LexThe Gujarat Public Universities Act, 2023
Gujarat · state statute
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The Gujarat Government Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LXIV ] MONDAY, SEPTEMBER 25, 2023 / ASVINA 3, 1945
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 ass ented
to by the Governor on the 25th September, 2023 is hereby published for general
information.
K. M. LALA,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 15 OF 2023.
(First published, after having received the assent of the Governor, in the
"Gujarat Government Gazette", on the 25th September, 2023).
AN ACT
to unify law relating to the Maharaja Sayajirao University of Baroda, the Gujarat
University, the Sardar Patel University, the Veer Narmad South Gujarat University,
the Saurashtra University, the Maharaja Krishnakumarsinhji Bhavnagar University,
the Hemchandracharya North Gujarat University, the Dr. Babasaheb Ambedkar
Open University, the Krantiguru Shyamji Krishna Verma Kachchh University, the
Bhakta Kavi Narsinh Mehta University and the Shri Govind Guru University in the
State of Gujarat.
WHEREAS it is expedient to provide for a uniform pattern for the
constitution, academic autonomy and administration of non -agricultural, non-
medical and non -sectorial U niversities in the State of Gujarat and to make better
provisions thereof;
Ex. IV-16 16-1
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AND WHEREAS the Government of Gujarat with a view to considering
and recommending on different aspects of higher education and learning and to
suggest various measures to ensure such quality education;
AND WHEREAS after considering the recommendations, it is expedient to
make a law to provide for better governance of such universities, better academic
standards, enhancement of quality education for academic autonomy and
excellence, adequate representation through democratic process, transformation,
strengthening and regulating higher education and to regulate the non -agricultural,
non-medical and non-sectorial universities in the State of Gujarat in more effective
manner, to provide for participation of universities in social and educational spheres;
to constitute various Boards and Committees and to repeal the Acts of the
Universities of the State of Gujarat to implement into entirety the above mandate
contained in the decision of the Apex Court in (2002) 8 SCC 481 and certain other
judgments;
It is hereby enacted in the Seventy-fourth Year of the Republic of India as
follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Gujarat Public Universities Act, 2023.
(2) It shall extend to all universities mentioned in the Schedule.
(3) It shall come into 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) “ABC” means Academic Bank of Credit;
(b) “academic services unit” means University science and instrumentation
centre, academic staff college, computer centre, University printing press
or any other unit providing specialised services for the promotion of any
of the objectives of the University;
(c) “adjunct professor”, “adjunct associate professor” or “adjunct assistant
professor” means a person from industry, trade, agriculture, commerce,
social, cultural, academic or any other allied field who is so designated
during the period of collaboration or association with the University;
(d) “affiliated college” means a college which has been granted affiliation by
the University;
(e) “authorities” means the authorities of the University as specified by or
under this Act;
(f) “autonomous college”, “autonomous insti tution” or “autonomous
department” means a college, institution or department to which
autonomy is granted and is designated to be so by the Statutes;
Definitions.
