The Raksha Shakti University Act, 2009.

-·- -- --- - --- --·-·----- - --- --- -- - --· -- ·-· -- --
Extra No. 15 REGI STERED No. C/GNR/2 
© 
-=iii~ 
-Qf;be ~ujarat ~obernment ~a?ette 
EXTRAORDINARY 
PUBLISl-IED BY AUTHORITY 
Vol. L] FRIDAY, J ULY 31, 2009/SRAVANA 9, 1931 
Separa te paging is given to this Part in ord er that it 1113} be filed as a Separate Compil lltioo. 
PART IV 
Acts of Guj a rat Legislatu re aod Ordinances prom ulga ted and 
Regulations made by the Governor. 
The following Act of the Gujarat Legislature, having been a<\sented to by the 
Governor on Lhe 29d' July, 2009. is hereby published for general infonnation. 
H.D. VYAS, 
Secn."lar)' to the Government of Gujarat.. 
Legislative and Parliamenlllr) Affuirs CA.-panment. 
Gt:JAR.\T ACT :'110. 14 OF 2009. 
(Fir..1 published, after ha.,,ing received the a<;.<;ent of the Governor, in the 
"Guiarat Government Gazelle," on the 31" July, 2009). 
AN ACT 
to establish and incorporate a University to be known as the Raksha Shakti 
University in the State of Gujarat and for maners connected therc"'ith or 
incidental thereto . 
It is hereby enacted in the Sixtieth Y car of the Republic of India as 
follows:-
I. 
CHAPTER 1 
PRELL~NARY 
( I) This Act may be called the Raksba Shakli t;niversity Act, 2009. 
(2) It shall come into force oo such date as !he State Government may, 
by notification in the Official Gazelle, appoint. 
IY·Ex., IS· I 15-1 
Sbon ril~ aod 
commmcemt oL 
15-2 GL'JARA T GOVlRt\'>18' T GA7EITE, EX .• 31-7-2009 ,PART-IV 
Definition,, 2. In this Act, unless the context otherwise requires,-
(i) " Academic Council" mcru1s the Academic Council of the Universit y 
constituted under ~cclio n 16: 
(ii) .. Board" means the 13oard of Governors of the University constituted 
uncer :<ee:ion 12: 
(iii) "IX.ins" r.'lC!allS the 0¢ans of the Univ<.'l'Sity appointed under ,,.;ction 24; 
(i\) -Director of Research and Development~ me:in.~ the D:rector of 
Research and Developme nt of the University appointed under section 
21: 
(v) "Directors" means the Directors of the Institute~ of the l lnivcrsity 
appomtc<l under section 23: 
I ') ,VJ "Dirccto· General" means the Din.>ctor GencrJI of th:: Uni,ers11y 
appoint~-d under :><:ction 8; 
(\ii) -Deputy Director (.;cncrar means the Deput) Director General of the 
Unhcr::.ity appointed under section 20. 
(viii) "Financc Committee" means the Finance Committee of the University 
con~ ti tutcd under sectio n 18: 
(ix) "prcscrilx<l" means prescribed by the regulations; 
(x) "Registrar" means the Registrar of !he Uoivcr::.it~ appointed under 
s.:i:tion ::?::?: 
(xi) "Regulations" means thc regulallons of the University madc under 
section 36; 
(xii) "Univers ity" mean~ the Raksha Shakti University esta blish.:d and 
incorporated under section 3. 
CHAPTER II 
Ul"ilVERSITY 
Es'2blislonxnc 3. (I) Thc:re shall be C!itablisbed a lJniversity by the name of the ··Raksha 
and 
inoorpo•••loa Sbakti L:niversit} ··. 
ofUuA·eni ry. 
(2) The Director General, the Deputy Director General, the Board, the 
Academic Council, the Directors, Director of Research and Development, the 
PART-IV ) GUJARAT GOVERNME1'T GAZETTE. EX., J 1-7-2009 
Deans. th~· Registrar and all otI:cr persons who may hereafter become such 
officers or members so long a:; they continue to hold such office or membership, 
hereby constitute a body corporate by the name of the '·Raksha Shakti 
Univcrsi:y". 
(3) rne University shall be a body corporate by the name as aforesaid. having 
perpetual succession and common seal with power. subject to the provisions of 
the Act. to acquire and hold property, to contract and shall, by the said name sue 
or be sucJ. 
(4) In all suits and other legal procc.:dings by or against the University, the 
pleadings shall be ~i gned and verified by the Registrar and all processes in such 
~uiL" and proceeding~ shall be i:ssued to, and scn·t:d on. the Rcgistr.<r 
15-3 
"· 
I he headquart.:rs of the University shall be at such place as the State n udq .. rtc n 
Government may, by notification in the Oflicial Gazelle. s pecify. 
or University. 
