The Chaudhary Bansi Lal University, Bhiwani Act, 2014 (25 of 2014)

Regd. No. CHD/0093/2012-2014
-
4. tt;t,Wd/VE
Bargatta Gouernment 6aptte
EXTRAORDINARY
Published by Authority
0 Govt. of Haryana
CHANDIGARH. WEDNESDAY. AUGUST 6, 2014
(SRAVANA 15, 1936 SAKA )
LEGISLATIVE SUPP LEMENT 
CONTENTS PAGES
PART -I ACT
I. CHAUDHARY BANS! LAL UNIVERSITY 3 5 3 - 3 8 8
BHIWANI ACT. 2014
--(HARYANA ACT NO. 25 OF 2014)
2. THE HARYANA PRIVATE UNIVERSITITES 389
(SECOND SHORT TITLE AMENDMENT)
ACT, 2014
(HARYANA ACT NO. 26 OF 2014)
3. THE NATIONAL LAW UNIVERSITY 3 9 0 - 3 9 1
HARYANA ACT. 2014
(HARYANA ACT NO. 27 OF 2014)
PART -II ORDINANCE
PART -III DELEGATED LEGIS LATION
NIL .
PART -IV CORR ECTION SLIPS, REPUBLICATIONS AND
REP LACEMENTS
NIL
Price: R s. 5.00 (xcviii)

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PAR T - I
 . HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 6th August, 2014
Haryana received the assent of the Governor of Haryana on the 25th July, 2014,
(HARYANA ACT NO. 25 2014)
CHAUDHARY BANSI LAI, UNIVERSITY, BHIWANI ACT, 2014
AN
ACT
to establish and incorporate a teaching -cum -affiliating University to
facilitate higher education in multi disciplines ,with special emphasis
on sports and physical education and to achieve excellence in
these and connected fields.
Be it enacted by the LegiSlature of the State of Haryana in the Sixty-fifth
Year of the Republic of India as follows:-
1. ( I) This Act may be called Chaudhary Bansi Lal University, B h iwan i -01nrititle and
A c t , 2014. commencement.
(2) It shall come into force on such date, as the Government may, by
notification in the Official Gazette. appoint.
2. In this Act and in all Statutes. Ordinances and Regulations made
(a) "co llege" means a spo rts  co llege which mainly provides
diplomas/degrees/instructions in different sports related fields
or ph ys ical ed ucation with or with out  academic courses
maintained by. or admitted to the privileges of, the University
t g-. under this Act;
(b) "employee" means any person appointed by the University and
includes teachers and all other staff of the University;
(c) "Government" means the Government of the State of Haryana;
(d) "institution" means an academic institution, not being a college,
maintained by, or admitted to the privileges of the University;
(e) "principal" means the head of a college and includes, when
there is no principal, a vice-principal duly appointed as such
Definitions .

Ineorpora lion.
Tenit oria!
exercise of
powers .
354 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2014
(SRVN. 15, 1936 SAICA)
and in the absence of the principal or the vice-principal, the
person for the time being duly appointed to act as the principal;
"recognised teachers" mean such persons asare approved by
the University for the purpose of imparting instruction in a
college or an institution admitted to the privilege's of the
University;
(g) "State" means the State of Haryana;
(h) "Statutes", "Ordinances" and "Regulations" mean respectively
the Statutes. Ordinances and Regulations of the University made
under this Act;
(0 "University" means Chaudhary Bansi Lal University, Bhiwani,
as incorporated under this Act;
(j) University teachers" meaMProfessors, Associate Professors,
Assistant Professors and such other persons, as may be appointed
for imparting instructions or conducting research in the
University or in any college or an institution maintained by the
University and are designated as teachers by the Ordinances.
3. (1) There shall be a body corporate by the name of Chaudhary Jani
Lal University, Bhiwani comprising of the Chancellor, the Vice -Chancellor. the
members ef the: Court the Executive Council, the Academic Council and ail
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 shah have perpetual succession and a common
seal with power to acquire, hold and dispose of property and to contract, and may
by the said name sue or be sued.
4. (1) The limits of the area within which the University shall exercise
its powers shall be such, as the Government may, from time to time, by notification
specify;
Provided that different areas may be specified for different faculties:
(i) any student of any college associated with, or admitted to the
other university before the said date, who was studying for any
degree or Diploma examination of that university shall be
permitted to complete his course in preparation thereof and the
- University shall hold for such students, examinations in
for such period as may be piescribed.bythe Statutes, Ordinances
or Regulations; and