Short title, extent and
commencement.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-3
(g) “autonomy” means a privilege of the University conferred by the Statutes
to permit a college, instituti on or a university departme nt to conduct
academic programme , examinations and develop syllabus for the
respective subjects . A college, institution or a university department ,
which has been granted autonomy shall have full academic,
administrative and financial autonomy subje ct to the provisions of
University Grants Commission (UGC);
(h) “bodies” means the bodies of the university formed by the respective
authorities;
(i) “BoM” means Board of Management;
(j) “collaboration” means collaborative academic activity of the university or
college or institution with other universities, academic institutions
including local, regional, national or international institutions, research
institutions a nd organisations in the field of agriculture, industry, trade
and commerce, sports, social, cultural, science, technology and any other
such field;
(k) “college” means a college constituted by the university, or affiliated to the
university, situated in the university area;
(l) “community college” means an institution providing skill -based expert
academic programme as prescribed in the Statutes;
(m) “conducted college” means a college maintained and managed by the
university;
(n) “De-Notified Tribes (Vimukta Jatis)” means tribes declared as such by the
State Government, from time to time;
(o) “department” means a department conducting research, providing
consulting and extension services, and teaching a particular subject or a
group of subjects in a college and university as prescribed in the Statutes;
(p) “Director” means a head of an institution or a centre or a school of the
university as designated by the Board of Management or a head of a
recognised institution;
(q) “Director of Higher Education” and “Director of Technical Educat ion”
means respectively Director of Higher Education, Gujarat State and
Director of Technical Education, Gujarat State;
(r) “Empowered Autonomous College” means an autonomous college that is
approved by the University Grants Commission (UGC) as a College with
potential for Excellence or College of Excellence, which has high level
grade as specified by the Government by not ification in the Official
Gazette as has been given the status of Empowered Autonomous College
by the Authority under the Statutes, with a power to grant degree of such
College jointly with the affiliating University;
(s) “Empowered Autonomous Cluster Institution s” means a group of
autonomous c olleges or institutions of the same management or
educational society which includes the colleges or institutions, identified
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by the University Grants Commission (UGC) as College with potentia l
for excellence or College of E xcellence, which have high level grade as
specified by the Government by notification in the Official Gazette as has
been given the status of Empowered Autonomous Cluster Institution by
the Authority under the Statutes, and is empowered to grant a joint degree
with the affiliating University;
(t) “Empowered Autonomous Skills Development College” means a college
which has been recognised by the university for conducting the skills
development programmes as prescribed by the university as per the
National, State Level policy regarding Skills Qualification and Education
Framework and which is given the status of Empowered Autonomo us
Skills Development College by the university to which it is
affiliated/constituted and is empowered to grant a joint degree, certificate,
diploma and advanced diploma with the affiliating university;
(u) “fee” means tuition fees, other fees and charges, including developmental
charges; paid for imparting education;
(v) “Head of the University Department”, “Head of the Institution” and
“Head of the College Department” means respectively, a Head of the
University Department, a Head of the Recognised Institution and a Head
of the College Department, as prescribed in the Statutes;
(w) “higher education” means the pursuit of knowledge beyond learning at the
stage of higher secondary school education;
(x) “Hostel” means a place of residence for the students of the university or a
college or an institution, provided, established, maintained, by the
university or college or institution, as the case may be;
(y) “institution” means an academic institution of learning, other than a
college, associated and admitted to the privileges of the university;
(z) “management” means the trustees or the managing or governing body, by
whatever name called, of any trust registered under the Gujarat Public
Trusts Act, 1950, or any society registered under the Societies
Registration Act, 1860 or a Company registered under section 8 of the
Companies Act, 2013, under the management of which one or more
colleges or recognised institutions or other institutions of higher learning,
are conducted and admitted to the privileges of the university:
Provided that, in relation to any college or institution established
or maintained by the Central Government or the State Government or a
local authority like a Municipal Council or a Munici pal Corporation
means, respectively, the Central Government or the State Government or
the Municipal Council or the Municipal Corporation, as the case may be;
(aa) “NAAC” means National Assessment and Accreditation Council;
(bb) “NBA” means National Board of Accreditation;
(cc) “Nomadic Tribes” means tribes wandering from place to place in search
of their livelihood, as declared by the State Government and the Central
Government, from time to time;
Bom. XXIX of 1950.
XXI of 1860.
