LexThe PT. B.D. SHARMA UNIVERSITY OF HEALTH SCIENCES, ROHTAK ACT, 2008
Haryana · state statute
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UNIVERSITY CALENDAR
Volume - I
Act & Statutes, 2008
(as amended upto Aug. 2022)
PANDIT BHAGWAT DAYAL SHARMA
UNIVERSITY OF HEALTH SCIENCES
ROHTAK-124001 HARYANA, (INDIA)
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FOREWORD
It is a matter of immense pleasure that Pandit Bhagwat Dayal Sharma University
of Health Sciences Calendar (Volume -I) containing the University Act, 2008 and the
Statutes made there under as amended upto August 2022 is being brought out.
I take this opportunity to place on record my appreciation for the hard work put in
by the officers/officials of the University.
I am very much confident that all the functionaries, faculty members and other
staff members of the University, constituent as well as affiliated Institutions will find this
edition immensely useful in updating their information.
Vice-Chancellor
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PREFACE
This Volume is an up -dated compilation of Pandit Bhagwat Dayal Sharma
University of Health Sciences Act and Statutes as amended upto August, 202 2. The
Changes/amendments incorporated in the Act and the Statutes have assent of the
competent authority as mentioned at the end of this Volume.
I am hopeful that the publication of this volume will not only be helpful for the
university functionaries but also for the constituent as well as affiliated institutions of the
University in updating their information. Though utmost care has been taken to avoid any
mistake, yet if any mistake comes to the notice of any respected reader , the same may
please be brought to the notice of the undersigned.
R E G I S T R A R
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CONTENTS
The Act
Section 1 Short title and commencement
” 2 Definitions
” 3 Incorporation
” 4 Territorial exercise of powers
” 5 Bar on conferring granting or issuing degrees,
diplomas or certificates by unauthorised
institutions
” 6 Teaching of University
” 7 Transfer of Pt. B.D. Sharma PGIMS
” 8 Utilization of Assets etc.
” 9 Transfer of service of employees of
Pt. B.D. Sharma PGIMS to University
” 10 Responsibilities and objects
” 11 Powers and functions of University
” 12 Officers
” 13 Chancellor
” 14 Vice-Chancellor
” 14 A Pro Vice-Chancellor
” 15 Registrar
” 16 Director
” 17 Dean, Academic Affairs of University
” 18 Dean, Pt. B.D. Sharma PGIMS
” 19 Deans of Faculties
” 20 Principal, Postgraduate Institute of Dental Sciences, Rohtak
” 21 Authorities
” 22 Court
” 23 Executive Council
” 24 Academic Council
” 25 Finance Committee
” 26 Faculties
” 27 Board of Studies
” 28 Funds and Accounts
” 29 Pension, Provident and Insurance fund
” 30 Statutes
” 31 Ordinances
” 32 Regulations
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” 33 Control by Government
” 34 Affiliation and recognitions
” 35 Protection of action taken in good faith
” 36 Certain disputes to be referred to Chancellor
” 37 Transitory powers of first Vice-Chancellor
” 38 Continuance of Statutes, Ordinances etc.
” 39 Act to override other laws
” 40 Power to remove difficulties
” 41 Reservation
” 42 Annual Report
” 43 Vacancy not to invalidate proceedings
The Schedule
Statute 1 Vice-Chancellor
” 1A Pro Vice-Chancellor
” 2 Registrar
” 3 Director
” 4 Dean, Academic Affairs of University
” 5 Dean, Pt. B.D. Sharma PGIMS
” 6 Medical Superintendent, Pt. B.D. Sharma PGIMS
” 7 Principal, Postgraduate Institute of Dental Sciences, Rohtak
” 8 Controller of Finance
” 9 Other officers of University
” 10 Dean of students welfare and Chief Warden
” 11 Controller of Examinations
” 12 Librarian
” 13 Law Officer
” 14 Court and its constitution
” 15 Meetings of Court
” 16 Powers of the Court
” 17 Executive Council and its constitution
” 18 Powers of Executive Council
” 19 Academic Council and its constitution
” 20 Powers of Academic Council
” 21 Composition of Finance Committee
” 22 Functions and powers of Finance Committee
” 23 Faculties of University
” 24 Constitution of Faculties
” 25 Dean of Faculties
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” 26 Constitution of Medical Faculties
” 27 Constitution of Dental Faculties
” 28 Constitution of Pharmaceuticals Sciences Faculties
” 29 Constitution of Para-Medical Faculties
” 30 Constitution of Indian System of Medicine Faculty
” 31 Head of Department
” 32 Appointments
” 33 Selection Committee
” 33A Selection Committee
” 34 Establishment Committee
” 35 Constitution and function of Planning Board
” 36 Convocation
” 37 Departments
” 38 Assignments of Departments of Studies to Faculties
” 39 P.G. Board of Studies
” 40 U.G. Board of Studies in Bachelor of Medicine
and Bachelor of Surgery
” 41 U.G. Board of Studies in Bachelor of Dental Surgery
” 42 U.G. Board of Studies in Pharmaceutical Sciences
” 43 U.G. Board of Studies in Para-medical Sciences
” 44 U.G. Board of Studies in Indian System of Medicine
” 45 Withdrawal of degree, diploma etc.
