The Maharshi Dayanand University Act, 1975 (25 of 1975)

UNIVERSITY CALENDAR
Volume - I
Act & Statutes
(as amended upto September, 2012)
MAHARSHI DAYANAND UNIVERSITY
Rohtak-124 001, Haryana (India)

M.D. University, Rohtak
CALENDAR
Volume-I
2012
(The Act & Statutes)
(as amended upto September , 2012)
ROHTAK-124001
(Haryana-India)
Published by :
Dr. S.P . V ats
Registrar,
Maharshi Dayanand University,
Rohtak
Published in :
September , 2012
Printed at : M.D. University Press, Rohtak.
FOREWORD
This is a glorious moment for me to write this foreward for
the latest and updated volume I of University Calendar. It goes
without saying that being an established institution each and every
activity of the University is governed by the written rules and
regulations which have been framed over a long passage of time.
These leave little scope for tilting of the rules and therefore bind
the acts in a positive framework. As norms and values  go hand in
hand and in fact are interwoven these have been incorporated in
the present volume in an appropriate shape. It contains guidelines
of functioning for its statutory functionaries and provides a glimpse
to all those interested in learning the functioning pattern of the
University. It also acts as a Bible for all University officials who
are guided by it while taking decisons and acting in the ultimate
interest of our studentship.
It is our Academic Branch which is mainly instrumental in
framing such vital documents and then comes our Press in picture
in giving black and white shape to these in bound and usable form.
Both have done tremendous job. While all efforts have been made
to ensure that no error finds place in this; nevertheless in case any
such thing is noticed or brought to the notice by any well- wisher
the same shall be instantly rectified.
Rohtak
Sept., 2012 (S.P. V ats)
Registrar
1THE 2[MAHARSHI DAYANAND UNIVERSITY]
ACT, 1975
(Haryana Act No. 25 of 1975)
(Received the assent of the Governor of Haryana on the 21st August, 1975,
and first published for general information in the Haryana Government Ga-
zette (Extraordinary), Legislative Supplement Part 1 of 25th August, 1975)
1 2 3 4
Year No. Short title Whether repealed of other
wise affected by legislation.
1975 25 The 3[Maharshi Amended by Haryana
Dayanand Uni- Act 5 of 19774.
versity] Act 1975 Amended by Haryana Act
17 of 19775.
Amended by Haryana Act
40 of 19806.
Amended by Haryana Act
18 of 19817.
Amended by Haryana Act
8 of 19838.
Amended by Haryana Act
2 of 19849.
Amended by Haryana Act
1 of 198610.
Amended by Haryana Act
5 of 199211.
Amended by Haryana Act
12 of 199412.
Amended by Haryana Act
10 of 199413.
Amended by Haryana Act
2 of 199714.
Amended by Haryana Act
No. 7 of 200315.
Amended by Haryana Act
No. 17 of 200816.
Amended by Haryana Act
No. 23 of 200817.
1. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 14th
January, 1975. page 1015.
2. Substituted for the words “Rohtak University” by Haryana Act 17 of 1977.
3. Substituted for the words “Rohtak University” by Haryana Act 17 of 1977.
4. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 25th
March 1977. page 502.
5. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 3rd July, 1977. page 1180.
6. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 2nd
December , 1980. page 2152.
7. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 21st
September, 1981. page 1396.
8. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 21st
March, 1983. page 332.
9. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 3rd
September, 1984. page 1460.
10. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 19th
February, 1986. page 220.
11. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 7th January, 1992.
12. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 30th June , 1994.
13. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 8th April , 1997.
14. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 6th January, 1998.
15. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 2nd April , 2003.
16. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 25th April , 2008.
17. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the 6th May, 2008.
2 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
AN ACT
to establish and incorporate a 1[teaching-cum-
affiliating University] at Rohtak for the encouragement of Inter-
disciplinary higher education and research with special emphasis
on studies of Life Sciences and Environmental and Ecological
Sciences.
Be  it enacted by the Legislature of the State Haryana
in the Twenty-sixth year of the Republic of India, as follows :-
Short title and 1. (1) This Act may be called the 2 [Maharshi
Commencement Dayanand University] Act, 1975.
(2) It shall come into force on such date as the
State Government may , by notification,*
appoint.
Definitions 3[2 In this Act and in all statutes, ordinances
and regulations made thereunder unless the
context otherwise requires :-
(a) “college” means a college maintained by, or
admitted to the privileges of, the University
under this Act.
