The ISLAMIC UNIVERSITY OF SCIENCE AND TECHNOLOGY, KASHMIR ACT, 2005.

ISLAMIC UNIVERSITY OF SCIENCE
AND TECHNOLOGY, KASHMIR
ACT, 2005
(ACT NO. XVIII of 2005)
Section.
1. Short title and Commencement.
2. Definitions.
3. The University.
4. Objects.
5. Powers of the University.
6. University open to all classes, castes and creeds.
7. Jurisdiction of the University.
8. Officers of the University.
9. Authorities of the University.
10. Board.
11. The Executive Council.
12. The Academic Council.
13. The Academic Advisory Committee.
14. Statutes.
15. Statutes how made.
16. Ordinance.
17. Regulations.
18. Colleges.
THE ISLAMIC UNIVERSITY OF SCIENCE AND
TECHNOLOGY, KASHMIR ACT, 2005.
(Act No. XVIII OF 2005)
CONTENTS
Preamble.
Section.
19. Annual reports.
20. General Fund.
21. Audit of accounts.
22. Disputes as to constitution of University Authorities and Bodies.
23. Constitution of Committees.
24. Filling of casual vacancies.
25. Proceedings of the University Authorities and Bodies not invalidated by
vacancies.
26. Constituent Colleges.
27. Removal of difficulties.
28. Transitional provisions.
29. Repeal and saving.
SCHEDULE
–––––––
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THE ISLAMIC UNIVERSITY OF SCIENCE AND
TECHNOLOGY, KASHMIR ACT, 2005.
(Act No. XVIII OF 2005)
[Received the assent of the Governor on 7th November, 2005 and
published in the Government Gazette dated 11th November, 2005].
An Act to provide for the establishment of a residential and technical
University in the State of Jammu and Kashmir to offer Islamic, scientific,
technical and other education as also to usefully utilize the surplus finance of
the Board and for matters connected therewith of incidental thereto.
Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-
sixth Year of the Republic of India as follows :––
1. Short title and Commencement.—(1) This Act may be called the Islamic
University of Science and Technology, Kashmir Act, 2005.
1[(2) It shall come into force on such date as the Government may, by
notification in the *[Government Gazette], appoint.]
(3) Seat of the University shall be at Awantipora, Kashmir.
2. Definitions.—In this Act, unless the context otherwise requires,––
(a) “Act” means the Islamic University of Science and Technology,
Kashmir Act, 2005 ;
2[(b) “Board” means the Board of Waqf established under section 13 of the
Waqf  Act, 1995 (43 of 1995) ;]
(c) “Chancellor” means the Chancellor of the University provided
under sub-section (1) of section 8 ;
(d) “College” means a college maintained by the University ;
(e) “Hall” means a unit of residence, by whatever name called, for
students of the University provided or maintained by it ;
1. Enforced vide SRO-183 dated 3rd July, 2009 with effect from 11th November, 2005.
* Now Official Gazette.
2. Clause (b) substituted by S.O. 1229 (E) dated 31.03.2020.
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(f)  “prescribed” means prescribed by Statutes, Ordinances or
Regulations ;
(g) “recognized institution” means an institution of higher learning
maintained by the University or established by the Board and
recognized by the University ;
1[(h) “State” means the Union territory of Jammu and Kashmir ;]
(i) “Statutes”, “Ordinances” and “Regulations” means respectively
the Statutes, Ordinances and Regulations of the University made
under this Act ;
(j) “University” means Islamic University of Science and Technology,
Kashmir.
3. The University.—The first Chancellor and the first Vice-Chancellor of
the University, the Executive Council and the Academic Council and all persons
who may hereafter become such officers, so long as they continue to hold
such offices are hereby constituted a body corporate by the name of “Islamic
University of Science and Technology, Kashmir”.
4. Objects.—The objects of the University shall be to disseminate and
advance knowledge, wisdom and understanding, and to offer Islamic, scientific,
technical and other education of the highest standards by teaching and research
and by the example and influence of its corporate life.
