The Pandit Deeodayal Petroleum University Act, 2007.

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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS
DEPARTMENT
THE PANDIT DEENDAYAL ENERGY
UNIVERSITY ACT, 2007
(GUJARAT ACT No. 14 OF 2007)
(As modified up to 31st January, 2025.)
Printed In India By The Manager, Government Press, Bhavnagar.
Published By The Directorate Of Government Printing & Stationery,
Gandhinagar, Gujarat State
2025

THE PANDIT DEENDAYAL ENERGY UNIVERSITY ACT, 2007.
CONTENTS
PREAMBLE.
Sections. Page No.
1. Short title and commencement. 1
2. Definitions. 1
3. Establishment and incorporation of University. 2
4. Headquarters of University. 2
5. Objects of University. 2
6. University open to all irrespective of sex, religion,
class, creed or opinion.
2
7. Poers and functions of University. 3
8. President. 5
9. Authorities of University. 5
10. Officers of University. 5
11. Board of Governors. 5
12. Poers of hairman of Board. 6
13. Poers and functions of Board. 6
14. Terms of office and vacancies among members of
Board.
7
15. Academic ouncil. 7
16. Poers and functions of Academic ouncil. 7
17. inance ommittee. 7
18. Poers and functions of inance ommittee. 8
19. Director General. 8
20. Poers and duties of Director General. 8
21. egistrar. 9
22. Directors. 9
23. Deans. 10
24. Permanent Endoment und of University. 10
25. Payment by Society to University. 10
26. unds of University. 10
27. Accounts and audit. 10
28. Pension, Provident und, etc. 11
29. Acts and proceeding not to be invalidated by
vacancies.
11
30. onferment of degrees, diplomas and grant of
certificates by University.
11
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007. i
Sections. Page No.
31. eturns and information. 11
32. Management of University on dissolution of the
Society.
11
33. Officers and employees to be public servants. 11
34. Dismissal, removal, reduction or termination of
services of staff of University.
12
35. Poer to give directions. 12
36. Poer to mae regulations. 12
37. Transitory Provisions. 13
38. Indemnity. 13
39. Poer to remove difficulties. 13
ii The Pandit Deendayal Energy University Act, 2007. [Guj.14 : 2007
GUJARAT ACT NO.14 OF 20071*1
[THE PANDIT DEENDAYAL ENERGY UNIVERSITY ACT, 2007.]
[4th April, 2007.]
Amended by Guj.11 of 2012.
Amended by Guj. 4 of 2021.**
AN ACT
to provide for establishment of the 2[Pandit Deendayal Energy University] in the
State and to confer the status of a University and for matters connected thereith
and incidental thereto.
It is hereby enacted in the iftyeighth ear of the epublic of India as follos :
1. (1) This Act may be called the 3[Pandit Deendayal Energy University] Act,
2007.
(2) This section shall come into force at once and the remaining provisions
shall come into force on such date as the State Government may, by notification
in the , appoint.
2. In this Act, unless the context otherise requires,
( i) Academic ouncil means the Academic ouncil of the University
constituted under section 15
(ii) Board means the Board of Governors of the University constituted
under section 11
(iii) hairman means the hairman of the Board
(iv)Deans means the Deans of the University appointed under section 23
(v) Directors means the Directors of the Institutes or the entres of the
University appointed under section 22
(vi ) Director General means the Director General of the University
appointed under section 19
(v ii) inance ommittee means the inance ommittee of the University
constituted under section 17
(viii ) President means the President of the University appointed under
section 8
(ix) prescribed means prescribed by regulations
(x) egistrar means the egistrar of the University appointed under
section 21
(x i) egulations means the regulations of the University made under
section 36
(xii) Society means the Gujarat Energy esearch Management Institute
registered under the Societies egistration Act, 1860 and the 4 [Gujarat Public
Trusts Act], 19502
(xiii) University means the 5[Pandit Deendayal Energy University] 3
established and incorporated under sections 3
* This Act as assented by the Governor on the 3rd April, 2007.
** This Amendment Act as deemed to have come into force on the 18th January, 2021.
1. or Statement of Objects and easons, see Gujarat Government Gazette, Extraordinary, PartV,
dated the 17th ebruary, 2007, Page. No. 418 to 419.
2. In Long title, these ords ere substituted for the ords "Pandit Deendayal Petroleum University"
by Guj. 4 of 2021, s.2.
