The Gujarat Organic Agricultural University Act, 2017.

E~tra No. 16 
© 
Qt:be ~ujarat ~obernment @a1ette 
EXTRAORDIN ARY 
PUBLISHE D BY AUTHORITY 
Vol.LVID) MONDAY. APRIL 3, 2017/CAJTRA 13, 1939 
Separate paging is given to this Fart in order tbatit may be filed as a Separate Compilation . 
PART IV 
Acts of Guja rat 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 lhe l""April, 2017 is hereby published for general 
information. 
KM.LALA , 
Secretary to the Government of Gujarat. 
Legislative and Parliamentary A ff airs DepartmenL 
GUJARAT ACT N0.16 OF 2017. 
(Fim published, after having received the assent of the Governor, in 
the "Gujaral Govemmc11t Gazette", on the 3"' April, 2017). 
AJ\'ACT 
to establish and incorporate a University for the development of organic 
agricultural sciences io the State of Gujarat. 
lt is hereby enacted in the Sixty-eighth Year of the Republic ofl ndia as 
follows:· 
CH APTER I 
PRELIMINARY 
J. (I) This Act may be called the Gujarat Organic Agricultural Shorttillc and 
University Act, 20 17. 
commtnce:mcn1. 
(2) h shall come into force on such date as the State Government 
may, by notification in the Official Gazelle, appoint. 
EX. IV· l6 16-1 
16-2 GUJARAT GOVERNMENT GAZETfE, EX. 3-04-2017 [PART IV 
Otll nitions. 2. In this Act, unless the context otherwise requi res,-
(a) "Academic Council " mean s the Academ ic Counc il of the 
University constituted under section 13; 
(b) "affiliated college or institution" means a college or 
institution affiHated to the University under sectio n 45; 
(c) "ag ricu lture " means natural resource manageme nt, crop 
improve ment including production and protectio n. 
horticu lture, veterinary, animal sciences and fisheries, dairy 
science and technology, plant molecular biology and 
biotechnology, forestry, agriculture engineering and 
technology, food technology, home science , agri-busi ness 
managemenl, basic sciences and humanities in relation to 
agric ulture, any other subject related to agriculture; 
(d) "authority" means any authori ty of the Un iversity as 
specified in sec tion IO; 
(e) ''Board " means the Board of Mana!\cmcnt constituted 
und er section I I ; 
(f) "Board of Stu dies" means academic affairs commillee at 
fac ult y level ; 
(g) "College or institution" mean s a constit uent o r affi liated 
college of Lhe University unde r its direct adm .inistrative 
and financial COnlrOJ and ma nageme nt; 
(h) "Chancellor" means the Chance llor of the University ; 
(i) "CO i" means Cemre of Incubation s unde r the 
jurisdiction of the Unive rsity ; 
(j) "Comp tro ller" mea ns the Comptro ller of the University 
appointed under sec rion 31; 
(k) "Dean" means the Dean of the college or Lhe Dean of the 
Faculty appo inted under section 29; 
(I) "Director" means the Director of Research and Dean of 
post -gradua te studi es and, Director of Extension 
PART TV l GUJARAT GOVERNMENT GAZETI'E, EX. 3-04 -2017 
Educa1ion appointed under sect ions 27 and 28, 
respective ly; 
(m)"Exle nsion Education Council " means the Extens ion 
Education Council of the University constit uted unde r 
section 17; 
(n) "Faculty" means the Facu lty in the University as 
specified in this Act and the Stalules; 
(o) " Finance Com mittee" means the Finance Commi ttee 
consti tuted under sect ion 41; 
(p) "1-lostel" means a place of residence fo r student s of the 
Univers ity or colleges or institutions maintained or 
recog nized by the University under chis Act; 
(q) " KVK" means the Krish i Vigyan Kendra under the 
jur isdict ion of the Unive rsity; 
(r) " Officer" means an officer of the University as 
specified in section 22 of the Act; 
(s) " organ ic agric ultur e" means and includes all the 
disciplines mentioned in clause (c) which avoid use of 
synthetic fertilizers, pesticides, Genetically Modified 
Organisms, synthetic hom1ones and chemicals, minimize 
pollution of air, soil and water, and optimize the health and 
productivity of interdependent communities of plants, 
animals and people; 
(t) "prescribed " means prescribed by the Statutes ; 
(u) "Reg istrar " means the Registrar of the Univers ity 
appointed under section 30 ; 
(v) "Research Council" means the Research Council of 
the University constituted under section 15; 
(w) " Statutes and regulations " means the Statutes and 
regu lations of the University spec ified under sectio ns 
42 and 44, respectively; 
16-3 
16-4 GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV 
(x) "Student" means the person admitted to and enrolled in 
constituent coll ege or unit of the Universi ty for 
undergoing a course of study for a degree , or ocher 
academic programme duly instituted; 
(y) «teacher" means a person not below the rank of an 
Assistant Professor appointed or recognized by the 
Universi ty for the purpose of imparting instruction 
and/or conducting and guiding researc h or extension 
programmes, and shall include any other person who 
may be declared by the Statutes to be a teacher ; 
(z) "University " means the Gujarat Organic Agricultural 
Universi ty as cons tituted unde.r sect ion 3 of this Act; 
(za) "Vice-Chancellor " means the Vice-Chancellor of the 
University appointed under section 24. 
