LexThe Gujarat University of Transplantation Sciences Act, 2015.
Gujarat · state statute
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No.
9
C)
The
Gujarat
Government
Gazette
EXTRAORDINARY
PUBLISHED
BY
AUTHOmTY
yol.LUESDAY,
APRIL
7,
2015/CMTRA
17,
1937__________
Separate
paging
is
given
to
this
Part
in
order
that
it
may
be
Bled
as
a
Separate
Compilation,__
PART
IV
Acts
of
Gujarat
Legislature
and
Ordinances
promulgated
and
Regulations
made
by
the
Governor.
The
following
Act
of
the
Gujarat
Legislature,
having
been
assented
to
by
the
Governor
on
the
6m
April,
2015
is
hereby
published
for
general
information,
C.
J.
GOTHI,
Secretary
to
the
Government
of
Gujarat,
Legislative
and
Parliamentary
Affairs
Department.
GUJARAT
ACT
NO.
9
OF
2015.
(First
published,
after~
having
received
the
assent
of
the
Governor,
in
the
"Gujarat
Government
Gazette
".
on
the
?iii
April,
201
5).
AN
ACT
to
provide
for
establishment
and
incorporation
of
a
non-affiliating
University
to
be
known
as
the
Gujarat
University
of
Transplantation
Sciences
to
impart
proper
and
systematic
instruction,
teaching,
training,
and
research
in
transplantation
and
allied
sciences
in
the~
State
of
Gujarat
and
to
confer
the
status
of
a
University
to
Smt.
Gulabben
Rasiklal
Doshi
and
Smt.
Kamlaben
MafatlalMehta
Instltute
of
Kidney
Diseases
&
Research
Centre
-
~Dr.
H.L.
Trivedi
Institute
of
Transplantation
Sciences
(IKDRC-ITS)
and
for
the
matters
connected
therewith
and
incidental
thereto.
It
is
hereby
enacted
in
the
Sixty-sixth
Year
of
the
Republic
of
India
as
follows:-
CHAPTER
I
PRELIMINARY
I.
(I)
This
Act
may
be
called
the
Gujarat
University
of
Transplantation
Sciences
Act,
2015.
ScomteHn
L
(2)
It
shall
come
into
force
on
such
date
as
the
State
Government
may,
by
notification
in
the
0cial
Gazette,
appoint.
2.
In
this
Act,
unless
the
context
otherwise
requires,
-
Definitions.
CI)
"Academic
Council"
means
the
Academic
Council
of
the
University
constituted
under
section
24;
9-2
GIJJARAT
GOVI<NMENT
GAZETTE,
EX,
07-04-2015
[
PART
IV
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(II)
(12)
(13)
(14)
(15)
(16)
(17)
(18)
.`Academic
Service
Unit"
means
a
University
science
and
instrumentation
centre,
animal
houses,
animal
experimental
labs,
cadaver
labs,
academic
staff
college,
computer
centre,
University
printing
press
or
any
other
unit
providing
specialized
services
for
the
promotion
of
any
of
the
objectives
of
the
University;
"approved
institution"
means
hospital,
health
centre,
college
or
such
other
institution
recognized
by
the
University
as
such
in
which
a
person
may
undergo
training,
if
any,
required
by
a
course
of
study
before
any
degree,
diploma
or
other
academic
distinction
of
the
Um~versity
I
s
conferred;
"Board
of
Governors"
~means
a
Board
of
Governors
constituted
under
section
20;
"Dean"
means
a
~Dean
nominated
~by
the
VIcc-Chancellor
wl~th
the
approval
of
the
Board
of
Governors
under
section
15;
"Department"
means
a
department
designated
as
such
teaching
a
particular
subject
or
a
group
of
subjects
or
a
unit
set
up
for
the
purpose
of
imparting
instruction
for
courses
of
study
in
transplantation
and
allied
sciences
in
the
University;
"Executl~ve
Council"
means
the
Executive
Councl~l
of
the
University
constituted
under
section
22;
"Finance
Committee"
means
the
Finance
Committee
of
the
University
constituted
under
section
26;
"Field
Unit"
means
a
unit
established
outside
the
University
area
for
validating
and
dl~ssemiflating
the
benefits
of
new
techniques
and
practlces
developed
by
the
Um.versity;
"Government"
means
the
Government
of
Gujarat;
"Governing
Body"
means
the
Governiflg.
Body
of
the
Instl~tute;
"Hostel"
means
units
of
residence
for
the
students
of
the
University
maintained
or
recognized
by
the
University;
"Institute"
means
Smt.
Gulabben
Rasiklal
Doshi
and
Smt.
Kamlahem
Mafatlal
Mehta
Institute
of
Kidney
Diseases
&
Research
Centre
-
Dr.
H.L.
Trivedi
Institute
of
Transplantation
Sciences
(IKDRC-ITS),
registered
under
the
Societies
Registration
Act,
1860;
"prescribed"
means
prescribed
by
the
Regulations
made
under
sectl`on
38;
"Pro-Chancellor"
means
the
Pro-Chancellor~
of
the
University
appointed
under
seen'on
10;
"Recognized
institution"
means
an
institution
of
higher
learning,
research
or
specialized
studies
recognized
as
such
by
the
University;
"Registrar"
means
the
Registrar
of
the
University
appointed
under
secti~on
16;
"Regulations"
means
Regulations
of
the
University
made
under
section
38;
"Research
Laboratories"
means
the
place
where
research
in
the
field
of
Cell,
Tissue
and
Solid
Organ
Transplantation,
Bio-
engineering,
Bio-chemistry,
Tissue-typing,
Micro-arrays,
Genetics
and
Translational
Research
in
Humans,
Animals,
21
of
1860.
