LexThe R V University Act, 2019
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO.11 OF 2019
THE R V 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
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25. The Board of Management
26. The Academic Council
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 Committees
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 11 of 2019.- The Rashtreeya Sikshana Samithi Trust, Bengaluru
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 RV University by the
Rashtreeya Sikshana Samithi Trust, Bengaluru.
This private University focuses on to promote and undertake the
advancement of applied university in sciences all branches of engineering,
Arts, Management, Health, Medicine, Commerce, Law, Pharmacy 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 Rashtreeya Sikshana Samithi Trust, Bengaluru.
Hence the Bill.
[L.A. Bill No.08 of 2019, File No. Samvyashae 07 Shasana 2019]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO.11 OF 2019
(First Published in the Karnataka Gazette Extra-ordinary on the Second day of March,
2019)
THE R V 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 Rashtreeya Sikshana
Samithi Trust to promote and undertake the advancement of applied
University education in Sciences, all branches of Engineering, Arts,
Management, Health, Medicine, Commerce , Law, Pharmacy 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
Rashtreeya Sikshana Samithi Trust to pr omote and undertake the
advancement of applied University Education in Sciences all branches of
Engineering, Arts, Management, Health, Medicine, Commerce, Law,
Pharmacy 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 R V 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 1[notification]1, in the official Gazette, appoint.
1. This Act has came into force w.e.f. 16.06.2021. by Notification No. ED/45/URC/2021 Dated:
16.06.2021. (See the text notification at the end of the Act)
2. Definitions. – In this Act, unless the context otherwise requires, -
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(a) “Academic Council” means the Academic Council of the University
as specified in section 26;
(b) “Agenda Ma tters” 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 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, wherever situated;
(g) “Committees” means the committees formed under this Act or by
the various functionaries of the University as the case may be and
includes the Nomination Committee, the Finance Committee and
such other committees;
(h) “Constituent College” means a college or institution established
and maintained by the University;
(i) “Finance Committee” means the Finance Committee of the
University as specified in section 28;
(j) “Government” means the Government of Karnataka;
(k) “National Accredition 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, Medical Council of India, Pharmaceutical Council of
India, Central Council of Indian Medicine, Dental Council of India,
National Council of Teacher Education, Bar Council of India,
Council of Scientific and Industrial Research, Council of
Architecture, Nursing Council of India 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;
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(o) “Regional Centre” means a centre established or maint ained by the
University for the purpose of coordinating and supervising the
work of Study Centres in any region and for performing such other
functions as may be conferred on such centre by the Board of
Management;
(p) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act
means the Trust;
(q) “State” means State of Karnataka;
(r) “Statutes” and “Regulations” means respectively, the Statutes and
Regulations of the University made under this Act;
(s) “Study Centre” means a centre established and maintained by t he
University for the purpose of advising, counseling or for rendering
any other assistance required by the students in the context of
education;
(t) “Teacher” means and includes a Professor, Associate Professor,
Assistant Professor, or such other person as ma y 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 prescribed by the
‘University Grants Commission’;
(u) “Trust” means Rashtreeya Sikshana Samithi Trust;
(v) “University Grants Commission” means the Commission
established under section 4 of the University Grants Commission
Act, 1956 (Central Act 3 of 1956);
(w) “University” means “ R V University”;
(x) “Visitor” means the vis itor of the University as specified in section
13.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Trust
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 U niversity shall be made to the
Government by the Trust.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of the
Trust;
(ii) the extent and status of the University and the availability
of land;
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(iii) the nature and type of programmes of study and research to
be undertaken by the Univers ity 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 m obilizing resources and the cost of capital
thereto and the manner of repayments to each source;
(ix) the scheme of generation of funds internally through the
recovery of fee from students, revenues anticipated from
consultancy and other activities relating to the objects of
the University and other anticipated incomes;
(x) the details of expenditure on unit cost, the extent of
concessions or rebates in fee, freeship and scholarship for
students belonging to economically weaker sections and the
fee structure indicat ing 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.
(xi) the years of experience and expertise in the concerned
discipline at the command of the Trust 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 suc h other conditions as may be
required by the Government to be fulfilled before the
establishment of the University.
(4) A Screening Committee shall be constituted by the Government
consisting of three members who are Ex -officio members of Karnataka State
Higher Education Council to examine the proposals received, which shall
make recommendations to the Government.
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 Trust has ability to run an University with sufficient
Infrastructure;
(ii) owns a land to the extent specified below in accordance with its
location namely:-
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(a) twenty five acres of land if it is within limits of Bruhat
Bangalore Mahanagara Palike;
(b) forty acres of land if it is out side the limits of Bruhat
Bangalore Mahanagara Palike but within Bangalore
Metropolitan Region Development Authority Area;
(c) not less than 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 Trust or institution or university itself. Based
on the furnished particulars required in sub -section (3) of section 3, the
Government may direct the Trust to establish the permanent Statutory
Endowment Fund as specified in section 48.
