LexThe AMITY UNIVERSITY ACT, 2018
Karnataka · state statute
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KARNATAKA ACT NO. 16 OF 2018
AMITY UNIVERSITY ACT, 2018
Arrengement of Sections
Sections:
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University
4. Establishment of the University
5. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional Centres or
Study Centres
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. National Accreditation
11. Powers of the Sponsoring Body
CHAPTER – III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Visitor
14. The Pro-Visitor
15. The Chancellor
16. The Vice-Chancellor
17. The Pro Vice-Chancellor
18. Deans of faculty
19. The Registrar
20. The Finance Officer
21. Other Officers
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University
23. The Board of Governors and its powers
24. The Board of Management
25. The Academic Council
26. The Research and Innovation Council
27. The Finance Committee
28. Other Authorities
29. Disqualification for membership of an Authority or Body
30. Proceedings not invalidated on account of vacancy
31. Provisions pertaining to Agenda Matters
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CHAPTER-V
STATUTES AND REGULATIONS
32. Statutes
33. Statutes how made
34. Power to amend the Statutes
35. Regulations
36. Regulations how made
37. Power to amend Regulations
38. Fixation of fee
CHAPTER – VI
MISCELLANEOUS
39. Conditions of service of employees
40. Right to appeal
41. Provident or pension fund
42. Disputes as to constitution of University authorities and bodies
43. Constitution of Committees
44. Filling of casual vacancies
45. Protection of action taken in good faith.-
46. Transitional provisions
47. Permanent Statutory Endowment Fund
48. University Endowment Fund
49. General Fund
50. Development fund
51. Maintenance of funds
52. Annual Report
53. Account and audit
54. Mode of proof of University record
55. Power of State Government to issue directions
56. Penalties
57. Power to enter and Inspect
58. Power to give direction for dissolution of the University
59. Expenditure of the University during dissolution
60. Removal of difficulties
61. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act 16 of 2018.- Ritnand Balved Education Foundation (Regd.), E -27, Defence Colony, New
Delhi-110024, has come forward to establish private University in the State. The establishment of a
private university by a well -known organization would certainly help in spreading th e quality
education to the needy students.
Keeping in view the above, it is considered necessary to provide for establishment of a private
non-affiliating unitary University called the Amity University sponsored by Ritnand Balved
Education Foundation (R egd.), E -27, Defence Colony, New Delhi -110024 with Head Quarters at
Devanahalli, Bengaluru Rural District.
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This private university focuses on Degree, Post Graduate, Doctoral, Post Doctoral courses in
Humanities, Languages, Life, Physical and Allied Science, Computer Science, Information
Technology, Biotechnology, Nano Technology, Travel and Tourism, Rural and Urban Development,
Mass Communication, Forensic Science, Psychology, Nuclear Science, Fine Arts, Aerospace, Solar
and Renewable Energy, Microbiology, Fashion Design and Technical Courses, Bioinformatics,
Network Technology and Management, Actuarial Science, Geographic Information System and
Remote Sensing Law, Architecture, Planning and Design and allied sectors, Commerce, Arts and
Management and to make provisions for research, advancement and dissemination of knowledge,
including consultancy and the matters connected therewith or incidental thereto .
Hence, the Bill.
[L.A. Bill No.61 of 2018, File No. Samvyashae 06 Shasana 2018]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 16 OF 2018
(First Published in the Karnataka Gazette Extra-ordinary on the twenty first day of April 2018)
AMITY UNIVERSITY ACT, 2018
(Received the assent of the Governor on the ninteenth day of April 2018)
An Act to establish and incorporate in the State of Karnataka a University of unitary
in nature in private sector by the Ritnand Balved Education Foundation, E -27, Defence
Colony, New Delhi-110024, to promote and undertake the advancement of and innovation
in University Education leading up to and including Degree, Post Graduate, Doctoral, Post
Doctoral courses in Humanities, Languages, Life, Physical and Allied Science, Computer
Science, Information Technolo gy, Biotechnology, Nano Technology, Travel and Tourism,
Rural and Urban Development, Mass Communication, Forensic Science, Psychology,
Nuclear Science, Fine Arts, Aerospace, Solar and Renewable Energy, Microbiology,
Fashion Design and Technical Courses, B ioinformatics, Network Technology and
Management, Actuarial Science, Geographic Information System and Remote Sensing Law,
Architecture, Planning and Design and allied sectors, Commerce, Arts and Management
and to make provisions for research, advancement and dissemination of knowledge,
including consultancy and the matters connected therewith or incidental thereto.
