The National University of Study and Research in Law, Ranchi, Act, 2010

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NATIONALUNIVERSITY OF STUDYAND RESEARCH IN LAW, RANCHI
Act-2010
[Jharkhand Act 04, 2010]
AN Act for Establishment and incorporation National university of study
Research in Law at Ranchi.
Preamble:-
To provide for establishment and incorporation of Natisnal University of Study and Research In
Law at Ranchi for the purpose of advancement of cause of learning, teaching and research and
dissemination of knowledge in the field of law, legal capacrty building of appropriate state and
non-State institutiotrs, str€ngthening the system of delivery of legal services, specialization in
reasonally relevant techno development clusters of knowledge (like mines and minerals'
environment, IT, Biotechnology etc) and contribution to public policy development in the use-of
law in sovernance as also to cater to the needs ofthe society by the developing professional skills of
1
personi intending to take up advocacy, judicial service, law officers/ managers and legislative
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drafting as their profession and matters incidental therto. It become necessary to establish National
university of Study Research in Law at Ranchi by passing Act through the Bill.
Be'it enacted by the Jharkhand State Legislature in the Sixyfust Year of the Republic of
lndia as follows:-
CHAPTER-1
PRELIMINARY
Short titte and commencement, -(i) This Act may be called the National University of Study and
Research In Law, Ranchi Act, 2010'
(ii). It shall come into fbrce at once
2. Definitions:-In this Bill, unless the context otherwise requires:-
(i) "Academic Council" means the Academic Council of the University
(ii) ,,Academic Planning and development Board" means the Academic Planning and
Development Board of the University
(iii) .. Bar council of India" means the Bar council of India constituted under the
Adyocates Act, 1961 (Central Act No 25 of 1961)
(iv) "Chancellor" means the Chancellor ofthe University'
(v)..ExecutiveCouncil,,meanstheExecutiveCounciloftheUniversity'
(vi) "General Council" means the General Council ofthe University
(vii) "Registrar" means the Registrar of the University'
(viii) .,Regulation" mears the regulation of the University made by the authorities of
theUniversityunderandinaccordancewiththeprovisionsofthisAct'
(ix) "schedule" means the Schedule appended to this Act'
(x)..University',means',NationalUniversityofStudyandResearchlnLaw,Ranchi
(xi) "chiefJustice" means the chiefJustice ofthe High court of Jharkhand and includes the
Judge performing the duties ofthe Chief Justice of Jharkhand
(xii)..Governor,'meanstheGovernorofJharkhandandincludesactingGovernor
performing the duties of Governor in the State ofJharkhand'
(xiii) "-r4ce-Chancellor" means the Vice-Chancellor of the University
(xiv) " Rectol' means Rector of the University'
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(xvi "\tisitot" means the Visitor of the Universiry
Fr{tis-s Tl"E (3TiilqRsr), *rFm 19 q*fi' 2010 31
CHAPTERII
ESTABLTSHMENT OF THE I.JNIVERSITY'
ITS OBJECTIVES AND FIJNCTIONS.
Estab|ishmentandincorporationofNationalUniversityofStudyandResearchinLaw'
Ranchi:-
(i)WitheffectfromsuchdateasthestateGovernmentmaybynotificationappoint,there
shall be established, in the State of Jharkhand, a University by the narne ofNational Uni-
versityofStudyandResearchlnLaw,RanchiwhichshallconsistoftheRector,visitor'
Chancellor,theVice-Chancelloqt}reGeneralCounci!theExecutiveCouncil,theAca-
demic Council, the Finance Committee and the Registrar'
(ii)TheUniversityshallbeabodycorporatebythenameaforesaid,havingperpetualsucces-
sionandcofilmonsealwithpower,subjecttotheprovisionsofthis.Acttocontractand
shall by the said name sue and be zued'
(iii)InallsuitsandotherlegalproceedingsbyoragainsttheUniversity,thepleadingsshallbe
signedandverifiedbytheRegistfarandaliprocessesinsuchsuitsandproceedingsshall
be issued to, and served on, the Registrar'
(iv)TheheadquartersoftheUniversityshallbeatRanchi.TheUniversitymayestablishother
caqrpuses in Jharkhand as may be deemed fit and necessary by the General Council from
time to time.
