LexThe Sports University of Haryana Act, 2022 (Haryana Act No. 21 of 2022)
Haryana · state statute
Open in Lexace · Ask the AI about this actHARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 113 HARYANA GOVERNMENT LAW AND LEGISLATIVE DEPARTMENT Notification The 25th April, 2022 No. Leg. 21/2022.— The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 7th April, 2022 and is hereby published for general information:– HARYANA ACT NO. 21 OF 2022 THE SPORTS UNIVERSITY OF HARYANA ACT, 2022 AN ACT to establish and incorporate a Sports University in the State of Haryana, a specialised University, to promote sports education in the areas of sports sciences, sports technology, sports management and sports coaching besides functioning as the training centre for select sports disciplines by adopting best international practices and for matters connected therewith or incidental thereto. Be it enacted by the Legislature of the State of Haryana in the Seventy-third Year of the Republic of India as follows:– 1. (1) This Act may be called the Sports University of Haryana Act, 2022. (2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint. Short title and commencement. 2. In this Act and in all Statutes, Ordinances and Regulations made thereunder, unless the context otherwise requires,- (a) “Academic and Activity Council” means the Academic and Activity Council of the University; (b) “academic staff” means such categories of staff as are designated as academic staff by the Ordinances; (c) “Board of Sports Studies” means the Board of Sports Studies of a Department of the University; (d) “Chancellor” means the Chancellor of the University; (e) “college” means a college or other academic institution established or maintained by, or admitted to the privileges of the University; (f) “Court” means the Co urt of the University; (g) “Department” means a Department of Studies and includes a Centre of Studies; (h) “employee” means any person appointe d by the University and includes teachers and other staff of the University; (i) “Executive Council” means the Executive Council of the University; (j) “Finance Committee” means the Finance Committee of the University; Definitions. (k) “Fund” means the Fund of the University referred to in section 30; (l) “Hall” means a unit of residence or of corporate life for the students of the University, or of an Outlying Campus or of a College or an institution, maintained by the University; (m) “Head of the Department” means the head of any teaching department of the University; (n) “institution” means an academic instituti on, not being a college, maintained by, or admitted to the privileges of the University; (o) “outlying campus” means the campus of the University as may be established by it at any place within or outside the State; 114 HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) (p) “Principal” means the Head of a college or an institution maintained by the University and includes, where there is no Principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal or the acting Principal, a Vice-Principal duly appointed as such; (q) “Proctor” means Proctor of the Univers ity to assist Vice-Chancellor who shall be appointed by the Executive Council; (r) “regional centre” means a centre establis hed or maintained by the University for the purpose of coordinating and supervising the work of study centres in any region and for performing such other functions, as may be conferred on such centre by the Executive Council; (s) “Registrar” means the Registrar of the University; (t) “regulations” means the regulations made by any authority of the University under this Act for the time being in force; (u) “school” means a school of studies of the University; (v) “section” means the section of this Act; (w) “State” means the State of Haryana; (x) “State Government” means the Go vernment of the State of Haryana; (y) “Statutes” and “Ordinances” means, resp ectively, the Statutes and the Ordinances of the University framed under this Act; (z) “study centre” means a centre estab lished, maintained or recognized by the University for the purpose of advising, co unselling, training or for rendering any other assistance required by the students; (aa) “teachers of the Univer sity” means Professors, Asso ciate Professors, Assistant Professors and such other persons as may be appointed for imparting instructions, training or conducting research in the University or in any outlying campus, college or institution or regional centres and study centres maintained by the University and are designated as teachers by the Ordinances; (ab) “University” means the S ports University of Haryana established and incorporated as a University under this Act; (ac) “Vice-Chancellor” means the Vice-Chancellor of the University. Establishment of University. 3. (1) There shall be established a University by the name of “Sports University of Haryana”. (2) The headquarters of the University shall be at Rai in District Sonipat and it may establish or maintain outlying campuses, colleges, regional centres and study centres at such other places in the State, as it may deem fit: Provided that the University may, with the prior approval of the State Government, also establish outlying campuses and study centres outside the State. (3) The Chancellor, the Vice-Chancellor and the members of the Court, the Executive Council and the Academic and Activity Council, and all such persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of “Sports University of Haryana”. (4) The University shall have perpetual succession and a common seal and shall sue and be sued by the said name. Objects of University. 