5. Powers of the University.—The University shall have the following
powers, namely :––
(1) to provide for instruction including the method of correspondence
courses in such branches of learning as the University may time to
time determine, and to make provision for research, for the
advancement and dissemination of knowledge and for offering
Islamic, scientific, technical and other education of the highest
standards ;
(2) to confer honorary degrees or other academic distinctions in the
manner laid down in the Statutes ;
(3) to create such teaching, administrative and other posts as the
University may deem necessary, from  time to time and to make
appointments thereto ;
1. Clause (h) substituted by S.O. 1229 (E) dated 31.03.2020.
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(4) to appoint or recognize persons as Professors, Readers or Lecturers
or otherwise as teachers of the University ;
(5) to institute Awards, Fellowships, Scholarships, Exhibitions and
Prizes ;
(6) to establish and maintain Colleges and Halls, to recognize guide,
supervise and control Halls started by the Board and to withdraw
any such recognition ;
(7) to regulate and enforce discipline among students and employees
of the University and to take such disciplinary measures in this
regard as may be deemed necessary ;
(8) to make arrangements for promoting health and general welfare of
students and employees of the University ;
(9) to determine and provide for examinations for admissions into the
University ;
(10) to recognize for any purpose, either in whole or in part any
institution established and maintained by Board on terms and
conditions as may, from time to time, be prescribed and to withdraw
such recognition ;
(11) to co-operate with any other University, authority or association or
any other 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 prescribed ;
(12) to enter into any agreement for incorporation in the University or
any other institution and for taking over its rights, properties and
liabilities and for any other purpose not repugnant to the Act ;
(13) to demand and receive payment of such fees and other charges as
may, from time to time, be prescribed ;
(14) to receive donations and to acquire, hold and manage any property
movable or immovable including trust or endowed property for the
purposes or objects of the University, and to invest funds in such
manner as the University may think fit ;
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(15) to make provision for research and advisory services, and for the
purpose to enter into such arrangements with other institutions
or bodies as the University may deem necessary ;
(16) to provide for the printing, production and publication of research
and other work which may be issued by the University ;
(17) to borrow, with the approval of Board on security of the University
property, money for the purposes of the University ; and
(18) 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 open to all classes, castes and creeds.–– The University
shall be open to all persons of either sex and of whatever  race, creed, caste
or class.
7. Jurisdiction of the University.–– The territorial jurisdiction and the
responsibility of the University shall extend to the entire State.
8. Officers of the University. ––(1) 1[The Lieutenant Governor of the Union
territory of Jammu and Kashmir] shall, by virtue of his office, be the Chancellor
of the University.
(2) The Chancellor shall, if present, preside at convocation of the
University for conferring degrees.
(3) There shall be a Vice-Chancellor appointed in the manner prescribed
by the Statutes who shall be the Principal Executive and Academic Officer of
the University and ex-officio Chairman of the Executive Council, Academic
Council and Finance Committee and he shall, in the absence of the Chancellor,
preside at any convocation for conferring degrees.
2[(4) There shall be a Dean for each Faculty of Basic Disciplines
(Engineering, Science, Management and Humanities and Social Sciences) who
shall be appointed in such manner and with such powers and duties as may
be prescribed by the Statutes and there shall be Head for each School of
Study who shall be appointed in such manner and with such powers and
duties as may be prescribed by the Statutes.]
(5) There shall be a Registrar who shall act as Secretary of the Executive
Council and the Academic Council and he shall be appointed in such manner
and with such powers and duties as may be prescribed by the Statutes.
1. Substituted by S.O. 1229 (E) dated 31.03.2020 for “The Chief Minister”.
2. Sub-section (4) substituted ibid.
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(6) There shall be a Finance Officer, who shall be the Secretary of the
Finance Committee and exercise such powers and perform such duties as may
be prescribed by the Statutes.
(7) There shall be such other officers as provided for in the Statutes.
9. Authorities of the University.––The authorities of the University shall
be the Board, the Executive Council, the Academic Council, the Schools of
Studies, the Finance Committee and such other authorities as may be declared
by the Statutes to be authorities of the University.
10. Board.––(1) The Board shall be the supreme authority of the
University.
(2) The Board shall have the power to review the acts of the Executive
Council and the Academic Council (save when these authorities have acted in
accordance with the powers conferred upon them under the Act, the Statutes
or the Ordinances) and shall exercise all the powers of the University not
otherwise provided for by the Act or the Statutes.
11. The Executive Council.––The Executive Council shall consist of the
following members, namely :––
(i) the Vice-Chancellor of the University ;
(ii) the Vice-Chancellor of the University of Jammu ;
(iii) the Vice-Chancellor of the University of Kashmir ;
(iv) the Vice-Chancellor of the Baba Ghulam Shah Badshah
University ;
(v) the Dean of Students ex-officio ;
(vi) not more than two Deans of Schools of Studies, by rotation
according to seniority ;
(vii) not more than two Principals of Colleges ; and
(viii)  three persons, none of whom shall be an employee of the University
or an institution recognized by, or associated with the University
nominated by Chancellor.
