LexThe DR. B.R. AMBEDKAR SCHOOL OF ECONOMICS UNIVERSITY, BENGALURU ACT, 2018
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT No. 20 OF 2019
DR. B.R. AMBEDKAR SCHOOL OF ECONOMICS UNIVERSITY, BENGALURU ACT, 2018
Arrangement of Sections
Sections:
1. Short title and commencement
2. Definitions
3. Establishment and Incorporation of the University
4. The Objects of the University
5. Powers and functions of the University
6. Admission to the University
7. Power to issue directions
8. Power to annul the orders of the University
9. Officers of the University
10. The Chancellor
11. Inspection
12. The Pro-Chancellor
13. The Vice Chancellor
14. Powers and functions of the Vice Chancellor
15. Arrangement of Work during Vacancy in the Office of the Vice Chancellor
16. The Registrar
17. The Controller of Examinations
18. The Finance Officer
19. The Dean
20. Authorities of the University
21. Executive Council
22. Term of Office of Executive Council
23. Powers and Functions of the Executive Council
24. Meetings of the Executive Council
25. The Academic Council
26. Powers of the Academic Council
27. The Finance Committee
28. The Infrastructure Development and Purchase Committee
29. Other Boards, Committees and Councils
30. The Statutes
31. Making of the Statutes and their Enactment
32. The Ordinances
33. Procedure for making of the Ordinances
34. The Regulations
35. Power to make the rules
36. Action not invalidated merely on the grounds of defect in constitution, vacancy
and other
37. University Funds
38. Dissolution or winding up of the university
39. Annual Accounts and Audit
40. Financial Estimates
41. Powers of Government to direct Audit
42. Annual Report
43. Execution of Purchases
44. Transitory Provisions
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45. Authorities and Officers of the University and other matters
46. Indemnity
47. Power to amend Schedule
48. Removal of difficulties at the Commencement
STATEMENT OF OBJECTS AND REASONS
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Act 20 of 2019. -It is considered necessary to establish a university called "The
Bengaluru Dr. B.R. Ambedkar School of Economics University " of unitary in nature with
headquarters at Bengaluru as an Institution of excellence in the areas of Economics and
other Social Sciences in the State as the existing institutions in the state have not been
able to meet the increasing complexity of growth and development in these subjects and the
resulting uncertainties in a globally integrating world driven by technology, specifically to
produce economists of world renowned and standard to perform multiple functions in
Academics, Research, Consultancy, think tank, training and knowledge dissemination to
meet the ne eds of Government, Economy, Industry, Academia and Society at large and for
matters connected therewith or incidental thereto.
Hence the Bill,
[L.A. Bill No.56 of 2018, File No. Samvyashae 03 Shasana 2018]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
II
Act 05 of 2021. - It is considered necessary to amend the Bengaluru Dr. B.R.
Ambedkar School of Economics University Act, 2018 (Karnataka Act 20 of 2019) to rename
the Bengaluru Dr.B.R Ambedkar School of Economics university as “Dr.B.R Ambedkar
School of Economics University, Bengaluru” to esteem the reputation of Dr. B.R
Ambedkar.
Hence, the Bill.
[L.A. Bill No. 10 of 2021, File No. Samvyashae 05 Shasana 2021]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 195 in part-IVA dated: 19.02.2021]
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KARNATAKA ACT No. 20 OF 2019
(First published in the Karnataka Gazette Extraordinary on the 16th day of October, 2019)
1[DR. B.R. AMBEDKAR SCHOOL OF ECONOMICS UNIVERSITY, BENGALURU]1 ACT, 2018
(Received the assent of the President on the 21st day of September, 2019)
(Amended by Act 05 of 2021)
An Act to provide for establishment and incorporation of 1[Dr. B.R. Ambedkar School
of Economics university, Bengaluru]1 at Bengaluru.
Whereas it is expedient to establish and incorporate a new university to be called as
1[Dr. B.R. Ambedkar Sch ool of Eco nomics u niversity, Bengaluru] 1 at Bengaluru as an
Institution of excellence in the areas of Economics and other Social Sciences in the State as
the existing institutions in the state have not been able to meet the increasing complexity of
growth and development in these subjects and the resulting uncertainties in a globally
integrating world driven by technology, specifically to produce economists of world
renowned and standard to perform multiple functions in Academics, Research,
Consultancy, think t ank, training and knowledge dissemination to meet the needs of
Government, Economy, Industry, Academia and Society at large and for matters connected
therewith or incidental thereto.
