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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT
The CEPT University Act, 2005
(GUJARAT ACT NO. 24 of 2005)
(As modified upto the 31st December, 2024.)
PRINTED IN INDIA BY THE SR. MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING AND STATIONARY, GANDHINAGAR,
GUJARAT STATE.
2024
[Price : 30.00]
H-55-380-04-24-SSD
GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT
The CEPT University Act, 2005
(GUJARAT ACT NO. 24 of 2005)
(As modified upto the 31st December, 2024.)
PRINTED IN INDIA BY THE SR. MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING AND STATIONARY, GANDHINAGAR,
GUJARAT STATE.
2024
[Price : 30.00]
©
GOVERNMENT CENTRAL PRESS, GANDHINAGAR.
(ii)
The CEPT University Act, 2005.
PREAMBLE.
Sections. CONTENTS Page
No.
CHAPTER I.
PRELIMINARY.
1. Short title, extent and commencement. 1
2. Definitions. 2
CHAPTER II.
THE UNIVERSITY.
3. Establishment and incorporation of University. 3
4. Objects of University. 3
5. University open to all irrespective of sex, religion, class,
creed or opinion.
4
6. Powers and functions of University. 5
CHAPTER III.
OFFICERS OF UNIVERSITY.
7. Officers of University. 7
8 Chairman of University. 7
9. President. 7
10. Director. 8
11. Registrar and his powers and duties. 9
12. Deans. 9
CHAPTER IV.
AUTHORITIES OF UNIVERSITY.
13. Authorities of University. 10
14. Governing Body. 10
15. Powers and functions of Governing Body. 10
16. Constitution of Board of Management of University. 10
17. Powers and functions of Board of Management. 11
18. Term of office and vacancies amongst members of Board. 12
19. Constitution of Executive Council, its powers and duties. 12
20. Constitution of Academic and Research Council, its powers and
duties.
13
21. Constitution of Finance and Development Committee, its powers
and duties.
14
(iii)
The CEPT University Act, 2005.
Sections. Page
No.
CHAPTER V.
FINANCE.
22. Funds of University. 15
23. Permanent Endowment fund. 16
CHAPTER VI.
ACCOUNTS, AUDIT AND ANNUAL REPORT.
24. Accounts and audit. 16
25. Annual report. 16
CHAPTER VII.
SUPPLEMENTARY PROVISIONS.
26. Dismissal, removal, reduction and termination of service of
staff of University.
17
27. Returns and information. 17
28. Power of State Government to issue directions. 17
29. Acts and proceedings not to be invalidated by vacancies. 17
30. Protection of action taken in good faith. 18
31. Officers and employees to be public servants. 18
32. Affiliation. 18
33. Transfer and completion of courses of students of institutions of
CEPT.
18
34. Removal of difficulties at the commencement. 18
35. Filling up of casual vacancies. 18
CHAPTER VIII.
REGULATIONS OF UNIVERSITY.
36. Regulations. 19
CHAPTER IX.
TRANSITORY PROVISIONS.
37. Appointment of first President. 20
38. Appointment of first Director. 20
39. Transitory provisions for first Board of Management, first
Executive Council, first Academic and Research Council, first
Finance and Development Committee and first Registrar.
20
40. Transitory provisions for officers and employees. 21
(iv)
GUJARAT ACT NO. 24 OF 2005. *1
[THE CEPT UNIVERSITY ACT, 2005.]
[ 1st April, 2005.]
Amended by Guj. 10 of 2010.
AN ACT
to establish and incorporate a teaching and non-affiliating University for
imparting education in the related fields of the architecture, design, art,
environmental planning and technology in the State of Gujarat, to be known
as the 2[CEPT University, Ahmedabad] and for the matters connected
therewith and incidental thereto.
WHEREAS there exist the Centre for Environmental Planning and
Technology Trust and the Centre for Environmental Planning and
Technology Society;
AND WHEREAS the said Trust runs four institutions viz. School of
Architecture, School of Planning, School of Building Science and
Technology and School of Interior Design;
AND WHEREAS the said institutions run by the Centre for
Environmental Planning and Technology Trust have been affiliated to the
Hemachandracharya North Gujarat University;
AND WHEREAS in the interest of the education and the said
institutions it is considered necessary to establish and constitute a teaching
University in the related fields of the architecture, design, Environmental
Planning and Technology;
It is hereby enacted in the Fifty-sixth Year of the Republic of India as
follows:-
CHAPTER I.
