The Gujarat Agricultural Universities Act, 2004

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PC-5--Bill1-Flopy--- ACT Part IV-No.7--Agri. Uni. Bill (setting)--(MS Word)--dt. 8--3-04 1
GUJARAT ACT NO. 5 OF 2004.

THE GUJARAT AGRICULTURAL UNIVERSITIES
ACT, 2004.

Sections
C O N T E N T S
Page No.

CHAPTER I
PRELIMINARY

1. Short title and commencement. 1
2. Definitions. 2

CHAPTER II
UNIVERSITIES

3. Incorporation of Universities. 4
4. Territorial jurisdiction. 5
5. University open to all irrespective of
sex, religion, class, creed or opinion.
5
6. Powers of University. 6
7. Inspection and inquiry. 8

CHAPTER III
OFFICERS OF THE UNIVERSITY

8. Officers of the University. 9
9. Chancellor. 9
10. Vice-Chancellor. 10
11. Powers of Vice-Chancellor. 12
12. Director of Research and Dean of
Post-graduate Studies.
14
13. Deans of faculties. 14
14. Director of extension education. 14
15. Registrar. 15
16. Other officers. 15

CHAPTER IV
AUTHORITIES OF THE UNIVERSITY

17. Authorities of the University. 15
18. Constitution of the Board of
Management.
15
19. Meetings of Board. 17
20. Powers and functions of Board. 17
21. Academic Council. 20
22. Powers and duties of Academic
Council.
21

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23. Faculties. 22
24. Board of studies. 22

CHAPTER V
COUNCIL OF STATE
AGRICULTURAL UNIVERSITIES

25. Council of State Agricultural
Universities.
22

CHAPTER VI
RESEARCH AND EXTENSION
EDUCATION

26. Agricultural Research Organisation. 25
27. Agricultural Extension Education
Organisation.
25

CHAPTER VII
STATUTES AND REGULATIONS

28. Statutes. 26
29. Statutes, their making, amendment,
repeal and operation.
27
30. Regulations. 27

CHAPTER VIII
AFFILIATION AND RECOGNITION

31. Affiliation. 28
32. Extension of affiliation. 31
33. Recognition of institution. 31
34. Inspection of college or recognised
institution.
32
35. Affiliated college and recognised
institution to comply with provisions
pertaining to medium of institution.
35
36. Withdrawal of affiliation. 33
37. Withdrawal of recognition. 34

CHAPTER IX
ORGANISATION WITHIN THE
UNIVERSITY AREA AND FOR POST
GRADUATE TEACHING

38. Post graduate teaching. 34
39. Teaching within University area. 34
40. Constituent colleges. 35

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CHAPTER X
COMMITTEES

41. Committees for selection of University
teachers.
36
42. Examiners’ Committee. 36
43. Inspection Committee. 36
44. College Development Committee. 37
45. Other committees. 37

CHAPTER XI
FINANCE

46. University Fund. 37
47. Grants. 37
48. Annual accounts and financial
estimates.
38
49. Annual report. 38

CHAPTER XII
SUPPLEMENTARY PROVISIONS

50. Dismissal, removal, reduction and
termination of service of staff of
college.
38
51. Pension, insurance and provident fund. 39
52. Provident fund to be deposited in
Government treasury.
39
53. Officers and employees to be public
servants.
40
54. Vacating office. 40
55. Filling up of casual vacancies. 40
56. Proceedings not invalidated by
vacancies.
41
57. Disputes as to constitution of
University authority or body.
41
58. Protection of acts and orders. 41

CHAPTER XIII
TRANSITORY PROVISIONS

59. Completion of courses of students in
colleges associated with Gujarat
Agricultural University.
42
60. Appointment of first Vice-Chancellor. 42
61. Appointment of first Registrar. 42
62. Transitory powers of first Vice-
Chancellor.
42
63. First appointment of the officers and 43

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teachers of University.
64. Extraordinary powers of first Vice-
Chancellor.
43

CHAPTER XIV
MISCELLANEOUS

65. Power to remove difficulties. 44
66. Repeal of Gujarat Agricultural
University Act, 1969.
44

Schedule I 47

Schedule II 48

The following Act of the Gujarat Legislature, Having been
assented to by the Governor on the 4th March, 2004 is hereby published
for general information.
S. S. PARMAR,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.