CHAPTERil 
UNIVERSITY 
F.stabli shmrnt 3. 
and 
( I) T here shall be establis hed and const it uted a University 
Incorpora tion by the name of the "Gujarat Organic Agricultural University". 
of Un.iversity. 
(2) The University shall consist of the Chancello r, lhe Vicc­
Chancellor , the Board of Maoagement, the Academ ic Counci l, the 
Research Cou ncil, the Extens ion Educat ion Council and other 
authorities and officers and constituent bod ies as set forth in this Act 
or as provided in the Statutes. 
(3) TI1e University shall have perpetual succession and a common seal 
and may sue or be sued by the said name. 
(4) The headquarters of the University shall be at Gandhinagar or at 
such other place as the State Government may detem1ine. 
Ttrrhorial 4. (I) With respect to the teaching at the University or college level, 
Jurisdiction and 
con>tlluc nt Bodies. research, and extension education programmes in the field of organic 
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 
agricu lture, the territorial jurisdiction and the responsibility of lhc 
University shall extend to the entire State of Gujarat. 
(2) All colleges , research stations, COis and other institutions under 
the jurisdict ion and authority of the University shall be the constituent 
units of the University under the management and control of the 
University officers and authorities. 
(3) The Organic Agricultural University may assume responsibility 
for the establishment, development and operations of its constituent 
bodies in the territorial jurisdiction and abroad as may be required. 
5. The objects of the University shall be as follows, namely:-
(I) making provisions for imparting education towards 
development of quality human resource in different branches of 
study in organic agriculture; 
(2) advancement ofleaming and conducti ng of research.; 
(3) to acquire the traditional and ancient knowledge and refine it 
with modem scientific tools; 
(4) undertaking extension education and training; 
(5) promoting partnership and linkages with national and 
international educational institutions; 
(6) such other purposes as the University may from time to time 
determine. 
16-5 
ObjccU of 
Univcrsi?'· 
6. (I) The University shall, subject to the provisions of this Act Admission co 
and the Statutes, be open to all persons. 
(2) Subject to the provisions under sub-section (1), the University 
shall reserve seats for the person belonging to the Scheduled Castes, 
Schedu led Tribes and Socially and Educationally Bac.kward Classes 
specified by the Government or candidates from other States in India: 
Unh•tr1ity. 
16-6 GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV 
Provided t:hal no such person shall be entitled to be admitted to 
the University unless he meets the standards prescribed in respect of such 
candidates. 
Po·"·tni and 7. 
functions or 
The University sha ll have the following powers and functions, 
tJnivtr11iry. namely:-
(1) to provide for diploma, post-graduate and vocational courses 
instruction in organic agriculture and other areas as the University 
may deem lit; 
(2) lo provide for conduct of research in organic agriculture; 
(3) to facilitate dissemination of the findings of research and 
technical information through an extension program; 
(4) to institute courses of study and hold examinations for and confer 
degrees, and other academic distinctions on persons who have 
pursued and qualified for a prescribed course of study or research 
or both in the University or including part courses and research 
carried out in any other University or recognized institutions for 
the purpose; 
(5) to withdraw or cancel any degree, diploma or certificate conferred 
or granted by the University in such manner as may be 
prescribed; 
( 6) to provide training for farmers, field workers, rural youth and 
other persons not enrolled as regular students of the University; 
(7) to have collaboration in academic, research and extension 
programmes with other Universities, Indian Council of 
Agricultural Research Institutes and Public and Private Research 
and Development Organizations or Institutions; 
(8) to acquire, hold and retain property, both movable and 
immovable, to lease, sell or otherwise transfer any movable or 
PART IV) GUJARAT GOVERNMENT GAZETTE, EX 3-04-20 J 7 
immovable property which may have become vested or have been 
acquired by ii for the purpose of the University, and to receive 
and borrow money from the Central Government, State 
Government or any other approved sources and do all other 
things necessary for the purpose of this Act; 
(9) to establish and maiotain colleges, laboratories, libraries, 
museums , research stations, KVKs or Centtc of Incubations as 
per agro climatic condilioas of the State and units thereof 
relating to organic agriculture and allied science s; 
(IO)to create teaching, research, extension and other posts with the 
approval of the Government and to appoint persons to such posts; 
(11) to create administrative and other posts as the University may 
deem necessary from time to time and to appoint persons to such 
posts; 
(12) to institute and award fellowships, scholarships, stipends, prizes 
in accordance with the Statutes ; 
(13) to inspect research stations and recognized institutions and to take 
measures to ensure that proper standards of instruction, teaching 
are maintained in them; 
( 14) to lay down and regulate the pay-scales, allowances and other 
cond.iti.ons of service of the members of the teaching, other 
academic and non-teaching staff of the University; 
(15) to lay down and regulate the pay-scales , allowances and other 
conditions of service of the members of the teaching, other 
academic and non-teaching staff in affiliated colleges or centres 
and recognized institutions of the University; 