(19)
PART
IV]
GUJARAT
GOVERNMENT
GAZETTE,
EX,
07-04-2015
9-3
Micro-organisms
and
Viruses,
Xena-Transplantation
and
such
other
fields
is
carried
out;
"student'
'
means
a
person
enrolled
in
the
University
for
undergoing
a
course
of
a
study
for
a
degree,
diploma,
titles
or
other
academic
distinctions
of
the
University;
"Teacher"
includes
a
Dean,
Professor,
Associate
Professor,
~Assistant
Professor
and
such
other
person(s)
imparting
instruction
in
a
constituent
college
or
approved
institution
and
also
includes
Adjunct
Professor;
"Transplantation"
means
the
grafting
of
any
living
cell,
tissue,
part
of
organ
or
whole
organ
from
any
living
or
deceased
organism,
tissue
engineered
or
genetically
engineered
structure
from
any
organism
into
living
being
for
therapeutic
or
research
purposes;
"University"
means
the
"Gujarat
University
of
Transplantation
Sciences"
established
and
incorporated
under
section
3.
(20)
(21)
(22)
(23)
CHAPTER
II
RSITY
3.
(1)
There
shall
be
established
a
University,
by
the
name
of
the
"Gujarat
University
of
Transplantation
Sciences".
(2)
The
Pro-Chancellor,
Vice-Chancellor,
Deans,
Registrar,
Finance
and
Accounts
Officer,
Controller
of
Examinations,
Board
of
Governors,
Executive
Council,
Academic
Council,
Finance
Committee
and
all
other
persons
who
may
hereafter
become
such
officers
or
members
so
long
as
they
continue
to
hold
such
office
or
membership,
shall
constitute
a
body
corporate
by
the
name
of
the
"Gujarat
University
of
Transplantation
Sciences".
(3)
The
University
shall
be
a
body
corporate,
by
the
name
specified
in
sub-section
(I)
and
shall
have
perpetual
succession
and
a
common
seal
and
shall
sue
and
be
sued
by
the
said
name.
(4)
The
University
shall
be
competent
to
acquire
and
hold
property,
both
movable
and
immovable,
to
sell,
lease
or
otherwise
transfer
or
dispose
of
any
movable
or
immovable
property,
which
may
vest
in
or
be
acquired
by
it
for
the
purposes
of
the
University,
and
to
contract
and
do
all
other
things
necessary
for
the
purposes
of
this
Act:
Provided
that,
no
such
sale,
lease
or
transfer
of
such
property
shall
be
made
without
the
valuation
made
thereof
by
the
approved
valuer
appointed
by
the
University
and
without
the
prior
sanction
of
the
State
Governfn
en~
t.
(5)
The
University
shall
function
as
a
non-affiliating
University.
Establishment
and
incorporation
of
University.
Headquarters
of
University.
4.
The
headquarters
of
the
University
shall
be
at
Ahmedabad.
9-4
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
[
PART
IV
Jurisdiction
of
University.
Objects
of
University.
5.
Cl)
The
University
shall
have
its
jurisdiction
in
the
whole
of
the
State
of
Gujarat.
(2)
The
University
may
assume
responsibility
for
the
establishment
and
maintenance
of
Training
or
Educational
Centers,
Research
and
Experimental
centers
and
undertake
extension
activitl~es
and
the
programmes
of
tram~
ing
through
such
centers
as
may
be
requl~red
in
various
parts
of
the
State.
(3)
The
University
may
establish
additional
campuses
at
such
other
places
with
the
pn~or
approval
of
the
State
Government
withl~n
the
State
of
Gujarat,
as
it
may
deem
fit
and
appropn'ate.
6.
The
objects
of
the
University
shall.
be
to
dissefrrinate,
create
and
preserve
knowledge
and
understanding
by
teaching,
research,
extension
and
service
and
by
effectlve
demonstration
in
the
field~
of
transplantation
and
allied
sciences
and
influence
of
its
corporate
life
on
society
in
general,
and
in
parti~cular
the
objects
shall
be-
(i)
(ii)
to
provide
for
efficient
and
responsive
administration,
scientific
management
and
develop
organization
of
teaching
and
research;
to
create
a
centre
of
excellence
for
provid~ing
educational
and
research
facilities
of
high
order
in
the
field
of
transplantation
and
allied
sciences
in
the
existing
super-specialties
and
such
other
super-specialties
as
may
develop
in
future,
including
cell
and
tissue
transplantation,
solid
organ
transplantation,
composite
tissue
transplantation,
xeno
transplantation,
cell,
tissue
and
bio-
engineering,
genetics
and
translational
research
in
humans,
animals,
micro-orgam~sms
and
viruses;
to
attain
the
highest
standards
of
academic
excellence
by
providing
the
necessary
physical
infrastructure
and
creating
an
intellectual
environment
conducive
to
free
now
of
ideas
and
meaningful
exchange
of
information;
to
provide
for
the
courses
and
training
in
paramedical
and
allied
fields,
particularly
in
relation
to
transplantation
and
allied
sciences;
to
bring
about
qualitative
improvement
in
teaching
and
learning
process;
to
inculcate
the
practice
of
creating
instructional
experiences
which
make
the
acquisition
of
knowledge
and
skill
more
efficient
and
effective;
to
facilitate
and
promote
studies
leading
to
award
of
degrees,
diplomas
and
certificates
and
other
academic
distinctions;
to
help
foster
bond
between
research
and
academic
institutions
for
better
planning,
management,
execution,
maintenance
and
standards
of
transplantation;
to
develop
as
National
Referral
Centre
in
the
field
of
cell,
tissue
and
organ
transplantation;
to
do
such
other
acts
and
activities
as
may
be
necessary
in
furtherance
of
the
objects
of
the
University.
