LexThe Gujarat National Law University Act, 2003
Gujarat · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS
DEPARTMENT
The Gujarat National Law University
Act, 2003
(GUJARAT ACT No. 9 OF 2003)
(As modified up to 31st December, 2024.)
Printed In India By The Manager, Government Press, Bhavnagar.
Published By The Directorate Of Government Printing & Stationery,
Gandhinagar, Gujarat State.
2024
V-1007
GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS
DEPARTMENT
The Gujarat National Law University
Act, 2003
(GUJARAT ACT No. 9 OF 2003)
(As modified up to 31st December, 2024.)
Printed In India By The Manager, Government Press, Bhavnagar.
Published By The Directorate Of Government Printing & Stationery,
Gandhinagar, Gujarat State.
2024
THE GUJARAT NATIONAL LAW UNIVERSITY ACT, 2003.
I N D E X
PREAMBLE.
Sections. Page No.
CHAPTER I
PRELIMINARY
1. Short title and commencement. 1
2. Definitions. 1
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of University. 1
4. Headquarters of the University. 2
5. Objects of University. 2
6. University open to all irrespective of religion, class,
sex, race, etc.
2
7. Powers and functions of University. 2
8. Teaching in University. 4
9. Visitor. 4
10. Chairman. 5
CHAPTER III
AUTHORITIES OF UNIVERSITY
11. Authorities of University. 5
12. General Council. 5
13. Constitution of General Council. 5
14. Term of office of members of General Council. 6
15. Powers of General Council. 6
16. Meetings of General Council. 7
17. Executive Council. 7
18. Constitution of Executive Council. 7
19. Term of office of members of Executive Council. 7
20. Powers and functions of Executive Council. 8
21. Meetings of Executive Council. 9
22. Delegation of powers by Executive Council. 9
23. Academic Council. 9
24. Constitution of Academic Council. 9
25. Powers and functions of Academic Council. 10
26. Meetings of Academic Council. 10
27. Transitory Powers of Director. 11
Sections. Page No.
CHAPTER IV
COMMITTEES
28. Finance Committee. 11
29. Powers and functions of Finance Committee. 11
30. Selection Committee. 11
31. Standing Committees and adhoc committees. 12
CHAPTER V
OFFICERS OF THE UNIVERSITY
32. Officers of University. 12
33. Director. 12
34. Head of Departments and Schools. 12
35. Registrar. 13
36. Terms and conditions of employees. 13
37. Insurance, pension and provident fund. 13
CHAPTER VI
FINANCE
38. University Fund. 13
39. Annual accounts and financial estimates. 13
40. Annual report. 14
CHAPTER VII
ENROLMENT AND DEGREE
41. Qualification for admission of students. 14
42. Residence of students. 14
43. Honorary degree. 14
44. Withdrawal of degree or diploma. 14
45. Discipline among students. 15
CHAPTER VIII
SUPPLEMENTARY PROVISIONS
46. Regulations. 15
47. Execution of contracts. 16
48. Appointment of Review Commission. 16
49. Officers and employees to be public servant. 16
50. Proceedings not invalidated by vacancies. 16
51. Protection of action taken in good faith. 16
52. Sponsored scheme. 16
53. Power to remove difficulties. 16
Gujarat Act No. 9 of 20031*
[The Gujarat National Law University Act, 2003.]
[12th March, 2003.]
Amended by Guj. 19 of 2011.
Amended by Guj. 11 of 2022.
AN ACT
to establish and incorporate a National Law University in the
State of Gujarat.
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Gujarat National Law University Act, 2003.
(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 this Act.
2. In this Act, unless the context otherwise requires,-
(a) "Academic Council" means the Academic Council of the University;
(b) "Chairman" means the Chairman of the General Council of the University;
(c) "Director" means the Director of the University appointed by the General
Council under section 33;
(d) "Executive Council" means the Executive Council of the University;
(e) "Finance Committee" means the Finance Committee of the University
constituted under section 28;
(f) "General Council" means the General Council of the University referred to
in section 12;
(g) "regulations" means the regulations made under this Act;
(h) "University" means the Gujarat National Law University established under
section 3 of this Act;
(i) "Visitor" means the Visitor of the University.
CHAPTER II
THE UNIVERSITY
3. (1) There shall be established, in the State of Gujarat, a University by the
name of the Gujarat National Law University which shall consist of the Visitor, the
Chairman, the General Council, the Executive Council, the Academic Council and
the Officers of the University;
2[Provided that the General Council may, from time to time, through resolution
establish additional campus at such place within or outside the State of Gujarat
under the control of the University. The General Council shall have all the powers
to govern, administer and manage such additional campus so established as per
the provisions of this Act.]
