LexThe Jharkhand State Agricultural University Act, 2000
Jharkhand · state statute
Open in Lexace · Ask the AI about this act1/33 Jharkhand State Agricultural University Act, 2000 1. Short title, extent and commencement. 2. Definitions. 3. Establishment and incorporation of the university. 4. Regional Jurisdiction. 5. Object of the University. 6. Admission to the University. 7. Powers and functions of the University. 8. Authority of a University. 9. Board of Management. 10. Powers and duties of the Board of Management. 11. The Senate. 12. The powers and duties of the Senate. 13. Appointment of committees. 14. The Academic Council. 15. Power and functions of Academic Council. 16. The Faculties. 17. Provision in relation to Membership of Authorities. 18. Validity to protection of certain act. 19. Officers of the University. 20. Chancellor. 21. Vice-Chancellor. 22. Powers and Duties of the Vice-Chancellor. 23. Other Officers of a University-General terms and conditions. 24. Other Officers of a University-Duties. - (1) Registrar. 25. Appointment, selection and fixation of pay and allowances. 26. Research. 27. Extension. 28. Training. 29. University Funds and Grants. 30. Pension, Insurance and Provident Fund. 31. Management of Funds. 32. Grants. 33. Finance Committee. 34. Accounts and Audit. 35. Statutes. 36. Statutes how made. 2/33 37. Regulations how made. 38. Provisions regarding existing Colleges and Institutions. 39. Provisions regarding employees of the University. 40. Removal of Difficulties. 41. Delegation of Powers. 42. Constitution of Ad-hoc Committees. 43. Dispute as to institution of University Authorities and Bodies. 44. Repeal and Saving. The Jharkhand State Agricultural University Act, 2000 Bihar Act 8 of 1988 Be it enacted by the Legislature of the State of Bihar in the Thirty-Eighth year of Republic of India as follows:- An Act to make suitable provisions for enforcing uniform standards of teaching, research and extension education in the field of Agricultural Sciences in the [two] Agricultural Universities of [Bihar], namely, [The Rajendra Agricultural University and] the Birsa Agricultural University, as also, for having uniformity in financial management and in service conditions of the employees in the said Universities. CHAPTER I Preliminary 1. Short title, extent and commencement. - (1) This Act may be called the [Jharkhand] Agricultural University Act, 1987. (2) It shall extend to the whole of the State of [Jharkhand]. (3) it shall come into force at once. 2. Definitions. - In this Act, unless the context otherwise requires. - (i) "Academic Council" means the Academic Council of a University; (ii) "Agriculture" means the basic and applied sciences of soil and water management, crop production including production of all the garden crops, animal husbandry including veterinary and dairy sciences, fisheries, forestry including farm forestry, home science, agricultural engineering and technology, marketing and processing of agricultural and animal produce, co- operation, and use and management and the economic and social uplift of the rural people; (iii) "Allied Science" means and includes, Sericulture, bee-keeping, lac cultivation, social sciences and subjects pertaining to agricultural technology; (iv) "Associate Dean" means Principal or Head of the College; (v) "Authority" means any authority of a University as specified in Section 8 of this Act; (vi) "Board" means Board of Management of a University as specified in Section 9 of this Act; (vii) "Chairman" means the Chairman of a Post-graduate Department of a University; 3/33 (viii) "Chancellor" means the Chancellor of a University; (ix) "College" means a constituent college of a University; (x) "Comptroller" means the Comptroller of a University; (xi) "Dean" means Dean of a Faculty; (xii) "Department" means department of a Faculty; (xiii) "Director" means and includes Director of Research, Director of Extension Education and Director of Resident Instruction; (xiv) "Existing University" means [xxx] the Birsa Agricultural University; (xv) "Extension Education" means the educational activities concerned with the training of farmers and home makers and other groups serving agriculture and other allied sciences in improved agricultural practices and the training of workers required for the conduct of these educational activities or for scientific technology related to agriculture and allied Sciences and includes endeavour to work through meetings, demonstrations and other method for teaching in improved agricultural practices; (xvi) "Faculty" means faculty of a University; (xvii) "Head" means the head of College department; (xviii) "Officer" means an officer of the University as specified in Section 19 of this Act or any other person in the employment of the University designated as an officer by the Statutes; (xix) "Prescribed" means prescribed by the Act or Statutes or Regulations of a University; (xx) "Principal" means the head of a College; (xxi) "Region" means the jurisdiction of a University as provided under sub-section (1) of Section 3; (xxii) "Registrar" means the Registrar of a University; (xxiii) "Scheduled Castes" means the Scheduled