(iii)
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
(x)
PART
IV]
GUJARAT
GOVERNMENT
GAZETTE,
EX
07-04-2015
9-5
7.
Subject
to
the
provisions
of
this
Act,
the
University
shall
exercise
the
following
powers
and
perform
the
following
functions,
namely:-
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
to
formulate
and
implement
syllabi
and
cum'cula
for
various
academic
courses
of
the
University;
to
establish,
maintm
and
manage
University
Departments,
laboratories,
research
laboratori~es,
l1braries,
museums
an
d
equipments
for
teaching
and
research,
and
institutions
of
research
and
specialized
studies
or
academic
service
units;
to
organize,
maintain
and
manage
centres,
hostels,
halls
of
residence,
Um'versity
auditoria,
gymnasiums,
residential
accommodations
for
advanced/research
students
and
staff
of
the
University;
to
provide
for
dissemination
of
the
findings
of
research,
technology
and
technical
information
through
extension
educational
programmes;
to
hold
examinations
and
to
confer
degrees,
diplomas
and
other
academic
distinctions,
including
honorary
degrees
or
other
distinctions
conferred
or
granted
by
the
University
in
the
manner
and
under
conditions
as
may
be
prescribed
by
the
regulations;
to
collaborate
and
co-operate
with
other
Universities
in
such
manner
and
for
such
purposes
as
the
University
may
determine,
including
Foreign
Universities,
institutions,
authorities
or
organizations
or
agencies
for
research,
collaborative
programmes,
advisory
services
subject
to
the
prior
approval
of
the
State
Government
and
subject
to
the
mies
and
regulations
of
the
Central
Government
and
the
State
Government
in
that
behalf;
to
create
post
for
teaching,
research,
extension
education,
administrative,
ministerial
and
other
purposes,
and~
to
make
appointment
,
and
to
prescribe
the
qualifications
in
accordance
with
the
guidelines
thereto
of
the
University
Grants
Commission,
or
concerned
professional
regulatory
bodies;
to
institute
and
award
fellowship,
scholarships,
stipends,
medals,
prizes
and
other
awards,
to
hold
and
manage
trusts
and
endowments
for
teachers
an
d
students
of
the
Uni~versity;
to
fix,
demand,
receive
and
recover
such
fees
and
other
charges,
as
may
be
prescribed
by
the
regulations;
to
lay
down
and
regulate
the
scale
of
salaries
and
allowances
and
other
conditions
of
service
of
members
of
the
teaching,
other
academic,
administrative
and
support
staff
of
the
University.
The
scales
of
salaries
and
allowances
shall
be
implemented
with
the
approval
of
the
State
Government;
to
establish,
conduct
and
promote
centres,
such
as,-
(i)
Centre
of
Research,
(ii)
Centre
of
Education,
(iii)
Centre
of
Traimfi'
g,
(iv)
Centre
of
Extension
Activi'ties
and
to
provide
for
facilities
even
to
the
remote
areas
of
the
State,
etc.;
Powers
and
functions
of
University.
(xi)
9-6
GUJARAT
GOVRNMENT
GAZE'I`TE,
EX.
07-04-2015
[
PART
IV
(xii)
(xiii)
(xiv)
(xv)
to
appoint
or
recognize
persons
working
in
any
other
University
or
organization
as
Adjunct
Professor,
Adjunct
Associate
Professor,
Adjunct
Assistant
Professor,
and
to
invite
Professor
Emeritus,
Visiting
Professors
of
the
University
for
specified
periods,
and
to
facilitate
mobility
of
academic
members
within
the
~University
and
to
other
universities;
to
prescribe
for
conduct
and
discipline
mies
for
teaching,
admm~
istrative
and
support
staff
and
to
ensure
the
enforcement
thereof;
to
establish,
maintain
and
manage
whenever
necessary,
-
(i)
a
printin~g
and
publication
department;
(ii)
University
Extension
Board;
(iil')
Information
Bureaus;
to
accept,
hold
and
manage
any
endowments,
donations
or
funds
which
may
become
vested
in
it
for
the
purposes
of
the
University
by
grant,
testamentary
disposition
or
otherwise,
and
to
invest
such
endowments,
donations
or
funds
in
accordance
with
the
provisions
of
thl~
s
Act:
Provided
that
no
donation
from
a
foreign
country,
foreign
foundation
or
any
person
in
such
country,
foundation
shall
be
accepted
by
the
University
save
with
approval
of
the
Central
Government
or
the
State
Government,
as
the
case
may
be;
to
lay
down
for
teachers,
service
conditions
including
code
of
conduct,
workload,
norms
of
perforrnance
appral~sal,
and
such
other
instructions
or
directions
as,
in
the
opinion
of
the
University,
may
be
necessary
in
academic
matter;
to
institute
and
award
degrees,
diploma
certificates
and
other
academic
distinctions
for
persons
who
shall
have
pursued
approved
courses
of
study
in
a
University
college
unless
exempted
therefrom
in
the
manner
prescribed
and
shall
have
passed
the
prescribed
examinations
of
the
University
or
shall
have
carried
on
research
satisfactorily
under
conditions
as
may
be
prescribed;
to
develop,
upgrade
and
start
department
in
transplantation
and
allied
specialties
as
may
be
required
and
to
provide
instruction
for
such
courses
of
study
as
it
may
determine;
to
prescribe
conditions
under
which
the
award
of
degree,
title,
diploma
and
other
academic
distinctions
may
be
withheld;
to
institute,
mam~
lain
and
admm
ister
Umversity
colleges,
hospitals
and
laboratories
and
institutes
of
research,
library
or
other
institutions
necessary
to
carry
out
the
objects
of
the
Umversity;
to
establish,
maintain
and
adrninister
hostel
blocks,
to
recognize
hostels
not
managed
by
the
University
and
to
suspend
or
withdraw
such
recognition
therefrom;
to
borrow
money
with
or
without
security
for
such
purpose,
as
may
be
approved
by
the
State
Government
from
the
Central
Government,
the
University
Grants
Commission
or
other
incorporated
bodies
subject
to
the
provisions
of
this
Act;
(xvi)
(xvii)
(xviii)
(xlx'
)
(xx)
(xxi)
(xxii)
PART
IV]
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
(xxiii)
to
undertake
publication
of
works
of
merit
and
research
pertaining
to
Transplantation
and
allied
Sciences;
(xxiv)
to
comply
with
and
carry
out
any
directxves
issued
by
the
State
Government
from
time
to
time,
wx~th
reference
to
above
powers,
duties
and
responsibilities
of
the
Unx~versity;
and
(xxv)
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)
No
person
shall
be
excluded
from
any
office
of
the
University
or
from
xpembership
of
any
of
its
authon~ties,
bodies
or
committees,
or
from
admission
to
any
degree,
diploma
or
other
academic
distinction
or
course
of
study
on
the
sole
ground
of
sex,
race,
,creed,.
