teaching and training in the Ayurvedic system of medicine;
(6) “Ayurvedic system of medicine” means the Ashtang Ayurvedic system of
Medicine including Nisargopachar system, whether supplemented or not by
such modern advances as are consistent with the fundamental principles of
Ayurved and as the University may from time to time prescribe;
(7) “Board of Governors” means the Board of Governor s of the University
constituted under section 15;
(8) “Chairman” means the Chairman of the Board of Governors;
(9) “Chancellor” and “Vice -Chancellor” means respectively, the Chancellor and
the Vice-Chancellor of the University;
(10) “collaboration” means collabor ative activities of the University with other
Universities, academic institutions (includes local or national or international)
research institutions or organization;
(11) “college” means a college or an institution teaching courses leading to a Degree
and/or a Diploma and/or a certificate;
(12) “conducted college or school or institution” means a college, school or
institution maintained and managed by the University;
(13) “Council of Post -Graduate Studies and Research" means any post -graduate
studies and research institution or department maintained by the University;
(14) “Director” means the Director of the School of Post -Graduate Studies and
Research;
(15) “Finance Committee” means the Finance Committee of the University
appointed under section 23;
(16) “Government” means the Government of Gujarat;
(17) “National Statutory Council” means concerned councils constituted by the
Central Government in the field of education in Ayurved and allied subjects;
(18) “officer” means the officer of the University as specified by or under this Act;
(19) “Post-Graduate Centre” means a centre in the affiliated colleges recognised as
the Post -Graduate Centre by the University for imparting Post -Graduate
teaching in such manner as may be prescribed;
Definitions.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-3
(20) “Post-Graduate Department” means a department of higher learning research
or specialized studies imparting Post -Graduate instruction or guidance for
research recognised to be so by the University;
(21) “prescribed” means prescribed by the regulations;
(22) “Registrar” means the Registrar of the University;
(23) “regulations” means regulations of the University;
(24) “School of Post-Graduate Studies and Research” means a School under which
the Post-Graduate Studies and Research are conducted, as determined by the
regulations.
(25) “Student of the University” means a person enrolled in the University for under
going a course of study leading to a degree, diploma, certificate or other
academic distinctions of the University;
(26) “teacher” means full time a pproved Assistant Professors/Lecturers, Associate
Professors/Readers or Professors and other persons teaching or giving
instruction or conducting research on full time basis in affiliated colleges,
institutions or approved institutions of the University;
(27) “University” means the Gujarat Ayurved University established and
incorporated under this Act;
(28) “University college” means a college which the University may establish or
maintain under this Act or a college transferred to and maintained by the
University;
(29) “University teacher” means a teacher appointed by the University.
CHAPTER II
UNIVERSITY
3. (1) There shall be a University established by the name “The Gujarat Ayurved
University”.
(2) The Chancellor, the Vice-Chancellor, the Board of Governors, the Academic
Council, the Finance Committee, the Council of Post -Graduate Studies and
Research, the Directors, and all other persons who may hereafter become such
officers or members of the a uthorities so long as they continue to hold such
office or membership, are hereby constituted a body corporate by the name
“The Gujarat Ayurved University”.
(3) The University shall function as an affiliating and a teaching University and
it shall affiliate any college or institution for the courses leading to conferment
of degrees, diplomas or grant certificate to the students admitted therein.
(4) The University shall have perpetual succession and common seal, and may
sue and be sued by the said name.
(5) The University shall be competent, to acquire and hold property, both
movable and immovable, to lease, sell or otherwise transfer any movable or
immovable property which may vest in or be acquired by it for the purposes
of the University, to raise loan s on the securities of its assets and to contract
and do all other things necessary for the purposes of this Act:
Establishment
and
incorporation of
University.
11-4 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
Provided that no such sale, lease or transfer of such property shall be made or
the power to raise any such loan shall be exercised without the prior sanction of the
State Government.
4. The headquarters of the University shall be at such place as the State Government
may, by notification in the Official Gazette, specify.
