The Gujarat Ayurved University Act, 1965

The Gujarat Ayurved University Act, 1965 
 
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GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
 
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT 
 
 
 
 
 
 
 
 
 
 
Gujarat Act No. 40 of 1965 
 
 
 
 
 
 
 
 
The Gujarat Ayurved University Act, 
1965 
 
 
 
 
 
 
 
(As modified up to the 31st May, 2012) 
 
 
 
 
 
 
 
The Gujarat Ayurved University Act, 1965 
 
[1965: Guj. 40 
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GUJARAT AYURVED UNIVERSITY ACT, 1965 
 
CONTENTS. 
 
PREAMBLE. 
SECTIONS.                       PAGE NO. 
 
CHAPTER I. 
PRELIMINARY. 
 
1. Short title and commencement. 
 
2. Definitions. 
 
CHAPTER II. 
THE UNIVERSITY. 
 
3. Incorporation of University. 
 
4. Powers of University. 
 
5. Jurisdiction and admission to privileges. 
 
6. University open to all irrespective of sex, religion, class, creed or opinion. 
 
7. Inspection and inquiry. 
 
CHAPTER III. 
OFFICERS OF THE UNIVERSITY 
 
8. Officers of University. 
 
9. Chancellor. 
 
10. Vice-Chancellor. 
 
11. Powers of Vice-Chancellor. 
 
12. Registrar. 
 
12A. Director of the Board of Post-Graduate Teaching and Research. 
 
13. Appointment of Director of Pharmacy and other officers of University, their 
powers, etc. 
 
CHAPTER IV. 
AUTHORITIES OF THE UNIVERSITY. 
 
14. Authority of University. 
 
15. The Senate. 
 
16. Registered graduates. 
 
17. Meeting of Senate. 
 
18. Powers of Senate. 
 
19. The Syndicate. 
 
20. Powers and duties of Syndicate. 
 
20A. Board of Post-Graduate Teaching and Research. 
 
20B. Powers and duties of Board of Post-Graduate Teaching and Research. 
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SECTIONS.        PAGE NO. 
 
21. Boards of Studies. 
 
22. Board for Sports and Students' Welfare and other Boards. 
 
23. Other University Bodies. 
 
CHAPTER V. 
STATUTES AND ORDINANCES. 
 
24. Statutes. 
 
25. Making amendment, operation and repeal of Statutes. 
 
26. Ordinances, their making and scope. 
 
26A. Regulations, their making and scope 
 
26B. Rules. 
 
CHAPTER VI. 
AFFILIATION, RECOGNITION AND APPROVAL. 
 
27. Affiliation. 
 
28. Extension of affiliation. 
 
29. Recognition of institutions of research and specialised studies. 
 
30. Approval of institutions. 
 
31. Inspection of colleges and reports. 
 
32. Withdrawal of affiliation. 
 
33.       Withdrawal of recognition. 
 
34.       Withdrawal of approval. 
 
CHAPTER VII. 
POSTGRADUATE TEACHING. 
 
35. Postgraduate teaching. 
 
CHAPTER VIII. 
ENROLMENT AND DEGREES. 
 
36. Qualifications for enrolment of students of University. 
 
37. Residence of students. 
 
38. Degrees, diplomas and other academic distinctions. 
 
39. Honorary Degree. 
 
40. Removal from membership of University and withdrawal of degree or diploma. 
 
 
 
 
 
 
 
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SECTIONS.                       PAGE NO. 
 
CHAPTER IX. 
COMMITTEES. 
 
41. Committees. 
 
CHAPTER X. 
FINANCE. 
 
42. University Fund. 
 
43. Annual accounts and financial estimates. 
 
44. Annual Report. 
 
CHAPTER XI. 
SUPPLEMENTARY PROVISIONS. 
 
45. Conditions of service. 
 
45A. Officers and employees to be public servants. 
 
46. Tribunal of Arbitration. 
 
47. Pension, Insurance and Provident Fund. 
 
47A. Provident Fund to be deposited in Government Treasury. 
 
48. Election to be by system of proportional representation. 
 
49. Vacating of office. 
 
50. Filling of casual vacancies. 
 
51. Proceedings not invalidated by vacancies. 
 
52. Disputes as to constitutions of University, Authority, or body. 
 
53. Protection of acts and orders. 
 
CHAPTER XII. 
TRANSITORY PROVISIONS. 
 
54. Completion of courses of studies in institutions recognised by the Faculty. 
 
55. Appointment of first Vice-Chancellor. 
 
56. Appointment of first-Registrar. 
 
57. Transitory powers of first Vice-Chancellor. 
 
58. First appointment of officers and teachers of University. 
 
59. Extraordinary powers of first Vice-Chancellor. 
 
60. Removal by State Government of difficulties at the commencement of the Act. 
 
61. Dissolution of Faculty constituted under the Gujarat Medical Practitioners'  Act, 
1963 and consequential amendments of that Act. 
 