(2) After the establishment of the Permanent Statutory Endowment
Fund, the 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 R V University.
(3) The headquarters of the University shall be at Bengaluru. The
University shall have Campuses or Regional Centres, Study Centres
anywhere in Karnataka and 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 Trust 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 p rocesses 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 a nd 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,-
(a) for research, development and other activities for which other
Government organizations are provided financial assistance; or
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(b) for any specific resear ch or programmes receiving support from
the 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 d eems 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 sh all 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, Health Care to Include Medicine,
Dentistry, Pharmacy, Nursing, Allied Health and Law 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, cer tificates 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 organiza tions, 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;
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(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;
(x) to undertake necessary or expedient action to pursue and
promote the objectives of the University;
(xi) to pursue any objectives as may be approved by the
Government for the enhancement of the educat ion and other
development sectors.
8. Powers of the University. - The University shall have the following
powers, namely:-
(i) to establish and maintain Campuses, Regional Study Centres
in Karnataka as may be determined by the University from
time to time in the manner laid down by the Statutes after a
period of five years from the date of establishment of the
University 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 appo intments 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 trust and endowment
properties for the purpose of the University or a Constituent
College or a Campus, Regional Centres, Study Centre;
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(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 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, coll ect, 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,
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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 State Government or its agency 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. Furt her all the courses run by Private Universities 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 chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of
Governors;
(v) to nominate two persons as members of the Board of
Management;
(vi) to determine the source of funds to be contributed to the
University Endowment Fund;
(vii) to determine the application and spending of monies 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;
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(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 Karna taka 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 over the convocation of the University for
conferring degrees and diplomas.
(3) The Visitor shall have the following powers, namely:-
(xii) to call for any paper or information relating to the affairs of the
University;
(xiii) 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 Hon’ble Minister for Higher Education,
Government of Karnataka shall be the pro-visitor of the University. -
(2) The pro -visitor shall, when the Visitor is absent, preside at the
Convocation of the University for conferring degrees and diplomas.
15. The Chancellor. - (1) The Chancellor shall be appointed by the
Sponsoring Body.
(2) A trustee of the Sponsoring Body shall be the first Chancellor, who
shall hold for life or till he demits office.
(3) The subsequent Chancellor shall be a T rustee of the Sponsoring
Body.
(4) The Sponsoring Body may appoint Pro -Chancellor who shall be a
trustee of the Sponsoring Body.
(5) The subsequent, Chancellor so appointed shall hold the office as
determined by the Sponsoring Body.
(6) The Chancellor sh all 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;
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(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 nomin ate 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.
(6) In the event of there being a conflict inter -se between the
functionary or body and any other functionary or body of the University,
then the issue shall be referred to the Chancellor and the 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 shall be appointed
by the Sponsoring Body for a term prescribe 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 Chanc ellor 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:-
(i) One person nominated by the Sponsoring Body;
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(ii) Two nominees of the Board of Governors, o ne 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 Cha ncellor 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 co ntrol
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 Chancel lors 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 te rms and conditions as may be
laid down by the Statutes.
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(2) all contracts as defined in statutes shall be entered into, and
signed by the Registrar on behalf of the University.
(3) The Registrar shall have the power to authenticate records on
behalf of t he 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 appo inted 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) The Principal Secretary or Secretary to th e Government in the
Medical Education or by his nominee not below the rank of
Deputy Secretary;
(vi) One expert from the field of management, finance or any other
specialized, including administration to be nominated by the
State Government;
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(vii) Three persons nominated by the Sponsoring Body of whom one
shall be woman;
(viii) The Pro Vice-Chancellor who shall be a non-voting member:
(ix) One eminent educationist nominee of the University Grant
Commission.
(2) The Registrar shall be non -voting m ember 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 e lect 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 o r 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 t he 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 Univ ersity
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.
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25. The Board of Management. -(1) The Board of Manag ement 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 Ch airperson of the Board of
Management and the Registrar shall be the Secretary of the Board of
Management.
(3) The Board of management shall be the executive body of the
University. The powers and functions of the Board of Management shall be
such as may be specified by the statutes.
(4) All meetings of the Boards of Management shall always be 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 nom inees, 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 resp ect 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 exerci se 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 holi stic 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:-
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(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
(vii) Such other members as may be specified in the statutes.
(2) The Finance Committee shall be the principal financial body of the
University to take care of financial matters and shall, subject to the
provisions of this Act, Rules and Statutes co -ordinate and exercise g eneral
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 membersh ip 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 Univer sity 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 discussio n and
decided in, the meeting of the Board of Governors or the Board of
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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 fun ctionary 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) 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 Fi nance Officer and their powers and
functions;
(iv) the mode of recruitment and the terms and conditions of service of
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.
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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 Mana gement 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 Excerpt shown. Open the full act in Lexace.