LexThe Indian Institute of Public Health Gandhinagar Act, 2015.
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The Gujarat Government Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LVI] WEDNESDAY, MARCH 11, 2015/PHALGUNA 20, 1936
Separate paging is given to this Part in order that it may be filed 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 10th March, 2015 is hereby published for general information.
C. J. GOTHI,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
o
GUJARAT ACT NO. 2 OF 2015.
(First published, after having received the assent of the Governor, in the
"Gujarat Government Gazette", on the 11th March, 2015).
AN ACT
to provide for establishment of a non-affiliating University to be known as the
Indian Institute of Public Health, Gandhinagar for imparting education in the
field of public health and for research related to public health in the State of
Gujarat 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
1. (1) This Act may be call ed the Indian Institute of Public Health
Gandhinagar Act, 2015.
(2) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
Short title and
commencement.
IV-Ex.-2-1 2-1
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2. In this Act, unless the context otherwise requires, -
(a) “Academic and Research Council” means the Academic and Research
Council of the University constituted under section 16;
(b) “Director” means the Director of the University appointed under
section 9;
(c) “distance education” means imparting education through any mea ns of
communication such as broadcasting, telecasting, correspondence
courses, seminars, contact programmes or the combination of any two
or more of such means;
(d) “Executive Council” means the Executive Council of the University
constituted under section 13;
(e) “Finance Committee” means Finance Committee of the University
constituted under section 17;
(f) “Governing Council” means the Governing Council of the University
constituted under section 12;
(g) “higher education” means study of a curriculum or course for the
pursuit of knowledge beyond 10+2 level;
(h) “hostel” means a place of residence for the students of the University,
or its colleges, institutions or centers, maintained or recogni sed as such
by the University;
(i) “MCI” means the Medical Council of India co nstituted under the
Medical Council Act, 1956;
(j) “NAAC” means the National Council of Assessment and
Accreditation, an institution of the UGC;
(k) “off campus centre” means a centre established by the University
outside the main campus but within the State of Gujarat as its
constituent unit, having the University’s complement of facilities,
faculty and staff;
(l) “prescribed” means prescribed by rules made under section 33;
(m) “President” means the P resident of the University appointed under
section 8;
(n) “Registrar” means the R egistrar of the University appointed under
section 10;
(o) “Regulatory body” means a body established by the Government of
India, for laying down the norms and conditions for ensuring academic
Definitions.
102 of 1956.
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standards of higher education including the UGC, AICTE, NCTE,
MCI, PCI, NAAC, ICAR, DEC, CSIR, Indian Nursing Council,
National Board of Examiners (NBE);
(p) “regulations” means regulations made under section 29;
(q) “sponsoring body” in relation to University means the Public Health
Foundation of India (PHFI), a s ociety registered under the Societies
Registration Act, 1860;
(r) “student” means a student of the University and includes any person
who has enrolled himself for pursuing any course of study of the
University;
(s) “study centre” means a centre established, maintained or recognised by
the University for the purpose of advising, counseling or for rendering
any other assistance required by the students;
(t) “Teacher” means a Dean, Professor, Assistant Professor, Associate
Professor, Adjunct Professor, Visiting Profess or, Emeritus Professor,
Reader, Lecturer or any other person imparting instructions in the
University or for giving guidance to the students for pursuing any
course of study, research or to render guidance in any other form to the
students for pursuing a course of study of the University;
(u) “University” means the Indian Institute of Public Health Gandhinagar
established and incorporated under section 3.
CHAPTER II
ESTABLISHMENT OF UNIVERSITY
3. (1) There shall be established a University by the name of the
“Indian Institute of Public Health Gandhinagar (IIPHG)”.
(2) The President, the Director, the Deans, the Members of the Governing
Council, Executive Council, the Academic and Research Council, the Finance
Committee and all other persons who may her eafter become such officers and
members so long as they continue to hold such office or membership , shall
constitute a body corporate by the name of the “Indian Institute of Public
Health Gandhinagar (IIPHG)”.