( 16) to fix, demand and receive such fees and other charges as may be 
prescribed; 
( 17) lo institute and maintain residential accommodations for students 
16-7 
16-8 GUJARAT GOVERNMENT GAZETTE, EX. 1-04·2017 (PART lV 
and staff of the University as appropriate; 
(18) to supervise and contro l the residence, conduct and discipline of 
the students of the University , and 16 make arrangement for 
promoting their health and welfare; 
(19) to regulate the expenditure and to manage the finance and to 
maintain the accounts of the University; 
(20) to purchase or to take on lease any land or building or works 
which may be necessary or conve nient for the purpose of the 
University on such terms and conditions as it may think lit and 
proper and :to construct, aher and maintain any such bui lding or 
works ; 
(21) to draw and accept , LO make and endorse, to discount and 
negotiate government promissory notes and other promissory 
notes, bllls of ex.change, cheques or other negotiable instruments ; 
(22) to raise and borrow moneys on bonds , mortgage s, promissory 
notes or other obligations or securities founded or based upon aJI 
or any of the properties and assets of the University or without 
any securit ies and upon such terms and cond itions as it may think 
tit and to pay out the funds of the UniverSity, all expenses 
incidental to the raising of moneys, to repay and redeem any 
money borrowed after taking prior permission of the State 
Government; 
(23) to receive grants, subventio ns, subscript ions, donations and gifts 
for the purpose of the University and consistent with the objects 
for which the U niverSicy is established and to allocate and 
disburse grants out of the fund LO institution s and courses 
recogn ized by it for the purpose of developing them so as co 
promote organic farming; 
(24) to establish such special centres , specia lized study centres or 
other units for research and instruction as in the opinion of the 
PART IV) GUJARAT GOVERNMENT GAZEITE,EX . 3-04-2017 
University, necessary for the furtherance of its objective; 
(25) to provide priming, reproduction and publication of research and 
other works and to organize exhibitions, workshops seminars, 
conference, etc. pertaining to organic fanning and agriculture; 
(26) to hold and manage trusts and endowments ; 
(27) lO carry out accreditation of the laboratories , Institutes and the 
Universities for organic agriculture; 
(28) to do all such acts and things whether incidental to the powers 
aforesaid or not as may be required in order to further the objects 
of Lhe University. 
8. ( I) 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, creed, caste, language, sex, place of birth, 
class or profession of political or other opinion or any of them. 
(2) lt shaU not be lawful for the University to impose on any person 
any test whatsoever relating to religious belief, race, creed, caste, 
language, sex, place of birth, class or profession of political or other 
opinion in order to entitle him to be admitted as a teacher or a student of 
the Univers ity or to hold any office or post in the University or to 
qualify for any degree, diploma or other academ ic distinction or to enjoy 
or exercise any privi leges of the University or any benefaction thereof. 
16-9 
Universit y op-en 
t'O au irr'C.lipcctivt: 
or~cx, religion, 
da.1151 creed or 
opinion. 
9. (I) The Chancellor shall have the right to cause an inspection to •••p<etioo 
be made by such person or persons as be may direct, of the University, •nd 
Inquiry , 
its bu tidings, laboratories and equipment and of any constituent units of 
the Univers ity and to cause an inquiry to be made in respect of any 
matter counected with the University. 
16-10 GUJARAT GOVERNMENT GAZETTE. EX. ,3-04-2017 [PART IV 
(2) The Chancellor , shall, in every case, give due notice Lo the 
Universi1y of his in1ention 10 cause an inspection or enquiry co be 
made and the University entilled to be represented thereat. 
(3) The Chancellor shaJI communicate 10 !he Unive rsity with 
reference to lhe resu lt of sucb inspec1ion or inquiry, and may after 
ascertaining the opinion thereon of the Board, advise I.he Universily 
upon the action 10 be taken and fix a time Ii mil for taking ac1ion. 
(4) The University shall, withi11 the time limit so fixed, report 10 
the Chancellor the action which has been iaken or is propose to be 
!<!ken on the adv ice tendered by the Chance llor. 
(5) The Chancellor may, where such action has not been taken by 
the University to the satisfaction of the Chancellor within the time 
limit fixed and after considering any explanation furnished or 
representation made by the University , issue such directions as he 
may think fit and the University sha ll comply wil h such direction s. 
(6) Notwithstanding anything contained in the precedin g sub ­
sec1ions, if at any time lhe Chancellor is of the opinion that the affairs 
of the University are no1 managed in furihcrance of the objects of the 
University, or in accordance with the provisions <;>f this Act and the 
statutory regula1ions or the special measures are desirable to maintajn 
the standards of the Univers ity for Leaching, examinat ion, research, 
extension education, he may indicate 10 the Universi1y any matter in 
regard for which it desires an explana tion, and call upon the 
Univers ity to offer such explanations, within such time as may be 
specified by the Chancellor. lf the University fails to give any 
explanation within the time specified or offer an explanation which, 
in the opinion of the Chancellor is unsa1isfactory, the Chancellor may 
issue such instruc1ions as appeared necessary and desirab le to him in 
PART IV] GU.JARA T GOVERN MENT GAZETrE, EX. 3-04-20 17 
the circ u mstances of the case and may exercise such powers as 
nece ssary for giving effect to the instructio ns. 
