The Lala Lajpat Rai University of Veterinary and Animal Sciences Hisar Act,2010 (7 of 2010)

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LALA  LAJPAT  RAI  UNIVERSITY  OF  VETERINARY  AND
ANIMAL  SCIENCES  HISAR  ACT,  2010
(Haryana Act No. 7 of 2010)
Table of contents
SECTIONS:
1. Short title and commencement.
2. Definitions.
3. Establishment of University.
4. Bar on conferring, granting or issuing degree, diploma,
certificate  or an academic distinction.
5. Teaching in University.
6. Objects of University.
7. Powers and functions of University.
8. Affiliation.
9. Authorities of University.
10. Board.
11. Technical advisers to Board.
12. Meeting of Board.
13. Powers and duties of Board.
14. Constitution of Academic Council.
15. Powers of Academic Council.
16. Vacancy in an authority of University.
17. Officers of University.
18. Chancellor.
19. Inspections.
20. Vice-Chancellor.
21. Powers and duties of Vice-Chancellor.
22. Registrar.
23. Powers and duties of Registrar.
24. Comptroller.
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25. Dean of Post Graduate Studies
26. Dean of College.
27. Director of Research.
28. Director of Extension Education.
29. Functions of Director of Extension Education.
30. Director of Students Welfare-cum-Estate Officer.
31. Composition of College.
32. Salary and allowances.
33. Retirement and other conditions of service.
34. Provident fund.
35. Appointment of technical staff.
36. Temporary arrangements.
37. Statutes.
38. Statutes how made.
39. Regulations.
40. Control by State Government.
41. Protection of action taken in good faith.
42. Transitory powers of  first Vice– Chancellor.
43. Officers to be public servant.
44. Annual report.
45. General fund.
46. Other funds.
47. Constitution of  Finance Committee.
48. Powers and duties of Finance Committee.
49. Power of State Government to direct audit.
50. Transfer of College, institution and employees to University.
51. Division of assets and liabilities.
52. Legal proceedings.
53. Authentication of pleadings.
54. Construction of references to existing university in any
document.
55. Obligations to be discharged by existing university.
56. Power to remove  difficulties.
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1LALA  LAJPAT  RAI  UNIVERSITY  OF  VETERINARY  AND
ANIMAL  SCIENCES  HISAR  ACT,  2009
(Haryana  Act  No. 7 of  2010)
[Received the assent of the Governor of Haryana on
the 1st April, 2010, and first published for general information in the
Haryana Government Gazette (Extraordinary), Legislative Supplement
Part I of the 7th April, 2010.]
  1  2        3 4
Year No. Short Title Whether repealed or otherwise
affected by legislation
2010 7 Lala Lajpat Rai
University of
Veterinary and Animal
Sciences Hisar
Act, 2010
AN
ACT
to establish and incorporate a University in the State for the purposes
 of affiliating, teaching and ensuring proper  and systematic
instruction, training,  research and extension in modern
systems  of Veterinary, animal sciences, fishery
sciences and allied sciences  and for the
 matters connected therewith or
 incidental thereto.
Be it enacted by the Legislature of the State of Haryana in the Sixty-
first Year of the Republic of India as follows:—
CHAPTER-1
PRELIMINARY
. 1.  (1)   This Act may be called Lala Lajpat Rai University of
Veterinary and Animal Sciences Hisar Act,  2010.
2(2)   It shall come into force on such date, as the State
Government may, by notification in the Official Gazette, appoint.
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated
the 13th March, 2010, Page 1049.
2. This Act came into force on 1st December, 2010 vide Animal Husbandry and Dairying
Department notification No  4453/AH-4-2010 of  published in Haryana Government
Gazette (ordinary) dated the 30th December, 2010.
Short title and
commencemen t.