(3) The University shall have perpetual succ ession 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, to
lease, sell, or otherwise transfer any property which may vest in or be acquired
by it for the purpose of the Univ ersity and to contract and do all other things
necessary for the purposes of this Act.
(5) The headquarters of the University shall be at Gandhinagar, Gujarat.
Establishment
and
incorporation
of University.
21 of 1860.
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4. The overarching objectives of the University , in general, shall be to
advance the ed ucation in the field of public health at diploma and degree
levels, and at post -graduate levels including doctoral and post -doctoral levels,
and to carry on research and consultancy in the area of public health as well as
to develop and disseminate knowled ge and create awareness about health, and
in particular, shall be-
(i) to establish a Centre of Excellence in the field of public health and
allied fields, and attract the best talents at national and international
level;
(ii) to undertake multi -disciplinary educa tion, research and development
and to become a resource centre in the service of the society and the
profession by developing knowledge in biostatistics, epidemiology,
health services administration, health policy, public health, health
management, health education, medical social work, occupational
health/occupational medicine, industrial health, behavioural science,
environmental health, community health, health insurance, etc. and
develop curricula, syllabi and all related facilities for the conduct of the
same, and for its recognition and approval from national and
international accreditation boards or agencies for the purposes of
employment or further education;
(iii) to establish close linkage with profession, Government and industry at
the national and international level and to make teaching, training, and
research at the University relevant to the needs of the society;
(iv) to impart the students holistic value based education and concerns
about societal issues surrounding public health and equip them to deal
successfully with a variety of challenges and opportunities;
(v) to give training to teachers as well as non -teachers and Government
officials and to impart education in the area of public health;
(vi) to advance and disseminate knowledge, learning, impart training and
provide for research and consultancy, in all areas related to public
health and related areas including promoting and ensuring capacity
building in public health education, training and research;
(vii) to strengthen the health systems and build capacity of health workforce
in the State of Gujarat and other States;
(viii) to develop physical facilities and services in terms of buildings,
equipment, research laboratories, studios, other materials and support
systems for effective teaching of courses and programs, and for
conduct of research and all other related activities;
(ix) to establish campuses to pursue the objects of the University within
and outside India;
(x) to build a strong infrastructure and a high quality faculty for training
professionals in public health an d related disciplines in order to equip
the country and the State of Gujarat with a large and qualified
workforce for health and related activities;
Objects of
University.
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(xi) to raise financial resources by contributions, donations, grants or loans
from government agencies, industr ies, other organi sations and private
individuals, for the effective functioning of the educational, research,
publications and related functions of the University;
(xii) to conduct field -research, surveys and studies to document, analyse
and study the behavioura l patterns and causes and effects of public
health related measures;
(xiii) to undertake publication activities to document and disseminate course
material, research findings and other related matters pertaining to the
developed and natural environment;
(xiv) to develop collaborative programmes with similar institutions within
and outside India having similar interests in fields of research, course
development, sharing of faculties, exchange of faculties and students
and such other fields;
(xv) to prepare through education, training and collaborative research, a
team of professionals with a multidisciplinary background, specialising
in public health, community medicine, epidemiology, biostatisticians,
public health nurses, medical microbiologists, environmental health
officers, public health inspectors, public health engineers, public health
lawyers, sociologists, community development workers, and other
experts in the field of public health;
(xvi) to open, found, establish, promote, set -up, maintain, assist, support
and/or, help i n setting up, running and/or, maintaining of libraries,
research centers, laboratories and information services to promote and
facilitate the aims and objectives of the University;
(xvii) to acquire patents or licenses for general or specific purposes of all
inventions or improvements or designs or innovations developed by
the University and to sell, lease such patents or licences;
(xviii) to evolve, devise, undertake, implement, promote, support and/or,
coordinate strategies, plans and partnerships in association with