(7) The University shaJJ furnish sucb information relating to the 
admini stration of the Univers ity as the Chancellor may require , 
CHAPTER ill 
AUTHORITIES OF UNIVERS ITY 
16-1 1 
10. T he followi ng shall be the authorities of the Univer sity, name ly:- i\uthoriti.,.,r 
(i) the Board of Managemcm ; 
(ii) the Academic Council; 
(ii i) the Research Council ; 
(iv) the Extension Education Cou ncil; 
(v) the facult ies and their Board o f Studies ; 
(vi) suc h other bodies of the University as may be declared by the 
Statu tes to be authorities of University. 
Utah·ershy. 
11. (I) The Chancellor shall, soon after the first Vice-Chancellor 8o•rd of 
is appointed, constitute the Board of Management. 
(2) The Board of Managemeni shall consist of the follow ing 
members , name ly:· 
(i) the Vice-Chancellor -Chairperso n; 
(ii) the Secre tary, Department of Agriculture , Government of 
Gujarat or his nominee not below the rank of Dep uty 
Secretary ; 
(ii i) the Secretary , Fi nance Departmen t. Government of Gujarat or 
his nominee not below the ra.nk of Deputy Secretary; 
(iv) the Secretary from the Department o f Animal Husbandry or 
fjsherie s or Forestry or his nominee not below the rank of 
Deputy Secretary, to be nominated by the Governme nt of 
l\f.ana g tmtnt 
andib 
ConJlitution . 
16-12 GUJARAT GOVERNMENT GAZETTE, EX. · 3·04-2017 [ PART IV 
Gujarat keeping in view the teaching and research 
programmes at the University; 
(v) one eminent person from the field or organic agriculture and 
allied sciences, to be nominated by the State Government; 
(vi) one outstanding woman having background or organi c 
farming, to he nominated by the State Government ; 
(vi i) one progressive farmer having background of organic 
farming, from the juri sdiction or the University, to be 
nominated by the State Government ; 
(viii) one representative from the Indian Council of Ab'ficultural 
Research {TCAR), to be nominated by the Director General, 
ICAR; 
(ix) the Director o f Agriculture , Gujacat State; 
(x) the Director of Animal Husbandry , Gujarat State ; 
(xi) the Direc tor of Horticulture , Gujarat State; 
(xii) o.ne member nominated by the Vice-Chancellor by ro.tation in 
the prescribed ma11J1er from amongst the Deans; 
(xiii) one Director , to be nominated by the Vice-Chancellor from 
Director ofResearch or from Director of Exte nsion Educatio n; 
(xiv) Registrar - Member-Secretary; 
(3) The term of the office of the Members of the Board other than 
the ex-officio member s sha ll be two years. 
(4} When any vacancy occurs in the office of any member by the 
reason or death, resignation or any cause other than the exp iry of term , 
the vacancy shall be filled in accordance with the provisions of this 
section and the person who fills such vacancy shall hold office for the 
remainder of the term for which the person whose place he fills wou ld 
bave bcco a member . 
PART IV] GUJARAT GOVERNMENT GAZETT E, EX. 3-04-2()17 
(5) No a¢tion or proceedings of the Board shall be in val id merely on 
the ground of the. existence of any vacancy or defect in the constitution 
of the Board. 
(6) No other officer or employee of the University shall be eHgible to 
be the member of the Board under clause (v) to (vii) of sub-section (2) of 
this section. 
(7) The Board shall, on such date and at such place. fixed by the 
Vice-Chancellor , hold its meeting: 
l'rovided that the Vice-Chancellor shall fix a date and a place for the 
meeting of the Board at least once in every three momhs. 
(8) One-third of the members of the Board shall form quorum at a 
meeting of the Board: 
Provided that jf a meeting of the Board is adjourned due to 
insufficient quorum, no quorum shall be necessary at the next meeting 
called for transacting the same business. 
(9) The Board for the purpose of consultation may invite any person 
having experience or special knowledge on any subject under 
consideration to attend its meeting. Such person may speak or otherwise 
take part in the proceedings of such meeting but shall not be entitled to 
vote. Any person so invited shall be entitled to such allowances for 
attending the meeting as may be prescribed. 
12. (I) Subject to the provisions of this Act and the Statutes, the 
Board shall be the Chief Executive Body of the University and shall 
manage and supervise Lhe properties and activities of the University and 
Shall be responsible for the conduct of all administrative affairs of the 
University not otherwise provided for in this Act. 
(2) Without prejudice to the generality of the foregoing powers, the 
Board shall exercise the following powers and perform the following 
functions, namely:-
16-13 
Pa...·tn •nd 
func1ions of 
Bo11rd. 