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2. In this Act, Statutes and Regulations made thereunder,  unless
the context otherwise requires,—
(a) “Academic Council” means the Academic Council of the
University;
(b) “affiliated college” means a college or an institution admitted
to the privileges of  the University under this Act;
(c)  “animal” means the live-stock, domesticated animals, wild
animals, living animals and shall include fish, birds and
reptiles;
(d) “animal sciences” means science of breeding, live-stock
production and management, nutrition of animals, live-stock
products, allied sciences and feed technology;
(e)  “Board” means the Board constituted under section 10;
(f) “College” means the College of Veterinary Sciences at Hisar
or any other College, as may be established and maintained
in the campus by the University;
(g) “employee” means any person appointed by the University
including teachers and other staff;
(h) “existing university” means Chaudhary Charan Singh
Haryana Agricultural University, Hisar;
(i) “extension education” means the educational activities
concerned with the training of veterinarians, para-veterinary
staff, live-stock farmers, home makers and other groups
concerned with animal health, welfare, improved animal
husbandry practices and various phases of scientific
technology related to animal production and marketing and
includes demonstration to carry the new technology and
innovation of live-stock farms and farm homes through the
Department of Animal Husbandry and Dairying, Department
of Fisheries or any other designated department/agency;
(j) “fishery sciences” means the art and science of
understanding the biology, commercial exploitation and
conservation of aquatic life as well as its surroundings,
including the constituents of the surroundings;
(k) “hostel” means a unit of residence for students;
(l) “institution” means any hospital, center or other institution
providing training for degree, diploma, certificate  or other
academic distinction;
Definitions.
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(m) “prescribed” means prescribed by the Statutes and
Regulations made under this Act;
(n) “recognized teacher” means a person who is recognized
by the University for the purpose of imparting instructions
in an affiliated college or an institution;
(o) “Statutes” and “Regulations” mean respectively the Statutes
and Regulations of the University made under this Act;
(p) “State” means the State of Haryana;
(q) “State Government” means the Government of the State of
Haryana;
(r) “student” means a person enrolled in University or one of
its affiliated college or institution for taking a course of study
for  a degree, diploma, certificate or an academic distinction;
(s) “teacher” includes Director, Dean, Principal, Senior
Professor, Professor, Associate Professor/Reader, Assistant
Professor/Lecturer and such other persons imparting
instructions on full time basis in the University;
(t) “University” means Lala Lajpat Rai University of Veterinary
and Animal Sciences Hisar,  established under section 3;
(u) “Veterinary” means the art and science of Veterinary Surgery
and Medicine and includes,—
(i) the diagnosis of diseases in, and injuries to  animals;
(ii) the giving of advice based upon such diagnosis;
(iii) the medical or surgical treatment of animals;
(iv)  the measures taken for prevention and control of live-
stock diseases; and
(v) zoonoses and epidemiology.
CHAPTER-II
ESTABLISHMENT OF THE UNIVERSITY
 3. (1) There shall be established a University by the name of
Lala Lajpat Rai University of Veterinary and Animal Sciences Hisar having
jurisdiction all over the State.
(2) The University shall be a body corporate by the name as
specified in sub-section (1) and shall have perpetual succession and
common seal. It shall have the power to acquire, hold and dispose of the
property both movable and immovable and shall sue and be sued by the
said name.
Establishment
of University.
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(3) The headquarters of the University shall be at Hisar or at
such place, as may be notified by the State Government in the Official
Gazette, from time to time.
(4) The University shall not except without obtaining the prior
approval of the State Government lease, sell or otherwise transfer any
immovable property, which may have vested in, or acquired by it.
4. (1) Notwithstanding anything contained in this Act or any other
State law for the time being in force, no person or institution, other than
the University or affiliated college, shall confer, grant or issue or hold
himself or itself out as entitled to confer, grant or issue any degree, diploma,
certificate or an academic distinction in the specialized area of knowledge
assigned to it within the territorial jurisdiction of the University which is
identical with or is a colorable imitation of any degree, diploma, certificate
or an academic distinction conferred, granted or issued by the University.
(2) The contravention of the provisions of sub-section (1) shall
be an offence punishable with imprisonment upto three years or with fine
upto five thousand rupees or with both and shall also be dealt with, in the
manner, as may be prescribed.
(3) Where an offence under this section has been committed
by an institution, every person incharge of, or responsible for the conduct
of its business at the time of the commission of the offence, shall be liable
to be proceeded against in accordance with sub-section (2).
(4) Notwithstanding anything contained in sub-section (2),
where an offence under this section has been committed by a  company,
firm or an association of persons and it is proved that the offence has been
committed with the consent or connivance of, or that the commission of
the offence is attributable to any neglect on the part of any partner, director,
manager, secretary or other officer of the company, firm or an association
of persons, such partner, director, manager, secretary or other officer shall
be liable to be proceeded against in the manner, as may be prescribed.
5. All teaching in the University shall be conducted by and in the
name of the University in accordance with the Statutes and Regulations
made in this behalf.
