LexThe Kaushalya the Skill University Act, 2021
Gujarat · state statute
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Extra No. 26
©
The Gujarat Government Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LXII ] WEDNESDAY, O CTOBER 20, 2021 / ASVINA 28, 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 assen ted to by the Governor on the
18th October, 2021 is hereby published for general information.
K. M. LALA,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 22 OF 2021
(First published, after having received the assent of the Gove rnor, in the "Gujarat Government
Gazette", on the 20th October, 2021).
AN ACT
to establish and incorporate a Skill University in the State of Gujarat to facilitate and
promote skill, entrepreneurship development and skill based education and matters
connected therewith and incidental thereto.
WHEREAS it is considered necessary and advantageous to set up a nd
incorporate a world class experi ential learning University in t he State of Gujarat to
facilitate and promote skill edu cation and training, entreprene urship development and
technology based education in an integrated manner in such way to address 21st century
skill gaps with skilling, reskilling and upskilling of youth an d in the institutional
delivery framework in skill development and training and to fac ilitate research in
e m e r g i n g a r e a s o f P r i m a r y , S e c o n d a r y a n d T e r t i a r y i n d u s t r y o f State and to raise
overall adequate skill level in various fields related to these allied areas in the State of
Gujarat with aim of “Skilling for All”;
It is hereby enacted in the Seventy-second Year of the Republi c of India as
follows:-
1. (1) This Act may be called “Kaushalya” the Skill University Act 2021.
(2) It extends to the whole of the State of Gujarat.
Short title, extent
and
commencement.
IV Ex.-26 26-1
26-2 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
(3) This section shall come into force at once and the remainin g provisions
shall come in to force on such date as the State Government may , by notification in the
Official Gazette, appoint.
2. In this Act, unless the context otherwise requires, -
(a) “Board” means the Board of Governance of the University con stituted under
section 16;
(b) “Deans” means the Deans of the University appointed under s ection 13;
(c) “Director General” means the Director General of the University appointed under
section 9;
(d) “Directors” means the Directors of the Institutes or the C enters of the University
appointed under section 12;
(e) “(EDII) – Ahmedabad”, means an autonomous and not-for-profi t institute set up
in the year 1983 by the Central or the State Government;
(f) “Finance Committee” means th e Finance Committee of the University constituted
under section 23;
(g) “Ministry of Skill Development and Entrepreneurship” means Ministry for Skill
Development and Entrepreneurship setup by Government of India;
(h) “National Skill Development Corporation” means a not-for-pr ofit public limited
company incorporated under section 8 of the Companies Act, 2013 b y
Government of India;
(i) “National Skill Qualification Framework” means the qualifi cation assurance
framework for skills as notified vide Notification dated 08/06/ 2013 published by
the Department of Economic Affairs, Ministry of Finance, Government of India;
(j) “President” means the President of the University appointed under section 8;
(k) “prescribed” means prescribed by regulations;
(l) “Registrar” means the Registrar of the University appointed under section 11;
(m) “regulations” mean s the regulations of the University made by the Board;
(n) “Sector Skill Council” Means Sector Skill Council recognize d by Ministry of
Skill Development and Entrepreneurship through the National Skill Development
Corporation;
(o) “Skill Development Council” means the Skill Development Cou ncil of the
University constituted under section 23;
(p) “Society” means the Gujarat Skill Development Society regis tered under the
Societies Registration Act, 1860 and the Gujarat Public Trusts Act, 1950;
(q) “State” means th e State of Gujarat;
(r) “Technical Examination Board” means the Technical Examinati on Board set up
by the Government of Gujarat;
(s) “University” means “Kaushalya” the Skill University, establ ished and
incorporated under section 3;
(t) “University Grants Commission” means the University Grants Commission
established under the University Grants Commission Act, 1956;
(u) “University Teacher” means Pr ofessors, Associate Professor, Assistant Professor
and such other persons as may be appointed for imparting instru ctions, trainings
or conducting research in the University or in any college or institute;
Definitions.
21 of 1860.
Bom. 29 of
1950.
3 of 1956.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-3
3. (1) There shall be established a University by the name of “Kau shalya” the Skill
University.
