LexThe HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE AND FORESTRY ACT, 1986
Himachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE,
HORTICULTURE AND FORESTRY ACT, 1986
ARRANGEMENT OF SECTIONS
Sections:
1. Short title, extent and commencement.
2. Definitions.
3. Incorporation of Universities.
4. Jurisdiction.
5. Objects.
6. Admission to the University.
7. Powers and functions of the University.
8. Visitation and inspection.
8-A Power of State Government to enquire.
9. Constitution of State Council for Education and Research, its
powers and duties.
9-A. Meeting of Council for Education and Research.
10. Authorities.
11. Senate.
12. Board of Management.
13. Powers and functions of the Board.
14. The Academic Council.
15. Powers and functions of the Academic Council.
16. Extension Council.
17. Research Council.
18. Board of Studies.
19. Finance Committee, its powers and duties.
20. Provisions in relation to membership of authorities.
21. Validity and protection of certain acts.
22. Officers of the University.
23. Chancellor.
24. Vice-Chancellor.
25. Powers and duties of Vice-Chancellor.
26. Other officers of the Univ ersity and their general terms and
conditions.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 2
AND FORESTRY ACT, 1986
27. Deans of colleges.
28. Director of Research.
29. Director of Extension Education.
30. Registrar.
31. Comptroller.
32. Estate Officer.
33. Librarian.
34. Students’ Welfare Officer.
35. Colleges.
36. Experimental stations for research.
37. Research programme.
38. Extension programmes.
39. Appointment of teacher, officers and staff.
39-A. Creation of post etc.`
40. Legal proceedings.
41. Retirement and other conditions of service.
42. Pension and provident fund.
43. Tribunal of arbitration for dispute between University and
staff.
44. Funds and grants.
45. Annual and audit reports.
46. Construction of reference to exis ting University in any
document etc.
47. Inter-University disputes.
48. Delegation of powers.
49. Constitution of ad-hoc committees.
50. Disputes as to constitution of University authorities and
bodies.
51. Transitory provisions.
52. Removal of difficulties.
53. Statutes.
54. Statutes how made.
55. Regulations.
56. Repeal and savings.
SCHEDULE
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 3
AND FORESTRY ACT, 1986
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE,
HORTICULTURE AND FORESTRY ACT, 1986
(ACT NO. 4 OF 1987)1
(Received the assent of the Governor, Himachal Pradesh, on the 6 th
February, 1987 and was published both in Hindi and English in the Rajpatra,
Himachal Pradesh (Extra-ordinary), dated 10th February, 1987, pp. 269-328).
An Act to make suitable p rovisions for enforcing uniform standards of
teaching, research and extension in the fields of agriculture,
horticulture and forestry in the two Universities of Himachal
Pradesh namely the 2[Chaudhary Sarwan Kumar Himachal
Pradesh Krishi Vishvavidyalaya] at Palampur and Dr. Yashwant
Singh Parmar University of Horticulture and Forestr y at Solan,
as also, for having uniformity in financial arrangements and in
service conditions of the employees in the said Universities.
Amended, repealed or effected by:-
(i) H.P. Act No. 23 of 19873, assented to by the Governor on the
26th September, 1987, published both in Hindi and English in
the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 3 rd
October, 1987, pp. 1963-1965.
(ii) H.P. Act No. 16 of 19894, assented to by the Governor on the
23rd June, 1989, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra-ordinary), dated 27th June,
1989, pp. 1504-1506.
(iii) H.P. Act No. 14 of 19925, assented to by the Governor on the
15th June, 19 92, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra-ordinary), dated 16th June,
1992, pp. 2187-2190.
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reaso ns see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 1 st
December, 1986, pp. 2129 and 2159.
2. The words “Chaudhary Sarwan Kumar Krishi Vishvavidyalaya” substituted for
the words “Himachal Pradesh Kishi Vishvavidyala” vide H.P. Act No. 24 of 200 0,
again substituted for the words “Chaudhary Sarwan Kumar Krishi
Vishvavidyalaya” vide H.P. Act No. 10 of 2001.
3. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 10 th
September, 1987, pp. 1704 and 1706.
4. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 20 th
April, 1989, pp. 900 and 902.
5. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 28 th
March, 1992, pp. 1762.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 4
AND FORESTRY ACT, 1986
(iv) H.P. Act No. 3 of 19941, assented to by the Governor on the
12th April, 1994, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra -ordinary), dated 12th
April, 1994, pp. 767-770, effective from 5th February, 1994.
(v) H.P. Act No. 18 of 19982, assented to by the Governor on the
8th August, 1998, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra -ordinary), dated 11th
September, 1998, pp. 3347-3350.
