LexThe Karnataka State AYUSH University Act, 2021.
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 08 OF 2022
THE KARNATAKA STATE AYUSH UNIVERSITY ACT, 2021
Section:
1. Short title and commencement
2. Definitions
3. Establishment and Incorporation of the University
4. Objects of the University
5. Powers and functions of the University
6. Jurisdiction, Admission to Privileges etc
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 the 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. Other Boards, Committees and Councils
29. The Statutes
30. Making of the statutes and their enactment
31. The ordinances
32. Procedure for making of the ordinances
33. The Regulations
34. Power to make the rules
35. Action not invalidated merely on the grounds of defect in constitution,
vacancy and other
36. University Funds
37. Dissolution or winding up of the university
38. Annual Accounts and Audit
39. Financial Estimates
40. Powers of Government to direct Audit
41. Annual Report
42. Affiliation of colleges
43. Recognition of certain institutions
44. Inspection of colleges and reports
45. Withdrawal of affiliation
46. Execution of purchases
47. Transitory Provisions
48. Savings of certain examination
49. Authorities and officers of the University and other matters
50. Indemnity
51. Power to amend the schedule
52. Removal of difficulties at the commencement
53. Amendment of the Rajiv Gandhi University of Health Sciences Act, 1994
54. Constitution of Standing Committees and appointment of Ad-hoc
Committees
55. The Selection Committee
56. The Research Council
57. Powers and functions of the Research Council
58. The Board of studies
59. Delegation of powers by the Executive Council
60. Other officers and employees
61. Provident Fund, Gratuity, Pension and any other benefit scheme
62. Withdrawal of degrees or diplomas
63. Discipline
64. Sponsored schemes
65. Teaching and research in the University
STATEMENT OF OBJECTS AND REASONS
ACT 08 OF 2022 It is a considered necessary to establish a university called
the Karnataka State AYUSH University, with headquarters at Shivamogga as a
university of excellence in the area of AYUSH systems in the State to meet the
increasing complexity of growth and development in the field of AYUSH, to set a
standard to perform multiple functions in academics, Research, consultancy,
think-tank, training and knowledge dissemination to meet the needs of
Government in the fie ld of public health, AYUSH industry, development of
medicinal plant resource academia and society at large and for matters
connected therewith or incidental thereto.
Hence the Bill.
[L.A. Bill No. 44 of 2021, File No. SAMVYASHAE 34 SHASANA 2021]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India..]
[Published in Karnataka Gazette Extra-ordinary No. 79 in part-IVA dated: 17.02.2022]
KARNATAKA ACT NO 08 OF 2022
(First published in the Karnataka Gazette Extra-ordinary on the 17th day of February, 2022)
THE KARNATAKA STATE AYUSH UNIVERSITY ACT, 2021
(Received the assent of the Governor on the 9th
day of February, 2022)
An Act to provide for establishment and incorporation of the Karnataka State
AYUSH University at Shivamogga.
Whereas it is expedient to establish and incorporate a new university to be
called as the Karnataka State AYUSH University at Shivamogga, as a university of
excellence in the areas of Ayurveda, Yoga, Naturopathy, Unani, Siddha, Sowa Rigpa
and H omoeopathy systems of medicine in the State to meet the ever increasing
complexity of growth and development in the field of Ayurveda, Yoga, Naturopathy,
Unani, Siddha, Sowa Rigpa and Homoeopathy system to set a standard to perform
multiple functions in Ac ademics, Research, Consultancy, think -tank, training and
knowledge dissemination, to meet the needs of Government in the field of public
health, ayush industry, development of medical plant resource, academia and society
at large and for matters connected therewith or incidental thereto.
Be it enacted by the Karnataka State Legislature in the seventy second year of
the Republic of India as follows:-
CHAPTER – I
PRELIMINARY
1. Short title and commencement. -(1) This Act may be called the Karnataka
State AYUSH University Act, 2021.
