The University of Health Sciences, Karnal Act, 2016 (27 of 2016)

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PANDIT DEEN  DAYAL  UPADHAYA  UNIVERSITY  OF  HEALTH
SCIENCES,  KARNAL  ACT,  2016
(HARYANA  ACT  NO. 27 OF  2016)
TABLE OF CONTENTS
Sections :
1. Short title and commencement.
2. Definitions.
3. Incorporation.
4. Territorial exercise of powers.
5. Bar on conferring granting or issuing degrees, diplomas or certificates
by unathorized institutions.
6. Teaching of University.
7. Transfer of Kalpana Chawla Government Medical College.
8. Utilization of assets etc.
9. Transfer of services of employees of Kalpana Chawla Government
Medical College, Karnal.
10. Responsibilities and objects.
11. Powers and functions of University.
12. Officers.
13. Chancellor.
14. Vice-Chancellor.
15. Registrar.
16. Director.
17. Dean, Academic Affairs of University.
18. Dean, Kalpana Chawla Government Medical College, Karnal.
19. Dean, Faculties.
20. Principal, Dental College, University of Health Sciences, Karnal.
21. Medical Superintendent, Kalp ana Chawla Government Medical
College, Karnal.
22. Authorities.
23. Court.
24. Executive Council.
25. Academic Council.
26. Finance Committee.
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27. Faculties.
28. Board of Studies.
29. Funds and Accounts.
30. Pension, provident and insurance fund.
31. Statutes.
32. Ordinances
33. Regulations.
34. Control by Government.
35. Affiliation and reorganizations.
36. Protection of action taken in good faith.
37. Certain disputes to be referred to Chancellor.
38. Transitory powers of Vice-Chancellor.
39. Continuance of Statues, Ordinances etc.
40. Act to override other laws.
41. Power to remove difficulties.
42. Reservation.
43. Annual report.
44. Vacancy not to invalidate proceedings.
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SCHEDULE
( STATUTES  OF  UNIVERSITY  OF  HEALTH  SCIENCES  KARNAL)
1. Vice-Chancellor.
2. Registrar.
3. Director.
4. Dean Academic Affairs of University.
5. Dean Kalpana Chawla Government Medical College.
6. Medical Superintendent, Kalpana Chawla Government Medical
College, Karnal.
7. Principal, Dental College, University of Health Sciences, Karnal.
8. Controller of Finance.
9. Other officers of University.
10. Dean of Student’s Welfare and Chief Warden.
11. Controller of Examination.
12. Librarian.
13. Law Officer.
14. Court and its Constitution.
15. Meetings of Court.
16. Powers of the Court.
17. Executive Council and its Constitution.
18. Powers of Executive Council.
19. Academic Council and its Constitution.
20. Powers of Academic Council.
21. Composition of Finance Committee.
22. Functions and powers of Finance Committee.
23. Faculties of University.
24. Constitution of Faculties.
25. Deans of Faculties.
26. Constitution of Medical Faculties.
27. Constitution of Dental Faculties.
28. Constitution of Pharmaceutical Sciences Faculties.
29. Constitution of Para-Medical Faculties.
30. Constitution of Indian System of Medicine Faculty.
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31. Head of Department.
32. Appointments.
33. Selection Committee.
34. Establishment Committee.
35. Constitution and function of Planning Board.
36. Convocation.
37. Departments.
38. Assignment of Departments of Studies to Faculties.
39. Post Graduate Board of Studies.
40. Under Graduate Board of Studies in Bachelor of Medicine and
Bachelor of Surgery.