4. The objects of the University shall be–– (i) to evolve as an institute of advanced study in the field of physical education and sports sciences; (ii) to provide for research and development and dissemination of knowledge in physical education and sports sciences by providing specially designed academic and training programmes in various areas of physical education and sports sciences and training in advanced technologies of sports; (iii) to strengthen physical education and sports training programmes to promote sports; HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 115 (iv) to affiliate other colleges/institutions and establish centres and institutions of excellence for imparting stat e of the art educational training and research in the fields of physical education and sports sciences, sports technology and high performance training for all sports and games; (v) to provide professional and academic leadership to other institutions in the field of physical education and sports sciences; (vi) to provide vocational guidance and placeme nt services in physical education, sports sciences, sports medicine, sports technology and other related fields; (vii) to generate capabilities for the development of knowledge, skills and competences at various levels in the fields of physical education and sports sciences, sports technology and high performance training for all sports and games; (viii) to generate capabilities to provide infrastructure of international standard for education, training and research in the areas related to physical education and sports sciences, sports technology and high performance training for all sports and games; (ix) to prepare highly qualified professionals in the fields of physical education and sports sciences, sports technology and high performance training for all sports and games; (x) to serve as a centre of excellence for the elite and other talented sportspersons of all sports and games and innovation in physical education and sports sciences and to carry out, endorse and propagate research; (xi) to function as a leading resource centre for knowledge and development in the areas of physical education and sports sciences, sports technology and high performance training for all sports and games; (xii) to provide international collaboration in the fields of physical education and sports sciences, sports technology and high performance training for all sports and games; (xiii) to establish close linkage with spor ts academies, schools, colleges, sports and recreation clubs, sports associations and international federations for the purpose of teaching, training and research in physical education and sports sciences, sports technology and high performance training for all sports and games; (xiv) to train talented athletes so as to help them to evolve into elite athletes of international level; (xv) to make the State and India a sporting power; (xvi) such other objects, not inconsistent with the provisions of this Act, which the State Government may, by notification in the Official Gazette, specify in this behalf. 5. (1) The University shall have the following powers and functions, namely:- (i) to plan, design, develop and prescribe courses of study and conduct appropriate academic a nd training programmes in physical education and sports sciences including sports technology, sports medicine, sports infrastructure engineering, kinesiology, clinical biomechanics, sports psychology, sports nutrition, rehabilitation and physiotherapy, sports journalism, sports marketing and sports coaching, and to provide for instruction and training in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge; Powers and functions of University. (ii) to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on, persons, on the basis of examinations, evaluation or any method of testing, and to withdraw any such certificates, diplomas, degrees or other academic distinctions for good and sufficient cause; (iii) to provide opportunities to the students of the University to participate in the sports tournaments and competitions in co-ordination with established International Sports Federations, National Sports Federations, Indian Olympic Association and Association of Indian Universities; 116 HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) (iv) to have liaison or membership with various international professional organisations or bodies; (v) to establish and maintain, with the prior approval of the State Government, such outlying campuses, regional centres, specialised laboratories or other units for research, instruction and trai ning as are, in the opinion of the University, necessary for the furtherance of its objects; (vi) to establish, maintain or recognise study centres in the manner laid down by the Statutes; (vii) to establish and maintain colleges, institutions and halls; (viii) to confer honorary degrees or other distinctions in the manner prescribed by the Statutes; (ix) to institute Principalships, Profes sorships, Associate Professorships, Assistant Professorships and other teaching or academic positions, required by the University and to appoint persons to such Principals, Professorships, Associate Professorships, Assistant Pr ofessorships or other teaching or academic positions; (x) to appoint persons working in an y University or acad emic institution, including those located outside the country, as teachers of the University for a specified period; (xi) to create administrative, ministerial and other posts and to make appointments thereto; (xii) to co-operate or collaborate or associate with any other university or authority or institution of higher learning, including those located outside the country, in such manner and for such purposes as the University may determine; (xiii) to provide facilities through the distance education system to such persons and in such manner, as may be prescribed by the Statutes; (xiv) to