LexThe Gujarat Technological University Act, 2007.
Gujarat · state statute
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The following Act of the Gujarat Legislature, having been
assented to by the Governor on the 16
th May, 2007 is hereby published
for general information.
iiiiiiiiiiiiii i i H.D.VYAS,i
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARATiiACTiivglyphbb9wO.ii20iiOFi2007.i
(First published after having received the assent of the Governor
in the “ Gujarat Government Gazette ”, on the 16 th May, 2007). i
to provide for establishment of the Gujarat Technological University in
the State iby law for the purpose of ensuring systematic, efficient and
qualitative education in engineering and technology and to confer the
status of University thereon and for the matters connected therewith or
incidental thereto.
It is hereby enacted in the Fifty-eighth Year of the Republic of
India as follows:-
CHAPTERiIi
PRELIMIvglyphbb9wARY
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1.i (1) This Act may be called the Gujarat Technological University
Act, 2007.
(2) This section shall come into force at once and the remaining
provisions shall come into force on such date as the State Government
may, by notification in the Official Gazette , appoint.
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2.i In this Act, unless the context otherwise requires,-
(i) “Academic Council” means the Academic Council of the
University constituted under section 19;
(ii) “affiliated college” means a college or institution affiliated
to the University under section 8 or 26;
(iii) “Board” means the Board of Governors of the University
constituted under section 15;
(iv) “Chairman” means the Chairman of the Board;
(v) “college” means a college or an institution teaching courses
leading to a diploma or a degree;
(vi) “Director” means the Director of the school of studies of the
University appointed under section 23;
(vii) “Dean” means the Dean of the University appointed under
section 24;
(viii) “Finance Committee” means the Finance Committee of
University constituted under section 21;
(ix) “prescribed” means prescribed by the regulations;
(x) “Registrar” means the Registrar of the University appointed
under section 25;
(xi) “Regulations” means the regulations of the University made
under section 43;
(xii) “University” means the Gujarat Technological University
established and incorporated under section 3;
(xiii) “University College” means a college, which the University
may establish or maintain under this Act or a college
transferred to and maintained by the University;
(xiv) “Vice-Chancellor” means the Vice-Chancellor of the
University appointed under section 11.
Definitions.i
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CHAPTERiiiIIi
THEiUvglyphbb9wIVERSITY
3.i (1) There shall be established a University by the name of ‘the
Gujarat Technological University’.i
(2) The Chancellor, the Vice-Chancellor, the Board, the Academic
Council, the Directors, the Deans, the Registrar and 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 Gujarat Technological University’.
(3) The University shall function as an affiliating University and it
shall affiliate any other college, institution or University for the
conferment of degrees, diplomas or grant certificates to the students
admitted therein.
(4) The University shall be a body corporate by the name aforesaid,
having perpetual succession and common seal with power, subject to the
provisions of this Act, to acquire and hold property, to contract and
shall, by the said name, sue and be sued.
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4.i The headquarters of the University shall be at such place as the
State Government may, by notification in the Official Gazette , specify.
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5. i The objects of the University shall be to develop the knowledge
of science, engineering, technology, management and environment for
the advancement of quality of life of the mankind in general and in
relation to the domain of engineering and technological development
and applications. The prime objects of the University shall be to create
centres and institutes of excellence in basic and applied science,
engineering and technology in particular and other objects shall be as
follows, namely:-
(i) to create institutes and centres of excellence for imparting
State-of-the-art education, training and research in the fields
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of science, engineering, technology and management in
general;
(ii) to create capabilities for development of knowledge, skill
and competency at various levels;
(iii) to create capabilities for upgrading the infrastructure of
global standard for education, training and research in the
areas related to engineering technology and science;
(iv) to develop patterns of teaching and training at various
levels of educational accomplishments so as to set high
standards of education in science, engineering and
technology;
(v) to function as a leading resource centre for
knowledge management and entrepreneurship development in
the areas of science and technology;
(vi) to provide inter-relationship for national and global
participation in the fields of science, engineering,
technology and management;
(vii) to establish close linkages with industry to make teaching,
training and research at the University relevant to the needs
of the industry at national and global levels;
(viii) to make such provisions as would enable affiliated colleges
to undertake specialization of studies; and
(ix) to establish, maintain or take over by agreement and manage
colleges, department, centres and institutes of research or
specialised studies.
