The Shree Somnath Sanskrit University Act, 2005

 1
 
 
 
THE SHREE SOMNATH SANSKRIT UNIVERSITY ACT, 2005. 
 
GUJARAT ACT NO.  25 OF  2005. 
 
INDEX 
 
Sections
No. 
CONTENTS Page 
No. 
   
 CHAPTER I  
 PRELIMINARY  
   
1. Short title, extent and commencement. 5 
2. Definitions. 6 
   
 CHAPTER II  
 UNIVERSITY  
   
3. Establishment and incorporation of University. 7 
4. Objects of University. 7 
5. Powers and functions of University. 9 
6. University open to all irrespective of sex, religion, class, creed or opinion. 13 
7. Teaching in University. 14 
8. Inspection and inquiry. 14 
   
 CHAPTER III  
 OFFICERS OF UNIVERSITY  
   
9. Officers of University. 14 
10. Chancellor. 15 
11. Vice-Chancellor. 15 
12. Appointment of Vice-Chancellor. 15 
13. Powers and Duties of Vice-Chancellor. 17 
14. Registrar, his powers and functions. 18 
15. Director (Research). 19 
16. University Librarian. 19 
17. Finance and Accounts Officer, its powers and functions. 19 
18. Manner of appointment of Registrar, Director (Research), University 
Librarian and Finance and Accounts Officer. 
 
20 
   
 CHAPTER IV  
 AUTHORITIES OF UNIVERSITY  
   
19. Authorities of University. 21 
20. Executive Council. 22 
21. Powers and duties of Executive Council. 22 
22. Academic Council. 25 
 2
23. Power and Duties of Academic Council. 27 
24. Faculties. 28 
25. Powers and duties of Faculty. 29 
26. Deans of Faculties. 30 
27. Finance and Accounts Committee and its functions. 31 
   
 CHAPTER V  
 FINANCE  
   
28. University Fund. 31 
29. Annual accounts audit and financial estimates. 32 
30. Annual report. 32 
   
 CHAPTER VI  
 SUPPLEMENTARY PROVISIONS  
   
31. Conditions of service. 33 
32. Provisions relating to disciplinary actions for officers and employees of 
University. 
 
33 
33. Returns and information. 33 
34. Power of State Government to issue directions. 33 
35. Acts and proceedings not to be invalidated by vacancies. 34 
36. Protection of action taken in good faith. 34 
37. Officers and employees to be public servants. 34 
38. Power of State Government to remove difficulties. 34 
39. Filling up of casual vacancies. 34 
40. Filling up of casual vacancies of Registrar, Director (Research), University 
Librarian or Finance and Accounts Officer. 
 
34 
41. Pension, insurance and provident fund. 35 
42. Pension, insurance and provident fund of staff of colleges, etc. 35 
43. Provident fund to be deposited in Government treasury. 35 
   
 CHAPTER VII  
 COMMITTEES  
   
44. Committees. 35 
   
 CHAPTER VIII   
 ENROLMENT AND DEGREES  
   
45. Qualifications for enrolment of students of University. 36 
46. Residence of students. 36 
47. Degrees, diplomas and other academic distinctions. 37 
48. Honorary degree. 37 
49. Withdrawal of degree or diploma. 37 
   
 CHAPTER IX  
 AFFILIATION, RECOGNITION AND APPROVAL  
   
50. Affiliation. 37 
 3
51. Recognition of institutions of research and specialised studies. 38 
52. Approval of institutions. 38 
53. Inspection of colleges and institutions and report. 39 
54. Affiliated colleges, recognised and approved institutions to comply with 
provisions pertaining to medium of instruction and other matters and 
withdrawal of recognition. 
 
 
39 
55. Withdrawal of affiliation or recognition. 39 
56. Withdrawal of approval. 40 
   
 CHAPTER X  
 REGULATIONS  
   
57. Regulations. 41 
   
 CHAPTER XI  
 TRANSITORY PROVISIONS  
   
58. Appointment of first Vice-Chancellor. 42 
59. Appointment of first Registrar. 42 
60. Transitory powers of first Vice-Chancellor. 42 
61. First appointment of officers of University. 43 
62. Extra-ordinary powers of first Vice-Chancellor. 44 
   
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 4
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 5
Short title, 
extent and 
commencement.  
 
 
 
 
 
 
The following Act of the Gujarat Legislature, having been assented 
to by the Governor on the 1 st    April, 2005 is hereby published for general 
information. 
 
S.S. PARMAR, 
Secretary to the Government of Gujarat, 
Legislative and Parliamentary Affairs Department. 
 
 
GUJARAT ACT NO.  25  OF 2005.  
 
 (First published, after having received the assent of the Governor in 
the “Gujarat Government Gazette”, on the 1st  April, 2005). 
 