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(2) The members of the Executive Council referred to in items (vi), (vii)
and (viii) shall hold office for a term of three years.
(3) The term of office of the members of the Executive Council shall
commence from the date of election, nomination or appointment, the case may be.
(4)  Seven members of the Executive Council shall form the quorum.
(5) The Executive Council shall be the executive body of the University,
and its constitution and the terms of the office of its members other than ex
officio members, shall be prescribed by the Statutes.
(6) The Executive Council shall be incharge of the general management
and administration (including the revenue and property) of the University.
12. The Academic Council.—(1) The Academic Council shall be the
Academic body of the University, and its constitution and the terms of office of
its members, other than ex officio members, shall be prescribed by the Statutes.
(2) The Academic Council shall, subject to the provisions of the Act, the
Statutes and the Ordinances, have the control and general regulation and be
responsible for the maintenance of standards of instruction, 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.
13. The Academic Advisory Committee.—(1) There shall be constituted
an Academic Advisory Committee of the University which shall advise generally
on the planning and development of the University and keep under review the
standard of education and research in the University.
(2) The Committee shall consist of––
(a) the Vice-Chancellor ;
(b) not more than seven persons of high academic standing who shall
be appointed in such manner as may be prescribed by the Statutes ;
(c) the Secretary to Government, Higher Education Department, ex-officio ;
and
(d) the Secretary to Government, Haj and Auqaf Affairs Department, ex-officio.
(3) The Chancellor may determine a date with effect from which the
Academic Advisory Committee shall stand dissolved.
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14. Statutes.—Subject to the provisions of the Act, the Statutes may
provide for all or any of the following matters, namely :––
(a) the constitution, powers and duties of the authorities and other
bodies of the University except the Board, the qualifications and
disqualifications for membership of such authorities and other
bodies, appointment and removal of members thereof and other
matters connected therewith ;
(b) the appointment, powers and duties of the officers of the University ;
(c) the appointment, powers and conditions of services and powers
and duties of the employees of the University ;
(d) the terms and conditions under which institutions may be associated
with the University ;
(e) the administration of the University, the establishment and abolition
of the colleges, institutions and halls, the grant and withdrawal of
recognition to institutions, the institutions of Fellowships, Awards
and the like, the conferment of degrees and other academic
distinctions and the grant of diplomas and certificates ;
(f) the giving of religious instruction ; and
(g) any other matter which is necessary for the proper and effective
management and conduct of the affairs of the University and which by
the Act is to be or may be provided by the Statutes.
15. Statutes how made.—(1) The first Statutes are those set out in the
Schedule.
(2) The Executive Council may, from time to time, make new or additional
Statutes or may amend or repeal the Statutes :
Provided that the Executive Council 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 Executive Council :
Provided further that no Statute shall be made by the Executive Council
affecting the discipline of students and standards of instruction, education
and examination except after consultation with the Academic Council.
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16. Ordinance.—(1) Subject to the provisions of the Act and the Statutes,
the  Ordinances  may provide  for all  or any of  the  following  matters, namely :—
(a) the admission of the students, the course of study and the fees
therefor, the qualifications pertaining to degrees, diplomas,
certificates and other academic distinctions, the conditions, for
Grant of Fellowships, Awards and the like ;
(b) the conduct of examinations, including the terms of office and
appointment of examiners and the conditions of residence of
students and their general discipline ;
(c) the management of colleges and institutions maintained by the
University ; and
(d) any other matter which by the Act or the Statutes is to be or may be
provided by the Ordinances.
(2) The first Ordinances shall be made by the Vice-Chancellor with the
previous approval of the Board and the Ordinances made may be amended,
repealed or added to at any time by the Executive Council in the manner
prescribed by the Statutes.
17. Regulations.—The authorities of the University may make the
regulations for the conduct of their own business and that of the Committees
appointed by them and not provided for by this Act, the Statutes or the
Ordinances in the manner prescribed by the Statutes.
18. Colleges.—The Colleges shall be such as may, after the commencement
of the Act, be started  by the Board and recognized by the Executive Council in
accordance  with the Act.
19. Annual reports.—The Annual report of the University shall be prepared
under the direction of the Executive Council and shall be submitted to Board
on or before such date as may be prescribed by the Statutes and shall be
considered by the Board at its budget meeting.
(2) The board may communicate its comments thereon to the Executive
Council.