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6.i (1) No person shall be excluded from any office of the
University or from membership of any of its authorities or bodies,
committees, or from admission to any degree, diploma or other
academic distinction or course of study on the sole ground of sex, race,
creed, caste, class, place of birth, religious belief or political or other
opinion.
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(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 student 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
privilege of the University or any benefaction thereof.
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7.i Subject to the provisions of this Act, the University shall
exercise the following powers and perform the following functions,
namely :-
(i) to administer and manage the University and to
establish such Institutes and centres for research,
education and instruction as are necessary for the
furtherance of the objects of the University;
(ii) to provide for instruction, training and research in
such branches of knowledge or learning pertaining
to science, engineering, technology and
management and allied areas;
(iii) to conduct innovative experiments in new methods and
technologies in the field of science, engineering,
technology and management in order to achieve
international standards of such education, training and
research;
(iv) to prescribe course of study and curricula and provide for
flexibility in the education systems and delivery
methodologies including electronic and distance learning;
(v) to hold examinations and confer degrees, diplomas or grant
certificates and other academic distinctions or titles on
persons subject to such condition as the University may
determine, and to withdraw or cancel any such degrees,
diplomas, certificates or other academic distinctions or
titles in the prescribed manner;
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(vi) to confer honorary degrees or other distinctions in the
prescribed manner;
(vii) to establish such special centres, specialised study centres or
other units for research and instruction as in the opinion of
the University are necessary for the furtherance of its
objects;
(viii) to provide for printing, reproduction and publication of
research and other works and to organize exhibitions,
workshops, seminars, conferences, etc.;
(ix) to sponsor and undertake research in a l l aspects of
science, technology and management;
(x) to offer executive developmental programmes;
(xi) to collaborate or associate with, advise, administer,
control, develop, maintain, any educational institution
with like or similar objects;
(xii) to develop and maintain linkages with educational
or other institutions in any part of the world having
objects wholly or partly similar to those of the
University, through exchange of teachers, students and
scholars and generally in such manner as may be
conducive to their common objects;
(xiii) to develop and maintain relationships with teachers,
researchers and experts in any part the world for achieving
the objects of the University;
(xiv) to regulate the expenditure, manage the finances and to
maintain accounts of the University;
(xv) to receive grants, subventions, subscriptions, donations
and gifts for the purpose of University and consistent
with the object of the University and to enter into any
agreement with Central Government, State Government,
the University Grants Commission or other authorities or
bodies for receiving any grants;
(xvi) to receive funds from Industry, national and
international organizations or any other sources as gifts,
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donations, benefactions, bequests by transfers of
movable or immovable properties for the purposes and
objects of the University;
(xvii) to establish, maintain and manage halls and hostels
for the residence of students and accommodation for
faculty, officers and employees of the University and the
guest house;
(xviii) to supervise and control the residence and regulate the
discipline of students of the University and to make
arrangements for promoting their health and general
welfare and cultural activities;
(xix) to fix, demand and receive or recover fees and such other i
charges as may be prescribed;
(xx) to institute and award fellowships, scholarships, prizes,
medals and other awards;
(xxi) to purchase or to take on lease or accept as gifts or
otherwise any land or building or works which may be
necessary or convenient for the purpose of the University
on such terms and conditions as it may think fit and to
construct, alter and maintain any such buildings or works;
(xxii) to sell, exchange, lease or otherwise dispose of all or any
portion of the properties of the University, movable or
immovable, on such terms as it may think fit, consistent
with the interest, activities and objects of the University
with the previous sanction of the State Government;
(x x ii i ) t o draw and accept, to make and endorse, discount and
negotiate promissory notes, bills of exchange, cheques
or other negotiable instruments;
(xxiv) 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 on 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
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money, to repay and redeem any money borrowed with the
previous sanction of the State Government;
(xxv) 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;
(xxvi) to execute conveyance regarding transfer, 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 with the
previous sanction of the State Government;
(xxvii) to admit the students for the courses offered by the
University in the prescribed manner;
(xxviii) to create academic, technical, administrative, ministerial
and other posts and to make appointments thereto;
(xxix) to regulate and enforce discipline among the officers and
employees of the University and to provide for such
disciplinary measures as may be prescribed;
(xxx) to institute professorship, associate professorship, assistant
professorship, honorary professorship, adjunct
professorship, readership, lectureships, endowed
professorship, honorary professorship, adjunct professorship
and any other teaching, academic or research posts and to
prescribe qualifications for the persons to be appointed on
such posts;
(xxxi) to appoints persons as Professors; Associate Professors,
Adjunct Professors, Assistant Professors, Readers, Lecturers,
Registrar or otherwise as teachers or researchers of the
University;
(xxxii) to delegate all or any of its powers (except the power to
make regulations) to any other officer or authority of the
University; and
(xxxiii) to do such other acts and things as the University may
consider necessary, conducive or incidental to the
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attainment or enlargement of al l or any of the objects of
the University.