16-14 GUJARAT GOVERNMENT GAZETTE, EX. 3·04·2017 [PART IV 
(i) to consider and approve the financial requirements, estimates 
and the budget of the University; 
(ii) to hold and control the property and the funds of the 
University and issue any general directive on behalf of the 
University; 
(iii) to accept or transfer any property on behalf of the University; 
(iv) t.o accept on behalf of tbe University, bequests, donations and 
endowments; 
(v) to administer funds placed at the djsposal of the University for 
the purpose intended; 
(vi) to arrange for the investment and withdrawal of the funds of 
the University; 
(vii) to borrow money for capital investments with prior approva l 
of the State Government and make suitable arrangements for 
its repayment; 
(viii) to consider, decide the matters of general policy relating to the 
progress and development of the University; 
(ix) to suggest the steps to be taken by the authorities of the 
University in pursuance of lhe pol icy decided by the Board; 
(x) 10 enter into, vary, carry om and cancel contracts on behalf of 
the University in exercise or performance of the powers and 
functions assigned to iL by or under Oiis Act or the Statutes; 
(xi) 10 make provision for buildi11gs, premises, furniture, apparams 
and other means needed for carrying on the work of 1he 
University; 
{xii) to consider and approve the recommendations of 1he 
Academic, Research and Extension Education Councils where 
required; 
(xiji) to direct the form and use of the common seal of the 
University; 
(xiv) to appoint such committees and bodies as it may deem 
PART IV] GUJARAT GOVERNMENT GAZETIE , EX. 3-04-2017 
necessary and set down the terms of reference thereof in 
accordance with the provisions of this Act and the Statutes; 
(xv) to consider and approve establishment, amalgamation and 
abolition of college, department, centre or research station or 
sub-station on the recommendation of Academic Council, 
Research Counci I or Extension Educaiton Council; 
(xvi) to create teaching, research, extension education and other 
posts with the approval of the State Government; 
(xvii) to approve the recommendations of the Selection Committee 
in the prescribed manner for appointment of officers, teachers 
and employees of the rank of Assistant Professor and above; 
(xviii) to affiliate centres or colleges or recognize institutions of 
research in organic agriculture or extension education as may 
be provided by the Statutes; 
(x.ix) to arrange for and to direct, the inspection of affiliated centres 
or colleges, recognized instilutions and hostels, to issue 
instructions for maintaining their efficiency and for ensuring 
proper conditions of employment including pay-scales and 
allowances for the members of their teaching, other academic 
and non- teaching staff; 
(xx) to withdraw, either in whole or in part, or to modify the rights 
conferred on a colleg_e by affiliation or on an institution by 
recognition; 
(xxi) to recommend to the State Government for withdrawal or 
reduction of a grant of a college which makes default in 
carrying out the conditions of affiliation; 
(xxii) to recognize a member of the staff of an affiliated centre or 
college or recognized institutions to undertake specialization 
of studies; 
(xxiii) to make such provision as to enable affiliated centre or 
colleges and recognized institutions to undertake specialization 
16-15 
16-16 GUJARAT GOVE'.RNMENT GAZETIE, EX. 3-04-2017 [PART LY 
of studies; 
(xxiv) 10 lay down and regulate the pay-scales, allowances and other 
conditions of service of the members of the teaching, other 
academic and non-teaching Slaff of the University; 
(xxv) to lay down and regulate the pay-scales, allowances and other 
conditions of service of the members of the teaching, other 
academic and non-teaching staff in affiliated centres, colleges 
and recognized institutions of the University; 
(xxvi) to supervise and control the residence, conduct and discipline 
of the students oflhe University, and to make arrangement for 
promoting their health and welfare; 
(xxvii) to institute and award fellowship and scholarships, 
studentships, medals, pri7.es and other awards; 
(xxviii) to institute and confer or grant degrees, diplomas and other 
academic distinctions; 
(xxix) to call for reports, returns and other information from colleges 
and recognized institutions; 
(xxx) to exercise all powers to promote diploma, post-graduate and 
vocational courses, teaching, research and extension 
education; 
(xxid) to fix, demand and receive sucll fees and other charges as may 
be prescribed; 
(xxxii) to make recommendations, not otherwise provided for in this 
Act or the Statutes and all other powers which are requisite to 
give effect to the provisions of this Act or the Statutes; 
(xxxiii) to formulate the committee for accreditation of laboratories, 
institutes and the.Universi1ies. 
(3) The powers and functions under clauses (xviii) to (xxiii) of sub­
section (2) shall not be exercised or perfonned by the Board except upon 
the recommendation made by the Academic Council. 
PART IV ] GUJARAT GOVERNMENT GAZETIE , EX. 3-04-20 17 
(4) The exercise of powe~s by the Board under clauses (xxiv) and 
(xxv) of sub-section (2) in so far as I.hey relate to the laying down and 
regulat ing the pay -scales , allowan ces and orher conditions of 
service of th e members of the teachi ng, other academ ic and ·non­
teaching staff of the University, const ituent co llege, affilia ted 
coll ege and recognized institution, shall be subjec t to the 
approva l of the Sta te Govern ment. 
(5) The Board may, appoint committee to carry out its administrative 
work and define their constitution, functions and tenures as may be 
prescribed. 