” 46 Withdrawal of approval, recognition of teachers
” 47 Gratuity, ex-gratia grant etc.
” 48 Fellowships, scholarship, medals and prizes
” 49 Limitation of term of membership
” 50 Termination of membership etc.
” 51 Disqualification for membership
” 52 Delegation of administrative and financial powers
” 53 Special Mode of Appointment
” 54 Superannuation
Annexure
Annexure-I Haryana Govt. Health and Medical Education Deptt.
Notification The 18th August, 2008
Imp. Note: References of amendments/insertions/substitutions have been given at the end.
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PANDIT BHAGWAT DAYAL SHARMA UNIVERSITY
OF HEALTH SCIENCES, ROHTAK ACT, 2008
(Haryana Act No. 26 of 2008 Notified in Haryana Government
Gazette (Extra), published on June 2, 2008 and
Notification No.S.O.74/H.A.26/2008/S.1/2008 dated 18th August, 2008)
PANDIT BHAGWAT DAYAL SHARMA UNIVERSITY
OF HEALTH SCIENCES, ROHTAK (Amendment) ACT, 2008
(Haryana Act No. 29 of 2008 assented to by the Governor of
Haryana on 23rd September, 2008, published in Haryana
Government Gazette (Extra) on Oct. 3, 2008)
PANDIT BHAGWAT DAYAL SHARMA UNIVERSITY
OF HEALTH SCIENCES, ROHTAK (Amendment) ACT, 2009
(Haryana Act No. 7 of 2009 assented to by the Governor of
Haryana on 16th March, 2009, published in Haryana
Government Gazette (Extra) on March 19, 2009)
PANDIT BHAGWAT DAYAL SHARMA UNIVERSITY
OF HEALTH SCIENCES, ROHTAK (Amendment) ACT, 2010
(Haryana Act No.18 of 2010 assented to by the Governor of
Haryana on 25th September, 2010, published in Haryana
Government Gazette (Extra) on OCT. 1, 2010)
PANDIT BHAGWAT DAYAL SHARMA UNIVERSITY
OF HEALTH SCIENCES, ROHTAK (Amendment) ACT, 2011
(Haryana Act No.19 of 2011 assented to by the Governor of
Haryana on 20th September, 2011, published in Haryana
Government Gazette (Extra) on OCT. 5, 2011 and
Corrigendum dated 14th Oct. 2011)
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AN ACT
to establish and incorporate a University of Health Sciences at Rohtak for the
purposes of teaching and affiliating and ensuring proper and systematic instruction, training and
research in modern systems of medicine and Indian systems of medicine and administration of
Pandit Bhagwat Dayal Sharma Post Graduate Institute of Medical Sciences, Rohtak and for
matters connected therewith or incidental thereto.
Be it enacted by the Legislature of the State of Haryana in th e Fifty-ninth Year of
the Republic of India as follows:-
Short title and
commencement
1. (1) This Act may be called Pandit Bhagwat Dayal Sharma
University of Health Sciences Rohtak Act, 2008.
