LexThe Children's University Act, 2009.
Gujarat · state statute
Open in Lexace · Ask the AI about this act
GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY
AFFAIRS DEPARTMENT
THE CHILDREN’S RESEARCH UNIVERSITY
ACT, 2009
(GUJARAT ACT NO. 15 OF 2009)
(As modified up to 31st December, 2024.)
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PERSS,
GANDHINAGAR.
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING PUBLICATIONS
AND STATIONARY, GUJARAT STATE, GANDHINAGAR.
[2024]
[Price : `. 40]
GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY
AFFAIRS DEPARTMENT
THE CHILDREN’S RESEARCH UNIVERSITY
ACT, 2009
(GUJARAT ACT NO. 15 OF 2009)
(As modified up to 31st December, 2024.)
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PERSS,
GANDHINAGAR.
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING PUBLICATIONS
AND STATIONARY, GUJARAT STATE, GANDHINAGAR.
[2024]
[Price : `. 40]
G.C.P.G.-H-102-06-2024-DTP-2
©
GOVERNMENT CENTRAL PRESS, GANDHINAGAR.
2009 : Guj.15 ] The Children’s Research University Act, 2009.
THE CHILDREN’S RESEARCH UNIVERSITY ACT, 2009.
CONTENTS
PREAMBLE.
Sections. Page no.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement. 1
2. Definitions. 2
CHAPTER II
ESTABLISHMENT AND INCORPORATION OF UNIVERSITY
3. Establishment and incorporation of university. 3
4. Headquarters of University. 3
5. Objects of University. 3
6. Powers and functions of University. 4
7. Modes of Research. 9
8. Jurisdiction of University. 9
9. University open to all irrespective of religion, race, caste, sex or
opinion.
9
CHAPTER III
OFFICERS OF UNIVERSITY
10. Officers of University. 9
11. Chancellor. 10
12. Vice-Chancellor. 10
13. Terms and conditions of appointment of Vice-Chancellor. 11
14. Powers and functions of Vice-Chancellor. 12
15. Director General. 13
16. Registrar. 14
17. Finance and Accounts Officer. 15
The Children’s Research University Act, 2009. [2009 : Guj.15
Sections. Page no.
CHAPTER IV
AUTHORITIES OF UNIVERSITY
18. Authorities of University. 15
19. General Council. 16
20. Powers and functions of General Council. 17
21. Executive Council. 18
22. Powers and functions of Executive Council. 18
23. Academic Council. 19
24. Powers and functions of Academic Council. 19
25. Meetings of Academic Council. 21
26. Finance Committee. 21
27. Powers and functions of Finance Committee. 22
28. Disqualifications for membership of authorities of University. 22
CHAPTER V
RESEARCH COUNCIL AND DEPARTMENT OF RESEARCH
29. Constitution and functions of Research Council. 23
30. Constitution and functions of Department of Research. 24
CHAPTER VI
FINANCE
31. University Fund. 24
32. Fund of Sponsored Scheme. 25
33. Accounts, Audit and Annual Report. 25
CHAPTER VII
STATUTES, ORDINANCES AND REGULATIONS
34. Statutes. 26
35. Ordinances. 27
2009 : Guj.15 ] The Children’s Research University Act, 2009.
Sections. Page no.
36. Power to make Regulations. 28
CHAPTER VIII
SUPPLEMENTARY PROVISIONS
37. Prior Approval of State Government. 29
38. Power of State Government to give directions. 29
39. Standing Committee. 30
40. Resignation from membership and filling up of casual vacancy. 30
41. Indemnity. 31
42. Officers, members of authorities, bodies and employees of University
to be public servant.
31
43. Power of State Government to make rules. 31
44. Power to remove difficulties. 31
CHAPTER IX
TRANSTIOTRY PROVISIONS
45. Appointment of first Vice-Chancellor. 32
46. Appointment of first Registrar. 32
47. Transitory powers of first Vice-Chancellor. 32
48. Extra-ordinary powers of first Vice-Chancellor. 33
49. First appointment of officers of University. 33
_____________
2009 : Guj.15 ] The Children’s Research University Act, 2009. 1
GUJARAT ACT NO.15 OF 2009.1*
[THE CHILDREN’S RESEARCH UNIVERSITY ACT, 2009]
[31st July, 2009.]
Amended by Guj.13 of 2015.
Amended by Guj.12 of 2023.
