LexThe Kamdhenu University Act, 2009
Gujarat · state statute
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~be ®ujarat ~obernment ®a?ette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. L] TUESDAY, JULY 7, 2009/ASADHA 16, 1931
Separate paging is given to this Part in order that it may be filed as a Separate Compilation
PART IV
Acts of Gujarat Legislature and Ordinance Promulgated
and Regulations made by the GoverooJ:.
The following Act of the Gujarat Legislature, having been a5sentcd to
by the Governor on the 7th July, 2009 is hereby published for general
information.
H. D. VYAS,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 9 OF2009.
(First published, after having received the assent of the Governor, in
the "Gujarat Government Gazette", on the 7lh July, 2009).
AN ACT
to establish and incorporate a teaching and affiliating University for the
development of Veterinary and Animal Sciences and for furthering the
advancement of learning, conducting of research and dissemination of
findings of research and other technical information in Veterinary and
Animal Sciences including Dairy Science, Fisheries and allied sciences
in the State of Gujarat.
It is hereby enacted in the Sixtieth Year of the Republic of1ndia as
follows:-
1.
CHAPTER I
PRELIMINARY
(I) lbis Act may be called the Kamdhcnu University Act,2009 .
(2) This section shall come into force at once and the remaining
provisions shall come into force on such date as the State Gove:mment may,
by notification in the Official Gazette, appoint; and different dates may be
EX-IV -10-1 10-1
Short title and
commencement.
10-2 GUJARA T GOVERNMENT GAZETTE EX .. 7-07-2009
appointed for different provisions and any reference tn any such provision
to the date of the commen cement of this Act shall be construed as the
re ference lo the date of coming into force of that provision.
(PART-JV
O.finition). 2. In !his Act, unless the context otherwise requires, -
(I) "Academic Council" means the Academic Council of the University
constituted under section 23;
(2) "Affiliated College•• means a college affiliated to the University
under section 46;
(3) "Agricultural Universities" means the Agricultural Universities
constituted under secaon 3 of the Gujarat Agricultural Uni\'ersities Act, Guj. 5 of 2 ~.
2004.
(4) "Authority" means any authority of the University as specified in
secllon 20;
(5) "Anunai" or "Livestock" includes mammals alongw1th birds, fish,
wildlife and reptiles;
(6) "Board" means Board of Management of the University constituted
under section 21;
(7) "College" means a College or an Institution established or
maintained by or affiliated 10 the University providing courses of study or
training or providing for conduct of research or providing for extension
education in veterinary and animal sciences. leading to a degree, diploma or
other academic d1stinct1on of the Un.iversuy l>ut does not include a College
or an Institution established or maintained by or affiliated to or recognise d
by the Agricultural Universities existi ng on the date of the coming into
force of this Act:
(8) "Constituent Co llege" means a college of the Universi ty under the
direct control and management of the Board ;
(9) "Deans" mean the Deans of colleges and Deans of faculties;
( 10) "Director" means the Director of Research, the Director of
Extension Education. the Director of Information Technology or. as the
case may be. !he Director of Students' Welfare appointed under section 19:
( 11 ) "Extension Education" means the educational activi ties concerned
with the training of animal 011>l!ers, fanners.. dairy industry personnel,
poultry entrepreneurs an<l fishermen for improved animal husbandry
pracuccs related to health. production and marketing of livesto ck and live
stock product including the work lhrough meelings. demonstrations and
other methods for teaching improved arumai husbandry practices and the
training of worken. required for the conduct of such educational actw1ties;
PA.RT-IV) CiliJARAT GOVER.'\/MENT GAZETTE EX, 7-07-2009
(12) "Extension Education Council" means the Veterinary aud Animal
Sciences Extension Educati on Council of the Cniversity constituted under
section 27:
( I 3) "Faculty " means the teaching, researc h and extension staff 'Of a
college, research station, extension centre or d ivision of the University,
hav ing the rank of Assistant Professor or its equivalent and above;
( 14) "Finance and Accounts Officer" means the Finance and Accounts
Officer of the University appoin ted under section 16;
(15) "Head of Department " means a teach er principally respon.sible for
impart ing education in veterinary and allied sciences or conducting and
guiding research in veterinary and a llied sciences and conducting and
guid ing programmes of extension educa tion in ·a Department ;
( 16) "Hoste l" means a unit of residence for students of .the University
main tained or recognized by the Un iversity either as a part of or separate
from the Univers ity;
( l 7) "officer" means an officer of the Unjversity as specifi.cd llildcr
section 10;
(18) "other employee " means employee other than the officer and
teacher as defined in tills Act;
( 19) "prescribed" means prescribed by Statutes;
(20) "Recogn ised Tnstitution" 1i1eans an Institut ion of highe r 1.caming,
research or specialised studies, other than a college, and recognised as such
by the University other than the recognised Institution of the A.gricu1tural
Universi ties existing on the date of the corning into force of this Act;
(21 ) "regis tered gradua te" means a graduate registered under the
provis ions of this Act;
(22) "Registrar" means Registrar of the University appm rited under
section 14;
(23) "Regulations " means the regulations of the University :made ~y the
Acade mic Council and other authorities under section 37;
(24) ''Researc h Council" means the Veterina ry and Ani.mlil .Sciences
Research Council of the University constituted under section :B;
(25) ''Research Station" means the research statio ns 'HS lnay 'be
establ ished or approve d by the University;
(26) "Stanues " means the statutes made by the Board under secti on 36;
10-3
10-4
Establi>hment
and
incorpor2tion
of l!nhcrsity.