Be it enacted by the Karnataka State Legislature in the Sixty -ninth Yea r of the
Republic of India as follows:-
1. Substituted by Act 05 of 2021 w.e.f. 19.02.2021
CHAPTER – I
PRELIMINARY
1. Short title and commencement. - (1) This Act may be called 1[“Dr. B.R .
Ambedkar School of Economics university, Bengaluru”]1 Act, 2018.
1. Substituted by Act 05 of 2021 w.e.f. 19.02.2021
(2) It shall come into force on such 1[date]1 as the State Government may, by
notification in the Official Gazette, appoint.
1. The Act came into force on 30.10.2019 vide notification No.ED 41 UBV 2018 (P-2), Dated: 30.10.2019
2. Definitions.- In this Act, unless the context otherwise requires,-
(1) "Academic Council" means the Academic Council of the University;
(2) "Appointed date" means the date appointed for the commencement of this
Act;
(3) “Authorities” means the Authorities of the University;
(4) "Chancellor” means the Chancellor of the University;
(5) "Executive Council" means the Executive Council of the University;
(6) “Officers” means the Officers of the University;
(7) “Pro Chancellor” means the Pro Chancellor of the University;
(8) "Registrar" means the Registrar of the University;
(9) "Regulations" means the Regulations of the University made under section 30
of the Act;
(10) "Schedule'' means the Schedule appended to this Act;
(11) "Society" means the Bengaluru Dr. B. R. Ambedkar School of Economics
Society registered under the Karnataka Societies Registration Act, 1960
(Karnataka Act 17 of 1960);
(12) “Teachers” means Professors including Hono rary /Emeritus/Adjunct
Professors, Associate Professors/ Assistant Professors/ Librarians/Deputy
Librarians/ Assistant Librarians and Directors/Deputy Directors /Assistant
Directors of Physical Education in the University or Constituent colleges
imparting instructions in the university;
(13) "University" means 1[Dr. B. R. Ambedkar School of Economics, Bengaluru] 1
established under this Act;
1. Substituted by Act 05 of 2021 w.e.f. 19.02.2021
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(14) “University Grants Commission (UGC)” means the University Grants
Commission established by the Central Government, as per the University
Grants Commission Act, 1956 (Central Act No. 3 of 1956) ; and
(15) “Vice Chancellor” means the Vice Chancellor of the University.
CHAPTER – II
THE UNIVERSITY
3. Establishment and Incorporation of the University. - (1) There shall be
established, in the State of Karnataka, a unitary, non -affiliating University called 1[Dr. B. R.
Ambedkar School of Economics university, Bemgaluru]1 for the furtherance of the objects of
the university set out in section 4.
(2) The University shall be a body corporate by the name aforesaid, having perpetual
succession and a common seal with powers, subject to the provisions of this Act, to acquire
and hold property, to contract, to d o such other things necessary for the purposes of this
Act and shall, by the said name, sue and be sued.
(3) In all suits and other legal proceedings by or against the University, the
pleadings shall be signed and verified by the Registrar and all the proc esses in such suits
and proceedings shall be issued to, and served on, the Registrar.
(4) The headquarters of the University shall be at Bengaluru.
1. Substituted by Act 05 of 2021 w.e.f. 19.02.2021
4. The Objects of the University. - (1) The Objects of the University shall be to
advance and disseminate learning and knowledge of economics and allied subjects and
their role in national development, to develop in the students and research scholars a sense
of responsibility to serve the societ y at large in the field of higher education and to organise
lectures, seminars, symposia and conferences to promote knowledge and to make economic
strategies as efficient instruments of social development, to hold examinations and confer
degrees and other academic distinctions and to do all such things as are incidental,
necessary or conducive to the attainment of all or any of the objects of the University and
the values enshrined in the Constitution of India.
(2) The University shall be open to all person s irrespective of race, creed, caste or
class of all religions and it shall not be lawful for the University to impose on any person
any test whatsoever of religious belief or profession in order to entitle him to be admitted
thereto as a teacher or a stud ent or to hold any Office therein or to graduate thereat or to
enjoy or to exercise any privilege thereof.
