LexThe Haryana State University of Horticultural Sciences, Karnal Act, 2015 (32 of 2016)
Haryana · state statute
Open in Lexace · Ask the AI about this act
Regd. No. CHD/0093/2015–2017
Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
193-2016/Ext] CHANDIGARH, MONDAY, NOVEMBER 28, 2016 (AGRAHAYANA 7, 1938 SAKA)
LE GIS LATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACTS
THE HARYANA STATE UNIVERSITY OF HORTICULTURA L SCIENCES, 209—223
KARNAL ACT, 2015 (HARYANA ACT NO. 32 OF 2016)
PART-II ORDINANCES
NIL
PART-III DELEGATED LEGIS LATION
NIL
PART-IV CORRE CTION SLIPS, RE PUBLICATIONS AND
RE PLACEMENTS
NIL
Price : Rs. 5.00 (lxxix)
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 209
PART I
HARYANA GOVE RNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 28th November, 2016
No. Leg. 36/2 016.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Haryana on the 22nd November, 2016 and is hereby published for
general information: —
HARYANA ACT NO. 32 OF 2016
THE HARYANA STATE UNIVERSITY OF HORTICULTURAL
SCIENCES, KARNAL ACT, 2015
AN
ACT
to establish and incorporate a University in the State for the purposes
of affiliating, teaching and ensuring proper and systematic instruction,
training, research and extension in modern systems of horticultural
sciences, vegetable sciences and allied sciences and for the matters
connected therewith or incidental thereto .
Be it enacted by the Legislature of the State of Haryana in the Sixty -sixth Year of the
Republic of India as follows :-
CHAPTE R-1
PRE LIMINARY
1. (1) This Act may be called the Haryana State University of Horticultural Sciences,
Karnal Act, 2015.
(2) It shall come into force with immediate effect.
Short title and
commencement.
2. In this Act, Statutes and Regulations made thereunder, unless the context otherwise
requires,-
(a) “Academic Council” means the Academic Council of the University;
(b) “affiliated college” means a college or an institution admitted to the privileges
of the University under this Act;
(c) “Board” means the Board for the management of the University constituted
under section 10;
(d) “College” means the College of Horticulture at Karnal or any such college, as
may be established and maintained by the University;
(e) “Department” means department of the University;
Definitions.
210 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
(f) “employee” means any person appointed by the University including
teachers and other staff;
(g) “existing university” means Chaudhary Charan Singh Haryana Agriculture
University, Hisar;
(h) “extension education” means the educational activities concerned with the
training of horticulturist, para-horticulture staff, horticulture farmers, home
makers and other groups concerned with horticulture, welfare, improved
horticulture practices and various phases of scientific technology related to
horticulture production and marketing and includes demo nstration to carry the
new technology and innovation of horticulture farms and farm homes through
the Department of Horticulture, Department of Vegetable or any other
designated department or agency;
(i) “hostel” means a unit of residence for students;
(j) “Horticulture” means the basic and allied sciences of fruits, vegetables,
floriculture, plantation of crops, spices, medicinal and aromatic plants and
shall include mushroom growing, landscaping, bee -keeping and production,
marketing and processing of horticultu ral produce;
(k) “institution” means any centre or other institution providing training for
degree, diploma, certificate or other academic distinction;
(l) “prescribed” means prescribed by the Statutes and Regulations made under
this Act;
(m) “State” means the State of Haryana;
(n) “State Government” means the Government of the State of Haryana;
(o) “Statutes” and “Regulations” mean respectively the Statutes and Regulations
of the University made under this Act;
(p) “student” means a person enrolled in the University or College or affiliated
college or institution for taking a course of study for a degree, diploma,
certificate or an academic distinction;
(q) “teacher” means a person who is appointed by the University for the purpose
of teaching and conducting research and extension on full time basis in
College or affiliated College or an institution and includes Director, Dean,
Principal, Senior Professor, Professor, Associate Professor, Reader, Assistant
Professor, Lecturer;
(r) “teaching” means imparting instructions related to Horticulture and allied
sciences which shall also include horticultural research and extension;
(s) “University” means the Haryana State University of Horticultural Sciences,
Karnal.
CHAPTE R-II
E STABLIS HMENT OF THE UNIVERS ITY
Establishment of
University.
3. (1) There shall be established a University by the name of the Haryana State
University of Horticultural Sciences, Karnal having jurisdiction all over the State.