Castes specified in Part III to the Schedule to the Constitution (Scheduled Castes) Order, 1950; (xxiv) "Scheduled Tribes" means the Scheduled Tribes specified in Part III to the Schedule to the Constitution (Scheduled Tribes) Order, 1950; (xxv) "Senate" means the Senate constituted under section 11; (xxvi) "Statutes, Regulations and Rules" means respectively the Statutes, Regulations and Rules of a University for the time being in force; (xxvii) "Student" means the person enrolled in a University for taking a course of study for degree, diploma or other academic distinction duly instituted; (xxviii) "Teacher" means a person appointed or recognised by a University for the purposes of imparting instruction or conducting and guiding research or extension education and includes a person who may be declared by the Statutes to be a teacher; (xxix) "Unit" means and includes the service units of a University, such as Library, Documentation, Press and Publication, Communication, Workshop, Farm Operation, Health Services and other utility services; (xxx) "University" means the [Rajendra Agricultural University and/or the] Birsa Agricultural University; 4/33 (xxxi) "Vice-Chancellor" means Vice-Chancellor of a University. 5/33 CHAPTER II The Universities 3. Establishment and incorporation of the university. - (1) The following Universities shall be established with effect from the date of enforcement of this Act:- (i) [xxx] (ii) The Birsa Agricultural University with its Headquarters at Ranchi having its jurisdiction over the areas comprising of the divisions of North and South Chotanagpur and Santhal Parganas. (2) The Chancellor, Vice-Chancellor, members of the Board of Management and of the Academic Council, other authorities and officers of a University as set forth in this Act or as provided in the Statutes of a University and all persons who may hereinafter become such officers or members of authorities so long as they continue to hold such office or membership, shall constitute a body corporate by the name of a University as specified in sub-section (1). (3) A University shall have perpetual succession and a common seal and shall sue and be sued by the said name. (4) A University shall be competent to acquire and hold property, both move-able and immovable, lease, sell or otherwise transfer any movable or immovable property which may have become vested in or has been acquired by it for the purpose of a University, and to borrow money from the Central Government, State Government or any corporate body approved by the State Government and to contract and do all other things necessary for the purpose of this Act: Provided that a University shall not lease, sell or otherwise transfer any immovable property transferred to it by the State Government without the prior approval of the State Government. (5) In all suits and other legal proceedings by or against a University, the pleading shall be signed and verified by the Registrar or by the Law Officer appointed from time to time by the University and all processes in such suits and proceedings shall be issued to and served on the Registrar. 4. Regional Jurisdiction. - (1) With respect to teaching, research and extension education of a University in the field of agriculture, the regional jurisdiction and the responsibility of a University shall extend to the area as mentioned in sub-section (1) of Section 3; (2) A University may assume responsibility for the maintenance of training centres for agriculture and such other research and experimental stations, for the programme of training of field extension workers therein, and for the establishment, development and operation of agriculture polytechnics as may be required within its jurisdiction; (3) All Colleges, research and experimental stations or other institutions relating to agriculture falling under the jurisdiction and authority of a University shall come in as constituent units of that University under the full management and control of the University authorities and officers and no unit shall be recognised as an affiliated unit; (4) Notwithstanding anything contained in any other law for the time being in force, no educational institution situated within the Region of a University and run by the State Government imparting instruction in Agriculture, for bachelor degree and above shall be associated in any way with or be admitted to any privilege of any other University incorporated by law in India and such privilege granted 6/33 by any such other University to any educational institution within that region prior to the commencement of this Act shall be deemed to have been withdrawn on the commencement of this Act; (5) A University shall have exclusive authority throughout its jurisdiction to provide for instruction, teaching, research and training in Agriculture in the State. (6) No University other than those to which this Act relates shall be competent to award any degree in agriculture in the State except in the discipline of Home Science. (7) A University may have collaborative research project with other Universities set up under this Act or otherwise or with other institutions in subjects of common interest. 