LexThe JHARKHAND STATE HIGHER EDUCATION COUNCIL ACT, 2016
Jharkhand · state statute
Open in Lexace · Ask the AI about this act
झारखÖड गजट
असाधारण अंक
झारखÖड सरकार Ʈारा Ĥकािशत
4 ÏयेƵ, 1938 (श०)
संÉ या 366 राँची, बुधवार,
25 मई, 2016 (ई०)
ǒविध (ǒवधान) ǒवभाग
----------
अिधसूचना
25 मई, 2016
संÉया-एल०जी०-12/2016-103/लेज०-- झारखÖड ǒवधान मंडल का िनàनिलǔखत अिधिनयम , ǔजस पर
राÏयपाल Ǒदनांक-11 मई, 2016 को अनुमित दे चुक े हɇ, इसक े Ʈारा सव[साधारण कȧ सूचना क े िलये Ĥकािशत Ǒकया
जाता है।
झारखÖड राÏय उÍच िश¢ा पǐरषɮ अिधिनयम, 2016
(झारखÖड अिधिनयम-17,2016)
Ĥèतावना
2 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
राÏय क े ǒवƳǒवƭालयɉ एवं अÛय उÍच तकनीकȧ िश¢ण संèथानɉ मɅ योजना एवं काया[Ûवयन ,
अनुĮवण (Ĥबोधन) तथा मूãयांकन, गुणवƣा सुिनǔƱत करने , परामश[ और िनिधकरण हेतु उपयुƠ Ĥावधान क े िलए
अिधिनयम।
चूँǑक यह समयोिचत है Ǒक सरकार , ǒवƳǒवƭालयɉ, अकादिमयɉ और ǒवƳǒवƭालयɉ क े बीच सामूǑहक
सहǑĐया×मक संबंध èथाǒपत करने हेतु सरकार और ǒवƳǒवƭालयɉ तथा ǒवƳǒवƭालयɉ एवं उÍच èतरȣय िनयामक
संèथाओं क े मÚय पǐरचालना×मक अंतराल क े साथ (i) सरकार क े नीित-िनमा[ण एवं सापे¢ योजनाओं मɅ अकादिमक
उ×कृƴता और सामाǔजक Ûयाय को Ĥो ×साǑहत करने, (ii) राÏय क े सभी उÍच िश¢ण संèथानɉ क े मÚय èवायƣता,
जवाबदेहȣ और समÛवयन को सुिनǔƱत करने , और (iii) राÏय कȧ सामाǔजक-आिथ[क आवæयकताओं क े अनुǾप उÍच
िश¢ा क े मैğीपूण[ ǒवकास को िनदȶिशत करने क े उƧेæय से राÏय उÍच िश¢ा पǐरषɮ कȧ èथापना कȧ जाय।
भारतीय गणराÏय क े 67वɅ वष[ मɅ झारखÖड राÏय क े ǒवधानसभा Ʈारा यह िनàनिलǔखत Ǿप मɅ अिधिनयिमत हो:-
1. संǔ¢Ư नाम, ǒवèतार और Ĥारंभ:-
i. यह अिधिनयम झारखÖड राÏय उÍच िश¢ा पǐरषɮ अिधिनयम, 2016 कहा जा सक े गा।
ii. इसका ǒवèतार ¢ेğ संपूण[ झारखÖड राÏय होगा।
iii. यह राÏय क े शासकȧय राजपğ मɅ अिधसूचना जारȣ होने कȧ ितिथ से Ĥभावी होगा।
2. पǐरभाषा - अगर इस अिधिनयम क े संदभ[ मɅ अÛयथा अपेǔ¢त/आवæयक हो:-
i. ‘संबƨ संèथान’ से आशय है वैसे संèथान जो अपने शासी िनकाय क े Ʈारा संचािलत व िनयंǒğत हɉ।
ii. ‘ए आई एस एच ई’ से आशय है ऑल इंǑडया सवȶ ऑन हायर एजुक ेशन (उÍच िश¢ा से संबƨ अǔखल भारतीय
सवȶ¢ण) जो भारत सरकार क े मानव संसाधन ǒवकास मंğालय कȧ पहल पर कȧ गई है।
iii. ‘शीष[ िनयामक संèथान ’ का अथ[ है िनयामक संèथा ǔजसे संसद क े अिधिनयम Ʈारा ǒविशƴ Ĥकृित कȧ
संèथाओं क े अिभशासन हेतु गǑठत Ǒकया गया हो।
iv. ‘अÚय¢’ का आशय वह åयǒƠ है ǔजसे राÏय उÍच िश¢ा पǐरषɮ क े अिधिनयम क े आधार पर िनयुƠ Ǒकया
गया हो।
v. ‘पǐरषɮ’ से आशय है - राÏय कȧ ǒवधाियका Ʈारा गǑठत झारखÖड राÏय उÍच िश¢ा पǐरषɮ।
vi. ‘काय[पालक िनदेशक ’ यानी पǐरषɮ क े सदèय सिचव, ǔजनकȧ िनयुǒƠ राÏय उÍच िश¢ा पǐरषɮ अिधिनयम
Ʈारा सुिनǔƱत Ĥावधानɉ क े तहत हो।
vii. ‘सरकार’ का आशय है झारखÖड सरकार।
viii ‘उÍच िश¢ा’ का अथ[ है - åयवसाियक, तकनीकȧ या अÛय तरȣक े से ǑडĒी या ǑडÜलोमा क े Ǿप मɅ ǒवƳǒवƭालय
क े माग[दश[न मɅ ĤाƯ िश¢ा।
3 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
ix. ‘संèथान’ यानी ऐसे संèथान , ǔजनक े Ʈारा ǒविभÛन Ĥकार क े पाÓयĐम अथवा Ĥिश¢ण काय[Đम
Ĥèतुत/Ĥèताǒवत Ǒकये गये हɉ।
x. ‘सदèय’ से आशय राÏय उÍच िश¢ा पǐरषɮ क े सदèय ǔजनमɅ पǐरषɮ क े अÚय¢ और उपाÚय¢ भी
सǔàमिलत हɇ।
xi. एम0आइ0एस0(Ĥबंधन सूचना तंğ) से आशय है काय[¢मता एवं Ĥभावी रणनीितक िनण[य लेने हेतु Ĥबंधन का
सूचना तंğ।
xii. ‘एन ए ए सी ’ से आशय है राƶीय मूãयांकन एवं Ĥ×यायन पǐरषɮ ’, ǔजसकȧ èथापना ǒविशƴ उÍच िश¢ण
संèथानɉ कȧ ‘गुणवƣा ǔèथित’ क े Įेणी-िनधा[रण क े िलए कȧ गयी है।
xiii. ‘िनजी ǒवƳǒवƭालय’ से आशय है - राÏय क े वैसे ǒवƳǒवƭालय, ǔजनकȧ èथापना ”झारखÖड राÏय क े िनजी
ǒवƳǒवƭालयɉ कȧ èथापना और िनगमीकरण क े िलए आदश[ माग[दश[न” क े अनुǾप हुई हो।
xiv. ‘िनयमनɉ’ का अथ[ है वैसे िनयमन जो राÏय उÍच िश¢ा पǐरषɮ Ʈारा बनाये गये हɉ।
xv. ‘िनयम’ का अथ[ है वैसे िनयम जो राÏय उÍच िश¢ा पǐरषɮ Ʈारा िनिम[त हɉ।
xvi. ‘राÏय ǒवƳǒवƭालयɉ’ से आशय है - राÏय सरकार Ʈारा संचािलत, Ĥबंिधत और िनयंǒğत ǒवƳǒवƭालय।
xvii. ‘पǐरिनयम’, ‘अÚयादेश’, ‘िनयमन’ से आशय है ǒवƳǒवƭालय क े वैसे पǐरिनयमɉ, अÚयादेशɉ और िनयमनɉ से
जो Ǒकसी ǒवƳǒवƭालय से संबƨ अिधिनयम क े अनुǾप जारȣ Ǒकये गये हɉ।
xviii. तकनीकȧ ǒवƳǒवƭालय का अथ[ वैसे ǒवƳǒवƭालय से है , ǔजनकȧ èथापना तकनीकȧ िश¢ा और Ĥिश¢ण ,
अनुसंधान, नवाचार, साव[जिनक और िनजी ¢ेğ क े परामशȸ , उƭमशीलता, सतत् िश¢ा काय[Đमɉ , èवायƣ