20. General Fund.—The University shall  have a General Fund set up by
Board in the  name of the University and operated by the University to which
shall be credited—
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(i) rupees twenty crore as a one-time capital grant to be made by the
Board for meeting the non-recurring cost of the University ;
(ii) rupees two crore to be annually contributed by the Board ;
(iii) its income relating the fee and endowments ;
(iv) contributions or grants as may be made by the Board ; and
(v) other contributions or grants as may be made by any person or
authority.
21. Audit of accounts.—(1) The accounts of the University shall, once at
least in every year and at intervals of not more than fifteen  months be audited by
the Chartered Accountants of the University.
(2) The Finance Officer shall be responsible for having the account of the
University audited in accordance with sub-section (1).
(3) A copy of the accounts when audited together with the audit report
shall be submitted by the Registrar to the Chancellor, and to the Board.
22. Disputes as to constitution of University Authorities and Bodies.––If
any question arises whether any person has been duly elected or appointed as or
is entitled to be, a member of any authority or other body of the University, the
matter shall be referred to the Chancellor whose decision thereon shall be final.
23. Constitution of Committees.––Where any authority, of the University
is given power by the Act or the Statutes to appoint Committees, such Committees
shall, save as otherwise provided, consist of members of the authorities concerned
and of such other persons (if any) as the authority in such case may think fit.
24. Filling of casual vacancies.––All casual vacancies among the members
(other than ex-officio members) of any authority or other body of the University
shall be filled, as soon as conveniently may be, by the person or body who
appointed, elected or co-opted the member whose place has become vacant and
the person appointed, elected or co-opted 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 a member.
25. Proceedings of the University Authorities and Bodies not invalidated
by vacancies.— No  act  or  proceedings  of  any authority or other body of the
University shall be invalidated merely by reason of the existence of a vacancy or
vacancies among its members.
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26. Constituent Colleges.––(1) Notwithstanding anything to the contrary
contained in the Kashmir and Jammu Universities Act, 1969 or any other law in
force on the subject, Bibi Halima College of Nursing and Technology and Madintul
Uloom, Hazratbal shall, with effect from the commencement of the Act, be
Constituent Colleges of the University.
(2) The Constituent Colleges referred to under sub-section (1) shall, with
effect from such date as may be appointed by the Government by notification in
the *[Government Gazette], cease to be affiliated with the Kashmir University :
Provided that the University examinations for all the courses in respect of
which the Constituent Colleges are affiliated with the Kashmir University shall
continue to be conducted by the said University in the year of issuance of
notification and thereafter the examination in the subsequent years shall be
conducted by the University.
27. Removal of difficulties.— If any difficulty arises in giving the effect to
the provisions of this Act, Chancellor may by order published in the 1[Government
Gazette], make such provisions not inconsistent with the purposes of this Act,
as appear to it to be necessary or expedient for removing the difficulty :
Provided that no such order shall be made after the expiry of two years
from the commencement of the Act.
28. Transitional provisions.—Notwithstanding anything contained in the
Act and the Statutes, the first Vice-Chancellor, Executive Council and the
Academic Council shall be nominated by the Chancellor and shall hold office for
a term of three years :
Provided that the Vice-Chancellor of the University of Kashmir, the
University of Jammu and the Baba Ghulam Shah Badshah University shall be
ex-officio members of Executive Council so nominated.
29. Repeal and saving.—(1) Islamic University of Science and Technology,
Kashmir Ordinance, 2005 is hereby repealed.
(2) Notwithstanding such repeal, anything done, any action taken, any
order or notification issued, under any of the provisions of law repealed under
sub-section (1) shall be deemed to have been done, taken or issued under the
corresponding provisions of the Act as if such provisions of the Act were in
force on the day such thing was done, action was taken or order or notification
was issued.
* Now Official Gazette.
1. Substituted by S.O. 1229 (E) dated 31.03.2020 for “Government Gazette”.
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SCHEDULE
THE STATUTES OF THE UNIVERSITY
1. Definitions.—In the Statutes,—
(a) “Act” means the Islamic University of Science and Technology,
Awantipora, Kashmir Act, 2005 ;
(b) all words and expressions used herein and defined in the Act shall
have the meaning respectively assigned to them in the Act.
2. Vice-Chancellor.—(1) The Vice-Chancellor shall be appointed by the
Chancellor from a penal of not less than four persons who shall be recommended
by a Committee consisting of four members :
Provided that if the Chancellor does not approve any of the persons so
recommended, he may call for fresh recommendations.
