LexThe Shoolini University of Biotechnology and Management Sciences (Establishment and Regulation) Act, 2009
Himachal Pradesh · state statute
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THE SHOOLINIUNIVERSITY OF BIOTECHNOLOGY AND
MANAGEMENT SCIENCES (ESTABLISHMENT AND
REGULATION) ACT, 2009
ARRANGEMENT OF SECTIONS
Sections:
1. Short title and commencement.
2. Definitions.
3. The objects of the University.
4. Incorporation.
5. Powers and functions of the University.
6. University to be self-financed.
7. No power of affiliation.
8. Endowment Fund.
9. General Fund.
10. Application of General Fund.
11. Officers of the University.
12. The Chancellor.
13. The Vice-Chancellor.
14. The Registrar.
15. The Chief Finance and Accounts Officer.
16. Other officers.
17. Authorities of the University.
18. The Governing Body.
19. The Board of Management.
20. The Academic Council.
21. Other authorities.
22. Disqualifications.
23. Vacancies not to invalidate the proceedings of any authority
or body of the University.
24. Filling of casual vacancies.
25. Committees.
26. The first statutes.
27. The subsequent statutes.
28. The first ordinances.
29. The subsequent ordinances.
30. Regulations.
31. Admissions.
32. Fee structure.
33. Examinations.
34. Declaration of results.
35. Convocation.
36. Accreditation of the University.
37. University to follow rules, regulations, norms etc. of the
regulating bodies.
38. Annual report.
39. Annual accounts and audit.
40. Powers of the Government to inspect the University.
41. Dissolution of the University by the sponsoring body.
42. Special powers of the Government in certain circumstances.
43. Power to make rules.
44. Power to remove difficulties.
THE SHOOLINIUNIVERSITY OF BIOTECHNOLOGY AND
MANAGEMENT SCIENCES (ESTABLISHMENT AND
REGULATION) ACT, 2009)
(ACT NO. 20 OF 2009)1
(Received the assent of the Governor on the 18th September, 2009 and
was published in Hindi and English in R.H.P. dated 23.9.2009, p. 4020-4056)
AN ACT to provide for establishment, incorporation and regulation of
Shoolini University of Biotechnology and Management Sciences in
the State for higher education and to regulate its functioning and
for matters connected therewith or incidental thereto.
(i) H.P. Act No. 11 of 20112, published in Rajpatra, Himachal
Pradesh both in Hindi and English on 28th January, 2011 at
pages 8373-8375.
1Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For the Statement of
Objects and Reasons see R.H.P dated 19.8.2009, p. 2692 & 2710. 2. Passed in Hindi by the Himachal Pradesh VidhanSabha . For Statement of Objects
and Reasons see R.H.P. dated 20.12.2010, P. 7482-7485.
(ii) H.P. Act No. 18 of 20121published in Rajpatra, Himachal Pradesh
both in Hindi and English on the 3rd May, 2012 at pages 851-
856.
(iii) H.P. Act No. Act No. 17 of 20132published Rajpatra, Himachal
Pradesh both in Hindi and English on 14.1.2013, at Pages5893-
5894. Effective w.e.f. 16.10.2009.
(iv) H.P. Act No. Act No. 32 of 20133published both in Hindi and
English in R.H.P. dated 5th June, 2013 at pages 1455-
1456Effective w.e.f. 16.10.2009.
BE it enacted by the Legislative Assembly of Himachal Pradesh in
the Sixtieth Year of the Republic of India as follows:—
1. Short title and commencement.-(1)This Act may be called the
Shoolini University of Biotechnology and Management Sciences
(Establishment and Regulation) Act, 2009.
(2) It shall come in to force on such date as the State Government
may, by notification4 in the Official Gazette, appoint.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “Board of Management” means the Board of Management
constituted under section 19;
(b) “campus” means the area of University within which it is
established;
(c) “distance education” means education imparted by combination
of any two or more means of communication, viz. broadcasting,
telecasting, correspondence courses, seminars, contact
programmes and any other such methodology;
(d) “employee” means any person appointed by the University and
includes teachers and other staff of the University;
(e) “fee” means monetary collection made by the University or its
colleges, institutions or study centers, as the case may be, from
the students by whatever name it may be called, which is not
refundable;
(f) “Government” means the Government of Himachal Pradesh;
(g) “Governing Body” means the Governing Body constituted
under section 18;
1. Passed in Hindi by the Himachal Pradesh VidhanSabha . For Statement of Objects
and Reasons see R.H.P. dated 9.4.2012, 385 & 388.
2. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see R.H.P. dated 29.8.2012, P. 3138 & 3140.
3. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see R.H.P. dated 6.4.2013, P. 159 & 161. 4. Act come into force w.e.f. 16th October, 2009 vide Not. No. EDN-A-Gha(8)-
10/2006, dated 15.10.2009, published in R.H.P. dated 16.10.2009, p. 4618.
(h) “higher education” means study of a curriculum or course for
the pursuit of knowledge beyond 10+2 level;
(i) “hostel” means a place of residence for the students of the
University, or its colleges, institutions and study centres,
established or recognized to be as such by the University;
(j) “notification” means a notification published in the Official
Gazette;
(k) “off campus centre” means a centre of the University established
by it outside the main campus operated and maintained as its
constituent unit, having the University’s complement of
facilities, faculty and staff;
(l) “Official Gazette” means the Rajpatra of Himachal Pradesh;
(m) “prescribed” means prescribed by rules made under this Act;
(n) “regulating body” means a body established by the Central
Government for laying down norms and conditions for ensuring
academic standards of higher education, such as University
Grants Commission, All India Council of Technical Education,
National Council of Teacher Education, Medical Council of
India, Pharmaceutical Council of India, National Council of
Assessment and Accreditation, Indian Council of Agriculture
Research, Distance Education Council, Council of Scientific
and Industrial Research 1[,the Himachal Pradesh Private
Educational Institutions Regulatory Commission] etc. and
includes the Government;
(o) “section” means a section of this Act;
(p) “sponsoring body” means Foundation for Life Sciences and
Business Management, Solan, Himachal Pradesh, registered
under the Societies Registration Act, 1860 (21 of 1860);
(q) “State” means State of Himachal Pradesh;
(r) “statutes”, “ordinances” and “regulations” mean respectively,
the statutes, ordinances and regulations of the University made
under this Act;
(s) “student” means a person enrolled in the University for taking a
course of study for a degree, diploma or other academic
distinction instituted by the University, including a research
degree;
(t) “study centre” means a centre established and maintained or
recognized by the University for the purpose of advising,
counseling or for rendering any other assistance required by the
students in the context of distance education;
1 Ins. vide Act No. 18 of 2012.
(u) “teacher” means a Professor, Reader, Lecturer or any other
person required to impart education or to guide research or to
render guidance in any form to the students for pursuing a
course of study of the University;
(v) “University” means Shoolini University of Biotechnology and
management Sciences, Solan, Himachal Pradesh; and
[(w) “Regulatory Commission” means the Himachal Pradesh Private
Educational Institutions Regulatory Commission, established
under section 3 of the Himachal Pradesh Private Educational
Institutions (Regulatory Commission) Act, 2010 (Act No. 15 of
2011)]1.
3. The objects of the University.—The objects of the University
shall include,—
(a) to provide instructions, teaching and training in higher education
with a view to create higher levels of intellectual abilities;
(b) to establish facilities for education and training;
(c) to carry out teaching, research and offer continuing education
programmes;
(d) to create centres of excellence for research and development
relevant to the needs of the State and for sharing knowledge and
its application;
(e) to establish campus in the State;
(f) to establish examination centres;
(g) to institute degrees, diplomas, certificates and other academic
distinctions on the basis of examination or any such other
method; while doing so, the University shall ensure that the
standards of degrees, diplomas, certificates and other academic
distinctions are not lower than those laid down by regulating
bodies; and
(h) to set-up off campus centres, subject to applicable rules or
regulations. 2 [(i) to engage in areas of specialization with proven ability to
make distinctive contributions to the objectives of the
University education system that is academic engagement
clearly distinguishable from programmes of an ordinary
nature that lead to conventional degrees in arts, science,
engineering, medicine, dental, pharmacy, management,
etc. routinely offered by conventional institutions; and
1 Clause (w) ins. vide Act No. 18 of 2012.
2 Clauses (i) and (j) ins. vide Act No. 18 of 2012.
(j) to establish broad-based and viable under graduate, post
graduate and research programmes in several disciplines
with firm interdisciplinary orientation and linkages.]
1[(k) to make the University functional within one year from the
date ofcommencement of this Act.]
4. Incorporation.—(1) The first Chancellor and the first Vice-
Chancellor of the University and the first members of the Governing Body,
Board of Management and the Academic Council and all persons who may
hereafter become such officers or members, so long as they continue to hold
such office or membership, are hereby constituted a body corporate by the
name of Shoolini University of Biotechnology and Management Sciences,
Solan, Himachal Pradesh.