(3) The aims and objects of the University shall be,-
(a) to become a globally recognised Institution of excellence in the field of higher
education focusing on economics and allied disciplines;
(b) to develop the autonomous institution into an advanced centre for teaching,
research, training and policy advocacy;
(c) to undertake training programmes for policy makers and others from both
public and private sectors;
(d) to offer consultancy and to accept sponsored projects in the fields of
economics and other social sciences;
(e) to undertake by itself and to provide assistance for publications including
publication of journals, research papers, working papers, policy briefs and of
articles, occasional papers, journals, periodicals and books; use of digital
media, visual media, print media for its outreach activities and for
augmenting library information services for the furtherance of any of its aims
and objects;
(f) to cooperate, collaborate and work jointly with International, National, State
and other local Agencies or Institutions or Entities in economics and other
related disciplines, i n the areas of teaching, research, training and policy
advocacy, and arrange for exchange of students, material and data as also in
organizing symposia, conferences, workshops, interactions and in
undertaking research and project consultancies;
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(g) to invi te representatives of Governments, Universities, Institutions, Policy
advocacy groups and such other Organizations of India and of foreign
countries and invite outstanding persons in the fields of academics, policy
making and business of national or intern ational repute to participate in the
programmes of the University;
(h) to do all such lawful acts and things either by itself or jointly with other
entities or organizations or persons as the University may consider
necessary, incidental and essential or c onducive to the attainment of any or
all of the objects of the University referred to or implied above;
(i) generally to take all such measures as are within the competence of the
University for the promotion of research in respect of social and economic
development and to perform all such academic functions and undertake
such other academic activities as may be approved by the Executive Council;
and
(j) to take up other works as desired by the Executive Council, from time to
time, and also works entruste d by the State Government or the Central
Government or other Government Agencies, Corporate Bodies - public or
private, from time to time, in the fields of economics, education and related
aspects.
5. Powers and functions of the University. - The powers an d functions of the
University shall be,-
(i) to administer and manage the University and such centres for research,
education and instruction as may be necessary for the furtherance of the
objects of the University;
(ii) to provide for instruction in such branches of knowledge or learning
pertaining to economics and other social science subjects, as the University
may think fit and to make provision for research and for the advancement
and dissemination of knowledge in these subjects;
(iii) to organize and undertake extra-mural teaching and extension services;
(iv) to hold examinations and to grant diplomas or certificates, and to confer
degrees and other academic distinctions on persons subject to such
conditions as the University may determine and to withdraw any such
diplomas, certificates, degrees or other academic distinctions for good and
sufficient cause;
(v) to confer Honorary Degrees or other distinctions on persons in the manner
laid down in the Regulations;
(vi) to fix, demand and receive fees and other charges;
(vii) to establish such special centres, specialised study centres or other units for
research and instruction as are, in the opinion of the University, necessary
for the furtherance of its objects;
(viii) to institute and maintain Halls of Residence and hostels and to recognize
places of residence for the students of the University and to withdraw such
recognition accorded to any such place of residence;
(ix) to supervise and control the Halls of Residence and to regulate the discipline
of the students of the University and to make arrangements for promoting
their health;
(x) to make such arrangements in respect of the residence, discipline and
teaching of women students;
(xi) to create Academic, Technical, Administrative, Ministerial and other posts
and to make appointments thereto;
(xii) to regulate and enforce discipline among the employees of the University and
to take such disciplinary measures as may be deemed necessary;
(xiii) to institute Professorships, Associate Professorships, Assistant
Professorships and any other teaching, academic o r research posts required
by the University;
(xiv) to appoint persons as Professors, Associate Professors, Assistant Professors
or otherwise as Teachers and Researchers of the University;
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(xv) to institute and award fellowships, scholarships, prizes and medals for
meritorious students. To provide for printing, reproduction and publication
of research and other works and to organise exhibitions;
(xvi) to sponsor and undertake research in all aspects of economics and socia l
science;
(xvii) to establish Centers of Research and Exce llence in Economics and allied
subjects in other parts of the State;
(xviii) to cooperate with any other organization in the matter of education, training
and research in economics, social sciences and allied subjects for such
purposes as may be agreed upon on su ch terms and conditions as the
University may from time to time determine;
(xix) to cooperate with institutions of higher learning in any part of the world
having objects wholly or partially similar to those of the University, by
exchange of teachers and scholar s and generally in such manner as may be
conducive to the common objects;
(xx) to regulate the expenditure and to manage the accounts of the University;
(xxi) to establish and maintain within the University premises or elsewhere in its
area of jurisdiction, such class rooms, and study halls as the University may