PRELIMINARY.
1. (1) This Act may be called the 3[CEPT University] Act, 2005. Short title,
extent and
commencement.
(2) It extends to the whole of the State of Gujarat.
(3) This section shall come into force at once and the rem aining
provisions shall come into force on such date as the Sta te Government may,
by notification in the Official Gazette , appoint; and different dates may be
appointed for different provisions and any reference in any provision to the
date of commencement of this Act shall be construed as the reference to the
date of coming into force of that provision.
* This Act was assented by the Governor on 1st April, 2005.
1. For Statement of Objects and Reasons, See Gujarat Government Gazette, Extraordinary,
Part V, dated the 17th February, 2005, Page No. 10-23 to 10-25.
2. In long title these words were substituted for the words "Centre for Environmental Planning
and Technology University, Ahmedabad" by Guj. 10 of 2010, s. 2.
3. These words were substituted for th e words "Centre for Environment al Planning and
Technology University", ibid., s.3.
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2 The CEPT University Act, 2005. [2005 : Guj. 24
Definitions. 2. In this Act, unless the context otherwise requires, -
(a) "Academic and Research Council" means the Academic and
Research Council constituted under section 20;
(b) "appointed date" means the date on which the Act shall come
into force;
(c) “Board” means the Board of Management of the University
constituted under section 16;
(d) "Chairman" means the Chairman of the University;
(e) "Dean" means the Dean of the Faculty appointed under section 12;
(f) "Director" means tiic Director of the university appointed under
section 10;
(g) "Executive Council'' means The Executive Council constituted
under section 19;
(h) "Finance and Develop ment Committee'' means Finance and
Development Committee constituted under section 21;
(i) "Governing Body" means the Governing Body of the University
constituted under section 14;
(j) “Institutions” means School of Architecture, School of Planning,
School of Building Science and Technology and School of Interior Design;
(k) “prescribed" means prescribed by the regulations;
(l) “President" means the President appointed under section 9;
(m) "Registrar" means Registrar of the University appointe d under
section 11;
(n) “Regulations" means the regulations of the U niversity made
under section 36;
(o) “CEPT Society” means the Centre for Environmental Pla nning
and Technology Society, Ahm edabad, registered under the Societies
Registration Act, 1860;
XXI of 1860.
(p) “CEPT Trust” means the Centre for Environmental Planning
and Technology Trust, Ahmedabad registered under the Bombay Public
Trusts Act, 1950;
Bom. 29 of 1950
2005 : Guj. 24] The CEPT University Act, 2005. 3
(q) “ University means the 1[CEPT University] established and
incorporated under section 3.
CHAPTER II.
THE UNIVERSITY.
3. (1) (a) There shall be established and constituted in and for the State of
Gujarat a University to be known as "2[the CEPT University, Ahmedabad.]"
Establishment
and incorporation
of University.
(b) The first Chairman, the first President, the first Director, the
first Deans, the first Registrar of the University and the first Members of the
Board, the Executive Council, the Academic and Research Council, the
Finance and Development Committee a nd all other persons who may
hereafter become such officers or members, so long as they continue to hold
such office or membership are hereby constituted a body corporate by the
name of the 3[CEPT University].
(2) The University shall have perpetual suc cession and a common
seal, and shall sue and be sued by the said name.
4[(3) The University shall be competent to acquire and hold property,
both movable and immovable, to lease, sell or otherwise transfer any
movable or immovable proper ty which may ves t 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.]
(4) The headquarters of the University shall be at Ahmedabad, Gujarat.
4. The objects of the University, in general, shall be to conduct
educational, tranning, distance and continuing education programmes at
diploma and degree levels and at post-graduate levels including doctoral level
and carry on resea rch and consultancy in the areas of developed and natural
environment for the human society and related disciplines including a rts,
science and culture and in particular, shall be,-
Objects of
University.
(i) to establish a Centre of Excellence in its areas of relevance and
attract the best talents at national and international level;
(ii) to undertake educational, research and development activities and
to become a Resource Centre in the service of the society and the profession
by developing data bases and reference in design, planning, technology,
services and management and develop curricula, syllabi and all related
facilities for the conduct of the same, and for its recognition and approval
from National and International Accreditation Boards or Agencies for the
purposes of employment or further education;
1. These words were substituted for the words "Centre for Environmental Planning and Technology
University" by Guj. 10 of 2010, s.4.
