LexThe Gurugram University Act, 2017 (17 of 2017)
Haryana · state statute
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GURU JAMBHESHWAR UNIVERSITY OF SCIENCE & TECHNOLOGY
HISAR ACT, 1995
(Haryana Act No. 17 of 1995)
(Received the assent of the Governor of Haryana on the 18th October, 1995, and first
published for general information in the Haryana Government Gazette (Extraordinary) of
20th October, 1995).
1 2 3 4
Year No. Short title Whether repealed or otherwise
affected By legislation.
1995 17 Guru Jambheshwar Amended by Haryana Act No.11
University of Science & of 1996
Technology, Hisar
Act, 1995 Amended by Haryana Ordinance No.
2 of 1996
Amended by Haryana Act No. 3 of
1998
Amended by Haryana Act No. 19 of
1999
Amended by Haryana Govt.
Technical Education Department
Notification dated 21.08.2000.
Amended by Haryana Govt.
Education department Notification
dated 25.02.2002.
Amended by Haryana Act No. 10 of
2003.
Amended by Haryana Govt. Gazette
Notification dated 23.03.2006
AN
ACT
to establish and incorporate a * [teaching-cum-affiliating University to facilitate
and promote studies and research in emerging areas of higher education with focus on
new frontiers of technology, pharmacy], environmental studies, non-conventional energy
sources and 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 Forty-Sixth Year of
2
* 1. Amended by Haryana Act No. 11 of 1996.
2. Amended by Haryana Ordinance No. 2 of 1996 and approved by Haryana Act
No. 3 of 1998.
3. Amended by Haryana Act No. 19 of 1999.
4. Amended by Haryana Government Technical Education Department
Notification dated 21.08.2000.
5. Amended by Haryana Government Education Department Notification dated
25.02.002.
6. Amended by Haryana Act No. 10 of 2003.
7. Amended by Haryana Government Gazette Notification dated 23.03.2006.
Short title and commencement.
The Republic of India as follows:-
1. (1) This Act may be called Guru Jambheshwar University of Science &
Technology, Hisar Act, 1995.
(2) It shall come into force on such date as the Government may, by notification*
in the Official Gazette, appoint.
Definitions.
2. In this Act and in all the Statutes, Ordinances and Regulations made there under,
unless the context otherwise requires,-
(a) “College” means a college maintained by, or admitted to the privileges of,
the University 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;
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[(dd)] “Post Graduate Regional Centre” means a Post Graduate Regional Centre
maintained by, or admitted to the privileges of the University under this
Act;
(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;
(f) “recognized teachers” means such persons as are approved by the
University for the purpose of imparting instruction in a college or and
institution admitted to the privileges of the University;
(ff) “School” means the Haryana School of Business;
(g) “Statutes”, “Ordinances” and “Regulations” means respectively the
Statutes, Ordinances and Regulations of the University made under this
Act;
(h) “University” means Guru Jambheshwar University of Science &
Technology, Hisar as incorporated under this Act; and
(i) “University teachers” mean Professors, Associate Professors, Assistant
Professors a nd such other persons as may be appointed for imparting
instructions or conducting research in the Universi ty or in any college or
institution maintained by the University and are designated as teachers by the
Ordinances.
* appoints the 20th day of October, 1995 as the date on which the said Act shall
come into force, vide Haryana Govt. Education Department Notification No. S.O.
117/H.A. 17/95 dated the 20th October, 1995.
Incorporation
3.1 There shall continue to be a body corporate by the name of Guru Jambheshwar
University of Science & Technology comprising of the Chancellor and the Vice-
Chancellor of the University, and the members of the Court, the Executive
Council and the Academic Council and all persons who may hereafter become or
be appointed as such officers or members, so long as they continue to hold such
office or membership.
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2. The University shall have perpetual succession and common seal with power to
acquire, hold and dispose of property and to contract, and may by the said name
sue or be sued.
Territorial exercise of powers
*[4. (1) The limits of the area within which the University shall exercise its powers,
shall be such as the Government may, form time to time, by notification,
** specify:
Provided that different areas may be specified for different faculties.
(2) Notwithstanding anything contained in any other 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,
the privileges of any other University, and different dates may be notified for
different colleges:
Provided that –
(i) any student of any college, institute or Post Graduate Regional Centre, Sirsa,
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 accordance with the curricula of study in
force in that University for such period as may be prescribed by the Statutes,
Ordinances or Regulations;
* Amended by Haryana Act No. 11 of 1996 and further amended by Haryana
Ordinance No. 2 of 1996 and approved by Haryana Act No. 3 of 1998.