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(ii) any such student may, until any such examination is held by the
university, be admitted to the examination of the. other university
and be confenetthe degree, diploma or any other privilege of
that university, for which he qualifies on the result of such
examination.
5. (I) 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, shall confer, grant or issue or hold himself or itself out as entitled to
curt, grant or issue any degree, diploma or certificate in the specified area of
knowledge assigned to it within the territorial jurisdiction of the University which
is identical with or is a colourable imitation of any degree, diploma or certificate
conferred, granted or issued by the University.
(2) Contravention of the provisions of sub -section (1) shall be an
offence.
Bar on
conferring,
pint Or issuing ,
degrees,
diplornas;or
certificates by
unauthorized
institutions.
(3) Where an offence under this section has been committed by an
institution, every person incharge cif and responsible to the in;:litution for the
condact of its business at the time of the commission of the offence, shall be
&toted to be guiity of the offence and shall be liable to be proceeded against as
per law.
(4) Notwithstanding anything contain:xi in sub -section (3); where
an offence under this section has been committed by an infilitution 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. directot , manager, SeCletary or other office' of the institution, such partner,
director, manager. secretary or other officer shall also be deemed to be guilty of
that offence and shall be liable to be proceeded against and punished as per law.
 Explanation.- For the purposes of this section, "institution" means any
body corporate and includes a firm or other association of individuals.
6. The University shall have the following objects and powers, Objects; and
 functions of
University.
(i) to monitor physical education and sports at all levels in the
State academically:
Provided that such monitoring shall not infringe on the
activities of the Sports anti Youth Aff,airs Department of the
State in any manner; 
(ii) to offer consultancy services for the development of physical
education and sports in the State; 
(iii) to pt -wide for tesearch and instruction in such branzhes of
learning as the University may think fit and to take such steps,

356 HARYANA GOVT. GAZ. (EXTRA.). AUG. 6. 2014
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as it considers necessary for the advancement- of learning and
dissemination of knowledge;
(iv) to explore the possibilities of increasing the extension activities
in physical education in consultation with the Sports and Youth
Affairs Department;
(v) to institute principalship, professorship, associate professorship.
assistance professorship and to create other posts of any
description required by the Universitiand to appoint persons
to such posts; ,
(vi) to hold examinations and grant such degree, diplomas and other
academic distinctions or titles to persons as may be laid down in
the Statutes, Ordinances or Regulations;
(vii) to confer honorary degrees or other academic distinctions in
physical education and sports in the prescribed manner and
under conditions prescribed;
(viii) to assess the needs of the State and Country in terms of subjects,
fields of specialization, levels of education and training of
. manpower both on short and long term basis and to initiate
necessary programmes to meet those needs;
(ix) to provide instructions, including correspondence and such other
courses, to such persons as are not members of the University, as
it may determine;
(x) to co-operate with educational and other institutions in India
and abroad having objectives similar to those of the University
in such manner, as may be conducive to their conimon goals;
(xi) to venture upon international accreditation by working out its
mechanism and applicability;
(xii) to motivate the affiliated colleges also lo get accredited by
working out its mechanism and applicability;
(xiii) to receive gifts, donations or benefactions from the Government
and to receive gifts, donation and transfers of movable or
 immovable property from transferors, donors, testators, as the
case may be; and to create such corpus fund with the donations
so received for the welfare of the University;
(xiv) to institute prizes, medals, research studentships, exhibitions
and fellowships;
(xv) to supervise and control the hostels and to regulate and enforce
discipline among the students of the University and to make
arrangements for promoting their health and general welfare:

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(xvi) to prescribe conditions under ,which the award of any degree,
title, diploma and other academic distinctions may be withheld;
(xvii) to co-operate with any other University, authority or association
or any otherpublic or private body having in 'view the promotion
of purPoses and objects sirailar to those of the University for
such purp oses  as may be agreed  upo n .o n su ch t erms  and
conditions, as may from time to time, be prescribed;
(xviii) to establish and maintain University libraries, research stations
and publication bureau;
(xix) to institute -research posts and to make appointment to such
posts;
-(xx) to institute and award fellowships, including travelling
fellowships, scholarships, medals and prizes in the manner
prescribed;
(xxi) to establish maintain or recognize hostels, for students of the
University and residential accommodation .for the staff of the
University and to' withdraw any such recognition;
(xxi i) to maintain colleges located within the limits of the area referred
to in sub -section (1) of section 4 or, subject to the provisions of
sub section (2) of that section, admit to its privileges colleges
not maintained by the University but located within the said
. area and to withdraw the same;
(xxi ii) to designate any college as an autonomous. college with the
concurrence of the Government, in the manner and under
conditions prescribed and to cancel such designation;
(xxi v) to fix fees and to demand and receive such fees as may be
prescribed;
(xxv) to hold and manage endowments and other propertiesand funds
of the University;
(xxvi) to borrow money with the approval of the Government on the
security of the property of the Universityfor the -purpose of the
University;
(xxvii) to enter into agreement with other bodies or persons for the
purpose of promoting the objectives of the University including
the assuming of the management of any, institution under;them
and the taking over of its rights and liabilities;
(xxviii) to deal with any property belonging to; or vested in the
University, in such manner as the University may deemsfit for
advancing the objects of the University;