(2) The University shall have perpetual succession and a common seal
and shall sue and be sued by the said name.
(3) The University shall situate and have its headquarters at Bhajhol,
DisttSolan, Himachal Pradesh.
5. Powers and functions of the University.—The University shall
have the following powers and functions, namely:—
(i) to make provisions and adopt all measures (including
adoption and updating of the curricula) in respect of study,
teaching and research, relating to the courses through
traditional as well as new innovative modes including on-
line education mode;
(ii) to institute and confer degrees, diplomas, certificates,
awards, grades, credits and academic distinctions;
(iii) to conduct and hold examinations;
(iv) to provide for the degrees, diplomas, certificates, equivalent
or corresponding to the degrees, diplomas, certificates of
other recognized Universities, Boards or Councils;
(v) to take all necessary measures for setting up campuses;
(vi) to set up central library, departmental libraries, museums
and allied matters;
(vii) to institute and confer honorary degrees as may be
prescribed;
(viii) to institute and award fellowships, scholarships,
studentships as may be specified;
(ix) to take special measures for spreading educational facilities
among the educationally backward strata of the Society;
1 Clause (k) ins. vide Act No. 17 of 2013.
(x) to encourage and promote sports and martial arts;
(xi) to create technical, administrative, ministerial and other
necessary posts and to make appointments thereto;
1[(xi-a) the sponsoring body/university shall appoint full time
regularemployees for the university and the salary of the
employees shall be deposited inthe bank account of the
employees every month;]
(xii) to undertake research projects on mutually acceptable terms
and conditions in respect of agriculture, industry and
business;
(xiii) to provide consultancy services;
(xiv) to frame statutes, ordinances and regulations for carrying
out the objects of the University in accordance with the
provisions of this Act;
(xv) to encourage and promote co-curricular activities for
personality development of the teachers, students and
employees of the University;
(xvi) to provide for dual degrees, diplomas or certificates vis-a-
visother Universities on reciprocal basis within and outside
the country as per instructions of the State Government,
Government of India and University Grants Commission;
(xvii) to make such provisions for integrated courses in different
disciplines in the educational programmes of the
University;
2[(xviii) to set-up colleges, institutions, off-campus centres, off-
shore campus, study centres or to start distance education,
after fulfilling the norms and regulations of the Central
Government Regulatory Bodies and Central Government,
issued from time to time, and after obtaining the specific
approval of the State Government;]
(xix) to receive donations, gifts and grants3[except from parents
andstudents] and to acquire, hold, manage and dispose of
any property, movable or immovable, including trust or
endowed property within and outside Himachal Pradesh for
the purpose and objects of the University and to invest
funds in such manner as the University thinks fit;
(xx) to prescribe the fee structure for various courses from time
to time as per provisions of this Act;
1 Clause (xi-a) ins. vise Act No. 11 of 2011. 2 Clause (xviii) subs. vide Act No. 11 of 2011.
3 Ins. vide Act No. 11 of 2011.
(xxi) to demand and receive payments of such fees and other
charges as may be specified from time to time;
(xxii) to seek collaboration with other institutions on mutually
acceptable terms and conditions;
(xxiii) to determine salaries, remunerations, honoraria to teachers
and employees of the University in accordance with the
norms, specified by the University Grants Commission and
the other regulatory bodies;
(xxiv) to organize and to undertake extra-mural teaching and
extension services;
(xxv) to establish and maintain Halls and Hostels;
(xxvi) to recognize, supervise and control Halls and Hostels not
maintained by the University and other accommodation for
the residence of the students and to withdraw any such
recognition;
(xxvii) to regulate and enforce discipline among students and
employees of the University and to take such disciplinary
measures as may be deemed necessary;
(xxviii) to make arrangements for promoting health and general
welfare of the students and the employees of the University;
(xxix) to co-operate with any other University in and outside the
country, authority or any public or private body having in
view the promotion of purposes and objects similar to those
of the University, for such purposes as may be agreed upon,
on such terms and conditions as may from time to time, be
specified;
(xxx) to provide for the printing, reproduction and publication of
research and other work, including text books, which may
be issued by the University; and
(xxxi) to do all such things as may be necessary, incidental or
conducive to the attainment of all or any of the objects of
the University.
6. University to be self-financed.—The University shall be self-
financed and it shall not be entitled to receive any grant or other financial
assistance from the Government.