AN ACT
to establish the 2[Children's Research University] for promoting children's
education in the light of contemporary national and international needs of
building up a new world that will harmonise the ideals of liberty, equality and
fraternity, and to establish, conduct and promote progressive research and
educational centres related to children's education as also to establish, conduct
and promote, training and extension services that will foster high level care,
education and health of the children of today and tomorrow and for the matters
connected therewith or incidental thereto.
It is hereby enacted in the Sixtieth Year of the Republic of India as
follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the 3[Children's Research University] Act, 2009.
(2) It extends to the whole of the State of Gujarat.
(3) 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.
Short title,
extent and
commencement.
* This Act was assented by the Governor on the 29th July, 2009.
1. For Statement of Objects and Reasons, see Gujarat Government Gazette,
Extraordinary, Part V , dated the 20th July, 2009, Page No. 21-35 to 21-37.
2. In the long title, these words were substituted for the words “Children’s Universit y”
by Guj. 12 of 2023, s.2.
3. These words were substituted for the words “Children’s University” by Guj. 12 of
2023, s.3.
2 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
Definitions. 2. In this Act, unless the context otherwise requires, —
(a) "Academic Council" means the Academic Council of the Univer sity
established under section 23;
(b) "Collaboration" means collaborative academic activity of the University
with other Universities, academic institutions (local, regional, national or
international) and other research, educational, teaching, training inst itutions and
organizations;
(c) "Director-General" means the Director -General of the University
appointed under section 15;
(d) "Executive Council" means the Executive Council of the University
constituted under section 21;
(e) "Fee" means collection made by the Un iversity from the students for
different purposes under different heads including tuition fee and development
charges and the collection which is non-refundable;
(f) "Finance Committee" means the Finance Committee of the University
constituted under section 26;
(g) "General Council" means the General Council of the University
constituted under section 19;
(h) "Institution" means an institution which is a part of the University or it
is associated with and admitted to the privileges of the University;
(i) "prescribed" means prescribed by Statutes or Ordinances or, as
the case may be, Regulations made by or under this Act;
(j) "Regulations" means the Regulations made under sub -section (5) of
section 36;
(k) "Research Council" means the Research Council of the Univer sity
constituted under section 29;
(1) "Saptadhara" activities shall include the activities of quest of
knowledge, fine arts, performing arts, debate skills, communication services,
physical education, Scouts and Guides, NCC, NSS and oratory skills, craft, and
appreciation of craft as art, creative writing, poetry, etc.;
(m) "School" means a school of learning and training maintained by or
recognized, affiliated or approved as such by the University and includes Vidya
Niketan School;
(n) "Standing Committee" means the Standing Committee constituted under
section 39;
(o) "University" means the 1[Children's Research University] established
and incorporated under section 3.
1. These words were substituted for the words “Children’s University” by Guj.12 of
2023, s.4.
2009 : Guj.15 ] The Children’s Research University Act, 2009. 3
CHAPTER II
ESTABLISHMENT AND INCORPORATION OF UNIVERSITY
3. (1) There shall be established and incorporated a University by
the name of the 1[Children's Research University].
(2) The Chancellor, the Vice -Chancellor, the Director General, and the
members of the General Council, the Executive Council and the Academic
Council, Assistant Director General, Registrar and all other persons who may
hereafter become such officers so long as they continue to hold such office or
membership, are hereb y constitute a body corporate by the name of the
2[Children's Research University].
(3) The University shall be a body corporate by the name aforesaid,
having perpetual succession and common seal with power, subject to the
provisions of this Act, so acqui re and hold property, to contract and shall, by the
said name, sue and be sued.
(4) In all suites and other legal proceedings by or against the University,
the pleading shall be signed and verified by the Registrar and all processes in
such suits and proceedings shall be issued to, and served on, the Registrar.
Establishment
and
incorporation
of University.
4. The headquarters of the University shall be at Gandhinagar or at such
other place, as the State Government may, by notification in the Official Gazette,
specify.
Headquarters
of University.
5. The objects of the University shall be as follows:-
(1) to study and undertake research in the works of pioneering
educationists of Gujarat, India as also of other parts of the world, who have
underlined the need for child-centered holistic education so as to derive guidance
from the same;
(2) to promote the fundamental duties laid down in article 51A of the
Constitution of India;
Objects of
University.
1. These words were substituted for the words “C hildren’s University” by Guj. 12 of
2023, s.5(i).