18 of 2013.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-5
(dd) “non-vacational academic staff” means such staff as the State
Government may classify to be non -vacational academic staff and
includes all such staff which is complimentary to academic staff but, shall
not include the staff engaged purely in discharging administrative
functions;
(ee) “Other Backward Classes” means any socially and educationally
backward classes of citizens as declared by the State Government and
includes Other Backward Classes declared by the Government of India in
relation to the State of Gujarat;
(ff) “post-graduate department” means a department in a college or institution
of higher learning, research or specialised studies, recognised to be so by
the university and imparting post -graduate instruction or guidance for
teaching and research;
(gg) “prescribed” means prescribed by Statutes or Ordinances or Regulations,
as the case may be, made by or under this Act;
(hh) “principal” means the head of a college or an institution duly approved by
the State Government;
(ii) “Professor”, “Associate Professor” or “Assistant Pr ofessor” means as
notified by the University Grants Commission (UGC) from time to time;
(jj) “Principal Executive Officer” means the Principal Executive Officer
appointed under section 8 of this Act;
(kk) “recognised institution” means an institution of higher learning, research
or specialised studies, other than a college, and recognised to be so by the
university;
(ll) “registered graduate” means a graduate of a university registered or
deemed to be registered by or under this Act with one of the universities;
(mm) “Schedule” means the Schedule appended to this Act;
(nn) “Scheduled Castes” means such castes, races or tribes or parts of, or
groups within, such castes, races or tribes as are deemed under article 341
of the Constitution of India to be the Scheduled Castes for the purpose of
this Act;
(oo) “Scheduled Tribes” means such tribes or tribal communities or parts of or
groups within, such tribes or tribal communities as are deemed under
article 342 of the Constitution of India to be Schedule Tribes for the
purpose of this Act;
(pp) “school” means a school of studies maintained by or recognised as such
by the university or autonomous college, Empowered Autonomous
College, Empowered Autonomous Cluster Institution;
(qq) “Special Backwa rd Category” means Socially and Educationally
Backward Classes of citizens declared as a Special Backward Category
by the State Government;
(rr) “State Government” means the Government of Gujarat;
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(ss) “Statutes”, “Ordinances”, “Regulations” and “Rules” mean, respectively,
the Statutes, Ordinances, Regulations and Rules made by or under this
Act;
(tt) “Student” means an individual who is admitted and registered for an
academic programme of the University or affiliated, conducted,
autonomous colleges and recognised, institutions of the University;
(uu) “Sub-Campus” means a comprehensive inherent independent unit of the
university for a predetermined geographical jurisdiction approved by the
competent authority for decentralization of academic, administrative,
research and extension activities of that jurisdiction, with the objective of
improving efficiency and effectiveness;
(vv) “teacher” means full time approved professor, associate professor,
assistant professor, reader, lecturer, librar ian, principal, Director of an
Institution, deputy or assistant librarian in the university, college librarian,
Director or Instructor of physical education in any university department,
conducted, affiliated or autonomous college, autonomous institution or
department or recognised institution of the university;
(ww) “university” means any of the public universities mentioned in the
Schedule;
(xx) “university area” means the area specified against the name of the
university in the Schedule;
(yy) “university department” means a department established and maintained
by the university as prescribed by the Statutes , conducting research,
providing consultancy and extension services, and teaching a particular
subject or a group of subjects;
(zz) “University Grants Commission” means the University Grants
Commission established under the Univers ity Grants Commission Act,
1956;
(aaa) “university institution” means a centre, a school, or an institute established
and maintained by the university as prescribed by the Statutes;
(bbb) “university teacher” means a full time teacher appointed by the university;
(ccc) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER II
PUBLIC UNIVERSITIES
3. (1) Each of the existing public universities specified in Part I of the
Schedule, with effect from the date of commencement of this Act, shall be deemed
to be constituted under this Act for the same area specified in the said part, for which
it was constituted immediately before the date of commencement of this Act.
Incorporation of
Universities.
3 of 1956.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-7
(2) The State Government may, from time to time, by notification in the Official
Gazette, constitute any new university under this Act by such name, for such area
and with effect from such date, as may be specified by it, and insert necessary entries
in Part II of the Schedule; and may for that purpose or any other purposes specified
in that behalf diminish, increase or alter the area of any existing or new university,
by amending the Schedule, by the said notification, and thereupon the entries in
Part I or in Part II, as the case may be, of the Schedule, shall stand amended
accordingly, and all educational institutions, whether colleges, institutions,
autonomous or empowered autonomous colleges, empowered autonomous cluster
institutions, post-graduate departments, schools on the sub -campuses, by whatever
name called, within the area of the new university, which are affiliated /constituted
to or recognised by the existing university shall, from the date aforesaid, stand
affiliated/constituted to or recognised by the new university.