GUJARAT ACT NO. 5 OF 2004.

AN ACT
to establish and incorporate teaching and affiliating Universities for
imparting education in agriculture and allied sciences in the State of
Gujarat to be known as the Anand Agricultural University, the
Junagadh Agricultural University, the Navsari Agricultural
University and the Sardar Krushinagar Dantiwada
Agricultural University.

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It is hereby enacted in the Fifty -fifth Year of the Republic of
India as follows:--

CHAPTER I
PRELIMINARY

1. (1) This Act may be called the Gujarat Agricultural Universities
Act, 2004.

(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 and different dates
may be appointed for different provisions of the Act 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.
2. In this Act, unless the context otherwise requires,-

(1) “Academic Council” means the Academic Council of the
University;

(2) “agriculture” means the basic and applied sciences
relating to soil and water management, crop production
(including production of all garden crops and control of
plants, pests and diseases), horticulture, animal
husbandry including veterinary and dairy science,
fisheries, forestry including farm forestry, land use and
management and economics, co -operation, processing
and marketing relating to agriculture;

(3) “affiliated college” means a college affiliated under
section 31;

(4) “Board” means the Board of Management constituted
under section 18;

(5) “college” means—

(i) a constituent college of the University under the control
and management of a principal, located in the University
area; or

(ii) an affiliated college which is authorised to submit its
students to an examination qualifying for any degree of
the University;

(6) “constituent college” means a University college.

Short title and
commencement.
Definitions.

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(7) “department” means a department designated as such by
Statutes with reference to a subject or group of subjects;

(8) “extension education” means the educational activities
concerned with the training of farmers and homemakers
and other groups serving agriculture, in improved
agricultural practices and the various phases of scientific
technology related to agriculture and agricultural
production and marketing;

(9) “Head of Department” means a teacher principally
responsible for imparting education in agriculture and
allied sciences or conducting and guiding research in
agriculture or conducting and guiding programmes of
extension education in a department;

(10) “hostel” means a unit of residence for students
maintained or recognised by the University;

(11) “prescribed” means prescribed by Statutes;

(12) “principal” means the Head of a college;

(13) “recognised institution” means an institution for research
in agriculture or extension education other than an
affiliated college;

(14) “registered graduate” means a graduate registered under
the provisions of this Act;

(15) “Statutes” and “Regulations” mean respectively the
Statutes and Regulations of the University made under
this Act;

(16) “student of the University” means a person enrolled in
the University for studying for a degree, diploma or
other academic distinction;

(17) “teachers” means professors, associate professors,
assistant professors and such other persons imparting
education in agriculture and allied sciences or
conducting and guiding research in agriculture or
conducting and guiding programmes of ex tension
education;

(18) “teachers of University” means teachers appointed or
recognised by the University for imparting education
in agriculture and allied sciences or conducting and
guiding research in agriculture or conducting and
guiding programmes of extension education;

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(19) “University” means the University constituted under
section 3 of this Act;

(20) “University area” means the area of the Anand
Agricultural University, the Junagadh Agricultural
University, the Navsari Agricultural University and th e
Sardar Krushinagar Dantiwada Agricultural University
respectively specified in Part I, II, III and IV of
Schedule I;

(21) “University college” means a college which the
University may establish or maintain under this Act;

(22) “University Department” means any college or
Department maintained by the University.

CHAPTER II
UNIVERSITIES

3. (1)(a) The Chancellor, the first Vice -Chancellor and the first
members of the Board of Management and the Academic
Council of the Anand Agricultural University 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 Anand Agricultural University”.

(b) The Chancellor, the first Vice -Chancellor and the first
members of the Board of Management and the Academic
Council of the Junagadh Agricultural University 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 Junagadh Agricultural University”.

(c) The Chancellor, the first Vice -Chancellor and the first
members of the Board of Management and the Academic
Council of the Navsari Agricultural University and all
persons, wh o 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 Navsari Agricultural University”.