various individuals, institutions, associations, international and
national bodies and countries, non -governmental organisations,
Government of India and State Governments, corporate bodies,
bilateral and multilateral agencies, focusing on but not limited t o,
public health education in general, addressing capacity building in
public health, driving public health oriented research and consultancy
initiatives for shaping public health policies, creating higher standards
of public health, and offering customise d programmes to approach and
address the public health needs of the country in general and the State
of Gujarat and neighbouring States in particular;
(xix) to take special measures to facilitate student and faculty exchanges
between institutions across the worl d in the field of public health so as
to improve the quality of teaching and learning and make it of global
standards;
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(xx) to attract further awareness and social attention on the multiple
dimensions of health including physical, mental and social well being
through training, education, preparation of audio -video materials and
their broadcasting on various channels or media;
(xxi) to promote public health measures including nutrition, yoga, healthy
lifestyle, alcohol and drug prevention, tobacco control, accident
prevention, and particularly, hygiene, sanitation and cleanliness in the
society, to contribute positively to the health of the society and an
increase in life expectancy and the quality of life;
(xxii) to address public health inequalities due to individual behavior and risk
factors due to population such as inequality, poverty and a lack of
education;
(xxiii) to build highly competent group of professionals having strong
knowledge of base and expertise in understanding assessing, analyzing
and evaluating broad range of public health issues prevalent in
community and society;
(xxiv) to promote the fundamental duties enshrined under article 51A of the
Constitution of India;
(xxv) to assist Governments, through teams of experts, in preparing and
implementing public health policies and programmes at the State and
national level;
(xxvi) to make the field of public health more accessible to the general public
as well as professionals from across different disciplines through
conferences, workshops, and an extensive internet presence through
social media and health blogs;
(xxvii) to work with the Central and State Governments as well as civil society
organisations and the private sector with a view to creating meaningful
career prospects and opportunities for public health professionals;
(xxviii) to underta ke, organise, assist, promote, support and coordinate the
various activities aimed at creating and stimulating an awareness to
address the increasing health challenges faced by India in general and
the State of Gujarat and neighbouring States in particular, especially in
rural and underserved areas.
5. 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 so le ground of sex,
race, creed, caste, class, place of birth, nationality, religious belief or political
or other opinion.
6. (1) Subject to the provisions of this Act, the University shall
exercise the following powers and perform the following functions, namely:-
University
open to all.
Powers and
functions of
University.
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(i) to administer and manage the University and such campuses, within
the State of Gujarat for research, education, training and instructions as
are necessary for the furtherance of the objects of the University;
(ii) to conduct and to prescribe course and curricula, evaluation methods
and standards, and provide for flexibility in the education system and
delivery methodologies including distance learning;
(iii) to confer degree s, diplomas or grant certificates, and other academic
distinctions or titles on per sons subject to such conditions as the
University may determine, and to withdraw or cancel such degrees,
diplomas, certificates, or other academic distinctions or titles in the
manner prescribed by the regulations;
(iv) to confer honorary degrees or other disti nctions and withdraw them in
the manner prescribed by the regulations;
(v) to establish libraries, specialized study centers, and units for research
and laboratories, studios, museums, or other units for research and
instruction as are, in the opinion of the U niversity, necessary for the
furtherance of its objects;
(vi) to conduct research in field practice areas to draw hypothesis, collect
and analyse data and make conclusions for research and consulting
projects as well as academic curricula;
(vii) to collaborate or a ssociate with, advise and to maintain linkages with
educational or other institutions in any part of the world having objects
wholly or partially similar to those of the University, through exchange
of teachers and scholars and generally in such manner as may be
conductive to their common objects;
(viii) to fix, demand and receive or recover fees and such other charges in
accordance with the guidelines issued by the University;
(ix) to prescribe by regulations the qualifications for the admission to the
courses offered by the University and admit the students as per the
guidelines issued by the State Government in this regard;