(2) The University shall be a body corporate by the name as specified in
sub -section (1) and shall have perpetual succession and common seal. It shall have the power to
acquire, hold and dispose of the property both movable and immovable and shall sue and be sued
by the said name. The headquarters of the University shall be at Karnal or at such place, as may be
notified by the State Government in the Official Gazette, from time to time.
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 211
(3) The University shall not except without obtaining the prior approval of the
State Government lease, sell or otherwise transfer any immovable property, which may have
vested in, or acquired by it.
4. (1) Notwithstanding anything contained in this Act or any other State law for
the time being in force, no person or institution, other than the University or College or affiliated
college, shall confer, grant or issue or hold himself or itself out as entitled to confer, grant or issue
any degree, diploma, certificate or an academic distinction in the specialized area of knowledge
assigned to it within territorial jurisdiction of the University which is identical or is a colourable
imitation of any degree, diploma, certificate or an academic distinction conferred, granted or
issued by the University.
(2) The co ntravention of the provisions of sub -section (1) shall be an offence
punishable with imprisonment up to three years or with fine up to five thousand rupees or with
both and shall also be dealt with, in such manner, as may be prescribed.
(3) Where a n offence under this section has been committed by an institution,
every person incharge of, or responsible for the conduct of its business at the time of the
commission of the offence, shall be liable to be proceeded against in accordance with
Sub-section (2).
(4) Notwithstanding anything contained in sub -section (2), where an offence
under this section has been committed by a company, firm or an association of persons 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 company, firm or an association of persons, such
partner, director, manager, secretary or other officer shall be liable to be proceeded against in
such manner, as may be prescribed.
Bar on conferring,
granting or issuing
degree, diploma,
certificate or an
academic distinction.
5. All teaching in the University shall be conducted by and in the name of the
University in accordance with the Statutes and Regulations made in this behalf.
Teaching in
University.
6. The University shall have the following objects, namely: -
(a) to impart education in different branches of Horticulture and allied sciences
as it may determine, from time to time;
(b) to further advancement in learning and research in Horticulture and allied
sciences and to undertake extension of such specialized knowledge to the
needy people;
(c) to undertake study in post -harvest management and marketing stra tegies of
horticulture produce and products;
(d) to liaison and establish vital linkage with the concerned departments/
institution/organization of Horticulture of other State Government and
Union Government, National and international research institutes and
private sector specialized in the field of Horticulture and allied sciences with
a view to keep pace with the latest technology;
(e) to raise level of education, teaching, research and extension in Horticulture
to international standards; and
(f) such other obje cts, as the Board may determine, from time to time.
Objects of University.
7. The University shall perform the following functions, namely: -
(a) to provide facilities for teaching, training and research in Horticulture and
allied sciences and to achieve excellence therein and connected fields;
(b) to institute degree, diploma, certificate and other academic distinction in
Horticulture and allied s ciences;
Powers and functions
of University
212 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
(c) to confer honorary degree or other academic distinction in such manner, as
may be prescribed;
(d) to provide for dissemination of the findings of research and technical
information through extension education;
(e) to hold examination and to confer degree, diploma, certificate and other
academic distinction on person, who has -
(i) pursued a particular course of study; or
(ii) carried out research in the University in such manner, as may be
prescribed;
(f) to arrange lectures and teaching for field workers, Horticulture farmers and
other persons, not enrolled as students of the University and to create general
awareness amongst farmers and other stake holders;
(g) to co -operate with other universities, institutions, organizations and
authorities, in such manner and for such purposes, as may be determined by
the Board;
(h) to establish and maintain college and institution relating to Horticulture and
allied sciences;
(i) to affiliate college or institution to the University and to withdraw affiliation
therefrom;
(j) to establish and maintain laboratories, libraries, research stations, processing
plants and museums for teaching, research and extension education;
(k) to institute, suspend or abolish post of Professor, Associate Professor,
Assistant Professor, Teacher and other teaching, research and extension posts
in the University and to make suitable appointment s thereto;
(l) to create, suspend or abolish administrative and other posts and to appoint
persons to such posts;
(m) to institute, abolish or suspend fellowships, scholarships, studentships and
post doctorate and research fellowship, exhibitions, medals and prize s in
accordance with the Statutes and Regulations and to undertake publication of
work of merit and research pertaining to research in Horticulture and allied
sciences;
(n) to establish and maintain hostels in the University;
(o) to establish and maintain resident ial accommodation for the employees of the
University;
(p) to determine, demand and receive fees and such other charges, as may be
prescribed;
(q) to supervise, control and regulate the conduct and discipline of the students;
(r) to manage and control the movable and immovable properties of the
University;
(s) to receive gifts, donations or benefactions in cash or kind from the
Central/State Government or institution or a person and to create corpus fund
for the welfare of the University:
Provided that no donation from a foreign country, foreign foundation
or any individual or an institution in such country or foundation shall be
accepted by the University, save with the approval of the State or other
competent authority;
(t) to accept grant from any institution or any other authority recognized by the
Government of India and the State Government;
(u) to borrow money with or without security for the purposes approved by the
State Government, from the Central Government, any other State
Government, Indian Council of Agricultural Re search or any other
incorporated body, subject to the provisions of this Act;
(v) to maintain personality development, counselling training and placement and
employment bureau;
(w) to do all such other acts and things, whether incidental to the functions
aforesaid or not, as may be required in order to further the objects of the
University.