(d) The Chancellor, the first Vice -Chancellor and the fir st
members of the Board of Management and the Academic
Council of the Sardar Krushinagar Dantiwada Agricultural
University and all persons, who may hereafter become
such officers or members so long as they continue to hold
Incorporation of
Universities .

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such office or membership, are h ereby constituted a body
corporate by the name of “ the Sardar Krushinagar
Dantiwada Agricultural University”.

(2) The University shall have perpetual succession and a common
seal, and shall 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 purpose of the University, to raise loans on the securities of its
assets and to contract and do all other things necessary for the purpose
of this Act:

Provided that the power to raise any such loan shall be exercised
after obtaining previous permission of the State Government.

(4) The headquarters of—

(a) the Anand Agricultural University shall be at Anand;

(b) the Junagadh Agricultural University shall be at
Junagadh;

(d) the Sardar Krushinagar Dantiwada Agricultural
University shall be at Dantiwada.

4. (1) With respect to teaching of agriculture and allied sciences at
the University or college level and research and extension education
programme in the field of agriculture, the territorial jurisdiction and
responsibility of the University shall extend to the University area.

(2) The University may assume responsibility for the establishment
and maintenance of all institutions imparting terminal training including
training of field extension staff such as State agricultural schools,
Gramsevak training centers and stockmen training classes, at all levels
of education in agriculture.

(3) All colleges, research and experimental stations or other
institutions coming under the jurisdiction and authority of the University
shall consist of constituent units of the Unive rsity under the
management and control of the University.

(4) No educational institution imparting education in agriculture and
allied sciences or conducting and guiding research in agriculture or
conducting and guiding programmes of extension education and situate
Territorial
jurisdiction.

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within the University area shall, save with the consent of the University
and the sanction of the State Government, be associated in any way
with, or seek admission to any of the privileges of, any other University
established by law.

5. (1) No person shall be excluded from any office of the
University or from membership of any of its authorities or from
admission to any degree, diploma or other academic distinction or
course of study on the grounds only of religion, race, creed, caste,
language, sex, place of birth, class or profession of political or other
opinion or any of them.

(2) It shall not be lawful for the University to impose on any person
any test whatsoever relating to religious belief, race, creed, caste,
language, sex, place of birth, class or profession of political or other
opinion in order to entitle him to be admitted as a teacher or a student of
the University or to hold any office or post in the University or to
qualify for any degree, diploma or other academic distinctio n or to
enjoy or exercise any privileges of the University or any benefaction
thereof.

(3) Subject to the provisions contained in sub -sections (1) and (2),
the State Government may direct that the University shall reserve for
any Socially and Educationally Backward Classes of citizens or for the
Scheduled Castes or the Scheduled Tribes or for citizens from any
other State in India, seats for the purposes of admission as students in
any college:

Provided that nothing in this section shall require the University
to admit to any course of study, students exceeding a prescribed number
or possessing academic or other qualification lower than that prescribed.

6. The University shall have the following powers, namely:--

(1) to provide for education and ins truction in agriculture and
allied sciences and in such other branches of learning as the
University may deem fit;

(2) to make provision for research in agriculture and allied
branches of learning;

(3) to make provision for dissemination of the findings of
research and technical information through extension
education programmes;

(4) to make such provision which would enable affiliated
colleges and recognised institutions to undertake
specialisation of studies;

University open
to all
irrespective of
sex, religion,
class, creed or
opinion.
Powers of
University.

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(5) to institute degrees, diplomas and other academic
distinctions;

(6) to lay down courses of study and instruction for various
examinations;

(7) to hold examinations and confer degrees, diplomas and other
academic distinctions and grant certificates to persons who—

(a) have pursued approved courses of study in the
University or in a college unless exempted
therefrom, in the manner prescribed and have
passed the examinations prescribed by the
University, or

(b) have carried on research under conditions
prescribed;

(8) to withdraw or cancel any degree, diploma or certificate
conferred or granted by the University in such manner as
may be prescribed;

(9) to confer honorary degrees and other distinctions in the
manner prescribed;

(10) to provide lectures, instructions and training to persons who
are not enrolled students of t he University and to grant such
certificates to them as may be prescribed;

(11) to co -operate with any other University or authority in such
manner and for such purpose as the University may
determine;

(12) to establish and maintain colleges for impartin g education in
agriculture and allied sciences;