(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, Ordinances and Regulations made
thereunder, unless the context otherwise requires,-
(a) "academic course" means a course of study in any discipline
of Health Sciences according to the syllabus and curriculum
prescribed by University;
(b) "affiliated college" means a college or an institution admitted
to the privileges of University under this Act;
(c) "appointed day" means the day appointed under sub - section
(2) of section 1;
[5] (ca) “Dental College, Rohtak means the Postgraduate Institute of
Dental Sciences, Rohtak;
(d) "Department" means a unit set up for the purpose of
imparting instructions for courses of study in Health Sciences
or any discipline allied thereto;
(e) "Director" means the head of Pt. B.D. Sharma PGIMS;
(f) "employee" means any person appointed by University
including teachers and other staff;
(g) "Government" means the Government of the State of
Haryana;
(h) "Head of Department" means a senior most Faculty
member/ teacher in respective specialty/super -specialty/
subject/ discipline in University, an institution or an
affiliated college;
(i) "Health Sciences" means the modern systems and Indian
Systems of medicine and all their branches concerning
preventive, promotive, curative and rehabilitative services;
(j) "hostel" means a unit of residence for the students;
(k) "Indian Systems of Medicine" shall, for the purpose of this
Act, include Ayurveda, Unani, Siddha, Homeopathy,
Naturopathy, Yoga and such other disciplines, as may be
prescribed;
(l) "institution" means any hospital, center or other institution
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providing training for degree, diploma or other academic
distinction approved by University;
(m) "Modern System of Medicine " includes all branches of
modern medicine and dentistry dealing with pre - clinical,
para-clinical, clinical, para -medical and para -dental
disciplines at the degree or diploma level or above and such
other disciplines, as may be prescribed;
(n) "prescribed" means prescribed by the Statutes, Ordinances
and Regulations made under this Act;
(o) "principal" means the head of an institution or an affiliated
college and includes, when there is no principal, a vice -
principal and in the absence of the principal or the vice -
principal, the person for the time being duly appointed to act
as the principal;
(p) "professional council" means a professional council such as
Medical Council of India, Dental Council of India, Indian
Nursing Council etc. pertaining to any Heal th Sciences
discipline constituted under State Act or Central Act;
[5] (q) "Pt. B.D. Sharma PGIMS " means Pandit Bhagwat Dayal
Sharma Post Graduate Institute of Medical Sciences, Rohtak
including, Nursing, Pharmacy and other such colleges
maintained by Pt. B.D. Sharma PGIMS;
(r) "recognized teacher" means a person as is recognized by
University for the purpose of imparting instructions in an
affiliated college or institution;
(s) "Schedule" means Schedule appended to this Act;
(t) "State" means the State of Haryana;
(u) "Statutes", "Ordinances" and "Regulations" mean
respectively the Statutes, Ordinances and Regulations of
University made under this Act;
(v) "student" means a person enrolled in University or one of its
affiliated colleges or institut ions for taking a course of study
for a degree, diploma or other academic distinction duly
instituted by University;
(w) "teacher" includes Director, Dean, Medical Superintendent
(if from teaching Faculty), Principal, Senior Professor,
Professor, Associat e Professor / Reader, Assistant
Professor/Lecturer and such other persons imparting
instructions on full time basis in University or affiliated
college or institution, as may be prescribed;
(x) "University" means Pandit Bhagwat Dayal Sharma
University of Health Sciences, Rohtak, established under
this Act;
(y) "University Grants Commission" means a commission
established under section 4 of University Grants Commission
Act, 1956 (Central Act 3 of 1956).
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Incorporation. 3. [1] [18] (1) There shall continue to be a body corporate by the name of
Pandit Bhagwat Dayal Sharma University of Health Sciences,
Rohtak comprising the Chancellor, the Vice -Chancellor, the
Director and the members of the Court, the Executive
Council, 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 and a
common seal with power to acquire, hold and dispose of
property both movable and immovable and to contract and
may by the said name sue or be sued through its Registrar.
Territorial exercise
of powers.
4. (1) The University shall exercise its powers throughout the State.
(2) Notwithstanding anything contained in any other State law for
the time being in force, any institution or any college situated
within the State on the date of commencement of the Act, be
deemed to be associated with, and admitted to the privileges
of University and shall cease to be associated in an y way
with, or be admitted to, any privileges of any other university
and different dates may be notified for different colleges or
institutions:
Provided that-
(i) any student of any institution or 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
University shall hold for such students examinations in
accordance with the cu rricula of study in force in that
university for such period as may be prescribed by the
Statutes, Ordinances and Regulations;
(ii) any such student may, until any such examination is
held by University, be admitted to the examination of
the other univer sity and be conferred the degree,
diploma or any other privilege of that university for
which he qualifies on the result of such examination.
Bar on conferring,
granting or issuing
degrees, diplomas
or certificates by
unauthorized
institutions.
5. (1) Notwithstanding anything contained in this Act or any other
State law for the time being in force, no person or institution,
other than 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 specialized area of
knowledge assigned to it within the territorial jurisdiction of
University which is identical with or is a colourable imitation of
any degree, diploma or certificate conferred, granted or issued
by University.