62. Repeal of certain Statutes and Ordinance. 
 
SCHEDULE 
The Gujarat Ayurved University Act, 1965 
 
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GUJARAT ACT NO. 40 OF 1965.  1 
 
[THE GUJARAT AYURVED UNIVERSITY ACT, 1965] 
[31st December, 1965.] 
 
Amended by Guj. 11 of 1968. 
Amended by Guj. 13 of 1978. 
Amended by Guj. 11 of 1979. 
Amended by Guj. 19 of 1980. 
Amended by Guj. 22 of 1982. 
Amended by Guj. 30 of 2003 
 
An Act to establish and incorporate a teaching and affiliating University is the 
State of Gujarat to be known as the Gujarat Ayurved University for the purpose 
of ensuring efficient and systematic instruction, 2[teaching, training and re- 
search] in the Ayurvedic system of medicine. 
 
It is hereby enacted in the sixteenth Year of the Republic of India as follows:— 
 
CHAPTER I. 
PRELIMINARY. 
 
1. (1) This Act may be called the Gujarat Ayurved University Act, 1965. 
 
(2) This section shall come in to force at once. 
 
(3) The State Government may by notification in the Official Gazette, direct that 
all or any of the remaining provisions of this Act shall come into force on such 
date or dates as may be specified in the notification. 
 
2. In this Act, unless the context otherwise requires— 
 
(1) "affiliated" means affiliated under section 5 or 27; 
 
(2) "approved institution" means an institution approved under section 30; 
 
(3) "Ayurvedic institution" means an educational institution imparting 
instruction, teaching and training in the Ayurvedic system of medicine; 
 
(4) "Ayurvedic system of medicine" means the Ashtang Ayurvedic system of 
medicine including Nisargopachar system, whether supplemented or not by such  
mordern advances as are consistent with the fundamental principles of Ayurved 
and as the University may from time to time determine;- 
 
(5) "college" means a degree college or a college teaching courses leading to a 
diploma or a degree; 
 
(6) "degree college" means an affiliated college which is authorised to submit its 
students to an examination qualifying for any degree of the University; 
 
3[(6A) "Department of Board of Post -Graduate Teaching and Research" means 
any post -graduate or research institution o r department maintained by the 
Board;] 
 
 (7) "Faculty" means the Gujarat Faculty of Ayurvedic and Unani systems of 
Medicine constituted under the Gujarat Medical Practitioners' Act, 1963; 
 
(8) "hostel" means a Unit of residence for students maintained by the University, 
an affiliated college, or a recognised institution. 
 
(9) "Principal" means the head of a college: 
 
(10) "recognised institution" means an institution recognised under section 29; 
 
(11) "registered graduate" means a person registered under the provisions of this 
Short title and 
commencement. 
Definitions. 
Guj. 6 of 1964 
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Act, as a registered graduate; 
 
4[(12) "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the 
Statutes, Ordinances, Regulations and Rules made under thi s Act and for the 
time being in force;] 
 
(13) "teachers" means professors, readers, lecturers and such other persons 
imparting instruction in the University, an affiliated college, or a recognised 
institution or an approved institution as may be declared to be teachers by the 
Statutes; 
 
(14) "teachers of the University" means teachers appointed or recognised by the 
University for imparting instruction on its behalf; 
 
(15) "University" means the Gujarat Ayurved University constituted under this 
Act; 
 
(16) "University centre" means a centre where post-graduate studies are imparted 
as determined by the Statutes and Ordinances, in that behalf; 
 
(17) "University college" means a college which the University may establish or 
maintain under this Act or a college transferred to the University and maintained 
by it; 
 
5[(18) "University department" means any institution or department maintained 
as such by the University other than the Department of Board of Post -Graduate 
Teaching and Research.] 
 
CHAPTER II. 
THE UNIVERSITY. 
 
3. (1) The Chancellor, the first Vice -Chancellor of the University and the first 
members of 6[ the Senate, the Syndicate and the Department of Board of Post -
Graduate Teaching and Research of the University] and all persons who may 
hereafter become such officers o r members, so long as they continue to hold 
such office or membership, are hereby constituted a body corporate by the name 
of "The Gujarat Ayurved University." 
 
(2) The University shall have perpetual succession and a common seal, and may 
sue and be sued by the said name; 
 
(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 property which may vest in or be acquired by it for the purposes of 
the University, to raise loans on the security of its assets and to contract and do 
all other things necessary for the purposes of this Act: 
 
Provided that the power to raise any such loans shall be exercised after 
obtaining previous permission of the State Government. 
 
