The Birsa Munda Tribal University Act, 2017.

Extra No. 15 
© 
\!Cbe ®ujarat ®obernment 
®a~ette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
Vol. LVfUJ SATUROAY, 1\PRlL 1, 2017/CAITRA 11, 1939 
Separate paging is give11 to this Part in order thnt it may be filed as a Separate Compilation. 
PART TV 
Acts of Gujanat Legislature and Ordin(ances pnlmulgated nnd Regulations 
m;\de by the Governor. 
TJ1e following AoL of 1h ~ Gujarat Legislature, having been assented 
to by the Govcnior on Lhe 31" March, 2() 17 is hereby published for general 
infonnation. 
KM. LALA, 
Secretary Lo the Government of Gujarat. 
Legislative and Parliamentary Affai rs Department. 
GU.JAUAT ACT NO. 15 OF 2017. 
(First puhlishc<I. nlkr havi11g received lite n.'sent of 1hc Governor, in 
U1e "GleftU'al GQrqrn1m•111 Gazt'lle", on the I" April, 2017). 
AN llCT 
10 establis h and incorporate a teaching University in the State of 
Gujarat to be known as the Birsa Munda Tribal University at R<tjpipln 
District, Narmada. lo develop flexible and innovative.academic and 
research programs in emerging areas, \\ ith special reforence lo the 
tribal population of Gujarat: to provide access to educa tion in the 
area.~ of technical. skill hMed, vocationa l, manag~ment. tourism, 
tribaJ arts, culture and trndili(>nal value system and mherrelated areas 
lbr faster growth in thll lrihal areas; to proviuc iru>lructional and 
research faciliti<.:~ in tribal art. culture. tradition, language medicinal 
IV- bX. 15 15-1 
15-2 
Short title, 
rxttnl and 
commir:ncemc:nt. 
GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
systems, customs, forest based economic activities, flora and fauna 
and advancement in technologies relating to the natural resources of 
tribal areas and for matters connected therewith or incidental thereto. 
It is hereby enacted in the Sixty-eighth Year of the Republic 
oflndia as follows: 
CHAPTER I 
PRELIMJJl!ARY 
I. (I} This Act may be called the Birsa Munda Tribal University 
Act, 2017. 
(2) It shall extend to lhe whole of the State of Gujarat. 
(3) This section shall come into force a1 once and the remaining 
provisions shall come into force on such date as the State 
Government may, by notification in the Official Gazelle, appoinl; and 
different dates may be appointed for different provisions. 
D•flnillons. 2. In this Act, unless the context otherwise requires,-
(a) "Academic Council" means the Academic Council of the 
University constituted under section 27; 
(b) "Board" means the Board of Governors of lhe University 
constituted under section 22; 
(c) "Board of Studies" means the Board of Studies of the 
University constimted under section 34; 
(d) "College" means a College cstablisl1cd or maintained by the 
University providing courses of study or training leading 10 a 
degree, diploma or other academic distinctio11 of the University; 
(c) "Dean" means Dean of the University appointed under section 
16; 
(!) "Distance Education" means inlparting education through 
any means of communication, such as broadcasting, teleca~ ting, 
wcbcasting correspondence courses, seminars, contact 
[PART IV 
PART JV J GUJAR.AT GOVERNMENT GAZETIE. EX. 01-04-2017 
programmes or 1he combination of any two or more of such 
means; 
(g) "Executive Counci l" means the Executive Council of the 
University constituted under section 25; 
(h) "faculty" means faculty of the Unhcrsity: 
(i) "Finance Committee·· mcnns the Finnnce Commiucc of the 
University constitu1ed under section 29: 
(J) .. institution" means an academic institution. not being a 
college. maintained by, or ndmiucd to 1hc privileges of the 
University: 
(k) "Ordinancc" means the Ordinance made by the Executh·e 
Cnuncil under Sl'ctinn 38; 
(I) "Principal'' means the head of a college or an institution 
muintained b\ the University and includes. where there is no 
J>r111cipal, the person for time being duly appointed to act as 
Principal, and in absence uf the Principal or 1he acting Principal, a 
Vice-Principal duly appointed as such: 
(m)"regula tions" means th.: regulations of the University made 
under section 40, 
(n) "rules" means the rules made by 311) of the authorities of the 
Urll\crsity under sub-section (2) ofseclion 40; 
(o) "Statutes•· means I.be Statutes of Lhc University nwdc under 
section 36: 
(pl •·teacher" means a Principal, Professor, Associate Prolessor. 
Assistant Professor. or such other person l111par1ing inslnrction or 
supervising research in an) colleges or institutions and whose 
appointment has been approved by the l lnh ersity and includes 
such person oppointcd 011 contractual terms on temporary bnsis or 
on adlmc basis or on need base or otherwise. Visiting Teachers. 
Emeritus ProlCssors. Consull:mis, Scholars. Mentors and 
Adv isors; 
(4) "Uni\'ersity" means the Birsa Munda Tribal l 'niversity 
established and constituted under section 3: 
I 5-3 
15-4 
ia11d 
GUJARAT GOVERNMENT GAZEITE, EX. 01-04-2017 
(r) "University Department" means any post-graduate or research 
institute or department maintained by the University. 