(2) The Committee shall consist of––
(i) a member to be nominated by the Chancellor who shall be the
Chairman of the Committee ;
(ii) a member to be nominated by the University Grants Commission ;
and
(iii) two members, not being connected with the affairs of University or
any institution recognized by the University to be nominated by
the Executive Council.
(3) The Vice-Chancellor shall be a whole-time salaried officer of the
University.
(4) The Vice-Chancellor shall hold office for a minimum term of three
years extendible up to five years from the date on which he enters upon his
office and shall on the expiration of his term of office, be ineligible for
appointment to that office :
Provided that the Vice-Chancellor shall notwithstanding the expiration
of his term continue to hold his office until his successor is appointed and
enters upon his office.
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(5) The emoluments and terms and conditions of service of the Vice-
Chancellor shall be as follows :––
1[(i) The Vice-Chancellor of a University shall in case he is whole-time
paid officer, receive salary not exceeding the limit prescribed by the
University Council and other facilities as the Chancellor may
determine, in addition to free residential accomodation.]
(ii) The Vice-Chancellor shall not be entitled to the benefits of the
University Provident Fund or to any other allowance :
Provided that, where any employee of the University is appointed as
Vice-Chancellor, he shall be allowed to continue to contribute to the Provident
Fund and the Contribution of the University shall be limited to what he had
been Contributing immediately before his appointment as Vice-Chancellor.
(iii) The Vice-Chancellor shall be entitled to Dearness Allowance and
Travelling Allowance at such rates as may be fixed by the Chancellor.
(iv) The Vice-Chancellor shall be entitled to leave on full pay for one-
eleventh of the period spent by him on active service.
(v) The Vice-Chancellor shall also be entitled, on medical grounds or
otherwise than on medical grounds to leave without pay for a period
not exceeding three months during the term of his office :
Provided that such leave may be converted into leave on full
pay to the extent to which he will be entitled to leave under sub-
clause (iv).
(vi) If the office of the Vice-Chancellor becomes vacant, the functions
of office shall, until some person is appointed under clause (i) to
the vacant office, be performed by such person as is designated by
the Chancellor.
3. Powers and duties of Vice-Chancellor.— (1) The Vice-Chancellor shall
have a general responsibility for maintaining and promoting efficiency and
good order of the University.
(2) It shall be the duty of the Vice-Chancellor to see that the provisions
of the Act, these Statutes, Ordinances and the Regulations are duly observed
and the decisions taken by the authorities of the University are implemented.
1. Sub-clause (i) substituted by S.O. 1229 (E) dated 31.03.2020.
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(3) The Vice-Chancellor shall have power to convene meetings of the
Executive Council and the Academic Council and shall perform all such acts as
may be necessary to carry out the provisions of the Act, these Statutes and the
Ordinances.
(4) The Vice-Chancellor shall be entitled to be present at, and to
address, any meeting of any authority or body or committee of the University
and shall be entitled to vote thereat being deemed to be its Chairman by
virtue of his office.
(5) If, in the opinion of the Vice-Chancellor any emergency has arisen
which requires immediate action to be taken, the Vice-Chancellor shall take
such action as he deems necessary and shall report the same for approval at
the next meeting to the authority which, in the ordinary course, would have
dealt with the matter :
Provided that, if the action by the Vice-Chancellor is not approved by the
Authority concerned, he may refer the matter to the Chancellor, whose decision
thereon shall be final :
Provided further that, where any such action taken by the Vice-Chancellor
affects any person in the service of the University, such person shall be entitled
to prefer, within 30 days from the date on which he receives notice of such
action, an appeal to the Executive Council.
(6) The Vice-Chancellor shall exercise such other powers as may be
prescribed by the Ordinances or the Regulations.
4. Dean of School of Studies.—(1) Every Dean of a School of Studies
shall be appointed by the Vice-Chancellor for a period of three years and  he
shall be eligible for re-appointment :
Provided that, when the office of the Dean of a School of Studies is
vacant or when the Dean is, by reasons of illness or absence or for any other
cause, unable to perform the duties of his office, the duties of the office shall
be performed by such person as the Vice-Chancellor may appoint for the purpose.
(2) The Dean shall be the Head of the School of Studies and shall
be responsible for the conduct and standard of teaching and research in
the School. He shall have such other functions as may be prescribed by
the Ordinances.
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(3) The Dean shall have the right to be present, and to speak at, any
meeting of a Board or Committee of the School, as the case may be, but not the
right to vote thereat unless he is a member thereof.
5. Registrar.—(1) The Registrar shall be appointed by the Executive
Council and shall be a whole time salaried officer of University.