S. ·1 he objccL" of the Uni versi~ shal be as follows. namely:- ObJ«U or 
(i) to develop an instirution m Security Science and Management for bringing lnn•,..i1y. 
about exce llence in all functions of security forces; 
(ii) to facilitate research in all matters of internal security; 
(iii) to extend the benefit of knowledge and skills ,~;th regard to law 
enforcement agencies thereby contributing to the development of 
individu als and society; 
(iv) to pro,idc facilities to teachers and students for learning process so that 
indh-idual attention is provided to the students with the objective of 
promoting scholarshi p and excellence ; 
(v) to develop and conduct teaching methodology for security forces thereby 
encouraging innovation in training; 
(vi) to encourage and develop ideas and values enshrined in the Constitution 
of India to bring about improvement in the working of police and other 
security forces; 
15-4 GUJARAT GOVER:-IMEJ\'TGAZETIE, EX., 31-7-2009 [PART-IV 
(vii) to develop respect for the rule of law and faith in equitable administration; 
(viii) to institute career oriented courses through continuing education and 
practice; 
(ix) to carry out research work and organize programmes for bctler interaction 
of security forces with people; 
(x) lo prepare youths of the State for becoming effective and efficient security 
personnel and to conduct courses and award degrees, diplomas and 
certificates for the said purpo.<>e; 
(xi) such other objects. not inconsistent with the provisions of thb Act which 
the State Govemment may, on application by the University, by 
notification in the Official Gazelle, specify in this behalf. 
(I) No person shall he excluded from any oflice of the University or Univcrioity 6. 
open to all 
irrespective of from mcmber~hip of imy of its authorities, bodies or committees, or from 
sex, rcligiou, 
class, creed or admission to any degree, diploma or other academic distinction or course of study 
opinion. 
Powers and 
functions or 
University. 
on the sole ground of sex, r76acc, creed, caste, class, place of birth, religious 
belief or political or other opinion. 
(2) It shall not be lawful for the Cniversity to impose on any person any test 
whatsoever 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 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 
following powers and perform the following functions, namely:-
(i) to administer and manage the University and to establish such institutes 
and centres for research, education and instruction as are necessary for 
the furtherance of the objects of the University; 
PART-IV] Cil:JARAT GOVER.'-'1\l=.:-.1 GAZETTE, EX~ 31-7-2009 
(ii) to provide for instmction, training and research in such branches of 
kno" ledge or learning pertaining to police service and police 
science; 
(iii) to prescribe courses and curricula and provide for flexibility in the 
educ:ition systems and delivery methodologies including electronic and 
distance learning; 
(iv) to hold examinations and confer degrt.-es, diplomas or grant certificates 
and other ac:idemic Jistinctions or titles on person:; subject 10 such 
conditions as the University may detcnninc, and to withdraw or cancel 
any such degrees. diplomas. certificat.:s. or other academic distinctions or 
titles in the manner as may be prescribed; 
(v) 10 confer honorary degrees or other di~tinctions in the manner as may be 
prescribed; 
(vi) to c~tablish such special centres, specialized study centres or other units 
for research and development as are. in the opinion of the University. 
necci.sary for the furtherance of its objects; 
(vii) to providi.: for printing, IX.-production and publication of research and 
other worJ... and to organize exhibitions, workshops, seminars. conferences. 
CIC; 
(viii) to sponsor and undertake.research in all aspects of functions, behavioural 
science. technology and alfa.'CI arc3S in relation to investigation, detection 
and prevention of cnmes and rehabilitating the victims of crimes for 
making police objectively result oriented; 
(ix) to collaborate or associate with any educational institution "ith like or 
similar objects; 
(x) to develop and maintain linkages with educational or other institutions in 
any pan of the world having objects wholly or partially sunilar to those of 
the University, through exchange of teachers, students and scholars and 
generally in such manner as may be conducive to tbi:ir common objects; 
(xi) to develop and maintain relationships with teachers, rcsearc.bers and 
experts in the domains of investigation and detection of crimes and 
IV-Ex., IS-2 
15-5 
15-6 GUJARAT GOVERNMENT GAZETTE, EX., 31-7-2009 [PART-IV 
furthering the cause of criminal justice system for achieving the objects 
of the University; 
(xii) to regulate the expenditure, and to manage the finance mid to maintain 
accounts of the University; 
(x iii) to receive grants, subventions, subscriptions, donat ions and gifts for the 
purpose of the University and consistent with the o~jects for which the 
University is established and to enter into any agreement with the Centra l 
Government. the State Government, the University Grants Commission or 
other authorities or bodies for receiving any grants; 
(xiv) to receive funds from the industries or from any other sources as gifts, 
donations. benefactions or bequests and by transfers of movable and 
immovable properties for the purposes and objects of the University; 
(xv) to establish, maintain and manage halls and hostels for the residence of 
students and accommodation for faculties, officers and employees of the 
University and the guest houses; 
(xvi) to supervise and control the residence and regulate the discipline of 
srudcnts of the University and to make arrangements for promoting their 
health and general welfare and cultural activities; 
(xvii) to fix, demand and receive or recover fees and such other charges a<; 