The objects of the University : - The objects ofthe University shall be
(i) to advance and disseminate learning ald knowledge oflaw and Conduct or Comis$on
researchwithavlewtoPromotetheproperroleoflawinnationaldevelopment;
(it to develop in the student and research scholar a sense of responsibility to serve
society in the field of law by developing skills in regard to advocacg judicial and
other legal services, legislation, law reforms and the like; training to judicial
offlcers and others who are involved in the administration of Justice;
(i.o) to impart training and to conduct refresher courses for law teachers' judicial
officers, advocates and other persons engaged or interested in legal field;
(t) to organize lectures, seminars symposia and conferences on topics oflegal nterest;
(vt) to promote legal knowledge and to make law and legal processes effrcient
instnrments of social development;
(vii)toholdexaminationsandconferdegees,diplomas'certificatesandotheracademic'
Distinctions and to do all zuch things as are incidental., necessary or conducive to the
attainment of all or any of the objects of the University
The University shall be open to all persons of either sex' irrespective of race' creed'
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class or religion'
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Power and Functions of the University: The power and function of the University shall
be-
(*) to administer and manage the Universrty and such centers for research, education
and instruction as are necessary for the furtherance ofthe objects ofthe Uruversity;
(iD to proviie for instruction in such branches of knowledge or learning pertaining to
law" as the University may think fit and to make provision for research and for the
advancement and dissemination of knowledge of law;
(iiD to organize and undertake extramural teaching and extension service;
(i") to hold examinations and to grant diplomas or certificates, and to confer degrees and
other academic distinctions on persons subject to such condition as the University
may determine and to withdraw any such diplomas, certificates degrees or other
academic distinctions for good and sufficient cause ;
(u) to confer honorary degree or other distinction in the manner laid down in the
regulations;
(vi) to fix, demand and receive fees and other charges,
(vii) to institute and maintain halls and hostels and to recognize places of residence for
the students of the University and to withdraw such recognition accorded to any
such places of residence;
(viii) to establish such special centers, specialized study center or other units for research
3nd instruction as are, in the opinion ofthe University necessar-v for the furtherance
of its objects,
(ir) to supervise and control the residence and to regulate the discipline ofthe students
of the University and to make arrangements for promoting their health;
(x) to make special arrangements in respect ofthe residence, discipline and teaching of
women students;
(xi) to create academic, technical, administrative, ministerial and other posts in the
University and to make appointments thereto;
(xii) to regulate and enforce discipline among the employees ofthe University and to take
such disciplinary measures as may be deemed necessary
(xiii) to institute professorships, associate professorships, assistant professorship,
part-time lectureships, and any other teaching, academic or research posts required
by the Universiry with the prior approval ofthe State Government.
(xiv) to appoint persons as professors, associate professors, assistant professors, part-time
lecturers or otherwise as teachers and researchers ofthe University,
(xu) to institute and award fellowship, scholarship, prizes, and medals;
(x"i) to provide for printing, reproduction and publication ofresearch and other r'vork and
to organize exhibitions;
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(xvii) to sponsor and undertake research in all aspects oflaw, justice and sociai development;
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(xviii) to co-operate with any other organization in the matter of education, training and
research in law, justicq social development and allied zubjects for such purposes as
;. . may be agreed upon on such terms and conditions as the University may from time
to time determrne;
(xix) to co-bperate with institutions of higher leaming of the world, having objects wholly
or partially similar to those ofthe University by exchange ofteachers and generally
in such manner as may be conducive to the common obiects;
(ro.) to regulate the expenditure and to manage the accounts of the university;
(xxi) to advance the professional education and also to provide adequate orientation and
training to judicial ofrcers and others who are involved in the administration of
Justice;
(xxii) to impart training and other persons in legal field;
(rxiii) to spread and promote legal literacy and tegal awareness among citizens at urban
and rural level;
(xxiv) to provide legal aid to needy persons at prelitigation and litigation stage;
(xxv) to undertake research of ancient scriptures and ancient legal system in India and
exploretheirusefulnessintheadministrationofJusticeinmodernlndia;
(xxvi) to develop teaching and research of such ancient texts on which the modem law and
the concept ofnon-violence and peace is based and to explore their usefulness in the
administration ofjustice in modern India'
(xxvfi) to publish research studies, treatises, books, periodicals, reports and other literature
relating to lavv' and other fields;
(xxviii) to establish and maintain within the University premises or elsewhere, such
class rooms and study halls as the university premises or elsewhere, such class rooms
andstudyhallsastheUniversitymayconsidernecessaryandadequatelyfurnishthe
same and to establish and maintain such libraries and reading rooms as may appear
convenient or necessary for the University,
(xxix) to receive grants ,zubventions, zubscriptions, donations and gifts for the puryiose of
university consistent with the objects for which the university is established;
(x<x)topurchase,takeonleaseoracceptasgiftsorotherwise,anylandorbuildingor
wofkswhichmaybenecessaryorconvenientforthepurposeoftheUniversityand
onsuchtermsandconditionsasitmaythinkfitandproper,andtoconstructoralter
and maintain any such building or works;
(xxxi) to sell, exchange, lease or otherwise dispose ofall or any portion ofthe properties of
the University, movable or immovable, on zuch terms as it may think fit and proper
without prejudice to the interest and activities of the University; '
(xxxii) to draw and accept , to make and endorse to discount and negotiate promissoiy
. notes, Bills of exchange or other negotiable instrument'
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(xxxiii)to execute conveyance, transfers, reconvenes, mortgages, leases, licenses and
agreements in respect of property, movable or immovable including Government
;..- Securities belonging to the University or to be acquired for the purpose of the
University,,
(xxxiv)to appoini, in order to execute an instrument or transact any business of the
University , any person as it may deem fit;
(xxxv) to enter into any agreement with the Central Govemment, State Govemment, the
university Grant commission or other persons and societies for receiving grants;
(xxxvi)to accepi grants ofmoney, Securities oI property ofany kind on such terms as it may
deem expedient.