(2) The University shall be a body corporate by the name of "The Gujarat
National Law University" having perpetual succession and a common seal, and
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, Extraordinary, Part V,
dated 3rd March, 2003, Page No.12-20 - 12-21.
* This Act was assented by the Governer on the 11th March, 2003.
2. This proviso was inserted by Guj. 11 of 2022, s.2.
Short title
and
commencement.
Definitions.
Establishment
and
incorporation
of University.
may sue or be sued by the said name and shall be competent to acquire, hold and
dispose of property, both movable and immovable and to contract and to do all
things necessary for the purposes of this Act.
4. The headquarters of the University shall be at such place as the State
Government may, by notification in the Official Gazette, specify.
5. The objects of the University shall be to advance and disseminate learning
and knowledge of law and legal processes and their role in national development
to develop in the students and the research scholars a sense of responsibility to
serve society in the field of law by developing skills in regard to advocacy, legal
services, legislation, parliamentary practice, law reforms and such other matters;
to make law and legal processes efficient instruments of social development; and
to promote inter-disciplinary study of law in relation to management, technology
international co-operation and development.
6. The University shall be open to all persons irrespective of religion, sex, race,
caste, creed, class, opinion, place of birth or religious belief or political opinion and
it shall not be lawful for the University to impose or any person any test whatsoever
relating to sex, race, caste, creed, class, place of birth, opinion, religious belief or
profession in order to entitle him to be admitted as a student in the University or to
be appointed thereto as a teacher or to hold any office or post in the University or to
qualify for any degree, diploma or any academic distinction or to enjoy or exercise
any privilege of the University.
7. The University shall have the following powers and perform the following
functions, namely:-
(i) to administer and manage the University and such centers of research
education and instruction as are necessary for the furtherance of the objects of the
University;
(ii) to provide for instruction in such branches of knowledge or learning
pertaining to law as the University may think fit and to make provision for research
and for advancement and dissemination of knowledge of law;
(iii) to organize and undertake extra-mural teaching and extension services;
(iv) to hold examinations and to grant diplomas or certificates, and to confer
degrees including joint degrees in law combined with other disciplines and other
academic distinctions on persons subject to such conditions as the University
may determine and to withdraw any such diplomas, certificates, degrees or other
academic distinctions for good and sufficient cause;
(v) to confer honorary degrees or other distinctions in such manner as may
be laid down by regulations;
(vi) to fix, demand and receive fees and other charges;
(vii) to institute and maintain halls and hostels and to recognize places of
residence for the students of the University and to withdraw such recognition
accorded to any such place of residence;
(viii) to establish such special centres, specialized study centres or other
units for research and instruction as are, in the opinion of the University, necessary
for the furtherance of its objects;
(ix) to supervise and control the residence and to regulate the discipline of
the students of the University;
(x) to create academic, technical, administrative, ministerial and other posts
and to make appointments thereto;
(xi) to regulate conduct and enforce discipline among the employees of the
University and to take such disciplinary measures as may be deemed necessary;
Headquarters
of University.
Objects of
University.
University
open to all
irrespective
of religion,
class, sex,
race, etc.
Powers and
functions of
University.
