The Deen Bandhu Chottu Ram University of Science and Technology Murthal Act, 2006 (29 of 2006)

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DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF  SCIENCE
AND  TECHNOLOGY  MURTHAL  ACT,  2006
(Haryana Act No. 29 of 2006)
TABLE  OF  CONTENTS
Sections :
1. Short title and commencement.
2. Definitions.
/g22/g17 /g44/g81/g70/g82/g85/g83/g82/g85/g68/g87/g76/g82/g81/g17
/g22/g36/g17 /g55/g72/g85/g85/g76/g87/g82/g85/g76/g68/g79/g3/g72/g91/g72/g85/g70/g76/g86/g72/g3/g82/g73/g3/g83/g82/g90/g72/g85/g86/g17
/g23/g17 /g37/g68/g85/g3/g82/g81/g3/g70/g82/g81/g73/g72/g85/g85/g76/g81/g74/g15/g3/g74/g85/g68/g81/g87/g76/g81/g74/g3/g82/g85/g3/g76/g86/g86/g88/g76/g81/g74/g3/g71/g72/g74/g85/g72/g72/g86/g15/g3/g71/g76/g83/g79/g82/g80/g68/g86/g3/g82/g73
/g70/g72/g85/g87/g76/g73/g76/g70/g68/g87/g72/g86/g3/g69/g92/g3/g88/g81/g68/g88/g87/g75/g82/g85/g76/g93/g72/g71/g3/g76/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g86/g17
/g24/g17 /g51/g82/g90/g72/g85/g86/g3/g68/g81/g71/g3/g73/g88/g81/g70/g87/g76/g82/g81/g86/g3/g82/g73/g3/g56/g81/g76/g89/g72/g85/g86/g76/g87/g92/g17
/g25/g17 /g56/g81/g76/g89/g72/g85/g86/g76/g87/g92/g3/g82/g83/g72/g81/g3/g87/g82/g3/g68/g79/g79/g3/g85/g68/g70/g72/g86/g15/g3/g70/g79/g68/g86/g86/g72/g86/g15/g3/g70/g68/g86/g87/g72/g86/g3/g68/g81/g71/g3/g70/g85/g72/g72/g71/g86/g17
/g26/g17 /g55/g72/g68/g70/g75/g76/g81/g74/g3/g82/g73/g3/g56/g81/g76/g89/g72/g85/g86/g76/g87/g92/g17
/g27/g17 /g50/g73/g73/g76/g70/g72/g85/g86/g17
/g28/g17 /g38/g75/g68/g81/g70/g72/g79/g79/g82/g85/g17
/g20/g19/g17 /g57/g76/g70/g72/g16/g38/g75/g68/g81/g70/g72/g79/g79/g82/g85/g17
/g20/g20/g17 /g53/g72/g74/g76/g86/g87/g85/g68/g85/g17
/g20/g21/g17 /g50/g87/g75/g72/g85/g3/g82/g73/g73/g76/g70/g72/g85/g86/g17
/g20/g22/g17 /g36/g88/g87/g75/g82/g85/g76/g87/g76/g72/g86/g17
/g20/g23/g17 /g38/g82/g88/g85/g87/g17
/g20/g24/g17 /g40/g91/g72/g70/g88/g87/g76/g89/g72/g3/g38/g82/g88/g81/g70/g76/g79/g17
/g20/g25/g17 /g36/g70/g68/g71/g72/g80/g76/g70/g3/g38/g82/g88/g81/g70/g76/g79/g17
/g20/g26/g17 /g41/g68/g70/g88/g79/g87/g76/g72/g86/g17
/g20/g27/g17 /g41/g76/g81/g68/g81/g70/g72/g3/g38/g82/g80/g80/g76/g87/g87/g72/g72/g17
/g20/g28/g17 /g51/g79/g68/g81/g81/g76/g81/g74/g3/g37/g82/g68/g85/g71/g17
/g21/g19/g17 /g54/g87/g68/g87/g88/g87/g72/g86/g3/g68/g81/g71/g3/g87/g75/g72/g76/g85/g3/g86/g70/g82/g83/g72/g17
/g21/g20/g17 /g54/g87/g68/g87/g88/g87/g72/g86/g3/g75/g82/g90/g3/g80/g68/g71/g72/g17
/g21/g21/g17 /g50/g85/g71/g76/g81/g68/g81/g70/g72/g86/g3/g68/g81/g71/g3/g87/g75/g72/g76/g85/g3/g86/g70/g82/g83/g72/g17
/g21/g22/g17 /g50/g85/g71/g76/g81/g68/g81/g70/g72/g86/g3/g75/g82/g90/g3/g80/g68/g71/g72/g17
/g21/g23/g17 /g53/g72/g74/g88/g79/g68/g87/g76/g82/g81/g86/g17
/g21/g24/g17 /g36/g81/g81/g88/g68/g79/g3/g85/g72/g83/g82/g85/g87/g17
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/g21/g25/g17 /g41/g88/g81/g71/g86/g3/g68/g81/g71/g3/g68/g70/g70/g82/g88/g81/g87/g86/g17
/g21/g26/g17 /g36/g81/g81/g88/g68/g79/g3/g68/g70/g70/g82/g88/g81/g87/g86/g17
/g21/g27/g17 /g38/g82/g81/g71/g76/g87/g76/g82/g81/g86/g3/g82/g73/g3/g86/g72/g85/g89/g76/g70/g72/g3/g82/g73/g3/g82/g73/g73/g76/g70/g72/g85/g86/g3/g68/g81/g71/g3/g87/g72/g68/g70/g75/g72/g85/g86/g17
/g21/g28/g17 /g51/g72/g81/g86/g76/g82/g81/g15/g3/g83/g85/g82/g89/g76/g71/g72/g81/g87/g3/g73/g88/g81/g71/g3/g68/g81/g71/g3/g76/g81/g86/g88/g85/g68/g81/g70/g72/g3/g73/g88/g81/g71/g17
