The Sai Nath University, Jharkhand Act, 2012 (AMENDMENT) ACT, 2018

Sai Nath University, Jharkhand Act, 2012 
(Act No. 15 of 2012)         Dated 27th April 2012 
 
Aim and Object - To establish and incorporate a University in the State, with emphasis 
on providing high quality industry relevant technical education in the areas of Business 
Management, Engineering & Applied Science, Biotechnology, Law, Humanities and 
social Sciences, Hospitality and Tourism, Media and Communication, Health Care and 
Pharmacology, Insurance and Risk Management, Architecture and Planning, Film & 
Television , Fashion Technology, Mining and Forestry, Quality Training & Development 
of State Government Officers etc. and related areas sponsored by the Sai Nath 
Educational Trust, Agra and to provide for matters connected therewith or incidental 
thereto. 
Whereas it is expedient to establish and incorporate in the State of Jharkhand 
University in private sector to promote, conceptualize and bring about a paradigm shift 
through development of outstanding leadership. research knowledge and ideas for 
technical education and for the purposes hereinafter appearing; 
Be it enacted by the Legislature of Jharkhand in the Sixty-Third year of the Republic of 
India as follows: 
Chapter 1 
Preliminary 
1. Short title and Commencement. - (1) This Act may be called Sai Nath University, 
Jharkhand Act, 2012. 
(2) It shall come into force on such date as the State Government may by notification in 
the Official Gazette, appoint. 
2. Definitions. - In this Act, unless the context otherwise requires: 
i. "Academic Council" means the Academic Council of the University as specified in 
section 22. 
ii "AlCTE" means the All India Council for Technical Education established under 
section 3 of the All India Council for Technical Education Act, 1987. 
iii. "Affiliated College" means a college or an institution which is affiliated to the 
University. 
iv. "Annual Report" means the Annual report of the University as referred to in section 
46 of the Act. 
v. "Board of Governors" means the Board of Governors of the University constituted 
under section 20 of the Act.. 
vi. "Board of Management" means the Board of Management of the University as 
constituted under section 21 of the Act. 
vii. "Chancellor" means the Chancellor of the University appointed under section 13 of 
the Act. 
viii. "Constituent College" means a college or an institution maintained by the University. 
ix. "Development fund" means the development fund of the University established under 
section 44 of the Act. 
x. "Distance Education System" means the• system of imparting education through any 
means of information technology and communication such as multimedia broadcasting, 
telecasting, online over internet other interactive methods, e-mail, Internet, computer, 
interactive talk back e-learning., correspondence course, serninar contact program or a 
combination of any two or more such means. 
xi. "Distance Education Committee" means the Distance Education Committee of the 
University as specified in section 25 of the Act. 
xii. "Endowment fund" means the endowment fund of the University established under 
section 42 of the Act. 
xiii. "Employee" means employee appointed by the University and includes teaches. 
and others staff of the University or of a constituent college. 
xiv. "Faculty" means the faculty of the University. 
xv. "Finance Officer" means the Finance Officer of the University appointed under 
section 17 of the Act. 
xvi. "General fund" means general fund of the University established under section 43 of 
the Act. 
xvii. "Prescribed" means prescribed by the Statutes and the rules made under this Act. 
xviii. "Principal" in relation to a constituent college, means the Head of the constituent 
college and includes where there is no Principal, the Vice Principal or any other person 
for the time being appointed to act as Principal. 
xix. "Regional Center" means a center established or maintained by the University for 
the purpose of co-ordinating and supervising the work of Study Centers in any region 
and for performing such other functions as may be-conferred on such center by the 
Board of Management. 
xx. "Registrar" means the Registrar of the University appointed under section 16 of the 
Act. 
xxi. "Research Council" means the Research Council of the University as specified in 
section 24 of the act. 
xxii. "Rules" means the rule of the University made under this Act. 
xxiii. "Sponsor"means Sai Nath Educational Trust, Agra which. is registered as a Trust'. 
xxiv. "State" means the State of.Jharkhand. 
xxv. "State Government" the State Government or Jharkhand. 
xxvi. "Statutes" means the Statutes of the University. 
xxvii. "Study Centre" means a center established, maintained or recognized by the 
University for the purpose of advising, counseling or for rendering any other assistance 
including training, conducting contact classes and administering examinations required 
by the students 
xxviii. "teacher" means a Professor, Associate Professor, Assistant Professor/Lecturer 
or such of the other person as may be appointed for imparting instruction or conducting 
research in the University or in a constituent college or institution and includes the 
Principal of a constituent college or institution, in conformity with the norms prescribed 
by the University Grants Commission. 
xxix. "UGC" means the University Grants Commission established under the University 
Grants commission Act, 1956. 
xxx. "University" means the "Sai Nath University, Jharkhand" established under this Act. 
xxxi. "Vice-Chancellor" means the Vice-Chancellor of the University appointed under 
section 14 of the Act. 
xxxii. "Visitor" means the Visitor of the University referred to in section 12 of the Act. 