महाǒवƭालयɉ/संèथानɉ और सàबƨ अंगीभूत एवं िनजी महाǒवƭालयɉ/संèथानɉ क े माÚयम से समाज मɅ मूãय
िनमा[ण एवं सामाǔजक कãयाण क े उƭेæय से कȧ गई हो।
xix. ‘उपाÚय¢’ यानी राÏय उÍच िश¢ा पǐरषɮ अिधिनयम क े अनुसार िनयुƠ उपाÚय¢।
3. पǐरषɮ का संǒवधान:-
i. सरकार अिधसूचना क े Ʈारा, उस ितिथ क े Ĥभाव से जो इसमɅ उǔãलǔखत हो , पǐरषɮ संèथाǒपत करेगी , ǔजसे
झारखÖड राÏय उÍच िश¢ा पǐरषɮ कहा जाएगा।
ii. पǐरषɮ एक ऐसी सǔàमिलत िनकाय संèथा होगी जो सतत् पद -ĤािƯ अनुĐम और सामाÛय Ĥित£ा क े तहत
तथाकिथत एक नाम क े साथ संचािलत होगी ǔजसे वाद चलाने का अिधकार होगा और ǔजस पर वाद दायर
Ǒकया जा सक े गा।
iii. Ĥावधानɉ क े अनुǾप पǐरषɮ को चल और अचल सàपǒƣ Ēहण करने और उस पर आिधप×य रखने का
अिधकार होगा और इस Ĥावधान क े अंतग[त िनिम[त कानून क े अनुǾप इसकȧ सàपǒƣ को हèतांतǐरत करने
या ठेक े पर देने तथा ऐसा कोई भी काय[ करने का अिधकार होगा जो इस अिधिनयम क े उƧेæय कȧ पूित[ क े
िलए आवæयक हो।
4 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
iv. पǐरषɮ का मुÉयालय राँची मɅ अवǔèथत होगा।
4. पǐरषɮ क े उƣरदािय×व और काय[:-
i. पǐरषɮ क े िनàनिलǔखत उƣरदािय×व एवं काय[ हɉगे:-
(a) राÏय कȧ सरकार , सरकार Ʈारा èथाǒपत ǒवƳǒवƭालयɉ , िनजी ǒवƳǒवƭालयɉ एवं अÛय उÍच
िश¢ण संèथानɉ को सुझाव/परामश[ देना;
(b) राÏय क े अंतग[त उÍच िश¢ा मɅ सरकार, सरकार Ʈारा èथाǒपत ǒवƳǒवƭालयɉ , िनजी ǒवƳǒवƭालयɉ
एवं शीष[ िनयामक अिभकरणɉ कȧ भूिमकाओं क े बीच सामंजèय èथाǒपत करना;
(c) अÛय उÍच िश¢ण संèथानɉ कȧ èवायƣता को अ¢ुÖण रखते हुए उÛहɅ उÍच िश¢ा कȧ सामाÛय
सुǒवधाएँ मुहैया कराना;
ii. उपयु[Ơ दािय×वɉ और कृ×यɉ क े Ĥो×साहन क े िलए पǐरषɮ को िनàनिलǔखत उƣरदािय×व लेने हɉगे:-
(a) सरकार क े सुझाव या ǒवƳǒवƭालयɉ एवं अÛय संèथानɉ क े अनुरोध पर èवतः सं£ान लेकर
राÏय मɅ उÍच िश¢ा क े ǒवकास हेतु ‘राÏय उÍच िश¢ा योजना’ (SHEP) ĤितपाǑदत एवं
Ĥèतुत करना;
(b) राÏयकȧय संèथानɉ तथा संबƨ संèथानɉ को उनकȧ योजना ओं क े Ĥितपादन कȧ Ĥèतुित एवं
अमल क े िलए यथेƴ सहायता उपलÞध कराना;
(c) राÏय उÍच िश¢ा योजना (SHEP) क े अमल कȧ ĤǑĐया का अनुĮवण ;
(d) िनयतकािलक सांǔÉयकȧ का राÏय एवं संèथागत èतर पर एकğीकरण एवं उनका अनुर¢ण ;
(e) Ĥबंधन सूचना तंğ (MIS) का सृजन एवं अनुर¢ण ;
(f) राƶीय èतर क े उÍच िश¢ा अिभकरणɉ (एजɅिसयɉ) Ʈारा ǒवकिसत मानदÖडɉ क े आधार पर
संèथाओं का मूãयांकन करना ;
(g) पǐरवित[त हो रहे सामाǔजक पǐरǺæय एवं अकादिमक आवæयकताओं क े अनुǾप पाÓयचया[
और पाÓयĐम मɅ सुधार हेतु सुझाव देना एवं उनकȧ गुणवƣा को बरकरार रखना ;
(h) परȣ¢ाओं कȧ गुणवƣा का सुिनƱयन और परȣ¢ाओं मɅ सुधार हेतु सुझाव देना ;
(i) शोध और िश¢ा ĤािƯ (अिधगम ĤǑĐया) क े बीच सामंजèय èथाǒपत करने हेतु आवæयक
कदम उठाना ;
(j) राÏय क े संèथानɉ कȧ èवायƣता को संरǔ¢त करना और राÏय क े ǒवƳǒवƭालयɉ क े
पǐरिनयमɉ, अÚयादेशɉ और िनयमनɉ का समय -समय पर पुनरȣ¢ण तथा िश¢ा मɅ सामाǔजक
Ûयाय क े उƧेæयɉ कȧ ĤािƯ एवं िश¢ा मɅ अकादिमक उ×कृƴता क े काया[Ûवयन हेतु समुिचत
5 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
सुधार क े िलए सुझाव एवं ǒवƳǒवƭालयɉ तथा अÛय उÍच िश¢ण संèथानɉ को पǐरिनयमɉ,
अÚयादेशɉ एवं िनयमनɉ क े िनमा[ण मɅ परामश[ देना;
(k) उÍच िश¢ा क े नये संèथानɉ कȧ èथापना हेतु èवीकृित Ĥदान करना ;
(l) राƶीय मूãयांकन एवं Ĥ×यायन पǐरषɮ से ǒवमश[ कर Ĥ×यायन हेतु सुधार क े उपाय सुझाना ;
(m) उÍच िश¢ा मɅ रणनीितक िनवेश हेतु राÏय सरकार को सलाह ;
(n) राÏय क े उÍच िश¢ण संèथानɉ और देश क े भीतर एवं बाहर क े संèथानɉ क े बीच अकादिमक
Ĥकृित से संबƨ कायɟ हेतु माग[दिश[का ǒवकिसत करना ;
(o) इस अिधिनयम क े उƧेæय क े अनुǾप िनिध का िनमा[ण एवं उपयोिगता हेतु Ĥèताव तैयार
करना ;
(p) सरकार अथवा सरकार Ʈारा अिधकृत Ǒकसी अिभकरण क े Ʈारा Ĥदƣ अनुदान कȧ ǒवमुǒƠ
क े िलए सामाÛय िनयमावली का ǒवकास तथा राÏय उÍच िश¢ा योजना (SHEP) क े आधार पर
ǒवƳǒवƭालयɉ एवं महाǒवƭालयɉ को िनिध आवंǑटत करना ;
(q) उǑƧƴ िनिध का राÏय क े ǒवƳǒवƭालयɉ एवं अÛय उÍच िश¢ण संèथानɉ को ससमय िनिध
अंतरण हेतु Ĥणाली ǒवकिसत करना ;
(r) उÍच िश¢ा मɅ नीित -िनधा[रण और उÛहɅ समुिचत सुसाÚय बनाने हेतु ǒवशेष£ɉ तथा
èटेकहोãडर क े åयापक संभाǒवत परामश[ ĤाƯ करने क े िलए ǒवचार-ǒवमश[, काय[शाला एवं
संगोǒƵयɉ का आयोजन करना ;
(s) अकादमी, उƭोग, कृǒष एवं ǒव£ान-¢ेğ क े बीच पारèपǐरक तालमेल हेतु मंच उपलÞध कराना ;
(t) क े Ûġ तथा राÏय सरकार एवं भारत क े क े Ûġ शािसत Ĥदेशɉ क े राƶीय èतर कȧ शीष[ िनयामक
संèथाओं क े Ʈारा Ĥायोǔजत और उƭिमत ǒविभÛन काय[Đमɉ का समÛवयन करना।