(x) to create academic, technical, administrative and other posts and to
make appointments thereto;
(xi) to supervise and control the hostels and regulate the discipline of
students of the University and to make arrangements for promoting
their health and general welfare and cultural and sports activities;
(xii) to appoint as deans, head of departments, professors, emeritus
professors, adjunct and visiting profes sors, associate professors,
assistant professors, readers, lectures or otherwise as teachers and
researchers of the University;
(xiii) to regulate and enforce discipline amongst the employees of the
University and to provide for such disciplinary measures as may be
prescribed by the regulations;
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(xiv) to receive funds from industry, national and international
organizations, Government or any other source as grants, gifts,
donations, benefactions, bequests and by transfers of movable and
immovable properties under the intimation of the State Government;
(xv) to purchase or to take on lease or accept as gifts or otherwise any land
or building or works which may be necessary or convenient for the
purposes of the University on such terms and conditions as it may
think fit and pro per, and to construct or a lter and maintain any such
building or works;
(xvi) to sell, exchange, lease or otherwise dispose of movable or immovable
property of the University, on such terms as it may think fit and
consistent with the interest, activities and objects of the University:
Provided that the University shall not sell, exchange, lease or
otherwise dispose of any 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;
(xvii) to raise and borrow money on bond, mortgages, promissory notes or
other obligations or securities founded or based upon all or any of the
properties and assets of the University or without a ny securities upon
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;
(xviii) to invest the funds of the University on or upon su ch securities and
transpose any investment from time to time in such manner as may be
prescribed by the regulations;
(xix) to delegate all or any of its powers to the President or the Director or
any committee or sub -committee constituted by any authority of the
University or to any one or more members of the authorities of the
University or to any officer of the University;
(xx) to receive and manage grant -in-aid or other financial assistance from
the State Government or the Central Government, foreign
Governments or trusts or private organisations;
(xxi) to maintain the standard and quality of education and research
conducted on behalf of the University; and
(xxii) to do all such acts and things as may be necessary to further the objects
of the University to cultivate and promo te the education and research
in the field of public health.
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CHAPTER III
OFFICERS OF UNIVERSITY
7. The following shall be the officers of the University, namely:-
(i) the President,
(ii) the Director,
(iii) the Registrar, and
(iv) such other persons as may be declared by regulations to be the officers
of the University.
8. (1) The President shall be a person of eminence having distinguished
himself in his field, and preferably in the field of public health, public
administration, health and medical or allied fields or social service. He shall
be a person of vision and subscribe to the objectives and philosophy of the
University and shall be deeply interested in academics.
(2) The President shall be appointed by the Sponsoring Body, in
consultation with the State Gov ernment, for a period of three years by
following such procedure and on such terms and conditions as may be
prescribed by the regulations.
(3) He shall, by virtue of his office, be the head of the University and
shall, when present, preside over at the meetings of the Governing Council and
at convocation of the University and in his absence the Director shall preside
at such meetings of the Governing Council and at convocation.
(4) The President 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, libraries, equipments and systems and
processes and of any institution or center or campuses maintained by the
University and also of the examinations, teaching, research and other work
conducted or done by the University and cause an inquiry to be made in the
like manner in respect of any matter connected with the administration and
finance of the University.
(5) The President shall exercise such other powers and perform such other
duties as may be assigned to him by this Act or the regulations.
9. (1) The Director shall be an eminent person of high repute and
accomplished in the field of public health. He sh all have track record of
academic activities and academic administration. The Director shall be
appointed by the Governing Council out of the panel of three persons
recommended by the Search Committee consisting of the following members ,
namely:-
(i) an eminent professional, to be nominated by the Sponsoring body;
(ii) an eminent educationalist , to be nominated by the Executive Council;
and
(iii) one member of the Executive Council , to be nominated by the
President who shall act as the Chairperson of the committee.
Officers of
University.
President.
Director.
