LexThe Kurukshetra University Act, 1986 (28 of 1986)
Haryana · state statute
Open in Lexace · Ask the AI about this actTHE ACT & STATUTES 1
PART-I
THE ACT
*The Kurukshetra University Act, 1986
(Haryana Act No. 28 of 1986, assented to by the Governor of Haryana
on 18 -12-1986, published in Haryana Government Gazette (Extra.) on
December 23, 1986)
The Kurukshetra University (Amendment) Act, 1991
(Haryana Act No. 4 of 1992, assented to by the Governor of Haryana on
3-1-1992, published in Haryana Government Gazette (Extra.) on
January 7, 1992)
The Kurukshetra University (Amendment) Act, 1993
(Haryana Act No. 14 of 1994, assented to by the President of India on 8-
7-1994, published in Haryana Government Gazette (Extra.) on July 20,
1994)
The Kurukshetra University (Amendment) Act, 1997
(Haryana Act No. 9 of 1997, assented to by the Governor of Haryana on
31-3-1997, published in Haryana Government Gazet te (Extra.) on April
8, 1997)
The Kurukshetra University (Amendment) Act, 2007
(Haryana Act No. 22 of 2008, assented to by the Governor of Haryana
on 30-4-2008, published in Haryana Government Gazette (Extra.) on 6 -
5-2008)
The Kurukshetra University (Amendment) Act, 2008
(Haryana Act No. 16 of 2008, assented to by the Governor of Haryana
on 17 -4-2008, published in Haryana Government Gazette (Extra.) on
25-4-2008)
The Kurukshetra University (Amendment) Act, 2010
(Haryana Act No. 26 of 2010, assented to by th e Governor of Haryana
on 1 3.10.2010, published in Haryana Government Gazette (Extra.) on
28.10.2010)
The Kurukshetra University (Amendment) Act, 2012
(Haryana Act No. 12 of 2012, assented to by the Governor of Haryana
on 16.04.2012 , published in Haryana G overnment Gazette (Extra.) on
26.04.2012.
The Kurukshetra University (Second Amendment) Act, 2012
(Haryana Act No. 23 of 2012, assented to by the Governor of Haryana
on 14.09.2012 published in Haryana Government Gazette (Extra.) on
10.10.2012.
* In repeal of the earlier Kurukshetra University Act of 1956 as amended from time
to time.
KURUKSHETRA UNIVERSITY KURUKSHETRA 2
An Act to consolidate and Amend the law relating to the
Kurukshetra University, as a teaching -cum-affiliating University at
Kurukshetra for the encouragement of inter -disciplinary higher
education and research with special emphasis on the study of
Sanskrit, Prakr it and Modern Indian Languages as also in Indian
Philosophy, Ancient Indian History and other aspects of Indology.
Be it enacted by the Legislature of the State of Haryana in the
Thirty-seventh Year of the Republic of India as follows :-
Short title and Commencement
1. (1) This Act may be called the Kurukshetra University Act,
1986.
(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 Statutes, Ordinanc es and Regulations
made thereunder 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 teacher s 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;
(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) ‘Statutes’, ‘Ordinances’ and ‘Regu -lations’ mean
respectively the Statutes, Ordinances and Regulations
of the University made under this Act;
(h) ‘University’ means the ‘Kurukshetra University’ as
incorporated under the Kurukshetra University
Act,1956; and
THE ACT & STATUTES 3
(i) “University teacher” means Professor, Associate
Professor, Assistant Professor, and such other person
as may be appointed for imparting instruction or
conducting research in the University or in any
college or institution maintained by the University
and is designated as teacher by the Ordinances.
Incorporation
3. (1) There shall continue to be a body corporate by the name of
Kurukshetra University comprising of the Chancellor and the Vice -
Chancellor of the University, and the members of the Cou rt, 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.
(2) The University shall have perpetual succession an d 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 su ch 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 associate d 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 da te, 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
Amended vide Haryana Act No.12 of 2012 assented to by the Governor of
Haryana on 16 th April, 2012 and notified in Haryana Govt. Gazettee(Extra)
on 26th April, 2012.