(vi) H.P. Act No. 24 of 20003, assented to by the Governor on the
23rd October, 2000, published both in Hindi and English in
the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 30th
October, 2000, pp. 3565-3568.
(vii) H.P. Act No. 10 of 2001 4, assented to by the Governor on the
14th May, 200 1, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra-ordinary), dated 17th May,
2001, pp. 449-452.
(viii) H.P. Act No. 7 of 20055, assented to by the Governor on the
27th January, 2005, published both in Hindi and English in the
Rajpatra, Himachal Pradesh (Extra -ordinary), dated 28th
January, 2005, pp. 3587-3596.
(ix) H.P. Act No. 22 of 2005 6, assented to by the Governor on the
3rd September, 2005, published both in Hindi and English in
the Rajpatra, Hima chal Pradesh (Extra -ordinary), dated 6th
September, 2005, pp. 2915-2920.
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and R easons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 15 th
March, 1994, pp. 290 and 292.
2. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 24th July,
1998, pp. 2736 and 2739.
3. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 17 th
August, 2000, pp. 2514 and 2516.
4. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 4th April,
2001, pp. 8 and 11.
5. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see t he Rajpatra, Himachal Pradesh (Extra -ordinary), dated 20th
December, 2004, pp. 2812-2813 and 2819-2820.
6. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), date d 9th
August, 2005, pp. 2279 and 2284.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 5
AND FORESTRY ACT, 1986
(x). H.P. Act No. 21 of 2006 1, assented to by the Governor on the
10th October, 2006, published both in Hindi and English in
the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 12 th
October, 2006, 5255-5258.
(xi) H.P. Act No. 10 of 2014 2, assented to by the Governor on the
15th March, 2014, published both in Hindi and English in the
Rajpatra, Himachal Pradesh dated 20 th March, 2014, pp.
7514-7515.
BE it enacted by the Legislative Assembly of Himachal Pradesh in the
Thirty seventh Year of the Republic of India, as follows:-
1. Short title, extent and commencement .- (1) This Act may be
called the Himachal Pradesh Universities of Agriculture, Horticulture and
Forestry Act, 1986.
(2) It extends to the whole of the State of Himachal Pradesh.
(3) It shall come into force on such date as the State Government
may, by notification3 in the Official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "Academic Council" means the Academic Council of the
University;
(b) "Act" means the Himachal Pradesh Universities of
Agriculture, Horticulture and Forestry Act, 1986;
(c) "agriculture" means the basic and applied sciences of soil and
water management, crop production, home science, food
science, agricult ural enginee ring and technology, animal
husbandry including veterinary and dairy science, fisher ies,
mushroom growing, bee-keeping, tea cultivation, sericulture,
vegetables, social sciences and agricultural marketing,
processing, co -operation, land use and management and
economic and social uplift of the rural people;
(d) "authority" means any authority as specified in section 10 of
this Act;
(e) "Board" means the Board of Management of the University as
constituted under section 12;
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 23rd
August, 2006, pp. 3896 and 3898.
2. Passed in Hindi by th e Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh dated 21st December, 2013, pp.
5328 and 5330-5331.
3. Act came into force from 1st day of March, 1987 corresponding to 10 th of Fagun, 1908
Saka vide No tification No. Udyan -Cha.(11)2/86, 2nd March, 1987, published in
the Rajpatra, Himachal Pradesh (Extra-ordinary), dated 11th April, 1987, p. 651.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 6
AND FORESTRY ACT, 1986
(f) "Board of Studies" means the Board constituted under section
18 of the Act;
(g) "Chancellor" means the Chancellor of the University;
(h) "college" means a constituent college of the University under
the direct control and management of the Board whether
located at the headquarters, campus or elsewhere;
(i) "Council for Education and Research" means the Himachal
Pradesh Council of Agricultural, Horticultural and Forestry
Education and Research, set up under section 9 of the Act;
(j) "Dean" means the Dean of a college;
(k) "existing University" means a University specified in column
(2) of the Schedule to this Act;
(l) "extension" means educational activities concerned with the
training of orchardists, farmers and other gr oups serving
agriculture, horticul ture, and forestry, in improved practices
related thereto and the various phases of scientific technology
related to agriculture, horticulture and forestry , including
post-harvest technology and marketing;
(m) "faculty" means teaching, research and exten sion staff of a
college or a department of the University, including all
members of the staff having the rank of an Assistant
Professor and above;
(n) "forestry" means and includes basic and applied sciences
concerning silviculture, plant breeding, farm forestry,
conservation of ecology of the biosphere, wild life,
sericulture, medicinal and aromatic plants and their products;
(o) "Government" or "State Government" means Government of