(xxxvii)to raise and borrow money on bonds, mortgages, promissory notes or other obliga-
tions or Securities founded or based upon all or any ofthe properties and assets of
the University or without any S ecurities and the University and aid in
establishment and upon such terms and conditions as it may think fit and to pay out
ofthe funds of the university, all expenses incidental to the raising ofmoney and to
repay and redeem any money borrowed
(xxxviii)to invest the funds of the University or money entrusted to the University in or
upon such securities.and in such manner as it may deem fit and from time to time
trMspose any investment.
(xxxix)to make such regulations as may, from time to time, be considered necessary for
rJgulating the affairs and the management ofthe University and to alter, modifr and
to rescind them;
(xl) to make provisions. for pension, Insurance, provident fund and gratuity for the
benefit ofthe academic, technical ,administrative, ministerial and other staff, in such
manner a.nd subject to such conditions as may be prescribed by the regulations, as it
maydeemfitandtomakesuchgrantsasitmaythinkfitforthebenefitofany
employees of the University and to aid in the establishment and support of the
association , Institutions, funds, trusts and conveyance calculated to benefit the staff
and the students ofthe UniversitY;
(xli) to delegate all or any of its powers to the vce-chancellor of the University or any
committee or to any one or more members of its body or its ofticers; and
(xlii) to do all such other Acts and things as the University may consider necessaly
conducive or incidental to the attainment or enlargement ofthe aforesaid objects or
anv one of them.
Teaching of the UniversitY:
(D All recognized teaching in connection with the degree, diplomas and certificates of
the university shall be conducted, under the administrative control ofthe Executive
.Council,bytheteachersoftheUniversityinaccordancewiththesyllabusprescribed
by the Executive Council by regulations'
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6.
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(il) The courses and curricula and the authorities responsible for organizing zuch
, teaching shall be such as may be prescribed by the regulations.
CIIAPTER III
POWER AND FIJNCTIONS OF THE RECTOR, VISITORAI\D CHANCELLOR
Rector of the UniversitY:
The Governor ofthe state ofJharkhrnd shall be th€ Rector of the university.
Visitor of the Universi$
The Chief Justice of India shall be the \4sitor of the University'
Chincellor of the UniversifY:
(i) The chief Justice of the Jharkhand High court shall be the chancellor of the
University.
(n) The chancellor shall appoint the vice-chancellor of the university in
accordance with the procedure prescribed in the Statute ofthe University in this
regard.
(iii) An appeal against the orders of the Vice-chancellor shall lie with the
. Chancelior.
The powers of the Rector:
(i) The Rector shall have.the power to call for report of any matter pertaining to the
afairs of the UniversitY.
The Powers of the Visitor :
The visitor ofthe university when present shall preside over the convocation ofthe
university and the meeting ofthe General council and shall also exercise such power
as has been conferred upon him by this Act. In case the Visitor is unable to be present
for the convocation he may request the Rectol to preside over the convocation.
The \tisitor shall have the powef to call for the report of any matter pertaining to the
atrairs of the UniversttY.
12. The Powers of the Chancellor of the University'
(1) The Chancellor shall have the following powers, namely:-
(a)togivedirectiorr,takeactiorr"ordoanythingasrequiredundertheprovisions
of this Act and the Statute in the adminisuative or llcademic interest of the-
r University which he considers to be necessary'
9.
10.
11.
(D
(ii)
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to cause an inspection by such person, as he may direct, of any work,
activity or examination of the University, college, or Regional centers;
to give his views or advice to the Vice-Chancellor in the matters wherein an
inppection or inquiry has been made under clause (b)
(2) Where the Chancellor ofthe University under clause (b) of sub-section (l) has ordered
an inspection or inquiry the university may depute one of its officers to represent in
such inspection or inquiry.
(3) The chancellor shall communicate the result of the Inspection or inquiry and his advice
to the Vce-Chancellor.