/g22/g19/g17 /g57/g68/g70/g68/g81/g70/g92/g3/g81/g82/g87/g3/g87/g82/g3/g76/g81/g89/g68/g79/g76/g71/g68/g87/g72/g3/g83/g85/g82/g70/g72/g72/g71/g76/g81/g74/g86/g17
/g22/g20/g17 /g38/g72/g85/g87/g68/g76/g81/g3/g71/g76/g86/g83/g88/g87/g72/g86/g3/g87/g82/g3/g69/g72/g3/g85/g72/g73/g72/g85/g85/g72/g71/g3/g87/g82/g3/g38/g75/g68/g81/g70/g72/g79/g79/g82/g85/g17
/g22/g21/g17 /g51/g82/g90/g72/g85/g3/g87/g82/g3/g85/g72/g80/g82/g89/g72/g3/g71/g76/g73/g73/g76/g70/g88/g79/g87/g76/g72/g86/g17
/g22/g22/g17 /g38/g85/g72/g68/g87/g76/g82/g81/g3/g82/g73/g3/g87/g72/g68/g70/g75/g76/g81/g74/g3/g68/g81/g71/g3/g81/g82/g81/g16/g87/g72/g68/g70/g75/g76/g81/g74/g3/g83/g82/g86/g87/g86/g17
/g22/g23/g17 /g51/g85/g82/g87/g72/g70/g87/g76/g82/g81/g3/g82/g73/g3/g68/g70/g87/g76/g82/g81/g3/g87/g68/g78/g72/g81/g3/g76/g81/g3/g74/g82/g82/g71/g3/g73/g68/g76/g87/g75/g17
/g22/g24/g17 /g53/g72/g83/g72/g68/g79/g3/g68/g81/g71/g3/g86/g68/g89/g76/g81/g74/g86/g17
THE  SCHEDULE
[See sections 2(h) and 21]
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/g21/g17 /g53/g72/g74/g76/g86/g87/g85/g68/g85/g17
/g22/g17 /g38/g82/g81/g87/g85/g82/g79/g79/g72/g85/g3/g82/g73/g3/g41/g76/g81/g68/g81/g70/g72/g17
/g23/g17 /g50/g87/g75/g72/g85/g3/g82/g73/g73/g76/g70/g72/g85/g86/g3/g82/g73/g3/g56/g81/g76/g89/g72/g85/g86/g76/g87/g92/g17
/g24/g17 /g39/g72/g68/g81/g3/g82/g73/g3/g76/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g15/g3/g39/g72/g68/g81/g3/g36/g70/g68/g71/g72/g80/g76/g70/g3/g36/g73/g73/g68/g76/g85/g86/g15/g3/g51/g85/g82/g70/g87/g82/g85/g15/g3/g38/g75/g76/g72/g73/g3/g58/g68/g85/g71/g72/g81
/g68/g81/g71/g3/g39/g72/g68/g81/g3/g82/g73/g3/g54/g87/g88/g71/g72/g81/g87/g182/g86/g3/g58/g72/g79/g73/g68/g85/g72/g17
/g25/g17 /g38/g82/g81/g87/g85/g82/g79/g79/g72/g85/g3/g82/g73/g3/g40/g91/g68/g80/g76/g81/g68/g87/g76/g82/g81/g86/g17
/g26/g17 /g47/g76/g69/g85/g68/g85/g76/g68/g81/g17
/g27/g17 /g47/g68/g90/g3/g50/g73/g73/g76/g70/g72/g85/g17
/g28/g17 /g38/g82/g88/g85/g87/g3/g68/g81/g71/g3/g76/g87/g86/g3/g70/g82/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g17
/g20/g19/g17 /g48/g72/g72/g87/g76/g81/g74/g86/g3/g82/g73/g3/g38/g82/g88/g85/g87/g17
/g20/g20/g17 /g40/g91/g72/g70/g88/g87/g76/g89/g72/g3/g38/g82/g88/g81/g70/g76/g79/g3/g68/g81/g71/g3/g76/g87/g86/g3/g70/g82/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g17
/g20/g21/g17 /g51/g82/g90/g72/g85/g86/g3/g82/g73/g3/g40/g91/g72/g70/g88/g87/g76/g89/g72/g3/g38/g82/g88/g81/g70/g76/g79/g17
/g20/g22/g17 /g36/g70/g68/g71/g72/g80/g76/g70/g3/g38/g82/g88/g81/g70/g76/g79/g3/g68/g81/g71/g3/g87/g75/g72/g3/g70/g82/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g17
/g20/g23/g17 /g51/g82/g90/g72/g85/g86/g3/g82/g73/g3/g87/g75/g72/g3/g36/g70/g68/g71/g72/g80/g76/g70/g3/g38/g82/g88/g81/g70/g76/g79/g17
/g20/g24/g17 /g38/g82/g80/g83/g82/g86/g76/g87/g76/g82/g81/g3/g82/g73/g3/g41/g76/g81/g68/g81/g70/g72/g3/g38/g82/g80/g80/g76/g87/g87/g72/g72/g17
/g20/g25/g17 /g41/g88/g81/g70/g87/g76/g82/g81/g86/g3/g68/g81/g71/g3/g83/g82/g90/g72/g85/g86/g3/g82/g73/g3/g41/g76/g81/g68/g81/g70/g72/g3/g38/g82/g80/g80/g76/g87/g87/g72/g72/g17
/g20/g26/g17 /g41/g68/g70/g88/g79/g87/g76/g72/g86/g3/g82/g73/g3/g56/g81/g76/g89/g72/g85/g86/g76/g87/g92/g17
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/g20/g27/g17 /g38/g82/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g3/g82/g73/g3/g41/g68/g70/g88/g79/g87/g76/g72/g86/g17