Whereas it is expedient to establish and incorporate in the State of Karnataka an
University of unitary nature in private sector by Ritnand Balved Education Foundation, E-
27, Defence Colony, New Delhi-110024 to promote and undertake the advancement of and
innovation in University Education leading up to and including Degree, Post Graduate,
Doctoral, Post Doctoral courses in Humanities, Language s, Life, Physical and Allied
Science, Computer Science, Information Technology, Biotechnology, Nanotechnology,
Travel and Tourism, Rural and Urban Development, Mass Communication, Forensic
Science, Psychology, Nuclear Science, Fine Arts, Aerospace, Solar and Renewable Energy,
Microbiology, Fashion Design and Technical Courses, Bioinformatics, Network Technology
and Management, Actuarial Science, Geographic Information System and Remote Sensing
Law, Architecture, Planning and Design and allied sectors, Comm erce, Arts and
Management and the matters connected therewith or incidental thereto for the purposes
hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty ninth year of the
Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement.- (1) This Act may be called Amity
University Act, 2018.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the State Government ma y, by
notification, in the official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University as specified
in section 25;
(b) “Agenda Matters” means all the matters and businesses to be designated in the
Statutes each of which can be either included in the Agenda or be taken up for discussion
and decision at a meeting of the Board of Governors or the Board of Management or
Academic Council or other Authorities of the University or any Committees, as the case
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may be, only subject to the prior written approval of the Chancellor, consenting to the
passing of such matters and businesses at such a meeting;
(c) “Board of Governors” means the Boa rd of Governors of the University as
specified in section 23;
(d) “Board of Management” means the Board of Management of the University as
specified in section 24;
(e) “Chancellor”, “Vice- Chancellor”, “Pro Vice -Chancellor” means respectively the
Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;
(f) “Campus” means a campus established and maintained by the University
situated within the State;
(g) “Committees” means the committees formed under this Act or by the various
functionaries of the University as the case may be and includes the Nomination
Committee, the Finance Committee and such other committees;
(h) “Constituent College” means a college or institution established and maintained
by the University;
(i) “Finance Comm ittee” means the Finance Committee of the University as
specified in Section 27;
(j) “Government” means the Government of Karnataka;
(k) “National Accreditation bodies” means a body established by the Central
Government for laying down norms and conditi ons for ensuring academic standards of
higher education, such as University Grants Commission, All India Council of Technical
Education, National Council of Teacher Education, Medical Council of India,
Pharmaceutical Council of India, National Council of Assessment and Accreditation, Indian
Council of Agriculture Research, Council of Scientific and Industrial Research, Bar Council
of India etc., and includes the Government;
(l) “Prescribed” means prescribed by rules made by the Government under this
Act;
(m) “Principal in relation to a Constituent College” means the head of the
Constituent College and includes, where there is no Principal or in the absence of a
Principal appointed, the Vice-Principal or any other person for the time being appointed to
act as Principal;
(n) “Registrar” means the Registrar of the University;
(o) “Regional Centre” means a centre established or maintained by the University
for the purpose of co -ordinating and supervising the work of Study Centres in any region
within t he state and for performing such other functions as may be conferred on such
centre by the Board of Management;
(p) “Sponsoring Society” or “Sponsoring Body” in relation to this Act means the
Ritnand Balved Education Foundation (Regd), Registered under societies Registration
Act,1860 (Central Act 21 of 1860);
(q) “Society” means Ritnand Balved Education Foundation (Regd.), E -27, Defence
Colony, New Delhi-110024, Registered under the Societies Registration Act, 1860 (Central
Act 21 of 1860);
(r) “State” means State of Karnataka;
(s) “Statutes” and “Regulations” means respectively the Statutes and Regulations of
the University made under this Act;
(t) “Study Centre” means a centre within the state established and maintained by