(2) It shall come into force on such date as the State Government may, by
notification in the official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(1) “Academic Council” means the Academic Council of the University;
(2) “Affiliated college” means a college or institution situated within the
University Area and affiliated to the University in accordance with the Statutes
prescribed and includes all colleges and institutions deemed to be affiliated to the
University under this Act;
(3) “Appointed date” means the date appointed for the commencement of
this Act;
(4) “Apex body” means the National Commission for Indian System of
Medicine constituted under section 3 of the National Commission for Indian System of
Medicine Act, 2020 and the National Commission for Homoeopathy constituted under
section 3 of the National Commission for Homoeopathy Act, 2020 as the case may be;
(5) “Authorities” means the Authorities of the University;
(6) “AYUSH system of medicine” means the Ayurveda, Yoga and
Naturopathy, Unani, Siddha, Sowa Rigpa and Homoeopathy including all branches
concerning preventive, promotive, curative and rehabilitative services;
(7) “Chancellor” means the Chancellor of the University;
(8) “Controller of Examination” means Control of examination of the
University;
(9) “Executive Council” means the Executive Council of the University;
(10) “Officer” means an officer of the University;
(11) “Pro-Chancellor” means the Pro Chancellor of the University;
(12) “Registrar” means the Registrar of the University;
(13) “Regulations” means the regulations of the University made under
section 30 of the Act;
(14) “Schedule” means the schedule appended to this Act;
(15) “Teacher” means professors including hono rary or emeritus or
consultant or contract or adjunct professor, associate professor or assistant professors
of the University or constituent college imparting instructions in the University;
(16) “University” means the Karnataka State AYUSH University establi shed
under this Act; and
(17) “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, an affiliating University called the Karnataka
State AYUSH University for the furtherance of the objects of the university as detailed
under 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 do 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 processes in such
suits and proceedings shall be issued to and served on the Registrar.
(4) The Headquarters of the University shall be at Shivamogga having
jurisdiction over the entire State of Karnataka.
4. Objects of the University. - (1) The objects of the University shall be to
advance and disseminate learning and knowledge in the field of AYUSH System of
Medicine and allied subjects and their role in the field of providing better health and
wellness to the people, to develop in the students and research scholars a sense of
responsibility to serve the society at large, by imparting quality higher education in the
field of Ayurveda and to organize lectures, seminars, symposia and conferences to
promote knowledge AYUSH System of Medicine and to hold examinations and confer
degrees and other academic distinctions and to do all such things as ar e 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 persons 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 student 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 as followed, namely:-
(i) to become a globally recognized institution of excellence in the field of
AYUSH System of Medicine and allied disciplines, a s set out in apex body
norms;
(ii) to offer consultancy and to accept sponsored projects in the fields of AYUSH
System and other allied sciences;
(iii) to undertake by itself and to provide assistance for publications including
publication of journals, research pap ers, working papers, policy briefs and
of articles, occasional papers, journals, periodicals and books and use of
digital media, visual media, print media for its outreach activities and for
augmenting library information services for the furtherance of an y of its
aims and objects;
(iv) to cooperate, collaborate and work jointly with international, national, state
and other local agencies or institutions or entities in AYUSH System and
other related disciplines, in 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 training interactions
and in undertaking research and project consultancies;
(v) to invite 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 AYUSH academics,
policy making and business of national or international repute to
participate in the programmes of the University;
(vi) 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 conducive to the attainment of any or
all of the objects of the University referred to or implied above;
(vii) generally to take all such measures as are within the competence of the
University for the promotion of research in respect of AYUSH Health
sciences and to perform all such academic functions and undertake such
other academic activities as may be approved by the Executive Council; and
(viii) to take up other works as desired by the Executive Council, from time to
time and also works entrusted by the State Government or the Central
Government or other Government agencies, Corp orate bodies, public or
private, from time to time, in the fields of AYUSH System of public health,
education research, ayush industry and related aspects.