3. These ords ere substituted for the ords "Pandit Deendayal Petroleum University", bd., s.3.
4. These ords ere substituted for the ords "Bombay Public Trust Act",bd., s.4(1).
5. These ords ere substituted for the ords "Pandit Deendayal Petroleum University", bd.,
s.4(2).
Short title and
commencement.
Definitions.
XXI of 1860.
Bom. 29 of
1950.
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007.
. (1) There shall be established a University by the name of The 1[Pandi t
Deendayal Energy University].1
(2) The President, the Board, the Academic ouncil, the Director General,
the Directors, the Deans, the egistrar and all other persons ho may hereafter
become such officers or members so long as they continue to hold such
office or membership, hereby constitute a body corporate by the name of the
2[Pandit Deendayal Energy University.]
(3) The University shall function as a nonaffiliating University and it shall not
affiliate any other college or institute for the conferment of degree, diploma and
grant of certificate to the students admitted therein.
(4) The University shall be a body corporate by the name aforesaid, having
perpetual succession and common seal ith poer, subject to the provisions of
this Act, to acquire and hold property, to contract and shall, by the said name, sue
or be sued.
4. The headquarters of the University shall be at such place as the State
Government may, by notification in the , specify.
5. The objects of the University shall be as follos, namely:
(a) to develop the  noledge of science, technology, management and
environment for the advancement of quality of life of the manind in general and in
relation to the domains of gas, oil and energy in particular
(b) to create centres and institutions of excellence for imparting stateoftheart
education, training and research in the fields of science, technology and management
in general and in relation to the domains of gas, oil and energy in particular
(c ) to create capabilities for development of noledge, sills and competencies
at various levels
(d) to create capabilities for upgrading the infrastructure of global standard for
education, training and research in the areas related to gas, oil and energy
(e ) to develop patterns of teaching and training at various levels of educational
accomplishment so as to set a high standard of education in science, technology and
management in relation to the domains of gas, oil and energy
(f) to function as a leading resource center for noledge management and
entrepreneurship development in the areas of science, technology and management
in relation to the domains of gas, oil and energy
(g) to provide interrelationship for national and global participation in the fields of
science, technology and management in relation to the domains of gas, oil, energy
and allied fields and
(h) to establish close linages ith industries to mae teaching, training and
research at the University relevant to the needs of the socitety, at national and global
levels.
6. (1) No person shall be excluded from any office of the University or from
membership of any of its authorities, bodies or committees, or from admission to
any degree, diploma or other academic distinction or course of study on the sole
ground of sex, race, creed, caste, class, place of birth, religious belief or political
or other opinion.
(2) It shall not be laful for the University to impose on any person any test
hatsoever relating to sex, race, creed, caste, class, place of birth, religious belief
or profession of political or other opinion in order to entitle him to be admitted as a
teacher or a student or to hold any office or post in the University or to qualify for
1. These ords ere substituted for the ords "Pandit Deendayal Petroleum University" by Guj. 4
of 2021, s.5(1).
2. These ords ere substituted for the ords "Pandit Deendayal Petroleum University", bd., s.5(2).
Establishment
and
Incorporation
of University.
Headquarters
of University.
Objects of
University.
University
opens to all
irrespective of
sex, religion,
class, creed
or opinion.
2 The Pandit Deendayal Energy University Act, 2007. [Guj.14:2007
any degree, diploma or other academic distinction or to enjoy or exercise any
privilege of the University or any benefaction thereof.
7. Subject to the provisions of this Act, the University shall exercise the
folloing poers and perform the folloing functions, namely:
(i) to administer and manage the University and to establish such Institutes
and enters for research, education and instruction as are necessary for the
furtherance of the objects of the University
(ii) to provide for instruction, training and research in such branches of noledge
or learning pertaining to science, technology and management in relation to the
domains of gas, oil, energy and allied areas
(iii) to conduct innovative experiments in ne methods and technologies in
the field of science, technology and management in relation to the domains of
gas, oil and energy in order to achieve international standards of such education,
training and research
(iv) to prescribe curricula and provide for flexibility in the education systems and
delivery methodology including electronic and distance learning
(v) to hold examinations and confer degrees, diplomas or grant certificate and
other academic distinction or title on persons subject to such conditions as the
University may determine, and to ithdra or cancel any such degrees, diplomas,
certificates, or other academic distinctions or titles in the prescribed manner
(vi) to confer honorary degrees or other distinctions in the prescribed manner
(vii) to establish such special centres, specialised study centres or other units
for research and instruction as in the opinion of the University, necessary for the
furtherance of its objects
(viii) to provide printing, reproduction and publication of research and other
ors and to organise exhibitions, orshops, seminars, conference, etc.
