The YMCA University of Science and Technology Faridabad Act, 2009 (21 of 2009)

/21 2011 
Hargana Gouernment Gazette 
EXTRAORDINARY 
Published by Authority 
© Govt. of Haryana 
CHANDIGARH, WEDNESDAY, SEPTEMBER 16, 2009 
(BHADRA 25, 1931 SAKA) 
PART-1 
PART-II 
PART-III 
PART-IV 
LEGISLATIVE SUPPLEMENT 
CONTENTS 
Acts 
1. Deen Bandhu Chhotu Ram University of Science 
and Technology Murthal(Amendment) Act, 2009 
(Haryana Act No. 20 of 2009) 
2. YMCA University of Science and Technology 
Faridabad Act, 2009 
(Haryana Act No. 21 of 2009) 
Ordinances 
Nil 
Delegated Legislation 
Nil 
Correction Slips, Republications and Replacements 
Nil 
Price : Rs. 5.00 (Ixxxvii) 
Pages 
227—230 
231265
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 231 
(BHDR. 25, 1931 SAKA) 
HARYANA GOVERNMENT 
LAW AND LEGISLATIVE DEPARTMENT 
Notification 
The 16th September, 2009 
No. Leg. 29/2009.—The following Act of the Legislature of the State of 
Haryana received the assent of the Governor of Haryana on the 28th August, 2009, 
and is hereby published for general information:— 
HARYANA ACT NO. 21 OF 2009 
YMCA UNIVERSITY OF SCIENCE AND TECHNOLOGY FARIDABAD 
ACT, 2009 
AN 
Acr 
to upgrade YMCA Institute of Engineering, Faridabad into a leading 
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, management 
studies, nonconventional energy sources and environmental 
studies, and also to achieve excellence in these and 
connected fields. 
Be it enacted by the Legislature of the State of Haryana in its Sixticth 
Year of the Republic of India as follows:— 
1. (1) This Act may be called YMCA University of Science and 
Technology Faridabad Act, 2009. 
(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); 
(b) “college” means a college maintained by the University; 
(¢) “Council for Scientific and Industrial Research™ means the Council 
of Scientific and Industrial Research, New Delhi, an Agency of 
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 ; 
Short title and 
commencement 
Definitions.
Incorporation. 
232 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
(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; 
(h) “institution” means an academic institution, not being a college, 
maintained by the University; 
(i) “regional centre” means a regional centre maintained by the 
University; 
(j) “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; 
(k) “recognized teachers” mean such persons as are approved by the 
University for the purpose of imparting instructions in a college, 
institution or regional centre; 
(1) “Schedule” means Schedule appended to this Act; 
(m) “Statutes”, “Ordinances” and “Regulations” mean respectively the 
Statutes, Ordinances and Regulations of the University made under 
this Act; 
(n) “University” means YMCA University of Science and Technology 
Faridabad, as incorporated under this Act; 
(0) “University Grants Commission” means the Commission 
established under section 4 of the University Grants Commission 
Act, 1956 (Central Act 3 of 1956); 
(p) “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 
and designated as teachers by the Ordinances. 
3. (1) There shall continue to be a body corporate by the name of YMCA 
University of Science and Technology Faridabad 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.
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 233 
(BHDR. 25, 1931 SAKA) 
4. (1) Notwithstanding anything contained in this Act, no college, regional 
centre or institution, 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 assigned to it by the University 
which is identical with or is a colourable imitation of any degree, diploma or 
certificate conferred, granted or issued by the University. 
(2) Contravention of the provision of sub-section (I) 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. 
Explandtion.—For the purpose of this section, ‘institution’ means any body 
corporate and includes a firm or 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 engineering, 
technology, science, environmental studies, non-conventional 
energy sources and management studies, and also to achieve 
excellence in these and connected fields; 
(b) tohold examinations and grant degrees, diplomas and other 
academic distinctions or titles to persons in the fields of emerging 
areas of higher education, including engineering, technology, 
science, environmental studies, non-conventional energy sources 
and management studies as laid down in the Statutes, Ordinances 
or Regulations; 
Bar on 
conferring, 
granting or 
issuing degrees, 
diplomas or 
certificates by 
unauthorised 
institutions. 
Powers and 
functions of 
University.
