The HIMACHAL PRADESH UNIVERSITY OF HEALTH SCIENCES ACT, 2017

THE 1[ATAL MEDICAL AND RESEARCH UNIVERSITY, 
HIMACHAL PRADESH] ACT, 2017 
ARRANGEMENT OF SECTIONS 
Sections: 
CHAPTER-I 
PRELIMINARY 
1.  Short title and commencement. 
2.  Definitions. 
CHAPTER-II 
ESTABLISHMENT OF THE UNIVERSITY 
3.  Establishment of the University. 
4.  Mission of the University. 
5.  Objects of the University. 
6.  Powers and functions of the University. 
7.  Jurisdiction and admission privileges. 
8.  University open to all. 
9.  Transfer of Government Colleges to the University. 
10.  Inspection and control. 
11.  Setting up field units. 
CHAPTER-III 
OFFICERS OF THE UNIVERSITY 
12.  Chancellor of the University. 
13.  Officers of the University. 
14.  The Vice-Chancellor. 
15.  Powers and duties of the Vice-Chancellor. 
16.  The Pro Vice- Chancellor. 
17.  The Deans. 
18.  The Registrar. 
19.  Controller of Examinations. 
20.  Finance Officer. 
21.  Other Officers. 
 
1.  Substituted for the words “ HIMACHAL PRADESH UNIVERSITY OF 
HEALTH SCIENCES” vide H.P. Act No. 8 of 2019. 
2 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
22.  Officers of University not to accept remuneration other than 
that provided by statutes. 
CHAPTER-IV 
AUTHORITIES OF THE UNIVERSITY 
23.  Authorities of the University. 
24.  The Senate. 
25.  Meetings of the Senate. 
26.  Powers and Functions of the Senate. 
27.  The Board of Management. 
28.  Powers and functions of the Board of Management. 
29.  The Academic Council. 
30.  Powers and functions of the Academic Council. 
31.  The Planning Board. 
32.  The Finance Committee. 
33.  The Faculties. 
34.  The Board of Studies. 
CHAPTER-V 
FINANCE AND ACCOUNTS 
35. General Fund. 
36.  Other funds. 
37.  Power to borrow. 
38.  Management of funds. 
39.  Power of the Government to direct audit. 
40.  Financial estimates. 
41.  Annual account and Audit. 
42.  Annual report. 
CHAPTER-VI 
STATUTES, ORDINANCES AND REGULATIONS 
43.  Statutes. 
44.  Making of statutes. 
45.  Ordinances. 
46.  Making of Ordinances. 
47.  Making of regulations. 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  3 
CHAPTER-VII 
AFFILIATION OF COLLEGES AND RECOGNITION 
OF INSTITUTIONS 
48.  Affiliation of Colleges. 
49.  Recognition of Institutions other than Colleges. 
50.  Inspection of the Colleges and reports. 
CHAPTER-VIII 
APPOINTMENT OF TEACHERS AND OTHER 
EMPLOYEES OF THE UNIVERSITY 
51.  Appointment to various posts. 
52.  Visiting Professors. 
CHAPTER-IX 
GENERAL 
53.  Protection of action taken in good faith. 
54.  Proceedings of the University Authorities not invalidated by 
vacancies. 
55.  Disputes as to constitution of the University Authorities and 
bodies. 
56.  Transitory powers of the first Vice-Chancellor. 
57.  Vice-Chancellor and other officers to be public servant. 
58.  Continuance of Statutes, Ordinances etc. 
59.  Power to make rules. 
60.  Saving as to certain examinations. 
61.  Powers to remove difficulties. 
62.  Act to have an overriding effect. 
____________ 
 
 
 
 
 
 
4 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
THE 1[ATAL MEDICAL AND RESEARCH UNIVERSITY, 
HIMACHAL PRADESH] ACT, 2017 
(ACT NO. 11 OF 2017)2 
(Received the assent of the Governor on the 15th September, 2017 and 
was published both in Hindi and English in the Rajpatra  (e-Gazette), 
Himachal Pradesh, dated 21st September, 2017, pp. 6142-6185). 
An Act to establish and incorporate a University in the State of Himachal 
Pradesh to be known as “the 3[Atal Medical and Research 
University, Himachal Pradesh]” for the purpose of affiliating and 
teaching and ensuring proper and systematic instructions, 
training and research in the Modern System of Medicine and the 
Indian System of Medicine. 
Amended, repealed or otherwise affected by,- 
H. P. Act No. 8 of 2019 4, assented to by the Governor on 1 st May, 
2019, published both in Hindi and English in the Rajpatra (e -
Gazette), Himachal Pradesh on 8th May, 2019, pp. 1577-1579. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Sixty- eighth Year of the Republic of India as follows:- 
CHAPTER-I 
PRELIMINARY 
1. Short title and commencement. - (1) This Act may be called the 
5[Atal Medical and Research University, Himachal Pradesh] Act, 2017. 