(3) Each university shall be competent to acquire and hold property, both movable
and immovable, to lease, sell or otherwise transfer or dispose of any movable or
immovable property, which may vest in or be acquired by it for the purposes of the
university, and to contract and do all other things necessary for the purposes of this
Act:
Provided that, no such lease, sale or transfer of such property shall
be made without the valuation made thereof by the approved valuer appointed by the
university and without the prior written consent of the State Government.
4. The objects of the university, in general, shall be to disseminate, create and
preserve knowledge and understanding by teaching, research and development, skill
development, training and education, extension and service and by effective
demonstration and i nfluence of its corporate life on a society in general, and in
particular, the objects shall be to-
(a) carry out its responsibility of creation, preservation and dissemination
of knowledge;
(b) promote discipline and the spirit of intellectual inquiry and to dedi cate
itself as a fearless academic community to the sustained pursuit of
excellence;
(c) encourage individuality and diversity within a climate of tolerance and
mutual understanding;
(d) promote freedom, secularism, equality, social justice as enshrined in the
Constitution of India, and to be catalyst in patriotic socio -economic
transformation by promoting basic attitudes and values of essence to
national development;
(e) promote the conducive environment for ensuring social harmony, co -
existence, integral humanism and upliftment of the poorest of the poor;
(f) extend the benefits of knowledge, life and employability skills for
development of individuals and society by associating the university
closely with local, regional and national problems of development;
Objects of
University.
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(g) carry out so cial responsibility as an informed and objective critic, to
identify and cultivate talent, to train the right kind of leadership in all
walks of life and to help younger generation to develop right attitudes,
interests and values;
(h) promote equitable distribution of teaching, learning, training and other
support services facilities of higher education;
(i) to promote training and skills in the context of innovations, research
and discovery in all fields of human endeavo ur by developing higher
educational network with the use of state of art, communication, media
and technologies appropriate for a learning society;
(j) devise motivational systems to ensure that individual cognitive abilities
are not constrained, but rather the innovative spirit and desire to make
true contribution and realize self-achievement is nurtured;
(k) promote acquisition of knowledge in a rapidly developing and changing
society and to continually offer opportunities of upgrading knowledge,
training and skills in the context of innovations, research and discovery
in all fields of human endeavour by developing a higher educational
network with use of modern communication media, information and
communication technology and other emerging and future technologies
appropriate for a learning society;
(l) promote national integration, fraternity and preserve cultural heritage
and inculcate respect towards different religions and diverse cultures of
India through the study of different religions, literature, history, science,
art, civilisations and cultures;
(m) develop work culture and promote dignity of labour through applied
components in the syllabi;
(n) build up financial self -sufficiency by undertaking academic teaching,
training and allied programme, research and development activities for
State and private industries, Government organisations at local,
regional, national and global level and resource generative services in a
cost-effective manner;
(o) promote better interaction and co -ordination among different
universities, institutions and colleges in the given university, other
universities in the State, in the region, in the nation and at a global level
by all such means generally to improve the governance of the university
and facility it provides for higher education;
(p) generate and promote a sense of self -respect and dignity amongst the
weaker sections of the society;
(q) promote gender equality and sensitivity in society;
(r) strive to promote competitive merit and excellence as the sole guiding
criterion in all academic and other matters relating to students;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-9
(s) register with Academic Bank of Credits (ABC), a national-level facility
which will be a bank for academic purposes with students as an
academic account holders;
(t) develop various strategies and initiatives and provide an excellent
opportunity through a wide array of activities for Internationalization
such as internationally relevant curricula, brand building of Education
Institutions in abroad, academic and research collaboration with foreign
universities, credit recognition under twining arrangements, global
citizenship approach and engaging with foreign alumni;
(u) develop separate ‘ Centres of Adult Education’ for achieving 100%
literacy as per the guidel ines issued b y the University Grants
Commission (UGC);
(v) carry out all instructions, norms, regulations as and when issued by the
University Grants Commission (UGC) from time to time.