Chapter 2 
The University and Sponsoring Body 
3. Proposal for the Establishment of the University. - (1) The Sponsor shall have the 
right to establish the University in accordance with the provisions of this Act. 
(2) An application containing the proposal to establish a University shall be made to the 
State Government by the Sponsor. 
(3) The proposal may contain the following particulars, namely 
(a) The objects of the University along with the details of the Sponsor. 
(b) The extent and status of the University and the availability of land. 
(c) The nature and type of programs of study and. research to be undertaken in the 
University during a period of the next five years. 
(d) The nature of faculties, courses of study and research proposed to be started. 
(e) The campus development such as buildings, equipment and structural amenities. 
(f) The phased outlays of capital expenditure for a period of the next five years. 
(g) The item-wise recurring expenditure, sources of finance and estimated expenditure 
for each student. 
(h) The scheme for mobilizing resources and the cost of capital thereto and the manner 
of repayments to each source. 
(i) The scheme of generation of funds internally through the recovery of fee from 
students, revenues anticipated from consultancy and other activities relating to the 
objects of the University and other anticipated incomes. 
(j) The details of expenditure on unit cost, the extent of concessions or rebates in fee, 
free ship and scholarship for students belonging to economically weaker sections and 
the fee structure indicating varying rate of fee, if any, that would be levied on 
nonresident Indians and students of other nationalities. 
(k) The years of experience and expertise in the concerned discipline at the command 
of the Sponsor as well as the technical resources. 
(l) The system for selection of students to the courses of study at the University. 
(m) Status of fulfillment of such other conditions as may be required by the State 
Government to be fulfilled before the establishment of the University. 
4. Establishment of University. - (1) The State Government, after such inquiry as it 
may deem necessary, is satisfied that the Sponsor has fulfilled the conditions specified 
in sub-section (3) of Section 3, it may direct the Sponsor, to establish the endowment 
fund. 
(2) After the establishment of the endowment fund, the State Government may by 
notification in the Official Gazette accord sanction for establishment of the University. 
(3) The headquarters of University shall be in Jharkhand and it may have campuses or 
Regional Centers, Study Centers anywhere only in the State of Jharkhand with the 
approval of the Board of Governors. 
(4) The Chancellor, the Vice-Chancellor, members of the Board of Governors, members 
of the Board of Management and the Academic Council- for the time being holding 
office as such in the University so established, shall constitute a body corporate and can 
sue and be sued in the name of the University. 
(5) On the establishment of the University under subsection (2), the land and other 
movable and immovable properties acquired, created, arranged or built by the 
University for the purpose of the University in the State of Jharkhand shall vest in the 
University. 
(6) The land, building and other properties acquired for the University shall not be used' 
for any purpose, other than that for which the same is acquired. 
(7) The University will acquire 20 acre of land within lst year from the date of passing of 
the Act and construct 25,000 sq ft of building in the first year after obtaining the land. 
The University will construct additional 25,000 sq ft of building in the subsequent year. 
5. University not be entitled to assistance. - The University shall be self-financed and 
shall neither make a demand nor shall be entitled to any grant in-aid or any other 
financial assistance from the State Government or any other body or Corporation owned 
or controlled by the State Government. 
6. Constituent College Centers and Affiliated Colleges. - (1) The University may 
have Constituent colleges, Regional and Study Centers. 
(2) The University may with the prior approval of the Board of Governors affiliate any 
college or other institution. 
7. Objects of the University. - The objectives for which the University is established 
are as follows: 
(a) To provide instruction, teaching, training and research in specialized fields of 
Business Management, Engineering & Applied Science, Biotechnology, Law, 
Humanities and social Sciences, Hospitality and Tourism, Media and Communication, 
Health Care and Pharmacology, Insurance and Risk Management, Architecture and 
Planning, Film & Television , Fashion Technology, Mining & Foresting, Quality Training 
& Development of State Government Officers etc and related subjects and make 
provisions for research, advancement and dissemination of knowledge therein. 