** The limits of the area specified vide Haryana Govt. Education Department
Notification No. G.S.R. 54/H.A. 17/1995/S.4/2000 dated 21st August, 2000 and No.
GSR/2/H.A. 28/1986/S.4/2002 Dt. 25.2.2002 & No. S.O. 18/H.A.17/1995/S.4/2011
Dt.11.02.2011.
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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 conferred the degree,
diploma or any other privilege of that University for which he qualifies on the
result of such examination].
Bar on conferring, granting or issuing degrees, diplomas or certificates by
unauthorized institutions.
5. (1) Notwithstanding any thing contained in this Act or any other law, for the time
being in force, no person or institutions, 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 areas 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 provision of sub-section (1) shall be an offence and shall be
dealt with as per rules laid down by the University in this regard keeping in view
the orders and guidelines issued by the competent authorities and academic bodies
such as the State Government and the University Grants Commission.
(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 the
University rules.
(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 accordingly.
Explanation: - For the purpose of the section institution means any body corporate and
includes a firm or other association of individuals.
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Powers and Functions of University.
6. The University shall exercise the following powers and the following functions,
namely:-
*[(a) to provide facilities and promote studies and research in emerging areas of higher
education, including new frontiers of technology, pharmacy, environmental
studies, non-conventional energy sources and management studies and also to
achieve excellence in these and connected fields;
*(b) to hold examinations and grant degrees, diplomas and other academic distinctions
or titles to persons in the fields of emerging areas of higher education, technology,
pharmacy, management etc. 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;
(e) to receive gifts, donations or benefactions from the Government and to receive
gifts, donations and transfers of movable or immovable property from transfers,
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 principalships, professorship s, readerships, lecturerships, and to create
other posts of any description required by the University and to appoint persons to
such posts;
(g) to cooperate 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;
* Amended by Haryana Act No. 11 of 1996 and further amended by Haryana Ordinance
No. 2 of 1996 and approved by Haryana Act No. 3 of 1998.
(h) to provide instruction, 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 instruction in any college or institution admitted
to the privileges of the University;
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*[(j) to maintain institutes, colleges of technology, pharmacy, management, Post
Graduate Regional Centre, Sirsa etc. established by the university and to admit to
its privileges, colleges or technology, pharmacy, management and colleges or
institutes in the areas specified under sub-section (1) of section 4 and to
disaffiliate colleges or institutes if they are not being run as per provisions of the
Act, Statutes or Ordinances contained therein;]
(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 the country in terms of subjects, fields of
specialization, levels of education and training of technical manpower both on
short and long term basis and to initiate necessary programmes to meet those
needs;
(p) to organize advanced studies and research programmes based on a deep
understanding of the trends in engineering, technology, ** [pharmacy],
management and in allied sciences so that the production will be ensured of men
who are not only up-to-date but also will be able to provide the lead;
* Inserted Ordinance No. 2 of 1996 and approved by Haryana Act No. 3 of 1998.
(q) to promote research, design and development activities that have a relevance to
social needs and the development programmes of the State;
(r ) to initiate measures to enlist the cooperation of industries and Government
employers 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;
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(t) to arrange for progressive introduction of continuous evaluation and reorientation
of the subjectives in educational measurement.
(u) to further entrepreneurial ability among its students;
(v) to educate the public with regard to the requirement of , and opportunities, in the
profession of engineering, technology, management and allied sciences and its
responsibilities and services to society.
University open to all races, classes, castes and creeds.
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 beneficiation 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.
Teaching of University.
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.
Officers of University.
9. The following shall be the officers of the University, namely:-
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Registrar;
(iii a)* the Director of Haryana School Business; and
(iv) such other persons in the service of the University as may be declared by
the Statutes to be officers of the University.
* Amended by Haryana Act No. 16-HLA of 2008.
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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 degrees and over the 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 shall 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.
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(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.
(11) Without prejudice to the foregoing provisions of this section, the Chancellor, may
by order in writing, annul any proceedings of the University, which are not in
conformity with this Act, the Statutes or the Ordinances;
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 and the Statutes, Ordinances and
Regulations made there under.
(13) The power exercised by the Chancellor under sub-section (11) and sub-section
(12) shall not be called in question in any Civil Court.
(14) Any employee of the University who is aggrieved by the decisions 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.
Vice-Chancellor
*11. “(1) 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 atleast 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.”
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(1A) 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.”
(2) The Vice-Chancellor shall hold office for a period of three years which
may be renewed for not more than one term:
Provided that he shall cease to hold the office on attaining the age of 68*** years
irrespective of the fact that his term has not expired.
** [(3) If the Vice-Chancellor is unable to perform his duties owing to his
temporary incapacity on account of illness or any other reason, or the
office of the Vice-Chancellor falls vacant due to death, resignation or
otherwise, the Chancellor may make arrangements 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.
