LexThe NIE University Act, 2019
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 12 OF 2019
THE NIE UNIVERSITY ACT, 2019
Arrangement 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 Pro-Chancellor
17. The Vice-Chancellor
18. The Pro Vice-Chancellor
19. Deans of faculties
20. The Registrar
21. The Finance Officer
22. Other Officers
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University
24. The Board of Governors and its powers
25. The Board of Management
26. The Academic Council
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27. The Research and Innovation Council
28. The Finance Committee
29. Other Authorities
30. Disqualification for membership of an Authority or Body
31. Proceedings not invalidated on account of vacancy
32. Provisions pertaining to Agenda matters
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes
34. Statutes how made
35. Power to amend the Statutes
36. Regulations
37. Regulations how made
38. Power to amend Regulations
39. Fixation of fee
CHAPTER - VI
MISCELLANEOUS
40. Conditions of service of employees
41. Right to appeal
42. Provident or pension fund
43. Disputes as to constitution of University authorities and bodies
44. Constitution of Committee
45. Filling of casual vacancies
46. Protection of action taken in goodfaith
47. Transitional provisions
48. Permanent Statutory Endowment Fund
49. University Endowment Fund
50. General Fund
51. Development fund
52. Maintenance of funds
53. Annual Report
54. Account and audit
55. Mode of proof of University record
56. Power of State Government to issue directions
57. Penalties
58. Power to enter and inspect
59. Power to give direction for dissolution of the University
60. Expenditure of the University during dissolution
61. Removal of difficulties
62. Power to make rules by the State Government
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STATEMENT OF OBJECTS AND REASONS
Act 12 of 2019.- National Institute of Engineering Society, Mysuru 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 the
quality education to the needy students. This also accelerates the enhancement of
gross enrolment ratio in higher education sector.
It is considered necessary to provide for establishment of a private university
of unitary nature in the name of the NIE University by the National Institute of
Engineering Society, Mysuru.
This private University focuses on to promote and undertake the instruction,
Teaching, training, consultancy, research and development in one or more field
such as science, engineering, Arts, Management, Commerce and for the matters
connected therewith or incidental thereto.
Accordingly, it becomes imperative to enact a new legislation for the
establishment and incorporation of a University of unitary nature in private sector
by the National Institute of Engineering Society, Mysuru.
Hence the Bill.
[L.A. Bill No.01 of 2019, File No. Samvyashae 02 Shasana 2019]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 12 OF 2019
(First Published in the Karnataka Gazette Extra-ordinary on the Second day of March, 2019)
THE NIE UNIVERSITY ACT, 2019
(Received the assent of the Governor on the twenty eighth day of February 2019)
An Act to establish and incorporate in the State of Karnataka a University of
unitary in nature in private sector by the National Institute of Engineering Society
to promote and undertake the advancement of applied University education in
Sciences, all branches of Engineering, Arts, Management, Commerce, and for the
matters connected therewith or incidental thereto.
Whereas it is expedient to establish and incorporate in the State of Karnataka
a University of unitary in nature in private sector by the National Institute of
Engineering Society to promote and undertake the advancement of applied
University Education in Sciences all branches of Engineering, Arts, Management,
Commerce and for the matters connected therewith or incidental thereto for the
purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the seventieth year of the
Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement.– (1) This Act may be called the
NIE University Act, 2019.
(2) It extends to the whole of the State of Karnataka.
(3) 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,-
(a) “Academic Council” means the Academic Council of the University as
specified in section 26;
(b) “Agenda Matters” means all the matters and business 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
authority of the University or any Committees, as the case may be, only
subject to the prior written approval of the Chancellor, consenting to the
passing of such matters and business at such a meeting;
(c) “Board of Governors” means the Board of Governors of the University as
specified in section 24;
(d) “Board of Management” means the Board of Management of the University
as specified in section 25;
(e) “Chancellor”, “Vice-Chancellor”, “Pro Vice-Chancellor” means respectively
the Chancellor, Vice Chancellor and Pro Vice Chancellor of the University.
