LexThe St. Joseph s University Act, 2021.
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 24 OF 2021
ST. JOSEPH’S UNIVERSITY ACT, 2021
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 Colleges and off-campus Centres.-
7. Objects of the University
8. Powers and functions 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. The Dean or Director
20. The Registrar
21. Controller of Examinations
22. The Finance Officer
23. Other Officers
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
24. Authorities of the University
25. The Board of Governors and its powers
26. The Board of Management
27. The Academic Council
28. The Finance Committee
29. The Research and Innovation Council
30. The Faculties of Schools
31. Other Authorities
32. Disqualification for membership of an Authority or Body
33. Proceedings not invalidated on account of vacancy
34. Provisions pertaining to Agenda Matters
CHAPTER-V
STATUTES AND REGULATIONS
35. Statutes
36. Statutes how made
37. Power to amend the Statutes
38. Regulations
39. Regulations how made
40. Power to amend Regulations
41. Fixation of fee
CHAPTER - VI
MISCELLANEOUS
42. The method and recruitment Conditions of service of employees
43. Right to appeal
44. Provident or pension fund
45. Disputes as to constitution of University authorities and bodies
46. Constitution of Committees
47. Filling of casual vacancies
48. Protection of action taken in good faith
49. Transitional provisions
50. Permanent Statutory Endowment Fund
51. University Endowment Fund
52. General Fund
53. Development fund
54. Maintenance of funds
55. Annual Report
56. Account and Audit
57. Mode of proof of University record
58. Power of Government to issue directions
59. Periodical Inspection by the Karnataka State Higher Education Council
60. Penalties
61. Power to enter and inspect
62. Power to give direction for dissolution of the University
63. Expenditure of the University during dissolution
64. Removal of difficulties
65. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
ACT 24 OF 2021.- The Bangalore Jesuit Educational Society (BJES),
has come forward to establish a public private partnership University of
unitary nature aided by State and Central Government in the State. The
establishment of a public private partnership University by a well known
organization will 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 public private
partnership University of unitary nature in the name of The St. Joseph’s
University by the Bangalore Jesuit Educational Society (BJES).
This public private partnership University focuses on to promote and
undertake the advancement of applied university in Arts, Humanities, Social
Sciences, Science, Engineering, and Technology, Management, Education,
Religious Studies, Philosophy, Languages and allied sectors and foster industry
and market relevant studies, research and innovation as well as em erging
areas and to avail better scope and opportunities to serve the society and the
nation and for the matters connected therewith or incidental thereto.
Accordingly, it becomes imperative to enact a new legislation for the
establishment and incorporat ion of a University of unitary nature in public
private partnership University by the Bangalore Jesuit Educational Society
(BJES),
Hence, the Bill.
[L.A. Bill No. 08 of 2021, File No. Samvyashae 03 Shasana 2021]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No. 433 in part -IVA dated:
16.04.2021]
KARNATAKA ACT NO. 24 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the Sixteenth day of
April 2021)
ST. JOSEPH’S UNIVERSITY ACT, 2021
(Received the assent of the Governor on the Fifteenth day of April 2021)
An Act to establish the St. Joseph’s University, a public private partnership
University of unitary in nature aided by State and central Government in the State
of Karnataka.
Whereas the Ministry of human Resource Development (MHRD),
Government of India has approved the establishment of the said University by the
Bangalore Jesuit Educational Society (BJES) in a accordance with the guidelines
provided under Rashtriya Uchchatar Shiksha Abhiyan (RUSA) 2.0 under component-
1 upgradation of Autonomous College in to a University.
And whereas it is expedient to establish the said University of Unitary in
nature to enable it to function more efficiently as a Centre of excellence for studies,
research, skill development innovation through cont inuing Education and
knowledge incubation from studies in undergraduate, leading up to post - graduate,
Doctoral and postdoctoral studies in undergraduate, leading up to post -graduate,
Doctoral and postdoctoral studies in the field of Arts, Humanities, Social Sciences,
Science, Engineering and Technology, Management, Education, Religious Studies,
Philosophy, Languages and allied sectors and foster industry and market relevant
studies, research and innovation as well as emerging areas and to avail b etter scope
and opportunities to serve the society and the nation for the purposes herein after
appearing;
Be it enacted by the Karnataka State Legislature in the Seventy second year of
the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement. – (1) This Act may be called the St.
Joseph’s University Act, 2021.