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 213
8. (1) On the commencement of this Act, all colleges and other educational
institutions of Horticulture and allied sciences in the State admitted to the privileges of or affiliated
to the existing university, shall be deemed to be admitted to the privileges of, or affiliated to the
University.
(2) The colleges and institutions related to various disciplines of Horticulture and
allied sciences located within the State incl uding those to be established after the commencement of
this Act, on satisfying such conditions, as laid down by the Statutes and Regulations for the purposes
of affiliation, shall be affiliated to the University.
Affiliation.
CHAPTE R-III
MANAGEMENT OF T HE UNIVERS ITY
9. The following shall be the authorities of the University, namely: -
(i) Board;
(ii) Academic Council;
(iii) Board of Studies; and
(iv) such other authority, as may be declared by the Statutes to be an authority of
the University.
Authorities of
University.
10. (1) The State Government shall, as soon as possible, after the commencement of
this Act, constitute a Board for the management of the University.
(2) The Board of the University shall consist of the following official and non-
official members,-
Official members
(a) Vice-Chancellor;
(b) Administrative Secretaries of the State Government in the Department of -
(i) Horticulture; and
(ii) Finance;
(c) Director /Director General, Horticulture;
(d) Deputy Director General (Horticulture) from Indian Council of Agricultural
Research;
Non-official members
Persons not being officials, appointed by the State Government from amongst
the following categories of persons, namely: -
(i) a person from amongst the members of the Haryana State Legislative
Assembly to be nominated by the Speaker;
(ii) a person who in the opinion of the State Government is an eminent
Scientist in horticultural sciences with the background of research or
extension education or development or administration;
(iii) two persons who in the opinion of th e State Government are progressive
Horticulture farmers, having experience of and interest in Horticulture
farming and its improvement;
(iv) a person who in the opinion of the State Government is a distinguished
industrialist and businessman associated with Horticulture;
(v) a woman who in the opinion of the State Government has an outstanding
background of rural advancement and Horticulture.
(3) The Chancellor shall be the Honorary Chairman, the Vice -Chancellor shall be
the Chairman and the Registrar shall be the Secretary of the Board.
(4) The term of office of the non -official members of the Board shall be
two years.
(5) A non -official member of the Board may resign from his office by giving a
notice in writing, addressed to the Chairman.
(6) The non -official members of the Board shall not be entitled to receive any
remuneration for the performance of their functions under this Act, exce pt such daily and travelling
allowances, as may be prescribed.
Board.
214 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
Technical Advisers
to Board.
11. The Board may associate in its meetings all or any of the following persons as
Technical Advisers, but the person so associated shall not be entitled to vote at any such meeting, -
(a) Director Agriculture, Haryana;
(b) two officers invited by the Board from amongst Deans or Directors of the
University; Directors of the University;
(c) Dean or Director of Agriculture Engineering College of existing University,
Hisar;
(d) any other expert to be invited by the Board specialized in horticultural sciences
and allied sciences.
Meeting of Board. 12. (1) The Board shall meet at such time and place, as it may deem necessary:
Provided that regular meeting of the Board shall be held at least once in every
three months.
(2) Four members of the Board shall form a quorum of which two shall be
official members for the meeting of the Board:
Provided that if a meeting of the Board is adjourned for want of quorum, no
quorum shall be necessary in the next meeting for the transaction of the same business.