(2) It shall come into force on such date, as the State Government 
may, by notification6 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 constituted under section 29; 
 
1.  Substituted for the words “ HIMACHAL PRADESH UNIVERSITY OF 
HEALTH SCIENCES” vide H.P. Act No. 8 of 2019. 
2.  Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objects and Reasons see the Rajpatra  (e-Gazette), Himachal Pradesh dated 4 th  
September, 2017, pp. 5474 and 5496. 
3.  Substituted for the words and sign “ Himachal Pradesh University of Health 
Sciences” vide H.P. Act No. 8 of 2019. 
4.  Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objects and Reasons see the Rajpatra (e -Gazette), Himachal Pradesh, dated 21 st 
February, 2019, pp. 8426 and 8427-8428.  
5.  Substituted for the words and sign “ Himachal Pradesh University of Health 
Sciences” vide H.P. Act No. 8 of 2019. 
6. Act came into force from 11th June, 2018 vide Notification No. HF W-B(F)4-
7/2013-Part-I, dated 11 th June, 2018 , published in the Rajpatra, Himachal 
Pradesh, dated 12th June, 2018, p. 2434. 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  5 
(b)  “academic course” means a course of study in any discipline 
of health sciences according to syllabi and curricula  
prescribed by the University; 
(c)  “affiliated college” means a college providing for academic 
courses and affiliated to the University; 
(d)  “approved institution” means a hospital, health centre or such 
other institution recognized by the University as an institution 
in which a person may undergo training, required by a course 
of study before the award of any degree or other qualification, 
laid down by the University; 
(e)  “Board of Management” means the Board of Management 
constituted under section 27  to manage the affairs of the 
University; 
(f)  “Chancellor” means the Chancellor of the University; 
(g)  “Council” means a professional council pertaining to any 
Health Sciences discipline constituted under any State Act or 
the Central Act; 
(h)  “Dean” means the Dean of faculty of the University; 
(i)  “department” means a unit set up for the purpose of imparting 
instructions and for courses of study in Health Sciences or 
any discipline allied thereto; 
(j)  “field unit” means a unit established outside the Uni versity 
for validating and disseminating the benefits of new 
techniques and practices developed by the University; 
(k)  “Government” or “State Government” means the Government 
of Himachal Pradesh; 
(l)  “Health Sciences” means the Modern System of Medicine 
and the Indian System of Medicine in all their branches 
concerning preventive, promotive, curative or rehabilitative 
services; 
(m)  “hostel” means a unit of residence for the students of the 
University maintained or recognized by the University; 
(n)  “Indian System of Medicine” shall include Ayurveda, Unani, 
Sidha, Homeopathy, Naturopathy, Yoga and such other 
disciplines, as may be prescribed; 
(o)  “Modern System of Medicine” means all branches of the 
Modern Medicine and Dentistry dealing with pre -clinical, 
para clinical, clinical, para medical and para dental disciplines 
at the degree level and above and such other disciplines, as 
may be prescribed; 
6 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
(p)  “prescribed” means prescribed by the rules, statutes, 
ordinances or regulations made under this Act; 
(q)  “Principal” means the head of an affiliated college or 
University College; 
(r)  “Registrar” means the Registrar of the University; 
(s)  “section” means a section of this Act; 
(t)  “State” means the State of Himachal Pradesh; 
(u)  “statutes”, “ordinances” and “regulations” means respectively 
the statutes, ordinances and regulation of the University made 
under this Act; 
(v)  “student” means a person enrolled in the University or one of 
its affiliated colleges for undergoing a course of study leading 
to a degree, diploma or certificate of the University; 
(w) “teacher” includes Principals, Professors, Readers, Associate 
Professors, Assistant Professors, Lecturers and such other 
persons imparting instructions on full time basis in the 
University or in affiliated college; 
1[(x) “University” means the Atal Medical and Research 
University, Himachal Pradesh  established under section 3 of 
this Act;] 
(y)  “University area” means the area under the jurisdiction of the 
University; 
(z)  “University Campus” m eans the area comprised within the 
local limits of the headquarter of the University or such other 
colleges and institutions, as may be declared by the 
Government, by notification published in the Official 
Gazette; and 
(za)  “University College” means a co llege established or attached 
with or administered by the University including the hospital 
attached thereto. 
CHAPTER-II 
ESTABLISHMENT OF THE UNIVERSITY 
3. Establishment of the University.- 2[(1) There shall be a University 
by the name “The Atal Medical and Research University, Himachal Pradesh ” 
having jurisdiction within the State of Himachal Pradesh.] 
(2) The University shall be a body corporate and shall have perpetual 
succession and a common  seal and shall have power to acquire, hold and 
 
1.  Clause (x) substituted” vide H.P. Act No. 8 of 2019. 
2.  Sub-section (1) substituted” vide H.P. Act No. 8 of 2019. 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  7 
dispose of property both the movable and immovable and shall sue and be 
sued by the said name. 