(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,-
(1)“Academic Council” “ Board of Governors,” “Board of Management” and
“Finance Committee” mean, respectively, the Academic Council, Board of
Governors, Board of Management and Finance Committee of the University
as specified in this Act;
(2) “Agenda Matters” means all the matters and business Specified 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 subject to the prior
written approval of the Chancellor, consenting to the passing of such matters
and business at such a meeting;
(3) “Board of Gov ernors” means the Board of Governors of the University as
specified under section 25 of the Act;
(4) “Board of Management” means the Board of Management of the University as
specified under section 26 of the Act;
(5) “Campus” means a campus established, maintained by the University, situated
within the State;
(6) “Chancellor”, “Pro -Chancellor”, “Vice -Chancellor” “Pro vice Chancellor” and
“Finance Officer,” means respectively, the Chancellor, pro - Chancellor, and
Vice-Chancellor, pro vice -Chancellor and Finance Officer of the University;
(7) “Committees” means the committees formed under this Act or by the various
functionaries of the University as the case may be, and includes the Search
Committee, Nomination Committee, Finance Committee and such other
committees;
(8) “Constituent College” means a college or institution established and maintained
by the University;
(9) “Contract” Means an agreement entered in to in writing between the University
through the Registrar and an individual organization through its authorized
person;
(10) “Convocation” means the Convocation of the University, where Degrees,
Honorary Degrees, Diplomas, Academic Distinctions, Titles and Certificates,
including titles of Honoris Causa are awarded as per the requirements of the
University;
(11) “Government” means the Government of Karnataka;
(12) “Higher Education” means the study of curriculum or courses for the pursuit
of Knowledge beyond 10+2 level;
(13) “Karnataka State Higher Education Council (KSHEC)” means the Karnataka
State Higher Education Council constituted under section 3 of the Karnataka
Higher Education Council Act, 2010 (Karnataka Act 26 of 2010);
(14) “Main Campus” means the main campus establi shed and maintained by the
University as its headquarters, wherein its major facilities, faculty, staff,
students and academic departments are located;
(15) “National Accreditation or Regulatory Bodies” means a body established by the
Central Government for laying down norms and conditions for ensuring
academic standards of higher education, in their designated areas of
coverage, including University Grants Commission (UGC), All India Council of
Technical Education (AICTE), Council for Scientific and Ind ustrial Research
(CSIR), Indian Council for Social Sciences Research, National Assessment and
Accreditation Council (NAAC), National Board of Accreditation (NBA), National
Council for Teacher Education (NCTE), Distance Education Council, Council
of A rchitecture Rehabilitation Council of India and such other Statutory
Bodies as may be established or incorporated by the Central Government for
the purpose of regulating higher education and by the State Government;
(16) “Off Campus Centre” means a Centr e established and maintained by the
University outside its main campus as an additional campus anywhere in the
State as approved by the Government and UGC where in its complements
facilities, faculty, Staff, students and its academic departments are located;
(17) “Outreach Activity” means an extension activity in the services of the
University at large and as specified by the statutes, the rules made by the
Government and UGC;
(18) “Prescribed” means prescribed by rules made by the Government under this
Act;
(19) “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 of the Constituent College;
(20) “Public-Private partnership University” means the University partially funded
by the State and Central Government and administered by the Sponsoring
Body;
(21) “Registrar” means the Registrar of the University;
(22) “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 and for performing such other functions as may be conferred on
such centre by the Board of Management;
(23) “Society” means the Bangalore Jesuit Education Society (BJES) registered
under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of
1960);
(24) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act means the
Bangalore Jesuit Educational Society (BJES), registered under the Karnataka
Societies Registration Act, 1960 (Karnataka Act 17 of 1960);
(25) “State” means the State of Karnataka ;
(26) “Statutes” or “Regulation” means respectively, the Statutes and Regulations
of the University made under this Act;
(27) “Student” means a student of the University and includes any person
enrolled in the University for pursuing any course of study for a degree,
Diploma or any other academic distinction duly instituted by the University,
including a research degree;
(28) “Study Center” means a center established and maintained by the University
for the purpose of advising, counseling of for rendering any other assistance
required by the Students in the context of education;
(29) “Teacher” me ans and includes a professor, Associate professor, Assistant
professor and such other person as may be appointed for imparting
instruction of conducting or guiding research in the University of in a
Constituent College and includes the Principal in conf ormity with the norms
specified by the UGC;
(30) “University” means St. Joseph`s University, established and incorporated
under this Act by upgrading St, Joseph`s College (Autonomous), Bengaluru,
under the provisions of RUSA 2.0 and as a public -private- partnership Unitary
University;
(31) “University Grants Commission” (UGC)” means the Commission established
under section 4 of the University Grants Commission Act, 1956 (Central Act 3
of 1956); and
(32) “Visitor” means the visitor of the University as specified in section 13 and the
Pro-Visitor of the University as specified in section 14 of this Act.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Sponsoring
Body shall have the right to establish public -private partnership University, a non
affiliating Unitary University, in accordance with the provisions of this Act.
