The SHER-I-KASHMIR UNIVERSITIES OF AGRICULTURAL SCIENCES AND TECHNOLOGY ACT, 1982

SHER-I-KASHMIR UNIVERSITY OF
AGRICULTURAL SCIENCES AND
TECHNOLOGY ACT, 1982
(Act No. VII of 1982)

SHER-I-KASHMIR UNIVERSITIES OF AGRICULTURAL
SCIENCES AND TECHNOLOGY ACT, 1982
(Act No. VII of 1982)
CONTENTS
SECTION.
CHAPTER-I
Preliminary
1. Short title, extent and commencement.
2. Definitions.
CHAPTER-II
The University
3. Establishment and incorporation of the University.
4. Territorial Jurisdiction.
5. Objects of the University .
6. Functions and powers of the University.
7. University open to all.
8. Visitation and Inspection.
CHAPTER III
Authorities of the University
9. Authorities of the University.
10. University Council.
11. Powers and functions of the University Council.
12. Board of Management.
13. Power and duties of the Board.
14. Academic Council.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 25SCIENCES AND TECHNOLOGY ACT, 1982
26 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
SECTION.
15. Power and functions of the Academic Council.
16. Research Council and its functions.
17. The Extension Education Council and its functions.
18. Faculties.
19. Constitution of Committees.
20. Provisions in relation to membership of Authorities.
21. Validity and protection of Act.
CHAPTER  IV
Officers of the University
22. Officers.
23. The Chancellor.
24. Pro-Chancellor.
25. The Vice-Chancellor.
26. Powers and duties of the Vice-Chancellor.
27. Other officers of the University–– general terms and conditions.
28. Directors, Dean, Registrars, Comptroller etc.
CHAPTER V
Resident instruction, Research and Extension Education
29. Resident Instruction.
30. Research.
31. Extension Education.
32. Co-ordination of Teaching, Research and Extension Education, Integration
of functions and curicula and of Services.
CHAPTER VI
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 27SCIENCES AND TECHNOLOGY ACT, 1982
Funds and Accounts
33. The University Funds.
34. Management of Funds
35. Accounts and Audit.
36. Provident Fund. Pension and Insurances.
37. Government Grants.
38. Finance Committee
CHAPTER VII
Statutes and Regulations
39. Statutes.
40. Statutes how made.
41. Regulations.
CHAPTER VIII
Miscellaneous.
42. Residence of Students.
43. Annual Report.
44. Delegation of powers.
45. Constitution of Ad hoc committees.
46. Disputes as to constitution of Authorities or Bodies.
47. Legal proceedings.
48. Appointment to posts in connection with the affairs of the University.
49. Extraordinary powers of the first Vice-Chancellor.
50. Transitional provisions.
50-A. Removal of difficulties.
50-B. Continuance of the existing Statues and Regulations.
SECTION.
28 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
50-C. Continuance of service of the existing employees and their allocation.
50-D. Inter-University transfers.
50-E. Assets and liabilities.
50-F. Legal proceedings.
51. Removal of difficulties.
52. Repeal.
–––––––
SECTION.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 29SCIENCES AND TECHNOLOGY ACT, 1982
1SHER-I-KASHMIR UNIVERSITIES OF AGRICULTURAL
SCIENCES AND TECHNOLOGY ACT, 1982
(Act No. VII of 1982)
[Received the assent of the Governor on 16th April, 1982 and published
in the Government Gazette dated 17th April, 1982].
1[An Act to provide for the establishment and incorporation of the
Sher-i-Kashmir Universities of Agricultural Sciences and Technology
in the 2[Union territory of Jammu and Kashmir].]
Be it enacted by the Jammu and Kashmir State Legislature in the Thirty-
third Year of the Republic of India as follows :—
CHAPTER-I
Preliminary.
1. Short title, extent and commencement.—This Act may be called
1Sher-i-Kashmir Universities of Agricultural Sciences and Technology Act,
1982.
(2) It shall extend to the whole of the 2[Union territory of Jammu and
Kashmir].
3[(3) It shall come into force on such date as the Government may by
notification in the 4[Government Gazette] appoint.]
2. Definitions.—In this Act and all Statutes and Regulations made
thereunder, unless the context otherwise requires—
(l) “Academic Council” means the Academic Council of the
University ;
(2) “Agriculture” includes the basic and applied Sciences of—
(a) Soil and Water Management ;
(b) Crop improvement and production including cultivation of
herbs and medicinal plants ;