(13) to establish and maintain laboratories, libraries, research
stations and institutions and museums for teaching, research
and extension education;

(14) to create such teaching, administrative and other posts as the
University may deem necessary from time to time and make
appointments thereto;

(15) to institute and award fellowships, scholarships and prizes in
accordance with the Statutes;

(16) to associate or admit educational institutions imparting
education in agriculture and allied sciences with, or to the

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privileges of the University by way of affiliation or
recognition;

(17) to withdraw or modify, either in whole or part, affiliation or
recognition of educational institutions;

(18) to inspect co lleges and recognised institutions and to take
measures to ensure that proper standards of instruction,
teaching and training are maintained in them and that
adequate library and laboratory provisions are made therein;

(19) to lay down and regulate the sa lary scales, allowances and
other conditions of service of the members of the teaching,
other academic and non-teaching staff of the University;

(20) 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 and recognised institutions;

(21) (a) to control and co -ordinate the activities of, and
to give financial aid to, affiliated colleges and
recognised institutions; and

(b) to regulate fees to be paid by the students in
affiliated colleges and recognised institutions;

(22) to institute and maintain residential accommodation for
students and staff of the University;

(23) to fix, demand and rece ive or recover such fees and other
charges as may be prescribed;

(24) to supervise, regulate and control the residence, conduct
and discipline of the students of the University, and to
make arrangements for promoting their health and general
welfare;

(25) to conduct, co -ordinate, supervise, regulate and control
post-graduate teaching and research work in the University
departments and affiliated colleges and recognised
institutions;

(26) to co -ordinate, supervise, regulate and control conduct of
undergraduate teaching and instruction in the affiliated
colleges and to undertake the same in University colleges;

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(27) to make special provision for agricultural education,
research and extension in relation to arid areas and areas
prone to scarcity in the University area;

(28) to do all such other acts and things, whether incidental to
the powers aforesaid or not, as may be requisite in order to
further the objects of the University.

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 buildings, laboratories, libraries, museums, workshops and equipment
of any institution, college or hostel maintained, recognised or approved
by, the University, of the teaching a nd other work conducted by the
University or under its auspices 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.

(2) The Chancellor shall, in every case inform the University, in
writing, of his intention to cause an inspection or inquiry to be made,
and the University shall be entitled to be represented thereat.

(3) The Chancellor shall communicate to the University his views
with reference to the res ults of such inspection or inquiry, and shall,
after ascertaining the opinion thereon of the University, advise the
University upon the action to be taken.

(4) (a) The University shall report to the Chancellor such action,
if any, as it has taken or may propose to take on the advice
tendered by the Chancellor.

(b) Such report shall be submitted with the opinion of the
University thereon and within such time as the Chancellor may
direct.

(5) Where the University does not, within a reasonable time, tak e
action or takes action which is not satisfactory to the Chancellor, the
Chancellor may, after considering any explanation furnished or
representation made by the University, issue such directions as he may
think fit and the University shall comply with such direction.

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 Director of Research and Dean of Post-graduate
Studies,
(iv) the Deans of Faculties,
Inspection and
inquiry.
Officers of
University.

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(v) the Director of Extension Education,
(vi) the Registrar,
(vii) the Accounts Officer,
(viii) the Librarian, and
(ix) such other officers in the service of the University as
may be declared by the Statutes to be the officers of
the University.

9. (1) The Governor of the State 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) Every proposal to confer an honorary degree shall be sub ject to
the confirmation of the Chancellor.

(4) The Chancellor shall exercise such other powers as may be
conferred on him by this Act or the Statutes.

10. (1) (a) The Vice -Chancellor shall be a whole time officer of
the University and shall be appoint ed 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).

(b) A person, who possesses adequate knowledge in the
subjects of agriculture and allied sciences and has not attained
the age of more than sixty -five years on the date of appointment
shall, subject to the provisions of sub -section (7), be eligible for
being appointed as a Vice-Chancellor.

(2) (a) For the purposes 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 college) out of whom one shall be
a person nominated in the manne r prescribed by the
Statutes by the Board of Management and the Academic
Council jointly and the other shall be a person nominated
in the manner prescribed by the Statutes by the Vice -
Chancellors of all the Agricultural Universities
established by law in the State of Gujarat;

(ii) one member to be nominated by the Chancellor;

Chancellor.
Vice-Chancellor.