(b) To establish a campus in the State of Jharkhand. 
(c) To offer continuing and distance education programs. 
(d) To institute degrees, diplomas, charters, certificates and other,academic distinctions 
on the basis of examination or any other method of evaluation. 
(e) To collaborate with other colleges or universities, research institutions. industry 
associations, professional associations in India on abroad to conceptuative design and 
develop specific educational and research programs, training programs and exchange 
programs for students, faculty members and other. 
(f) To disseminate knowledge through seminars, conferences, executive education 
program, community development programs, publications, and training programs. 
(g) To undertake programs for the training and. development of faculty members of the 
University. 
(h) To undertake collaborative research with any organization in India or abroad. 
(i) To create higher levels of intellectual abilities. 
(j) To provide consultancy to industry, Government and Public Organization. 
(k) To ensure that the standard of the degrees, diplomas, charters, certificates and other 
academic distinctions are not lower than those laid down by the University Grants 
Commission (UGC), All India Council for Technical Education (AICTE), Bar Council of 
India (BCI) the Distance Education Council (DEC), the Dental Council of India(DCI), the 
India Nursing Council (INC), the Medical Council of India (MCI), the National Council for 
Teacher Education (NCTE) and the Pharmacy Council of India (PCI) and other National 
Accreditation bodies. 
(l) To do all things necessary or expedient to promote the above objectives. 
(m) To pursue any other objective as may be approved by the State Government. 
8. Powers of the University. - (1) The University shall have the following powers, 
namely: 
(a) To establish, maintain and recognize such Regional Centres and Study Centres as 
may be determined by the University from time to time in the manner laid down by the 
Statutes. 
(b) To carry out all such other activities as may be necessary or -feasible in furtherance 
of the object of the University. 
(c) To confer degrees, diplomas, charters, certificates or other academic distinctions 
and professional designations in the manner and under conditions laid down in the 
Statutes.  
(d) To mstitute and award fellowships, scholarships and prizes etc. in accordance with 
the Statutes. 
(e) To demand and (Sic) such fees bills (Sic) and collect charges as may be fixed by the 
Statutes or rules, as the case may be. 
(f) To make provisions for extra curricular activities for students arid employees 
(g) To make appointments of the faculty, officers and employees of the University or a 
constituent college, affiliated colleges, Regional Centres and Study Centres. 
(h) To receive donations and gifts of any kind and to acquire, hold, manage, maintain 
and dispose of any movable and immovable property, including trust and endowment 
properties for the purpose of the University or a constituent college, or a Regional 
Centre or Study centre. 
(i) To institute and maintain halls and to recognize places of residence for students of 
the University or a constituent for students of the University or a constituent college at 
the main campus and other campuses in Jharkhand. 
(j) To supervise and control the residence, and to regulate the discipline among the 
students and all categories of employees and to lay down the conditions of service of 
such employees, including their Code of Conduct. 
(k) To create academic, administrative and support staff and other necessary post. 
(l) To co-operate and collaborate with other Universities and institutions in such a 
manner and for such purposes as the University may determine form time to time. 
(m) To offer programs on distance Learning basis and continuing education and the 
manner in which such programs are offered by the University. 
(n) To organize and conduct refresher courses, orientation courses, workshops, 
seminars and other programs for teachers, developers of course ware, evaluators and 
other academic staff 
(o) To determine standards of admission to the University, constituent colleges, 
affiliated colleges, regional centers, study centers with the approval of Academic 
Council. 
(p) To make special provision for students belonging to the State of Jharkhand for 
admission in any course of the University or in a constituent college, affiliated college, 
regional centre or study centre. The University will reserve .50% seats every, year for 
the students from SC/ST and Economically Low Income Group at subsidized fee 
structure to be decided by the State Government from time to time. 
(q) To carry out all such other acts or thing whether incidental to the powers aforesaid or 
not, as may be necessary to further the objects of the University 
(r) To prescribe such courses for Bachelor Degree, Master Degree, Doctor of 
Philosophy, Doctor of Science degrees and Research and such other Degrees, 
Diplomas, Charters, Certificates etc. 
(s) To provide for the preparation of instructional materials including films, cassettes, 
tapes, videocassettes, CD, VCD and other software. 
(t) To recognize examinations or periods of study (whether in full or part) of other 
Universities, institutions or other places of Higher learning as equivalent to examinations 
or period of study in the University and to withdraw such recognition at any time. 