Powers and duties
of Board.
13. The Board shall have the following powers and duties, nam ely:-
(a) to approve the budget submitted by the Vice -Chancellor;
(b) to hold and control the property and funds of the University and issue any general
directive on behalf of the University;
(c) to accept or transfer any property on behalf of the University;
(d) to administer the funds placed at the disposal of the University for specific
purposes;
(e) to invest money belonging to the University;
(f) to appoint the officers, teachers and other employees of the University in such
manner, as may be prescribed;
(g) to specify the f orm of common seal of the University;
(h) to constitute such committees, as it may deem necessary for its proper functioning;
(i) to borrow money for capital improvements and make suitable arrangements for its
repayment;
(j) to regulate and determine all matters conce rning the University in accordance with
this Act, Statutes and Regulations and to exercise such powers and to discharge
such duties, as may be conferred on or imposed upon the Board by this Act,
Statutes and Regulations.
Constitution of
Academic Council.
14. (1) The Academic Council shall consist of the following members, namely: -
(a) Vice-Chancellor;
(b) Registrar as Member Secretary;
(c) Dean of Post -Graduate Studies;
(d) Dean of the College;
(e) Director of Extension Education;
(f) Director of Research;
(g) Heads of Regional Re search Stations of the University;
(h) Two senior -most Head of the Departments of the University to be
nominated by their respective Deans; and
(i) One senior Professor from amongst all Professors.
(2) The term of office of the members shall be two years.
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 215
15. (1) The Academic Council shall be incharge of the academic affairs of the
University and shall, subject to the provisions of this Act, Statutes and Regulations, superintend
direct and control and shall be responsible for the maintenance of standards of teaching,
education, examination and other matters connected with the obtaining of degree, diploma,
certificate and academic distinction and shall exercise such other powers and perform such other
duties, as may be prescribed.
(2) Without prejudice to the generality of the foregoing powers, the Academic
Council shall have the following powers, -
(a) to advise the Vice -Chancellor on all academic matters including
management of the library;
(b) to co -opt at its meetings such Heads of the Departments, as it may
consider necessary;
(c) to make recommendations to the Vice -Chancellor for the institution of
the Professorships, Associate Professorships, Assistant Professorships
with regard to the duties and emoluments thereof;
(d) to formulate, modify or revise schemes for the constitution or
reconstitution of Departments of teaching, research and extension;
(e) to make Regulations regarding the admission of students of the
University;
(f) to make Regulations rega rding the examinations to be conducted by the
University and the conditions on which students shall be admitted to
such examinations;
(g) to make Regulations relating to the courses of study leading to degree,
diploma, certificate and academic distinction;
(h) to make recommendations regarding teaching, research and extension;
(i) to make recommendations regarding the qualifications to be prescribed
for appointment of teachers in the University and affiliated colleges;
and
(j) to exercise such other powers and perform s uch other duties, as may be
prescribed.
Powers of
Academic
Council.
16. (1) All casual vacancies of non -official members in any authority of the
University shall be filled up, as soon as possible, from amongst the same category of persons,
whose place becomes vacant and the person so appointed or nominated to such casual vacancy
shall be a member of such authority for the remaining period of the term, for which the person,
whose place he fills, would have continued as such.
(2) A person, who is member of any authority of the University as
representative of another body, whether of the University or not shall retain his seat in that
authority so long as he continues to be a member of the body, by which he was appointed or
nominated and hereafter, till his successor is duly appointed or elected.
(3) No act or proceeding of any authority of the University shall be held invalid
by reason merely of the existence of any vacancy or defect in the constitution of such authority.
(4) If any question arises whe re any person has been duly appointed as, or is
entitled to be, a member of any authority of the University or whether any decision of the
University is in accordance with this Act, Statutes or Regulations, as the case may be, the same
shall be referred to the Chancellor, whose decision thereon shall be final.
Vacancy in an
authority of
University.
17. The following shall be the officers of the University, namely: -
(i) Chancellor;
(ii) Vice-Chancellor;
(iii) Registrar;
(iv) Comptroller;
(v) Dean, Post -Graduate Studies;
Officers of
University.
216 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
(vi) Dean of the College;
(vi) Director of Research;
(viii) Director of Extension Education;
(ix) Director of Students’ Welfare;
(x) Estate Officer-cum-Head of Engineering wing in the University;
(xi) such other person in the service of the University, as may be so declared by
the Statutes or Regulations.