(2) The contravention of the provisions of sub-section (1) shall be a
cognizable offence punishable with imprisonment upto two
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years or with fine upto two thousand rupees or with both and
shall also be dealt with as per the Regulations laid down i n this
regard keeping in view the orders and guidelines issued by the
competent authorities and academic bodies such as the
Government and the University Grants Commission.
(3) Where an offence under this section has been committed by a
college or an insti tution, every person incharge of and
responsible to, the college or an institution for the conduct of
its business at the time of the commission of the offence, shall
be liable for the offence and shall also be liable to be
proceeded against as per Regulations.
(4) Notwithstanding anything contained in sub -section (2), 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 offe nce is attributable to any neglect on the part of any
partner, director, manager, secretary or other officer of the
company, such partner, director, manager, secretary or other
officer shall be liable for the offence and shall also be liable to
be proceeded against by the University as per Regulations.
Explanation:- For the purpose of this section 'company' means
anybody corporate and includes a firm or other association of
individuals.
Teaching of
University.
6. All teaching in University shall be conducted by and in the name of
University, in accordance with the Statutes, Ordinances and
Regulations made in this behalf.
Transfer of Pt.
B.D. Sharma
PGIMS.
7. Notwithstanding anything contained in the Maharshi Dayanand
University Act, 1975 (25 of 1975) and the Statutes made thereunder
or any other State law-
(a) Pt. B.D.Sharma PGIMS shall with effect from the appointed
day cease to be an affiliated college of the Maharshi Dayanand
University, Rohtak and shall stand transferred to University;
(b) the control and management of all properties and assets
pertaining thereto which were in existence at the time of the
said transfer, together with any accretions and accessories
thereto, shall stand transferred from Gove rnment and vest in
the said University;
(c) [2] The ownership of all properties and assets which were in
existence at the time of the said transfer with any accretions
and accessories thereto, pertaining to Pt.B.D. Sharma PGIMS
whether acquired or created out of grants from the Government
or otherwise, shall continue to vest in the Government. Any
cash balances held by the Government, in the name of the
institution or on its account, whether in deposit, with any bank
or otherwise, shall stand transferred fr om the Government and
vest in the University.
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(d) all rights, powers and privileges, duties, debts, liabilities and
obligations of the Government, contractual or otherwise,
arising or accrued or incurred in relation to the affairs of any of
the institutions shall stand transferred to University;
(e) any doubt or difference in regard to whether any asset or
liability stands transferred under the foregoing clauses shall be
referred to the Government, whose decision thereon shall
be final;
(f) all references in any will, deed or other documents, whether
made or executed before or after the appointed day, which
contains any bequest, gift, endowment or trust in favour of
Government for the purpose of Pt. B.D. Sharma PGIMS shall
stand transferred to University;
(g) any student of Pt. B.D. Sharma PGIMS who immediately prior
to the appointed day was studying for any examination of the
Maharshi Dayanand University, Rohtak, shall continue his
academic year as a student of the then university and be
permitted to complete his courses in preparation thereof and be
admitted to the examination;
(h) members of Faculty elected by Maharshi Dayanand University,
Rohtak for various councils like Dental Council of India,
Medical Council of India etc. shall continue ti ll the expiry of
their respective term.
Utilization of assets
etc.
8. The properties, assets and rights transferred to University by virtue
of section 7 shall continue to be utilized for the purposes of which
they were being utilized or were intended to b e utilized immediately
before the appointed day.
Transfer of
services of
employees of Pt.
B.D. Sharma
PGIMS to
University.
9. Subject to the provisions of this Act, every person who was
employed in Pt. B.D. Sharma PGIMS on and before the
commencement of this Act, shall become an employee of University
and shall hold his office or service therein by the same tenure, at the
same remuneration and upon the same terms and conditions and
with the same rights and privileges as to pension, leave, gratuity,
provident fund and other matters, as he would have held, if this Act
had not been enacted and shall continue to do so unless and until his
employment is terminated or until such tenure, remuneration and
terms and conditions are duly varied in accordance with th is Act or
Statutes made thereunder.
Responsibilities
and objects.
10. Following shall be the objects of University, namely:-
(i) to administer, manage and advance Pt. B.D. Sharma PGIMS
and monitor and regulate the functions of affiliated colleges
and institutions;
(ii) to establish uniformity in standards of education in all
Faculties;
(iii) to promote research in various disciplines of Health Sciences
with special focus on social and economic relevance of such
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research and with emphasis on occupational and environmental
health issues affecting the people;
(iv) to establish and develop study centers integrating all
disciplines relevant to health sciences;
(v) to promote the development and use of information technology
as part of technological infrastructure;
(vi) to attain high standards of academic excellence by providing
the necessary physical infrastructure.
