The University of Visvesvaraya College of Engineering Act, 2021

 
KARNATAKA ACT NO. 09 OF 2022 
 
THE UNIVERSITY OF VISVESVARAYA COLLEGE OF ENGINEERING ACT, 2021 
 
Section: 
 
1. Short title and Commencement  
2. Definitions  
3. Establishment and Incorporation of the University 
4. Objects of the University  
5. Powers and Functions of the University 
6. University open to all classes of persons 
7. Teaching and Research in the University 
8. Authorities of the University 
9. Board of Governors 
10. Powers and Functions of Board of Governors 
11. Term of office and vacancies 
12. Executive Committee 
13. Academic Senate 
14. Powers and Functions of the Academic Senate 
15. Finance Committee 
16. Faculties or Schools of Studies 
17. Departments of Studies 
18. Boards of Studies 
19. Other Authorities  
20. Officers of the University 
21. Visitor 
22. Pro-Visitor  
23. Chairperson of the Board of Governors 
24. Director 
25. Powers and functions of the Director 
26. Registrar 
27.Controller of Examinations 
28. Finance Officer 
29. Arrangement of Work During Vacancies in the Offices of the Registrar, the Controller 
     of Examinations and the Finance Officer 
30. Deans of Faculties or Schools 
31. Other Officers 
32. Admission to the University 
33. Honorary Degrees 
34. Withdrawal of Degrees or Diploma 
35. The minimum qualifications, classification, method of appointment and promotion 
36. Duties of Teachers  
 
 
 
37. Obligation to perform the examination work 
38. Fund of the University 
39. The Annual Accounts and Audit 
40. Financial Estimates 
41. Powers of Government to direct Audit 
42. Power to make Regulations 
43. Ordinances how made 
44. Dissolution or winding up of the University 
45. Acts and proceedings not to be invalidated by vacancies, etc 
46. Annual Report of the University 
47. Information to be provided to Governments 
48. The University to be Public Authority under Right to Information Act  
49. Service Terms and Removals 
50. Pension and Provident Funds 
51. Filling up of casual vacancies 
52. Inspection and Control 
53. Act to Prevail over Other Enactments 
54. Transitory Provisions 
55. Saving of Certain Examinations 
56. Power to Remove Difficulties 
  
 
 
 
 
STATEMENT OF OBJECTS AND REASONS 
 
ACT 09 OF 2022 The University Visvesvaraya College of Engineering (UVCE), 
Bengaluru is a premier Engineering institution in India established in the year 1917 
By Bharat Ratna, Sir M. Visvesvaraya. It has been a constituent college of 
Bangalore University from the year 1964. UVCE is offering several undergraduate, 
postgraduate and doctoral programmes in several branches of engineering. 
Thousand of students have passed out from this prestigious institution and have 
occupied key positions in academia, industry, service, research and Government. 
Government of Karnataka thought i t fit to upgrade the institution in the present 
day competitive environment to keep pace with the stakeholder expectations and to 
maintain its top position among engineering colleges in the country. In this respect, 
the Government had constituted a Committ ee under the Chairmanship of the Sri S 
V Ranganath, IAS (Rtd)., Vice Chairman, Karnataka State Higher Education 
Council, Bengaluru. The Committee in its report has recommended for converting 
UVCE into an autonomous “IIT like” institution on the lines of In dian Institutes of 
Technology, Indian Institutes of Management and other Institutions of National 
Importance; 
Therefore, it is considered necessary to declare and constitute the University 
Visvesvaraya College of Engineering (UVCE), Bengaluru, as the Unive rsity of 
Visvesvaraya College of Engineering (UVCE), Bengaluru to grant autonomy with a 
view to empower the Institution to attain standards of global excellence in 
engineering and allied areas of knowledge.  
 Hence the Bill. 
 