234 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
(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; 
(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; 
® 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 instructions, 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 of regional centres; 
(k) toacquire, hold, manage, lease or dispose of any property, movable 
or immovable including trust and endowment properties, for the 
purpose of the University; 
(1) toassess 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 organise advanced studies and research programmes based on a 
deep understanding of the trends in engineering, technology, 
management and in sciences so that the production will be ensured 
of men who are not only up-to-date but also be able to provide the 
lead;
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 235 
(BHDR. 25, 1931 SAKA) 
(n) to promote research, design and developmental activities that have 
a relevance to social needs and the development programmes of 
the State; 
(0) to initiate measures to enlist the co-operation of industries and 
Government employers to provide complementary facilities; 
(p) toprovide for continuous experimentation in imparting knowledge, 
organisation of training and preparation of text-books and other 
instructional materials; 
(9) to arrange for progressive introduction of continuous evaluation 
and reorientation of the subjectives 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 engineering, technology, 
management and sciences and its responsibilities and services to 
society; 
(t) to approve persons for imparting instructions in regional centre of 
the University. 
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 eowducledvby 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; 
(i) the Vice-Chancellor; 
(iii) the Controller of Finance; 
University 
open to all 
races, classes, 
castes and 
creeds. 
Teaching of University. 
Officers.
236 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
(iv) Dean of institutions; 
(v) the 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. 
Chancellor. 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 college, regional centre or 
institution and also of the examinations, teaching and other 
work conducted or done by the University; and 
(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, colleges, regional centres 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. 
(9) The Executive Council shall communicate through the Registrar
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 237 
(BHDR. 25, 1931 SAKA) 
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, Ordinances and 
Regulations made there under. 
(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 decisions 
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 sixty-five years irrespective of the fact that his term has not expired. 
Vice- 
Chancellor.
Registrar. 
238 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
(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 
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 reasons, or the office of the 
Vice-Chancellor falls vacant due to death, resignation or otherwise, the Chancellor 
shall make arrangements for the performance of duties of the Vice-Chancellor 
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.
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 239 
(BHDR. 25, 1931 SAKA) 
(2) The Registrar shall be 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. 
13. The following shall be the authorities of the University, namely :— 
(i) the Court; 
(i) 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) toreview, 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 on 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. 
Other officers. 
Authorities of 
University. 
Court. 
Executive 
Council.
Academic 
Council. 
Facultics. 
Finance 
Committee. 
Planning 
Board. 
Statutes and 
their scope. 
240 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
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. 
(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 mainienance 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.
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 241 
(BHDR. 25, 1931 SAKA) 
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. 
(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 forgoing 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 for 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 Ordinances 
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; 
Statutes. 
Ordinances and 
their scope.
Ordinances. 
242 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
(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; 
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; 
(@ 
() the conduct of examinations, including the term of office and 
manner of appointment and the duties of examining bodies, 
examiners and moderators; 
(g) the conditions of residence of students of the University, colleges 
and 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 recognised as equivalent to 
the University examinations; and 
(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) alongwith its suggestions : 
Provided that the Executive Council shall not amend the draft 
‘oposed 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.
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 243 
(BHDR. 25, 1931 SAKA) 
(3) All Ordinances made by the Executive Council shall have effect 
from such date, as it may directand 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 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. 
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 
Regulations. 
Annual Report. 
Funds and 
accounts. 
Annual 
Accounts.
Conditions of 
service of 
officers and 
teachers. 
Pension, 
Provident fund 
and insurance 
fund. 
Vacancy not to 
invalidate 
proceedings. 
244 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
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 observations 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 one 
member appointed by the Executive Council, 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 of any— 
(a) vacancy or defect in the constitution of the authority or body; or 
(b) defect or irregularity in election, nomination or appointment of a 
person acting as a member thereof; or 
(¢) defect or irregularity in such act or proceeding, not affecting the 
merits of the case.
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 245 
(BHDR. 25, 1931 SAKA) 
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 Act, the Government may, 
at any time, before any authority of the University has been constituted, by order, 
make any appointment or do anything, consistent, so far as may be, with the 
provisions of this Act, which appears to it necessary or expedient for the purpose of 
removing the difficulty, and every such order shall have cffect as if such 
appointment or action had been made or taken in the manner provided in this Act. 
33. Notwithstanding anything contained in this Act, the University shall 
not create any teaching and non-teaching posts or revise the pay scales of the 
teaching and non-teaching employees without obtaining the prior approval of the 
Government: 
Provided that the Government may delegate its powers under this section 
1o the Vice-Chancellor or the Executive Council as and when the need arises for 
smooth functioning and growth of the University. 
34, No suit or other legal proceedings shall lie against any officer or 
employee of the University for anything which is in good faith done or intended to 
be done in pursuance of any of the provisions of this Act, the Statutes or Ordinances. 
35. (1) All properties, movable and immovable and all the interests of 
whatsoever nature and kind therein, vested in the Y.M.C.A.Institute of 
Engineering, Faridabad and the courses run thereunder and all the posts created 
and filled and the whole staff of officers and officials working in the said institute, 
before the commencement of this Act, shall vest in the University. 
(2) All debts, obligations and liabilities incurred, all contracts entered 
into and all matters and things engaged to be done in respect of Y.M.C.A. Institute 
of Engineering, Faridabad shall be deemed to have been incurred, entered into, or 
engaged to be done by, with or for the University. 