(4) The result and the advice referred to in sub-section (3) shall be communicated by the
Vce-Chancellor to the Executive Council with his comments for such action as the
Executive Council may pfopose to take and the action so taken shall be communicated
to the Chancellor, as the case may be' through the Mce-Chancellor'
(5) Where the Executive Council does not, within reasonable time, take action to the satis-
faction ofthe Chancelloq the Chancellor after considering any explanation furnished or
representation made by the Executive Council issue such directions as he may think fit
and the Executive Council shall compiy with such directions
CIIAPTER- IV
AUTHORITIES OF THE UNIVERSITY
13 Authorities of the university - the following shall be the authorities of the
University, namelyt
(b)
(c)
(')
(iD
(iii)
(iu)
(")
(uD
The Executive Council:-
the General Council;
the Executive Council
the Academic Council
the Finance Committee, and
the Academic Planning and development Board
Such other authorities as may be prescribed by the Regulatlons.
14. The General Council:'
(t The General Council shall be the supreme body ofthe University
(ii) The powers and the functions of the General council shall be such as are
siven under the Statutes
The Executive Council shall be the Chief Executive body of the
University and shall control and administer the property and funds of the
University,
15.
(i)
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(iD The composition ofthe executive Council shall be such as is specified in the
Scheduie.
The Academic Council :-
(ii)
The Academic Council shall be the academic body of the University and shall
subject to the provisions ofthis Act and the regulations have power of control and
general regulation of and be responsible for the maintenance of standard of
instruction, education and examination of the university and shall exercise such
other powers and perform such other duties as may be conferred or imposed upon it
by this Act or the Regulations. It shall have the right to advise the Executive Council
on all academic matters.
The Academic Council shall have the power to propose regulations on al1 the
matters specified in clause i5 of the Schedule and matter incidental and related
thereto.
17. The Aeademic Planning and Development Board
(i) The Academic Planning and Development Board shall consist of the following:
. (a) A sitting or a retired judge ofthe Supreme Court oflndia or any High Court,
as may be nominated bY the Visitor
(b) The vice-Chancellor who shall be the Chairman;
(c) Two DirectorsMce-Chancellors of Universities located in Jharkhand by the
Chancellor in consultation with the vice Chancellor;
(d) Six eminent Academicians from the field of law, Social Sciences, Physical
andNaturalSciences,Medicine,engineeringandmanagementnominated
by the Chancellor.
(e) Advocate General ofthe State
(0 Secretary of higher educations department
(g) The chairman of Jharkhand State Bar Council'
(h) One Member of Jharkhand Chambers of Commerce and industry
The Academic Planning and Development Board shall meet at least once rn a year
and develop plans on the future programmes of the University and recommend the
same for the consideration of the Academic council and Executive council. It shall
alsorecommendlongtermplansondiferentactivitiesoftlreUniversityasand
when found necessary.
37
16.
(i)
(ii)
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18.
CHAPTER-V
OFFICERS OF THE UNIVERSITY
Officers of the University- The following shall be the officers of the
University; namely-
(a) The\4ce-Chancellor
(b) The Registrar
(c) The Heads ofthe departments/centres
(d) The Finance Ofrcer
(e) The Controller of Examinations, and
(0 Such other officers as may be prescribed by the regulation
CHAPTER-\'I
STATUTES, ORDINANCES AND REGULATIONS
19. Statutes:
(D The Statute of the University shall contain such instruction, direction, procedures
(ii)
and details as are necessary to be laid down un<ier and in accordance with the
provisions of this Ordinance.
The Statute as contained in the schedule to this Ordinance as amended from time to
time, shall be binding on all authorities, officers, teachers and employees of the
University and persons connected w'ith the University.
General Council on its own or on the recommendation of the Executive Council
shall have all powers to make any amendments in the Statute contained in the
schedule to this Act. Provided that the General Council shall not amend Statute
affecting the constitution status or power of any authority ofthe University without
atrording to such authority a reasonable opportunity of making a representation on
the proposed changes.
Any amendment to the Statute, whether by adding, deleting or in any other manner,
shall not take effect unless the Chancellor aad the State Government assented to it.
The Chancellor may after the said consultation and on being satisfied that assent be
not given, withhold assent or return the proposal for amendment to the Executive
Council for reconsideration in the light of observation, if any, made by him
Notwithstanding anything contained in sub-section (iii) or sub-section (iv) the
Chancellor shall have power to amend, after consultation with the State
Govemment, whether by adding, deleting, or in any other manner, the Slatutes
contained in the Schedule.
(iii)
(iv)
(v,
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(vi) An amendment to the Statutes shall come into force on ttre date of its publication in
the Official Gazette.
20, Ordinances of the UniversitY-
(t Subject to the provisions ofthis Act and the Statute contained in the Schedule' as amended
from time to timg the ordinances of the university may be made by the Executive coun-
cil for any or any of the following matters, namely:
(a) the courses of sfudy, admission of students , fees, qualifications requisite for any
degree, diploma or certificate and grant of fellowship;
the conduct of examination including the appointments of the examiners and their
terms and conditions.