5. Object of the University. - A University shall be established and incorporated for the following purposes, namely:- (1) Making provision for imparting education in different branches of Agriculture and any other allied branches of learning and scholarship which a University may find necessary to include; (2) Furthering the advancement of learning and prosecution of research in agriculture; (3) Undertaking the extension of such sciences, specially to the rural people of the State; and (4) Such other purposes as a University or State Government may from time to time determine. 6. Admission to the University. - A University shall, subject to the provisions of this Act and the Statutes, be open to all persons: Provided that nothing in this section shall- (a) require a University to admit to any course of study any person who does not meet the prescribed academic standards for admission or to retain on its rolls, persons whose academic records are below the minimum standard required for the award of a degree or whose personal conduct is such as to be prejudicial to the purposes of the University or to the rights and privileges of other students and staff. (b) be deemed to require a University to admit to any course of study a larger number of students than can be accommodated in the available faculties of that University or in a particular college or department as determined by the Academic Council. Explanation.-The number of students to be admitted as decided by the Board will be in accordance with the requirement of the State Government from time to time. 7. Powers and functions of the University. - A University shall have the following powers and functions, namely:- (1) to provide for instruction in Agriculture and other allied branches of learning as the University may deem fit; (2) to provide for conduct of research in agriculture, and allied branches of learning; (3) to provide for dissemination of the findings of research and technical information through extension education; (4) to institute degree, diplomas and other academic distinctions; (5) to institute courses of study and hold examinations and confer degree, diplomas, certificates and other academic distinctions on persons who have,- (i) pursued a course of study as prescribed, and 7/33 (ii) carried out research in a University or institution recognised in this behalf by the University as may be prescribed; (6) to confer honorary degrees and other distinctions as may be prescribed; (7) to provide lectures and instructions for field workers, farmers and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed; (8) to operate with other Universities and authorities in such manner and for such purposes as the University may determine, subject to the limitations set forth in Section 4; (9) to take over and maintain colleges and hostels relating to Agriculture and other allied Sciences; (10) to maintain laboratories, libraries, research stations, institutions and museums for teaching, research and extension education; (11) to institute teaching, research and extension education posts and to appoint persons to such posts; (12) to determine qualifications for teachers and to recognise persons as qualified to give instruction or to carry out research and extension education in Agriculture and allied Sciences; (13) to create posts and to appoint persons to such posts; (14) to institute and award fellowships, scholarships and prizes in accordance with the Statutes; (15) to institute and maintain residential accommodation for the students and staff of the University; (16) to fix demand and receive such fees and of her charges as may be prescribed; (17) to supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare; and (18) to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University. CHAPTER III 8. Authority of a University. - The following shall be the authorities of a University, namely:- (1) Board of Management, (2) Senate, (3) The Academic Council, (4) The Board of Studies of different faculties, and (5) Such other bodies of a University as may be declared by the Statutes to be the authorities of that University. 9. Board of Management. - (1) The Board of Management shall be the Chief Executive body of the University and shall consist of the following persons, namely:- (i) Vice-Chancellor, (ii) Agricultural Production Commissioner/Agricultural Secretary, (iii) [Director of Agriculture, Bihar, Patna for the Rajendra Agricultural University]/Director of Agriculture, Ranchi for the Birsa Agricultural University, (iv) Director of Animal Husbandry, 8/33 (v) One Dean of the faculty and one Director of the University to be selected by rotation in the manner prescribed for a period of two years, (vi) One Head of the University Department to be selected by rotation in the manner prescribed for a period of two years, (vii) A woman specialist in Home Science to be nominated by the State Government for a period of two years, (viii) A representative of the Indian Council of Agricultural Research, (ix) Two progressive farmers from the jurisdiction of a University to be nominated by the State Government for a period of two years, (x) One eminent Agricultural Scientist