 
AN  ACT 
 
to provide for the establishment and incorporation a teaching and affiliating 
University in the State of Gujarat to be known as the Shri Somnath Sanskrit 
University for the purpose of prosecution of scientific based research and 
comprehensive study in and for the teaching of the Sanskrit and its 
literature; and to bring into light and to interpret practically the 
imbedded universal values, knowledge, wisdom, vision 
presented therein, in the context of the needs of the 
people and of the modern scientific and 
technological advancement. 
 
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 Shree Somnath Sanskrit 
University Act, 2005. 
 
(2) It extends to the whole of the State of Gujarat. 
 
(3) 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; and different dates 
may be appointed for different provisions and any reference in any such 
provision to the date of the commencement of this Act shall be construed 
as the reference to the date of coming into force of that provision. 
 6
Definitions.  
 
2. In this Act, unless the context otherwise requires, - 
 
(a) "affiliated college" means a college affiliated under section 
50; 
 
(b) "approved institution" means an institution approved under 
section 52; 
 
(c) "college" means a degree college or an affiliated college, 
teaching any of the courses leading to a certificate, diploma or 
a degree; 
 
(d) "hostel" means a unit of residence for students maintained or 
recognised by the University  under this Act; 
 
(e) "pathashala" means pathashala recognised as such by the 
State Government and which is imparting education in 
Sanskrit leading to a certificate  of Prathma, Madhyama 
granted and a degree of Shastri and Acharya conferred, by the 
State Examination Board, as the case may be; 
 
(f) "prescribed" means prescribed by the regulations; 
 
(g) "principal" means the head of a college; 
 
(h) "recognised institution" means th e institution of research or 
specialised study and recognised as such by the University 
under section 51; 
 
(i) "regulations" means the regulations made under section 57; 
 
(j) “Sanskrit” includes Prakrit, Magadhi, Ardhamagadhi and 
Pali; 
 
(k) "teacher" means professor, reader, lecturer imparting 
instruction or guiding research in the University  or a 
University  college or an affiliated college or a recognised 
institution or an approved institution or such other persons as 
may be declared to be the teachers by the Regulations; 
 
(l) "University " means the Shree Somnath Sanskrit University 
constituted under section 3; 
 
(m) "University area" means the area of the whole of the State of 
Gujarat; 
 
(n) "University college" means a college which the University 
may establish or maintain;  
 
 7
Establishment 
and 
incorporation  
of  University.  
Objects of  
University.  
(o) "University Department" means any post-graduate or research 
institution or department maintained by the University. 
 
 
CHAPTER II 
UNIVERSITY  
 
3. (1) There shall be established and constituted in and for the 
State of Gujarat a University to be known as “the  Shree Somnath Sanskrit 
University". 
 
(2)  The Chancellor, the first Vice -Chancellor, of the University 
and the first members of the Executive Council and the Academic Council 
of the University, the first Registrar and all 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 Shree Somnath Sanskrit University". 
 
(3) The University shall have perpetual succession and a 
common seal and shall sue and be sued by the said name. 
 
(4) The University shall be competent to acquire and hold 
property, both movable and immovable, to lease, sell or otherwise transfer 
any movable or immovable property which may vest in or be acquired by it 
for the purpo ses of the University, to raise loans on the securities of its 
assets and to contract and do all other things necessary for carrying out the 
purposes of this Act: 
 
      Provided that the power to raise any such loan shall be exercised 
after obtaining the previous permission of the State Government.  
 
(5) The headquarters of the University shall be at Somnath, 
District- Junagadh, Gujarat State. 
 
4. The objects of the University shall be as follows, namely: – 
  
(a) to rejuvenate, cherish and disseminate the uni versal values, 
knowledge, wisdom and vision presented in Sanskrit language 
and literature and establish a progressive synthesis between 
ancient Indian wisdom and modern scientific thought in 
harmony with the needs of present and future; 
 
(b) to extend the bene fits of knowledge and skills for the 
development of individuals and society by promoting the 
study of Sanskrit and cognate discipline; 
 
(c) to encourage develop and foster the ideals and values 
enshrined in the Vedic study and Sanskrit literature and 
Shastras in the Sanskrit and other ancient languages and to 
bring these ideals and values in harmony with the needs of 
 8
present and future generation and project a progressive 
synthesis in the light of the insights contained in the Sanskrit 
and other ancient languages; 
 
(d) to encourage, promote and conduct a system of education 
relevant to the studies of the Sanskrit literature with special 
emphasis on, - 
 
(i) the traditional relationship between the teacher and 
the taught (Guru-Shishya Parampara);  
(ii) methods of studies and e xperimentation in which 
discipline (anushashan) and self -study (swadhyaya) 
are fundamental components; and  
(iii) development of faculties, not only of empirical and 
rational knowledge but also of higher modes of 
consciousness; 
 
(e) to create and develop facilities for the integral development of 
personality of students under an atmosphere conducive to the 
fostering of capacities and values of physical, vital, mental, 
moral, scientific, aesthetic and spiritual growth; 
 