... . ..... .... . .... . ....... . . .. .... . .. ····- ..... .
GUJARAT GOVERNMENT GAZETTE EX-. 7.07-2009
(27) "student" means the person enrolled in the University for taking a
course of study for a degree, diploma or other academic distinction;
(28) "teacher" means a person appointed or recognised as such by the
University for tJ1e purpose of imparting instructions or conducting and
guiding research or extension education programmes. and includes other
person not below the rank of Assistant Professor and iLS equivalent, who
may be declared by lhe Sta tutes to be a teacher;
(29) ··university'" means the '·Kamdhenu University" established and
consunned under section 3;
(30) "Veterinary" means science and an taking care of animal health;
(31) "Veterinary and Allied Scien ce" means the hasie and applied
veterinary sciences including dairy, poultry, fisheries. wildlife, animal
health. animal re-production, production technology, processing technology
and management of animal and related resources for the socio-economic
upliftment of rural and urban people;
[PART -IV
(32) "Veterinary Council of India or Veterinary Council of Gujarat" s2 ofl 984.
means the Council inco ri>orated under the Indian Veterinary Council Act,
I 984:
(33) "Vice-Chancellor" means Vice-Chancellor of the University
appointc..d under sect ion 12.
CHAPTER II
UNNE RSITY
3. (I) lbere shall be established and cons1ituted a University by the
name of the .. Kamdhenu Uni versity".
(2) The Chancellor, the first Vice-Chancellor and the first members of
the Board of Management and the Academi c Council 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, are hereby constituted a
body corporate by the name of the "Kamdhcnu University".
(3) The University shall be a body cori>0ratc ha,;ng perpetual
succession and a common seal, and shall sue and be sued in the said name.
(4) The University shall be competent to acquire and hold property,
bo1h movable and immovable; to lease. sell or otherwise transfer any
movable and immovable property which arc vested in or have been
acquired by 1L for the purposes of the Universily, and 10 borrow money
from tl:e Central Government. Stace Government or any other sources: and
to raise loans on 1he sccunucs of its assets and to contract and do all other
things nocessruy for the purpose of this Act:
. ...... . .............. .... ....... .... .................. .. , ..... ' ......... , . ... - ···· ~ .. -·····-·
t
PART-!Vj GLJARAT GOV".R ~'.; r;..zr ( .'\t ·: f TF. EX., 7-07-2009
Provided that !he power to raise any such loan shall be exercised
after obtaining previous pennission of the State Govenunenl.
10-5
4. The headquarters of the University shall be at such place as the Relldquarters
State Govenune nt may, by notification in the Official Gazelle, specify. of University.
S. ( 1) Wich respect to teachi ng at the University or college leve l, Jur isdiction .
research and ex tension education prngra mmcs in the field of Veterinary and
allied scien ces, the territoria l jurisdiction and privileges of the Universi ty
shall extend to the entire State of Gujarat.
(2) The University may assume responsibility for the establishment and
maintenance of Veterinary, Ammal Husbandry, Dairy, Poultry and Fishery
Training or Educational centres and Research and experimental stations,
and undertake the programmes of training to field or extension workers
through such centres as may be required in various parts of !he State.
(3) All colleges, research and experimental stations and other
institutions falling under the jurisd iction and authori ty of the University
shall be the constituent units of the University under the management and
comrol of the University.
(4) The j urisd iction of the Univers ity shall also extend to the affiliated
colleges and recognised institutes.
(5) No educational institution imparting education or conducting and
guiding research or conducting and guiding programmes of extension
education in Veterinary and allied sciences and situated within the
University jurisdiction shall, save with the approval of the University and
the sanction of the State Govern ment, be associated in any way with, or
seek adm ission to any of the privileges of any other University estab lished
by law.
(6) Notwithstandin g anything contained in this Act, all the colleges,
institutions, research stations, cen tres or other- units under the contro l and
management of the Agricultur al Universiti es and the coll eges, institutions,
research stations, centres or other units affiliated to or recognised by the
Agriculrural Universities shall continue to enjoy the privileges of !he
respective Agricultural Universities. The Agricultural Universities shall be
at liberty to continue and expand their activities in the aforesaid colleges,
institutions, research stations, centres and other units so far as !hey relate to
the veterinary and allied sciences within their campus, existing on the date
of coming into force of this Act.
6. The objects of the Univers ity shall be as follows, namely:-
(a) making provision for imp arting education in veterin ary and allied
sciences;
(b) furthering the advanceme nt of learning and conduc ting of research
in vete rinary and allied sciences;
IV-Ex-10-2
Object~ of
University.
10-6
l: ni\ e"u~ open
to 211
irre.,pecll'e of
sexf reli~ion.
clas~. <:reed or
opinion.
Po\' ~'' and
function> of
{' nivcrsity.
. . . . .. ..... ...... ................. ............... .
GUJARAT GOVER.'\1'.f8\"T GAZETIE EX . 7 .{}7-2009
( c) undertak:i ng the extension educalion through appropriate media in
veterinary and allied sciences;
(d) making provision fo r the study of basic sciences with a view to
supportilig other professional studies and thereby integrating such
studies in the t;niv ersity curriculum;
(e} undertaking the integrallon of tcachmg. research and extension
education in vetennary and alhed sciences "'llh a vi~ to promoting
the productivity of animals and livestock ;
(!) conferri ng such degrees, diplomas, certi licatcs and other academic
distinctions as the University may deem lit; and
(g) such other purposes, not inconsistent with the provisions of this Act
which the State Government may, on the application by the
L.ni,·ersity. by notification in the Official Gazette. specify in this
behalf.