may be prescribed; 
(xviii) to institute and award fellowships, scholarships, prizes, medals and other 
awards; 
(xix) to purchase or to take on lease any land or building or works which may 
be necessary or convenient for the purpose of the University on such 
terms and conditions as it may think fit and proper and to construct, alter 
and maintain any such buildings or works; 
(xx) to sell, exchange, lease or otherwi se dispose of all or any portion of the 
properties of the University, movable or immovable, on such terms as it 
may think fit, consistent with the interest, activities and objects of the 
University after taking prior permission of the State Government; 
······· ....... ... ..... . , _ ........ · · ·····~··· .... -··-··-
PART-IV} GUJARATGOVERNMTh'TGAZE ' TE, EX .• 31-7· 2009 
(xxi) to dr:iw and accept, to make and endorse, to discount and negotiate 
Government promissory notes and other promissory notes, bills of 
exchange. ch.:ciues or other negotiable 1ru.'trumenL-;: 
(xxii) to rais.: and borrow moneys on bonds, mortgages, promissory notes or 
other obligations or securities founded or based upon all or any of the 
propcrti~ illld assets of the t:ruversity or "'ithout an} securiti~ and upon 
such terms and conditions as it may think fit and to pay out of the funds 
of th..: University, all expenses incidental to the raising of moneys. to 
repay and r..:<leem any money borro"'ed after taking prior permission of 
the s1:11c Go,emment; 
(xxiii) to irivcst the funds of the University in or upon such securities and 
transpose any investment from time to time in such mar.rn:r as it may 
deem :i; in the interest ot L' nivcrsity: 
(xxiv) to execute conveyances regarding tr.insfers, mortgages, leases, licenses, 
agree merits and other conveyance in respect of the propert). mo, able or 
immovabh: nciuding Government securities bdonbing to th..: IJ niv~it)· 
or to be acquired for the purpose of the University after taking prior 
pem1ission or the State Government; 
(x..~v) to admit the students for the courses offered by the Uni\crsity m th..: 
prescribed manner; 
(xxvi) to create academic, technical. administrative. ministerial and other posts 
and to make appoinunenL'\ thereto; 
(xxvii) to rcgulat..: and enforce discipline among the employees of ihe 
Uniycrsity and to provide for such discip linary measures as may be 
prescribed: 
(xxviii) to institute professorships. associate professorships. assistant 
professorships, readerships, lectureships, endowed professo rship, 
honorary professorships, adjunct professorships. emeritus professors and 
any other teaching, academic or research poSL' and to prescribe 
quaJi{jcations for them; 
JS--
l 5-8 GUJARAT GOVERNMENT GAZETTE, EX., 31-7-2009 [PART-IV 
(xxix) to appoint persons as Directors, Director of Research and Development, 
Deans, Professors, Associate Professors, Assistant Professors, Readers, 
Lecturers, Adjunct Professors, Reg istrar, or otherwise as teachers and 
researchers of the University; 
(xxx) subject to the provisions of this Act and the regulations, any officer or 
authority of the University may, by order, delegate his or its powers 
(except the power to make regulations) to any other officer or authority 
under his or its control and subject to the condition that the ultimate 
responsibility for the exercise of the power so delegated shall 
continue to rest in the officer or authority delegating them; 
(xxxi) to do all ~uch other acts and things as the University may consider 
necessary, conducive or incidcmal to the altainmcnt or enlargement of 
all or any of the objects of the Univers ity. 
Director 8. 
General. 
(I) The Director General of the University shall be appointed by the State 
Government. 
(2) The Director General shall be appointed from amongst the persons who:-
(i) have served in any State/Central Police Department/ Organiwtion or 
Military/Para Military Forces or have been connected with the 
training of State or Central Police Force or Military or Para Military 
Forces with proven record; 
(ii) have not attaioed the age of sixty-five years on the date of 
nomination or re-nomination. 
(3) The Director General shall hold office for a period of three years and shall 
be eligible for re-appointment for a further period of three years. 
( 4) The other terms and conditions of the Director General shall be such as 
may be determined by the State Government. 
(5) The Director General may resign from his office by writing under his hand 
addressed to the State Government and such a resignation shall take effect from 
PART-NJ GUJARAT GOVcRJ-.'MENTGAZErrE, EX .. 31-7-2009 15-9 
the date of acceptance by the State Government. 
9. (I) Tht: Director General shall have. subject to the pro,;sions of this Act. Po,.•rs and 
duttes or 
power to cause an inspection or review to be made by such person or persons as Director 
d . f th , . . . . b "!din h I J"b . . d Gtner:iL he may 1rcct. o c university. its ut gs. ostt: s. 1 ranes. cqwpmcnts an 
~stems and proccsse:; and of any inS1itution or centre maintained by the 
University. and also of the examinations. teaching. research and other work 
conducted or done by the universiry and to cause an inquirt 10 be made in like 
manner in re!>pect of any matter connectoo v.ith the administration. academic 
affairs and finance of the t.:ruvcrsity. 
(2) Without prejudice to the generality of th.: foregoing pro' i:;ions, the 
Director General ~hall -
(i) be the chief executive and ac:idemic officer of the University. He shall 
preside ov.:r the meetings of the Roard, Academic Council and the 
Finance Committee; 
(ii) eru.ure implementation of the decisions of the authorities of the University; 
(iii) be rcsp0n~iblc for imparting of instructions and maintenanci.: of discipline 
in the t.:niversity. and 
(iv) exercise such other p0wers 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 State Government. 