4.  Subject to such conditions as may be prescribed by or under the provisions of 
this Act, the University shall have the following powers and shall perform the 
following duties, namely:— 
 
(1) to provide for instructions,  teaching and training in such branches of 
Ayurvedic system of medicine and allied subjects as it may think fit to make 
provision for research, advancement and dissemination of the knowledge of the 
said system and subjects and to promote and encourage the knowledge of 
Ayurved in its original concept; 
 
(2) to make such provision as would enable affiliated colleges, recognised 
institutions and approved institutions to undertake specialisation of studies; 
 
(3) to establish and organise common pharmaceutical la boratories, libraries, 
museums and other equipment for teaching and research; 
Incorporation of 
University. 
Powers of 
University. 
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(4) to establish, take over, maintain and manage colleges departments, centres 
and institutes of reasearch or specialised studies; 
 
(5) to institute professorships, readerships,  lecturerships and any other posts of 
teachers required by the University; 
 
(6) to appoint or recognise persons as professors, readers or lecturers or 
otherwise as teachers of the University; 
 
(7) to-lay down the courses of instructions for the verious examinations; 
 
(8) to guide teaching in colleges University departments, University centres or 
recognised institutions; 
 
(9) to institute degrees, diplomas and other academic distinctions; 
 
(10) to hold examinations and to confer degrees, diplomas and other academic 
distinctions or persons who— 
 
(a) have pursued approved courses of study in the University or in an , 
affiliated college unless exempted therefrom in the manner prescribed by 
the 7[Statutes, Ordinances regulations and Rules] and have passed the 
examinations prescribed by the University, or 
 
(b) have carried on research under conditions prescribed by the 
8[Ordinances regulations or Rules], 
(11) to confer honorary degrees or other academic distinctions in the manner laid 
down by the Statutes; 
 
(12) to grant such diplomas to, and to provide such leactures, instruction and 
training for, persons who are not enrolled students of the University as may be 
determined by the 9[Statutes, Ordinances regulations and Rules], 
 
(13) to admit ed ucational institutions to the privileges of the University and to 
withdraw such privileges; 
 
(14) to inspect colleges, recognised institutions and approved institutions and to 
take measures to ensure that proper standards of instruction, teaching or training 
are maintained in them, and that adequate library and laboratory provisions are 
made therein; 
 
(15) to control and co -ordinate the activities of, or to give financial aid to, 
affiliated colleges, approved institutions and recognised institutions; 
 
(16) to hold and manage trusts and endowments and to i nstitute and award 
fellowships, traveling fellowships, scholarships, studentships, exhibitions,  
medals and prizes; 
 
(17) to fix, demand and to receive or recover such fees and other charges as may 
be prescribed by the Ordinances; 
 
(18) to establish, maintain and manage hostels; 
 
(19) to recognise hostels not maintained by the University, to inspect such 
hostels and to withdraw recognition therefrom; 
 
(20) to co -ordinate, supervise, regulate and control the residence, con duct and 
discipline of the students of the University and to make arrangements for 
promoting their health and general welfare; 
 
(21) to co-ordinate, supervise, regulate and control the conduct of undergraduate 
and post-graduate teaching and of post -graduate research work and teaching in 
the affiliated colleges and the institutions recognised or approved by the 
University. 
 
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(22) to institute and manage— 
 
(a) Publication Department; 
 
(b) Pharmaceutical Department; 
 
(c) Botanical Garden, and 
 
(d) Medical Department; 
 
(23) to make provisions— 
 
(a) for extra-mural teaching and other recognised activities; 
 
(b) for physical education, National Cadet Crops and military training; 
 
(c) for students' unions; and 
 
(d) for sports and athletic activities; 
 
(24) to co-operate with other Universities and authorities in such manner and for 
such purposes as the University may determine; 
 
(25) to invite research scholars, students, professors, vaidyas, medical 
practitioners and others interested in the study of A yurvedic system of medicine 
to give leactures, instructions, or otherwise help in the study of the Ayurvedic 
system of medicine and to fix their pay, honoraria and other expenses payable to 
them; 
 
(26) to collect, edit or publish manuscripts, books, period icals, pamphlets and 
papers in the subject of Ayurvedic system of medicine or in any other allied 
subjects and for that purpose to establish works and open printing press; 
 
(27) to carry out or help surveys and research work in the field of Botany, 
Biology, Physics, Chemistry, Medicine, Pharmacopoeia, Panchkarma, 
Naturopathy, Yoga, Therapy, Roxicology, and History of Ayurveda and other 
allied subjects; 
 
(28) to do all such acts a nd things whether incidental to the powers aforesaid or 
not as may be requisite in order to further the objects of the University and 
generally to cultivate and promote Ayurvedic system of medicine and its allied 
science as well as its other branches of learning. 
 
5. (1) No Ayurvedic institution within the State of Gujarat shall, save with the 
sanction of the State Government and the University, be associated in any way 
with or seek admission to any privileges of an y other University established by 
law. 
 
(2) With effect from the date on which this section comes into force, all 
institutions situate in the State of Gujarat and functioning immediately before the 
said date as institutions recognised under  section 27 of the Gujarat Medical 
Practitioners' Act, 1963, shall be deemed to be admitted to the privileges of the 
University and the University shall, so far as it may be consistent with this Act, 
admit each such institution to the privileges of the Uni versity as an affiliated 
college, recognised institution or as the case may be, approved institution. 
 
(3) Any Ayurvedic institution situate outside the State of Gujarat may, subject to 
such conditions and restrictions as the University and the State Gover nment may 
think fit to impose, be admitted to the privileges of the University. 
 