7. (I) :>.o person shall be excluded from any onice of the Uni\crsity or
from membership of an!' of its authonucs. bodies or comminces or !Tom
adm1ss1on to any degn..-c. diploma or other academic distinction or course of
study on the sole ground of sex, race, creed, caste. class. place of birth,
rdi gious belief or political or other opinion.
(2) [t shall not be lawful for the University 10 impose on any person
an)' test whatSoever relating 10 religious belief. race. creed. caste, sex,
place of binh, class and political or other opinion m order to entnle him to
be admitted as a teacher or a stud<:nl of the Uni,er;;ity or to hold any office
or post m the C.:mvers1ty or to quah fy for any degree. diploma or other
academic distinctton or to enJOY or eAcrc1sc any pri' ileges of the
Cni,crsity or any benefaction tbcrcof.
(3) Subject to the provisions contained in sub-sections (l) and (2), the
Stale Govcnunc nt may direct tbat the University ~ha ll reserve, for members
or the Soc ially and Educationally Backward Class<;;S, Scheduled Castes.
Scheduled Tribes or for citizens from other States in [ndia. seats for the
purposes of admission as students in any college:
Provided tha! nothing in this section shall require the University co
ad:mt to any course.; of srudy. students exceedmg a prescribed number or
poss~"»sing academic or other qualification lower than that prescribed.
8. Subject to the provisions of this Act, the vmversity shall exe rcise
the following powers and shall perform following functions, namely:-
(I) to provide for education and instructions for undergraduate and
pt1~1·graduate in veterinary and allied sciences ~ml other branches of
lc:am!ns.
[PART-JV
PART-IV] GUJARAT GOVFR'\Mb'.'<T GAZETTE EX.. 7-07-2009
(2) to provide for conduct of research in veterinary and allied ~cicnces
and other branche$ of learning:
(3) to provide for disseminat ion of the findings of research, technology
and technical info1mation through extension education programmes:
(4) to lay down courses of instruction for the various examinations;
(5) to hold examinations and to confer degrees, diplomas and other
academic distinctions on persons who have pursued the approved courses
of studies or have done research work in the University or in affiliated
colleges or recognised institutions;
(6) to confer honorary degrees, diplomas and other academic
distinctions as may be prescribed;
(7) to withdraw or cancel any degree, diploma and the academic
distinctions conferred or granted by the University in the manner as may be
prcsc1ibed;
(8) to provide for lectures, instruction and tramrng to field workers,
village leaders and other persons not enrolled as reg ular students of the
University and to grant certificates to tht:m as may be prescrihed;
(9) to collaborate and co-operate with other Universities, and
institutions in such manner and for such purposes as the l"niversity may
determine;
(10) to establish and maintain colleges, schools, centres. Departments
and Institutions relating to veterinary and allied sciences;
( 11) to estab lish and maintain laboratories, libraries, research stat ions,
institutions and museums for teaching, research and extension education;
(12) to create posts for teaching, research and extension education,
administrative, ministerial and otht:r purposes and to make appointment
thereto;
(13) to institute and award fellowship. scholarships, stipends, medals,
prizes and other awards;
( 14) to establish, maintain and manage hostels and rcsidcnual
accommodations for students and staff of the University;
( 15) to fix, demand, receive and recover such fees and other charges. as
may be prescribed;
(16) to co-ord inate, supe rvise. r~g u la t e and comrol the residence.
conduct and discipline of" the students of the University, and to makt:
arrangemen ts for promoting 1heir education, health and welfan.:;
10-7
10-8
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GUJARATGOVER..'l~GAZEI It.EX, 7-07-2009
( 17) to make special provision for research and extension education in
veterinary and allied sciences in relati on to arid areas and areas prone to
scarcity in the State of Gujarat;
(18) 10 institute and manage bureau of information and of employment
for the benefit of srudents of the University;
( 19) to make arrangement for training for competitive examinations for
recruitment to services under the Government of India and the State
Governments;
(20) 10 associate or admit educational institution with, or to the
privileges of the Uruversity by way ofaffiliatioo, recognition or approval;
(21) to withdraw or modify either in whole or in part, affiliation,
recognition or approval of educational institutions;
(22) to inspect colleges, recognised institutions and approved institutions
and to take measures 10 ensure that proper standards of instruction, teaching
and training arc maintained m them and that adequate library and
laboratory provisions are made therein;
(23) to lay down and regulate the scales of salaries and allow!Ulces and
other conditions of service of the members of the teaching, Other academ ic
and non-teaching staff of the University. The scales of salaries and
allowances shall be implemented with the approval of the State
Government;
(24) 10 provide for the recognition of ~1udents' Umons or associations of
teachers, academic stair or other employees of the University, affiliated
colleges and recogn ised institutions;
(25) to hold and manage trusts and endowments; and
(26) to do all such other acts and things incidental to the powers
aforesaid as may be required in funherance of the objects of the University.
Jnspc<:tion 9. (I) The Chancellor shall have the right to cause an inspection to be
nnd inquiry. made by such person or perso ns, as he may direct, of the Univcrsi ly,
affiliated. recognised or approved college or institution, its buildings,
laboratories. libraries, musewns, workshops and its equipments or hostel
maintamcd. recognised or approved by the. University, college or
institution. of the teaching and other work conducted by the Uruversiry or
under its auspices and of the conduct of examinations held by the
University and to cause an inquiry to be made in respect of any matter
connected with the University.