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8.i (1) The jurisdiction of the University shall extend to the whole of
the State of Gujarat.
(2) No college or institution imparting education in engineering and
technological subjects shall be associated in any way with or seek
affiliation or admission to any privileges of any other University
established by law.
(3) Notwithstanding anything contained in any other State laws for
the time being in force, the colleges or institutions as may be specified
by the State Government, by notification in the Official Gazette,
imparting education in engineering and technological subjects and
affiliated to any other University established by law of the State
Legislature shall cease to be affiliated from the University to which such
colleges or institutions have been affiliated and such colleges or
institutions shall be deemed to be affiliated to the University from such
date as specified in the said notification.
(4) The University may impose such terms and conditions upon the
colleges or institutions referred to in sub-section (2) as it may consider
necessary, conducive or incidental to the attainment of all or any of the
objects of the University.
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9.i (1) The Governor of the State shall be the Chancellor of the
University.
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(2) The Chancellor shall, by virtue of his office, be the head of the
University and preside at any convocation of the University.
(3) The Chancellor shall have such other powers as may be
conferred on him by this Act or the regulations.
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10.i (1 ) The Chancellor shall have the right to cause an inspection
to be made by such person or persons as he may direct, of th e
University, its buildings, libraries, laboratories, museum,
workshop, and equipments of any college, institution or centre
maintained, or affiliated to, the University, and also of the teaching, and
other work conducted by the University and of the conduct of
examination held 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.
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(2) The Chancellor shall in every case give notice to the University
of its intention to cause an inspection or an inquiry to be made and the
University shall be entitled to be represented thereat.
(3) The Chancellor shall communicate to the University his view
with reference to results of such inspection or inquiry and advise the
University the action to be taken in the matter.
(4) Where the University does not, within the reasonable time, take
action to the satisfaction of the Chancellor, the Chancellor may issue
such direction to the University as he thinks fit and the University shall
comply with such direction.
(5) The State Government may, whenever it deems fit, cause a like
inspection or inquiry to be made in the manner prescribed in sub-
sections (1) to (3) and shall have, for the purposes of such inspection and
inquiry, all the powers of the Chancellor under the said sub-sections.
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11.i
(1) The Vice-Chancellor of the University shall be appointed by
the Chancellor in consultation with the State Government from amongst
three persons recommended under sub-section (3) by a Committee
appointed for the purpose under sub-section (2).
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(2) (a) The Chancellor, for the purpose of sub-section (1) shall
appoint a committee which shall consist of the following
members, namely:-
(i) two members to be nominated by the State Government, who
shall be eminent technologists and educationists not
connected with the University;
(ii) one member, to be nominated by the All India Council of
Technical Education; and
(iii) one member, to be nominated of the University Grants
Commission;
(b) The Chancellor shall appoint one of the members of the
committee as its Chairman.