2. These words were substituted for the words "the Centre for Environmental Planning and Technology
University, Ahmedabad", ibid., s.5(1)(a).
3. These words were substituted for the words and brackets "Centre for Environmental Planning and
Technology University (hereinafter in this Act referred to as “the CEPT University”, ibid., s.5(1)(b).
4. Sub-section (3) was substituted, ibid, s.5(2).
4 The CEPT University Act, 2005. [2005 : Guj. 24
(iii) to establish close linkage with profession and industry at the
national and international level and to make teaching, training, and research
at the University relevant to the needs of the society;
(iv) to impart the students holistic value based education and concerns
about societal issues in its areas of relevance and equip them to dea l
successfully with a variety of challenges and opportunities;
(v) to develop physical facilities and services in t erms of buildings,
equipments, materials and support systems for effective teaching of courses
and programmes, and for conduct of research and all other related activities;
1[(vi) to raise financial resources by contributions, donations, grants or
loans from Go vernment agencies, industries , other organizations and private
individuals, for the effective functioning of the educational, research,
publications and related functions of the University];
(vii) to establish campuses to pursue the objects of the University within
or without the country;
(viii) to conduct distance education through various media including
electronic media and virtual class-rooms;
(ix) to undertake publication activities to document and disseminate
course material, research findings and other related matters pertaining to the
developed and natural environment;
(x) to develop collaborative programmes with the like -minded
institutions within and without the country having similar interests in the
fields of research, course developme nt, sharing of faculties, exchange of
faculties and students and such other fields.
University open
to all irrespective
of sex, religion,
class, creed or
opinion.
5. (1) No person shall be excluded from any office of the University or
from membership of any of its authorities or from admission to any degree,
diploma or other academic distinction or course of study on the ground of
sex, race, creed, caste, class, place of birth, religious belief, profession 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, caste, 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 stu dent or to hold any office or post in
the University or to qualify for any degree, diploma or other academic
distinction or to enjoy or exercise any privileges of the University or any
benefaction thereof.
1. Clause (vi) was substituted by Guj. 10 of 2010, s.6.
2005 : Guj. 24] The CEPT University Act, 2005. 5
6. (1) Subject to the provisions of this Act, the University shall exercise
the following powers and perform the following duties, namely:-
Powers and
functions of
University.
(i) to administer and manage the University and such
campuses, within or without the country for research, education, training and
instruction as are necessary for the furtherance of the objects of the
University;
(ii) to conduct and to prescribe c ourse and curricula and
provide for flexibility in the education system an d delivery methodologies
including electronic and distance learning;
(iii) to confer degrees, diplomas or gr ant certificates and
other academic distinctions or titles on persons as the University may
determine, and to withdraw or cancel any such degree, diploma, certificate or
other academic distinction or title in the manner prescribed by the
regulations;
(iv) to confer honorary degrees or other distinctions in the
manner prescribed by the regulations;
(v) to establish specialised study centres or other units for
research and instruction as are, in the opinion of the University, necessary for
the furtherance of its objects;
(vi) to collaborate or associate with, advise and to develop
and maintain linkages with educational or other institutions i n any part of the
world having objects wholly or partially similar to those of the University,
through exchange of teachers and scholars and generally in such manner as
may be conducive to their common objects;
(vii) to fix, demand and receive or recove r fees and such
other charges in accordance with guidelines issued by the State Government,
the University Grants Commis sion and the All India Council for Technical
Education;
(viii) to prescribe qualifications for the admission to the
courses offered by the University and admit the students as per the guidelines
issued by the Stat e Government in this regard for the courses offered by the
University, in such manner as may be prescribed by the regulations;
(ix) to create academic, technical, administra tive, ministerial
and other posts and to make appointments thereto;
(x) to supervise and control the residence and regulate the
discipline amongst the students of the University and to make arrangements
for promoting their health, general welfare and cultural activities;
6 The CEPT University Act, 2005. [2005 : Guj. 24
(xi) to appoint persons as professors, associate professors,
assistant professors, readers, lecturers or otherwise as teachers and researchers
of the University;
(xii) to regulate and enforce discipline amongst the employees
of the University and to provide for such disciplinary measures as may be
prescribed by the regulations;