(ix) to sponsor and undertae research in all aspects of science, technology and
management in relation to the domains of gas, oil, energy and allied areas
(x) to offer executive developmental programmes
(xi) to collaborate or associate ith, advise, administer, control, develop and
maintain any educational institution ith lie or similar objects
(xii) to develop and maintain linages ith educational or other institutions in any
part of the orld having objects holly or partly similar to those of the University,
through exchange of teachers, students and scholars and generally in such manner
as may be conducive to their common objects
(xiii) to develop and maintain relationships ith teachers, researchers and
experts in the domains of gas, oil, energy and allied areas in any part of the orld
for achieving the objects of the University
(xiv) to regulate the expenditure, manage the finances and to maintain accounts
of the University
(xv) to receive grants, subventions, subscriptions, donations and gifts for the
purpose of the University and consistent ith the object for hich the University
is established and to enter into any agreement ith entral Government, State
Government, the University Grants ommission or other authorities or bodies for
receiving any grants
(xvi) to receive funds from the Industries, national and international organisations
or any other sources as gifts, donations, benefactions or bequests by transfer of
movable and immovable properties for the purposes and objects of the University
(xvii) to establish, maintain and manage halls and hostels for the residence of
students and accommodation for faculties, officers and employees of the University
Powers and
functions of
University.
Guj.14:2007] The Pandit Deendayal Energy University Act, 2007. 
and the guest houses
(xviii) to supervise and control the residence and regulate the discipline of
students of the University and to mae arrangements for promoting their health
and general elfare and cultural activities
(xix) to fix, demand and receive or recover fees and such other charges as may
be prescribed
(xx) to institute and aard felloships, scholarships, prizes, medals and other
aards
(xxi) to purchase or to tae on lease or accept as gift or otherise, any land or
building or ors hich may be necessary or convenient for the purpose of the
University on such terms and conditions as it may thin fit and to construct, alter
and maintain any such buildings or ors
(xxii) to sell, exchange, lease or otherise dispose of all or any portion of the
properties of the University, movable or immovable, on such terms as it may thin fit,
consistent ith the interest, activities and objects of the University under intimation
to the State Government
(xxiii) to dra and accept, to mae and endorse, to discount and negotiate
promissory notes, bills of exchange, cheques or other negotiable instruments
(xxiv) to raise and borro money on bond, mortgages, promissory notes or
other obligations or securities founded or based upon all or any of the properties
and assets of the University or ithout any securities and upon such terms and
conditions as it may thin fit and to pay out of the funds of the University, all
expenses incidental to the raising of money, to repay and redeem any money
borroed under intimation to the State Government
(xxv) to invest the funds of the University in or upon such securities and transpose
any investment from time to time in such manner as it may deem fit in the interest
of University
(xxvi) to execute conveyance regarding transfers, mortgages, leases, license,
agreements and other conveyance in respect of the property, movable or immovable
including Government securities belonging to the University or to be acquired for
the purpose of the University under intimation to the State Government
(xxvii) to admit the students for the courses offered by the University in the
prescribed manner
(xxviii) to create academic, technical, administrative, ministerial and other posts
and to mae appointments thereto
(xxix) to regulate and enforce discipline among the employees of the University
and to provide for such disciplinary measures as may be prescribed
(xxx) to institute professorships, associate professorships, assistant
professorships, readerships, lectureships, endoed professorship, honorary
professorships, adjunct professorships and any other teaching, academic or
research posts and to prescribe qualifications for them
(xxxi) to appoint persons as Professors, Associate Professors, Adjunct
Professors, Assistant Professors, eaders, Lecturers, egistrar or otherise as
teachers and researchers of the University
(xxxii) subject to the provisions of this Act and regulations, any officer or authority
of the University may, by order, delegate his or its poers (except the poer to mae
regulations) to any other officer or authority under his or its control and
(xxxiii) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement of all or any
of the objects of the University.