Powers and
functions of
University.
11. The University shall exercise the following powers and perform the
following functions, namely:-
(a) to provide facilities and promote studies and research in
emerging areas of medical education, including new frontiers
of bio-medical science and technology, clinical therapeutics,
bio-engineering and other areas of medicine and to achieve
excellence in these and connected fields;
(b) to hold examinations and grant degrees, diplomas and other
academic distinctions or titles to persons in the fields of
emerging areas of medical education, including new frontiers
of medical science, bio -medical technology etc. as laid down
in the Statutes, Ordinances or Regulations;
(c) to confer honorary degrees or other distinctions on a approved
person in the manner laid down in the Statutes;
(d) to institute prizes, medals, research studentship 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 transferors, donors,
testators, as the case may be, and to create such corpus fund
with the donations so received for the welfare of University;
(f) to institute principalship, headship of department, senior
professorship, professorship, associate professorship/
readership, assistant professorship / lecturership, and to create
other posts of any description requir ed by 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 University in
such manner as may be conducive to their common goals;
(h) to provide i nstruction, including correspondence and such
other courses, to such persons as are not members of
University, as it may determine;
(i) to borrow with the approval of the Government, on the
security of the property of University, money for the purposes
of University;
(j) to supervise, control and regulate the residence, conduct and
discipline of the students;
(k) to acquire, hold, manage, lease or dispose of any property,
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movable or immovable including trust and endowment
properties, for the purpose of University;
(l) to assess the needs of the State and the country in terms of
subjects, fields of specialization, levels of education and
training of technical manpower, both on short and long term
basis and to initiate necessary programmes to meet those
needs;
(m) to promote research, design and development programmes in
the field of Health Sciences that have relevance to social and
health sector needs so that the sector is assured of the quality
manpower, trained with the appropriate skills;
(n) to initiate measures to enlist the co -operation of private
health sector providers, industries and the Government
employers to provide complementary facilities;
(o) to provide for continuous experimentation in imparting
knowledge, organization of training and prepar ation of
textbooks and other instructional materials;
(p) to arrange for progressive introduction of continuous
evaluation and reorientation of the subjective educational
measurement;
(q) to further entrepreneurial ability among its students;
(r) to educat e the public with regard to the requirement of, and
opportunities in the profession of medical education,
including new frontiers of bio -medical science and
technology, clinical therapeutics, bio - engineering and other
areas of medicine and its responsibil ities and services to the
society;
(s) any other function which University deems appropriate for
promotion of education and research in Health Sciences etc.
Officers. 12. The following shall be the officers of University, namely:-
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iia) [1] [18] deleted;
(iii) the Registrar;
(iv) the Director, Pt. B.D. Sharma PGIMS;
(v) Dean, Academic Affairs of University;
(vi) Dean, Pt. B.D. Sharma PGIMS;
(vii) Deans of Faculties;
(viii) Principal, [5] Postgraduate Institute of Dental Sciences, Rohtak;
(ix) such other persons in the service of University, as may be
declared, by the Statutes, to be the officers of University.
Chancellor. 13. (1) The Governor of Haryana by virtue of his office shall be the
Chancellor of University.
(2) The Chancellor shall be the Head of University.
(3) The Chancellor shall, if present, preside over the convocation
of University for conferring degrees and meetings of the
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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 affairs and properties
of University, its buildings, laboratories, libraries,
museums, workshops, equipments etc.; and of any
affiliated college or institution and also of
examinations, teaching and other work conducted and
done by University or in respect of any other matter
connected with University;
(ii) to cause an inquiry to be made in like manner in
respect of any matter connected with the
administration of finances of University, or
institutions.
(5) The Chancellor shall forward to the Vice Chancellor a copy of
inspection report for obtaining the views of the Executive
Council thereon, and on receipt of such views, the Chancellor
may give such directions as he considers necessary and fix a
time limit for the action to be taken by University.
(6) The Chancellor may, on the advice of the Government, cause
an inquiry to be held in acco rdance 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.
(7) 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.
(8) After considering the representation, if any, m ade by the
University, the Chancellor may cause to be made such
inspection or inquiry as is referred to in sub-section (4).
(9) 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.
(10) The Chancellor may, if the inspection or inquiry is made in
respect of University, address the Vice -Chancellor with
reference to the result of such inspe ction 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.
