LexThe Chaudhary Ranbir Singh University Jind, Act, 2014 (28 of 2014)
Haryana · state statute
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2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 155
CHAUDHARY RANBIR SINGH UNIVERSITY, JIND ACT, 2014
(HARYANA ACT NO. 28 OF 2014)
Table of Contents
Sections:
1. Short title and commencement.
2. Definitions.
3. Incorporation.
4. Territorial exercise of powers.
5. Bar on conferring grant or issuing degrees, diplomas or
certificates by unauthorized institutions.
6. Powers and functions of University.
7. University open to all races, classes, castes and creeds.
8. Teaching of University.
9. Officers of University.
10. Chancellor.
11. Vice Chancellor.
12. Registrar.
13. Appointment of first Vice Chancellor and first Registrar.
14. Other officers.
15. Creation of Teaching and non-teaching posts.
16. Authorities of University.
17. Court.
18. Executive Council.
19. Academic Council.
20. Faculties.
21. Finance Committee.
22. Academic Planning Board.
23. Statues and their scope.
24. Statues how made.
25. Ordinances and their scope.
26. Ordinances how made.
27. Regulations.
156 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
28. Annual Report.
29. Annual Accounts.
30. Conditions of service of officers and teachers.
31. Pension, provident fund and insurance fund.
32. Vacancy not to invalidate proceedings.
33. Certain disputes to be referred to Chancellor.
34. Powers to remove difficulties.
35. Protection of action taken in good faith.
36. Validation.
THE SCHEDULE
(STATUES OF CHAUDHARY RANBIR SINGH UNIVERSITY, JIND)
1. Powers and duties of Vice-Chancellor.
2. Registrar.
3. Other officers of University.
4. Proctor, Chief Warden, Dean of Students’ Welfare, Dean
Academic Affairs.
5. Dean of Colleges.
6. Finance Officer.
7. Controller of Examinations.
8. Librarian.
9. Court and its constitution.
10. Meetings of Court.
11. Executive Council and its constitution.
12. Decision of Executive Council.
13. Powers of Executive Council.
14. Academic Council and its constitution.
15. Powers of the Academic Council.
16. Composition of Finance Committee.
17. Functions and powers of Finance Committee.
18. Faculties of University.
19. Constitution of Faculties.
20. Dean of Faculties.
21. Powers of Faculties.
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 157
22. Chairpersons of Departments.
23. Appointments.
24. Selection Committees.
25. Establishment Committee.
26. Constitution and function of Academic Planning Board.
27. Convocation.
28. Departments.
29. Assignment of Departments of studies to Faculties.
30. Board of studies.
31. Withdrawal of degree/diploma etc.
32. Withdrawal of approval, recognition of teachers.
33. Gratuity, ex-gratia grant etc.
34. Fellowships, scholarships, medals and prizes.
35. Limitation of term of membership.
36. Termination of membership etc.
37. Disqualification for membership.
38. Delegation of administrative and financial powers.
39. Repeal and savings.
158 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 159
1 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND ACT, 2014
(HARYANA ACT NO. 28 OF 2014)
[Received the assent of the Governor of Haryana on the 24th July, 2014,
and was first published for general information in the Haryana Government
Gazette (Extraordinary), Legislative Supplement Part 1 of the 11th July, 2014].
1 2 3 4
Year No. Short Title Whether repealed or otherwise
affected by legislation
2014 28 Chaudhary Ranbir Singh
University, Jind Act, 2014.
Amended by Haryana Act 16
of 20172
AN
ACT
3[to establish and incorporate a University at Jind to facilitate and promote higher
education with special emphasis in emerging areas of information technology
and computer education, commerce, humanities, management studies and also 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. (1) This Act may be called Chaudhary Ranbir Singh University,
Jind Act, 2014.
4(2) ***
Short title and
commencement.
2. In this Act and in all Statutes, Ordinances and Regulations made
thereunder, unless the context otherwise requires,—
(a) “college” means a college maintained by, or admitted to the
privileges of the University;
(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
and in the absence of the principal or the vice-principal, the
person for the time being duly appointed to act as the
principal;
Definitions.
1 For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.) dated the 11th
July, 2014 page 2292.
2 For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.) dated the 3rd
May, 2017 page 1145.