5. The objects of the University shall be to disseminate, create and preserve
knowledge and understanding by teaching, research, extension in the field of
Ayurved and allied subjects and in relation to the domain of Ayurved and allied
subjects and such other related domain of Ayurved. The prime object of the
University shall be to create centres and institutions of excellence in Ayurved and
allied subjects in particular and other objects shall be as follows, namely:-
(i) to create institutions and centres of excellence for imparting state of
the arts education, training, instruction and conducting research in the
field of Ayurved and allied subjects;
(ii) to create capabilities for advancement of knowledge, skill and
competency at various levels;
(iii) to create capabilities for upgrading the infrastructure of global standard
for education, training and research in the areas related to Ayurved;
(iv) to develop patterns of teaching and training at various levels of
educational accomplishment so as to set high standards of education in
Ayurved;
(v) to function as a leading resource centre for knowledge management in
the areas of Ayurved and allied subjects;
(vi) to provide inter-relationship for national and global participation in the
field of Ayurved;
(vii) to establish close linkages with concerned industry to make teaching,
training and research at the University, relevant to the needs of the
society, and national and global levels;
(viii) to make such provisions as would enable affiliated colleges an d
institutions to undertake specialization of studies; and
(ix) to establish, maintain or take over by agreement and manage colleges,
departments, institutes and centres of research or specialised studies.
6. (1) No person shall be excluded from any office of the University or from
membership of its authorities or bodies, committees or from admission to
any degree, diploma, certificate or other academic distinction or cou rse of
study on the sole ground of sex, race, creed, cast, class, place of birth,
religious belief or political or other opinion.
(2) It shall not be lawful for the University to impose on any person any test
whatsoever relating to sex, race, creed, cast, class, place of birth, religious
belief or profession or political or other opinion in order to entitle him to be
admitted as a teacher or a student or to hold any office or post in the
University or to qualify for any degree, diploma or any other academic
distinction or to enjoy or exercise any privilege of the University or any
benefaction thereof.
University
open to all
irrespective
of sex,
religion,
class, creed
or opinion.
Headquarters of
University.
Objects of
University.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-5
(3) The University shall adopt the Government policy, orders and directions
issued from time to time, in regard to the reservation for Scheduled Castes,
Scheduled Tribes, Other Backward Classes and any other reservation for
appointments, admission of students, etc. in the affiliated colleges,
University departments, or conducted colleges and institutions.
7. (1) Subject to such conditions as may be prescribed by or under the provisions of
this Act, the University shall exercise following powers and perform the following
functions, namely: -
(i) to administer and manage the University and to establish such colleges,
institutes and centres of research, education and instruction as are
necessary for the furtherance of the objects of the University;
(ii) to provide for instruction, training and research in such branches of
knowledge or learning pertaining to Ayurved and allied subjects;
(iii) to conduct innovative experiments in new methods and technologies in
the field of Ayurved and allied subjects in order to achieve international
standards of such education, training and research;
(iv) to prescribe courses of studies and curricu la and to provide for
flexibility in the education system and delivery methodologies;
(v) to hold examinations and confer degrees, diplomas and grant
certificates and other academic distinctions or titles on persons subject
to such conditions as the University may determine, and to withdraw
or cancel any such degrees, diplomas, certificates or other academic
distinctions or titles in the prescribed manner;
(vi) to confer honorary degree or other distinctions in the prescribed
manner;
(vii) to establish such special centres, specialised study centres for research
and instruction as in the opinion of the University for the furtherance of
its objects;
(viii) to provide for planning, reproduction and publication of research and
other works and to organise exhibitions, works hops, seminars,
conferences, etc.;
(ix) to sponsor and undertake research in all aspects of Ayurved and allied
subjects and its management;
(x) to offer management development programmes for the Institutes of
Ayurved and allied subjects;
(xi) to collaborate or associate with, advise, administer, control, develop
maintain any educational institutions with like or similar objects;
(xii) to develop and maintain linkages with educational, research or other
institutions in any part of the world having objects wholly or par tly
similar to those of the University, through exchange of teachers,
scientists, researchers, students and scholars and generally in such
manner as may be conducive to their common objects;
(xiii) to regulate the expenditure, manage the finances and to maintain
accounts of the University;
(xiv) to receive grants, donations, subscription, subventions and gifts for the
purpose of University and consistent with the objects of the University
and to enter into any agreement with the Central Government, the State
Government, the University Grants Commission or any concerned
Powers and
functions of
University.