(11) The Executive Council shall communicate through the
Registrar to the Cha ncellor such action, if any, as it proposes
to take or has taken upon the result of such inspection or
inquiry.
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(12) Where the Executive Council does not, within a reasonable
time, take action to the satisfaction of the Chancellor, the
Chancellor may, afte r 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.
(13) Without prejudice to the foregoing provisions of this secti on,
the Chancellor may, by order in writing, annul any
proceedings of University, which are not in conformity with
this Act, the Statutes, the Ordinances, or the Regulations:
Provided that before making any such order, he shall
call upon University to s how cause why such an order should
not be made, and if any cause is shown within a reasonable
time, he shall consider the same.
(14) The Chancellor may, at any time, require or direct University
to act in conformity with the provisions of this Act, the
Statutes, Ordinances and Regulations made thereunder.
(15) The power exercised by the Chancellor under sub -sections
(13) and (14) shall not be called in question in any civil court.
(16) Any employee of the University, who is aggrieved by the
decision of the Executive Council or the Vice -Chancellor in
respect of any disciplinary action taken against him, may
address a memorial to the Chancellor in such manner, as may
be prescribed by the Statutes and the decision of the
Chancellor shall be final.
(17) 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 Director from office, if he is
found on such inquiry, to be a person patently unfit to be
continued in such office.
(18) The Chancellor shall exercise such other powers and perform
such other duties as may be conferred upon him under this
Act or the Statutes made thereunder.
Vice-Chancellor. 14. (1) The Chancellor shall appoint the Vice -Chancellor, who shall
be a salaried officer, on the advice of the Government, as per
the qualifications and experience prescribed by the Statutes.
(2) The Government shall constitute a Search Committee
consisting of one nominee of the Chancellor and two
nominees of the Executive Cou ncil, which shall prepare a
panel of at least three names, in alphabetic order, from which
the Vice -Chancellor shall be appointed. The terms and
conditions of the services of the Vice -Chancellor, shall be
determined by the Chancellor, on the advice of the
Government.
(3) The Director on the appointed day shall stand appointed as
first Vice-Chancellor until a regular appointment is made in
17
accordance with the provisions of this Act or for a period of
six months, whichever is earlier.
(4) 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 such person appointed as Vice -
Chancellor shall hold office on attaining the age of [4] sixty-
eight years irrespective of the fact that his term has not
expired.
(5) The Vice -Chancellor may perform clinical, teaching and
research work, if he so desires.
(6) The amount of remuneration and other conditions of service
of the Vice-Chancellor shall be such as may be prescribed:
Provided that such terms and conditions shall not be
varied to the disadvantage of the Vice -Chancellor during his
term of office.
[18](7) If the Vice -Chancellor is unable to perform his duties owing
to his temporary incapacity on ac count of illness or any other
reasons, or the office of the Vice -Chancellor falls vacant due
to death or otherwise, the Chancellor shall make such
arrangements for the duties of the Vice -Chancellor to be
performed by some authority until Vice-Chancellor rejoins.
(8) The Vice -Chancellor shall be the principal executive and
academic officer of University and shall exercise supervision
and control over the affairs of University and give effect to
the decisions of all the authorities of University.
(9) 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 University by or under
this Act except in the matters involving creation or abolition
of a Faculty, Department or post, the matter involving the
appointment or removal of an employee:
Provided that the Vice -Chancellor before exercising
powers under this section shall record in writing the reasons,
why the matter cannot wait till the meeting of the authority
concerned:
Provided further that if the authority concerned is of
the opinion that such action ought not to have been taken by
the Vice-Chancellor, it may refer the matter to the Chancellor
whose decision thereon shall be final:
Provided further that any person in the service of
University who is aggrieved by the action taken by the Vice -
Chancellor under this sub -section shall have the right to
represent to the Executive Council within one month from the
date on which decision on such action is communi cated to
him and thereupon the Executive Council may confirm,
modify or reverse the action taken by the Vice -Chancellor.
18
The employee shall be informed that the action has been taken
under emergency powers.
(10) The Vice-Chancellor shall convene meetings of the Court, the
Executive Council, the Academic Council and the Finance
Committee and he may, by order in writing, delegate the
powers of convening any of the said meetings to any of the
officers of University. The Vice -Chancellor shall be the ex
officio Chairman of the Executive Council, Academic
Council and Finance Committee and preside over the
meetings of these bodies.