41. Under Graduate Board of Studies in Bachelor of Dental Surgery.
42. Under Graduate Board of Studies in Pharmaceutical Sciences.
43. Under Graduate Board of Studies in Para-Medical Sciences.
44. Under Graduate Board of Studies in Indian System of Medicine.
45. Withdrawal of degree, diploma etc.
46. Withdrawal of approval, recognition of teachers.
47. Gratuity, ex-gratia grant etc.
48. Fellowships, scholarships.
49. Limitation of term of membership.
50. Termination of membership etc.
51. Disqualification for membership.
52. Delegation of administrative and financial powers.
53. Special mode of appointment.
54. Superannuation.
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3[1PANDIT  DEEN  DAYAL  UPADHAYAYA  UNIVERSITY  OF
HEALTH   SCIENCES,   KARNAL ]  ACT,  2016
(Haryana Act No. 27 of 2016)
[Received the assent of the Governor of Haryana, on the 15th September,
2016 and first published for general information in the Haryana Government Gazette
(Extraordinary), Legislative Supplement Part I of 21st September, 2016].
 Year  No. Short title          Whether repealed or otherwise
         affected by Legislation
  1   2  3             4
 2016   27 Pandit Deen Dayal Upadhaya         Amended by Haryana Act 7 of
University of Health         2018 2
Sciences Karnal Act, 2016
AN
ACT
to establish and incorporate  4[Pandit Deen Dayal Upadhayaya University
of Health Sciences, Karnal] for the purposes of teaching and affiliating,
ensuring proper and systematic instruction, training and research in modern
systems of medicine and Indian systems of medicine, administration of Kalpana
Chawla Government Medical College, Karnal and for matters connected
therewith or incidental thereto.
Be it enacted by the Legislature of the State of Haryana in the Sixty-seventh
Year of the Republic of India as follows:—
1. (1) This Act may be called 5[Pandit Deen Dayal Upadhayaya University
of Health Sciences, Karnal] Act, 2016.
(2) It shall come into force on the date of its publication in the Official
Gazette.
2. In this Act and in all Statutes, Ordinances and Regulations made thereunder,
unless the context otherwise requires,-
(a) “academic course” means a course of study in any discipline of
Health Sciences according to  the syllabus and curriculum
prescribed by University;
(b) “affiliated college” means a college or an institution admitted to
the privileges of University under this Act;
(c) “Dental College” means the Dental College in the University
campus;
(d) “Department” means a unit set up for the purpose of imparting
instructions for courses of study in Health Sciences or any
discipline allied thereto;
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 29th August, 2016 page-5427.
2. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 10th March, 2018 page-903.
3. Substituted by Haryana Act 7 of 2018.
4. Substituted by Haryana Act 7 of 2018.
5. Substituted by Haryana Act 7 of 2018.
Short title and
commencement.
Definitions
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(e) “Director” means the head of Kalpana Chawla Government
Medical College, Karnal;
(f) “employee” means any person appointed by University including
teachers and other staff;
(g) “Government” means the Government of the State of Haryana;
(h) “Head of Department” means the senior most Faculty member/
teacher in respective specialty/super-specialty/subject/discipline
in University, an institution or an affiliated college;
(i) “Health Sciences” means the modern systems and Indian Systems
of medicine and all their branches concerning preventive,
promotive, curative and rehabilitative services;
(j) “ hostel” means a unit of residence for the students;
(k) “Indian systems of medicine” shall include Ayurveda, Unani,
Siddha, Homeopathy, Naturopathy, Yoga and such other
disciplines, as may be prescribed;
(l) “institution” means any hospital, center or other institution
providing training for degree, diploma or other academic
distinction approved by University;
(m) “Kalpana Chawla Government Medical College, Karnal” means
Kalpana Chawla Government Medical College, Karnal including
Super-Specialty Hospital, College of Nursing, College of
Pharmacy and College of Physiotherapy and any other institute
declared by Statutes;
(n) “Modern system of medicine” includes all branches of modern
medicine and dentistry dealing with pre-clinical, para-clinical,
clinical, para-medical and para-dental disciplines at the degree or
diploma level or above and such other disciplines, as may be
prescribed;
(o) “prescribed” means prescribed by the Statutes, Ordinances and
Regulations made under this Act;
(p) “principal” means the head of an institution or an affiliated college
and includes, when there is no principal, a vice-principal and in
the absence of the principal or the vice-principal, the person for
the time being duly appointed to act as the principal;
(q) “professional council” means a professional council such as
Medical Council of India, Dental Council of India, Indian Nursing
Council etc. pertaining to any Health Sciences discipline
constituted under State Act or Central Act;
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(r) “recognized teacher” means a person as is recognized by
University for the purpose of imparting instructions in an affiliated
college or institutions;
(s) “Schedule” means Schedule appended to this Act;
(t) “State” means the State of Haryana;
(u) “Statutes”, “ Ordinances” and “Regulations” mean respectively
the Statutes, Ordinances and Regulations of University made
under this Act;
(v) “student” means a person enrolled in University or one of its
affiliated colleges or institutions for taking a course of study for
a degree, diploma or other academic distinction duly instituted
by University;
(w) “teacher” includes Director, Dean, Medical Superintendent (if
from teaching Faculty), Principal, senior professor, professor,
associate professor/reader, assistant professor/lecturer and such
other persons imparting instructions on full time basis in
University or affiliated college or institution, as may be prescribed;
(x) “University” means 
1[Pandit Deen Dayal Upadhayaya University
of Health Sciences, Karnal] established under this Act;
(y) “University Grants Commission” means the commission
established under section 4 of the University Grants Commission
Act, 1956 (Central Act 3 of 1956).