(3) The committee so appointed under sub-section (2) shall within
such time and in such manner as directed by the State Government,
select three persons whom it considers fit for being appointed as a Vice-
Chancellor and shall recommend to the Chancellor the names of the
persons so selected together with such other particulars it deems fit.
(4) The person to be appointed as Vice-Chancellor shall,-
(i) be an eminent educationist, technologist, administrator
industrialist having vision for human resource
development,
(ii) have been associated with Gujarat in terms of
development, education, philanthropy, industrial or
business development or exemplary administration in the
services of the State, Corporation or the public bodies.
(iii) not have attained the age of 65 years on the date of
nomination or re-nomination.
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(5) The Vice-Chancellor shall hold office for a term of three years
and shall be eligible for re-nomination to that office for a further term of
three years only.
(6) The emoluments and other terms and conditions for the Vice-
Chancellor shall be such as may be determined by the State
Government.
(7) Whenever a temporary vacancy occurs in the office of the Vice-
Chancellor and it cannot be conveniently and expeditiously filled up in
accordance with the provisions of sub-section (1), one of the Directors
nominated by the Chancellor shall carry on the current duties of the
office of the Vice-Chancellor.
(8) The Vice-Chancellor may resign from his office by writing under
his hand addressed to the Chancellor and his resignation shall take effect
from the date of acceptance by the Chancellor.
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12.i (1) The Vice-Chancellor shall be the principal executive and
academic officer of the University and shall, in the absence of the Chancellor,
preside at any convocation of the University and shall preside at the meeting of
the Academic Council and the Finance Committee.
(2) The Vice-Chancellor shall preside at the meeting of the Board
and shall be entitled to be present with the right to speak at any meeting
of any authority or body of the University. The Vice-Chancellor shall
ensure that the provisions of this Act and the regulations are faithfully
observed and he shall have all powers necessary for this purpose.
(3) The Vice-Chancellor shall,-
(i) exercise general supervision and control over the affairs
of the University;
(ii) ensure implementation of the decisions of the authorities
of the University;
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(iii) be responsible for imparting of instruction and
maintenance of discipline in the University; and
(iv) exercise such other powers and perform such other duties
as may be assigned to h i m by or under this Act or the
regulations or as may be delegated to him by the Board
or by the Chancellor.
(4) In any emergency which, in the opinion of the Vice-Chancellor
requires that immediate action should be taken, he shall take such action
as he deems necessary and shall at the earlier opportunity thereafter
furnish information regarding his action to such authority, body or officer
as would have in the ordinary courses dealt with the matter:
Provided that if such authority, body or officer is of the opinion that
such action ought not to have been taken by the Vice-Chancellor, it may
refer the matter to the Board which may either confirm the action taken
by the Vice-Chancellor or annul the same or modify it in such manner as
it thinks fit and there upon 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 the validity of
any thing previously done by or under the order of the Vice-Chancellor.
(5) Where the exercise of the powers by the Vice-Chancellor under
sub-section (4) involves the appointment of any person, such
appointment shall be confirmed by the competent authority empowered
to approve such appointment in accordance with provision of this Act
and the regulations not later than six months from the date of the order of
the Vice-Chancellor, otherwise such appointment shall cease to have
effect on the expiration of a period of six months from the date of the
order of the Vice-Chancellor.
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CHAPTERiIIIi
AUTHORITIESiAvglyphbb9wDiOFFICERSiOFiUvglyphbb9wIVERSITY
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13.i The following shall be the authorities of the University, namely:-
(i) the Board of Governors,
(ii) the Academic Council,
(iii) the Finance Committee, and
(iv) such other bodies of the University as may be declared by the
regulations, to be the authorities of the University.
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14.i The following shall be the officers of the University, namely :-
(i) the Chancellor,
(ii) the Vice-Chancellor,
(iii) the Directors,
(iv) the Deans,
(v) the Registrar, and
(vi) such other persons in the service of the University as may be
declared by the regulations, to be the officers of the
University.
15.i (1) iThe Board of Governors shall be the supreme authority of the
University.