7. No powers of affiliation.—The University shall have no power to
affiliate or otherwise admit to its privileges any other institution.
8. Endowment Fund.—(1) The sponsoring body shall establish an
Endowment Fund for the University with an amount of three crores rupees
which shall be pledged to the Government.
(2) The Endowment Fund shall be kept as security deposit to ensure
strict compliance of the provisions of this Act, rules, regulations, statutes or
ordinances made thereunder.
(3) The Government shall have the powers to forfeit, in the prescribed
manner, a part or whole of the Endowment Fund in case the University or the
sponsoring body contravenes any of the provisions of this Act, rules, statutes,
ordinances or regulations made thereunder.
(4) Income from Endowment Fund shall be utilised for the
development of infrastructure of the University but shall not be utilised to
meet out the recurring expenditure of the University.
9. General Fund.—Universityshall establish a fund, which shall be
called the General Fund to which following shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contribution made by the sponsoring bopdy;
(c) any income received from consultancy and other works
undertaken by the University;
(d) bequests, donations1[except from parents andstudents],
endowments and any other grants;
(e) all other sums received by the University
10. Application of General Fund.—The General Fund shall be
utilized for the following purposes, namely:—
(a) for the payment of salaries and allowances of the employees of
the University and members of the teaching and research staff,
and for payment of any Provident Fund contributions, gratuity
and other benefits to such officers and employees;
(b) for the expenses to be incurred by the University for services
availed including services like electricity, telephone etc.;
(c) for the payment of taxes or local levies wherever applicable;
(d) for up keeping of the assets of the University;
(e) for the payment of debts including interest charges thereto
incurred by the University;
(f) for the payment of travelling and other allowances to the
members of the Governing Body, the Board of Management
and the Academic Council etc.;
(g) for the payment of fellowships, freeships, scholarships,
assistantships and other awards to students belonging to
economically weaker sections of the society or research
associates or trainees, as the case may be, or to any student
1 Ins. vide Act No. 11 of 2011.
otherwise eligible for such awards under the statutes,
ordinances, regulations or rules made under this Act;
(h) for the payment of the cost of audit of the funds created under
sections 8 and 9;
(i) for the meeting of expenses of any suit or proceedings to which
University is a party;
(j) for the purpose of movable and immovable assets;
(k) for the payment of any expenses incurred by the University in
carrying out the provisions of this Act or the statutes,
ordinances, regulations or rules made thereunder; and
(l) for the payment of any other expenses as approved by the Board
of Management to be an expense for the purposes of the
University:
Provided that no expenditure shall be incurred by the University in
excess of the limits for total recurring expenditure and total non-recurring
expenditure for the year, as may be fixed by the Board of Management,
without its prior approval:
Provided further that the General Fund shall, for the purpose specified
under sub-clause (e), be applied with the prior approval of the Governing
Body:
1[Provided further that no portion of income and property of the
University shall be paid or transferred directly or indirectly, by way of
dividend, bonus or otherwise, howsoever, by way of profit to the persons who
were at any time or are members of the University or to any of them or any
person claiming through them; provided that nothing herein contained shall
prevent the payment in good faith of remuneration to any member thereof or
other person as consideration for any service rendered to the University or for
travelling or other allowances and such other charges.]
11. Officers of the University.—The following shall be the officers
of the University, namely:—
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Registrar;
(iv) the Chief Finance and Accounts Officer; and
(v) such other persons in the service of the University as may be
declared by the statutes to be the officers of the University.
12. The Chancellor.—(1) The Chancellor shall be appointed by the
sponsoring body for a period of three years, with the approval of the
1 Proviso ins. vide Act No. 18 of 2012.
Government in such manner and on such terms and conditions as may be
specified by the statutes.
(2) the Chancellor shall be the Head of the University.
(3) The Chancellor shall preside over at the meetings of the
Governing Body and convocation of the University conferring degrees,
diplomas or other academic distinctions.
(4) The Chancellor shall have the following powers, namely:—
(a) to call for any information or record;
(b) to appoint the Vice-Chancellor;
(c) to remove the Vice-Chancellor in accordance with the
provisions of sub-section (7) of section 13; and
(d) such other powers as may be specified by the statutes.
13. The Vice-Chancellor.—(1) The Vice-Chancellor shall be
appointed by the Chancellor, on such terms and conditions as may be
specified by statutes, from a panel of three persons recommended by the
Governing Body and shall, subject to the provisions contained in sub-section
(7), hold office for a term of three years:
Provided that after the expiry of the term of three years a person shall
be eligible for re-appointment for another term of three years:
Provided further that Vice-Chancellor shall continue to hold office
even after expiry of his term till new Vice-Chancellor joins; however, in any
case, this period shall not exceed one year.