[L.A. Bill No. 46 of 2021, File No. SAMVYASHAE  48 SHASANA 2021]  
[Entry  25 of List III of the Seventh Schedule to the Constitution of India..]  
[Published in Karnataka Gazette Extra-ordinary No. 91 in part-IVA dated: 28.02.2022] 
 
 
 
KARNATAKA ACT NO. 09 OF 2022 
(First Published in the Karnataka Gazette Extra-ordinary on the 28th day of February 2022) 
 
THE UNIVERSITY OF VISVESVARAYA COLLEGE OF ENGINEERING ACT, 2021 
 (Received the assent of the Governor on the 21st day of February 2022) 
 
An Act to declare and constitute the  University Visvesvaraya College of Engineering 
(UVCE), Bengaluru, as the University of Visvesvaraya College of Engineering (UVCE), 
Bengaluru;  
Whereas, the University Visvesvaraya College of Engineering (UVCE), Bengaluru is a 
premier Engineering institution in India esta blished in the year 1917 by Bharat Ratna,  
Sir M. Visvesvaraya. It has been a constituent college of Bangalore University from the year 
1964. UVCE is offering several undergraduate, postgraduate and doctoral programmes in 
several branches of engineering. T housands of students have passed out from this 
prestigious institution and have occupied key positions in academia, industry, services, 
research and Government. Government of Karnataka thought it fit to upgrade the 
institution in the present -day competitive environment to keep pace with the stakeholder 
expectations and to maintain its top position among engineering colleges in the country. In 
this respect, the Government had constituted a Committee under the Chairmanship of the 
Sri S. V. Ranganath, IAS (Rtd.), Vice Chairman, Karnataka State Higher Education Council, 
Bengaluru. The Committee in its report has recommended for converting UVCE into an 
autonomous “IIT like” institution on the lines of College of Engineering Pune (CoEP). Hence 
this Bill to model UVCE on the lines of Indian Institutes of Technology, Indian Institutes of 
Management and other Institutions of National Importance; 
It is expedient to declare and constitute the University Visvesvaraya College of 
Engineering (UVCE), Bengaluru, as the Unive rsity of Visvesvaraya College of Engineering 
(UVCE), Bengaluru to grant autonomy with a view to empower the Institution to attain 
standards of global excellence in engineering and allied areas of knowledge and to provide 
for certain matters connected therewith, or incidental thereto; 
Be it enacted by Karnataka State Legislature in the seventy -second year of the 
Republic of India as follows:- 
CHAPTER I 
PRELIMINARY 
 
1. Short title and Commencement. - (1) This Act may be called the University of 
Visvesvaraya College of Engineering Act, 2021. 
(2) It shall come into force on such date as the State Government may, by notification 
in the Official Gazette, appoint. 
 
2. Definitions.- In this Act, unless the context otherwise requires,-  
(i) “Academic Senate” means the Academic Senate of the University; 
(ii) “Assessment Year” means the year following the year in which the income of a 
financial year is assessed or taxed; 
(iii) “Authorities” means Authorities of the University; 
(iv) “Board” or “Board of Governors” means the Board of Governor s of the 
University established under the provisions of this Act;  
 
 
 
(v) “Chairperson” means the Chairperson of the Board of Governors of the 
University; 
(vi) “Deans” means the Deans of Faculties or Schools of the University;  
(vii) “Director” means the Director of the University; 
(viii) “Financial Year” means a period of 12 consecutive months commencing on  
1st day of April of every year; 
(ix) “Ordinance” “Statutes” “Regulations” and “Rules” means respectively the 
Ordinances, Statutes, Regulations and Rules of the University made unde r this 
Act;  
(x) “Person having a substantial interest in a concern” shall have the same 
meaning as assigned to this expression in explanation 3 below sub section (9) 
of section 13 of the Income Tax Act; 
(xi) “Previous University” means the University from which new University is carved 
out and established; 
(xii) “Previous Year” means the financial or Academic year immediately preceding 
assessment or Academic year; 
(xiii) “Registrar” means the Registrar of the University appointed under section 26 of 
this Act; 
(xiv) “State Government” means Government of Karnataka; 
(xv) “Teachers” means Professors including Honorary/Emeritus/Adjunct Professors, 
Associate Professors, Assistant Professors and other academic staff imparting 
instructions at the University; 
(xvi) “UGC” means the University Grants Comm ission established by the Central 
Government as per the University Grants Commission Act, 1956 (Central Act 
No.3 of 1956) ; and  
(xvii) “University” or “UVCE” means the University of Visvesvaraya College of 
Engineering, Bengaluru established under section 3 of this Act; 
 
CHAPTER – II 
THE UNIVERSITY 
 
3. Establishment and Incorporation of the University. –  (1) There shall be 
established in the State of Karnataka the University of Visvesvaraya College of Engineering, 
Bengaluru, a non-affiliating university for the fu rtherance of the objects of the University 
set out in section 4.  The objects of the University are such as to make it an Institution of 
State Eminence. 
 