(xiii) to receive funds from industry, national and international
organisations and from any other source as gifts, donations, benefactions,
bequests and by transfers of movable and immovable properties under the
intimation of the State Government;
(xiv) 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 perposes of the University on such terms and conditions as it may think fit
and proper, and to construct or alter and maintain any such building or works;
(xv) to sell, exchange, lease or otherwise dispose of movable
or immovable property of the University, on such terms as it may think fit
and proper without prejudice to the interests and activities of the Univeisity:
Provided that the University shall not sell, exchange, lease or
otherwise dispose of movable or immovable property granted by the State
Government without prior a pproval of the State Government or without
compliance of the terms and conditions on which the State Government has
given approval;
(xvi) to raise and borrow money on bond, mortgages, promissory
notes or other obligations or securities founded or based upon all or any of
the properties and assets of the University or without any securities upon
such terms 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, and to repay
and redeem money borrowed:
Provided that the such power shall be exercised after obtaining
previous approval of the S tate Government and as per the directions, if any,
of the Central Government in this regard;
(xvii) to invest the funds of the University i n or upon such
securities and transpose any investment from time to time in such manner as
may be prescribed by the regulations;
(xviii) to delegate all or any of its powers to the President or
the Director or any committee or sub-committee constituted by any authority
of the University or to any one or more members of the Board of the
University or to any officer of the University; and
(xix) to do all 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.
2005 : Guj. 24] The CEPT University Act, 2005. 7
(2) The University shall function as a non -affiliating University
established under this Act.
CHAPTER III.
OFFICERS OF UNIVERSITY.
7. The following shall be the officers of the University, namely:- Officers of
Univerity.
(a) the Chairman,
(b) the President,
(c) the Director,
(d) the Deans.
(e) the Registrar, and
(f) such other officers in the service of the University, as may
be declared by the regulations, to be the officers of the University.
8. (1) The C hairman of the Board of Trustees of the CEPT Trust
shall be the Chairman of the University.
Chairman of
Univerity.
(2) The Chairman shall, by virtue of his office, be the head of the
University and shall, when present, preside over at the meetings of the Board
and at any convocation of the University and in his absence, the President
shall preside at such meetings of the Board and convocation.
(3) The Chairman shall have, subject to the provisions of this 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, libraries, equipments and
systems and processes and of any institution or center or campuses
maintained by the University and also of the examinations, teaching, research
and other work conducted or done by the University and cause an inquiry to
be made in the like manner in respect of any matter connected with the
administration and finance of the University.
(4) The Chairman shal l exercise such other powers and perform
such other duties as may be assigned to him by this Act or under the
regulations.
9. (1) The President shall be a person of eminence having
distinguished himself in the areas of design, planning, environment and
technology. He shall be a person of vision and subscribe to the objectives and
philosophy of the University and shall be interested in academics.
President.
(2) The President shall be appointed by the Chairman:
Provided that until the first President is appointed by the Chairman,
the first Director shall be the President of the University.
(3) The President shall hold office for a term of five years and
shall be eligible for re -appointment to that office for a fur ther term of five
years.
8 The CEPT University Act, 2005. [2005 : Guj. 24
(4) The Chairman shall appoint a Committee consistin g of three
members, out of whom-
(i) one shall be the Chairman of the CEPT Trust;
(ii) one shall be the expert from academics in the field of
environmental planning and technology; and
(iii) one shall be the expert from the profession or industry in
the field of environment and technology;
who shall prepare a panel of three suitable persons suitably ranked
for the office of the President. The Chairman shall select one person from the
panel and appoint him as the President of the University. The Chairman shall
have the authority to ask the panel for additional names, if it does not find
any one from the panel of names submitted as suitable for the office of the
President.
(5) The President shall be the Chairman of,-
(i) the Executive Council;
(ii) the Finance and Development Committee.
(6) The President shall preside over the convocation of the
University in the absence of the Chairman.
(7) The President shall appoint the Deans of various Faculties of
the University in consultation with the Director.
(8) The President shall carry out such other functions as may be
assigned to him by the Chairman or the Board.
Director. 10. (1) The Director shall be appointed by the Board from amongst
the Deans by rotation.
(2) The term of office of the Director shall be for a period of
five years.