(c) Matragement of colleges, institutions, research bodies and other agencies admitted
to the privileges ofthe University and
(d) Any other matter required by the Statute to be dealt by Ordinances ofthe University
(ii) The first ordinance of the university shal! as soon as may be, after the commencement
of this Act, be made by the Vice-cliancellor with prior approval of the state Government
and'of the chancellor of the university and may be amended at any time in the manner, as
provided under this Act or as may be specified in the Statutes'
(b)
olifl,
Save as otherwise provided in sub-section (ii) no ordinances conceming scheme of
Examination, attendance and appointments of examiners shall be considered by the
Executive council unless draft of such ordinalce has been proposed by the Academic
Councii,
The Executive Council shall not amend the draft of the Ordinance proposed by the
Academic council unless the Academic council consents to said amendment but the
Executive council shall have power to reject or return the draft to the Academic council
for reconsideration either in whole or in part, together with any amendment' which the
Executive Council maY suggest.
(a) The draft ordinance made by the Executive council shall be submitted to the Gen-
eral council a.nd shall be considered by the General council at its next meeting and
shall come into efect from the date on which the General council approves the
same by resolution ;
(iii)
(iv)
(v)
40 gKtrxrs rrn|e (srqTeTrTsr), {ilryqR t9 e]*d, zoro
(b) The General Couricil shall have power by resolution passed by a majority ofnot less
then two+hird ofthe members present and voting, to cancel any Ordinance made by
-. . . the Executive Council and such Ordinance shall, from the date of such resolution ,
be void.
21. Regulations:- Subject to the provisions ofthis Act, the Executive Council shall have, in
addition to all the other powers vested in it, the power to frame regulations to provide for the
administration and management of the affairs of the University;
Provided that the Executive Council shall not make any regulation affecting
the status, power or constitution of any authority ofthe University until such authority has
been given an opportunity of expressing in writing on proposed changes and any opinion
' expressed is considered by the Executive Council.
Provided fu,ther that except with the prior concurrence of the Academic Council
the Executive Council shall no1 make, amend or repeal any regulation affecting any or all of
the following matters, namely;
(a) the constitution, powers and duties of the Academic Council;
(b) the persons responsible for organizing teaching in connection with the courses
of study and related academic programmel
(c) the withdrawal of degrees, diplomas, certificate and other academic
distinctions;
(d)' the establishment and abolition of facilities , departments, hall and institution;
(e) the institution of fellowships, scholarships, studentship medals and prizes;
(0 Conditions and modes ofappointment ofexaminers or conduct ofor standard
of examinations or any other course of study;
(g) Mode of enrollment or admission of students and;
(h) Examinations to be recognized as equivalent to University examinations.
22 , Power of authorities to make regulations. In the manner prescribed by the Statute, for the
conduct of its affairs and the afairs ofthe committees constituted by such authority. Such
regulations shall not be inconsistent with the provisions of this Ordinance. Statute and the
ordinances of the University.
CHAPTER-\1I
REVIEW COMMISSION
23. Appointment of a University Review Commission :(i) The Chancellor shall at least
once in every five years or as and when required, constitute a commission to review the working of
the Universi$l and to make recommendations.
FKqo-g 3T{[qrwt, dqqR 19 3tFd, 2o1o
(ii) The Commission shall consist ofnot less than tlree eminent educationists, one of
whom shall be the chairman of such commission appointed by the Chancellor rn
consultation with the State Government
Gii) The terms and condixions ofthe appointment of the members shall be such as the
Chancellor may determine,
(iv) The Commission shall after holding such inquiries as it deems fit, make its recom-
mendation to the Chancellor.
(v) The Chancellor may in consultation with the State Government take such action. as
he deems fit on the Review Commission report for the working and development of
the University,
Action not to be invalidated merely on the ground of defect in the constitution,
vacancy etc./Not withstanding that :-
(i) The General Council, the Executive Council, the Academic Council or any other
autbority or body ofthe University is not duly constituted or there is a defect in its
constitution or reconstitution at auy time and
(it there is a vacancy in ihe membership of any such authority or body,
no Ordinance or rule or proceedings ofsuch authority or body shall be invalidated
cn any such ground or grounds- No act or rule or proceedings of such authority or
body shall be invalidated on any such ground or groundsi
Removal of difficulties at the commencement:- If any difficulty arises with respect to the
establishment of the University or in connection with the first meeting of any authority of
the University or otherwise in giving efect to the provisions of this Ordinance and the
Regulation, the Chancellor may, at any time, before all authorities of the University have
been constituted by order make any appointment or do anything consistent in so far as may
1 be, with the provisions ofthis Ordinance and the Regulations, which appear to him neces-
/ sary or expedient for the purpose ofremoving the difficulty and every such order shall have
I effect as if such appointment or action had been made or taken in the maaner provided in
\ this Ordinance and regulations.
