LexThe Maharshi Dayanand University Act,1975
Haryana · state statute
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Volume - I
Act & Statutes
(as amended upto 31 October, 2021)
MAHARSHI DAYANAND UNIVERSITY
Rohtak-124001, Haryana (India)
M.D. University, Rohtak
CALENDAR
Volume-I
2021
(The Act & Statutes)
(as amended upto 31 October, 2021)
ROHTAK-124001
(Haryana-India)
Published by :
Prof. Gulshan Lal Taneja
Registrar,
Maharshi Dayanand University,
Rohtak
Published in :
October, 2021
Printed at : M.D. University Press, Rohtak.
MAHARSHI DAYANAND UNIVERSITY, ROHTAK
(Established under Haryana Act No.XXV of 1975)
'A+' Grade University accredited by NAAC
FOREWORD
This is a glorious moment for me to write this foreword 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 its Act, Statutes, Rules & Regulations and Ordinances which
have been framed over a long passage of time. These leave little scope fo r
tilting of the rules and therefore bind the acts in a positive framework. Act
and Statutes 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 is a reference manual for all University officials
who are guided by it while taking decisions 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.
31 October, 2021 (GULSHAN LAL TANEJA)
Registrar
CONTENTS
The Act Pages
Section 1 Short Title and Commencement 1-2
2 Definitions 2
3 Incorporation 3
4 Territorial Exercise of Powers 3-6
5 Powers of University 6-7
6 University Open to all Races, Classes, Castes 7
and Creeds
7 Teaching of University 8
8 Officers of University 8
9 Chancellor 9-10
9-A Vice-Chancellor 10-12
9-AA Pro Vice-Chancellor 12
9-B Deans of Faculties 12
9-C Registrar 12
9-D Finance Officer 12
9-E Other Officers 12
9-F Creation of teaching and non-teaching posts 12
10 Authorities of the University 13
11 Court 13
12 Executive Council 13
13 Academic Council 13-14
13-A Faculties 14
13-B Finance Committee 14
13-C Academic Planning Board 14
14 Statutes and their Scope 14
15 Statutes how made 15
16 Ordinances and their Scope 16
17 Ordinance how made 16-17
18 Regulations 17
20 Annual Report 17
21 Annual Accounts 17-18
22 Conditions of Service of Officers and Teachers 18
23 Pension, Provident Fund and Insurance Fund 18
24 Acts or Proceedings of University Authorities 18
and Bodies
25 Disputes as to Constitution of University 18
Authorities and Bodies
26 Power to Remove Difficulties 19
27 Protection of action taken in good faith 19
28 Mode of proof of University Record 19
29 Repeal and Saving 19-20
The Schedule
Statute 1 Power and Duties of the Vice-Chancellor 21
1.A Powers and Duties of the Pro Vice-Chancellor 21
2 Registrar 21-23
3 Finance Officer 23-24
4 Dean of Student’s Welfare 24
4.A Dean, Academic Affairs 25
5 Dean of Colleges 25
6 Controller of Examinations 25
7 Librarian 25
7-A Proctor 25-26
8 Establishment Committee 26
9 Court and its Constitution 26-29
10 Meeting of the Court 29
11 Executive Council and its Constitution 29-31
11-A Decision of Executive Council 31
12 Powers of Executive Council 31-32
13 Academic Council and its Constitution 32-36
14 Powers of Academic Council 36
15 Composition of Finance Committee 36-37
16 Function and Powers of Finance Committee 37
17 Faculties of University 41-42
18 Constitution of Faculties 42
19 Deans of Faculties 42
20 Powers of Faculties 43
21 Heads of Departments 43
21-A Mode of Appointments of Teaching 43
and Academic Posts
22 Selection Committee for Appointments 43-45
23 Special Mode of Appointment 45
24 Constitution and Functions of Academic 45-46
Planning Board
25 Convocation 46
26 Departments 46-48
26(a) Distance Education 48-51
27 Assignment of Departments of Studies to Faculties 51-54
28 Boards of Studies 54-59
32 Nomination of five students on the Court 59-60
33 Appointments to Non-teaching Posts 60
Other Statutes
Statutes 34 Withdrawal of Degrees, Diploma etc. 61
35 Provident Fund 61-67
36 Fellowships, Scholarships, Medals and Prizes 67
37 Delegation of Administrative & Financial Powers to 67-69
the Officers/Teachers/Employees of the University
38 Conditions for Admission of Colleges/Institutes 70-83
to the privileges of the University and the
Withdrawal of such privileges
39 Maintenance of Discipline among the Students 83-87
40 Honorary Degrees 87
41 Gratuity 87-92
42 Standing Committees, Sub-Committees etc. 92
43 Annual Report 92
44 Academic Calendar 92
45 Establishment of Colleges/Instt. of the University 93
46 Condition of Service for University Employees 93
Annexure
Annexure-I Extract from Rohtak University Act. No. 25 of 1975 94