(2) The Chancellor shall in every case, give notice to the University.
college and msti1u11on of his intention 10 cause an inspection or inquiry and
[PART-rv
PART-lVJ (1l!J. \R . .\ T GO\ "ER..'\.\iE:\T G. v,,cn E tX.. ; -07-:009
the Um\ ci::1t~. college an(! u:stiu:tion shall lx: entitled to be rcprcser,;ed
thcr.:al.
{3) The Cha.-icellor shall communicate his \'1c::ws to the U111vcrs1ty with
reforcncc lv the result of such inspccllon or nquiry. auo.l mJv after
asce11;1111rn~ th.: opm1on thereon oi the Lnhc1>iL). advise th.: L mv-:r,;ity
upon the action to be taken and fix a time limit for takmg such acunn.
(4) Thc University shall, within the time hmit so fixed aloni;with its
opirll<'n, submit its report to the Chancellor of such action, 1f any. 11 has
taken or may oropos•· lo be taken on the advice tendered by the ( hancdlor.
(5) When: the lJm•·ersity does not wke acllon to the satisfaction of !he
Ch:...,cellor w1tr.in the time limit fixed, the Chanct:llor m:iy, after
constc.krmg any explanation fumish1.-d or repres...--r:taiion made by ;he
Univcrs?ty; issue such directions as he thmks Ii! and the l m•cr511)· shall
comply wllh such directions.
(6) The State Government may, whenever It deems fit. cause a hkc:
inspection or inquiry to bl) made in the manner prcscrib<.:d in S\lb-scctions
(I) to (4) :m<l shall have. for the purposes of such inspection or inquiry. all
the power' of the Chancellor under the said sub-s<.:ctions.
(7) '-otw1lhstanding anything contained in the above sub-sc..:uon;. 1f at
any tm1e the Chancellor is of the opinion that in .ir.y manner. :hc a!T::!r:. of
the Un1,ers1ty are not managed ir. fur.herarce of the ob;ec:.' hf th'·
<Jni,crsu~. or m accordance with the pro\~'ions of this Act ,mJ :he
regulation$ or the sp..'Cial measures are desirable 10 maintain the siand;irc!:;
of the Um,c::nmy 1e::ching. examination, research or cx'tell!;ion education. he
may indicate 10 1he l,;niversily any matter in regard 10 which he desires an
cxplana11on, and call upon !he University to offer 1>uch expla11;111on». wnhm
such ume as may be specified by him. \Vlicn the University foils to oflcr
cxplanauon v.ith in the time specified or on\:rs an explanation which m the
opinion 01· 1he Chancellor is not satisfactory, he may issue such directions
as he thinks fit.
(8) Tiu.: t:mversity shall furnish such inforr.tation relating to the
administration and finances of the Uni\'ersity a,; the Chancellor may from
time to time require.
CHAPTER Ill
OFFIC ERS OF l:\ 1\ERSITY
10. The follo\\ing shall be the officers of the Lniversi1y. nam..:ly:-
[i) !he Chancelior.
[ii] The Vice-C hancellor,
[iii) fhc Deans of ~a c uiti es,
[ivl rite Directors,
l \'I fhc Registrar. and
[ \'il l'h<: Finance and Accounts Officer.
l\'-fa-I0-1
10-<J
Orfittrsof
l'ni\.c r,il)'·
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IQ-JO GUJAR . .o.TC.O\'ER_..;'.\ll:)>IGAZETI.i:. EX i-07-2009 [PART-I\'
Cb2ncdlor. 11. (I) The Go\'emor of the State of Gujarat shall by' inue of his office
be ihe Chancellor of the C'nivers1ty.
(2) The Chancellor shall be the Head of the U111vcrsity and shall. when
present. preside at the convoca tion of the University.
i3) Every propo:;al to conicr an honorary degree shall be ,ubjcct to the
contirmat1on of the Chancellor.
(4) The Chancellor shall exercise !:l!Ch other pow;:rs :me perforr sue!'
other duties as are confcrr<!d on him by or under Lhic; Ac;
Vice- 12. (I) (a) The Vice-Chancellor shall be a whole-ume officer of the
Chnnrrllor . University and shall be appointed by the Chancellor in consultation with
the State Government from among!-l three persons recommended under
sub· scct1<m (3) by a Comm!t!ee appointed for the purpose under sub section
(2).
(h) A perwn. who posses.ses Master's. Degree ir: any of the
\ c1cnn.lry ar.J allied scierces with minirnu.-n ten yc:ars' experience as
~:!:.ica1iorust or researcher or admini!>tr:nor m the Umvcrsny system and has
~ot attained the age of sixty-five years on the date of :ippomunent, ~ubject
to the provi~ioos of ~uh-section (8), hc shall be eligible: for appointment as a
Vice-Chancellor:
Provided that preference may be given lo a pcr~on who possesses
Doctorate qualilications m any of the veterinary anti allied sciences with
mi111mum ten years' experience as educatiomst or rc:;carchcr or
;,,dmin:str.itor in the Uni,ersity system.
(: I (a) For 1he purpo><.-s of sub-section (I). the Chancellor shz orm a
Comm:ttce consisting of three mcmh<.'TS to be nominated by the State
Government from th1. field ofVetcrinary and alhcd ~c1cnces.