4 The Pandit Deendayal Energy University Act, 2007. [Guj.14 : 2007
8. (1) The President of the University shall be appointed by the Society.
(2) The person to be appointed as President shall,
(i) be an eminent educationalist, technologist, industrialist or administrator
having vision for human resources development,
(ii) be associated ith Gujarat in terms of development, education,
philanthropy, industrial or business development or exemplary administration
in the State services, corporations or public bodies, and
(iii) not have attained the age of 1[Seventy years] on the date of
nomination or renomination.
(3) The President shall hold office for a period of three years and shall be
eligible for renomination 2 [for more than one term].1
(4) The other terms and conditions shall be such as may be determined
by the Society.
(5) here a vacancy in the office of the President occurs on account of death,
resignation or otherise, the Society shall appoint immediately suitable person to
be the President in accordance ith the provision of subsection (2).
(6) The President may resign from his office by riting under his hand
addressed to the hairman of the Society and such a resignation shall tae effect
from the date of acceptance by the hairman.
(7) The President shall have, subject to the provisions of this Act, poer to
cause an inspection or revie to be made by such person or persons as he may
direct, of the University, its buildings, hostels, libraries, equipments and systems
and processes and of any institution or centre maintained by the University, and
also of the examinations, teaching, research and other or conducted or done by
the University and to cause an inquiry to be made in lie manner in respect of
any matter connected ith the administration, academic affairs and finances of
the University.
9. The folloing shall be the authorities of the University, namely: 
(i) the Board
(ii) the Academic ouncil
(iii) the inance ommittee and
(iv) such other authorities as may be declared by regulations to be the
authorities of the University.
10. The folloing shall be the officers of the University, namely:
(i) the President,
(ii) the Director General,
(iii) the Directors,
(iv) the Deans,
(v) the egistrar, and
(vi) such other persons as may be declared by regulations to be the officers
of the University.
11.(1) The Board of Governors of the University shall consist of the folloing
members, namely:
(i) the President, ho shall be the hairman of the Board
(ii) the Director General
(iii) one Director by rotation to be nominated by the Board
1. These ords ere substituted for the ords "sixtyfive years" by Guj.11 of 2012, s.2(i).
2. These ords ere substituted for the ords "for one more term only", bd., s.2(ii).
President.
Authorities of
University.
Officers of
University.
Board of
Governors.
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007. 5
(iv) the Dean by rotation to be nominated by the Board
(v) the Secretary to Government, Energy and Petrochemicals Department,
Government of Gujarat, 
(vi) the Secretary to Government, Incharge of Technical Education,
Government of Gujarat, 
(vii) to expert academicians to be nominated by the Board
(viii) one of the members of the Society to be nominated by the Society
(ix) to experts representing other disciplines such as finance, legal,
management, humanities to be nominated by the Board and
(x) three professionals of the oil, gas, energy and allied industries to be
nominated by the Board.
(2) The egistrar shall be the Secretary of the Board.
12. (1) The hairman shall preside over the meetings of fhe Board and the
convocation of the University.
(2) The hairman shall exercise such other poers and perform such other
duties as may be assigned to him by or under this Act or regulations.
1. (1) Subject to the provisions of this Act, the Board shall be responsible for the
general superintendence, direction and the control of the affairs of the University
and shall exercise all the poers of the University, and shall have the poer to
revie the acts of the Academic ouncil and the inance ommittee and other
committees or authorities constituted by the University.
(2) ithout prejudice to the provisions of subsection (1), the Board shall have
the folloing poers and functions, namely:
(i) to tae decision on question of policy relating to the administration and
oring of the University
(ii) to institute courses of study at the University
(iii) to mae regulations
(iv) to consider and approve the annual report and the annual budget of
the University for every financial year
(v) to invest monies and funds of the University and to ta e decision on
the recommendation of the inance ommittee
(vi) to publish or finance the publication of studies, treaties, boos,
periodicals, reports and other literature from time to time and to sell or
arrange for the sale as it may deem fit
(vii) to lay don policies to be pursued by the University
(viii) to tae such decisions and steps as are found desirable for effectively
carrying out the objects of the University
(ix) to create or abolish posts of teachers and officers and employees
of the University
(x) to appoint such committees as it considers necessary for the exercise
of its poers and performance of its duties under this Act
(xi) to appoint Directors
(xii) to dlegate any of its poers to the Director General, Directors, Deans,
egistrar or any other officers, employee or authority of the University or to a
committee appointed by it and
(xiii) to exercise such other poers and perform such other functions as
may be conferred or imposed upon it by or under this Act or the regulations,
and all such other poers for achieving the objects of the University.