5. The university shall have the following powers and duties, namely: —
(1) to make provision for research and for the advancement and
dissemination of knowledge, and generally to cultivate and promote the
arts (including fine arts and performing arts), humanitie s, social
sciences, accounts and commerce, pure and applied sciences, present
and emerging technologies, managements, different forms of medicine,
engineering, law, physical education and other branches of learning and
culture and their multi-disciplinary and inter-disciplinary areas;
(2) to make provision s to enable conducted and affiliated /constituent
colleges and recognised institutions to undertake specialised studies;
(3) to make provisions for creation of autonomous, empowered
autonomous and empowered autonomous cluster of institutions;
(4) to develop procedures and processes for recognition of private skills
education providers and empowered autonomous skills development
colleges;
(5) to organis e, maintain and manage university departments, schools,
institutions, labouratories, learning resource centres, libraries, museums
and equipment for teaching, learning, training, research and
development or extension;
(6) to establish, maintain and manage departments, institutions of research,
institutions of specialised studies or academic services unit;
(7) to establish, maintain and manage constituent, community and
conducted colleges, institutions, hostels, health centres, auditoria and
gymnasiums;
(8) to provide for establishment, on the university campus and Sub-
Campuses, of autono mous institutions like multi -university and inter -
university centres, research labouratories, modern instrumentation
centres and like centres of learning, set up by the University Grants
Commission (UGC), the Central Government or the State Government,
Powers and duties
of University.
16-10 GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 [ PART IV
teaching or learning or training colleges or institutions at local, regional,
national and global level, which may be used by the university or
college or group of universities or colleges:
Provided that, in the case of any industry or any non -Government
organisation availing themselves of such facility of a university or such
organisations providing the facility to a university, prior approval of the
State Government shall be obtained by the university concerned;
(9) to provide for establishment of sub -campuses f or serving a group of
colleges, and also to provide for and maintain common resource centres
in such sub-campuses in the form of post-graduate departments, multi-
disciplinary or inter -disciplinary schools, libraries, labouratories,
computer centres and the like centres of learning and skills training, as
per the guidelines laid down by the State Government or by the
University Grants Commission (UGC);
(10) to create posts of directors, principals, university teachers, non -
vacational academic staff, non-teaching skilled, administrative staff and
other posts required by the university, from its own fund and from the
funds received from other funding agencies, prescribe their
qualifications, experience and pay -scales, as per the University Grants
Commission (UGC) recommendation, after approval of the State
Government, and to make appointments thereto;
(11) to make appointments to the posts of directors, principals, university
teachers, non -vacational academic staff, non -teaching skilled,
administrative staff and other posts sanctioned by the State Government
as per the qualifications and experience specified by the State
Government and the University Grants Commission (UGC);
(12) to appoint or recognis e persons working in any other university or
organisation as adjunct professors, adjunct associate professors, adjunct
assistant professors, visiting professors of the university for specified
periods;
(13) to facilitate mobility of teachers within the university and to other
universities with the consent of the teacher concerned;
(14) to prescribe the courses of instruction and studies for the various
examinations leading to specific degrees and diplomas or certificates;
(15) to make provision, wherever feasible, in the university departments,
colleges, institutions, recognised institutions and schools, for survey
and collection of statistics, data and other particulars relevant to various
developmental activities including State and National plans, evaluation
of the developmental schemes with the participation of the students a s
a part of their curricular activities;
(16) to supervise, control and regulate admission of students for various
courses of study in university departments, schools, multi -disciplinary
and inter -disciplinary schools, community, conducted and
affiliated/constituent colleges, institutions and recognised institutions;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-11
(17) to guide teaching in colleges by deputation of teachers from a pool of
teachers of the university and supplement teaching in colleges for
improving their standards;
(18) to institute degrees and post -graduate diplomas and post -higher
secondary diplomas, certificates and other academic distinctions on the
basis of examinations or by other tests;
(19) to hold examinations or evaluations and confer degrees and post -
graduate diplomas and award post -higher secondar y diplomas and
certificates and other academic distinctions on persons who, —
(a) unless exempted therefrom in the manner prescribed, have
pursued approved courses of study in the university, or in a
college or in an institution or a recognised institution or a
school and have passed the examinations and earned the