caste,
class,
place
of
birth,
religious
belief
or
political
or
other
opxnxon.
(2~)
It
shall
not
be
lawful
for
the
Universi~ty
to
impose
on
any
person
any
test
whatsoever
relating
to
sex,
race,
creed,
caste,
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,
certificate
or
other
academic
distinction
or
title
to
enjoy
or
exercise
any
privilege
of
the
University
or
any
benefaction
thereof.
CHAPTER
HI
OFFICERS
OF
ITY
9.
The
following
shall
be
the
Officers
of
the
University,
namely:-
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
the
Pro-Chancellor;
the
Vice-Chancellor;
the
Deans;
the
Registrar;
the
Finance
and
Accounts
Officer;
the
Controller
of
Examinations;
and
such
other
persons
as
may
be
declared
to
be
the
officers
of
the
University.
by
the
regulations
10.
(1)
There
shall
be
a
Pro-Chancellor
of
the
University,
who
shall
be
appointed
by
the
State
Government
in
consultation
with
the
Board
of
Governors.
(2)
The
Pro-Chancellor
shall
be
an
eminent
person
with
atleast
20
years
of
experience
in
the
field
of
transplantation
which
may
include
the
experience
of
research
in
the
fxeld
transplantation.
(3)
The
Pro-Chancellor
shall
hold
office
for
a
period
of
five
years
and
shall
be
eligible
for
reappointment.
University
open
to
all
irrespective
of
sex,
religion,
class,
creed!
or
opinion.
Officers
of
University.
9-8
GUJ~ARAT
GOVERNMENT
GAZETTE,
EX.
07-04"-2015
[
~PART
IV
(4)
Where
a
vacancy
in
the
office
of
the
Pro-Chancellor
occurs
on
account
of
death,
resignation
or
otherwise,
the~
State
Government
shall
appoint
as
soon
as
possible,
a
suitable
person
to
be
the
Pro-Chancellor
of
the
University
in
accordance
with
the
provision
of
sub-section
(I),
Till
such
appoint
is
made
by
the
State
Government,
the
Vice-Chancellor
shall
perform
the
duties
and
discharge
the
functions
of
the
Pro-Chancellor.
Powers
of
Pro-
Chancellor.
Vice-
Chancellor.
Powers
and
functions
of
Vice-
Chancellor.
(5)
The
Pro-Chancellor
may
resign
from
his
office
by
writing
under
his
hand
addressed
to
the
State
Government
and
such
resignation
shall
take
effect
from
the
date
of
acceptance
by
the
State
Government
ll.
(I)
The
Pro-Chancellor
shall
preside
over
the
meetings
of
the
Board
of
Governors
and
at
the
convocation
of
the~
University.
(2)
The
Pro-Chancellor
shall
exercise
such
other
powers
and
perform
such
other
duties
as
may
be
assigned
to
him
by
or
under
this
Act
or
regulations
made
thereunder.
(3)
The
Pro-Chancellor
shall
have,
subject
to
the
provisions
of
this
Act,
power
to
cause
an
inspection
or
review,
to
be
made
by
such
person
or
persons
as
he
may
direct,
of
the
University,
its
buildings,
hostels,
libraries,
equipments
and
systems
and
processes
of
any
institution
or
center
maintained
by
the
University,
and
also
of
the
examinations,
teaching,
research
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,
academic
affairs
and
finances
of
the
University.
12.
(I)
The
Vice-Chancellor
shall
be
appointed
by
the
State
Goverlunent,
in
consultation
with
the
Pro-Chancellor.
(2)
The
qualifications
and
other
terms
and
conditions
of
the
Vice"
Chancellor
shall
be
such
as
may
be
determined
by
the
State
Government.
(3)
The
Vice-Chancellor
shall
hold
office
for
a
period
of
five
years
and
shall
be
eligible
for
reappointment.
(4)
Where
a
vacancy
in
the
office
of
the
Vice-Chancellor
occurs
on
account
of
death,
resignation
or
otherwise,
the
State
Government
shall
appoint
as
soon
as
possible,
a
suitable
person
to
be
the
Vice-Chancellor
of
the
University
in
accordance
with
the
provision
of
sub-section
(1).
(5)
The
Vice-Chancellor
may
resign
from
his
office
by
writing
under
his
hand
addressed
to
the
State
Government
through
the
Pro
~
Chancellor,
and
such
resignation
shall
take
effect
from
the
date
of
acceptance
by
the
State
Government
13.