358 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2014
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University open
to all races,
classes, castes
and creeds.
Teaching of
University.
(xxix) to organize adVaticed studies and research programmes based
 the: trends in such branches of
learning, as the University May think fit;
(xxx) to promote research, design and developmental activities
that have a relevance to social needs and the development
programmes of the State;4, 
(xxxi) to initiate theasures to enlist the co-operation of industries and
Government employees to provide complementary facilities;
(xxxii ) to provide for continuous experimentation in imparting
knowledge organization of training and preparation of text-
books and other instructional materials;
(xxxii i) to arrange for progressive introduction of continuous evaluation
: and re -orientation of the subjects in educational measurement;
(xxxi v) to further entrepreneurial ability among its students;
(xxxv) to educate the public with regard to the requirement of, and
of knowledge;
(xxxvi ) to make special arrangements for the education of women-
students and the students belonging to weaker sections of the
 society, in particular Scheduled Castes and Scheduled Tribes,
as the University may consider desirable;
(xxxvii ) to frame Statutes, Ordinances or Regulations and alter., modify
or rescind the same for all or any of the aforesaid purpose; and
(xxxvi i i ) to do all such things as may be necessary, incidental or conducive
to the attainment of all or any of the objects of the University.
7. The University shall be open to all persons irrespective of sex, race,
creed, caste or class and no test or condition shall be imposed as to religion, belief
or profession in admitting or appointing members, students, teachers, workers or
in any other connection whatsoever and no benefaction shall be accepted which
obligations opposed to the spirit and objectives of this provision:
Provided that nothing contained in this section shall be deemed to
prevent the University from making any special provisions in respect of weaker
sections of the'society and in particular Scheduled Castes and Scheduled Tribes.
8. All teaching and training in the University shall be conducted by and
in the name of the University, in accordance wit:lithe Statutes, Ordinances and
Regulations made in this behalf. 

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9. Officers of
University.
(i) the Chancellor;
(ii) the Vice 7Chancellor;
(iii) the Registrar; and
(iv) such other persons in the service of the University as may be
declared by the Statutes to be Officers of the University.
10. (1) The Go v e rno rof I4aryana by virtue of his office shall be the Chancellor.
Chancellor of the University.
(2) The Chancellor shall be the head of the University.
(3) The Chancellor shall, if present, preside over the convocation
of the University for conferring degrees and meetings of the Court.
(4) 
(i) to cause an inspection to be made, by such person or
persons as he may direct, of the University, its buildings,
laboratories and equipment and of any college or
institution maintained by the University and also of the
examinations, teaching and other work conducted or done
by the University; and
(ii) to cause an inquiry to be made in like manner in respect of
any matter connected with the administration of finances
of the University, colleges or institutions
(5) The Chancellor shall, in every case, give notice to the University
of his intention to cause an inspection or inquiry to be made and on receipt of
such notice, the University shall have the right to make such representation to the
Chancellor, as it may consider necessary.
(6) After considering the representation, if any, made by the
University, the Chancellor may cause to be made such inspection or inquiry as is
referred to in sub -section (4).
 (7) Where any inspection or inquiry has been causcd to be made by
the ChanceIloi,fthe UniVersity shall be entitled to appoint a representative, who
shall have the right to b present and to be heard at such inspection of inquiry.
(8) The Chancellor may, if the inspection or inquiry is made in
respect of the University or any collegeor institution maintained by it, address
the Vice -Chancellor with reference to the result of such inspection or inquiry and
the Vice -Chancellor shall comennicate to the Executive Council, the views of
the Chancellor and the action to be taken thereon as advised by the Chancellor.