/g20/g28/g17 /g39/g72/g68/g81/g86/g3/g82/g73/g3/g41/g68/g70/g88/g79/g87/g76/g72/g86/g17
/g21/g19/g17 /g51/g82/g90/g72/g85/g86/g3/g82/g73/g3/g41/g68/g70/g88/g79/g87/g76/g72/g86/g17
/g21/g20/g17 /g38/g75/g68/g76/g85/g83/g72/g85/g86/g82/g81/g86/g3/g82/g73/g3/g39/g72/g83/g68/g85/g87/g80/g72/g81/g87/g86/g17
/g21/g21/g17 /g36/g83/g83/g82/g76/g81/g87/g80/g72/g81/g87/g86/g17
/g21/g22/g17 /g54/g72/g79/g72/g70/g87/g76/g82/g81/g3/g38/g82/g80/g80/g76/g87/g87/g72/g72/g17
/g21/g23/g17 /g40/g86/g87/g68/g69/g79/g76/g86/g75/g80/g72/g81/g87/g3/g38/g82/g80/g80/g76/g87/g87/g72/g72/g17
/g21/g24/g17 /g38/g82/g81/g86/g87/g76/g87/g88/g87/g76/g82/g81/g3/g68/g81/g71/g3/g73/g88/g81/g70/g87/g76/g82/g81/g3/g82/g73/g3/g51/g79/g68/g81/g81/g76/g81/g74/g3/g37/g82/g68/g85/g71/g17
/g21/g25/g17 /g38/g82/g81/g89/g82/g70/g68/g87/g76/g82/g81/g17
/g21/g26/g17 /g39/g72/g83/g68/g85/g87/g80/g72/g81/g87/g86/g17
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/g21/g28/g17 /g37/g82/g68/g85/g71/g86/g3/g82/g73/g3/g86/g87/g88/g71/g76/g72/g86/g17
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/g22/g23/g17 /g47/g76/g80/g76/g87/g68/g87/g76/g82/g81/g3/g82/g73/g3/g87/g72/g85/g80/g3/g82/g73/g3/g80/g72/g80/g69/g72/g85/g86/g75/g76/g83/g17
/g22/g24/g17 /g55/g72/g85/g80/g76/g81/g68/g87/g76/g82/g81/g3/g82/g73/g3/g80/g72/g80/g69/g72/g85/g86/g75/g76/g83/g3/g72/g87/g70/g17
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1[4[DEENBANDHU]  CHHOTU  RAM  UNIVERSITY  OF  SCIENCE
AND  TECHNOLOGY  MURTHAL  ACT,  2006
(Haryana Act No. 29 of 2006)
[Received the assent of the Governor of Haryana on the 30th October,
2006, and was first published for general information in the Haryana Government
Gazette (Extraordinary), Legislative Supplement Part I of 6th November, 2006].
Year No.  Short title   Whether repealed or otherwise
   affected by Legislation
  1  2         3           4
2006   29 Deenbandhu Chhotu Ram         Amended by Haryana Act 20
University of Science and         of 2009. 2
Technology Murthal Act, 2006      Amended by Haryana Act 22
        of 2010.3
AN
ACT
to upgrade Chhotu Ram State College of Engineering, Murthal (Sonepat)
into a leading 5[teaching-cum-affiliating] University to facilitate and promote
studies and research in emerging areas of higher education with focus on
new frontiers of science, engineering, technology, architecture and
management studies, and also to achieve excellence in these and
 connected fields.
Be it enacted by the Legislature of the State of Haryana in the Fifty-seventh
Year of the Republic of India as follows: -
1. (1) This Act may be called Deenbandhu Chhotu Ram University of
Science and Technology Murthal Act, 2006.
6(2) It shall come into force on such date as the Government may, by
notification in the Official Gazette, appoint.
2. In this Act and in all the Statutes, Ordinances and Regulations made
thereunder, unless the context otherwise requires,—
(a) “All India Council for Technical Education” means All India
Council for Technical Education established under the All India
Council for Technical Education Act, 1987 (Central Act 52 of
1987);
7[(aa) “college” means a college maintained by, or admitted to the
privileges of, the University;
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated 17.09.2006, page-2907.