6.    The University shall have the following objects, namely:—
(a)  to impart education in different branches of Veterinary,
animal sciences, fishery sciences and allied sciences as it
may determine, from time to time;
Bar on
conferring,
granting or
issuing degree,
diploma,
certificate  or
an academic
distinction
.
Teaching in
University.
Objects of
University.
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(b)  to further advancement in learning and research in
Veterinary, animal sciences, fishery sciences and other allied
sciences and to undertake extension of such specialized
knowledge to the needy people;
(c)   to undertake study in marketing strategies of live-stock and
live-stock products, conservation of live-stock breeds and
wild animals;
(d)   to liaison and establish vital linkage with the concerned
departments of Animal Husbandry, Fisheries and Dairy
Development of the State Government and Union
Government, National and International Research Institutes
specialized in the field of Veterinary, animal sciences, fishery
sciences and allied sciences with a view to keep abreast of
the latest technology;
(e) to raise level of Veterinary study to international standards;
and
(f) such other objects, as the Board may determine, from time
to time.
7.   The University shall perform the following functions, namely:—
(a)  to provide facilities for instruction, training and research in
Veterinary, animal sciences, fishery sciences and allied
sciences and to achieve excellence therein and connected
fields;
(b)  to provide for dissemination of the findings of research and
technical information through extension education;
(c) to institute degree, diploma, certificate and  other academic
distinction in Veterinary, animal sciences, fishery sciences
and allied sciences;
(d) to hold examination and to confer degree, diploma,
certificate and other academic distinction on person, who
has –
 (i) pursued a particular course of study; or
(ii) carried out research in the University in the manner,
as may be prescribed;
(e) to confer honorary degree or other academic distinction in
the manner, as may be prescribed;
Powers and
functions of
University.
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(f) to arrange lectures and instructions for field workers, live-
stock farmers and other persons, not enrolled as regular
students of the University and to grant certificates to them,
if necessary;
(g) to co-operate with other universities, institutions,
organizations and authorities in such manner and for such
purposes, as may be determined;
(h) to establish and maintain College and an institution relating
to Veterinary, animal sciences, fishery sciences and allied
sciences;
(i) to affiliate any college or an institution to the University
and to withdraw affiliation therefrom;
(j) to establish and maintain laboratories, libraries, research
stations, processing plants and museums for teaching,
research and extension education;
(k) to institute, suspend or abolish Professorship, Associate
Professorship, Assistant Professorship, Teachership and
other teaching research and extension posts in the
University and to make suitable appointments thereto;
(l) to create, suspend or abolish administrative and other posts
and to appoint persons to such posts;
(m) to institute, abolish or suspend fellowships, scholarships,
studentships, bursaries, exhibitions, medals and prizes in
accordance with the Statutes and Regulations and to
undertake publication of work of merit and research
pertaining to research in Veterinary, animal sciences, fishery
sciences and allied sciences;
(n) to establish and maintain hostels for students of the
University;
(o)   to establish and maintain residential accommodation for
the employees of the University;
(p) to determine, demand and receive such fees and other
charges, as may be prescribed;
(q) to supervise, control and regulate the conduct and discipline
of the students of the University and affiliated colleges;
(r) to manage and control the movable and immovable
properties of the University;
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(s) to receive gifts, donations or benefactions in cash or kind
from the Government or a person  and to create corpus
fund for the welfare of the University:
      Provided that no donation from a foreign country,
foreign foundation or any individual in such country or
foundation shall be accepted by the University, save with
the approval of the State Government or other competent
authority;
(t) to accept grant from any institution or any other authority
recognized by Government of India and the State
Government;
(u) to borrow money with or without security for the purposes
approved by the State Government, from the Central
Government, any other State Government, Indian Council
of Agricultural Research or any other incorporated body,
subject to the provisions of this Act;
(v)     to maintain an employment bureau; and
(w) to do all such other acts and things, whether incidental to
the functions aforesaid or not, as may be required in order
to further the objects of the University.
8. (1)   On the commencement of this Act, all colleges and other
educational institutions of Veterinary, animal sciences, fishery  sciences
and allied sciences in the State admitted to the privileges of or affiliated to
the existing university, shall be deemed to be admitted to the privileges of,
or affiliated to the University.
(2)  The colleges and institutions related to various disciplines
of Veterinary, animal sciences, fishery sciences and allied sciences located
within the State and to be established after the commencement of this Act,
on satisfying such conditions, as laid down by the Statutes and Regulations
for the purposes of affiliation, shall be affiliated to the University.