from the country to be nominated by the Chancellor for a period of two years, (xi) Four members of the [Jharkhand] Legislature nominated by the State Government for a period of two years. Out of them, three shall be from the [Jharkhand] Legislative Assembly and one from the Legislative Council. Explanation. - The persons shall be nominated from amongst the members of the Legislature whose constituency fall within the jurisdiction of the respective Universities. (xii) Chief Conservator of Forests will be a member of the Board of Management in that University where there is teaching of Forestry at least at degree level, (xiii) The Director of Fisheries shall be a member of Board of Management in that University in which separate teaching of Fisheries Science at degree level is established. (2) The Vice-Chancellor shall be ex-officio Chairman of the Board of Management and the Registrar shall be its ex-officio Secretary. (3) The term of Non-Official members of the Board of Management can be extended for a period not exceeding six months by the Chancellor: Provided that a member elected or appointed as representative of any body shall be deemed to vacate office with effect from the date on which he ceases to be a member of the body which elected or appointed him. (4) The members of the Board other than the officers of a University and ex-officio member shall be entitled to daily allowance and T.A. as prescribed in the statutes. (5) The Board of Management shall, on a date to be fixed by the Vice-Chancellor, meet at least once in every quarter of the year. (6) One-third members of the Board of Management shall form the quorum of an ordinary meeting: Provided that there shall be no quorum for an adjourned meeting. 10. Powers and duties of the Board of Management. - The Board of Management shall exercise the following powers and shall perform the following duties, namely:- (a) Frame, amend and repeal the statute/Regulations in the manner prescribed under this Act; (b) Review and consider the financial requirements and estimates for a University and approve its budget; (c) Approve the recommendation for appointment of officers, teachers and other staff of a University in the manner prescribed; 9/33 (d) Provide for the administration of any fund placed at the disposal of a University for the purpose intended; (e) Arrange for the investment and withdrawal of funds of a University; (f) Borrow money for capital improvements with the approval of the State Government and make suitable arrangement for its repayment; (g) Provide for accepting, acquiring, holding and disposal of property on behalf of the University; (h) Issue direction for the form and use of the common seal of the University; (i) Appoint such committees, either standing or temporary as the Board of Management may consider necessary and specify the terms of reference thereof within the limitations of the Act or Statutes; (j) Determine and regulate all policies relating to a University in accordance with the Act or the Statutes; (k) Make financial provisions for instruction, teaching and training in such branches of learning and courses of studies as determined by the Academic Council within the provisions of this Act and for research and advancement and dissemination of knowledge; (l) Provide for the establishment and maintenance of Colleges, hostels, laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act; (m) Provide for institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes etc., (n) Accept on behalf of a University trusts, bequests and donations; (o) Make provision for instituting and conferring degrees, diplomas and other academic distinctions; (p) Meet at such time and at such place which it considers necessary; (q) Exercise such other powers and perform such other duties not inconsistent with the provisions of the Act or Statute as may be necessary for carrying out the purposes of the Act; (r) Frame, amend, repeal the rules consistent with the provisions of this Act, Statutes and the regulations. 11. The Senate. - (1) The Senate shall consist of the following persons, namely:- Ex-Officio members (1) Chancellor/Chairman; (2) Vice-Chancellor; The Vice-Chancellor, in the absence of the Chancellor, shall preside the Senate; (3) Agriculture Production Commissioner or the Agriculture Secretary in his absence; (4) Food Commissioner; (5) Special or Additional or Joint-Secretary of the Department of Agriculture, Government of [Jharkhand]; (6) Special or Additional or Joint Secretary of the Department of Animal Husbandry, Government of [Jharkhand]; (7) Chief Conservator of Forest, [Jharkhand]; (8) [Director of Agriculture, Bihar, Patna for the Rajendra Agricultural University]/Director of 10/33 Agriculture, Ranchi, or the Joint Director in his absence for the Birsa Agricultural University; 11/33 (9) Director of Animal Husbandry, [Jharkhand]; (10) Director of Fisheries, [Jharkhand]; (11) Joint Director of Agriculture, Education, [Jharkhand], Ranchi; (12) Director, Research, [Rajendra Agricultural University]/Birsa Agricultural University, Ranchi: (13) Director, Extension Education of the University; (14) All Deans of Faculties; (15) All Principals of