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 ground of sex, race, 
creed, class, place of birth, religious belief or political or other opinion: 
 
Provided that the University may, s ubject to the previous sanction of the 
state Government, maintain, affiliate or recognise any college or institution 
Jurisdiction and 
admission to 
privileges. 
Guj. 6 of 1964 
University open to 
all irrespective of 
sex, religion, class, 
creed or opinion. 
The Gujarat Ayurved University Act, 1965 
 
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exclusively for women, reserve for women or members of classes and 
communities which are educationally backward, seats for the purposes of 
admission as students in any institution maintained by the University. 
 
(2) It shall not be lawful for the University to impose or any person any test 
whatsoever relating to sex, race, creed, class, place of birth, religious belief or 
profession of 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) 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 building, laboratories, 
libraries, museums, workshops and  equipment of any institution, 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 
examinations 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 institution to cause an inspection 
or inquiry to be made and the University shall be entitled to be represent ed 
thereat. 
 
(2) The Chancellor shall communicate to the Syndicate and to the Senate his 
views with reference to the results of such inspection or inquiry and shall, after 
ascertaining the opinion of the Syndicate and the Senate thereon, advice the 
University on the action to be taken. 
 
(3) The Syndicate shall report to the Chancellor such action, if any, as it has 
taken or may propose to take upon the resul ts of the inspection or inquiry,  such 
reports shall be submitted with the opinion of the Senate thereon and within such 
time as the Chancellor may direct. 
 
(4) Where the Syndicate does not within a reasonable time take action to the 
satisfaction of the Chancellor, the Chancellor may, after considering any 
explanation furnished or representation made by th e Syndicate, issue such 
directions as he may think fit and the Syndicate shall comply with such 
directions. 
 
(5) The State Government may, whenever it deems fit, cause a like inspection or 
inquiry to be made in the manner described in sub -sections (1) to (3) above and 
shall have, for the purposes of such inspection or inquiry, all the powers of the 
Chancellor under the said sub-sections. 
 
CHAPTER III. 
OFFICERS OF THE UNIVERSITY. 
 
8. The following shall be the officers of the University, namely :- 
 
(i) The Chancellor, 
 
(ii) The Vice-Chancellor, 
 
(iii) The Registrar, 
 
10[(iiia) The Director of the Department of Board of Post-Graduate Teaching and 
Research;] 
 
(iv) The Director of Pharmacy, 
 
(v) The Director of Botanical Garden, and 
 
(vi) such other officers in the service of the University as may be declared by the 
Statutes to be officers of the University. 
 
 
Inspection and 
inquiry. 
Officers of 
University. 
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9. 11[(1) The Government of Gujarat for the time being shall be the Chance llor of 
the University.] 
 
12 * * * * * * 
 
(3) The Chancellor shall, by virtue of his office, be the head of the University 
and the president of the Senate and shall, when present, preside at the meetings 
of the Senate and at any convocation of the University. 
 
(4) The Chancellor shall have such other powers as may be conferred on him by 
this Act or the Statutes. 
 
10. 13[(1) The Vice -chancellor shall be appointed by the State Government from 
amongst three persons recommended under sub -section (1B) by a committee 
appointed for the purpose under sub-section (1A).] 
 
14[(1A) (a) For the purpose of sub -section (1), the Chancellor shall appoint a 
Committee which shall consist of the following members, namely:- 
 
(i) two members ( not being persons connected with the 
University or with any affiliated college, recognised institution or 
approved institution), out of whom one shall be a person 
nominated in the manner prescribed by the statutes by the 
Syndicate and the other shall be a person nominated in the 
manner prescribed by the Statutes by the Vice -Chancellors of all 
the Universities established by law in the State of Gujarat; 
 
(ii) one member to be nominated by the Chancellor: 
 
Provided that in any case where for any reason 
whatsoever a person is not nominated under sub -clause (i) by the 
Syndicate or by the Vice -Chancellors, it shall be lawful for the 
Chancellor to nominate a person to be a member of the 
Committee in any such case. 
 
(b) The Chancellor shall appoint one of the three members of the 
Committee as the Chairman. 
 
(1B) The Committee so appointed shall, within such time and in such manner as 
may be prescribed by Statute s, sel ect three persons whom it  considers fit for 
being appointed as Vice -Chancellor and shall recommend to the Chancellor the 
names of the persons so selected arranged in an alphabetical order together with 
such other particulars as may be prescribed by the Statutes.] 
 
(2) The Vice-chancellor shall hold office for a term of three years and he shall be 
eligible for being appointed to that office for a further term of three years only. 
 
(3) The emoluments to be paid to the Vice -Chancellor, and the terms and 
conditions subject to which he shall hold office 15[shall be such as may be 
determined by the State Government]: 
 
Provided that such emoluments or such terms and conditions shall not, 
during the currency of the term of the holder of that office, be varied to his 
disadvantage without his consent. 
 
(4) (a) During the leave or absence of the Vice-Chancellor, or 
 
(b) in the event of a permanent vacancy in the office of the Vice -
Chancellor, until an appointment is made under sub -section (1) to that 
office, 
 
one of the officers of the University nominated by the Chancellor for that 
purpose shall carry on the current duti es of the office of the Vice -
Chancellor. 
 