CHAPTER n 
TKE UNI VEJ~S I TY 
(1) There shall be established and constituted a Univers ity to 
incorpor•tio n or be known as the "Birsa Munda Tribal University''. 
Cnh·tt~ily. 
(2) The Vice-Chancellor, the Pro-Vice-Chancellor and members of 
the Board of Governors, the Executive Council. the Academic 
Council, the finance Commiuee, and the Buildings and Estate 
Committee of the University and all 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 
mm1e of the "Birsa Munda Triba l University". 
(3) TI1e University shall have perpetual succession and a common 
seal, and may sue and be sued by the said name. 
(4) The University shall be competent to acquire and hold propcny, 
both mo\'able and immovable, to lease, sell or otherwise transfer any 
movable or immovable property which may \t.-St in or be ac<1uired by 
it for the purposes of the University, to raise loans on the securities of 
its assets and to contract and do all other things necessary for the 
purposes of this Act: 
Provided that no such sale, l eas~ or transfer of such property 
shall be made or the power tO raise any such loan shall be exercised 
without the prior sanction of the State Government. 
llcadquartoro 4. The headquarters of the University shall be at Rajpipla. 
District Narmada. Gujarat Stmc. 
Objocts of 5. The prime object of the University shall be to create equitable 
Unl\<trsity. 
multiple socio-economic gro\\1h centres and centres of excellence 
besides the following objects, namely:-
[PART JV 
PART IV] GUJARAT GOVER.~1FN I Gi\ZETI_E_ EX. 01-04-2017 
(i) 10 provic.lt: avenues of higher l!ducation and resc<1rch 
focili1ies primarily for 1he mba l populntion of 1he State of 
Gujarat; 
(ii) to develop diffcrem pallcrns or teaching for ccrti1ica1c or 
diploma courses, under grnduatc and post-gr.idumc 
courses :ind at doctoral lc'd and 10 maintain a high 
s1and~rd of education and its applications: 
(iii) to establish centre of cxcclkncc nr independent research 
ccntrc(s), museums. etc., lo impnn 1hc knowledge of tribnl 
trndi1ion. tribal mt and cullure, lribal language: lo promote 
tradi1ional food. live stocks. dairy tlcvelopmc111s. organic 
farmin!!, forc~try. cculog). <'II\ 1mnmenlal science. cco­
tourism, agriculrurc. fanning. \tinor Forest Produce 
(Ml P). Ayurvedic 1radi1ional medicines, marketing, 
husincss management and forest related and other skills of 
various 1rihcs including primitive tribes in Guj::irat: 
(ivl lo ltmnulatc tribal centric development models; publ 1 ~h 
rerorts and monogmphs: to organize conferences. 
semin:us, etc. on issues rela1ing 1<1 tribes: 10 pro' iJc inpuls 
with rcgarJ 10 polic) 111'1t1cr.. in different spheres tn 1hc 
Staie Cio\'cmment: 
(v} to 1:1kc :1ppropdate measures I'm promot ing itmovmions in 
lc<1ching-lcom111g processes in in1cr-discipli11ut) s1udics 
and research: 
(\i) 10 cst<1blish close linkage '~ilh the induslf) lo make 
1e:1chi11g. rcS<.'llfCh. entrepreneurship and training ill the 
Unhcr>il) relevant ln lhc needs of the society at national 
and glnba l lewis: 
(,ii) 10 collaborate with nationn l and i111crnational univers ities 
or llrgani7aiions. especial!) for undcrtaking cultural 
studies and research on trihal com111uni1ics: 
('iii) to pro,ide facilities for tribal management studies: 
(ix) 10 e;.1ablish, maintain and :tdvancc modem skill :mJ 
voe at ionnl train ing ccnl res: 
15-5 
15-6 GUJARAT GOVERNMENT GAZE! IE, EX. 01-04-2017 
Pow«• •nd 6. Subject 10 such conditio ns as may be prescribed by or under the 
Functions ur 
Univ<rsi1y. provisions of this Act, the University shall have t11e following powers 
and fun.ctions, namely:-
(I) 10 establish, conduct and promote centi;es such as:-
(a) Centre of Education including Distance Learning 
Education; 
(b) Centre of Research; 
(c) Centre of Training including Career Counseling and 
Job Placement; 
(d) Centre of Extension Education; 
( e) Centre of Marketing and Management of Tribal 
produce; 
(2) 10 provide for instruction, teac.hing and training rn such 
branches of leaming and courses of study as it may think fit, and to 
make provisions for research, advancement and dissemination of 
knowledge, with special reforence to tribal students; 
(3) 10 organise common laboratories. libraries, museums and 
other equipments for teaching and research; 
(4) to institute Professorships , Associate Professorships, or 
Assistant Profossorships and other posts of teachers required by the 
University; 
(5) to appoint or recognise persons as Professors, Associate 
Professors , or Assi~iant Professors or course coordinators or field 
experts or otherwise as teachers of the University; 
(6) 10 instilute degrees, diplomas , cert ificates and other academic 
distinctions; 
(7) 10 hold examinations and to confer degrees, diplomas and 
other academic distinctions on persoo,s who -
(a) have pursued approved course of study in the 
University or college w1less exenwted therefrom, in 
the manner prescribed by the Statutes, Ordinances. 