(h) The Chancellor shall appoint one of the three members of the
Committcc as its Chairperson.
\3) The Committee so appointed shall. within such time and in such
m:nm:r as may be pn .. -scribcd by 1hc Statutes, scl1.'Ct three per;ons who
po>S.:!'.~ the qualificauons mentioned 1n clause (b) of wb-i.ection (I) whom
it con~:dcrs tit for being appointed as \'ice -Chancellor and rccoaunend to
the Chancdlo:. the names of the persons so selected, togelher with such
other par11culars as may be prescnbed by the Statutes .
(4) The Vice -Chancellor shall hold office for a tcnn of five y.:~rs !Tom
the date he enters upon his office and be eligible for reappointment to that
office for o ne additional term o r live years or until he attains the ag<.: of 65
years. whichever is earlier.
PART-I") GUJARAT GQ\'£..R.'\~1E'.\: tiAZe ITf FX.. 7-07-2()0Q
(5) The emoh:ments and oilier terms and cond:tions of s.::-.1cc o:· !he
V 1ce-Chancellor. shall be such as may be prescribed and shall not be varied
10 hi> disadvantage after his appoimment. without his consent.
(6) (a) The Vice-Chancellor may. by writing under his hand addressed
to the Chanc<;:llor. resign his office and such resignation shall take effect
from the date of acceptance by the Chancellor
(b) fhc rcsignm1on shall be delivered ordmarily at least thirty days
prior to lhc date on which the Vice-Chancellor wishes 10 be relieved from
his office:
!>ro,ic!ed that the Cha.'lCellor may rcl1c•. c him carhcr and the
resignation shall take cffo·et from !he date oi :ieccptance by the Chancdlor.
(7) (a) During the leave or absence of the Vice-Ch:mcdlor. o:
(b) in the event of a pemianclll v~1cancy in the office of the
Vice-Chancellor, until an appoin t111cnt is made under sub-section
( l) to that office.
one of the University Officers preft:r;ibly senior most ofiil:<.-r having
qualification in Veterinary and allied Sc•'!Tlces. nominated by !he
Chancellor for tha: purpo5e shall carry C'n 1 e current duties of the office o:·
the Vice-Chancellor .
(S) A person ~hail be disqualified for being appointed as. or for bemg_ a
Vice-Chancellor -
(i) if he is a Member of tl1c Parharr.cnt or of any State
Legislature or of any local authority. or
(ii) ifhc is a member of a political party. or
(iii) ifhc 1s or any time has been adjudged an insolvent 'or he has
suspended payment of his debts or has comp0undcd with !us
crcduors, or
(1\) if he is of unsound mind or stands so declared i>y a
competent court, or
(v) if he is or has been com icted of an offence. which in the
opinion of the Chancellor. involves moral turpitude.
(9) Notw ithstand ing ~ny t hing contain.:d in sub-section (4), the
Chance llor may at ony time remove the Vice Chancellor frolll office if. rn
his opinion. the Vice-C hancellor -
(a) is. or has been subject 10 any of the disqualifications mentioned
in sub-section (8), or
10-11
I 0- l 2
dutit\ of
\'ice
Chan<cllor.
GUJARAT (;OVERl\\1~.NT GAZETIE EX., 7-07 -2009
(b) has been gu1hy ofm1sccnduct in discharge of his duties. or
(c) has b..:come physically or mentally incapable of di.charging his
dullcs as a V1cc-Chanccllor, or
(d) has abused Im. po"11on as to render his conu11ua:1cc 111 office
prejudicial to public interest , or
( c) has, without rc:1sonable cause, refused or failed to perlo rm his
duties for a period of not less than three months :
Provided that a V 1ce-Chanccllor shall not be removed from his
office unle;;s an opportunity of being heard is given to him.
[PART-IV
l3. (1) n1e Vice-Chancellor shall be the principal executive and
academic officer of th.: University and ex-officio Chamnan of the Board,
Academic Council and other authorities. He shall in the at>scncc of the
Chancellor preside al any convocation of the l:niversity. He shall he entitled
to be present with the nght to speak at any meeting of any other authority or
body of the University, but shall not be entitled to vote thereat unless he is a
member of that authority or body.
(2) The Vicc-Chanccllm shall exe rcise general control over the affairs
or the Cniversity and shall be responsible for the maintcnancc of discipline
m the lfoi,·ersity.
(.l) The \'1cc-C\1anccl10: shall have power to con\'cnc mcct1?1g:; of the
Board and Acadenuc Counc1 I.
( 4) The Vice-Ch.mccllor shall ensure the faithful obscrvancc of the
prov i~ ions of the Act and thc Statutc.:s and Regulations and he shall possess
all powers necessary for this purpose.
(5) The Vice -Chancellor shall be responsible for the prcs<.:nlation of the
annual financial cstimat..:s and the annu al accounts and halancc sheet of the
Cnivcrsity to the Board.
(6) (a) ln any emergency which, in the op1mon of the Vice
C'hanceilo:. r..:quirc> that muncdiate action should be raken, he shall take
such action as he deem~ necessary and shall at the earlie;;r opportunity
thereafter report his acrion to such offi cer, authority or body as ''ould have
in ordinary course dcah v.ith thl! mailer. If the officers, authority or, as the
case may, body, disagrees with the action of the Vice-Chancellor, the
matter shall be re ferred to the Chancellor whose dcc1s1on thereon shall be
final.