institute and award fellowships, scholarships, studentship, medals and prizes for raising academic standards and research; (xv) to organise and to undertake extramural studies, training and extension services; (xvi) to make provision for research and advisory services and for that purpose, to enter into such arrangements with other institutions, industrial or other organisations, as the University may deem necessary; (xvii) to organise and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators, other academic staff and students; (xviii) to appoint on contract or otherwis e visiting Professors, Emeritus Professors, Consultants and such other persons who may contribute to the advancement of the objects of the University; (xix) to determine standards of admission to the University, which may include examination, evaluation or any other method of testing; (xx) to demand and receive paym ent of fees and other charges; (xxi) to supervise the residences of the students of the University and to make arrangements for promoting their health and general welfare; (xxii) to lay down conditions of serv ice of all categories of employees, including their code of conduct; (xxiii) to regulate and enforce discipline among the students and the employees, and to take such disciplinary measures in this regard as may be deemed by the University to be necessary; (xxiv) to make arrangements for promot ing the health and general welfare of the employees; (xxv) to receive benef actions, donations and gifts and to acquire, hold and manage, and to dispose of, with the previous approval of the State Government, any property, movable or immovable, including trust and endowment properties, for the purposes of the University; HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 117 (xxvi) to borrow, with the previous approval of the State Government, on the security of the property of the Univ ersity, money for the purposes of the University; (xxvii) to conduct innovative experiments and promote new methods and technologies in the fields of physical education, sports sciences, sports medicine, sports technology, sports management and other related fields; (xxviii) to purchase or to take on lease any land or building or sports complex or sports infrastructure and scientific sports research equipment or indoor stadium or works which may be necessary or convenient for the purposes of the University, on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such building or work; (xxix) to start any new allied course or research programme or diploma or training programme and discontinue any course or training programme; (xxx) to invest the funds of the Univ ersity in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of the University; (xxxi) to execute conveyan ces regarding transfers, mortgages, leases, licenses, agreements and other conveyances in respect of the property, movable or immovable, including Government securities, belonging to the University or to be acquired for the purposes of the University, after taking prior permission of the State Government; (xxxii) to act as a technical advisory body to State Government, ational Sports Federations and other Organisations on all matters related to sports; (xxxiii) to provide training, coaching and other back up to high level sports persons for achieving success in different national and international sports competitions; (xxxiv) to give effect to the procedures and standards provided under the State Sports Talent Search and Identification Programmes; (xxxv) to confer autonomous status on a college or an institution in the manner laid down by the Statutes; (xxxvi) to admit to its privileges any college or institution in or outside India subject to such conditions as may be laid down by the Statutes: Provided that no college or institution shall be so admitted except with the prior approval of the State Government; (xxxvii) to provide for the preparation of instructional and training materials, including films, cassettes, tapes, video cassettes and other software; (xxxviii) to recognise persons for imparting instructions in any college or institution admitted to the privileges of the University; and (xxxix) to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of its objects. (2) The University shall in the exercise of its powers have jurisdiction over the whole State of Haryana and to the outlying campuses and study centres outside the State. (3) It shall be the endeavour of the Univers ity to maintain high standards of teaching, training and research, and the University sha ll, among other measures which may be necessary for the said purpose, take in particular, the following measures, namely:- (i) admissions of students and recruitment of faculty shall be made through appropriate procedures approved by the Executive Council of the University; (ii) foreign students shall be admitted by the University to various courses and programmes as per the policy and schemes and the procedure approved by the Executive Council of the University; 118 HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) (iii) semester system, continuous evaluation and choice-based credit system shall be introduced and the University shall enter into agreement with other universities and academic institutions fo r credit transfer and joint degree programmes; (iv) innovative courses and programmes of studies shall be introduced with a provision for periodic review and restructuring; (v) active participation of students sha ll be ensured in all academic activities of the University, including evaluation of teachers; (vi) accreditation shall be obtained from the National Assessment and Accreditation Council or any other accrediting agency at the national level; and (vii) e-governance shall be introduced with effective management information. University to be open to all caste, religion, race or class. 