3. (1 ) There shall continue to be a body corporate by the name of
2[Pandit Deen Dayal Upadhayaya University of Health Sciences, Karnal] comprising
the Chancellor, the Vice-Chancellor, the Director and the members of the Court, the
Executive Council, 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 both movable and immovable
and to contract and may by the said name sue or be sued through its Registrar.
4. (1) The University shall exercise its powers in the Karnal, Ambala,
Panchkula, Yamunanagar, Kurukshetra, Kaithal, Panipat, Jind, Hisar, Fatehabad and
Sirsa districts of the State.
(2) Notwithstanding anything contained in any other State law for the
time being in force, any institution or any college situated within the districts as
mentioned in sub-section (1) on the date of commencement of this Act, be deemed
to be associated with, and admitted to the privileges of University and shall cease to
be associated in any way with, or be admitted to, any privileges of any other university
and different dates may be notified for different colleges or institutions:
Incorporation.
Territorial
exercise of
powers.
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2. Substituted by Haryana Act 07 of 2018.
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Provided that-
(i) any student of any institution or college associated with, or
admitted to, any other university before the said date, who was
studying for any degree or diploma examination of that university,
shall be permitted to complete his course in preparation thereof
and University shall hold for such students examinations in
accordance with the curricula of study in force in that university
for such period as may be prescribed by the Statutes, Ordinances
and Regulations;
(ii) any such student may, until any such examination is held by
University, be admitted to the examination of the other university
and be conferred the degree, diploma or any other privilege of
that university for which he qualifies on the result of such
examination.
5. (1) Notwithstanding anything contained in this Act or any other State law
for the time being in force, no person or institution, other than 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 within the territorial jurisdiction of University which is identical with or is a
colourable imitation of any degree, diploma or certificate conferred, granted or issued
by University.
(2) The contravention of the provisions of sub-section (1) shall be a
cognizable offence punishable with imprisonment upto two years or with fine upto
two thousand rupees or with both and shall also be dealt with as per the Regulations
laid down in this regard keeping in view the orders and guidelines issued by the
competent authorities and academic bodies such as the Government and the
University Grants Commission.
(3) Where an offence under this section has been committed by a college
or an institution, every person incharge of and responsible to the college or an
institution for the conduct of its business at the time of the commission of the
offence, shall be liable for the offence and shall also be liable to be proceeded
against as per Regulations.
(4) Notwithstanding anything contained in sub-section (2), where an
offence under this section has been committed by a company 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, such partner, director,
manager, secretary or other officer shall be liable for the offence and shall also be
liable to be proceeded against by the University as per Regulations.
Explanation.- For the purpose of this section ‘company’ means any body
corporate and includes a firm or other association of individuals.
Bar on
conferring,
granting or
issuing degrees,
diplomas or
certificates by
unathorized
institutions.