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(9) Th e Ex ecu t ive Co u n cil shall co mm un icat e th ro u gh  th e
Vice -Chancellor to the Chancellor. such action, if any, as it proposes to take or
has taken upon the result of such inspection or inquiry.
(10) Where the Executive Council does notfivithin a reasonable time,
take action to the satisfaction of the Chancellor, the Chancellor, may, after
considering any explanation furnished or representation made by the Executive
Council, issue such directions, as he may think fit and the Executive Council
shall comply with such directions.
(11) Without prejudice to the foregoing provisions of this section,
the Chancellor may, by order in writing, annul any proceedings of the University,
which in his opinion are not in conformity with this Act, the Statutes, the Ordinances
or the Regulations:
Provided that before making any such order, he shall call upon
the University to show cause why suchan order should not be made, and if any
cause is shown within a reasonable time, he shall consider the same.
(12) The Chancellor may, at any time, require or direct the University
to act in conformity with the provisions of this Act, the Statutes, Ordinances and
Regulations made thereunder. 
(13) The powers exercised by the Chancellor under sub -sections (11)
and (12) shall not be called in question in any Civil Court. 
(14) Any employee of the University who is aggrieved by the decision
of the Executive Council or the Vice -Chancellor in respect of any disciplinary
action taken against him, may address a memorial to the Chancellor, in such
manner, as may be prescribed by Statutes and the decision of the Chancellor shall
be final.
(15) The C hancello r sh all h ave su ch  o th er po wers , as  m ay be
prescribed by the Statutes. 
Vice- B . (1) The Vice -Chancellor shall be appointed solely on academic
Chancellor. considerations. He shall be a distinguished educationist having commitment to
the values for which the University stands and abilities to provide leadership to
the University by his academic worth, administrative competence and moral stature.
(2) The Govern ment shall cons titu te a Selection Com mit tee
consisting of one nominee of the Chancellor and two nominees of the Executive
Council, which shall prepare a panel of at least three names, in alphabetical order,
from which the Chancellor shall appoint the Vice -Chancellor, on the advice of
" the Government. The terms and conditions of service Of the Vice- Chancellor
shall be determined by the Chancellor, on the advice of the Government.
(3) The Vice -Chancellor shall hold office for a period of three years,
which may be renewed for not more than one teri -gir
 Provided that no person shall be appointed to, or continue in,
the office of the Vice -Chancellor if he has attained the age of sixty-eight years.

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(4) 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.
(5) If the Vice -Chancellor is unable to perform his duties owing to
his temporary incapacity on account of illness or any other reasons, or the office
of the Vice -Chancellor falls vacant due to death, resignation or otherwise, the
Chancellor may make arrangements for the performance of the duties of the Vice-
Chancellor until the existing Vice -Chancellor is able to resume his office or until
a regular Vice -Chancellor is appointed, as the case may be:
Provided that where the arrangement is made on account of
death, resignation or otherwise, the period shall not exceed six months and regular
appointment shall be made within this period.
 (6) 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 thc University.
(7) The Vice -Chancellor may, if he is of the opinion that immediate.
action is necessary on any matter, exercise any poWer conferred on any authority
of the University by or under this Act, except in the matters involving creation or
abolition of a faculty, department or post and the matter :involving appointment
or removal of an employee:
Provided that the Vice -Chancellor before exercising powers
under this section shall record in writing the reasons, why the matter cannot wait
till the meeting of the authority concerned:
Provided further that if the authority concerned is of the opinion
that such action ought not to have been taken by the Vice -Chancellor, it may refer
the matter to the Chancellor whose decision thereon shall be final:
Provided further that any person in the service of the University
who is aggrieved by the action taken by the Vice- Chancellor under this sub-
section shall have the right to represent to the Executive Council within one
month from the date on which decision on such action is communicated to him
and thereupon the Executive Council may confirm, modify or reverse the action
taken by the Vice -Chancellor. The employee shallbe informed that the action has
been taken under emergency powers.
(8) The Vice -Chancellor shall exercise such other powers and
perform such other duties, as may be prescribed by the Statutes or Ordinances.
12. (1) The Registrar shall be appointed by the Chancellor on the adviceRcgistrar-
of the Government. The terms and conditions of service of the Registrar shall be
determined by the Chancellor, on the advice of the Government.