2. For Statement of Objects and Reasons see Haryana Government Gazette (Extraordinary),
dated 31.07.2009, page-2936.
3. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated 03.09.2010, page-6751.
4. Substituted by Haryana Act 20 of 2009.
5. Inserted by Haryana Act 20 of 2009.
6. This Act came into force w.e.f. 2nd July, 2007, vide Haryana Government, Technical
Education Department notification No. 38/23/07-2TE dated 2nd July, 2007.
7. Inserted by Haryana Act 20 of 2009.
Short title and
commencement.
Definitions.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
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(b) “Council of Architecture” means the Council constituted under
section 3 of the Architects Act, 1972 (Act 20 of 1972);
(c) “Council of Scientific and Industrial Research” means the
Council of Scientific and Industrial Research, New Delhi, an
agency of the Central Government;
(d) “Department of Science and Technology” means the Department
of Science and Technology of the Central Government;
(e) “employee” means any person appointed by the University,
and includes teachers and all other staff of the University;
(f) “fee” means fee collected by the University from the students
by whatever name it may be called, which is not refundable;
(g) “Government” means the Government of the State of Haryana;
1[(ga) “institution” means an academic institution, not being a college,
maintained by, or admitted to the privileges of, the University;
(gb) “regional centre” means a regional centre maintained by, or
admitted to the privileges of, the University;
(gc) “principal” means the head of a college, and includes, when
there is no principal, a vice-principal duly appointed as such
and in the absence of the principal or the vice-principal, the
person for the time being duly appointed to act as the principal;
(gd) “recognized teachers” means such persons as are approved by
the University for the purpose of imparting instructions in a
college, institution or regional centre admitted to the privileges
of the University;]
(h) “Schedule” means Schedule appended to this Act;
(i) “Statues”, “Ordinances” and ‘Regulations” means respectively
the Statutes, Ordinances and Regulations of the University made
under this Act;
(j) “University” means Deen Bandhu Chhotu Ram University of
Science and Technology Murthal, as incorporated under this
Act;
(k) “University Grants Commission” means the Commission
established under section 4 of the University Grants Commission
Act, 1956 (Central Act 3 of 1956);
2[(l) “University teachers” means professors, readers, lecturers and
such other persons, as may be appointed for imparting
instructions or conducting research in the University or in any
college or institution maintained by the University and
designated as teachers by the Ordinances.]
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
1. Inserted by Haryana Act 20 of 2009.
2. Substituted by ibid.
423
3. (1) There shall continue to be a body corporate by the name of
Deenbandhu Chhotu Ram University of Science and Technology Murthal,
comprising of the Chancellor and the Vice-Chancellor of the University, and the
members of the Court, the Executive Council and the Academic Council and all
persons, who may hereafter become or be appointed as such officers or members,
so long as they continue to hold such office or membership.
(2) The University shall have perpetual succession and a common
seal with power to acquire, hold and dispose of property and to contract, and may
by the said name sue or be sued.
1[3A. (1) The limits of the area within which the University shall exercise
its powers, shall be such, as the Government may, from time to time, by notification,
specify:
Provided that different areas may be specified for different
faculties.
(2) Any college to be opened in the territorial limits of the University
as mentioned under sub-section (1), shall have to get affiliated to this University.
(3) Notwitstanding anything contained in any State law for the time
being in force, any college, institution or regional centre situated within the
limits of the area specified under sub-section (1) shall, with effect from such date,
as may be notified in this behalf by the Government, be deemed to be associated
with, and admitted to, the privileges of the University and shall cease to be
associated in any way with, or be admitted to, any privileges of any other university,
and different dates may be notified for different colleges:
Provided that—
(i) any student of any college, institution or regional centre,
associated with, or admitted to, the other university before
the said date, who was studying for any degree or diploma
examination of that university, shall be permitted to complete
his course in preparation thereof and the University shall
hold for such students, examinations in accordance with the
curricula of study in force in that university for such period,
as may be prescribed by the Statutes, Ordinances or
Regulations;
(ii) any such student may, until any such examination is held by
the University, be admitted to the examination of the other
university and be conferred the degree, diploma or any other
privilege of that university for which he qualifies on the
result of such examination.]
4. (1) Notwithstanding anything contained in this Act or any other
law for the time being in force, no person or institutions, other than the University,
shall confer, grant or issue or hold himself or itself out as entitled to confer, grant
or issue any degree, diploma or certificate in the specialized area of knowledge
Incorporation.
Bar on
conferring,
granting or
issuing degrees,
diplomas of
certificates by
unauthorized
institutions.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
2006 : Hr. Act 29]
Territorial
exercise of
powers.
1 Inserted by Haryana Act 20 of 2009.
424
assigned to it within  the territorial jurisdiction of the University which is identical
with or is a colorable imitation of any degree, diploma or certificate conferred,
granted or issued by the University.
(2) Contravention of the provision of sub-section (1) shall be an
offence and shall be dealt with as per rules laid down by the University in this
regard keeping in view the orders and guidelines issued by the competent
authorities and academic bodies such as the State Government and the University
Grants Commission.
(3) Where an offence under this section has been committed by an
institution, every person incharge of and responsible to, the institution for the
conduct of its business at the time of the commission of the offence, shall be
deemed to be guilty of the offence and shall be liable to be proceeded against as
per the University rules.