5. पǐरषɮ का गठन:-
पǐरषɮ िनàनिलǔखत सदèयɉ क े योग से बनेगा, यथा -
i. अÚय¢
ii. उपाÚय¢
iii. राÏय पǐरयोजना िनदेशक (राƶीय उÍचतर िश¢ा अिभयान), जो पǐरषɮ क े काय[कारȣ िनदेशक (सदèय
सिचव) हɉगे।
iv. Ĥधान सिचव, उÍच एवं तकनीकȧ िश¢ा ǒवभाग
6 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
v. क ु लािधपित Ʈारा पाँच वैसे सदèय मनोनीत Ǒकये जाएंगे ǔजनकȧ ǒवƮता अनुसरणीय हो , इनमɅ कला
एवं संèकृित , ǒव£ान एवं Ĥौƭोिगकȧ , नागǐरक समाज , उƭोग तथा åयावसाियक ¢ेğ क े एक-एक
सदèय हɉगे।
vi. सरकार Ʈारा पाँच वैसे सदèय मनोनीत Ǒकये जाएंगे ǔजनकȧ ǒवƮता अनुसरणीय हो , इनमɅ कला एवं
संèकृित, ǒव£ान एवं Ĥौƭोिगकȧ, नागǐरक समाज, उƭोग, åयावसाियक ¢ेğ क े एक-एक सदèय हɉगे।
vii. राÏय ǒवƳǒवƭालयɉ क े तीन क ु लपित, क ु लािधपित Ʈारा तीन वष[ क े िलए चĐानुĐमानुसार मनोनीत
Ǒकये जाएंगे।
viii. राÏय मɅ èथाǒपत िनजी ǒवƳǒवƭालय क े एक क ुलपित।
ix. राÏय मɅ èथाǒपत तकनीकȧ ǒवƳǒवƭालय क े एक क ुलपित।
x. èवायƣशासी महाǒवƭालयɉ क े दो Ĥाचाय[, क ु लािधपित Ʈारा दो वष[ क े िलए चĐानुĐमानुसार
मनोनीत हɉगे।
xi. अनुसरणयोÊय ǒवƮतापूण[ Éयाित क े तीन सदèय पǐरषɮ Ʈारा सहयोǔजत Ǒकये जाएंगे।
xii. भारत सरकार क े मानव संसाधन ǒवकास मंğालय Ʈारा एक Ĥितिनिध का मनोनयन Ǒकया जाएगा।
6. अÚय¢:-
i. अÚय¢ अिधमानतः Ĥभावी नेतृ×वकारȣ गुणɉ से युƠ ĮेƵ अकादिमक या बौǒƨक Éयाित क े हɉगे।
ii. राÏय उÍच िश¢ा पǐरषɮ Ʈारा गǑठत तीन सदèयीय तलाश -सह-चयन सिमित Ʈारा ĤाƯ अनुशंसा
व चयन क े आधार पर मुÉयमंğी, ǒवधानसभा अÚय¢ और Ĥितप¢ क े नेता से बनी सिमित अÚय¢
का चयन करेगी। पǐरषɮ Ĥामाǔणक अकादिमक/बौǒƨक Éयाित क े दो सदèयɉ को मनोनीत करेगी
जबǑक सरकार एक åयǒƠ का तलाश -सह-चयन सिमित मɅ मनोनय न करेगी। सरकार Ʈारा नामजद
Ĥितिनिध सिमित कȧ अÚय¢ता करेगा।
iii. अÚय¢ सरकार Ʈारा िनयुƠ पǐरषɮ क े पूण[कािलक पदािधकारȣ हɉगे।
iv. अÚय¢ का काय[काल ǒवèतार-रǑहत पाँच साल क े िलए होगा अथवा वे 70 वष[ कȧ आयु को ĤाƯ कर
लɅ, इनमɅ से जो भी पहले हो।
v. अÚय¢ को उपǔèथत सदèयɉ क े दो-ितहाई क े èपƴ बहुमत क े अǒवƳास Ĥèताव क े Ʈारा मतदान
से तथा तीन चैथाई सदèयɉ क े कोरम क े साथ पदमुƠ Ǒकया जा सक े गा।
vi. अÚय¢ को यह अिधकार होगा Ǒक वे पǐरषɮ क े िलए Ǒकसी उपयुƠ मामले पर Ĥितवेदन कȧ मांग
कर सकते हɇ और पǐरषɮ कȧ काय[Ĥणाली मɅ सुधार हेतु सुझाव दे सकते हɇ।
vii. अÚय¢ पǐरषɮ और काय[काǐरणी सिमित कȧ बैठकɉ कȧ अÚय¢ता करɅगे।
7 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
viii. अÚय¢ को देय वेतनमान एवं भƣे ǒवƳǒवƭालय क े क ु लपित क े वेतनमान एवं भƣे क े समतुãय
हɉगे। यǑद वे सेवािनवृƣ åयǒƠ हɉगे तो उनक े वेतन से पɅशन कȧ रािश घटा दȣ जाएगी।
7. उपाÚय¢:-
i. उपाÚय¢ ĮेƵ Ĥमाǔणत उÍचमान अकादिमक Ĥशासक हɉगे। यǑद उपाÚय¢ गैर अकादिमक åयǒƠ हो,
तो उÛहɅ उƭोग आǑद ¢ेğ का पेशेवर होना चाǑहए , ǔजÛहɅ अपने काय[¢ेğ का पया[Ư अनुभव हो
(िनदेशक क े पद से नीचे का न हो)।
ii. सरकार उपाÚय¢ कȧ िनयुǒƠ तलाश सिमित (सच[ किमटȣ) कȧ अनुशंसा पर करेगी। यह किमटȣ
पǐरषɮ क े अÚय¢ (बतौर अÚय¢) और दो अÛय सदèयɉ क े योग से गǑठत होगी, ǔजनमɅ से एक
सदèय पǐरषɮ Ʈारा मनोनीत होगा तो दूसरा सरकार क े Ʈारा।
iii. उपाÚय¢ का एक काय[काल ǒवèतार-रǑहत पाँच वषɟ का होगा अथवा वे 70 वष[ कȧ आयु क े हो जाएँ।
iv. उपाÚय¢ को अÚय¢ अथवा पǐरषɮ कȧ अनुशंसा क े Ʈारा हटाया/पदमुƠ Ǒकया जा सक े गा।
v. उपाÚय¢ अÚय¢ कȧ अनुपǔèथित मɅ पǐरषɮ कȧ बैठकɉ कȧ अÚय¢ता करɅगे।
vi. उपाÚय¢ को देय वेतनमान एवं भƣे ǒवƳǒवƭालय Ĥोफ े सर क े समतुãय हɉगे। यǑद वे सेवािनवृत
åयǒƠ हɉगे तो उनक े वेतन से पɅशन कȧ रािश घटा दȣ जाएगी।
8. काय[पालक िनदेशक:-
i. राƶीय उÍचतर िश¢ा अिभयान क े राÏय पǐरयोजना िनदेशक हȣ पǐरषɮ क े पदेन काय[पालक
िनदेशक हɉगे।
ii. काय[पालक िनदेशक पǐरषɮ क े सदèय सिचव हɉगे और पǐरषɮ क े कायɟ क े संयोजन का दािय×व
वहन करɅगे।
iii. काय[पालक िनदेशक उन कृ×यɉ को भी सàपÛन करɅगे, जो समय-समय पर उÛहɅ आदेिशत Ǒकये जाएंगे।
9. पǐरषɮ क े पदािधकारȣ:-
पǐरषɮ क े िनàनिलǔखत पदािधकारȣ हɉगे, यथा:-
i. अÚय¢
ii. उपाÚय¢
iii. काय[पालक िनदेशक (सदèय सिचव)
iv. Ĥशासिनक पदािधकारȣ
v. ǒवƣ पदािधकारȣ
8 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
10. Ĥशासिनक पदािधकारȣ:-
i. Ĥशासिनक पदािधकारȣ पǐरषɮ क े पूण[कािलक पदािधकारȣ हɉगे और ये ǒवƳǒवƭालय से ĤितिनयुƠ
åयǒƠ हɉगे।
ii. Ĥशासिनक पदािधकारȣ Ǒकसी महाǒवƭालय अथवा ǒवƳǒवƭालय क े èनातकोƣर ǒवभाग मɅ कम से