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6. All teaching in University shall be conducted by and in the name of
University in accordance with the Statutes, Ordinances and Regulations made in
this behalf.
7. Notwithstanding anything contained in the Pandit Bhagwat Dayal Sharma
University of Health Sciences Rohtak, Act, 2008 (26 of 2008) and the Statutes
made thereunder or any other State law,-
(a) Kalpana Chawla Government Medical College, Karnal shall with
effect from the commencement of this Act cease to be an affiliated
college of Pandit Bhagwat Dayal Sharma University of Health
Sciences, Rohtak and shall stand transferred to University;
(b) the control and management of all properties and assets
pertaining thereto which were in existence at the time of the
said transfer, together with any accretions and accessories
thereto, shall stand transferred from Government and vest in the
said University;
(c) the ownership of all properties and assets which were in existence
at the time of the said transfer together with any accretions and
accessories thereto, pertaining to Kalpana Chawla Government
Medical College, Karnal whether acquired or created out of
grants from the Government or otherwise, shall continue to vest
in the Government. Any cash balances held by the Government,
in the name of the institution or on its account, whether in
deposit, with any bank or otherwise, shall stand transferred from
the Government and vest in University;
(d) all rights, powers and privileges, duties, debts, liabilities and
obligations of the Government, contractual or otherwise, arising
or accrued or incurred in relation to the affairs of any of the
institutions shall stand transferred to University;
(e) any doubt or difference in regard to whether any asset or liability
stands transferred under the foregoing clauses shall be referred
to the Government, whose decision thereon shall be final;
(f) all reference in any will, deed or other documents, whether made
or executed before or after the commencement of this Act, which
contains any bequest, gift, endowment or trust in favour of
Government for the purpose of Kalpana Chawla Government
Medical College, Karnal shall stand transferred to University;
(g) any student of Kapana Chawla Government Medical College,
Karnal who immediately prior to the commencement of this Act
was studying for any examination of Pandit Bhagwat Dayal
Sharma University of Health Sciences, Rohtak, shall continue
his academic year as a student of the then university and be
permitted to complete his courses in preparation thereof and be
admitted to the examination;
Teaching of
University
Transfer of
Kalpana Chawla
Government
Medical College.
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(h) members of Faculty elected by Pandit Bhagwat Dayal Sharma
University of Health Sciences, Rohtak for various councils like
Dental Council of India, Medical Council of India etc. shall
continue till the expiry of their respective term.
8. The properties, assets and rights transferred to University by virtue of section
7 shall continue to be utilized for the purposes of which they were being utilized or
were intended to be utilized immediately before the commencement of this Act.
9. Subject to the provisions of this Act, every person who was employed in
Kalpana Chawla Government Medical College, Karnal on and before the
commencement of this Act, shall become an employee of University and shall hold
his office or service therein by the same tenure, at the same remuneration and upon
the same terms and conditions and with the same rights and privileges as to pension,
leave, gratuity, provident fund and other matters, as he would have held, if this Act
had not been enacted and shall continue to do so unless and until his employment
is terminated or until such tenure, remuneration and terms and conditions are duly
varied in accordance with this Act or Statutes made thereunder.
10. Following shall be the objects of University, namely:-
(i) to administer, manage and advance Kalpana Chawla Government
Medical College, Karnal and monitor and regulate the functions of
affiliated colleges and institutions;
(ii) to establish uniformity in standards of education in all Faculties;
(iii) to promote research in various disciplines of Health Sciences with
special focus on social and economic relevance of such research and
with emphasis on occupational and environmental health issues
affecting the people;
(iv) to establish and develop study centers integrating all disciplines
relevant to health sciences;
(v) to promote the development and use of information technology as part
of technological infrastructure;
(vi) to attain high standards of academic excellence by providing the
necessary physical infrastructure;
(vii) to improve the human health through the best clinical care, innovative
research and imparting education to future leaders in medicine and
allied health experts in an environment supportive to diversity, inclusion,
critical thinking and creativity.
11. 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 medical education, including new frontiers of bio-medical
Utilization of
assets etc.