(b) “employees” means any person appointed
by the University, and includes teachers and
other staff of the University;
(c) "Government" means the Government of
the State of Haryana;
(d) “hall” means a unit of residence or of
corporate life for the students of the
University , college or institute provided,
maintained or recognised by the University;
(e) “institution” means an academic institution,
not being a college, maintained by, or
admitted to the privileges of the University;
1. Substituted for the words "unitary teaching and residential University" by Haryana Act 8
of 1983.
2. Substituted for the words "Rohtak University" by Haryana Act 17 of 1977.
*appoints the 19th day of April, 1976 as the date on which the said Act shall come into
force, vide Haryana Government, Education Department, notification No. S.O. 65/H.A.
25/75/S.I.76, dated the 19th April, 1976.
3. Substituted for the words "Rohtak University" by Haryana Act 17 of 1977.
THE  ACT 3
(f) “principal” means the head of a college, and
includes, when there is no principal, the
person for the time being duly appointed to
act as principal and, in the absence of the
principal or acting principal, a vice-principal
duly appointed as such;
(g) “recognised teachers’ means such persons
as are recognised by the University for the
purpose of imparting instructions in a
college or an institution admitted to the
privileges of the University .
(h) “statutes”, “ordinances” and “regulations”
means respectively the statutes, ordinances
and regulations of the University made
under this Act;
(i) “teachers of the University” means
professors, [assoc. professor, asstt.
professor]2 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; and
(j) “University” means the 1[Maharshi
Dayanand University ,] as incorporated
under this Act.
Incorporation 3. (1) The first Chancellor and the first Vice-
Chancellor of the University who shall be
persons appointed in this behalf by the
Government by notification and the first
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, are hereby
constituted a body corporate by the name of
the “1[Maharshi Dayanand University]”.
1. Substituted by Haryana Act 8 of 1983 and in the original sub-section(f) of section 2 the
words "Rohtak University" were substituted by Maharshi Dayanand University vide
Haryana Act 17 of 1977.
2. Substituted in clause (i) of Section 2 by Haryana Act No. 11 of 2012.
4 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
(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 1[4 (1) The limits of the area within which the
of Power University shall exercise its powers shall be
such as the State 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
appointed 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
University shall hold for such student
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;
1. Sub-section LA was inserted by Haryana Act 5 of 1977 and sub-section IB was inserted by
Haryana Act 13 of 1981 and further section 4 substituted by Haryana Act 8 of 1983.
THE  ACT 5
(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 qualified on the
result of such examination.]
Bar of conferring, granting or issuing
degrees, diplomas or certificates by un-
authorised institutions :  1
4.A 1[(1) Notwithstanding anything contained in this
Act or in 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 within the territorial juris-
diction of the University , which is identical
with or is a colourable imitation of any
degree, diploma or certificate conferred,
granted or issued by the University .
(2) Contravention of the provisions of sub-
section (1) shall be a cognizable offence
punishable with imprisonment upto two
years or fine upto two thousand rupees or
both.
(3) Where an offence under this section has
been committed by a company, the company
as well as every person incharge of, and
responsible to the company 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 and punished accordingly .
Provided that, nothing contained in this
sub-section shall render any such person
liable to any punishment, if he proves that
the offence was committed without his
1. Substituted by Haryana Act No. 8 of 1983.
6 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
knowledge or that he exercised all due
diligence to prevent the commission of such
offence.
(4) Notwithstanding anything contained in sub-
section (3), where an offence under this
section has been committed by a company
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 director, manager, secretary or other
officer of the company, such 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 purposes of this section :-
( a) “company” means any body
corporate and includes a firm or other
association of individuals; and
(b) “director” in relation to a firm is a
partner in the firm
Powers of 5. The University shall exercise the following powers
University and perform the following duties, namely :-
( a ) to provide for research and
instruction in such branches of
learning as the University may think
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;
THE  ACT 7
(e) to receive gifts, donations or
benefactions from the Government
and to receive gifts, donations and
transfers of moveable or immoveable
property from transferrers, donors,
testers as the case may be;
1[( f ) to institute principalships,
professorships, assoc. professor-
ships,  asstt. professorship, and
other teaching or academic posts
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 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
instruction in any college or
institution admitted to the privileges
of the University;
(j) to admit to its privileges, colleges
and institutions not maintained by
the University; to withdraw all or any
of these privileges in accordance with
such conditions as may be prescribed
by the statutes; and to recognise
halls not maintained by the
University and to withdraw any such
recognition;
(k) to declare a college, an institution or
a department as autonomous college
or an institution or a department, as
the case may be;
(l) to borrow with the approval of the
State Government, on the security of
the property of the University ,
money for purposes of the
University;
(m) to supervise, control and regulate the
residence, conduct and discipline of
the students of the University and
1. Substituted for clause (f) to (1) by Haryana Act 11 of 2012.
8 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
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 arrangement 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; and
(p) 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 .]