(3) Where any matter is of urgent nature requiring immediate action and the 
same cannot be immediately dealt with by the authority or body of the University 
empowered under this Act to deal with it, the Director General may take such 
action as he may deem fit and shall forthwith report the action so taken by him to 
the authority or body of the University who or which. in the ordinary course, 
would have dealt with the matter: 
Provided that if such authority or other body is of the opinion that such 
action ought not to have been taken by the Director General, it may refer the 
JV-Ex., 15-3 
15-10 Gl JARAT GOVERNMcNT GAZETTE, EX., 31-7-2009 [PART-IV 
matter to th\.! Board which may either confirm the action taken by the Director 
General or annul the same or modify it in such manner as it thinks fit, and 
thereupon the action shall cease to haw efTccts or. as the case may be. shall take 
effect in such modified form so however such modification or annulment shall be 
without prejudice to the validity of any thing previously donc by or under the 
order of the Director General. 
(4) Where the exercise of the power by the Director Gcncml under sub­
section (3) involves the appointment of any person, such appointment shall be 
confirmed by the i:ompe:ent authority empowered to approve ~-uch appointment in 
accordance with the provisions of this Act and the regulation~ . not later than six 
month> f'mm the <late of order or the Director Gcner;d, otherwise such 
appointment shall cease to have effect on the expiration of a period of six months 
from th<: date of order of the Director General. 
Authorities JO. 
of 
University. 
Officers of 11. 
University. 
CHAPTER Ill 
AUTHORITIES AND OFFfCERS OF ~IVERSITY 
The following shall be the authorities of the University, namely :-
(i) the Board of Governor:;; 
(ii) the Academic Council; 
(iii) the finance Committee; and 
(iv) such 01hcr authorities as may be declared by regulations to be the 
authorities of the university. 
The following shall be the officers of the University, namely:-
(i) The Director Genera I. 
(ii) The Deputy Director General, 
(iii) The Director of Research and Development, 
(iv) The Directors, 
( v) The Deans, 
(vi) The Registrar, and 
PART-JV) GlJJARAT GOVERNMENT GALETTE, LX., 3 l -7-2009 15-11 
(vii) such other persons in the service of the University as may be 
d~-.:larcd b~ regulations. to be the officers or the lmiversiry 
12. ( l) lb.: Board of Governors of 1he Universiiy ~hall consist of the Board of 
following members, namely;-
(i) the Vi rector Genera l, who shall be the Chairman of the Board; 
(ii) the Deputy Dm:ctor General; 
(iii) !he Director of Research and Development: 
(i~) one Director of !he t:nivcrsity. by rolation. 10 be nominat..:d by the 
Director General; 
(v) onc Police Officer, not bclow the rank of the /\<lditional OU-ector 
General of Police. to be nomioaicc.I by the State Govcmmcnl 
t'X-<J_fjicio: 
(vi) an officer of the Home Department. not below the rank of the 
Secretary to Government, to be nominated by the State 
Govcrnment, ex-officio; 
(vii) an officer of the Education Department, not below the rank of the 
&-crciary to Government. :o be nominated by the S1a1e 
Government. e:x-cfficw; 
(viii) the Head of the Directorate of NCC in Gujarat, ex-officio; 
(ix) one of the Vice -Cbanccllors/Dircctors Gene ral of any of the 
Universities located in Gujaral to be nominated b} the Siate 
Government; 
(x) lhrec members from amongst persons wbo ha,·e worked in !he 
Siatc/C.:ntral Police Depanment!Organization or Military/Para 
Miliiary Forces or from amongst persons connected with the 
tmining of Stnte or Central Police Force or Military or Para 
Military Forces. to be nominated by the State Government. 
(2) The Registrar shall be the Secretary of !he Board. 
Governors. 
15-12 GUJARAT GOVERNMENT GAZETTE, EX., 31-7-2009 [PART-JV 
Powers Of 13. ( I) The Chairman shall preside at the meetings of the Board and at the 
Chairman 
of Board. convocation of the University. 
(2) The Chairman shall exercise such other powers and perform such other 
functions as may be assigned to him by or under this Act or the rcgL1lations. 
Powers and 14. (!) Subject to the provisions of this Act, the Board shall be responsible 
function of I · d d · · d h I f "" · f Board. for the genera supcnntcn cnee, 1rectton an t e contro o auairs o the 
University and shall exercise all the powers of the Unive rsity. and shall have the 
power to review the acts of the Academic Council and the Finance Committee 
and other committees or authorities of the University. 
(2) Without prejudice to the provisions of sub-section (I), the Board shall 
have the following powers and functions, namely:-
(i) to take decisions on question of policy relating to the administrat ion 
and working of the University; 
(ii) to institute courses of study at the University; 
(iii) to make regulations; 
(iv) to consider and approve the annual report and the annual budge t of 
the University for every financial year; 
(v) to invest moneys ai1d funds of the University and to take decisions 
on the recommendations of the Finance Conunittee; 
(vi) to publish or finance the publication of studies, treaties, books, 
periodicals, reports and other literature from time to time and to sell 
or arrange for the sale as it may deem fit; 
(vii) to create or abolish posts of teachers and officers and emplo yees of 
the University; 
(viii) to appoint such committees as it considers necessary for the exercise 
of its powers and the performance of its duties under this Act; 
(ix) to appoint the Directors of the University; 
(x) to delegate any of itS power to the Director General, Deputy 
Director General, Directors, Deans, Registrar or any other officer, 
PART-IV] GUJARAT GOVERNMENT GAZETTE , EX., 31-7-2009 
employee or any authority of the University or to a committee 
appointed by it; and 
(xi) to exercise such other powers and perform such other functions as 
may be conferred or imposed upon it by or under this Act or the 
regulations. and such other powers for achieving the objects of the 
University. 