16- 17 
13. (I) The Academic Council shall consist of the following Ac•d•micCo uncil. 
members, namely:-
(i) the Vice-Chancellor- Chairperson, ex-ofllcio; 
(ii) the Director of Research and Dean of Post-graduate studies, 
ex-officio; 
(iii) the Directo r of Extension Education, ex-officio; all Deans, 
ex-officio; 
(iv) two Heads of the Department from each faculty, to be 
nominated by the Vice-Chancellor on rotation basis; 
(v) one teacher of the rank of Professor from each faculty, by 
rotation, to be nominated by the Vice-Chancellor; 
(vi) three emine nt educalionist from outs ide the University, to 
be nominated by the Vice-C hancellor; 
(vii) the Registrar, ex-officio Member-Sec retary. 
The Comp troller and the University Librarian shall be the non­
member invitees. 
(2) The Academic Council may co-opt as members not more than 
two persons for such period and in such manner as may be prescril;led so 
16-18 GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV 
as to secure adequate representation of different sectors of organic 
agriculture and allied fields. 
(3) All members of the Academic Council other than the ex-officio 
members and members referred in sub-section (2) shall hold office for a 
tenn of two years. 
(4) One-third of the members of the Academic Council sha.11 form 
quorum at a meeting of the Council: 
Provided that if a meeting of the Academic Council is adjourned 
for the want of quorum, no quorum shall be necessary at the next 
meeting for the transact ion of the same business. 
(5) The Academic Council shall meet at least once in each semester 
on such date as may be fixed by the Vice-Chancellor. However, the 
special meetings of the Academic Council may be called by the Vice­
Chancellor. 
fo,,.·rn and 14. ( I) The Academic Council shall, subject to provisions of this 
(unction.1' of 
Audr.mic 
Cou ncil. 
Act and the Statutes, have the powers by regulations to prescribe alJ 
courses of study and determining curricula, and shalJ have the control on 
teaching and other educational programmes within the University, and 
shall be responsible for the maintenance of standards thereof. 
(2) The Academic Council shall have the powers 10 make 
regulations cons istent with this Act and the Statules relating 10 all 
ac(ldemic matters subject to Its control and to amend or repeal such 
regulations. 
(3) ln particular, and without prejudice to the generality of the 
foregoing powers, the Academia Council shall have the following 
powers, namely:-
(i) 10 advise the Board and the Vice-Chancellor on all 
academic matters; 
PART IV J GUJARAT GOVERNMENT GAZETIE, EX. 3-04·20 17 
(ii) to make recommendation s for the institution of 
Professorships , Associate Professorships , Assistant 
Professorships and other teaching posts including posts in 
research and extension education and in regard to the duties 
thereof; 
(iii) to make recommendations for adjunct professorship; 
(iv) to make recommendations for the estab lishment, 
amalgamation or abolition of faculty, college, department 
ofteac hing, research and extension education ; 
(v) to make regulations regarding the admiss ion of students to 
the University, and determin e the number of the students lo 
be admitted; 
(vi) to make regulations relating to the courses of study leading 
to degrees, diplomas and cert ificates; 
(vii) to make regulations relating to the conduct of examinations 
and to maintain and improve standards of education; 
(viii} to arrange for co-ordination of studies and teaching in 
affiliated colleges and recognized institutions; 
(ix) to approve regulations prescribing the manner of granting 
exemption in approved courses of studies in the University 
or in the affiliated colleges for qualifying degrees , diploma 
and certificates; 
(x) to recommend to the Board, the affiliation of a college and 
recognition of the in~'litution; 
(xi} to make proposals for allocating subjects to the faculty; 
(xii) to make proposal for diploma, vocational courses, post­
graduate teaching, research and extension education ; 
(xiii) to recommend qualifications to be prescribed for teaching, 
research and extension education staff in the University; 
(x iv) to make recommendations regarding the qualifications to 
be prescribed for teachers in the University; 
16-19 
16-20 
Resr:arc.h 
Council. 
GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 [PART IV 
(Xv) to exe rcise such othe r powers and perfo rm such othe r 
functions as may be conferred or imposed on it under the 
provisions of this Act, by the Board or the Vice-Chancellor. 
15. (I) The Research Council shall consist of the following 
members, namely:-
(i) the Vice-Chance llor - Chairperson; 
(ii) the Directors of Agriculture, Horticulture, Animal 
Husbandry, Fisheries or Chief Conserva tor of Forests of the 
Government, depending upon researc h manda te and 
progran1mes of the University; 
(iii) the Director of Extensio n Ed ucation; 
(iv) all Deans; 
(v) all Heads of the Depanments/Assoc iate Directors; 
(vi) Director of Research- Member-Secretary. 
The Registrar and the Comptroller shall be the non-member 
invitees. 
(2) The Research Council may co-opt as members not more tnan four 
persons including one progress ive fanner having backgrou nd of organic 
farming for such period and in such manner as may be prescribed so as 
to secure adequate representation of difTerent sectors of agriculture and 
allied fields. 
Fuuttioels of 16. 