2 The Gujarat National Law University Act, 2003. [2003:Guj.9
(xii) to institute Professorships, Associate Professorships, Assistant
Professorships, Readerships, Lecturerships and any other teaching, academic or
research posts required by the University;
(xiii) to appoint persons as Professors, Associate Professors, Assistant
Professors, Readers, Lecturers or otherwise as teachers and researchers of the
University;
(xiv) to establish and run specialised Schools for studies and research in
various disciplines in law and related fields;
(xv) to institute and award fellowships, scholarships, prizes and medals;
(xvi) to provide for printing, reproduction and publication of research and
other works and to organize exhibitions;
(xvii) to sponsor and undertake research in all aspects of law, jurisprudence,
justice, legislation, parliamentary practice and related fields;
(xviii) to co-operate with any other organization in the matter of education,
training and research in law, jurisprudence, justice, legislation, parliamentary
practice and allied subjects for such purposes as may be agreed upon on such
terms and conditions as the University may, from time to time, determine;
(xix) to co-operate with institutions of higher learning in any part of the world
having objects wholly or partially similar to those of the University, by exchange of
teachers and scholars and generally in such manner as may be conducive to the
common objects;
(xx) to regulate the expenditure and to maintain the account of the University;
(xxi) to establish and maintain, within the premises of the University or
elsewhere, such class rooms and study halls as the University may consider
adequate and necessary and to establish and maintain such libraries and reading
rooms as may appear convenient or necessary for the University;
(xxii) to receive grants, subventions, subscriptions, donations and gifts for the
purpose of the University and consistent with the objects for which the University is
established;
(xxiii) to purchase, take on lease or accept as gifts or otherwise, any land
or building or works, which may be necessary or convenient for the purpose of
the University, on such terms and conditions as it may think fit and proper, and to
construct, alter and maintain any such buildings or works;
(xxiv) to sell, exchange, lease or otherwise dispose of movable or immovable
property of the University, on such terms as it may think fit and proper without
prejudice to the interests and activities of the University;
Provided that the University shall not sell, exchange, lease or otherwise
dispose of movable or immovable property granted by the State Government
without prior approval of the State Government or without compliance of the terms
and conditions on which the State Government has given approval;
(xxv) to draw and accept, to make and endorse, to discount and negotiate
promissory notes, bills of exchange, cheques or other negotiable instruments;
(xxvi) to execute conveyance, transfer, reconveyance, mortgage, lease,
licence and agreement in respect of property, movable or immovable, including
Government securities belonging to the University or to be acquired for the purpose
of the University;
(xxvii) to appoint any person for execution of an instrument or transaction of
any business of the University;
(xxviii) to enter into any agreement with the Central Government or the
State Government or the Government of any other State or the University Grants
Commission or any other authority for receiving grants;
2003:Guj.9] The Gujarat National Law University Act, 2003. 3
(xxix) to accept grants of money, securities or property of any kind on such
terms as it may deem expedient;
(xxx) to raise and borrow money on bonds, mortgages, promissory notes or
other obligations or securities founded or based on all or any of the properties and
assets of the University or without any securities and on such terms and conditions
as it may think fit and to pay out of the funds of the University, all expenses incidental
to the raising of money and to repay and redeem any money borrowed;
(xxxi) to invest the funds of the University or the money entrusted to the
University in or on such securities and in such manner as it may deem fit and from
time to time transpose any investment;
(xxxii) to make regulations for regulating the affairs and the management of
the University;
(xxxiii) to const itute fund for pensions, gratuity, insurance, provident fund
which shall be governed by the provisions of the Provident Funds Act, 1925 as if
such fund were a Government Provident Fund in such manner and subject to such
conditions as may be prescribed by regulations, and to make such grants as it may
think fit for the benefit of any employee of the University and to aid in support of the
establishment of associations, institutions, funds and trusts calculated to benefit
the employees, and the students of the University;
(xxxiv) to delegate all or any of its powers to the Director or any committee or
sub-committee constituted by any authority of the University or to any one or more
members of the General Council of the University or to any officer of the University;
and
(xxxv) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or promotion of the objects of
the University.
8. (1) All recognised teachings in connection with the degrees, diplomas and
certificates of the University shall be conducted, under the control of the Academic
Council, by the teachers of the University in accordance with the syllabus prescribed
by the regulations.
(2) The courses and curricula of teaching, and the authorities responsible for
organising such teaching shall be such as may be prescribed by the regulations.
9. 1[(1) The Chief Justice of India, or a sitting Judge of the Supreme Court to be
nominated by the Chief Justice of India, shall be the Visitor of the University.]
(2) The Visitor 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, libraries and
equipments, and of any institution maintained by the University, and also of the
examinations, teaching and other work conducted or done by the University, and
to cause an inquiry to be made in like manner in respect of any matter connected
with the administration and finance of the University.
(3) The Visitor shall give notice to the University of his intention to cause an
inspection or inquiry to be made, and the University shall be entitled to appoint
a representative who shall have the right to be present and be heard at such
inspection or inquiry.
(4) The Visitor may address the Chairman and the Director with reference the
result of such inspection or inquiry, and the Director shall communicate to the
General Council the results, the views of the Visitor and the advice that may be
tendered by the Visitor with regard to the action to be taken thereon.
(5) The General Council shall communicate through the Director to the Visitor
of such action, if any, as it proposes to take, or as has been taken, on the result of
such inspection or inquiry.
1. Sub-section (1) was substituted by Guj. 19 of 2011, s.2.
19 of 1925.
Teaching in
University.
Visitor.