3. Substituted by Haryana Act-16 of 2017.
4. Omitted by Haryana Act-16 of 2017.
160 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
(f) “recognised teachers” means such persons as are approved by
the University for the purpose of imparting instruction in a
college or an institution admitted to the privileges of the
University;
(g) “State” mean the State of Haryana;
(h) “State university” means a university incorporated by law by
the State Legislature but does not include private university;
(i) “Statutes”, “Ordinances” and “Regulations” mean
respectively the Statutes, Ordinances and Regulations of the
University made under this Act;
(j) “University” means Chaudhary Ranbir Singh University, Jind,
as incorporated under this Act; and
(k) “University teachers” mean Professors, 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.
Incorporation. 3. (1) There shall be a body corporate by the name of Chaudhary
Ranbir Singh University, Jind comprising of the Chancellor, the Vice-
Chancellor, the members of the Court, the Executive Council, the Academic
Council and all persons, who may hereafte r 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 and to contract, an d may
by the said name sue or be sued.
Territorial
exercise of
powers.
1[ 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.
(2) Notwithstanding anything contained in any State law for the
time being in force, any college situated within the limits of the area specified
under sub-section (1) shall, with effect from such date, as may be notified in this
behalf by the Government, be deemed to be associated with and admitted to the
privileges of the 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.]
1 Substituted by Haryana Act 16 of 2017.
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 161
5. (1) Notwithstanding anything contained in this Act or any other
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 confer, 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.
(3) Where an offence under this section has been committed by
an institution, every person incharge of and responsible to the institution for the
conduct of its business at the time of the commission of the offence, shall be
deemed to be guilty of the offence and shall be liable to be proceeded against as
per law.
(4) Notwithstanding anything contained in sub-section (3), where
an offence under this section has been committed by an institution 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 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.
Bar on
conferring, grant
or issuing
degrees,
diplomas or
certificates by
unauthorized
institutions.
6. The University shall exercise the following powers and perform the
following functions, namely:-
(a) to provide for research and instruction in such branches of learning
as the University may think fit and take such steps, as it considers
necessary for the advancement of learning and dissemination of
knowledge;
(b) to hold examinations and grant such degrees, diplomas and other
academic distinctions or titles to persons as laid down in the
Statutes, Ordinances or Regulations;
(c) to confer honorary degrees or other distinctions on approved
persons in the manner laid down in the Statutes;
(d) to institute prizes, medals, research studentships, exhibitions and
fellowships;
Powers and
functions of
University.
162 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
(e) 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;
(f) to institute principalship, professorship, associate professorship,
assistant professorship and to create other posts of any description
required by the 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 the University in such
manner, as may be conducive to their common goals;
(h) to provide instructions, including correspondence and such other
courses, to such persons as are not members of the University, as it
may determine;
(i) to approve persons for imparting instructions in any college or
institution admitted to the privileges of the University;
(j) 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;
(k) to declare a college, an institution or a department as autonomous
college or institution or department, as the case may be;
(l) to borrow with the approval of the Government, on the security of
the property of the University, money for the purposes of the
University;
(m) to supervise, control and regulate the residence, conduct and
discipline of the students of the University and of colleges and
institutions within the jurisdiction of the University;
(n) to deal with any property belonging to, or vested in the University,
in such manner as the University may deem fit for advancing the
objects of the University;
(o) 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;
(p) to organize training, research and advanced studies based on the
understanding of the trends in such branches of learning, as the
University may think fit;
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(q) to promote research, design and developmental activities that have
a relevance to social needs and the development programmes of the
State;
(r) to initiate measures to enlist the co-operation of industries and
Government employees to provide complementary facilities;
(s) to provide for continuous experimentation in imparting knowledge,
organization of training and preparation of text-books and other
instructional materials;
(t) to arrange for progressive introduction of continuous evaluation
and re-orientation of the subjects in educational measurement;
(u) to further entrepreneurial ability among its students;
(v) to educate the public with regard to the requirement of, and
opportunities for the advancement of learning and dissemination of
knowledge;
(w) 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;
(x)
1[***]
(y) to frame Statutes, Ordinances or Regulations and alter, modify or
rescind the same for all or any of the aforesaid purpose; and
(z) 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 in the opinion of the authorities of the University involves
conditions or 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.
University open
to all races,
classes, castes
and creeds.
8. All teaching in the University shall be conducted by and in the
name of the University, in accordance with the Statutes, Ordinances and
Regulations made in this behalf.
Teaching of
University
9. The following shall be the officers of the University, namely:–
(i) the Chancellor;
(ii) the Vice-Chancellor;
(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.
Officers of
University.