Powers of
Chairman of
Board.
Powers and
functions of
Board.
6 The Pandit Deendayal Energy University Act, 2007. [Guj.14 : 2007
14. (1) Save as otherise provided in this section, the term of a nominated
member of the Board shall be three years from the date of his nomination.
(2) An  member shall continue so long as he holds the office by
virtue of hich he is the member of the Board.
(3) Any vacancy in the Board occurring before the next reconstruction or
before the expiry of the prescribed period shall be filled in the same manner as
provided in section 11 and such a member shall hold office for the remainder of the
term of the member in hose place he is nominated.
(4) A member shall be eligible for renomination for the next term.
(5) A member may resign from his office by riting under his hand addressed
to the hairman and his resignation shall tae effect from the date it is accepted by
the hairman.
15. (1) The Academic ouncil of the University shall consist of the folloing
members, namely:
(i) the Director General, ho shall be the hairman of the Academic
ouncil
(ii) to academicians or professionals to be nominated by the Board
(iii) to academicians or professionals in the fields of science, technology
or management in relation to the domains of gas, oil or energy to be nominated
by the Board
(iv) to Deans, by rotation to be nominated by the Director General
(v) to Directors, by rotation to be nominated by the Director General
(vi) one professor from each discipline of the University, by rotation to be
nominated by the Director General.
(2) The egistrar shall be the Secretary of the ouncil.
(3) The term of office of the members other than the  members,
shall be three years.
16. Subject to the provisions of this Act and the regulations, the Academic
ouncil shall have the folloing poers, namely:
(i) to exercise control over the academic policies of the University and be
responsible for the maintenance and improvement of standards of instruction,
education and evaluation in the University
(ii) to consider matters of general academic interest either on its on
initiative or on a reference from the aculty of the University or the Board
and to tae appropriate action thereon
(iii) to recommend to the Board, such regulations as are consistent ith this
Act regarding the academic functioning of the University including discipline
of students and
(iv) to exercise such other poers and perform such other functions as
may be conferred upon it by the regulations.
17. (1) The inance ommittee shall consist of the folloing members, namely:
(i) the Director General, ho shall be the hairman of the ommittee
(ii) one member of the Board to be nominated by the President
(iii) one Director, by rotation to be nominated by the Director General
(iv) one expert in the field of finance to be nominated by the Board
(v) One of the members of the Society to be nominated by the Society
(2) The egistrar shall be the Secretary of the ommittee.
Terms of
office and
vacancies
among
members of
Board.
Academic
Council.
Powers and
functions of
Academic
Council.
Finance
Committee.
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007. 7
(3) The term of office of the members other than the  members shall
be three years.
18. Subject to the other provisions of this Act, the inance ommittee shall
exercise the folloing poers and perform the folloing functions, namely:
(i) to examine the annual account and annual budget estimates of the
University and to advise the Board thereon
(ii) to revie from time to time the financial position of the University
(iii) to mae recommendations to the Board on all financial policy matters
of the Unrversity
(iv) to mae recommendations to the Board on all proposals involving
raising of funds, receipts and expenditures
(v) to provide guidelines for investment of surplus funds
(vi) to mae recommendations to the Board on all proposals involving
expenditure for hich no provision has been made in the budget or for
hich expenditure in excess of the amount provided in the budget needs to
be incurred
(vii) to examine all proposals relating to the revision of pay scales,
upgradation of the scales and those items hich are not included in the
budget prior to placing before the Board and
(vii) to exercise such other poers and perform such other functions as
may be conferred or imposed upon it by the regulations.
19. (1) The Director General shall be appointed by the Board out of the panel of
three names recommended by the Search ommittee.
(2)(a) The Search ommittee shall consist of the folloing members, to be
nominated by the Board, namely:
(i) an eminent technologist
(ii) an eminent educationist and
(iii) one of the members of the Board.
(b) The Board shall designate one of the members of the Search ommittee
to be the hairman of the ommittee.
(3) The term of office of the Director General shall be determined by the
Board for a period not exceeding five years.