the University for the purpose of advising, counseling or for rendering any other assistance
required by the students in the context of the education;
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(u) “Teacher” means and includes a Professor, Associate Professor, Assistant
Professor or such other person as may be app ointed for imparting instruction or
conducting or to guide research in the University or in a Constituent College and includes
the Principal of Constituent College in conformity with the norms specified by the
University Grants Commission;
(v) “University” means the Amity University established and incorporated under
this Act;
(w) “University Grants Commission” means the Commission established under
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(x) “Visitor” means the visitor of the University as specified in section 13.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University.- (1) Sponsoring Society shall
have the right to establish the University of unitary nature subjec t to and in accordance
with the provisions of this Act.
(2) The proposal to establish a University shall be made to the State Government by
the Society.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of the Society;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programmes of study and research to be undertaken by
the University during a period of five academic years immediately following the
commencement date;
(iv) the nature of faculties, courses of study and research proposed to be started;
(v) the campus development such as buildings, equipment and structural
amenities;
(vi) the phased outlays of capital expenditure for a period of five academic years
immediately following the commencement date;
(vii) the item -wise recurring expenditure, sources of finance and estimated
expenditure for each student;
(viii) the scheme for mobi lizing resources and the cost of capital thereto and the
manner of repayments to each source;
(ix) 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;
(x) the details of expenditure on unit cost, the extent of concessions or rebates in
fee, freeship 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 students who
are either non resident Indians or persons of Indian origin or sponsored by non resident
Indians or persons of Indian origin and students of nationalities other than India;
(xi) the years of experience and expertise in the concerned discipline at the
command of Sponsoring Society; as well as the financial resources;
(xii) the system for selection of students to the courses of study at the University;
and
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(xiii) status of fulfillment of such other conditions as may be required by the State
Government under this Act to be fulfilled before the establishment of the University.
(4) A Screening Committee shall be constituted by the State Government consisting
of three members who are Ex -officio members of Karnataka State Higher
Education Council to examine the proposal received from the Sponsoring Society
which has to make recommendations to the State Government for establishment of
the University.
4. Establishment of the Universi ty.- (1) Where the State Government, after
considering the recommendations of the screening Committee and holding such inquiry as
it may deem necessary, is satisfied that,-
(i) the Society has ability to run an University with sufficient
infrastructure.
(ii) owns a land to the extent specified below in accordance with its location
namely:-
(a) twenty five acres of land if it is within limits of Bruhat Bangalore
Mahanagara Palike;
(b) forty acres of land if it is out side the limits of Bruhat Bangalore
Mahanagara Palike but within Bangalore Metropolitan Region Development
Authority Area;
(c) not less than sixty acres of land in the places other than the places
specified in clauses (a) and (b).
The land specified above shall consist of a single block and it shall be in the name of
the concerned Society or Trust or foundation or institution or university itself. Based on
the furnished particulars required in sub -section (3) of section 3, the Government may
direct the Society to establish the permanent Statutory Endowment Fund as specified in
section 47.
(2) After the establishment of the Permanent Statutory Endowment Fund, the State
Government may, by notification, in the official Gazet te, accord sanction for establishment
of the University of unitary nature in the State by the name of “Amity University”.
(3) The headquarters of the University shall be at Devanahalli, Bengaluru. The
University shall have Campuses or Regional Centres, Stu dy Centres anywhere in
Karnataka after five years of establishment of the University subject to the prior permission
of the State Government and as per UGC norms.