The
Vice-Chancellor
shall-
PART
IV]
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
9-9
(i)
exercise
general
supervision
and
control
over
the
day
to
day
affairs
of
the
University;
(ii)
preside
over
at
the
meetings
of
the
Executive
Council
Academic
Council
and
the
Fmaflce
Committee;
(iii)
ensure
implementation
of
the
decisions
of
the
authorities
of
the
University;
(iv)
ensure
that
the
provisions
of
this
Act
and
the
regulations
are
properly
followed;
be
responsible
for
imparting
of
instruction
and
maintenance
of
discipline
in
the
University;
and
exercise
such
other
powers
and
perform
such
other
duties
as
may
be
assigned
to
him
by
or
under
this
Act
or
the
regulations
or
as
may
be
delegated
to
him
by
the
Board
of
Governors
or
by
the
Pro-Chancellor.
(v)
(vi)
14.
(I)
Where
any
matter
is
of
an
urgent
nature
requiring
immediate
action
and
the
same
cannot
be
immediately
dealt
wl~th
by
the
Pro-Chancellor
or
any
authority
or
body
of
the
University
empowered
under
this
Act
to
deal
with
it,
the
Vice-Chancellor
may
take
such
action
as
he
may
deem
fit,
and
shall
forthwith
report
the
action
so
taken
by
him
to
the
authority
or
body
of
the
University
who
or
which,
in
the
ordinary
course,
would
have
dealt
with
the
matter.
(2)
Where
the
exercise
of
the
power
by
the
Vice-Chancellor
due
to
urgency
of
matter
under
sub-section
(1)
involves
the
appointment
of
any
person,
such
appointment
shall
be
confirmed
by
the
competent
authority
empowered
to
approve
such
appointment,
in
accordance
with
the
provisions
of
this
Act
and
the
Regulations,
not
later
than
six
.months
from
the
date
of
order
of
the
Vice-Chancellor,
otherwise
such
appointment
shall
cease
to
have
effect.
15.
(I)
There
shall
be
Deans,
who
shall
be
the
academic
officers
of
the
University
concerned
with
and
responsible
for
implementation
of
the
academic
policies
approved
by
the
Academic
Council
in
respect
of
academic
development,
maintenance
of
standards
of
teaching
and
training
of
teachers.
(2)
The
Deans
shall
be
nominated
by
the
Vice-Chancellor
from
amongst
the
Professors
of
the
University
after
having
obtained
the
approval
from
the
Board
of
Governors
for
the
same.
(3)
The
Deans
shall
ensure
proper
implementation
of
the
decisions
of
the
Board
of
Governors
and
the
Academic
Council.
(4)
The
Deans
shall
assist
the
Vice-Chancellor
in
managing
the
academic
and
other
affairs
of
the
University
and
shall
exercise
such
powers
and
discharge
such
duties
as
may
be
prescribed
by
the
regulations
or
as
may
be
entrusted
by
the
Vice-Chancellor.
Emergency
powers
of
Vice-
Chancellor.
9-10
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
[
PART
IV
(5)
The
Deans
shall
inqulr'e,
on
being
directed
by
the
Academic
Council,
into
any
malpractice
related
to
any
academic
programme
in
any
department
or
recognized
or
approved
instiWtl~on
and
report
the
findings
to
the
Academic
Council.
Registrar.
Finance
and
Accounts
Officer.
Controller
of
Examinations.
Authorities
of
University.
Board
of
Governors.
(6)
The
Deans
shall
prepare
proposals
for
the
award
of
fellowships,
scholarships
and
other
distinctions
and
shall
submit
the
same
to
the
Academic
Council.
16.
(I)
The
Registrar
shall
be
appointed
by
the
University
in
such
manner
and
on
such
terms
and
conditions
as
may
be
prescribed
by
the
regulatl~ons.
(2)
The
powers
and
functions
of
the
Registrar
shall
be
such
as
may
be
prescribed
by
the
regulations~
17.
(I)
The
Finance
and
Accounts
Officer
shall
be
appointed
by
the
University
in
such
manner
and
on
such
terms
and
conditions
as
may
be
prescribed
by
the
regulations.
(2)
The
powers
and
functions
of
the
Finance
and
Account
Officer
shall
be
as
may
be
prescribed
by
Regulations.
18.
(I)
The
Controller
of
Examinations
shall
be
appointed
by
the
University
in
such
manner
and
on
such
terms
and
conditions
as
may
be
prescribed
by
the
regulations.
(2)
The
powers
and
functions
of
the
Controller
of
Examinations
shall
be
as
may
be
prescribed
by
the
regulations.
CHAPTER
IV
AUTHORITIES
OF
RSITY
19.
The
following
shall
be
the
authorities
of
the
University,
namely
:
"
(i)
the
Board
of
Governors;
(ii)
the
Executive
Council;
(iii)
the
Academic
Council;
(iv)
the
Finance
Committee;
and
(v)
such
other
authorities
as
may
be
declared
by
the
regulations
to
be
the
authorities
of
the
University.
20.
(I)
The
Board
of
Governors
of
the
University
shall
consist
of
the
following
members,
nafnely:-
(i)
(ii)
(ill)'
the
Pro-Chancellor;
the
Vice-Chancellor;
Secretary
to
the
Government
of
Gujarat,
Health
and
Family
Welfare
Department,
ex-omcio
or
his
representative
not
below
the
rank
of
Deputy
Secretary;
PART
IV}
GUJARAT
GOVERNMENT
GAZETTE,
EX,
07-04-2015
9-ll
(iv)
Secretary
to
the
Government
of
Gnjarat,
Finance
Department,
ex-ofcio
or
his
representative
not
below
the
rank
of
Deputy
Secretary;
(v)
Commissioner,
Health,
Medical
Education
and
Medical
Services,
Gujarat
State,
ex
cio
or
his
representative
not
below
the
rank
of
Joint
Director;
(vi)
Four
members,
to
be
nominated
by
the
State
Government,
from
the
Governing
Body
of
the
Institute,
other
than
ex
omcio
members,
out
of
which
two
members
shall
be
academicians
in
the
field
of
transplantation.