Constituent Colleges and all Directors of Research Institutes; Representative Members (16) Seven persons to be elected by and from amongst the members of [Jharkhand] Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly; (17) Two persons to be elected by and from amongst the members of the [Jharkhand] Legislative Council in such manner as may be prescribed by the Chairman of the Council; (18) Six teachers, other than Principals and Deans of faculties having at least five years teaching experience to be nominated in the manner prescribed by Statutes so as to give representation to all the constituent colleges of the University; (19) Five persons, one each to be nominated by the [Jharkhand] State Agro-Industries Development Corporation, the [Jharkhand] State Agricultural Marketing Board, the [Jharkhand] Rajya Beej Nigam, the [Jharkhand] Fruit Vegetable Development Corporation and [Jharkhand] State Dairy Development Corporation; (20) One representative of the employees of the University (other than teacher) to be elected in the manner prescribed; (21) Two farmers to be nominated by the Chancellor; (22) Two eminent Agricultural Scientists to be nominated by the Chancellor; (23) Two eminent Scientists (other than Agricultural Scientist) to be nominated by the Chancellor; (24) One meritorious student to be nominated by the Vice-Chancellor in the manner prescribed by the Statutes; (25) One student who has distinguished himself in sports and extracurricular activities to be nominated by the Vice-Chancellor in the manner prescribed by the Statutes. (2) The term of office of members of the Senate, other than the ex-officio members shall be for a period of three years with effect from the dates of their respective elections or nominations, as the case may be, and shall include any further period which may elapse between the expiration of the said period of three years and the date of the next succeeding election or nomination, as the case may be, not being an election or nomination to fill up a casual vacancy: Provided that a member elected or appointed as a representative of-a body shall be deemed to have vacated office with effect from the date on which he ceased to be a member of the said body which elected or appointed him. (3) The Senate shall, on dates to be fixed by the Vice-Chancellor, meet twice in every year, and these meetings shall be called the ordinary meetings of the Senate, one of which shall be declared by the Statutes to be the annual meeting of the Senate. 12/33 (4) The Vice-Chancellor may whenever he thinks fit and shall upon a requisition in writing signed by not less than one-third of the total number of members of the Senate convene a special meeting of the Senate. 12. The powers and duties of the Senate. - Subject to the provisions of this Act, the Senate shall have the following powers and functions:- (i) to review the broad policies and programmes of the University and to suggest measures for the improvement and development of the University; (ii) to consider and pass resolution on the annual report, annual accounts, financial estimates and audit reports on such accounts of the University; and (iii) to advise the Chancellor in respect of any matter which may be referred to it for advice. 13. Appointment of committees. - Authorities of a University shall have power to appoint Committees which may, unless otherwise provided in this Act or Statutes, consist of members of the authority concerned and such other persons as it may deem fit. 14. The Academic Council. - (1) The Academic Council shall be incharge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control and be responsible for the maintenance of standard of instructions, education, examination and other matters connected with conferment of degrees (including honorary degrees) or award of diplomas and shall exercise such other powers and perform such other duties as may be conferred or imposed on it by the Statutes, and shall advise the Vice-Chancellor on all academic matters. (2) The Academic Council of a University shall consist of the following members, namely:- (i) The Vice-Chancellor, who shall be the ex-officio Chairman; (ii) The Deans; (iii) The Directors; (iv) Principals of the Colleges; (v) All Chairman of the Post-graduate Department; (vi) Three teachers of colleges on terms and conditions prescribed by the Statutes; (vii) One Associate Professor and one Assistant Professor to be nominated by Vice-Chancellor by rotation for terms prescribed in the Statutes; (viii) Director of Resident Instruction of the other Agricultural University of the State; (ix) Two other members, who may be nominated by the Board of Management, after the approval of the Chancellor; (x) The Registrar, who shall be the ex-officio Member Secretary. (3) The Academic Council of a University shall have power to co-opt as members two persons, having special knowledge or practical experience in respect of subject-matter of any particular business which may come before the Council for consideration and the members so co-opted shall have all the rights of the members of the Council with regard to the transaction of the business in relation to which they may be co-opted except the right to vote. (4) All members of the Academic Council other than ex-officio members referred to in sub-section (3) shall hold office for a term prescribed by the Statutes. 