4 The Gujarat National Law University Act, 2003. [2003:Guj.9
(6) Where the General Council does not take action to the satisfaction of the
Visitor within the time limit fixed by the Visitor, the Visitor may after considering
any explanation furnished or representation made by the General Council, issue
such direction as he may think fit and the General Council shall comply with such
direction.
10. (1) The Chairman of the General Council shall be an eminent person in
the field of law, academic, industry, trade or commerce or public life. He shall be
appointed by the State Government in consultation with the Visitor:
Provided that until the first Chairman is appointed by the State Government, the
person functioning as the Chairman of the Indian Institute of Legal Studies Society
registered under the Societies Registration Act, 1860 shall be the Chairman of the
General Council.
(2) The Chairman shall hold office for a term of five years and he shall be
eligible for reappointment to that office only for a further term of five years.
CHAPTER III
AUTHORITIES OF UNIVERSITY
11. The following shall be the authorities of the University:-
(a) the General Council;
(b) the Executive Council;
(c) the Academic Council;
(d) the Finance Committee; and
(e) such other authorities as may be declared by the University by regulation
to be the authorities of the University.
12. The General Council shall be the apex authority of the University.
13. The General Council of the University shall consist of the following members,
namely:-
(a) the Visitor,
(b) the Chairman,
(c) the Director,
(d) the Attorney General of India,
(e) one Judge of the Supreme Court of India nominated by the Visitor,
(f) the Minister for Finance, State of Gujarat,
(g) the Minister for Higher Educaction, State of Gujarat,
(h) the Minister for Law, State of Gujarat,
(i) the Chief Justice, High Court of Gujarat,
(j) two Judges of the High Court of Gujarat to be nominated by the Visitor,
(k) the Solicitor General of India,
(l) any Additional Solicitor General of India to be nominated by the Attorney
General of India,
(m) the Advocate General, State of Gujarat,
(n) the Chairperson of the University Grants Commission or his nominee
from among the members of the University Grants Commission,
(o) the Chairman, Bar Council of India,
(p) the Chairman, Bar Council of Gujarat,
(q) the Chairman, Gujarat State Law Commission,
Chairman.
21 of 1860.
Authorities
of University.
General
Council.
Constitution
of General
Council.
2003:Guj.9] The Gujarat National Law University Act, 2003. 5
(r) the Director of Indian Institute of Management, Ahmedabad,
(s) two members of the Executive Council as are not otherwise members of
the General Council,
(t) an eminent scholar to be nominated by the State Government,
(u) two distinguished persons to be nominated by the State Government,
(v) (i) the Chairman, Indian Institute of Legal Studies Society, and
(ii) one member to be nominated by the Indian Institute of Legal Studies
Society nominated by it from amongst its members,
(w) two Vice-Chancellors of other Universities established by law in the State
of Gujarat, by rotation to be nominated by the State Government,
(x) two distinguished lawyers to be nominated by the Visitor,
(y) two distinguished lawyers to be nominated by the Chief Justice of the
High Court of Gujarat,
(z) two distinguished educationalists to be nominated by the Director in
consultation with the Visitor:
Provided that an employee of the University shall not be eligible for nomination
under sub-clauses (x) and (z).
14. (1) The term of office of the members of the General Council shall be five
years.
(2) When a person becomes a member of the General Council by virtue of
his office, he shall cease to be such member if he ceases to hold that office.
(3) When a person is nominated as a member of the General Council, he
shall cease to be such member if his nomination as such is withdrawn by the
nominating body or person, as the case may be.
(4) A member of the General Council shall cease to be a member, if he,-
(a) tenders his resignation and such resignation is accepted; or
(b) becomes of unsound mind and stands so declared by a competent
court; or
(c) becomes undischarged insolvent; or
(d) has been convicted of an offence involving moral turpitude; or
(e) has accepted a full time appointment to the post other than the post of
Director in the University.
(5) A member of the General Council may, by writing addressed to the
Chairman resign his office and such resignation shall take effect on the date it is
accepted by the Chairman.
(6) Any vacancy in the General Council shall be filled in by nomination of a
person by the relevant authority and the person so nominated shall hold office for
so long as the member in whose place he is nominated would have held office had
the vacancy not occurred.
15. The General Council shall have the following powers, namely:-
(a) to formulate and review the broad policies and programmes of the
University and suggest measures for the development of the University;
(b) to direct the Executive Council to take such steps as are necessary for
achieving the objects of the University;
(c) to consider and pass resolution on the annual report, financial estimates
and audit reports on the accounts of the University;
(d) to appoint the Director,
Term of
office of
members
of General
Council.