1. Substituted by Act IV of 1983 s. 2.
2. Construed for “State of Jammu and Kashmir” by S.O. 3912(E) dated 30.10.2019.
3. Enforced vide SRO-306 dated 27-07-1982 w.e.f. 1st August, 1982.
4. Now Official Gazette.
30 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(c) Horticulture, Pomology, Olericulture and Floriculture ;
(d) Animal Husbandry, Sheep and Poultry Husbandry, Veterinary
and Dairy Sciences and Animal Products Technology ;
( e) Fisheries ;
(f) Forestry, farm forestry, forest management and silviculture ;
(g) Agriculture Engineering and Technology ;
(h) Post-harvest technology including processing and marketing ;
(i) Land use management ;
(g) Sericulture including mulberry culture ;
(k) Apiculture ;
(l) Basic Sciences and Humanities in relation to Agriculture and
Animal Sciences ; and
(m) subject pertaining to Agricultural Technology ;
(3) “Board” means the Board of Management of the University ;
(4) “Chancellor” means the Chancellor of the University ;
(5) “Comptroller” means the Comptroller of the University ;
(6) “Department” means the Department of the Division ;
(7) “Division” means the Division of the University comprising a
number of Departments ;
(8) “Dean” means the Dean of the faculty including the faculty of post-
graduate studies ;
(9) “Director” means the Director of Resident Instruction, Director of
Research and Director of Extension Education ;
(10) “Extensions Education” means the Educational activities
concerned  with the training of Farmers and other groups serving
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL31S CIENCES  AND TECHNOLOGY ACT, 1982
Agriculture Animal Husbandry and allied activities, in improved
Agriculture Practices and the training of workers required for the
conduct of these educational activities or for scientific technology
related to Agriculture in broader sense and includes endeavour to
work through meetings demonstrations, publications and other
methods for making useful information available to farmers and
the training of workers required for the conduct of these
educational activities ;
(11) “Extension Education Council” means the Extension Education
Council of the University ;
(12) “Faculty” means faculty of the University ;
(13) “Head” means the Head of the division of the University  ;
(14) “Hostel” means the place of residence for the students of the
University maintained or recognized by the University as a part or
separate from a University campus ;
(15) “Officer” means the Officer of the University as specified in section
22 or any other person in employment of the University designated
as officer by the statutes ;
(16) “Prescribed” means prescribed by the Statutes or Regulations made
by the University under this Act ;
(17) “Pro-Chancellor” mean the Pro-Chancellor of the University ;
(18) “Research Council” means the Research Council of the University ;
(19) “Registrar” means the Registrar of the University ;
(20) “Student of the University” means the persons enrolled in the
University for taking a course of study for a degree, diploma or
other academic distinction duly instituted ;
(21) “Teacher” means a person appointed or recognized by the
University for the purpose of imparting instruction or conducting
and guiding research or extension education programme and
includes the person who may be declared by the Statutes or
regulations to be a teacher ;
32 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(22) 1[“University” means Sher-i-Kashmir Universities of Agricultural
Sciences and Technology established and incorporated under
section 3 of the Act in Kashmir and Jammu Divisions and the word
“University” wherever accruing in the Act shall be construed
accordingly] ;
(23) “University Council” means the University Council of the
University ;
(24) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER-II
The University
1[3. Establishment and incorporation of the Universities. —(1) There
shall be two Universities in the 2[Union territory of Jammu and Kashmir], one
in Kashmir Division and the other in the Jammu Division, each having
jurisdiction extending to its respective Division of the territories of the 2[Union
territory of Jammu and Kashmir].
(2) The University in the Kashmir Division shall be known as the “Sher-
i-Kashmir University of Agricultural Sciences and Technology of Kashmir”
and the University in the Jammu Division shall be known as the “Sher-i-Kashmir
University of Agricultural Sciences and Technology of Jammu”.
(3) The Sher-i-Kashmir University of Agricultural Sciences and
Technology of Kashmir and the Sher-i-Kashmir Agricultural University of
Sciences and Technology of Jammu shall be corporate bodies known by the
names of the “Sher-i-Kashmir University of Agricultural Sciences and Technology
of Kashmir” and the “Sher-i-Kashmir University of Agricultural Sciences and
Technology of Jammu”, each having perpetual succession and a common seal
with power to acquire and hold property, movable and immovable, to transfer
the same, to contract and to do all other things necessary for the purpose of its
constitution and may sue or be sued by its corporate name as aforesaid.
(4) The University shall consist of the Chancellor, the Pro-Chancellor
the Vice-Chancellor, Members of University Council, Board of Management,
Academic Council and other authorized officers as provided in this Act.
(5) (a) The Headquarters of the University shall be at a place to be
approved by the Government.
1. Substituted by Act VIII of 1998.
2. Substituted by S.O. 1229(E) dated 31.03.2020.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 33SCIENCES AND TECHNOLOGY ACT, 1982
(b) The University may establish regional research and experiment
stations and sub-stations in its respective Division representing different agro-
climatic conditions and needs.]
4. Territorial Jurisdiction. —(1) With respect to the reaching, research
and extension education in the field of Agriculture, the territorial jurisdiction
and the responsibility 1[of each University having jurisdiction extended to its
respective Divisions].