13/33 (5) One-half of the number of members of the Academic Council shall form a quorum. However, no quorum is required for an adjourned meeting. 15. Power and functions of Academic Council. - (1) The Academic Council shall, subject to the provisions of this Act and the Statutes, have the power to regulate and prescribe all courses of study and determine curricula, and shall have general control on teaching and other educational programme within a University, and shall be responsible for the maintenance of standards thereof. (2) The Academic Council shall have power to make Regulations consistent with this Act and the Statutes relating to all academic matters falling within its purview and to amend or repeal such Regulations. (3) In particular, and without prejudice to the generality of the foregoing powers, the Academic Council shall have power- (i) to advise the Board of Management in all academic matters including the control and management of libraries; (ii) to make recommendations for the institutions of professorships, associate professorships, assistant professorships and other teaching posts including posts in research and extension education and in regard to the duties thereof; (iii) to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension education; (iv) to make regulations regarding the admission of students to a University and determine the number to be admitted; (v) to make regulations relating to the course of study leading to degrees, diplomas and certificates; (vi) to make regulations relating to the conduct of examinations and to maintain and promote standards; (vii) to make recommendations regarding post-graduate teaching, research and extension education; (viii) to make recommendations regarding the qualifications to be prescribed for teachers in a University. (ix) to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act. 16. The Faculties. - (1) A University shall have such faculties as may be prescribed. (2) Each faculty shall comprise of such department of study as may be prescribed by the Statutes. (3) Each faculty shall consist of such members and shall have such powers and perform such duties as may be prescribed by the Statutes. (4) There shall be a Board of Studies of each faculty, the constitution and power of which shall be prescribed by the Statutes. (5) Each post-graduate department of a University shall have a Chairman and each college department shall have a Head whose appointment, powers and duties shall be as prescribed by the Statutes and who shall be responsible to the Dean or the Principal of the College as the case may be for the proper organisation and working of the department and shall be responsible to the Directors of Research and 14/33 Extension Education respectively, for the co-ordination of Research and Extension Education work entrusted to his department. 17. Provision in relation to Membership of Authorities. - (1) Save as otherwise provided in this Act if any member other than ex-officio member of any authority or other body of a University is unable by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall as soon as convenient be filled by appointment, election or cooption, as the case may be and the person so appointed, elected or co-opted-shall fill such vacancy for the unexpired portion of the term for which the member in whose place such person is appointed, elected or co-opted would otherwise have continued in office. (2) The Board of Management may remove any person from membership of any other authority or body of a University on the ground that such person has been convicted of an offence involving moral turpitude; Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard. (3) Any person who is a member of any authority or body of the University as a representative of another body whether of the University or not, shall cease to be a member of such authority or body if, before the expiry of the term of his membership he ceases to be a member of that body by which he was appointed or elected. (4) Whenever any person becomes a member of any authority or body of a University by virtue of the office held by him he shall forthwith cease to be a member of such authority or body if he ceases to hold such office before the expiry of the term of his membership. (5) Any member, other than ex-officio members of any authority or body of a University, may resign his office by a letter addressed to the Vice-Chancellor. 