(2) The proposal to establish a University shall be made to th e State Government
by the Sponsoring Body.
(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 availabi lity
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 e xtent 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 pe rsons 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 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 to be fulfilled before the establishment of the
University.
4. Establishment of the University. (1) After the enactment, the Government,
may direct the Sponsoring Body th rough an order in the form of a letter of Intent to
establish a Permanent Statutory Endowment Fund as specified in the Act.
(2) After the establishment of the Permanent Statutory Endowment Fund, the
Sponsoring Body shall convey its readiness to the Governm ent for starting the
activities of the University within a period of one year.
(3) Upon receiving the letter from the Sponsoring Body confirming its readiness
under section 3 and sub -sections (1) and (2), the Government shall constitute a
verification Committee consisting of the following members;
(i) The Additional Chief Secretary of Higher Education as the Chairperson;
(ii) Two ex -officio members representing the Government on the Karnataka
State Higher Education Council of their nominees as members;
(iii) Two senior academicians in the relevant discipline not below the rank of
serving of former Vice-Chancellors as members; and
(iv) Executive Director of the Karnataka State Higher Education Council as
Member Secretary.
(4) the Committee shall verify the preparedness of the Sponsoring Body to
Commence the academic programs or courses as per the norms and standards
specified by UGC or Regulatory Authorities of relevant disciplines and after holding
such inquiry as it may deem necessary , submit it s Report. After considering the
Report of the Verification Committee, the Government may, by notification, accord
sanction for the establishment of public -private- partnership University of Unitary in
nature in the State by the name of “St. Joseph`s University.”
(5) The headquarters of the University shall be at its main campus at Bengaluru.
The University may have its off-Campus, Centres or Institutions anywhere in the State
after five years of establishment with the prior permission of the Government and UGC
norms.
(6) The First Chancellor, the First Pro -Chancellor, the First Vice - Chancellor, the
First Registrar, the First Controller of Examinations, the First Finance Officer, the
members of the Board of Governors, First members of the Board of Governors, the
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.
(7) On sanction for the establishment of the University under sub -section (4), the
land and other movable and immovable properties acquired, created, arranged or built
by the Sponsoring Body for the purpose of the University shall vest in or with the
University.
(8) In all suits and other legal proceedings by or against the University, the
pleading shall be sig ned and verified by and all processes in such suits and
proceedings shall be issued to and be served on the Registrar.
(9) 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 .- (1) The University may be financed by the
State and Central Government.
(2) Subject to availability of funds on release of Government of India share of 60
percent such grant will be released and the Sta te Government may contribute 40
percent of its share allotted for Component-1 of RUSA 2.0 to support existing teaching
and non-teaching posts through salary grants in the aided courses in accordance with
the requirements of RUSA Scheme of the Ministry of H uman Resource Development.
No State Government grant in aid shall be granted to any post of the University
establishment.
(3) The University shall be entitled to receive grants under RUSA from Ministry of
Human Resource Development and the State Government and from any other body or
corporation owned or controlled by the State or Centre or from private organizations,
companies, institutions, etc and through philanthropy of otherwise;
(4) The service conditions and salary, pension, gratuity and ot her grants received
in respect of the aided staff, both teaching and non -teaching of St. Joseph`s Collage
(Autonomous), Bengaluru, and Constituent Colleges of the University may be
protected and continued to be provided by the State Government as a Constit uent
College.
(5) The University may obtain or accept funds from funding agencies under
various schemes of the Central Government and State Government or otherwise:-
(a) For Research and Development and other activities; or
(b) For any Specific research or programs receiving support from the
Government:
Provided that, the University may receive financial support from any other legal
source.