the State of Himachal Pradesh;
(p) "Governor" means the Governor of the State of Himachal
Pradesh;
(q) "horticulture" means the basic and applied sciences of fruits,
vegetables, floriculture plantation, crops, spices, hops and
shall include mushroom growing, landscaping, bee -keeping,
marketing and processing of horticultural produce;
(r) "hostel" means a place of residence for students of the
University maintained or recognised by the University either
as a part of or separate from a college;
(s) "officer" means an officer of the Universi ty as specified in
section 22 of the Act;
(t) "Official Gazette" means the Rajpatra, Himachal Pradesh;
(u) "prescribed" means prescribed by the Statutes and
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 7
AND FORESTRY ACT, 1986
Regulations made under the Act;
(v) "Regulations' means the rules and procedures established fo r
the operation and functioning of the authorities as specified or
deemed to have been specified in section 10 of the Act and
may include the provisions made by the Academic Council
relating to the establishment and maintenance of academic
standards of the University as well as the provisions made by
the competent authority of the University for the conduct of
students, staff and other employees of the University and for
conducting the routine business of the University and these
may include provisions relating to the service conditions of
employees;
(w) "scheduled castes" means the s cheduled castes specified in
Part-VI of the Schedule to the Constitution (Scheduled
Castes) Order, 1950 and/or notified by the Government;
(x) "scheduled tribes" means the sch eduled tribes specified in
Part-V of the Schedule to the Constitution (Scheduled Tribes)
Order, 1950 and/or notified by the Government;
(y) "Statutes" means the Statutes of the University gove rning
matters of policy and procedure as set forth in section 5 3 of
the Act;
(z) "student" means a person enrolled in the University for
undergoing a course of studies in that University for obtaining
a degree, diploma or other academic distinction duly
instituted;
(za) "teacher" means a person appointed under secti on 39 of the
Act for the purpose of imparting instructions and/or
conducting and guiding research and/or extension programme
and may include any other person who may be declared by
the Statutes to be a teacher on such terms and conditions as
may be prescribed by the Board;
(zb) "University" means the 1[Chaudhary Sarwan Kumar
Himachal Pradesh Krishi Vishvavidyalaya] , Palampur and/or
Dr. Yashwant Singh Parmar University of Horticulture and
Forestry, Solan as incorporated or deemed to have been
incorporated under this Act; and
(zc) "Vice-Chancellor" means the Vice -Chancellor of the
University appointed under section 24 of Act.
1. The words “Chaudhary Sarwan Kumar Krishi Vishvavidyalaya” substituted for
the words “Himachal Pradesh K ishi Vishvavidyala” vide H.P. Act No. 24 of 2000,
again substituted for the words “Chaudhary Sarwan Kumar Krishi
Vishvavidyalaya” vide H.P. Act No. 10 of 2001.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 8
AND FORESTRY ACT, 1986
3. Incorporation of Universities .- (1) On the commencement of this
Act, in relation to each of the existing Universities specified in column (2) of
the Schedule to this Act, the corresponding Universities shall be incorporated
or deemed to have been incorporated under this Act as a successor body
corporate with the same name and with perpetual succession and common seal
and shall sue and be sued by the same name.
(2) The members of the Board of Management, the Academic Council
and other authorities of the existing University shall be deemed to have been
appointed, elected, nominated or co -opted as such member of the
corresponding authori ty of the University set up under this Act, and shall
cease to be such members on expiry of the period of three months from the
commencement of this Act or on the day on which the corresponding
authorities of the University are constituted under this Act w hichever is
earlier.
(3) Subject to the provisions to the contrary contained in this Act, the
Chancellor, the Vice -Chancellor and other officers the existing Uni versities,
shall continue to hold their respective offices under the corresponding
Universities incorporated under this Act.
(4) Each University shall be competent to acquire and hold property,
both movable and immovable, by way of purchase, lease and exchange or
otherwise, and to lease, sell or otherwise transfer or dispose of any movable or
immovable property, which vests or may have become vested in or has been
acquired by it, for the purpose of the University and to borrow money from
the Central Government, State Government or from any body corporate
approved by the State Government and to contr act and to all things necessary
for the purpose of this Act:
Provided that no immovable property of the University shall, except
with the prior approval of the Government, be transferred by the Board of
Management by way of sale, lease, tenancy, mortgage o r gift, nor shall any
money be borrowed or advances taken on the security thereof.
(5) The place specified against each University in column (3) of the
Schedule to this Act shall be the headquarters of the University.