(4) The First Chancellor, the First Vice -Chancellor, First members of the Board of
Governors, First members of the Board of Management and the Academic Council and all
persons who may hereafter become such officers or members, so long as they continue to
hold such office or membership, shall constitute a body corporate and can sue and be sued
in the name of the-University.
(5) On sanction for the establishment of the University under sub-section (2), the land
and other movable and immovable properties acquired, created, arranged or built by
Sponsoring Society for the purpose of the University shall vest in the University.
(6) In all suits and other legal proceedings by or against the University, the pleading
shall be signed and verified by, and all processes in such suits and proceedings shall be
issued to and be served on the Registrar.
(7) The land, building and other properties of the University shall not be used for any
purpose other than incidental to the objects of the University.
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5. Grants and Financial Assistance. - The University shall be self -financing and
non-profit making organisation shall neither make a demand nor shall be entitled to any
maintenance grant -in-aid or any other financial assistance from the State or any other
body or corporation owned or controlled by the State:
Provided that the State may, provide financial support through grants or otherwise,-
(a) for research, development and other activities for which other State Government
organizations are provided financial assistance; or
(b) for any specific research or programmes receiving support from the State
Government; or
(c) for the benefit of the similar Universities in the State whether subject to a change
in State Policy or otherwise:
Provided further that, the university may receive any financial support from any
other source.
6. Power to establish co nstituent College, additional campuses, Regional
Centres or Study Centres.- The University may have Constituent Colleges, Regional
Centres, additional campuses and Study Centres at such places in the State as it deems fit
after the completion of five years after its establishment with prior approval of the State
Government subject to norms of UGC and other National Accreditation bodies.
7. Objects of the University.- The University shall employ a broad range of
strategies to achieve its vision and objectives,-
(i) Forster research and teaching keeping in mind the needs being socially
relevant in creating a knowledge society;
(ii) To support, promote and undertake the advancement of University Education
leading up to and including diploma, undergraduate, postgraduat e, doctoral
and post doctoral courses in Arts, Science, Commerce, Law, Engineering
Humanities, Technology, Pharmacy, Medical and Allied Health, Education,
Architecture, Management and such other objects as the trustees may deem fit
with prior approval of the State Government;
(iii) To establish campuses and have study centres, constituent colleges and
Regional centres at various locations in Karnataka and to contribute and
develop and understanding of educational change and social and human
development as per nor ms of University Grants Commission with prior
approval of the State Government.
(iv) To Carve a niche in the fields of entrepreneurship and entrepreneurial search
and to develop case studies including providing strategic advice to the
incubated Companies;
(v) To institute degrees, diplomas, certificates and other academic distinctions like
award of credits on the basis of successful completion of academic work
evaluated through multiple modern methods of assessment;
(vi) To collaborate with any other Universities, resea rch institutions, non -profit
organizations, industry associations, professional associations or other
organizations offer specific educational and research programmes, training
programmes and exchange programmes for students, faculty members and
others;
(vii) To undertake programmes for development and training of faculty and
researchers of the University in partnership with any other University of
quality with prior approval of the State Government;
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(viii) To undertake collaborative research and advocacy with any organ izations with
prior approval of the State Government;
(ix) Engage students in research to promote innovation problem solving approach
and creativity;
(x) To provide and innovative system of University level education, flexible and
open, in regard to methods and places of learning, combination of courses,
eligibility for enrolment, age of entry, conduct of examination and operation of
programmes with a view to promoting access and equity in higher learning and
to encourage excellence in the new fields of knowledge and to provide special
emphasis on both the academic and application oriented learning;
(xi) To promote national integration and the integrated develop ment of human
personality through its policies and programmes;
(xii) Promote and undertake various research programmes in various disciplines to
solve problems in areas such as but not limited to disease cure, environment
protection and improvement, renewable en ergy, efficient industrial practices,
business administration and socio-economic development;
(xiii) Design programmes towards continuing education of people employed in
industries for skills engagement;
(xiv) Engage students and faculty in Industrial projects;
(xv) Contribute to the productivity of industries through consulting assignments;
(xvi) Encourage entrepreneurship in students, alumni and industry partners
through teaching and collaborations;
(xvii) Develop awareness and inspire public and private initiatives on matters of
national and international importance through seminars, workshops,
symposiums, discussions, conferences, continuous education programmes,
community programmes, publications, training programmes and
entrepreneurship;
(xviii) Develop social entrepreneurship programmes by way of teaching, learning and
leading by example;
(xix) Undertake development activities relevant to development of the rural and
urban sections of the society; and
(xx) Collaborate with developing, underdeveloped and developed nations to solve
critical problems by pooling in global knowledge.