6. The University shall be open to persons of a ny sex and of whatever caste, religion, race or class, and it shall not be lawful for the University to adopt or impose on any person, any test whatsoever of religious belief or profession in orde r to entitle such person to be appointed as a teacher of the University or to hold any other offi ce therein or to be admitted as a student in the University or to graduate thereat or to enjoy or exercise any privilege thereof: Provided that nothing in this section sha ll be deemed to prevent the University from making special provisions for the employment or admission of women, persons with disabilities or of persons belonging to the weaker sections of the society and, in particular, of the Scheduled Castes, and the other socially and educationally backward classes of citizens: Provided further that such special provision shall be made on the ground of domicile of State of Haryana. State Government to review work and progress of University. 7. (1) The State Government may, from time to time, appoint (i) either such eminent person or (ii) a person not below the rank of Secretary to Government of Haryana to review the work and progress of the University, including ou tlying campuses, colleges, institutions, regional centres and study centres maintained by it, and to submit a report thereon; and upon receipt of that report,the State Government may, after obtaining the views of the Executive Council thereon through the Vice-Chancellor, take such action and issue such directions, as it considers necessary, in respect of any of the matters dealt with in the report and the University shall abide by such action and be bound to comply with such directions. (2) The State Government shall have the ri ght to cause an inspection to be made by such person not below the rank of Secretary to Government of Haryana, as it may direct, of the University, its buildings, sports complexes, libraries, laboratories and equipment, and of any outlying campus or college or institution or regional centre or study centre maintained by the University; and also of the examinations, teach ing and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration or finances of the Univer sity, colleges or institutions or regional centres or study centres. (3) The State Government sha ll, in every matter referred to in sub-section (2), give notice of its intention to cause an inspection or inquiry to be made, to the University, and the University shall have the right to make such representations to the State Government, as it may consider necessary. (4) After considering the representations, if any, made by the University, the State Government may cause to be made such inspection or inquiry as is referred to in sub-section (3). (5) Where any inspection or inquiry has been caused to be made by the State Government, the University shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry. (6) The State Government may, if the inspection or inquiry is made in respect of the University or any outlying campus or college or institution or regional centre or study centre established or maintained by it, address the Vice- Chancellor with reference to the result of such inspection or inquiry together with such views and advice with regard to the action to be taken thereon, as the State Government may offer, an d on receipt of address made by the State Government, the Vice-Chancellor shall communicate to the Executive Council the views of the State Government with such advice as the Stat e Government may offer upon the action to be taken thereon. HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 119 (7) The Executive Council sh all communicate through the Vice-Chancellor to the State Government such action, if any, as it proposes to take or has been taken upon the result of such inspection or inquiry. (8) Where, the Executive Counc il does not, within a reasonable time, take action to the satisfaction of the State Government, it may, after considering any explanation furnished or representation made by the Executive Council, issue such directions, as it may think fit, and the Executive Council shall comply with such directions. (9) Without prejudice to the foregoing provisions of this section, the State Government may, by order in writing, annul any proceeding of the University which is not in conformity with the provisions of this Act or the Statutes or the Ordinances: Provided that before making any such order, the State Government shall call upon the Vice-Chancellor to show cause why such an order may not be made, and, if any cause is shown within a reasonable time, it shall consider the same. (10) The State Government shall have such ot her powers, in respect of the affairs of the University, as may be prescribed by the Statutes. 8. The following shall be the officers of the University, namely:- (a) the Chancellor; (b) the Vice-Chancellor; (c) the Registrar; (d) the Deans of Schools; (e) the Finance Officer; (f) the Controller of Examinations; (g) the Proctor; (h) Librarian; and (i) such other officers as may be declared by the Statutes to be the officers of the University. Officers of University. 9. (1) The Governor of Haryana by virtue of his office shall be the Chancellor of the University. (2) The Chancellor when present shall presid e over the convocations of the University and the meetings of the Court. (3) The Chancellor may cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, libraries and equipment and of any institution maintained by the Univer sity, and also of the examinations , teaching and other work conducted or done by the University and cause an inquiry to be made in the like manner in respect of any matter connected with the administration and finances of the University. (4) The Chancellor may offer such advice to the University as he may deem fit with reference to the result of such inspection or inquiry. (5) The University shall communicate to the Chancellor the action taken or proposed to be taken on such advice. (6) The Chancellormay invite a person or persons of eminence in law and legal education to advise the University in relation to affairs of the University as and when he deems it necessary. Chancellor. 