(2) When the office of the Registrar is vacant or when the Registrar is, by
reason of illness or absence or for any other cause, unable to perform the
duties of his office, the duties of the office shall be performed by such person
as the Vice-Chancellor may appoint for the purpose.
(3) The Registrar shall not, by reason only of his being Secretary of the
Executive Council and the Academic Council, be deemed to be a member of any
of these authorities.
(4) The Registrar shall—
(a) be the custodian of the records, the common seal and such other
properties of the University as the Executive Council shall commit
to his charge ;
(b) conduct the official correspondence of the Executive Council and
Academic Council ;
(c) supply to the Chancellor copies of the agenda of meeting of the
authorities of the University as soon as they are issued and the
minutes of the meeting of the authorities ordinarily within a month
of the holding of the meetings ;
(d) in an emergency, when the Vice-Chancellor is not able to act, call a
meeting of the Executive Council forthwith and take its directions
for carrying on the work of the University ;
(e) represent the University in suits or proceedings by or against the
University, sign powers of attorney and verify pleadings or depute
his representative for the purpose ; and
(f) perform such other duties as may be specified in the Statutes or
prescribed by the Ordinances or the Regulations or as may be
required from time to time by the Executive Council or the Vice-
Chancellor.
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(5) (i) The Registrar shall have power to take disciplinary action
against the employees belonging to the ministerial staff and
to suspend them pending inquiry to administer warnings to
them or to impose on them the penalty of censure or the
withholding of increment :
Provided that no such penalty shall be imposed unless the person
concerned has been given a reasonable opportunity of showing cause against
the action proposed to be taken in regard to him.
(ii) An appeal shall lie to the Vice-Chancellor against any order
of the Registrar imposing the penalty of the withholding
increment.
(iii) In case where the enquiry discloses that punishment beyond
the powers of Registrar is called for, the Registrar shall, upon
conclusion of enquiry, make a report to the Vice-Chancellor
along with his recommendations for such action as the Vice-
Chancellor deems fit :
Provided that an appeal shall lie to the Executive Council against the
order of Vice-Chancellor imposing the penalty of dismissal.
6. Finance Officer.—(1) The Finance Officer shall be appointed by the
Executive Council and shall be a whole time salaried officer of the University.
(2) When the office of the Finance Officer is vacant or when the Finance
Officer is by reason of illness or absence or for any other cause, unable to
perform the duties of his office, the duties of the office shall be performed by
such person as the Vice-Chancellor may appoint for the purpose.
(3) The Finance Officer shall—
(a) exercise general supervision over the funds of the University and
shall advise it as regards its financial policy ; and
(b) perform such other financial functions as may be assigned to him
by the Executive Council or as may be prescribed by the Statutes or
the Ordinances :
Provided that the Finance Officer shall not incur any expenditure
or make any investment exceeding Rs. 25,000 without the previous
approval of the Vice-Chancellor.
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(4) Subject to the control of the Executive Council, the Finance
Officer shall—
(a) hold and manage the property and investments including trust
and endowed property for furthering any of the objects of the
University ;
(b) see that the limits fixed by the Finance Committee for recurring and
non-recurring expenditure for a year are not exceeded and that all
moneys are expended on the purposes for which they are granted
or allotted ;
(c) be responsible for the preparation of annual accounts and the budget
of the University for the next financial year and for their presentation
to the Executive Council ;
(d) keep a constant watch on the state of the cash and bank balances
and on the state of investments ;
(e) watch the progress of collection of revenue and advise on the
methods of collection employed ;
(f) have the accounts of the University regularly audited by an internal
audit party ;
(g) see that the registers of building, land, furniture and equipment are
maintained up-to-date and that the stock checking is conducted of
equipment and other consumable materials in all offices, special
centres, specialized laboratories, colleges and institutions maintained
by the University ;
(h) call for explanation for unauthorized expenditure and for other
financial irregularities and suggest disciplinary action against the
persons at fault ; and
(i) call for from any office or college or institution under the University
any information or return that he may consider necessary to
discharge his financial responsibilities.
(5) The receipt of the Finance Officer or of the person/persons duly
authorized in this behalf by the Executive Council for any money payable to
the University shall be sufficient discharge for the same.
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7. Officers of the University .—(1) The following shall also be the officers
of the University, namely :––
(a) Dean of Students,
(b) Chief Proctor,
(c) Librarian,
(d) Controller of Examinations.
(2) (a) The Dean of Students shall be appointed from among
employees of the University, who are or who have been
teachers of the University, not below the rank of Reader by
the Executive Council on the recommendation of the Vice-
Chancellor.