consider necessary and adequately furnish the same and to establish and
maintain such libraries and reading rooms as may appear convenient or
necessary for the University;
(xxii) to receive grants, endowments, subsc riptions, donations and gifts for the
purposes of the University consistent with the objects for which the
University is established;
(xxiii) to purchase, take on lease or accept as gifts or otherwise any land or
building or works with prior approval of the State Government, which may
be necessary or convenient for the purposes of the University and on such
terms and conditions as it may think fit and proper and to construct or alter
and maintain any such building or works;
(xxiv) to sell, exchange, lease or otherwise dis pose of all or any portion of the
moveable properties of the University, on such terms as it may think fit and
proper without prejudice to the interests and activities of the University, with
prior approval of the State Government;
(xxv) to draw and accept, to m ake and endorse, to discount and negotiate,
Government of India and other promissory notes, bills of exchange, cheques
or other negotiable instruments;
(xxvi) to execute conveyances, transfers, re -conveyances, mortgages, leases,
licenses and agreements in respec t of property, moveable or immovable
including Government securities belonging to the University or to be
acquired for the purposes of the University;
(xxvii) to appoint in order to execute an instrument or transact any business of the
University any person or agency as it may deem fit;
(xxviii) to enter into any agreement with the Central Government, State
Governments, the University Grants Commission or other Bodies f or
receiving grants;
(xxix) to accept grants of money, securities or property of any kind on such terms
as it may deem expedient;
(xxx) to raise and borrow money on bonds, mortgages, promissory notes or other
obligations or securities founded or based upon all or any of the properties
and assets of the University or without any securities and upon such terms
and conditions as it may think fit and to pay out of the funds of the
University, all expenses incidental to the raising of money, and to repay and
redeem any money borrowed;
(xxxi) to invest the funds of the University or money entrusted to the University in
or upon such securities and in such manner as it may be prescribed by
Statutes from time to time and transpose any such investment;
(xxxii) to make such Statutes as may, from time to time, be considered
necessary for regulating the affairs and the management of the University
and to alter, modify and to rescind them;
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(xxxiii) to constitute for the benefit of the academic, technical, administrative and
other staff, in such mann er and subject to such conditions as may be
prescribed by the Statutes, such as pension, insurance, provident fund and
gratuity as it may deem fit and to make such grants as it may think fit for
the benefit of employees of the University, and to aid in est ablishment and
support of the associations, institutions, funds, trusts and conveyance
calculated to benefit the staff and the students of the University;
(xxxiv) to delegate all or any of its powers to the Vice Chancellor or any committee
or any sub-committee or to any one or more members of its Authorities or its
Officers except power to make statute; and
(xxxv) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement of the
aforesaid objects or any one of them.
6. Admission to the University. - (1) The University shall subject to the provisions
of this Act and the statutes, be open to all persons.
(2) Nothing contained in sub-section (1), shall require the University,-
(a) to admit to a ny course of study any person who does not possess the prescribed
academic qualification or standard;
(b) to retain on the rolls of the University any student whose academic record is
below the minimum standard required for the award of a degree, diploma or
other academic distinction; or
(c) to admit any person or retain any student whose conduct is prej udicial to the
interests of the University or the rights and privileges of other students and
teachers.
(3) Subject to the provisions of sub-section (2), the Government may, by order, direct
that the University shall reserve such percentage of seats therei n for the students belonging
to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be
specified in such order and where such direction has been given the University shall make
the reservation accordingly.
7. Power to issue direct ions.- The Chancellor may either suo motu or on the
recommendation of the Government issue such directions as may be necessary or expedient
in the interest of both administration and academic functioning of the University and in
particular to ensure peace and tranquility and to protect the property and finances.
8. Power to annul the orders of the University. - The Government may by order
published in the Official Gazette annul any order, notification, resolution or any
proceedings of the University which in its opinion is not in conformity with the provisions of
this Act, or the Statutes, Regulations, or Ordinances or is otherwise inconsistent with the
policy of the Government.
CHAPTER – III
OFFICERS OF THE UNIVERSITY
9. Officers of the University. - The following shall be the Officers of the University,
namely:-
(1) The Chancellor.
(2) The Pro Chancellor.
(3) The Vice Chancellor.
(4) The Registrar.
(5) The Controller of Examinations.
(6) The Finance Officer.
(7) The Dean(s).
(8) Such other Officers of the University, as may be declared by the Statutes to
be the Officers.
10. The Chancellor. - (1) The Governor of Karnataka shall be the Chancellor of the
University. He shall by virtue of his office be the head of the University and shall when
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present, preside at any convocation of the University and confer degrees, diploma or other
academic distinctions upon persons entitled to receive them.
(2) Where power is conferred upon the Chancellor to nominate persons to the
authorities, the Chancello r shall to the extent necessary, nominate persons to represent
interests not otherwise adequately represented.