(2)
The
Registrar
shall
be
the
Secretary
of
the
Board
of
Governors.
(3)
(i)
The
term
of
the
nominated
members
shall
be
three
years
and
the
ex
cio
member
shall
continue
so
long
as
he
holds
the
office
by
virtue
of
he
is
a
member
of
the
Board
of
Governors.
(ii)
A
nominated
member
shall
not
be
eligible
for
re-nomination
for
more
than
two
terms.
A
nominated
member
may
resign
from
his
office
by
writing
under
his
hand
addressed
to
the
Pro-Chancellor
and
his
resignation
shall
take
effect
from
the
date
of
acceptance
of
such
resignati'on.
(iii)
(iv)
The
members
of
the
Board
shall
be
entitled
to
such
allowances
as
may
be
prescribed
by
the
regulations.
(4)
The
Board
of
Governors
shall
meet
as
often
as
may
be
necessary,
on
the
dates
to
be
fixed
by
the
Pro-Chancellor.
However,
the
Pro-
Chancellor
may,
whenever
he
thinks
fit,
convene
a
special
meeting
of
the
Board
of
Governors.
The
mies
of
procedure
for
conduct
of
business
to
be
followed
at
a
meeting
and
such
other
matters
in
relation
to
meeting
as
may
be
necessary
shall
be
such
as
may
be
prescribed
by
the
regulations.
(5)
The
quorum
shall
not
be
less
than
three
members
of
the
Board
of
Governors
at
such
meeting.
(6)
Every
meeting
of
the
Board
of
Governors
shall
be
presided
over
by
the
Pro-Chancellor
and
in
his
absence,
by
the
Vice-Chancellor
and
in
the
absence
of
born,
by
a
member,
who
is
chosen
by
the
members
present
at
the
.
(7)
The
members
of
the
Board
of
Governors
shall
not
be
entitled
to
receive
any
remuneration
from
the
University,
except
such
daily
and
travelling
allowance
as
may
be
prescribed.
21.
(I)
Subject
to
the
provisions
of
this
Act,
the
Board
of
Governors
shall
be
responsible
for
the
general
superintendence,
Powers
and
functions
of
Board
of
Governors.
9-12
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
[
PART
IV
direction
and
control
of
affairs
of
the
University,
and
shall
exercise
all
the
powers
of
the
University.
Executive
Council.
(2)
The
Board
of
Governors
shall
have
the
following
powers,
namely:-
Ci)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
(vill")
(ix)
to
hold
and
to
control
the
property
and
funds
of
the
University
and
issue
any
general
or
special
instructions;
to
accept
the
transfer
and
to
dispose
of
any
movable
or
immovable
property
on
behalf
of
the
University;
to
lay
down
poh'cies
to
be
pursued
by
the
University;
to
review
~decisx~ons
of
other
authorities
of
the
Uni~verslty,
if
they
are
not
in
conformity
with.
the
provisions
of
thl`s
Act
or
the
regulations;
to
approve
the
budget
and
annual
report
of
the
University
~with
or
without
modl~fication;
to
create
and
maintam~
University
regional
centres,
research
centres,
animal
stall'ons
and
institutions;
to
approve
contract
of
employment
or
amend
or
repeal
the
earlier
contract
of
employment
with
or
without
~modificatlon;
to
delegate
any
power
to
the
Vice-Chancellor,
the
Registrar
or
any
committee
or
sub-committee
or
to
any
one
or
more
officers
of
the
University;
if
urgent
action
by
the
Board
of
Governors
becomes
necessary,
the
Pro-Chancellor
may
permit
the
busin~ess
to
be
ed
by
circulation
of
papers
to
the
members
of
the
Board
of
Governors;
The
action
proposed
to
be
taken
shall
not
be
so
taken
unless
agreed
to,
by
the
majority
of
the
members
of
the
Board
of
Governors.
The
action
so
taken
shall
be
forthwith
intimated
to
all
members
of
the
Board
of
Governors
and
the
papers
shall
be
placed
before
the
next
meeting
of
the
Board
of
Governors
for
confirmation;
to
determine
the
form
of
a
common
seal
for
the
University
and
provide
for
its
custody
and
use;
to
receive
and
consider
report
of
the
working
of
the
University
from
the
Vice-Chancellor
periodlCally
as
provided
by
the
Regulations;
to
exercise
such
other
powers
and
perform
such
other
functions
as
may
be
conferred
or
imposed
on
it
by
or
under
this
Act
(x)
(xi)
(xll")
22.
(1)
The
Executive
Council
shall
be
the
principal
administrative
body
of
the
University.
(2)
The
Executive
Council
of
the
Universi~
shall
consist
of
the
following
members,
namely:
-
(i)
the
Vice-Chancellor,
who
shall~
be
the
Chairman,
PA~RT
9-13
(ii)
(iii)
(iv)
(v)
Secretary
to
the
Government
of
G~arat,
Health
and
Family
Welfare
Department,
ex-offxcio
or
his
representative
not
below
the
rank
of
Deputy
Secretary;
Commissioner,
Health,
Medical
Education
and
Research,
Gujarat
State,
ex
cio
or
his
representative
not
below
the
rank
of
Joint
Director;
Two
members
of
the
Board
of
Governors
to
be
nominated
by
it;
and
Two
eminent
persons
in
the
field
of
transplantation
sciences,
to
be
nominated
by
the
Board
of
Governors.