(11) The Vice -Chancellor shall ensure faithful observance of the
provisions of this Act and the Statutes and Ordinances made
thereunder.
(12) The Vice-Chancellor shall be responsible for the presentation
of the annual financial estimate, annual account and balance
sheet of University to the Executive Council.
(13) The Vice -Chancellor shall be responsible for the proper
administration of University and for close co -ordination and
integration of teaching, research, clinical work and
dissemination of knowledge.
(14) The Vice -Chancellor shall exercise such other powers and
perform such other functions, as may be prescribed by the
Statutes and Ordinances.
[1] Pro Vice-
Chancellor
14A [18] Deleted
Registrar. 15. (1) The Registrar shall be appointed by the Chancellor on the
advice of the Government in such manner, as may be
prescribed by the Statutes.
(2) The Registrar shall be the Chief Administrative Officer of
University. He shall work directly under the superintendence,
direction and control of the Vice-Chancellor.
(3) The Registrar shall exercise such powers and perform such
duties as may be prescribed by the Statutes.
Director. 16. The Director shall be the administrative head of Pt. B.D. Sharma
PGIMS. He shall be appointed by the Chancellor, on the
recommendation of the Government. The qualifications, powers,
functions and duties of the Director shall be such, as may be
prescribed by the Statutes.
Dean, Academic
Affairs of
University.
17. (1) The Dean, Academic Affairs of University shall look after the
academic affairs of the University.
(2) The mode of appointment, powers and duties of the Dean ,
Academic Affairs of University shall be such, as may be
prescribed by the Statutes.
Dean, Pt. B.D.
Sharma PGIMS.
18. (1) The Dean, Pt.B.D.Sharma PGIMS shall look after the
academic affairs of Pt.B.D.Sharma PGIMS.
(2) The mode of appointment and the powers and functions of the
19
Dean, Pt.B.D.Sharma PGIMS shall be such, as may be
prescribed by the Statutes.
Deans of Faculties. 19. (1) There shall be a Dean of each Faculty.
(2) The mode of appointment, powers and functions of the Dean
of Faculty shall be such, as may be prescribed by the Statutes.
Principal,
[5] Postgraduate
Institute of Dental
Sciences, Rohtak.
20. (1) The Principal, [5] Postgraduate Institute of Dental Sciences,
Rohtak shall be the administrative and academic head of the
Postgraduate Institute of Dental Sciences, Rohtak under the
overall control of the University.
(2) The mode of appointment, powers and functions of the
Principal, [5]Postgraduate Institute of Dental Sciences, Rohtak,
shall be such, as may be prescribed by the Statutes.
Authorities. 21. The following shall be the authorities of University, namely:-
(i) the Court;
(ii) the Executive Council;
(iii) the Academic Council;
(iv) the Finance Committee;
(v) the Faculties;
(vi) the Boards of Studies;
(vii) such other bodies, as may be prescribed by the Statutes.
Court. 22. (1) The Court shall be an advisory body and shall consist of such
members, as may be prescribed by the Statutes.
(2) The Court shall exercise such powers and perform such
duties, as may be prescribed by the Statutes.
Executive Council. 23. (1) The Executive Council shall be the principal executive body
of University.
(2) The constitution of the Executive Council, the term of office
of its members and its powers and functions shall be such, as
may be prescribed by the Statutes.
Academic Council. 24. (1) The Academic Council shall be the principal academic body
of University and shall, subject to the provisions of this Act,
the Statutes, Ordinances and Regulations, co -ordinate and
exercise general supervision and control over all academic
policies of University.
(2) The constitution of the Academic Council, the term of office
of its members and its powers and functions shall be such, as
may be prescribed by the Statutes.
Finance
Committee.
25. The constitution, powers and functions of the Finance Committee
shall be such, as may be prescribed by the Statutes.
Faculties. 26. The Faculties of University, their constitution, functions and powers
shall be such, as may be prescribed by the Statutes.
Board of Studies. 27. There shall be such Under Graduate Board of Studies in various
disciplines of Health Sciences, as may be prescribed by the Statutes.
The Post Gra duate/Doctoral Board of Studies shall be attached to
each Department having Post Graduate Teaching Course. The
constitution and powers of the Board of Studies shall be such, as
20
may be prescribed by the Statutes.
Funds and
accounts.
28. (1) The University shall have a general fund to which shall be
credited,-
(a) the present finance/funding from the Government which
shall continue as such, in addition to the enhanced
budget for creation and functioning of University in
form of grant-in-aid every year;
(b) its income from fees, other income generated from Pt.