6. Power to establish constituent Colleges and off -campus Centres. - The
University may have Constituent Colleges, Reg ional Centres, additional campuses,
Study Centres and Off-campus Centres or Institutions 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 and subject to nor ms of UGC and other National
Accreditation or Regulatory bodies.
7. Objects of the University .- The objects of University shall be to create,
organize, preserve and disseminate knowledge in one or more fields for advancement
of the student community in particular and human kind in general and the
University shall employ a broad range of strategies to achieve its vision including
pursuing ethics and values with the following objectives,-
(i) to provide instruction, teaching, training, consultancy, resea rch and
development in relevant disciplines of higher education and make
provision of research, innovation, advancement and dissemination of
knowledge in these disciplines and such other objects as the sponsoring
Body may deem fit with the prior approval of the Government ;
(ii) to design and deliver high quality training, capacity building and
development system for teachers, professionals and administrators in
education and other systems;
(iii) to develop resource centers and to contribute to high qual ity in
education;
(iv) to institute degrees, diplomas, certificates and other academic
distinctions like award of credits on the basis of successful completion of
academic work evaluated through modern methods of assessment;
(v) to collaborate with any other uni versities, research institutions, non -profit
organizations, industry associations, professional associations or other
organizations, offer specific education and research programs, training
programs and exchange programs for students, faculty members and
others;
(vi) to disseminate knowledge and develop a public debate on issues of higher
education and allied development fields through seminars, conferences,
executive education programs, community development programs,
publications and training programs and events;.
(vii) to undertake programs for development and training of faculty and
researchers of the University in partnership with any other institutions of
quality;
(viii) to undertake inter and inter -disciplinary collaborative research in
cooperation with any other organization;
(ix) to undertake necessary or expedient action to pursue and promote the
objectives of the University; and
(x) to undertake any objectives as may be recommended by the Government
for the enhancement of higher education and other development secto rs in
India.
8. Powers and functions of the University. - The University shall have the
following powers, and functions, namely:-
(1) to establish and maintain Campuses, Regional Centres and Study Centres in
the State 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 the UGC as per UGC
norms, standards and regulations;
(2) to carry out all such other activities as may be necessary or feasible in
furtherance of the object of the University,
(3) to confer degrees or other academic distinctions in the manner and under
conditions laid down in the Statutes;
(4) to institute and award fellowships, scholarships and prizes, medals etc., in
accordance with the Statutes;
(5) to demand and receive such fees bills, invoices and legally permissible and
collect charges as may be fixed by the Statutes or rules, as the case may be;
(6) to make provisions for co-curricular and extra-curricular activities for students
and employees, as the case may be;
(7) to make appointments of Faculty, officers and employees of the University or a
Constituent College, Campuses, Regional Centres, Study Centres and Off -Campus
Centers;
(8) 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 and
Study Centres;
(9) to institute and maintain hostels and to recognize places of residence for
students of the University or a Constituent College or Off-Campus Centers;
(10) to supervise and control the residences 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 students and employees;
(11) to create academic , administrative and support staff and other necessary
posts;
(12) 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 ;
(13) to organize and conduct refresher cours es, orientation courses, workshops,
seminars and other programs for teachers, evaluators and other academic staff;
(14) to determine standards of admission to the University or a Constituent
College, with the approval of Academic Council and to make admiss ion of students of
Karnataka not less than the extent provided for in this Act;
(15) 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;
(16) to institute Degrees, Diplomas, Certificates and other academic distinctions on
the basis of examination or any other method of evaluation approved by the
Government;
(17) to provide for the preparation of instructional materials in electronic and print
media;
(18) 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;
(19) to acquire and takeover and manage any other educational institutions with
the prior approval of the Government:
(20) to acquire properties with the prior approval of the Sponsoring Body; and
(21) to undertake any other activities connected with or incidental to above
objectives of the University.
9. University open to all c lasses, Castes, creed, gender or nation. - (1) The
University shall be open to all persons of any gender and of whatever race, creed,
caste, class or nation.
(2) The University admissions shall be made on the basis of merit in the qualifying
examinations:
Provided that, sixty percent in all unaided courses or programs and 90 percent
of admission in all aided courses and programs of the admissions in all courses or
programs of the university shall be reserved for the students of Karnataka and
admissions for professional courses 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 courses or
programme like Post Graduate, they shall be reserved by clubbing such courses,
programs together and where there are less than three seats in any course or
programme, they shall be reserved by rotation.