Appointment of
first Vice
Chancellor and
first Registrar.
Other officers.
Creation of
teaching and
non -teaching
posts.
Authorities of
University.
Court.
362 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2014
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(2) The Registrar shall be the Chief Administrative Officer of the
University. He shall work directly under thisuperintendence, direction and control
of the Vice -Chancellor.
13. Notwithstanding anything contained in this Act, the first  Vice
Chancellor and the first Registrar shall be appointed by the Chancellor on the
advice of the Government for such period not exceeding three years, as deemed
appropriate by the Government.
14. The manner of appointment, powers and duties of other officers of the
University shall be such, as may be prescribed by the Statutes.
15. Notwithstanding anything contained in this Act, the University shall
not create any teaching and non -teaching post or revise the pay scale of the
teaching and non -teaching employees without obtaining the prior . appioval of
the Government.
16. 
(i) the Court;
(ii) the Executive Council; 
(iii) the Academic Council;
(iv) the Finance Committee;
(v) the 'Faculties;
(vi) the Academic Planning Board; and
(vii) such other authorities, as may be declared by, the Statutes to be
the authorities of the University.
17. (1) The co nstit ution of th e.Cou rt and  the term of office o f its
members shall be prescribed by the Statutes..
(2) Subject to the provisions of this Act, the Court shall have the
(a) to review, fro m t ime t o t ime, t he broad  po licies and
programmes of the University and to suggest measures for
the improvement and development of the University;
(b) to consider and pass resolution on the annual report, annual
budget. annual account of the University and on the audit
report of such accounts;
 .(c) to advise the Chancellor in respect of any matter which
may be referred to it for achiice; and
(d) to perform such other functions, as may be prescribed by
the Statutes.

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IS. (I.) The Executive Council shall be the principal executive body of Executive
the University. Council.
(2) The constitution of the Executive Council, theterm of office of
its members and its powers and duties shall be such, as may be prescribed by the
Statutes.
19. (1) The Academic Council shall be the principal academic body of Academic
the University and shall, subject to the provisions of this Act, the Statutes and Council.
Ordinances, co-ordinate and exercise general supervision over all acadeMic
policies of the University.
(2) The constitution of the Academic Council, the term of office of
its members and its powers and duties shall be such, as may be prescribed by the
Statutes.
20. The constitution and functions of the faculties shall be such, as may Faculties.
be prescribed by the Statutes.
21. The constitution of the Finance Committee, the term of office of its Finance
members, its powers and duties shall be such, as may be prescribed by the Statutes. Committec-
22. The constitution and functions of the Academic Planning Board shall Academic
be such, as may be prescribed by the Statutes. Planning Board.
23 . Subject to the provisions of this Act, the Statutes may provide for all Statutes and
 their scope.
(a) the constitution, powers and functions of the authorities and 
other bodies of the University, as may be constituted from time
to time;
(b) the classification, mode of appointment, powers and duties of
the teachers and the officers of the University;
(c) the conditions of the service including provision for pension or
provident  fund  or insu rance sch eme for t he b enefit of the
employees of the University; 
(d) the conferment of honorary degrees;
(e) the establishment and abolition of faculties and departments;
(f) the instit ution  of fellows hips, scholarship s, st udents hips,
exhibitions, medals and prizes;
the maintenance of discipline among the students ;
the conditions under which colleges and institutions may be
admitted to the privileges of the University.and the withdrawal
of the same;
(8)
(h)

Statutes how
made.
Ordinances and
their scope. .
364 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2014
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(i) the delegation of powers vested in the authorities or officers of
the University; and
all other matters which by this Act, are to be or may be provided
for, by the Statutes.
24. (I) On the commencement of this Act, the Statutes of the University
shall be those as set out in the Schedule:
Provided that the authorities of the University constituted under
the Statutes framed before the commencement of this Act shall continue to exercise
all the powers and perform all the functions under this Act, till such authorities
are constituted in terms of the Statutes set out in the Schedule referred to above.
(i)
(2) The Government or the Executive Council may, from time to
time, make new or additional statutes or may amend or repeal the statutes in the
manner hereinafter provided in this section:
Provided that the Executive Council shall not make, amend or
repeal any Statute, affecting the status, powers or constitution of any authority of
the University until such authority has been given an opportunity of expressing
an opinion in writing on the proposed changes and any opinion so expressed,
shall be considered by the Executive Council.
(3) The Academic Council may propose to the Executive Council a
draft of any Statute relating to academic matters for consideration by the Executive
Council.
(4) Every new Statute or addition to the Statute or any amendment
or repeal of a Statue shall require the approval of the Chancellor, who may approve,
disapprove or remit it for further consideration. A statute passed by the Government
or the Executive Council shall have no validity until it has been assented to by
the Chancellor.
(5) Notwithstanding anything contained in the foregoing sub-
sections, the Chancellor, either suo motu or on the advice of the Government,
may direct the Executive Council, to make, amend or repeal the Statutes in respect
of any matter specified by him and if the Executive Council fails to implement
such a direction within sixty days of its receipt, the Chancellor may, after
considering the reasons, if any, communicated by the Executive Council for its .
inability to comply with such direction, make, amend or repeal the Statutes
suitably. 1, 
25. Subject to the provisions of this Act and the Statutes, the Ordinances
(a) the admission of students to the University and their enrolment
(b) for admission to the examinations, degrees and diplomas of the