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(2) The Director shall be a fulltime officer of the University and shall hold
office for a term of five years:
Provided that, after expiry of the term of five years, the Director shall
be eligible for re-appointment for another term of five years.
(3) The Director sh all be the principal executive and academic officer of
the University and shall exercise general superintendence and control over the
affairs of the University and shall execute the decisions of various authorities
of the University. He shall-
(i) exercise general supervision of the management and control over
the affairs of the University;
(ii) ensure implementation of the decisions of the authorities of the
University;
(iii) be the Chairman of the Academic and Research Council;
(iv) be responsible for imparting of instruc tions and maintenance of
discipline in the University; and
(v) exercise such other powers and perform such other duties as may
be assigned to him under this Act or the regulations or as may be
delegated to him by the Governing Council or Executive Council
or the President, as the case may be.
(4) Where in the opinion of the Director , it is necessary to take immediate
action on any matter for which powers are conferred on any other authority by
or under this Act, he may take such action as he deems necessary an d shall
immediately thereafter report his action to such officer or authority as would
have in the ordinary course dealt with the matter:
Provided that if in the opinion of the concerned officer or authority
such action should not have been taken by the Director, then such case shall be
referred to the President, whose decision thereon shall be final.
(5) The emoluments and other terms and conditions of service of the
Director shall be such as may be prescribed by the regulations.
(6) If President, o n representation made or otherwise, and after making
such inquiry as may be necessary, is of the opinion that the continuance of the
Director in the office is not in the interest of the University, he shall, by an
order direct the Director to relinquish hi s office from the date specified in the
order. Such order of the President shall be subject to the ratification by the
Governing Council:
Provided that before taking an action under this sub -section, the
Director shall be given an opportunity of being heard.
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10. (1) The Registrar shall be appointed by the President in such
manner and on such terms and conditions as may be prescribed by regulations,
and shall be the whole time officer of the University.
(2) The Registrar shall exercise the following p owers and perform
following duties, namely:-
(i) he shall be responsible for the custody of records, common seal,
the funds of the University and such other property of the
University;
(ii) he shall place before the Governing Council and other authorities
of the Un iversity, all such information as may be necessary for
transaction of their business;
(iii) such other powers and duties as may be prescribed by the
regulations.
CHAPTER IV
AUTHORITIES OF UNIVERSITY
11. The following shall be the authorities of the University, namely:-
(i) the Governing Council,
(ii) the Executive Council,
(iii) the Academic and Research Council,
(iv) the Finance Committee, and
(v) such other authorities as may be declared by the regulations to be
the authorities of the University.
12. (1) The Governing Council of the University shall consist of the
following members, namely:-
(i) the President;
(ii) the Director;
(iii) (a) the Secretary to Government, Health and Family Welfare
Department (MSME), or his representative not below the rank
of Deputy Secretary to Government;
(b) the Secretary to Government, Health and Family Welfare
Department (P H & F W) or his representative not below the
rank of Deputy Secretary to Government;
(iv) the Director or the A dditional Director of Public Health of
Government of Gujarat- ex-officio;
(v) five persons , to be nominated by the Sponsoring Body
representing eminent experts in the field of education, publi c
health and allied disciplines, public administration, industry
and social work;
(vi) one member representi ng Central Government not below the
rank of Joint Secretary to Government, to be nominated by the
Government of Gujarat in consultation with the Central
Government-ex officio;
(vii) two Patrons, to be nominated by the Governing Council.
Registrar.
Authorities of
University.
Governing
Council.
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(2) The President shall be the Chairperson of the Governing Council.
(3) (a) the term of nominated members of the Governing Council
shall be three years from the date of their nomination;
(b) an ex-officio member shall continue so long as he holds the
office by virtue of which he is such a member;
(c) a member may be re-nominated for one more term only;
(d) a member may resign his office by writing under his hand,
addressed to the Chairperson of the Governing Council, but he
shall continue in office until his resi gnation has been accepted
by the Chairperson.