(f) to provide facilities for teachers and students for learning-
teaching processes so that individual attention to students is 
provided and objectives of scholarship and excellence are 
promoted; 
 
(g) to provide facilities for the study and practice of the 
traditional Vedic system of recitation from the early s tage of 
education and to provide environment and facilities under 
which foundations of Sanskrit studies can be established 
among the young learners; 
 
(h) to develop and conduct teaching methodologies, practicable 
Sanskrit pedagogy for the benefit of educational innovations; 
 
(i) to provide facilities and programmes of studies centered on 
the cultural heritage of India leading to a harmonious 
synthesis of the East and the West; 
 
(j) to develop special courses of study of Sanskrit and to apprise 
of the major contribution of the Sanskrit in the maintenance of 
the emotional integration of the nation and to conduct special 
courses of study and to undertake activities therefor; 
 
(k) to organise and conduct expositions, exhibitions and extension 
programmes related to the themes ex pounded in the Veda-
Vedanga literature and other related literature for generating 
new thoughts and ideology in that context; 
 
 9
Powers and 
functions of  
University. 
(l) to provide facilities for studies and research in Indian classical 
languages; and other classical languages such as Greek, Latin,  
Avestan, old Persian and also foreign languages such as South 
Asian languages, English, French, German, Russian, Chinese, 
Japanese, Tibetan and encourage comparative study of these 
languages along with Sanskrit; 
 
(m) to promote interaction and co -ordination a mong Sanskrit 
Pathashalas to make the study of traditional type of Sanskrit 
teaching-learning more purposeful, and to effect a fusion 
between traditional and modern systems of Sanskrit 
education; 
 
(n) to establish special chair for the prosecution of studies i n the 
Sanskrit and its literature and allied branches of the 
knowledge (Vidya Sakha) in Sanskrit; 
 
(o) to institute career oriented courses through continuing 
education, correspondence and distance education; 
 
(p) to establish the research centres and discover in the ancient 
Sanskrit literature, the existence of the principles, ideology 
which are propounded and contained in the humanities and 
modern sciences such as Physics, Chemistry, Medical 
Science, Bio-Medical, Surgical and related subjects and which 
aim at linking the past with the present and enables the nation 
to meet the challenges of the future; 
 
(q) to prepare and conduct special courses to integrate the 
Ayurveda with modern medicine, the Vastu Shastra with 
modern architecture, the Arthashastra with modern 
economics and political science, the Vyakarana with modern 
grammer and linguistics; 
 
(r) to establish the schools for languages and literature, 
philosophy, veda-vedanga, Shikshaka -Prashikshana, Dharma 
Shastra and such other schools as may be declared to be 
schools under the regulations.  
 
5. Subject to the provisions of this Act, the University shall exercise 
the following powers and discharge the following functions, namely:- 
 
(a) to provide for instruction including correspondence courses, 
teaching and training in such branches of learning and 
courses of study, as it may think fit;  
 
(b) to make provisions for research in Sanskrit, post -graduate 
courses, conduct special and under -graduate courses, 
advancement and dissemination of knowledge; 
 
 10 
(c) to promote national integrat ion and nourish cultural 
heritage; 
 
(d) to establish, maintain and manage University  colleges, 
schools, departments and institutes of research or 
specialised studies; 
 
(e) to sanction affiliation, recognition and approval to the 
colleges, institutions and Pathashalas respectively;   
 
(f) to withdraw or modify affiliation, recognition, or approval 
of educational institutions; 
 
(g) to organise language laboratories, libraries, museums and 
other equipments for teaching and to promote research; 
 
(h) to institute professorships, r eaderships, lecturerships and 
other posts of teachers required by the University; 
 
(i) to lay down the courses of instructions for the various 
examinations; 
 
(j) to institute degrees, diplomas, certificates and other 
academic distinctions and titles; 
 
(k)  to hold exa minations or tests and confer degrees and 
diplomas on, and grant certificates to, persons who – 
 
(i) have pursued approved courses of study in the 
University  or an affiliated colleges, unless 
exempted there from, in such manner as may be 
prescribed and ha ve passed the examinations or 
tests prescribed by the University; or 
 
(ii)     carry out research on such conditions as may be 
prescribed; 
 
(l) to confer honorary degrees or other academic distinctions in 
such manner as may be prescribed; 
 
(m) to withdraw or cance l any degree, diploma or certificate 
conferred or granted by the University  in such manner as 
may be prescribed; 
 
(n) to associate or admit educational institutions with, or to the 
privileges of the University  by way of affiliation, 
recognition or approval; 
 
(o) to grant such diplomas and certificates to, and to provide 
such lectures, instructions and training to, persons who are 
 11 
not enrolled as students of the University on such 
conditions as may be prescribed; 
 
(p) to organise and conduct conferences, debates, disc ussions, 
seminars, symposia, workshops, refreshers courses and 
such other programmes at national and international level in 
furtherance of the objects of the University; 
 