11-6 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
National statutory councils or bodies at Central or State level for
receiving any grants or funding;
(xv) to receive fund from national and international organisations or any
other sources as donation, gifts, b enefactions, bequests by transfers of
movable or immovable properties for the purposes and objects of the
University;
(xvi) to establish, maintain and manage for the residence of students and
accommodation for teachers, officers and employees of the University;
(xvii) to supervise and control of residence and regulate the discipline of
students of the University and to make arrangements for promoting
their health and general welfare and cultural activities;
(xviii) to fix, demand, and receive or recover fees and such other ch arges as
may be prescribed;
(xix) to institute and award fellowships, scholarships, prizes, medals and
other awards;
(xx) to purchase or to take on lease or accept as gifts or otherwise any land
or building or works which may be necessary or convenient for the
purpose of the University on such terms and conditions as it may think
fit and to construct, alter and maintain any such buildings or works;
(xxi) to sell, exchange, lease or otherwise dispose of all or any portion of the
properties of the University, whether movable or immovable, on such
terms as it may think fit, consistent with the interest, activities and
objects of the University, with the previous sanction of the State
Government;
(xxii) to draw and accept, to make and endorse, discount and negotiate
promissory notes, b ills of exchange, cheques or other negotiable
instruments;
(xxiii) to raise and borrow money on bond, mortgage, promissory note or other
obligations and securities founded or based upon all or any of the
proprieties and assets of the University or without any securities on such
terms and conditions as it may think fit and to pay o ut of the funds of
the University, all expenses incidental to the raising of money, to repay
and redeem any money borrowed with the previous sanction of the
State Government;
(xxiv) to invest the fund of the University in or upon such securities and
transpose any investments from time to time in such manner as it may
deem fit in the interest of the University;
(xxv) to execute conveyance regarding transfer, mortgage, lease licenses,
agreements and other conveyance in respect of the property, whether
movable or immovabl e including Government securities belonging to
the University or to be acquired for the purpose of the University with
the previous sanction of the State Government;
(xxvi) to admit the students for the courses offered by the University in the
prescribed manner;
(xxvii) to create academic, technical, administrative, ministerial and other
posts with the previous sanction of the State Government and make
appointments thereto;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-7
(xxviii) to regulate and enforce discipline among the officers and employees of
the University and to provide for such disciplinary measures as may be
prescribed;
(xxix) to institute professorship, associate professorship/ readership, assistant
professorship/lectureship, endowed professorship, honorary professorship,
adjunct professorship and any other teaching, academ ic or research
posts and to prescribe qualifications for the persons to be appointed on
such posts;
(xxx) to recognise the institution as recognised institutions for the purpose of
higher learning, research or specialised studies other than affiliated
college or institution;
(xxxi) to approve hospital, health centre or such other institution for practical
training required by a course of study before the conferment of degree,
diploma, certificate and other academic distinction;
(xxxii) to prescribe code of conduct for the man agements of the affiliated
colleges, institutions, approved or recognised institutions;
(xxxiii) to delegate all or any of its powers (except the powers to make
regulations) to any other officers or authorities of the University;
(xxxiv) to upgrade the skill and knowledge of teaching and non-teaching staffs
of the University colleges by developing a mechanism for arranging
induction training prog rammes, orientation programmes, refresher
courses, etc.;
(xxxv) to undertake development programmes in Ayurved and allied subjects
and research, consultancy based projects and training programmes for
outside agencies, by charging fees to generate resources; without
diverting from the objects of the University.
(xxxvi) to do such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement of
all or any of the objects of the University.
(2) Without prior approval of the State Government, the University shall not,
(a) create any new posts of teachers, officers or other employees;
(b) revise pay-scales, allowances, post-retirement benefits and any other benefit
of its teachers, officers and other employees;
(c) divert any earmarked funds received for any purpose other than that for which
it is received from the Government, University Grants Commission or any
other statutory commission or bodies;
(d) take any decision regarding affiliated colleges or institutions resulting in
increased financial liability, direct or indirect for the Government:
Provided, that the University shall be competent to incur expenditure
from the fund received from various sources, where no sharing or contribution
from the Government, or the academic programmes or projects started on self-
supporting basis.