Powers of
General
Council.
6 The Gujarat National Law University Act, 2003. [2003:Guj.9
(e) to exercise such other powers as it may deem necessary for the
performance of functions and the administration of the University.
16. (1) The General Council shall meet at least once in a year. The meetings
of the General Council shall be convened by the Director in consultation with the
Chairman and the Visitor.
(2) The Visitor shall preside over the meeting of the General Council. In
absence of the Visitor, the Chairman shall preside over the meeting, and in the
absence of the Chairman, a member of the General Council nominated by him
shall preside.
(3) The Director shall cause to be laid before the meeting of the General
Council, a report of the working of the previous year of the University, the annual
statement of accounts together with the report of auditors thereon and the budget
estimates and the income and expenditure for the next financial year.
(4) The meeting of the General Council may be called by the Visitor or by the
Chairman either of his own or at the request of not less than ten members of the
General Council.
(5) The General Council shall meet at such time and place and with such
period of notice and shall observe such rules of procedure in regard to transaction
of business at its meeting (including the quorum at such meeting) as may be
provided by the regulations.
(6) If any urgent action is required, the Chairman may, with the approval
of the majority of the members of the General Council. permit the business to be
transacted by circulation among the members of the General Council. The report of
the action so taken shall be placed before the next meeting of the General Council.
17. (1) The Executive Council shall be the chief executive body of the University.
(2) The powers of administration and management of the fund and property
of the University shall vest in the Executive Council.
18. (1) The Executive Council shall consist of the following members, namely:-
(a) the Director;
(b) a member of the General Council, who is a Judge to be nominated by
the Visitor;
(c) the Chief Secretary to the Government of Gujarat or an officer not
below the rank of the Secretary to Government of Gujarat to be nominated by him;
(d) the Secretary to the Government of Gujarat, Finance Department;
(e) the Secretary to the Government of Gujarat (Higher Education),
Education Department;
(f) the Secretary to the Government of Gujarat, Legal Department;
(g) a member of the General Council to be nominated by the State
Government;
(h) a member of the General Council, who is a lawyer to be nominated by
the Visitor;
(i) a member of the General Council, who is an educationist to be
nominated by the Visitor;
(j) five Professors or Associate Professors of the University to be nominated
by the Director, by rotation.
19. (1) The term of office of members of the Executive Council shall be three
years.
Meetings
of General
Council.
Executive
Council.
Constitution
of Executive
Council.
Term of
office of
members of
Executive
Council.
2003:Guj.9] The Gujarat National Law University Act, 2003. 7
(2) (a) When a person becomes a member of the Executive Council by virtue
of his office, he shall cease to be such member if he ceases to hold his office.
(b) When a person is nominated as a member of Executive Council, he
shall ceased to be such member if his nomination of such membership is withdrawn
by the nominating body or person, as the case may be.
(c) A member of the Executive Council shall cease to be a member if he,-
(i) tenders his resignation and such resignation is accepted;
(ii) becomes of unsound mind and stands so declared by a competent Court;
or
(iii) becomes undischarged insolvent; or
(iv) has been convicted of an offence involving moral turpitude; or (other than
the Director or member of the Faculty) has accepted a full time appointment in the
University.
(3) A member of the Executive Council may, by writing addressed to the
Chairman resign his office, and such resignation shall take effect on the date it is
accepted by the Chairman.
(4) Any vacancy in the Executive Council shall be filled in by nomination of
a person by the relevant authority entitled to make the same and the person so
nominated shall hold office so long as the member in whose place he is nominated
would have held office had the vacancy had not occurred.