(q) to maintain archives, libraries, information centres, data 
bank, museums and such oth er institutions which are useful 
for the furtherance of the objects of the University; 
 
(r) to collect, conserve, edit and publish ancient manuscripts,  
to conserve materials of archaeological values and 
importance and to reproduce the valuable works of the 
Sanskrit;  
 
(s) to accept donations, grants, gifts, or to borrow money from 
the Central Government, any State Government or from any 
individual, association or body corporate: 
 
  Provided that power to borrow moneys shall be 
exercised after obtaining previous ap proval of the State 
Government;  
 
(t) to institute, hold and manage endowments for the 
promotion of Sanskrit and to give financial and other 
assistance to deserving institutions or individuals engaged 
in the dissemination of Sanskrit learning and to institute and 
award fellowships, scholarships and prizes in accordance 
with the Regulations for the promotion and propagation of 
Sanskrit; 
 
(u) to give financial and other assistance to institutions or 
individuals for the publication of literature through printing 
and e lectronic media  which are conducive to the 
furtherance of the objects of the University; 
 
(v) to inspect colleges, recognised and approved institutions 
and to take measures to ensure that proper standards of 
instruction, teaching and training are maintained i n them 
and that adequate library and laboratory provisions are 
made therein; 
 
(w) to lay down and regulate the salary scales, allowances and 
other conditions of service of the members of the teaching, 
other academic and non -teaching staff in the affiliated 
colleges, University  colleges and recognised and approved 
institutions as per the rules of and guideline issued by the 
University Grants Commission; 
 12 
  
(x) to control and co -ordinate the activities of and to give 
financial aid to, University  colleges and Univers ity 
Departments; 
 
(y) to regulate the fees to be paid by the students in affiliated 
colleges, recognised and approved institutions; 
 
(z) to institute and award fellowship, traveling fellowships, 
scholarships, studentships, medals, prizes and other awards; 
 
(aa) to take disciplinary action against the teachers and students 
of the University and to impose such punishment upon 
them as may be deemed fit for the breach of discipline or 
misconduct, within or outside the University  including the 
use of unfair means at an exam ination or in relation thereto 
by themselves or by any other persons or abatement 
thereof; 
 
(bb) to conduct, co -ordinate, supervise, regulate and control 
post-graduate teachings and research work in the University  
Departments and affiliated colleges and recogn ised and 
approved institutions; 
 
(cc) to acquire, hold, manage and dispose of any property 
movable and immovable, including trust or endowed 
property within or outside the University and to invest any 
funds representing such property in such manner as the 
University thinks fit under the intimation to the State 
Government; 
 
(dd) to institute and manage,− 
(i) Printing and Publication Department, 
(ii) Information Bureau, and 
(iii) Distance Education Department; 
 
(ee) to make provisions,- 
 
(i) for continuing education, adult education, extra -mural 
activities, extension services and other recognised 
educational activities, 
 
(ii) for physical education, National Cadet Corps, National 
Services Scheme, National Sports Organisation and 
such other recognised activities, and 
 
(iii) for yoga, sports, and athletic activities; 
 
(ff) to co -operate with other University, authorities or 
associations or any other public or private bodies in such 
 13 
University  open to  
all irrespective of  
sex, religion, class,  
creed or opinion.  
 
manner and for such purposes as the University may 
determine; 
 
(gg) to raise public loans on security of the assets of the 
University for the purposes of the University with the 
previous approval of the State Government; 
 
(hh) to generate resources by frugal and productive utilisation of 
the University resources; 
 
(ii) to organise the projects and programmes for making the 
Sanskrit languages to be a  language of mass for 
conversation; 
 
(jj) to establish within the University area or without the area 
such field stations, campuses, specialised laboratories and 
other units for research and instructions and for post -
graduate studies in a specialise subjects; 
 
(kk) to guide and regulate teaching and research work in 
University colleges, University Departments and 
recognised institutions; 
 
(ll) to enforce and maintain discipline among the teachers, 
students, officers and staff and to make necessary 
arrangements for their welfare; 
 
(mm) to fix and collect fees and other charges as may be 
prescribed by the regulations; 
 
(nn) to supervise and control the residence and regulate the 
conduct and discipline of students of the University and to 
make arrangements for promoting their health an d general 
welfare and cultural activities; 
 
(oo) to do all such other acts and things whether they are 
incidental to the aforesaid powers and functions or not, as 
may be necessary in order to further the objects of the 
University or which may be incidental or a ncillary to 
achieve these objects. 
 
 
6. (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 sole gr ound of sex, race, creed, caste, class, place of birth, religious 
belief, or political or other opinion.  
 
(2) It shall not be lawful for the University to impose on any 
person any test whatsoever relating to sex, race, creed caste, class, place of 
 14 
Officers of  
University. 
Teaching in  
University.  
 
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 privileges of the 
University or any benefaction thereof. 
 