कम 15 वषɟ क े िश¢ण अनुभव रखनेवाले हɉगे तथा उÛहɅ ǒवƳǒवƭालय क े Ĥशासिनक कायɟ का पाँच
वषɟ का अनुभव भी होना चाǑहए।
iii. Ĥशासिनक पदािधकारȣ पǐरषɮ Ʈारा िनयुƠ Ǒकये जाएंगे।
iv. Ĥशासिनक पदािधकारȣ सामाÛय Ĥशासन क े Ĥभारȣ हɉगे और अÚय¢ Ʈारा Ĥदƣ शǒƠयɉ व
दािय×वɉ का िनçपादन करɅगे।
v. Ĥशासिनक पदािधकारȣ अपने पैतृक ǒवƳǒवƭालय से ĤाƯ होनेवाले वेतन तथा भƣɉ क े अलावा
ĤितिनयुǒƠ भƣा ĤािƯ क े हकदार हɉगे।
11. ǒवƣ पदािधकारȣ:-
i. ǒवƣ पदािधकारȣ पǐरषɮ क े पूण[कािलक अिधकारȣ हɉगɅ।
ii. ǒवƣ पदािधकारȣ क े िलए कम से कम 15 वषɟ का शै¢ǔणक अनुभव होगा तथा उनक े िलए ǒवƣीय
Ĥशासन, लेखा, अंक े ¢ण और बजटȣय ĤǑĐया कȧ बेहतर जानकारȣ अपेǔ¢त होगी।
iii. ǒवƣ पदािधकारȣ कȧ िनयुǒƠ पǐरषɮ Ʈारा कȧ जाएगी।
iv. ǒवƣ पदािधकारȣ लेखा ǒवभाग क े Ĥभारȣ तथा पǐरषɮ क े लेखा जोखा मɅ िनपुणता हेतु उƣरदायी हɉगे
और वे अÚय¢ Ʈारा िनधा[ǐरत व Ĥदत शǒƠयɉ तथा दािय×वɉ का िनçपादन करɅगे।
v. ǒवƣ पदािधकारȣ अपने पैतृक ǒवƳǒवƭालय से ĤाƯ होनेवाले वेतन तथा भƣɉ क े अलावा
ĤितिनयुǒƠ भƣा पाने क े हकदार होगɅ।
12. राÏय पǐरयोजना िनदेशालय:-
राÏय सरकार क े Ʈारा राÏय पǐरयोजना िनदेशालय का गठन Ǒकया जायेगा:
i. गठन: राÏय पǐरयोजना िनदेशालय मɅ एक राÏय पǐरयोजना िनदेशक हɉगे तथा जैसा उपयुƠ हो ,
आवæयकतानुसार सहायक किम[यɉ क े संयोग से िनदेशालय क े Ĥभावी संचालन हेतु राÏय पǐरयोजना
िनदेशालय का गठन Ǒकया जाएगा।
ii. काय[: राÏय पǐरयोजना िनदेशालय िनàनिलǔखत कायɟ का िनçपादन करेगा:-
राÏय èतरȣय पǐरयोजना क े ǑĐयाÛवयन का िनरȣ¢ण।
सांǔÉयकȧ आंकड़ɉ तथा Ĥबंधन सूचना तंğ क े Ĥितवेदन कȧ देख-रेख।
आवæयकतानुसार पǐरयोजना अंक े ¢कɉ कȧ सेवा लेना।
9 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
13. तकनीकȧ सहायता समूह:-
i. राÏय उÍच िश¢ा पǐरषɮ ǒवशेष£ɉ से युƠ एक तकनीकȧ सहायता समूह कȧ िनयुǒƠ कर सक े गी।
ii. तकनीकȧ सहायता समूह क े संघटन का िनण[य पǐरषɮ Ʈारा Ǒकया जाएगा।
iii. तकनीकȧ सहायता समूह क े काय[ हɉगे:-
a) सूचना तथा कोष क े Ĥवाह कȧ देखरेख,
b) सामाÛय Ĥबंधन सूचना तंğ कȧ ǐरपोट[ आवæयकतानुसार तैयार करना तथा
c) पǐरषɮ को संचालन हेतु सहायता Ĥदान करना।
14. मनोनीत सदèयɉ क े िलए शतɏ व बंधेज:-
i. मनोनीत व सामंǔजत सदèयɉ का काय[काल सामाÛयतः छह वषɟ का होगा , परंतु इसक े एक ितहाई
सदèय Ĥ×येक दो वष[ क े पƱात् आयु क े आधार पर सेवािनवृत हो जाएंगे, और ǐरƠ पदɉ पर भतȸ
क ु लािधपित Ʈारा कȧ जाएगी अगर िनवृƣ होने वाले सदèय क ु लािधपित Ʈारा मनोनीत हɇ, और
अगर सरकार Ʈारा मनोनीत सदèय िनवृƣ हो रहे हɇ तो सरकार सदèयɉ कȧ िनयुǒƠ करेगी और यǑद
पǐरषɮ Ʈारा सहयोǔजत सदèय िनवृƣ हɉगे तो पǐरषɮ उनकȧ जगह पर नये सदèयɉ का सहयोजन
करेगी।
ii. Ǒकसी भी अवèथा मɅ पǐरषɮ क े बीस सदèय राÏय क े हɉगे तथा अÛय पाँच åयǒƠ राƶीय Éयाित क े
हɉगे (राÏय क े बाहर क े)।
iii. मनोनीत और सहयोǔजत सदèय िलǔखत Ǿप मɅ पǐरषɮ क े अÚय¢ को अपनी सदèयता से ×याग-पğ
दे सकते हɇ पर उनकȧ सदèयता तब बनी रहेगी जब तक Ǒक उनका इèतीफा पǐरषɮ क े अÚय¢ Ʈारा
िलǔखत Ǿप से èवीकृत नहȣं Ǒकया जाता है।
iv. मनोनीत तथा सहयोǔजत सदèय िनधा[ǐरत दर पर याğा भƣा, दैिनक भƣा और बैठक शुãक क े
हकदार हɉगे।
v. इस सेवा क े अÛय शत[ एवं बंधेज इस अनुÍछेद क े Ĥावधानɉ क े अनुसार िनधा[ǐरत हɉगे।
15. अयोÊयता:-
i. कोई भी åयǒƠ मनोनयन क े योÊय नहȣं हɉगे अथवा पǐरषɮ कȧ सदèयता बनाये नहȣं रख सक Ʌ गे, यǑद
उस समय वे -
(a) मानिसक Ǿप से अèवèथ हɉ;
(b) ऋण न चुकाने कȧ वजह से सजायाÝता हɉ;
(c) Ǒकसी फौजदारȣ अदालत Ʈारा Ǒकसी अपराध क े िलए सĮम कारावास कȧ सजा पा चुक े हɉ,
इसक े साथ हȣ नैितक चǐरğहȣनता क े दोषी पाये गये हɉ;
10 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(d) Ĥ×य¢ अथवा अĤ×य¢ Ǿप से èवयं या उनक े सहयोगी कȧ पǐरषɮ क े Ǒकसी काम मɅ
Ǒहèसेदारȣ अथवा èवाथ[ िनǑहत हो अथवा पǐरषɮ कȧ ओर से जारȣ Ǒकसी संǒवदा मɅ उनकȧ
संिलƯता पायी जाय;
(e) कोई åयǒƠ Ǒकसी भी सरकारȣ और ǒवƳǒवƭालय कȧ सेवा से दुåय[वहार अथवा
लापरवाहȣ कȧ वजह से हटाया गया हो;
ii. Ǒकसी भी ǒववाद या संदेह कȧ अवèथा मɅ Ǒक कोई åयǒƠ उप अनुÍछेद (i) क े अधीन
अयोÊय है तो उस मामले मɅ अÚय¢ का िनण[य अंितम होगा।
iii. इस अिधिनयम क े Ĥावधानɉ क े अनुसार, कोई भी åयǒƠ जो ǒविध Ʈारा èथाǒपत Ǒकसी
ǒवƳǒवƭालय का èनातक न हो , पǐरषɮ कȧ सदèयता क े िलए इस अिधिनयम क े अधीन
मनोनयन का पाğ नहȣं होगा।
16. पǐरषɮ कȧ बैठक:-
i. पǐरषɮ कȧ बैठक िनयमावली मɅ वǔण[त Ĥावधानɉ क े अनुǾप िनǑद[ƴ समय एवं èथान पर होगी , ǑकÛतु
तीन महȣने मɅ एक बैठक अवæय होगी।