(4) Notwithstanding anything contained in sub-section (3), where
an offence under this section has been committed by an institution and it is
proved that the offence has been committed with the consent or connivance of, or
that the commission of the offence is attributable to any neglect on the part of any
partner, director, manager, secretary or other officer of the institution, such partner,
director, manager, secretary or other officer shall also be deemed to be guilty of
that offence and shall be liable to be proceeded against and punished accordingly.
Explanation.—  For the purpose of this section ‘institution’ means any
body corporate and includes a firm or other association of
individuals.
5. The University shall exercise the following powers and perform the
following functions, namely:—
(a) to provide facilities and promote studies and research in
emerging areas of higher education, including new frontiers of
science, engineering, technology, architecture and management
studies, and also to achieve excellence in these and connected
fields;
(b) to hold examinations and grant degrees, diplomas and other
academic distinctions or titles to persons in the fields of
emerging areas of higher education, including new frontiers of
science, engineering, technology, architecture and management
studies etc. as laid down in the Statutes, Ordinances or
Regulations;
(c) to confer honorary degrees or other distinctions on approved
persons in the manner laid down in the Statutes;
(d) to institute prizes, medals, research studentships, exhibitions
and fellowships;
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
Powers and
functions of
University.
425
(e) to receive gifts, donations or benefactions from the Government
and to receive gifts, donations and transfers of movable or
immovable property from transferors, donors, testators, as the
case may be, and to create such corpus fund with the donations
so received for the welfare of the University;
(f) to institute principalships, professorships, readerships,
lecturerships, and to create other posts of any description
required by the University and to appoint persons to such posts;
(g) to co-operate with educational and other institutions in India
and abroad having objectives similar to those of the University
in such manner as may be conducive to their common goals;
(h) to provide instruction, including correspondence and such other
courses, to such persons as are not members of the University,
as it may determine;
(i) to borrow with the approval of the Government, on the security
of the property of the University, money for the purposes of the
University;
(j) to supervise, control and regulate the residence, conduct and
discipline of the students of the University and institutions ;
(k) to acquire, hold, manage, lease or dispose of any property,
movable or immovable including trust and endowment
properties, for the purpose of the University;
(l) to assess the needs of the State and the country in terms of
subjects, fields of specialization, levels of education and
training of technical manpower both on short and long term
basis and to initiate necessary programmes to meet those needs;
(m) to organize advanced studies and research programmes based
on a deep understanding of the trends in engineering,
technology, architecture and management  studies and in allied
sciences so that the production will be ensured of men who are
not only up-to-date but also able to provide the lead;
(n) to promote research, design and development activities that
have a relevance to social needs and the development
programmes of the State;
(o) to initiate measures to enlist the co-operation of industries and
Government employers to provide complementary facilities;
(p) to provide for continuous experimentation in imparting
knowledge, organization of training and preparation of
textbooks and other instructional materials;
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
2006 : Hr. Act 29]
426
(q) to arrange for progressive introduction of continuous evaluation
and reorientation of the subjective in educational measurement;
(r) to further entrepreneurial ability among its students;
(s) to educate the public with regard to the requirement of, and
opportunities in the profession of science, engineering,
technology, architecture and management studies and allied
sciences and its responsibilities and services to the society;
1[(t) to approve persons for imparting instructions in any college,
institution or regional centre admitted to the privileges of the
University;
(u) to maintain institutions, colleges and regional centres
established by the University and to admit to its privileges,
colleges, institutions and regional centres in the area specified
under sub-section (1) of section 3A and to disaffiliate colleges,
institutions or regional centres, if they are not being run as per
provisions of the Act, Statutes or Ordinances contained therein;
and
(v) to declare a college, institution, regional centre or a department
as an autonomous college, institution or regional centre or a
department, as the case may be.]
6. The University shall be open to all persons irrespective of sex, race,
creed, caste or class; and no test or condition shall be imposed as to religion,
belief or profession in admitting or appointing members, students, teachers,
workers, or in any other connection whatsoever and no benefaction shall be
accepted which in the opinion of the authorities of the University involves
conditions or obligations opposed to the spirit and objectives of this provision:
Provided that nothing contained in this section shall be deemed to
prevent the University from making any special provisions in respect of weaker
sections of the society and in particular Scheduled Castes and Scheduled Tribes.
7. All teaching in the University shall be conducted by and in the name
of the University, in accordance with the Statutes, Ordinances and Regulations
made in this behalf.
8. The following shall be the officers of the University, namely:—
(i) the Chancellor;
(ii) the Vice-Chancellor;
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
University open
to all races,
classes, castes
and creeds.
Teaching of
University.
Officers.
1 Added by Haryana Act 20 of 2009.
427
(iii) the Controller of Finance;
(iv) Dean of institution;
(v) Registrar; and
(vi) such other persons in the service of the University as may be
declared by the Statutes to be officers of the University.
9. (1) The Governor of Haryana by virtue of his office shall be the
Chancellor of the University.
(2) The Chancellor shall be the head of the University.
(3) The Chancellor shall, if present, preside over the convocation of
the University for conferring degrees and the meetings of the Court.