 
7.  (1)  All teaching works recognised by the University shall be 
conducted either, -  
(a) in the University, or 
(b) in the affiliated colleges, or 
(c) in the recognised or approved institutions, or  
(d) such other places or centres which are recognised by the 
University, where such courses are conducted. 
 
(2) The courses of study and other activities as may be 
prescribed shall be observed by the University, affiliated colleges, 
recognised and approved institutions, recognised places or centres. 
 
 
8. (1) The Chancellor shall have the right to cause an inspection to 
be made by such person or persons as he may direct, of the University, its 
buildings, laboratories, libraries, museums, workshops and equ ipments of 
any college or hostel maintained, recognised or approved by, or affiliated 
to the University, 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 respect of any matter connected with the 
University. The Chancellor shall in every case give notice to the University 
of his intention to cause an inspection or inquiry to be made and the 
University shall be entitled to be represented thereat. 
 
 (2) The Chancellor shall communicate to the Executive Council 
his views with reference to the results of such inspection or inquiry and 
shall, after ascertaining the opinion of the Executive Council, advise the 
University on the action to be taken. 
 
 (3) The Exec utive Council shall report to the Chancellor such 
action, if any, as it has taken or may propose to take upon the results of the 
inspection or, inquiry.  Such report shall be submitted within such time as 
the Chancellor may direct. 
 
 
CHAPTER   III 
OFFICERS OF UNIVERSITY  
 
9. The following shall be the officers of the University, namely:- 
  (i) The Chancellor, 
  (ii) The Vice-Chancellor, 
(iii) The Deans of Faculties, 
Inspection 
and inquiry.
 15 
 Chancellor.  
(iv) The Director (Research), 
(v) The Registrar, 
(vi) The University Librarian,  
(vii) The Finance and Accounts Officers, and 
(viii) Such other officers in the service of the University as 
may be declared by the regulations to be the officers 
of the University. 
 
10. (1) The Governor of the State of Gujarat shall be the Chancellor 
of the University.  
(2) The Chancellor shall, by virtue of his office, be the head of 
the University and shall, when present, 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. 
 
 
11. (1) The Vi ce–Chancellor shall be appointed by the State 
Government.  
  
 (2) The Vice -Chancellor shall be a person of eminence having 
distinguished himself in the areas such as Sanskrit, Prakrit  and ancient 
Asian languages and literature. He shall be a person of visi on and subscribe 
to the objectives and philosophy of the University and shall be interested in 
academics. 
 
12. (1)  (a)  To recommend a panel of three suitable persons for 
the appointment of the Vice -Chancellor, the State Government shall 
constitute a Committee consisting of three members, out of whom,- 
 
(i) one shall be nominated by the Chancellor who shall 
be an expert from academics in the field of Indology; 
 
(ii) one shall be the scholar in the field of Sanskrit and 
ancient literature nominated by the Vice -Chancellor 
of the Universities established by law in the State; 
 
(iii) one shall be an expert in the field of Sanskrit and its 
literature nominated by the Executive Council and the 
Academic Council jointly in such manner as may be 
prescribed by the Regulations. 
 
(b) The State Government may nominate one of the 
members as the Chairman of the said Committee. 
 
(c)  A person nominated on the Committee shall not be 
eligible to accept any appointment on any post, honorary or otherwise, or 
nomination on any of the authorit ies or bodies of the University, for a 
period of two years from the date of such nomination. 
Vice-
Chancello r. 
Appointment  
of Vice-
Chancellor.  
 16 
 
(2)  (a)  The Committee shall, within the period of eight  
weeks of the constitution prepare a panel of three eminent scholars whom it 
considers worthy of being a ppointed as Vice -Chancellor, and shall 
recommend the panel to the State Government, with such other particulars 
as may be prescribed by the regulations with the names of the persons so 
recommended in alphabetical order of surnames and without indicating an y 
preference.  
 
(b) The State Government may accept the 
recommendation of the committee or seek a fresh recommendation from 
the same committee or require the committee to make change in its 
members or reconstitute the committee. 
 
(c) If the person so appoi nted as the Vice -Chancellor 
happens to be a member or an office bearer of any political party or any 
trade union or staff association or such other bodies or holds the office in 
any statutory public body or of a body of local self -Government, he has to 
tender his resignation therefrom, under an intimation to the Chancellor and 
the State Government, before accepting the appointment. 
 
(3)  Subject to the provisions of sub -section (4), the State 
Government shall appoint, one of the persons from the panel as th e Vice- 
Chancellor: 
 
 Provided that no person shall be appointed as the Vice -Chancellor 
or held his office as such after the completion of the age of sixty-five years. 
 
(4)  The Vice -Chancellor shall hold office for a term of three 
years and he shall be el igible for reappointment as the Vice-Chancellor for 
a further term of three years only. He shall also not be eligible for 
appointment as an officer or member of any authority of the University 
after expiry of the term of his office. 
 
(5) The terms and cond itions of service and the emoluments to 
be paid to the Vice -Chancellor shall be such as may be determined by the 
State Government.  
 