Chancellor. 
Vice-Chancellor. 
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11. (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 meetings of 
the Senate and any  convocation of the University. He shall be an ex-officio 
member and Chairman of the Syndicate 16 [of the Board of Post -Graduate 
Teaching and Research] and of the committees constituted under section 41. He 
shall be entitled to be present with the right to speak, at any meeting of any other 
authority or body of the University, but shall not be entitled to vote thereat 
unless he is a member of that authority or body. 
 
(2) The Vice-Chancellor shall have power to convene meetings of the Senate, the 
Syndicate and such other authorities of the University of which he is the 
chairman. He may delegate this power to any other officer of the University. 
 
(3) It shall be the duty of the Vice -Chancellor to ensure that this Act, 17[the 
Statutes, Ordinances, Regulations and rules] are faithfully observed and he shall 
have all powers necessary for the purpose. 
 
(4) (a) 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 earliest opportunity thereafter 
report his action to such officer, authority or body as would have in the 
ordinary course dealt with the matter. 
 
(b) When action taken by the Vice -Chancellor under this sub -section 
affects any person in th e service of the University such person shall be 
entitled to prefer an appeal through the said officer, authority or body to 
the Syndicate within fifteen days from the date on which such action is 
communicated to him. 
 
(5) The Vice-Chancellor shall give effect to the orders of the Syndicate regarding 
appointment, dismissal, suspension and punishment of the persons in the service 
of the University or teachers of the University or regarding the recognition or 
withdrawal of the recognition of any such teacher and shall exercise general 
control over the affairs of the University. He shall be responsible for the 
discipline of the University in accordance with this Act, 18[the Statutes, 
Ordinances and Regulations.] 
 
19[(5A) (a) Subject to the provisions contained in sub -section (4) and 
notwithstanding anything contained in sub -section (5) where the Vice -
Chancellor after making such inquiry as he deems fit is of the opinion 
that the execution of any order or resolution of an auth ority specified in 
or declared under section 14, or the doing of anything which is about to 
be done or is being done by or on behalf of the University— 
 
(i) is inconsistent with t he provisions of this Act or of any 
Statute, Ordinance, Regulation or Rule, or 
 
(ii) is not in the interest of the University, or 
 
(iii) is likely to lead to breach of peace, 
 
he may forward a copy of the order or resolution or, as the case may be, refer the 
doing of the thing, with a statement of reasons, to the authority which ma de the 
order or passed the resolution or proposes to do the thing for reconsideration by 
that authority as to whether the said order or resolution may not be rescinded, or 
revised or modified in the manner stated by him, or the doing of the thing be 
refrained from. 
 
(b) Where the authority after consideration revises or modifies the order 
or the resolution in the manner stated by the Vice -Chancellor, then 
notwithstanding anything contained in clause (e) such revised or 
modified order or resolution shall revive from the date of such revision 
or modification. 
 
Powers of Vice 
Chancellor. 
The Gujarat Ayurved University Act, 1965 
 
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(c) Where the authority revises or modifies the order or resolution in 
such manner as is inconsistent with the manner stated by the Vice -
Chancellor, the Vice -Chancellor shall refer the matter to the S tate 
Government for its decision. 
 
(d) The State Government may, on such reference being made, revise or 
modify the order or resolution or direct that the order or resolution shall 
continue to be in force with or without modification permanently or for 
such period as it may specify: 
 
Provided that the order or resolution shall not be revised or 
modified or continued by the State Government without giving the 
concerned authority a reasonable opportunity of showing the cause 
against the order or the resolution. 
 
(e) The order, resolution or, as the case may be, the doing of thing, shall 
remain in abeyance from the date of the action of the Vice -Chancellor of 
forwarding the copy of order or resolution or of making reference under 
clause (a) till the date of the  order of the State Government under clause 
(d).] 
 
(6) The Vice-Chancellor shall exercise such other powers as may be prescribed 
by the 20[Statutes, Ordinances, and Regulations]. 
 
12. The Registrar shall be a whole time salaried officer and shall act as the Secretary of 
the Syndicate 21[ and of the Board of Post-Graduate Teaching and Research]. He shall be 
appointed by Syndicate in accordance with the Statutes to be made in this behalf, and his 
emoluments and conditions of service shall be determined by such Statutes. He shall 
exercise such powers and perform such duties as may be prescribed by the Statutes and 
Ordinances. 
 
12A. The Director of the Board of Post -Graduate Teaching and Research shall be a 
whole time salaried officer. He shall be appointed by the Board of Post -Graduate 
Teaching and Research in accordance with the Regulations and his emoluments and 
conditions of service shall be determined by such Regulations. He shall exercise such 
powers and perform such duties as may be prescribed by the Statutes and Regulations.] 
 
13. (1) The Director of Pharmacy, the Director of Botanical Garden and other 
officers of the University referred to in clause (vi) of section 8 shall be appointed 
in accordance with the Statutes. 
 
(2) The terms and conditions of service of the officers specifie d in sub -section 
(1) and their powers and duties shall be such as may be prescribed by the 
Statutes and Ordinances. 
 