Transfer of
services of
employees of
Kalpana Chawla
Government
Medical College,
Karnal.
Responsibilities
and objects.
Powers and
functions of
University.
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science and technology, clinical therapeutics, bio-engineering and
other areas of medicine and to achieve excellence in these and
connected fields;
(b) to hold examinations and grant degrees, diplomas and other academic
distinctions or titles to persons in the fields of emerging areas of medical
education, including new frontiers of medical science, bio-medical
technology etc. as laid down in the Statutes, Ordinances or Regulations;
(c) to confer honorary degrees or other distinctions on a approved person
in the manner laid down in the Statutes;
(d) to institute prizes, medals, research studentship 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 University;
(f) to institute principalship, headship of department, senior professorship,
professorship, associate profe ssorship/readership, assistant
professorship/lecturership, and to create other posts of any description
required by 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 University in such manner as may
be conducive to their common goals;
(h) to provide instruction, including correspondence and such other
courses, to such persons who are not members of University, as it may
determine;
(i) to borrow with the approval of the Government, on the security of the
property of University, money for the purposes of University;
(j) to supervise, control and regulate the residence, conduct and discipline
of the students;
(k) to acquire, hold, manage, lease or dispose of any property, movable or
immovable including trust and endowment properties, for the purpose
of University;
(l) to assess the needs of the State and the country in terms of subjects,
fields of specialization, levels of education and training of technical
manpower, both on short and long term basis and to initiate necessary
programmes to meet those needs;
(m) to promote research, design and development programmes in the field
of Health Sciences that have relevance to social and health sector
needs so that the sector is assured of the quality manpower, trained
with the appropriate skills;
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(n) to initiate measures to enlist the co-operation of private health sector
providers, industries and the Government employers to provide
complementary facilities;
(o) to provide for continuous experimentation in imparting knowledge,
organization of training and preparation of textbooks and other
instructional materials;
(p) to arrange for progressive introduction of continuous evaluation and
reorientation of the subjective educational measurement;
(q) to further entrepreneurial ability am ong its students;
(r) to educate the public with regard to the requirement of, and
opportunities in the profession of medical education, including new
frontiers of bio-medical science and technology, clinical therapeutics,
bio-engineering and other areas of medicine and its responsibilities
and services to the society;
(s) to enhance the intellectual and technological environment to foster
exceptionally creative research and education;
(t) to cultivate the highest standards of ethics, integrity and compassionate
care;
(u) any other function which University deems appropriate for promotion
of education and research in Health Sciences etc.
12. The following shall be the officers of University, namely:-
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Registrar;
(iv) the Director, Kalpana Chawla Government Medical College, Karnal;
(v)  Dean, Academic Affairs of University;
(vi) Dean, Kalpana Chawla Government Medical College, Karnal;
(vii)   Deans of Faculties;
(viii) Principal, Dental College, 
1[Pandit Deen Dayal Upadhayaya University
of Health Sciences, Karnal];
(ix) Medical Superintendent, Kalpana Chawla Government Medical
College, Karnal;
(x) such other persons in the service of University, as may be declared, by
the Statutes, to be the officers of University.
13. (1) The Governor of Haryana by virtue of his office shall be the Chancellor
of  University.
Officers.
Chancellor.
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(2) The Chancellor shall be the Head of University.
(3) The Chancellor shall, if present, preside over the convocation of
University for conferring degrees and 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 affairs and properties of University, its
buildings, laboratories, libraries, museums, workshops,
equipments etc.; and of any affiliated college or institution and
also of examinations, teaching and other work conducted and
done by University or in respect of any other matter connected
with University;
(ii) to cause an inquiry to be made in like manner in respect of any
matter connected with the administration of finances of University
or institutions.
(5) The Chancellor shall forward to the Vice-Chancellor a copy of inspection
report for obtaining the views of the Executive Council thereon, and on receipt of
such views, the Chancellor may give such directions as he considers necessary and
fix a time limit for the action to be taken by University.
(6) 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.
(7) 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.
(8) 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).