(3) The headquarter of the University shall be at Shri Lal Bahadur 
Shastri Government Medical College, Mandi at N er Chowk or at such place, 
as may be notified by the Government. 
4. Mission of the University.- The mission of the University shall be 
to create an intellectual academic and physical environment which shall be 
conducive to free flow of ideas and exchange o f information between various 
faculties of the University, between this University and other universities of 
Health Sciences in the country and abroad, thereby opening a window to the 
health professionals, health planners, health managers, bio -medical and social 
scientists and educators in health sciences of the country. 
5. Objects of the University.- The objects of the University shall be,- 
(a)  to establish uniformity in standards of education in all 
faculties of Health Sciences including the Modern Syste m of 
Medicine, Dental Medicine and surgery, Indian Systems of 
Medicine, Homeopathy and various paramedical and para 
dental disciplines such as Nursing, Medical laboratory 
technology, Pharmacy, Physiotherapy and Speech therapy, 
with a view to enhance the qu ality of such education and 
consistently aiming to modernize, improve and achieve the 
highest standards of academic excellence at all levels; 
(b)  to promote and carryout research in various disciplines of 
Health Sciences with special focus on the social a nd 
economic relevance of such research, and with emphasis on 
occupational and environmental health issues affecting the 
people; 
(c)  to establish and develop study centres  integrating all 
disciplines relevant to health sciences especially those which 
are not presently included in the syllabi and curricula of under 
graduate and post graduate medical courses. These shall 
include, but not to be restricted to, population sciences, health 
systems and health services, management, human resource 
development, educational technology, bio -informatics and 
telematics and continuing education in Health Sciences; 
(d)  to promote the development and use of information 
technology as a part of technological infrastructure with a 
view to provide attractive and innovative facilities for studies 
in various modalities of information technology including 
telecommunications and access to INTERNET, LIBNET, 
MEDLARS and other networks; 
(e)  to enhance  computer literacy amongst the health 
professionals, faculty and students; and 
8 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
(f)  to attain the highest standards of academic excellence by 
providing the necessary physical infrastructure and creating 
an intellectual environment conducive to free flow of  ideas 
and meaningful exchange of information. 
6. Powers and functions of the University. - The University shall 
have the following powers and functions, namely:- 
(a)  to formulate and implement syllabi and curricula for various 
academic courses of the University; 
(b)  to conduct or regulate the conduct of entrance examinations 
for all academic courses of studies, instituted by the 
University, in the manner, as may be prescribed; 
(c)  to standardize methods of evaluation and assessment and to 
hold examinatio ns for awarding various degrees, diplomas 
and certificates as per guidelines; 
(d)  to institute and award degrees, diplomas, certificates and 
other academic distinctions; 
(e)  to develop standards for up -gradation and starting new 
departments and study cen tres in medical and allied 
specialties; 
(f)  to confer honorary degrees or other distinctions on such terms 
and conditions, as may be prescribed; 
(g)  to prescribe conditions under which the award of any degree, 
title, diploma and other academic distinctio ns may be 
withheld; 
(h)  to institute, maintain and administer University colleges, 
hospitals, laboratories, institutes of research libraries and 
other institutions necessary to carry out the objectives of the 
University; 
(i)  to prescribe conditions for a ffiliation or recognition of 
colleges and institutions and to lay down conditions under 
which such affiliation or recognition may be withdrawn or 
suspended; 
(j)  to prescribe conditions for creation and filling up of adequate 
posts of medical faculty; 
(k)  to institute and award Emeritus professorship, Travelling or 
Visiting professorship, Travelling fellowships, scholarships, 
incentives, prizes, or other forms of encouragement to study 
and research in the prescribed manner; 
(l)  to institute and implement such measures, as may be 
necessary to secure the health and well being of the students 
and to maintain disciplines in the affiliated colleges; 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  9 
(m)  to manage and control all the immovable and movable 
properties owned by the University or transferred to it subject 
to the provisions of and for the purposes of this Act; 
(n) to accept, hold and manage any endowments, donations or 
funds, which may be vested in the University by way of grant, 
testamentary deposition or otherwise, and to invest such 
endowments, do nations or funds in any manner as the 
University may deem fit: 
Provided that no donation from a foreign country, 
foreign foundation or any individual in such country or 
foundation shall be accepted by the University without the 
approval of the Government; 
(o)  to borrow money with or without security for such purpose, 
as may be approved by the Government from the Central 
Government or any State Government, the University Grants 
Commission, Banks or other incorporated bodies subject to 
the provisions of this Act; 
(p)  to fix fees, demand and collect such fees, as may be 
prescribed; 
(q)  to promote and conduct research disciplines in health sciences 
and to undertake publication of works of merit; 
(r)  to co-operate with any other university, authority, institu tion, 
professional academy or association or any other public or 
private body within India or outside India for the purposes 
and objects similar to those of the University on such terms 
and conditions, as may from time to time, be prescribed; 
(s)  to estab lish and maintain the University libraries, research 
centres, museums, press and publication bureau; and 
(t)  to do all such acts and things whether incidental to the powers 
and functions aforesaid or not, as may be necessary or 
desirable to the objects of the University. 