Chancellor. 18. (1) The Governor of the State of Haryana by virtue of his office, shall be the
Chancellor of the University.
(2) The Chancellor shall be the Head of the U niversity and if present, shall
preside over the convocation of the University for conferring degrees.
(3) The Chancellor shall exercise such other powers and perform such other
duties, as may be conferred upon him under this Act, Statutes and Regulation s.
Inspections. 19. (1) The Chancellor may cause an inspection to be made by such person, as he
may direct, of the University, its buildings, laboratories, equipments and any institution
maintained by the University and may cause an inquiry in respect of any matter connected with
the administration and the finances of the University.
(2) 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 Univ ersity
shall be entitled to appoint a representative, who shall have the right to be present, and be heard,
at such inspection or inquiry.
(3) The Chancellor may address the Board with reference to the result of such
inspection or inquiry, as the case ma y be, with such advice, as he may deem appropriate.
(4) The Board shall intimate to the Chancellor about the action, it proposes to
take on the advice communicated to it, under sub -section (3).
(5) If the Board does not take action within a reasonable time, the Chancellor
may, after considering any explanation furnished or representation made by the Board, issue such
directions, as he may deem fit, and the Board shall comply with such directions.
Vice-Chancellor. 20. (1) The Vice -Chancellor shall be a whole -time officer of the University and
shall be appointed by the Chancellor on the advice of the State Government based on the
recommendation of a Se lection Committee to be constituted for this purpose in such manner as
may be prescribed.
(2) Notwithstanding anything contained in sub -section (1), in the event of the
Vice-Chancellor, being not in a position to discharge his functions on account of illness, absence
or leave or any other contingency, the Chancellor may appoint any senior eligible person on the
recommendation of the State Government to act as Vice -Chancellor for the disposal of the
business during this period.
(3) The term of office of the Vice -Chancellor shall be three years and he shall be
eligible for re-appointment subject to the maximum age of 68 years.
(4) The emoluments and other conditions of service of the Vice -Chancellor shall
be such, as may be prescribed and the same shall not be varied to his disadvantage after his
appointment.
(5) The Vice -Chancellor may, relinquish office by resignation in writing,
addressed to the Board and deliver it to the Secretary of the Board at least two months prior to the
date, on which he wishes to be relieved.
(6) When a vacancy occurs or is likely to occur in the office of the
Vice-Chancellor on account of resignation or expiry of the term of office, the Registrar shall
report the fact forthwith to the Board and such vacancy shall be filled in accordance with the
provision of sub -section (1).
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 217
21. (1) The Vice -Chancellor shall be the principal executive and academic officer of
the University and the Chairman of the Academic Council.
(2) The Vice -Chancellor shall exercise control over the affairs of the University
and shall be responsible for the due maintenance of discipline at the University.
(3) The Vice-Chancellor shall convene meeting of the Academic Council.
(4) Without prejudice to the powers conferred by this Act on the State
Government, the Vice -Chancellor shall ensure faithful observanc e of the provisions of this Act,
Statutes and Regulations and shall also exercise all such powers, as m ay be necessary in this behalf.
(5) The Vice-Chancellor shall be responsible for the presentation of the budget and
the statement of accounts to the Boa rd.
(6) In any emergency, which, in the opinion of the Vice -Chancellor, requires
immediate action to be taken, he shall take such action, as he deems necessary except dismissal,
removal and reduction in rank of the persons appointed by the Board and shal l, at the earliest
possible, report about the action taken to the concerned authority for confirmation, who or which in
the ordinary course, would have dealt with the matter, but nothing in this sub -section shall be
deemed to empower the Vice -Chancellor to incur any expenditure, not duly authorized and provided
for, in the budget:
Provided that no action shall be taken to his disadvantage unless such a person
has been given opportunity of being heard.
(7) The person aggrieved by an action, referred to in sub -section (6) may prefer an
appeal to the Board within a period of thirty days from the date, on which the action against him is
communicated to him.
(8) Subject as aforesaid, the Vice -Chancellor shall give effect to the orders of the
Board regard ing the appointment, suspension or dismissal etc. of officers, teachers and other
employees of the University.
(9) The Vice-Chancellor shall be responsible for the co -ordination and integration
of teaching, research and extension education.