(f) “Campus” means a camps established, 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
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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 Committee” means the Finance Committee of the University as
specified in section 28;
(j) “Government” means the Government of Karnataka;
(k) “National Accreditation Bodies” means a body established by the Central
Government for laying down norms and conditions for ensuring academic
standards of higher education, such as University Grants Commission, All
India Council of Technical Education, National Council of Teacher
Education, Council of Scientific and Industrial Research, Council of
Architecture 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 the 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 coordinating and supervising the work of
Study Centres in any region within the 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 National Institute of Engineering Society;
(q) “Society” means National Institute of Engineering Society registered under
the Societies Registration Act, 1860 (Karnataka 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;
(u) “Teacher” means and includes a Professor, Associate Professor, Assistant
Professor, or such other person as may be appointed 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 “ NIE University”;
(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.
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CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University.- (1) The Sponsoring
Society shall have the right to establish the University of unitary in nature subject
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 programmers 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 mobilizing 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;
(ix) 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 person of Indian origin and students of nationalities
other than India.
(x) the years of experience and expertise in the concerned discipline at the
command of the Sponsoring Society as well as the financial resources;
(xii) the system for selection of students to the courses of study at the
University; and
(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 proposals received from the Sponsoring society
which has to make recommendations to the State Government for the
establishment of the University.
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4. Establishment of the University. (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)
(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;
twenty five acres of land if it is within limits of Bruhat Bangalore
Mahanagara Palike;
(c) not less than fifty 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 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 48.
(2) After the establishment of the Permanent Statutory Endowment Fund,
the State Government may, by notification, in the official Gazette, accord sanction
for establishment of the University of unitary in nature in the State by the name of
NIE University.
(3) The headquarters of the University shall be at Mysuru. The University
shall have Campus. or Regional Centres, study centres anywhere in Karnataka
after five years of establishment of the University subject to the prior permission of
the State Government and as per the norms of University Grants Commission.
(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 the 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.
5. Grants and Financial Assistance.- The University shall be self- financing
and 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,-
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(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; and
(c) for the benefit of 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 constituent 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 the norms of University Grants
Commission 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) to provide instruction, teaching, training, research, consultancy and
development in various disciplines in areas such as Technical Education,
Finance, Management, Teaching-Learning, Liberal arts, Humanities,
Arts including other allied fields of development and make provisions for
research, advancement and dissemination of knowledge on these fields;
(ii) to design and deliver high quality training, capacity building and
development systems for teachers in higher and professional education,
administrators and professionals working in Government, Public and
Private Sectors and development professionals in other systems;
(iii) to develop resource centers to contribute to quality education;
(iv) to establish Campuses and have study centers, Constituent Colleges
and Regional Centres at various locations in Karnataka after a period of
five years and to contribute and develop an understanding of educational
changes in Technical and professional education and social and human
development as per norms of the University Grants Commission with
prior approval of the State Government;
(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 methods of assessment;
(vi) to collaborate with any other universities, research institutions, non-
profit organizations, industry association, professional, associations or
other organizations, to conceptualize, design, develop and offer specific
educational and research programmes, training programmes and
exchange programmes for students, faculty members and others;
(vii) to disseminate knowledge and develop a public debate on issues of
education and allied development fields through seminars, conferences,
executive education programmes, community development programmes,
publications and training programmes and events;.
(viii) to undertake programmes for development and training of faculty and
researchers of the University in partnership with any other institutions
of quality with prior approval of the State Government;
(ix) to undertake collaborative research and advocacy with any
organizations with prior approval of the State Government;
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(x) to undertake necessary or expedient action to pursue and promote the
objectives of the University; and
(xi) to pursue any objectives as may be approved by the Government for
the enhancement of the education and other development sectors.