5. Powers and functions of the University. -The powers and functions of the
University shall be as followed, namely:-
(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 lear ning
pertaining to AYUSH System and allied 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 research teaching and e xtension
services;
(iv) to hold examinations and to grant diplomas or certificates or fellowships
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, fellowships 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 fee 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 make such arrangements in respect of the residence, discip line and
teaching of women students;
(ix) to create academic, technical, administrative, ministerial and other posts
and to make appointments thereto;
(x) to regulate and enforce discipline among the employees of the University
and to take such disciplinary measures as may be deemed necessary;
(xi) to institute Professorships, Associate Professorships, Assistant
Professorships fellowships and any other teaching, academic or research posts
required by the University;
(xii) to appoint persons as Professors, Associate Professors, Assistant Professors
or otherwise as Teachers and Researchers of the University as per the apex body;
(xiii) to institute and award fellowships, scholarships, prizes and medals for
meritorious students and provide for printing, reproduction and publication o f
research and other works and to organise exhibitions;
(xiv) to sponsor and undertake research in all aspects of AYUSH;
(xv) to co -operate with any other organizations in the matter of education,
training and research in ayush and allied subjects for such purposes as may be
agreed upon on such terms and conditions as the University may, from time to time,
determine as per the norms set out by the State Government and the Ministry of
AYUSH, Government of India;
(xvi) to co-operate with institutions of higher learning in a ny part of the world
having objects wholly or partially similar to those of the University, by exchange of
teachers and scholars and generally in such manner as may be conducive to the
common objects, as per the norms set out by the State Government and M inistry of
AYUSH, Government of India, from time to time;
(xvii) to regulate the expenditure and to manage the accounts of the University;
(xviii) to establish and maintain within the University premises such class
rooms and study halls as the University may consider ne cessary and adequately
furnish the same and to establish and maintain such libraries and reading rooms as
may appear convenient or necessary for the University;
(xix) to receive grants, CSR grants, endowments, subscriptions, donations and
gifts for the purposes of the University, consistent with the objects for which the
University is established;
(xx) 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 conven ient 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;
(xxi) to sell, exchange, lease or otherwise dispose -off 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;
(xxii) to execute conveyances, transfers, re -conveyances, mortgages, lea ses,
licenses and agreements in respect of property, moveable or immovable including
Government securities belonging to the University or to be acquired for the purposes
of the University:
Provided that, no immovable property shall be sold or transferred w ithout prior
approval of the State Government.
(xxiii) to appoint, in order to execute an instrument or transact any business of
the University, any person or agency as it may deem fit;
(xxiv) to enter into any agreement with the Central Government, State
Government, th e University Grants Commission, National Commission for India
System of Medicine(NCISM), National Commission for Homoeopathy (NCH),
universities and other bodies for receiving grants;
(xxv) to accept grants of money, securities or property of any kind on such
terms as it may deem expedient;
(xxvi) 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 as per the gui delines issued by
State Government from time to time;
(xxvii) 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;
(xxviii) to constitute for the benefit of the academic, technical, administrative
and other staff, in such manner 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 establishment and support of the associations, institutions,
funds, trusts and conveyance calculated to benefit the staff and the students of the
University;
(xxix) 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 the power to make statutes; and
(xxx) to do all such other acts and things as the Univers ity may consider
necessary, conducive or incidental to the attainment or enlargement of the aforesaid
objects or any one of them.
6. Jurisdiction, Admission to Privileges etc. -(1) Save as otherwise provided
in this Act, the powers of the University confe rred by or under this Act shall be
exercised in the University area and no educational institution beyond the said area
shall be associated with or admitted to any privileges of the University:
Provided that, nothing in this sub section pertaining to affil iation shall be
applicable to the Government Ayurvedic College, Shivamogga which shall be
constituent college of the University.
(2) Any privilege enjoyed from the Rajiv Gandhi University of Health Sciences by
the AYUSH Medical Colleges before the date of commencement of this Act shall, with
effect from such date as may be specified by the State Government in this behalf, be
deemed to be withdrawn and all AYUSH Medical Colleges, previously admitted to the
privileges of, or affiliated to, the Rajiv Gandhi Un iversity of Health Sciences shall be
deemed to be admitted to the privileges of the Karnataka State AYUSH University,
Shivamogga.
(3) The University shall, subject to the provisions of this Act, the statutes and
the regulation as notified by the apex body, from time to time, be open to all persons.
(4) Nothing contained in sub-section (3), shall require the University,-
(a)to admit to any 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 prejudicial to
the interes ts of the University or the rights and privileges of other students and
teachers.
(5) Subject to the provisions of sub -section (4), the State Government may, by
order, direct that the University shall reserve such percentage of seats therein 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.