10. (1) The Vice-Chancellor shall be appointed by the State Government in such manner, as may be prescribed by the Statutes. (2) 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. (3) The Vice-Chancellor may, if he is of th e opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall apprise such authority at its next meeting the action taken by him on such matter: Provided that if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the State Government whose decision thereon shall be final: Vice- Chancellor. 120 HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 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 against such action to the Executive Council within three months 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. (4) Where the Vice-Chancellor is of the opinion that any decision taken by any authority of the University is beyond the power s of the authority conferred under the provisions of this Act or the Statutes or the Ordinances, or that any decision taken by the authority is not in the interest of the University, he may ask the au thority concerned to review its decision within sixty days of such decision and if the authority refuses to review the decision either in whole or in part or no decision is taken by it within the said period of sixty days, the matter shall be referred to the State Government whose decision thereon shall be final. (5) The Vice-Chancellor shall exercise su ch other powers and perform such other duties, as may be prescribed by the Statutes or the Ordinances. Registrar. 11. (1) The Registrar shall be appointed in such manner, and on such terms and conditions of service, as may be prescribed by the Statutes. (2) The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University, and shall exercise such powers and perform such duties, as may be prescribed by the Statutes. Dean of School. 12. Every Dean of School shall be appointed in such manner, and on such terms and conditions of service, and shall exercise such powers and perform such duties, as may be prescribed by the Statutes. Finance Officer, Controller of Examinations, Proctor and Librarian. 13. The Finance Officer, Controller of Examinations, Proctor and Librarian shall be appointed in such manner, and shall exercise such powers and perform such duties, as may be prescribed by the Statutes. Other officers. 14. The manner of appointment and powers and duties of other officers of the University shall be such, as may be prescribed by the Statutes. Creation of posts and revision of pay scales. 15. Notwithstanding anything contained in this Act, the University shall not create any teaching and non-t eaching post or revise the pay scal e of the teachin g and non-teaching employees without obtaining the prior approval of the State Government. Authorities of University. 16. The following shall be the authorities of the University, namely:— (a) the Court; (b) the Executive Council; (c) the Academic and Activity Council; (d) the Board of Sports Studies; (e) the Finance Committee; (f) such other authorities, as may be declared by the Statutes to be the authorities of the University. Court. 17. (1) The constitution of the Court and the term of office of its members shall be such, as may 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 resolutions on the annual report and the annual accounts of the University and the audit report on such accounts; (c) to advise the State Government 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. HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 121 18. (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. Executive Council. 19. (1) The Academic and Activity Council shall be the prin cipal academic body of the University and shall, subject to the provisions of this Act, the Statut es and the Ordinances, co-ordinate and exercise general supervision over the academic policies of the University. (2) The constitution of the Academic and Ac tivity Council, the term of office of its members and its powers and functions shall be such, as may be prescribed by the Statutes: Provided that the Academic and Activity Council shall have sports persons who have achieved distinction in Olympics / Commonwealth/ Asian Games as members. Academic and Activity Council. 20. The constitution, powers and functions of the Board of Sports Studies shall be such, as may be prescribed by the Statutes. Board of Sports Studies. 21. The constitution, powers and functions of the Finance Committee shall be such, as may be prescribed by the Statutes. Finance Committee. 22. The constitution, powers and functions of other authorities, as may be declared by the Statutes to be the authorities of the University, shall be such, as may be prescribed by the Statutes. Other authorities of University. 23. 