8. Powers of the University.- The University shall have the following powers,
namely:-
(i) to establish and maintain 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
University Grants Commission 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;
(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 in force and to acquire,
hold, manage, maintain and dispose of any movable or immovable
property, including Society and endowment properties for the
purpose of the University or a Constituent College or a Campus,
Regional Centres, 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.
(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
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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
distinctions 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, Pen
Drives 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 and takeover and run the management of any other
educational institutions 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 or its 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, Ph.d and Research 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.
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 first 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;
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(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 Pro-Chancellor;
(v) The Vice-Chancellor;
(vi) The Pro Vice-Chancellor;
(vii) Deans of Faculties;
(viii) The Registrar;
(ix) The Finance Officer; and
(x) Such other officers as may be declared by the Statutes to be officers of the
University.
13. The Visitor.- (1) His Excellency the Governor of 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 decision taken by any
authority of the University is not in conformity with the Act,
Regulations, or Rules, he may issue such directions as he may deem
fit in the interest of the University and the directions so issued shall
be complied with by all the concerned.
14. The Pro-Visitor.- (1) The Honourable 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.
(2) A nominee 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 a Managing Committee member of the
Sponsoring Body.
(4) The Sponsoring Body may appoint Pro-Chancellor.
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(5) The subsequent, Chancellor so appointed shall hold the office as
determined by the Sponsoring Body.
(6) 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;
and
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of
Governors) in the manner provided in this Act.
(7) 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 decision of the Chancellor in respect of such
issue shall be final and binding on the University.
16. The Pro-Chancellor.- (1) The Pro-Chancellor may be appointed by the
Sponsoring Body for a term prescribed by the Sponsoring Body subject to other
terms and conditions as may be laid down in the statutes.
(2) The Pro-Chancellor shall exercise all powers of the Chancellor in his
absence and shall be assigned any additional duties with prior written Approval of
the Chancellor.
(3) The Pro-Chancellor shall chair all the Committees, meetings and
convocations in the absence of the Chancellor.
17. 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:-
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(i) One person nominated by the Sponsoring Body;
(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.
(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 empowered
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 there 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, the Chancellor and the Pro-Chancellor.
18. 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.
19. Deans of faculties.- Deans of faculties 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.
20. 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 as defined in statutes shall be entered into, and signed by
the Registrar on behalf of the University.
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(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 duties 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.
21. The Finance Officer.- The Finance Officer shall be appointed by the
Vice-Chancellor with the written approval of the Chancellor in such manner and he
shall exercise such powers and perform such duties as may be laid down by the
Statutes.
22. 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
23. Authorities of the University.- The following, shall be the authorities of
the University, namely:-
(i) The Board of Governors;
(ii) The Board of Managements;
(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.
24. The Board of Governors and its powers.- (1) The Board of Governors
shall consist of the following, namely:-
(i) The Chancellor - Chairperson;
(ii) The Pro-Chancellor - Member;
(iii) The Vice-Chancellor - Member;
(iv) The Principal Secretary or Secretary to the State Government in
the Higher 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 a non-voting member:
(viii) One eminent educationist nominee of the University Grant
Commission.
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(2) The Registrar shall be non-voting member Secretary of 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
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
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; and
(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.
25. 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; and
(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.
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(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 chaired by the
Vice Chancellor and in the absence of the Vice Chancellor, by the nominee of the
Sponsoring 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 the 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.
26. The Academic Council. - (1) The Academic Council shall consist of the
following, namely: -
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Member
(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.
27. The Research and Innovation Council.- (1) Research and Innovation
Council shall be the Principal Research and Innovation Committee of the University
and shall provide the larger holistic vision of the kind of research to be undertaken
by the University, including prioritization of the research areas. Research and
Innovation Council shall, subject to the provisions of this Act, the Statutes,
Regulations 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
(vi) Such other members as may be specified in the Statutes.