(2) The President, the Board of Governance, the Skill Developme nt Council, the
Finance Committee, the Director G eneral, the Directors, the Dea ns, the Registrar and
all other persons who may hereafter become such officers or mem bers so long as they
continue to hold such office or membership, hereby constitute a body corporate by the
name of “Kaushalya” the Skill University.
(3) The University may affiliate any college or institute for t he conferment of degree,
diploma and certificate to the s tudents admitted therein especi ally those colleges that
provide degree and diploma aimed at bridging the skill gap in t he State to be named as
“Skill College”.
(4) The University shall be a bod y corporate by the name afores aid, having perpetual
succession and a common seal with power, subject to the provisi ons of this Act, to
acquire and hold property and dispose of property and to contract and shall, by the said
name, sue or be sued.
4. The headquarters of the University shall be at Ahmedabad.
5. The objects of the University shall be as follows, namely: -
(a) to emerge as one of the foremost University of quality in skill education and
training recognized by industries, nationally and internationally.
(b) to develop the knowledge of technology, management and env ironment for
the advancement of quality of life of the mankind in general an d in relation
to the domains of skill education and training.
(c) to create capabilities for upgrading the infrastructure of global standard for
education, training and research in the areas related to skill development;
(d) to promote skill education in an integrated and holistic m anner with higher
education to ensure pathways for progression and mobility;
(e) to exchange expertise and best practices in support of ski ll development
efforts with any other national or international college, insti tution,
organization, universities etc.;
(f) to develop patterns of teach ing and training at various le vels of educational
accomplishment so as to set a high standard of education and tr aining in
relation to the domains of skill development;
(g) to develop qualified candidates with skill proficiency and competency at
different levels as per National/State qualification framework of skill
education.
(h) to provide inter-relationship for national and global part icipation in the fields
of science, technology and managem ent in relation to the domain s of skill
development and allied fields; and
(i) to establish close linkages with industry to make teaching , training and
research at the University relevant to the needs of the society , at national and
global levels.
(j) to provide consultancy to Government, Semi-Government, pub lic and private
industries in the field of skill development;
(k) to create entrepreneurs/employable youth by providing nece ssary skill and
support;
Establishment
and
Incorporation of
University.
Headquarters
of University.
Objects of
University.
26-4 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
(l) to disseminate knowledge/skill through seminars, conferenc es, executive
education programs, community development programs, publication s and
training programs;
(m) to frame credit framework for competency based skill and v ocational
education and training;
(n) to develop Training of Trainer centre, to engage master tr ainers in coaching
new trainers / upgrade knowledge & skills of existing trainers that are l ess
experienced with a particular topic or skill, or with overall t raining
considering National Skills Qualifications Framework (NSQF) requirements.
(o) to develop Industry led skills centres to ensure a continuo us supply of quality
trainers in each sector and to conduct special training program s to impart
high quality training in specific sectors with special focus on e m e r g i n g
technologies.
(p) to set up international alliance skill centers to improve the quality and
relevance of skills developed a nd certified through education a nd training
systems. Also, build and support effective and efficient higher education and
vocational educational and training system.
(q) to pursue such other objects, as may be prescribed.
6. Subject to the provisions of this Act, the University shall exe rcise the following
powers and perform the following functions, namely: -
(a) to administer and manage th e University and to establish s uch Institutes and
Centers for research, education and instruction as are necessar y for the
furtherance of the objects of the University;
(b) to develop curriculum packages of skill at different level s, as may be defined
by the University or by the National Skill Qualification Framework.
(c) to define norms and parame ters of skill training, teaching and instruction,
consistent with the credit framework and curriculum packages, a s the
University may deem fit;
(d) to lay down parameters for assessment and accreditation of skill educators
and training in accordance with t he norms specified under the N ational Skill
Qualification Framework, or such other norms, as may be determi ned by the
University.
(e) to establish its own Institute or center to provide skill education and training,
for identification and recognition of prior learning.
