LexThe Indira Gandhi University, Meerpur Act, 2013 (29 of 2013)
Haryana · state statute
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IINNDDIIRRAA GGAANNDDHHII UUNNIIVVEERRSSIITTYY,, MMEEEERRPPUURR
[[HHaarryyaannaa AAcctt NNoo.. ooff 22001133]]
AN
ACT
to establish and incorporate a (teaching-cum-affiliating University) at Meerpur 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 -fourth Year of the Republic
of India as follows:-
1 (1) This Act may be called Indira Gandhi
University, Meerpur Act, 2013
Short title and
commencement
(2) It shall come into force on such date as the
Government may, by notification in the
Official Gazette, appoint
2 In this Act and in all Statutes, Ordinances
and Regulations made there under unless the
context otherwise requires-
Definitions
(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 privilege 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;
(f) “recognised teachers” mean 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) “Statutes”, “Ordinances” and “Regulations”
mean respectively the Statutes, Ordinances
and Regulations of the University made
under This Act;
(h) “University” means Indira Gandhi
University, Meerpur as incorporated under
this Act; and
(i) “University teachers” mean professors,
associate professor , assistant professor and
such other persons as may be appointed for
imparting instructions or conducting research
in the University or in any college or
institution maintained by the University and
are designated as teachers by the Ordinances.
Incorporation 3 (1) There shall continue to be a body corporate
by the name of Indira Gandhi University,
Meerpur 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 ma y hereafter become or be
appointed as such officers or members, so
long as they continue to hold such office or
membership.
(2) The University shall have perpetual
succession and a common seal with power to
acquire, hold and dispose of property 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, from 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 any privileges of any other
University, and different dates may be
notified for different colleges:
Provided that-
(i) any student of any college associated with, or
admitted to the other University before the
said date, who was studying for any degree
or Diploma examination of that University
shall be permitted to complete his course in
preparation thereof and the Univers ity 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;
(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
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 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, d iploma or
certificate conferred, granted or issued
by the University.
Bar on conferring,
granting or issuing
degrees,
diplomas or certificates
by unauthorized
institutions.
(2) Contravention of the provision 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 the University rules.
(4) Notwithstanding anything contained in sub-
section(3), where an offence under this
section has been committed by a 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 this
section “institution” means anybody
corporate and includes a firm or other
association of individuals.
6 The University shall exercise the following
powers and perform the following functions,
namely:--
Powers and functions of
University.
(a) to provide for research and instruction in
such branches of Learning as the University
may think it 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 degree,
diplomas and other academic distinctions or
titles to persons as may be 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,
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 principalships, professorships,
associate professor hips, assistant
professorships 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 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 an d 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 advanced studies and research
programmes based on a deep understanding
of the trends in such branches of learning as
the University may think fit;
(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) to frame Statutes, Ordinances or Regulations
and alter, modify or Rescind the same for all
or any of the aforesaid purpose; and
(y) 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
University open to all
races, castes and creeds.
opinion of the authorities of the University
involves
conditions or obligations opposed to the
spirit and objectives of this provisions:
Provided that nothing contained in
this section shall be deemed to prevent
the University from making any special
provisions in respect of weaker sections of
the Society and in particular Scheduled
Castes and Scheduled Tribes.
8 All teaching in the University shall be
conducted by and in the name of the
University, in accordance with the
Statutes, O rdinances 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
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 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 th e
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 if referred to in sub-section(4).
(7) Where any inspection or inquiry has been
cause to be made by the Chancellor, the
University shall be entitled to appoint
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 V ice-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 do es not,
within a reasonable time, taken 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 sh all comply with such
directions.
(11) Without prejudice to the foregoing
provisions of this section, the Chancellor,
may be order in writing, annul any
proceedings of the University, which in his
opinion are not in conformity with this Act,
the Statutes or the Ordinance:
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 powers 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.
11 (1) The V i c e-Chancellor s h a l l be
a p p o i n t e d solely on academic
considerations. He shall be a distinguished
educationist h aving commitment to the
values for which the University stands and
abiliti es to p ro v i d e lead ers h ip to th e
University by his academic worth,
administrative competence and moral stature.
Vice-Chancellor
(1) a 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 wh ich the
Chancellor shall appoint the V ice-
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.
(2) The Chancellor may, on the advice of the
Government cause an inquiry to be held in
accordance with the principles of n atural
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.
(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 2[68] years.
(4) 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 or
otherwise, the Pro V ice- Chancellor sh all
perform the duties of the Vice-Chancellor
until the existing Vice- Chancellor is able to
resume his office or until a regular Vice-
Chancellor is appointed as the case may be.
In the absence of both V ice-Chancellor and
Pro Vice-Chancellor, the Chancellor shall
make such arrangements for the duties of
the Vice-Chancellor to be performed by
some authority until Vice-Chancellor or
Pro Vice-Chancellor joins
(5) 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.