(2) The Board of Governors shall consist of the following members,
namely:-
(i) the Vice-Chancellor, who shall be the Chairman of the
Board,
(ii) one Director, by rotation, to be nominated by the Vice-
Chancellor,
(iii) one Dean, by rotation, to be nominated by the Vice-
Chancellor,
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(iv) the Secretary to Government (Higher and Technical
Education), Education Department, Government of Gujarat,
ex-officio,
(v) the Secretary to Government, Finance Department,
Government of Gujarat, ex-officio,
(vi) the Commissioner, Higher Education, Gujarat State, ex-
officio,
(viii) two experts academicians, to be nominated by the Board,
(ix) the Commissioner or the Director of Technical Education,
Gujarat State, ex-officio,
(x) two experts representing disciplines such as finance, legal,
management and humanities, to be nominated by the Board,
and
(xi) three experts representing different industries, to be
nominated by the Board.
(3) The Registrar shall be the Secretary of the Board.
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16.i (1) The Chairman shall preside at the meetings of the Board.
(2) The Chairman shall exercise
i such other powers and perform
such other functions as may be assigned to him by or under this Act or
the regulations.
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17.i (1) Subject to the provisions of this Act, the Board shall be
responsible for the general superintendence, direction and the control of
the affairs of the University and shall exercise all the powers of
the University, and shall have the power to review the acts of
the Academic Council and the Finance Committee and other
committees or 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:-
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(i) to take decision on question of policy relating to the
administration and working of the University;
(ii) to institute courses of study at the University;
(iii) to make regulations;
(iv) to consider and approve the annual report and the
annual budget of the University for every financial
year;
(v) to invest moneys and funds of the University and to
take decision on the recommendation of the Finance
Committee;
(vi) to publish or finance the publication of studies,
treaties, books, periodicals, reports and other
literature from time to time and to sell or arrange
for the sale as it may deem fit;
(vii) to create or abolish posts of teachers and officers
and employees of the University;
(viii) to appoint such committees as it considers
necessary for the exercise of its powers and the
performance of its duties under this Act;
(ix) to appoint the Directors of the School of Studies of
the University;
(x) to delegate any of its powers to the Directors,
Deans, Registrar or any other officers, employee or
any authority of the University or to a committee
appointed by it; and
(xi) to exercise such other powers and perform such
other functions as may be conferred or imposed
upon it by or under this Act or the regulations, and
such other powers for achieving the objects of the
University.
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18.i (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 his
nomination.
(2) The ex-officio member shall continue to be a member so long as
he holds the office by virtue of which he is the member of the Board.
(3) Any vacancy in the Board occurring before the next
reconstruction or before the expiry of the prescribed period shall be
filled in the same manner as provided in section 15 and such a
member shall hold office for the remainder of the term of the member
in whose place he is nominated.
(4) A member shall be eligible for re-nomination for the next term.
(5) A member may resign from his office by writing under his
hand addressed to the Chairman and his resignation shall take effect
from the date it is accepted by the Chairman.
19.i (1) The Academic Council of the University shall consist of the
following members, namely:-
(i) the Vice-Chancellor, who shall be the Chairman of the
Academic Council ;
(ii) two academicians or professionals, to be nominated by the
Board;
(iii) two academicians or professionals in the fields of
science, engineering, technology or management to be
nominated by the Board;
(iv) two Directors, by rotation, to be nominated by the Vice-
Chancellor;
(v) two Deans, by rotation, to be nominated by the Vice-
Chancellor; and
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(vi) one Professor from each discipline of the University, by
rotation, to be nominated by the Vice-Chancellor.
(2) The Registrar shall be the Secretary of the Council.
(3) The term of office of the members shall be three years.
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20.i Subject to the provisions of this Act and the regulations, the
Academic Council shall exercise following powers and perform the
following functions, namely:-
(i) to exercise control over the academic policies of the
University and be responsible for the maintenance and
improvement of standards of instruction, education and
evaluation in the University;
(ii) to consider matters of general academic interest either on its
own initiative or on a reference from the Faculty of the
University or the Board and to take appropriate action
thereon;
(iii) to recommend to the Board, such regulations as are consistent
with this Act regarding the academic functioning of the
University including discipline of students; and
(iv) to exercise such other powers and perform such other
functions as may be conferred or imposed upon it by the
regulations.