4. Jurisdiction.- (1) The territorial jurisdiction of the University set
up under this Act shall extend to the entire State of Himachal Pradesh and the
powers in respect of teaching, research and extension programme in the field
of agriculture, horticulture and forestry shall be exercisable by each
University to the extent indicated against it in column (4) of the Schedule to
this Act.
(2) The University may, in its relative field, assume responsibility for
the maintenance of training centres, research and experimental stations and for
the prog rammes of training of field extension workers therein and for the
establishment, development and operation of Polytechnics as may be required
in various parts of the State.
(3) All colleges, research and experimental stations and other
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 9
AND FORESTRY ACT, 1986
institutions coming under the jurisdiction and authority of the University shall
be constituent units of the University under the full management and control
of the University officers and authorities. 1[The University may recognize any
institution under its jurisdiction as a n affiliated institution subject to such
conditions as may be prescribed.]
(4) Notwithstanding anything contained in any other law for the time
being in force, no educational institution situate within the State and run by
the University other than the Uni versity incorporated under this Act,
imparting instructions in the fields, assigned to it vide column (4) of the
Schedule to this Act, for Bachelor ’s degree and above, shall be associated in
any way with or be admitted to any privilege of any other Univers ity
incorporated by law in India and such privilege granted by any other
University to any educational institution within the State prior to the
commencement of this Act shall be deemed to be withdrawn on such
commencement.
(5) The University may have coll aboration in research with any
projects of any University having multi -disciplinary approach, Central and
State institutions.
5. Objects .- The University shall be deemed to be established and
incorporated for the following purposes in respect of the subjec ts as indicated
in column (4) of the Schedule to this Act, namely:-
(1) making provision for imparting education in agriculture,
horticulture, forestry and other allied branches of learning and
scholarship which a University may find necessary to include;
(2) furthering the advancement of learning and prosecution of
research, both basic and applied;
(3) undertaking extension of such sciences, specially to the rural
people of the State; and
(4) such other purposes as the University may from time to time
determine.
6. Admission to the University .- (1) University shall, subject to the
provisions of this Act and the Statutes, be open to all persons:
Provided that nothing in this section shall-
(a) require a University to admit to any course of study any
person who does not meet the prescribed academic standards
for admission to or to retain on its rolls, persons whose
academic records are below the minimum standard required
for the award of a degree or whose personal conduct is such
as to be prejudicial to t he purposes of the University or to the
rights and privileges of other students and staff;
1. Substituted for the words “No unit shall be recognised as an affiliated unit” vide
H.P. Act No. 22 of 2005.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 10
AND FORESTRY ACT, 1986
(b) be deemed to require a University to admit to any course of
study a larger number of students that can be accommodated
in the teaching, research and extension p rogrammes of the
University or in any particular college or department as
determined by the Academic Council.
(2) Subject to the foregoing provisions the University shall, according
to a specific decision of the Board, reserve seats in colleges for sociall y and
educationally backward classes of citizens or for the s cheduled castes and the
scheduled tribes, provided that no such person shall be entitled to be admitted
to the University, unless he fulfils the standards for admission laid down by
the University in respect of such candidates.
7. Powers and functions of the University.- The University shall, in
the fields indicated ag ainst it in column (4) of the Schedule to this Act, have
the following powers and functions, namely:-
(1) to provide for instructions and for the conduct of research and
dissemination of the findings of research and technical
information through an extension education programme;
(2) to institute degrees, diplomas, certificates and other academic
distinctions;
(3) to institute courses of study and hold examinations and confer
degrees, diplomas, certificates and other academic
distinctions on persons who have-
(a) pursued a course of study as prescribed; or
(b) carried out research in the University or an institution
recognised in this behalf by the University under the
conditions as may be prescribed;
(4) to confer honorary degrees and other distinctions as may be
prescribed;
(5) to provide lectures and instructions for field workers,
orchardists, farmers and other persons, not enrolled as regular
students of the University and to grant certificates to them as
may be prescribed;
(6) to co -operate with other Universities and authorities in such
manner and for such purposes as the University may
determine, subject to the limitation s set forth in section 4 of
this Act;
(7) to maintain colleges relating to the fields indicated against it
in column (4) of the Schedule to this Act;
(8) to maintain laboratories, libraries, research stations and insti -
tutions and museums for teaching, re search and extension
education in the fields indicated against it in column (4) of the
Schedule to this Act;
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 11
AND FORESTRY ACT, 1986
(9) to institute teaching, research and extension education posts
required by the University and to make appointments thereto;
(10) to create adm inistrative, ministerial and other posts required
by the University and to make appointments thereto;
(11) to institute and award fellowships, scholarships and prizes in
accordance with the Statutes;
(12) to institute and maintain residential accommodat ion for
students and staff of the University;
(13) to fix, demand and receive such fees and other charges as may
be prescribed;
(14) to supervise and control the residence, conduct and discipline
of the students of the University and to make arrangements
for promoting their health and welfare;
(15) to determine qualifications for teachers and to recognise
persons as are qualified to give instructions in a college or to
carry out research and extension education in the fields
indicated against it in column (4) of the Schedule to this Act;
(16) to do all such acts and things , whether incidental to the
powers aforesaid or not, as may be required in order to further
the objects of the University.