Creation of 
teaching and 
non-teaching 
posts. 
Protection of 
action taken in 
good faith. 
Repeal and 
savings.
Powers and 
duties of Vice- 
Chancellor. 
Registrar. 
246 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
THE SCHEDULE 
(see sections 2(1) and 22) 
(STATUTES OF Y.M.C.A. UNIVERSITY OF SCIENCE AND TECHNOLOGY 
L @) 
(i) 
(iii) 
@v) 
) 
2. () 
(ii) 
(i) 
FARIDABAD) 
The Vice-Chancellor shall be the ex-officio Chairman of the 
Executive Council, the Academic Council and the Finance 
Committee, and shall, in the absence of the Chancellor, preside over 
the convocations of the University held for conferring degrees and 
over the meetings of the Court. The Vice-Chancellor shall be entitled 
to be present at, and to address, any meeting of any authority or 
other body of the University, but shall not be entitled to vote thereat, 
unless he is a member of such authority or body. 
It shall be the duty of the Vice-Chancellor to see that the provisions 
of the Act, the Statutes, the Ordinances and the Regulations are duly 
observed and he shall take all necessary steps to cnsure such 
observance. 
The Vice-Chancellor shall have the power to convene or cause to be 
convened meetings of the Court, the Executive Council, the 
Academic Council and the Finance Committee and any other 
authority or body of the University. 
The Vice-Chancellor shall exercise general control over the affairs 
of the University and shall give effect to the decisions of the 
authorities of the University. 
The decision of the Vice-Chancellor regarding seniority for 
nomination to the various authorities or bodies of the University, 
shall be final. 
The Registrar shall be the ex-officio Secretary of the Executive 
Council and Faculties but shall not be deemed to be a member of 
any of these authorities, and shall be the ex-officio Member Secretary 
of the Finance Committee, Court and the Academic Council. 
‘When the office of the Registrar is vacant or when the Registrar is by 
reason of illness, or any other cause, unable to perform the duties of 
his office, the duties of the office shall be performed by such person, 
as the Vice-Chancellor may appoint temporarily for the purpose till 
regular appointment is made by the Chancellor on the advice of 
Government. 
It shall be the duty of the Registrar— 
(a) to be the custodian of the records, common seal and such other
HARYANA GOVT. GAZ. (EXTRA)), SEPT. 16, 2009 247 
(BHDR. 25, 1931 SAKA) 
property of the University, as the Vice-Chancellor shall commit 
10 his charge; 
(b) to issue all notices convening meetings of the Court, the 
Executive Council, the Academic Council, the Faculties and 
any committee appointed by any authority of the University; 
() to keep the minutes of all meetings of the Court, the Executive 
Council, the Academic Council, the Faculties and any 
committee appointed by the authorities of the University; 
(d) to conduct the official correspondence of the Court, the 
Executive Council, the Academic Council and the Faculties; 
(e) to supply to the Chancellor, copies of the agenda, the minutes 
of the meetings of the authorities of the University, as soon as 
they are issued; 
(f) to perform such other duties, as may, from time to time, be 
assigned to him, by the Vice-Chancellor. 
(iv) The Registrar shall have power to administer warning or to impose 
the penalty of censure or withholding of increments upon such of 
the employee, excluding teachers of the University and academic 
staff, as may be specitied in the orders of the Executive Counci! and 
to suspend them till pending enquiry : 
Provided that ne such penalty shail be imposed unless the person 
concerned has been given a reasonable opportunity of showing cause 
against the action proposed to be taken against him. 
(v) An appeal shall lie to the Vice-Chancellor against any order of the 
Registrar imposing any of the penaliies specified in clause (iv) 
(vi) In case the inquiry discloses that a punishment, beyond the powers 
of the Registrar is called for, the Registrar shall, upon conclusion of 
the inquiry make a report to the Vice-Chancellor along with his 
recommendations : 
Provided that an appeal shall lic to the Executive Council against 
an order of the Vice-Chancellor imposing any penalty. 
(vii) The Registrar shall be the authorized officer to enter into agreements, 
sign documents and authenticate records on behalf of the University 
and shall act in such capacity when the appropriate authority has 
taken a decision in the matter. The Registrar shall also exercise such 
other powers and perform such other dutics, as may be prescribed by 
the Statutes.
248 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
Controller of 3. (1) The Controller of Finance shall be a whole-time salaried officer of 
Finance. the University and shall be appointed by the Executive Council on the 
commendation of Vice-Chancellor on such terms and conditions, as may be 
prescribed by the Statutes. 
(2) The Controller of Finance shall be the ex-officio Sccretary of the 
Finance Committee but shall not be deemed to be a member of such committee. 