KURUKSHETRA UNIVERSITY KURUKSHETRA 4
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.
(3) The University shall not, itself or through franchise or agency,
operate or open any off campus centre and study centre :
Provided further that if the University has well maintained post
graduate regional cent res with all the requisite infrastructure, the same
shall continue to be administered by the University.
Explanation-For the purposes of this sub-section,-
(i) “off campus centre” means a centre of the University, by
whatever name called, established by it outside the main
campus, operated and maintained as its constituent unit,
having the University’s complement of facilities, faculty and
staff; and
(ii) “s tudy centre” means a centre, by whatever name called,
established and maintained or recognized by the
University for the purpose of advising, counselling or for
rendering any other assistance required by the students in
the context of distance education.
Bar on conferring, granting or issuing degrees, diplomas or
certificates by unauthorised institutions
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, s hall confer, grant or issue or hold himself or
itself out as entitled to confer, grant or issue any degree, diploma or
certificate 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 a
cognizable offence punishable with imprisonment up to two years or
with fine upto two thousand rupees or both.
(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
Amended vide Haryana Act No.23 of 2012 assented to by the Governor of Haryana
on 14 th September, 2012 and notified in Haryana Govt. Gazettee(Extra) on 10 th
October, 2012.
THE ACT & STATUTES 5
offence and shall be liable to be proceeded against and punished
accordingly.
(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 bee n 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 ass ociation of
individuals.
Powers of the University
6. The University shall exercise the following powers and
perform the following duties, namely :–
(a) to provide for research and instruction in such branches of
learning as the University may think it fit and to 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 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, donations and transfers of
movable or immovable property from transferers, donors or
testators, as the case may be;
(f) to institute principalship, professorship, associate
professorship, assistant profe ssorship and to create other
posts of any description required by the University and to
appoint persons to such posts;
Amended vide Haryana Act No.12 of 2012 assented to by the Governor of
Haryana on 16th April, 2012 and notified in Haryana Govt.Gazettee(Extra)
on 26th April, 2012.
KURUKSHETRA UNIVERSITY KURUKSHETRA 6
(g) to co-operate with educational and other institutions in
India and abroad having objects similar to those of the
University in such manner as may be conducive to their
common objects;
(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 recognise persons for imparting instructio ns 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 make special arrangeme nts 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;
(p) to frame Statutes, Ordinances or Regulations and alter,
modify or rescind the same for all or any of the aforesaid
purposes; and
(q) 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.
THE ACT & STATUTES 7
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 a ny 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 objects 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 cond ucted by and in the
name of the University, in accordance with the Statutes, Ordinances
and Regulations made in this behalf.
Officers of the 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.
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, teachi ng and other work
conducted or done by the University; and
KURUKSHETRA UNIVERSITY KURUKSHETRA 8
(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 C hancellor 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 Univers ity 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.
(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 in his opinion, is 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 thereunder.
(13) The power exercised by the Chancel lor under sub -section
(11) and sub-section (12) shall not be called in question in any Civil
Court.
THE ACT & STATUTES 9
(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 Vice -Chancellor shall be appointed solely on
academic considerations. He shall be a distinguished educationist
having commitment to the values for which the University stands and
abilities to provide leadership to the Un iversity by his academic
worth, administrative competence and moral stature.
(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 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.
(B) 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 no person shall, be appointed to, or continue in the
office of the Vice- Chancellor if he has attained the age of 68 years.
(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 or
otherwise, the Pro -Vice-Chancellor shall 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
Amended vide Haryana Act No.22 of 2008, assented to by the Governor of
Haryana on 30.4.2008, published in the Haryana Gazette (Extra.) on 6.5.2008.
Amended vide H aryana Act No.26 of 2010, assented to by the Governor of
Haryana on 13.10.2010, published in the Haryana Gazette (Extra.) on 28.10 2010.
Amended vide Haryana Act No.16 of 2008, assented to by the Governor of
Haryana on 17.4.2008, published in the Haryana Gazette (Extra.) on 25.4.2008.
KURUKSHETRA UNIVERSITY KURUKSHETRA 10
may be. In the absence of both Vice -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.