8. Powers of the University.- The University shall have the following powers,
namely:-
(i) to establish and maintain such Campuses, Regional Centres and Study
Centres in Karnataka after five years from the date of establishment of the University as
may be determined by the University from time to time in the manner laid down by the
Statutes with prior approval of the Government and as per UGC norms.
(ii) to carry out all such other activities as may be necessary or feasible in
furtherance of the object of the University.
(iii) to confer degrees or other academic distinctions in the manner and under
conditions laid down in the Statutes.
(iv) to institute and award fellowships, scholarships and prizes, awards, medals
etc., in accordance with the Statutes.
(v) to demand and receive such fees, bills, invoices and collect charges as may be
fixed by the Statutes or rules, as the case may be.
(vi) to make provisions for extracurricular activities for students and employees.
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(vii) to make appointments of the Faculty, officers and employees of the University
or a Constituent College, Campuses, Regional Centres, Study Centres.
(viii) to receive voluntary donations and gifts of any kind not prohibited by any
Law for the time being inforce and to acquire, hold, manage, maintain and dispose of any
movable or immovable property, including Trust and endowment properties for the purpose
of the University or a Constituent College or a Campus, Regional Centre and Study Centre.
(ix) to institute and maintain hostels and to recognize places of residence for
students of the University or a Constituent College.
(x) 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 the Code of Conduct for the students and employees.
(xi) to create academic, administrative and support staff and other necessary
posts.
(xii) to co-operate and collaborate with other Universities in such a manner and
for such purposes as the University may determine from time to time.
(xiii) to organize and conduct refresher courses, orientation courses workshops,
seminars and other programmes for teachers, lesson writers, evaluators and other
academic staff.
(xiv) to determine standards of admission to the University or a Constituent
College, Regional Centres, Study Centres with the approval of Academic Council and to
make admission of students of Karnataka not less than the extent provided in this Act.
(xv) to do all such other acts or things whether incidental to the powers aforesaid
or not, as may be necessary to further the objects of the University.
(xvi) to institute Degrees, Diplomas, Certificates and other academic distinct ions
on the basis of examination or any other method of evaluation approved by the
Government.
(xvii) to provide for the preparation of instructional materials, including films,
cassettes, tapes, video cassettes, CD, VCD and other software and other relevant electronic
and print media.
(xviii) to raise, collect, subscribe and borrow money with the approval of the Board
of Governors whether on the security of the property of the University, for the purposes of
the University.
(xix) to acquire, takeover, and run the management of any other educational
institution with the prior approval of the State Government.
(xx) to acquire properties with the prior approval of the Board of Management.
(xxi) to undertake any other activities connected with or incidental to above
objectives of the University.
9. University open to all classes, castes, creed, gender or nation. - The
University admissions shall be open to all persons irrespective of caste, class, creed,
gender or nation. All admissions shall be made on the basis of merit in the qualifying
examinations:
Provided that forty percent of the admissions in all courses of the university shall
be reserved for the students of Karnataka State and admissions shall be made through a
Common Entrance Examination conducted by the Central Government or State
Government agency, as the case may be and seats shall be allotted as per the merit and
reservation policy of the State Government from time to time.