(f) to establish its own incubation center, retail house, serv ice center, research
and development center, production prototype center, industry o perated
center of excellence or any other center which shall provide hi gh-tech
practical training to enhance skill level of youth;
(g) to conduct innovative experiments in new methods and techn ologies in the
field of technology and management in relation to the skill req uired for
industries in order to achieve international standards of such skill, training
and research;
(h) to prescribe curricula and provide for flexibility in the education systems and
delivery methodology including online and distance learning;
(i) to hold examinations and confer degrees, diplomas or grant certificates and
other academic distinction or title on person subject to such conditions as the
Powers and
Functions of
University.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-5
University may determine, and to withdraw or cancel any such de grees,
diplomas, certificates, or oth er academic distinctions or title s in the
prescribed manner;
(j) to confer honorary degrees or other distinctions in the pr escribed manner;
(k) to establish such special centers, specialized training cen ters or other units
for research and instruction as in the opinion of the Universit y, necessary for
the furtherance of its objects;
(l) to provide printing, production and publication of researc h and other works
and to organize exhibitions, workshops, seminars, conference, etc.;
(m) to sponsor and undertake research in all aspects of skill education and
training;
(n) to offer executive developmental programs;
(o) to collaborate or associate with, advise, administer, cont rol, develop and
maintain any educational institution with like or similar objects;
(p) to develop and maintain linkages with educational or other institutions in any
part of the world having objects wholly or partly similar to th ose of the
University, through exchange of teachers, students and scholars and
generally in such manner as may be conducive to their common objects;
(q) to develop and maintain r elationships with teachers, resea rchers and experts
in any part of the world for achieving the objects of the University;
(r) to regulate the expenditure, manage the finances and to ma intain accounts of
the University;
(s) to receive grants, subven tions, subscriptions, donations a nd gifts for the
p u r p o s e o f t h e U n i v e r s i t y a n d c o n s i s t e n t w i t h t h e o b j e c t s f o r which the
University is established and to enter into any agreement with Central
Government, State Government, the University Grants Commission,
Ministry of skill development and entrepreneurship, National Sk ill
Development Corporation or other authorities or bodies for rece iving any
grants, technical support or otherwise;
(t) to receive funds from the In dustry, national and internati onal organizations
or any other sources a gifts, donations, benefactions or beques ts by transfer
of movable and immovable properties for the purposes and object s of the
University;
(u) to establish, maintain and manage halls and hostels for th e residence of
students and accommodation for faculties, officers and employee s of the
University and the guest houses, academic infrastructure;
(v) to supervise and control the residence and regulate the dis cipline of students
of the University and to make arrangements for promoting their health and
general welfare and cultural activities;
(w) to fix, demand and receive o r recover fees and such other charges as may be
prescribed;
(x) to institute and award fellowships, scholarships, prizes, medals and other
awards;
(y) to purchase or to take on lease or accept as gift or other wise, any land or
building or works which may be n ecessary or convenient for the purpose of
26-6 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
the University on such terms and conditions as it may think fit a n d t o
construct, alter and maintain any such buildings or works;
(z) to exchange, lease or otherwise dispose of all or any port ion of the
Immovable properties of the University, on such terms as it may think fit,
consistent with the interest, activities and objects of the Uni versity under
intimation to the State Government;
(aa) to sell, exchange, lease or otherwise dispose of any mova ble property of the
University;
(ab) to draw and accept, to make and endorse, to discount and negotiate
promissory notes, bills of exchange, cheques or other negotiable instruments;
(ac) to raise and borrow money on bond, mortgages, promissory notes or other
obligations or securities founded or based upon all or any of t he properties
and assets of the University or without any securities and upon such term s
and conditions as it may think fit and to pay out of the funds of the
University, all expenses incidental to the raising of money, to r e p a y a n d
redeem any money borrowed under intimation to the State Government;
(ad) to invest the funds of the University in or upon such securities and transpose
any investment from time to time in such manner as it may deem fit in the
interest of University; to execute conveyance regarding transfers, mortgages,
leases, licenses, agreements and other conveyance in respect of the property,
movable or immovable including Government securities belonging to the
University or to be acquired for the purpose of the University under
intimation to the State Government;
(ae) to admit the students for the courses offered by the Univ ersity in the
prescribed manner;
(af) to create skill development, academic, technical, adminis trative, ministerial
and other posts and to make appointments thereto;
(ag) to regulate and enforce discipline among the teaching and non-teaching
employees of the University and to provide for such disciplinary measures as
may be prescribed;
(ah) to institute professorships, associate professorships, as sistant professorships,
endowed professorship, honorary professorships, adjunct profess orships and
any other teaching, academic or research posts and to prescribe
qualifications for them;
(ai) to appoint persons as Professors, Associate Professors, Ad junct Professors,
Assistant Professors, Registrar or otherwise as teachers and re searchers of
the University;
(aj) Subject to the provisions of this Act and regulations, an y officer or authority
of the University may, by order, delegate his or its powers (ex cept the power
to make regulations) to any other officer or authority under his or its control;
(ak) to recognize industries or training centers for the purposes of practical training of
students in skill and to define norms of recognition of competence attained by
student in such practical training in industry or training center for the purpose of
to earn credits;
(al) to lay down norms for transfer of credits to promote new learning
opportunities without compromising on learning outcomes;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-7
(am) to do all such other acts and things as the University may consider necessary,
conducive or incidental to the a ttainment or enlargement of all or any of the
objects of the University.