(3) The Chancellor may on his own motion or on application call for and examine
the record of any officer or authority of the University in res pect of any proceedings to
satisfy himself as to the regularity of such proceedings or the correctness, legality or
propriety of any decision taken or order passed therein; and, if, in any case it appears to the
Chancellor that any such decision or orders shall be modified, annulled, revised or remitted
for reconsideration, he may pass orders accordingly:
Provided that, every application to the Chancellor for the exercise of the powers
under this section shall be preferred within three months from the dat e on which the
proceedings, decision or order to which the application relates was communicated to the
applicant:
Provided further that no order prejudicial to any person shall be passed unless such
person has been given an opportunity of making his representation.
11. Inspection.- (1) The Chancellor shall have the right to cause an inspection or
inquiry to be made, by such person or persons as he may direct, of the University, its
buildings, University libraries, museums and equipments, and of any inst itutions
maintained or recognised by the University and also of the research, teaching and other
work conducted or done by the University, and to cause an inquiry to be made in respect of
any matter connected with the University. The Chancellor shall in ev ery case give notice to
the University of his intention to cause such inspection or inquiry to be made and the
University shall be entitled to be represented thereat.
(2) The Chancellor shall communicate to the Executive Council of his views with
reference to the results of such inspection or inquiry and may after ascertaining the opinion
of the Executive Council thereon advice the University upon the action to be taken and fix a
time limit for taking such action.
(3) The Executive Council shall report t o the Chancellor the action, if any, which is
proposed to be taken or has been taken upon the results of such inspection or inquiry.
Such report shall be submitted within such time as the Chancellor may direct.
(4) Where the Executive Council does not ta ke action to the satisfaction of the
Chancellor within the time limit as may be fixed under sub -section (2), the Chancellor may,
after considering any explanation furnished or representation made by the Executive
Council, issue such directions as he may t hink fit and the Executive Council shall comply
with such directions. In the event of the Executive Council not complying with such
directions by the Chancellor, the Chancellor shall have power to appoint any person or body
to comply with such directions and make such orders as may be necessary for the expenses
thereof.
(5) The Chancellor shall exercise such other powers and perform such other duties
as may be conferred on him by or under this Act.
12. The Pro -Chancellor.- The Minister in charge of the Higher Education in the
State of Karnataka shall be the Pro-Chancellor of the University.
13. The Vice Chancellor. - (1) The Vice Chancellor shall be a whole time Officer
and be the Principal academic and executive officer of the University.
(2) He shall be a person of the highest level of competence, integrity, morals
and institutional commitment. Besides, the Vice Chancellor shall be an eminent
academician with specialization in Economics, Fiscal Management, Social Science,
Mathematics, Statistics, Bankin g or other related subjects with a minimum teaching
experience of twenty -five years out of which at least ten years as Professor as per
University Grants Commission norms or in an equivalent position at a reputed research
and development or administrative organization.
(3) The powers, functions, duties and responsibilities of the Vice Chancellor
shall be as specified in the Schedule.
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(4) The Vice Chancellor shall be appointed by the Chancellor as per the following
procedure, namely:-
(i) The State Government shall constitute a Search -cum-Selection Committee for
the appointment of Vice Chancellor ordinarily three months before the expiry
of the term of Office of the incumbent Vice Chancellor.
(ii) The Search-cum-Selection Committee shall consis t of five Members, each one
being an eminent academician, not below the rank of a University Vice
Chancellor or Vice Chancellor of an Institute of National Importance. One of
these Members shall be nominated by the Chancellor, one by the University
Grants Commission, two by the State Government and one by the Executive
Council. The State Government shall appoint one of these Members as the
Chairperson of the Search – cum - Selection Committee:
Provided that, the quorum for the meeting shall be three persons:
Provided further that, such of the Members nominated, who do not
respond positively within one month of being communicated of their
appointment, shall be automatically replaced by other nominations.
(iii) The Additional Chief Secretary or Principa l Secretary or Secretary to the
Government, Higher Education Department or his nominee not below the rank
of Deputy Secretary to the State Government shall be the Convener of the
Search-cum-Selection Committee. The Convener shall assist the Search -cum-
Selection Committee in its assignment and also place before it, an available
database of all the eligible candidates after inviting applications for the same
to the position of Vice Chancellor on the basis of nominations received from
eminent persons and the panel of selected candidates shall be prepared by the
Search-cum-Selection Committee from such database.
(5) No person presently connected with the affairs of the State Government or the
University shall be nominated as a Member of the Search – cum - Selection Committee.