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(iii) one member to be nominated by the Indian Council of
Agricultural Research.

(b) The Chancellor shall appoint one of the four members of
the committee as its Chairman.

(3) The Committee so appointed shall, within such time and in such
manner as may be prescribed by the Statutes, select three persons who
possess the qualifications mentioned in clause (b) of sub -section (1) and
who are not disqualified under sub -section (7) and whom it considers
fit for being appointed as Vice -Chancellor and shall recommend to the
Chancellor the names of the persons so selected together with such other
particulars as may be prescribed by the Statutes.

(4) The Vice-Chancellor shall hold o ffice for a term of five years
from the date he enters upon his office and shall not be eligible for
reappointment to that office after the expiry of the term of his office:

Provided that—
(a) no person appointed as the Vice -Chancellor shall continue to
hold his office as such after he attains the age of sixty -five
years;
(b) the Vice -Chancellor may, by writing under his hand
addressed to the Chancellor, resign his office.

(5) The emoluments and other terms and conditions of service of the
Vice-Chancellor shall be such as may be prescribed and shall not be
varied to his disadvantage during his tenure of office without his
consent.

(6) (a) During the leave or absence of the Vice-Chancellor, or

(b) in the event of a vacancy in the office of the
Vice-Chancellor, until an appointment is made under
sub-section (1) to that office,

the Director of Research and Dean of Post -graduate Studies or, in his
absence, one of the Deans of Faculties nominated by the Chancellor for
the purpose shall car ry on the current duties of the office of the Vice -
Chancellor.

(7) A person shall be disqualified for being appointed as, or for
being, a Vice-Chancellor—

(i) if he is a Member of the Parliament or of any State
Legislature or of any local authority, or

(ii) if he is a member of a political party, or

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(iii) if he is or any time has been adjudged an insolvent or he
has suspended payment of his debts or has compounded
with his creditors, or

(iv) if he is of unsound mind or stands so declared by a
competent court, or

(v) if he is or has been convicted of an offence, which in the
opinion of the Chancellor, involves moral turpitude.

(8) Notwithstanding anything contained in sub -section (4), the
Chancellor may at any time remove the Vice -Chancellor from office if,
in his opinion, the Vice-Chancellor —

(a) is or has been subject to any of the disqualifications mentioned in
sub-section (7), or

(b) has been guilty of misconduct in discharge of his duties, or

(d) has abused his position as to render his continuance in office
prejudicial to public interest, or

(e) has, without reasonable cause, refused or failed to perform his
duties for a period of not less than three months:

Provided that a Vice -Chancellor shall not be removed from
his office unless an opportunity of being heard is given to him.

11. (1) The Vice -Chancellor shall be the principal executive and
academic officer of the University and shall, in absence of the
Chancellor, preside at any convocation of the University. He shall be an
ex-officio member and Chairman of the Board and of the Academic
Council.

(2) The Vice -Chancellor shall exercise general control over the
affairs of the University and shall be respons ible for the maintenance of
discipline in the University.

(3) (a) The Vice -Chancellor shall have power to convene
meetings of the Board and the Academic Council.

(b) He may delegate the power under clause (a) to any other
officer of the University.

(4) It shall be the duty of the Vice -Chancellor to ensure that the
provisions of this Act, the Statutes and regulations are faithfully
observed and he shall have all the powers necessary for the purpose.
Powers of
Vice-Chancellor.

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(5) The Vice-Chancellor shall be responsible for the presentation of
the annual financial estimates and the annual accounts and balance sheet
of the University to the Board.

(6) (a) In any emergency which, in the opinion of the
Vice-Chancellor, requires that immediate action should be t aken,
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 ordinary course dealt with the
matter.

(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
officer, authority or body to the Board within one month from
the date on which such action is communicated to him.

(7) The Vice-Chancellor shall give effect to the orders of the Board
regarding the appointment, dismissal, suspension and punishment of
officers, teachers and other employees of the University.

(8) The Vice -Chancellor shall be responsib le for the proper
administration of the University and for close co -ordination and
integration of teaching, research and extension education.