(6) (a) During the leave or absence of the Vice -Chancellor, 
or  
 
(b) in the event of resignation or a permanent vacancy in 
the office of the Vice - Chancellor until an appointment is made under sub-
section (3) of this section to that office. 
 
(7) The State Government shall nominate the Director 
(Research) or one of the Deans of the Faculties as the Vice -Chancellor for 
the purpose of carrying out the currant duties of the office of the Vice -
Chancellor.  
 
 17 
(8) The Vice -Chancellor may, by writing under his signature, 
addressed to the State Government after giving one month’s notice, resign 
from his office and shall cease to hold off ice on the acceptance of his 
resignation by the State Government or from the date of expiry of the said 
notice period, whichever is earlier. 
 
 
13.  (1) The Vice -Chancellor shall be the principal executive and 
academic officer of the University and shall be ex-officio member and the 
Chairman of the Executive Council, the Academic Council, the Finance 
and Accounts Committee and such other authorities as constituted under 
the regulations, and in the absence of the Chancellor, shall preside at any 
convocation of the University. 
  
(2) The Vice -Chancellor shall be responsible for the development 
and monitoring of the academic programmes and also the general 
administration of the University, to ensure efficiency, an order and enhance 
the reputation of the University. 
 
(3)  The Vice -Chancellor shall have the power to convene 
meetings of any of the authorities, bodies or committees, as and when he 
considers it necessary to do so. 
 
(4)  It shall be the duty of the Vice -Chancellor to ensure that the 
provisions of this Act, regulations and that the decisions of the authorities, 
bodies and committees are properly implemented which are not 
inconsistent with this Act or Regulations.  
 
(5)  (a)  In any emergency which, in the opinion of the Vice -
Chancellor, requires that im mediate action should be taken, he shall take 
such action as he deems necessary. He shall report to the Executive 
Council and the State Government such action with grounds for his belief 
that there was an emergency. 
 
(b) When action taken by the Vice -Chancellor under this 
sub-section affects any person in the service of the University, such person 
shall be entitled to prefer an appeal through the said authority or body to 
the Executive Council within fifteen days from the date on which such 
action is communicated to him. 
 
(6) Where any matter is required to be regulated by the 
regulations, but no regulations are made in that behalf, the Vice -Chancellor 
may, for the time being, regulate the matter by issuing such directions as he 
thinks necessary and shall, i n the ensuing meeting thereafter, place the 
directions before the Executive Council or the authority or body concerned 
for information and at the same time, place before such authority or body 
for consideration the draft of the regulations, as the case may  be, required 
to be made in that behalf. 
 
 
Powers and 
duties of Vice -
Chancellor.  
 18 
Registr ar, his 
powers and 
functions.  
(7)  The Vice -Chancellor shall be the appointing and 
disciplinary authority for the University teachers and for officers of the 
University of the rank equivalent to the Assistant Registrar and above, on 
the recomme ndations of the selection committee constituted for the said 
purpose. 
 
(8) The Vice -Chancellor may suspend a member as the 
Chairman of the authority, body or committee of the University, from the 
meeting of the authority, body or committee if such member p ersists in 
obstructing or stalling the proceedings of such authority, body or, as the 
case may be, committee or indulges in behaviour unbecoming of a member 
and shall report the matter accordingly to the Chancellor. 
 
(9)  The Vice -Chancellor shall place be fore the Executive 
Council a report of the work of the University periodically. 
 
(10) The Vice -Chancellor shall exercise such other powers and 
perform such other duties as may be conferred upon him by or under this 
Act and Regulations. 
 
(11) (a)  The Vice-Chancellor shall have the right to cause an 
inspection or inquiry on such matters and in such manner as may be 
prescribed.  
  
 (b) After making such inspection or inquiry, the Vice -
Chancellor may take such action, as he thinks fit, in consultation with the  
Executive Council. 
 
14. (1) The Registrar shall be appointed by the Vice -Chancellor in 
such  manner as may be prescribed under section 18. 
 
(2)  The Registrar shall be the Chief Administrative Officer of 
the University. He shall be a full -time salaried officer and shall act as the 
Member-Secretary of the Executive Council, Academic Council and such 
other authorities, bodies and committees  of the University in accordance 
with the regulations made in this behalf and his condition of service and 
emoluments to be paid shall be determined by the regulations. 
 
(3) The Registrar shall make all necessary arrangements 
relating to conduct of examinations such as preparation of schedule of 
examinations, preparation of the list of paper setters and examiners, 
evaluation work, declaration of results and matters incidental and related 
thereto. 
 
(4) The Registrar shall be the custodian of records, common 
seal and such other property of the University as the Executive Council 
may commit to his charge. 
 
(5)  The Registrar shall exercise such other powers and perform 
such other functions and duties as may be prescribed by or under this Act 
 19 
Finance and 
Accounts 
Officer, its 
powers and 
functions.  
University  
Librarian. 
or assigned to him, from time to time, by the Vice-Chancellor. 
 