(2) 1[Each University] may assume responsibility for the maintenance
of Agriculture, Animal Husbandry, Fishery, Sericulture, and Forestry Training/
Educational Centres and research and experimental stations and for the
programme of training of field extension of such and for the establishment,
development and operation of such centres as may be required 1[within their
respective jurisdiction].
(3) All colleges, researches and experimental or sub-stations coming
under the jurisdiction and the authority of 2[each University shall come in as
constituent units of 1[each University] under the full management and control
of 1[each University] Officers and authorities and no unit shall be
recognized as an affiliated unit.
(4) Notwithstanding anything contained in this Act or in any other
law for the time being in force, no educational institution outside the
3[Union territory of Jammu and Kashmir] territories shall be associated with
or admitted to any privilege of 1[the Universities under the Act] nor shall any
educational institution imparting instruction in agriculture within the 3[Union
territory of Jammu and Kashmir] be associated in any way with or be admitted
to any privilege of any other University incorporated by the law outside the
3[Union territory of Jammu and Kashmir].
(5) 1[Each University] shall have exclusive authority within its territorial
jurisdiction] to provide for teaching, research and extension education in
Agriculture and notwithstanding anything contained in any other law relating
to the incorporation of any other University in the 3[Union territory of Jammu
and Kashmir], no University shall be competent to provide for teaching research
and extension education in Agriculture in the 3[Union territory of Jammu and
Kashmir].
(6) No University other than 1[the Universities established under the
this Act] shall be competent to award any degree in Agriculture in the 3[Union
1. Substituted by Act VIII of 1998.
2. Substituted by Act IV of 1983, s. 2.
3. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
34 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
territory of Jammu and Kashmir] unless registered for such degree 1[before
the establishment of Universities under this Act].
(7) 1[Each University] may have collaboration in research projects
having multi-disciplinary approach and academic programmes with other
Universities or reputed institutes.
5. Objects of the University.— The objects of the University, among
others shall be—
(1) imparting education in Agriculture and other allied branches of
learning and scholarship ;
(2) furthering the advancement of learning and prosecution of
research in Agriculture, Animal Husbandry and other allied
branches with particular emphasis on temperature and cold
desert Agriculture ;
(3) undertaking the extension education of such science for the benefit
of the rural people of the 2[Union territory of Jammu and Kashmir] ;
and
(4) such other purposes as the University may from time to time
determine.
6. Functions and powers of the University.— The University shall have
the following powers and functions namely :—
(1) to provide for under-graduate and post-graduate instruction in
Agriculture and other allied branches of learning and scholarship
as the University may deem fit ;
(2) to provide for conduct of research in Agriculture and allied branches
of learning ;
(3) to provide for dissemination of the findings of research and
technical information through Extension Education Programme ;
(4) to institute courses of studies and hold examinations and confer
degrees, diplomas, certificates and other academic distinctions on
person who have pursued prescribed courses of study or research
1. Substituted by Act VIII of 1998.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 35SCIENCES AND TECHNOLOGY ACT, 1982
or both in the University including part courses and/or research
carried out in any other University or recognized institutes for the
purposes of which facilities are not available at the University ;
(5) to confer honorary degrees and other distinctions as may be
prescribed ;
(6) to provide training lectures, practicals, demonstration for fieled
workers, farmers and other persons not enrolled as regular students
in the University ;
(7) to co-operate with other Universities, Institutions and Authorities,
in such manner and for such purposes as the University may
determine subject to the provisions of section 4 ;
(8) to take over and maintain colleges, hostels, laboratories, libraries,
research stations and farms and museums, related to Agriculture,
Animal Husbandry and other allied branches for teaching research
and extension education ;
(9) to institute teaching, record, research and extension education posts
required by the University and to appoint persons to such posts ;
(10) to create administrative, ministerial and other posts and to appoint
person to such posts ;
(11) to determine qualifications for teachers and to recognize persons
as qualified to give instructions or to carry out researches and
extension education in Agriculture ;
(12) to institute and award fellowships, scholarships, stipends and prizes
in accordance with the Statutes ;
(13) to fix, demand and receive such fees and other charges as may be
prescribed ;
(14) to surprise and control the residential accommodation and to
regulate the discipline of the students of the University and to make
arrangements for their welfare ;
(15) without prejudice to the aforesaid powers and functions the
University shall be competent to take any action or do anything,
not inconsistent with the provisions of this Act, which may be
36 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
necessary for the furtherance of all or any of the objects of the
University.
7. University open to all. —(1) The University shall, subject to the
provisions of this Act, and the Statutes, be open to all persons of either sex
and of whatever race, creed or class :
Provided that nothing in this section shall—
(a) require the University to admit to any course of study any person
who does not meet the prescribed conditions and academic
standards for admission or to retain on the rolls of the University
persons, whose academic records are below the minimum standards
as required for the award of a degree or whose personal conduct is
such as to be prejudicial to the purpose of the University or to the
rights and privileges of other students and staff ;
(b) be deemed to require the University to admit to any course or study
a number of students larger than the number determined by the
Academic Council.