8. Visitation and inspection.- (1) The Chancellor shall have the right
to cause an inspection to be made by such persons(s), as he may direct, of any
University, its buildings, laboratories, libraries, museums, workshops and
equipments and any institution, college or hoste l maintained or administered
by the Universit y and of the teaching and other work conducted by the Uni -
versity or under its auspices and of the conduct of any other function of the
University, and to cause an inquiry to be made in respect of any matter
connected with the administration and finances of the University.
(2) The Chancellor shall, in every case, give due notice to the
University of his intention to cause an inspection or inquiry to be made and
the University shall be entitled to appoint a representative who shall have the
right to be present and be heard at such inspection or inquiry.
(3) The Chancellor shall communicate to the University the result of
such inspection or inquiry, and may, after ascertaining its opinion thereon,
advise the University upon the action to be taken and fix a tim e-limit for
taking such action.
(4) The University shall, within the time limit so fixed, report to the
Chancellor the action which has been taken or is proposed to be taken on the
advice tendered by the Chancellor.
(5) The Chancellor may, where action has not been taken by the
University to the satisfaction of the Chancellor within the time limit fixed and
after considering any explanation furnished or representation made by the
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 12
AND FORESTRY ACT, 1986
University, issue such directions as the Chancellor may deem fit and the
University shall comply with such directions.
(6) Notwithstanding anything contained in the preceding sub -section
of this section, if at any time the Chancellor is of the opinion that the affairs of
the University are not managed in furtherance of the objects o f the University
or in accordance with the provisions of the Act and the statutory regulations or
the special measures desirable to maintain the standards of teaching,
examination, research or extension, he may indicate to the University any
matter in rega rd to which he desires an explanation, and call upon the
University to offer such explanation within such time as may be specified by
the Chancellor. If the University fails to offer any explanation within the time
specified or offers an explanation which, in the opinion of the Chance llor is
unsatisfactory, the Chancellor may issue such instructions as appear to him to
be necessary and desirable in the circumstances of the case and may exercise
such powers as he may consider ne cessary for giving effect to t hese
instructions.
(7) The University shall furnish such information relating to the
administration of the University as the Chancellor may require.
1[8-A. Power of State Government to enquire .- The State
Government may, cause an enquiry to be made by any of its officers or
agency, as it may direct on any matters connected with the administration and
finances of the University or the institutions maintained by it and the report of
such enquiry shall be sent to the State Government and the State Government
after examining the same, shall forward the report to the Chancellor and may
also recommend any action including removal of Vice -Chancellor, if in its
opinion there exist such circumstances as are contained in sub -section (6) of
section 24 of this Act and the Chancellor may take action accordingly:
Provided that before taking such action, the Chancellor shall afford
reasonable opportunity of being heard to the Vice-Chancellor.]
9. Constitution of State Council for Education and Research, its
powers and duti es.- (1) For the purposes of effective co -ordination in the
activities of the Universities set up in this State under this Act, particularly in
relation to teaching, research, extension education and oth er matters of
common interest and also for having per iodical evaluation of t he functioning
of and for super vision over the Universities and their academic and financial
activities and programmes, the State Government shall constitute a Council
for Education and Research to be called “The Himachal Pradesh Cou ncil of
Agricultural, Horticultural and Forestry Education and Research”.
(2) The Chief Secretary to the State Gover nment shall be the
Chairman of the Council and the Council shall have the following members,
namely:-
2[xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx]
1. Section 8A inserted vide H.P. Act No. 7 of 2005.
2. Clause (i) omitted vide H.P. Act No. 7 of 2005.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 13
AND FORESTRY ACT, 1986
(ii) the Vice-Chancellors of the Universities;
(iii) the Secretaries to the State Government in the Departments of
Agriculture, Horticulture, Animal Husbandry, Finance and
Forest; and
(iv) one representative of the Indian Council of Agricultural
Research, New Delhi.