2. These words were substituted for the words “Children’s University”, ibid., s.5(ii).
4 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
(3) to foster in the University highest purposes of education of the body,
life and mind as also of the human spirit in its integrality;
(4) to promote synthesis of scientific realism and artistic creativity;
(5) to recover the lights from lessons of ancient wisdom in the context of
modern developments;
(6) to establish facilities, programmes and activities of research,
education, training and extension services that promote all levels of child's
development, including at the primary and secondary levels of education;
(7) to introduce and nurture innovations in the education system so as to
reflect India's spiritual knowledg e, robust intellectuality and inexhaustible
creativity;
(8) to study and derive lessons from the ongoing experiments of education
that are taking place in Gujarat as also elsewhere and to foster all the valuable
innovative work and promote the same for larger expansion and utilization.
Powers and
functions of
University.
6. The powers and functions of the University shall be as follows:-
(1) to administer and manage the University and ensure efficient working
of the centres, schools and institutions related to research, education, training and
extension services for the furtherance of the objects of the University;
(2) to regulate conduct and enforce discipline among the employees of the
University and to take such measures as may be deemed necessary;
(3) to prepa re guidelines manuals , and methodology for assessing and
accrediting educational institutes and to determine paradigms for quality
assurance, processes and mechanisms;
(4) to establish, conduct and promote centres, such as-
(i) Centre of Research,
(ii) Centre of Education,
(iii) Centre of Training,
(iv) Centre of Extension Services, and
(v) such other centres and institutions as may be necessary and to
provide for facilities, including those relating to a Centre of Paediatrics and
pedagogy for scientific discov eries and inventions, pedagogy for fine arts,
pedagogy for crafts, promotion of NSS and NCC, promotion of Scouts and
Guides, multi-linguistic capacities (Gujarati, Sanskrit, French, English, Hindi,
Tamil, Arabic, Spanish, etc.), development of curricular, co-curricular and
extracurricular hobbies, puppetry, exhibitions, unending education, museum
studies, library and film studios, etc.
2009 : Guj.15 ] The Children’s Research University Act, 2009. 5
1[(5) to partner with existing schools and research institutions;]
(6) to confer and award degrees, diplomas, and certificat es and provide for
lectures, instruction and training for students including those of affiliated
schools, recognized institutions and approved institutions as also for those under
correspondence and continuing education courses;
(7) to confer honorary degrees or other academic distinctions;
(8) to develop academic relationship with shishu-vatikas, bal-mandirs, and
primary and secondary schools which satisfy the need and standards of the
University and to empower them to receive the benefits of the results of the work
of the University, and gradually to the entire education system of the State;
(9) to create in the University campus as also elsewhere, schools to be called
Vidya Niketan Schools for various stages of education which will embody and
crystallise the results of the research conducted by the University or elsewhere,
and to spread benefits of the work of these schools to the entire system of
education in the State, and to provide training to teachers and prepare teaching -
learning materials for this purpose for t he benefit of the schools in the campus
and also other schools in the State;
(10) to set up, conduct and promote, under the responsibility of the Centre of
Research, various councils for research in subjects, as the follows:-
(i) synthesis of child-related knowledge-systems
(Physical and medical);
(ii) synthesis of child-related knowledge-systems
(Psychological and Cultural);
(iii) children's philosophy, children's psychology,
children's science, children's technology;
(iv) children's rights, human rights, fundamental
duties, ideal of human unity and futuristic visions;
(v) gifted children; physically and mentally challenged
children;
(vi) national and international education;
(vii) multi-linguistic abilities in Indian and international
languages;
(viii) children's literature and films; and
(ix) development of integral personality;