(Haryana Govt. Gazette, August 25, 1975)
Annexure-II Haryana Government Education Department 95
Notification the 8th November, 1978
Annexure-III Haryana Government Education Department 96
Notification the 29th April, 1991
Annexure-IV Haryana Government Education Department Memo 97
No. 16/2-94 UNP 11(1) dated 26.04.96
Annexure-V Haryana Government Education Department 98
Notification the 26th July, 1996
Annexure-VI Haryana Government Education Department 99
Notification the 15th July, 1998
Annexure-VII Haryana Government Education Department 100
Notification the 13th September, 1999
Annexure-VIII Haryana Government Education Department 101
Notification the July, 2001
Annexure-IX Haryana Government Education Department 102
Notification the 28th July, 2001
Annexure-X Haryana Government Education Department 103
Notification the 21st March, 2005
Annexure-XI Haryana Government Law and Legislative Department 104
Notification the 30th April, 2010
Annexure-XII Haryana Government Law and Legislative Department 105
Notification the 10th October, 2012
¹THE ²[MAHARSHI DAYANAND UNIVERSITY]
ACT, 1975
(Haryana Act No. 25 of 1975)
(Received the assent of the Governor of Haryana on the 21 st August, 1975, and first
published for general informati on 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 otherwise affected by
legislation.
1975 25 The 3[Maharshi Amended by Haryana Act 5 of 19774.
Dayanand University] Amended by Haryana Act 17 of 19775.
Act 1975 Amended by Haryana Act 40 of 19806.
Amended by Haryana Act 18 of 19817.4
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 Gazett e (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) date d the
25th April , 2008.
17. For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary) dated the
6th May, 2008.
2 MAHARSHI DAYANAND 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;
(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;
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
(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 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 the y
continue to hold such office or membership,
are hereby constituted a body corporate by
the name of the “ 1[Maharshi Dayanand
University]”.
(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 3[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.
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.
3. 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.
4 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
(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 noti fied 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 :
(3) 1[The University shall not, itself or through
franchise or agency, operate or open off any
campus centre and study centre:
Provided further that if the University has
well maintained post graduate regional
centres wi th all the requisite infrastructure,
the same shall continue to be administered by
the University.”
Explanation– For the purpose 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) “study centre” means a centre, by whatev er
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.”.
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 (3) of Section (4) was inserted by Haryana Leg. No. 29/2012 and noted by E.C Reso. 11.
of 28.03.2013.
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 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 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 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 offen ce 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, secret ary or other officer
of the company, such director, manager,
1. Substituted by Haryana Act No. 8 of 1983.
6 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
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 anybody 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 de grees 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 moveable or
immoveable property from transferrers,
donors, testers as the case may be;
1[(f) to institute principalships, professorships,
assoc. professorships, 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;
1. Substituted for clause (f) to (1) by Haryana Act 11 of 2012.
THE ACT 7
(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 co nditions 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, a s 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 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 s uch things, as may be necessary,
incidental or conducive to the attainment of
all or any of the objects of the University.]