(9) 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.
(10) The Chancellor may, if the inspection or inquiry is made in respect of
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.
(11) The Executive Council shall communicate through the Registrar to
the Chancellor such action, if any, as it proposes to take or has taken upon the
result of such inspection or inquiry.
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(12) 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.
(13) Without prejudice to the foregoing provisions of this section, the
Chancellor may, by order in writing, annul any proceedings of 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 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.
(14) The Chancellor may, at any time, require or direct University to act in
conformity with the provisions of this Act, the Statutes, Ordinances and Regulations
made thereunder.
(15) The power exercised by the Chancellor under sub-sections (13) and
(14) shall not be called in questions in any civil court.
(16) Any employee of the University, who is aggrieved by the decision of
the Executive Council or the Vice-Chancellor in respect of any disciplinary action
taken against him, may address a memorial to the Chancellor in such manner, as may
be prescribed by the Statutes and the decision of the Chancellor shall be final.
(17) 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 Director
from office, if he is found on such inquiry, to be a person patently unfit to be
continued in such office.
(18) The Chancellor shall exercise such other powers and perform such
other duties as may be conferred upon him under this Act or the Statutes made
thereunder.
14. (1) The Chancellor shall appoint the Vice-Chancellor, who shall be a salaried
officer, on the advice of the Government, as per the qualifications and experience
prescribed by the Statutes.
(2) The Government shall constitute a Search 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 alphabetic order, from which the Vice-
Chancellor shall be appointed.  The terms and conditions of the services of the Vice-
Chancellor shall be determined by the Chancellor, on the advice of the Government.
(3) The Director on the commencement of this Act shall stand appointed
as first Vice-Chancellor until a regular appointment is made in accordance with the
provisions of this Act or for a period of six months, whichever is earlier.
(4) The Vice-Chancellor shall hold office for a period of three years which
may be renewed for not more than one term:
Vice-Chancellor.
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Provided that no such person appointed as Vice-Chancellor shall hold office
on attaining the age of sixty-eight years irrespective of the fact that his term has not
expired.
(5) The Vice-Chancellor may perform clinical, teaching and research work,
if he so desires.
(6) The amount of remuneration and other conditions of service of the
Vice-Chancellor shall be such, as may be prescribed:
Provided that such terms and conditions shall not be varied to the
disadvantage of the Vice-Chancellor during his term of office.
(7) In the absence of the Vice-Chancellor due to reason of leave, illness or
otherwise, the Director, Kalpana Chawla Government Medical College, Karnal shall
perform the duties of the Vice-Chancellor until the existing Vice-Chancellor attends
the duties of his office or a new Vice-Chancellor assumes office, as the case may be.
(8) The Vice-Chancellor shall be the principal executive and academic
officer of University and shall exercise supervision and control over the affairs of
University and give effect to the decisions of all the authorities of University.
(9) 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 University
by or under this Act except in the matter involving creation or abolition of a Faculty,
Department or post, the matter involving the 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 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.
(10) The Vice-Chancellor shall convene meetings of the Court, the Executive
Council, the Academic Council and the Finance Committee and he may, by order in
writing, delegate the powers of convening any of the said meetings to any of the
officers of University. The Vice-Chancellor shall be the ex officio Chairman of the
Executive Council, Academic Council and Finance Committee and preside over
the meetings of these bodies.
(11) The Vice-Chancellor shall ensure faithful observance of the provisions
of this Act and the Statutes and Ordinances made thereunder.
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(12) The Vice-Chancellor shall be responsible for the presentation of the
annual financial estimate, annual account and balance sheet of University to the
Executive Council.
(13) The Vice-Chancellor shall be responsible for the proper administration
of University and for close co-ordination and integration of teaching, research,
clinical work and dissemination of knowledge.
(14) The Vice-Chancellor shall exercise such other powers and perform such
other functions, as may be prescribed by the Statutes and Ordinances.
15. (1) The Registrar shall be appointed by the Chancellor on the advice of
the Government in such manner, as may be prescribed by the Statutes.