(b) When <ict1on token by the Vice-Chancellor under this sub-
secti on affects any person in the service of the Universit y. such perso n shall
. .. .. ..... .. .. . .. ···- ............. . ........... ·- -·~·· - -.... .
PART-I\']
be entitled Lo prefer an appeal to the Board within one month from the date
on which such action 1s communicated to him.
(c) If 1he \'ice-Chancellor t<; satisfi<!d that a decisicm of :he
Board i5 not :n the best interest of the l:nivcrsny, he i;hall refer it 10 the
Chancellor whose decisio n thereon shall be final.
(7/ The '-' ice-Chancellor shall give effect to the decisions or orders of th<:
Board reo;a.rtlmg the appointment, dismissal_ suspension and punishment of
officers_ teachers and other employees of the t;nivcn-ity_
(8) (a) SubJCCl to the provisions contained in sub-section (6) <md
notwithstanding <1nything contained in sub -sect ion (7). where the Vicc
Chancellor. after making such inquiry as may be deemed fit, is of opinion
that the execution or any order or resolution of an authority spcc1fi..:d in or
dccl:ired und.:r section 20 or any action mitiare<I or contcmplai.ed which 1s
about to be done or 1~ bcin;; done by or on behalf of!be Uruversi<y,
(i) 1s incons1s1<.:nt with the provisions of this Act or or any Statute<;,
or Regulation<;, or
(n) 1s no1 111 the interest of the University. or
\iii) :s likely 10 lead lo breach ofp...'acc.
he may fon,ard a copy of the order or resoh:tlon or. a:; the case m:w ':le:.
refer the doing of the thing with a statement of reasons, to the authonty
which made the order or passed the resolution or proposes to do th..: thing
for recon sideration by that authority as 10 whether the said order or
resolution may not he resc10ded, or revised or modified m :he m:inncr
stated hy h1111 or the: :.ny action initialt."d or C-Ontcmplated or the domg .if the
thing be reframed from.
(h) Where the authority, afler reconsideration rt·vises or ntlllhfies
the order or the resolution in the manner stated by the Vice -Chancellor.
then notwithstanding an}1hing contained in clau~e (e). such revised or
modified order or resolution shall revive from the date of such n:vis1on or
modi ficauon
(c) Where the authority revises or modifies the order o•
resolution in such manner as is inconsistent with the manner staled by the
Vice-Chancellor. the Vice · Chancellor shall refer the matter to the
Chancellor for his deci sion.
(dJ The Ch:incellor may. on such reference being made. re,1sc
or modify the order or resolution or direct thal the- order or rcsoluuon shall
eonunuc 10 be in force with or "'ithout modification pcnnanently or for
such period as it may ~pcci fy:
Pro\'ided that Lhe order or resol utio n 5hnll noL be revis.:d ('r
modified or continued by the Chancello~ "1lhOltl gi,mg the concem.:d
authonty a reasonable oppomm.ity of showing the ;;au:;.: against :he ord.:r
proposed 10 i>e made by him.
!V-Ex-10-4
10-13
10 14 GUJARAT GOVbRNMENT GAZETTE EX., 7-07-200!1
(e} The order, resolution or, as the case may b<:. the doing of
thmg. any action initiated or contemplated shall remain in abeyance from
the date of the action of the Vice-Chancellor of forwarding the copy of
order or resolution or of makmg reference under clause (al ull the date of
the order of the Chancellor under cla use ( d).
(9) The Vice-Chancellor sha ll be responsible for lhe proper
administration of the affairs of the University and for a close co-ordination
and integration of teaching, research and extension educ ation.
( l 0) The Vice-Chancellor shall exercise such other powers and perform
such other duties as may be prescribed for carrying out the purposes and
provisions of this Act and the Statutes.
Re::i,1rar. 14. (l} The Regisu·.ir shall be the whole time salaried officer of the
University and shall be appointed by the Vice-Chancellor with the previous
approval of the Board and his qualifications, emoluments and 1hc temis and
colldittons of service shall be such as may be prescribed. He shall be an
academician in the field of Vcterinaiy and allied Science~.
(2) The Registrar shall be the ex-officio Secretary to the Board and the
Academic Council.
Po.,.., Cl''! and t 5.
function' of
R.cgi,tr;1r.
(I) The powers, !unctions and duties of the Regi,trai shall b..:. •
(a) to manage the propcny and investments of the University
mc~udmg trust and endowed property i.n accordance with the ch:cision of 1he
Fmancc Committee and the Board;
(b) 10 act as the chief custodian of the records. the common seal
and such other properties of the University as the Board shall commit to his
charge;
(e) to deal with cstablislnnent mallers and general
administration in the University;
( d) to invite and receive applications for a<lrnission to the
University and admit the students;
(c} to maintam pcm1ancn1 records of all courses. curriculum and
the academic perfonnancc of students of the t:ni,·ersny meluding the
courses taken . grades obtamed, degrees, diplomas. awarded. pri1es or oth.:r
distinctions earned and any other items pertinent to the academic
performance and the discipline of the students and other information as
may be necessary;
(f) to make ~trrnn g..: ment for the conduct of cxmninations
mclu<ling the appoi ntme nt of examiners and for the due ~xccu l i o n o f all
processes connected therewi th;
(PART-IV
PART IV] GUJARAT GOVE~'\;ME~I {,i\ZETTF EX.. 7-07-200?