(2) The Vice-Chancellor shall be the principal executive and
academic officer of the University and shall have the general superintendence
and control over the affairs of the University and shall execute the decisions
of various authorities of the University.
(3) The Vice-Chancellor shall preside at the convocation of the
University in the absence of the Chancellor.
(4) If in the opinion of the Vice-Chancellor it is necessary to take
immediate action on any matter for which powers are conferred on any other
authority by or under this Act, he may take such action as he deems necessary
and shall, at the earliest opportunity, thereafter, report his action to such
officer or authority as would have in the ordinary course dealt with the matter:
Provided that if in the opinion of the concerned officer or authority
such action should not have been taken by the Vice-Chancellor, then such
case shall be referred to the Chancellor, whose decision thereon shall be final.
(5) If, in the opinion of the Vice-Chancellor, any decision of any
authority of the University is outside the powers conferred by this Act or
statutes, ordinances, regulations or rules made thereunder or is likely to be
prejudicial to the interests of the University, he shall request the concerned
authority to revise its decision within fifteen days from the date of its decision
and in case the authority refuses to revise such decision wholly or partly or
fails to take any decision within fifteen days, then such matter shall be
referred to the Chancellor and his decision thereon shall be final.
(6) The Vice-Chancellor shall exercise such powers and perform such
duties as may be specified by the statutes or the ordinances.
(7) If, at any time upon representation made or otherwise and after
making such inquiry as may be deemed necessary, the situation so warrants
and if the continuance of the Vice-Chancellor is not in the interests of the
University, the Chancellor may, by an order in writing stating the reasons
therein, ask the Vice-Chancellor to relinquish his office from such date as may
be specified in the order:
Provided that before taking an action under this sub-section, the Vice-
Chancellor shall be given an opportunity of being heard.
14. The Registrar.—(1) The Registrar shall be appointed by the
Chancellor in such manner and on such terms and conditions of service as
may be specified by the statutes.
(2) The Registrar shall have power to enter into agreement, contract,
sign documents and authenticate records on behalf of the University and shall
exercise such powers and perform such duties as may be specified by the
statutes.
(3) The Registrar shall be the Member-Secretary of the Governing
Body, Board of Management and Academic Council, but shall not have the
right to vote.
15. The Chief Finance and Accounts Officer.—(1) The Chief
Finance and Accounts Officer shall be appointed by the Chancellor in such
manner and on such terms and conditions of service as may be specified by
the statutes.
(2) The Chief Finance and Accounts Officer shall exercise such
powers and perform such duties as may be specified by the statutes.
16. Other officers.—(1) The University may appoint such other
officers as may be necessary for its functioning.
(2) The manner of appointment of other officers of the University and
their powers and functions shall be such as may be specified by the statutes.
17. Authorities of the University.—The following shall be the
authorities of the University, namely:—
(i) the Governing Body;
(ii) the Board of Management;
(iii) the Academic Council; and
(iv) such other authorities as may be declared by the statutes to be the
authorities of the University.
18. The Governing Body.—(1) The Governing Body of the
University shall consist of the following, namely:—
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) 1[three] persons, nominated by the sponsoring body out of
whom two shall be eminent educationists;
(d) one expert of management or information technology from
outside the University, nominated by the Chancellor;
(e) two persons, nominated by the Government; and
(f) two members of the State Legislative Assembly, to be elected
by the State Legislature.
(2) the Governing Body shall be the supreme authority of the
University.
(3) the Governing Body shall have the following powers, namely:—
(a) to provide general superintendence and directions and to control
functioning of the University by using all such powers as are
provided by this Act or the statutes, ordinances, regulations or
rules made thereunder;
(b) to review the decisions of other authorities of the University in
case they are not in conformity with the provisions of this Act or
the statutes, ordinances, regulations or rules made thereunder;
(c) to approve the budget and annual report of the University;
(d) to lay down the policies to be followed by the University;
(e) to recommend to the sponsoring body about the voluntary
liquidation of the University if a situation arises when smooth
functioning of the University does not remain possible, in spite of
all efforts; and
(f) such other powers as may be prescribed by the statutes.
(4) The Governing Body shall meet at least thrice in a calendar year.
(5) The quorum for meetings of the Governing Body shall be five.