(an) The University shall furnish to the State Government, Uni versity Grants
Commission, Ministry of Skill Development and Entrepreneurship, All India
Council for Technical Education and other statutory authorities such reports,
returns, statements and other information as may be required by them from
time to time.
(ao) to establish Academic Ban k of credit for Constituent/Affi liated Colleges/
Departments/Schools, etc. or other recognized Universities.
7. The following shall be the officers of the University, namely: -
(a) The President,
(b) The Director General,
(c) Directors,
(d) Deans,
(e) The Registrar, and
(f) The Controller of Examination,
(g) Such other persons as may be declared by regulations to be the officers
of the University.
8. (1) The President of the University shall be appointed by the State
Government.
(2) The person to be appointed as President shall, -
(a) be an eminent technologist or industrialist having long-te rm vision and
mission for skill development and;
(b) be associated with Gujarat in terms of development, educat ion, philanthropy,
industrial or business development and;
(c) not have attained the age of sixty-five years on the date of nomination or re-
nomination.
(3) The President shall hold o ffice for a period of three years and shall be eligible for
re-nomination for one more term only.
(4) The other terms and conditions for the President shall be such as may be
determined by the State Government.
(5) Where a vacancy in the office of the President occurs on a ccount of death,
resignation or otherwise, the Government of Gujarat shall appoi nt a suitable
person to be the President in accordance with the provision of sub-section (2), in
the interim the State Government shall appoint a suitable person to officiate as
President.
(6) The President may resign from his office by writing under his hand addressed to
the State Government and such resignation shall take effect from the date o f
acceptance.
(7) The President shall have, subject to the provisions of thi s Act, power to cause an
inspection or review to be made by such person or persons as he may direct, of
the University, its buildings, hostels, libraries, equipment an d systems and
processes and of any institution or center maintained by the Un iversity, and also
of the examinations, teaching, research and other work conducte d or done by 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.
Officers of
University.
President.
26-8 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
9. (1) The Director General shall be appointed by the Board out of the panel of three
names recommended by the Search Committee.
(2) The Search Committee shall consist of the following members , to be nominated by
the Board, namely:-
(a) an eminent technologist/ industrialist,
(b) an eminent person with experience in skill development,
(c) one of the member of the Board.
(3) The Director General shall be appointed from the field of t echnology, Science,
Public Administration, Skill Development or Management, and sha ll not have
completed more than sixty years of age at the time of appointme nt. He should be a
person of high repute in academic s/Skill Development and have s ignificant credentials
to support the same.
(4) The Board shall designate one of the members of the Search Committee as the
chairman of the Committee.
(5) The term of office of the Director General shall be determi ned by the Board for a
period not exceeding three year s. He shall be eligible for reap pointment for one more
term not exceeding three years
(6) Whenever any vacancy occurs in the office of the Director General and it cannot be
conveniently and expeditiously filled up in accordance with the provisions of sub-
sections (1) to (3) of this section. Pending such appointment, the Principal Secretary or,
as the case may be, the Additional Chief Secretary, Labour and Employment
Department of the Government of Gujarat shall function as the D irector General of the
University.
(7) The other terms and conditions of the services of the Director General shall be such
as may be prescribed by the Boar d and until so prescribed, shal l be determined by the
President.
10. (1) The Director General shall be the Chief Executive of the Un iversity. He
shall preside over at the meetings of the Academic Council, Ski ll Development
Council and the Finance Committee.