(4) henever any vacancy occurs in the office of the Director General
and it can not be conveniently and expeditiously filled up in accordance ith the
provisions of subsections (1) and (2) and if there is any emergency, the Board
may appoint any suitable person to be the Director General and may, from time to
time, extend the term of such person for a period not exceeding one year.
(5) The other terms and conditions of the services of the Director General
shall be such as may be prescribed by the Board and until so prescribed, shall
be determined by the President.
20. (1) The Director General shall be the hief Executive and Academic Officer
of the University. He shall preside over the meetings of the Academic ouncil
and the inance ommittee.
(2) ithout prejudice to the generality of the provision contained in subsection
(1), the Director General shall
(i) exercise general supervision and control over the affairs of the
University
(ii) ensure implementation of the decisions of the authorities of the
University
Powers and
functions
of Finance
Committee.
Director
General.
Powers
and duties
of Director
General.
8 The Pandit Deendayal Energy University Act, 2007. [Guj.14 : 2007
(iii) be responsible for imparting of instruction and maintenance of
discipline in the University and
(iv) exercise such other poers and perform such other duties as may
be assigned to him by or under this Act or the regulations or as may be
delegated to him by the Board or by the President.
(3) here any matter is of urgent nature requiring immediate action and
the same cannot be immediately dealt ith by the hairman or authority or body of
the University empoered under this Act to deal ith it, the Director General may
tae such action as he may deem fit and shall forthith report the action so taen
by him to the hairman or authority or body of the University ho or hich, in the
ordinary course, ould have dealt ith the matter:
Provided that if such authority or other body is of the opinion that such
action ought not to have been taen by the Director General, it may refer the matter
to the Board hich may either confirm the action taen by the Director General or
annul the same or modify it in such manner as it thins fit, and thereupon the action
shall cease to have effect or, as the case may be, shall tae effect in such modified
form. Hoever, such modification or annulment shall be ithout prejudice to the
validity of any thing previously done by or under the Order of the Director General.
(4) here the exercise of the poer by the Director General under
subsection(3) involves the appointment of any person, such appointment shall be
confirmed by the competent authority empoered to approve such appointment,
in accordance ith the provisions of this Act and the regulations, not later than six
months from the date of order of the Director General, otherise such appointment
shall cease to have effect on the expiration of a period of six months from the date
of order of the Director General.
21. (1) The egistrar shall be appointed by the Univers ity in such manner and
on such terms and conditions as may be prescribed.
(2) The egistrar shall
(i) be responsible for the custody of records, common seal, the funds of
the University and such other property of the University
(ii) place before the Board and other authorities of the University, all
such information and documents as may be necessary for transaction of its
business
(iii) be responsible to the Director General for the proper discharge of his
functions
(iv) be responsible for the administration and services of the University
and conduct the examinations and mae all other arrangements necessary
thereof and be responsible for the execution of all processes connected
thereith
(v) attest and execute all documents on behalf of the University
(vi) verify and sign the pleadings in all suits and other proceedings by or
against the University. AII the processes in such suits and proceedings shall
be issued to and served on the egistrar and
(vii) exercise such other poers and perform such other duties as may be
assigned to him by or under this Act, the regulations or as may be delegated
to him by the Board or the Director General.
22. (1) The Directors of the institutes or centres of the University shall be
appointed by the Director General, ith the approval of the Board in such manner
and on such terms and conditions as may be prescribed.
(2) The Directors shall assist the Director General in managing the academic,
administrative and other affairs of the institutes or centres and shall exercise
such poers and perform such functions as may be prescribed or entrusted to
Registrar.
Directors.
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007. 9
them by the Director General.
2. (1) The Director General, ith the approval of the hairman, shall appoint
the Deans of the University from amongst the aculties of the University.
(2) The Deans shall assist the Director General and respective Directors
of the Institutes or entres in managing the academic and other affairs of the
University, Institutes and entres, and shall exercise such poers and perform
such functions as may be prescribed or entrusted to them by the Director General.
24. The Society shall place funds at the disposal of the University to be called the
Permanent Endoment und of sum of five crores of rupees or such sum required
for meeting the full operational expenditure of the University, hich ever is more,
for a period of three years in the form of long term interest bearing securities issued
or guaranteed by the entral or the State Government. On the termination of the
involvement of the Society and after meeting ith the operational expenditure for
a period of three years, out of the Permanent Endoment und, if there is any
unused balance the same shall be paid bac to the Society ith the previous
permission of the State Government.