21. (1) The Finance Committee shall consist of the following
members, namely:-
(i) the Vice-Chancellor, who shall be the Chairman of the
Committee;
(ii) one member of the Board, to be nominated by the Vice-
Chancellor;
(iii) one Director, by rotation, to be nominated by the Vice-
Chancellor; and
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(iv) one expert in the field of finance, to be nominated by the
Board.
(2) The Registrar shall be the Secretary of the Committee.
( 3 ) T h e term of office of the members shall be three years.
22.i Subject to the other provisions of this Act, the Finance
Committee shall exercise the following powers and perform the
following functions, namely:-
(i) to examine the annual account and annual budget estimates
of the University and to advise the Board thereon;
(ii) to review from time to time the financial position
of the University;
(iii) to make recommendation to the Board on all financial
policy matters of the University;
(iv) to make recommendation to the Board on all proposals
involving raising of funds, receipts and expenditures;
(v) to provide guideline for investment of surplus funds;
( v i ) to make recommendation 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 needs to be incurred;
( v i i ) 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 budge prior to placing before the
Board; and
(viii) to exercise such other powers and perform such other
functions as may be conferred or imposed upon it by the
regulations.
23.i (1) The Directors shall be appointed by the Vice-Chancellor,
w i t h the approval of the Board in such manner and on such terms and
conditions as may be prescribed.
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(2) The Directors shall assist the Vice-Chancellor in managing the
academic, administrative and other affairs of the colleges or centres and
shall exercise such powers and perform such functions as may be
prescribed or entrusted to them by the Vice-Chancellor.
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24.i (1) The Deans shall be appointed by the Vice-Chancellor,
from amongst the Faculties of the University.
(2) The Deans shall assist the Vice-Chancellor and the respective
Directors in managing the academic and other affairs of the University,
colleges and centres and shall exercise such powers and perform such
function as may be prescribed or entrusted to them by the Vice-
Chancellor and the Director.
25.i (1) The Registrar shall be appointed by the University in
such manner and on such terms and conditions as may be
prescribed.
(2) The Registrar shall,-
(i) be responsible for the custody of records, common seal,
the funds of the University and such other properties of the
University;
(ii) place before the Board and other authorities of the
University, all such information and documents as may be
necessary for transaction of its business;
(iii) be responsible to the Vice-Chancellor for the proper
discharge of his functions;
(iv) be responsible for the administration and services of the
University; and conduct of the examinations and make all
other arrangements necessary thereof and be responsible
for the execution of all processes connected therewith;
(v) attest and execute all documents on behalf of the
University;
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(vi) verify and sign the pleadings in all suits and other legal
proceeding by or against the University and all processes
in such suits and proceedings shall be issued to and served
on the Registrar; and
(vii) exercise such other powers and perform such other duties
as may be assigned to him by or under this Act, the
regulations or as may be delegated to h i m by the Board or
by the Vice-Chancellor.
i
26.i
(1) A college or institution applying for affiliation to the
University shall submit an application to the Registrar one year prior to
the proposed date of starting the college:
Provided that on the recommendation of the Vice-Chancellor, the
Board may, if it is satisfied that there are special reasons to do so, after
recording such reasons, entertain an application for affiliation not
submitted to the Registrar within the aforesaid period.
(2) Any college or institution applying for affiliation shall apply in
such form alongwith such fees, in such manner and shall fulfill such
norms and criteria as may be prescribed before applying for affiliation.
(3) On receipt of an application made under sub-section (1), the
Board shall, in consultation with the Academic Council and after giving
to the college or the institution an opportunity of stating its case,
determine whether the college will supply a need in the locality, having
regard to the type of education intended to be provided by the college,
the existing provision for the same type of education made by other
college in the neighborhood and the suitability of the locality where the
college is to be established and comply with the provision of the Act and
the regulations, record its opinion as to whether the application should
be granted or refused either in whole or in part and communicate the
decision to the college.