CHAPTER-III
MANAGEMENT  OF  THE  UNIVERSITY
9.   The following shall be the authorities of the University, namely:—
 (i) Board;
 (ii) Academic Council;
Affiliation.
Authorities of
University.
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(iii) Board of Studies; and
(iv) such other authority, as may be declared by the Statutes to
be an authority of the University.
10. (1) The State Government shall, as soon as possible, after the
commencement of this Act, constitute a Board for the management of the
University.
(2) The Board of the University shall consist of the following
official and non-official members,—
Official members
(a) the Vice-Chancellor;
(b) the Chief Secretary to the State Government;
(c) the Secretaries to the State Government in the Department
of-
(i)  Animal Husbandry and Dairying; and
(ii) Finance;
(d) Registrar;
(e) the Deputy Director General (Animal Sciences) as a
representative of the Indian Council of Agricultural
Research;
Non-official members
(a) persons not being officials, appointed by the State
Government from amongst the following categories of
persons, namely:—
(i) a person who in the opinion of the State Government
is an eminent Scientist in Veterinary, animal sciences,
fishery sciences or allied sciences, with the background
of research or extension education or development or
administration;
(ii) two persons who in the opinion of the State Government
are progressive farmers or live-stock breeders, having
experience of, and interest in, scientific farming of live-
stock, poultry or fishery and its improvement;
(iii) one person who in the opinion of the State Government
is a distinguished industrialist and businessman
associated with veterinary and animal husbandry
development;
Board.
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(iv) a Non-Resident Indian, having ancestral  background
in Haryana, who in the opinion of the State
Government, is an eminent veterinarian; and
(v) a woman who in the opinion of the State Government,
is  an outstanding social worker, with a background of
rural advancement and animal husbandry.
(3) The Chancellor shall be the Honorary Chairman of the
Board, the Vice-Chancellor shall be the working Chairman and the Registrar
shall be the Member Secretary of the Board.
(4) The term of office of the non-official members of the Board
shall be two years.
(5) A non-official member of the Board may resign from his
office by giving a notice in writing, addressed to the Chairman.
(6) The non-official members of the Board shall not be entitled
to receive any remuneration for the performance of their functions under
this Act, except daily and travelling allowances, as may be prescribed.
11. The Board may associate in its meetings all or any of the following
persons as Technical Advisers, but the person so associated shall not be
entitled to vote at any such meeting,—
(a) Director General, Animal Husbandry and Dairying
Department;
(b) Director, Fisheries Department;
(c) two officers invited by the Board from amongst the Deans
or Directors of the University; and
(d) any other expert to be invited by the Board specialized in
Veterinary sciences, animal sciences, fishery sciences,
allied sciences or in any other field.
12. (1) The Board shall meet at such time and place as it may deem
necessary:
Provided that regular meeting of the Board shall be held at least
once in every three months.
(2) Four members of the Board shall form a quorum for the
meeting of the Board:
Provided that if a meeting of the Board is adjourned for want of
quorum, no quorum shall be necessary in the next meeting for the
transaction of the same business.
Technical
advisers to
Board.
Meeting of
Board.
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13. The Board shall have the following powers and duties, namely:—
(a) to appoint the Vice-Chancellor;
(b)  to approve the  budget  submitted by the Vice-Chancellor;
(c) to hold and control the property and funds of the University
and issue any general directive on behalf of the University;
(d) to accept or transfer any property on behalf of the
University;
(e) to administer the funds placed at the disposal of the
University for specific purposes;
(f) to invest money belonging to the University;
(g) to appoint the officers, teachers and other employees of
the University in the manner, as may be prescribed;
(h) to specify the form of common seal of the University;
(i) to appoint such committees, as it may deem necessary for
its proper functioning;
(j) to borrow money for capital improvements and make
suitable arrangements for its repayment;
(k) to regulate and determine all matters concerning the
University in accordance with this Act, Statutes and
Regulations and to exercise such powers and to discharge
such duties, as may be conferred on or imposed upon the
Board by the Act, Statutes and Regulations.
14. (1) The Academic Council shall consist of the following
members, namely:—
(a) the Vice-Chancellor;
(b) the Registrar;
(c) the Dean of Post-Graduate Studies;
(d) the Dean of the College;
(e) the Director of Extension Education;
(f) the Director of Research; and
(g) five senior-most Head of the Departments of the University
to be nominated by their respective Deans.