20. The Executive Council shall have the following powers and perform the
following functions, namely:-
(1) to submit to the General Council, with its recommendations, of persons
for appointment as Director suggested by the Search Committee constituted in
accordance with the regulations made in this behalf;
(2) to appoint Registrar, Librarian, Professors, Associate Professors, Assistant
Professors and other members of the teaching staff, as may be necessary, on the
recommendations of the Selection Committee:
Provided that the Executive Council shall not appoint teachers without
considering the recommendation of the Academic Council with regard to numbers,
qualifications and emoluments:
Provided further that it shall not be necessary for the Executive Council to
obtain the recommendation of the Academic Council to appoint a person on the
following posts, namely:-
(a) any supernumerary post, or
(b) Professor of eminence,
(3) to create administrative and ministerial posts, to determine the number
and emoluments of such posts, to specify qualifications for such posts, and to
appoint persons to such posts on such terms and conditions of service as may be
prescribed by regulations in this behalf, or to delegate the powers of appointment
to such authority or officer as the Executive Council may, by resolution, specify
either generally or specifically;
(4) to grant, in accordance with the regulations, leave other than casual
leave to any officer of the University and to make necessary arrangement for the
discharge of the functions of such officer during his period of leave;
(5) to manage and regulate the finance, accounts, investments, property,
business and all other administrative affairs of the University and, for that purpose,
to appoint such person or agency as it may think fit;
(6) to invest any money belonging to the University, including any unapplied
income, in such stock, funds, shares or securities, as it may think fit, or to invest in
the purchase of immovable property;
Powers and
functions of
Executive
Council.
8 The Gujarat National Law University Act, 2003. [2003:Guj.9
(7) to transfer or acquire any movable or immovable property on behalf of the
University;
(8) to enter into, vary, carry out or cancel contracts on behalf of the University
and to appoint such officers as it may think fit for that purpose;
(9) to provide buildings, premises, furniture, apparatus and other means
required for carrying out the functions of the University;
(10) to appoint examiners and moderators, to fix their fees, emoluments and
allowances, in consultation with the Academic Council;
(11) to select a common seal for the University and to provide for the custody
of the seal; and
(12) to exercise such other powers and to perform such other duties as may
be conferred or imposed on it by or under this Act.
21. (1) The Executive Council shall meet at least once in four months.
(2) The Director or in his absence, any member of the Executive Council
nominated by him shall preside over the meeting of the Executive Council.
(3) The Executive Council shall meet on notice, at such time and place and
with such period of notice and shall observe such rules of procedure in regard to
transaction of business at its meeting (including the quorum at such meeting) as
may be provided by the regulations.
(4) If any urgent action is required, the Director may, with the approval of
the majority of the members of the Executive Council, permit the business to be
transacted by circulation among the members of the Executive Council. The action
so taken as approved by circulation shall be placed before the next meeting of the
Executive Council.
22. The Executive Council may, by resolution, delegate to the Director or to
a committee, such of its powers as it may deem fit, subject to the condition that
the action so taken by the Director or such committee shall be placed at the next
meeting of the Executive Council.
23. The Academic Council shall be the academic body of the University. It shall
have powers, subject to the provisions of this Act and the regulations, to control,
regulate and maintain the standards of instruction, education and examination of the
University and advice the Executive Council on academic matters. It shall exercise
such other powers, and shall perform such other duties, as may be conferred or
imposed upon it by this Act or the regulations.
24. (1) The Academic Council shall consist of the following members, namely:-
(a) the Director,
(b) a member of the Bar Council of India to be nominated by the Chairmen
of the Bar Council of India;
(c) a member of the Bar Council of Gujarat to be nominated by the
Chairman of the Bar Council of Gujarat;
(d) a member of the law panel of the University Grants Commission to be
nominated by the Chairman of the Commission;
(e) one Dean of law faculty of any other University established by Law in
the State of Gujarat, by rotation to be nominated by the State Government;
(f) two distinguished persons (other than employees of the University)
teaching law to be nominated by the Director;
(g) an eminent jurists to be nominated by the State Government;
(h) (i) all Professors of the University; and
(ii) a representative each of the Associate Professors and the Assistant
Professors of the University;
Meetings of
Executive
Council.
Delegation
of powers
by Executive
Council.
Academic
Council.
Constitution
of Academic
Council.
2003:Guj.9] The Gujarat National Law University Act, 2003. 9
(2) The term of the members shall be three years.