r PART rv 
PART TV] GUJARAT GOVERNMENT GAZE1TE. EX. 01-04-2017 
regulations or rules and have passed the 
examinations prescribed by the University, or 
(b) have carrie d on research as per the conditions 
prescribed by the Ordinances, regulation or rules; 
(8) to confer honorary degrees or other academic distinctions in 
the manner laid down by the Statutes; 
(9) to grant such diplomas and lo provide such lectures, 
instrucliou and training to persons who arc not enrolled students of 
the University, as may be prescribed by the Statutes, Ordinances, 
regulations or rules; 
(I 0) to inspe<:t colleges. institutions and to take measures to 
ensure that proper standards of instruction, teaching or training arc 
maintained and adequate library, laboraiory, and facilities for skill 
formalion and enhancemeot arc made therein; 
(11) to control and co-ordinate the activi1ies of colleges and 
institutions and to regulate the fees to be paid by the students in such 
colleges and institutions; 
(12) to make special provisions for lhc spread of University 
Education among classes and communities which are educationally 
backward; 
(13) to lix, demand and to receive or recover such fees and other 
charges as may be prescnl>ed by the Ordinances; 
(14) to establish, maintain and manage hostels by the University, 
and to rccogni7.e such hostels which ore not maintained by the 
University. Such hostels may be inspected by University and 
recognition mny be withdravm, if University deems it fit and proper; 
( 15) to supervise, regulate and control, the residence. conduct nnd 
discipline of the students of the University. colleges and institutions 
and Lo make arrangements for promoting their health and general 
welfare; 
15-7 
15-8 GUJARAT GOVERN MENT GAZETI'E, EX. 0 1-04-2017 
(16) to institute and manage -
(i) Printing and Publication Departme nt; 
(ii) University Extension Boards; 
(iii) Information Bureau; and 
(iv) Employmeot Bureau; 
( 17) to make provisions-
(i) for Physical Education, NaLional Social Service, Chief 
Ministe r Shramdan Yoja na, Nationa l Cadet Corps; 
(ii) for sports and athle tic activities; 
(iii) for compliance of other academic, extra-curricular and 
co-curricu lar activities; 
(iv) to make necessary arrangements for obtaining required 
accreditation from National Assessment and 
Accreditation Council (NAAC), Academic and 
Administrative Audil (AAA), Nationa l Board of 
Assessment (NBA), or any other such stat utory 
accreditation agency consti tuted by the Central 
Government or the State Govcmment, as the case may 
be; 
(v) to com ply with the directives/instruc tions of the State 
Governmen t lo the colleges and institutions and the 
University from tim e to time; 
( 18) io co-operate with other Universities and authorities in such 
manner and for such purposes as the University may determine; 
( 19) to make arrangements for training for competitive 
examinations for recruitment to the services under lhe Central 
Govern ment and the State Governme nt; 
(20) to accep t, hold and manage any endowments, donations or 
funds which vest in it for the purposes of the Universi ty by Geant, 
testame ntary dispos ition or otherwise, arid to invest such 
endowments, donations or f\.mds in accordance with lhe provisions of 
this Act: 
(PART IV 
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
Provided that no donation from a foreign country, foreign 
foundation or any person from such country, foundation shall be 
accepted by the University save with the approval of the Central 
Government or the State Government, as the ease may be; 
(21) to borrow money from the Central Government, any Stale 
Government or from any individual, association or body corporate: 
Provided that the power 10 borrow moneys shall be exercised 
after obtaining previous approvaJ of the State Government; 
(22) to do all such nets and things, whether incidental to the 
powers and functions as aforesaid or not. as may be required in 
furtherance of lhe obje<:ts of the University and generally to cultivate 
and promote tribal art. culture, medicinal systems, language, etc. 
7. The territorial jurisdiction of the University shall extend to the 
whole of the State of Gujarat. 
8. ( 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 courses of study 
on the sole ground of sex. mcc, creed, caste. class, place of birth. 
religious belief or political or other opinion: 
Provided that the University may, subject to the previous 
sanction of the State Government. maintain any college or institution 
exclusively for women, or reserve for womea or for Socially and 
Educationally Backward Classes or for members of Scheduled Castes 
or Scheduled Tribes, seats for the purposes of admission as studentS 
in any institution maintained by the University. 
(2) It shall not be lawful for the University to impose on any person 
any test whatsoever relating to sex. race, creed. caste, class, pince of 
birth, religious belief or profossion or political or other opinion in 
ord~r to entitle him to be admitted as a teacher or a student or to hold 
15-9 
,horhdi<llon of 
Onlvtrslty. 
l'nl~trsity 
optn to all 
1rrtSJ>«tl' t 
orstx. 
ttltc1on chtJs, 
trttd or 
opinion. 
15-10 
Powl'r of State 
Government 
to give 
dirtttfons, 
order 
assessment 
and order 
inquiry. 
GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
any office or post in the University or to qualify for any degree, 
diploma or other academic distinction or to eltjoy or exercise any 
privileges of the University or benefaction thereof. 
9. (I) The State Government shall have power to issue directions, 
from time to time, as may be reqµired for compliance of any of the 
provisions made by or under this Act. 