(2) Without prejudice to the generality of the provisions conta ined in sub- section (1),
the Director General shall,
(a) exercise general supervision and control over the affairs of the University;
(b) ensure implementation of the decisions of the authorities of the University;
(c) be responsible for imparting of instruction and maintenance of discipline in
the University; and
(d) 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 del egated to him
by the Board or by the President.
(3) Where any matter is of urgent in nature requiring immediate action and the same
cannot be immediately dealt with by the Chairman or authority o r body of the
University empowered under this Act to deal with it, the Direct or General may take
such action as he may deem fit and shall forthwith report the action was so taken by
him to the Chairman or authority or body of the University who o r w h i c h , i n t h e
ordinary course, would have dealt with the matter:
Director
General.
Powers and
duties of
Director
General.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-9
Provided that if such authority or other body is of the opinio n that such action
ought not to have been taken by the Director General, it may re fer the matter to the
Board which may either confirm the action taken by the Director General or annul the
same or modify it in such manner as it thinks fit, and thereupo n the action shall cease
to have effect or, as the case may be, shall take effect in such modified form. However,
such modification or annulment shall be without prejudice to th e validity of anything
previously done by or under the order of the Director General.
(4) Where the exercise of the po wer by the Director General und er sub- section (3)
involves the appointment of any person, such appointment shall be confirmed by the
competent authority empowered to approve such appointment, in a ccordance with the
provisions of this Act and the regulations, not later than six months from the date of
order of the Director General, otherwise such appointment shall cease to have effect on
the expiration of a period of six months from the date of order of the Director General.
11. (1) The Registrar shall be appointed by the Board in such manne r and on such
terms and conditions as may be prescribed.
(2) The Registrar shall -
(a) be responsible for the custody of records, common seal, the fun ds of the
University and such other property of the University;
(b) place before the Board and other authorities of the University, all such
information and documents as may be necessary for transaction o f its
business;
(c) be responsible to the Director-General for the proper discharge o f h i s
functions;
(d) be responsible for the administration and services of the Unive rsity; and make
all other arrangements necessary thereof and be responsible for the execution
of all processes connected therewith;
(e) attest and execute all documents on behalf of the University;
(f) verify and sign the pleadings in all suits and other proceeding s by or against
the University. All the processes in such suits and proceedings shall be issued
to and served on the Registrar; and
(g) 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 deleg ated to him by
the Board or the Director General.
12. (1) The Directors of the Institutes or Centers of the Universit y shall be
appointed by the Director General, with the approval of the Boa rd in s uch a m anner
and on such terms and conditions as may be prescribed.
(2) The Directors shall assist the Director General in managing t h e a c a d e m i c ,
administrative and other affairs of the institutes or centers a nd shall exercise such
powers and perform such functions as may be prescribed or entru sted to them by the
Director General.
13. (1) The Director General, with the approval of the Chairman, shall appoint the
Deans of the University from amongst the faculties of the University.
(2) The Deans shall assist the Director General and respective Directors of the
Institutes or Centers in managing the academic and other affair s of the University,
Institutes and Centers, and shall exercise such powers and perf orm such functions as
may be prescribed or entrusted to them by the Director General.
Registrar.
Directors
Deans.
26-10 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
14. (1) The Controller of Examinations shall be the whole time salaried officer of
the University and shall be appointed by the Board on such term s, conditions and
remunerations as may be prescribed.
(2) It shall be the duty of the Controller of Examinations to h old various examinations
of the University and its constituent institutions, if any.
(3) The Controller of Examinations shall be the authority to ho ld examinations and
shall ensure that the results are declared in time.
(4) The Controller of Examinations shall be the authority to convene the convocation.
15. (1) The following shall be the authorities of the University, namely:-
(a) The Board of Governance;
(b) The Academic Council;
(c) The Skill Development Council;
(d) The Finance Committee;
(e) Such other authorities as may be declared by regulations to be the
authorities of the University.
(2) The Board may make regulations consistent with this Act, for -
(a) laying down the procedure to be followed at their meeting; and
(b) providing for all matters which by this Act are to be prescribe d by
regulations.
(3) The Board shall make regulations providing for giving of no tice to the members of
the authority of the dates of meeting and of the agenda to be c onsidered at meetings
and for keeping of a record of the proceedings of the meetings.