25. Subject to the provisions of this Act and the regulations, the Academic Council
shall have the following powers and perform the following functions, namely:-
(1) to report on any matter referred to or delegated to it by the General Council
or the Executive Council;
(2) to make recommendations to the Executive Council with regard to
the creation, abolition or classification of teaching posts in the University and
qualifications, emoluments and the duties attached thereto;
(3) to formulate, modify or revise schemes for the organisation of the faculties,
schools, centres or specialised institutes, and to assign to them their respective
subjects and also to report to the Executive Council as to the expediency of the
abolition or sub-division of any faculty, school, centre or specialised institute, or the
combination of one with another;
(4) to make arrangements by regulations for the instruction and examination
of persons other than those enrolled in the University;
(5) to promote research and to require reports on such research;
(6) to consider proposals submitted by the faculties;
(7) to recognise diplomas and degrees of other Universities and institutions
and to determine their equivalence in relation to the diplomas and degrees of the
University;
(8) to fix, subject to any conditions laid by the General Council, the time,
mode and conditions of competition for fellowships, scholarships and other prizes,
and to award the same;
(9) to make recommendations to the Executive Council in regard to the
appointment of examiners and fixation of their fees, emoluments and travelling
and other expenses;
(10) to make arrangements for the conduct of examinations and to fix dates
for holding such examinations;
(11) to declare the results of examinations, or to appoint committees or officers
for declaration of such result, and to make recommendations regarding the conferment
or grant of degrees, honours, diplomas, certificates, titles and marks of honour;
(12) to award stipends, scholarships, medals and prizes and to make other
awards in accordance with the regulations and on such conditions as may be
attached to the awards;
(13) to perform, in relation to academic matters, all such duties and to do all
such acts as may be necessary for carrying out the provisions of this Act and the
regulations.
26.(1) The Academic Council shall meet as many times as may be necessary,
but at least once in six months.
(2) The Director or in his absence any member of the Academic Council
nominated by him shall preside over at the meeting of the Academic Council.
(3) The Academic Council shall meet at such time and place and with such
period of notice and shall observe such rules of procedure in regard to transaction
of its business at its meeting (including the quorum at such meeting) as may be
provided by regulations.
(4) If any urgent action is required, the Director may, with the approval of
the majority of the members of the Academic Council, permit the business to be
transacted by circulation among the members of the Academic Council. The action
so taken as approved by circulation shall be placed before the next meeting of the
Academic Council.
Powers and
functions of
Academic
Council.
Meetings of
Academic
Council.
10 The Gujarat National Law University Act, 2003. [2003:Guj.9
27. Where any authority of the University is not constituted, the Director with
the approval of the Chairman, may discharge all or any of the functions of such
authority and, for that purpose may exercise any power of such authority till such
authority is constituted.
CHAPTER IV
COMMITTEES
28. (1) The Finance Committee shall consist of the following members, namely:-
(a) the Chairman,
(b) the Director,
(c) two members to be nominated by the Executive Council from amongst
its members,
(d) one member to be nominated by the State Government from amongst
the members of the Executive Council, who is an officer of the State
Government.
(2) The term of member of the Finance Committee shall be three years.
(3) A member shall cease to be a member of the Finance Committee, if he
ceases to be a member of the Executive Council or if he ceases to hold the post of
the Chairman.
29. (1) The Finance Committee shall have following powers and discharge the
following functions, namely:-
(a) to examine and scrutinise the annual budget of the University and to
make recommendations on financial matters to the Executive Council;
(b) to consider all proposals for new expenditure and to make
recommendations to the Executive Council;
(c) to consider the periodical statements of accounts and to review the
finances of the University from time to time, to consider reappropriation statements
and audit reports, and to make recommendations thereon to the Executive Council;
(d) to give views and to make recommendations to the Executive Council
on any financial matters affecting the University, either on its own motion or on
reference from the Executive Council or the Director.
(2) The Finance Committee shall meet at least once in every six months.
Three members of the Finance Committee shall form the quorum for a meeting.
(3) The Chairman or in his absence, the Director shall preside over the
meetings of the Finance Committee.
3 0. (1) The Executive Council shall constitute Selection Committees for making
recommendations for appointment to posts of Professor, Associate Professor and
other teachers of the University.
(2) The Selection Committee shall consist of the following members, namely:-
(a) the Director,
(b) the Head of the Department concerned, if any, who is not lower in rank
than that of the post for which selection is to be made;
(c) (i) where an appointment is to be made by any academic post, three
experts nominated by the Director from amongst a panel of names recommended
by the Academic Council;
(ii) where an appointment is to be made to any administrative post,
three experts in the fields of University administration nominated by the Director
from amongst a panel of names recommended by the Executive Council.
Transitory
powers of
Director.
Finance
Committee.
Powers and
functions
of Finance
Committee.
Selection
Committee.
2003:Guj.9] The Gujarat National Law University Act, 2003. 11
(3) Where an endowment from a donor is accepted by the University for
instituting a Chair, the donor may be co-opted as a member of the Selection
Committee for the purpose of filling in that post.
(4) The meeting of the Selection Committee shall be convened by the Director
whenever necessary. The Director or in his absence, a member of Selection
Committee nominated by him shall preside over the meeting of the Selection
Committee. Three members of the Selection Committee of whom one shall be an
expert, shall form the quorum for a meeting of the Committee.