Affiliation.i
22
22
(4) Where an application for affiliation or any part thereof is
granted, the order of the Board shall specify the courses of the
instructions in respect of which the college is affiliated and where the
application or any part thereof is refused, the grounds of such refusal
shall be recorded and shall be communicated to the college.
(5) Any college of institution not satisfied with the decision of the
Board under sub-section (4), may prefer an appeal to the State
Government within sixty days from the date of communication of such
decision or order and the decision of the State Government on such
appeal shall be final.
27.i Where an affiliated college desires to add to the courses of
instruction in respect of which it is affiliated, the procedure prescribed
under section 26, shall as far as possible, be followed.
i
28.i (1) Every affiliated college shall furnish such reports, returns and
other information as the Board after consulting the Academic Council
may require in order to judge the efficiency of such college.
(2) The Board shall cause every such college to be inspected from
time to time by the inspection committee consisting of the Director who
shall be the Chairman and such other members, as may be appointed by
the Board in accordance with the regulations.
(3) It shall be the duty of the inspection committee on the direction
by the Board in this behalf, to inspect an affiliated college, and make a
report to the Board.
(4) The Board may call upon the college so inspected to take, within
a specified period, such action as may appear to it to be necessary in
respect of any of the matters referred to in section 26.
i
29.i (1) The rights conferred on a college by affiliation may be
withdrawn in whole or in part or modified if the college has failed to
Extensioniofi
affiliation.i
Inspectioniofi
collegesiandi
report.i
Withdrawaliofi
affiliation.i
23
23
carry out any of the provisions of section 26 or the regulations or has
failed to observe any of the conditions of its affiliation or the college is
conducted in a manner which is prejudicial to the interests of education.
(2) A motion for the withdrawal or the modification of such rights
shall be initiated only in the Board. The member of the Board who
intends to move such a motion shall give notice of it and shall state in
writing the grounds on which it is made.
(3) Before taking such motion into consideration, the Board shall
send a copy of the notice and written statement referred to in sub-section
(2), to the principal of the college concerned, together with intimation
that any representation in writing submitted within a period specified in
such intimation on behalf of the college will be considered by the Board:
Provided that the period so specified may, if necessary, be extended
by the Board.
(4) On receipt of the representation or on the expiry of the period
referred to in sub-section (3), the Board after considering the notice of
motion, statement and the representation, and after such inspection by
any competent person or persons authorized by the Board in this behalf,
and such further inquiry as may appear to it to be necessary and after
consulting the Academic Council, shall by a resolution on the grounds
stated therein, withdraw in whole or in part, or modify, the rights
conferred by the affiliation and shall communicate to the concerned
college:
Provided that where the views of the Academic Council with
regard to the withdrawal or modification of the rights conferred by
affiliation are not acceptable to the Board, it shall, before passing such
resolution, refer the matter again to the Academic Council, with or
without its comments and the Academic Council shall communicate
again its views in the matter to the Board.
i
24
24
30.i Any college aggrieved by the resolution withdrawing wholly or
partly or modifying the rights conferred by affiliation passed under sub-
section (4) of section 29, may make an appeal to the State Government
within sixty days from the date of communication of the resolution and
the decision of the State Government on such appeal shall be final.
i
31.i The Board may, on recommendation of the Academic Council,
recommend to the State Government withholding or reduction of grant
to an affiliated college which on a report by an inspection committee or
otherwise, is found to be making persistent default in carrying out the
conditions of affiliation.
i
32.i
All the post-graduate instructions, teaching and training shall be
conducted by the University or by the affiliated colleges in such subjects
as may be prescribed and recognized by the University.
i
CHAPTERiIVi
SUPPLEMEvglyphbb9wTARYiPROVISIOvglyphbb9wS
33.i (1) The University shall establish a fund to be called the
University Fund consisting of,-
(i) any contribution or grant or loan by the State Government
and the Central Government;
(ii) the income of the University from all sources including
income from fees and charges;
(iii) bequest, donations, gifts, endowments and other grants, if
any;
(iv) the 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,
fellowship and infrastructure facilities of the university.