(3) Without prejudice to the generality of the provisions of sub -
section (1), the Council for Education and Research shall have the following
powers and functions, namely:-
(a) to grant permission to the Universities for starting any new
course or disciplines, departments, schemes or proje cts to be
financed out of the State exchequer by way of grants/loans;
(b) to review, from time to time, the work done in the
Universities relating to education, teaching, r esearch and
extension education in agriculture, horticulture and forestry
with a view to achieving effective co -ordination in the
activities of the Universities and to give them suitable
guidance and directions;
(c) to advise the State Government on matt ers relating to
activities of the U niversities, which may be referred to it by
the State Government;
(d) to exercise such other powers an d to discharge such other
functions as are incidental or requisite to give effect to th e
provisions of this Act;
(e) to take decisions in relation to tr ansfer/division of research
experimental stations from one University to the other.
(4) The Council for Education and Research, in the exercise of its
powers and the discharge of its functions, shall have the power to issue
necessary directions to the Univ ersities under intimation to the Chancellor
which shall be final and binding on the Universities and it shall be the duty of
the Vice-Chancellor concerned to ensure that such directions are promptly and
properly implemented and for this purpose the Vice-Chancellor shall have and
exercise all the necessary powers as provided in sub -section (5) of section 25
of this Act.
(5) The Council for Education and Researc h shall, in conducting its
business, determine such procedure as it may deem fit.
(6) The Council f or Education and Research shall have the power to
act notwithstanding any vacancy in the membership thereof or any defect in
the constitution thereof.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 14
AND FORESTRY ACT, 1986
1[9-A. Meeting of the Council for Education and Research .- The
Council for Education and Research shall meet thrice in a year, on the date,
time and place fixed by the Chairman.]
10. Authorities - The following shall be the authorities of the
University, namely:-
(i) the Senate;
(ii) the Board of Management;
(iii) the Academic Council;
(iv) the Extension Council;
(v) the Research Council;
(vi) the Board of Studies;
(vii) the Finance Committee; and
(viii) such other bodies of the University as may be declared by the
Statutes to be the authorities of the University.
11. Senate.- (1) The Senate shall consist of the following members in
respect of:-
(A) THE 2[CHAUDHARY SARWAN KUMAR HIMACHAL PRADESH
KRISHI VISHVAVIDYALAYA],
Ex-officio Members:
(i) Chancellor;
(ii) Vice-Chancellor;
3[ xxxxxxxxxxxxxxxxxxxxxxxxxx]
(iv) Secretary (Agriculture) to the Government;
(iv) Secretary (Animal Husbandry) to the Government;
(vi) Heads of Government Departments of Agriculture,
4[Horticulture,] Animal Husbandry and Fisheries;
(vii) all Deans and Directors and other statutory officers of the
University
Other Members:
(viii) two members to be elected by and from amongst the
1. Section 9-A inserted vide H.P. Act No. 7 of 2005.
2. The words “ CHAUDHARY SARWAN KUMAR KRISHI VISHVAVIDYALAYA ”
substituted for the words “HIMACHAL PRADESH KISHI VISHVAVIDYALA ” vide
H.P. Act No. 24 of 2000, again substituted for the words “ CHAUDHARY
SARWAN KUMAR KRISHI VISHVAVIDYALAYA” vide H.P. Act No. 10 of 2001.
3. Sub-clause (iii) omitted vide H.P. Act No. 7 of 2005.
4. Inserted vide H.P. Act No. 16 of 1989.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 15
AND FORESTRY ACT, 1986
Members of the Himachal Pradesh Legislative Assembly in
such manner as may be prescribed by the Speaker of the
Assembly;
(ix) two teachers/Heads of Departments of the University other
than Deans/Di rectors having at least 5 years ’ teaching
experience to be elected in the manner prescribed in the
Statutes so as to give representation to the constituent
colleges of the University;
(x) One representati ve of t he employees of t he University
(other than teachers) to be elected in the manner prescribed
in the Statutes.
(B) DR. YASHWANT SINGH PARMAR UNIVERSITY OF
HORTICULTURE AND FORESTRY, SOLAN
Ex-officio Members:
(i) Chancellor;
(ii) Vice-Chancellor;
1[ xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx]
(iv) Secretary (Horticulture) to the Government;
(v) Secretary (Forest) to the Government;
(vi) Heads of Government Departments of Agriculture,
Horticulture and Forests;
(vii) all Deans and Directors and other statutory officers of the
University;
Other Members:
(viii) two members to be elected by and from amongst the
Members of the Himachal Pradesh Legislative Assembly in
such manner as may be prescribed by the Speaker of the
Assembly;
(ix) two teachers/ Heads of the Departments of the University
other than Deans/Directors, having at least 5 years ’
teaching experience to be elected in the manner prescribed
in the Statutes so as to give representation to the constituent
colleges of the University;
(x) one representative of the employees of the University (other
than teachers) to be elected in the manner prescribed in the
Statute.