(2) lfthe State Government has c-0nvincing grounds to believe that 
the teaching standards, examinations, research or administration has 
deteriorated substantially and is not of acceptable level, it may cause 
an assessment of the same by a committee of independent 
professional experts in lhe area The State Government shall 
communicate the findings of the committee and direct the University 
to take corrective measures as per the recommendations in the best 
interest of the academic wock and standards. if the University is in 
gross violations of certain accepted academic standards of 
educational institutions, the State Government shall give directions 
for compliance within reasonable time. 
(3) If U1e State Government has serious grounds or prima facie case 
to believe that the University has contravened any of Lhe vital 
provisions of this Act, regulations, Stalllles or there is a situation of 
financial mismanagement or gross mal-admi.nistration in the 
University management, the State Government shall issue a notice 
directing to give reply within forty-five days as to why an inquiry 
should not be held. If the reply of the University to the notice is 1101 
satisfactory, the State Government may hold an inquiry. 
(4) The inquiry officer or colJJJllittee as appointed by the State 
Govenunent for the purpose shall have the same powers as vested in 
a civil court under the Code of Civil Procedure, 1908 in the matters 
such as summoning persons for evidence, and production of 
documents and reco.rd from any office, etc. 
[PART IV 
v or 190~. 
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
(5) The report of the inquiry shall be given to the University to 
present its case before the State Government. However, on 
consideration of the presentation of the University and the corrective 
steps proposed by it, still if the State Government is of the opinion 
that continuation of the existing University administration will 
gravely harm to the interests of the students, staff and the objectives 
of the University, or there is a gross financial mismanagement and 
serious mal-admiuistralion, the State Government may 1al<e 
appropriate $teps as it may deem Ji l and proper. 
CHAPTER ill 
OFFICERS OF UNIVERSITY 
10. The following snail be officers of the University, namely:-
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Pro-Vice-Chanoellor; 
(iv) the Deans of Faculties; 
(v) the Registrar; 
(vi) the Law Officer: 
(vii) the Finance and Accom1ts Officer; 
(viii) the Controller of Examinations; 
(ix) such other officers in the service of the University as may be 
declared by the Statutes to be the officers of the Unjversity. 
11. No person shall be appointed, nominated or, as the case may be, 
co-opted,-
(i) as an officer referi-ed to ill clauses (iv) to (ix) of 
section l 0: 
(ii) on the post of a teacher; or 
(iii) as a member of any of the authorities of the 
University, any committee or any other board or body 
thereof, 
after he allai ns the age of 62 years: 
Provided that nothing in this section shall apply to the 
Chairperson or a member of any of the authorities of the Universi1y, 
15-ll 
Officer.s of 
University. 
Eligibility or 
age lirult Qf 
muubtr:s in 
various 
~ntborlti~ 
:and office,,. 
15-12 GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
committee or any other board or body thereof, who is the Chairperson 
or member by virtue of bis office as the Chancellor or the Vice­
Chancellor: 
Provided further that nolhing in this section shall apply to the 
visiting teachers, Emeritus Professors, Consultants, Scholars, 
Mentors or Advisors. 
Cb•nttllor. 12. (I) The Governor of the State of Gujarat shall be the Chancellor 
oftbe University. 
Vict­
Ch.anctllor. 
(2) The Chancellor shall, by virtue of his office, be the bead of the 
University and the Chairperson of the Board and shall, when present, 
preside at the meetings of Board and at any convocation of the 
University. 
(3) 111e Chancellor shall have such other powers as may be conferred 
on him by this Act or the Statutes. 
13. (1) The Vice-Chancellor shall be appointed by the State 
Government from amongst three persons recommended by a search 
committee constituted for the purpose under sub-section (4). 
(2) To be eligible for being appointed as the Vice-Chancellor, a 
person Shall be,-
(i) an eminent academician having a Ph. D. degree with a 
mininium of ten year of experience as a professor, or: 
(ii) a dislinguishcd academician having a Ph. D. degree 
with a minimum of twelve years experience in the 
field of academic, education or in the tribal affairs in 
a University, reputed academic, administrative or 
research organization: 
(iii) a person to be appointed may be preferably from 
Scheduled Tribes. 
[PART N 
PART N] GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
(3) In case where the three names as recommended by the search 
committee under sub-sect ion (6) include a candidate or candidates 
from the Scheduled Tribes , then a person to be appointed as a Vice ­
Chancellor may be preferably from such tribe. 
(4) For the purpose of sub-section (l), the State Government shall 
constitute a search commillee which shall consist of the following 
members , namely:-
(i) two members (not being persons co1mected with lbe 
University or with any college or institution) out of whom 
one shall be a person nominated in lbe manner prescribed 
by Statutes by the E1<ecative Council and the Academic 
Cow1cil jointly and the other shal 1 be a person nominated 
in the manner prescribed by Statutes by the Vice­
Chancellors of all the State Universities established by 
law in the State of Gujarat; 
(ii) one member, who is an eminent educationalist and 
has contr ibuted to the University education system, to be 
nominated by the State Government. 
(5) The State Government shall designate one of the Lhree members 
of the Search Committee as its ChairperSotL 
(6) The Committee so appointed shall, within mru<imum eight weeks 
and in such manner as may be prescribed by Statutes, select tnree 
persons whom it considers fit for being appo inted as the Vice­
Chancellor and shall recommend to the State Government lhc names 
of the persons so selected together with such other particulars as may 
be prescribed by the Statutes. 