(6) The Search -cum-Selection Committee shall submit to the State Government,
within two months from the date of its constitution a panel of three names of persons
fulfilling the requirements under sub -section (2) and are eminent academician s from the
field of Economics and/or Social Sciences. The panel of names shall be arranged in the
alphabetical order. The State Government shall, keeping in view merit, equity and social
justice, recommend one name from out of this panel to the Chancellor for appointment as
Vice Chancellor:
Provided that, if the Chancellor is not satisfied with the name recommended by the
State Government for reasons recorded, the Chancellor may call for reconsideration of the
recommendation submitted. The State Government shall after due consideration, submit its
final recommendation for appointment of the Vice Chancellor and the Chancellor shall
appoint such person as the Vice Chancellor within thirty days of the submission of its
recommendation:
Provided further that, th e first Vice Chancellor of the University established under
this Act shall be appointed by the State Government subject to such terms and conditions
as may be specified by it.
(7) A person to be appointed as Vice Chancellor shall have clear four years of t enure
as Vice Chancellor and shall cease to hold the Office on attaining the age of Sixty Seven
years.
(8) The Vice Chancellor shall, subject to the pleasure of the Chancellor and the State
Government, hold the Office for a maximum period of four years. H e shall not be eligible for
re-appointment for a second term.
(9) The Vice Chancellor shall not be removed from his Office except by an order of
the Chancellor on the grounds of willful omission or refusal to carry out the provisions of
this Act or for abu se of the powers vested in him on consideration of the Report of an
Inquiry ordered by the Chancellor under sub-section (10).
(10) For the purpose of holding an Inquiry, the Chancellor shall appoint a person
who is or has been a Judge of the High Court o r the Supreme Court. The Inquiry Authority
shall hold the inquiry after giving an opportunity to make representation by the Vice
Chancellor and shall submit its findings and recommendations to the Chancellor. The
Chancellor shall on consideration of the sa me take appropriate action in the matter
including action in civil or criminal proceedings as may be required in his opinion.
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(11) The emoluments and other conditions of service of the Vice Chancellor shall be
as determined by the Chancellor subject to suc h conditions as laid down by the University
Grants Commission from time to time:
Provided that, the emoluments of the Vice Chancellors in the State Universities shall
have uniform structure.
(12) If a retired person is appointed as Vice Chancellor, the te rms and conditions of
service upon his appointment as Vice Chancellor including emoluments shall be as
determined by the Chancellor.
(13) If a Professor in the service of a University is appointed as Vice Chancellor, he
shall retain his lien in the post held earlier to the appointment.
14. Powers and functions of the Vice Chancellor .- (1) As the Principal Executive
and Academic Officer of the University, the Vice Chancellor shall exercise general control
over the affairs of the University. He shall exercise all the powers necessary for the
maintenance of discipline in the University.
(2) The Vice-Chancellor shall be ex -officio Chairperson of the Executive Council, the
Academic Council, the Finance Committee and also other Authorities or Bodies of the
University as provided by the Schedule and the Statutes. He shall preside at the
Convocation of the University in the absence of both the Chancellor and the Pro Chancellor.
He shall also preside at the meetings of other Authorities or Bodies of the University, and
shall be entitled to vote.
(3) He shall ensure that all the prov isions of this Act and of the Statutes, the
Ordinances, the Regulations and the Rules of the University are observed and shall have all
the powers necessary for that purpose.
(4) He may either himself or through any Officer of the University authorized in
writing by him convene the meetings of the Executive Council, the Academic Council, the
Finance Committee and other Authorities or Bodies of the University where he is the Ex -
officio Chairperson and shall perform all such acts as may be necessary to carry out and
give effect to the decisions of these Authorities.
(5) In case of emergency which, in his opinion requires immediate action, the Vice
Chancellor shall take such action as he deems necessary and shall at the earliest
opportunity thereafter report t he action taken to such Authority or Body which in the
ordinary course would have dealt with the matter:
Provided that, if the action taken by the Vice Chancellor is not approved by the
Authority or the Body concerned, he may refer the matter to the Chanc ellor, whose
decision thereon shall be final:
Provided further that, any person in the service of the University affected by the
decision of the Authority or the Body based on the Report of the Vice Chancellor under this
sub-section may prefer an appeal to the Chancellor within thirty days from the date on
which the decision was communicated to him and the decision of the Chancellor on such
appeal shall be final:
Provided also that, the powers vested under this sub -section shall not be exercised
to revise the pay scales of University employees if in the exercise of the powers under this
sub-section Statutes or Regulations are framed, they shall be subject to the approval of the
Chancellor under the relevant provisions of this Act and if Ordinances are made they shall
be submitted to the approval of the Chancellor as may be required as per provisions in this
Act.