(4) The Governing Council shall be the supreme authority of the
University. All movable and immovable property of the University shall vest
in the Governing Council.
(5) The Governing Council shall have the following powers, namely:-
(i) to control functioning of the University by using all such
powers as are provided by or under this Act, the regulations or
the statutes made thereunder;
(ii) to review the decisions of other authorities of the Univ ersity in
case they are not in conformity with the provisions of this Act ,
or the regulations made under this Act;
(iii) to approve the budget and annual report of the University;
(iv) to lay down the extensive policies to be followed by the
University;
(v) such other powers as may be prescribed by the regulations.
(6) The Governing Council shall meet at least once in a calendar year.
(7) Minimum four members shall form a quorum for a meeting of the
Governing Council.
(8) A member of the Governing Council shall cease to be a member, if he-
(i) tenders his resignation and such resignation is accepted; or
(ii) becomes of unsound mind and stands so declared by a
competent court; or
(iii) becomes insolvent; or
(iv) has been convicted of an offence involving moral turpitude.
13. (1) The Executive Council shall consist of the following members,
namely:-
(i) the President,
(ii) the Director,
(iii) two members of the Governing Council, to be nominated by the
Sponsoring Body;
(iv) two persons who are not the members of the Governing
Council, to be nominated by the Sponsoring Body;
Executive
Council.
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(v) two persons from amongst the faculty members of the
University, to be nominated by the President;
(vi) two experts in public health, to be nominated by the Governing
Council.
(2) The Registrar shall be the Member-Secretary of the Executive Council.
(3) The President shall be the Chairperson of the Executive Council:
Provided that the President may at his discretion, nominate any
of the two members of the Governing Council to be the Chairperson of
the Executive Council.
(4) The Executive Counci l shall meet at least three times in a calendar
year.
(5) Four members shall form a quorum for a meeting of the Executive
Council.
14. (1) Subject to the provisions of this Act, the Executive Council
shall be responsible for the general superintendence, d irection and control of
the affairs of the University and shall exercise all powers of the University.
(2) The Executive Council shall have power to review the acts of all
subordinate organizational structures including the Academic and Research
Council, Finance Committee and other authorities.
(3) Without prejudice to the provisions of sub -sections (1) and (2) , the
Executive Council shall have the following powers, namely:-
(i) to take decisions on question of policy relating to the
administration and working of the University;
(ii) to take decisions regarding courses of study at the University;
(iii) to make regulations;
(iv) to consider and approve the annual report and the annual accounts
of the University;
(v) to invest moneys and funds of the University and take decisions o n
the recommendations of Finance Committee;
(vi) to create or abolish posts of teachers and other employees of the
University;
(vii) to appoint such committees as it considers necessary for the
exercise of its powers and the performance of its duties under this
Act;
(viii) to appoint members of the committees subject to the regulations
made under this Act;
(ix) to delegate any of its powers to the Registrar, Deans, Deputy Deans
or any other officer, employee or authority (except Governing
Council) of the University or to a committee appointed by it; and
(x) to exercise such other powers and perform such other functions as
may be conferred or imposed upon it by this Act or the regulations,
and all such other powers for achieving the objects of the
University.
Powers
and
functions
of
Executive
Council.
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15. (1) The term of offi ce of the nominated member of the Executive
Council shall be three years.
(2) An ex-officio member shall continue so long as he holds the office by
virtue of which he is such member.
(3) 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 that office.
(4) When a person is nominated as a member of the Executive 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.
(5) A member of the Executive Council shall cease to be a member, if he:-
(i) tenders his resignation and such resignation is accepted; or
(ii) becomes of unsound mind and stands so declared by a competent
court; or
(iii) becomes insolvent; or
(iv) has been convicted of an offence involving moral turpitude.
(6) A member of the Executive Council may, by writing addressed to the
Chairman of Executive Council, resign his office and such resignation shall
take effect on the date it is accepted by the Chairman.