(3) The Director of the CEPT Trust shall be the first Director of
the University.
(4) The emoluments and other terms and conditions of service of
the Director shall be such as may be prescribed by the regulations:
Provided that the Chairman shall determine the terms and conditions
of service of the Director until it is prescribed by the regulations.
(5) The Director shall, -
(i) exercise genera l supervision of the management and
control the affairs of the University;
(ii) ensure implementation of the decisions of the authorities
of the University;
2005 : Guj. 24] The CEPT University Act, 2005. 9
(iii) be the Chairman of the Academic and Research Council;
(iv) be responsible for impart ing of instructions and
maintenance of discipline in the University; and
(v) exercise such other powers and perform such other
duties as may he assigned to him under this Act or the regulations or as may
be delegated to him by the Board or the President, as the case may be.
11. (1) the Registrar shall be appointed by the Pre sident, in such
manner and on such terms and conditions as may be prescribed by the
regulations, and shall be the whole time officer of the University.
Registrar and
his powers and
duties.
(2) The Registrar shall exercise the following powers and
perform the following duties, namely:-
(i) he shall be responsible for the custody of records,
common seal, the funds of the University and such other property of the
University;
(ii) he shall place before the Board and other authorities all
such information as may be necessary for transaction of their business;
(iii) he shall be responsible to the Governing Body, the
Board, the President and the Director for the proper discharge of his
functions;
(iv) he shall, subject to the superintendence of the Director,
be responsible for the administration and services of the University and make
all other arrangements necessary for conducting the examinations and be
responsible for the execution of all processes connected therewith;
(v) he shall attest and execute all the documents on behalf
of the University; and
(vi) he shall exercise such other powers and perform such
other duties as may be assigned to him under this Act, the reg ulations or as
may be delegated to him by the Board or the Director.
12. (1) The Deans shall be appointed by the President in
consultation with the Director, from amongst the Faculties of the University.
Deans.
(2) The term of office of the Dean shall be for a period of three
years.
(3) The Deans shall assist the Director in managing the
academic and other affairs of the University and shall exercise such powers
and discharge such duties as may be prescribed by the regulations or as may
be entrusted by the Director.
10 The CEPT University Act, 2005. [2005 : Guj. 24
CHAPTER IV.
AUTHORITIES OF UNIVERSITY.
Authorities of
Univeristy. 13. The following shall be the authorities of the University, namely:-
(a) the Governing Body,
(b) the Board,
(c) the Executive Council,
(d) the Academic and Research Council,
(e) the Finance and Development Committee, and
(f) such other authority, as may be declared by the regulations,
to be the authority of the University.
Governing
Body. 14. 1[(1) The Governing Body shall consist of those members who
are from t ime to time trustees of the CEPT Trust and the President, the
Director and the Deans of the University.]
(2) The Chairman shall be the Chairman of the Governing Body.
(3) The Registrar shall be the non -member Secretary of the
Governing Body.
Powers and
functions of
Governing
Body.
15. (1) Subject to the prov isions of this Act, the Governing Body
shall be responsible for framing the broad policy in relation to matters of the
University.
(2) The Governing Body shall have the power to obt ain from the
Board of Management the annual accounts, audited report and the annual
report of the University.
(3) Where the Governing Body desires any information or
explanation or any other thing in relation to the affai rs of the University, it
shall be lawful for it to require information, explanation or any other thing
from the concerned authority of the University and may give directions to
authorities of the University as it thinks fit.
Constitution of
Board of
Management of
University.
16. (1) The Board of Management of the University shall consist of
the following members, namely;-
(i) the Chairman of the Governing Body;
(ii) the President;
(iii) the Director;
(iv) one expert academician to be nominated by the Chairman
in consultation with the President;
(v) one representative of the profession or industries to be
nominated by the Chairman in consultation with the President;
1. Sub-section (1) was substituted by Guj of 10 of 2010, s.7.
2005 : Guj. 24] The CEPT University Act, 2005. 11
(vi) one eminent personality from the fields of art, literature,
humanity and science to be nominated by the Chairman in consultation with
the President;
(vii) 1[the Deans of the University ] to be nominated by the
President in consultation with the Director;
(viii) one person to be nomi nated by the University Grants
Commission;
(ix) one person to be nominated by the All India Council of
Technical Education (AICTE);
(x) the Secretary to Government, Higher and Technical
Education, Government of Gujarat;
(xi) the Secretary to Gove rnment, Urban Development and
Urban Housing Department, Government of Gujarat;
(xii) the Director of Technical Education, Gujarat State.