Provided further that, where there are less than ten seats in any course like Post
Graduate, they shall be reserved by clubbing such courses together and where there are
less than three seats in any course they shall be reserved by rotation.
10. National Accreditation.-The University shall seek accreditation from respective
statutory national accreditation bodies soon after its establishment. Further all the courses
run by this University shall be as per the regulations of the National Accreditation Bodies.
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11. Powers of the Sponsoring Body.- The sponsoring body shall have the following
powers with reference to the University, each of which may be exercised by the Sponsoring
Body at its discretion, namely:-
(i) to appoint or re-appoint or terminate the appointment of the Chancellor;
(ii) to constitute the first Board of Governors of the University;
(iii) to nominate the chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of Governors;
(v) to nominate two persons as members of the Board of Management;
(vi) to determine the source of funds to be contributed to the University Endowment
Fund;
(vii) to determine the application and spending of moneys by the University;
(viii) to resolve any conflict at the meeting of the Board of Governors in
the manner provided for in this Act.
CHAPTER – III
OFFICERS OF THE UNIVERSITY
12. Officers of the University. - The following shall be the officers of the
University, namely:-
(i) The Visitor;
(ii) The Pro-visitor;
(iii) The Chancellor;
(iv) The Vice-Chancellor;
(v) The Pro Vice-Chancellor;
(vi) The Registrar;
(vii) The Finance Officer; and
(viii) Such other officers as may be declared by the Statutes to be officers of the
University.
13. The Visitor.- (1) His Excellency the Governor o f Karnataka shall be the Visitor
of the University and the visitor may offer suggestions for the improvement of the
functioning of the University.
(2) The Visitor shall preside at the convocation of the University for conferring
degrees and diplomas.
(3) The Visitor shall have the following powers, namely:-
(i) to call for any paper or information relating to the affairs of the University;
(ii) on the basis of the information received by the Visitor and if he is satisfied that any
order, proceedings or d ecision 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 the concerned.
14. The Pro-Visitor.- (1) The Hon’ble Minister for Higher Education, Government of
Karnataka shall be the pro-visitor of the University.
(2) The pro -visitor shall, when the Visitor is absent, preside at the Convocation of
the University for conferring degrees and diplomas.
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring
Body.
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(2) The founder trustee of the Sponsoring Body shall be the first Chancellor, who
shall hold for life or till he demits office.
(3) The subsequent Chancellor shall be either the then Trustee of the Sponsoring
Body or such other person of eminence of national figure in the field of education, science,
culture or public life, when such an appointment is being considered, as may be decided by
the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as determined by
the Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by this Act or
the Statutes made there under, which shall include the following powers, namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of visitor and
pro-visitor ;
(iii) to function as a Chairperson of the Board of Governors of the University ;
(iv) to appoint or re -appoint or terminate the appointment of the Vice -
Chancellor, in accordance with the provisions of this Act and the
Statutes;
(v) to nominate a person as a member of the Nomination Committee as
referred to in sub-section (2) of section 16 of this Act;
(vi) to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, the
Registrar and the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(ix) to constitute the first Board of Management, the Finance Committee, the
Research Council and the Academic Council;
(x) to pre-approve the Agenda matters in the manner provided for in the Act;
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of
Governors) in the manner provided in this Act.
(6) In the event of there being a conflict inter -se between the functionary or body and
any other functionary or body of the University, then the issue shall be referred to the
Chancellor and the deci sion of the Chancellor in respect of such issue shall be final and
binding on the University.
16. The Vice -Chancellor.- (1) The Vice -Chancellor shall be appointed by the
Chancellor for a term of three years subject to other terms and conditions as may be laid
down by the Statutes from among three persons recommended by the Nomination
Committee constituted in accordance with the provisions of sub -section (2). After the term
of three years, it is renewable for another term of three years:
Provided that, a Vice-chancellor shall continue to hold the office even after expiry of
his term till new Vice-chancellor joins. However, in any case this period shall not exceed one
year.