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University; and further to make progressively the fee structure
so flexible that the courses cduld become self financing to the
extent possible; 
(c) the conditions under which students shall be admitted to the
degree o r diplom a co urses an d to  t he examination  o f th e
University and eligibility for such degrees and diplomas;
(d) the fees to be charged from courses of study in the University
and for admissiOnto the examinations, degrees and diplomas of,
the University; and further to make progressively the fee structdre
so flexible that the cOurses could become self fin:ricing to the
extent possible; °
(e) the cond it io ns of th e award  o f fello wsh ip s, studentships,
exhibitions, medals and prizes;
(f) the conduct of examinations, including the terms of office and
manner of appointment and the duties of examining bodies,
examiners and moderators;
(g) the conditions of residence of students of the University; and
(h) all other matters which by this Act or the Statutes are to be made
or may be provided for by the Ordinances.
26. (1) The Ordinances shall be made, amended, repealed or added,tp Orditmnet how
by the Executive Council: made
(0 affecting th e adm is sion or enro lm en t o f st udent s or
prescribing examinations to be recognized as equivalent
to the University examinations; and
(ii) affecting the conditions, mode of appointment or duties
of examiners or the conduct or standard of examination or
any courses of study;
unless the draft of such an Ordinances has been proposed by the Academic Council.
(2) The Executive Council may return to the Academic Council for
reconsideration, either in whole or in part, any draft proposed by the Academic
Council under sub -section (1) alongwith its suggestion: °
Provided that the Executive Council shall not :mend the draft
proposed by the Academic Council itself. It may, however, reject such draft, if not
found suitable when submitted to it by the Academic Council for the second time.
(3) All Ordinances made by the Executive Council shall have effect
from such date, as it may direct and every Ordinances made shall be communicated,
as soon as may be, to the Chancellor.

Regulations.
Annual report.
Annual
accounts.
Conditions of
service of
officers and
teachers.
366 E1AR YANA GOVT. GAZ. (EXTRA.), AUG. 6, 2014
(SRVN. 15, 1936 SAKA)
27. (1) The authorities of the University may make Regulations
(a) laying down the procedure to be observed at their
meetings; and
(b) providing for all matters which by this Act, the Statutes or
the Ordinances are to be prescribed by Regulations.
(2) Every authority of the University shall make Regulations
providing for giving of notice to the members of such authority of the dates of
meetings and of the business to be considered at meetings and for the keeping of
a record of the proceedings of the meetings.
28. The annual report of the University giving details of broad programmes,
policies and finances, amendments of Statutes and Ordinances made during the
year underreport, shall be prepared under the directions of the Executive Council
and shall be submitted to the Court on or after such date, as may be prescribed by
the Statutes and the Court shall consider the report in its annual meeting.
29. (1) The annual accounts and the balance -sheet of the University
shall be prepared under the directions of the Executive Council and shall at least
once every year and at intervals of not more than fifteen months be audited by the
Director, Local 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
observations made by the Chancellor on the annual accounts, shall be brought to
the notice of the Court and observations of the Court, if any, shall after being
considered by the Executive Council, be submitted to the Chancellor.
(2) The annual accounts and the balance sheet of the University
shall also be submitted to the Government at the time of its submission to the
Chancellor.
30. (1) Every salaried officer and teacher, except the Vice -Chancellor
shall be appointed under a written contact, which shall be lodged with the
University and any dispute arising out of a contact between the University and
any of the officer or teacher shall, at the request of the teacher or officer concerned
or at the instance of the University, be referred to a Tribunal of arbitration
consisting of one member appointed by the Executive Council, one member
nominated by the officer or teacher concerned and one nominee of the Chancellor.
The decision of the majority of the members of the Tribunal shall be final and no
suit shall lie in any civil court in respect of the matter decided by the Tribunal.
(2) Every such request shall be deemed to be a submission to
arbitration within the meaning of the Arbitration and Conciliation Act, 1996
(Central Act 26 of 1996).