(2) The Chairman of the Governing Body shall be the Chairman
of the Board.
(3) The Registrar shall be the non -Member Secretary of the
Board.
17. (1) Subject to the provisions of this Act, the Board shall be
responsible for the general superintendence, direction and control of the
affairs of the University and shall exercise the powers of the University, and
may delegate such power to the Executive Council and the President for more
efficient management of the University.
Powers and
functions of
Board of
Management.
(2) the Board shall have powers to review the acts of the
Executive Council, Academic and Resear ch Council and the Finance and
Development Committee and other authorities.
(3) Without prejudice to the provisions of sub -sections (1) and
(2), the Board shall have the following powers, namely: -
(i) to take decisions 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 constitute Executive Council and Academic and
Research Council;
(v) to constitute Finance and Development Committee;
(vi) to consider and approve the annual report and the
annual accounts of the University;
(vii) to invest moneys and funds of the University and take
decisions on the recommendations of the Finance and Development
Committee;
(viii) to create or abolish posts of teachers, officers and
other employees of the University;
(ix) to appoint such committees as it considers necessary for
the exercise of its powers and the performance of its duties under this Act;
1. These words were substituted for the words "one Dean of the University by rotation" by Guj. 10 of
2010, s.8.
12 The CEPT University Act, 2005. [2005 : Guj. 24
(x) to appoint members of the Committees subject to the
regulations made under this Act;
(xi) to delegate any of its powers to the Executive Council,
President, Director, Deans, Re gistar, or any other officer or authority of the
University or to a committee appointed by it; and
(xii) to exercise such other powers and perform such other
duties as may be conferred or imposed upon it by this Act or under the
regulations for achieving the objects of the University.
Term of office
and vacancies
amongst
members of
Board.
18. (1) The term of office of the nominated member of the Board
shall be for a period of three years.
(2) An ex-officio member shall continue so long as he holds the
office by virtue of which he is such member.
(3) When a person becomes a member of the Board by virtue o f
his office he shall cease to be such member, if he ceases to hold that office.
(4) When a person is nomina ted as a member of the Board, h e
shall cease to be such member if his nomination as such is withdrawn by the
nominating body or person, as the case may be.
(5) A member of the Board shall cease to be a member, if he, -
(a) tenders his resignation and such resignation is accepted; or
(b) becomes of unsound mind and stands so declared by a
competent court; or
(c) becomes undischarged insolvent; or
(d) has been convicted of an offence involving moral turpitude.
(6) A member of the Board may, by writing addressed to the
Chairman, resign his office and such resignation shall take effect on the date
it is accepted by the Chairman.
(7) Any vacancy in the Board shall be filled in by nomination of
a person by the relevant authority and the person so nominated shall hold
office for so long as the member in whose place he is nominated would have
held office had the vacancy not occurred.
(8) The member shall be eligible for re -nomination for a further
term of three years.
Constitution of
Executive
Council, its
powers and
duties.
19. (1) The Executive Council shall consist of the following
members, namely:-
(i) the President of the University who shall be the
Chairman of the Executive Council;
(ii) the Director;
(iii) the Deans.
(2) The Registrar shall be a no n-member Secretary of the
Executive Council.
2005 : Guj. 24] The CEPT University Act, 2005. 13
(3) Subject to the provision of this Act and the regulations, the
Executive Council shall have the fol lowing powers and perform the
following duties, namely:-
(i) to administer and manage the University includ ing
various center, campus and cell of the University;
(ii) to finalise and implement academic calendar to
include examination schedules, holidays, vacations and such other matters;
(iii) to regulate expenditure, management of finance
including grants and such other matters;
(iv) to create and maintain infrastructure facilities and
amenities of the University;
(v) to award fellowships, scholarships, prizes, medals
and such other awards;
(vi) to ensure discipline and make provisions for welfare
of students, offic ers and employees, overall security measures, student
activities, campus development, campus maintenance and allied matters;
(vii) to plan, encourage and monitor execution of research
projects, consultancy activities, conduct of seminars, tr aining prog rammes
and workshops;
(viii) any other powers delegated by the Board.