(11) to set up, promote and conduct under the control and management of
Centre of Research, several departments of research, instruction and
communication in regard to themes, not so generic as those for the councils of
research, but more specific and special as those of as pre -natal education,
toddlers' education, kindergarten education, primary education and secondary
1. Clause (5) was substituted by Guj. 12 of 2023, s.6(i).
6 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
education and to relevant stimulation for admiration for uplifting visions,
sublime music, sublime forest life and beauty of nature, as also relevant as the
synthesis to powers of creativity with those of scientific realism, etc.;
(12) to set up, conduct and promote a Department of Research in testing and
evaluation an d to support the requirement of creating a new system of tes ting
services for the following purposes:-
(i) removing from the students the fear of the examination so that tests
are available by means of computer technology as and when the students are
ready for the them, and even individually;
(ii) replacing the test of memory by the test of comprehension;
(iii) organising test for development of personality, sterling qualities of
character, and value oriented and skill oriented development; and organising
tests of physical fitness;
(13) to establish, conduct and promote a centre of extension services;
(14) to establish, conduct and promote a centre for contin uing education
and of telecasting programmes of social education throughout the State, which
will stimulate all-round care of the child and child education formal, non -formal
and informal, including methods of education, through visits to museums and
organization of exhibitions, and publications of brochures, pamphlets, occasional
papers and other materials for the promotion of themes of children's care and
education;
(15) to develop a programme of establishment and conduct of Bal Bhavans
in cities, towns and even in groups of villages as also to develop an organization,
such as "Little Children's Theatre" so as to promote dramatic activities for the
Children of the State;
(16) to undertake, organise and conduct educational programmes for
selected, recognised and affiliated Shishu Vatikas, Bal-Mandirs, and primary and
secondary schools which shall be known as Vidya Niketan Schools;
(17) to undertake, organise and conduct programmes for the purposes of
teacher's training who shall be engaged in the work of teaching in the Vidya
Niketan Schools and in affiliated, recognised and approved schools, and to
provide them a general programme of introduction to philosophy of 1[Children's
Research University] and to the philosophy of child -centred holistic education,
as also elementary course related to the lessons of history, with special reference
to Indian culture, its underlying spirituality, robust intellectuality and
inexhaustible vitality as also to provide for the following:
1. These words were substituted for the words “Children’s University” by Guj.12 of 2023,
s.6(ii).
2009 : Guj.15 ] The Children’s Research University Act, 2009. 7
(i) specialised courses in nutrition, physical health and
development of tender faculties of early childhood;
(ii) new pathways in educational programmes, related to
different stages of education su ch as infant, kindergarten,
angadwadis, primary education, secondary education;
(iii) new pathways in the pedagogy of fine arts, crafts,
vocational courses, physical education, development of hobbies,
puppetry, children's drama, children's poetry, children 's stories,
children's music, children's dance, emerging new avenues of
children's development, etc.;
(iv) in-service training programmes for candidates who wish to
qualify to serve as angadwadi workers;
(18) to undertake, organise and conduct, under the Ce ntre of
Education, educational programmes for the University students engaged in
research for M.Phil., Ph.D. and doctoral programmes relating to child
education;
(19) to provide for instruction, extension, teaching and training in
such branches or learning and course of study as the University may, from
time to time, determine;
(20) to create posts of Executive Officers, Director-General, Director,
Assistant Director -General, Professors, Associate Professors and Assistant
Professors, and other members of academic and non -academic staff of
equivalent responsibility, teaching or non -teaching academic posts of the
University with the prior approval of the Executive Council and to prescribe
the qualifications in accordance with the guidelines of the Univer sity Grants
Commission or All India Council for Technical Education and other national
statutory bodies and make appointments thereto; as well as to create non -
teaching skilled, administrative, ministerial and other posts and to prescribe
the qualification s and pay -scales with prior approval of the State
Government and to make appointments thereto;
(21) to appoint or recognise persons working in any other University
or organisation as adjunct professors, adjunct associate professors, adjunct
assistant pr ofessors, visiting professors of the University for specified
periods; and to facilitate mobility of academic members within the
University and to other Universities;
(22) to designate a University centre or institution, to monitor,
periodically inspect and evaluate the academic performance of various
Centers, Schools and Institutions for ensuring proper standards of research,
education, training, extension services, teaching and adequate library,
laboratory, hostel and other academic facilities, in acco rdance with the
guidelines, if any, laid down by the University Grants Commission or by the
Executive Council;
8 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
(23) To make special provisions for the benefit of the University
education to be made available to Socially and Educationally Backward
Classes and communities particularly from rural and tribal areas;
(24) to supervise, control and regulate the conduct and discipline and
periodical assessment of the performance of the students and employees;
(25) to establish teachers' education and train ing institutions of
innovative education and to provide for education and training for
implementation of the educational innovations;
(26) to endeavour to enrich the present system of education so as to
make it more responsive to the ideals of Indian Na tionalism and
Internationalism;
(27) to develop new system of education as supplementary or
alternative to existing system of education;
(28) to co-operate or collaborate with any other University including
foreign Universities, institution, authorit y or organisation for research and
advisory services to borrow funds for the purposes of the University on the
security of the property of the University, subject to the prior approval of the
State Government;
(29) to borrow funds for the purposes of the University on the security
of the property of the University, subject to the prior approval of the State
Government;
(30) to receive funds for collaboration programmes from foreign
agencies subject to rules and regulations of the Central Government an d
State Government in that behalf;
(31) to organise and undertake extra -mural teaching and extension
services;
(32) to fix, demand and receive fees and other charges;
(33) to supervise, control and regulate admission of students;
(34) to establ ish, organize, maintain, manage and supervise and
control the functioning of centres, departments, institutions, generally, and
in particular, laboratories, libraries, museums, computer centers and
equipments;
(35) to implement the national literacy and adult education
programme through teachers and students on voluntary basis in the
University system and to evolve measures to give due emphasis to the
efforts and performance of the students in this area in addition to their
normal academic performance, a nd also to evaluate the performance of the
teachers in this area;
2009 : Guj.15 ] The Children’s Research University Act, 2009. 9
(36) to hold and manage trusts and endowments and institute and
award fellowships, scholarships, studentship, medals and prizes for teachers
and students of the University;
(37) 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 and to allocate and disburse grants out of the
fund to institutions and courses recognize d by it for the purpose of
developing them so as to promote children's education;
(38) to consult and obtain concurrence of the various bodies in respect
of recognition and accreditation granted by the statutory boards and
Universities for the purpose o f arriving at equivalence of the courses,
programmes and evaluation system established by it with the existing
standards of education; and
(39) 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.