(2) The term of office of the members of the Senate, other than ex-
officio members, shall be for a period of two years with effect from the dates
1. Sub-clause (iii) omitted vide H.P. Act No. 7 of 2005.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 16
AND FORESTRY ACT, 1986
of their respective elections and shal l include any further period which may
intervene between the expiration of the said period of two years and the date
of the next succeeding election or nomination, as the case may be, not being
an election or nomination to fill up a casual vacancy.
(3) The Senate shall, on the dates to be fixed by the Chancellor, meet
once in a calendar year and this meeting shall be called the annual meeti ng of
the Senate.
(4) The Chancellor may, whenever he deems fit, and sha ll upon a
requisition in writing signed by not less than one-third of the total number of
members of the Senate convene a special meeting of the Senate.
(5) Subject to the provisions of this Act, the Senate shall-
(i) review the broad policies and programmes of the University
and suggest measures for the improvement and development
of the University;
(ii) consider and pass resolution on the annual report, annual
accounts, financial estimates and audit report on such
accounts of the University; and
(iii) advise the Chancellor in respect of any matte r which may be
referred to it for advice.
12. Board of Ma nagement.- (l) The Chancellor shall constitute a
Board of Management: for the University and the Board shall consist of the
following in respect of-
(A) 1[CHAUDHARY SARWAN KUMAR HIMACHAL PRADESH KRISHI
VISHVAVIDYALAYA]
Ex-officio Members:
(i) Vice-Chancellor;
(ii) Vice-Chancellor of Dr. Yashwant Singh Parmar University
of Horticulture and Forestry, Solan;
2[(iii) xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx]
(iv) Secretary (Agriculture) to the Government;
(v) Secretary (Animal Husbandry) to the Government;
(vi) Secretary (Finance) to the Government;
(vii) Heads of the Government Departments of Agriculture,
1. The words “ CHAUDHARY SARWAN KUMAR KRISHI
VISHVAVIDYALAYA” substituted for the words “HIMACHAL PRADESH
KISHI VISHVAVIDYALA” vide H.P. Act No. 24 of 2000, again subs tituted for
the words “ CHAUDHARY SARWAN KUMAR KRISHI
VISHVAVIDYALAYA” vide H.P. Act No. 10 of 2001.
2. Sub-Clause (iii) omitted vide H.P. Act No. 7 of 2005.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 17
AND FORESTRY ACT, 1986
1[Horticulture,] Animal Husbandry and Fisheries;
Other Members:
(viii) one officer to be no minated by the Chancellor from
amongst Deans/Directors of the University;
(ix) two eminent scientists with a background of research and
education, one in agriculture and the other in animal science
to be nominated by the Chancellor;
(x) two progressive agriculturists, farmers or animal breeders to
be nominated by the Chancellor;
(xi) one progressive agriculturist/animal breeder from the tribal
areas of the State to be nominated by the Chancellor;
(xii) one outstanding woman social worker pr eferably havi ng
back ground of rural advancement, to be nominated by the
Chancellor;
(xiii) one distinguished industrialist or manufacturer having special
knowledge in agricultural development to be nominated by
the Chancellor;
(xiv) one distinguished engineer to be nominated by the
Chancellor;
(xv) one representative of the Indian Council for Agricultural
Research; and
(xvi) one repre sentative of the Indian Council of Forestry
Research and Education, Dehradun.
(B) DR. YASHWANT SINGH PARMAR UNIVERSITY OF
HORTICULTURE AND FORESTRY, SOLAN
Ex-officio Members:
(i) Vice-Chancellor;
(ii) Vice-Chancellor of 2[Chaudhary Sarwan Kumar Himachal
Pradesh Krishi Vishvavidyalaya];
3[(iii) xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx]
(iv) Secretary (Horticulture) to the Government;
(v) Secretary (Finance) to the Government;
(vi) Secretary (Forests) to the Government;
1. Inserted vide H.P. Act No. 16 of 1989.
2. The words “ Chaudhary Sarwan Kumar Krishi Vishvavid yalaya” substituted for
the words “Himachal Pradesh Kishi Vishvavidyala” vide H.P. Act No. 24 of 2000,
again substituted for the words “ Chaudhary Sarwan Kumar Krishi
Vishvavidyalaya” vide H.P. Act No. 10 of 2001.