(7) Any vacancy in the Executive 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 the office had the vacancy not occurred.
(8) A member shall be eligible for re -nomination for a further term of
three years.
16. (1) The Academic and Research Council of the University shall
consist of the following members, namely:-
(i) the Director of the University, who shall be the Chairman,
(ii) the Heads of Departments of all post -graduate programmes, one
of whom shall be the Secretary of the Council;
(iii) three expert academician s from other Universit ies, research
organisations or public health agencies , to be nominated by the
President,
(iv) Faculties of University not exceeding three, to be nominated by
the Director;
(v) the Registrar.
(2) The term of office of the members shall be three years.
(3) The Academic and Research Council of the University shall have the
following powers, namely:-
Term of
office and
vacancies in
Executive
Council.
Constitution,
powers and
functions of
Academic and
Research
Council.
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(i) to develop perspective plan for academic development of the
University;
(ii) to develop academic and research policies of the University and
to exercise control and general regulation and be responsible for
the maintenance and improvement of standard of instruction,
education and evaluation;
(iii) to approve new programmes and to approve changes or
modifications in existing programmes;
(iv) to approve programmes offered through distance education;
(v) to receive reports of the Deans, Director and persons in-charge of
academic programmes and make suitable recommendations in
academic matters of programmes;
(vi) to recommend to the University, the Deans and the persons in -
charge of various academic programmes to make suitable
changes in the programmes including methods of assessment;
(vii) to initiate or approve research programmes including
collaborative research;
(viii) to initiate or approve collaboration with other Universities;
(ix) to encourage and develop joint inter-disciplinary programmes;
(x) to exercise such other powers and perform such other functions
as may be conferred upon it by the regulations.
(4) A member of the Academic and Research Council shall cease to be a
member, if he-
(i) tenders his resignation and such resignation is accepted; or
(ii) becomes of unsound mind and stands so declar ed by a competent
court; or
(iii) becomes insolvent; or
(iv) has been convinced of an offence involving moral turpitude.
(5) A member of the Academic and Research Council may, by writing
addressed to the Chairman of Executive Council, resign his office and such
resignation shall take effect on the date it is accepted by the Chairman.
17. (1) The Finance Committee shall consist of the following
members, namely:-
(i) the Director, who shall be the Chairman;
(ii) the Registrar;
(iii) one member of the Executive Council , to be nomin ated by the
President;
(iv) a person who is expert in finance and management , to be
nominated by the Chairman in consultation with the President;
(v) any other person that the President in consultation with the
Director deems fit;
(vi) the Finance Officer of the Univers ity, who shall be the member-
secretary of the Committee.
(2) The term of office of the members other than the ex-officio member
shall be three years.
Constitution,
powers and
functions of
Finance
Committee.
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(3) The Finance Committee shall exercise the following powers and
perform the following functions, namely:-
(i) to examine the annual accounts and annual budget estimates of
the University and advise the Executive Committee thereon;
(ii) to review the financial position of the University from time to
time;
(iii) to make recommendations to the Executive Council on all
financial policy matters of the University;
(iv) to make recommendations to the Executive Councilon all
proposals involving raising of funds, receipts and expenditure;
(v) to provide guidelines for investment of surplus funds;
(vi) to make recommendations to the Executive Co uncil on all
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 has been incurred;
(vii) to examine all proposals relating to revision of scale, up
gradation of the scale and those items which are not included in
the budget, before they are placed before the Executive council;
(viii) to exercise such other powers and perform such other functions
as may be conferred or imposed upon it by the regulations;
(ix) to consider an d approve plans of financial development of the
University.
(4) A member of the Finance Committee shall cease to be a member, if he-
(i) tenders his resignation and such resignation is accepted; or
(ii) becomes of unsound mind and stands so declared by a competent
court; or
(iii) becomes insolvent; or
(iv) has been convinced of an offence involving moral turpitude.