7. The University shall conduct its research programmes by employing
various means as may be prescribed by the Statutes.
Modes of
Research.
8. The territorial jurisdiction of the University shall extend to the whole
of the State of Gujarat.
Jurisdiction of
University.
9. (1) No person shall be excluded from any office of the University or
from membership of any of its authorities or from admission to any degree,
diploma or other academic distinction or course of study on the grounds only
of religion, race, caste, sex, place of birth or political or other opinion:
University
open to all
irrespective of
religion, race,
caste, sex or
opinion.
Provided that the University may, subject to t he previous sanction of
the State Government, maintain, affiliate or recognize any college or
institution exclusively for women either for education, instruction or
residence, or reserve for women or members of classes and communities
which are educational ly backward, places for the purposes of admission as
students in any college or institution maintained or controlled by the
University.
(2) It shall not be lawful for the University to impose on any person
any test whatsoever relating to religion, race , caste, sex or political or other
opinion in order to entitle him to be admitted as a teacher or to hold any
office in the University or to qualify for any degree, diploma or other
academic distinction or to enjoy or exercise any privileges of the Univers ity
or benefaction thereof.
CHAPTER III
OFFICERS OF UNIVERSITY
10. The following shall be the officers of the University, namely:- Officers of
University.
(i) The Chancellor;
(ii) The Vice-Chancellor;
10 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
(iii) The Director-General;
(iv) The Registrar;
(v) The Finance and Accounts Officer; and
(vi) such other officers as may be declared by the Statutes to be
the officers of the University.
Chancellor.
11. (1) The Governor of Gujarat shall be the Chancellor of the
University. He shall, by virtue of his office, be the head of the University.
(2) The Chancellor shall have the following powers and functions:-
(a) The Chancellor, when present, shall preside at the
Convocation of the University and may issue direction to the Vice -
Chancellor to convene the meeting of any authority of the University for
specific purposes.
(b) The Chancellor, in the interests of the University, may direct
the Standing Committee to look into the matter of disqualification of any
member of the University, authority, body or committee, the conduct of
any nominated or appointed or co-opted member if he thinks it is against
the smooth functioning of the University.
Vice-Chancellor. 12. (1) The Vice-Chancellor shall be appointed by the State Government
1[* * * ] in the manner stated hereunder:-
(2) (a) There shall be a Search Committee constituted by the State
Government consisting of three members, to be nominated by the State
Government to recommend suitable names, for appointment of Vice-
Chancellor. The members of the Search Committee shall be from any one or
more of the following categories, namely:-
(i) an eminent educationist;
(ii) a retired Judge of the High Court of Gujarat;
(iii) a retired Chief Secretary/Additional Chief Secretary of the
Government of Gujarat;
(iv) former Vice-Chancellor of any University in the State of
Gujarat;
The State Government shall nominate one of them as the Chairman of
the Committee.
(b) The members nominated for the committee shall be the
persons who are not connected with the University or any institution of
the University.
(3) The committee appointed under sub -section (2) shall begin the
process of recommending the panel of names for the appointment of the
Vice-Chancellor, at least four months, before the probable date of occurrence
of the vacancy of the post of the Vice -Chancellor and shall complete within
____________________________________________________________________
1. The words “in consultation with the C hancellor” were deleted by Guj. 13 of 2015, s.2, Sch.,
Sr.No.13(1)(i).