 (2) The term of office of the members, specified in clause (g)
of sub-section (1),  shall be two years.
Powers and
duties of
Board.
Constitution of
Academic
Council.
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15. (1) The Academic Council shall be the incharge of the academic
affairs of the University and shall, subject to the provisions of this Act,
Statutes and Regulations, superintend, direct and control and be responsible
for the maintenance of standards of instruction, education, examination
and other matters connected with the obtaining of degree, diploma,
certificate and academic distinction and shall exercise such other powers
and perform such other duties, as may be prescribed.
 (2) Without prejudice to the generality of the foregoing powers,
the Academic Council shall have the following powers,—
 (a)  to advise the Vice-Chancellor on all academic matters
including the control and management of the library;
(b) to co-opt at its meetings such Heads of the
Departments, as it may consider necessary;
(c) to make recommendations to the Vice-Chancellor for
the institution of the Professorships, Associate
Professorships, Assistant Professorships and
Teacherships and other teaching posts and with regard
to the duties and emoluments thereof;
(d) to formulate, modify or revise schemes for the
constitution or reconstitution of Departments of
teaching, research and extension;
(e) to make regulations regarding the admission of students
to the University;
(f) to make regulations regarding the examinations to be
conducted by the University and the conditions on
which students shall be admitted to such examinations;
(g) to make regulations relating to the courses of study
leading to degree, diploma, certificate and academic
distinction;
(h) to make recommendations regarding post-graduate
teaching, research and extension;
(i) to make recommendations regarding the qualifications
to be prescribed for appointment of  teachers in the
University and recognized teachers in the affiliated
colleges; and
(j) to exercise such other powers and perform such other
duties, as may be prescribed.
Powers of
Academic
Council.
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16.  (1) All casual vacancies of non-official members in any
authority of the University shall be filled up, as soon as possible, from
amongst the same category of persons, whose place becomes vacant and
the person so appointed or nominated to such casual vacancy shall be a
member of such authority for the remaining period of the term, for which
the person, whose place he fills, would have continued as such.
(2) A person, who is member of any authority of the University
as representative of another body, whether of the University or not, shall
retain his seat in that authority so long as, he continues to be a member of
the body, by which he was appointed or nominated, and thereafter, till his
successor is duly appointed or elected.
(3) No act or proceeding of any authority of the University
shall be invalid by reason merely of the existence of any vacancy or defect
in the constitution of such authority.
(4) If any question arises whether any person has been duly
appointed as, or is entitled to be, a member of any authority of the University
or whether any decision of the University is in accordance with this Act,
Statutes or Regulations, as the case may be, the same shall be referred to
the Chancellor, whose decision thereon shall be final.
17. The following shall be the officers of the University, namely:-
(i) Chancellor;
(ii) Vice-Chancellor;
(iii) Registrar;
(iv) Comptroller;
(v) Dean of Post-graduate Studies;
(vi) Dean of the College;
(vii) Director of Research;
(viii) Director of Extension Education;
(ix) Director of Students’ Welfare-cum-Estate Officer;
(x) such other person in the service of the University,  as may
be so declared by the Statutes or Regulations.
18. (1) The Governor of the State of Haryana by virtue of his office,
shall be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and if
present, shall preside over the convocation of the University for conferring
degrees.
Vacancy in an
authority of
University.
Officers of
University.Chancellor.
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(3) The Chancellor shall exercise such other powers and
perform such other duties, as may be conferred upon him under this Act,
Statutes and Regulations.
19.    (1) The Chancellor may cause an inspection to be made by
such person, as he may direct, of the University, its buildings, laboratories,
equipments and any institution maintained by the University, and may
cause an inquiry in respect of any matter connected with the administration
and the finances of the University.
(2) The Chancellor shall, in every case, give notice to the
University of his intention to cause an inspection or inquiry to be made
and on receipt of such notice, the University shall be entitled to appoint a
representative, who shall have the right to be present, and be heard, at
such inspection or inquiry.
(3) The Chancellor may address the Board with reference to
the result of such inspection or inquiry, as the case may be, with such
advice, as he may deem appropriate.
(4) The Board shall intimate to the Chancellor about the
action, it proposes to take on the advice communicated to it, under
sub-section (3).
(5) If the Board does not take action within a reasonable time,
the Chancellor may, after considering any explanation furnished or
representation made by the Board, issue such directions, as he may deem
fit, and the Board shall comply with such directions.