(2) Subject to the provisions of sub-section (1), the University shall
reserve seats for socially and educationally backward classes and farmer’s
ward in accordance with such principles as may, from time to time be
determined by the Government in this behalf :
Provided that no such person shall be admitted to the University unless
he meets the standards laid down by the University in respect of such candidates.
8. Visitation and Inspection. —(1) The Chancellor shall have the right to
cause an inspection to be made by such person or persons as he may direct, of
the University its buildings, laboratories and equipment and of any constituent
units of the University and may cause an inquiry to be made in the like manner
of any matter connected with the University.
(2) The Chancellor shall in every case give notice to the University of
his intention to cause an inspection or inquiry proposed to be made and the
University shall be entitled to appoint a representative who shall have the
right to be present and heard at such inspection or inquiry.
(3) The Chancellor may address the Vice-Chancellor with reference to
the result of such inspection and inquiry and the Vice-Chancellor shall place
the same before the Board, if necessary, with such advice as the Vice-Chancellor
may offer upon the action to be taken thereon.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 37SCIENCES AND TECHNOLOGY ACT, 1982
(4) The Vice-Chancellor shall then within such time as the Chancellor
may fix, submit to him a report of the action taken or proposed to be taken by
the Board.
(5) If the Board does not, within a reasonable time, take action to the
satisfaction of the Chancellor, the Chancellor may, after considering any
explanation which the Board may furnish, issue such directions in consultation
with the Vice-Chancellor as he may think fit and the Board shall comply with
such directions.
(6) Notwithstanding anything contained in the preceding sub-sections
of this section, if at any time the Chancellor is of the opinion that in any manner
the affairs of the University are not managed in furtherance of the objections
of the University or in accordance with the provisions of this Act and the statutes
and regulations or the special measures desirable to maintain the standard of
University teaching, examination, research, or extension education, he may
indicate to the University any matter in regard to which it desires an explanation
and call upon the University to offer such explanation within such time as may
be specified by the Chancellor. If the University fails to offer any explanation
within the time specified or offer an explanation which in the opinion of the
Chancellor is unsatisfactory the Chancellor may issue such instructions as
appear to him necessary and desirable in the circumstances of the case and
may exercise such powers as may be necessary for giving effect to these
instructions.
(7) The University shall furnish such information relating in the
administration of the University as the Chancellor may require.
CHAPTER III
Authorities of the University
9. Authorities of the University.—The following shall be the authorities
of the University, namely :—
(1) The University Council ;
(2) The Board of Management ;
(3) The Academic Council ;
(4) The Research Council ;
(5) The Extension Education Council ;
38 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(6) The Faculties including Post-graduate studies and their Board of
Studies ;
(7) Such other bodies of University as may be declared by the Statutes
to be the authorities of the University ;
10. University Council. —(1) 1[Each University shall have] a University
Council consisting of the following members,—
(i) The Chancellor ;
(ii) The Pro-Chancellor ;
(iii) Agriculture Minister, 2[Union territory of Jammu and Kashmir] ;
3[(iv) The Vice-Chancellor of the University concerned ;
(iv-a) The Vice-Chancellor of the other University established under the
provisions for this Act] ;
(v) A nominee of the Government ;
(vi) The Council may co-opt not more than two specialists as members
to advise on particular matter under consideration.
(2) The Chancellor shall preside over the meetings of the University
Council when present. In his absence the Pro-Chancellor shall preside. In case
Pro-Chancellor be not available, the Agriculture Minister shall preside.
(3) The University Council shall meet twice a year. However, a special
meeting of the Council may be convened whenever considered necessary.
4[11. Powers and functions of the University Council.— Subject  to the
provisions of this Act and the statutes made thereunder, the University Council
shall—
(a) review the policies and programmes of the University and advise
in regard to its future plans, development and expansion ;
(b) consider any matter referred to it by the Board of Management ;
1. Substituted  by Act  No. VIII of 1998 w.e.f. 20-9-1999.
2. Construed for “Jammu and Kashmir State” by S.O. 3912(E) dated 30.10.2019.
3. Substituted  by Act No. X of 2002 , s. 2.
4. Section 11 substituted by Act XVII of 1985, s. 2.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 39SCIENCES AND TECHNOLOGY ACT, 1982
(c) examine the annual account and annual audit report ;
(d) consider and pass resolution on the annual report of the University.]