CHAPTER IV. 
AUTHORITIES OF THE UNIVERSITY. 
 
14. The following shall be the authorities of the University, namely :— 
 
(i) The Senate, 
 
(ii) The Syndicate, 
 
23[(iia) The Board of Post-Graduate Teaching and Research,] 
 
(iii) The Boards of Studies, 
 
(iv) The 24[Board] for Sports and Student's Welfare, and 
 
(v) Such other Boards and bodies of the University as may be declared by the 
Statutes to be the authorities of the University. 
 
 
 
Registrar. 
22[Director of the 
Board of Post-
Graduate Teaching 
and Research. 
Appointment of 
Director of 
Pharmacy and other 
officers of 
University, their 
powers, etc. 
Authorities of 
University. 
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15. (1) The Senate shall consist of the following members, namely :— 
 
Class—1 Ex-Officio Members. 
 
(A) (i) The Chancellor, 
 
(ii) The Vice-Chancellor, 
 
(iii) Ex-Vice-Chancellors of the University who are residing in 
the State, 
 
25[(iiia) The Director of the Board of Post -Graduate Teaching 
and Research.] 
 
(iv) The Director of Pharmacy, 
 
(v) The Director of Botanical Garden, 
 
(vi) The Registrar; 
 
(B) (i) The Secretary to the Government of Gujarat in charge of the 
Department of Health; 
 
(ii) The Director of Health and Medical Services, Gujarat State; 
 
[26(iii) The Director, Indian System of Me dicine and 
Homoeopathy, Gujarat State;] 
 
27[(iv) The Adviser, Ayurved, Ministry of Health and Family 
Welfare, Government of India.] 
 
(C) (i) Heads of University Departments, 
 
(ii) Principals of affiliated colleges. 
 
Class II-Ordinary Members. 
 
(A) Elected as specified below:— 
 
(i) 28[Four] members by teachers of affiliated colleges excluding 
the Principals thereof, from amongst themselves in the manner 
prescribed by the Statutes; 
 
28[((ia) One member to be elected by teachers of the Board of 
Post-Graduate Teaching and Research, excluding the Dean and 
Heads of Departments, from amongst themselves in the manner 
prescribed by the Statutes] 
 
(ii) Seven members by registered graduates from among st 
themselves in the manner prescribed by the Statutes; 
 
(iii) by public association or body as under :— 
 
(a) two Members by the Gujarat Legislative Assembly 
from amongst its members; 
 
(b) One member by the Ayurved Vikas Mandal 
functioning in the state: 
 
Provided that every person elected under clause 
(i) and under sub -clauses (a) and (b) of clause (iii) shall 
continue to hold office of a member of the Senate only so 
long as in the case of clause (i) he is a teacher of an 
affiliated college and in the case of clause (iii) a member 
The Senate. 
The Gujarat Ayurved University Act, 1965 
 
[1965: Guj. 40 
14 of 38 
of the electing body. 
 
29[(B) Seven members to be nominated by the State Government out of 
whom— 
 
(i) one shall be a person recommended by Shri Gulabkunverba 
Ayurvedic Society, Jamnagar, as its representative, 
 
30[(ii) two shall be  the persons recommended by the Ministry of 
Health and Family Welfare, Department of Indian System of 
Medicine and Homoeopathy, Government of India.] 
 
(iii) one shall be from amongst distinguished educationists.] 
 
(2) The term of office of ordinary members referred to in Class II shall be five 
years. 
 
16. (1) Subject to the provisions of sub -section (2), the following persons shall be 
entitled to have their names entered in the register of registe red graduates or to 
be registered graduates, namely :- 
 
(a) persons who are the graduates of the University; 
 
(b) persons who hold any degree or diploma or certificate in Ayurved 
after having passed before the commencement of this section any 
examination held by the Faculty or any other body or authority and such 
examination is prescribed by the Statutes to be equiva lent to an 
examination qualifying for any degree of the University; 
 
(c) persons who immediately before the commencement of this section, 
were practising as registered medical practitioners under the Gujarat 
Medical Practitioners' Act, 1963  and are certified by the Gujarat Board 
of Ayurvedic and Unani Systems of Medicine as practising Ayurvedic 
System of medicine within the meaning of this Act. 
 
(2) Every person who intends to be a registered graduate shall make an 
application to the Registr ar in such form and on payment of such fee as may be 
prescribed by the Statutes. The Vice -Chancellor shall, after making such inquiry 
as he thinks fit, decide whether the applicant is entitled to be or not to be a 
registered graduate. 
 
17. (1) The Senate shall, on a date to be fixed by the Chancellor, meet once a year at 
a meeting to be called the annual meeting of the Senate. 
 
(2) The Vice -Chancellor may, whenever he thinks fit, and shall, upon a 
requisition in writing signed by not les s than eleven members of the Senate, 
convene a special meeting of the Senate. 
 
18. (1) The senate shall be the supreme governing body of the University and shall 
have power to review the acts of the Syndicate 31[ and of the Board of Post -
Graduate Teaching and R esearch] and shall exercise all the powers of the 
University not provided for by this Act, 32[the Statutes, Ordinances and 
Regulations.] 
 