required credits or marks or grades prescribed by the
university; or
(b) have pursued approved courses of study in the university, or
in a college or in an institution or a recognised institution or in
an autonomous college or an autonomous recognised
institution or in empowered autonomous college or
empowered autonomous cluster institutions or a school and
have passed the examinations and earned the required credits
or marks or grades prescribed by the university; or
(c) have engaged in research under conditions provided by
Ordinances and Regulations;
(20) to confer and award such degrees, diplomas and certificates to, and
provide for such lectures, instruction and training for external students,
and the students under correspondence and distance education, online
and continuing education courses;
(21) to confer honorary degrees or other academic distinctions as prescribed
by the Statutes;
(22) to lay down the conditions of affiliation of colleges and recognition o f
institutions taking into account the credibility of the management and
the norms of academic performance of colleges, faculties and subjects,
as may be laid down, from time to time, and satisfy itself by periodical
assessment or otherwise, that those conditions are fulfilled;
(23) to admit to the privileges of the university, affiliated/constituent
colleges and institutions not maintained by the university and withdraw
all or any of those privileges, temporarily or permanently;
(24) to designate a university depart ment, conducted college, an
affiliated/constituent college, institution or school as an autonomous
university department, conducted college, affiliated/constituent college
or institution or school, as the case may be, in accordance with the
guidelines, if any, laid down by the State Government or University
Grants Commission (UGC);
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(25) to designate a conducted college, an affiliated/constituent college,
institution or school as an empowered conducted college,
affiliated/constituent college or institution or school, in a stand-alone or
cluster form, as the case may be, in accordance with the guidelines, if
any, laid down by the State Government or the University Grants
Commission (UGC);
(26) to monitor and evaluate the academic performance of university
departments, university institutions, conducted colleges and of
affiliated/constituent colleges, autonomous or empowered colleges in a
stand-alone or cluster form and recognised institutions for affiliation or
recognition, as the case may be, for periodical State, National and
World accreditations/ rankings;
(27) to inspect, where necessary, all types of colleges or institutions and
recognised institutions through suitable machinery established for t he
purpose, and take measures to ensure that proper standards of
instruction, teaching, learning, training and research, and extension are
maintained by them and adequate library, class rooms, laboratory,
hostel, workshop and other academic facilities are provided for;
(28) to hold and to manage trusts and endowments and to institute and award
fellowship, travelling fellowship, scholarship, studentship, medals and
prizes for teachers and students of the university and colleges;
(29) to fix, demand and receive or reco ver such fees and other charges, as
may be regulated by the Ordinances, from time to time;
(30) to supervise, control and regulate the conduct and discipline of the
students of the university, colleges, institutions, recognised institutions,
schools and hostels;
(31) to provide for mobility of students from formal to non -formal stream
and vice-versa, and also among the other universities in the S tate and
outside the State;
(32) to provide facilities for revision or in-service courses for teachers of the
university, colleges, schools and institutions;
(33) to make arrangements for promoting the healthy atmosphere, corporate
life and welfare of the students of the university, colleges, schools and
institutions;
(34) to make arrangements for promoting welfare of the employees of the
university;
(35) to co-ordinate and regulate teaching, learning, training and research and
extension in the colleges and recognised institutions;
(36) to provide for the training and education in the domain of quality,
intensive workshops or learning exercises on enhancing quality and also
mechanism for setting up of internal quality assurance for quality
improvement of teachers and non-teaching employees;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-13
(37) to provide for periodical assessment of the performance of teachers and
non-teaching employees in the colleges, institutions and university in
accordance with the norms prescribed by the University Grants
Commission (UGC) or the State Government;
(38) to regulate and provide for attendance of the teachers on the premises
of the university or colleges or institutions during teaching hours and
beyond teaching hours, as prescribed and to prohibit teachers from
taking or conducting private tuitions or private coaching classes;
(39) to regulate and provide for attendance of the non -teaching employees
on the premises of the university or colleges or institutions during
working hours and beyond working hours, as prescribed;
(40) to enforce conduct and discipline rules for teachers and non -teaching
employees prescribed by the State Government;
(41) to prescribe code of conduct for managements;
(42) to prescribe and enforce students charter;
(43) to establish, maintain and manage, whenever necessary, —
(a) university extension boards;
(b) information bureaus;
(c) employment guidance bureaus;
(d) Autonomous Evaluation Boards; and