3. Sub-Clause (iii) omitted vide H.P. Act No. 7 of 2005.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 18
AND FORESTRY ACT, 1986
(vii) Heads of Government Departments of Horticulture, Forest
and Agriculture;
Other Members:
(viii) one officer to be nominated by the Chancellor from amongst
the Deans/Directors of the University;
(ix) two eminent scientists, one in horticulture and the other in
forestry, to be nominated by the Chancellor;
(x) two progressive orchardists or farmers to be nominated by the
Chancellor;
(xi) one progressive orchardist/farmers from the tribal areas of the
State, to be nominated by the Chancellor;
(xii) one outstanding woman social worker, preferably having
background of rural advancement to be nominated by the
Chancellor;
(xiii) one distinguished engineer to be nom inated by the
Chancellor;
(xiv) one representative of the Indian Council for Agricultural
Research New Delhi; and
(xv) one representative of the Indian Council of Forestry Research
and Education, Dehradun.
(2) The Registrar shall be the 1[Member Secretary] of the Board of the
University.
(3) The term of the members, except the ex-officio members, of the
Board shall be for a period of two years.
(4) A member of the Board may resign his office by a notice in
writing, addressed to the Chancellor of the University.
(5) If, for any reason, a vacancy occurs in the office of a non -official
member of the Board, the same may be filled by appointing or nominating, as
the case may be, another person thereto for the un-expired term, in accordance
with the provisions of this section.
2[(6) One-third of the members shall form a quorum for a meeting of
the Board:
Provided that if a meeting of the Board is adjourned for want of
quorum, no quorum shall be necessary at the next meeting for the transaction
of the same business.]
(7) The Vice-Chancellor shall be the Chairman of the Board.
1. Substituted for the words and sign “ non-member Secretary” vide H.P. Act No.
7 of 2005.
2. Sub-section (6) substituted vide H.P. Act No. 16 of 1989.
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 19
AND FORESTRY ACT, 1986
(8) The members of the Board shall not be entitled to receive any
remuneration for the performance of their functions as such members under
this Act except such daily and travelling allowances as may be prescribed.
13. Powers and functions of the Board .- (1) The Board shall
exercise and perform the following powers and functions, namely:-
(a) to review and consider the financial requirements and estimates
for the University and approve its budget;
(b) to make appointments to the posts in accordance with the
provisions of the Act;
(c) to provide for the administration of any funds placed at the
disposal of the University for the purposes intended;
(d) to arrange for the investment and withdraw al of funds of the
University;
(e) to borrow money for capital improvements and make suitable
arrangements for its repayment;
(f) to. provide for accepting, acquiring, holding and disposing of
property on behalf of the University;
(g) to direct the form and use of the common seal of the University;
(h) to appoint such committees, either standing or temporary, as the
Board may consider necessary, and establish the terms of
reference thereof within the purview of the Act or the Statutes;
(i) to determine and regulate policies relating to the University in
accordance with this Act or the Statutes;
(j) to make financial provision for instructions, teaching and
training in such branches of learning and courses of study as
determined by the Academic Council within the purposes of
this Act and for research and advancement and dissemination of
knowledge;
(k) to provide for the establishment and maintenance of colleges,
hostels laboratories, experimental farms and other facilities
necessary for carrying out the purposes of this Act;
(l) to make provision for instituting and confe rring degrees,
diplomas, certificates and other academic distinctions;
(m) to provide for institution, maintenanc e and award of
scholarships, fellowships, studentships, medals, prizes, etc;
(n) to accept, on behalf of the Unive rsity, trusts, bequests and
donations;
(o) to meet at such times and in such places, as often as it may
deem necessary:
THE HIMACHAL PRADESH UNIVERSITIES OF AGRICULTURE, HORTICULTURE 20
AND FORESTRY ACT, 1986
Provided that a regular meeting of the Board shall be held
at least once in every three months; and
(p) to regulate and determine all matters concerning the University
in accordance with the Act and the Statutes and to exercise such
powers and to discharge such duties as may be conferred on or
imposed upon the Board by this Act or Statutes.
(2) The Board may, for purposes of consultation, invite any person
having experience in or special knowledge of any subject under consideration
to attend a meeting. Such a person may speak in and otherwise take part in the
proceedings of such meeting but sh all not be entitled to vote at any such
meeting. Any person so invited sha ll be entitled to such allowances for
attending the meeting, as may be prescribed.
14. The Academic Council.- (l) There shall be an Academic Council
for the UniveExcerpt shown. Open the full act in Lexace.