1. Omitted by Haryana Act 16 of 2017.
164 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
Chancellor. 10. (1) The Governor of Haryana by virtue of his office shall be the
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 degree 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 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 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.
(8) The Chancellor may, if the inspection or inquiry is made in
respect of the university or any college or institution maintained by it, 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.
(9) The Executive Council sh all communicate through the 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 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.
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(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 such an 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 Chancellor shall have such other powers, as may be
prescribed by the Statutes.
11. (1) The Vice-Chancellor shall be appointed solely on academic
considerations. He shall be a distinguished educationalist 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 Government shall constitute a Selection 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 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 term:
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.
(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 arrangement for the performance of 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:
Vice-Chancellor.
166 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
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 the 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 shall be 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.
Registrar. 12. (1) The Registrar shall be appointed by the Chancellor on the
advice of the Government. The terms and conditions of service of the Registrar
shall be determined by the Chancellor, on the advice of the Government.
(2) The Registrar shall be the Chief Administrative Officer of the
University. He shall work directly under the superintendence, direction and
control of the Vice-Chancellor.
Appointment of
first Vice-
Chancellor and
first Registrar.
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.
Other officers. 14. The manner of appointment, powers and duties of other officers of
the University shall be such, as may be prescribed by the Statutes.
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 167
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 approval of
the Government.
Creation of
teaching and
non-teaching
posts.
16. The following shall be the authorities of the University, namely:-
(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.
Authorities of
University.
17. (1) The constitution of the Court and the term of office of its
members shall be prescribed by the Statutes.
(2) Subject to the provisions of this Act, the Court shall have the
following powers and functions, namely:–
(a) to review, from time to time, the broad policies and
programmes of the University and to suggest measures
for the improvement and development of the University;
(b) to consider and pass 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 advice; and
(d) to perform such other functions, as may be prescribed
by the Statutes.
Court.
18. (1) The Executive Council shall be the principal executive body
of the University.
(2) The constitution of the Executive Council, the term of office
of its members and its powers and duties shall be such, as may be prescribed by
the Statutes.
Executive
Council.
19. (1) The Academic Council shall be the principal academic body
of the University and shall, subject to the provisions of this Act, the Statutes and
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.
Academic
Council.
168 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
Faculties. 20. The constitution and functions of the faculties shall be such, as may
be prescribed by the Statutes.
Finance
Committee.
21. The constitution of the Finance Committee, the term of office of its
members, its powers and duties shall be such, as may be prescribed by the
Statutes.
Academic
Planning Board.
22. The constitution and functions of the Academic Planning Board
shall be such, as may be prescribed by the Statutes.
Statutes and their
scope.
23. Subject to the provisions of this Act, the Statutes may provide for
all or any of the following matters, namely:–
(a) the constitution, powers and functions of 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 insurance scheme for the benefit of the
employee of the University;
(d) the conferment of honorary degrees;
(e) the establishment and abolition of faculties and departments;
(f) the institution of fellowships, scholarships, studentships,
exhibitions, medals and prizes;
(g) the maintenance of discipline among the students;
(h) the conditions under which colleges and institutions may be
admitted to the privileges of the University and the
withdrawal of the same;
(i) the delegation of powers vested in the authorities or officers
of the University; and
(j) all other matters which by this Act, are to be or may be
provided for, by the Statutes.
Statutes how
made.
24. (1) 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.
(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:
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 169
Provided that the Executive Council shall not make, amend or
repeal any Statutes, affecting the status, powers or constitution of any authority
of the University until such authority has been given an opportunity of
expressing an opinion in writing on 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 Statutes or addition to the Statutes 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 inablility to comply with such direction, make, amend or repeal the
Statutes suitably.
25. Subject to the provisions of this Act and the Statutes, the
Ordinances may provide for all or any of the following matters, namely:–
(a) the admission of students to the University and their
enrolment as such;
(b) and for admission to the examinations, degrees and diplomas
of the University; and further to make progressively the fee
structure so flexible that the courses could become self
financing to the extent possible;
(c) the conditions under which students shall be admitted to the
degree or diploma courses and to the examination of the
University and eligibility for such degrees and diplomas;
(d) the fees to be charged from courses of study in the University
and for admission to the examinations, degrees and diplomas
of the University; and further to make progressively the fee
structure so flexible that the courses could become self
financing to the extent possible;
(e) the conditions of the award of fellowships, 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;
Ordinances and
their scope.
170 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
(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.
Ordinances
how made.