(g) to act as the principal liaison officer of the University "'ith
L'l<; State Ci0vemrncnl. Central Go,·cmrnent. Indian Veterinary Counc1L
Indian Council of Agncuhural Research. other l·ruvcrs1ties and other
bodies.
(h) in all suits and other legal procc<:dings hy or against the
linivcrsity. the pleadings shall be signed and ,·enfi<:d by the Registrar and
all processc:s in such suits and proceedm.,s shall be issuoo to .• nd s..."fv<.-d
on. the Registrar: and
(i) the Registrar shall exe rcise such powers and perfor m such
other fw1ctions and discharge such other duties as may be prescribed or
assigned to htrn by the Board and the '\'Jcc-Chanccl!or.
(2) When the office of the Registrar 1s vacant. or whcn the Reg1str.ir 1s.
by reason of illness, absence or any other reason, unab le to exercise the
powers. perform the function s and discharge the duties of his office. the
powers, functions and duties of the olficc of t..'le RegistrJr shall be
exercised. performed and d1schargcx! by such per:.on as :he \'1c(;'-Chanccllor
may appoint.
16. (I) ·r he Finance and Accou nts Officer sha ll be a whole-time sa laried
officer of the L:nivcrsity and shall be appointed hy the Board fron• out of a
panel of thr~-..: names recommendc:d by th~ ~tat.: Government.
(2) Subject to ~nch terms and cond1uons as may b<.: dctemnncd by the
Board, the Finance and Acco unts Officer sh all ho ld office for a period of
five years or until he attains the age of superannuation fixed for State
Govcmm<.-n1 employee, "'hichever is carli~-r.
(3) The emoluments and other tenns and conditions of Scf\ ice of the
Finance and Accounts Officer shall be ~uch as ma y be prescribed.
(4) The Finance and Accounts Offic~-r shall be the ex-officio Secretary
to the Finance Comminee.
17. (J ) The Finance and Account s Officer shal l,·
(a) exercise general supervision and management over the funds
and invesun.:nt of the ~mvcrsity and shall ad\ isc the Uni\'ersity as
regards its financial policy; and
(b) exercise such other powers and perform such other fmancial
functions. as may be assig)led to htrn by the Boa.rd, or a$ may be
prescribed
Pro vided lhal the Finance and Acco un t ~ O fficer shall not incu1 any
expenditur e or make any investm ent excee ding such amount as may be
prescribed except with the previous approval of the Hoard.
10-15
J.'in:.incc and
.\CCOUDb
Olfirer.
Powers •nd
runcli<>n.< <>r
Fi " ~nce and
Accounts
Officer .
10-16
............. ... ........ ...... -·· ...... _ ... ···-· ................ ···- ·---·
GL:JAR,'\ I (jQv'ER~\iFS1 vAZETTE tX. 7.07-'.?00'I [PART-I\'
(~) SubJCCI 10 Lite control of lhe Board. 1he Finance and Accounts
Officer shall. -
(a) endeavour to ensure tha1 lhe recurring and non-n:curring
cxpcndilllr c ar.: made as authorized in the Budget or a~ per the limits (ixcd
by the Hoard for a year and ensure that all moneys arc expended for 1hc
purposes for which they arc gramed or ar ~ •t.!d;
(b) be responsible for lhe preyarauon of annual accounts.
financial estimates and lhe budget of the Univcrsi~ and for their
p~es.:ntation 10 the Finance Comnu:tcc and the Board;
(cl keep a constant watch on the cash and bank balances ar.d of
investments;
(d) watch lh.: progress of the collection of revenue and advise
on the m..:tho<ls of collection employed;
(eJ ensure that the registers of buildings. land, furniture and
cqmpm~'Jlts a:e Inamtaincd up-to-date. and that stock checking is co1:ducted
in r~pcct of equipments and other consumable m:m:rials :n .:ill offices.
laboratoncs. colleges and institutions maintained by the l.,,ni' crs1t) ~
(I) bring to lhc no1ice of lhc Vice-Chancellor any unau1horizcd
expenditure or other financial irregularity and suggest appropriate ac1ion to
be tak<.:n against person~ at fault: and
(g) call from any office. laboratory. college or institullon
mainlain.:d by lhe Uruvcrsity. any information or rc1ums as he may
consider lk'CCS:;ary for the ext:rc1se of his powers, performance of his
func:1ons or discharge of his dunes
(3) Wh:.."ll the office of the Finance and Accounts Officer is vacam, or
when 1hc Fmance and Accounts Officer is, by reason of illness or absence
for any other cause unable to exercise the powers, perfom1 lhc functions
and cltsehargc the <lulles of his office. 1hc powers, functions and du1ics of
the office of the Finance and Accounts Officer shall be exercised,
performed and discharged by such person as the Vice-Chancellor may
appoint for tht: purpose.
Ot2M or 18. (I) There shall b..- a Dean for each facully of ihc Uni,ersiry and
Faculties. shah be appoimed in "uch manner as may be prescribed.
(::!)(a) The Dean shall be responsible 10 the Vice-Chancellor for the
due ob~cr"ance of Statuies and Regulations relating 10 that Faculty
(h) For th<: organi/ation and conduc 1 of the teaching and in carrying
out his responsibilit1..:s for the organira1ion and conduct of these functions.
he shall work in close liaison with 01hcr officers and shall generally work
through 1h..: Heads ofD<.:panments of the facul1ies.