(b) The Dean shall be a whole-time employee of the University.
He shall hold office for a term of three years. He shall be
eligible for re-appointment.
(c) The person who is appointed as the Dean of Students shall
continue to hold his lien on his substantive post.
(d) When the office of the Dean of Students is vacant or when
the Dean of Students is, by reason of illness or absence or for
any other cause, unable to perform the duties of his office,
the duties of the office shall be performed by such person as
the Vice-Chancellor may appoint for the purpose.
(e) The duties and powers of the Dean of Students shall be
prescribed by the Ordinances.
(3) (a) The Chief Proctor shall be appointed by the Executive Council
on the recommendation of the Vice-Chancellor and shall
exercise such powers and perform such duties in respect of
the maintenance of discipline among the students as may be
assigned to him by the Vice-Chancellor.
(b) The Chief Proctor shall hold office for at term of two years
and shall be eligible for reappointment.
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(4) (a) The Librarian shall be appointed by the Executive Council
and shall be a whole-time salaried officer of the University.
(b) The duties and powers of the Librarian shall be regulated by
the Ordinances.
(5) (a) The Controller of Examinations shall be appointed by
Executive Council on the recommendation of the Vice-
Chancellor and shall be a whole-time salaried officer of the
University.
(b) It shall be the duty of the Controller of Examinations to make
all arrangements including setting and printing of question
papers for the conduct of examinations of the University.
(c) The Controller of Examinations shall exercise such other
powers and perform such other duties as may be prescribed
by the Ordinances and Regulations from time to time.
(d) The Controller of Examinations shall, in the execution of his
duties, be subject to immediate direction and control of the
Vice-Chancellor and shall render such assistance to the Vice-
Chancellor as may be required by him from time to time.
8. Powers of the Executive Council.—Subject to the provisions of the
Act, these Statutes and the Ordinances, the Executive Council shall, in addition
to any other powers vested in it, have the following powers, namely :––
(i) to appoint such Professors, Readers, Lecturers and other members
of the teaching staff as may be necessary, on the recommendations
of the Selection Committees constituted for the purpose, and to
provide for filling temporary vacancies therein :
Provided that no appointment of the rank of Reader and above
shall be made without the prior approval of the Chancellor.
(ii) to fix emoluments and define the duties and conditions of service
of Professors, Readers, Lecturers and other members of the
teaching staff :
Provided that no action shall be taken by the Executive Council
in respect of the number, the qualifications and the emoluments of
teachers otherwise than after consideration of the recommendations
of the Academic Council ;
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(iii) to create administrative, ministerial and other necessary posts and
to make appointment thereto ;
(iv) to regulate and enforce discipline among the members of the
teaching, administrative and ministerial staff of the University in
accordance with these Statutes and the Ordinances ;
(v) to manage and regulate the finance, accounts, investments,
property, business and all other administrative affairs of the
University and, for that purpose, to appoint such agents as it may
think fit ;
(vi) to accept on behalf of the University any trust, bequest, donation
or transfer of any movable or immovable property to the
University ;
(vii) to provide the buildings, premises, furniture, apparatus and other
means needed for carrying on the work of the University ;
(viii) to enter into, vary, carry out and cancel contracts on behalf of the
University ;
(ix) to entertain, adjudicate upon, and if it thinks fit, to redress any
grievances of the salaried officers, the teaching staff and other
employees of the University who may for any reasons feel
aggrieved :
Provided that, in matters of discipline and punishment, where the final
power has been vested in the Vice-Chancellor or any other officer of the
University, no appeal shall lie to the Executive Council ;
(x) to appoint examiners and moderators and if necessary, to remove
them, and to fix their fees, emoluments and travelling and other
allowances after consulting the Academic Council ;
(xi) to select a common seal for the University and provide for the
custody and use of the seal ;
(xii) to institute fellowships, scholarships, statemanship, medals and
prizes ; and
(xiii) to delegate any of its powers to the Vice-Chancellor, the Registrar
or such other officer of the University or to a Committee appointed
by it as it may deem fit.
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9. Academic Council.—(1) The Academic Council shall consist the
following members, namely :—
(i) the Vice-Chancellor ;
(ii) the Deans of Schools of Studies ;
(iii) the Dean of Students ;
(iv) the Chief  Proctor ;
(v) the Librarian ;
(vi) the Controller of Examinations ; and
(vii) such number of other persons as may be nominated by the Executive
Council out of the institutions recognized by, or connected with,
the University.