-.m 
The Research Counci l sha ll consider and make recommendat ions 
Council in respect of: 
(i) the research program mes and projec ts undertake n or to be 
undertaken by the various University scientists in the 
field of o rganic agriculture and allied sciences and their 
prioritization, monitor ing and evaluatio n; 
(ii) physical, fiscal aod administra tive facilit ies required for 
impleme nting research projects; 
PART IV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 
(iii) orieming research to meet farmers and needs of other 
stake holders; 
(iv) Public-Priva te Partners hip in researc h; 
(v) any other matter pertaining to research programme s 
which may be referred to it by the Vice-Chance llor or the 
Board or any other authorities of the University . 
17. ( I) The Extensio n Education Council shall cons ist of the 
following members , namely :-
(i) the Vice-Chancel lor-Chairperson; 
(ii) the Directors of Agriculture, Horticu lture, Animal 
Husbandry, Fisheries or Chief Conservator of Forests of the 
Government, depending upqn mandate and programmes of 
the University; 
(iii) the Director of Research and all Associate Directors or 
Joint Direc tors ; 
(iv) all Deans; 
(v) all Heads of the Departmen ts, Regional Research Station or 
Centres ; 
(vi) two eminent persons in the field of Extensio n Education 
from outside of the University, to be nominated by the 
Vice-C hancellor ; 
(vii) two progressive farmers having bac kground of organic 
farming, to be nominated by the Vice- Chancellor ; 
(viii) the Director of Extension Educa tion- Member -Secretary. 
The Registrar and the Comptro ller shall be. the non-member 
invitees. 
(2) The Vice·C hanceUor may co-opt up to two members from related 
organizations. 
16-21 
Ei:ttnsion 
Educ:.aiton 
Council. 
16-22 GUJARAT GOVERNMENT GAZETTE, EX. 3-04·2017 [PART IV 
Funclionl of 1.8. '!'he Extension Education Council shall consider and make 
Extcn$ion 
Et.fucation 
Cou.ocil. 
recommendations in respect of,-
(i) the extension programmes and proje<:ts of the University; 
(ii) co-ordination of extension activities; 
(iii) development of farmers' education, training and advisory 
services; 
(iv) monitoring and evaluation of the extension programmes 
and projects of the University; 
(v) any other matter referred to it by the Vice-Chancellor, 
Board or any other authorities of the University. 
f'acultit'J and 19. (I) The University shaU have the faculties. 
Roanl of 
Studies. 
(2) Each faculty shall have the Board of Studies consisting of the 
following members, namely:-
(i) the Dean of Faculty- Chairperson; 
(ii) the Principal of the constituent colleges; 
(iii) all Heads of the Oepanments of the concerned faculty; 
(iv) one senior faculty member from each Oepanmen t, to be 
nominated by the Dean of Faculty; 
The senior Read of the Department shall be the Member­
Secretary. 
(3) llie functions of each faculty shall be as follows, namely:-
(i) to review teaching programmes and suggest improvement 
thereof; 
(ii) to consider the recommendations of 1he Commiuee of the 
courses and curricula and submit to the Academic Council 
the same for approval; 
(iii) 10 perform such other functions as may be assigned to it by 
the Academic Council or the Vice-Chancellor. 
PART IV] GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 16-23 
20. Every authority shall have the power to appoint Committees ConstlMioo or 
which may, unless otherw ise provided in this Act or Statutes, consist of 
the members of the authority and such other persons as it may deem fit. 
Com mitttes. 
21. (I) Save as otherwise provided in this Act, if any member Provi..lons In 
other than ex-officio member of any authority or body of the University, 
is unable l)y reason of his death, resignation, removal or otherwise to 
complete his full term of office, the vacancy so occurred shall as soon as 
possible, be filled by appo intment, nomination or co-option, as the case 
may be, and the person so appointed, nominated or co-opted shall hold 
such office for the remainder period for which the member in whose 
place such person is appointed, nominated or co-opted wou Id have held 
office if the vacancy had not occurred. 
(2) The Board may remove any person from membership of any 
authority or body of the University on the ground that such person has 
been convicted of any oife nce involving moral turpitude or conduct not 
befilt ing the office held by the conce rned member with tbe approval of 
the Chancellor: 
Provided that the prior approval of the Chance llor shall oor be 
necessary where such person has been convicted by a competent court of 
law: 
Provided further that no such order shall be made against any 
person without giving him reasonable opportunity of being heard. 
(3) A person who is a member of any authority or body of the 
University as a representative of anothe r body whether of the University 
or not, shall cease to be a member of such authority or body if before the 
expiry of the term of his membership he ceases to be a member of that 
other body by which he was appointed or nominated. 
rel.a.lion to 
membtr.shfp of 
authoritirs. 
16-24 GUJARAT GOVERNMENT GAZETTE, EX. 3·04·2017 (PART LV 
(4) Whenever any person becomes a member of any authority or 
body of the University by virtue of the office held by him, he shall 
forthwith cease to be a member of such author ity or body if he ceases to 
hold such office before the expiry of lhe term of his members hip: 
Provided that he shall not be deemed 10 have ceased to hold his 
office Jnerely by reason of his proceeding on leave for a period not 
exceeding four months. 
(5) Any member, other than an ex-officio member of any authority or 
body of the University may resign from his office by letter addressed to 
the Vice-Chancellor and :>uch resignat ion, upon acceptance , shall take 
effect from the date on which the same is submitted. 