18. Validity to protection of certain act. - (1) No act or proceedings of any authority or other body of a University shall be invalid by reason of existence of any vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found to have not been entitled to do so. (2) Save as otherwise provided in this Act, all acts and orders in good faith done and passed by a University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from a University or its authority for anything done or purported to be done in pursuance of this Act or the Statutes or the Regulations. (3) No suit, prosecution or other proceedings shall lie against any officer or other employee of a University for any act done or purported to have been done under this Act or the Statutes without previous sanction of the Board of Management. (4) No officer or other employee of the University shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of the duties or in discharge of the function imposed by or under this Act. CHAPTER IV Officers 15/33 19. Officers of the University. - The following shall be the officers of a University, namely:- (1) The Chancellor; (2) The Vice-Chancellor; (3) The Registrar; (4) The Comptroller; (5) The Deans; (6) The Directors; and (7) Such other persons in the service of a University as may be declared by the Statutes to be the officers of a University. 20. Chancellor. - (1) The [Governor of the State of Jharkhand] shall be the Chancellor of a University. (2) The Chancellor shall be the Head of a University and shall, when present, preside at the convocation of that University. (3) Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor. (4) The Chancellor may- (i) Call for any paper for information relating to the affairs of a University; (ii) For reasons to be recorded, refer any matter except a matter falling under section 43 for reconsideration to any officer or authority of the University that has previously considered such matter. (5) The Chancellor, may by an order in writing annul any proceeding of the officer or authority of a University which is not in conformity with this Act, the Statute or the Regulations: Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be annulled and if any cause is shown within the time specified by him in this behalf, he shall consider the same. (6) The Chancellor shall exercise such other powers and perform such other duties, as may be conferred or imposed on him by this Act or the Statutes. (7) The Chancellor shall have the right to cause an inspection to be made by such person or persons, as he may direct, of a University including its buildings, Laboratories, Libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University of the teaching and other work conducted by the University or in its auspices; and or the conduct of any other functionary of a University; and to cause any enquiry to be made in respect of any matter connected with administration and finances of a University. (8) The Chancellor shall communicate to the University the views of the State Government with reference to the result of such inspection or enquiry and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action. 21. Vice-Chancellor. - (1) (a) The Vice-Chancellor shall be a wholetime officer of a University who shall be appointed by the Chancellor out of a panel of names recommended by Selection Committee consisting of the nominee of the Chancellor, the Director-General of Indian Council of Agricultural Research, the Chairman, U.G.C. or his nominee, and the Agricultural Production Commissioner as the 16/33 representative of the State Government. 17/33 (b) The nominee of the Chancellor shall be the Governor and Chairman of the Selection Committee. (2) The Selection Committee mentioned in sub-section (1) above may establish its own procedure for assembling names of possible candidates for consideration and preparing a panel for selection. (3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the first and subsequent Vice-Chancellor shall be appointed by the Chancellor on terms and conditions as he may determine. (4) The Vice-Chancellor shall normally hold office for a term of three years and shall be eligible for one more term not exceeding three years; Provided that the Chancellor may allow him to continue in office until his successor is appointed but this period shall not exceed six months; Provided further that the maximum age upto which a Vice-Chancellor may hold office, shall not exceed 65 years. (5) The Vice-Chancellor may resign his office by writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor ordinarily sixty days prior to the date on which the Vice- Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier and the resignation shall take effect from the date of relief. (6) In the event of a temporary vacancy in the post of Vice-Chancellor or in his absence on leave or for any other reason, the Chancellor may appoint one of the Deans/Directors of the University to perform the routine duties of the Vice-Chancellor for a period not exceeding six months. (7) If, in the opinion of the Chancellor, the Vice-Chancellor willfully omits or disregards or refuses to carry out the provisions of this Act or abuses the power vested in him and if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may institute an enquiry to be conducted by a sitting or retired Supreme Court/High Court Judge and on the basis of the results of the enquiry he, in consultation with the State Government, by order remove the Vice-Chancellor after giving him an opportunity of showing cause against the action proposed to be taken in regard to him. 22. Powers and Duties of the Vice-Chancellor. - (1) The Vice-Chancellor shall be the principal executive and academic officer of a University and