LexThe Sri Jagadhguru Murugarajendra University Act, 2020.
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 21 OF 2021
SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
Sections:
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University.
4. Establishment of the University.
5. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional
Centres or Study Centres.
7. Objects of the University.
8. Powers of the University.
9. University open to all classes, Castes, creed, gender or nation.
10. National Accreditation.
11. Powers of the sponsoring body.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University.
13. The Visitor.
14. The Pro-Visitor.
15. The Chancellor.
16. The Vice-Chancellor.
17. The Pro Vice-Chancellor.
18. Deans of faculties.
19. The Registrar.
20. The Finance Officer.
21. Other Officers.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University.
23. The Board of Governors and its powers.
24. The Board of Management.
25. The Academic Council.
26. The Research and Innovation Council.
27. The Finance Committee.
28. Other Authorities.
29. Disqualification for membership of an Authority or Body.
30. Proceedings not invalidated on account of vacancy.
31. Provisions pertaining to Agenda matters.
CHAPTER-V
STATUTES AND REGULATIONS
32. Statutes.
33. Statutes how made.
34. Power to amend the Statutes.
35. Regulations.
36. Regulations how made
37. Power to amend Regulations.
38. Fixation of fee.
CHAPTER - VI
MISCELLANEOUS
39. Conditions of service of employees.
40. Right to appeal.
41. Provident or pension fund.
42. Disputes as to constitution of University authorities and bodies.
43. Constitution of Committees.
44. Filling of casual vacancies.
45. Protection of action taken in good faith.
46. Transitional provisions.
47. Permanent Statutory Endowment Fund.
48. University Endowment Fund.
49. General Fund.
50. Development fund.
51. Maintenance of funds.
52. Annual Report.
53. Account and audit.
54. Mode of proof of University record.
55. Power of State Government to issue directions.
56. Penalties.
57. Power to enter and inspect.
58. Power to give direction for dissolution of the University.
59. Expenditure of the University during dissolution.
60. Removal of difficulties.
61. Power to make rules by the State Government.
STATEMENT OF OBJECTS AND REASONS
ACT 21 OF 202 1.- Sri Jagadhguru Murugarajendra Vidhyapeetha (R)
Trust, Chitradurga 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 g ross enrolment ratio in higher
education sector.
Keeping in view the above, It is considered necessary to provide for
establishment of a private University in the name Sri Jagadhguru
Murugarajendra by Sri Jagadhguru Murugarajendra Vidhyapeetha (R) Trust,
Chitradurga.
This private University focuses on teaching, training, research and
development in the fields of Education in general, Technical, Health,
Management, Law, Life sciences and allied sector and 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 Sri Jagadhguru Murugarajendra Vidhyapeetha (R) Trust,
Chitradurga.
Hence, the Bill.
[L.A. Bill No. 54 of 2020, File No. Samvyashae 65 Shasana 2020]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No. 435 in part -IVA dated:
16.04.2021]
KARNATAKA ACT NO. 21 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the 16th day of April
2021)
SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
(Received the assent of the Governor on the 15th day of April 2021)
An Act to establish and incorporate in the State of Karnataka a University
of unitary nature in private sector by the Sri Jagadhguru Murugarajendra
Vidhyapeetha (R) Chitradurga to promote and undertake the advancement of
University education in General, Technical , Health, Management, Law, Life Sciences
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 nature in private sector by the Sri Jagad hguru Murugarajendra
Vidhyapeetha (R) Chitradurga to promote and undertake the advancement of
University education in General, Technical, Health, Management, Law, Life Sciences
and for the matters connected therewith or incidental thereto for the purposes
hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the seventy first year of
the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement.- (1) This Act may be called the Sri
Jagadhguru Murugarajendra University Act, 2020.