(6) The Vice Chancellor shall exercise such other powers and perform such other
duties and functions as may be provided by the Statutes, Ordinances and Regulations of
the University.
15. Arrangement of Work during Vacancy in the Office of the Vice Chancellor .-
During the temporary absence of the Vice Chancellor by reason of leave, illness or vacancy
in the office of the Vice Chancellor remaining u nfilled, the Chancellor in consultation with
the State Government may designate the senior - most Professor of the University as the
Vice Chancellor in-charge of the University, until permanent arrangements are made.
16. The Registrar.- (1) The Registrar shall be appointed by the State Government.
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(2) A Person to be appointed as Registrar of the University shall ordinarily be a
Professor in the University system having 25 years of total teaching experience of which a
minimum of 5 years as Selected Profe ssor or a Person belonging to the cadre of IAS of KAS
(Senior Scale).
(3) The term of Office of the person appointed as Registrar shall be limited to three
years.
(4) The Registrar shall be the ex -officio Secretary of the Executive Council and the
Academic Council. He shall be a member of the Finance Committee, the Faculty and shall
be deemed to be a member of the other Authorities.
(5) It shall be the duty of the Registrar,-
(i) to be the custodian of the records, the common seal and such other
property of the University as the Vice Chancellor, or the Executive
Council shall commit to his charge;
(ii) to issue notices convening the meetings of the Executive Council, the
Academic Council, the Faculties, the Boards of Studies, and of Authority
or Body of the Univer sity concerned and to keep the minutes of all such
meetings;
(iii) to conduct the official correspondence of the Authorities or the Bodies
of which he shall be the Secretary;
(iv) to supply to the Chancellor and to the State Government copies of the
Agenda of the meetings of the Authorities or the Bodies of the University
concerned as soon as they are issued and the minutes of the meeting
within a month of holding of the meeting;
(v) keep the minutes of all meetings of the Executive Council, the Academic
Council, the Finance Committee, the Faculties and any Board or
Committee or Council appointed by the Authorities;
(vi) call a meeting of the Executive Council forthwith in an emergency, when
neither the Vice Chancellor nor the officer duly authorised is able to act
and to take its directions for carrying on the work of the University;
(vii) be directly responsible to the Vice Chancellor for the proper discharge of
his duties and functions; and
(viii) perform such other duties as may be assigned, from time to time, by the
Executive Council or the Vice-Chancellor.
(6) The Registrar shall exercise such other powers and perform such other duties as
may be provided by the Ordinances or Regulations and as may be allocated to him from
time to time by the Vice Chancellor.
17. The Controller o f Examinations.- (1) The Controller of Examinations shall be
appointed for a tenure three years, by the State Government from among Assistant
Professors having a doctor degree with a minimum teaching experience of seven years in the
University system.
(2) The Controller of Examinations shall be a Member of the Academic Council
of the University concerned. He may be an invitee at the Executive Council and the Finance
Committee Meetings, whenever required.
(3) The Controller of Examination shall be in -charge of the conduct of
examinations and all other matters incidental thereto and ancillary therewith and shall
perform such other duties as may be provided by the Statutes or the Ordinances, or as may
be allocated to him by the Vice Chancellor. The Controller of Examination may be assisted
by one or more persons at the level of Deputy/Assistant Controller of Examinations, based
on the size or range of activities of the University.
18. The Finance Officer. - (1) The Finance Officer shall be appointed by the State
Government from among the Officers in the State Accounts Department.
(2) The tenure of appointment of the Finance Officer shall be limited to three years
and the emoluments and other terms and conditions of appointment of the Finance Officer
shall be as provided in the Statutes.
(3) The Finance Officer shall, subject to the control of the Finance Committee,
exercise such powers and perform such duties and functions as may be prescribed by the
Statutes, the Ordinances and the Regulations or as may be required from time to time by
12
the Vice Chancellor. He shall be the ex -officio Secretary of the Finance Committee and an
Invitee at meetings of other Authorities or Bodies of the University as may be required.
(4) The Finance Officer may be assisted by one or more persons at the level of
Deputy and Assistant Finance Officers, based on the size or range of activities of the
University.
19. The Dean. - (1) There shall be a Dean for each Faculty of the University who
shall be the Chief Academic Officer of the Faculty concerned.
(2) He shall be appointed by the Vice Chancellor from among the Professors in the
University.