19. The Board of Management.—(1) The Board of Management
shall consist of the following members, namely:—
(a) the Vice-Chancellor;
2[(b) Deans of Faculties not exceeding two (by rotation based
on seniority);
1 Subs. for the words “five” vide Act No. 18 of 2012.
2 Clauses (b) to (d) Subs. vide Act No. 18 of 2012
(c) two persons, nominated by the sponsoring body from
amongst eminent educationists or from management field;
(d) two eminent academicians to be nominated by the
Government in consultation with the Regulatory
Commission;]
1 (e) two persons from amongst the teachers (from Professors,
Associate Professors), by rotation based on seniority; and
(f) the Registrar shall be the Member Secretary.]
(2) The Vice-Chancellor shall be the Chairperson of the Board of
Management.
(3) The powers and functions of the Board of Management shall be
such as may be specified by the statutes.
(4) The Board of Management shall meet at least once in every two
months.
(5) The quorum for meetings of the Board of Management shall be
five.
2[(6) The Board of Management of the University shall be
independent of the Sponsoring Body with full autonomy to perform its
academic and administrative functions.]
20. The Academic Council.—(1) The Academic Council shall
consist of the Vice-Chancellor and such other members as may be specified
by the statutes.
(2) The Vice-Chancellor shall be the Chairperson of the Academic
Council.
(3) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act and the rules,
statutes and ordinances made thereunder, co-ordinate and exercise general
supervision over the academic policies of the University.
(4) The quorum for meetings of the Academic Council shall be such
as may be specified by the statutes.
21. Other authorities.—The composition, constitution, powers and
functions of other authorities of the University shall be such as may be
specified by the statutes.
22. Disqualifications.—A person shall be disqualified for being a
member of any of the authorities or bodies of the University, if he,—
(a) is of unsound mind and stands so declared by a competent court;
or
1 Clauses (e) and (f) ins. vide Act No. 18 of 2012
2 Sub-section (6) ins. vide Act No. 18 of 2012.
(b) is an undischarged insolvent; or
(c) has been convicted of any offence involving moral turpitude; or
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in
the conduct of any examination, in any form, anywhere.
23. Vacancies not to invalidate the proceeding of any authority or
body of the University.—No act or proceeding of any authority or body of
the University shall be invalid merely by reason of any vacancy or defect in
the constitution thereof.
24. Filling of casual vacancies.—In case there occurs any casual
vacancy in any authority or body of the University, due to death, resignation
or removal of a member, the same shall be filled, as early as possible, by the
person or body who appoints or nominates the member whose place become
vacant and person appointed or nominated to a casual vacancy shall be a
member of such authority or body for the residue of the term for which the
person whose place he fills would have been member.
25. Committees.—(1) The authorities or officers of the University
may constitute committees with such terms of reference as may be necessary
for specific tasks to be performed by such committees.
(2) The constitution of such committees and their duties shall be such
as may be specified by the statutes.
26. The first statutes.—(1) Subject to the provisions of this Act, and
the rules made thereunder, the first statutes of the University may provide for
all or any of the following matters, namely:—
(a) the constitution, powers and functions of the authorities and other
bodies of the University as may be constituted from time to time;
(b) the terms and conditions of appointment of the Vice-Chancellor
and his powers and functions;
(c) the manner of appointment and terms and conditions of service of
the Registrar and Chief Finance and Accounts Officer and their
powers and functions;
(d) the manner of appointment and terms and conditions of service of
the employees and their powers and functions;
(e) the terms and conditions of service of employees of the
University;
(f) the procedure for arbitration in case of disputes between
employees, students and the University;
1[xxxxxxxxxxxxxxxx]
1 Clause (g) omitted vide Act No. 11 of 2011.
(h) the provisions regarding exemption of students from payment of
tuition fee and for awarding to them scholarships and fellowships;
(i) provisions regarding the policy of admissions, including regulation
of reservation of seats;
(j) provisions regarding fees to be charged from the students; and
(k) provisions regarding number of seats in different courses.
(2) The first statutes shall be made by the Government and published
in the Official Gazette, and a copy thereof shall be laid before the State
Legislative Assembly.
27. The subsequent statutes.—(1) Subject to the provisions of this
Act and the rules made thereunder, the subsequent statutes of the University
may provide for all or any of the following matters, namely:—
(a) creation of new authorities of the University;
(b) accounting policy and financial procedure;
(c) representation of teachers in the authorities of the University;
(d) creation of new departments and abolition or restructuring of
existing department;
(e) institution of medals and prizes;
(f) creation of posts and procedure for abolition of posts;
(g) revision of fees;
(h) alteration of the number of seats in different syllabi; and
(i) all other matters which under the provisions of this Act are to be
specified by the statutes.