ex-officio Chairman of the Board of Management and of the Academic Council. He shall, in the absence of the Chancellor, preside.at the convocation of a University and confer degrees on persons entitled to receive them. (2) The Vice-Chancellor shall exercise general control over the affairs of a University and shall be responsible for the due maintenances of discipline in a University. (3) The Vice-Chancellor shall convene meetings of the Board of Management and the Academic Council. (4) The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and the Regulations and he shall exercise such powers as may be necessary in this behalf. (5) The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts and balance-sheet to the Board of Management. (6) The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action, and he shall in such case and as soon as may be thereafter, inform the authority which will 18/33 ordinarily have dealt with the matter. If the authority disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision shall be final. (7) Where any action taken by the Vice-Chancellor under sub-section (6) affects any person in the service of a University to his disadvantage, such person may prefer an appeal to the Board of Management within thirty days from the date on which such person has been served with a notice of the action taken. (8) Subject to the provisions of sub-section (7), the Vice-Chancellor shall give effect to the orders of the Board of Management regarding the appointment, promotions, suspension and dismissal of officers and teachers of a University. (9) The Vice-Chancellor shall be responsible for the proper administration of a University and for a close co-ordination and integration of teaching, research and extension education. (10) The Vice-Chancellor may appoint, under intimation to the Board of Management, any suitable person temporarily for a period not exceeding six months in a vacancy of an officer of a University referred to in clauses (3) to (7) of Section 19. (11) The Vice-Chancellor shall exercise such other power as may be prescribed for carrying out the purposes and provisions of this Act. (12) The Vice-Chancellor, for a period of six months from the date of the enforcement of this Act may have the following extra powers:- (i) subject to the approval of the Chancellor, to make the first Statutes under this Act to provide functioning of a University: Provided, the Vice-Chancellor may adopt mutatis mutandis the statute existing before the commencement of this Act in a University; (ii) with the previous approval of the Chancellor, to constitute provisional authorities and bodies and on their recommendation make rules for the conduct of the work of a University; (iii) subject to the control of the Chancellor, to make such financial arrangement and incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation; (iv) with the previous approval of the Chancellor, to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation; (v) with the previous approval of the Chancellor, to appoint Committees that he may think fit to discharge such of the functions as he may direct; and (vi) to exercise all or any of the powers conferred on the Board of Management by this Act or the Statutes. (13) Any order passed by the Vice-Chancellor in exercise of the powers conferred on him by clauses (ii) to (v) of sub-section (12) shall continue to have effect after the expiry of the period specified under sub- section (12) until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act. 23. Other Officers of a University-General terms and conditions. - (1) Any officer of a University referred to in clauses (3) to (7) of Section 19 shall be a whole time officer of a University and shall be appointed by the Vice-Chancellor with the approval of the Board of Management. 19/33 (2) The salary and allowances and other conditions of service of such an officer shall be as prescribed by the Statutes. 24. Other Officers of a University-Duties. - (1) Registrar. - (i) The Registrar shall be ex-officio Secretary of the Board of Management and of the Academic Council. He shall place before them such information as may be necessary for the transaction of business. (ii) The Registrar shall be responsible for the due custody of the common seal of a University. (iii) The Registrar shall keep a permanent record of all courses, curricula and other information as deemed necessary; (iv) The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of a University including the courses taken, credits obtained, degrees awarded, prizes or other items pertaining to the academic performance of the students. (v) Registrar shall perform such other duties as may be prescribed or required from time to time or which may be assigned by the Board of Management or Vice-Chancellor. (2) Comptroller. - The Comptroller shall be responsible to the Vice-Chancellor for preparation of the budget, and statement of accounts of a University. He shall manage the funds and investments of a University and shall advise the Vice-Chancellor with regard to the financial policy of a University. He shall be responsible to the Vice-Chancel
Excerpt shown. Open the full act in Lexace.