(5) A member of the Finance Committee may, by writing addressed to the
Chairman of Executive Council, resign his office and such resignation shall
take effect on the date it is accepted by the Chairman.
CHAPTER V
FINANCE, ACCOUNTS AND AUDITS
18. (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:-
(i) all moneys received from trusts, and private individuals or
institutions in name of the University;
(ii) income of the University from all sources including income from
fees and charges;
(iii) all contributions or grants received from the State Government,
the Central Governm ent, the Medical Council of India,
University Grants Commission or any other national or
international agency , and the funds received from sponsoring
body;
University
Fund.
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(iv) loans, gifts, donations, endowments, benefactions, bequests or
transfers;
(v) all moneys received by the University from the collaborating
institutions or organisations in terms of the provisions of the
Memorandum of Understanding between the University and the
institution or organisation for establishment of sponsored chairs,
fellowships or infrastructure facilities of the University;
(vi) all mon eys, fees, charges and consultancy fees, sponsored
research fees by the University and its departments, fees of
specialised trainings, conferences, etc.;
(vii) bequests, endowments funds received from individuals, donors,
corporate bodies, Governments, and interests and capital gains
thereof, and
(viii) all moneys received by the University in any other manner or
from any other source.
(3) All funds of the University shall be deposited in the Scheduled Banks
or invested in such manne r as the Executive Council may decide on
recommendation of the Finance Committee.
(4) The funds of the University shall be applied towards the expenses of
the University including expenses incurred in the exercise of its powers and
discharge of its func tions in such manner, as may be prescribed by the
regulations.
19. (1) The University shall maintain proper accounts and other relevant
records and prepare an annual statement of accounts, including the income and
expenditure account and the balance sheet, in such form and in such manner as
may be prescribed by the regulations.
(2) The Accounts of the University shall be audited every year and in any
case within six months from the date of closing of the financial year by the
auditor who shall be a Charte red Accountant as defined in the Chartered
Accountant Act, 1949 of a firm of Chartered Accountants appointed by the
Governing Council.
(3) The Accounts of the University certified by the person or firm so
appointed or any other person authori sed in this be half together with the audit
report thereon shall be placed before the Executive Council and thereafter
before the Governing Council, and both Councils may issue such instructions
to such authority of the University in respect thereof as it deems fit and t he
authority shall comply with such instructions.
(4) The University shall adopt a proper system of internal checks and
balances and control in respect of finance, accounts and audit as may be
prescribed by the regulations.
(5) The Accounts of the Universi ty shall be audited by an internal auditor
who shall be a Chartered Accountant or a firm of Chartered Accountants of
repute appointed by the Governing Council to ensure concurrent audit of all
books of accounts, and such periodic internal audit reports sha ll be placed
before the Governing Council for its consideration.
Accounts
and audit.
38 of 1949.
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(6) The accounts relating to University together with the audit report shall
be placed before the Governing Council and shall also be submitted to the
State Government.
(7) The State Governme nt may conduct the test audit or full audit of the
accounts of the University by the auditors appointed by the State Government,
when it requires so to do.
20. (1) The University shall prepare each year the annual report for the
financial year containi ng such particulars as the Governing Council may
specify and shall be submitted to the Governing Council on or before such
date as may be prescribed by the regulations. The Governing Council shall
consider such report and may pass resolutions thereon and t he Executive
Council shall take such action in accordance with the resolution. The action
taken by the Executive Council and if no action is taken, the reasons for taking
no action, shall be communicated to the Governing Council at its meeting.
(2) The copy of the annual report along with the resolution of the
Governing Council thereon shall be submitted to the State Government.
CHAPTER VI
SUPPLEMENTARY PROVISIONS
21. (1) No permanent member of the teaching, other academic and
non-teaching staff of the University shall be terminated, dismissed or removed
or reduced in rank except after an inquiry in which he has been informed of
the charges against himExcerpt shown. Open the full act in Lexace.