(4) The annual report of the University giving details of broad programs, policies and
finances, amendments of acts made during the year under report, shall be prepared
under the direction of The Skill Development Council and shall be submitted to the
board on or after such date as may be prescribed and the board shall consider the report
at its annual meeting.
16. (1) The Board of Governance, the University shall consist of the fo llowing
members, namely: -
I. Ex-officio – Permanent Members:
(a) The President, who shall be the Chairman of the Board;
(b) The Director General;
(c) The Secretary to Government of G ujarat, Department of Labour an d
Employment;
(d) The Secretary to Government of Gujarat, Department of Education;
(e) The Secretary to Government of Gujarat, Department of Finance;
(f) The Secretary to Government of Gujarat, Industries and Mines Department;
(g) Director, Employment and Traini ng or Mission Director/Chairman, G u j a r a t
Skill Development Mission/ Gujarat Skill Development Corporation;
(h) One Director by rotation to be nominated by the Board;
(i) One Dean by rotation to be nominated by the Board;
(j) Director of Indian Institute of Skill – Ahmedabad;
(k) Director of Entrepreneurship Development Institute of India – A hmedabad or
his nominee.
Controller of
Examinations.
Authorities of
University.
Board of
Governance.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-11
II. Other Members:
(a) One expert academicians, to be nominated by the Board;
(b) Two professionals of skill development, to be nominated by the Board.
(c) Two eminent experts from the indu stry preferably those who are running skill
centers of excellence in collaboration with the University.
(2) The Registrar shall be the Secretary of the Board.
(3) At all meetings, fifty per cen t. of the members shall form a quorum.
(4) The Board shall meet at least two times in year. A special meeting of the Board
may be convened at any time, by the President, Director General or on a written
request by one-third of its members.
(5) The term of office of the members other than the ex-officio members, shall be
three years and an ex-officio member shall continue so long as he holds the office
by virtue of which he is a member.
17. (1) The Chairman shall preside over the meetings of the Board a nd at the
convocation of the University.
(2) The Chairman shall exercise such other powers and perform s uch other duties as
may be assigned to him by or under this Act or regulations.
18. (1) Subject to the provisions of this Act, the Board shall be r esponsible for the
general superintendence, direction and the control of the affai rs of the University and
shall exercise all the powers of the University, and shall have the power to review the
acts of The Skill Development Council and the Finance Committee a n d o t h e r
committees or authorities constituted by the University.
(2) Without prejudice to the provisions of sub-section (1), the Board shall have the
following powers and functions, namely: -
(a) To take decision on question of policy relating to the administ ration and working
of the University;
(b) to institute courses of study at the University;
(c) to make regulations;
(d) to consider and approve the annual report and the annual budget of the University
for every financial year;
(e) to invest money and funds of the University and to take decisio n on the
recommendation of the Finance Committee;
(f) to publish or finance the publication of studies, treaties, boo ks, periodicals,
reports and other literature from time to time and to sell or a rrange for the sale as
it may deem fit;
(g) to lay down policies to be pursued by the University;
(h) to take such decisions and steps as are found desirable for effectively carrying out
the objects of the University;
(i) to create or abolish posts of t eachers and officers and employe es of the
University;
(j)
to appoint such committees as it considers necessary for the ex ercise of its
powers and the performance of its duties under this Act;
(k) to appoint Directors;
Powers of
Chairman of
Board.
Powers and
functions of
Board.
26-12 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
(l) to delegate any of its powers to the Director General, Directors, Deans, Registrar
or any other officers, employee or authority of the University or to a committee
appointed by it; and
(m) 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 regula tions, and all such
other powers for achieving the objects of the University.
(n) to constitute committee for review of any action/decision taken by the Director
General or any other officer of the University and take appropriate decision there
upon.
19. (1) Save as otherwise provided in this section, the term of a nominated member of
the Board shall be three years from the date of nomination. An ex-officio member shall
continue so long as he holds the office by virtue of which he i s the member of the
Board;
(2) Any vacancy in the Board occu rring before the next reconsti tution or before the
expiry of the prescribed period shall be filled in the same man ner as provided in
section 16 and such a member shall hold office for the remainde r of the term of the
member in whose place he is nominated;
(3) A member shall be eligible for re-nomination for one more term;
(4) A member may resign from his office by writing under his ha nd addressed to the
Chairman of the Board and his resignation shall take effect fro m the date it is accepted
by the Chairman.