11-8 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
Chancellor.
8. (1) The jurisdiction of the University shall e xtend to the whole of the State
of Gujarat.
(2) The Government may at any time, by notification in the Official Gazette,
transfer any Government college of Ayurved and allied subjects to the
University on such terms and conditions as it may specify in the said
notification and from the date of such transfer the said college or institution
shall be a University college or institution.
(3) The University may impose such terms and conditions upon the colleges
or institutions as it may consi der necessary, conducive or incidental to the
attainment of all or any of the objects of the University.
9. (1) The Governor of the State of Gujarat shall be the Chancellor of the
University.
(2) The Chancellor shall, by virtue of his office, be the Head of the
University and preside at any convocation of the University.
(3) The Chancellor shall have such other powers as may be conferred on
him by this Act or the regulations.
10. (1) The Chancellor shall have a right to cause an inspection to be made
by such person or persons as he may direct, of the University, its
buildings, libraries and equipments of any college, institution or centre
maintained or af filiated to, the University, and also of the teaching and
other work conducted by the University and of the conduct of
examinations held by the University, college or institution affiliated to
the University, and to cause an inquiry to be made in like manner in
respect of any matter connected with the administration, academic affairs
and finances of the University.
(2) The Chancellor shall in every case give notice to the University of
its intention to cause an inspection or an inquiry to be made and the
University shall be entitled to be represented thereat.
(3) The Chancellor shall communicate to the University his views with
reference to results of such inspection or inquiry and advise the
University the action to be taken in the matter.
(4) Where the University does not within the reasonable time, take action
to the satisfaction of the Chancellor, the Chancellor may issue such
direction to the University as he thinks fit and the University shall comply
with such direction.
(5) The State Government may, wh enever deems fit, cause a like inspection
or inquiry to be made in the manner prescribed in sub-sections (1) to (3) and
shall have, for the purposes of such inspection and inquiry, all the powers of
the Chancellor under the said sub-sections (1) to (3).
11. (1) The Vice -Chancellor of the University shall be appointed by the
Chancellor in consultation with the State Government from amongst
three persons recommended under sub -section (3) by the Committee
appointed for the purpose under sub-section (2).
(2) (a) The Chancellor for the purpose of sub-section (1) shall appoint a
Committee which shall consist of the following members, namely: -
Jurisdiction
of
University.
Inspection
and
Inquiry.
Vice-
Chancellor.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-9
(i) two members to be appointed, one each by the Chancellor and
the State Government who shall be eminent persons and
educationalist in the field of Ayurved and allied subjects not
connected with the University or with any affiliated college or
institution or approved institutions;
(ii) one member to be nominated by the National Commission for
Indian System of Medicine (NCISM); and
(iii) one member to be nominated by the University Grants
Commission.
(b) The Chancellor shall appoint one of the members of the Committee
as its Chairman.
(3) The Committee so appointed under sub -section (2) shall within such
time and in such manner as directed by the State Government, select three
persons whom it considers fit for being appointed as a Vice-Chancellor
and shall recommend to the State Government the names of the persons
so selected together with such other particulars as it deems fit.
(4) The person to be appointed as a Vice-Chancellor shall-
(i) be an eminent educationalist, scientist in the field of Ayurved and
administrator having vision for the development of education and
research development;
(ii) not have attained the age of 65 years on the date of nomination or
re-nomination
(5) The Vice-Chancellor shall hold office for a term of three years and shall
be eligible for re -nomination on that office for a further term of three
years only which shall be the final term.
(6) The emoluments and other terms and conditions for the Vice -
Chancellor shall be such as may be determined by the State
Government.
(7) Whenever a temporary va cancy occurs in the office of the Vice -
Chancellor and cannot be conveniently and expeditiously filled up in
accordance with the provisions of sub-section (1), one of the Directors
or in absence of the Director one of the Principals nominated by the
State Government shall carry on the current duties of the office of the
Vice-Chancellor.