(2) The University shall be a body corporate by the name aforesaid, having perpetual 
succession and a common seal with powers, subject to the provisions of this Act, to acquire 
and hold property, to contract, and to do such other things necessary for the purpose of 
this Act and shall, by the said name, sue and be sued. 
 
(3) All suits and other legal proceed ings instituted by or against the existing  of the 
University Visvesvaraya College of Engineering, Bengaluru immediately before the 
commencement of this Act, shall be continued by or against the University, as the case may 
be. The pleadings for such suits a nd legal proceedings shall be signed and verified by the 
 
 
 
Registrar and all the processes in such suits and proceedings shall be issued to, and served 
on, the Registrar. 
 
(4) The headquarters of the University shall be at Bengaluru. 
 
(5) On and from the date of commencement of this Act,– 
 
(i) any reference to the University (UVCE) in any contract or other instrument in 
respect of properties of the University Visvesvaraya College of Engineering, 
Bengaluru shall be deemed as a reference to the University (UVCE);  
(ii) all properties, movable and immovable, including the two campuses of the 
University situated at K.R. Circle, Dr. Ambedkar Veedhi , Bengaluru-560001 and 
Jnana Bharathi Campus, Bangalore University, Bengaluru belonging to  or has 
been earmarked to the existing  University Visvesvaraya College of Engineering, 
Bengaluru shall vest in the University (UVCE). 
(iii) all rights, debts and other liabilities of the University Visvesvaraya College of 
Engineering, Bengaluru shall be transferred to, and be the rights and liabilit ies 
of the University  (UVCE); and 
(iv) all officers and employees employed in the University Visvesvaraya College of 
Engineering, Bengaluru immediately before the date of commencement of this 
Act shall, subject to the provisions of this Act, hold their office or service in the 
University with the same tenure at the same remuneration and upon the same 
terms and conditions and with the same rights and privileges as to pension, 
leave, gratuity, provident fund and other matters as they would have held had 
this Act not been enacted and shall continue to do so unless and until their 
employment is terminated or until such tenure, remuneration and the terms and 
conditions are duly altered by the Regulations, or be given an option to transfer 
their services and shall exe rcise such power and perform such duties as are 
conferred upon them by or under this Act; 
 
(6) The establishment of the University shall be a non -profit making institution and 
the University shall not transfer directly or indirectly the whole or any part of the income or 
any movable or immovable property of the University to any person or to give any person 
any right to assume power directly or indirectly over the whole or any part of the income or 
any movable or immovable property of the University. 
 
4. Objects of the University. - The objects of the University shall be to advance and 
disseminate learning, knowledge and conduct education and training (including tertiary 
and continuous education) in such branches of learning as it may deem fit, using all form s 
including face -to-face and online or digital format, at all levels (undergraduate, 
postgraduate and doctoral levels), and to develop in the students and research scholars a 
sense of responsibility to serve the society at large in the field of higher educ ation, to 
conduct research, including consultancy, and outreach activities. Without prejudice to the 
generality of the foregoing, the objects of the University shall include the following, namely:- 
 
(i) To impart high quality education in all areas of engineer ing and technology, allied 
arts and sciences (physical, social and biological sciences), inter -disciplinary 
 