20. (1) Subject to the provisions of this Act, the Board shall have , in addition to all
other powers vested in it, the powers to make regulations to pr ovide for the
administration and management of the affairs of the University.
(2) In particular, and without prejudice to the generality of the foregoing powers, such
regulations may provide for all or any of the following matters, namely: -
(a) The summoning and holding of meetings of the authorities o f the University,
other than the first meeting of the Board, and the quorum and c onduct of
business at such meetings;
(b) The powers and functions to be exercised and discharged by the President and
the Chairman of the Board;
(c) The constitution, powers and duties of the a u t h o rities, bodies and other
committees of the University, the qualifications and disqualifi cations for
membership of such authorities, term of office of the membershi p,
appointment and removal of members thereof and other matters co nnected
therewith;
(d) The procedure to be followed by the Board and any Committe e or other body
constituted by or under this Act in the conduct of the business , exercise of the
powers and discharge of the functions;
(e) The procedures and criteria to be followed in establishing courses of study and
admission of students;
(f) The procedure to be followed for enforcing discipline in t he University;
(g) The management of the properties of the University;
(h) The diplomas, degrees, certificates and other academic dis tinctions and titles
which may be conferred or granted by the University and withdra wal or
cancellation of any such degrees, diplomas, certificates and ot her academic
distinctions and titles and the requirements thereof;
Term of
office and
vacancies of
members of
the Board.
Powers to
make
regulations.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-13
(i) The conduct of examinations;
(j) The creation of posts of Di rectors, Professors, Associate Professors, Assistant
Professors or equivalent academic designations or posts, office rs and
employees of the University, and the appointment of persons to such posts
including the qualifications requisite therefore;
(k) The fees and other charges to be paid to the University fo r the courses,
training, facilities and services provided by it;
(l) The manner and conditions for constitution of insurance, p ension and
provident funds and such other schemes for the benefits of offi cers, teachers
and employees of the University;
(m) The terms and conditions for association of the University with other
institutions;
(n) The preparation of budget estimates and maintenance of acc ounts;
(o) The mode of execution of contracts or agreements by or on behalf of the
University;
(p) The classification and procedure for appointment of office rs, employees and
other staff of the University;
(q) The terms and conditions and tenure of appointments, salar ies and allowances,
contractual services, rules of discipline and other conditions of service of the
Director General, Directors, o fficers, teachers and employees o f the
University;
(r) The terms and conditions gov erning deputation of teachers / officers and
employees of the University;
(s) The powers and duties of the Director General, Directors a nd other officers,
teachers and employees of the University;
(t) The terms and conditions governing fellowships, scholarship s, stipends,
medals and prizes;
(u) The authentication of the orders and the decisions of the Board;
(v) The matters relating to hostels and halls of residence and housing for faculties,
officers and employees and guest house including disciplinary control therein;
and all matters which, by this Act, are to be or may be prescribed.
21. (1) The Academic Council of the University shall consist of the following
members, namely; -
(a) The Director General, who shall be the chairman of the Academic
Council;
(b) Two academicians or professionals, to be nominated by the Board
(c) Two academicians or professionals in the fields of skill develo pment, to
be nominated by the Board
(d) One professor from each disciplin e of the University, by rotati on, to be
nominated by the Director General.
(2) The registrar shall be the Secretary of the Council.
(3) The term of office of the members other than the ex-officio members, shall be three
years.
22. Subject to the provision of this Act and the regulations, the A cademic Council
shall have the following powers, namely:-
Academic
Council.
Powers and
functions of
Academic
Council.
26-14 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
(1) to exercise control over the academic policies of the Univ ersity and be
responsible for the maintenance and improvement of standards of instruction,
skill development and evaluation in the university;
(2) to consider matters of general academic interest either on its own initiative or
on a reference form the faculty of the University or the board and to take
appropriate action thereon;
(3) to recommend to the board, such as are consistent with thi s Act regarding the
academic functioning of the Univer sity including discipline of the students
and
(4) to exercise such other powers and perform such other funct ions as may be
conferred upon it by the regulations.