Provided that before making any zuch order, the Chancellor shall ascertain and con-
sider the opinion of the Vce-Chancellor and of such appropriate authority ofthe University
'<--.-
as may have been constituted.
a
42 Hrc€ro-s r"e (3rs.rqTror), {irryqR 19 eiilo, zoro
SCIIEDULE
(See Section 19)
STATUTES
GENERALCOUNCIL
Membership of General Council:- There shall be a General Council of the University
which shall consist of the following members, namely-
(i) The Chancellor,
(ii) The Attorney- General oflndia or The Solicitor General oflndia,
(iiD The Larv Secretary, Government of Jharkhand,
(iv) The Secretary to the Government, Higher Education Department Govemment of
Jharkhand.
(v) The Secretary to the Government, Finance Department Jharkhand Government,
(vi) The Chairman, Jharkhand Human Right Commissior/committee,
(vii) The Chairman, Jharkhand State Bar Council
(viii) The Chairperson of the University Grants Commission, or his nominee,
(i") T'ivo eminent persons nominated by the Chancellor working in the field of law or
law education,
(x) . The Vice-Chancellor
(xr) One distinguished educationist nominated by the Visitor
(xii) One distinguished educationist nominated by the Rector.
(xiii) One Vce-Charicellor of State Universities of Jharkhand for a three year period on
rotation. The basis of rotation shall be the date of establishment of Universities.
(xiv) The Advocate General of Jharkhand
(xv) Registrar
(xvi) Two Senior most professors ofthe University.
(xvii) Three Members of the State Legislature to be nominated by the Speaker of Vidhan
Sabha
Donor members :- Any person who makes a donation of an amount exceeding rupees one
crore at one time to the University, shall be the Donor member of the General Council
during his life time and shall have a right to nominate a representative to attend meeting,
subject to approval ofthe Chancellor.
Chairman and Secretary of the General Council :
Ji) The Chancellor shall be the Chairman of the General Council:
(ii) The Registrar shall be the Secretary of the General Council
l.
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Terms of oflice of members of the General Council
(1) The terms of the office of the members of the General council except Donor
members, if any, shall subject to zub clauses (ii) and (iii) be three years'
provided that the term ofthe first General Council will expire on constitution ofthe
regular deneral Council under the provisions of this schedule'
(ii) Where a member of the General Council becomes such member by virtr:e of the offrce
or appointment he holds or is a nominated member , his membership shall be
terminated when he ceases to hold such office or appointment or as the case may be,
his nomination is withdrawn or cancelled
(iiD (a) A member of the General council shall cease to be a member if he resigns or
becomes ofunsound mind ot becomes insolvent or is convicted ofa criminal
offence.
o) if any member other than the vrce-chancellor accepts a full time appointment in
the UniversitY.
(c) if he is a nominated member and fails to attend three consecutive
meetings of a General Council without the leave of tlre Chairman
(iv) A member other than ex-officio member of the General council may resign his office
by a letter addressed to the chairman and such resignation shall take efrect as soon as
such resignation is accepted by the Chairman
(u)Anyvacancy'intheGeneralCouncilshallbefilledeitherbyappointmentor
4omination,asthecasemaybe,ofapersonbytherespectiveauthorityentitledto
make the same and the person so appointed or nominated'shall hold ofrce so long any
as the membef in whose place he is appointed or nominated could have held office if
the vacancY had not occulred.
Powers of the General Council :-
(i) The General Council shall have all the powefs necessary for the administration and
manag€ment of the University and for conducting its affairs including the power to
review the action ofthe Authorities and the power to review the regulations made by the
Executive council ant shall exercise all powers of the university except as oth€rwise
provided in this Act'
(ii) Wthout prejudice to the generality of the powers confened by sub-clause (i)' the
General Council shall:-
a) recommend the broad policies and programmes of the University and suggest
measures for the improvement and development of the University
b)considerandpasstheresolutionsontheafilualreport'thefinancialestimatesand
tbe audit report on such accounts
c) perform such other functions, not inconsistent with the provisions of this
Actasitmaydeemtrecessaryforthebetterfunctioningandadministrationofthe
UniversitY.a
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leeting of the General Council:
(i) The General council shall meet at least once in six months. Annual meeting of the
General council shall be held on a date to be fixed by the Executive council unless
;- the General Council in respect of any year has fixed some other date.
(ii) The visitpr, if present shall preside over the meetings ofthe General council. In his
absence the chancellor shall preside over the meetings, provided that in absence of
the Chancellor, a nominee of the Chancellor from among members of the General
Council shall preside over the General Council .
(iii) A report of the working of the University during the previous year, together with a
Statement of receipt and expenditure as also the balance sheet as audited and the
financial estimates, shall be presented by the Vce-Chancellor to the General Council
at its meeting.