B.D. Sharma PGIMS, endowment, donations, gifts and
grants; and any other income accruing to University;
(c) any contributions or grant made by the Government on
such conditions, as may be imposed by the Government;
(d) any contribution or grant made by the Central
Government, the University Grants Commission,
International Donor Agencies, like the World Health
Organization and United Nations International
Children's Emergency Fund etc.
(2) The University may have such other funds, as may be prescribed by
the Statutes.
(3) The University may, for any of the purposes prescribed by the
Statutes, borrow money from a bank or a corporation. If the total
amount borrowed ex ceeds one crore rupees, prior approval of the
Chancellor shall be obtained.
(4) All the funds of University shall be managed in such manner, as
may be prescribed by the Statutes.
(5) The Government shall have power to order special audit of the
accounts of University by such auditors, as it may direct under
special circumstances.
[3] (a) 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 be audited
every year and at intervals of not more than fifteen
months 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 o f 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 observation
made by the Chancellor on the annual accounts shall be
brought to the notice of the Court and observations of
the Court, if any, after being considered by the
Executive Council, be submitted to the Chancellor.
[3] (b) 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.
21
(6) The Vice-Chancellor shall cause to be prepared on or before
such date, as may be prescribed, financial estimates of
University for the ensuing year and submit the sam e to the
Executive Council for approval.
(7) The Executive Council may approve the financial estimates
with such modifications, as it deems fit, and no expenditure
shall be incurred except in accordance with the financial
estimates as approved by the Executive Council.
Pension, provident
and insurance
fund.
29. (1) The University shall institute, for the benefit of its officers,
teachers and other employees, pension, provident fund and
insurance fund on the pattern of the Government employees.
(2) Where any provident fund and insurance fund have been so
instituted, the provisions of the Provident Funds Act, 1925
(Act 19 of 1925), shall be applicable.
Statutes. 30. (1) On the commencement of this Act, the Statutes of University
shall be those as set out in the Schedule.
(2) The Executive Council may, from time to time, make new or
additional Statutes or may amend or repeal the Statutes in the
manner hereinafter provided in this section:
Provided that the Executive Council shall not make,
amend or repeal any Statute, affecting the status, power or
constitution of any authority of University until such authority
has been given an opportunity of expressing an opinion, in
writing, on the prop osed changes and any opinion so
expressed shall be considered by the Executive Council.
(3) 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 or 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.
(4) 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 any matter specified
by him and if the Executive Council fails to implement such a
direction within sixty days of its receipt, the Chance llor may,
after considering the reasons, if any, communicated by the
Executive Council or its inability to comply with such
direction, make, amend or repeal the Statutes suitably.
(5) Subject to the provisions of this Act, the Statutes may provide
for all or any of following matters, namely:-
(a) the constitution, functions and powers of the authorities
and other bodies of University as may be constituted
from time to time;
22
(b) the continuance in office of the members of the said
authorities or bodies and filling up of vacancies of
members and all other matters relating to these
authorities;
(c) the conferment of honorary degrees;
(d) the holding of convocations for conferring degrees;
(e) the withdrawal of degrees, diplomas, certificates and
other academic distinctions;
(f) the establishment, maintenance and abolition of
Faculties, Departments, hostels, affiliated colleges and
institutions;
(g) the conditions of affiliation of colleges and institutions
and those under which affiliation may be withdrawn;
(h) the institution of Emeritus Professorship, Visiting
Professorship, fellowship, scholarship, studentship,
travel bursaries, medals and prizes, chairs etc;
(i) the procedure to be followed at meetings of authorities,
including stipulation of quo rum for transaction of
business; where such stipulations are not already made
in this Act;
(j) the classification, mode of appointment, powers, duties
and nomenclature of teachers and other posts of
University, Pt. B.D. Sharma PGIMS, colleges and
institutions;
(k) the acceptance and management of bequests, donations
and endowments;
(l) all other matters, which by this Act are to be or may be
provided for by the Statutes.
Ordinances. 31. (1) The Ordinances shall be made, amended, repealed or added
to by the Executive Council:
Provided that no Ordinance shall be made-
(a) affecting the admission or enrolment of students or
prescribing examinations to be recognized as
equivalent to University examination;
(b) affecting the conditions, mode o f appointment or
duties of examiners or the conduct or standard of
examinations or any course of study, unless the draft
of such an Ordinance has been proposed by the
Academic Council.
(2) The ExecutExcerpt shown. Open the full act in Lexace.