7. Jurisdiction and admission privileges. - (1) No college in the 
State imparting education in health sciences shall, save with the consent of the 
University and the sanction of the Government, be associated with or seek 
admission to any privileges of any other university in India or abroad. 
(2) Any such privileges enjoyed from any other university before the 
commencement of this Act by any medical college or any institution of health 
sciences in the State, shall be deemed t o be withdrawn with effect from such 
date, as may be notified by the Government. 
(3) All colleges and other educational institutions of health sciences in 
the State previously admitted to the privileges of or affiliated to any other 
university, or council of affiliating body shall be deemed to be admitted to the 
10 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
privileges, or affiliated to the University from the date of commencement of 
this Act. 
8. University open to all.- (1) No person shall be denied any office of 
the University or membership of any of its authorities o r admission to any 
degree, diploma or other academic distinction or course of study on the sole 
ground of caste, creed, gender or religion. 
(2) Subject to the provisions of sub -section (1), the University shall, 
in accordance with the special or general di rections of the Government, 
reserve seats for the purpose of admission in any college or institution 
affiliated with or administered by the University. 
9. Transfer of Government Colleges to the University. - (1) The 
Government may at any time, by notificati on, in the Official Gazette, transfer 
any Government college or hospital of health sciences to the University and 
from the date of such transfer, the said college or hospital, as the case may be, 
shall be a University College and hospital. 
(2) When any Gov ernment college or hospital is transferred to the 
University under sub -section (1), the following consequences shall ensue, 
namely, 
(a)  all the assets including the properties and liabilities pertaining 
to the said college or hospital, as the case may be,  stand 
transferred to and vest in the University; and 
(b)  all the teaching and non -teaching employees of the 
department of the Medical Education and Research serving in 
the transferred college or hospital, who are either permanent 
or on probation, shall b e taken by the University into its 
service, if found suitable by the University: 
Provided that no person shall be taken by the University into its 
service, unless such employee gives his option in writing: 
Provided further that the employees surplus to the  requirement of the 
University or found ineligible for service of the University or not consenting 
for transfer t o the University, and holding liens against the permanent posts, 
shall be absorbed by the Government elsewhere. 
10. Inspection and control.- (1) The Chancellor, on the advice of the 
Government, shall have the right to cause an inspection or enquiry to be made 
by such person as it may direct, of the affairs and properties of the University, 
its buildings, laboratories, libraries, museums, workshops and equipments and 
of any college or institution, administered, affiliated, recognized or approved 
by the University and also of examinations, teaching and other work 
conducted or done by the University or in respect of any other matter 
connected with the University. 
(2) The Chancellor shall forward to the Vice-Chancellor a copy of the 
inspection report for obtaining the views of the Board of Management thereof, 
and on receipt of such views, the Chancellor may give such directions, as he 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  11 
considers necessa ry and fix a time limit for action to be taken by the 
University. 
(3) The Board of Management shall within the time limit fixed by the 
Chancellor, report t o the Chancellor through the Vice -Chancellor, the action 
taken under sub-section (2). 
(4) Where the B oard of Management does not within the fixed time 
limit take action to the satisfaction of the Government, the Chancellor, on the 
advice of the Government, may, after considering explanation, if any, 
furnished or representation made by the Board of Managem ent, issue such 
directions as it may think fit and the University shall be bound to comply with 
such directions. 
(5) The Chancellor shall be the final appellate authority in such 
matters. 
11. Setting up field units. - The University shall develop field unit s 
for health systems research for assessing the efficiency and effectiveness of 
health care delivery programmes and disseminating the benefits of new 
techniques and practices and the State Agencies shall render all necessary co -
operation for this purpose. 
CHAPTER-III 
OFFICERS OF THE UNIVERSITY 
12. Chancellor of the University. - (1) The Governor of Himachal 
Pradesh shall, by virtue of his office, be the Chancellor of the University. 
(2) The Chancellor shall be the Head of the University and shall, 
when present, preside over at the convocation of the University. 
(3) Honorary degree shall be conferred by the University upon any 
person with the approval of the Chancellor. 
(4) The Chancellor shall exercise such other powers and perform such 
other duties, as maybe conferred upon him, under this Act or the statutes made 
thereunder. 
13. Officers of the University.- The following shall be the officers of 
the University, namely:- 
(a)  The Vice-Chancellor; 
(b)  The Deans; 
(c)  The Registrars; 
(d)  The Controller of Examinations; 
(e)  The Finance Officer; and 
(f)  Such other officers, as may be declared by the University, by 
the statutes to be the officers of the University. 