23. (1) The Skill Development Council of the University shall consi st of the
following members, namely: -
I. Ex-officio members:
(a) The Director General, who shall be the Chairman of the Ski ll
Development Council;
(b) The Director of Technical Ed ucation, Department of Educati on –
Government of Gujarat or his nominee;
(c) Member-Secretary of Gujarat Council of Vocational Training –
Gandhinagar;
(d) Commissioner of Industries, Industries and Mines Departmen t of
Government of Gujarat;
(e) Mission Director, Gujarat Skill Development Mission.
II. Other Members:
(a) Three representative from Sector Skill Council (?)
(b) One representative from Gujarat Chamber of Commerce and Industry.
(2) The Registrar shall be the Secretary of the Council.
(3) Fifty per cent. of the members shall form a quorum.
(4) The Skill Development Council shall meet at least two time in a year.
(5) The term of office of the members other than the ex-officio members, shall be two
years and an ex-officio member shall continue so long as he holds the office by virtue
of which he is a member.
24. Subject to the provisions of this Act and the regulations, the Skill Development
Council shall have the following powers, namely:-
(1) to have general supervision over the skill and academic po licies of the University
and give directions regarding methods of instruction, co-operat ive teaching among
skill colleges and skill institute, evaluation of research or i mprovement in skill and
academic standards;
(2) to frame such regulations consistent with acts regarding t he skill training and
academic functions of the Univers ity, discipline, residence, ad missions, equivalency,
attendance;
(3) to prescribe development syllabi and courses of study for various skill courses on
the recommendations of the departments/ facilities;
Skill
Development
Council.
Powers and
Functions of
Skill
Development
Council.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 26-15
(4) the number and value of fellowships, scholarships, medals and prizes to be
awarded shall be determined by the Skill Development Council it s own initiative or on
the recommendations of the finance committee.
(5) to exercise such other powers and perform such other functi ons as may be
conferred upon it by the regulations.
25. (1) The Finance Committee shall consist of the following members, namely: -
(a) The Director General, who shall be the Chairman of the Committee;
(b) One member of the Board to be nominated by the President;
(c) One Director, by rotation, to be nominated by the Director General;
(d) One expert in the field of finance to be nominated by the Board;
(e) One of the member to be nominated by the Finance Department,
Government of Gujarat.
(2) The Registrar shall be the Secretary of the Committee.
(3) Fifty per cent. of the members shall form a quorum.
26. Subject to the other provisions of this Act, the Finance Commit tee shall exercise
the following powers and perform the following functions, namely: -
(1) to examine the annual acco unt and annual budget estimates of the University
and to advise the Board thereon;
(2) to review from time to time the financial position of the University;
(3) to make recommendations to the Board on all financial pol icy matters of the
University;
(4) to make recommendations to the Board on all proposals inv olving raising of
funds, receipts and expenditures;
(5) to provide guidelines for investment of surplus funds;
(6) to make recommendations to the Board on all proposals invol ving
expenditure for which no provision has been made in the budget or for which
expenditure in excess of the amount provided in the budget need s to be
incurred;
(7) to examine all proposals relating to the revision of pay-scales, up-gradation of
the scales and those items which are not included in the budget p r i o r t o
placing before the Board; and
(8) to exercise such other powers and perform such other funct ions as may be
conferred or imposed upon it by the regulations.
27. (1) The University shall have its own funds consisting of –
(a) The money provided by the State Government either through the Society
or directly;
(b) Fees and other charges received by the University;
(c) The money received by the University by way of grants, loans, g ifts,
donations, benefactions, bequests or transfer; the money receiv ed by the
University from the collaborating Industries in terms of the pr ovisions of
the Memorandum of Understanding entered between the University and
the Industry, for establishment of sponsored chairs, fellowship s or
infrastructure facilities of the University; and
(d) The moneys received by the University from any other source.
Finance
Committee.
Powers and
Functions of
Finance
Committee.
Funds of
University.
26-16 GUJARAT GOVERNMENT GAZETTE, EX. 20-10-2021 [ PART IV
(2) All funds of the University shall be deposited in such bank o r i n v e s t e d i n s u c h
manner as the Board may decide on the recommendation of the Finance Committee.
(3) The Funds of the University shall be applied towards the expenses of the University
including expenses incurred in the exercise of its powers and d ischarge of iExcerpt shown. Open the full act in Lexace.