1[12. Board of Management.— The Chancellor shall constitute the Board
of Management which shall consist of the following :—
(i) the Vice-Chancellor ;
(ii) the Planning Commissioner, Jammu and Kashmir Government ;
(iii) Commissioner/Secretary, Finance Department, Jammu and Kashmir
Government ;
(iv) Commissioner/Secretary, Agriculture Production Department,
Jammu and Kashmir Government ;
(v) one representative of ICAR ;
(vi) two eminent agriculture/veterinary scientists to be nominated by
the Chancellor ;
(vii) one progressive farmer to be nominated by the Chancellor ;
(viii) one agro-industrialist to be nominated by the Chancellor ; and
(ix) three Directors/Deans in the University to be nominated by the
Vice-Chancellor.]
13. Power and duties of the Board. —(1) Subject to the provisions of
this Act and the Statutes, the Board shall be the Chief Executive Body of the
University and shall manage and supervise the properties and activities of the
University and shall be responsible for the conduct of all administrative affairs
of the University not otherwise provided for in this Act.
(2) Without prejudice to the generality of the foregoing powers the Board
shall exercise and perform the following powers and functions, namely :—
2[(a) to consider and approve the financial estimates and the budget of
the University ;]
(b) to hold and control the property and the funds of the University
and issue any general directive on behalf of the University ;
1. Section 12 substituted by Act XVII of 1985, s.2.
2. Clause (a) substituted ibid.
40 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(c) to accept or transfer any property on behalf of the University ;
(d) to administer funds placed at the disposal of the University for the
purpose intended ;
(e) to arrange for the investment and withdrawal of the funds of the
University ;
1[(f) to borrow money for capital investment with prior approval of the
*[State Government] and make suitable arrangements for its
repayment ;
(g) to accept on behalf of the University trusts, bequests and donations ;
(h) to consider and approve the recommendations of the Academic,
Research and Extension Education Councils where required ;
(i) to direct the form and use of the common seal of the University;
(j)  to appoint such committees and bodies as it may deem necessary
and set down the terms of reference thereof in accordance with the
provisions of this Act and the Statutes ;
(k) to recommend to the University Council establishment of a new
Department, Division or Research Station/sub-division or abolition
of anyone thereof or otherwise re-constitution of Department/
Divisions or Research Stations on the recommendation of the
Academic Council ;
(l) to recommend to the University Council establishment of a new
faculty, amalgamation of two or more faculties into a single faculty
or abolition of a faculty or reconstitution of any of the existing
faculties on the recommendation of the Academic Council ;
(m) to confer and distribute the degrees, diplomas and such other
educational certificates as may be prescribed by the Statute ;
2[(n) to approve the recommendations for appointment of officers of the
University and teachers, employees of the rank of Associate
Professors and above in the prescribed manner.]
14. Academic Council.—(1) 3[Each University shall have] an Academic
Council which shall consist of the following members, namely :—
1. Clause (f) substituted by Act XVII of 1985, s.4.
2. Clause (n) added ibid.
3. Substituted  by Act  No. VIII of 1998 w.e.f. 20-9-1999.
* Now Government of Union territory of Jammu and Kashmir.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 41SCIENCES AND TECHNOLOGY ACT, 1982
(i) The Vice-Chancellor, Ex-officio Chairman ;
(ii) Director Resident Instruction ;
(iii) Director Research ;
(iv) Director Extension Education ;
(v) Deans of the Faculties ;
(vi) Heads of Divisions/Regional Research Station/Colleges/Institutes ;
(vii) One teacher from each Faculty to be nominated by the Vice-
Chancellor ;
(viii) One Professor having special knowledge or practical experience in
respect of the subjects basic to Agriculture, Veterinary Science and
other allied Sciences from each of the Universities of the 1[Union
territory of Jammu and Kashmir] ;
(ix) University Librarian ;
(x) Registrar, ex-officio Secretary ;
2[(xi) Project Planning and Monitoring Officer ;
(xii) One Post-graduate student (Ph.D) on the basis of academic merit
to be nominated by the Vice-Chancellor on rotation.]
(2) The Academic Council shall have the power to co-opt as members not
more than two persons who have special knowledge or practical experience in
respect of subject matter of any particular business which may come before the
Council for consideration and the members so co-opted shall have the right to
participate in the proceedings of the Council but shall have no right to vote.
(3) All members of the Academic Council other than the ex-officio
members and members referred in sub-section (2) shall hold office for a term
prescribed by the Statutes.
(4) One-half of the members of the Academic Council shall form quorum
at a meeting of the Council :
3[x x x x].
1. Substituted for “State” by S.O. 1229(E) dated 31.03.2020.
2. Clauses (xi) and (xii) added by Act XVII of 1985, s. 4.
3. Proviso omitted by S.O. 1229(E) dated 31.03.2020.
42 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(5) Normally the Academic Council shall meet once in every four months
on such dates as may be fixed by the Vice-Chancellor. However, special meeting
of the Academic Council can be called by the Vice-Chancellor.
15. Power and functions of the Academic Council. —(1) The Academic
Council shall, subject to the provisions of this Act and Statutes, have general
control on teaching and other programmes of Resident Instructions within the
University and shall be responsible for the maintenance and standard thereof.