(9) (a) Subject to the provisions contained in sub -section (6) and
notwithstanding anything contained in sub-section (7), where the
Vice-Chancellor, after making such inquiry as may be deemed
fit, is of the opinion that the execution of any order or resolution
of an authority specified in or declared under section 17 or the
doing of anything which is about to be don e or is being done by
or on behalf of the University,-

(i) is inconsistent with the provisions of this Act or of
any Statutes, or Regulations, or

(ii) is not in the interest of the University, or

(iii) is likely to lead to breach of peace,

he may forw ard 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 made 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.

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(b) Where the authority, after reconsideration, 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.

(c) Where the authority revises or modifies the ord er 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 Chancellor for his
decision.

(d) The Chancellor may, on such reference being made,
revise or modify the or der 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
he may specify:

Provided that the order or resolution shall not be revised
or modified or continued by th e Chancellor without giving the
concerned authority a reasonable opportunity of showing the
cause against the order proposed to be made by him.

(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 Chancellor under
clause (d).

(10) The Vice-Chancellor shall exercise such other powers as may be
prescribed.

12. (1) The Director of Research and Dean of Post -graduate Studies
shall be a whole time salaried officer of the University and shall be
appointed by the Vice -Chancellor with the previous approval of the
Board in accordance with the Statutes made in this behalf.

(2) The qualification, emoluments and the terms and conditions of
service of the Director shall be such as may be prescribed.

(3) The Director shall exercise such powers and perform such
duties as may be prescribed.

13. (1) There shall be a Dean of each Faculty who shall be chosen
in such manner as may be prescribed.

(2) The Dean shall hold office for a term of three years and shall be
eligible for being chosen to that office for a further term of three years.
Director of
Research and Dean
of Post-graduate
Studies.
Deans of
Faculties.

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(3) The Dean shall be the Chairman of the Board of Studies of the
Faculty.

(4) The Dean of each Faculty shall be responsible for due
observance of Statutes and Regulations relating to that Faculty.

(5) The Dean shall exercise such powers and perform su ch
functions and duties as may be prescribed.

14. (1) The Director of Extension Education shall be a whole -time
salaried officer of the University and shall be appointed by the Vice -
Chancellor with the previous approval of the Board in accordance wit h
the Statutes made in this behalf.

(2) The qualifications, emoluments and the terms and conditions of
service of the Director shall be such as may be prescribed.

(3) The Director shall exercise such powers and perform such
functions and duties as may be prescribed.

15. (1) The Registrar shall be a whole time salaried officer of
the University and shall act as the Secretary of the Board and the
Academic Council.

(2) He shall be appointed by the Vice -Chancellor with the previous
approval of the Board and his qualifications, emoluments and the terms
and conditions of service shall be such as may be prescribed.

(3) He shall exercise such powers and perform such duties as may
be prescribed by the Statutes and Regulations.

16. (1) The of ficers mentioned at items (vii) and (viii) and officers
declared as such by the Statutes under item (ix) of section 8 shall be
appointed by the Vice -Chancellor with the previous approval of the
Board.

(2) The qualifications, emoluments and the terms and conditions of
service of the officers shall be such as may be determined by Statutes.

(3) The powers and duties of the officers shall be such as may be
prescribed.

CHAPTER IV
AUTHORITIES OF THE UNIVERSITY

17. The following shall be the authorities of the University, namely:-

(1) the Board of Management,
Director of
Extension
Education.
Registrar.
Other officers.
Authorities of
the University.

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(2) the Academic Council,
(3) the Faculties,
(4) the Board of Studies of each Faculty including Board of
Post-graduate Studies, and
(5) such other bodies of the University as may be declared
by the Statutes to be the authorities of the University.

18. (1) The Board of Management shall consist of the following
members, namely:--

Class I - Ex-officio Members

(i) the Vice-Chancellor,

(ii) the Secretary to the Government of Guj arat,
Agriculture and Co -operation Department or an
officer not below the rank of Deputy Secretary of
that Department designated by the Secretary,

(iii) the Secretary to the Government of Gujarat,
Education Department, or an officer not below the
rank of Dep uty Secretary of that Department
designated by the Secretary,

(iv) the Secretary to the Government of Gujarat, Finance
Department,

(v) the Director of Agriculture, Gujarat State,

(vi) the Director of Animal Husbandry, Gujarat State;

(vii) the Director of Horticulture, Gujarat State; and

(viii) one member nominated by the Vice -Chancellor by
rotation in the prescribed manner from amongst the
Deans of Faculties.