(4) The Chancellor shall have the right—
(i) to cause an inspection to be made, by such person or
persons as he may direct, of the University, its buildings,
laboratories and equipment and of any institution
maintained by the University and also of the examinations,
teaching and other work conducted or done by the
University;
(ii) to cause an inquiry to be made in like manner in respect
of any matter connected with the administration of
finances of the University or institutions.
(5) The Chancellor shall, in every case, give notice to the University
of his intention to cause an inspection or inquiry to be made and on receipt of
such notice, the University shall have the right to make such representation to the
Chancellor as it may consider necessary.
(6) After considering the representation, if any, made by the
University, the Chancellor may cause to be made such inspection or inquiry as is
referred to in sub-section (4).
(7) Where any inspection or inquiry has been caused to be made by
the Chancellor, the University shall be entitled to appoint a representative who
shall have the right to be present and to be heard at such inspection or inquiry.
(8) The Chancellor may, if the inspection or inquiry is made in
respect of the University, address the Vice-Chancellor with reference to the result
of such inspection or inquiry and the Vice-Chancellor shall communicate to the
Executive Council, the views of the Chancellor and the action to be taken thereon
as advised by the Chancellor.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
2006 : Hr. Act 29]
Chancellor.
428
(9) The Executive Council shall communicate through the Registrar
to the Chancellor such action, if any, as it proposes to take or has taken upon the
result of such inspection or inquiry.
(10) Where the Executive Council does not, within a reasonable time,
take action to the satisfaction of the Chancellor, the Chancellor may, after
considering any explanation furnished or representation made by the Executive
Council, issue such directions as he may think fit and the Executive Council shall
comply with such directions.
(11) Without prejudice to the foregoing provisions of this section,
the Chancellor may, by order in writing, annul any proceedings of the University,
which are not in conformity with this Act, the statutes, the Ordinances, or the
Regulations:
Provided that before making any such order he shall call upon
the University to show cause why such an order should not be made, and if any
cause is shown within a reasonable time, he shall consider the same.
(12) The Chancellor may, at any time, require or direct the University
to act in conformity with the provisions of this Act, the Statutes, the Ordinances,
and Regulations made thereunder.
(13) The power exercised by the Chancellor under sub-sections (11)
and (12) shall not be called in question in any civil court.
(14) Any employee of the University, who is aggrieved by the decision
of the Executive Council or the Vice-Chancellor in respect of any disciplinary
action taken against him, may address a memorial to the Chancellor in such
manner as may be prescribed by Statutes and the decision of the Chancellor shall
be final.
(15) The Chancellor shall have such other powers as may be prescribed
by the Statutes.
10. (1) The Government shall constitute a Selection Committee
consisting of one nominee of the Chancellor and two nominees of the Executive
Council, which shall prepare a panel of at least three names, in alphabetical order,
from which the Chancellor shall appoint the Vice-Chancellor, on the advice of
the Government. The terms and conditions of service of the Vice-Chancellor shall
be determined by the Chancellor, on the advice of the Government.
(2) The Vice-Chancellor shall hold office for a period of three years
which may be renewed for not more than one term:
Provided that he shall cease to hold the office on attaining the
age of 
1[sixty-eight] years irrespective of the fact that his term has not expired.
(3) The Chancellor may, on the advice of the Government, cause an
inquiry to be held in accordance with the principles of natural justice, and remove
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
Vice-
Chancellor.
1 Substituted by Haryana Act 22 of 2010.
429
the Vice-Chancellor from office, if he is found on such inquiry, to be a person
patently unfit to be continued in such office.
(4) If the Vice-Chancellor is unable to perform his duties owing to
his temporary incapacity on account of illness or any other reason, or the office of
the Vice-Chancellor falls vacant due to death, resignation or otherwise, the
Chancellor shall make arrangements for the duties of the Vice-Chancellor to be
performed by some authority until the existing Vice-Chancellor is able to resume
his office or until a regular Vice-Chancellor is appointed, as the case may be.
(5) The Vice-Chancellor shall be the principal executive and
academic officer of the University and shall exercise general supervision and
control over the affairs of the University and give effect to the decisions of all the
authorities of the University.
(6) The Vice-Chancellor may, if he is of the opinion that immediate
action is necessary on any matter, exercise any power conferred on any authority
of the University by or under this Act, except in the matters involving creation or
abolition of a faculty, department or post, the matter involving appointment or
removal of an employee:
Provided that the Vice-Chancellor before exercising powers under
this section shall record in writing the reasons, why the matter cannot wait till the
meeting of the authority concerned:
Provided further that if the authority concerned is of the opinion
that such action ought not to have been taken by the Vice-Chancellor, it may refer
the matter to the Chancellor whose decision thereon shall be final:
Provided further that any person in the service of the University
who is aggrieved by the action taken by the Vice-Chancellor under this sub-
section shall have the right to represent to the Executive Council within one
month from the date on which decision on such action is communicated to him
and thereupon the Executive Council may confirm, modify or reverse the action
taken by the Vice-Chancellor. The employee shall be informed that the action has
been taken under emergency powers.
(7) The Vice-Chancellor shall exercise such other powers and
perform such other duties as may be prescribed by the Statutes or Ordinances.
11. (1) The Registrar shall be appointed by the Chancellor on the advice
of the Government.
(2) The Registrar shall be the Chief Administrative Officer of the
University. He shall work directly under the superintendence, direction and control
of the Vice-Chancellor.