20.   (1) The Vice-Chancellor shall be a whole-time officer of the
University and shall be appointed by the Board from amongst the
distinguished veterinarians in the manner, as may be prescribed:
Provided that where the members of the Board are not unanimous
with regard to the selection of the person, proposed to be appointed as the
Vice-Chancellor, the appointment shall be made by the Chancellor on the
advice of the Government from amongst the distinguished veterinarians:
Provided further that the Secretary, Animal Husbandry and
Dairying Department, Haryana, shall be the first Vice-Chancellor of the
University.
(2) Notwithstanding anything contained in sub-section (1), in
the event of the Vice-Chancellor, being not in a position to discharge his
functions on account of illness, absence or leave or any other contingency,
the Chancellor may appoint any distinguished veterinarian on the
recommendation of the Board to act as Vice-Chancellor for the disposal of
the business during the said event.
Inspections.
Vice-
Chancellor.
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(3) The term of office of the Vice-Chancellor shall be four years
and he shall be eligible for re-appointment subject to the maximum age of
65 years.
(4) The emoluments and other conditions of service of the
Vice-Chancellor shall be such, as may be prescribed and the same shall
not be varied to his disadvantage after his appointment.
(5) The Vice-Chancellor may, relinquish office by resignation
in writing, addressed to the Board and deliver it to the Secretary of the
Board atleast two months prior to the date, on which he wishes to be
relieved.
(6) When a vacancy occurs or is likely to occur in the office
of the Vice-Chancellor on account of resignation or expiry of the term
of office, the Registrar shall report the fact forthwith to the Board and
such vacancy shall be filled in accordance with the provisions of
sub-section (1).
21. (1) The Vice-Chancellor shall be the principal executive and
academic officer of the University and the Chairman of the Academic
Council, and shall, in the absence of the Chancellor, preside over the
convocation of the University for conferring degrees etc.
(2) The Vice-Chancellor shall exercise control over the affairs
of the University and shall be responsible for the due maintenance of
discipline at the University.
(3) The Vice-Chancellor shall convene meeting of the Academic
Council, unless he temporarily delegates this power to some other officer
of the University.
(4) Without prejudice to the powers conferred by this Act on
the State Government, the Vice-Chancellor shall ensure faithful observance
of the provisions of this Act, Statutes and Regulations and shall also exercise
all such powers, as may be necessary in this behalf.
(5) The Vice-Chancellor shall be responsible for the presentation
of the budget and the statement of accounts to the Board.
(6) In any emergency, which, in the opinion of the
Vice-Chancellor, requires immediate action to be taken, he shall take such
action, as he deems necessary except dismissal, removal and reduction in
rank of the persons appointed by the Board and shall, at the earliest possible,
report  about the action taken to the concerned  authority for confirmation,
who or which in the ordinary course, would have dealt with the matter,
but nothing in this sub-section shall be deemed to empower the Vice-
Powers and
duties of Vice-
Chancellor.
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Chancellor to incur any expenditure, not duly authorized and provided
for, in the budget:
Provided that no action shall be taken to his disadvantage unless
such a person has been given opportunity of being heard.
(7) The person aggrieved by an action, referred to in sub-section
(6), may prefer an appeal to the Board within a period of thirty days from
the date, on which the action against him is communicated to him.
(8) Subject as aforesaid, the Vice-Chancellor shall give effect
to the orders of the Board regarding the appointment, suspension or
dismissal etc. of officers, teachers and other employees of the University.
(9) The Vice-Chancellor shall be responsible for the co-
ordination and integration of teaching, research and extension education.
(10) The Vice-Chancellor shall exercise such other powers, as
may be prescribed.
22.    (1) The Registrar shall be a whole-time officer of the University
and shall be appointed by the Vice-Chancellor with the approval of the
Board from amongst the persons, having status not below the rank of a
professor of the University or who is outstanding academician with techno-
administrative experience in the field of Veterinary, animal sciences, fishery
sciences or allied sciences.
(2) The Registrar shall be the Chief Administrative Officer of
the University and work directly under the superintendence, direction and
control of the Vice-Chancellor.
(3) The Registrar shall receive such remuneration and other
emoluments, as may be prescribed.