(8) The Vice-Chancellor may resign from his office by writing under his
hand addressed to the Chancellor and such resignation shall take effect
from the date it is acceptance by the Chancellor.
12. (1) The Vice-Chancellor shall be the principal execut ive and academic officer of
the University and shall, in the absence of the Chancellor, preside at any
convocation of the University and shall preside at the meetings of the Board of
Governors, the Academic Council and the Finance Committee.
(2) The Vice -Chancellor shall ensure that the provisions of this Act and the
regulations are faithfully observed and he shall have all the necessary powers f or
this purpose.
(3) The Vice-Chancellor shall,-
(i) exercise general supervision and control over the affairs of the
University;
Powers of
Vice-
Chancellor.
11-10 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
(ii) ensure implementation of the decisions of the authorities of the
University;
(iii) be responsible for imparting of instruction and maintenance of
discipline in the University; and
(iv) exercise such other powers and perform such other duties as may be
assigned to him by or under this Act or the regulations or as may be
delegated to him by the Board of Governors or the Chancellor.
(4) In any emergency which, in the opinion of the Vice -Chancellor require that
immediate action should be taken, he shall take such action as he deems fit and shall
at the earliest opportunity thereafter furnish i nformation about his action to such
authority or body as would have in the ordinary course dealt with the matter:
Provided that if such authority or body is of the opinion that such action ought not
to have been taken by the Vice -Chancellor, it may refer the matter to the
Chancellor who may either confirm the action taken by the Vice Chancellor or
annul the same or modify it in such manner as he thinks fit and thereupon it shall
cease to have effect or as the case may be, shall take effect in such modifi ed form,
however, such modification or annulment shall be without prejudice to the validity
of anything previously done by or under the orders of the Vice- Chancellor.
(5) Where the exercise of the powers by the Vice - Chancellor under sub -section (4)
involves the appointment of any person, such appointment shall be confirmed by
the competent authority empowered to approve such appointment in accordance
with the provisions of this Act and the regulations not later than six months from
the date of the order of the Vice-Chancellor, otherwise such appointment shall cease
to have effect on the expiration of a period of six months from the date of the order
of the Vice- Chancellor.
CHAPTER III
AUTHORITIES AND OFFICERS OF UNIVERSITY
13. The following shall be the authorities of the University, namely.-
(i) The Board of Governors,
(ii) The Academic Council,
(iii) The Council of Post-Graduate Studies and Research,
(iv) The Finance Committee,
(v) The Boards of Studies,
(vi) The Board for Sports and Students’ Welfare, and
(vii) Such other Boards and bodies of the University as may be declared by the
regulations to be the authorities of the University.
14. The following shall be the officers of the University, namely:-
(i) The Chancellor,
(ii) The Vice-Chancellor,
(iii) The Registrar,
(iv) The Director, School of Post-Graduate Studies and Research, and
(v) Such other officers in the service of the University as may be declared by the
regulations to be the officers of the University.
Authorities of
University.
Officers of
University.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-11
15. (1) The Board of Governors shall be the supreme authority of the University.
(2) The Board of Governors shall consist of the following members, namely:-
(i) the Vice-Chancellor, who shall be the ex-officio Chairman of the Board of
Governors;
(ii) the Director of School of Post-Graduate Studies and Research;
(iii) the Secretary to the Government, Health and Family Welfare Department;
(iv) the Secretary to the Government; Finance Department;
(v) the Secretary to the Government, Higher and Technical Education;
(vi) the Commissioner of Health, Medical Education and Medical Services,
Gujarat State;
(vii) the Director, Institute of Teaching and Research in Ayurveda (ITRA) Gujarat
State;
(viii) the Director of AYUSH, Gujarat State;
(ix) upto two Heads of University Departments nominated by the Government by
rotation;
(x) three Principals of affiliated colleges to be nominated by the Government by
rotation;
(xi) two eminent academicians in the field of Ayurved to be nominated by the
Government;
(xii) upto three expert representing disciplines such as finance, legal,
administration, humanities and management to be nominated by the
Government;
(xiii) one expert from the Good Manufacturing Practices (GMP) certified Ayurved
Drug Industries nominated by the Government;
(xiv) one expert from the Institutes of Research and Development in the field of
Ayurved and allied subjects to be nominated by the Government;
(xv) the Registrar, who shall be the Secretary to the Board of Governors:
(3) The nominated members shall continue for a period of three years from the date of
their nomination.