Class II — Ordinary Members

Five persons, not being officers, to be nominated as follows,
namely:--

(a) to be nominated by the State Government,--

(i) one Member of the Gujarat
Legislative Assembly,

(ii) two agricultural scientists having
background of agricultural
research or education,
Constitution of
the Board of
Management.

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(iii) one farmer,

(b) one representative nominated by the Director
General of Indian Council of Agricultural
Research.

(2) The Vice-Chancellor shall be the ex-officio Chairman of the
Board.

(3) The term of office of the nominated members shall be three
years.

(4) The nominated members of the Board shall be entitled to such
daily and travelling allowances as may be prescribed.

19. (1) The Board shall, on a date and a place fixed by the
Vice-Chancellor, hold its meeting:

Provided that the Vice-Chancellor shall fix a date and a place for
the meeting of the Board at least once every two months.

(2) One-third of the members of the Board shall constitute a
quorum for the transaction of its business at the meeting.

(3) (a) The Board may, for the purpose of consultation, invite
any person having experience or special knowledge on a subject
under its consideration to attend its meeting.

(b) A person invited under clause (a) shall have the right to
speak in and otherwise to take part in the proceedings of the
meeting, but shall not be entitled to vote at such meeting.

(c) A person invited under clause (a) shall be entitled to such
allowance for attending the meeting as may be prescribed.

20. (1) The Board shall exercise the following powers and
perform the following functions, namely:--

(i) to consider and decide the matters of general policy
relating to the progress and development of the
University;

(ii) to suggest steps to be taken by the authorities of the
University in pursuance of the policy decided by the
Board;

Meetings of
Board.
Powers and
functions of
Board.

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(iii) to hold, control a nd administer the property and
funds of the University;

(iv) to enter into, vary, carry out and cancel contracts on
behalf of the University in exercise or performance
of the powers and functions assigned to it by or
under this Act or the Statutes;

(v) to determine the form, and provide for the custody of
and to regulate the use, of the common seal of the
University;

(vi) to administer the funds placed at the disposal of the
University for specific purposes;

(vii) to arrange for the investment and withd rawal of
funds of the University;

(viii) to borrow money for capital improvements and to
make suitable arrangements for its repayment;

(ix) to approve the annual accounts and the annual
financial estimates of the University;

(x) to make provision for bu ildings, premises, furniture,
apparatus and other means needed for carrying on
the work of the University;

(xi) to accept, on behalf of the University, bequests,
donations and transfers of any movable and
immovable property to the University;

(xii) to tr ansfer any movable or immovable property on
behalf of the University;

(xiii) to manage and regulate the finances, accounts and
investments of the University;

(xiv) to establish, manage and maintain colleges,
departments, institutes of research, experimental
farms, laboratories, libraries, hostels and such other
facilities necessary for carrying out the purposes of
this Act;

(xv) to affiliate colleges or recognise institutions of
research in agriculture or extension education as
may be provided by Statutes;

(xvi) to arrange for, and to direct, the inspection of
affiliated colleges, recognised institutions and

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hostels, to issue instructions for maintaining their
efficiency and for ensuring proper conditions of
employment including salary scales and allowa nces
for the members of their teaching, other academic
and non-teaching staff;

(xvii) (a) to withdraw, either in whole or in part, or to modify
the rights conferred on a college by affiliation or
on an institution by recognition, and
(b) to reco mmend to the State Government withdrawal
or reduction of a grant of a college which makes
default in carrying out the conditions of affiliation;

(xviii) (a) to control and co -ordinate the activities of and to
give financial aid to, affiliated colle ges and
recognised institutions, and

(b) to regulate fees to be paid by the students in
affiliated colleges and recognised institutions;

(xix) to call for reports, returns and other information from
colleges, recognised institutions or hostels;