ii. पǐरषɮ को समुिचत िनण[य लेने का अिधकार अगर पǐरषɮ कȧ बैठक मɅ Ǒकसी सदèय कȧ ǐरƠता का
ǒवरोध करना पड़े अथवा गठन मɅ Ǒकसी Ĥकार कȧ ğुǑट हो और यह जानते हुए भी पǐरषɮ कȧ
काय[वाहȣ वैध होगी Ǒक पǐरषɮ कȧ काय[वाहȣ मɅ कोई åयǒƠ , जो सदèय होने का अिधकारȣ न हो और
वह बैठक मɅ शािमल हो चुका हो या पǐरषɮ कȧ काय[वाहȣ मɅ भाग ले चुका हो।
iii. पǐरषɮ कȧ बैठक का संयोजन अÚय¢ क े परामश[ से काय[कारȣ िनदेशक Ʈारा Ǒकया जाएगा।
iv. पǐरषɮ कȧ बैठक का कोरम इसक े क ुल सदèयɉ कȧ संÉया क े एक ितहाई होगा और उपǔèथत सदèयɉ
क े मतदान और सामाÛय बहुमत से िनण[य िलये जा सक Ʌ गे।
17. पǐरषɮ क े कमȸ:-
पǐरषɮ आवæयकतानुसार किम[यɉ कȧ िनयुǒƠ करेगा ǔजससे Ǒक उसक े कायɟ का संचालन सुचाǾ ढंग से हो
सक े। पǐरषɮ क े किम[यɉ कȧ सेवा शत[ एवं बंधेज ǒविनयमɉ क े तहत िनधा[ǐरत हɉगे।
18. पǐरषɮ कȧ िनिध:-
i. पǐरषɮ कȧ िनिध मɅ वो सभी धनरािशयाँ हɉगी जो समय -समय पर सरकार Ʈारा Ĥदƣ हɉ और अÛय
ĤािƯयाँ जो क े Ûġ सरकार अथवा Ǒकसी अÛय Ĥािधकार, संèथान या åयǒƠ Ʈारा दȣ गयी हो।
ii. Ĥ×येक ǒवƣीय वष[ मɅ सरकार पǐरषɮ को उतनी धनरािश उपलÞध कर सकती है जो इसक े सफल संचालन
और ǔजàमेवाǐरयɉ एवं कत[åयɉ क े िनव[हन क े िलए जǾरȣ हो।
iii. इस अिधिनयम क े उƧेæयɉ कȧ पूित[ क े िलए Ǒकये गये सारे åयय िनिध कȧ रािश से चुकाये जाएंगे और यǑद
कोई अितǐरƠ रािश åयय क े बाद बची हो तो वǔण[त Ĥावधानɉ क े अनुसार उसे िनवेिशत Ǒकया जाएगा।
11 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
19. वाǒष[क लेखा और अंक े ¢ण:-
i. पǐरषɮ कȧ लेखा ǒववरणी िनधा[ǐरत मानदÖडɉ व Ĥावधानɉ क े अनुǾप संचािलत कȧ जाएगी।
ii. पǐरषɮ वाǒष[क लेखा का ǒववरण िनधा[ǐरत èवǾप और तरȣक े से िनयमानुसार तैयार करेगी।
iii. पǐरषɮ क े लेखा का अंक े ¢ण वष[ मɅ एक बार सरकार कȧ ओर से िनयुƠ अथवा ĤितिनयुƠ अंक े ¢क
Ʈारा कराया जाएगा।
iv. पǐरषɮ क े काय[कारȣ िनदेशक वाǒष[क अंक े ¢ण Ĥितवेदन मुǑġत Ǿप मɅ तैयार करɅगे और उस Ĥितवेदन
को पǐरषɮ क े सम¢ अगली बैठक मɅ ǒवचाराथ[ Ĥèतुत करɅगे।
v. पǐरषɮ अंक े ¢ण Ĥितवेदन मɅ दशा[यी गयी Ǒकसी भी ğुǑट अथवा अिनयिमतता को दूर करने हेतु
समुिचत काय[वाहȣ करेगी।
vi. अंक े ¢क अपने अंक े ¢ण Ĥितवेदन को पǐरषɮ कȧ ǑटÜपणी क े साथ स×याǒपत करते हुए िनधा[ǐरत
समयाविध मɅ सरकार को अनुशंिसत करɅगे।
20. वाǒष[क Ĥितवेदन:-
इस अिधिनयम क े अधीन पǐरषɮ Ĥितवष[ अपनी वष[ भर कȧ गितǒविधयɉ का Ĥितवेदन तैयार करेगी तथा
सरकार को यह Ĥितवेदन सɋपेगी।
21. पǐरषɮ क े सदèय व कमȸ सरकारȣ सेवक हɉगे:-
पǐरषद क े अÚय¢, उपाÚय¢, काय[कारȣ िनदेशक, सदèय, अिधकारȣ और कम[चारȣ इस अिधिनयम क े Ʈारा जारȣ
Ǒकये गये Ǒकसी Ĥावधान अथवा िनयम अथवा ǒविनयम या आदेश या िनदȶश क े अनुǾप काय[रत हɉगे, उनका
िनçपादन करɅगे तो भारतीय दÖड संǑहता (1860 का क ेÛġȣय अिधिनयम XLV) क े अनुÍछेद 21 क े आशयानुसार
सरकारȣ सेवक समझे जाएंगे अथवा सरकारȣ सेवक समझे जाने क े दावेदार हɉगे।
22. ǒविनयम बनाने कȧ शǒƠ:-
पǐरषɮ सरकार Ʈारा अिĒम अनुमोदन ĤाƯ कर ǒविनयम बना सक े गी Ǒक ं तु इस अिधिनयम क े Ĥावधानɉ और
िनयमɉ अथवा इसक े उƧेæयɉ को पूरा करने कȧ Ǻǒƴ से वह असंगत न हो।
23. िनयम बनाने कȧ शǒƠ:-
i. सरकार, अिधसूचना क े Ʈारा इस अिधिनयम क े संपूण[ अथवा ǑकÛहȣं उƧेæयɉ कȧ पूित[ क े िलए िनयम
बना सक े गी।
ii. इस अिधिनयम क े अंतग[त बनाए गए Ĥ×येक िनयम को यथाशीē राÏय कȧ ǒवधाियका क े सम¢
Ĥèतुत Ǒकया जाएगा जब सğ का पूण[ काल चौदह Ǒदनɉ कȧ क ुल अविध का हो जो Ǒक एक सğ
अथवा दो लगातार सğɉ मɅ हो , और अगर, इस सğ कȧ समािƯ क े पहले ǔजसमɅ इसे पेश Ǒकया जाता
है या जो सğ ठȤक इसक े बाद आता है, ǒवधानसभा कानून मɅ कोई संशोधन करती है या फ ैसला Ǒकया
12 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
जाता है Ǒक कानून नहȣं बनना चाǑहए तो वह (कानून) संशोिधत Ǿप मɅ हȣ Ĥभावी होगा अÛयथा
िनçĤभावी होगा जैसा मामला हो , हालांǑक इस तरह का कोई संशोधन या ǒवलोपन कानून क े तहत
Ǒकये गये काय[ कȧ वैधता क े Ĥित पूवा[Ēह से रǑहत होगा।
24. अड़चनɉ/बाधाओं को दूर करने कȧ शǒƠ:-
i. इस अÚयादेश क े Ĥावधानɉ को ǑĐयाǔÛवत करने मɅ यǑद कोई बाधा उ×पÛन होती है तो सरकार आदेश
क े Ʈारा ǔèथित कȧ आवæयकतानुसार ऐसा क ुछ भी नहȣं करेगी जो इस अिधिनयम क े Ĥावधानɉ क े
अनुǾप नहȣं हो, और अड़चन को दूर करने क े उƧेæय से आवæयक Ĥतीत होता हो।
ii. उप-अनुÍछेद (1) क े अंतग[त िनग[त Ǒकये गये Ĥ×येक आदेश को इसे बन जाने क े बाद यथाशीē
ǒवधान सभा क े सम¢ Ĥèतुत Ǒकया जाएगा।
झारखÖड राÏयपाल क े आदेश से,
Ǒदनेश क ु मार िसंह,