(2) The Registrar shall be the Chief Administrative Officer of University.
He shall work directly under the superintendence, direction and control of the Vice-
Chancellor.
(3) The Registrar shall exercise such powers and perform such duties as
may be prescribed by the Statutes.
16. The Director shall be the administrative head of Kalpana Chawla Government
Medical College, Karnal.  He shall be appointed by the Chancellor, on the
recommendation of the Government.  The qualifications, powers, functions and
duties of the Director shall be such, as may be prescribed by the Statutes.
17. (1) The Dean, Academic Affairs of University shall look after the academic
affairs of the University.
(2) The mode of appointment, powers and duties of the Dean, Academic
Affairs of University shall be such, as may be prescribed by the Statutes.
18. (1) The Dean, Kalpana Chawla Government Medical College, Karnal shall
look after the academic affairs of Kalpana Chawla Government Medical College,
Karnal.
(2) The mode of appointment and the powers and functions of the Dean,
Kalpana Chawla Government Medical College, Karnal shall be such, as may be
prescribed by the Statutes.
19. (1) There shall be a Dean of each Faculty.
(2) The mode of appointment, powers and functions of the Dean of Faculty
shall be such, as may be prescribed by the Statutes.
20. (1) The Principal, Dental College, 
1[Pandit Deen Dayal Upadhayaya
University of Health Sciences, Karnal]  shall be the administrative and academic
head of the Dental College, 
1[Pandit Deen Dayal Upadhayaya University of Health
Sciences, Karnal] , under the overall control of the University.
(2) The mode of appointment, powers and functions of the Principal,
Dental College, 2[Pandit Deendayal Upadhyaya University of Health Sciences,
Karnal]  shall be such, as may be prescribed by the Statutes.
Registar.
Director.
Dean, Academic
Affairs of
University.
Dean, Kalpana
Chawla
Government
Medical College,
Karnal.
Dean, Faculties.
Principal, Dental
College,
University of
Health Sciences,
Karnal.
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[2016 : Hr. Act 27
1 Substituted by Haryana Act 7 of 2018.
2. Substituted by Haryana Act 7 of 2018.
331
21. (1) The Medical Superintendent, Kalpana Chawla Government Medical
College, Karnal shall be the administrative head of the Kalpana Chawla Government
Medical College, Hospital, Karnal under the overall control of the University.
(2) The mode of appointment, powers and functions of the Medical
Superintendent, Kalpana Chawla Government Medical College, Karnal shall be such,
as may be prescribed by the Statutes.
22. The following shall be the authorities of University, namely:-
(i) the Court;
(ii) the Executive Council;
(iii) the Academic Council;
(iv) the Finance Committee;
(v) the Faculties;
(vi) the Boards of Studies;
(vii) such other bodies, as may be prescribed by the Statutes.
23. (1) The Court shall be an advisory body and shall consist of such members,
as may be prescribed by the Statutes.
(2) The Court shall exercise such powers and perform such duties, as may
be prescribed by the Statutes.
24. (1) The Executive Council shall be the principal executive body of
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.
25. (1) The Academic Council shall be the principal academic body of
University and shall, subject to the provisions of this Act, the Statutes, Ordinances
and Regulations, co-ordinate and exercise general supervision and control over all
academic policies of 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.
26. The constitution, powers and functions of the Finance Committee shall be
such, as may be prescribed by the Statutes.
27. The Faculties of University, their constitution, functions and powers shall
be such, as may be prescribed by the Statutes.
28. There shall be such Under Graduate Board of Studies in various disciplines
of Health Sciences, as may be prescribed by the Statutes.  The Post Graduate/
Doctoral Board of Studies shall be attached to each Department having Post Graduate
Medical
Superintendent,
Kalpana Chawla
Government
Medical College.
Authorities.
Court.
Executive
Council.
Academic
Council.
Finance
Committee.
Faculties.
Board of Studies.
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Teaching Course. The constitution and powers of the Board of Studies shall be
such, as may be prescribed by the Statutes.