(xx) to recognise a member of the staff of an affiliated college
or recognised institution as a professor, reader, lecturer
or teacher of the University and to withdraw such
recognition;

(xxi) to make such provision as to enable affiliated colleges
and recognised institutions to undertake specilisation of
studies;

(xxii) to lay down and regulate the salary scales, allowances
and conditions of service of officers, members of the
teaching, other academic and non -teaching staff of the
University;

(xxiii) to lay down and regulate the salary scales, allowances
and conditions of service of the members of teaching,
other academic and non -teaching staff of affiliated
colleges, constituent colleges and recognised institutions;

(xxiv) to supervise and con trol the residence, conduct and
discipline of the students of affiliated colleges,
constituent colleges, University departments and
recognised institutions and to make arrangements for
promoting their health and general welfare and to take
disciplinary action against the students;

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(xxv) to institute and award fellowships and scholarships,
studentships, medals, prizes and other awards;

(xxvi) to institute and confer or grant degrees, diplomas and
other academic distinctions;

(xxvii) to appoint officers , teachers and other staff of the
University in the prescribed manner;

(xxviii) to promote post -graduate teaching, research and
extension education;

(xxix) to make provision for instruction, teaching and training
in such branches of learning and courses of study as may
be determined by the Academic Council, for research
and for the advancement and dissemination of
knowledge;

(xxx) to fix, demand and receive such fees and other charges as
may be prescribed;

(xxxi) to make provision relating to use of Gujarati as medium
of instruction and examination;

(xxxii) to make, amend or repeal Statutes;

(xxxiii) to exercise such other powers and perform such other
functions as may be conferred or imposed on it by or
under this Act, Statutes and Regulations and

(xxxiv) to exercise all powers of the University not otherwise
provided for in this Act or the Statutes and all other
powers which are requisite to give effect to the
provisions of this Act or the Statutes.

(2) The powers and functions under clauses (x v) to (xvii), (xx),
(xxi), (xxv), (xxvi), (xxvii), (xxix) and (xxxii) of sub -section (1) shall
not be exercised or performed by the Board except upon the
recommendation made by the Academic Council.

(3) The exercise of the powers by the Board under cla uses (xxii) and
(xxiii) of sub-section (1) in so far as they relate to the laying down and
regulating salary scales and allowances of officers, members of the
teaching, other academic and non -teaching staff of the University,
constituent college, affiliated college and recognised institution shall be
subject to the approval of the State Government.

(4) The Board may, by Statutes, appoint committees to carry out its
administrative work and define their constitution, functions and tenures.

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21. (1) The Aca demic Council shall consist of the following
members, namely:--

(i) the Vice-Chancellor, ex-officio,

(ii) the Director of Research and Dean of Post -graduate
Studies, ex-officio,

(iii) the Deans of Faculties, ex-officio,

(iv) the Director of Extension Education, ex-officio,

(v) six members nominated by the Vice -Chancellor by
rotation in the prescribed manner from amongst the
Heads of Departments of the Faculties and the research
scientists of the University.

(2) As soon as the Academic Council is constituted under
sub-section (1), it may co-opt for such period as may be prescribed as its
additional members not more than ten persons representing different
disciplines of agriculture and allied sciences irrespective of whether they
are connected with the University as its members, teachers or otherwise.

(3) The term of office of the members of the Academic Council
other than ex-officio members shall be three years.

22. (1) The Academic Council shall have the control and general
regulation of, and be re sponsible for, maintenance of the standards of
teaching and examinations of the University.

(2) Without prejudice to the generality of the foregoing provision
and subject to such conditions as may be prescribed by or under the
provisions of this Act, the Academic Council shall exercise the
following powers and perform the following duties, namely:--

(i) to make proposals for establishment of University
departments of teaching, research and extension education,
libraries and laboratories;

(ii) to recommend to the Board the institution of Departments
and Faculties;

(iii) to make proposals for the institution of professorships,
Associate Professorships, Assistant Professorships and any
other posts of teachers required by the University and for
prescribing the duties of the persons occupying such
posts;

(iv) to make regulations relating to admission of students to
the University and the number of students to be admitted;
Academic
Cou

Excerpt shown. Open the full act in Lexace.

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