1[(2) The Academic Council shall have the power to make regulations
consistent with this Act and the Statutes relating to all academic matters.
Regulations made, amended or repealed shall be referred to the Chancellor,
through Board of Management, as soon as they are passed and Chancellor
may within a period not exceeding four weeks, annul any of these regulations
after giving due notice and opportunity for any explanation. The decision of
the Chancellor shall be final.]
(3) In particular and  without prejudice to the generality of the foregoing
power, Academic Council shall have power—
(i) to advise the Board on all academic matters including the control
and management of libraries ;
(ii) to make recommendations for the institution of Professorship,
Associated Professorship, Assistant Professorship and other
teaching posts including posts in research and extension education
and in regard to the duties thereof ;
(iii) to make recommendations regarding the constitution or
reconstruction of divisions/departments/faculties of teaching,
research and extension education ;
(iv) to make regulations on Resident Instruction regarding admission of'
the students to the University, Courses of the study leading to degrees,
diplomas and certificates, conduct of examination and award of
degrees, diplomas, award of scholarship/stipend fellowship to the
students and rules for library, hostel and discipline ;
(v) to make recommendations to the Board regarding qualifications to
be prescribed for teachers in the University ;
(vi) to advise the Vice-Chancellor on all matters relating to the control
and management of Libraries ;
1. Sub-section (2) substituted by Act XVII of 1985, s. 6.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 43SCIENCES AND TECHNOLOGY ACT, 1982
(vii) to recommend to the Board the conferment of honorary degrees ;
(viii) to make provisions regarding the post-graduate teaching, research
and extension education ;
(ix) to exercise such other powers and perform such other duties as
may be conferred or imposed on it by or under the provisions of
this Act and the Statues.
16. Research Council and its functions.—(1) 1[Each University shall
have] a Research Council consisting of the following members, namely :—
(i) The Vice-Chancellor, Ex-Officio Chairman ;
(ii) The Director Agriculture ;
(iii) The Director Horticulture ;
(iv) The Director Sheep Husbandry ;
(v) The Director Animal Husbandry ;
(vi) The Chief Conservator of Forests ;
(vii) The Director of Fisheries ;
(viii) All the Directors of the University (Director Research will act as
Member-Secretary) ;
(ix) All Deans of the Faculties ;
(x) All Heads of the Divisions/Regional Research Stations/College ;
(xi) Two Scientists of eminence from outside to be nominated for
particular meetings by the Vice-Chancellor for their specialized
knowledge of subject or subjects on the agenda of the meeting ;
2[(xii) Project Planning and Monitoring Officer.]
3[Explanation.––For purpose of the clauses (ii) to (viii), reference to the mem-
bers shall be deemed as reference to member having juris-
diction in the concerned Divisions.]
(2) The Research Council shall consider and make recommendations in
respect of—
1. Substituted by Act VIII of 1998.
2. Substituted by Act XVII of 1985.
3. Explanation added by Act VIII of 1998.
44 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(a) research programmes and projects undertaken or to be undertaken
by the various University units in the 1[Union territory of Jammu
and Kashmir] in the field of agriculture, Veterinary Science and
Animal Husbandry and other allied Sciences with a view to
promoting effective co-ordination ;
(b) physical, fiscal and administrative facilities required for
implementing research project ;
(c) orienting research to meet farmer’s needs ;
(d) integration of research extension education and teaching and
participation of research workers in teaching and extension
education programme ;
(e) any other matter pertaining to research programmes which may be
referred to by the Vice-Chancellor of the Board or any other
authority of the University.
17. The Extension Education Council and its functions. —(1) 2[Each
University shall have] an Extension Education Council consisting of the
following members :—
(i) Vice-Chancellor, Ex-officio Chairman ;
(ii) Agriculture Production Commissioner ;
(iii) Director of Agriculture ;
(iv) Director Horticulture ;
(v) Director Animal Husbandry ;
(vi) Chief Conservator of Forests ;
(vii) Director Sheep Husbandry ;
(viii) Director Fisheries ;
(ix) All Directors of University (Director Extension Education will act
as a Member-Secretary) ;
(x) All Deans of the Faculties ;
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
2. Substituted by Act VIII of 1998.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 45SCIENCES AND TECHNOLOGY ACT, 1982
(xi) All Heads of the Divisions/Regional Research Stations/Colleges ;
(xii) Two eminent persons in the field of Extension Education from
outside nominated by the Vice-Chancellor for any particular
meeting in accordance with the requirement of tile agenda ;
(xiii) Three farmers having specialization in general Agriculture,
Horticulture, Animal Husbandry and other allied branches to be
nominated by the Vice-Chancellor for their specialized knowledge
and experience ;
(xiv) One  representative each of the under mentioned organization as
per request of the Vice-chancellor :—
(a) Community/Rural Development Department ;
(b) Co-operative Department ;
(c) State Agro-Industries Development Corporation ;
(d) Irrigation Department ;
(e) Fertilizer Corporation of India ;
(f) National Seeds Corporation ;
(g) Any other Agro-Industries or Agro-Service Organization.