(3)
The
Registrar
shall
be
the
Secretary
of
the
Executive
Council.
(4)
The
term
of
office
of
the
members
other
than
the
ex
~cio
members,
shall
be
three
years.
(5)
Any
nominated
member
may
resign
from
his
office
by
writing
under
his
hand
addressed
to
the
Vice-Chancellor
and
his
resignation
shall
take
effect
from
such
date
as
accepted
by
the
Vice"
Chancellor.
23.
The
powers
and
functions
of
the
Executive
Council
shall
be
as
follows,
namely:-
to
remove
any
officer
from
office
on
grounds
of
wilful
omission
or
incapacity,
misconduct
or
refusal
to
carry
out
the
provisions
of
this
Act
or
violation
of
regulatory
provisions
or
for
abuse
of
the
powers
vested
in
him;
to
approve
proposals
for
submission
to
the
Government
or
national
or
inter-national
agencies
or
regulatory
bodies;
to
appoint
such
committees,
whether
standing
or
temporary,
as
it
may
deem
necessary
for
proper
functioning
of
the
University;
to
enter
into,
vary,
carry
out
and
cancel
contracts
on
behalf
of
the
University;
to
accept
on
behalf
of
the
University,
bequests,
donations
of
any
movable
or
immovable
property;
to
borrow,
lend
or
invest
funds
on
behalf
of
the
University
on
recommendation
by
the
Finance
Comml~ttee;
to
lay
down
policy
for
administering
funds
at
the
disposal
of
the
University
for
specific
purposes;
to
provide
buildings,
premises,
furniture,
apparatus
and
other
means
needed
for
the
conduct
of
the
affalr~
s
of
the
University;
to
create
post
of
academic,
administrative
and
supportive
staff
on
the
recommendation
of
the
Academic
Council
as
and
when
required;
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
(vil'i)
Powers
and
functions
of
Executive
Council.
(ix)
9-14
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04~
2015
[
PART
IV
(x)
(xi)
(xv)
Academic
Council.
Powers
and
functions
of
Academic
Council.
to
lay
down
by
Regulations,
on
the
basis
of
qualifications
and
terms
and
con~ditions
of
service
and
other
guidelines
approved
by
the
State
Government,
from
time
to
time,
the
procedure
for
appointment
of
teachers
and
non-vacation
academic
staff
and
fix
their
emoluments
and
norms
of
workload
and
conduct
and
discipline;
to
create
post
of
officers
and
other
employees
of
the
University,
subject
to
prior
approval
of
the
State
Government;
to
prescribe
fees
and
other
charges;
to
make
regulations;
to
prescribe
honoraria,
remunerations
and
fees
and
travelling
and
other
allowances
for
paper
setters,
examiner
and
other
staff
involved
for
conduct
of
examination,
visiting
faculty
and
~for
such
other
services
rendered
to
the
University;
and
to
exercise
such
other
powers
and
perform
such
other
functions
as
may
be
conferred
or
imposed
on
it
by
or
under
this
Act.
24.
(1)
The
Academic
Council
shall
be
the
pnn~
ci~pal
academic
body
of
the
University
and
shall,
subject
to
the
provisions
of
this
Act
have
the
general
control
and
supervision
over
the
academic
policies
and
be
responsible
for
maintenance
of
standards
of
teaching
,instruction,
cancanon,
research
and
examinatlon
within
the
University.
(2)
The
Academic
Council
of
the
University
shall
consist
of
the
following
members,
namely:
-
(i)
(ii)
(ill")
(iv)
the
Vice
Chancellor,
who
s~hall
be
the
Chairman;
Deans;
three
Professors
of
the
University
by
rotation,
to
be
nominated
by
the
Vice-Chancellor;
two
persons
who
are
eminent
academicians
in
the
field
of
research
in
transplantation
sciences
to
be
nominated
by
the
Vice-Chancellor.
(3)
The
Registrar
shall
be
the
Secretary
of
the
Academic
Council.
(4)
The
term
of
the
office
of
the
nominated
members
shall
be
three
years.
(5)
Any
nominated
member
may
resign
from
his
office
by
writing
under
his
hand
addressed
to
the
Vice-Chancellor
and
his
resignation
shall
take
effect
from
such
date
as
it
is
accepted
by
the
Vice-
Chancellor.
25.
The
powers
and
functions
of
the
Academic
Council
shall
be
as
follows,
namely:~
PART
IV]
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
9-15
to
approve
proposal
for
conferment
of
an
honorary
degree
or
distinction;
to
institute
and
confer
such
degrees,
diplomas,
certificates
and
other
academic
distinctions
and
arrange
for
convocation
for
conferment
of
the
same,
as
provided
by
Regulations;
to
institute
fellowship,
travelling
fellowships,
scholarship,
studentships,
exhibitions,
awards,
medals
and
prizes
and
prescribe
rules
therefore
in
accordance
with
the
Regulations
made
in
this
behalf
and
prizes
and
prescribe
rules
therefore
in
accordance
with
the
regulations;
to
collaborate
with
other
Universities,
institutions
and
organisations
for
mutually
beneficial
academic
programrftes
in
accordance
with
the
regulations.
(i)
(ii)
(iii)
(iv)
26.
(I)
The
Finance
Committee
shall
consi~st
of
the
following
members,
namely
:-
(i)
(ii)
(iii)
(iv)
the
Vice-Chancellor,
who
shall
be
the
Chai~rman;
the
Secretary
to
the
Government
of
Gujarat,
Finance
Department,
ex-ocio
or
his
representative
not
below
the
rank
of
the
Deputy
Secretary,
Finance
department;
one
member
of
the
Board
of
Governors,
to
be
nominated
by
the
Board
of
Governors;
one
expert
in
the
field
of
finance,
to
be
nominated
by
the
Board
of
Governors;
(2)
The
Finance
and
Accounts
Officer
shall
be
the
Secretary
of
the
Finance
Committee.