(6) Notwithstanding anything contained in sub-section (3), due admission to the
University and its consistent colleges shall be regulated by the central and state
counselling agencies, as notified by the respective Government and the apex bodies
from time to time.
7. Power to issue directions. - The Chancellor may either suo moto 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 tranquillity 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 the Act or 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 Examination;
(6) The Finance Officer;
(7) The Dean(s); and
(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 Uni versity and shall
when present, preside at any convocation of the University and confer degree, 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 Chancellor 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 respect 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 order 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 m onths from the date on which the
proceeding, 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, a nd of any institutions
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 Chancell or shall in every
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 sha ll report to 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 do es not take 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 think 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 dire ctions 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 Health and Family
Welfare Department 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 Cha ncellor shall be an eminent
academician with specialization in any field of AYUSH System with a minimum
teaching experience of twenty-five years out of which at least ten years as Professor as
per Apex body norms or in an equivalent position at a reputed r esearch and
development or administrative organization.
(3) The Vice Chancellor shall be appointed by the Chancellor as per the
following procedure, namely:-
(i) The State Government shall constitute a Search Committee consisting of
four persons, who shall be experts in the field of AYUSH system, of whom, one shall be
nominated by the Chancellor, one by the University Grants Commission, one by the
State Government and one by the Syndicate. The State Government shall appoint one
of the members as the Chai rman of the Committee. The Principal Secretary to
Government, Department of Health and family Welfare or his nominee not below the
rank of the Deputy Secretary to Government shall be the convenor of the Search
Committee.
(ii) No person connected with the affairs of the State Government, the University
or any college or institution affiliated to the University shall be nominated as the
member of the Search Committee.
(iii) The Search Committee shall submit to the State Government a panel of
three names of persons fulfilling the requirements under sub -section (2) and are
eminent academicians from the field of AYUSH system, in the alphabetical order. The
State Government shall forward the panel to the Chancellor who shall keeping in view
merit, equity and soc ial justice and with the concurrence of the State Government,
appoint one person from the panel as the Vice-Chancellor:
Provided that the Chancellor may with the concurrence of the State
Government call for a second panel if he considers it necessary and the Search
Committee shall submit a second panel which shall be final.
Provided also that, the 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.
(4) No person shall be appointed to hold the office of Vice Chancellor if he has
attained the age of sixty five years.
(5) The Vice Chancellor shall, subject to the pleasure of the Chancellor and
subject to sub-section (4), hold the office for a maximum period of four years. He shall
not be eligible for re-appointment for a second term.
(6) The Vice Chancellor shall not be removed from his office except by an order
of the Chancellor on the grounds of wilful omission or refusal to carry out the
provisions of this Act or for abuse of the powers vested in him on consideration of the
report of an inquiry ordered by the Chancellor.
(7) For the purpose of holding an Inquiry, the Chancellor shall appoint a person
who is or has been a Judge of the High Court or 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 same take appropriate action
in the matter including action in civil or criminal proceedings as may be required in
his opinion.
(8) The emoluments and other conditions of service of the Vice Chancellor shall
be as determined by the Chancellor subject to such conditions as laid down by the All
India Council for Technical Education (AICTE), from time to time:
(9) If a retired person is appointed as Vice Chancellor, the terms and conditions
of service upon his appointment as Vice Chancellor including em oluments shall be as
determined by the Chancellor.
(10) 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 specified in 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 provisions of t his Act and of the statutes,
ordinances, regulations and 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 the action taken to suc h 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 Chancellor, 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 withi n 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 Univ ersity 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 submit ted to the approval of the Chancellor, as
may be required by the 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 unfilled, 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.
(2) A person to be appointed as Registrar of the University shall be from All
India Services or from the cadre of Karnataka Administrative Service (senior scale).
(3) The term of office of the person appointed as Registrar shall be maximum of
three year or as decided by the State Government.
(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 conv ening the meetings of the Executive Council, the
Academic Council, the Faculties, the Boards of Studies and of authority or body of the
University 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) to 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 power s and perform such other
duties as may be provided by the ordinance or regulation and as may be allocated to
him from time to time, by the Vice Chancellor.
17. The Controller of Examinations.- (1) The Controller of Examinations shall
be appointed for a tenure of three years, by the State Government from among
Professors with a minimum teaching experience of ten years in the University system.