26. (1) The Ordinances shall be made, amended, repealed or added to
by the Executive Council:
Provided that no Ordinance shall be made—
(i) affecting the admission or enrolment of students 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 Ordinance 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 amend 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 Ordinance made shall be
communicated, as soon as may be, to the Chancellor.
Regulations. 27. (1) The authorities of the University may make Regulations
consistent with this Act, the Statutes and the Ordinances—
(a) laying down the procedure to be observed at their
meetings; and
(b) providing for all matters which by this Ordinance, 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.
Annual report. 28. The annual report of the University giving details of broad
programmes, policies and finances, amendments of Statutes and Ordinances
made during the year under report, 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.
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 171
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.
Annual
accounts.
30. (1) Every salaried officer and teacher, except the Vice-Chancellor
shall be appointed under a written contract, which shall be lodged with the
University and any dispute arising out of a contract between the University and
any of the officer or 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).
Conditions of
service of
officers and
teachers.
31. (1) The University shall institute, for the benefit of its officers,
teachers and other employees, pension, provident fund and insurance fund, as it
may deem fit.
(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.
Pension,
provident fund
and insurance
fund.
32. No act done, or proceeding taken, under this Act by any authority
or other body of the University shall be invalid merely on the ground of any—
(a) 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.
Vacancy not to
invalidate
proceedings.
172 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
Certain
disputes to be
referred to
Chancellor.
33. If any question arises whether any person has been duly elected or
appointed as, or is entitled to be, a member of any authority or other body of the
University, the matter shall be referred to the Chancellor whose decision thereon
shall be final.
Powers to
remove
difficulties.
34. If any difficulty arises with respect to the establishment of the
University or in connection with the first meeting of any authority of the
university or otherwise in first giving effect to the provisions of this Act, the
Government 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 purpose 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.
Protection of
action taken in
good faith.
35. No suit or other legal proceedings shall lie against any officer or
employee of the University for anything which is in good faith done or intended
to be done in pursuance of any of the provisions of this Act, the Statutes or
Ordinances.
Validation. 1[36. Notwithstanding notification under sub-section (2) of section 1 of
the principal Act having not been issued, anything done or any action taken or
purported to have been done or taken during the period commencing from the
7th August, 2014, under the provisions of the principal Act to the
commencement of this amending Act, shall, for all purposes, be deemed to be,
and to have always been done and taken in accordance with law and shall not be
called in question before any court of law on this ground.]
1. Added by Haryana Act 16 of 2017.
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 173
THE SCHEDULE
(Statutes of Chaudhary Ranbir Singh University, Jind)
(See section 24)
1. (i) The Vice-Chancellor shall be ex-officio Chairman of the
Executive Council, the Academic Council and the
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 shall be the duty 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 seniority
for nomination to the various authorities or bodies of
the University, shall be final.
Powers and
duties of Vice-
Chancellor.
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 illness, 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:
Registrar.
174 CHAUDHARY RANBIR SINGH UNIVERSITY, JIND [2014 : Hr. Act 28
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.
(iii) It shall be the duty of the Registrar—
(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 University;
(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, as may, 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 or withholding of
increments upon 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
unless 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 inquiry make a report to
the Vice-Chancellor along with his recommendations:
2014: Hr. Act 28] CHAUDHARY RANBIR SINGH UNIVERSITY, JIND 175
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 authenticate
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. The
Registrar shall also exercise 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 to be the officers of the University, namely:-
(a) Proctor;
(b) Chief Warden;
(c) Dean of Students’ Welfare, if any;
(d) Dean, Academic Affairs;
(e) Dean of Colleges;
(f) Librarian;
(g) Controller of Examination;
(h) Finance Officer.
Other officers
of University.
4. The Proctor, the Chief Warden, the Dean of Students’ Welfare and
Dean Academic Affairs shall be appointed by the Executive Council, on
the recommendations of the Vice-Chancellor, from amongst the teachers of
the University, who shall not be below the rank of Professor, on such terms and
conditions, as the Vice-Chancellor may recommend to the Executive Council:
Provided that the term of Dean, Academic Affairs shall be two
years extendable by another one year, if deemed proper, by the Executive
Council, on the recommendations of the Vice- Chancellor.
Proctor, Chief
Warden, Dean
of Students’
Welfare, Dean
Academic
Affairs.
5. The Dean of Colleges, if any, shall be a whole time salaried 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.
Dean of
Colleges.
6. (1) Excerpt shown. Open the full act in Lexace.