(3)
The
term
of
office
of
the
members
other
than
the
ex-ocio
members
shall
be
three
years.
(4)
Any
nominated
member
may
resign
from
his
office
by
writing
under
his
hand
addressed
to
the
Vice-Chancellor
and
his
resignation
shall
take
effect
from
such
date
as
it
is
accepted
by
the
Vice-
Chancellor.
27.
Subject
to
the
other
provisions
of
this
Act,
the
Finance
Committee
shall
exercise
the
following
powers
and
perform
the
following
functions,
namely:-
to
examine
the
annual
accounts
and
annual
budget
estimates
of
the
University
and
to
advise
the
Board
thereon;
to
review
from
time
to
tim~e
the
financial
position
of
the
University;
to
make
recommendations
to
the
Board
of
Governors
on
all
financial
policy
matters
of
the
University;
*
Finance
Committee.
Powers
and
fnnctions
of
Finance
Committee.
(i)
(ii)
(iii)
9-16
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04
~2015
[
PART
IV
(iv)
(v)
(vi)
(vii)
(viii)
Conferment
of
degrees,
diplomas
and
honorary
degrees,
grant
of
certificates
by
University
Withdrawal
of
degree
or
diploma
and
other
academic
distl'nction.
University
Fund.
to
make
recommendations
to
the
Board
of
Governors
on
all
proposals
involving
raising
of
funds,
receipts
and
expenditure;
to
provide
guidelines
for
investment
o~f
s
.urplus
funds;
to
make
recommendations
to
the
Board
of
Governors
on
proposals
involving
expenditure
for
which
no
provision
has
been
made
in
the
budget
or
for
which
expenditure
in
excess
of
the
amount
provided
in
the
budget
needs
to
be
incurred;
to
examine
proposals
relating
to
the
revision
of
pay
scales,
up-gradation
of
the
scales
and
those
items
which
are
not
included
in
the
budget,
prior
to
placing
before
the
Board~
of
Governors;
to
open
accounts
in
any
scheduled
bank,
operate
such
accounts,
to
give
instructions
to
the
bank
and
to
provide
for
the
opening
and
operation
of
such
accounts;
to
operate
Endowment
Fund,
General
Fund
and
Development
Fund;
to
approve
the
expenditure
of
the
University
to
the
extent
and
manner
as
may
be
prescribed;
and
to
exercise
such
other
powers
and
perform
such
other
functions
as
may
be
conferred
or
imposed
upon
it
by
the
regulations.
(x)
(xi)
28.
Notwithstanding
anything
contained
in
any
other
law
for
the
time
being
in
force,
the
University
shall
have
power
to
confer
degrees,
diplomas,
honorary
degrees,
grant
certificates
and
other
academic
distinctions
or
titles
as
approved
by
the
Board
of
Governors
on
such
terms
and
conditions,
as
may
be
prescribed
29.
Notwithstanding
anything
contained
in
this
Act,
the
University
shall
have
power
to
withdraw
degrees,
diplomas,
certificates
and
other
academic
distm~
ctions
awarded
by
it
for
good
and
sufficient
reasons.
CHAPTER
V
RSITY
FUND
30.
(I)
The
University
shall
establish
and
maintain
a
Fund
to
be
called
the
University
Fund
consisting
of
-
(i)
(ii)
(iii)
any
contributions
or
grants
or
loans
by
the
State
Government
and
the
Central
Government;
any
income
of
the
University
from
all
sources
including
income
from
fees
and
other
charges;
all
moneys
received
by
the
University
by
way
of
grants,
loans,
gifts,
donations,
benefactions,
bequests,
transfers
or
endowments
and
other
grants,
if
any;
all
moneys
received
by
the
University
from
the
collaborating
in~dustry
in
terms
of
the
provisions
of
the
Mem~orandum
of
Understanding
entered
between
the
(iv)
PART
IV]
GUJARAT
GOVERNMENT
GAZETTE,
EX.
07-04-2015
9-17
University
and
the
industry,
for
establishment
of
sponsored
chairs,
fellowships
or
infrastructure
facilities
of
the
University;
and
(v)
the
moneys
received
by
the
University
in
any
other
manner
or
from
any
other
sources.
(2)
All
moneys
credited
to
the
fund
of
the
University
shall
be
deposited
in
such
Scheduled
Bank
or
Banks.
The
surplus
fund,
if
any,
shall
be
invested
in
such
manner
as
the
Board
of
Governors,
on
the
recommendation
of
the
Finance
Committee,
may
direct
or
as
per
the
instructions
of
the
State
Government
issued
from
time
to
time
in
this
behalf
(3)
The
University
Fund
shall
be
applied
towards
the
expenses
of
the
University
including
expenses
incurred
in
the
exercise
of
its
powers
and
discharge
of
its
functions
under
this
Act.
(4)
No
money
from
the
University
nd
shall
be
spent
except
as
otherwise
provided
for
meeting
its
objectives.
CIIAPTER
VI
FINANCE,
ACCOUNTS
AND
AN
NUAL
REPORT
31.
(1)
The
University
shall
maintam~
proper
accounts
and
other
relevant
records
and
prepare
an
annual
statement
of
accounts,
including
the
income
and
expenditure
statement
and
the
balance
sheet,
in
such
form
and
in
such
manner
as
may
be
prescribed
by
the
regulations.
(2)
The
University
shall
adopt
a
proper
system
of
internal
checks
and
balances
and
controls
in
the
discharge
of
its
financial,
accounting
and
auditing
functions
as
may
be
prescribed
by
the
Excerpt shown. Open the full act in Lexace.