(3) When the office of the Controller of Finance is vacant or when the 
Controller of Finance is by reason of illness or any other cause is unable to perform 
the duties of his office, the duties of the office shall be performed by such person, 
as the Vice-Chancellor may appoint for the purpose. 
(4) The Controller of Finance shall-— 
(a) exercise general supervision over the funds of the University 
and shall advise the University as regards its financial policy; 
and 
(b) perform such other functions, as may be assigned to him by the 
Executive Council or as may be prescribed by the Statutes. 
(5) Subject to the control of the Executive Council, the Controller of 
Finance shall— 
(a) hold and manage the property and investments of the University 
including trust and endowed property; 
(b} ensure that the limits fixed by the Finance Commitiee for 
recurring and non-recurring expenditure for a year are not 
exceeded and that ali moneys are expended on the purpose for 
which they are granted or allotied; 
(t) be responsible for the preparation of annual accounts and the 
budget of the University and for their presentation to the 
Executive Council; 
(d) keep aconstant watch on the state of the cash and bank balances 
and on the state of investments; 
() watch the progress of the collection of revenue and advise on 
the method of collection to be employed; 
(f) ensure that registers of buildings, land, furniture and equipment 
are maintained up-to-date and that stock checking of equipment 
and other connected material in all offices, special centres, 
specialized laboratories, and colleges and institutions 
maintained by the University is conducted; 
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 249 
(BHDR. 25, 1931 SAKA) 
(g) bring to the notice of the Vice-Chancellor any unauthorized 
expenditure and other financial irregularities and suggest action 
to be taken against the person responsible forit; and 
(h) call for from any officer, center, laboratory, college orinstitution 
maintained by the University, any information or returns that 
he may consider necessary for the performance of his duties. 
(6) The receipt of the Controller of Finance or person dily authorized 
in this behalf by the Executive Council for any money payable to the University 
shall be sufficient discharge for payment of such money. 
4. The foilowing persons in the service of the University.are also declared 
to be the officers of the University, namely :— 
(a) Dean of institution; 
(b) Dean Academic Affairs; 
(¢) Proctor; 
(d) Chief Warden; 
(e) Dean of Students Welfare; 
(f Controller of Examinations; 
(g) Librarian; and 
(h) Law Officer. . 
5. The Dean of Institution, the Dean Academic Affairs, the Proctor, the 
Chief Warden and the Dean of Students’ Welfare, shall be appointed by the 
Executive Council, on the recommendations of the Vice-Chancellor, from amongst 
the teachers of the University, who shall not be below the rank of Professor, on 
such terms and conditions, as the Vice-Chancellor may recommend to the Executive 
Council. 
6. (1) The Controller of Examinations, shall be wholestime salaried officer 
of the University and shall be appointed by the Executive Courcil, on the 
recommendations of the Establishment Committee, on such terms and conditions, 
as may be specified by the Executive Council. 
(2) Tt shall be the duty of the Controller of Examinationsto— 
(a) conduct examinaticns in a disciplined and-efficient manner; 
(b) arrange for the setting of papers with strict regard to secrecy; 
(c) arrange for the evaluation of answer sheets in accordance with 
the planned time schedule for results; 
Oher Officers 
of University. 
Dean of 
Institution. 
Dean Academic 
affairs, Proctor, 
Chiel Warden 
and Dean of 
Students’ 
Welfare. 
Controller of 
Examinations.
Librarian. 
Law Officer. 
Court and its 
Constitution. 
250 HARYANA GOVT. GAZ. (EXTRA.), SEPT. 16, 2009 
(BHDR. 25, 1931 SAKA) 
(d) constantly review the system of examinations in order to enhance 
the level of impartiality and objectivity with a view to make it 
a better instrument for assessing the attainments of students; 
and 
(¢) do any other matter connected with the system of examinations 
which may, from time to time, be assigned to him by the Vice- 
Chancellor. 
7. The Librarian shall be a whole-time salaried officer of the University 
and shall be appointed by the Executive Council on the recommendation of Vice- 
Chancellor, on such terms and conditions, as may be prescribed by the Statutes. 
8. The Law Officer shall be a whole-time salaried officer of the University 
and shall be appointed by the Executive Council on the recommendation of Vice- 
Chancellor on such terms and conditions, as may be prescribed by the Statutes. 
9. The Court shall consist of the following members, namely :— 
L Ex-officio members— 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Secretary to Government, Haryana, Finance Department 
or a nominee not below the rank of Joint Secretary; 
(iv) the Secretary to Government, Haryana, Technical Education 
Department or 2 nominee not below the rank of Joint 
Secretary/Additional Director; 
(v) theLegal Remembrancer, Haryana or his nominee not below 
the rank of Deputy Legal Remembrancer; 
(vi) Director,

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