25. The Society shall pay to the University from time to time such sums of money
and in such manner as may be considered necessary for the exercise of poers
and discharge of its functions by the University by or under this Act.
26. (1) The University shall have its on funds consisting of 
(i) the monies provided by the Society
(ii) fees and other charges received by the University
(iii) the monies received by the University by ay of grants, loans, gifts,
donations, benefactions, bequests or transfer
(iv) the monies received by the University from the collaborating industries
in terms of the provisions of the Memorandum of Understanding entered
beteen the University and the industry for establishment of sponsored
chairs, felloships or infrastructure facilities of the University and
(v) the monies received by the University from any other source.
(2) All funds of the University shall be deposited in such ban or invested
in such manner as the Board may decide on the recommendation of the inance
ommittee.
(3) The unds of the University shall be applied toards the expenses of the
University including expenses incurred in the exercise of its poers and discharge
of its functions by or under this Act.
27. (1) The University shall maintain proper accounts and other relevant records
and prepare an annual statement of accounts, including the income and expenditure
and the balance sheet, in such form and in such manner as may be prescribed.
(2) The University shall adopt a proper system of internal checs and
balances and controls in the discharge of its financial, accounting and auditing
functions as may be prescribed.
(3) The accounts of the University shall be audited every year by an auditor,
ho shall be a hartered Accountant as defined in the hartered Accountant Act,
1949 or a firm of hartered Accountants, to be appointed by the Board.
(4) The accounts of the University certified by the person or firm so appointed
or any other person authorised in this behalf together ith the audit report thereon
shall be placed before the Board and the Board may issue such instructions to the
University in respect thereof as it deems fit and the University shall comply ith
such instructions.
(5) The accounts of the University shall be audited by an internal auditor
ho shall be a hartered Accountant or a firm of hartered Accountants
Deans.
Permanent
Endowment
Fund of
University.
Payment by
Society to
University.
Funds of
University.
Accounts and
audit.
8 of 1949.
10 The Pandit Deendayal Energy University Act, 2007. [Guj.14 : 2007
appointed by the Board, to ensure concurrent audit of all boos of accounts and
such periodic internal audit reports shall be placed before the Board for revie.
(6)The Untversity shall prepare for each financial year an annual report
containing such particulars as the Board may specify and submit the same to the
Board on or before such date as may be prescribed. The Board shall consider such
report and may pass resolutions thereon and thereupon the inance ommittee
shall tae action in accordance ith such resolution. The action taen by the
inance ommittee on such resolutions and if no action is taen, the reasons for
not taing any action shall be communicated to the Board.
(7) The copy of the annual report along ith the resolution of the Board
thereon shall be submitted to the State Government.
28. (1) The University shall, ith the approval of the Board, constitute for the
benefit of its officers, teachers and other employees, in such manner and subject
to such conditions as may be prescribed, such schemes of pension, provident fund
and insurance as it may deem fit, and also aid in establishment and support of the
associations, institutions, funds, trusts and conveyance calculated to the benefit of
the officers, teachers and employees of the University.
(2) here any such provident fund has been constituted, the provisions of
the Provident unds Act, 1925 shall apply to such fund as if it ere a Government
Provident und.
29. No act or proceeding of the Board or any authority of the University or any
ommittee constituted under this Act or by regulations shall be questioned on the
ground merely of the existence of any vacancy in or defect of, in the constitution of
such Board, authority or ommittee of the University.
0. Notithstanding anything contained in any other State la for the time being
in force, the University shall have poers to confer degrees, diplomas and grant
certificates and confer honorary degrees and other academic distinctions and titles
as approved by the Board.
1. The University shall furnish to the State Government, University Grants
ommission and other statutory authorities such reports, returns, statements and
other information as may be required by them from time to time.
2. The Society shall give a notice of not less than six months period to the
State Government of its intention to dissolve the Society. Upon receipt of any
such notice from the Society, the State Government shall mae arrangements
for the administration of the University from the date of dissolution of the Society
till the last batch of students in regular courses of the University complete their
courses. The expenditure for administration of the University during the taing
over period of its management by the State Government shall be met out of
the Permanent Endoment und of the University. If there is no fund or the
funds are not sufficient to meet ith the expenditure of the University, the
State Government may dispose of the properties of the University to meet the
expenditure of the University.