(u) To raise, collect, subscribe and borrow with the approval of the Board of Governors 
whether on the security or the property of the University, money for the purpose of the 
University. 
(v) To enter into, carry out, vary or cancel contracts. 
(w)To do all things necessary or expedient to exercise the above powers. 
9. University open to all classes, castes, creed, religion, language and gender. - 
The University shall be open to all persons irrespective of class, caste, creed, religion, 
language or gender. 
Provided that nothing in this section shall be deemed to prevent the University from 
making special provisions for admissions to students of the State. 
10. National Accreditation. - (1) The University will seek, obtain and retain 
accreditation from respective national accreditation bodies and be subject to relevant 
provisions of the University Grants Commission Act, 1956 arid the 
Regulations/Guidelines made thereunder from time to time relating to private 
Universities. 
(2) The University shall obtain prior permission/recognition from National Council lot 
Teacher Education (NCTE) and Bar Council of India before commencing Teachers 
Training programs and Law Education programs respectively for conferring graduate or 
post graduate degrees. For technical courses and other programs permission or 
recognition from concerned authorities/bodies, if required by any law for the time being 
in force, shall be obtained. 
(3) As regards other programs on technical education the relevant laws, rules, 
regulations etc. in the matter of obtaining approval/recognition. or maintaining standards 
shall apply to the University. 
Chapter 3 
Officers of the University 
11. Officers of the University:-The following shall be the officers of the University 
namely. - (a) The Chancellor. 
(b) The Vice Chancellor. 
(c) The Registrar. 
(d) The Finance Officer and 
(e) Such other officers as may be declared by the statutes to be officers of the 
University. 
12. The Visitor. - (1) The Governor of Jharkhand will be the Visitor of the University. 
(2) The Visitor shall, when present, preside at the convocation of the University for 
conferring Degrees, Diplomas, Charters, Designation and certificates. 
(3) The Visitor shall have the following powers, namely: 
(a) To call for any paper or information relating to the affairs of the University. 
(b) On the basis of the information received by the Visitor, if he is satisfied that any 
order, proceeding, or decision taken by any authority of the University is not in 
conformity with the Act, Regulations, or Rules, he may issue such directions as he may 
deem fit in the interest of the University and the directions so issued shall be complied 
with by all concerned. 
13. The Chancellor. - (1) The sponsor shall, with the prior approval of the Visitor, 
appoint a person suitable to be appointed as the Chancellor of the University. 
(2) The Chancellor so appointed shall hold the office for period of five years. 
(3) The Chancellor shall be the head of the University. 
(4) The Chancellor shall preside at the meeting of the Board of Governors of the 
University for Conferring Degrees, diplomas, Charters, Designations or Certificates. 
(5) The Chancellor shall have the following powers, namely:- a) To call for any 
information or record; 
(b) To appoint the Vice-Chancellor; 
(c) To remove the Vice-Chancellor; 
(d) Such other powers as may be conferred on him by this Act or the Statutes made 
there under 
14. The Vice Chancellor. - (1) The Vice-Chancellor shall be appointed on such terms 
and conditions as may be prescribed by the Statutes for a term of four years by the 
Chancellor. 
(2) The Vice-Chancellor shall be appointed by the Chancellor from a panel of three 
persons recommended by the Board of Governor and shall hold office for a term of four 
years. Provided that, after expiration of the term of four years, the Vice-Chancellor shall 
be eligible for reappointment for another term not exceeding four years. 
(3) The Vice-Chancellor shall be the Principal executive and Academic officer of the 
University and shall exercise general supervision and control over the affairs of the 
University and give effect to the decisions of the authorities of the University. 
(4) If in the opinion of the Vice-Chancellor it is necessary, to take immediate action on 
any matter for which powers 'are conferred on any other authority by or under this Act, 
he may take such action as he deems necessary and shall at the earliest opportunity 
thereafter report his action to .such officers or authority as would have in the ordinary 
course dealt with the matter; 
Provided that if in the opinion of the concerned authority such action should not have 
been taken by the Vice-Chancellor, then such case shall be referred to the Chancellor, 
whose decision thereon shall be final: 
Provided further that where any such action taken by the Vice-Chancellor affects any 
person in the service of the University, such person shall he entitled to prefer, within 
three months from the date on which such action is communicated to him, an appeal to 
the Board of Governors and the Board of Governors may confirm or modify or reverse 
the action taken by the Vice- Chancellor. 