1[Explanation.—For purposes of the clauses (iii) to (viii), reference to
the members shall be deemed as reference to a member having jurisdiction in
the concerned Division.]
(2) The Extension Education Council shall consider and make
recommendations in respect of—
(a) Extension Education Programme and Projects of the University ;
(b) Co-ordination of extension education activities for improvement
of Agriculture and Animal Husbandry and allied branches and for
the development of Rural Communities ;
(c) Development of farmers Education and Training and Advisory
Service, identification and resolution of field problems in
transmission of informations ;
1. Added by Act VIII of 1998.
46 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(d) Methodology of Extension Education ;
(e) Integration of Extension Education with teaching and research in
the University and participation of teachers and research workers
in Extension Education Programmes ;
(f) Any other matter referred to it by the Vice-Chancellor, Board or
any other authority of the University.
18. Faculties. —(1) 1[Each University] shall have initially the Faculties
of Agriculture, Veterinary Science and Animal Husbandry and Post-graduate
Studies and as soon as may be, it shall also have the faculties of Forestry,
Basic Science and Humanities and such other faculties as may be prescribed.
(2) These faculties shall comprise such division/departments of studies
as may be prescribed.
(3) Each Faculty shall consist of such members and shall have such
powers and perform such duties as may be prescribed.
(4) There shall be a Board of Studies of each Faculty, the constitution
and powers of which shall be prescribed by the Statutes.
19. Constitution of Committees.— Every authority shall have the power
to appoint Committees which may unless otherwise provided in this Act or
Statutes consist of the members of the authority and such other person as it
may think fit.
20. Provisions in relation to membership of authorities. —(1) Save as
otherwise provided in this Act if any member, other than ex-officio member,
of any authority or body of the University is unable by reason of his death,
resignation, removal or otherwise to complete, his full term of office the
vacancy so caused shall as soon as convenient, be filled by the appointment
nomination or co-option as the case may be, and the person so appointed,
nominated or co-opted shall fill such vacancy for the un-expired portion of the
term for which the member, in whose place such person is appointed, nominated
or co-opted would otherwise have continued in office.
2[(2) The Board may remove any person from membership of any authority
or body of the University except the University Council on the ground that such
person has been convicted of any offence involving moral turpitude or conduct
1. Substituted by Act VIII of 1998.
2. Sub-section (2) of section 20 substituted by Act XVII of 1985, s.8.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 47SCIENCES AND TECHNOLOGY ACT, 1982
not befitting the office held by the concerned member with the approval of the
Chancellor, except that prior approval of the Chancellor shall not be necessary
where such a person has been convicted by a competent Court of Law :
Provided that no such order shall be made against any person without
giving reasonable opportunity of being heard.]
(3) A person who is a member of any authority or body of the University
as a representative of another body, whether of the University or not shall
cease to be a member of such authority or body, if before the expiry of the
term of his membership he ceases to be a member of that other body by which
he was appointed or nominated :
Provided that he may continue to hold his office till his successor is
appointed or nominated, as the case may be.
(4) Whether any person becomes a member of any authority or body of
the University by virtue of the office held by him, he shall forth with cease to
be a member of such authority or body if he ceases to hold such office before
the expiry of the term of his membership :
Provided that he shall not be deemed to have ceased to hold his office
merely by reason of his proceeding on leave for a period not exceeding
four months.
(5) Any member, other than an ex-officio member or any authority or
body of the University may resign his office by letter addressed to the Vice-
Chancellor and such resignation shall take effect from the date on which the
same is accepted by the authority competent to fill the vacancy or on the expiry
of three months from the date of the receipt by the Vice-Chancellor, whichever
is earlier.
21. Validity and protection of Act. —(1) No act or proceeding of any
authority or other body of the University shall be invalid by reason of the
existence of any vacancy among its members or by reason of some person
having taken part in the proceedings who is subsequently found to have been
not entitled to do so.
(2) Save as otherwise provided in this Act, all the acts done or orders
made in good faith by the University or any of its authorities shall be final and
no suit shall be instituted against or damages claimed from the University or
its authority for anything done or purported to have been done in pursuance of
this Act or the Statutes or the Regulations.
48 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
(3) No suit or other legal proceedings shall lie against any officer or
other employee of the University in respect of anything which is in good faith
done or intended to be done in pursuance of this Act or any Statutes made
thereunder.