(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 25;
(b) “Agenda Matters” means all the matters and businesses to be designated
in the Statutes each of which can be either included in the Agenda or be taken up for
discussion and decision at a meeting of the Board of Governors or the Board of
Management or Academic Council or other Authorities of the University or any
Committees, as the ca se may be, only subject to the prior written approval of the
Chancellor, consenting to the passing of such matters and businesses at such a
meeting;
(c) “Board of Governors” means the Board of Governors of the University as
specified in section 23;
(d) “Board of Management” means the Board of Management of the University
as specified in section 24;
(e) “Chancellor”, “Vice -Chancellor”, “Pro Vice -Chancellor” means respectively
the Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;
(f) “Campus” means a campus established and maintained by the University
situated within the State;
(g) “Committees” means the committees formed under this Act or by the
various functionaries of the University as the case may be and includes the
Nomination Committee, the Finance Committee and such other committees;
(h) “Constituent College” means a college or institution established and
maintained by the University;
(i) “Finance Committee” means the Finance Committee of the University as
specified in section 27;
(j) “Government” means the Government of Karnataka;
(k) “National Accreditation bodies” means a body established by the Central
Government for laying down norms and conditions for ensuring academic standards
of higher education, such as University Grants Commission, All India Council of
Technical Education, National Council of Teacher Education, Medical Council of India,
Pharmaceutical Council of India, Bar Council of India, National Council of Assessment
and Accreditation, Council of Scientific and Industrial Research etc., and includes the
Government;
(l) “Prescribed” means prescribed by rules made by the Government under this
Act;
(m) “Principal in relation to a Constituent College” means the head of th e
Constituent College and includes, where there is no Principal or in the absence of a
Principal appointed, the Vice -Principal or any other person for the time being
appointed to act as Principal;
(n) “Registrar” means the Registrar of the University;
(o) “Regional Centre” means a centre established or maintained by the
University for the purpose of co-ordinating and supervising the work of Study Centres
in any region within the state 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
Sponsoring Trust;
(q) “Sponsoring Trust” means Sri Jagadguru Murugharajendra Vidyapeetha,
Chitradurga registered under the Karnataka Societi es Registration Act, 1960
(Karnataka Act 17 of 1960).
(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 with in 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 Prof essor, Assistant
Professor, Reader or Lecturer 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
prescribed by the University Grants Commission
(v) “University” means Sri Jagadguru Murugharajendra University
established and incorporated under this Act;
(w) “University Grants Commission” means the Commission established under
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956); and
(x) “Visitor” means the visitor of the University as specified in section 13.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University.- (1) Sponsoring Trust
shall have the right to establish the University of unitary 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 Sponsoring Trust.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of sponsoring
trust;
(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;
(x) the details of expenditure on unit cost, the extent of concessions or
rebates in fee, freeship and scholarship for students belonging to
economically weaker sections and the fee structure indicating
varying rate of fee, if any, that would be levied on students who are
either non resident Indians or persons of Indian origin or sponsored
by non resident Indians or 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 Sponsoring 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 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 trust which
has to make recommendations to the State Government for the establishment of the
University.
4. Establishment of the Unive rsity.- (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:-
(a) twenty five acres of land if it is within limits of Bruhat Bengaluru
Mahanagara Palike;
(b) forty acres of land if it is outside the limits of Bruhat B engaluru
Mahanagara Palike but within Bengaluru 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 a s specified in section
47.
(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 nature in the State by the name of “Sri
Jagadguru Murugharajendra University”.
(3) The headquarters of the University shall be at Chitradurga. The University
shall have Campuses or Regional Centres, Study Centres anywhere in Karnataka after
five years of establishment of University subject to the prior permission of the State
Government and as per UGC norms.
(4) The First Chancellor, the First Vice -Chancellor, First members of the
Board of Governors, First members of the Board of Management and the Academic
Council and all persons w ho may hereafter become such officers or members, so long
as they continue to hold such office or membership, shall constitute a body corporate
and can sue and be sued in the name of the University.
(5) On sanction for the establishment of the University under sub-section (2), the
land and other movable and immovable properties acquired, created, arranged or built
by Sponsoring Trust for the purpose of the University shall vest in the University.
(6) In all suits and other legal proceedings by or against th e 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 non-profit making organisation shall neither make a demand nor shall be entitled
to any maintenance grant -in-aid or any other financial assistance from the State or
any other body or corporation owned or controlled by the State:
Provided that the State may, provide financial support t hrough grants or
otherwise,-
(a) for research, development and other activities for which other State
Government organizations are provided financial assistance; or
(b) for any specific research or programmes receiving support from the State
Government; or
(c) for the benefit of the similar Universities in the State whether subject to a
change in State Policy or otherwise;
Provided further that, the university may receive any financial support from
any other source.
6. Power to establish constituent C ollege, additional campuses, Regional
Centres or Study Centres. - The University may have Constituent Colleges, Regional
Centres, additional campuses and Study Centres at such places in the State as it
deems fit after the completion of five years after its establishment with prior approval
of the State Government subject to norms of UGC and other National Accreditation
bodies.