12 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
14. The Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole 
time and resident officer of the University. 
(2) The Vice -Chancellor shall be appointed by the Chancellor on the 
advice of the Government. 
(3) The Vice -Chancellor shall be appointed preferably from amongst 
the serving or retired eminent professionals from the field of health sciences 
education. 
(4) The Vice-Chancellor shall hold office for a term of three years at 
the pleasure of the Chancellor and shall be eligible for re -appointment on the 
advice of the Government, but not beyond the age of 1[seventy years]. 
(5) The Chancellor shall determine the amount of remuneration and 
other conditions of service of the Vice -Chancellor and such terms and 
conditions shall not be altered to his disadvantage during his term of office. 
(6) When any temporary vacancy occurs in the offi ce of the Vice -
Chancellor by reason of leave, illness or other causes, the Chancellor, on the 
advice of the Board of Management, shall make such arrangement for 
carrying out the duties of the Vice-Chancellor, as he may deem fit: 
Provided that pending the making of such arrangement by the 
Chancellor, the Vice -Chancellor with the prior approval of the Board of 
Management, may designate one person from amongst the Deans of the 
University to be the In -charge of current duties of the Vice -Chancellor for a 
period not exceeding one month or till arrangements are made by the 
Chancellor, whichever is earlier. 
15. Powers and duties of the Vice -Chancellor.- (1) The Vice - 
Chancellor shall be the  principal executive and academic officer of the 
University and shall exercise supervision and control over the affairs of the 
University and give effect to the decisions of all the authorities of the 
University. He shall exercise all powers necessary for the due maintenance of 
discipline in the University. 
(2) The Vi ce-Chancellor may, if he is of the opinion that immediate 
action is necessary on any matter, exercise any power conferred upon any 
authority of the University under this Act and inform such authority about the 
action taken by him on such matters and obtain rectification for the same: 
Provided that, if the authority concerned is of the opinion that such 
action ought not to have been taken, it may refer the matter to the Chancellor, 
whose decision thereon, shall be final. 
(3) The Vice-Chancellor shall exercise such other powers and perform 
such other functions, as may be prescribed by the statutes and ordinances. 
(4) The Vice-Chancellor shall convene the meetings of the Senate, the 
Board of Management, the Academic Council and the Finance Committee and 
he may by order in writing, delegate the powers of convening any of the said 
 
1.  Substituted for the words and sign “sixty-five years” vide H.P. Act No. 8 of 2019. 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  13 
meetings to any of the officers of the University. The Vice-Chancellor shall be 
the Ex -officio convener of the Board of Management and Ex -officio 
Chairman of the Senate, Academic Council  and Finance Committee and 
preside over the meetings of these bodies in the capacity of Chairman. 
(5) The Vice -Chancellor shall ensure strict observance of the 
provisions of this Act and the statutes and ordinances made thereunder. 
(6) The Vice -Chancellor shall be responsible for the presentation of 
the annual financial estimate of the University, the annual accounts and 
balance sheet to the Board of Management. 
(7) The Vice -Chancellor shall be responsible for the proper 
administration of the University and for close co-ordination and integration of 
teaching, research and dissemination of knowledge. 
16 The Pro Vice -Chancellor.- (1) The Pro Vice -Chancellor shall be 
appointed by the Chancellor of the University. 
(2) The Pro Vice -Chancellor shall hold the offic e for a term of three 
years which may be extended by the Chancellor on the advice of the 
Government, for a period not exceeding three years at a time. 
(3) The Chancellor shall determine the amount of remuneration and 
other conditions of service of the Pro Vice-Chancellor. 
(4) The Pro Vice -Chancellor shall be the Member - Secretary of the 
Board of Management and shall exercise such other powers and perform such 
other duties, as may be assigned to him, by the Chancellor. 
(5) In the case of illness or absence or leave of the Vice-Chancellor or 
in any other contingency, the Pro Vice -Chancellor shall preside over the 
meetings of the University and shall exercise such other powers and perform 
such other duties, as may be assigned to him by the Board of Management. 
(6) In the case of illness or absence or leave of the Pro Vice -
Chancellor or in any other contingency, the Chancellor, on the advice of the 
Board of Management, may appoint a person from amongst the Deans of the 
University to act as the Pro Vice -Chancellor, or make such other 
arrangements, as he may think fit for the disposal of business during the 
absence of the Pro Vice-Chancellor. 
17. The Deans. - The manner of appointment and powers and duties 
of the Deans of the University shall be such, as may be presc ribed by the 
statutes. 
18. The Registrar.- (1) The Registrar shall be the whole time salaried 
officer of the University, appointed by the Board of Management on such 
terms and conditions, as may be prescribed. 