(2) The Nomination Committee referred to in sub -section (1) shall consist of the
following persons, namely:-
(i) One person nominated by the Chancellor;
(ii) Two nominees of the Board of Governors, one of whom shall be nominated as the
Convener of the Committee by the Board of Governors.
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(3) The Nomination Committee shall, on the basis of merit, recommend three
persons suitable to hold the office of the Vice -Chancellor and forward the same to the
Chancellor along with a concise statement showing the academic qualifications and other
distinctions of each person.
(4) 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:
Provided that, where any matter, other than the appointment of a Teacher is of
urgent nature requiring immediate action and the same could not be immediately dealt with
by any officer or the authority or other body of the University empow ered by or under this
Act to deal with it, the Vice -Chancellor may take such action as he may deems fit with the
prior written approval of the Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform such other
duties as may be laid down by the Statutes or the Rules.
Provided that, where in the opinion of the Vice -chancellor, any decision of any
authority of the university is outside the powers conferred by this Act or Statutes,
Regulations or Rules made ther e under or is likely to be prejudicial to the interests of the
university, he shall request the concerned authority to revise its decision within fifteen days
from the date of its decision and in case the authority refuses to revise such decision wholly
or partly or fails to take any decision within fifteen days, then such matter shall be referred
to the Chancellor and his decision thereon shall be final.
(6) The services of the Vice-Chancellor can be terminated by the Chancellor with the
approval of the Board of Governors after following the principles of natural justice and after
providing an opportunity to present his case including for termination on disciplinary
grounds.
(7) The Vice -Chancellor shall preside at the convocation of the University in the
absence of the Visitor, Pro-Visitor and the Chancellor.
17. The Pro Vice -Chancellor.- The Vice-Chancellor shall appoint not exceeding
three pro-vice Chancellors with the written approval of the Chancellor in such manner and
they shall exercise such powers and perform such duties as may be laid down by the
Statutes.
18. Deans of faculty. - Deans of faculty shall be appointed by the Vice -Chancellor
with the written approval of the Chancellor in such manner and they shall exercise such
powers and perform such duties as may be laid down by the Statutes.
19. The Registrar.- (1) The Registrar shall be appointed by the Chancellor in such
manner and on such terms and conditions as may be laid down by the Statutes.
(2) All contracts a s defined in statutes shall be entered into and signed by the
Registrar on behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the
University and shall exercise such other powers and perform such other dut ies as may
conferred by the statutes or may be required from time to time, by the Chancellor or the
Vice-Chancellor.
(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 demanded.
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20. The Finance Officer. - The Finance Officer shall be appointed by the Vice -
Chancellor with the written approval of the Chancellor in suc h manner and he shall
exercise such powers and perform such duties as may be laid down by the Statutes.
21. 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
specified by Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University. -The following shall be the authorities of the
University, namely:-
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) The Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to
be the authorities of the University.
23. The Board of Governors and its powers.- (1) The Board of Governors shall
consist of the following, namely:-
(i) The Chancellor - Chairperson
(ii) The Vice-Chancellor - Member
(iii) The Principal Secretary /Secretary to the State Government in
the Department of Higher Education or by his nominee not below
the rank of Deputy Secretary
(iv) The Principal Secretary /Secretary to the State Government in
the Department of Medical Education or by his nominee not below
the rank of Deputy Secretary
(v) One expert from the field of management, finance or any other
specialized, including administration to be nominated by the State
Government.
(vi) Three persons nominated by the Sponsoring Body of whom one shall be woman;
(vii) The Pro Vice Chancellor who shall be non-voting member;
(viii) One eminent educationist nominated by the University Grants Commission
(2) The Registrar shall be non-voting member Secretary of the Board of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of
members, other than Government nominees, renewal and removal, etc., shall be such as
may be laid down by the Statutes.