University open to all races,  6. The University shall be open to all persons
classes, castes and creeds irrespective of sex,1[xxxxx] race, creed, caste
or class; and no test or condition shall be
imposed as to religious belief or profession
in admitting or appointing members,
students, teachers, workers or in any other
connection whatsoever and no benefaction
shall be accepted which in the opinion of
the authorities of the University involves
conditions or obligations opposed to the
spirit and objects of this provision.
1[Provided that nothing contained in this
section shall be deemed to prevent the
University from making any special
provision in respect of weaker sections of
the society and in particular Scheduled
Castes and Scheduled Tribes.]
Teaching of 7. All teaching in the University shall be
University conducted by and in the name of the
University, in accordance with the statutes,
ordinances and regulations made in this behalf.
Officers of University 2[8 The following shall be officers of the
University , namely :-
(i) the Chancellor,
(ii) the Vice-Chancellor,
(iii) 3[Pro-Vice-Chancellor]
(iv) Deans of Faculties,
1. The words "Nationality" omitted by Haryana Act 8 of 1983.
2. Added by Haryana Act 8 of 1983.
3. Substituted by Haryana Act 8 of 1983
THE  ACT 9
(v) the Registrar
(vi) the Finance Officer,
(vii) the Librarian,
(viii) the Controller of Examinations, if any ,
(ix) the Dean of Colleges, if any,
(x) the Dean of Students Welfare, if any ,
(xi) such other persons in the services
of the University as may be declared
by the statutes to be the Officers of
the University .]
Chancellor 1[9 (1) The Governor of Haryana by virtue of his
office shall be the Chancellor of the
University .
(2) The Chancellor shall be the head of the
University .
(3) The Chancellor shall, if present, preside over
the convocation of the University for
conferring degree and 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 equipments 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, given
notice to the University of his intention to
cause an inspection or enquiry 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).
1. Omitted by Haryana Act. 7 of 2003 and further Amended by Haryana Act 23 of 2008.
10 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
(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 as 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 been 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.
( 1 1 ) Without prejudice to the foregoing
provisions of this section the Chancellor,
may , be order in writing, annual any
proceedings of the University , which in his
opinion, is not in conformity with this Act,
the statutes or 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, ordinance and regulations made
thereunder.
(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 decision of the Executive
Council or the Vice-Chancellor in respect of
THE  ACT 11
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 9-A 1[(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
University by his academic worth, administrative
competence and moral stature.
2(1A) "The State 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 State
Government, The terms and conditions of
service of the Vice- Chancellor, shall be
determined by the Chancellor on the advice
of the State Government.
3(1B) The Chancellor may, on the advice of the
State 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]4 years irrespective
of the fact that his term has not expired;
[Provided further that a person, holding the
office of the Vice-Chancellor, who was
appointed or is deemed to have been
appointed before the first day of November,
1980, shall continue to be governed by the
law in force at the time of his appointment.]
5[(3)] If the Vice-Chancellor is unable to perform
1. Amended by Haryana Govt. Act.- 23, 2008 and Ec Reso. No. 3, of 16.08.2008.
2. Sub-section (1)and (1)A renumbered as (1A) and  (1B) vide Haryana Act No. 23 of 2008.
3. Sub-section (1)and (1)A renumbered as (1A) and  (1B) vide Haryana Act No. 23 of 2008.
4. Amended by Haryana Act No. 3 of 2010.
5. Amended by Haryana Act 25 of 1975 and further substituted Haryana Act. No. 17 of 2008
and noted by Ec. Reso. No. 3 of 16.08.08
12 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
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 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) 1[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 matter involving
creation or abolition of the Faculty,
Department, or Post, the matter involving
appointment or removal of an employee :
Provided that the Vice-Chancellor before
exercising powers under this section shall
record in writing the reasons, why the matter
cannot wait till the meeting of the authority
concerned.
Provided further that if the authority
concerned is of the opinion that such action
ought not to have been taken, the decision
of the authority thereon shall be final.
Provided further that a 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 refer
such action 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.]
1. Amended by Haryana Act 12 of 1994.
THE  ACT 13
(6) The Vice-Chancellor shall exercise such other
powers and perform such other duties as may
be prescribed by the statutes or ordinances.
1[Pro Vice-Chancellor 19AA  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 in the office of the Pro Vice -Chancellor
if, he has attained the age of2[68] years.