(7) The Vice-Chancellor shall hold office for a tem1 of three years 
and shall be el igible for being re-appointed to that office for one more 
tem1 only: 
15-13 
15-14 GUJARAT GOVERNMENT GAZE'ITE , EX. 0 1-04-2017 
Provided that no person appointed or reappointed as the Vice­
Cbancellor shaU continue to bold his office as such after he attains 
the age of seventy years. 
(8) The emolument$ to be paid to the Vice-Cl1ancellor, and the terms 
and conditions subject to which he shall hold office, shall be such as 
may be dctennined by tb.e State Government: 
Provided that such emolwnents or such teans and conditions 
shall not, during the currency of the term of the holder of that office. 
be varie d to disadvantage without his consent. 
(9) (a) During tl1e 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 appo intment is made under sub-sectio n (1) to that 
oflice, the Pro-Vice-Chancellor shall be give n a charge of that post 
and, in his absence , one of the Deans as nominated by the State 
Government for that purpose shall carry on the current duties of the 
office of the Vice-Chancellor. 
(10) The Vice-Chancellor may, by writing under his signature 
addressed to the State Government, after giving one month ' s notice , 
resign from his office and such resignation shall take effect from the 
date of the acceptance of resignal ion by the State Govemmeot. 
(11) The Vice -Chancellor may be removed from hls office by the 
State Government, if it is satisfied that tl1e incumbent: -
(a) bas become insane and stands so declared by a competen t 
court; 
(b) has been convicted by a court for any offence involving moral 
turpitude; 
( c) has become an insolvent and stands so declared by a 
competent court; 
(d) bas been physically unfit and incapable of discbarg ing 
functions due to protracted illness or physical disability ; 
(PART lV 
PART IVl GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
(e) has willfully omitted or refused to carry out the provisions of 
this Act or has committed breach of any of the terms and conditions 
of the service as detel'mined by the State Government or has abused 
the powers vested in him or if the continuation of the Vice­
Chancellor in the office is detrimental to the interest of the 
University: 
Provided that the Vice-Chancellor shall JlOt be removed fro111 
his office, unless an opportunity of being heard is offered to him. 
14. (I) The Vice-Chancellor shall be the principal executive and 
academic officer of the Univctsity and, in absence of the Chancellor, 
he shall preside over the meetings of the Board. He shall be an ex­
officio Chairperson of the Executive Council, Academic Council, 
Finance Committee and Buildings and Estate Committee. He shall be 
entitled to be present, with the right to speak, at any meeting of any 
other authority or body or the University , but shall not be entitled to 
vote thereat unless he is a member ohhat authority or body. 
(2) The Vice-Chancellor shall have power to convene meetings of the 
Executive Council, Academic Council and f.inance Committee and 
such other authorities of the University of which he is lhe 
Chairperson. He may delegate this power to any other officer of the 
University. 
(3) It shall be the duty of the Vice-Chancellor to ensure that this Act, 
the Statutes. Ordinances, regulations and rules are failhfully observed 
and he shall have all the powers necessary for this purpose. 
(4) (a) The Vice-CbanceJlor shall nominate members on any of 
the authorities as required under this Act; 
(b) (i) all powers relating to the maintenance of discipline and 
disciplinary action in relation to the students of the University and the 
University as a whole shall vest in the Vice-Chancellor; 
l5-L5 
Powers ofVlce­
Chancellor. 
15-16 GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 , 
(ii) the Vice-Chancellor may delegate all or any of his powers 
referred to in sub-clause (i), as he deems proper, to the Pro-Vice­
Chancellor and to such other officer as he may specify in this behalf. 
(5) (a) [n any emergency which, in the opinion of the Vice­
Chancellor, reC[uires that immediate action should be taken, he shall 
take such action as he deems necessary and shall at the earliest 
opportuni ty thereafter famish information regarding action with !lie 
reasons he has cons idered as emergent, to such officer, authority or 
body as would have in the ordinary course dealt with the matter. 
(b) When action taken by the Vice-Chru1cellor under this sub-section 
affects any person in the service of the University, such person shall 
be entitled to prefer an appeal through the said officer, authority or 
body to the Executive Counci I, within one month from the date on 
which such action is communicated to him. 
(6) (a) Subject to the provisions contained in sub-section (4) and 
notwithstanding anything contained in sub-section (5), where the 
Vice-Chancellor after making such inquiry as he deems fit and is of 
the opinion that the execlllion of any order or resolution of any 
authority specified in or declared under section 21, or the doing of 
anything or is being done by or on behalf of tbe University,-
(i) is inconsistent with the provisions of this Act 
or of any Statute, Ordin<mce, rule or regulation, 
or 
(ii) is not in the interest of the University, or 
(iii) is likely tQ lead to breach of peace, or 
(iv) is inconsistent with the guidelines , directives of 
the University Grants Commiss ion, State 
Government or any regu latory body, as the 
case may be. 
he may forward a copy of the order or resolution or, as the case may 
be, refer the doing of the thing, with a statement of reasons, lo the 
[PART TV 
PART NJ GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
authority which made the order or passed the resolution or proposes 
to do the thing for reconsideration by that atnhority as to why the said 
order or resolution may not be rescinded or revised or modilied in the 
manner stated by him or the doing of the thing be refrained from. 