(2) The statutes of the University other than the first statutes shall be
made by the Board of Management with the approval of the Governing Body.
(3) The Board of Management may, from time to time, make new or
additional statutes or may amend or repeal the statutes so made in the manner
hereinafter provided in this section:
Provided that Board of Management shall not make any statute or any
amendment of the statute affecting the status, powers or constitution of any
existing authority of the University until such authority has been given an
opportunity of expressing an opinion on the proposal, and any opinion so
expressed shall be in writing and shall be considered by the Governing Body.
(4) Every such statute or addition to the statutes or any amendment or
repeal of the statutes shall be subject to the approval of the Government:
Provided that no statute shall be made by the Board of Management,
affecting the discipline of students and standards of instruction, education and
examination, except in consultation with the Academic Council.
28. The first ordinances.—(1) Subject to the provisions of this Act
or the rules or statutes made thereunder, the Board of Management may make
such first ordinances with the approval of the Governing Body as it deems
appropriate for the furtherance of the objects of the University and such
ordinances may provide for all or any of the following matters, namely:—
(a) the admission of students to the University and their enrolment
as such;
(b) the courses of study to be laid down for the degrees, diplomas
and certificates of the University;
(c) the award of the degrees, diplomas, certificates and other
academic distinctions, the minimum qualifications for the same
and the means to be taken relating to the granting and obtaining
of the same;
(d) the conditions for awarding of fellowships, scholarships,
stipends, medals and prizes;
(e) the conduct of examinations, including the terms of office and
manner of appointment and the duties of examining bodies,
examiners and moderators;
(f) fees to be charged for the various courses, examinations,
degrees and diplomas of the University;
(g) the conditions of residence of the students in the hostels of the
University;
(h) provision regarding disciplinary action against the students;
(i) the creation, composition and functions of any other body
which is considered necessary for improving the academic life
of the University;
(j) the manner of co-operation and collaboration with other
universities and institutions of higher education; and
(k) all other matters which by this Act or statutes made thereunder
are required to be provided for by the ordinances.
(2) The Board of Management shall either modify the ordinances
incorporating the suggestions of the Governing Body or give reasons for not
incorporating any of the suggestions made by the Governing Body and shall
return the ordinances alongwith such reasons, if any, to the Governing Body
and on receipt of the same, the Governing Body shall consider the comments
of the Board of Management and shall approve the ordinances of the
University with or without such modifications and then the ordinances, as
approved by the Governing Body shall come into force.
29. The subsequent ordinances.—(1) All ordinances other than the
first ordinances shall be made by the Academic Council which after being
approved by the Board of Management shall be submitted to the Governing
Body for its approval.
(2) The Academic Council shall either modify the ordinances
incorporating the suggestions of the Board of Management and the Governing
Body or give reasons for not incorporating the suggestions, and shall return
the ordinances alongwith such reasons, if any, the Board of Management and
the Governing Body shall consider the comments of the Academic Council
and shall approve the ordinances of the University with or without such
modification and then the ordinances, as approved by the Governing Body
shall come into force.
30. Regulations.—The authorities of the University may, subject to
the prior approval of the Board of Management, make regulations, consistent
with this Act, the rules, statutes and the ordinances made thereunder, for the
conduct of their own business and of the committees appointed by them.
31. Admission.—(1) Admission in the University shall be made
strictly on the basis of merit.
(2) Merit for admission in the University may be determined either on
the basis of marks or grade obtained in the qualifying examination for
admission and achievements in co-curricular and extra-curricular activities or
on the basis of marks or grade obtained in the entrance test conducted at State
level either by an association of the Universities conducting similar courses or
by any agency of the State:
Provided that admission in professional and technical courses shall be
made only through entrance test.
(3) Seats for admission in the University, for the students belonging to
Scheduled Castes, Scheduled Tribes and Other Backward Classes and
handicapped students, shall be reserved as per the policy of the State
Government.
(4) At least 25% seats for admission to each course shall be reserved
for students who are bonafideHimachalis.
1[(5) The University shall seek prior approval of the2[Regulatory
Commission] for admitting new students in subsequent years in the existing
courses or for starting new courses which shall be subject to recommendations
of the inspection committee set up for the purpose. This shall be applicable till
the first batch of final year students are admitted.]