7. Objects of the University. - The University shall employ a broad range of
strategies to achieve its vision and objectives,-
(i) to support, promote and undertake advancement of and innovation in
University education leading up to and including post graduate, doctoral and post
doctoral courses in the Technical, Health, Management, Law, Life sciences and allied
sectors and make prov isions for research, advancement and dissemination of
knowledge including consultancy in these fields;
(ii) to collaborate with any other universities, research institutions, non -profit
organizations, industry associations, 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;
(iii) to undertake collaborative research and advocacy wit h any organizations
with prior approval of the State Government;
(iv) to disseminate and advance knowledge by providing instructional and
research facilities in such branches of learning as it may deem fit and in particular, to
make special provisions for integrated courses in Technical, Health, Management,
Life sciences and other such Higher Educational Programmes of the University and to
make appropriate measures for promoting interdisciplinary studies and research;
(v) to develop human resources to mee t the demands of high end technical and
professional industries with research on future sustainable technologies catering to
engineering solutions and support techonology business and technology incubation;
(vi) to provide innovative system of University l evel education, flexible and open
with regard to methods and places of learning, combination of courses eligibility for
enrolment, age of entry, conduct of examinations and operation of programmes with a
view to promoting access and equity in higher learning besides encouraging excellence
in new fields of knowledge and placing special emphasis on both academic as well as
application oriented learning;
(vii) to develop resource centres to contribute to quality education with prior
approval of State Government;
(viii) to establish Campuses, Regional centres, study centres and constituent
Colleges at various locations in Karnataka after five years of establishment of the
University and to contribute and develop an understanding of educational change in
technical, professional, general education and social and human development with
prior approval of Government;
(ix) to institute degrees, diplomas, certificates and other academic distinctions
like award of credits on the basis of successful completion of academic work evaluated
through multiple modern methods of assessment;
(x) to disseminate knowledge and develop a public debate on issues of
education and allied development fields through seminars, conferences, executive
education programmes, community devel opment programmes, publications and
training programmes and events;
(xi) to undertake programmes for development and training of faculty and
researchers of the University in partnership with any other university of quality with
prior approval of the State Government;
(xii) to undertake necessary or expedient action to pursue and promote the
objectives of the University; and
(xiii) to pursue any objectives as may be approved by the Government for the
enhancement of education and other development sectors in India.
8. Powers of the University. - The University shall have the following powers,
namely:-
(i) to establish and maintain such Campuses, Regional Centres and Study
Centres in Karnataka after five years from the date of establishment of the University
as may be determined by the University from time to time in the manner laid down by
the Statutes with prior approval of the Government and as per UGC norms;
(ii) to carry out all such other activities as may be necessary or feasible in
furtherance of the object of the University;
(iii) to confer degrees or other academic distinctions in the manner and under
conditions laid down in the Statutes;
(iv) to institute and award fellowships, scholarships and prizes, awards,
medals etc., in accordance with the Statutes;
(v) to demand and receive such fees, bills, invoices and collect charges as may
be fixed by the Statutes or rules, as the case may be;
(vi) to make provisions for extracurricular activities for students and
employees;
(vii) to make appoi ntments 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 timebeing inforce and to ac quire, hold, manage, maintain and dispose of
any movable or immovable property, including Trust and endowment properties for
the purpose of the University or a Constituent College or a Campus, Regional Centre
and Study Centre;
(ix) to institute and maint ain 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 co nditions of
service of such employees, including the Code of Conduct for the students and
employees;
(xi) to create academic, administrative and support staff and other necessary
posts;
(xii) to co -operate and collaborate with other Universities in such a manner
and for such purposes as the University may determine from time to time;
(xiii) to organize and conduct refresher courses, orientation courses
workshops, seminars and other programmes for teachers, lesson writers, evaluators
and other academic staff;
(xiv) to determine standards of admission to the University or a Constituent
College, Regional Centres, Study Centres with the approval of Academic Council and
to make admission of students of Karnataka not less than the extent provided in this
Act;
(xv) to do all such other acts or things whether incidental to the powers
aforesaid or not, as may be necessary to further the objects of the University;
(xvi) to institute Degrees, Diplomas, Certificates and other academic
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 and other software and other relevant
electronic and print media;
(xviii) to raise, collect, subscribe and borrow money with the approval of the
Board of Governors whether on the security of the property of the University, for the
purposes of the University;
(xix) to acquire, takeover, and run the manageme nt of any other educational
institution with the prior approval of the State Government;
(xx) to acquire properties with the prior appr oval of the Board of Management;
and
(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 State G overnment 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, they shall be reserved by c lubbing 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 o f the Sponsoring Body. - The sponsoring body shall have the
following powers with reference to the University, each of which may be exercised by
the Sponsoring Body at its discretion, namely:-
(i) to appoint or re-appoint or terminate the appointment of the
Chancellor;
(ii) to constitute the first Board of Governors of the University;
(iii) to nominate the chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of Governors;
(v) to nominate two persons as members of the Board of
Management;
(vi) to determine the source of funds to be contributed to the
University Endowment Fund;
(vii) to determine the application and spending of moneys by the
University; and
(viii) to resolve any conflict at the meeting of the Board of Governors in
the manner provided for in this Act.