28. The Finance Committee.- (1) The Finance Committee shall consist of the
following, namely:-
(i) The Chancellor or his Nominee - Chairperson
(ii) The Pro-Chancellor - Member
(iii) The Vice-chancellor - Member
(iv) The Registrar - Member
(v) The Finance Officer - Secretary
(vi) One nominee of the Sponsoring Body - Member and
(vii) Such other members as may be specified in the statutes.
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(2) The Finance Committee shall be the principal financial body of the
University to take care of financial matters and shall, subject to the provisions of
this Act, Rules and Statutes co-ordinate and exercise general supervision over the
financial matters of the University.
29. Other Authorities.- The constitution, powers and functions of the other
authorities of the University shall be such as may be specified by the statutes.
30. 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 mind 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) conducting or engaging himself in private coaching classes;
(e) has been punished for indulging in or promoting unfair practice in the
conduct of any examination, in any form, anywhere; and
(f) as and when the Board of Governors were to form an opinion in writing
that a Member of any of the authorities or bodies is unfit to hold the post.
31. Proceedings not invalidated on account of vacancy.- No act or
proceedings of any authority of the University shall be invalid merely by reason of
the existence of any vacancy or defect in the constitution of the authority.
32. Provisions pertaining to Agenda matters.- (1) No Agenda Matter shall
be either included in the Agenda for or taken up for discussion and decided in, the
meeting of the Board of Governors or the Board of Management or any Committees
without obtaining the Prior written approval of the Chancellor.
(2) In the event of breach of any provisions of this Act the Chancellor shall be
entitled at all time to immediately take remedial action by reversing all decisions
taken by any functionary or body of the University in breach of the provisions of the
Act and consequent upon the pursuit of such a remedial action all such actions
taken by the functionary or body of the University in breach of the provisions of the
Act shall be deemed to be null and void, ab initio and consequently the status quo
ante shall prevail in respect of the matter or decision in breach.
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes.- Subject to the provisions of this Act, the Statutes may provide
for any matter relating to the University and staff, as given below, namely:-
(i) the procedure for transaction of business of the Authorities of the
University and the composition of bodies not specified in this
Act;`
(ii) Subject to section 52, the operation of the permanent statutory
endowment fund, University endowment fund, the general fund
and the development fund;
(iii) the terms and conditions of appointment of the Vice-Chancellor,
the Registrar and the Finance Officer and their powers and
functions;
(iv) the mode of recruitment and the terms and conditions of service of
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the other officers, Teachers and employees of the University;
(v) the procedure for resolving disputes between the University and its
officers, Faculty members, employees and students;
(vi) creation, abolition or restructuring of departments and faculties;
(vii) the manner of co-operation with other Universities or institutions
of higher learning;
(viii) the procedure for conferment of honorary degrees;
(ix) provisions regarding grant of free ships and scholarships;
(x) policies in respect of seats in different courses of studies and the
procedure of admission of students to such courses;
(xi) policy relating to the fee chargeable from students for various
courses of studies;
(xii) institution of fellowships, scholarships, studentships, free ships,
medals and prizes;
(xiii) procedure for creation and abolition of posts; and
(xiv) any other matters which may be decided by the Board of
Governors or required to be provided by statutes under this Act.
34. Statutes how made.- (1) The first statutes framed by the Board of
Management shall be submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First Statutes, submitted by the
Board of Management and shall give its approval thereon with such modifications,
if any, as it may deem necessary.
(3) The University shall publish the First Statutes, as approved by the Board
of Governors in the University Notification, and thereafter, the First Statutes shall
come into force from the date of its publication.
35. Power to amend the Statutes.- The Board of Governors may, make new
or additional Statutes or amend or repeal the Statutes.
36. Regulations.- (1) Subject to the provisions of this Act, the regulations
may provide for all or any of the following matters, namely:-
(i) admission of students to the University and their enrolment and
continuance as such;
(ii) the courses of study to be laid down for all degrees and other academic
distinctions of the University;
(iii) the award of degrees and other academic diExcerpt shown. Open the full act in Lexace.