(b) Where the authority after reconside.ration revises or modi.fies the 
order or resolution in the manner stated by the Vice-Chancellor, then, 
notwithstauding anything contained in clause (c) such revised or 
modified order or resolution shall revive from the date of such 
revision or modification. 
( c) Where the authority revises or modifies the order or resolution in 
such manner as is inconsistent with the m::uuier stated by the Vice­
Chancellor, the Vice-Chancellor shall refer the mm1er to the State 
Government for its decision. 
(d) The State Government may. on such reference, being made, revise 
or modify the order or resolution or direct that the order or resolution 
shall continue to be in force with or without modification 
permanently or for such period as it may specify: 
Provided that the order or resolution shall not be revised or 
modified or continued by the State Government without giving the 
concerned authority a reasonable opportunity of showing lbe cause 
against the order or resol ntion. 
(e) The order, resolution or, as the case may be, the doing of thing, 
shall remain in abeyance fro111 the date of the action of IJ1e Vice­
Chancellor of forwarding the copy of order or resolution or of making 
reference under clause (a) till the date of the order of the State 
Government under clause (d). 
(f) In case where the authority modifies or revises its order or 
resolution under clause (b) or where the State Government revises or 
modifies the order or resolution under clause (d). any action. if taken 
prior Lo forwarding a copy of the order or resolution or making a 
reference with regard to doing of the thing by 1t1c Vice-Chancellor 
15-17 
J 5-18 
Pro-Vi~e­
Chancello r. 
GUJARAT GOVERNMENT GAZETTE, EX. OJ -04-2017 
under clause (a) to the concemed authority, shall be treated as ab­
inilio void . 
(7) Ibc Vice- Chancellor shall exercise such other powers and 
perfonn such other functions as may be prescribed by the Statutes, 
Ordinances or regulations. 
15. (J) The Pro-Vice-Chancellor shal l be appointed by the State 
Government from the panel of three persons recommended by the 
search committee . 
(2) For the purpose of sub-sectio n (l ), the State Government shall 
constitute a search committee which shall consist of the following 
members, namely:-
(i) two members (not being persons connected with the 
University or with any college or institution) out of whom 
one shall be a person nominated in tbe manner prescribed by 
Statutes by the Executive Council and the Academic Council 
jointly and the other shall be a person nominated, in the 
manner prescribed by Statutes, by the Vice-Chancellors of 
all the Stale Universities e.5tablished by law in the State of 
Gujarat; 
(ii) one member, who is an eminent educationalist and has 
contributed to 1.he University education system, to be 
nomina ted by1he State Government. 
(3) l11e State Governmen t shal l designate one of the three members 
of the Comm ittee as its Chairperson. 
( 4) The Committee so appointed shall, within maximum eight weeks 
and in such manner as may be prescribed by Statutes, select three 
persons whom it considers :fit for being appointed as the Pro-Vice­
Cbancello r and shall recommend to the State Govemmem the names 
of the persons so s~ lectcd together with such other particulars as may 
be prescribed by the Statutes . 
[PART lV 
PART IV J GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
(5) No person appointed as the Pro-Vice-Chancellor shall continue to 
hold his office as such after he attains the age of sixty-eight years. 
(6) The tenn of lhe office of the Pro-Vice-Chancellor shall be three 
years and shall be eligible for being re-appoiJ1ted to the office for one 
more tem1 only. 
(7) The Pr-0-Vice-Chancellor shall be a whole-time salaried officer of 
the University, and emoluments and tem1s and conditions of his 
service shall be sucl1 as may be determined by the State Government: 
Provided that Llte emoluments and conditions of service of the 
holder of such office shall not during currency of the term of the 
holding of that office be varied to disadvantage without his consent 
(8) The Pro-Vice-Chancellor shall be the principal inspecting officer 
of tbe University and shall exercise such powers and perfonn such 
duties , which are specially or generally conferred on him, by the 
Vice-Chancellor and asllresc ribed under the relevant Statutes. 
(9) The Pro-Vice-Chancello r shall, in absence of the Vioc­
Chanccllor, or in I.he cvcm of beiog unable to perform duties of his 
office, exercise all the powers and discharge all the li.mctions and 
duties of the Vice-Chancellor. 
(10) The Pro-Vice-Chancellor shall preside,-
(a) in absence of the Chancellor and the Vice-Chancellor. 
at the meetings of the Board; and 
(b) in absence of U1e Vice-Chancellor at the meetings of 
any other authority of the University or a committee thereof. 
(11) The Pro-Vice-Chancellor may, by writing under his signature 
addressed to the State Govenunent, after giving one month's notice, 
resign fr:om his office and such resignation shall take effect from lbe 
date of the acceptance of resignation by tbe State Govemmeni. 
15-19 
15-20 
Deans of 
Faculty. 
GUJARAT GOVERNMENT GAZETIE, EX. 01-04-2017 
16. (!)T here shall be a Dean of each Faculty who shall be nominated 
by the Vice-Chancellor. 
(2) The Dean shall assist the Vice-Chancellor and Pro-Vice 
CbancelJor in managing the academic and other allied affairs of the 
University as entrusted by the Vice-Chancellor. 
(3) The Dean shall bold office for a tem1 of three years. 