(5) If in the opinion of the Vice-Chancellor any decision of any authority of the University 
is outside the powers conferred by this Act, Statutes or is likely to be prejudicial to the 
interest of the University, he shall request the concerned authority to revise its decision 
within seven days from the date of his decision and in case the authority refuses to 
revise such decision wholly or partly or fails to take any decision within seven days, then 
such matter shall be referred to the Chancellor and his decision thereon shall be final. 
(6) The Vice-Chancellor shall exercise such other powers and perform such other duties 
as may be laid down by the Statutes or the rule. 
(7) The Vice-Chancellor shall preside at the convocation of University in the absence of 
both, the Visitor and the Chancellor, for conferring degrees, diplomas, Charters, 
Designations or Certificates. 
(8) The Chancellor is empowered to remove the Vice Chancellor after due enquiry. It 
will be open to the Chancellor to suspend the Vice-Chancellor during enquiry depending 
upon the seriousness of the charges as he may deem fit. 
15. Deans of Faculties. - Deans of faculties shall be appointed by the Vice Chancellor 
in such manner and shall exercise such powers and perform such duties as may be 
prescribed by Statutes. 
16. The Registrar. - (1) The appointment of the Registrar shall be made in such 
manner as may be prescribed by the Statutes. 
(2) All contracts shall be signed and all documents and records shall be authenticated 
by the Registrar on behalf of the University. 
(3) The Registrar shall exercise such other powers and perform other duties as may be 
prescribed or may be required from time to time by the Board of Governors. 
(4) The Registrar shall be responsible for the due custody of the records and the 
common seal of the University and shall be bound to place before the Chancellor, the 
Vice-Chancellor or any other authority all such information and documents as may be 
necessary for transaction of their business. 
(5) The Registrar shall exercise such powers and perform such duties as may be 
prescribed by the Statutes. 
17. The Finance Officer. - The Finance Officer shall be appointed by the Board of 
Governors in such manner and shall exercise such powers and perform such duties as 
may be prescribed by the Statutes. 
18. The Other Officers. - The manner of appointment terms and conditions of service 
and powers and duties of the other officers of the University shall be such as may be 
prescribed by the Statutes. 
Chapter 4 
Authorities of the University 
19. Authorities of the University. - The following shall be the authorities of the 
University namely: 
(a) The Board of Governors. 
(b) The Board of Management. 
(c) The Academic Council. 
(d) The Finance Committee. 
(e) Research Council. 
(f) Distance Education Committee. 
(g) Such other authorities as may be declared by the Statutes to be the authorities of 
the University. 
20. The Board of Governors and its powers. - (1) The Board of Governors shall 
consist of the Following, namely: -  
(a) The Chancellor. 
(b) The Vice-Chancellor. 
(c) A nominee of the UGC. 
(d) Three persons nominated by the Sponsor. 
(e) One representative of the State Government. 
(f) Two educationists of repute to be nominated by the Visitor. 
(g) Two academicians to be nominated by the Chancellor. 
(2) The Chancellor shall be the Chairman of the Board of Governors. 
(3) The Registrar shall be an ex-officio Secretary of the Board of Governors. 
(4) The Board of Governors shall be the supreme authority and principal governing body 
of the University and shall have the following powers, namely 
(a) To appoint the Statutory. Auditors of the University; 
(b) To lay down policies to be pursued by the University; 
(c) To review decisions of the other authorities of the University if they are not in 
conformity with the provisions of this Act, or the Statutes or the rules; 
(d) To approve the budget and annual report of the University; 
(e) To make new or additional Statutes and rules or amend or repeal the earlier Statutes 
and rules; 
(f) To make decision about voluntary winding up .of the University; 
(g) To approve proposals for submission to the State Government; and 
(h) To take such decisions and steps as are found desirable for effectively carrying out 
the objects of the University; 
(5) The Board of Governors, shall., meet at least twice in a calendar year at such time 
and place as the Chancellor thinks fit. 
21. The Board of Management. - (1) The Board of Management shall consists of the, 
following namely 
(a) The Vice-Chancellor, 
(b) The Registrar. 
(c) Four persons, nominated by the Sponsor. 
(d) Two Deans of the faculties as nominated by the Chancellor. 
(e) One representative to be nominated by the State Government. 
(2) The Vice-Chancellor shall be the Chairperson of the Board of Management and the 
Registrar shall be the Secretary of the Board of Management. 
(3) The powers and functions of the Board of Management shall be such as may be 
prescribed by the Statutes. 