15-13 
15- (I) Save as otherwise provided in this section, the term of a nominated Term of 
office and 
member of the Board shall be three years from the date of his nomination. vacancies 
among 
members of 
(2) An ex-o.ffic10 member shall continue so long as he holds the office by Board. 
virtue of which he is the member of the Board. 
(3) Any vacancy in the Board, of a member other than ex-officio member 
occurring before the expiry of the prescribed period shall be filled in the same 
manner as providt:d in section 12 and such a member shall hold office for the 
remainder of the term of the member in whose place he is nominated. 
(4) A member shall be eligible for re-nominaLion for the next term. 
(5) A member may resign from his office by writing under his hand addressed 
to the Chairman and his resignation shall take effect from the date it is accepted 
by the Chairman. 
16. (l) The Academic Council of the University shall consist of the Academic 
ti LI · be I Council. o owing mem ·rs, name y:-
(i) the Director General. who shall be the Chairman of the Academic 
Council; 
(ii) the Deputy Director General; 
(iii) two academicians or professionals, to be nominated by the State 
Government; 
IV ·Ex., 15-4 
1S-14 Gt:JARAT GOVERNMENT GAZETTE, EX., 31-7-2009 [PART-JV 
(iv) two academicians or professionals connected ""•th thi.: service or 
tra r.mg of po!ice, miEtary or paramilitary force:.. to be nominated 
by thi.: Swte Government; 
(v) Lhe Director of Research and Development; 
(vi) thi.: Directors: 
('ii) om: profes_"<)r from each discipline of the Unive:-i.11y. by ro:aiion. to 
he nominated by the Oircaor General. 
(2) The Rcgistnu ~hall be the Secretary of the Academic Council. 
(3) 11te te:n1 of offo:e of the members nominated undcr c!au, ... -s (iii). (iv) and 
(vii) of sub-~'(.1ion (I) s!tall be thr<.>t: years. 
Power.; and 17. Subjec t to the provisions of this Act and the regulations, the Academic 
!'unction' of 
Academic Council of tht: University shall excrciw the following powers and perform 
Coun<il 
Fi.nanf't 
Commintt. 
follo"ing functions. nam.:ly:-
(i) to exercise control o~cr the academic policies of the University and 
be responsible for the maintenance and improvement of standards of 
i~truction. education and evaluation in the University: 
(ii) to consider m:mers of general academic interest e11her on i~ own 
initiative or on a reference from the faculry of :he t:niver..ity or the 
Board and to take appropriate action thereon: 
(iii) to recommend to the Board, such regul ations as arc consistent with 
this Act regarding the academic functioning of the lJ niversity 
incl1:ding discipline of students; and 
(iv) to exercise such other powers and perform such other duties as may 
be conferred or imposed upon it by the regulations. 
18. (I) '11te Finance Comminee shall consil>t of the following members. namely:-
(i) the Director General. who shall be the Chainnan of the Comm inee; 
(ii) the Deputy Director General; 
(iii) the Director of Research and Development; 
PART-1V1 15-15 
('.!) 
'~) ,_, 
(iv) 1wo members of the Board (on.: of them shall be a Government 
nomir.ec: on the Board) 10 be nomi.nated by the Board. 
(v) 1hc Directors; 
(vi) one expert in the field of (inancc. to be nomimm:d by the State 
Government; 
(vii) one professor. by rotation. to be nominated by the Board. 
1ne Re;;i~trar sh:!ll he the Secrctar) of the Comminec . 
The h:nn of officc of the member.. nominated under clalll>C:; (i' l. (,·i) and 
(vii) shall be thn.-e years. 
19. Subject to the other provision$ of this Act, the Finance Committee shall Powers and 
exercise the following powers and perfonn 1he following fonction$, namcly:-
(i) to cxamin,; the annual accounts and annual budget estimates of the 
University and to advise the Board thereon: 
(ii) to re,·ie" from um~ to time the financial position of the University; 
(iii) to make n.-commendations to the Board on all financial policy matters of 
the Uni,ersity; 
(iv) 10 make recommendations to the Board on all proposal:; involving raising 
of funds, receipts and expenditure; 
(v) to provide guideline~ for investmem of surplus funds; 
(vi) to make recommendations to the Board on all proposals involving 
expenditure for which no provision has been made in the budget or for 
which expenditurc in excess of the amount provided in the budget needs to 
be incurred: 
(vii) to examine all proposals relating to the revision of pay-scale:>, upgradation 
of the scales and those items which are not included in the budget prior to 
placing before the Board: and 
(viii) to exercise such other powers and perform such other functions as may be 
conferred or imposed upon it by the regulations. 
functions or 
Finance 
Coin n1ittee. 
15-16 GUJARA'I GOVERNME).!T GAZETTE. EX., 31-7-2009 [PART-IV 
l><puty 
Dir«:tor 
Central. 
20. (I) The Deputy Director General of the University shall be appointed by 
the State Government by deput:ltion or by transfer from amongst serving police 
officers of G .1jarat, not belov. the rank of the Inspector General of Police. 
(2) The Deputy Din.'Ctor General shall. 
(i) be principal coordinating officer of the University and exercise 
such powers and perfor.n such duties as lll..t) he entrusted b) 
general or special order by the Director General. 