(e) such other activities as may be necessary and possible to fulfill
the objects of the university;
(44) to make provision for participation of students with necessary
incentives in, —
(a) the national service scheme;
(b) the national cadet corps;
(c) home guards and civil defense;
(d) the national sports organisation;
(e) physical and military training;
(f) extra-mural teaching and research;
(g) programme related to Lifelong Learning and Extension;
(h) any other programme, services or activities directed towards
cultural, economic and social betterment as may be necessary
and possible, to fulfill the objects of the university by the State
Government or / and the Government of India;
(45) to provide for special training or coaching for competitive
examinations, for recruitment to the public services, public s ector
undertakings and other competitive employment opportunities;
16-14 GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 [ PART IV
(46) to arrang e periodical employment programme and to provide
internship;
(47) to co -operate or col laborate with any other university, institution,
authority or organisation for research and advisory services and for such
purposes to enter into appropriate arrangement with other universities,
institutions, authorities, or organisations to conduct certain courses as
the situation may demand;
(48) to rescind or suspend affiliation or recognition or empowere d status
granted to colleges or institutions or cluster of institutions;
(49) to borrow funds for the purposes of the university on the security of the
property of the university, with the prior permission of the State
Government;
(50) to explore the possibilities of augmenting the resources of the university
by exploring or innovating activities such as research and development,
consultancy, training programme and providing services for different
clients from industry, trade or any other non-government organisations;
(51) to transfer the management of an affiliated/constituent college,
institution or autonomous college or empowered autonomous college
or cluster of institutions in case where irregularities or commissions or
omissions of criminal nature by the management of such college or
institution or mismanagement of such col lege or institution are prima -
facie evident, to any other management , following proper legal
procedure and with prior approval of the State Government;
(52) to undertake academic collaboration programme, research and advisory
services with universities and ins titutions abroad, with the prior
approval of the State and the Central Government;
(53) to receive funds for col laborative programme from foreign agencies,
subject to rules and regulations of the Central Government and the State
Government in that behalf;
(54) to create development corpus out of surplus that the university may
generate through its teachin g, learning, training, research, emerging
technology, startup, innovations and development, consultancy and any
other academic and support activities and to invest it in a professional
manner and use the interest generated through it for the growth and
development of academic, research and development, academic and
physical infrastructure development and any other infrastructure;
(55) to lay down for teachers and univers ity teachers, such instructions or
directions as, in the opinion of the university, may be necessary in
academic matters;
(56) to undertake development programme in higher education, research,
consultancy based projects and training programme for outside
agencies, by charging fees, so as to generate resources;
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-15
(57) to make special provisions for the benefit of university education to be
made available to classes and communities which are socially and
educationally backward;
(58) to make special provisions for such benefit s of university education to
be made available for women students and differently-abled students as
the university may think necessary;
(59) to make special provisions for higher education in rural and tribal areas;
(60) to take appropriate measures in order to incr ease the gross enrolment
ratio;
(61) to implement the national literacy and adult education program me
through teachers and students on voluntary basis in the university
system and to evolve measures to give due weightage to the efforts and
performance of the st udents in this area in addition to th eir normal
academic performance and also to evaluate the performance of the
teachers in this area;
(62) to promote by itself, or in co-operation with other universities, the study
of Gujarati and the use of Gujarati as a med ium of instruction, study,
research and examination, in adherence to the policies of the State
Government;
(63) to promote by itself, or in co -operation with other universities or
organisations, the study of regional, national and foreign languages in
general and Asian languages in particular;
(64) to evolve an operational scheme for ensuring accountability of teachers,
non-vocation academic and non -teaching staff of the university,
institutions and colleges;
(65) to provide for joint appointments in single grade of pay in more than
one department or administrative section in the university, as also
between university departments a nd between the university -public or
university-private or university public -private partnership research
laboratories or university-industry or university-other bodies;
(66) to create knowledge and disseminate it and foster high quality research
which is contemporary, globally competitive and locally as well as
regionally and nationally relevant;