(4) The term of the office of the members of the Executive Council
shall be for a period of three years.
20. (1) The Academic and Research Council of the University shall
consist of the following members, namely:-
Constitution of
Academic and
Research
Council, its
powers and
duties. (i) the Director of the University, who shall be the Chairman;
(ii) the Deans;
(iii) the Heads of Departments of all post-graduate programmes;
1[(iv) one expert academician from each faculty of the
University, to be nominated by the Board;
(v) one expert professional from each faculty, to be
nominated by the Executive Council.]
(2) The Registrar shall be the non-member Secretary of the Council.
(3) The term of office of the members shall be for a period of
three years.
1. Clauses (iv) and (v) were substitued by Guj. 10 of 2010, s.9
14 The CEPT University Act, 2005. [2005 : Guj. 24
(4) The Academic and Research Council of the University shall
have the following powers and perform the following duties, namely:-
(i) to develop perspective plan for academic development of
the University;
(ii) to develop academic and research policies of the
University and to exercise control and have superintendence over the
maintenance and improvement of standards of instructions, education and
evaluation;
(iii) to approve new programmes and to approve changes or
modifications in existing programmes;
(iv) to receive reports of the Boards of Studies and make
suitable recommendations in academic matters of programmes;
(v) to recommend to the Boards of Studies, the Deans and
the persons in charge of various academic programmes to make suitable
changes in the programmes including methods of assessment;
(vi) to initiate or approve research programmes including
collaborative research;
(vii) to initiate or approve collaboration with other
educational institutions;
(viii) to encourage and develop joint inter -disciplinary
programmes;
(ix) to exercise such other powers and perform such other
duties as may be conferred upon it by the regulations.
Constitution of
Finance and
Development
Committee, its
powers and
duties.
21. (1) The F inance and Development Committee shall consist of
the following members, namely:-
(i) the President shall be the Chairman of the Committee;
(ii) the Director;
(iii) the Deans;
(iv) one member of the Board to be nominated by the
Chairman in consultation with the President;
(v) one expert to be nominated by the Chairman in
consultation with the President.
(2) The Registrar shall be the non -member Secretary of the
Committee.
(3) The term of office of the members other than the ex-officio
shall be for a period of three years.
(4) The Finance and Development Committee shall exercise the
following powers and perform the following duties, namely:-
(i) to examine the annual accounts and annual budget
estimates of the University and advise the Board thereon;
(ii) to review the financial position of t he University from
time to time;
2005 : Guj. 24] The CEPT University Act, 2005. 15
(iii) to make recommendation to the Board on financial
policy matters of the University;
(iv) to make recommendations to the Board on proposals
involving raising of funds, receipts and expenditure;
(v) to lay-down guidelines for investment of surplus funds;
(vi) to make recommendations to the Board 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 has
been incurred;
(vii) to examine all proposals relating to revision of pay -
scales, up-gradation of the scale and those items which are not included in the
budget, before they are placed before the Board;
(viii) to exercise such other powers and perform such other
duties as may be conferred or imposed upon it by the regulations;
(ix) to consider and approve plans o f development of the
University.
CHAPTER V.
FINANCE.
22. (1) The University shall establish a fu nd to be called the
University Fund.
Funds of
University.
(2) The following shall from part of , or be paid into, the
University Fund:-
(i) all moneys received from the CEPT Trust;
(ii) income of the University from al l sources including
income from fees and charges;
(iii) all contributions or g rants received fro m the State
Government, the Central Government, the All India Council f or Technical
Education, University Grants Commission or any other agency;
(iv) loans, gifts, donations, endowments, benefactions,
bequests or transfers;
(v) all moneys received by the University from the
collaborating industry in terms of the provisions of the Memorandum of
Understanding between the University and the industry for establishment of
sponsored chairs, fellowships and infrastructure facilities of the University; and
(vi) all monies received by the University in any other
manner or from any other source;
1[ * * * * * * * * * * * * * * * * * * * * ** * * * * * * * * *]
(3) All funds of the University shall be deposited in such banks
or invested in such manner as the Board may decide on recommendation of
the Finance and Development Committee.