Appeali
againsti
withdrawali
ofiaffiliation.i
Withholdingi
orireductioni
ofigrantitoiani
affiliatedi
college.i
Postqgraduatei
teaching.i
Fundiofi
University.i
25
25
(2) All funds of the University shall be deposited in such banks or
invested in such 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 power and discharge of its functions by or under this Act.
i
34.i (1) The University shall maintain proper account and other
relevant records and prepare an annual statement of accounts, including
income and expenditure account and the balance sheet in such form and
in such manner as may be prescribed.
(2) The University shall adopt a proper system of internal checks
and balances and controls in the discharge of its financial, accounting
and auditing functions as may be prescribed.
(3) The accounts of the University shall be audited every year by an
auditor, who shall be the Chartered Accountant, as defined in the
Chartered Accountant Act, 1949 or a firm of Chartered Accountant, to
be appointed by the Board.
(4) The accounts of the University certified by the Chartered
Accountant or firm so appointed or any other person authorized in this
behalf, together with audit report thereon shall be placed before the
Board and the Board may issue such instructions to the University in
respect therefor as it deems fit and the University shall comply with such
instructions.
(5) An internal auditor shall audit the accounts of the University to
ensure concurrent audit of all books of accounts and such periodical
internal audit report shall be placed before the Board for review.
i
Accountsiandi
audit.i
XXXVIIIiofi1949.i
26
26
35.i (1) The University shall prepare for each financial year an
annual report for each financial year containing such particulars as the
Board may specify and shall submit to the Board on or before such date
may be prescribed. The Board shall consider such report and may pass
resolutions thereon and thereupon the Finance Committee shall take
action in accordance with such resolution. The action taken by the
Financial Committee on such resolution and if no action is taken, the
reasons for taking no action shall be communicated to the Board.
(2) The copy of the annual report along with the resolution of the
Board thereon shall be submitted to the State Government.
i
36.i (1) The University shall, with approval of the Board, constitute
for the benefit of its officers, teachers and other employees, in such
manner and subject to such conditions as may be prescribed, such
schemes of pension, provident fund and insurance as it may deem fit,
and also aid in establishment and support of the associations,
institutions, funds, trusts and conveyance calculated to benefit of the
officers, teachers and employees of the University.
(2) Where any such provident fund has been so constituted, the
provision for the Provident Funds Act, 1925 shall apply to such fund as
if it were a Government Provident Fund.
i
37.i No act or proceeding of the Board or any Authority of the
university or any committee constituted under this Act or by regulations
shall be questioned on the ground merely of the existence of any
vacancy in or defect of, in the constitution of such Board, Authority or
committee of the University.
38.i Notwithstanding anything contained in any other State law
for the time being in force, the University shall have powers to confer
degrees, diplomas and grant certificates and confer honorary degrees and
other academic distinctions and titles as approved by the Board.
i
Submissioniofi
annualireport.i
Pensioniandi
Providenti
Fundiandi
insurance.i
Actsiandi
proceedingsi
notitoibei
invalidatedi
byivacancies.i
Confermentiofi
degrees,i
diplomasiandi
grantiofi
certificatesibyi
University.i
19iofi1925.i XIXiofi1925.i
27
27
39.i The University shall furnish to the State Government,
University Grants Commission and other statutory authorities such
reports, returns, statements, documents and other information, as may be
required by them from time to time.
i
40.i Every officer, teachers and other employees of the University
shall be deemed to be a public servant within the meaning of section 21
of the Indian Penal Code.
Explanation .qi For the purpose of this section, any person, who is
appointed by the University for a specified period or a specified work of
the University or who received any remuneration by the way of
compensatory allowances or fee for any work done from the University
fund, shall be deemed to be an officer or employee of the University
while he is performing the duties and functions connected with such
appointment or work.
i
41.i (1) No officer or employee or member of teaching, non-teaching
and other academic 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
heard in respect of those charges:
Provided that nothing in thisExcerpt shown. Open the full act in Lexace.