12. The manner of appointment and powers and functions of other officers
of the University shall be such as may be prescribed by the Statutes.
Registrar.
Other officers.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
2006 : Hr. Act 29]
430
13. The following shall be the authorities of the University, namely:—
(i) the Court;
(ii) the Executive Council;
(iii) the Academic Council;
(iv) the Finance Committee;
(v) the Faculties;
(vi) the Planning Board; and
(vii) such other authorities as may be declared by the Statutes to be
the authorities of the University.
14. (1) The constitution of the Court, and the term of office of its
members shall be prescribed by the Statutes.
(2) Subject to the provisions of this Act, the Court shall have the
following powers and functions, namely:—
(a) to review, from time to time, the broad policies and
programmes  of the University and to suggest measures
for the improvement and development of the University;
(b) to consider and pass resolution on the annual report,
annual budget and the annual accounts of the University
and  the audit report of such accounts;
(c) to advise the Chancellor in respect of any matter which
may be referred to it for advice; and
(d) to perform such other functions as may be prescribed by
the Statutes.
15. (1) The Executive Council shall be the principal executive body of
the University.
(2) The constitution of the Executive Council, the term of office of
its members and its powers and functions shall be such as may be prescribed by
the Statutes.
16. (1) The Academic Council shall be the principal academic body of
the University and shall, subject to the provisions of this Act, the Statutes and
Ordinances, co-ordinate and exercise general supervision over all academic
policies of the University.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
Executive
Council.
Academic
Council.
Authorities.
Court.
431
(2) The constitution of the Academic Council, the term of office of
its members and its powers and functions shall be such as may be prescribed by
the Statutes.
17. The constitution and functions of the faculties shall be such as may
be prescribed by the Statutes.
18. The constitution of the Finance Committee, the term of office of its
members, and its powers and functions shall be such as may be prescribed by the
Statutes.
19. The constitution and functions of the Planning Board shall be such as
may be prescribed by the Statutes.
20. Subject to the provisions of this Act, the Statutes may provide for all
or any of the following matters, namely:—
(a) the constitution, powers and functions of the authorities and
other bodies of the University, as may be constituted from time
to time;
(b) the classification, mode of appointment, powers and duties of
the teachers and the officers of the University;
(c)  the conditions of service including provision   for pension or
provident fund or insurance scheme for the benefit of the
employees of the University;
(d) the conferment of honorary degrees;
(e) the establishment and abolition of faculties and departments;
(f) the institution of fellowships, scholarships, studentships,
exhibitions, medals and prizes;
(g) the maintenance of discipline among the students;
(h) the delegation of powers vested in the authorities or  officers of
the University; and
(i) all other matters which by this Act, are to be or may be provided
for by the Statutes.
21. (1) On the commencement of this Act, the Statutes of the University
shall be those as set out in the Schedule:
Provided that the authorities of the University constituted under
the Statutes framed before the commencement of this Act, shall continue to exercise
all the powers and perform all the functions under this Act till such authorities are
constituted in terms of the Statutes set out in the Schedule referred to above.
Statutes how
made.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
2006 : Hr. Act 29]
Faculties.
Finance
Committee.
Planning Board.
Statutes and their
scope.
432
(2) The Executive Council may, from time to time, make new or
additional Statutes or may amend or repeal the Statutes in the manner hereinafter
provided in this section:
Provided that the Executive Council shall not make, amend or
repeal any Statute, affecting the status, power or constitution of any authority of
the University until such authority has been given an opportunity of expressing
an opinion in writing on the proposed changes and any opinion so expressed
shall be considered by the Executive Council.
(3) The Academic Council may propose to the Executive Council a
draft of any Statute relating to academic matters for consideration by the Executive
Council.
(4) Every new Statute or addition to the Statute or any amendment
or repeal of a Statute shall require the approval of the Chancellor who may approve,
disapprove or remit it for further consideration. A Statute passed by the Executive
Council shall have no validity until it has been assented to by the Chancellor.
(5) Notwithstanding anything contained in the foregoing sub-
sections, the Chancellor, either suo motu or on the advice of the Government,
may direct the Executive Council, to make, amend or repeal the Statutes in respect
of any matter specified by him and if the Executive Council fails to implement
such a direction within sixty days of its receipt, the Chancellor may, after
considering the reasons, if any, communicated by the Executive Council or its
inability to comply with such direction, make, amend or repeal the Statutes
suitably.
22. Subject to the provisions of this Act and the Statutes, the Ordinance
may provide for all or any of the following matters, namely:—
(a) the admission of students to the University and their enrolment
as such;
(b) the courses of study to be laid down for all degrees, diplomas
and certificates of the University;
(c) the conditions under which students shall be admitted to the
degree or diploma courses and to the examination of the
University and  the eligibility   for such degrees and diplomas;
(d) the fees to be charged for courses of study in the University and
for admission to the examinations, degrees and diplomas of the
University ; and further to make progressively the fee structure
so flexible that the courses could become self-financing to the
extent possible;
(e) the conditions of the award of fellowships, studentships,
exhibition, medals and prizes;
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
Ordinances and
their scope.
433
(f) the conduct of examinations, including the term of office and
manner of appointment and the duties of examiners and
moderators;
(g)  the conditions of residence of students of the University  and
the institutions; and
(h) all other matters which by this Act or the Statutes are to be
made or may be provided for by the Ordinances.