(10) The Vice-Chancellor shall exercise such other powers, as may be prescribed.
Powers and
duties of Vice-
Chancellor.
22. (1) The Registrar shall be a whole -time officer of the University and shall be
appointed by the Vice -Chancellor with the approval of the Bo ard on the recommendation of State
Government from amongst the persons, having the following qualifications and experience:
(i) at least fifteen years experience as Assistant Professor or eight years
experience as Associate Professor in recognized universi ty or college
alongwith experience in educational administration; or
(ii) equivalent experience in research establishment or other institutions of
higher education; or
(iii) fifteen years of administrative experience of which at least eight years
as Deputy Registrar or on an equivalent post.
(2) The Registrar shall be the Chief Administrative Officer of the University and
work directly under the superintendence, direction an d control of the Vice-Chancellor.
(3) The Registrar shall receive such remuneration and other emoluments, as may
be prescribed.
Registrar.
23. The Registrar shall, -
(a) be the ex -officio Secretary of the Board and Member Secretary of Academic
Council and shall place all such information before the Board and Academic
Council, as may be necessary for the transaction of business of the Board and
Academic Council, as the case may be;
(b) be responsible for the custody of the records and the common seal of the
University;
(c) receive applications for admission to the University;
Powers and
duties of
Registrar.
218 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
(d) make arrangement for admission of Non -Resident Indian students, Non -
Resident Indian sponsored students, foreign students, industry sponsored
students;
(e) keep permanent record of all syllabi, curriculum and information connected
therewith;
(f) make arrangement for the conduct of such examination, as may be prescribed
and be responsible for the due execution of all processes connected therewith;
and
(g) perform such other duties, as may be prescribed from time to time, by the
Vice-Chancellor.
Comptroller. 24. (1) The Comptroller shall be a whole -time officer of the University and shall be
appointed by the Vice -Chancellor with the approval of the Board.
(2) The Comptroller shall manage the property and investments of the
University and advise with regard to its financial policy.
(3) The Comptroller shall be responsible to the Vice -Chancellor for all the
financial matters of the University including t he preparation of its budget and statement of
accounts.
(4) The Comptroller shall receive such remuneration, as may be prescribed.
(5) The Comptroller shall, -
(a) ensure that the expenditure not authorized in the budget is not
incurred by the University, e xcept by way of investment approved by
the Board;
(b) disallow any expenditure, not warranted by the terms of any Statutes
or for which provision is required to be made by the Statutes but has
not yet been made; and
(c) ensure that all money belonging to the University, be kept in a
Scheduled Bank.
Dean of Post
Graduate Studies.
25. (1) The Dean of Post Graduate Studies shall be a whole time officer and shall be
appointed by the Vice -Chancellor with the approval of the Board.
(2) The Dean of Post Graduate Studies shall be responsible to the Vice -
Chancellor for all matters concerning the Post Graduate Studies.
(3) The Dean of Post Graduate Studies shall be responsible for organization,
origination and conduct of postgraduate instruction.
(4) The Dean of Post Graduate Studies shall act as liaison officer with national
and international organizations, agencies or individuals for education, research and employment.
Dean of college. 26. (1) The Dean of college shall be a whole time officer and shall be appointed by
the Vice-Chancellor with the approval of the Board.
(2) The Dean of college shall be responsible to the Vice -Chancellor for all
matters concerning the College.
(3) The Dean of college shall be responsible for the organization, origination and
conduct of the College instruction.
(4) The Dean of college shall act as liaison officer with national and international
organizations, agencies or individuals for education, research and employment.
Director of
Research.
27. (1) There shall be a Director of Research in the University to be appointed by
the Vice-Chancellor with the approval of the Board.
(2) The Director of Research shall be a whole time officer trained in
Horticulture or allied sciences and shall initiate, guide and co -ordinate research programmes of
the University and its institution and shall be responsible to the Vice -Chancellor.
Director of
Extension
Education.
28. (1) There shall be a Director of Extension Education who shall be a whole time
officer technically trained in Horticulture or allied sciences and shall be appointed by the Vice -
Chancellor with the approval of the Board.
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 219
(2) The Director of Extension Education shall be responsible to the Vice -
Chancellor and shall prepare programmes for assisting farmers and entrepreneurs interested in
horticulture in applying results of scientific investigations for the solution of their problems.