29. (1) The University shall have a general fund to which shall be credited:-
(a) the present finance/funding from the Government which shall
continue as such, in addition to the enhanced budget for creation
and functioning of University in form of grant-in-aid every year;
(b) its income from fees, other income generated from Kalpana Chawla
Government Medical College, Karnal, endowment, donations, gifts
and grants; and any other income accruing to University;
(c) any contributions or grant made by the Government on such
conditions, as may be imposed by the Government;
(d) any contribution or grant made by the Central Government, the
University Grants Commission, International Donor Agencies like
the World Health Organization and United Nations International
Children’s Emergency Fund etc.
(2) The University may have such other funds, as may be prescribed by
the Statutes.
(3) The University may, for any of the purposes prescribed by the Statutes,
borrow money from a bank or a corporation.  If the total amount borrowed exceeds
one crore rupees, prior approval of the Chancellor shall be obtained.
(4) All the funds of University shall be managed in such manner, as may
be prescribed by the Statutes.
(5) The Government shall have power to order special audit of the accounts
of University by such auditors, as it may direct under special circumstances.
(6) The annual accounts and the balance sheet of the University shall be
prepared under the directions of the Executive Council and shall once at least be
audited every year and at intervals of not more than fifteen months by the Director,
Local Audit, 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 Audit, Haryana or the auditor shall be submitted to the Court and the Chancellor
along with the observations of the Executive Council.  Any observation made by
the Chancellor on the annual accounts shall be brought to the notice of the Court
and observations of the Court, if any, after being considered by the Executive
Council, be submitted to the Chancellor.
(7) 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.
(8) The Vice-Chancellor shall cause to be prepared on or before such
date, as may be prescribed, financial estimates of University for the ensuing year
and submit the same to the Executive Council for approval.
Funds and
Accounts.
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(9) The Executive Council may approve the financial estimates with such
modifications, as it deems fit, and no expenditure shall be incurred except in
accordance with the financial estimates as approved by the Executive Council.
30. (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 Funds Act, 1925 (Act 19 of 1925), shall be applicable.
31. (1) On the commencement of this Act, the Statutes of University shall be
those as set out in the Schedule.
(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 statue, power or constitution of any authority of 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) 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 or
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.
(4) Notwithstanding anything contained in the foregoing sub-sections,
the Chancellor, either suo motu or on the advice of the Government may direct the
Executive Council, to make, amend or repeal the Statutes in respect of any matter
specified by him and if the Executive Council fails to implement such a direction
within sixty days of its receipt, the Chancellor may, after considering the reasons, if
any, communicated by the Executive Council or its inability to comply with such
direction, make, amend or repeal the Statutes suitably.
(5) Subject to the provisions of this Act, the Statutes may provide for all or
any of following matters, namely:-
(a) the constitution, functions and powers of the authorities and
other bodies of University, as may be constituted from time to
time;
(b) the continuance in office of the members of the said authorities
or bodies and filling up of vacancies of members and all other
matters relating to these authorities;
(c) the conferment of honorary degrees;
(d) the holding of convocations for conferring degrees;
Pension,
provident and
insurance fund.
Statutes.
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(e) the withdrawal of degrees, diplomas, certificates and other
academic distinctions;
(f) the establishment, maintenance and abolition of Faculties,
Departments, hostels, affiliated colleges and institutions;
(g) the conditions of affiliation of colleges and institutions and those
under which affiliation may be withdrawn;
(h) the institution of Emeritus Professorship, Visiting Professorship,
fellowship, scholarship, studentship, travel bursaries, medals and
prizes, chairs etc;
(i) the procedure to be followed at meetings of authorities, including
stipulation of quorum for transaction of business; where such
stipulations are not already made in this Act;
(j) the classification, mode of appointment, powers, duties and
nomenclature of teachers and other posts of University, Kalpana
Chawla Government Medical College, Karnal and other
constituent institutions;
(k) the acceptance and management of bequests, donations and
endowments;
(l) all other matters, which by this Act are to be or may be provided
for by the Statutes.
32. (1) The Ordinances 

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