University open 6. The University shall be open to all persons irrespective
to all races, classes, of sex, 1[xxxxx] race, creed, caste or class; and no test
castes and creeds 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 accep ted
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.]
1. The words "Nationality" omitted by Haryana Act 8 of 1983.
8 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
Teaching of 7. All teaching in the University shall be conducted by
University and in the name of the University, in accordance with
the statutes, ordinances and regulations made in this
behalf.
Officers of University 1[8. The following shall be officers of the
University, namely :-
(i) The Chancellor,
(ii) The Vice-Chancellor,
(iii) 2[Pro-Vice-Chancellor],
(iv) Dean of faculties,
(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 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.
1. Added by Haryana Act 8 of 1983.
2. Substituted by Haryana Act 8 of 1983 and Omitted by Haryana Act. 7 of 2003 and further Amended
by Haryana Act 17 of 2008.
THE ACT 9
(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 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 c ommunicate
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.
(11) 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.
10 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
(14) 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 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 acad emic 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, sh all
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
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.
THE ACT 11
appointed before the first day of November,
1980, shall continue to be governed by the
law in force at the time of his appointment.]
1[(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 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) 2[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
1. 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
2. Amended by Haryana Act 12 of 1994
12 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
thereupon the Executive Council may
confirm, modify or reverse the action taken
by the Vice -Chancellor. The employee shall
be informed that the action has been taken
under emergency powers.]
(6) The Vice- Chancellor shall exercise such
other powers and perform such other duties
as may be prescribed by the statutes or
ordinances.
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 of 2[68]
years.
3. The Pro Vice-Chancellor shall exercise such
duties as are assigned to him by the Vice -
Chancellor."]
Deans 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) The Registrar shall be appointed by the
Chancellor on the advice of the Government.
(2) The Registrar shall be Chief Administrative
Officer of the University. He shall work
directly under the superintendence, direction
and control of the Vice-Chancellor.
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.]
1. Omitted by Haryana Act No. 7 of 2003 and further inserted by 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.
THE ACT 13
Authorities of the 1[10 The following shall be authorities of the University
University namely :-
(i) the Court;
(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 2[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 broa d
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 3[12] (1) The Executive Council shall be t he principal
executive body of the University.
4[(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
exercise general supervision over all
academic policies of the University.
1. Substituted by Haryana Act 8 of 1983.
2. Inserted by Haryana Act 8 of 1983.'
3. Amended by Haryana Act 17 of 2008 and further noted by E.C. Reso. no. 3 of dated 16.8.2008.
4. 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..
14 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
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 - Chancellor 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 may
scope provide for all or any of the following matters,
namely:-
(a) The constitution, powers and functions of the
authorities and other bodies of the University
as may be constituted from time to time.
(b) the classification, mode of appointment,
powers and duties of the teachers and the
officers of the University;
(c) the conditions of service including provision
for pension or provident fund or insurance
scheme for the benefit of the employees of
the University;
(d) the conferment of honorary degrees;
(e) the establishment and abolition of faculties
and departments;
(f) the institution of fellowships, scholarships,
studentships, exhibitions, medals and prizes;
(g) the maintenance of discipline among the
students;
(h) the conditions under which colleges and
institutions may be admitted to the privileges
of the University and the withdrawal of 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 b e
or may be provided for by the statutes.]
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.
THE ACT 15
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 o ut 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
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 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.”
1. Substituted by Haryana Act 8 of 1983.
2. Amended by Haryana Act No. 10 of 1997.
16 MAHARSHI DAYANAND UNIVERSITY, ROHTAK
Ordinances and 16. Subject to the provisions of this Act and the statutes,
their scope 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 certif icates 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 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
1. Substituted by Haryana Act 8 of 1983.
THE ACT 17
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.
1[19 xxxx]
Annual Report 2[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
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 3[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 t he 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
1. Section 19 omitted by Haryana Act 8 of 1983.
2. Substituted by Haryana Act 8 of 1983.
3. Substituted by HarExcerpt shown. Open the full act in Lexace.