(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 matters 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 conc erned is of the opinion
that such action ought not to have been taken, the decision of the
authority thereon shall be final.
Provided further that person in the service of the University who
is aggrieved by the action taken by the Vice -Chancellor unde r the
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 actio n 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.
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 as may be determined by him. He shall not be
below the rank of a Professor.
Added vide Haryana Act No. 14 of 1994, assented to by the President of India on
8-7-1994, published in Haryana Govt. Gazette (Extra.) on 20-7-1994.
Amended vide Haryana Act No.16 of 2008, assented to by the Governor of
Haryana on 17.4.2008, published in the Haryana Gazette (Extra.) on 25.4.2008.
THE ACT & STATUTES 11
(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 in the
office of the Pro -Vice-Chancellor if he has attained the age of 68
years.
(3) The Pro -Vice-Chancellor shall exercise such duties as are
assigned to him by the Vice-Chancellor.
Registrar
11-B. (1) The Registrar shall be appointed by the Chancellor on
the advice of the Government.
(2) The Registrar shall be Chief Admin istrative Officer of the
University. He shall work directly under the superintendence,
direction and control of the Vice-Chancellor.
Other Officers
12. 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
12-A. 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.
Authorities of the University
13. 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
Amended vide Haryana Act No.26 of 2010, assented to by the Governor of
Haryana on 13.10.2010, published in the Haryana Gazette (Extra.) on 28.10 2010.
Amended vide Haryana Go vt. Act No. 9 of 1997, assented to by the Governor of
Haryana on 31-3-1997, published in Haryana Govt. Gazette (Extra.) on 8-4-1997.
Added vide Haryana Govt. Act No.14 of 1994, assented to by the President of
India on 8-7-1994, published in Haryana Govt. Gazette (Extra.) on 20-7-1994.
KURUKSHETRA UNIVERSITY KURUKSHETRA 12
(vii) such other authorities as may be declared by the Statutes to
be the authorities of the University.
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 a ny 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 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.
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 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 Academic Council.
Amended vide Haryana Act No. 16 of 2008, assented to by the Governor of
Haryana on 17-4-2008, published in Haryana Gazette (Extra.) on 25-4-2008.
THE ACT & STATUTES 13
Faculties
17. The constitution and functions of the 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 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 Finance Committee.
Academic Planning Board
19. The constitution and functions of the Academic 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 o f 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 insuranc e 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
Amended vide Haryana Act No. 16 of 2008, assented to by the Governor of
Haryana on 17-4-2008, published in Haryana Gazette (Extra.) on 25-4-2008.
KURUKSHETRA UNIVERSITY KURUKSHETRA 14
(j) all other matters which by this Act, are to be or may be
provided for by the Statutes.
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 Cou ncil 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 opinio n 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 of
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 approval of the
Chancellor who may approve, disapprove or remit 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 moto or on the advice of the
Government, may direct the Executive Council, to make, amend or
repeal the Statutes in respect of a ny 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 suc h direction, make, amend or repeal the Statutes
suitably.
Amended vide Haryana Govt. Act No. 9 of 1997, assented to by the Governor of
Haryana on 31-3-1997, published in Haryana Govt. Gazette (Extra.) on 8-4-1997.
THE ACT & STATUTES 15
Ordinances and their scope
22. Subject to the provisions of this Act and the Statute, the
Ordinances may provide for all or any of following matters, namely
:
(a) the admission of students to the Univer sity 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 examinations of
the Unive rsity 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 examination, degrees
and diplomas of the University;
(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 matte rs 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
(i) affecting the admission or enrolment of students or
prescribing examinations to be recognised as equivalent to
the University examinations; and
(ii) affecting the conditions, mode of appointment or duties of
examiners or the conduct or standard of e xamination or any
course of study;
unless the draft of such an Ordinance has been proposed by the
Academic Council.
KURUKSHETRA UNIVERSITY KURUKSHETRA 16
(2) The Executive Council may return to the Academic Council
for reconsideration, either in whole or in part, any draft propose d by
the Academic Council under sub-section (1) 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 Unive rsity 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
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.