(ii} in absence of the Dil\.'Ctor General. or in the event of his being 
unable 10 perfonn the duties of his office, di~charge all the 
functions and duties of the Director General. 
(iii) preside over. in absence of lbe Director Geo..:r.tl. the meetings of 
Academic Council, Finance Committee and such other authorities. 
Oiroctoror 21. {I) The Director of Research and Development shall be appointed by 
R~~tarth and 
Do•lopinuL the Director Geneml ""ith the approval of the Board. 
(2) He shall be a renowned researcher having out-standing published research 
work in reputed ~aliooal or International Journals. 
(3) The qualifications and oilier tenns and conditiore; of SCTVice of th.: 
Director of Research and Development shall be such as may be prescribed by the 
regulation( 
(4) He shall assist the Director General in managing the re$earch and 
development related academic, administrative and other affairs of the institute. 
(5) He shall exercise such powers and perform such functions as may be 
prescribed or entrusted to him by the Directo r General. 
Regist rar. 22. (1) The Regisuar shall be appointed by the University in such manner : 
and on such terms and conditions as may be prescribed. 
PART-IV] GUJARAT GOVERNMENT GAZEITE, EX., 31 -7-2009 15-17 
(2) The Registrar shall exercise the fo !lowing powers and pcrfonn the 
following duties, namely:-
(i) he shall be responsible for the custody of records, common seal, the 
funds of the University and such other property of the University; 
(ii) he shall 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) he shall be responsible to the Director General for the proper 
discharge of his functions; 
(iv) he shall be responsible for the administration of the University and 
conduct the examinations and make all other arrangementS 
necessary thereof and be responsible for the execution of all 
processes connected therewith; 
(v) he shall attest and execute all documents on behalf of the 
University; 
(vi) he shall verify and sign the pleadings in all suits and other legal 
proceedings by or against the University and all processes in such 
suits and proceedings shall be issued to and served on the Registrar; 
and he shall exercise such other powers and perfonn 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. 
23. (I) The Directors of the institutes shall be appointed by the Director · D;rccrors. 
General with the approval of the Board in such manner and on such terms and . 
conditions as may be prescribed. 
(2) The Directors shall assist the Di.rector General in managmg the 
academic, administrative and other affairs of the institutes and shall exercise 
such powers and perform such functions as may be prescribed or entrusted to 
them by the Director General. 
IV-Ex .. l 5-5 
- -·- -······· ..... -···. ·······-........ - .. . .. 
15-18 GUJARAT GOVER.\'ME\'T GAZETIE, EX .. 3 J-7-2009 [PART-IV 
Onns. 24. (J) The Deans shall be appointed by the Director General from 
Perm:lncnt 
Endo.,ment 
t'uod of 
Uni>ersit). 
amongst the facultic~ of the Univers1!y. 
(2) The Deans shal' as.'ist the Director General and respective Directors of the 
institutes or centres in managing the academic and other affairs of the University 
omd shall excre1:;c ~uch po.,1•e::1> a.,d perform such functions a.~ may be prescribed 
or entrusted to them by the l)irector General and the Director. 
CHAPTER TV 
Fl NANCE 
25. The State Government shall place funds at the disposal of the \;nivcrsity 
lo be called the Pem1ancnt Endowment Fund of sum of twenty crorc:s of rupees or 
such sum. n.-quirc:d for meeting the full operational expenditure of the University, 
whichever is more. for a period of five years in lhc form of long tenn interest 
bearing S<.."Curitics issued or guaranteed by the Central Government or the Stale 
Govcnuncm. 
Paym<nt by 26. The Go.,emmcnt shall pay to the University from time to time such sums 
S1a1c 
co,crnmcot lo 
l;niversity. 
of money and in such manner as may be considered necessary for the exercise of 
powers and discharge of its functions b)' lhe University by or under thi~ Ac1. 
fund of 27. (I) The lJruversity shall 1..-stablish a fund to be called the ·t,nivcrsity 
Univcrsit}. 
Fund' consisting ot:-
(i) any contribution or grants or loans by the State Government and the 
Central Government; 
(ii) the income of the Un;vcn;ity from all sources including income from fees 
and charges; 
(iii) the moneys received by the Uni\'ersity by 1.vay of grants, loans, gifts, 
donations, benefactions, bequests or transfer endowments and other 
gr:ints, if any; 
PART-IV) (jlJJJ\RA T GOVERi'\/ME~T GAi'Ern .. tX .. 31-7-2009 
(iv) the moneys received by the Uni vcrsity from the collaborating industries 
in terms of the provisions of the :'v!cmorandum of Understanding entered 
between the University and the Industry, for establishment of sponsored 
chairs. fcllo"ships or infrastructure facilities of the University; and 
(v) the mom:ys received by the University in any other manner or from any 
other source. 
(2) l\11 funds of the University shall be deposited in such banks or invested in 
such manner as the Board may decide on the recommendation of the Finance 
Committ1.-.:. 
(3) Th.: funds of the University shall be applied towards lb.: cxp.:nses of the 
University including expenses incurred in the exercise of its power~ and discharge 
of its functions by or under this Act. 