22. The Academic Council. - 1. The Academic Council shall consist of the following 
namely: 
(a) The Vice-Chancellor - Chairman . 
(b) The Registrar - Secretary. 
(c) Such other members as may be prescribed in the Statutes. 
2. The Academic Council shall be the principal academic body of the University and 
shall, subject to the provision of this Act, the Statutes and the rules, coordinate and 
exercise general supervision over the academic policies of the University. 
23. The Finance Committee. - (1) The Finance committee shall consist of the following 
namely: 
(a) The Vice-Chancellor - Chairman. 
(b) The Registrar - Secretary. 
(c) The Finance Officer - Member. 
d) Such other members as may be prescribed by Statutes. 
(2) The Finance Committee shall be the principal financial body of the University to take 
care of financial matters and shall, subject to the provisions of this Act, Statutes and 
rules, coordinate and exercise general supervision over the financial matters of the 
University. 
24. The Research Council. - Research Council shall be the Principal Research 
Committee of the University and shall provide the larger holistic vision of the kind of 
research to be undertaken by the University, including prioritization of the research 
areas. Research Council shall, subject to the provisions of this Act, the Statutes, 
Regulations and the Rules, coordinate and exercise general supervision over the 
Research polices of the University. 
i. The Vice-Chancellor - Chair Person  
ii. The Dean of Research - Secretary 
iii. Deans of all Faculties - Members 
iv. Such other members as may be specified in the Statutes. 
25. Distance Education Committee. - (1) The Distance Education Committee shall be 
the principal body in the University driving Distance Learning including the associated 
research work to have a reach of larger learner community who may or may not come 
to the main campus. The Distance Education Committee, shall, subject to the provisions 
of this Act, the Statutes, Regulations and the Rules, coordinate and exercise general 
supervision over the Distance learning programmes/policies of the University. 
(2) The Distance Education Committee shall consist of the following, namely:-  
i. The Vice-Chancellor - Chair Person. 
ii. The Registrar - Secretary. 
iii. Such other members as may be specified in the Statutes. 
26. Other Authorities. - The constitution, powers and functions of the other authorities 
of the University shall be such as may be prescribed by the Statutes. 
27. Proceedings not Invalidated on account of Vacancy. - No act or proceeding of 
any authority of the University shall be invalid merely by reason of the existence of any 
vacancy or defection from any constituted authority. 
Chapter 5 
Statutes and Rules 
28. Statutes. - Subject to the provisions of this Act and rules, the Statutes may provide 
for any matter relating to the University and staff, as given below: 
(a) The constitution, powers and functions of the authorities and other bodies of the 
University as specified in the Act and such other authorities as may be constituted from 
time to time. 
(b) The operation of the endowment fund, the general fund and the development fund; 
(c) The terms and conditions of appointment of the Vice Chancellor, the Registrar and 
the Finance Officer and their powers and functions. 
(d) The mode of recruitment and the conditions of service of ' the other officers, 
teachers and employees of the University. 
(e) The procedure for resolving disputes between the University and its offices, faculty 
members, employees and students. 
(f) Creation, abolition or restructuring of Departments and faculties; 
(g) The manner of co-operation with other Universities or institutions of higher learning; 
(h) The procedure for conferment of honorary degrees; 
(i) Provisions regarding grant of free-ships and scholarships; 
(j) Number of seats in different courses of studies and the procedure of admission of 
students to such courses; 
(k) The fee chargeable from students for various courses of studies; provided that the 
University shall not make any Statute relating to the charging of donation or capitation 
fee from the students without the prior approval of the State Government; 
(l) Institution of fellowships, scholarships, studentships, free ships, medals and prizes; 
(m) Procedure for creation and abolition of posts; 
(n) All other matters which by this Act are required to be provided. 
29. Statutes how made. - The first Statutes framed by the Board of Governors shall be 
submitted to the State Government for its approval . 
30. Power to amend the Statutes. - The Board of Governors may with the prior 
approval of the State Government make new or additional Statutes or amend the 
Statutes. 
31. Rules. - Subject to the provisions of this Act; the rules may provide for all or any of 
the following matters namely: 
(a) Admission of students to the University and their enrolment and continuance as 
such. 
(b) The courses of study to be laid down for. all degrees, Diplomas, Certificates, 
Charters and other academic distinctions of the University. 
(c) The award of Degrees, Diplomas, Charters, Certificates and other academic 
distinctions of the University. 
(d) Creation of new authorities of the University. 
(e) Accounting policy and financial procedure. 