(67) to have a learner -centric approach and perform the role of being a
knowledge creator;
(68) to strength en education at under -graduate and post-graduate level,
enhance research develop culture and relevant degree programme and
cultivate desire for entrepreneurship;
(69) to create a comprehensive digital university framewo rk for both, e -
learning and e-administrative services;
(70) to exploit the power of ‘learning by collaboration’ and ‘participation’
with use of information and communication technology;
16-16 GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 [ PART IV
(71) to cultivate research parks, technology incubators and other
engagement ent ities to translate university research to commercial
domain and coordinated projects involving multiple faculty groups
from several disciplines that address some important issues before the
State;
(72) to identify skills to which students need to be exposed to, by taking into
account the local needs, training facilities available, emerging needs
and new employment opportunities;
(73) to provide an environment for the all -round development of youth by
exposing them to the rich cultural heritage of the country and crea ting
opportunities for development of skills in sports;
(74) to facilitate mobility of teachers to col laborating institutions such as
industries, research and development laboratories, non -Government
organisations, engaged in societal development, to enable translation of
knowledge to viable real life applications and in turn enrich university
programme;
(75) Oversea Educational Campuses
(a) to establish centres or institutions in foreign countries with the
permission of the Central and the State Government;
(b) to establish centres / departments or institutions of foreign
countries within University campus with the prior permission of
the regulatory bodies, the Central Government and the State
Government;
(76) to establish vocational or skill based community colleges in partnership
with industry;
(77) to comply with and carry out any directives issued by the State
Government, from time to time, with reference to above powers, duties
and responsibilities of the university;
(78) to conduct academic audit of university departments, conducted
colleges, affiliated/constituent colleges, institutions or schools, at
regular intervals;
(79) to do all such other acts and things as may be necessary for, or incidental
or conducive to, the attainment of all or any of its objects.
6. (1) The territorial limits, within which the powers conferred upon the
university by this Act shall be exercised, shall comprise the whole of the university
area as specified against the name of such university in the Schedule:
Provided that, the benefit of distance -education courses, correspondence
courses, Open University courses or external degree courses of any university
may, with the prior permission of the State Government, extend and cove r the
entire area of the State outside the university area:
Jurisdiction and
admission to
privileges of
University.
PART IV ] GUJARAT GOVERNMENT GAZETTE, EX. 25-09-2023 16-17
Provided further that, if a university desires to establish sub -campus or
centre or institution in any foreign country, on its own or in collaboration with
any other Indian or foreign university or institution, it may do so with the prior
sanction of the State Government and the Central Government.
(2) Subject to the provisions of clause (p) of sub-section (2 ) of section 53, no
educational institution s ituated within the university area shall, except with the
consent of the university and the sanction of the State Government, be associated in
any way with, or seek admission to any privilege of, any other university established
by law with the exception o f the public university and Research or Project
collaborations of university, colleges with any other university or colleges:
Provided that, if an educational institution, State or private, Indian or
foreign, seeks to be associated with or be admitted to the privileges of a university,
jurisdiction of which is not restricted to any State or area, such association or
admission may be permitted by the State Government:
Provided fur ther that, if a university, the jurisdiction of which is not
restricted to any State or area, wishes to establish a centre or other unit of research
in the university area on its own or in collaboration with any public or private Indian
or foreign universi ty or institution, it may do so with the sanction of the State
Government and also with the sanction of the Central Government, if the
collaboration is with the foreign university or institution.
(3) If an educational institution, public or private, Indian or foreign, associated with
or admitted to the privileges of any other university established by law, seeks to be
associated with, or be admitted to the privileges of a university, such association or
admission may be permitted with the sanction of the St ate Government and consent
of the university concerned.
(4) Save as otherwise, provided by or under this Act, any privilege enjoyed by any
educational institution within the area of another university before the date on which
this Act comes into force, sha ll not be withdrawn, without the sanction of the State
Government.
(5) If a new district is created by the State Government, the area of such district shall
be under the jurisdiction of such university, as may be declared by the State
Government, by notification in the Official Gazette, for the purpose of admission to
the privileges of such university.
7. (1) No citizen of India shall be excluded from aExcerpt shown. Open the full act in Lexace.