16. (1) The Vice-Chancellor shall be the Chairman and shall preside at the meetings
of the Board of Governors.
(2) The Chairman shall exercise such other powers and perform such other
functions as may be assigned to him by or under this Act or the regulations.
17. (1) Subject to the provisions of this Act, the Board of Governors shall be
responsible for the general superintendence, direction and the control of the
affairs of the University and shall exercise all the powers of the University,
and shall have the power to review the acts of the Academic Council and the
Finance Committee and other committees or authoriti es constituted by the
University.
Board of
Governors.
Powers of
Chairman.
Powers and
functions of
Board of
Governors.
11-12 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
(2) Without prejudice to the provisions of sub -section (1), the Board of
Governors shall have the following powers and functions, namely:-
(i) to take decision on question of policy relating to the administration and
working of the University;
(ii) to institute courses of study at the University;
(iii) to make regulations;
(iv) to consider and approve Annual Report and Annual Budget, annual
accounts with balance sheet of the University for every financial year;
(v) to invest money and funds of the University and to take decision on the
recommendation of the Finance Committee;
(vi) to finance and publish the publication of studies, treaties, books,
periodicals, reports and other literature from time to time and to sale or
arrange for the sale as it may deem fit;
(vii) to create or abolish posts of teachers, officers and employees of the
University;
(viii) to appoint such committees as it considers necessary for the exercise of
powers and the performance of its duties under this Act;
(ix) to appoint Directors of the s chools, department or Institute of studies of
the University;
(x) to delegate any of its powers to the Directors, Registrar or any other
officers, employees or any authority of the University or to the committee
appointed by it;
(xi) to upgrade the skill and knowledge of teaching and non-teaching staffs of
the university colleges by developing a mechanism for arranging
induction training programme, orientation, refresher courses, etc. as
prescribed; and
(xii) to exercise such other powers and perform such other functions as may be
conferred or imposed upon it by or under this Act or the regulations, and
such other powers for achieving the objects of the University.
18. (1) Save as otherwise provided in this section, the term of a nominated member
of the Board of Governors shall be three years from the date of nomination.
(2) The ex-officio member shall continue to be a member so long as he holds the
office by virtue of which he is the member of the Board of Governors.
(3) Any vacancy in the Board of Governors occurring before the next
reconstruction or before the expiry of the prescribed period shall be filled in
the same manner as prescribed in section 15 and such a membe r shall hold
office for the remainder of the term of the member in whose place he is
nominated.
(4) A member shall be eligible for re-nomination for the next term.
(5) A member may resign from his office by writing under his hand addressed to
the Chairman and his resignation shall take effect from the date it is accepted
by the Chairman.
Term of
office and
vacancies
among
members of
Board of
Governors.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-13
Academic
Council.
Powers and
functions of
Academic
Council.
19. (1) The Academic Council shall consist of the following members, namely:-
(i) The Vice -Chancellor who shall be the ex-officio Chairman of the
Academic Council;
(ii) Two academicians to be nominated by the Board of Governors;
(iii) Two experts in Ayurved, having special knowledge and experience in
the field of education and research to be nominated by the Board of
Governors;
(iv) Three Chairman of the Board of Studies from clinical subject to be
nominated by the Board of Governors;
(v) Three Chairman of the Board of Studies from non-clinical subject to be
nominated by the Board of Governors;
(vi) The Director of School of Post-Graduate Studies and Research;
(vii) Upto three academic heads of Post -Graduate department to be
nominated by the Vice-Chancellor by rotation;
(viii) Upto two principals of the affiliated colleges by rotation to be
nominated by the Vice-Chancellor;
(ix) One professor or associate professor/reader or a ssistant professor/
lecturer having ten years’ experience in academic field from any
discipline of the University by rotation to be nominated by the Vice -
Chancellor:
Provided that, where three or more professors or associate professors/readers
are available such nominations be made from that category only.