(4) The Dean shall be the principal executive autherity of the faculty 
and shall exercise the following powers and perfo1m the following 
functions, namely:-
(i) he shal l be the Chairperson of the Faculty concerned 
and shall preside over the meetings of the faculty; 
(ii) he may attend the meeting of any Board of Studies; 
(iii) be shall supervise and co-ordinate the work of the 
different Boards under the Faculty; 
(iv) be shal l plan and organize sem inars, refresher 
courses, and work-shops , pertaining to the subjects under the 
Facully; 
(v) he shall inspect and guide the University Departments, 
colleges and institutions in respect of subject under the 
Faculty; 
(vi) h.c shall be responsible for the due observance of the 
Statutes, the Ordinances, and the regulations relating to the 
Faculty; 
(vii) be shall recommend to the Executive Council for 
approval, the proposa1s for the programmes of visiting 
te!lchers and for the exchange or teachers; and 
(viii) he shall exercise such other powers and perfonn such 
other functions as may be prescribed by the relevant 
Statutes. 
[ PART rv 
PART TV] GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 15-21 
17. (l) The Registrar shall be a whole time salaried officer of the Rogistm·. 
University and shall act as a Secretary of the Board, the Executive 
Council and the Academic Council. 
(2) The Registrar shall be appointed by the State Government on 
recommendation of lhc Uni vcrsity in accordance with the Statutes to 
be made in this behalf, and his emoluments and conditions of service 
shall be such as may be prescribed by the Statutes. 
(3) The Registrar shall be responsible for U1e due custody of the 
University records, the common seal and such other properties and 
assets of the University as the executive council shall commit to his 
charge. 
( 4) The Registrar shall exercise such other powers and perform such 
other duties as may be prescribed by tl1e Statutes, Ordinances, rules 
and regulations. 
18. ( 1) The Law Officer shall be appointed by lhe University. He Law Officer. 
shall be in-charge in respect of all legal matters for and against 
University. 
(2) The qualifications, experience, powers, functions, and duties of 
the Law Officer shall be such as may be prescribed by !he Statutes. 
19. {I) The Finance and Accow1ts Officer shall be appointed b}' the Finonc• nnd 
Slate Government on deputation. He shall exercise such powers and 
perform such duties as may be prescribed by the Statutes. 
(2) The qualifications, salary, allowances, emoluments, other perks 
and facilities and terms and. conditions of service of the Finance and 
AccoUJlts Officer shall be such as may be determined by the Slate 
Government. 
(3) When the office of the Finance and Accounts Officer is vacant or 
when the Finance and Accounts Officer is. by reasons of illness. 
absence or any other cause, unable to perfonn the duties of his 
Accounts Officer. 
15-22 GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
office, the duties of such office shall be performed by such a person 
as the Vice-Chancellor may appoint for the purpose. 
(4) The Finance and Accounts Officer shall,-
(i) exercise general supervision over the funds of the 
University and shall advise as regards its financial policy; 
(ii) perfonn such other financial functions as prescribed 
under the Statutes and has also assigned by the Vice­
Chancellor. 
Controller of 20. ( 1) The Controller of Examinations shall be a whole time salaried 
Examination. 
Authorities of 
tJnivertlty. 
Board of 
Gove.ruors. 
officer of the University. He shall be appointed by the University 
with the prior approva l of the State Govcrrunent. 
(2) The qualifications. terms and conditions of service of the 
Controller of Examination shall be such as may be prescribed by lhe 
Statutes. 
CJTAPTERIV 
AUTHORITIES OF THE UNIVERSITY 
21. The following shall be the authorities of the Universiry, namely:-
(i) the Board of Governors; 
(ii) the Executive Counci l; 
(iii) the Academic Council; 
(iv) the Finance Committee; 
(v) the Buildings and Estate Committee; 
(vi) the Faculties; 
(vii) the Boards of Studies; 
(viii) such other boards and bodies of the University as may 
be declared by the Statutes to be the authorities of the 
University. 
22. (1) The Boa~d of Governors shal l consist of the following 
members, namely:-
[PART N 
PART IV) GUJARAT GOVERNMENT GAZE'TTE, EX. 01-04-2017 
I. Ex-Officio Members: 
(i) the Chancellor, ex-officio Chairperson; 
(ii) the Vice-Chancellor, ex-officio Vice-
Chairperson; 
(iii) the Pro-Vice -Chancellor; 
(iv) the Secretary, Government of Gujarat, Tribal 
Development Department ; 
(v) the Secretary, Government of Gujarat, Finance 
Department or his nominee not below the rank 
of Deputy Secretary; 
(vi) the Secretary, Government of Gujarat, 
Education Dcparlment or bis nominee not 
below the rank of Deputy Secretary; 
(vii) the Secretary, Government of Gujarat, 
lndustries and Mines Department or his 
nominee not below the rank of Deputy 
Secretary; 
(viii) the Secretary, Govei:nment of Gujarat, Labour 
and Employmenl Departm ent or his nominee 
not below the rank of Deputy Secretary; 
(ix) the Secretary. Government of Gujarat, Health 
and Family Welfare Department or bis 
nominee not below the rank of Deputy 
Secretary: 
(x) the Commissioner of Tribal Development 
Gttjarat State, or his nominee not below the 
rank of Joint Director; 
(xi) the Commissioner of Higher Education, 
Gujarat State, or his nominee not below the 
rank of Joiat Director; 
(xii) lhe Commissioner of Technical Education. 