(6) 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:
Provided that the Vice-Chancellor before
exercising powers und er 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, it may refer
the matter to the Chancellor whose decision
thereon shall be final.
Provided further that any person in
the service of the Un iversity 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 h as been taken
under emergency powers.
(7) The Vice-Chancellor shall exercise such
other powers and perform such other duties
as may be prescribed by the Statutes or
Ordinances
Pro Vice -
Chancellor
11-
A
(1) The Pro Vice-Chancellor shall be appointed
by the Chancellor on the advice of the
Government on such terms and conditions of
service determined by him on the advice of
the Government. He shall not be below the
rank of a Professor
(2) The Pro 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 the office of the Pro Vice-
Chancellor if he has attained the age of 2[68]
years
(3) The Pro Vice-Chancellor shall exercise such
duties as are assign to him by the Vice-
Chancellor.
Registrar 12 (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
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 a period as deemed appropriate by the
Government.
Appointment
of first Vice
Chancellor
and first
Registrar
Other officers 14 The manner of appointment and powers
and duties of other officers of the
University shall be such as may be
prescribed by the Statutes.
Creation of
teaching and
non-teaching
posts
15 Notwithstanding anything contained in this
Act, the University sh all 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.
Authorities of
University
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 o t h er authorities as may be
declared by the Statutes to be the
authorities of the University.
17 (1) The constitution of the Court, and the term of
office of its members shall be prescribed by
the Statutes.
Court
(2) 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, 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.
18 (1) The Executive Council shall be the principal
executive body of the University
Executive Council
(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.
[Provided that the Pro Vice -Chancellor
shall be the ex -officio member of the
Executive Council.]
19 (1) (1) The Academic Council shall be the
principal academic body of the University
and shall, subject to the provisions of this
Act, t h e Statutes a n d O r d i n a n c e s, co -
ordinate a n d e x e r c i s e general
supervision over all academic policies of the
University.
[ Provided that the Pro Vice-Chancellor
shall be the ex- officio member of the
Academic Council.]
Academic Council
(2) The constitution of the Academic Council,
the term of office of its members and its
powers and duties shall be such as may be
prescribed by the Statutes.
20 The constitution and functions of the
faculties shall be such as may be prescribed
by the Statutes.
Faculties.
21 The constitution of the Finance Committee,
the term of office of its members, and its
powers and duties shall such as may be
prescribed by the Statutes.
[Provided that the Pro Vice-Chancellor
shall be the ex- officio member of the
Finance Committee.]
Finance Committee
22 The constitution and functions of the
Academic Planning Board shall be such as
may be prescribed by the Statutes
Academic Planning
Board.
23 Subject to the provisions of this Act, the
Statutes may provide for all or any of the
following matters, namely:-
Statutes and their scope
(a) the constitution, powers and functions of the
authorities and other Bodies of the
University as may be constituted from time
to time.
(b) the classification, mode of appointment,
powers and duties of the teachers and the
officers of the University;
(c) the conditions of the service including
provision for pension or provident Fund or
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.
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 und er 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 hereafter provided
in this section:
Provided that the Executive Council shall
not make, amend or repeal any Statute,
affecting the status, powers or constitution of
any authority of the University until such
authority has been given an opportunity of
expressing an opinion in writing on the
proposed changes, and any opinion so
expressed shall be considered by the
Executive Council.
(3) The Academic Council may propose to the
Executive Council a draft of any Statute
relating to academic matters for
consideration by the Executive Council.
(4) Every new Statute or addition to the Statute
or any amendment or repeal of a statue shall
require the approval of the Chancellor who
may approve, 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 60 days
of its receipt, the Chancellor may, after
considering the reasons, if any,
communicated by the Executive Council for
its inability to comply with such direction,
make amend or repeal the Statutes suitably.
25 Subject to the provisions of this Act and
the Statutes, Ordinances may provide for all
or any of the following matters, namely:-
Ordinances and
their scope
(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 examinations of the University
and shall be eligible for 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;
(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 provide
for by the Ordinances.
26 (1) The Ordinances shall be made, amended,
repealed or added to by the Executive
Council:
Provided that no Ordinance shall be
made:-
Ordinance how 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 und er sub-section(1)
along with its suggestion.
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 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 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 28 The annual report of the University giving
details of broad p rogrammes, 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
Annual
Accounts
29 (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 Audit, Haryana or any
other auditor that may be appointed by the
Government. The annual accounts when
audited shall be published in
the Haryana Government Gazette and a
copy of the annual accounts along with the
report of the Director, Local Audit, Haryana
or the auditor shall be submitted to the
Court and the Chancellor along with the
observations of the Executive Council. Any
observations made by the Chancellor on the
annual accounts shall be brought to the
notice of the Court and observations of the
Court, if any, shall after being considered
by the Executive Council, be
submitted to the Chancellor.
(2) The annual accounts and the balance
sheet of the University shall also be
submitted to the Government at the time of
its submission to the Chancellor.