(3) The procedure for appointment of the Dean, his tenure of Office and his powers,
functions, duties and responsibilities shall be as provided by the Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
20. Authorities of the University.- The following Bodies shall be the Authorities of
the University:-
(1) The Executive Council.
(2) The Academic Council.
(3) The Board of Studies.
(4) The Research Council.
(5) The Finance Committee.
(6) Such other Bodies as may be by Regulations be declared to be the
Authorities of the University.
21. Executive Council. - There shall be the Executive Council of the University,
which shall consist of the following members, namely.-
(1) The Vice Chancellor shall be the Chairperson.
(2) Five eminent persons nominated by the State Government representing
Banking, Information Technology, Industry, Law and Capital Market
sectors, of whom one shall belong to Scheduled Castes, one to Scheduled
Tribes, one to OBCs or Minorities and two to g eneral category. Among
the above, one shall be a woman.
Provided that the Members nominated shall have a minimum
qualification of Postgraduate in the discipline of Economics or any other
Social Sciences or Degree in professional courses.
(3) Two persons of whom one shall be a Member of the Legislative Assembly
nominated by the speaker and one a Member of the Legislative Council,
nominated by the Chairman of the Karnataka Legislative Council for a period of
three years or until they continue to be the memb ers of the respective Houses,
whichever is earlier.
(4) Three officials representing the State Government at the level of Additional
Chief Secretary or Principal Secretary or Secretary from each of the
Departments of Higher Education, Finance and Social We lfare or their
nominees not below the rank of Deputy Secretary.
(5) Vice Chairman or Executive Director of the Karnataka State Higher
Education Council.
(6) Dean of the Faculty nominated by the Vice Chancellor by rotation in
order of seniority in the University.
(7) Two Professors of the University nominated by the Vice Chancellor by
rotation in order of seniority in the University for a period of one year
each.
(8) The Registrar shall be the Secretary.
22. Term of Office of Executive Council. - (1) Where a person has become a
member of the Executive Council by reason of the Office or appointment he holds, his
membership shall terminate when he ceases to hold that Office or appointment.
(2) A non-official member of the Executive Council shall ceas e to be a member if he
resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal
13
offence involving moral turpitude or if a member other than the Vice Chancellor, Dean or
Professor accepts a full -time appointment in the Universit y or if he fails to attend three
consecutive meetings of the Executive Council without obtaining the leave of absence from
the Chairperson of the Executive Council.
(3) Unless their membership of the Executive Council is previously terminated as
provided in the above sub -clauses non -official members of the Executive Council shall
relinquish their membership on the expiry of three years from the date on which they
become members of the Executive Council but shall be eligible for re -nomination or re -
appointment, as the case may be.
(4) A non-official member of the Executive Council other than an ex -officio member
may resign his Office by a letter addressed to the Chairperson of the Executive Council and
such resignation shall take effect as soon as it has been accepted by the Chairperson.
(5) Any vacancy in the Executive Council shall be filled either by appointment or
nomination, as the case may be, by the respective Authority entitled to make the same and
on the expiry of the period of the vacancy such appointment or nomination shall cease to be
effective.
23. Powers and Functions of the Executive Council. - (1) The Executive Council
shall be the Chief Executive Body of the University. The Executive Council shall have the
powers to manage the affairs of the University and be responsible for the orderly
functioning of the University.
(2) Without prejudice to the generally of the foregoing, the Executive Council shall
have the following powers, functions and duties, namely:-
(i) to receive, acquire, hold, co ntrol, administer, manage and regulate the
funds and properties of the University and for that purpose appoint such
agents as it may deem necessary and proper.
(ii) to cause to be maintained proper record of the properties and the funds of
the University and consider its annual accounts and audit report for the
past year and its budget estimates for the next year, as put up by the
Finance Committee before making recommendations on them to the
State Government:
Provided that, the Executive Council shall cause to adopt the Public
Finance Management System (PFMS) as may be directed by the State
Government within one year from the date of coming into force of this
Act.
(iii) to enter into, vary, and cancel contracts on behalf of the University.
(iv) to admin ister and control the colleges, hostels, libraries, laboratories,
museums and other institutions established or maintained by the
University.
(v) to recognize, regulate, supervise and control the residence and discipline
of students of the University withi n the campus or its annexes and
elsewhere to promote their health and wellbeing.
(vi) to create teaching and academic posts, such as, Professors including
Honorary or emeritus or adjunct Professors, Associate Professors,
Assistant Professors and any other posts of the University, to determine
the number of such posts, to prescribe their dutiesExcerpt shown. Open the full act in Lexace.