2009 : Guj.15 ] The Children’s Research University Act, 2009. 11
the time limit as may be fixed by 1[the State Government ]. The State
Government may extend the time limit if in the exigency of the
circumstances, it is necessary so to do:
Provided that the period so extended shall not exceed three months
in the aggregate.
(4) The committee shall consider and recommend the names of
persons who possess the following qualification for the post of Vice -
Chancellor:
(a) leadership in any field of children's education, care and
development with the experience of having served in a University or
children's institution for not less than ten years and is renowned for
research or creative work as evidenced through publications or
guidance provided to research students of a University or college or
leadership provided to the field of humanities, science, fine -arts and
crafts, technology, medicine, industry; or
(b) leadership in the field of administration as evidenced
through service of ten years' of experience as a Registrar in a
University or as a Principal of a college or in a research academy or
a Research Council under the State or the Central Government;
(5) The search committee shall recommend a panel of three suitable
persons for the consideration of 2[the State Government ] for being
appointed as the Vice -Chancellor. The names shall be in alphabetical order
without any preference being indicated. The report may be accompanied by
a detailed write-up on suitability for each person included in the panel.
(6) The State Government shall, 3[* * * ] appoint one of the persons
included in the panel referred to in sub-section (5) as the Vice-Chancellor of
the University.
13. (1) The Vice-Chancellor shall hold office for a term of five y ears
from the date he enters upon his office or till attaining the age of sixty -five
years, whichever is earlier and shall not be eligible for re-appointment.
Terms and
conditions of
appointment of
Vice-
Chancellor. (2) (a) During the leave or absence of the Vice-Chancellor, or
(b) in the event of a permanent vacancy in the office of the
Vice-Chancellor, until an appointment is made under sub -section (1)
of section 12 to that office,
the Director General of the University shall carry on the current d uty
of the office of the Vice-Chancellor.
(3) The Vice -Chancellor shall be a whole -time salaried officer of the
University and his pay, allowances, emoluments and other terms and
conditions of service shall be such as may be prescribed.
____________________________________________________________________
1. These words were substituted for the words “the Chancellor” by Guj. 13 of 2015 , s .2, Sch.,
Sr.No.13(1)(ii).
2. These words were substituted for the words “the Chancellor”, ibid., s.2, Sch., Sr.No.13(1)(iii).
3. The words “in consultation with the Chancellor” were deleted, ibid., s.2, Sch., Sr.No.13(1)(iv).
12 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
(4) The Vice-Chancellor may, by writing under his signature addressed to
1[the State Government] , after giving one month's notice, resign his office
and such resignation shall take effect from the date of acceptance of his
resignation by 1[the State Government].
(5) The Vice-Chancellor may be removed from his office if 2[* * * ] the
State Government, is satisfied that the incumbent, -
(a) has become insane and stands so declared by a competent court;
(b) has been convicted by a court for any offence involv ing moral
turpitude;
(c) has become an undischarged insolvent and stands so declared by a
competent court;
(d) has been physically unfit and incapable of discharging functions
due to protracted illness or physical disability;
(e) has wilfully omitted or re fused to carry out the provisions of this
Act or has committed breach of any of the terms and conditions of the
service as prescribed by the State Government or has abused the
powers vested in him or if the continuance of the Vice -Chancellor in
the office is detrimental to the interests of the University;
(f) is a member of, or be otherwise associated with, any political party
or any organisation which takes part in politics, or is taking part in, or
subscribing in aid of, any political movement or activity:
Provided that the Vice-Chancellor shall not be removed from
his office unless an opportunity of being heard is given to him.
Powers and
functions of
Vice-Chancellor.
14. (1) The Vice -Chancellor shall be the principal academic and
executive officer of the University responsible for the efficient functioning
and development of academic programmes of the University. He shall
oversee and monitor the administration of the academic programmes and
general administration of the University to ensure efficiency and good order
of the University.
(2) He shall be entitled to be present, with the right to speak, at any
meeting of any authority or body of the University, but shall not be entitled
to vote thereat, unless he is the Chairman or member of that authori ty or
body.
(3) It shall be the duty of the Vice -Chancellor to ensure that the
directives of the State Government, if any, and the provisions of the Act, the
Statutes, the Ordinances and the Regulations are strictly observed and that
the decisions of the authorities, bodies and committees which are consistent
with the Act, the Statutes, the Ordinances or the Regulations are properly
implemented.
____________________________________________________________________
1. These words were substituted for the w ords “the Chancellor” by Guj. 13 of 2015, s.2, Sch.,
Sr.No.13(2)(i).