3. The Pro Vice-Chancellor shall excercise such duties
as are assigned to him by the Vice-Chancellor."]
Dean of Faculties 9-B Every Dean of a Faculty shall be appointed in such
manner and shall exercise such powers and perform
such duties as may be prescribed by the statutes.
Registrar 9-C 3[ ( 1 ) T he R e g i s t ra r s h a l l b e a p p o i n t e d b y t h e
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.
Finance Officer 9-D The Finance Officer shall be appointed in such
manner and shall exercise such powers and perform
such duties as may be prescribed by the Statutes.
Other Officers 9-E The manner of appointment and powers and duties
of other officers of the University shall be
prescribed by the statutes.]
Creation of teaching 9-F 4[Notwithstanding anything contained in this Act,
and non-teaching the University shall not create any teaching and
posts non-teaching posts or revise the pay scales of the
teaching and non-teaching employees without
obtaining the prior approval of the Government.]
Authorities of the 5[10 The following shall be authorities of the University
University namely :-
(i) the Court;
1. Omitted by Haryana Act No. 7 of 2003  and further inserted Haryana Act No. 17 of 2008
2. Amended by Haryana Act No. 3 of 2010.
3. Amended by Haryana Act No.  10 of 1997.
4 . Added by Haryana Act No. 5 of 1992 and further amended by Haryana Act No.12 of 1994.
5. Substituted by Haryana Act 8 of 1983.
14 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
(ii) the Executive Council;
(iii) the Academic Council;
(iv) the Faculties;
(v) the Finance Committee;
(vi) the Academic Planning Board; and
(vii) Such other authorities as may be declared
by the statutes to be the authorities of the
University .]
Court 1[11 (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 2[12] (1) The Executive Council shall be the principal
executive body of the University.
3[(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 13. (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
1. Inserted  by Haryana Act 8 of 1983.'
2 . Amended  by Haryana Act 17 of 2008 and further noted by E.C. Reso. no. 3 of dated 16.8.2008.
3. Omitted by Haryana Act 7 of 2003 and further amended by Haryana  Act. No. 17 of 2008
& noted by E.C. Reso. No. 3 of 16.8.2008.
THE  ACT 15
exercise general supervision over all
academic policies of the University .
1[(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- Chacellor shall
be the ex-officio member of the Academic
Council."]
Faculties 13-A The constitution and function of the Faculties
shall be such as may be prescribed by the Statutes.
Finance Committee 2[13-B] "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 13-C The constitution and functions of the Academic
Board Planning Board shall be such as may be prescribed
by the statutes.
Statutes and their 3[14. Subject to the provisions of this Act, the statutes
scope 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
1 . Amended by Haryana  Act. No. 25 of 2008  & further noted by E.C. Reso. No. 3 of 16.8.2008.
2. Amended by Haryana  Act. No. 25 of 2008 & noted by E.C. Reso. No. 3 of 16.8.2008.
3. Substituted by Haryana Act 8 of 1983.
16 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
privileges of the University and the
withdrawal of such privileges;
(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 1[15 (1) The statutes of the University shall be those
as set out in the Schedule substitute by the
Maharshi Dayanand University
(Amendment) Act, 1983 and the existing
statutes shall cease to operate ;
Provided that the authorities of the
University constituted under the existing
statutes, shall continue to exercise all the
powers and perform all the functions under
this Act up to the 31st march, 1983 or till
such authorities are constituted in terms of
the statutes set out in the Schedule referred
to above, whichever is earlier.]
2[(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 statutes
affecting the statutes,  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 statute shall
require the approval of the Chancellor, who
may approve, disapprove or remit it for
further consideration. A statute passed by
Government or the Executive Council shall
1. Substituted by Haryana Act 8 of 1983.
2. Amended by Haryana Act No. 10 of 1997.
THE  ACT 17
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  o r o n t h e a d v i c e o f t h e
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 statute suitably .”
Ordinances and 16. Subject to the provisions of this Act and the
their scope statutes, the ordinances may provide for all or any
of the following matters, namely :-
(a) the admission of students to the University
and their enrolments 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
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, degrees and diplomas of the
University;
(e) the conditions of the award of fellowships,
scholarships, 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;
(h) all other matters which by this Act or the
statutes are to be made or may be provided
by the ordinances.
Ordinances how 17. (1) The ordinances shall be made, amended,
made 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
18 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
to be recognised as equivalent to the
University examinations; or
(ii) affecting the conditions, mode of
appointment or duties of examiners
or the conduct or standard of
examinations or any courses of
study;
unless the draft of such an ordinance has
been proposed by the Academic Council.