Ĥधान सिचव-सह-ǒविध परामशȸ
ǒविध (ǒवधान) ǒवभाग, झारखÖड, राँची।
----------
अिधसूचना
25 मई, 2016
संÉया-एल0 जी0-12/2016-104/लेज-- झारखÖड ǒवधान मंडल Ʈारा यथापाǐरत और राÏयपाल Ʈारा Ǒदनांक-11
मई, 2016 को अनुमत झारखÖड राÏय उÍच िश¢ा पǐरषɮ अिधिनयम , 2016 का िनàनांǑकत अंĒेजी अनुवाद झारखÖड
राÏयपाल क े Ĥािधकार से इसक े Ʈारा Ĥकािशत Ǒकया जाता है, ǔजसे भारतीय संǒवधान क े अनुÍछेद 348 क े खÖड (3) क े
अधीन उƠ अिधिनयम का अंĒेजी भाषा मɅ Ĥािधकृत पाठ समझा जायेगा।
The Jharkhand State Higher Education Council Act, 2016
(Jharkhand Act-17,2016)
PREAMBLE
An Act to make suitable provisions for enforcing & planning, monitoring and evaluation, quality
assurance, advisory and funding functions in Universities and other Technical Higher Educational institutions
of the state.
Whereas it is expedient to establish a State Higher Education Council as a collective of Government,
Universities, Academics and Expe rts in order to forge a synergetic relationship among them by occupying an
operational space in between the Government and Universities and between Universities and apex level
regulatory bodies with the object of (i) promoting academic excellence and socia l justice by the Government in
policy formulation and perspective planning, (ii) ensuring the autonomy, accountability and coordination
13 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
among all institutions of higher education in the state, and (iii) guiding the harmonious growth of higher
education in accordance with the socio -economic requirement of the state.
Be it enacted by the legislature of the State of Jharkhand in the Sixty Seventh Year of Republic of India as
follows.
1. Short title, extent, and commencement -
(i) This Act may be called the Jharkhand State Higher Education Council Act, 2016.
(ii) It shall extend to the whole of the State of Jharkhand.
(iii) It shall come into force on such date the State Government may, by notification in the official
Gazette, appoint.
2. Definitions - In this Act unless the context otherwise required:-
(i) 'Council' means the Jharkhand State Higher Education Council established by State Legislature.
(ii) 'Higher Education' means education, whether professional, technical, or oth erwise leading to the
obtaining of any degree or diploma from the University.
(iii) 'State Universities' means the Universities run, managed and controlled by the State Government.
(iv) 'Private Universities' means University in the state established accor ding to the "Model
Guidelines for the establishment and incorporation of Private Universities in the State of
Jharkhand".
(v) 'Technical University' means University established with the objectives for value creation and
welfare in society through technical education and training, research, innovation, public and private
sector consultancy, entrepreneurship, continuing education programmes,' autonomous
Colleges/Institution and affiliating constituent and private Colleges/Institutions.
(vi) 'Affiliated Insti tutions' means the institutions which are run and controlled by their own
Governing Bodies.
(vii) "Institution' means an institution with offers various kinds of courses or training programme.
(viii) 'Member' means a member of the State Higher Education Council and includes the Chairman and
Vice-Chairman.
(ix) "Chairman' means the Chairman of the Council appointed as per State Higher Education Council
Act.
(x) 'Vice-Chairman' means the Vice -Chairman of the Council appointed as per State Higher
Education Council Act.
(xi) "Executive Director' means Member Secretary of the Council appointed under the provisions laid
down by State Higher Education Council Act.
(xii) 'Government' means the Government of Jharkhand.
(xiii) "Apex Regulatory Institutions' means the regulatory Institutions created by the Act of
Parliament for the governance of institutions of a particular nature.