29. (1) The Director of Extension Education shall be responsible for, -
(a) the Horticulture and allied sciences which are primarily educational in
nature;
(b) imparting training to the Extension Officers;
(c) such other duties, as may be prescribed.
(2) The Director of Extension Education shall perform his functions in co -
ordination with the Department of Horticulture or any other department , as the
case may be.
Functions of
Director of
Extension
Education.
30. (1) The Director of the Students’ Welfare shall be a whole time officer of the
University and shall be appointed by the Vice -Chancellor with the approval of the Board.
(2) The Director of the Students’ Welfare shall perform the following duties,
namely:-
(a) to make arrangements for housing of the students;
(b) to make programmes of students’ counselling;
(c) to arrange employment of the students in accordance with the plans
approved by the Vice-Chancellor;
(d) to supervise the extra -curricular activities of the students;
(e) to assist placement of the students of the University;
(f) to organize and maintain contact with the alumni of the University;
and
(g) to ensure maintenance of discipline by the students.
(h) such other duties, as may be prescribed.
(3) The Director of the Students’ Welfare shall be responsible for the custody,
maintenance and management of all the buildings, lawns, gardens, playgrounds a nd other properties
of the University.
Director of
Students’
Welfare.
31. The Head of Engineering Wing in the University shall be the Estate Officer and shall
be whole time officer of the University and shall be appointed by the Vice -Chancellor with the
approval of the Board. The Estate Officer shall be responsible for all the civil work including
infrastructure development, landscaping etc.
Estate Officer.
CHAPTE R-IV
COLLEGES AND INSTITUTIONS
32. (1) Each college shall comprise such Departments, as m ay be prescribed.
(2) There shall be a Head of each Department, who shall be responsible to the
concerned Deans for instruction; to the Director of Research for research work; and Director of
Extension Education for extension education.
(3) The Head of the Department shall be selected by the Vice -Chancellor and
appointed by him with the approval of the Board, in the manner, as may be prescribed.
(4) The duties, powers and functions of the Head of Department shall be such, as
may be prescribed.
Composition of
college.
CHAPTE R-V
SE RVICE S
33. The salary and allowance payable to the officers, teachers and other employees of the
University shall be such, as may be determined by the Vice -Chancellor with the approval of the
Board.
Salary and
allowances.
220 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
Retirement and
other conditions of
service.
34. The age of retirement and other conditions of service of every officer, teacher or
other employee of the University shall be such, as may be prescribed.
Provident fund. 35. The University shall constitute gratuity and provident fund for the benefit of its
officers, teachers and other employees in such manner, and subject to such conditions, as may be
prescribed.
Appointment of
technical staff.
36. Subject to the provisions of this Act, the mem bers of the technical staff of the
University shall be selected by the Head of the Department in consultation with the members of
the Department concerned and further be recommended by the concerned Dean or the Director of
Research or the Director of Exten sion Education, as the case may be, to the Vice -Chancellor and
shall be appointed by him with the approval of the Board.
Temporary
arrangements.
37. The Vice-Chancellor may appoint temporarily any officer of the University subject
to the provisions of this Act until such time, the authorities of the University are duly constituted.
CHAPTE R-VI
STATUTE S AND RE GULATIONS
Statutes. 38. Subject to the provisions of this Act, the Statutes may provide for the following
matters, namely:-
(a) constitution, powers and duties of the authorities of the University;
(b) selection, appointment and continuance in office of members or authorities
of the University;
(c) filling up of vacancies, designation, manner of appointment, powers and
duties of officers of the University;
(d) classification, filling up of vacancies and manner of appointment of
teachers;
(e) constitution of gratuity or provident fund or both for the benefit of officers,
teachers and other employees of the University;
(f) institution of degree, diploma, certificate and ac ademic distinction;
(g) conferment of honorary degrees;
(h) establishment, amalgamation, sub -division and abolition of Departments of
the College;
(i) establishment and abolition of hostels;
(j) institution of fellowships, scholarships, medals and prizes;
(k) maintenance of a register of graduates;
(l) admission of students to the University and their enrolment and
continuance as such;
(m) courses of study to be laid down for degree, diploma certificate or
academic distinction of the University;
(n) conditions under which students shall be admitted to a degree, diploma,
certificate or academic distinction and manner in which the examinations
are to be held and eligibility for award of degree, diploma, certificate and
academic distinction;
(o) conditions of residence of students of the Univers ity and levy of fees for
residence in hostels maintained by the University;
(p) recognition and supervision of hostels not maintained by the University;
(q) number, qualifications, emoluments and other conditions of service of
officers, teachers and other employee s of the University and preparation
and maintenance of record of their services and activities;
(r) fees to be charged by the University;
(s) remuneration and allowances, including travelling and daily allowances, to
be paid to persons employed in the business of the University;
(t) conditions for award of fellowships, scholarships, medals, prizes, stipends
and fee concessions; and
HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN . 7, 193 8 SAKA) 221
(u) all other matters, which under this Act are to be or may be provided for
by the Statutes or Regulations.