15-19 
28. (I) The University shall maintain proper accounts and other relevant A ccount< 
and audit 
records and prepare an Annual Statement of Accounts, including the income and 
expendirurc account 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 checks and balances 
and control in the discha rge of its financial, accounting and auditing ftrnctions as 
may be prescribed by the Regulations;. 
(3) The accounts of the university shall be audited every year hy an Auditor, 
who shall be a Chartered Accountant as defined in the Chartered Accountant Act, 
XXXVlll 
or 1949. 1949 or a firm of Chartered Accountants, to be appointed by the Board. 
(4) The accounts of the University certified by the person or firm so appointed 
or any other persons authorized in this behalf together with the audit report 
thereon shall be placed before the Board and the Board may issue such 
instructions 10 the Unive rsity in respect thereof as it deems fit and the University 
shall comply with such instructions. 
15-20 Gt.:JARA T GOVERNMENT GAZEITE, EX., J 1-7-2009 [PART-IV 
Ptnsioo, 
lnsurnncc 
and 
l>rovid•nt 
Fund. 
A<ts and 
pro<eeding.s 
not to b< 
io.-alidattd 
by va<an<ies. 
(S) The accounts of the University shall be audited by an internal auditor who 
shall be a Chartered Accounl3llt or a finn of Chartered Accountants appointed by 
the Board to ensure concurrent audit of all books of accounts and such periodic 
internal audit reports shall be placed before the Board for review . 
(6) The t;niversity shall prepare for each year an annual report of its activities 
of the previous year containing such particulars as the Board may specify and 
submit lhe same in the form of annual report to the Board on or before such date 
as may be prescribed, for review and approval. 
(7) The copy of the annual report and annual audit report along .,.;th the 
resolution of the Board thereon shall be submitted to the State Governme nt and it 
shall be laid, as soon as may be after it is received, before the State Legislature. 
29. ( I) The Univcn;ity shall, "\\-ith the approval of the Board.. constitute for the 
benefit of its officers, teachers and other employees in such manne r 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 establ ishment and support of the 
associations. institutions. funds, truStS and con,.eyancc calculated to the benefit of 
the officers, teachers. employees of the University. 
(2) Where any such provi dent fund has been constituted. the provisions of the 
Providen t Funds Act, 1925 shall apply to such fund as if it were a Government 1' or 1925. 
Provident Fund. 
CHAPTER V 
SUPPLEMENTARY PROVISIONS 
30. No act or proceeding of the Board or any authority of the University or 
any committee constituted under this Act or by regulations shall be invalided on 
the ground merely of the existence of any vacancy in or defect of, in the 
constitution of such Board, authority or comminee of the University. 
PART-IV] GUJARAT GOV!;RNMTh'T GAZETTE. £;,'(., 31 - 7-~009 15-21 
31. Notwith standing anything contained in any olher State law for the time Conftrmrnt or 
being in force , the University shall have powers to coufor degrees. diplomas and 
grant certificates and confer honorary degrees and other academic di,tinctions and 
title:; as appro\ ed by the Board. 
degrees, 
diplom2s and 
graot or 
cutiftt"alt~ by 
LDI''ffSi(). 
32. The lJnivcrsity shal l furnish to the State Government, University Grants Returns 
and Com missi on and other Statutory authorities, such reports, returns. statement~ and information 
other information as may be required by them from time to time. 
33. Every officer, teacher ao<l employee of the l)oi-.crsity shall be deemed to orr...,~ and 
4< or 18611. be a public servant within the meaning of section 21 of the Indian Pcnai Cod.:. 
£xpla11lltio11 :- ror the purpo se of this section, any perso n. who is 
appointed by the University for a specified period or a specified work of the 
t;nivcrsity or who receh<..'d any remuneration by way o: allow'311CeS or fees for 
any work don.: from the l niversil) fund. shall Ile deemed to be an officer or 
employee of the Uni,crsity while he is pedormmg the duties ao<l functions 
conn1:cted wi1h such appointme nt or work. 
empto)~to 
~public 
scn·anb. 
34. (I) No office rs or employees or members of the teachin g, non-tea ching Di•minal, 
rr:moval, 
and other academic staff of the Universit~ shall be dismissed or removed or ntlart •on •• 
termi~uoa of 
reduced in rank except after an inquiry in which Ile has been informed of the .. l'Vi«s orsurr 
charges again:.1 him and given a reasonable opponunity of being heard in respect 
of those charges. 
(2) An appeal again st an order of dismissal, removal or reduction in rank 
under sub-section (I) or of termination of service shall be made to the Director 
General \\ithin ninety days from the date of communication of such order and the 
decision of the Director General in such appeal shall be final. 
35. The State Government shall have powers to issue directions from time to 
time a~ may be required for comp liance of the provisions of this Act, the 
IV ·Ex., 15.Q 
Power> of State 
Government to 
give directions. 
. ·-· ······ ..... . ..... '.. .. . . .. 
15-22 GUJARAT GOVERNME"IT GAZETIE, EX .. 31-7-2009 [PART-rv 
rcgul:uion made thereunder .md any othe r law for the time being in force and the 
Univcr,ity shall be bound to comply .,.;th such direction. 
Powers to 36. ll ) SuhJc<.:t to the provisions of this Act, the Roard shall have in 
make 
Rejlulation>- addition 10 all othc:r pm'vcrs vested in it, the power to make regulations to provide 
for the admtni.trat1on and management of the affairs of the L rn\'ersit) . 