(xiv) "Statutes', "Ordinances', "Regulations' of a university means the Statutes, the Ordinances, and
the Regulations issued under the respective Acts of a University.
(xv) 'Regulations' of the Council means the regulations made by the State Higher Education Council,
(xvi) 'Rules' means the rules made by the State Higher Education Council,
14 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(xvii) 'AISHE' means the All India Su rvey on Higher Education initiated by the Ministry of Human
Resource Development, Government of India,
(xviii) 'NAAC means the National Assessment and Accreditation Council, established for rating the
"quality status" of a particular higher education insti tution.
(xix) 'MIS'(Management Information System) means management information systems to provide
efficiency and effectiveness of strategic decision making.
3. Constitution of the Council:
(i) The Government may by notification, constitute, with effect from such date as may be specified
therein, a council to be called the Jharkhand State Higher Education Council.
(ii) The Council shall be a body corporate having perpetual succession and a common seal and
shall by that name sue and be sued.
(iii) The Counci l shall have the power to acquire and hold, both movable and immovable property
and subject to the provisions of this Act, and the rules made there under to transfer any
property held by it and to contract and to do all other things necessary for the purpo se of this Act.
(iv) The headquarter of the council shall be located at Ranchi.
4. Responsibilities and functions of the Council:
(i) The Council shall have the following responsibilities and functions, namely:-
(a) To render advice to the Government, State Un iversities, Private Universities, and other
institutions of higher education in the state:
(b) to coordinate the roles of the Government, State Universities, Private Universities, and
Apex Regulatory Agencies in higher education within the state;
(c) to provide common facilities in higher education without impairing upon the autonomy
of other institutions of higher education;
(ii) For the furtherance of the above responsibilities and functions, the Council shall
specifically undertake the following:-
(a) formulate and evolve State Higher Education plan (SHEP) for the development of
higher education, suomoto or on the suggestion from Government or
request from State Universities or other Institutions;
(b) provide support to State Institutions and affiliated institutions for formulation
production of their plans and implementing them;
(c) monitor the implementation of State Higher Education Plan;
(d) compile and maintain periodic statistics at state and institutional level and assist in
All India Survey o n Higher Education (AISHE);
(e) create and maintain Management Information system; (MIS);
(f) evaluate Institutions on the basis of norms developed by national level higher education agencies;
(g) suggest improvements in curriculum and syllabus accordance with the ch anging societies and
academic requirements and maintain quality of curriculum;
(h) to ensure quality of examinations and suggest reforms in examination;
(i) undertake necessary steps for establishing inter -linkage between research and learning
process;
15 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(j) protect the autonomy of state institutions and review periodically the statutes, ordinances and
regulations of the Universities in the state and suggest appropriate improvement for the realization
of the objects of social justice and academic excellence in education, and advise the universities
or other institute of higher education on statute, ordinance or regulation formulation;
(k) provide approval to setting up new institutions of higher education;
(l) suggest accreditation reforms measures in consultation with National A ssessment and
Accreditation Council (NAAC);
(m) advise state government on strategic investments in higher education;
(n) evolve guidelines for linkages of an academic nature between higher education institutions in the
State and institutions within and outside th e country;
(o) make proposals for the generation and utilization of funds with the objective of this Act;
(p) evolve general guidelines for the release of grants by the Government or any agency authorized
by the government and disburse funds to the universities an d colleges on the basis of State Higher
Education Plan (SHEP);
(q) evolve methodology for timely transfer of the funds earmarked for the State Universities and
other institution of higher education;
(r) hold discussions, conduct workshops, seminars with the object ive of facilitating the widest
possible consultancies with experts and stakeholders for formulating the polices and on higher
education and facilitating them proper implementation;
(s) provide a forum for the interaction among the academy, industries, a griculture and science
sectors,
(t) co-ordinate various programmes being promoted and undertaken by Central and State
Government and national level apex regulatory bodies in the territory of India.
5. Composition of the council.
The Council shall consist of the following members, namely:
(i) The Chairman
(ii) The Vice Chairman
(iii) Executive Director (Member Secretary)
(iv) The Principal Secretary, Department of Higher & Technical Education;
(v) Five members to be nominated by the Chancellor who are persons of scholarly pursuit, one
each belonging from the field of art& culture, science& technology, civil society, industry,
and vocational field.
(vi) Five members to be nominated by the Government who are persons of scholarly pursuit, one
each belonging from the field of art& culture, science& technology, civil society, industry,
vocational field.
(vii) Three Vice -Chancellors of the state universities to be nominated by the Chancellor in rotation
of three years.
(viii) One Vice Chancellor of Private University established in the State.
(ix) One Vice Chancellor of Technical University established in the State.
16 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(x) Two Principals of Autonomous Colleges to be nominated by the Chancellor in rotation of two
years.
(xi) Three members co-opted by the Council who are pers ons of scholarly pursuit.
(xii) One nominee of the Government of India to be nominated by the Ministry of Human Resource
Development.
6. The Chairman:
(i) The Chairman will be preferably an eminent academic or public intellectual with proven
leadership qua lities.
(ii) The Chairman will be selected by a committee consisting of Chief Minister, Speaker of the
Legislative Assembly, Leader of the Opposition, on the basis of recommendation of short -listed
candidates made by a three - member search -cum-selection committee constituted by the
State Higher Education Council. The Council shall nominate two eminent academic / public
intellectual with proven record while the State will nominate one person. The State nominee will chair.
(iii) The Chairman shall be appoin ted by the Government as whole time officer.
(iv) The Chairman will have a non -extendable term of five years or till he attains an age of 70 years
whichever is earlier.
(v) The Chairman may be removed through a vote of non -confidence expressed by at least two -
third members present and voting with a quorum of three - fourth members.
(vi) The Chairman shall have the right to call for report on any matter pertaining to the affairs of the
council and offer suggestions for the improvement of the functioning of the Council.
(vii) The Chairman shall preside over the meetings of the Council and the Executive Committee.
(viii) The salaries and allowances payable to the Chairman shall be the same as that of Vice -Chancellor of
University. If he is a retired person, his pay shall be reduced to that of his pension.
7. The Vice Chairman:
(i) The Vice Cha ir ma n sha ll be a n eminent aca demic administrator with proven record. In
case of non -academic person, the Vice Chairman could be a professional from industry etc. with
sufficient experience in the sector.
(ii) The Government will appoint the Vice Chairman on the recommendation of a Search Committee
consisting of Chairman of the Council (as Chair) and two other members, one nominated by the
Council and one by the Government .
(iii) The Vice - Chairman will have one non -extendable term of five years or till he attains an
age of 70 years.
(iv) The Vice -Chairman may be removed by the Chairman or by the recommendation of the
Council.
(v) The Vice Chairman shall preside over the m eetings of the Council in the absence of the
Chairman.
(vi) The salaries and allowances payable to the Vice Chairman shall be the same as that of a
Professor of a University. If he is retired person, his pay shall be reduced to that of his
pension.
17 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
8. The Executive Director:
(i) The State Project Director of Rashtriya Uchhtar Shiksha Abhiyan will be ex officio Executive
Director of the Council.
(ii) The Executive Director will be the Member Secretary of the Council a nd shall b e
responsible for coor dination of the functioning of the council,
(iii) The Executive Director shall exercise such other pauses and perform such other functions
as may be prescribed.
9. Officers of the Council :
The following shall be the officers of the Council namely: -
i. The Chairman
ii. The Vice Chairman
iii. The Executive Director,
iv. Administrative Officer
v. Finance Officer
10. Administrative Officer:
(i) The Administrative Officer shall be a whole -time officer of the Council and will be a
person on deputation from University.