(2) Subject to such conditions as may be prescribed by or under the provisions of 
this Act, the  Senate shall exercise the following powers and perform the 
following duties, namely:- 
 
(i) to make provision for instruction, teaching and training in, for 
research in and for the advancement and dissemination of knowledge of, 
the Ayurvedic system of medicine; 
 
(ii) to make such provision as will enable affiliated colleges and 
recognised instituations to undertake specialisation of studies; 
 
Registered 
graduates. 
Guj. 6 of 1964. 
Meeting of Senate. 
Powers of Senate. 
The Gujarat Ayurved University Act, 1965 
 
[1965: Guj. 40 
15 of 38 
 
(iii) to institute professorships, readerships, lecturerships and any other 
posts of teachers required by the University; 
 
(iv) to institute fellowships, travelling fellowships, scholarships, 
studentships, exhibitions, medals and prizes; 
 
(v) to institute and confer degrees, titles, diplomas and other academic 
distinctions; 
 
(vi) to make, amend or repeal the Statutes; 
 
(vii) to consider, cancel, refer back but not to amend 33[the Ordinance or 
the regulations]; 
 
(viii) to consider and pass resolutions on the annual reports and annual 
accounts; 
 
(ix) to consider the annual financial estimates prepared by the Syndicate 
and pass resolutions with reference thereto; 
 
(x) to elect office bearers and authorities as provided in the Act and the 
Statutes; . 
 
(xi) to exercise such other powers and perform such other duties as may 
be conferred or imposed upon it by this Act or 34[the Statutes, 
Ordinances and Regulations] 
 
19. (1) The syndicate shall be the executive authority of the University and shall 
consist of the following, namely :- 
 
(i) the Vice-Chancellor, Ex-officio Chairman, 
 
35[(ii) the Director, Indian System of Medicine and Homoeopathy, 
Gujarat state], 
 
36[(iia) the Adviser, Ayurved, Department of Indian System of Medicine 
and Homoeopathy, Ministry of Health and Family Welfare of the 
Government of India or an officer of that Department nominated by him, 
 
(iib) the Director of the Board of Post-Graduate Teaching and Research,] 
 
(iii) two members to be elected by the principals of affiliated colleges 
from amongst themselves, 
 
(iv) one member to be elected, by the teachers elected to Senate under 
section 15(1), Class II -Ordinary Members, (A) (i) from amongst 
themselves, 
 
37[(iva) one member is a teacher of the board of Post -Graduate Teaching 
and Research, elected to the Senate under section 15(1) Class II Ordinary 
Members A (ia).] 
 
(v) 38[one member] to be elected by the Heads of the University 
Department from amongst themselves, 
 
(vi) 39[Two members] to be elected by registered graduates elected to the 
Senate under section 15(1), Class II -Ordinary Members, (A) (ii) from 
amongst themselves, 
 
40[(vii) two members to be elected by members who are elected or 
nominated to the Senate under section 15(1), Class II -Ordinary 
Members, (A) (iii) or (B) from amongst themselves:] 
 
Provided that a member elected under clauses (iii) to 41(vii)] shall 
cease to hold office as such member if he ceases to be a principal of an 
The syndicate. 
The Gujarat Ayurved University Act, 1965 
 
[1965: Guj. 40 
16 of 38 
affiliated college or a teacher or a Hea d of the University Department 
42[or a registered graduate or member of the Senate] as the case may be, 
 
(2) The term of office of the elected members of the Syndicate shall be three 
years. 
 
20. (1) Subject to such conditions as may be prescribed by or under the provisions of 
this Act. the Syndicate shall have the following powers and perform the 
following duties, namely :- 
 
(i) to hold, control and administer the property and funds  of the 
University; 
 
(ii) to enter into, vary, carry out and cancel contracts on behalf of the 
University in the exercise or performance of, the powers and duties 
assigned to it by this Act and the Statutes; 
 
(iii) to determine the form of, provide for the custody and regulate the 
use of the common seal of the University; 
 
(iv) to administer funds placed at the disposal of the University for 
specific purposes 43[other than the fund in the form of grant given by the 
Government of India for the purpose of post -Graduate Teaching and 
Research]; 
 
(v) to prepare annual accounts and to frame the annual financial 
estimates of the University and to submit them to the Senate; 
 
(vi) to make provision for buildings, premises, fu rniture, apparatus, 
books and other means needed for carrying on the work the University; 
 
(vii) to accept on behalf of the University trusts, bequests, donations and 
transfers of any movable or immovable property of the University; 
 
(viii) to transfer any  movable or immovable property on behalf of the 
University; 
 
(ix) to manage and regulate the finances, accounts and investments of the 
University; 
 
(x) to institute and manage 
 
(a) a Publication Department; 
 
(b) a Pharmaceutical Department; 
 
(c) a Botanical Garden and Medical Department; 
 
(xi) to make provision for- 
 
(a) extra-mural teaching and research; 
 
(b) physical and military training; 
 