 
15. (1) The University shall appoint a person as the Director 
(Research) who shall be the whole time salaried officer of the University 
and shall subject to the provisions of the Act and the regulations made in 
this behalf, and exercise such powers and perform such duties as the 
University may assign. He shall discharge his f unctions under the 
directions and control of the Vice-Chancellor. 
 
 (2) He shall supervise and monitor working and maintenance of 
the institutes of research or specialised studies and shall report to the 
Executive Council, periodically. 
 
 
16. (1)  The Uni versity Librarian shall be appointed by the Vice -
Chancellor in the manner prescribed under section 18. The University 
Librarian shall be the principal officer of the University. He shall be a full 
time salaried officer of the University.  
 
(2) The University Librarian shall exercise such other powers 
and perform such other duties as may be prescribed and assigned to him by 
the Vice-Chancellor.  
 
 
17. (1) (a) The Finance and Accounts Officer shall be 
appointed by the Vice -Chancellor in the manner prescribed  under section 
18; 
 
  (b) The Finance and Accounts Officer shall be the 
principal finance officer of the University. He shall be a full time salaried 
officer and shall work directly under the control of the Vice-Chancellor. 
 
 (2) The Finance and Accounts O fficer shall be the Member -
Secretary of the Finance and Accounts Committee. 
 
 (3) The Finance and Accounts Officer shall have the right to be 
present, speak and otherwise take part in the proceedings of the Executive 
Council on matters having financial implication, but shall not be entitled to 
vote. 
 
 (4) The Finance and Accounts Officer shall maintain minutes of 
the meetings of the Finance and Accounts Committee and shall ensure 
proper implementation of the decision taken by the Finance and Accounts 
Committee. 
 
 (5) The Finance and Accounts Officer shall be responsible for 
presenting the annual budget, statement of accounts and audit reports, to 
the Finance and Accounts Committee and to the Executive Council. 
  
Director  
(Research).  
 20 
 (6) The duties of the Finance and Accounts Officer shall be, to- 
 
(i) exercise general supervision over the funds of the 
University and advise the Vice -Chancellor as regards the 
finances of the University; 
 
(ii) hold and manage the funds, property and investments, 
including trust and endowed property, for fur thering any of 
the objects of the University; 
 
(iii) ensure that the limits fixed by the University for recurring 
and non-recurring expenditure for a year are not exceeded, 
and that all allocations are expended for the purposes for 
which they are granted or allotted; 
 
(iv) keep watch on the state of the cash and bank balances and of 
investments; 
 
(v) keep watch on the progress of collection of revenue and 
advise the Vice -Chancellor on the methods to be employed 
for collection; 
 
(vi) have the accounts of the University audited regularly; 
 
(vii) ensure that the registers of buildings, land, equipments and 
machinery are maintained in order and that the stock taking 
of equipments and other consumable materials in all offices, 
colleges, workshops and stores of the University is 
conducted regularly; 
 
(viii) call for from any office, centre, laboratory, college or 
department of the University or University institution, any 
information and returns that he thinks necessary for the 
proper discharge of his financial responsibilities; and 
 
(ix) exercise such other powers, perform such other duties and 
discharge such other financial functions as are assigned to 
him by the Vice-Chancellor from time to time. 
 
 
18.  (1) The Registrar, the Director (Research), the University 
Librarian and the Finance and Accoun ts Officer shall be appointed on 
being selected by the Selection Committee constituted under clause (ii) of 
sub-section (2). 
 
(2)  The appointment of the officers referred to in sub -section 
(1) shall be made in accordance with the following provisions, namely:- 
 
(i) The appointment to the post of the Registrar, the Director 
(Research) and the University Librarian shall be made by direct 
  
Manner of 
appointment  
of Registrar, 
Director 
(Research) 
University  
Librarian, 
Finance and 
Accounts 
Officer.  
 21 
selection on the basis of the guidelines of the University Grants 
Commission and the appointment of the Finance and Accounts 
Officer shall be made either by direct selection or by deputation of 
an officer from the State Government in accordance with the rules 
for the time being in force.  
 
(ii) The State Government shall constitute a Selection 
Committee consisting of the following members, namely:- 
 
(a) the Vice-Chancellor who shall be the Chairman, 
(b) an officer nominated by the State Government, 
and 
(c) four persons having knowledge and experience 
in the subjects related to the officer to be 
selected, nominated by the Vice-Chancellor, 
(d) one member shall be nominated by the Executive 
Council. 
 
(iii) The Selection Committee shall not select a person for 
appointment unless at least two out of four persons referred to in 
sub-clause (c) of clause (ii) are present at the time of the process of 
selection by the committee. 
 
(iv) The person selected by the committee shall be appointed 
after obtaining concurrence from the State Government. 
 