(ii) The Administrative Officer shall be a person having at least fifteen years experience in teaching
in a college or post graduate department of university and at least five years experience in
University administration.
(iii) The Administrative Officer sh all be appointed by the Council.
(iv) The Administrative Officer shall be in charge of general administration and shall exercise such
powers and perform such duties as may be assigned to him by the Chairman.
(v) The Administrative Officer shall be entitled to receive deputation allowance over and above his
pay and allowances which he was drawing in his parent University.
11. Finance Officer:
(i) The Finance Officer shall be a whole -time officer of the Council and will be a person on
deputation from Univer sity.
(ii) The Finance Officer shall be a person having fifteen years of teaching experience and financial
administration, and sound knowledge of accountancy, auditing and budgetary procedures.
(iii) The Finance Officer shall be appointed by the council.
(iv) The Finance Officer shall be In -charge of Accounts Department and will be responsible
for maintaining the accounts of the council and shall exercise such powers and perform such
duties as may be assigned to him/her by the Chairman.
(v) The Finance Offi cer shall be entitled to receive deputation allowance over and above his pay and
allowances which he was drawing in his parent University.
12. State Project Directorate (SPD):
The State Government will constitute a State Project Directorate with following composition.
18 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(i) Composition: The SPD will consist of State Project Director and such adequate support staff as
may be required for the effective functioning of the State Project Directorate.
(ii) Functions: The SPD will perform the following functions-
* Overseeing project implementation at the State level;
* Maintain statistical data and MIS report; and
* Engage Project Auditors as required.
13. Technical Support Group:
(i) The State Higher Education Council may appoint a Technical Support Group consisting of e xperts.
(ii) The composition of the Technical Support Group will be decided by the Council.
(iii) The function of the Technical Support Group will be to (a) monitor flow of funds and
information, (b) generate MIS reports as required, and (c) provide operat ional support to the
Council.
14. Terms and Conditions of nominated members:
(i) Each nominated and co -opted member will normally have a term of six years, provided that
one - third of the members will retire every two years on the basis of age, and the vacancy
will be filled by the Chancellor, if the retiring member is Chancellor's nominee, or by the
Government, if the retiring member is a Government nominee, or by the council, if the retiring
member is a co-opted member.
(ii) At any point of time, twenty members of the Council should be from the state and five members
must be individual of national eminence (outside the State).
(iii) The nominated and co -opted member may by writing under his hand addressed to the Chairman
of the Council resign his membersh ip but he/she shall continue to remain member until his/her
resignation is accepted in writing by the Chairman of the council.
(iv) The nominated and co -opted member shall be eligible for such rate of travelling allowance,
daily allowance and sitting fee as may be prescribed.
(v) Subject to the provision of this section the other terms and condition of the service shall be such as
may be prescribed.
15. Disqualifications
(i) No person shall be qualified for nomination or to continue as a member of the Cou ncil, if on
the date of such nomination he is:
(a) of unsound mind;
(b) adjudicated as an un -discharged solvent;
(c) sentenced by a criminal court to imprisonment for any offence involving moral turpitude;
(d) directly or indirectly by himself or his partner has any share or interest in any work done
by order of, or in any contract entered into on behalf of the council;
(e) a person who has been terminated from any Government or University Services on
grounds of misconduct or negligence.
(ii) In case of dispute or doubt as to whether a person is disqualified under sub -section (1)
the decision of the Chairman shall be final.
19 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(iii) Save as otherwise pointed in this Act, no person who is not a graduate of any University
established by law shall be eligible for nomination as a member of the council under this Act.
16. Meeting of Council :
(i) The Council shall meet as often as may be necessary at such time and place and observe such
rules of procedures as may be provided in regulation, but it shall meet at least once in three
months.
(ii) It shall have the power to act, not withstanding any vacancy is the membership or any defect in
the constitution thereof, and the proceedings of the council shall be valid not withstanding that
some person, who was not entitled to be a member, had attended, or otherwise had taken part in
the proceedings of the council.
(iii) The meeting of the Council shall be convened by the Executive Director on the advice of the
Chairman.
(iv) The quorum of the meeting of the council shall be one third of th e total members of the
council and division may be taken in the meetings by simple majority of those present and voting.
17. Staff of Council:
The Council shall appoint such number of employees as may be necessary for the efficient performance of
its functions. The terms and conditions of service of the employees of the council shall be such as may be
provided in the regulations.
18. Funds of the Council :
(i) The funds of the Council shall include all sums which may, from time to time, be paid to it by
the Government and all other receipts including any sum from the Central Government, or
any other authority, institutions or persons.
(ii) The Government may pay to the Council every financial year such sums as may be considered
necessary for the functioning of the council and for the discharge of its responsibilities and
duties.
(iii) All expenditure incurred by the Council under or for the purposes of this Act shall be defrayed
from out of the fund and any surplus remaining, after such expenditure has been met, shall be
invested in such manner as may be prescribed.
19. Annual Accounts and Audit:
(i) The accounts of the Council shall be maintained in such manner and in such form as may be
prescribed,
(ii) The Council shall prepare an annual statement of accoun ts in such form and in such manner as may
be prescribed,
(iii) The accounts of the Council shall be audited once in a year by such auditor as the Government
may appoint or depute in this behalf,
(iv) The Executive Director to the Council shall cause the an nual audit report to be printed and shall
place such report before the council for consideration at its next meeting,
(v) The Council shall take appropriate action forthwith to remedy any defect or irregularity that may
be pointed out in the audit rep ort,
20 झारखÖड गजट (असाधारण) बुधवार, 25 मई, 2016
(vi) The accounts of the Council as certified by the auditor together with the audit report along
with the remarks of the Council there on shall be forwarded to the Government within such
time as may be prescribed.
20. Annual Report:
The Council shal l prepare for every year a report of its activities under this Act during that year and
submit the report to the Government.
21. Members and Staff of the Council to be public servants:
The Chairman, Vice Chairman, Executive Director, Member, Officers and Staff of the Council shall be
deemed, when acting or purporting to act in pursuance of any provisions of this Act or any rule or
regulations or order or direction made or issued under this Act shall be deemed to be public servants
within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
22. Power to make regulations:
The Council with prior approval to the Government may make regulations not inconsistent with the
provisions of this Act and rules made there under for carrying out all or any of the purposes of this Act.
23. Power to make rules:
(i) The Government may, by notification, make rules, for carrying out all or any purposes of
this Act.
(ii) Every rule made under this Act shall be laid as soon as may be after it is made bef ore the state
legislature whole it is a session for a total period of fourteen days which may be comprised in one
session or in two successive sessions, and if, before the expiry of the session in which it is so laid
or the session immediately following, t he Legislature Assembly makes any amendment in the rule
or decides that the rule should not be made, the rule shall, thereafter have effect only in such form
as amended or be of no effect, as the case may be; so, however, that any such amendment or
annulme nt shall be without prejudice to the validity of anything previously done under that
rule.
24. Power to remove difficulties:
(i) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order,
as occasion may require, do nothing not inconsistent with the provisions of this Act which appears
to them to be necessary or expedient for the purpose of removing the difficulty.
(ii) Every order issued under the sub section (1) shall, as soon as may be after it is made laid before the
legislative Assembly.
झारखÖड राÏयपाल क े आदेश से,
Ǒदनेश क ु मार िसंह,
Ĥधान सिचव-सह-ǒविध परामशȸ
ǒविध (ǒवधान) ǒवभाग, झारखÖड, राँची ।
------------
झारखÖड राजकȧय मुġणालय, राँची Ʈारा Ĥकािशत एवं मुǑġत,
झारखÖड गजट (असाधारण) 366—50 ।