(iv) Meeting of the General Council shall be called by the Vice-Chancellor on his own or
at the request of not less than two-thirds of the members of the General Council
including the ex-officio members.
(v) For every meeting ofthe General Council at least 15 days notice shall be given
(vi) One-third of the members of the General Council shall form the quorum
(vii) Each member shall have one vote and ifthere is equality ofvotes on any question to be
determined by the General Council the Chairman or the person presiding over
meeting shall in addition have a casting vote.
(viii) Ia case of diference of opinion among the members, the opinion ofthe majority shah
prevail.
(ix) If urgent action by the General Council becomes necessary the Chancellor may permir
the business to be transacted by circulation ofpapers to the members ofthe General
Council. However, the action proposed to be taken shall not be taken unless agreed to
by a majority of the members of the General Council. The action so taken shall
forthwith be intimated to all the members ofthe General Council and the papers shall
be piaced before the next meeting ofthe General Counci.l for confirmation.
BXECUTIVE COUNCIL
7. Membership of the Executive Council :-
(1) The Executive Council shall consist of the following, namely :-
(D The Vrce Chancelior;
t\ '. -...
X (ii) Three member of the General Council (to be nominated by the
General Council) :
A member of State Legislature to be nominated by the speaker ofVidhan Shabha.
A nominee of Rector
A sitting Judge of Jharkhand High Court nominated by the Chancellor
,. (tit)
>,. (iv)
(v)
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(vi) A nominee of the Msitor. ' X'
("ii) The Advocate General, Jharkhand High Court
(vili) The Law Secretary to the Govemment of Jharkhand, or his nominee; not
below the rank of Addition aJ Legal Remembrance;
(rx) The Secr6tary, Higher Educatior Depaxtment, Jharkhand or his
Nominee from the Department;
G) The Secretary to the Govemment, Finance Department, Jharkhand or
his nominee from tlle Department;
(xi) The Secretary to the Government, Social welfare department Jharkhand.
(xii) The Chairman, the State Bar Council, Jharkhand;
(xiii) Two senior most faculty members to be nominated by the Vrce-Chancellor
by rotation.
(2) The Vce-Chancellor shall be the Chairman and the Registrar shall be the SecretaJ_4-
the Executive Council.
Term of Office of Executive Council:-
(t Where a person has become a member of ttre Executive Council by virtue of the
office cr appointmeflt he holds his membership shall terminate vrhen he ceaseE ta hol9/i
that ofhce or appointment.
(i1) A member of the Executive Council shall cease to be a member if he resigns or
becimes of unsound mild or becomes insolvent or is convicted of a criminal offence
involving moral turpitude or if a member other than the Vice-Chancellor or a member
of the faculty accepts.a full time appointment in the University or if he is a membeq
other than ex-officio member ani fails to attend three consecutive meetings of the
Executive Council without the leave of the Chairman of Executive Council-
QYta6
(iii) Unless their membership of the Executive Council is previousiy terminated u" " | '
provided in the above sub-clauselmembers oftle Executive Council shall cease to be
the members on the expiry of llgSjl4rrt from the date on which they become
members of the Executive Council :
Provided that the term of the Executive Council shall be tbree years.
(iv) A member of the Executive Council other than an ex-ofiicio member may resign his
offrce by a letter addressed to the Chairman of the Executive Council and
zuch resignation shali take efect as soon as the Chairman of the Executive Council
accepts it,
(v) Any Vacancy in the Executive Council shall be filled either by appointment or
nomination, as the case may be, by the respective authority entitled to make the same
r and on the expiry of the vacancy such appointment or nomination shall cease to be
effective.
45
W;;!
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Porvers and functions of the Executiye Council :-Without prejudice to the provisions
contained in clause 5, the Executive Council shall have the follo',ving power and functions
. namely:-
(1) to appoint from time to time, the Dean, Director (Research and Training), the Registrar,
the Librarian, the Controller of Examinations, Professors, Associatb Professors,
Assistant Professors and other members ofthe teaching staff as may be necessary on
the recommendations ofthe Selection Committee to be constituted as under :
(i) TheVice-Chancellor(Cbairman)
(it The Advocate General , Jharkhand High Court
(iii) The Secretary Higher Education. Government of Jharkhand .
(iv) The concemed Head of the Department.
(v) Three subject erperts nominated by Vice-chancellor from a panel of
names approval by the Academic Council.
Provided that the vice Chancellor shall have powers to appoint ofEcers ald teachers
ofthe University and its Colleges on contractual basis against the sanctioned post for
,/ f: \" period as he thinks fit.