31. Subject to the provisions of this Act and the regulations, the Executive
Council may, by resolution, constitute such Standing Committees or appoint
adhoc committees of such persons for such purposes and with such powers as
the Executive Council may think fit for exercising any power or discharging any
function of the University or inquiring into, and reporting or advising upon any
matter relating to the University.
CHAPTER V
OFFICERS OF THE UNIVERSITY
32. The following shall be the officers of the University:-
(a) the Director,
(b) the Heads of the Departments, Schools and Centres,
(c) the Registrar, and
(d) such other officers of the University as may be declared by the regulations
to be the officers of the University.
33. (1) The Director shall be appointed by the General Council after considering
the recommendations of the Executive Council and in consultation with the Visitor.
(2) The terms and conditions of the appointment of the Director shall be such
as may be prescribed by the regulations:
Provided that the first Director shall be appointed by the State Government
in consultation with the Chairman.
(3) The Director, subject to the specific and general directions of the Executive
Council, shall exercise all the powers of the Executive Council for management
and administration of the University.
(4) The Director shall hold office for a term of five years. He shall be eligible
for re-appointment for a further term of five years only.
(5) The Director shall-
(a) ensure that the provisions of this Act and the regulations are duly
observed, and he shall have all such powers as are necessary for that purpose;
(b)convene the meetings of the General Council, the Executive Council,
and the Academic Council and shall perform such other functions as may be
necessary to give effect to the provisions of this Act;
(c) have all such powers as are necessary for proper maintenance of
discipline in the University.
(6) When in the opinion of the Director, an emergency requires immediate
action, he shall take such action as he deems necessary and shall report the action
so taken for confirmation to the authority, to the next meeting which, in the ordinary
course, would have dealt with that matter.
3 4. (1) Each of the Departments of the University shall have a Head of the
Department.
(2) The powers, functions, appointments and the conditions of service of the
Heads of Departments shall be such as may be prescribed by the regulations.
Standing
Committees
and
adhoc
committees.
Officers of
University.
Director.
Head of
Departments
and Schools.
12 The Gujarat National Law University Act, 2003. [2003:Guj.9
35. (1) The Registrar shall be appointed by the Executive Council and shall be
a whole time officer of the University.
(2) The terms and conditions of the appointment of the Registrar shall be
such as may be prescribed by the regulations.
(3) The Registrar shall be the ex-officio Secretary to the Executive Council
and the Finance Committee, but he shall not be considered to be a member of any
of these authorities.
(4) The Registrar shall-
(a) comply with all directions and orders of the Executive Council and the
Director;
(b) be the custodian of the records, common seal and such other property
of the University as the Executive Council may direct;
(c) exercise such powers and perform such functions as may be prescribed
by the regulations.
(5) When the post of the Registrar is vacant, the Director may authorise any
officer of the University to exercise such powers and perform such functions of the
Registrar, as he thinks fit.
3 6. The terms and conditions of service (including contract service) and the
redressal of grievances relating thereto, of teachers, officers and employees of the
University shall be such as may be prescribed by the regulations.
37. The University shall make provisions for the benefit of its officers, teachers,
employees and other servants in such matters as insurance, pension, provident
fund or other benefits as it may deem fit, in such manner and subject to such
conditions as may be prescribed by the regulations.
CHAPTER VI
FINANCE
3 8. (1) The University shall establish a fund to be called the University Fund.
(2) The following shall form part of, or be paid into, the University Fund,
namely:-
(a) all contributions or grants made by the State Government, the Central
Government, the Bar Council of India, the Bar Council of Gujarat and the University
Grants Commission;
(b) the income of the University from all sources including income from
fees and charges;
(c) all income or moneys from trusts, bequests, donations, endowments,
subventions and other grants.
(3) The University Fund shall, at the discretion of the Executive Council, be
kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in
a corresponding new bank constituted under the Banking Companies (Acquisition
and Transfer of Undertakings) Act, 1970, and the Banking Companies (Acquisition
and Transfer of Undertakings) Act, 1980, or may be invested in such securities
authorized by the Indian Trusts Act, 1882.
(4) The University Fund may be expended for such purpose of the University
and in such manner, as may be prescribed by regulations.
3 9. (1) The annual accounts of the University shall be prepared under the
directions of the Executive Council.
(2) The Executive Council shall prepare, before such date as may be
prescribed by the rExcerpt shown. Open the full act in Lexace.