HARYANA GOVT. GAZ. (EXTRA.). AUG. 6. 2014 367
(SRVN. IS, 1936 SAKA)
31. (1) The University shall institute, for the benefit of its officers, Pension.
teachers and other employees, pension, provident fund and insurance fund, as itprovident fund
. and insurance
may deem fit. fund.
(2) Where any provident fund and insurance fund have been so
constituted, the provisions of the Provident Fund Act, 1925 (Central Act 19 of
1925), shall be applicable to it as if it were a Government Provident Fund.
32. No act done, or proceeding taken, under this Act by any authority orVacancy not to
other body of the University shill be invalid merely on the ground of any--: invalidate
proceedings.
(til vacancy or defect in the constitution of the authority or body;
or
(b) defect or irregularity in election, nomination or appointment of
a person acting as a member thereof; or
(c) defect or irregularity in such act or proceeding, not affecting the
merits of the case..
33. If any question arises whether any person has been duly elected orCertain disputes
appointed as, or is entitled to be, a member of any authority or other body of theto _C referred to
 Chancellor. 
shall be final. 
34. If any difficulty arises with respect to the establishment of the Powers to
University or in connection with the first meeting of any authority of the universityremove
or otherwise in first giving effect to the provisions of this.Act, the Governmentdifficulties.
may, at any time, before any authority of the University has been constituted, by 
order, make any appointment or do anything, consistent, so far -as may be, with the
provisions of this Act, which appears to it necessary or expedient for the purposes
of removing the difficulty and every such Order shall have effect as if such
appointment or action had been made or taken in the manner provided in this Act.
35. No suit or other legal proceedings shall lie against any officer orProtection of
employee of the University for anything which is in good faith done or intendedaction taken in
'to be done in pursuance of any of the provisions of this Act, the Statutes orgooa Tann.
Ordinances.

Powers and
duties of Vice-
Chancellor.
Registrar.
368 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6,2014
(SRVN.715,.1936 SAKA)
THE S C HEDULE
(Statutes of Chaudhary Bansi Lal University, Bhiwani)
(See section 24) 
1. (i) the -Vice-C hancellor shall be ex  -officio Chairman o f the
Executive Council, the ,Academic Co uncil and t he Finance
Committee, and shall, in the absence of the Chancellor, preside
over the .cOnvocations of the University held for conferring
degrees and over the meetings of the Court. The Vice -Chancellor
shall be entitled to be present at, and to address, any meeting of
any authority or other body of the University, but shall not be
entitled to vote thereat, unless he is member of such authority or
body.
(ii) It s hall b e th e d uty  of .the Vice -Chancellor to see that the
provisions of This Act, the Statutes, the Ordinances and the
Regulations are duly observed and he shall take all necessary
steps to ensure such observance.
(iii) The Vice -Chancellor shall have the power to convene or cause
to be .convened meetings of the Court, the Executive Council,
the Academic Council and the Finance Committee and any other
authority or body of the University.
(iv) The Vice -Chancellor shall exercise general control over the
affairs of the University and shall give effect to the decision of
the authorities of the University.
(v) The decision of the . Vice -Chancellor regarding seniorityfor
nomination to the various authorities or bodies of the University,
shall be final.
2. (i) The Registrar shall be ex -officio Secretary of the Executive
Council and Faculties but shall not be deemed to be a member
of any of these authorities, and shall be ex -officio Member-
Secretary of the Court and the Academic Council.
(ii) When the office of the Registrar is vacant or when the Registrar
is by reason of illnees, or any other cause, unable to perform the
duties of his office, the duties of the office shall be performed by
such person, as the Vice -Chancellor may appoint temporarily
for the purpose till the regular appointment is Made by the
Chancellor on the advice of Government:
Provided that where the temporary arrangement is made against
the vacancy, the period for such temporary arrangement shall not
exceed six months and the Registrar shall be appointed within this
period.

HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2014 369
(SRVN. 15, 1936 SAKA)
(iii) It shall be the 
(a) to be the custodian of the records, common seal and such
other property of the University, as the Vice -Chancellor
 shall commit to his charge; .
(b) to issue all notices convening meetings of the Court, the
Executive Council, the Academic Council, the Faculties
and of any committee appointed by any authority of the
(c) to keep the minutes of all meetings of the Court, the
Executive Council, the Academic Council, the Faculties
and any Committee appointed by the authorities of the
University;
(d) to conduct the official correspondence of the Court, the
Executive Council, the Academic Council and the
Faculties;
(e) to supply to the Chancellor, copies of the agenda, the
- minutes of the meetings of the authorities of the University,
as soon as they are issued; and . ' 
(f) to perform such other duties:asmay, from time to time, be
assigned to him, by the Vice -Chancellor.
(iv) The Registrar shall have power to administer warning or to impose
the penalty of censure ea withholding of increments Upcm such
of the employee, excluding teachers of the University and the
academic staff, as may be specified in the orders of the Executive
Council and to suspend them pending enquiry:
Provided that no such penalty shall be imposed uniess the person
concerned has been given a reasonable opportunity of showing cause
against the action proposed to be taken against him.
(v) An appeal shall lie to the Vice -Chancellor against any order
of the Registrar imposing any of the penalties specified in
clause (iv).
(vi) In case the inquiry discloses that a punishment, beyond the
powers of the Registrar is called for, the Registrar shall, upon
conclusion of the inquity make a report toMe Vice -Chancellor
along with his recommendations: '
Provided that an appeal shall lie to the Executive Council against
an order of the Vice -Chancellor imposing any penalty.
(vii) The Registrar shall be the authorized officer to enter into
agreements, sign documents and adthenticate records on behalf
of University and shall act in such capacity when the appropriate
authority of the University has taken a decision in the matter.