(f) The conditions of the award of fellowships; scholarships, studentships, medals and 
prizes. 
(g) The conduct of examinations and the conditions and mode of appointment and 
duties of examining bodies, examiners, invigilators, tabulators and moderators. 
(h) The fee to be charged for admission to the examination, Degrees, Diplomas, 
Certificates, Charters and other academic distinctions of the University. 
(i) Revision of fees. 
(j) Alteration of number of seats in different courses and programs. 
(k) The conditions of residence of the students at the University or constituent college or 
affiliated college. 
(l) Maintenance of discipline among the students of the University or a constituent 
college or affiliated college. 
(m) All other matters as may be provided in the Statutes and rules made under the Act. 
32. Rules how Made. - The Rules shall be made by the Board of Governors and shall 
be submitted to the State Government for its approval. 
33. Power to amend rules. - The Board of Governors may with approval of the State 
Government make new or additional rules or amend or repeal the rules. 
Chapter 6 
Miscellaneous 
34. Conditions of service of employees. - (1) Every employee shall be appointed 
under a written contract, which shall be kept in the University and a copy of which shall 
he furnished to the employee concerned. 
(2) Disciplinary action against the students/employees shall he governed by procedure 
prescribed in the Statutes. 
35. Right to appeal. - Every employee or student of the University or of a constituent 
college, shall notwithstanding anything contained in this Act, have right to appeal within 
such time as may be prescribed, to the Board of Management against the decision of 
any officer or authority of the University or of the Principal of any such college, and 
thereupon the Board of Management may confirm modify or change the decision 
appealed against. 
36. Provident fund and pension. - The University shall constitute for the benefit of its 
employees such provident or pension fund and provide such insurance scheme as it 
may deem fit in such manner and subject to such conditions as may be prescribed. 
37. Disputes as to Constitution of University Authorities and bodies. - If any 
question arises as to whether any person has been duly elected or appointed as, or is 
entitled to be a member of any authority or other body of the University, the matter shall 
be referred to the Chancellor whose decision thereon shall be final. 
38. Constitution of Committees. - Any authority of the University mentioned in Section 
19 may constitute a committee of such authority, consisting of such members as such 
authority may deem fit, and having such powers as the authority may deem fit. 
39. Filling of Casual vacancies. - Any casual vacancy among the members, other than 
ex-officio members, of any authority or body of the University shall be filled in the same 
manner in which the member whose vacancy is to be filled up, was chosen, and the 
person filling the vacancy shall be a member of such authority or body for the residue of 
the term for which the person whose place he/she fills would have been a member. 
40. Protection of action taken in good faith. - No suit or other le :l1 proceedings shall 
lie against any officer er other employee of the University for anything, which is done in 
good faith or intended to he done in pursuance 01 the provisions of this Act, the 
Statutes or the rules. 
41. Transitional provisions. - Notwithstanding anything contained in any other 
provisions of this Act and the Statutes.: 
(a) The first Vice-Chancellor shall be appointed by the Chancellor and the said officer 
shall hold office for a term of three years. 
(b) The first Registrar and the first Finance Officer shall be appointed by the Chancellor 
who shall hold office for a term of three years. 
(c) The First Board of Governors shall hold office for a term not exceeding three years. 
(d) The first Board of Management; the first Finance committee and the first Academic 
Council shall be constituted by the Chancellor for a term of three years. 
42. Endowment Fund. - (1) The University shall establish an endowment fund of at 
least Rupees two crores. 
(2) The University shall have power to invest the endowment fund in such manner as 
may be prescribed. 
(3) The University may transfer any amount from the general fund or the development 
fund to the endowment fund. Except in the dissolution of the University, in no other 
circumstances can any money be transferred from the endowment fund for other 
purposes. 
(4) Not exceeding 75 percent of the incomes received from the endowment fund shall 
be used for the purposes of development works of the University. The remaining 25 
percent shall be reserved into the endowment fund. 
43. General Fund. - (1) The University shall establish a general fund to which the 
following amount shall be credited namely; 
a. All lees which may be charged by the University. 
b. All SUMS received from any other source. c All contributions made by the Sponsor. 
d. All contributions/donations made in this behalf by any other person or body, which 
are not prohibited by any law for the time being in force. 
(2) The funds credited to the general fund shall be applied to meet the recquring 
expenses of the University. 