30 (1) Every salaried officer and teacher, except
the Vice- Chancellor, shall be appointed
under a written contract, which shall
lodged with the University and any dispute
arising out of a contract between the
University and any of the officers or
teachers 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 or 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 su it shall lie in any civil court in
respect of the matter decided by the
Tribunal.
Conditions of service of
officers and teachers.
(2) Every such request shall be deemed to be a
submission to arbitration within the
meaning of the Arbitration and
Conciliation Act, 1996(Act 26 of 1966)
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
Pension, provident fund
and insurance fund
(2) Where any provident fund and insurance
fund have been so constituted, the
provisions of the Provident Fund Act,
1925(Act 19 of 1925), shall be applicable
to it as if it were a Gov ernment Provident
Fund.
32 No act done, or proceeding taken, under
this Act by any authority or other body of
Vacancy not to invalidate
proceedings
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.
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
Certain disputes to be
referred to Chancellor
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 purposes of removing
the difficulty, and every such order shall
have effect as if such appointment or action
had been made or taken in the manner
provided in this Act.
Powers to remove
difficulties.
35 Notwithstanding anything to the contrary
contained in the Indian Evidence Act,
1872(1 of 1872), or in any other law for the
time being in force, a copy of any receipt,
application, notice, order, proceedings,
resolution of any authority or committee of
the University, or other documents in
possession of the University, or any
entry in any register duly maintained by
the University, if certified by the Registrar,
shall be received as evidence of such
receipt, application, notice, order,
proceedings, resolution, document or the
existence of entry in the register and shall
be admitted as evidence of the matters
and transactions therein where the original
thereof would, if produced h ave been
admissible in evidence
Mode of proof of
University record.
Protection of
action taken in
good faith
36 No suit or other legal p roceedings 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.
Vesting of
properties 37 (1) All properties, movable and immovable and
all the interests of whatsoever nature and
kind therein, vested in the Maharishi
Dayanand University, Rohtak relating to
Indira Gandhi Post-Graduate Regional
Centre, Meerpur and the course run there
under 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 Maharishi Dayanand University,
Rohtak relating to Indira Gandhi Post-
Graduate Regional Centre, Meerpur , shall
be deemed to have b een incurred, entered
into, or engaged to be done by, with or for
the University.
THE SCHEDULE
(Statutes of Indira Gandhi University, Meerpur)
(See Section 23)
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 sh all be entitled to be
present at, and to address, any meeting of any
authority of other body of the University, but shall
not be entitled to vote thereat, unless he is member
of such authority or body.
Powers and duties of
the Vice- Chancellor
(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 decision of the authorities of the University.
(v) The decision of the Vice-Chancellor regarding
seniority for nomination to t h e v a r i o u s
a u t h o r i t i e s or b o d i e s of t h e University, shall
be final.
2 (i) The Registrar shall be ex-officio Secretary of the
Executive Council and Faculties but 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.
Registrar
(ii) When the office of the Registrar is vacant or when
the Registrar is by reason of illness, or any other
cause is unable to p erform the duties of his office,
the duties of the officer shall be performed by such
person as the Vice-Chancellor may appoint
temporarily for the purpose till the regular
appointment is made the Chancellor on the advice of
Government
(iii) It shall be the duty of the Registrar-
(a) to be the custodian of the records, common seal
and such o ther 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;
(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:
Provided that an appeal shall lie to the Executive
Council against an o rder 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.
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) 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.
Proctor, Chief
Warden, Dean of
Students’
Welfare, Dean
Academic
Affairs.
4 The Proctor, the Chief Warden, the Dean of
Students’ Welfare, 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.
Powers and duties of
the Vice- Chancellor.
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.
6 (1) The Finance Officer shall be a whole-time salaried
officer of the University and shall be appointed by
the Executive Council on the recommendations of
the Selection Committee, on such terms and
conditions as may be prescribed by the Statutes.
Finance Officer
(2) The Finance Officer shall be ex-officio Secretary of
the Finance Committee, but shall not be deemed to
be a member of such committee.
(3) When the office of the Finance Officer is vacant or
when the Finance Officer is by reason of illness
or any other cause is unable to perform the duties
of his offices, the duties of the officer shall be
performed by such person as the Vice-
Chancellor may appoint for the purpose.
(4) The Finance Officer shall-
(a) exercise general supervision over the funds of the
University and shall advise it as regards its financial
policy; and
(b) perform such other functions as may be assigned to
him by the Executive Council or as may be
prescribed by the Statutes.
(5) Subject to the control of the Executive Council, the
Finance Subject to the control of the Executive
Council, the Finance Officer shall-
(a) hold and manage the property and investments of the
University including trust and endowed property;
(b) ensure that the limits fixed by the Finance Committee
for recurring and non-recurring expenditure for a
year are not exceeded and that all moneys are
expended on the not exceeded and that all moneys
are expended on the Excerpt shown. Open the full act in Lexace.