(c) National Cadet corps; 
 
(xii) to manage colleges, departments, institutes of research or 
specialized studies, laboratories, libraries, museums and hostels 44[other 
than tho se of the Board of Post -Graduate Teaching and Research] 
maintained by the University;  
 
(xiii) to recognize hostel s and to provide housing accommodation for 
teacher of the University; 
 
 
Powers and duties 
of Syndicate. 
The Gujarat Ayurved University Act, 1965 
 
[1965: Guj. 40 
17 of 38 
 
(xiv) to arrange for and direct the inspection of affiliated colleges, 
recognized institution and hostels 45[not being recognised institution and 
hostels of the Board of Post -Graduate Teaching and Research] and to 
issue instructions for maintaining their efficiency and for ensuring proper 
conditions of employment for members of their staff, and payment of 
adequate salaries, and in case of disregarded of such instructions to 
recommend to the Senate modifications of the conditions of affiliation or 
taking of such other steps as it deems proper in that behalf; 
 
(xv) to call for reports, returns and other information from affiliated 
colleges, recognised institutions or hostels; 
 
(xvi) to supervise and control the admission, conduct discipline of the 
students of the University 46[other than those of the Board of Post -
Graduate Teaching and Research] and to supervise and control their 
residence and to make arrangements for promoting their health and 
general welfare; 
 
(xvii) to recommend to the Senate the conferment of honorary degrees 
and academic distinctions in the manner prescribed by Statutes; 
 
(xviii) to award fellowships, travelling fellowships, scholarships 
studentships, exhibitions, medals prizes; 
 
(xix) to appoint Heads of University Departments in accordance with 
Statutes; 
 
(xx) save as otherwise provided by this Act, or the Statutes, to appoint on 
the recommendation of a committee of selection, if any, as required by 
this Act, o r Statues 47[the officers (other than the Chancellor, Vice -
Chancellor and the Director of the Board of Post -Graduate Teaching and 
Research), teachers and servants of the University other than those of the 
said Board] to define their and the conditions of t heir service, and to 
provide for the filling of temporary vacancies in their posts; 
 
(xxi) to recognize a member of the staff of an affiliated college or 
recognised institution 48[not being recognised institution of the board of 
Post-Graduate Teaching and Research] as a teacher of the University and 
withdraw such recognition; 
 
(xxii) to lay down courses of studies 49[other than those of the Board of 
Post-Graduate Teaching and Research]; 
 
(xxiii) to arrange for co -ordination of studies and teaching in the 
University and affiliated colleges and in recognised institutions 50[not 
being recognised institutions of the Board of the Post -Graduate Teaching 
and Research]; 
 
(xxiv) to hold and conduct examinations 51[other than those of the Board 
of the Post-Graduate Teaching and Research]. 
 
(xxv) to lay down conditions on which students shall be admitted to 
examinations; 
 
(xxvi) to grant exemptions to students from approved courses of studies 
in the University or in affiliated colleges or recognised institutions for 
qualifying for degrees, diplomas and other academic distinctions; 
 
(xxvii) to appoint examiners, to fix their remuneration and to arrange for 
the conduct of and for publish ing the results of 52[all examinations and 
other tests held by the University other than those held by the Board of 
the Post-Graduate Teaching and Research] 
 
 
The Gujarat Ayurved University Act, 1965 
 
[1965: Guj. 40 
18 of 38 
 
(xxviii) to fix, demand and receive such fees and other charges as may be 
prescribed by the Ordinances; 
 
(xxix) to makes, amend and cancel Ordinances; 
 
(xxx) to exercise such other powers and perform such other duties as may 
be conferred or imposed on it by or under this Act; 
 
(xxxi) to delegate any of its powers to the Vice -Chancellor, the Registrar 
or such other officer of the University or a Committee appointed by it as 
it may deem fit. 
 
(2) The Syndicate shall make a report to the Senate about all acceptances or 
transfers of property referred to in clause (vii) of sub-section (1). 
 
(3) The Syndica te shall not transfer any immovable property without the 
previous sanction of the Senate. 
 
20A. (1) The Board of Post -Graduate Teaching and Research shall consist of the 
following members, namely: - 
 
(i) the Vice-Chancellor, 
 
(ii) three members to be nominated by the Department of Indian System 
of Medicine and Homoeopathy, Ministry of Health and Family Welfare, 
Government of India, 
 
(iii) four members to be nominated by the State Government, 
 
(iv) one mem ber to be nominated by the Syndicate from amongst its 
members who are the teachers of the Board of Post -Graduate Teaching 
and Research, 
 
(v) one member to be nominated by the Syndicate from amongst its 
members who are the teachers possessing post-graduate qualifications, 
 
(vi) the Director of the Board of Post-Graduate Teaching and Research, 
 
(vii) the Dean of Post-Graduate Teaching and Research,  
 
(viii) the Registrar. 
 
(2) The term of the members of the Board of Post -Graduate Teaching and 
Research shall be three years. 
 
20B. Subject to such conditions as may be prescribed by or under the provisions of this 
Act, the Board of Post -Graduate Teaching and Resea

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