23.     The Registrar shall,—
(a) be the ex-officio Secretary of the Board and Academic
Council and shall place all such information before the
Board and Academic Council, as may be necessary for the
transaction of business of the Board and  Academic Council,
as the case may be;
(b) be responsible for the custody of the records and the
common seal of the University;
(c) receive applications for admission into the University;
(d) make arrangement for admission of Non-Resident Indian
students, Non-Resident Indian sponsored students, foreign
students, industry sponsored students;
Registrar.
Powers and
duties of
Registrar.
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(e) keep permanent record of all syllabi, curricula and
information connected therewith;
(f) make arrangement for the conduct of such examination, as
may be prescribed and be responsible for the due execution
of all processes connected therewith; and
(g) perform such other duties, as may be prescribed from time
to time, by the Vice-Chancellor.
24. (1) The Comptroller shall be a whole-time officer of the
University and shall be appointed by the Vice-Chancellor with the approval
of the Board.
(2) The Comptroller shall manage the property and investments
of the University and advise with regard to its financial policy.
(3) The Comptroller shall be responsible to the Vice-Chancellor
for all the financial matters of the University including the preparation of
its budget and statement of accounts.
(4) The Comptroller shall receive such remuneration, as may
be prescribed.
(5)   The Comptroller shall,—
(a)  ensure that the expenditure not authorized in the
 budget is not incurred by the University,  except by
way of  investment approved by the Board;
(b) disallow any expenditure, not warranted by the terms
of any Statutes  or for which  provision is required to
be made by the  Statutes but has not yet been made;
and
(c) ensure that all money belonging to the University, be
kept in a Scheduled Bank.
25.   (1) The Dean of Post Graduate Studies shall be a whole time
officer and shall be appointed by Vice-Chancellor with the approval of
the Board.
(2) The Dean of Post Graduate Studies shall be responsible to
Vice-Chancellor for all matters concerning the Post Graduate Studies.
(3) The Dean of Post Graduate Studies shall be responsible for
the organization, origination and conduct of postgraduate instruction.
Comptroller.
Dean of Post
Graduate
Studies.
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(4) The Dean of Post Graduate Studies shall act as liaison officer
with national and international organizations, agency or individual for
education, research and employment.
26. (1) The Dean of College shall be a whole time officer and shall
be appointed by the Vice-Chancellor with the approval of the Board.
(2) The Dean shall be responsible to the Vice-Chancellor for
all matters concerning the College.
(3) The Dean shall be responsible for the organization,
origination and conduct of the College instruction.
(4) The Dean shall act as liaison officer with national and
international organizations, agency or individual for education, research
and employment.
27. (1) There shall be a Director of Research in the University to be
appointed by the Vice-Chancellor with the approval of the Board.
(2) The Director of Research shall be a whole time officer
trained in Veterinary, animal sciences, fishery sciences or allied sciences
and shall initiate, guide and co-ordinate the research programmes of the
University and its institution and shall be responsible to the Vice-Chancellor.
28.      (1) There shall be a Director of Extension Education who
shall be a whole time officer technically trained in Veterinary, animal
sciences, fishery sciences or allied sciences and shall be appointed by the
Vice-Chancellor with the approval of the Board.
(2) The Director of Extension Education shall be responsible
to the Vice-Chancellor and shall prepare programmes for assisting farmers
and housewives in applying results of scientific investigations for the
solution of their problems.
29.      (1) The Director of Extension Education shall be responsible
for—
(a) the Veterinary, animal sciences, fishery sciences and
allied sciences which are primarily educational in
nature;
(b) imparting training to the Extension Officer for the
National Extension Block and Instructor for the
Extension Training Centres; and
(c) such other duties, as may be prescribed.
(2) The Director of Extension Education shall perform his
functions in co-ordination with the Departments of Animal Husbandry
Dean of
College.
Director of
Research.
Director of
Extension
Education.
Functions of
Director of
Extension
Education.
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and Dairying, Fisheries, Co-operation or any other department, as the case
may be.
30. (1) The Director of the Students Welfare-cum-Estate Officer
shall be a whole time officer of the University and shall be appointed by
the Vice-Chancellor with the approval of the Board.
(2) The Director of the Students Welfare-cum-Estate Officer
shall perform the following duties, namely:—
(a) to make arrangements for the housing of students;
(b) to make programmes of students’ counselling;
(c) to arrange employment of students in accordance with
the plans approved by the Vice-Chancellor;
(d) to supervise the extra-curricular activities of students;
(e) to assist the placement of graduates of the University;
(f) to organize and maintain contact with the alumni of
the University; and
(g) such other duties, as may be prescribed.