CHAPTER – III
OFFICERS OF THE UNIVERSITY
12. Officers of the University. - The following shall be the officers of the
University, namely:-
(i) The Visitor;
(ii) The Pro-visitor;
(iii) The Chancellor;
(iv) The Vice-Chancellor;
(v) The Pro Vice-Chancellor;
(vi) The Registrar;
(vii) The Finance Officer; and
(viii) Such other officers as may be declared by the Statutes to be officers of the
University.
13. The Visitor. - (1) His Excellency the Governor 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 co nvocation 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; and
(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 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) The founder trustee of the Sponsoring Body shall be the first Chancellor,
who shall hold for life or till he demits office.
(3) The subsequent Chancellor shall be either the then Trustee of the
Sponsoring Body or such other person of em inence of national figure in the field of
education, science, culture or public life, when such an appointment is being
considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as
determined by the Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by
this Act or the Statutes made there under, which shall include the following powers,
namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of visitor and
pro-visitor;
(iii) to function as a Chairperson of the Board of Governors of the University;
(iv) to appoint , or re -appoint or terminate the appointment of the Vice -
Chancellor, in accordance with the provisions of this Act and the
Statutes;
(v) to nominate a person as a member of the nomination committee as
referred to in sub-section (2) of section 16 of this Act;
(vi) to pre-approve the appointment of the Pro Vice -Chancellor, the Dean, the
Registrar and the Finance Officer;
(vii) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(viii) to constitute the first Board of Management, the Finance Committee, the
Research Council and the Academic Council;
(ix) to pre-approve the Agenda matters in the manner provided for in the Act;
and
(x) 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 Vice -Chancellor.- (1) The Vice-Chancellor shall be appointed by the
Chancellor for a term of three years subject to other terms and conditions as may be
laid down by the Statutes from among three persons recommended by the Nomination
Committee constituted in accordance with the provisions of sub -section (2). After the
term of three years, it is renewable for another term of three years.
Provided that a Vice-chancellor shall continue to hold the office even after expiry of his
term till new Vice-chancellor joins. However, in any case this period shall not exceed one year.
(2) The Nomination Committee referred to in sub-section (1) shall consist of the
following persons, namely:-
(i) One person nominated by the Chancellor;
(ii) Two nominees of the Board of Governors, one of whom shall be
nominated as the Convener of the Committee by the Board of
Governors.
(3) The Nomination Comm ittee shall, on the basis of merit, recommend three
persons suitable to hold the office of the Vice -Chancellor and forward the same to the
Chancellor along with a concise statement showing the academic qualifications and
other distinctions of each person.
(4) The Vice-Chancellor shall be the Principal Executive and Academic Officer of
the University and shall exercise general supervision and control over the affairs of the
University and give effect to the decisions of the authorities of the University.
Provided that, where any matter, other than the appointment of a Teacher is of
urgent nature requiring immediate action and the same could not be immediately dealt
with by any officer or the authority or other body of the University empow ered by or
under this Act to deal with it, the Vice -Chancellor may take such action as he may
deems fit with the prior written approval of the Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform such
other duties as may be laid down by the Statutes or the Rules.
Provided that, where in the opinion of the Vice -chancellor, any decision of any
authority of the university is outside the powers conferred by this Act or Statutes,
Regulations or Rules made 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 approv al of the Board of Governors after following the principles of natural
justice and after providing an opportunity to present his case including for termination
on disciplinary grounds.