' 
i (2) o create after Chancellor's recommendation administrative, teaching, research,
\ ;'rnioirt.rial and other necessary posts, as also to determine the number and emolu-
- ments of such posts, to specify minimum qualification for appointment to such posts
. and to appoint persons after due selections as per provisions under sub-section (i) to
such posts on such terms and conditions of service as may be prescribed by the
regulations made in this behal| or to delegate the powers of appoinlments to such
authority or authorities or officer or officers as the xecutive Council may, from time to
time by resolution either generally or specifically, direct;
(3) To grant in accordance with the regulations, leave ofabsence other than casual leave
to any officer ofthe University and to make necessary arrangement ofthe discharge of
the functions of such officer during his absence;
(4) To manage and regulate the finances, accounts, investments, propertrv, other matters
and all other administrative affairs ofthe University and for that purpose to appoint
such agents, as it may think fit;
(5) To invest any money belonging to the University, including an unspent inconte in
such stock, funds, shares-or securities, as it may, from time to time, think fit or in the
nurchase of.i;lmovable propeft)r in India, with the like power of varying such
in..,estner:ts fi'or:t f irc to itme:
(.< j T.r trarrslbr or :1{ra.::lt r[rr]:'.ie. s cf any molnbLe or immovable propertv on behalf of the
I nir ersirv;
(7) To enter into, carry out and cancel contracts on behalf of the University and for that
t purpose to appoint such officers as it may think fit;
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(8) To provide buildings, premises furniture and apparatus and other means needed for
carrying on the work of the University.
(9J. To provide. purcbase or accept by donation books for library ofthe University;
(10) To entertam, adjudicate upon and if it thinks fit, to redress any grievances of the
ofrcers ofihe University, fhe teachers, the students and the University, the teachers,
the students and the University employees, who may for any reason, feei aggrieved,
( I 1) To appoint examiners and moderalors, and if necessary to remove tlem and to fix their
fees, emoluments and traveling and othet. a]lowances, after consulting the Academic
Counoil;
(12) To select a common seal for the University and to provide for the custody ofthe seal,
and to exercise such other powers and to perform such other duties as may be
conferred or imposed on it by or under this Ordinance.
10. rlleeting of the Executive Council :-
(i) The Executive Council shall meet at least once in six month and not less than fifteen days
notice shall be given ofthe meeting.
(it One half of members of the Executive Council shall conslitute a quorum at any meeting
thereof
(iii) In case of diference of opinion among the members, the opinion of the majority shall
prevail.
(iv) Each metber of the Executive Council shall have one vote and ift!:re shall be equality of
votes on any question to be determined by the Executive Council, the Vce-Chancellor or
the mem$er presiding over.that meeting shall, in additio4 have a casting vote.
(v) Every meeting of the Executive Council shail be presided over by the Vice-Chancellor
and in his absence by a member chosen by the members present to preside on the
occaston.
(vi) If urgent actiofl by the Executive Council becomes necessary, the Vice-Chancellor may
permit the frrliness to be transacted by the circulation ofpapers to the members of the
Executive Council. The action proposed to be taken shall not be taken unless agreed to by
a majoity of members of the Executive Council. However, the action so taken shall be
lorthwith intimated to all the members of the Executive Council. The papers shall be
placed before the next meeting of the Executive Council for information.
11 Constitution of Standing Committee and appointment ofAd-hoc Committee's by the
Executive Council :-
(i) Subject to the provisions of this Ordinance and the regulations made in this behall the
Executive Council may, by resolutioq constitute such standing committees or appoint
Ad-hoc Committees for such purposes and with zuch powers as the Executive Council
mapthink fir for exercising any power or discharging any function ofthe University or for
inquiring into, reporting or advising upon a:ry matter relating to the University.
(iD The Executive Council may Co-opt such persons to a Standing Committee or an Ad-hoc
Committee, as it considers suitable and may permit them to attend the meetings of the
;'" Executive Council.
12. (a) Reservation of posts:- (i) The Executive Council may, by regulations provide for the
reservation of teaching/non-teaching posts as per the reservation policy of the State of
Jharkhand.
(b) Reservation in admission to different courses : -
Fifty percent oftotal seats ofa paxticular discipiine ofstudy shall be reserved for residents
of Jharkhand State or those who have passed the qualifying examilation from the
institutions located in Jharkhand State and to the wards of the Employees ofthe Central/
State Government/ University / Public Undertaking /Corporations /Boards/Academies,
etc. working in Jharkhand State Reservation policy in this regard shall be applicable for
admission against these seats.
13. Delegation of powers by Executive Council :- The Executive Council may by resolution,
delegate to the Vice-Chancellor or to a Committee, such of its powets as it may deem fit
subject to the condition that the action taken by the Vlce-Chancellor or such committee in
ihe exercise of the pow'ers.so deiegated shall be repoited ai the nex:l meeting ofExecutive
Council.
ACADEMIC COUNCIL
14. Members

Excerpt shown. Open the full act in Lexace.

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