Gujarat State, or his nominee not below the 
rank of Joint Director; 
15-23 
15-24 GUJARAT GOVERNMENT GAZETTE, EX. 01-04-2017 
(xiii) the Deputy Commissioner-cum-Ditector, 
Primitive Tribes, Tribal Development 
Department, Government of Gujaral 
II. Ordinary Members: 
(i) three Heads of the Department to be nominated 
by the Vice-Chancellor from amongst 
themselves by overall seniority and rotation; 
(ii) two Principals of colleges to be nominated by 
the Vice-Chancellor from amongst themselves 
by overall seniority and rotation; 
(iii) one University Teacher to be nomi11ated by the 
Vice-Chancellor from amongst themselves by 
overall seniority and rotation; 
(iv) four Teachers of the colleges to be nominated 
by the Vice-Chancellor from amongst 
themselves by overall seniority and rotation; 
(v) oue iuember from the Rajpipla Municipality to 
be nominated by the State Government; 
(vi) one member from the Narmada District 
Panchayats to be nominated by the State 
Government; 
(vii) two Members of Legislative Assembly (MLA), 
elected !Tom the ~armada District, lo be 
nominated by the State Government; 
(viii) four distinguished persons to be nominated by 
lhe State Government from amongst 
distinguished educationists, social workers, 
representat ives of tribal communities, women 
and such other class of persons; 
(ix) one donor to be nominated by the State 
Government. 
[PART IV 
PART IVl GUJARAT GOVERNMENT GAZETTE, EX. 0l-04-2017 
(2) At least thirty-three per cent. of the total members to be 
nominated under the category of the ordinary members shall be 
\vomen. 
(3) At least thirty-three per cent. of the total members to be 
nominated under the category of the ordinary members shall be from 
the Scheduled Txibes. 
( 4) The tcxm of members, other than thal of ex-officio members, shall 
be three years. 
23. ( l) 1J1e Board shall meet on a date to be fixed by the Chancellor 
at least twice during a calendar year generally. The annual meeting of 
the Board shall be specially fixed under the directions of the 
Chancellor during a financial year. 
(2) The Chancellor may, whenever he thinks fit and necessary, call a 
meeting for a special reason. 
(3) The quorum shaU not be less U1an one-third of the total number of 
members of the Board (any fraction contained in that one-third being 
rounded off as one). 
(4) A written notice of every meeting together with agenda shall be 
circulated by the Registr<lf lo the members of the Board at least 11ot 
less than fifteen clear days in.variably before the d;ite of the meeting. 
The Vice-Chancellor may permit inclusion of any item in the agenda 
for which due notice could not be given in the meeting. 
(5) The Chairperson, if present, shall preside over t11c meetings of the 
Board and in his absence, the Vice-Chairperson shall preside. 
( 6) The ruling of the Chairperson about any question of procedure 
shall be fina I. 
(7) In case of difference of opinions amongst lhe members , the 
opinion of the Chairperson shall prevail. 
15-25 
Meetin~s or 
Board. 
15-26 
Po\\tn and 
dulitt or 8otrd. 
GUJARAT GOVERNMENT OAZETIE, EX. 01-04-2017 
(8) Each member of the Board, including the Chairperson shall have 
one vote and if there shall be a tie. viz. a deadlock, equality of votes 
on any question to be de1ennined by lhe Board, the Chairperson of 
the Board shall have a casting vole. 
(9) The minutes of the proceedings of a meeting of the Board shall be 
drawn up by the Registrar with the approval of the Chairperson of the 
Board and circulated invariably within twenty days to all the 
members of lhe Board. The minutes, along with amendments, if any, 
shall be placed for confinnation at the next meeting of 1he Board. 
After the minutes are confinned and signed by lhe Chairperson of the 
Board. Ibey shall be recorded in lhe minute book which shall be kepi 
open for inspection by the members of the Board. 
(I 0) (i) Whenever, in accordance with lhe Statutes, any person is to 
hold an office or be a member or an authority of the University by 
rotation according lo seniority. such seniority shall be determined 
according to the length of continuous service of such person ill grade 
and in accordance with such other principles as the Board may from 
timc-10-time, prescribe. 
(ii) lt shall be the du1y of lhe Registtar to prepare and 
maintain in respect of each class of members 10 whom !he provisions 
of relevant Stam1cs apply, a complete and up-to-date seniority list, in 
accordance with the provisions of clause (i). 
(iii) 1f 1wo or more persons have equal length of co11lin1101is 
service in a particular grade or the relative seniority of any person or 
persons is otherwise in doubt, the Registrar may, on bis own motion 
or shall, at the request of any such person. submit the matter to the 
Board whose decision !hereon shall be final. 
24. Subject to the other provisions of this Act, !he Board shall 
exercise the following powers and perform the following duties, 
namely:-
[PART IV 
PART TV] GUJARAT GOVERNMENT GAZETIE, EX. 01-04-2017 
(i) to take policy decisions regarding planning, 
development, management and other related 
matters for good governance of the University 
and to issue directions for proper 
implementation of the same; 
(ii) to institute Professorships, Associate 
Professorships, Assistant Professo rships, 
subject experts, co-ordinators, field experts and 
by any other posts of teachers required by the 
University; 
(iii) to make, amend or repeal the 

Excerpt shown. Open the full act in Lexace.

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