(2) The Registrar shall be appointed,- 
(a)  from amongst the academicians in the field of health sciences 
who are not lower in rank than that of a Professor with five 
years standing; or 
14 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
(b)  from amongst the officers of the Government, who are not 
lower in rank than that of an Additional Secretary to the 
Government; or 
(c)  by transfer from amongst the Registrars of other universities 
of health sciences, Medical or Technical universities in the 
Country. 
(3) The Registrar shall hold office for a period of four years and shall 
be eligible for re-appointment for a further period of four years: 
Provided that no person appointed as Registrar, shall hold office on or 
after attaining the age of sixty years. 
(4) The Registrar shall be the Ex -officio Secretary of the Senate, the 
Academic Council and the Finance Committee, but shall not be deemed to be 
a member of any of these authorities. 
(5) When the office of the Registrar is vacant, or when the Registrar, 
by reason of illness, absence, or any other reason is unable to perform the 
functions and discharge the duties of the office, the functions and duties of the 
office of the Registrar shall be performed and discharged by such person, as 
the Vice-Chancellor may designate for the purpose. 
(6) It shall be the duty of the Registrar to,- 
(a)  manage the prope rty and the investments of the University 
including trusts and endowed property in accordance with the 
decision of the Finance Committee and the Board of 
Management; 
(b)  be the custodian of the records, the common seal and such 
other properties of the Uni versity, as the Board of 
Management shall commit to his charge; and 
(c)  issue all notices convening meetings of the Senate, the Board 
of Management, the Academic Council, the Finance 
Committee and any other committee appointed by the 
authorities of the University. 
(7) The registrar shall exercise such powers, perform such functions 
and discharge such other duties, as may be prescribed. 
(8) In all suits and other legal proceedings by or against the 
University, the pleadings shall be signed and verified by t he Registrar and all 
processes in such suits and proceedings shall be issued to, and served on, the 
Registrar. 
19. Controller of Examinations. - (1) The Controller of 
Examinations shall be a whole time officer appointed by the Board of 
Management. 
(2) He sh all be In -charge for conducting the examinations in the 
University and matters relating thereto and shall perform such other duties, as 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  15 
may be prescribed by the statutes or ordinances or as may be directed by the 
Vice-Chancellor. 
(3) The salary and allowan ces and other conditions of service of the 
Controller of Examinations shall be such, as may be prescribed. 
20. Finance Officer. - (1) The Finance Officer shall be a whole time 
salaried officer of the University, appointed by the Board of Management. He 
shall hold office subject to such terms and conditions, as may be prescribed. 
(2) The Finance Officer shall be responsible for preparation of annual 
financial estimates, the annual statements of accounts and balance sheets, and 
shall exercise general supervisi on over the funds of the University and 
exercise such other powers and perform such other functions, as may be 
assigned to him by the Board of Management or as may be prescribed by the 
statues or ordinances. 
(3) The emoluments and other conditions of servi ce of the Finance 
Officer shall be such, as may be prescribed by the statutes or ordinances. 
21. Other officers. - The manner of appointment, powers and duties 
and the conditions of service of other officers of the University referred to in 
clause (f) of section 13, shall be such as may be prescribed by the statutes. 
22. Officers of University not to accept remuneration other than 
that provided by statutes. - The Officers of the University shall not be 
offered nor they shall accept any remuneration for any wo rk in the University 
save as may be provided by statutes or other orders regulating their salaries, 
allowances and other conditions of service. 
CHAPTER-IV 
AUTHORITIES OF THE UNIVERSTY 
23. Authorities of the University. - The following shall be the 
authorities of the University, namely:- 
(a)  the Board of Management; 
(b)  the Academic Council; 
(c)  the Planning Board; 
(d)  the Finance Committee; 
(e)  the faculties; and 
(f)  such other bodies, as may be declared by the statutes to be the 
authorities of the University. 