PART-JV] GUJARAT GOVERNM8'"T GA7F.TTF. EX, 7-07-2009
(3) The Dean shall exercise such powers and perform such duties as
may be prescribed and necessary for the proper functioning of the work of
1hc1r respective facullics as assigned by the Vice-Chancellor.
10 17
19. ( 1) The Director of Research, the Dirccior of Extension Education. J>irccrors.
the Director of Information Technology and the Director of Stud<.:nts'
Welfare shall be the whole-time salaried officers of the University
appointed by the Vice·Chauccllor with the approval of the Board in
accordance with the Statutes made in this behalf.
(2) The qualifications, emoluments and lcrms and conditions of service
of the Directors shall be such as may be prescribed.
(3) The Director of Research, the Director of Extension Education, the
Oircctor of Information Technology and the Director of Students' Welfare
shall exercise such powers and perform such duties as may be prescribed .
20.
CHAPTER IV
AUTHORITIB S OF UNIVERSITY
The following shall be the Authorities of the University, namely :
( 1) The Board of Management;
(2) The Academic Council;
(3) The V etcri nary and Animal Sciences Research Council;
(4) The Veterinary and Animal Sciences Extension Education
Council:
(5) The Faculucs;
(6) The Board of Studies;
(7) The Planning Board; and
(8) The Finance Corrunittec.
Aulhoritielii'. of
l.ni \• er~it~'.
21. (1) The Chancellor shall, as soon as may be after the first Vice- Roord of
Chance llor is appointed, take action to constitute the Board of Management.
Management.
(2) The Board ofManagemeni shall consist of following, namely :-
Class 1- Ex-Officio Membe rs
(i) the Vice-Chancellor, Chairman;
(ii) the Secretary to Government, in-charge of Animal
Husbandry or his representative not below the rank of the
Deputy Secretary LO Government:
(iii) the Secretary to Government, Finance Department or his
representative not below the rank of the Deputy Secretary to
Government;
JV-Ex-10-5
10-18
Po"crs and
(unctions of
BoorJ .
Gt;JARA l GOVER:-;MENT GAZEi-n.~ EX., 7-07-2009
(iv) the Secretary to Government. Education Department
(Technical) or hi~ representative not bclo" the rank of the
Deputy S...>cretary to Government;
(\) the Dir«tor of Animal Husbandry, Gujarat State:
(vi) the Commissioner of Fisheries, Gujarat State;
(vii) one rcpn.:sentative of Veterinary Council of'lnd ia. New
Delhi;
(viii) the President. GuJaral Veterinary Council. ancl
(ix) the Registrar. ex-officio Secretary.
Class II - Other Members
(x) one proi;ressivc Livc$tock Owner;
(xi) one poultry entrepreneur:
('u) one reprcsemative oidairy mdll5U}'.
(xiii) one rcprcscritati\'C of Pharmaceutical or \'accine lnsutute;
(xiv) one eminent Educationist: and
[PART-JV
(xv) two eminent Scientists Crom the field of\lctcr inary and
allied Sciences.
(3J lhe term of the rrembcr> uoderclause:> (x) 10 (x\') shall b.: of three
years and they shall be nominatod by the State Govi:mment.
(4) The 11on1inatcd members of lhc Board shall not be entitled to
rccciV<: any remuneration ·from the University except such daily and
travd n~ allowances as may be prescribed
(5) The Board for lh.: purpose of consultation ma) '"'11e any pt.'fSOn
ha\'mg expericnc.: or special knowledge on a:iy subjec1 under consideration
at the mcctin~ to ancnd its meeting. Such person may spc<ik or otherwise
cake part in the proceedings of such meet ing but shall not be entitled 10 vote
at such mectmg. Any per.;on invited shall be entitled to such allo" anccs for
:mend in:; the meeting~ may be prescnt>.xl.
(6) rhc Board shall meet al such limes and places a.~ fixed by lhc Vice
Chanccllor and shall hold regular meetings as far a.~ possible once in every
thn.:t: months:
l'rO\ idcd that Vice-Chancellor may. at his dtscrcuon. convene a
>'JlCCial meeting of 1he Board;
(7) One-third of the total number of the members of the Board shall
constit ute a quorum for the transaction of its business at the meeting.
( 8) The Board shall conduct the mectmg and transact us business m
such manner as may be prescribed
22. ( 1) SubJ~Ct 10 the pro\'is1ons of this Act, the Board shall be the chief
executive body o f the University and shall manage and supervise the
propert ies and activities of the Univers ity and shall be responsible for the
• I
PART-IV) GUJAR/\ T GOVERNMENT GAZETTE GX, 7-07-2009
conduct of all administrative affairs of the University net otherwise
provided for in this Act.
(2) Without prejudice to the generality of the foregoing powers, the
Board shall exercise and perfonn the powers and functions as follows,
namely:-
(i} to accept, acquire, hold, control and administer and dispose of
property on behalf of the University;
(ii) to make provisions for buildings. premises, furniture, apparatus and
other means needed for carrying on the work of the University;
(iii) to consider and review the financial requirements and estimates for
the University and approve its budget ;
(iv) to provide for the administration of any funds placed at the disposal
of the Un iversity for the purposes intended;
(v) to arrange for the investment and withdrawal of funds of the
University;
(vi} to manage and regulate the finances. account~ and investments of
the University;
(vii) to borrow money subject to prior pennission of the State
Government and to make suitable arrangemen1s for its repayment;
(viii) Excerpt shown. Open the full act in Lexace.