(2) All members of the Academic Council, other than ex officio members,
shall hold office for a term of two years .
(3) Seven members of the Academic Council shall form the quorum.
10. Powers, duties and functions of the Academic Council.—Subject to
the provisions of the Act and these Statutes, the Academic Council shall, in
addition to all other powers vested in it, have the following powers, duties and
functions, namely :––
(i) to report on any matter referred to it by the Chancellor /or the
Executive Council ;
(ii) to make proposals to the Executive Council for the establishment of
Departments, Colleges, Institutions of higher learning Special
Centres, Specialized Laboratories, Libraries and Museums ;
(iii) to formulate, modify or revise schemes for the organization of, and
assignment of subject to Schools of Studies ;
(iv) to consider proposals submitted by the Schools of Studies ;
(v) to promote research within the University and to requisition from
time to time reports on such research ;
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(vi) to make recommendations to the Executive Council with regard to
the creation and abolition of teaching posts and the emoluments
and duties attached thereto ;
(vii) to appoint Committees for admission to University ;
(viii) to publish lists of prescribed or recommended text books and to
publish the syllabi of prescribed courses of study ;
(ix) to make such arrangements for the instruction and examination of
persons, not being members of the University, as may be necessary ;
(x) to recommed to the Executive Council draft Ordinances regarding
examinations of the University and the conditions on which
students should be admitted to such examinations ;
(xi) to make recommendations to the Executive Council in regard to
the appointment of examiners and, if necessary their removal  and
the fixation of their fees, emoluments and travelling and other
expenses ;
(xii) to make arrangements for the conduct of examinations and to fix
dates for holding them ;
(xiii) to declare the results of various University examinations, or to
appoint committees or officers to do so ;
(xiv) to make recommendations for the conferment of honorary degrees,
to confer or grant degrees, academic distinctions, honours,
diplomas, licences, title and marks of honour ;
(xv) to make proposals to the Executive Council for the institution of
fellowships, scholarships, studentships, medal and prizes and to
award the same ;
(xvi) to perform, in relation to academic matters all such duties and acts
as may be necessary for the proper carrying out of the provisions
of the Act, these Statutes and the Ordinances ; and
(xvii) to promote the health and welfare of students and to constitute a
Council of Students Affairs consisting of such number of teachers
and students as may be prescribed by the Ordinances to advise the
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Academic Council on matters relating to the welfare of students of
the University.
11. The Academic Advisory Committee.—(1) The members and the
Chairman of the Academic Advisory Committee shall be appointed by the
Chancellor and shall hold office for such period as he may determine.
(2)The Academic Advisory Committee shall, in addition to all other powers
vested in it by the Act, have the right to advise the Executive Council and the
Academic Council on any academic matter.
12. Schools of Studies.—(1)The University shall  have such  Schools of
Studies as may be specified in the Ordinances.
(2) (a) Every School of Studies (hereinafter referred to as the
“School”) shall consist of such Departments as may be
assigned to it by the Ordinances.
(b) Such Department shall consist of the following members
namely :—
(i)   teachers of the Department ;
(ii)   persons appointed to conduct research in the Department ;
(iii) Honorary Professors, if any, attached to the Department ;
(iv) such other persons as may be members of the
Department in accordance with the provisions of the
Ordinances.
(c) Each Department shall have a Head who may be a Professor
or, if there is no Professor, a Reader and whose duties and
functions shall be prescribed by the Ordinances :
Provided that if there are more Professors or, as the case may be, Readers
than one in any Department, the Executive Council shall appoint the senior
most amongst them as the Head of the Department.
(3) Every School shall have a Board consisting of the following members,
namely :—
(i) the Dean of the School ;
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(ii) the Head of the Department in the School ;
(iii) the Professors in the Department in the School ;
(iv) one Reader and one Lecturer, by rotation according to seniority,
from each Department in the School ;
(v) five members nominated by the Academic Council for their special
knowledge in any subject assigned to the School or in any allied
branch of knowledge ; and
(vi) such other members, but not exceeding five, as may be specified in
the Ordinance.
(4) All members of a Board, other than ex-officio members, shall hold
office for a term of three years and shall be eligible for re-appointment. The
first term of members shall commence from such date as may be notified by the
University.
(5) Every Board shall have such powers and shall perform such duties as
may be prescribed by the University.
(6) The conduct of the meetings of a Board and the quorum required shall
be prescribed by the Ordinances.
13. Finance Committee.—(1) The Finance Committee shall consist  of
the following members, namely :––
(i) the Vice-Chancellor ;
(i

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