(v) The qualifications and emoluments to be paid to the officers 
referred to in clause (i) shall be such as recommended  by the 
University Grants Commission in the case of the Registrar, the 
University Librarian and in the case of the Director (Research) and 
the Finance and Accounts Officer shall be such as approved by the 
State Government from time to time. 
 
 
 
CHAPTER IV 
AUTHORITIES OF UNIVERSITY. 
 
19. The following shall be the authorities of the University, namely:- 
 
(i) the Executive Council, 
(ii) the Academic Council,  
(iii) the Faculties, 
(iv) the Finance and Accounts Committee, 
(v) such other Boards and bodies of the University  as may be 
declared by the regulations to be authorities of the 
University .  
 
Authorities of  
University .  
 
 22 
 Executive 
 Council.  
20. (1) The Executive Council shall be the principal executive 
authority of the University   and shall consist of the following members , 
namely:- 
 
(i) the  Vice-Chancellor  -  ex-officio,  the Chairman;  
 
(ii) the Secretary  to Government, Education Department, 
Government of Gujarat, ex-officio; 
 
(iii) the  Commissioner  of  Higher  Education,  Gujarat  State  or  
an  officer  not  below  the  ran k  of the Joint  Director  of 
Higher  Education  nominated  by  the  Commissioner, ex-
officio; 
 
(iv) two eminent persons  to  be  nominated  by  the  Chancellor  
from  amongst persons  who   have  made  significant  
contribution  in  the field  of Sanskrit and its literatures; 
 
(v) two distinguished scholars to be nominated by the State  
Government from amongst persons who have made  
significant  contribution  in the field  of Sanskrit and its 
literature;   
  
(vi) one Dean of the Faculty nominated by the Vi ce-Chancellor 
from amongst the Deans of Faculties by rotation in such 
manner as may be prescribed; 
 
(vii) one of the principal of the colleges nominated by the Vice -
Chancellor amongst the principals of the colleges in such 
manner as may be prescribed. 
 
(2) The term of the nominated members of the Executive 
Council shall be for a period of three years. 
 
 
21. (1) The Executive Council shall exercise the following powers 
and perform the following duties, namely :- 
 
(i) to hold, control and administer the pro perty and funds of the 
University; 
 
(ii) to enter into, vary, carry out or cancel contracts on behalf of the 
University; 
 
(iii) to determine the form and provide for the custody and regulate the 
use of the common seal of the University; 
 
(iv) to pass the annual financial estimates of the University; 
 
 
Powers and 
duties of 
Executive 
Council.  
 23 
(v) to sanction re -appropriation of grant or fund from one head to 
another head, limited to twenty-five per cent. of the total allocation 
made under the concerned heads; 
 
(vi) to accept, on behalf of the Univer sity, trusts, endowments, bequests, 
donations and transfer of any movable or immovable property to 
the University; 
 
(vii) to manage and regulate the finances, accounts and investments of 
the University; 
 
(viii) to fix, demand and receive such fees and othe r charges as may be 
prescribed by the regulations in accordance with the guidelines 
prescribed by the State Government; 
 
(ix) to create post of teachers, other employees and officers other than 
Chancellor, the Vice-Chancellor and to lay down and regulate p ay-
scales, allowances and conditions of service of such teaching, non -
teaching staff and other employees and officers; 
 
(x) to borrow, with the approval of the State Government whether on 
the security of the property of the University  or otherwise moneys 
for the purposes of the University;  
 
(xi) to acquire and hold property both movable and immovable and to 
sanction the transfer, lease and mortgage, sale or disposal of the 
same under the intimation to the State Government; 
 
(xii) to cause an inspection or  an inquiry to be made in respect of any 
matter concerning the conduct, working and finance of colleges, 
institutions or departments of the University; 
 
(xiii) to regulate and provide for attendance of the teachers on the 
premises of the University or coll eges or institutions during 
teaching hours and beyond teaching hours and to prohibit teachers 
from taking or conducting private tuition or private coaching 
classes; 
 
(xiv) to establish, maintain and manage, whenever necessary- 
 
(a) Information Bureau, 
(b) Distance Education Department, Continuing Education 
Department, and  
(c) such other activities, as may be necessary and possible, 
to fulfill the objects of the University; 
 
(xv) to co -operate or collaborate with any other University , institution, 
authority or organisation for research and advisory services, and for 
such purposes to enter into appropriate agreement with them to 
conduct certain courses, as the situation may demand; 
 24 
 
(xvi) to evolve an operational scheme for ensuring accountability of 
teachers, non-vacation academic staff and non -teaching staff of the 
University , institutions and colleges; 
 
(xvii) to build and recognise hostels and inspect such hostels and to 
withdraw recognition; 
 
(xviii) to institute and award fellowships, travelling fellowships, 
scholarships, studentships, exhibitions, medals and prizes; 
 
(xix) to fix remuneration of examiners and to arrange for the conduct and 
for publishing the results of the Univers

Excerpt shown. Open the full act in Lexace.

‹ Prev All Gujarat acts Next ›