CHAPTER  IV
1[Officers of the Universities]
22. Officers.— 1[Each University shall have the following officers,
namely] :—
(i) The Chancellor ;
(ii) The Pro-Chancellor ;
(iii) The Vice-Chancellor ;
2[(iv) Omitted] ;
(v) The Directors ;
(vi) The Deans ;
(vii) The Registrar ;
(viii) The Comptroller ;
(ix) The University Librarian ;
(x) The Student's Welfare Office ;
(xi) Such other persons in the service of the University as may be
declared by the Statutes to be the officers of the University.
23. The Chancellor. —(1) The 3[Lieutenant Governor] of the 4[Union
territory of Jammu and Kashmir] of Jammu and Kashmir shall by virtue of his
office be the Chancellor of 5[both the Universities.]
(2) The Chancellor shall be the Head of the University and shall, when
present, preside at the convocation of 5[each University.]
1. Substituted by Act VIII of 1998.
2. Clause (iv) omitted by Act XVII of 1985.
3. Substituted by S.O. 1229(E) dated 31.03.2020 for “Governor”.
4. Substituted ibid for “State”.
5. Substituted by Act VIII of 1998.
SHER-I-KASHMIR UNIVERSITY OF AGRICULTURAL 49SCIENCES AND TECHNOLOGY ACT, 1982
(3) The Chancellor may by an order in writing annul any order or
proceeding of the officer or authority of the University which is not in
conformity with this Act and Statutes :
Provided that before making any such order he shall call upon the officer
or authority concerned to show cause why such an order should not be made
and if any cause is shown within the time specified in this behalf, he shall
consider the same.
(4) The Chancellor shall exercise such other powers and perform such
other duties as are conferred on him by this Act or the Statutes.
(5) The Chancellor shall preside over the meetings of the University
Council.
24. Pro-Chancellor. ––(1) The Chief Minister of the 1[Union territory of
Jammu and Kashmir] by virtue of his office shall be the Pro-Chancellor of
2[both the Universities.]
(2) The Pro-Chancellor shall, when present, in the absence of the
Chancellor, preside at the meetings of the University Council and at the
convocations of 2[both the Universities.]
(3) The Pro-Chancellor shall exercise such other powers and perform
such other duties as are conferred  on him by this Act or the Statutes.
25. The Vice-Chancellor. ––3[(1) The Vice-Chancellor shall be a whole-
time officer of the University and he shall be appointed by the Chancellor from
the panel of eminent agricultural/veterinary scientists drawn by the Selection
Committee. The Selection Committee shall consist of the following persons :—
(i) Director General, ICAR ;
(ii) Chairman, UGC or his nominee ;
(iii) Chief Secretary/Additional Chief Secretary, Jammu and Kashmir
Government (nominee of the Jammu and Kashmir Government) ;
(iv) One nominee of the Chancellor :
Provided that one of the members shall be nominated by the Chancellor
to act as Convener :
1. Construed for “State of Jammu and Kashmir” by S.O. 3912(E) dated 30.10.2019.
2. Substituted by Act VIII of 1998.
3. Substituted by Act XVII of 1985, s.10.
50 SHER-I-KASHMIR UNIVERSITY OF AGRICULTURALSCIENCES AND TECHNOLOGY ACT, 1982
Provided further that the project Director-cum-Vice-Chancellor
(designate) appointed by the Government shall be the first Vice- Chancellor
of the University.]
1[(2) The Vice-Chancellor shall hold office for a term of three years
with an extension of another two years after evaluation of performance by the
Chancellor in the manner as he deems fit or until he attains the age of 65 years,
whichever is earlier and the emoluments and other conditions of service of the
Vice-Chancellor shall be such as may be prescribed and shall not be varied to
his disadvantage after his appointment.]
(3) The Vice-Chancellor may relinquish his office by resignation in
writing under his hand addressed to the Chancellor which shall be delivered to
the Chancellor at least 60 days prior to the date on which the Vice-Chancellor
wishes to be relieved from his office, but the Chancellor may relieve him earlier.
(4) In the event of a temporary vacancy of the post of Vice-Chancellor
or his absence on leave or for any other reason, senior-most Director of the
University with the approval of the Chancellor, may perform the routine duties
of the Vice-Chancellor but this period shall not exceed six months.
(5) The Vice-Chancellor shall not be removed from his office except by
order of the Chancellor passed in consultation with the Government on the
ground of mis-behaviour or incapacity or if it appears to the Chancellor that
the continuance of the Vice-Chancellor in office is detrimental to the interests
of the University, after due inquiry by such person who is or has been a Judge
of the High Court to be nominated by the Chancellor in consultation with the
Government, in which the Vice-Chancellor, shall have an opportunity of making
his representation.
26. Powers and duties of the Vice-Chancellor. —(1) The Vice-Chancellor
shall be the principal executive and academic officer of the University and ex-
officio Chairman of the Board and of the Academic Council and he shall, in
the absence of the Chancellor and Pro-Chancellor preside at the convocation
of the University and confer degrees on persons entitled to receive them.
(2) The Vice-Chancellor shall exercise general control over the affairs
of the University and

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