32. Fee structure.—(1) The University may, from time to time,
prepare and revise, its fee structure and send it to the Government for its
approval3[before 31st December of every preceding academic year alongwith
the approval of courses granted by the Regulatory Commission] and the
Government shall convey the approval within 4[three months] from the receipt
of the proposal:
1 Sub-section (5) ins. vide Act No. 11 of 2011
2Subs for the words “State Government” vide Act No. 18 of 2012. 3 Ins. vide Act No. 18 of 2012.
4 Subs. for the words “one month” vide Act No. 11of 2011
Provided that if the approval of the Government is not conveyed
within 1[three months], it shall be deemed to have been approved by the
Government:
Provided further that the fee structure for each course shall be decided
before the issue of prospectus and shall be reflected in the prospectus:
Provided further that the fee structure shall not be revised or modified
during the academic year.
(2) The fee structure prepared by the University shall be considered
by a committee to be constituted by the State Government, in the manner as
may be prescribed, which shall submit its recommendations to the
Government after taking into consideration whether the proposed fee is,—
(a) sufficient for generating-
(i) resources for meeting the recurring expenditure of the
University; and
(ii) the savings required for the further development of the
University; and
(b) not unreasonably excessive.
(3) After receipt of the recommendations under sub-section (2), if the
Government is satisfied, it may approve the fee structure.
(4) The fee structure approved by the Government under sub-section
(3) shall remain valid until next revision.
33. Examinations.—At the beginning of each academic session and
in any case not later than 30th of August of every calendar year, the
University shall prepare and publish a semester-wise or annual, as the case
may be, Schedule of Examinations for each and every course conducted by it
and shall strictly adhere to such Schedule:
Provided that if, for any reason whatsoever, University is unable to
follow this Schedule, it shall, as soon as practicable, submit a report to the
2[Regulatory Commission] giving the detailed reasons for making a
departure from the published Schedule of Examination. The 3[Regulatory
Commission] may, thereon, issue such directions as it may deem fit for
better compliance in future.
Explanation.—Schedule of Examination means a table giving details
about the time, day and date of the commencement of each paper which is a
part of a Scheme of Examinations and shall also include the details about the
practical examinations.
34. Declaration of results.—(1) The University shall strive to declare
the results of every examination conducted by it within thirty days from the
1 Subs. for the words “one month” vide Act No. 11of 2011 2Subs for the words “ Government” vide Act No. 18 of 2012.
3Subs for the words “Government” vide Act No. 18 of 2012.
last date of the examination for a particular course and shall in any case
declare the results latest within forty five days from such date:
Provided that if, for any reason whatsoever, the University is unable
to finally declare the results of any examination within the period of forty five
days, it shall submit a report incorporating the detailed reasons for such delay
to the 1[Regulatory Commission]. The 2[Regulatory Commission] may,
thereon, issue such directions as it may deem fit for better compliance in
future.
(2) No examination or the results of an examination shall be held
invalid only for the reasons that the University has not followed the Schedule
of Examination as stipulated in section 33 and in this section.
35. Convocation.—The convocation of the University shall be held in
every academic year in the manner as may be specified by the statutes for
conferring degrees, diplomas or for any other purpose.
3[36. Accreditation of the University.- The University shall
obtain accreditation from the National Council of Assessment and
Accreditation (NAAC), Bangalore, as per the guidelines issued by the
National Assessment and Accreditation Council from time to time and
inform the Government and such other regulating bodies which are
connected with the courses taken up by the University about the grade
provided by NAAC to the University and the University shall get
renewed such accreditation after such period as may be prescribed.]
37. University to follow rules, regulations, norms, etc. of the
regulating bodies.—Notwithstanding anything contained in this Act, the
University shall be bound to comply with all the rules, regulations, norms, etc.
of the regulating bodies and provide all such facilities and assistance to such
bodies as are required by them to discharge their duties and carry out their
functions.
38. Annual report.—(1) The annual report of the University shall be
prepared by the Board of Management which shall include among other
matters, the steps taken by the University towards the fulfilment of its objects
and shall be approved by the Governing Body and copy of the same shall be
submitted to the sponsoring body.
(2) Copies of the annual report prepared under sub-section (1) shall
also be presented to 4[the Regulatory Commission and]the Government.
39. Annual accounts and audit.—(1) The annual accounts including
balance sheet of the University shall be prepared under the directions of the
1Subs for the words “Government” vide Act No. Excerpt shown. Open the full act in Lexace.