Other officers
of University.
Proctor, Chief
Warden, Dean
of Students'
Welfare, Dezn
Acadsmic
Affairs.
Dean of
Colleges.
Finance Officer
370 HARYANA GOVT. G.A.Z. (EXTRA.), AUG. 6, 20/4
(SRVN. 15, 1936 SA1CA)
The Registrar shall alsoexercise such other powers and perform
such other duties, as may be prescribed by Statutes or the
Ordinances.
3. The following persons in the service of the University are also declared
(a) Proctor: -.
 fo) Chief Warden;
(c) Dean of Students' Welfare, if any;
(d) Dean, Academic Affairs; .
(e) Dean of Colleges;
(I) Librarian;
(g) Controller of Examination;
(h) Finance Officer.
4. The Proctor, the Chief Warden, the Dean of Students' Welfare and
Dean Academic Affairs shall be appointed by theExecutive Council, on ill3
recommendations Of the Vice -Chancellor, from amongst the teachers of the
University, who shall not be below thekrank of Professor, on such terms and
conditions, as the Vice -Chancellor may recommend to the ExecutiveCouncil:
Provided that the terra of Dean; Academic Affairs-
extendable by another one year, if deemedproper, by the Executive Council, on
the recomniendations Of the Vice- Chancellor.
5, The Dean of Colleges, if any,shall be a whole timesalaried officer of
the University and shall be appointed by the Executive Council, on the
recommendations of Vice -Chancellor, on such terms and conditions, as may be
prescribed by the Statutes. He shall discharge such duties, as may be assigned to
him by the Vice -Chancellor; from time to time.
6. (1) The Finance Officer shall be a whole -time salaried officer of the
University and shall be appointed by the Executive Council on the
recommendations of the Selection Committee, on such terms and conditions, as
may be prescribed by the Statutes. 
(2) The Finance Officer shall be ex -officio Secretarya the Finance
Committee, but shall not be deemed Co be a member of such committee.
 (3) When the office of the Finance Officer is vacant or when the
Finance Officer is by reason of illness or any other cause is unable to perform the
duties of his office, the duties of the officer shall be performed by such person, as
the Vice- Chancellor may appoint for the purpose.
(4) 
(a) exercise general supervision over the funds of the
University and shall advise it as regards its financial policy;
and

HARYANA GOVT. GAZ. (EXTRA.). AUG. 6, 2014 371
(SRVN. 15, 1936 SAKA)
(b) perform such other functions, as may be assigned to hint
by the Executive Council or as may be prescribed by the
Statutes.
(5) Subject to the control of the Executive Council, the Finance
(a) hold and manage the property and inveStments of the
University including trust and endowed property;
(b) ensure that the limits fixed by the Finance Committee for
recurring and non -recurring expenditure for a year are not
exceeded and that all moneys are expended on the purpose
for which they are granted or allotted;
(c) be responsible for the preparation of annual accounts and
the budget of the University and for their presentation to
the Executive Council;
(d) keep a constant watch on the state of the cash and bank
balances and on the state of investments;
(e) watch the progress of the collection of revenue and advise
on the method of collection to be employed;
( . 0ensure that the registers of buildings, land, furniture and
 equipment are maintained upto date and that stook
checking of equipment and other connected materials ..iir all offices, special centres, specialized laboraterieS.
colleges and institutions maim:titled by the University is
conducted; 
(g) bring to the notice of the Vice -Chancellor any
 unauthorized expenditure and other finencial irregularities and suggest action to be taken against the pm son
responsible for it; and
(h) call for, from any office, centre, laboratory. college or
institution maintained by the University, any information
or returns that he may consider necessary for the
performance of his duties.
(6) The receipt of the Finance Officer or of the person duly authorized .
in this behalf by the Executive Council for any money payable to the University
shall be sufficient discharge for payment of such money.,
7. (1) The Controller of Examinations, shall be whole -time salaried Controller of
officer of the University and shall be appointed by the Executive Council, on the Exa mina tio n s .
; recommendations of the Establishment Committee, on such terms and conditions,
as may be specified by the Executive Council.
(2) 
(a) conclua examinations in a disciplined and efficient
manner; 

Librarian.
372 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2

Excerpt shown. Open the full act in Lexace.

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