Provided also that, if the University is recognized as a Minority Institution the
admissions shall be made according to the law applicable to Minority Institutions.
10. National Accreditation. - The University shall seek accreditation from
respective statutory national accreditation bodies after its establishment. Further all
the courses or programs of study conducted shall fulfill all requirements as per the
regulations of relevant National Accreditation or Regulatory Bodies.
11. Powers of the Sponso ring Body. - The Sponsoring Body shall have the
following powers with reference to the University, each of which may be exercised by
the Sponsoring Body as provided for in this Act, namely:-
(i) to appoint or re-appoint or terminate the appointment of the Chancellor;
(ii) to appoint or re -appoint or terminate the appointment of the Pro -
Chancellor;
(iii) to constitute the first Board of Governors;
(iv) to nominate the first chairperson of the Board of Governors;
(v) to nominate three persons of whom one shall be a woman and one shall
be an external to the Body;
(vi) to nominate two persons as members of the Board of Management;
(vii) to determine the source of funds to be contributed to the University
Endowment Fund;
(viii) to determine the application an d spending of moneys by the University;
and
(ix) 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) The Dean/Director of School;
(viii) The Registrar;
(ix) Controller of Examinations;
(x) The Finance Officer; and
(xi) 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 over the convocation;
(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 being
satisfied that any order, proceeding or decision taken by any Authority
of the University is not in conformity with the Act, Regulations or Rules,
the Visitor may issue such directions as deemed fit in the interest of the
University, and
(iii) the directions so issued shall be complied with by all concerned.
14. The Pro -Visitor.- (1) The Honourable Minister for Higher Education of the
Government of Karnataka shall be the Pro-Visitor of the University.
(2) The Pro -Visitor shall, when the Visitor is absent, preside over the
Convocation.
(3) The Pro-Visitor shall have the following powers, namely:
(a) to call for any paper or information relating to the affairs of the University;
(b) to call a m eeting of the Authorities of the Sponsoring Body/University
relating to the affairs of the University; and
(c) on the basis of the information received by the Pro -Visitor, he may issue
such directions as deemed fit in the interest of the University.
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring
Body.
(2) The current Chairperson of the Sponsoring Body shall be the first Chancellor
of the University, whose term shall be as decided by the Sponsoring Body.
(3) The subsequent Chancellor shall be either a member of the Sponsoring Body
or such other person of eminence or national figure in the field of Higher Education 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 may include the following powers;
namely;-
(i) to function as the Head of the University;
(ii) to preside over all the Convocations of the University in the absence of the
Visitor and Pro-Visitor;
(iii) to function as the Chairperson of the Board of Governors;
(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 per
this Act;
(vi) to appoint the Registrar and the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to approve the appointment of Pro Vice-Chancellor(s);
(ix) to constitute the first Board of Management, the Academic Council, the
Finance Committee and other Committees;
(x) to pre -approve the Agenda matters in the Board of Gove rnors in the
manner provided for in the Act; and
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of
Governors) and in the manner provided for in this Act;
(6) In the event of there being a conflict inter -se between the functionar y 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, on such terms and conditions as may be laid down in the statutes.
The Pro -Chancellor shall assist the Chancellor in all such matters required by the
Chancellor. The role and responsibilities or Pro -Chancellor shall be as laid down by
Statutes.
(2) The Pro-Chancellor shall preside over the Convocation in the absence of the
Visitor, Pro-Visitor and Chancellor.
(3) The Pro -Chancellor shall chair all the Committees, meetings and
convocations in the absence of the Chancellor.
(4) The services of the Pro -Chancellor may be terminated by the Chancellor at
any point of time as he deems fit.
17. The Vice-Chancellor.- (1) The Vice- Chancellor shall be appointed by the
Chancellor for a term of four years subj ect to other terms and conditions as may be
laid down by the Statutes from among three persons recommended by the Search
Committee constituted in accordance with the provisions of this Act. After the term of
four years, the incumbent Vice -Chancellor shall be eligible for another term of four
years:
Provided that the Vice -chancellor shall continue to hold the office even after
expiry of his term till the new Vice -chancellor joins. However, in any case this period
shall not exceed one year.
(2) The Search Committee referred to in sub -section (1) shall consist of the
following persons, namely: - Three nominees of the Board of Governors with one of
them being the Government Nominee and the other two being senior or distinguished
academicians, of whom one shall be a woman. Out of the three nominees of the Board
of Governors, one shall be appointed as the Chairperson of the Committee by the
Chancellor.