39. (1) The relevant provisions of the Statutes, made for the existing university and in
force immediately before the commencement of this Act, shall, in so far as they are not inconsistent
with the provisions of this Act and subject to such adaptations and modif ications, be the first
Statutes of the University.
(2) The Board may, from time to time, make new or additional Statutes and may
amend or repeal the same.
(3) The Academic Council may propose to the Board, the draft of Statutes and such
draft shall be considered by the Board at its next meeting:
Provided that the Academic Council shall not propose the draft of any Statutes
or any amendment therein, affecting the status, powers or constitution of any authority of the
University, until su ch authority has been given an opportunity to express its opinion upon the
proposal, and any opinion so expressed, shall be considered by the Board.
(4) The Board may consider any such draft, as is referred to in sub -section (3) and
pass the proposed Sta tutes or reject or return it to the Academic Council, for re -consideration, either
in whole or in part, together with any amendment, which it may suggest.
(5) Any member of the Board may, -
(a) propose to the Board, the draft of any Statutes and the Board may, either
accept or reject the proposal, if it relates to a matter, not falling within
the purview of the Academic Council;
(b) in case, such a draft relates to a matter, which is within the purview of
the Academic Council, the Board shall refer it for consi deration to the
Academic Council, which may, either report to the Board that it
approves or does not approve the proposal, which then, shall be deemed
to have been rejected by the Board or submit the draft to the Board in
such form, as the Academic Counci l may, approve;
(c) the provisions of clause (b) shall apply in the case of the draft submitted
by any member of the Board under clause (a) to the Board, as they apply
in the case of a draft, presented to the Board by the Academic Council.
Statutes how
made.
40. (1) The Regulations made for the existing university and in force immediately
before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions
of this Act and subject to such adaptations and modifications, be the first relevant Regulations of the
University.
(2) The authorities of University may make Regulations consistent with this Act
and the Statutes for: -
(a) suitable recruitment procedure both for teaching and non -teaching posts;
(b) conduct of employees and disciplinary procedure to be followed in case
of misconduct and other lapses in the discharge of their duties;
(c) giving of notice to the members of each authority of the dates of meetings
and also for keeping the record of the p roceedings of the meetings;
(d) the procedure to be followed at the meetings;
(e) all matters concerning and provided for under this Act and the Statutes.
(3) Every Regulation made under this section, shall come into force on such date,
as may be speci fied by the Board.
Regulations.
41. (1) The University shall carry out such directions as may be issued to it, from time
to time, by the State Government for the efficient administration of this Act.
(2) The State Government may, at any time, either on its own motion or on
application made to it in this behalf, call for the record of any case disposed of, or order passed by
the University for the purpose of satisfying itself as to the legality or propriety or correctness of any
order passed or direct ions issued and may pass such order or issue such direction in relation thereto,
as it may think fit:
Control by State
Government.
222 HARYANA GOVT. GAZ., (EXTRA.), NOV. 28, 2016 (AGHN. 7, 193 8 SAKA)
Provided that the State Government shall not pass any order adversely
affecting any person without affording such person an opportunity of being heard.
(3) The State Government may depute any officer to inspect or examine the
University or its development work and to report thereon and the officer so deputed may, for the
purposes of such inspection or examination, call f or-
(a) any extract from any proceeding, record, correspondence, plan or
other documents of the authority or any committee constituted under
this Act;
(b) any return, estimates, statement of accounts, statistics;
(c) any report, and the University shall furnish the same.
Protection of action
taken in good faith.
42. No suit or other legal proceedings shall lie against any officer or employee for
anything which is in good faith done or intended to be done in pursuance of any of the provisions
of this Ac t, Statutes and RegExcerpt shown. Open the full act in Lexace.