1. Clause (vii) was deleted by Guj. 10 of 2010, s.10.
16 The CEPT University Act, 2005. [2005 : Guj. 24
(4) The funds of the University shall be applied towards the
expenses of the University including e xpenses incurred in the exercise of its
powers and discharge of its functions in such manner, as may be prescribed
by the regulations.
Permanent
Endowment
Fund.
23. The C EPT Trust shall place funds at the disposal of the
University to be called the Perm anent Endowment Fund of a su m of rupees
one crore or a sum required for meeting the full operational expenditure of
the University for three years, in long term interest bearing securities issued
or guaranteed by the Central Government or the State Government.
CHAPTER VI
ACCOUNTS, AUDIT AND ANNUAL REPORT
Accounts and
audit. 24. (1) The University shall maintain proper acco unts and other
relevant records, and prepare an annual statement of accounts, includin g the
income and expenditure of account and the balance sheet, in such form and in
such manner as may be prescribed by the regulations.
(2) The accounts of the University shall be audited every year
and in any case within six months from the date of closing of the financial
year by the auditor who shall be a C hartered Accountant as defined in the
Chartered Accountant Act, 1949 or a firm of Chartered Accountants
appointed by the Board.
XXVII of 1949.
(3) The accounts of the University certified by the auditor or the
firm so appointed or any oth er person authorised in this behalf together with
the audit report thereon shall be placed before the Board and the Board may
issue such instructions to such authority of the University in respect thereof
as it deems fit and the authority shall comply with such instructions.
(4) The University shall adopt a proper system of internal
checks and balances and control in respect of finance, accounts and audit as
may be prescribed by the regulations.
(5) The accounts of the University shall be audited by a n
internal auditor who shall be appointed by the Board to ensure concurrent
audit of all books of accounts, and such periodic internal audit reports shall
be placed before the Board for its consideration.
(6) The accounts relating to grant -in-aid instit uting together
with the audit report shall be placed before the Board and shall also be
submitted to the State Government.
1[ * * * * * * * * * * * * * * * * * * * * * * * * * * * * * * * ** ]
Annual report. 25. (1) The University shall prepare each y ear the annual report for
the financial year containing such particulars as the Board may specify and
shall be submitted to the Board on or before such date as may be prescribed
by the regulations. The Board shall consider such report and may pass
resolutions thereon and the Executive Council shall take such action in
accordance with the resolution. The action taken by the Executive Council
and if no action is taken, the reasons for taking no action shall be
communicated to the Board at its meeting.
1. Sub-section (7) was deleted by Guj. 10 of 2010, s.11.
2005 : Guj. 24] The CEPT University Act, 2005. 17
(2) The copy of the annual report alongwith the resolution of the
Board thereon shall be submitted to the State Government.
CHAPTER VII.
SUPPLEMENTARY PROVISlONS.
26. (1) No member of the teaching , other academic and non-
teaching staff of the University shall be dismissed or removed or reduced in
rank except after an inquiry in which he has been informed of the charges
against him and given a reasonable opportunity of being he ard in respect of
those charges.
Dismissal,
removal,
reduction and
termination
of service of
staff of
University.
(2) An appeal from an order of dismissal, removal or reduction
under sub-section (1) or of termination shall lie to the President within ninety
days from the date of the communication of such order and the decision of the
President in such appeal shall be final.
27. The University shall furnish to the State Government, the
University Grants Commission and other statutory authorities such reports,
returns, statements and other information as may be required by them from
time to time.
Returns and
information.
28. (1) The State Government shall have power to issue directions to
the University, from time to time , as may be required for compliance of the
provisions of this Act and the regulations.
Power of State
Government
to issue
directions.
(2) Without prejudice to the provisions of sub -section (1), t he
State Government may issue directions, when it requi res, in regard to the
following matters, namely:-
1[(i) fees and charges;
(ii) creation of posts and appointments and
revision of any pay-scales of those employees for whom the salary is paid out
of the Government grants.]
29. No act or proceeding of the Board or any authority of the
University or any com mittee constituted under this Act or by t he regulations
shall be invalidated merely by reason of, -
Acts and
proceedings not
to be invalidated
by vacancies.
(i) any vacancy in its membership or any defect in the
constitution thereof, or
(ii) any irregularities in its procedure not affecting merits of t he
case.
1. These clauses were substituted for clauses (i) to (iv) by Guj. 10 of 2010, s.12.
18 The Excerpt shown. Open the full act in Lexace.