(3) The Search Committee shall, on the basis of merit, recommend three
persons with the highest level of co mpetence, integrity, morals, and institutional
commitment besides being a distinguished academician with a minimum of ten years
of experience as a Professor in a University system or ten years of experience in an
equivalent position in reputed research or academic administrative organization.
(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
deem 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, Regulations 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 whose 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 the Vice-Chancellor to present his case including
the termination on disciplinary grounds.
(7) The Vice-Chancellor shall preside over the Convocation in the absence of the
Visitor, Pro-Visitor, Chancellor and 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 the person shall exercise such powers and perform such duties as
may be laid down by the Statutes.
19. The Dean or Director. - The Dean or Director shall be appointed by the
Vice-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 for a
term of three years in such manner and on such terms and conditions as may be laid
down by the Statutes.
(2) All contracts as de fined 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 duties as may
conferred by the Statutes or may be required from time to time, by the Chancellor, the
Pro-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 sh all be bound to place before the Chancellor, the
Pro-Chancellor, the Vice -Chancellor or any other authority, all such information and
documents as demanded.
21. Controller of Examinations. - (1) The Controller of Examinations shall be
appointed by the Vice -Chancellor in such manner and on such terms and conditions
as may be laid down by the Statutes.
(2) The Controller of Examinations shall be the principal Officer -in-charge of the
conduct of the examinations of the University and declaration of results. He shall be a
full-time salaried officer of the University and shall work directly under the Vice -
Chancellor.
(3) The appointment of Controller of Examinations shall be for a term of three
years, and he shall be eligible for reappointment for subsequent terms.
(4) The Controller of Examinations shall be responsible for making all
arrangements necessary for holding examinations and declaration of results by
formulating the Calendar of Examinations.
(5) The Controller of Examinations shall be responsible to ta ke necessary steps to
avoid malpractices in examination processes and take disciplinary action including
legal proceedings in consultation with the Registrar and Vice -Chancellor, wherever
needed.
(6) The Controller of Examinations shall be responsible to review from time to
time, the results of University examinations and forward Reports thereon to the
Academic Council.
(7) The Controller of Examinations shall exercise such other powers and perform
such other duties as may be prescribed in the Statutes or assigned by the Vice -
Chancellor from time to time.
22. 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 specified by the Statutes.
23. 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 the Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
24. 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 Finance Committee;
(v) The Research and Innovation Council;
(vi) The Faculties / Schools, and
(vii) Such other authorities as may be declared by the Statutes to be
the Authorities of the University.
25. 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 to the Government in the Higher Education
Department or his nominee not below the rank of a Deputy Secretary
- Ex–officio Member;
(v) The Principal Secretary to the Government in any other relevant
Department or his nominee not below the rank of a Deputy Secretary
- Member ;
(vi) One expert from the field of management, finance or any other
specialized area, including administration to be nominated by the
Government - Member ;
(vii) Three persons nominated by the Sponsoring Body of whom one shall be
a woman and one shall be external to the Body - Members;
(viii) Two academicians nominated by the Chancellor - Member;
(ix) One Pro Vice-Chancellor to be nominated by the Chancellor on rotation,
based on seniority for a two-year term, who shall be a non-voting
member; and
(x) One eminent academician as nominee of the UGC - Member.
(2) The Registrar shall be the Secretary of the Board of Governors with no
voting powers.
(3) The tenure of office of the members of the Board of Governors, appointment
of members, other than Government nominees, their renewal and removal, etc:, shall
be such as may be laid down by the Statutes.
(4) All meetings of the Board of Governors shall be chaired by the Chancellor
and in his absence by the Pro -Chancellor or in the absence of either of them by any
member of the Board as nominated by the Chancellor. If the 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 the meetings of t he Board of Governors shall be five
members attending and voting at such a 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 academic / other 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 Regulation or the Rules;
(iv) to approve the Budget, Annual Accounts 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 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 two times a year.
(8) The Board of Governors shall meet at such time and place as may be specified
by the Statutes.
26. The Board of Management.-(1) The Board of Management shall consist of the
following, namely:-
(i) The Vice Chancellor as the chairperson, with the members being;
(ii) The Pro-Vice Chancellor;
(iii) The Registrar–Member–Secretary;
(iv) Two nominees of Excerpt shown. Open the full act in Lexace.