44. Development Fund. - (1) The University shall also establish a Development fund. 
to which the following funds shall be credited, namely; 
a. Development fees which may be charged from students. 
b. All sums received from any other source for the purposes of the development of the 
University. 
c. All contributions made by the Sponsor. 
d. All contributions/donations made in this behalf by any other person or body which are 
not prohibited by any law for the being in force. and 
e. All incomes received from the endowment fund. 
(2) The funds credited to the development fund from time to time shall be utilized for the 
development of the University. 
45. Maintenance of fund. - The funds established under sections 42, 43 and 44 shall 
subject to general supervision and control of the Board of Governors, be regulated and 
maintained in such manner as may be prescribed. 
46. Annual Report. - (1) The annual report of the University shall be prepared under 
the direction of the Board of Management and shall be submitted to the Board of 
Governors for its approval. 
(2) The Board of Governors shall consider the annual report in its meeting and may 
approve the same with or without modification. 
(3) A copy of the annual report duly approved by the Board of Governors shall be sent 
to Visitor and the State Government on or before December 31 following close of the 
financial year in March 31 each, year. 
47. Account Sic Audits. - (1) The annual accounts and balance Sheet of the University 
shall be prepared under the direction of the Board of Management and all funds 
received by the University from whatever source and all amount disbursed or paid shall 
be entered the accounts maintained by the University. 
(2) The annual accounts of the University shall be audited by a chartered accountant, 
who is a member of the Institute of Chartered Accountants of India, every year. 
(3) A copy of the annual account and the Balance Sheet together with the audit report 
shall be submitted to the Board of Governors on or before December 31 following close 
of the financial year in March 31 each year. 
(4) The annual accounts, the Balance Sheet and the audit report shall be considered by 
the Board of Governors at its meeting and the Board of Governors shall forward the 
same to the Visitor and the State Government along with its observation thereon on or 
before December 31 each year. 
(5) In the event of any material qualifications in the Report of the auditors, the State 
Government may issue directions to the University, and such directions shall be binding 
on the University. 
48. Mode of proof of University Record. - A copy of any receipt, application, notice, 
order, proceeding or resolution of any authority or committee of the University or other 
documents in possession of the University or any entry in any register duly maintained 
by the University, if certified by the Registrar, shall be received as prima facie evidence 
of such receipt, application, notice, order, proceeding, resolution or document or the 
existence of entry in the register and shall be admitted as evidence of the matter and 
transaction therein recorded where the original therefore would, if produced, have been 
admissible in evidence. 
49. Dissolution of University. - (1) If the Sponsor proposes dissolution of the 
University in accordance with the law governing its constitution or incorporation, it shall 
give at least 12 (twelve) months notice in writing to the State government and it shall 
ensure that no new admissions to the University are accepted during the notice period. 
(2) On identification of mismanagement, maladministration indiscipline, failure in the 
accomplishment of the objective of University and economic hardships in the 
management systems of University, the State Government would issue directions to the 
management of the University. If the directions are not followed within such time as may 
be prescribed, the right to take decision for winding up of the University would vest in 
the State Government. 
(3) The manner of winding up of the University would be such as may he prescribed by 
the State Government in this behalf, 
Provided that no such action will be initiated without affording a reasonable opportunity 
to the Sponsor. 
(4) On receipt of the notice referred to in sub-section (1), the Slate Government shall in 
consultation with the AICTE and UGC make such arrangements for administration of 
the University from the proposed date of dissolution of the University by the Sponsor 
and until the last batch of students in regular courses of studies of the University 
complete their courses of studies in such manner as may be prescribed by the Statutes. 
50. Expenditure of the University. - (1) The expenditure for administration of the 
University during the taking over period of its management from the general fund or the 
development fund. 
(2) If the funds referred to sub-section (1) are not sufficient to meet the expenditure of 
the University during the taking over period of its management, such expenditure may 
be met by disposing of the properties or assets of the University, by the State 
Government. 
51. Laving of Statutes and Rules. - Every Statute or rules made under this Act shall 
as soon as may be after it is made he laid before the State Legislature. 
52. Removal of difficulties. - (1) If any difficulty arises effect to the provisions of this 
Act, the State Government may, by a notification or order, make such provision, not 
incosistent with the provisions of this Act or the related Extent Laws as appear to it be 
necessary or expedient, for removing the difficulty. 
(2) Provided that no notification or order under sub-section (1) shall be made after the 
expiration of a period of three years from the commencement of this Act. 
(3) Every order made under sub-section (1) shall as soon as may be after it is made, be 
laid before the State Legislature 
 
    
 
 
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