(7) The Vice-Chancellor shall preside at the convocation of the University in the absence
of the Visitor, Pro-Visitor and the Chancellor.
17. The Pro Vice -Chancellor.- The Vice-Chancellor shall appoint not
exceeding three pro -vice Chancellors with the written approval of the Chancellor in
such manner and they shall exercise such powers and perform such duties as may be
laid down by the Statutes.
18. Deans of 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.
19. The Registrar. - (1) The Registrar shall be appointed by the Chancellor in
such manner and on such terms and conditions as may be laid down by the Statutes.
(2) All contracts 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 the
University and shall exercise such other powers and perform such other du ties 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 plac e before the Chancellor, the
Vice-Chancellor or any other authority, all such information and documents as
demanded.
20. 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.
21. Other Officers: - The manner of appointment, terms and conditions of
service and powers and duties of the other officers of the University shall be su ch as
may be specified by Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University. - The following shall be the authorities of
the University, namely:-
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) The Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to
be the authorities of the University.
23. The Board of Governors and its powers.- (1) The Board of Governors shall
consist of the following, namely:-
(i) The Chancellor - Chairperson
(ii) The Vice-Chancellor - Member
(iii) The Principal Secretary or Secretary to the State Government in
the Department of Higher Education or by his nominee not below
the rank of Deputy Secretary; Ex-officio Member
(iv) The Principal Secretary or Secretary to the State Government in
the Department of Medical Education or by his nominee not below
the rank of Deputy Secretary; Ex-officio Member
(v) one expert from the field of management, finance or any other
specialized, including administration to be nominated by the
State Government; Member
(vi) three persons nominated by the Sponsoring Body of whom one
shall be woman; Members
(vii) the Pro Vice Chancellor who shall be non-voting member; and
(viii) one eminent educationist nominated b y the University Grants
Commission; Member
(2) The Registrar shall be non -voting member Secretary of the Board of
Governors.
(3) The tenure of office of the members of the Board of Governors, appointment
of members, other than Government nominees, renewal and removal, etc., shall be
such as may be laid down by the Statutes.
(4) All meetings of the Board of Governors shall always be chaired by the
Chancellor and in his absence by any one of the nominees of the Chancellor. If
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.
24. The Board of Management. - (1) The Board of Management shall consist
of the following, namely:-
(i) The Vice Chancellor;
(ii) The Pro-Vice Chancellors;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body; 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.
(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 a meeting of the Board of
Management, the issue shall be referred to the Chancellor and the decision of the
Chancellor in respect of such issue shall be final and binding on the University.
25. The Academic Council. - (1) The Academic Council shall consist of the
following, namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - 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 A ct, the Statutes, Regulations and the
Rules, co-ordinate and exercise general supervision over the academic policies of the
University.
26. The Research and Innovation Council. - (1) Research and Innovation
Council shall be the Principal Research and Innova tion 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 t his 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; and
(vi) Such other members as may be specified in the Statutes.
27. The Finance Committee. - (1) The Finance Committee shall consist of the
following, namely:-
(i) The Chancellor or his Nominee- - Chairperson
(ii) The Vice-chancellor - Member
(iii)The Registrar - Member
(iv) The Finance Officer - Secretary
(v) One nominee of the Sponsoring Body - Member; and
(vi) Such other members as may be specified in the statutes.
(2) The Finance Committee shall be the principal financial body of the
University to take care of financial matters 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.
28. Other Authorities.- The constitution, powers and funct ions of the other
authorities of the University shall be such as may be specified by the statutes.
29. Disqualification for membership of an Authority or Body. - A person shall
be disqualified for being a member of any of the authorities of bodies of the U niversity, 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) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the
conduct of any examination, in any form, anywhere.
(f) As and when the Sponsoring Body were to form an opinion in writing that a
Member of any of the authorities or bodies is unfit to hold the post.
30. Proceedings not invalidated on account of vacancy. - No act or
proceedings of any authority of the University shall be invalid merely by reason of the
existence of any vacancy or defect in the constitution of the authority.
31. 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, 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
32. 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 5 and 47 the operation of the permanent statutory
endowment fund, University endowm ent 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 the other
officers, Teachers and employees of the University subject to rules if any made by the
State Government;
(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
higheExcerpt shown. Open the full act in Lexace.