23. (1) The Ordinances shall be made, amended, repealed or added to
by the Executive Council:
Provided that no Ordinance shall be made—
(i) affecting the admission or enrolment of students or
prescribing examinations to be recognized as equivalent
to the University examinations;
(ii) affecting the conditions, mode of appointment or duties
of examiners or the conduct or standard of examination
or any course of study,
unless the draft of such an Ordinance has been proposed by the Academic Council.
(2) The Executive Council may return to the Academic Council for
reconsideration, either in whole or in part, any draft proposed by the Academic
Council under sub-section (1) along with its suggestions:
Provided that the Executive Council shall not be bound to amend
the draft proposed by the Academic Council itself. It may, however, reject such
draft, if not found suitable, when submitted to it by the Academic Council for the
second time.
(3) All Ordinances made by the Executive Council shall have effect
from such date as it may direct and every Ordinance made shall be communicated,
as soon as may be, to the Chancellor.
24. (1) The authorities of the University may make Regulations
consistent with this Act, the Statutes and the Ordinances—
(a) laying down the procedure to be observed at their meetings;
and
(b) providing for all matters which by this Act, the Statutes or the
Ordinances are to be prescribed by the Regulations.
(2) Every authority of the University shall make Regulations
providing for giving of notice to the members of such authority of the dates of
meetings and of the business to be considered at meetings and for the keeping of
a record of the proceedings of the meetings.
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
2006 : Hr. Act 29]
Ordinances how
made.
Regulations.
434
25. The annual report of the University giving details of broad programmes,
policies and finances, amendments of Statutes and Ordinances made during the
year under report, shall be prepared under the directions of the Executive Council
and shall be submitted to the Court on or after such date as may be prescribed by
the Statutes and the Court shall consider the report at its annual meeting.
26. (1) The University shall have a general fund to which shall be
credited—
(a) its income from fees, grants, donations and gifts, if any;
(b) any contribution or grant made by the Central
Government, the University Grants Commission, All India
Council for Technical Education or like authority, any
local authority or any corporation owned or controlled
by the Government;
(c) endowments and other receipts.
(2) The University may have such other funds as may be prescribed
by the Statutes.
(3) The funds and all moneys of the University shall be managed in
such manner as may be prescribed by the Statutes.
(4) The Government may, every year, provide grant-in-aid to
facilitate and promote studies and research.
27. (1) The annual accounts and the balance sheet of the University
shall be prepared under the directions of the Executive Council and shall at least
once every year and at intervals of not more than fifteen months be audited by the
Director, Local Fund Accounts, Haryana or any other auditor that may be appointed
by the Government. The annual accounts when audited shall be published in the
Haryana Government Gazette and a copy of the annual accounts along with the
report of the Director, Local Fund Accounts or the auditor shall be submitted to
the Court and the Chancellor along with the observations of the Executive
Council. Any observation made by the Chancellor on the annual accounts shall
be brought to the notice of the court and observations of the Court, if any, shall
after being considered by the Executive Council, be submitted to the Chancellor.
(2) The annual accounts and the balance sheet of the University
shall also be submitted to the Government at the time of its submission to the
Chancellor.
28. (1) Every salaried officer and teacher, except the Vice-Chancellor,
shall be appointed under a written contract, which shall be lodged with the
University and any dispute arising out of a contract between the University and
officer or teacher shall, at the request of the teacher or officer concerned or at the
instance of the University, be referred to a Tribunal of arbitration consisting of
DEENBANDHU  CHHOTU  RAM  UNIVERSITY  OF
SCIENCE  AND  TECHNOLOGY  MURTHAL
[2006 : Hr. Act 29
Conditions of
service of
officers and
teachers.
Annual report.
Funds and
accounts.
Annual
accounts.
435
one member appointed by the Executive Council and one member nominated by
the officer or teacher concerned  and one nominee of the Chancellor. The decision
of the majority of the members of the Tribunal shall be final and no suit shall lie
in any civil court in respect of the matter decided by the Tribunal.
(2) Every such request shall be deemed to be a submission to
arbitration within the meaning of the Arbitration and Conciliation Act, 1996
(Act 26 of 1996).
29. (1) The University shall institute, for the benefit of its officers,
teachers and other employees, pension, provident fund and insurance fund on the
pattern of the Government employees.
(2) Where any provident fund and insurance fund have been so
instituted, the provisions of the Provident Fund Act, 1925 (Act 19 of 1925), shall
be applicable.
30. No act done, or proceeding taken, under this Act by any authority or
other body of the University shall be invalid merely on the ground—
(a) of any vacancy or defect in the constitution of the authority or
body; or
(b) of any defect or irregularity in election, nomination or
appointment of a person acting as a member thereof; or
(c) of any defect or irregularity in such act or proceeding, not
affecting the merits of the case.
31. If any question arises whether any person has been duly elected or
appointed as, or is entitled to be, a member of any authority or other body of the
University, the matter shall be referred to the Chancellor whose decision thereon
shall be final.
32. If any difficulty arises with respect to the establishment of the
University or in connection with the first meeting of any authority of the University
or otherwise in first giving effect to the provisions of this

Excerpt shown. Open the full act in Lexace.

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