(2) Jn parncular and without prejudice to the gencralit} of the foregoing 
powers. such regulation:. may provide for all or any of the following matters. 
namely:-
{ i) the summoning and holding of meetings of the authori1ies of the 
L.nivcr.;ny. other than the first meeting of the Board and the quorum 
and conduct of business at such meeting: 
(ii) the powers and functions to be exercised and discharged by the 
Director GcnerJI; 
(iii) the constitution, power.; and duties of the authorities. bodies and 
other committces of the l !ni\'er<;it). the qua.ifications and 
disqualifications for membership of such authoriti.:s. terms of office 
of the membership. appointment and removal of tm:mbcr thereof 
and other mnni:rs connected therewith; 
(i\') the procedure to be followed by the Board and any committee or 
other body constituted by or under this Act or by the regulation in 
the conduct of the business, exercise of the powers and discharge of 
1hc functions~ 
(v) the procedure and criteria to be followed in establishi ng courses of 
study and admission of students; 
(vi) the procoourc to be followed for enforcing discipline in the 
L;niversity; 
(vii) the managemen1 of the propertie s of the University; 
(viii) the degrees . diplomas, certificates, and other academic distinctions 
and titles which may be conferred or granted by the University and 
PART-IV] GLJARAT GOVERNME'..'T GAZETTE. EX .• 31-7-2009 
withdrawal or cancellation of any such degree, diplomas, certificates 
ar.d other academic distinctions and titles and the requirements 
thereof; 
(ix) the conduct of examinations including the term oC office and 
appointment of examiners; 
(x) the creation of posts of Directors. Professors. Associate Profc;sors, 
Assistant Professors, Readers. Lecturers or equivalent academic 
designations or posts. ofliccrs and employees of the Univcr:;ity. and 
the appointment of person~ to such posts including the requisite 
qualifications thereof; 
(xi) the fees and other charges to h(! paid to the University for the 
courses, training. facilities and services provided by it; 
(xii) the maimer and conditions for const irution of insurance, pension and 
provident funds and ~uc h other schemes for the bt!nefits of officers, 
teachers and employees of the University; 
(xiii) the terms and conditions for association of the l.;niversity with other 
institutions: 
(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 appointment. salaries :ind 
allowances, contractual services, rules of discipline and other 
conditions of service of the Oircctor of Research and Development, 
Director, other officers, teachers and employees of the University; 
(xviii) the terms and conditions governing deputation of teachers. officers 
and employees of the University; 
(xix) the powers and duties of·thc Director of Research and Development, 
Directors and other officers, teachers and employees of the 
University; 
15-23 
. __ ..... --·· ..... . ••••• •• •" .,. , •·• •T••••··-· ·• • 
15-24 GLJARA T GOVER~MENT GAZEITE. EX., 31-7-:009 LP ART-IV 
(xx) the tenns and conditions governing fellowsh ips. scholarships, 
stipends. medals and prizes; 
(xxi) the authentication of the orders and the decisions of the Board; 
(xx ii) the matters relating to hostels and halls of residence and housing for 
iaculues. offic.:r.. and employees and guest house including 
disciplinary control thc:rein; and 
(xxiii) all othc:: matter> which b> this Act are to be or may be p~ribed. 
Appoinu~.cn1 37. Notwithstanding anything contained in section 22. the first Registrar shall or Fn-.1 
Rei:istrar. be app<>imed b) the State Go\•errunent as soon as practicable after the 
Trao.i1ory 
pro"isions.. 
commencement of the Act for a period not exceeding three years and on such 
condi~ons a~ the State Government thinks fit 
38. ;-/otwithstan<ling anything contained in this Act, the Director General 
m:l)', "'ith the prior appro"al of !he Board and subject to availabiii!) of the funds, 
discharge all or any of the functions of the University for the purpose of carrying 
out the provisions of this Act and the regulations and for that pirrposc. may 
exercise an> p0wcr or perfonn any duty which by or under this Act and 
regdations arc to be exercised or performed by any authority of the University 
until such authorit) com.:s into existence in accordance with the provisions of this 
Act and the Ri.:gulations. 
l:ndemitity. 39. '\o sun. prosecuuon or other legal proceedings shall lie against and no 
Power of 
State 
Covernmcnt 
damage shall be claimed from the Univer~iry, tbe Director General, the Directors, 
the authorities or officers or employees of the University or an} other person in 
respect of anything which is done in good faith or purp0rting to be done m 
pursuance of this Act or any regulations made thereunder. 
40. (1) If any difficulty arises in giving effect to the provisions of this Act, 
the State Government may, by order published in the Official Gazelle, make such 
10 r~mon . . . . 'th th . . f thi A be difficoltics. proV1s1ons not 10cons1stent WI e proVJSlODS o s ct, as may appear to 
necessary for removing difficulties: 
PARl-IVl Gl;JARAT GOVER~;1.1ESTGAlETII:... EX .. 3 -7-2009 
Provided that no such order shall be made under this section after the 
expiry of two year~ from the date of commencement oflhis /\ct. 
(2) Ev<.:ry order made under this section shall be

Excerpt shown. Open the full act in Lexace.

‹ Prev All Gujarat acts Next ›