Annual Accounts
26. (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
(Examiner, Local Fund Accounts, Haryana or any other audito r that
may be appointed by the Government. The annual accounts when
audited shall be published in the Haryana Government Gazette and a
copy of annual accounts alongwith the report of the Director, Local
Audit, Haryana (Examiner, 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 ACT & STATUTES 17
the Chancellor on the Annual accounts shall be brought to the notice
of the Court and the observations of th e 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.
Conditions of Service of officers and teachers
27. (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 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 of
one member appointed by the Executive Council, on e 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.
Pension, Provident Fund and Insurance Fund
28. (1) The University shall institute for the benefit of its officers,
teachers and o ther employees such pension, provident fund and
insurance fund as it may deem fit.
(2) Where any provident fund and insurance fund has been so
constituted the provisions of the Provident Fund Act, 1925, shall be
applicable to it as it were a Government Provident Fund.
Vacancy not to invalidate proceedings
29. 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.
KURUKSHETRA UNIVERSITY KURUKSHETRA 18
Certain disputes to be referred to Chancellor
30. 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
31. 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 prov isions
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 any thing, consistent, so far as may be, with the provisions of
this Act, which appears to it necessary or e xpedient 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.
Protection of action taken in good faith
32. 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.
Mode of Proof of University record
33. Notwithstanding anything to the contrary contained in the
Indian Evidence Act, 1872 or in any other law for the time
being inforce, 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, resolu tion, 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, have been admissible in evidence.
Repeal and savings
34. The Kurukshetra Unive rsity Act, 1956 and Statutes made
thereunder are hereby repealed :
Provided that the repeal shall not affect
(a) the previous operation of the Act so repealed or anything duly
done or suffered thereunder; or
THE ACT & STATUTES 19
(b) any right, privilege, obligation or liability acquired, accrued
or incurred under the Act so repealed; or
(c) any penalty, forfeiture or punishment incurred in respect of
any offence committed against the Act so repealed; or
(d) any investigation, legal proceeding or remedy in respect of
any such right, privilege, obligation, liability, penalty,
forfeiture or punishment as aforesaid; and any such
investigation, legal proceedings or remedy may be instituted,
continued or enforced, and any such penalty, forfeiture or
punishment may be imposed as if this Act had not been
passed.
KURUKSHETRA UNIVERSITY KURUKSHETRA 20
THE SCHEDULE
(Statutes of Kurukshetra University under Section 21)
Powers and Duties of the Vice-Chancellor
1. (1) 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.
(2) It shall be the duty of the Vice -Chancellor to see that the
provisions of the Act, the Statutes, the Ordinance s and the
Regulations are duly observed and he shall take all necessary steps to
ensure such observance.
(3) 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.
(4) 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.
(5) The decision of the Vice -Chancellor regarding seniority for
nomination to the various authorities or bodies of the University,
shall be final.
Power and duties of the Pro-Vice-Chancellor
1. (A) (1) The Pro -Vice-Chancellor shall be ex-officio Vice-
Chairman of the Executive Council, the Academic Council, the
Finance Committee, the Selection Committees, in the absence of the
Vice-Chancellor, preside over the meetings of the Executive Council,
the Academic Council, the Finance Committee and the Selection
Committees.
(2) It shall be the duty of the Pro -Vice-Chancellor to see, in the
absence of the Vice -Chancellor, that the provisions of the Act, the
Statutes, the Ordinances and the Regulations are duly observed and
shall take all necessary steps to ensure such observance.
(3) The Pro -Vice-Chancellor, in the absence of 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.
THE ACT & STATUTES 21
(4) The Pro -Vice-Chancellor shall exercise general control over
the affairs of those branches of the University administration that are
assigned to him by the Vice -Chancellor and shall give effect in those
branches to the decisions of the authorities of the University.
Registrar
2. (1) 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. He shall be ex-officio Member-Secretary of the
Court and the Academic Council.
(2) When the office of the Registrar is vacant or when the Registrar
is by reason of illness, or any other cause is 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 regular appointment is made by the Chancellor on the advice of
Government.
(3) 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 th e
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 issuExcerpt shown. Open the full act in Lexace.