2. The words “the Chancellor in consultation with” were deleted, ibid., s.2, Sch., Sr.No.13(2)(ii).
2009 : Guj.15 ] The Children’s Research University Act, 2009. 13
(4) The Vice -Chancellor may take suitable action in case of any
emergency, in interests of the University:
Provided that, where any such action taken by the Vice-Chancellor
affects any person in the service of the University, such person shall be
entitled to prefer, within thirty days from the date on which he receives
notice of such action, an appeal to the Executive Council.
(5) The Vice -Chancellor shall be the appointing and disciplinary
authority for Director General, Registrar, Assistant Director General Finance
and Accounts Officer, members of the academic staff of the University and
officers of the University of the rank of Assistant Registrar and of the rank
equivalent thereto and above.
(6) The Vice-Chancellor shall place before the Executive Council a
report of the work of the University periodically.
(7) The Vice-Chancellor shall have the right to cause an inspection to
be made by such person or persons or body of persons as he may direct, of
the University, its buildings, laboratories, libraries, museums, workshops
and equipment, hostels maintained or recognised by the University, an d of
any institution of the examinations, teachings and other work conducted by
or on behalf of the University, and to cause an inquiry to be made in a like
manner regarding any matter connected with the administration finance, and
academic of the University.
(8) The Vice-Chancellor shall exercise such other powers and perform
such other functions as may be prescribed by or under the Act.
15. (1) The Director General of the University shall be appointed by the
Executive Council on the recommendation of the Standing Committee. The
Director General shall be a person of eminence in academics, research, public
service who shall have put in minimum twenty years of service in such areas.
Director
General.
(2) The salary, emoluments, other perks and allo wances, the terms
and conditions and the tenure of service of the Director General shall be such
as may be prescribed by Statutes.
(3) The functions of the Director General shall be as follows,
namely:-
(a) to organise and conduct, subject to the a pproval of the
Executive Council, a major national or international conference
at the suitable interval, preferably every two years, on any
important theme related to the tasks of the University;
(b) shall assist the Vice-Chancellor in the task of co-ordination of
the activities of the different centers and institutions of the
University;
(c) shall carry out the following tasks:
(i) publications of the University including the research
journal of the University;
14 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
(ii) supervision and monitoring of the sc hools or
institutions affiliated, recognized and approved by the
University;
(iii) submit the report to the Vice -Chancellor of the
degree of the efficiency of the extension services of the
University and in accordance with the standards laid
down by the Academic Council;
(iv) organize and ensure smooth functioning of
innovative testing service of the University which will
free the present examination system and ensure that
students are genuinely tested not merely on the basis of
written work but also on the basis of interview, supported
by specially organized progressive report submitted by
the students so as to provide insights into the value -
oriented and skill-oriented development of the student as
also student's physical fitness.
(4) (a) There shall be not more than four Assistant Director General to
assist the Director General in discharge of his duties and functions.
(b) The Assistant Director General shall be appointed by the
Executive Council on the recommendation of the standing committee.
(c) The qualifications, salary, other p erks and allowances, terms
and conditions and tenure of service shall be such as may be prescribed by
Statutes.
Registrar. 16. (1) The Registrar shall be appointed by the Vice -Chancellor on the
recommendations of the standing committee constituted for the purpose.
(2) The qualification, salary, emoluments, other perks and allowances
and the terms and conditions of service of the Registrar shall be such as may
be prescribed by Statutes.
(3) The Registrar shall be a full -time salaried officer of the
University and shall work directly under the superintendence, direction and
control of the Vice-Chancellor.
(4) Appointment of the Registrar shall be for a term of five years
and he shall be eligible for re-appointment for further term of five years.
(5) When the post of Registrar remains vacant for any reason or
when the Registrar is, by reason of illness or absence or any other cause,
unable to perform the duties of his office, the Vice -Chancellor shall appoint
a senior officer of the University to officiate as the Registrar until the
Registrar resumes duty.
(6) The Registrar shall be the ex-officio Secretary of the General
Council, Executive Council and Academic Council.
2009 : Guj.15 ] The Children’s Research University Act, 2009. 15
(7) The Registrar shall be t he appointing and the disciplinary authority
of the employees of the University other than the teachers, non -vacation
academic staff and officers of the rank of Assistant Registrar and other
officers holding posts equivalent thereto or above.
(8) Subject to the decision of the authorities of the University, the
Registrar shall have the power to enter into agreements, sign documents and
authenticate records on behalf of the University.
(9) The Registrar shall be the custodian of the records, the co mmon seal
and such other property of the University as the Executive Council may
commit to his charge.