(4) 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.
(5) 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, the matter
involving appointment or removal of an employee.
* Substituted and Inserted by Haryana Act No. 19 of 1999.
** Substituted by Haryana Act No. 11 of 1996.
*** Substituted by Haryana Act No. 25 of 2010.
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:
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Provided further that if the authority concerned is of the opinion that such action ought
not to have been taken, it may refer the matter to the 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.
(6) The Vice-Chancellor shall exercise such other powers and perform such
other duties as may be prescribed by the Statutes or Ordinances.
*[11]-A (1) Deleted
Registrar
**11-B (1) The Registrar shall be appointed by the Chancellor on the advice of the
Government.
(2) The Registrar shall be Chief Administrative Officer of the University. He
shall work directly under the superintendence, direction and control of the
Vice-Chancellor.
11-C Director of Haryana School of Business
(1) The terms and conditions of appointment of the Director of Haryana
School of Business shall be such as may be prescribed by the Statutes.
(2) The Director of Haryana School of Business shall exercise such powers
and perform such duties as may be prescribed by the Statutes.
Other officers.
12. The manner of appointment and powers and functions of other officers of the
University shall be such as may be prescribed by the Statutes.
Authorities of University.
13. The following shall be the authorities of the University, namely:-
(i) the Court;
(ii) the Executi ve Council;
(iii) the Acade mic Council;
(iv) the Finance Committee;
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(iva) the Board of Governors of Haryana School of Business;
(v) the Faculties;
(vi) the Planning Board; and
(vii) such other authorities as may be declared by the Statutes to be the authorities of
the University.
* Deleted by Haryana Act No. 10 of 2003.
** Inserted by Haryana Act No. 19 of 1999.
Court.
14. (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 and the annual
accounts 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.
Executive Council.
15. (1) The Executive Council shall be the principal executive body of the
University.
(2) The constitution of the Executive Council, the term of office of its
members and its powers and functions shall be such as may be prescribed
by the Statutes.
Academic Council.
16. (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 functions shall be such as may be prescribed
by the Statutes.
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School and Faculties.
17. The constitution and functions of the School and Faculties shall be such as may be
prescribed by the Statutes.
Finance Committee.
18. The constitution of the Finance Committee, the term of office of its members, and
its powers and functions shall be such as may be prescribed by the Statutes.
Planning Board.
19. The constitution and functions of the Planning Board shall be such as may be
prescribed by the Statutes.
Statutes and their Scope.
20. 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 service including provision for pension or provident fund
or insurance scheme for the benefit of the employees 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.
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Statutes how made.
21. (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 Executive Council may, from time to time make new or additional
Statutes or may amend or repeal the Statutes in the manner hereafter
provided in this section:
Provided that the Executive Council shall not make, amend or repeal any Statute,
affecting the status, power 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 Statute shall require the appro val of the Chancellor who may approve,
disapprove or re mit it for further consideration. A Statute passed by 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 or its inability to comply with such direction, make,
amend or repeal the Statutes suitably.
* Substituted by Haryana Act No. 19 of 1999.
* Inserted by Haryana Act No. 19 of 1999.
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Ordinances and their scope.
22. 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) the courses of study to be laid down for all degrees, diplomas and
certificates of the University;
(c) the conditions under which students shall be admitted to the degree or
diploma courses and to the examination of the University and shall be
eligible for degrees and diplomas;
(d) the fees to be charged for courses of study in the University and for
admission to the examinations, degree 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, exhibition,
medals and prizes;
(f) the conduct of examinations, including the term of office and manner of
appointment and the duties of 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.
Ordinances how made.
23. (1) The Ordinances shall be made, amended, repealed or added to by the
Executive Council.
Provided that no Ordinance shall be made-
(a) affecting the admission or enrolment of students or prescribing
examinations to be r ecognized as eq uivalent to t he University
examinations; and
(b) affecting the conditions, mode of appointment or duties of examiners or
the conduct or standard of examination or any course of study;
unless the draft of such an Ordinance has been proposed by the
Academic Council.
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(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 (i) alongwith its suggestions:
Provided that the Executive Council shall not amend the draft proposed by the Academic
Council itself. It may, however, reject such draft 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.
24. (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 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.
Annual Report.
25. The annual report of the University giving details of broad progrmmes, 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 at its annual meeting.
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Funds and accounts.
26. (1) The University shall have a General Fund to which shall be credited
(a) its income from fees, grants, donations and gifts, if any;
(b) any contribution or grant made by the Central Government, and the
University Grants Commission, All India Council for Technical
Education or like authority, any local authority or any corporation owned
or controlled by the Government;
(c) endowments and other receipts.