. Every officer, teacher and employee of the University shall be deemed to be
a public servant ithin the meaning of section 21 of the Indian Penal ode.
Explanation. or the purpose of this section, any person, ho is appointed
by the University for a specified period or a specified or of the University or, ho
received any remuneration by ay of alloances or fee for any or done from the
University und, shall be deemed to an officer or employee of the University hile
he is performing the duties and functions connected ith such appointment of
or.
Pension,
Provident
Fund, etc.
19 of 1925.
Acts and
proceeding
not to be in
validated by
vacancies.
Conferment
of degrees,
diplomas
and grant of
certificates by
University.
Returns and
information.
Management
of University
on dissolution
of the Society.
Officers and
employees
to be public
servants.
45 of 1860.
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007. 11
4.(1) No officers or employees or member of the teaching, non teaching and
other academic staff of the University shall be dismissed or removed or reduced in
ran except after an inquiry in hich he has been informed of the charges against
him and given a reasonable opportunity of being heard in respect of those charges.
(2) An appeal against an order of dismissal, removal or reduction in ran
under subsection (1) or of termination of service shall be made to the President
ithin ninety days from the date of communication of such order and the decision
of the President in such appeal shall be final.
5. The State Government shall have poer to issue directions from time to time
as may be required for compliance of the provisions of this Act, the regulation and
under any other la for the time being in force and the University shall be bound
to comply ith such directions.
6.(1) Subject to the provisions of this Act, the Board shall have, in addition
to all other poers vested in it, the poers to mae regulations to provide for the
administration and management of the affairs of the University.
(2) In particular and ithout prejudice to the generality of the foregoing poers,
such regulations may provide for all or any of the folloing matters, namely:
(i) the summoning and holding of meetings of the authorities of the
University, other than the first meeting of the Board, and the quorum and
conduct of business at such meeting
(ii) the poers and functions to be exercised and discharged by the
President and the hairman of the Board
(iii) the constitution, poers and duties of the authorities, bodies and
other committees of the University, the qualifications and disqualifications
for membership of such authorities, term of office of the membership,
appointment and removal of members thereof and other matters connected
thereith
(iv) the procedure to be folloed by the Board and any ommittee or other
body constituted by or under this Act in the conduct of the business, exercise
of the poers and discharge of the functions
(v) the procedures and criteria to be folloed in establishing courses of
study and admission of students
(vi) the procedure to be folloed for enforcing discipline in the University
(vii) the management of the properties of the University
(viii) the diplomas, degrees, certificates and other academic distinctions
and titles hich may be conferred or granted by the University and ithdraal
or cancellation of any such degrees, diplomas, certificates and other
academic distinctions and titles and the requirements thereof
(ix) the conduct of examinations
(x) the creation of posts of Directors, Professors, Associate Professors,
Assistant Professors, eaders, Lectures or equivalent academic designations
or posts, officers and employees of the University, and the appointment of
persons to such posts including the qualifications requisite therefore
(xi) the fees and other charges to be paid to the University for the courses,
training,facilities and services provided by it
(xii) the manner and conditions for constitution of insurance, pension and
provident funds and such other schemes for the benefits of officers, teachers
and employees of the University
(xiii) the terms and conditions for association of the University ith other
institutions
Dismissal,
removal,
reduction or
termination
of services
of staff of
University.
Powers
to give
directions.
Powers
to make
regulations.
12 The Pandit Deendayal Energy University Act, 2007. [Guj.14 : 2007
Guj.14 : 2007] The Pandit Deendayal Energy University Act, 2007. 1
(xiv) the preparation of budget estimates and maintenance of accounts
(xv) the mode of execution of contracts or agreements by or on behalf of
the University
(xvi) the classification and procedure for appointment of officers,
employees and other staff of the University
(xvii) the terms and conditions and tenure of appointments, salaries and
alloances, contractual services, rules of discipline and other conditions
of service of the Director General, Director, officers, teachers and
employees of the University
(xviii) the terms and conditions governing deputation of teachers, officers
and employees of the University
(xix) the poers and duties of the Director General, Director and other
officers, teachers and employees of the University
(xx) the terms and conditions governing felloships, scholarships,
stipends, medals and prizes
(xxi) the authentication of the orders and the decisions of the Board
(xxii) the matters relating to hostels and halls of residence and housing
for faculties, officers and employees an

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