(3) The Director of the Students Welfare-cum-Estate Officer
shall be responsible for the custody, maintenance and management of all
the buildings, lawns, gardens, playgrounds and other properties of the
University.
CHAPTER-IV
COLLEGES AND INSTITUTIONS
31. (1) Each College shall comprise such Departments, as may be
prescribed.
(2) There shall be a Head of each Department, who shall be
responsible to the concerned Deans for resident instruction; to the Director
of Research for research work; and to the Director of Extension Education
for extension education.
(3) The Head of the Department shall be selected by the
Vice-Chancellor and appointed by him with the approval of the Board, in
the manner as may be prescribed.
(4) The duties, powers and functions of the Head of Department
shall be such, as may be prescribed.
Director of
Students
Welfare-cum-
Estate Officer.
Composition of
College.
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CHAPTER-V
SERVICES
32. The salary and allowances payable to the officers, teachers and
other employees of the University shall be such, as may be determined by
the Vice-Chancellor with the approval of the Board.
33. The age of retirement and other conditions of service of every
officer, teacher or other employee of the University shall be such, as may
be prescribed.
34. The University shall constitute gratuity and provident fund for
the benefit of its officers, teachers and other employees in such manner,
and subject to such conditions, as may be prescribed.
35. Subject to the provisions of this Act, the members of the technical
staff of the University shall be selected by the Head of the Department in
consultation with the members of the Department concerned and further
be recommended by the concerned Dean or the Director of Research
or the Director of Extension Education, as the case may be, to the
Vice-Chancellor and shall be appointed by him with the approval of the
Board.
36. The Vice-Chancellor may appoint temporarily any officer of the
University subject to the provisions of this Act until such time, the authorities
of the University are duly constituted.
CHAPTER-VI
STATUTES  AND  REGULATIONS
37.  Subject to the provisions of this Act, the Statutes may provide
for the following matters, namely:—
(a)  the constitution, powers and duties of the authorities of the
University;
(b) the election, appointment and continuance in office of the
members of the authorities of the University;
(c) the filling up of vacancies, the designation, the manner of
appointment, the powers and the duties of the officers of
the University;
(d) the classification, the filling up of vacancies  and the manner
of appointment of teachers;
(e) the constitution of gratuity or provident fund or both for
the benefit of officers, teachers and other employees of the
University;
Salary and
allowances.
Retirement and
other conditions
of service.
Provident fund.
Appointment of
technical staff.
Temporary
arrangements.
Statutes.
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(f)   the institution of degree, diploma, certificate and academic
distinction;
(g) the conferment of honorary degrees;
(h) the establishment, amalgamation, sub-division and abolition
of Departments of the College;
(i) the establishment and the abolition of hostels;
(j) the institution of fellowships, scholarships, medals and
prizes;
(k) the maintenance of a register of graduates;
(1) the admission of students to the University and their
enrolment and continuance as such;
(m)  the courses of study to be laid down for degree, diploma,
certificate or academic distinction of the University;
(n) the conditions under which students shall be admitted to
the degree, diploma, certificate or academic distinction and
the manner in which the examinations are to be held and
the eligibility for the award of degree, diploma, certificate
and academic distinction;
(o) the conditions of residence of the students of the University
and the levy of fees for residence in hostels maintained by
the University;
(p) the recognition and supervision of hostels, not maintained
by the University;
(q) the number, qualifications, emoluments and other conditions
of service of officers, teachers and other employees of the
University and the preparation and maintenance of  record
of their services and activities;
(r) the fees to be charged by the University;
(s) the remuneration and allowances, including travelling and
daily allowances, to be paid to the persons employed in
the business of the University;
(t) the conditions for the award of fellowships, scholarships,
medals, prizes, stipends and fee concessions; and
(u) all other matters, which under this Act are to be or may be
provided for by the Statutes or Regulations.
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38.   (1)  The relevant provisions of the Statutes, made for the existing
university and in force immediately before the commencement of this Act,
shall, in so far as they are not inconsistent with the provisions of this Act
and subject to such adaptations and modifications, be the first Statutes of
the University.
 (2) The Board may, from time to time, make new or additional
Statutes and may amend or repeal the same.
(3) The Academic Council may propose to the Board, the draft
of Statutes and such draft shall be considered by the Board at its next
meeting:
Provided that the Academic Council shall not propose the draft
of any Statutes or any amendment 

Excerpt shown. Open the full act in Lexace.

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