1[(2) The Executive Council may return to the
Academic  Council for reconsideration,
either in whole or in part, any draft proposed
by the Academic Council under sub-section
(1) alongwith its 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 18 (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 the
number of members required to form
a quorum; 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 meeting and of the business to be
considered at meeting and for the keeping of
a record of the proceedings of the meetings.2[19 xxxx]
Annual Report 3[20 The annual report of the University giving details
of the 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
1. Substituted by Haryana Act 8 of 1983.
2. Section 19 omitted by Haryana Act 8 of 1983.
3. Substituted by Haryana Act 8 of 1983.
THE  ACT 19
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 1[21 (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 Examiner, 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 annual accounts alongwith the report
of 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 Chancellor on the annual accounts shall be
brought to notice of the Court and the
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.]
Conditions of service 2[22. (1) Every salaried officer and teacher, except
of officers and teachers 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 its 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, 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 matters 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.]
1. Substituted by Haryana Act 8 of 1983.
2. Substituted by Haryana Act 8 of 1983.
20 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
Pension, Provident 23. (1) The University shall institute for the benefit
Fund and Insurance of its officers, teachers and other employees,
Fund such pension, provident and insurance fund
as it may deem fit.
(2) Where any provident and insurance fund
has been so constituted the provisions of
the Provident Fund Act, 1925, shall be
applicable to it as if it were a Government
Provident Fund.
Acts or proceedings 24. No act done, or proceeding taken, under this Act
of University authorities by any authority or other body of the University
and bodies not invali- shall be invalid merely on the ground -
dated by vacancies (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;
(c) of any defect or irregularity in such act or
proceeding, not affecting the merit of the case.
Disputes as to con- 25. If any question arises whether any person has been
stitution of Univer- duly elected or appointed as, or is entitled to be, a
sity authorities and member of any authority or other body of the
bodies University , the matter shall be referred to the
Chancellor whose decision thereon shall be final
Power to remove 26. If any difficulty arises with respect to the establishment
difficulties of the University or in connection with the first
meeting of any authority of the University , or
otherwise in first giving effect to the provision 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.
Protection of action 1[27. No suit or other legal proceedings shall lie against
taken in good faith 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 28. Notwithstanding anything to the contrary
University record contained in the Indian Evidence Act, 1872, or in
any other law for the time being in force, a copy of
any receipt, application, notice, order, proceeding,
1. Inserted by Haryana Act 8 of 1983.
THE  ACT 21
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 or 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 saving 1[29. (1) The Punjab State Faculty of Ayurvedic and Unani
Systems of Medicine Act, 1963, in its application
to the State of Haryana, is hereby repealed and the
Haryana  State Faculty of Ayuvedic and Unani
Systems of Medicine (hereinafter referred to as
the Faculty) constituted under section 3A of the
Act so repealed shall, from the date of
commencement of this Act, stand dissolved and
the members thereof shall cease to hold office
as such ;
Provided that the repeal shall not affect -
(a) the previous operation of the Act so
repealed or anything duly done or
suffered thereunder;
or
(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
proceeding 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.
1. Added by Haryana Act 5 of 1977.
22 MAHARSHI DAY ANAND UNIVERSITY, ROHTAK
(2) Subject to the provisions of sub-section (1)
(a) anything done or any action taken
by the Faculty including qualifying
or other examinations held, training
or courses of studies prescribed,
degrees, diplomas or certificates
conferred, granted or issued, fees
fixed or levied or stipends,
scholarships, medals, prizes or
rewards awarded, shall be deemed to
have been done or taken under the
principal Act, and shall continue to
be in force accordingly unless and
until superseded or amended by
anything done or any action taken
under the principal Act.
(b) all properties, movable and
immovable and all interest of
whatsoever nature and kind therein,
vested in the Faculty before the
commencement of this Act shall vest
in the University;
(c) all debts, obligations and liabilities
incurred, all contracts entered into
and all matters and things engaged
to be done by, with or for the Faculty,
under the Punjab State Faculty of
Ayurvedic and Unani System of
Medicine Act, 1963, before the
commencement of this Act shall be
deemed to have been incurred,
entered into, or engaged to be done
by, with or for the University.]
THE STA TUTES 23
THE  STATUTES
1[THE SCHEDULE]
(See Section 15)
Powers and duties 1. ( 1) The Vice-Chancellor shall be ex-officio
of the Vice-Chancellor 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 the meetings of the Court. The Vi

Excerpt shown. Open the full act in Lexace.

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