CHAPTER IV 
OFFICERS OF UNIVERSITY 
Offirwor 22. 
Uni~·trsity. 
The following shall be the officers of the University , namely:-
(i) the Chance llor; 
(ii) the Vice-Chancellor; 
(iii) the Director of Research and Dean of Post-graduate Studies; 
(iv) the Director of Exten.sion Education; 
(v) the Deans ; 
(vi) the Registrar; 
(vii) the Comptroller; 
(vi ii) such other officers in the serv ice of the Univers ity as may 
be declared by the Statutes to be the officers of the University. 
PART JV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-2017 16-25 
23. ( I) The Governor of the State of Gujarat shall, by virtue of Chancellor. 
his office, be the Chancellor of the University. 
(2) The Chancellor shall be the Head of the University and shall 
when present, preside al the Convocation of the University. 
(3) The Chancellor may by an order in writing, annul any order or 
proceedings of the officer or any authority of the University which is not 
in conformity with this Act and the Statutes: 
Provided that before making any such order he shall call upon the 
officer or the authority concerned to show cause why such an order 
should not be made and if any sufficient cause is shown within the time 
specified in this behalf, he shall consider the same and pass appropriate 
order. 
(4) The Chancellor shall exercise such other powers and perform 
such other duties as are conferred on him by this Act or the Statutes. 
24. ( I) The Vice-Chancellor shall be appointed by the Stale vic .. Ch•n<•llor. 
Government from amongSt three persons recommended by a search 
comm ittee constituted for the purpose under sub-section (3). 
(2) To be eligible for being appointed as the Vice-Chancellor, a 
person shall have excellence and demonstra ted leadership qualities in the 
agricultural developme nt alongwith minimum ten years of administrative 
experience in the State of Gujarat and has not atta.ined the age of sixty· 
live years. 
(3) For the purpose of sub-section (I ), the Chancellor shall 
constitute a search committee which shall consist of the following 
members, namely:-
(i) the Director General, ICAR or bis nominee; 
16-26 GUJARAT GOVERNMENT GAZETfE, EX. 3·04-2017 (PART N 
(ii) one person in the rank of the Vice-Chancellor or his 
equ.ivalem, to be nominated by the State Government; 
(iii) one nominee of the Chancellor, who shall be the Convener 
and Chairman of the Search Commirtee. 
(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 Vice-Chancellor 
and shall recommend to the State Government the names of the persons 
so selected along with such other particulars as may be prescribed by the 
Statutes. 
(5) The Vice-Chancellor shall hold office for a tenn of five years: 
Provided that no person appointed as the Viee-Cbancellor shall 
continue to hold his office as such after he attains the age of seventy 
years. 
(6) TI1e emoluments to be paid to the Vice-Chancellor, and the terms 
and conditions subject to which he shall hold office, shall be such as may 
be determined by the State Government based on the. norms of !he 
University Grants Commission (UGC) or Lndian Council of Agricultural 
Research (TCA R). 
(7) (a) During the leave or absence of the Vice-Chancellor, or 
(b) in the event of a pem1anent vacancy in the office of the Vice­
Chanccllor, until an appointment is made under sub-section ( 1) to that 
office-
the senior most Director, Dean or tbe Registrar of the University shall be 
given a charge with the prior approval of the Chancellor, of that post and 
he shall carry on the current duties of the office of the Vice·Chancellor. 
' 
PART IV) GUJARAT GOVERNMENT GAZETTE, EX. 3-04-20 l 7 
(8) The Vice-Chancellor may, by writing under bis signature 
addressed 10 the Chancellor, after giving one month' s notice, resign from 
his office and such resignation shall take effect from the date of the 
acceptance of resignation by the Chancellor. 
(9) The Vice-Chancellor may be removed from bis office by the 
Chancellor, if it 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 involving 
moral turpitude; 
(c) has become an 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; 
(c) has willfully omitted or refused to carry out the provisions of 
this Act or has comm itted breach of any of the terms and 
conditions of the service as determined 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 not be removed 
from his office, unless an opportunity of being heard is 
offered to him. 
(10) A person shall be disqualified for being appointed as, or from 
being, a Vice-Chancellor -
(i) Lf he is a Member of the Parliament or of any state Legislature w 
of any local authority; 
(ii) if be is a member of a po I itical party; or 
(iii) if be incurs disqualifications as mentioned in sub-section (9). 
16-27 
16-28 
Powers and 
Du tits of Vite~ 
Ch1nccllor. 
GUJARAT GOVERNMENT GAZEITE, EX. 3-04-2017 [PART IV 
25. (I) The Vice-Chancellor shall be the principal executive 
officer of the University and ex-Officio Chainnan of the Board, the 
Academic Council !llld other authorities and shall in the absence of the 
Chancellor, preside at the convocation of the Univer.sity and confer 
degrees on persons entitled 10 receive them. 
(2) The Vice-Chancellor sha ll exercise overall control over the 
affairs of the University and shall be responsible for due maintenance of 
discipline in the University. 
(3) (a) The Vice-Chancellor shall have power to convene the 
meelings of the Board of 

Excerpt shown. Open the full act in Lexace.

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