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 authorities and other bodies of the University, as may be constituted from time to time; (b) the appointment and continuance in office of the members of the said authorities and bodies, the filling up of vacancies of members, and all other matters relating to those authorities and other bodies for whic h it may be necessary or desirable to provide; (c) the appointment, powers and duties of the officers of the University and their emoluments; Power to make Statutes. (d) the appointment of teach ers, academic staff and other employees of the University, the emoluments and conditions of service; (e) the appointment of teach ers and academic staff working in any other University or organisation for a specific period for undertaking a joint project; (f) the conditions of service of employees including provisions for pension, insurance, provident fund, the manner of termination of service and disciplinary action; (g) the principles governing the seniority of service of the employees of the University; (h) the procedure for arbitration in cases of dispute between employees or students and the University; (i) the procedure for appeal to the Exec utive Council by any employee or student against the action of any officer or authority of the University; (j) the conferment of autonomous status on a college or an institution or a department; (k) the establishment and abolition of sch ools, departments, centres, halls, colleges, institutions, regional centres and study centres; (l) the conferment of honorary degrees; (m) the conferment and withdrawal of degrees, diplomas, certificates and other academic distinctions; (n) the management of colleges, institu tions, regional centres and study centres established and maintained by the University; (o) the delegation of powers vested in the authorities or officers of the University; (p) the maintenance of discipline among the employees and students; and (q) all other matters which by this Act are to be, or may be, provided for by the Statutes. 122 HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) Statutes, how to be made. 24. (1) The first Statutes are those set out in the Schedule to this Act. (2) The Executive Council may, from time to time, make new or additional Statutes or may amend or repeal any Statutes referred to in sub-section (1): Provided that the Execu tive Council shall not make, amend or repeal any Statutes affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on proposed changes, and any opinion so expressed shall be considered by the Executive Council. (3) Every new Statute or Statutes amending or repealing existing Statutes shall require the approval of the State Government and unless so approved, they shall be invalid. (4) Notwithstanding anything contained in the foregoing sub-sections, the State Government may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1), during the period of three y ears immediately after th e commencement of this Act: Provided that the State Government may, on the expiry of the said period of three years, make, within one year from the date of such expiry, such detailed Statutes as it may consider necessary and such detailed Statutes shall be laid before the State Legislature. (5) Notwithstanding anything contained in this section, the State Government may direct the University to make provisions in the Statutes in respect of any matter specified by it and if the Executive Council is unable to implement such direction within sixty days of its receipt, the State Government may, after consider ing the reasons, if a ny, communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably. Power to make Ordinances. 25. (1) Subject to the provisions of this Act and the Statutes, the Or dinances may provide for all or any of the following matters, namely:- (a) the admission of students to the Un iversity and their enrolment as such; (b) the courses of study and their duration to be laid down for all degrees, diplomas and certificates of the University; (c) the medium of instruction and examination; (d) the award of degrees, diplomas, certif icates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same; (e) the fees to be charged for course s of study in the University and for admission to examinations, degrees and diplomas of the University; (f) the conditions for award of fellowshi ps, scholarships, studentships, medals and prizes; (g) the conduct of examinations, incl uding the term of office and manner of appointment and the duties of examining bodies, examiners and moderators; (h) the conditions of residence of the students of the University; (i) the special arrangements, if any, which may be made for the residence and teaching of women students and the prescribing of special courses of studies for them; (j) the establishment of Centres of Studies, Board of Studies, Specialised Laboratories and other Committees; (k) the manner of co-operation and collaboration with other universities, institutions and other agencies including learned bodies or associations; (l) the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University; (m) the institution of fellowships, scholarships, studentships, medals and prizes; (n) the setting up of a machinery for re dressal of grievances of employees and students; and (o) any other matter which, by this Act or the Statutes, is to be or may be, provided for by the Ordinances. HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) 123 (2) The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Executive Council and the Ordinances so made may also be amended or repealed at any time by the Executive Council in the manner, as may be prescribed by the Statutes. 26. The authorities of the University may make Regulations, consistent with this Act,the Statutes and the Ordinances, for the conduct of their own business and that of the committees, if any, appointed by them and not provided for by this Act, the Statutes or the Ordinances, in the manner prescribed by the Statutes. Regulations. 