24. The Senate. - (1) The Senate shall be an advisory body, 
constituted by the Chancellor,  on the advice of the Government, and shall 
consist of the following members, namely:- 
(i)  the Vice-Chancellor; 
16 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
(ii)  the Secretary to the Government (Medical Education 
Department) or his nominee not below the rank of 
Additional Secretary to the Government; 
(iii)  the Director Medical Education, Himachal Pradesh; 
(iv)  the Direct or, Health and Family Welfare, Himachal 
Pradesh; 
(v)  three members of the Himachal Pradesh Legislative 
Assembly, to be nominated by the Legislative Assembly; 
(vi)  four members from amongst the persons having special 
interest in health sciences; 
(vii)  three heads of medical colleges affiliated to the University, 
by rotation, according to age for a period of two years; 
(viii)  One head of dental colleges, by rotation, according to age 
for a period of two years; 
(ix)  one head of colleges of Homeopathy, Ayu rveda or other 
Indian System of Medicine, by rotation, according to age 
for a period of two years; 
(x)  one head of colleges of nursing or colleges of other para 
medical sciences, by rotation, according to age for a period 
of two years; 
(xi)  three Profess ors from amongst the Professors of medical 
colleges, by rotation, according to age for a period of two 
years; 
(xii)  one Professor from amongst the Professors of Dental 
Colleges, by rotation, according to age for a period of two 
years; 
(xiii)  one Professo r from amongst the Professors of colleges of 
Homeopathy, Ayurveda and other Indian System of 
Medicine, by rotation, according to age for a period of two 
years; 
(xiv)  one Professor or Head of Department from amongst the 
Professors or Heads of the Departmen t of colleges of 
nursing or colleges of other para medical sciences, by 
rotation, according to age for a period of two years; 
(xv)  three teachers other than Professors from Medical Colleges, 
by rotation, according to age for a period of two years; 
(xvi)  one teacher other than Professor of Dental Colleges, by 
rotation, according to age for a period of two years; 
(xvii)  one teacher other than Professor of colleges of 
Homeopathy, Ayurveda and other Indian System of 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  17 
Medicine, by rotation, according to  age for a period of two 
years; 
(xviii) one teacher other than Professor or Head of the Department 
of colleges of nursing and other para medical sciences, by 
rotation, according to age for a period of two years; 
(xix)  one person from amongst the reputed p harmaceutical and 
Medical equipment manufactures of the State of Himachal 
Pradesh; 
(xx)  one person from the department of Finance not lower than 
the rank of the Additional Secretary to the Government; 
(xxi)  one person from amongst the reputed educationis ts of the 
State who are members of the University Grants 
Commission, fellows of the National Academy of Medical 
Sciences, or members of the Medical Council of India or 
any other statutory professional councils in the field of 
health sciences; 
(xxii)  one non-teaching official of the University for a period of 
two years; and 
(xxiii) two members from amongst individuals or organizations, 
who have made donations to the University or its affiliated 
colleges or hospitals of an amount of not less than ten lakh 
rupees or more either in cash or kind, for a period of two 
years. 
(2) Notwithstanding anything contained in sub -section (1), any 
member of the Senate shall cease to be a member if he ceases to be a member 
of the parent body to which he belonged to or on his retirement from service. 
25. Meetings of the senate. - (1) The meetings of the Senate shall be 
held at least twice year on the dates to be fixed by the Vice -Chancellor. One 
of such meetings shall be the annual meeting. 
(2) The report on the working of the U niversity during the previous 
year, together with statement of receipts and expenditure, the financial 
estimates and the last audit report, shall be presented for consideration of the 
Senate at the annual meeting of the Senate. 
(3) The Vice -Chancellor may,  whenever he thinks fit or upon a 
requisition in writing, signed by not less than one -third members of the 
Senate, convene a special meeting of the Senate. 
26. Powers and functions of the Senate. - Subject to the provisions 
of this Act, the Senate shall hav e the following powers and functions, 
namely,- 
(a)  to review, from time to time, the broad policies and 
programmes of the University and to suggest measures for 
their improvement and development of University; 
18 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
(b)  to advice the Chancellor in respect of a ny matter, which may 
be referred to it for advice; and 
(c)  to perform such other duties and exercise such other 
functions, as may be assigned to it under this Act or the 
statutes or by the Chancellor. 
27. The Board of Management. - (1) The Board of Managem ent 
shall be constituted by the Chancellor, on the advice of the Government, and it 
shall consist of the following, namely:- 
(i) the Vice-Chancellor  Ex-officio 
Chairman; 
(ii) the Chief Secretary to Government Ex-officio 
Member; 
(iii) the Secretary to the Government (Medical 
Education and Research)  
Ex-officio 
Member; 
(iv) the Secretary to the Government(Finance 
Department) 
Ex-officio 
Member; 
(v) the Director Medical Education and 
Research, Himachal Pradesh  
Ex-officio 
Member; 
(vi) three eminent persons to be nominated by 
the Government  
Members; and 
(vii) five eminent persons with recognized 
national and international contributions 
towards education and research in the field 
of health sciences, of whom, a minimum of 
three persons shall be from the State to be 
nominated by the Government for the 
constitution of the first Board of 
Management, and subsequently as 
provided for under the rules 
Members. 
(2) The Registrar shall be the Secretary to the Board of Management. 
(3) The term of office of the nominated members of the Board of 
Management shall be five years and in case of ex -officio members the tenure 
shall be co-terminus with the term of the offices held by them. 
(4) Five members of the Board of Management shall form a quorum 
for meeting. 
(5) The Chairman shall preside over the meetings of the Board of 
Management. In absence of the Chairman, member senior in age, shall preside 
over such meetings. 
(6) The first Board of Management shall be constituted by the 
Government within one month of the commencement of this Act. 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  19 
28. Powers and functions of the Board of Management. - (1) The 
Board of Management shall be the Principal Executiv e Authority of the 
University. 