(2) The Registrar shall be the Secretary of the Council.
(3) The term of the nominated members shall be three years.
20. The Academic Council shall exercise the following powers and perform the
following functions, namely:-
(i) to exercise and control over the academic policies of the University and shall
be responsible for the maintenance and the improvement of standards of
instruction, education evaluation and research;
(ii) to consider the matters of general academic interest either on its own initiative
or on reference from the Board of Studies or the Council of Post -Graduate
Studies and Research and to take appropriate action thereon;
(iii) to recommend to the Board of Governors such regulations as are consistent
with this Act regarding the academic functioning of the University including
discipline of the students;
(iv) no academic programme, curriculum, syllables, or method of instructions
shall be implemented without the approval of the Academic Council; and
(v) to exercise such other powers and perform such other functions as may be
conferred or imposed upon it by the regulations.
11-14 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
Powers
and
functions
of the
Council
of Post-
graduate
Studies and
Research.
21. (1) The Council of Post -Graduate Studies an d Research shall consist of the
following members, namely:-
(i) the Vice-Chancellor;
(ii) three Heads of Department of Post-Graduate Section of University by
rotation;
(iii) one member nominated by the Board of Governors from amongst fix
members, who are pursuing Post-Graduate qualification in Ayurved;
(iv) the Director of School of Post-Graduate Studies and Research;
(v) three Senior Professors in Post-Graduate Teaching to be nominated by
Vice-Chancellor;
(vi) three Professors or Associate Professors/Readers or Assistant
Professors/Lecturers, who are recognised for guiding research leading
to Ph.D;
(vii) two outside a cademician who have been conducting research or
heading any research in any laminating institute outside the
University.
(2) The term of the members of the Council of Post-Graduate Studies and
Research shall be three years.
22. Subject to the provisions of this Act and the regulations, the Council of Post -
Graduate Studies and Research shall exercise following powers and perform the
following functions, namely:-
(i) to exercise and control over the academic policy of Post -Graduate Teaching
and Research and shall be responsible for the maintenance of standards and
quality of Post -Graduate Teaching and Research in different fields of
Ayurved;
(ii) to organize and co -ordinate the Post -Graduate instruction, teaching and
training in the University area;
(iii) to deal with all matters relating to Post -Graduate instruction, training and
research in various subjects taught in the University or in which traini ng is
given research conducted;
(iv) to report to the Board of Governors on all matters referred to it by either of
them;
(v) to recommend to the Board of Governors the names of teachers in faculties to
be recognised as University teachers for Post -Graduate inst ruction or
guidance in research;
(vi) to lay down conditions under which Post-Graduate students should work;
(vii) to recommend to the Board of Governors the names of suitable persons as
referees for examining the thesis submitted by the students;
(viii) to exercise such other powers and discharge such duties as may be provided
for by regulations; and,
(ix) generally, to advise on all academic matters falling within its purview.
Council of
Post-Graduate
Studies and
Research.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-15
Other
university
bodies.
23. (1) The Finance Committee shall consist of the following members, namely: -
(i) the Vice-Chancellor, who shall be the ex-officio Chairman of the Committee;
(ii) one member of the Board of Governors, to be nominated by the Board of
Governors;
(iii) one Director, by rotation, to be nominated by the Vice-Chancellor; and
(iv) One expert in t he field of finance, to be nominated by the Board of
Governors.
(2) The Registrar shall be the Secretary of the Committee.
(3) The term of the office of the nominated member shall be three years.
24. Subject to the other provisions of this Act, the Finance Committee shall exercise the
following powers and perform the following functions, namely:-
(i) to examine the annual accounts and annual budget estimates of the University
and to advise the Board of Governors thereon;
(ii) to review from time to time, the financial position of the University;
(iii) to make recommendation to the Board of Governors on all proposals
involving raising of funds, receipts and expenditure,
(iv) to provide guidelines for investment of surplus fund;
(v) to make recommendation to the Board of Governors on all financial policy
matters of the University;
(vi) to make recommendation to the Board of Governors on all proposals
involving expenditure for which no provision has been made in the budget or
for which expenditure in excess of the amount provided in the budget needs
to be incurred;
(vii) to examine all proposals relating to the revision of pay -scales, up-gradation
of pay-scales and those items which are not included in the budget prior to
placing before the Board of Governors; and
(viii) to exercise such other powers and perform such other functions as may be
conferred or imposed upon by the regulations.