(10) The Registrar shall exercise such other powers and perform such
other duties as prescribed by Statutes or assigned to him, from time to time,
by the Vice-Chancellor.
17. (1) The Finance and Accounts Officer shall be appointed by the Vice-
Chancellor in such manner and shall exercise such powers and perform such
duties, as may be prescribed by Statutes.
Finance and
Accounts
Officer.
(2) The qualification, salary, allowances, emoluments, other perks and
facilities and terms and conditions of service, the tenure of the Finance and
Accounts Officer shall be such as may be prescribed by Statutes.
(3) When the office of the Finance and Accou nts Officer is vacant or
when the Finance and Accounts Officer is, by reasons of illness, absence or
any other cause, unable to perform the duties of his office, the duties of the
office shall be performed by such person as the Vice -Chancellor may
appoint for the purpose.
(4)The Finance and Accounts Officer shall-
(a) exercise general supervision over the funds of the University and
shall advise as regards its financial policy; and
(b) perform such other financial functions as may be assigned to him
by the Executive Council.
CHAPTER IV
AUTHORITIES OF UNIVERSITY
18. The following shall be the authorities of the University, namely:- Authorities of
University.
(i) The General Council;
(ii) The Executive Council;
(iii) The Academic Council;
(iv) The Finance Committee; and
(v) such other authorities of the University as may be declared
by the Statutes, to be the authorities of the University.
16 The Children’s Research University Act, 2009. [ 2009 : Guj. 15
General Council. 19. (1) The General Council shall be the apex authority of the University.
(2) The General Council shall consist of the following members,
namely:-
(i) the Chancellor, who shall be the Chairperson of the General
Council;
(ii) the Vice-Chancellor;
(iii) the Minister-in-charge of Education (Primary, Secondary,
Adult), Higher and Technical Education, Gujarat State;
(iv) the Minister -in-charge of Health and Family Welfare,
Gujarat State;
(v) the Minister-in-charge of Women and Child Welfare, Gujarat
State;
(vi) the Executive Chairperson, Gujarat Educational Innovations
Commission;
(vii) the Chairman, University Grants Commission or his nominee;
(viii) the Chief Secretary, Government of Gujarat;
(ix) the Secretary to the Government of Gujarat, Education
Department or his nominee not below the rank of Deputy
Secretary;
(x) the members of Gujarat Educational Innovations Commission;
(xi) the Secretary to the Government of Gujarat, Primary Education
or his nominee not below the rank of Deputy Secretary;
(xii) the Secretary to the Government of Gujarat, Women and
Child Development Departme nt or his nominee not below the
rank of Deputy Secretary;
(xiii) the Vice-Chancellor, Ayurved University, Jamnagar;
(xiv) the Chairman, National Council for Teachers' Education
or his nominee;
(xv) the Commissioner of Higher Education, Gujarat State or
his nominee not below the rank of Joint Director;
(xvi) the Commissioner of Schools, Gujarat State or his
nominee not below the rank of Joint Director;
(xvii) the Commissioner of Health, Gujarat State or his
nominee not below the rank of Joint Director;
(xviii) the Director General;
(xix) the Director, Gujarat Council of Educational Research
and Training, Gandhinagar;
(xx) the Chairman, Gujarat Secondary and Higher Secondary
Education Board, Gandhinagar;
2009 : Guj.15 ] The Children’s Research University Act, 2009. 17
(xxi) all directors of the University;
(xxii) the Director-General, NCC Head Quarters, Ahmedabad;
(xxiii) the Director of UNICEF, Office of Gujarat, Gandhinagar;
(xxiv) the State Chief Commissioner, Gujarat State, Bharat
Scouts and Guides;
(xxv) the Professor and Head, Department of Human
Development and Family Welfare, M.S. University of Baroda;
(xxvi) the Professor and Head, Department of P ediatrics, Civil
Hospital, Ahmedabad;
(xxvii) two leaders of experimental or innovative Education to
be nominated by the State Government;
(xxviii) all members of Executive Council;
(xxix) five persons to be nominated by the State Government, who
shall include distinguished educationist, scholars, social workers
or representatives of industry and professions;
(xxx) the Registrar shall be the Member -Secretary of the
General Council.
(3) The term of members other than the ex-officio members shall be
five years.
(4) The General Council shall meet at least once during a calendar year.
(5) The quorum shall not be less than one -third of the total number of
members of the General Council.
20. The General CouExcerpt shown. Open the full act in Lexace.