(2) The Controller of Examinations shall be a membe r 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 ma tters 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.
18. The Finance Officer. -(1) The Finance Officer shall be appo inted by the
State Government from among the officers in the State Audit and 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 r egulations or as may be required from time to
time, by 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.
19. The Dean.-(1) There shall be a Dean for Faculty of AYUSH 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 ten ure 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, namely:-
(1) The Executive Council;
(2) The Academic Council;
(3) The Board of Studies;
(4) The Research Council;
(5) The Finance Committee; and
(6) Such other bodies as may be, by the regul ations be declared to be the
authorities of the University.
21. Executive Council. - (1) There shall be the Executive Council of the
University, which shall consist of the following members, namely:-
(i) The Vice-Chancellor;
(ii) The Secretary to Government, in charge of Health and Family
Welfare or his nominee not below the rank of Deputy Secretary to
Government;
(iii) The Commissioner/Director of AYUSH Department;
(iv) Six eminent persons nominated by the State Government from
amongst persons having special interest in the field of AYUSH
system of medicine, AYUSH Manufacturing Industry, raw
material growers and reputed practitioners out of whom one
shall be person belonging to the Scheduled Castes and one
belonging to the Scheduled Tribes and one shall be a woman;
(v) The President, Karnataka Ayurveda and Unani practitioner’s
board;
(vi) The President, Karnataka Board of Homoeopathic System of
Medicine;
(vii) Three Professors elected from amongst themselves;
(viii) Three teachers, other than Professors elected from amongst
themselves;
(ix) Two m embers, one each from the National Commission for
Indian System of Medicine and National Commission for
Homoeopathy to be nominated by Government; and
(x) Five heads of colleges nominated by the Chancellor in
consultation with the Vice Chancellor by rotation for a period of
three years, one each from Ayurveda, Unani, Homoeopathy,
Sidda or Sowa-Rigpa and Yoga and Naturopathy;
(2) No non -teaching employee of the University or an affiliated college
shall be eligible to be elected or nominated by the Executive Council.
(3) The Registrar shall be the Secretary.
22. Term of office of the 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 cease to be a member if
he resigns or becomes of unsound mind or becomes insolvent or is convicted of a
criminal offence involving moral turpitude or if a memb er other than the Vice
Chancellor, Dean or Professor accepts a full -time appointment in the University 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 whi ch
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 Execu tive 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 Counci l
shall have the following powers, functions and duties, namely:-
(i) to receive, acquire, hold, control, 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 administer 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 within 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 duties and conditions of service and take appropriate steps to recruit
them as and when necessary, based on the recommendation of the Academic Council
and as may be prescribed by the statutes, ordinances and regulations;
(vii) to create administrative, ministerial, other necessary posts and to make
appointments thereto in the manner as may be prescribed by the statutes, ordinances
and regulations, subject to the approval of the State Government;
(viii) to institute fellowships, travelling fellowships, scholarships, studentships,
exhibitions, medals and prizes on the recommendations of the Academic Council;
(ix) to regulate and enforce discipline among all categories of faculty, staff and
students within and outside its campuses, as prescribed by the statutes, ordinances
and regulations;
(x) to lay down and revise from time to time, the fee structure in respect of
tuition, research, examination, inspection and others, as may be prescribed by the
ordinances and regulations with the approval of the State Government;
(xi) to conduct examinations, as may be prescribed by the ordinances an d
regulations;
(xii) to appoint, subject to the provisions of the ordinances and regulations,
examiners and moderators and if necessary to change or to remove them and also to
fix their fee, emoluments and travelling and other allowances;
(xiii) to conside r the recommendations of the Academic Council to confer the
honorary degrees, titles or other academic distinctions and forward its decision to the
Chancellor;
(xiv) to constitute, administer, maintain and regulate the working of the centres
for student’s Training and Placement, publications and information, Sponsored
Research and Consultancy, Intellectual Property Rights, Continuing Education and
such other innovative activities;
(xv) to delegate such of its powers, functions and duties to the Vice Chancel lor
as may be prescribed by the statutes, ordinances and regulations;
(xvi) to select a comExcerpt shown. Open the full act in Lexace.