25. (1) There shall be a Board of Studies for every subject or group of subjects as may be
prescribed by the regulations.
(2) The constitution, powers and duties of the Boards of Studies shall be such as may be
prescribed by the regulations.
26. (1) The University shall establish a Board of Sports and Students’ W elfare and
such other Boards as may be prescribed by the regulations.
(2) The constitution, powers and duties of the Boards established under sub-
section (1) shall be such as may be prescribed by the regulations.
27. The constitution, powers and duties of the other bodies as may be declared by the
regulations to be the authorities of the University shall be such as may be prescribed.
Powers and
functions of
Finance
Committee.
Board of
Studies.
Board for
Sports and
Students’
Welfare and
other boards.
Finance
Committee.
11-16 GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 [ PART IV
Committees.
Registrar.
28. All the authorities of the University shall have power to appoint committees. Such
committees may include persons who shall not be the members of the authority appointing
the committee.
29. (1) The Registrar shall be appointed by the University in such manner and on such
terms and conditions as may be prescribed.
(2) The Registrar shall-
(i) be responsible for the custody of records, common seal, funds of the University and
such other properties of the University;
(ii) place before the Board of Governors and other authorities of the University all such
information and documents as may be necessary for the transaction of the business;
(iii) be responsible to the Vice-Chancellor for the proper discharge of his function;
(iv) be responsible for the administration and services of the University and conduct of
the examinations and make all other arrangements necessary thereof and be
responsible for the execution of all processes connected therewith;
(v) attest and execute all documents on behalf of the University ve rify and sign the
pleadings in all suits and other legal proceedings by or against the University and
all processes in such suits and proceedings shall be issued to and served upon the
Registrar; and
(vi) exercise such other powers and perform such other duties as may be assigned to
him by or under this Act, the regulations or as may be delegated to him by the Board
of Governors or by the Vice- Chancellor.
CHAPTER IV
AFFILIATION, RECOGNITION AND APPROVAL
30. (1) A college or institution applying for affiliation to the University shall submit an
application to the Registrar one year prior to the proposed date of starting the college or
institution:
Provided that on the recommendation of the Vice - Chancellor, the Board of
Governors may, if it is satisfied that there are special reasons to do so, after
recording such reasons, entertain an application for affiliation not submitted to the
Registrar within the aforesaid period.
(2) Any college or Inst itution applying for affiliation shall apply in such form, along
with such fees and details, in such manner and shall fulfil such norms and criteria
as may be prescribed before applying for affiliation.
(3) On receipt of an application made under sub -section (1), the Board of Governors
shall, in consultation with the Academic Council and after giving to the college or
the institution an opportunity of stating its case, determine whether the college shall
supply a need in the locality, having regard to the type of education intended to be
provided by the college or the institution, the existing provision for the same type
of education made by other college or the institution in the neighborhood and the
suitability of the locality where the college or instit ution is to be established and
comply with the provisions of this Act and the regulations, record its opinion as to
whether the application should be granted or refused either in whole or in part and
communicate the decision to the college or institution.
Affiliation.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 06-04-2021 11-17
Extension of
affiliation.
Inspection of
colleges and
report.
(4) When an application for affiliation or any part thereof is granted, the order of the
Board of Governors shall specify the courses of the instruction in respect of which
the college or institution is affiliated and where the application or any part the reof
is refused, the grounds of such refusal shall be recorded and shall be communicated
to such college or institution.
(5) Any college or institution aggrieved by the decision of the Board of Governors as
referred to in sub-section (4), may prefer an appeal to the State Government within
thirty days from the date of communication of such decision and the decision of the
State Government on such appeal shall be final.
(6) Notwithstanding anything contained in this section, such affiliaExcerpt shown. Open the full act in Lexace.