(4) All meetings of the Board of Governors shall always be chaired by the
Chancellor and in his absence by any one of the nominees of the Chancellor. If
15
Chancellor has not nominated any person to Chair such a meeting, members present
in the meeting shall elect the Chairperson for that meeting only from among
themselves by a simple majority.
(5) Quorum for all meetings of the Board of Governors shall be three members
attending and voting at such meeting:
Provided that, the presence of either the Chancellor or one nominee of the
Sponsoring Body and in the absence of the Chancellor or one nominee of the Sponsoring
Body, the Vice Chancellor, shall always be necessary to form the quorum for any meeting
of the Board of Governors.
(6) The Board of Governors shall be the Principal Governing Body of the University
and shall have the following powers, namely:-
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) 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;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier
Statutes and Rules;
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
(viii) to nominate three members to the Fee Regulation Committee;
(ix) to take such decisions and steps as are found desirable for
effectively carrying out the objects of the University.
(7) The Board of Governor shall, meet at least three times a year.
(8) The Board of Governors shall meet at such time and place as may be
specified by Statute.
24. The Board of Management . - (1) The Board of Management shall consist of
the following, namely:-
(i) The Vice Chancellor;
(ii) The Pro-Vice Chancellors;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body;
(v) Two Deans of the faculties as nominated by the Vice Chancellor.
(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 Board of management shall be the executive body of the University. The
powers and functions of the Board of Management shall be such as may be specified
by the statutes.
(4) All meetings of the Boards of Management shall always be chair ed by the Vice
Chancellor and in the absence of the Vice Chancellor, by the nominee of the Sponsoring
16
Body and where the Sponsoring Body has not nominated any nominees, then by any other
member as elected by the members present in the meeting.
(5) In the event of a conflict of opinion at a meeting of the Board of Management, the
issue shall be referred to the Chancellor and the decision of the Chancellor in respect of
such issue shall be final and binding on the University.
25. The Academic Council. - (1) The Academic Council shall consist of the
following, namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Members
(iii) The Registrar - Secretary
(iv) Such other members as may be specified by the Statutes.
(2) The Academic Council shall be the principal academic body of the University
and shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co-
ordinate and exercise general supervision over the academic policies of the University.
26. The Research and Innovation Council. - (1) Research and Innovation Council
shall be the Principal Research and Innovation Committee of the Univers ity 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 and Innovation Council shall,
subject to the provisions of this Act, the Statutes, Regula tions and the Rules, co -ordinate
and exercise general supervision over the Innovation and Research policies of the
University.
(2) The Research and Innovation Council shall consist of the following, namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Head of the Department of Innovation- Member
(v) Deans of all Faculties - Members; and
(vi) Such other members as may be specified in the Statutes.
27. The Finance Committee.- (1) The Finance Committee shall consist of the
following, namely:-
(i) The Chancellor or his Nominee- - Chairperson
(ii) The Vice-chancellor- Member
(iii)The Registrar - Member
(iv) The Finance Officer- Secretary
(v) One nominee of the Sponsoring Body- Member; and
(vi) Such other members as may be specified in the statutes.
(2) The Finance Committee shall be the principal financial body of the University to
take care of financial matters an d shall, subject to the provisions of this Act, Rules and
Statutes co -ordinate and exercise general supervision over the financial matters of the
University.
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28. Other Authorities.- The constitution, powers and functions of the other
authorities of the University shall be such as may be specified by the statutes.
29. Disqualification for membership of an Authority or Body .- A person
shall be disqualified for being a member of any of the authorities of bodies of the
University, if he;
(a) is of unsound m ind and stands so declared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the conduct of
any examination, in any form, anywhere.
(f) As and when the Sponsoring Body were to form an opinion in writing that a
Member of any of the authorities or bodies is unfit to hold the post.
30. Proceedings not invalidated on account of vacancy. - No act or proceedings
of any authority Excerpt shown. Open the full act in Lexace.