Explanation
In this section the expression “University Grants Commission” means the
Commission established under section 4 of the University Grants
Commission Act, 1956 (Central Act 3 of 1956).
(2) The university may have such other funds as may be prescribed by the
Statutes.
(3) The funds and all moneys of the university shall be managed in such a
manner as may be prescribed by the statutes.
*[(4) The Government may, every year, provide grant-in-aid to facilitate and
promote studies and research in emerging areas of higher education,
including new frontiers of technology, pharmacy, environmental studies,
non-conventional energy sources and management studies, and also to
achieve excellence in these and connected fields in the manner prescribed
by the Government from time to time.]
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Annual Accounts.
27. (1) The annual accounts and the balance sheet of the University shall be
prepared under the directions of the Executive Council and shall once at
least every year and at intervals of not more than 15 months be audited by
the Director Local Fund Accounts, 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 alongwith the report of the Director, Local Fund Accounts or the
auditor shall be submitted to the Court and the Chancellor alongwith 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.
* Substituted by Haryana Act No. 11 of 1996 and further amended by Haryana Ordinance
No. 2 of 1996 and approved by Haryana Act No. 3 of 1998.
Conditions of service of Officers and teachers.
28. (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 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 Act, 1940.
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Pension, provident fund and insurance fund.
29. (1) The University shall institute, for t he benefit of its officers, teachers and
other employees, pension, provident fund and insurance fund on the
pattern of the Government employees.
(2) Where any provident fund and insurance fund have been so constituted,
the provisions of the Provident Fund Act, 1925 shall be applicable.
Vacancy not to invalidate proceedings.
30. 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:-
(a) of any vacancy or defect in the constitution of the authority or body; or
(b) of any defect or irregularity in election, nomination or appointment of a
person acting as a member thereof; or
(c ) of any defect or irregularity in such act or proceeding, not affecting the
merits of the case.
Certain disputes to be referred to Chancellor.
31. 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,
matter shall be referred to the Chancellor whose decision thereon shall be final.
Power of Remove difficulties.
32. 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.
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Creation of teaching and non-teaching posts.
33. Notwithstanding anything contained in this Act, the University shall not create
any teaching and non-teaching posts or revise the pay scales of the teaching and
non-teaching employees without obtaining the prior approval of the Government:
Provided that the Government may delegate its powers under this section to the
Vice- Chancellor or the Executive Council as and when the need arises for
smooth functioning and growth of the University.
Protection of action taken in good faith.
34. 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.
Repeal and savings.
35. (1) All properties, movable and immovable and all the interests of whatsoever
nature and kind therein, vested in the Kurukshetra University Post
Graduate Regional Centre, Hisar and the courses run thereunder and the
posts created, filled before the commencement of this Act shall vest in the
University.
(2) All debts, obligations and liabilities incurred, all contracts entered into and
all matters and things engaged to be done in respect of Post Graduate
Regional Centre, Hisar shall be deemed to have been incurred, entered
into, or engaged to be done by, with or for the University.
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THE SCHEDULE
(Statutes of Guru Jambheshwar University of Science & Technology, Hisar)
(See Section 21)
Powers and duties of the Vice-Chancellor.
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 a member of such authority or body.
(ii) It shall be the duty of the Vice -Chancellor to see that the provisions of the
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 decisions 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.
Power & Duties of Registrar.
2. *(i) Deleted
(ii) 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.
**(iii) 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
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Vice-Chancellor may appoint temporary for the purpose till regular
appointment is made by the Chancellor on the Advice of the Government.
(iv) 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 any Committee
appointed by any authority of the University;
(c) to keep the minutes of all meetings of the Court, the Executive
Council, the Acade mic 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.
(f) to perform such other duties as may, from time to time, be assigned to
him by the Vice-Chancellor.
(v) 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 academic staff, as may
be specified in the orders of the Executive Council and to suspend them
pending enquiry;
* Deleted by Haryana Act No. 3 of 1998.
** Substituted by Haryana Act No. 19 of 1999.
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.
(vi) An appeal shall be to the Vice-Chancellor against any order of the
Registrar imposing any of the penalties specified in clause (v).
(vii) 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 alongwith his recommendations.
Provided that an appeal shall lie to the Executive Council against an order of the Vice-
Chancellor imposing any penalty.
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(viii) The Registrar shall be the authorized officer to enter into agreements, sign
documents and authenticate records on behalf of the University and shall
act in such capacity when the appropriate authority 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.
Other Officers of the University.
3. The following persons in the service of the University are also declared to be the
officers of the University, namely:-
*(a)Excerpt shown. Open the full act in Lexace.