(2) Powers and functions of the Board of Management shall be such, 
as may be prescribed, by the statutes. 
29. The Academic Council. - (1) The Academic Council shall be the 
Principal Academic body of the University and shall, subject to the provisions 
of this Act, statutes and ordinances, coordinate and exercise general 
supervision and control over the academic policies of the University and be 
responsible for the maintenance of standards of instructions, education and 
examination within the University, and shall exercise such other powers and 
perform such other duties as may  be conferred or imposed upon it by the 
statutes. 
(2) The Academic Council shall consist of the following members, 
namely:- 
(i)  the Vice-chancellor; 
(ii)  the Director Medical Education and Research; 
(iii)  the Dean of Faculties of the University; 
(iv)  the heads of the colleges affiliated to the University, not 
represented by the Deans of Faculties; and 
(v)  two eminent experts in health sciences education w ho are 
from outside the University or its affiliated Colleges. 
30. Powers and functions of the Academic Council. - (1) Subject to 
the provisions of this Act, the statutes and the ordinances, the Academic 
Council shall have the following powers, namely:— 
(a)  to make regulations and amend or repeal the same; 
(b)  to advise the Board of Management on the promotion of 
research in the University; and 
(c)  to suggest measures for review and innovations in academic 
and research programmes. 
(2) The Academic Council  shall ordinarily meet twice a year. The 
Academic Council may, however, meet on such other occasions, as may be 
decided, by the Vice-Chancellor. 
(3) One-third of the total strength of the Members of the Academic 
Council shall be the quorum required for a meeting of the Academic Council. 
(4) The Vice Chancellor shall preside over all the meetings of the 
Academic Council. If the Vice -Chancellor cannot be present at a meeting of 
the Academic Council due to any reason, the senior most Dean shall act as 
Chairman. 
20 THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017 
31. The Planning Board. - The constitution, powers and functions of 
the Planning Board shall be such, as may be prescribed by the statutes. 
32. The Finance Committee.- The constitution, powers and functions 
of the Finance Committee shall be such, as may be prescribed by the statutes. 
33. The Faculties.- The Faculties of the University, their constitution, 
functions and powers shall be such, as may be prescribed by the statutes. 
34. The Board of studies.- There shall be a Board of Studies attached 
to each faculty of the University. The constitution and powers of the Board of 
Studies shall be such, as may be prescribed by the statutes. 
CHAPTER-V 
FINANCE AND ACCOUNTS 
35. General fund.- The University shall have a general fund to which 
shall be credited,- 
(a)  its income from fees, endowments and grants, and any other 
income accruing to the University; 
(b)  grants from the Government on such conditions, as may be 
imposed by the Government; and 
(c)  grants from the Central Government, the Univer sity Grants 
Commission, International Donor Agencies like the World 
Health Organization and the United Nations International 
Children’s Fund. 
36. Other funds.- The University may have such other funds, as may 
be prescribed by the statutes. 
37. Power to bor row.- The University may, for any of the purposes 
prescribed by the statutes, borrow money from a bank or a corporation. If the 
total amount to be borrowed exceeds twenty five lacs rupees, the prior 
approval of the Government shall be obtained for such borrowings. 
38. Management of funds. - All funds of the University shall be 
managed in such a manner, as may be prescribed by the statutes. 
39. Power of the Government to direct audit. - The Government 
shall have power to order special audit of the accounts of the University by 
such auditors, as it may direct. 
40. Financial Estimates. - (1) The Vice -Chancellor shall cause to be 
prepared on or before such date, as may be prescribed, financial estimates of 
the University for the ensuing year and submit the same to the Board of 
Management for approval. 
(2) The Board of Management 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 Board of 
Management. 
THE ATAL MEDICAL AND RESEARCH UNIVERSITY, HIMACHAL PRADESH ACT, 2017  21 
41. Annual accounts and audit. - The Accounts of the incomes and 
expenditures of the University shall be submitted once in every year to the 
Government for such examination and audit, as the Government may direct. 
42. Annual report. - The Annu al report of the University shall be 
prepared under the directions of the Board of Management, and shall be 
submitted to the Senate on or before such date, as may be prescribed by the 
statutes, and shall be considered by the Senate at its annual meeting. 
CHAPTER-VI 
STATUTES, ORDINANCES AND REGULATIONS 
43. Statutes.- Subject to the provisions of this Act, the statutes may 
provide for,- 
(a)  the constitution, functions and powers of the authorities of the 
University and such other bodies, as may be declared t o be 
the authorities of the University, from time to time; 
(b)  the continuance in office of the members of the said 
authorities or bodies, filling up of vacancies of members and 
such other matters relating to other authorities; 
(c)  the conferment of honorary degrees; 
(d)  holding of convocations for conferring degrees; 
(e)  the withdrawal of degrees, diplomas and certificates and other 
academic distinctions; 
(f)  the e

Excerpt shown. Open the full act in Lexace.

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