27. (1) The annual report of the University shall be prepared under the directions of the Executive Council, which shall include, among othe r matters, the steps taken by the University towards the fulfilment of its objects and shall be submitted to the Court on or before such date, as may be prescribed by the Statutes and the Court shall consider the report in its annual meeting. (2) The Court shall submit the annual report to the State Government along with its comments, if any. (3) The State Government shall, as soon as may be, cause a copy of the annual report to be laid before the State Legislature. Annual report. 28. (1) The annual accounts and balance-sheet of the University sha ll be prepared under the directions of the Executive Council and shall, once at least every year and at intervals of not more than fifteen months, be audited by the Director, Local Audit, Haryana or any other auditor that may be appointed by the State Government. (2) A copy of the annual accounts together with the audit report thereon shall be submitted to the Court and the State Government along with the observations of the Executive Council. (3) Any observations made by the State Government on the annual accounts shall be brought to the notice of the Court and the observatio ns of the Court, if any, shall, after being considered by the Executive Council, be submitted to the State Government. (4) The State Government shall, as soon as may be, cause the copy of the annual accounts together with the audit report to be laid before the State Legislature. (5) The audited annual accounts after having been laid before the State Legislature shall be published in the Official Gazette. Annual accounts. 29. (1) There shall be a Fund of the University which shall include- (a) any contribution or grant made by the University Grants Commission or the Central Government; (b) any contribution or grant made by the State Government; (c) any contribution made by Government, semi-Government or autonomous bodies; (d) any loans, gifts, bequests, donations, endowments or other grants, if any; (e) income received by the Univer sity from fees and charges; (f) the moneys received by the Univers ity from the collaborating Industries in terms of the provisions of the Memorandum of Understanding entered between the University and the Industr y for the establishment of sponsored chairs, fellowships or infrastructure facilities of the University; and (g) amounts received in any other manner from any other source. Fund of University. (2) All funds of the University shall be deposited in such Banks or invested in such manner, as the Board may decide on the recommendation of the Finance Committee. (3) The funds of the University shall be ap plied towards the expenses of the University including expenses incurred in the exercise of its powers and discharge of its functions by or under this Act. 30. The University shall furnish to the State Government such returns or other information with respect to its property or activities, within such period, as the State Government may, from time to time, require. Returns and information. 124 HARYANA GOVT. GAZ. (EXTRA.), APR. 25, 2022 (VYSK. 5, 1944 SAKA) Conditions of service of employees etc. 31. (1) The manner of appointment, powers and duties of the officers and other employees of the University shall be such, as may be prescribed by the Statutes. (2) Every salaried officer and teacher, ex cept 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 any of the officer or teache r 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 appoin ted by the Executive Council, one member nominated by the officer or t eacher 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. (3) Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration and Conciliation Act, 1996 (Central Act No.26 of 1996). Procedure of appeal and arbitration in disciplinary cases against students. 32. Any student or candidate for an examination whose name has been removed from the rolls of the University by the orders or resolution of the Vice-Chancellor, Discipline Committee or Examination Committee, as the case may be, and w ho has been debarred from appearing at the examinations of the University for more than one year, may, within ten days of the date of receipt of such orders or copy of such resolution by him, appeal to the Executive Council and the Executive Council may confirm, modify or reve rse the decision of the Vice-Chancellor or the Committee, as the case may be. Right toappeal. 33. Every employee or student of the University or of a college or an institution or a regional centre or a study centre established or maintained by the University shall, notwithstanding anything contained in this Act, have a right to appeal to the Executive Council within such time, as may be prescribed by the Statutes against the decision of any officer or authority of the University or of the Principal or the management of any college or institution or regional centre or study centre, as the case may be and thereupon, the Executive Council may confirm, modify or reverse the decision appealed against. Provident fund, insurance schemes, gratuity, ex-gratia etc. 34. (1) The University shall constitute for benef it of its employees such provident fund or any other similar fund or provide such insurance schemes, as it may deem fit, in such manner and subject to such conditions, as may be prescribed by the Statutes. (2) Where such provident fund or other similar fund has been so constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act No.19 of 1925) shall apply to such fund, as if it were a Government provident fund. (3) The University shall pr ovide for the benefit of its officers, teachers and other employees, gratuity, ex-gratia grant etc. on the pattern of State Government. Disputes as to constitution of authorities and bodies. 35. If any question arises as to 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 State Government whose decision thereon shall be final. Filling of casual v
Excerpt shown. Open the full act in Lexace.