 
 
studies as well as emerging areas of core interest to the University as and when 
they evolve; 
(ii) To carry out research, publications, consultancy and a dvisory activities to 
advance new knowledge and innovation and to provide global leadership in all 
areas of engineering and technology, allied arts and sciences (mathematical, 
biological, physical and social sciences), as well as emerging areas of core int erest 
to the University as and when they evolve; 
(iii) To attract best talent in terms of students and faculty, nationally and 
internationally; 
(iv) To establish close linkages with industry; 
(v) To develop collaborative programmes with industry and other educational 
institutions, nationally and internationally; 
(vi) To emphasize on online or digital education; 
(vii) To establish campuses and centres for engineering, science and technology and 
allied areas of studies;  
(viii) To develop educational programmes and faculties that advance the  cause of 
education, teaching and learning, across disciplines;  
(ix) To devise newer forms of student, faculty, partner engagement, and explore newer 
areas of knowledge as and when necessary; and 
(x) To support and develop programmes promoting social and gender equity.  
 
5. Powers and Functions of the University. - Subject to the provisions of this Act, 
the University shall exercise the following powers and perform the following functions, 
namely:- 
(i) To carry out the administration and management of the University; 
(ii) To specify and conduct courses of study, training and research in such 
branches of engineering and technology, sciences and arts, as the University 
may think fit, including through distance learning and digital learning 
platforms, and for the advancement of learning and dissemination of 
knowledge in such branches; 
(iii) To evolve innovative engineering, science and technology education pedagogy 
aligned to dynamic global practices; 
(iv) To establish the criteria for admission of candidates for various courses of 
study in conformity with the laws in force;  
(v) To conduct examinations and establish processes for evaluation and 
performance assessment through fair and transparent systems and other 
academic distinctions or titles;  
(vi) To grant degrees, diplomas and other academic distinctions and titles; 
(vii) To institute and award fellowships, scholarships, prizes and medals, and to 
confer honorary degrees and other distinctions;  
(viii) To lower the cost of education and to enhance the reach of the education by 
use of information and communica tion technology and other innovative 
methods; 
(ix) To establish and maintain such infrastructure as may be necessary, such as 
halls, hostels etc; 
 
 
 
(x) To determine, in consultation with the State Government, specify and receive 
payment of fees and other charges as t he University may deem fit, from 
students and any other person, institution or body corporate for instruction 
and other services, including training, consultancy and advisory services, 
provided by the University;  
(xi) To acquire, hold and deal with the propert y belonging to or vested in the 
University, with the approval of the Board, and in case of immovable property, 
under prior intimation to the State Government, for advancing the objects of 
the University subject to the condition that such property is not ob tained 
wholly or partly from the State Government or the Central Government: 
 
Provided that, where the land for the University has been provided free of cost by the 
State Government, such land may be disposed of only with the prior approval of the State 
Government. 
(xii) To supervise and control the residence and regulate the discipline of students 
of the University and to make arrangements for promoting their health, 
general welfare and cultural and corporate life; 
(xiii) To institute academic, administrative, technica l, ministerial and other posts 
and to make appointments thereto;  
(xiv) To frame Ordinances, Statutes and Regulations and to alter, modify or rescind 
the same;  
(xv) To receive grants, gifts, contributions or benefactions from the Governments 
and to raise and receive  bequests, donations and transfers of movable or 
immovable properties from testators, donors or transferors, as the case may 
be, and to have custody of all such funds and to meet the expenses, including 
capital expenditure and expenses incurred in the exer cise of its powers and 
discharge of its functions:  
 
Provided that, no bequest donation or transfer of any property shall be accepted by 
the University which in the opinion of the Board of Governors involves conditions or 
obligations opposed to the spirit and objects of this Act. 
 
(xvi) To co-operate with educational or other institutions and industry in any part 
of the world having objects wholly or partly similar to those of the University 
by exchange of teachers and scholars and generally in such manner as may  
be conducive to their common objects;  
(xvii) To borrow monies from banks and financial institutions; 
(xviii) To create partnership, affiliation and other classes of professional or honorary 
or technical membership or office as the University may consider necessary;  
(xix) To appoint committees to carry out functions of the University; and 
(xx) To do all such things, functions and activities as may be necessary, incidental 
or conducive to the attainment of all or any of the objects of the University. 
  
6. University open to all classes of persons.- (1) The University shall be open to all 
persons of either sex and of whatever race, creed, caste or class and it shall not be lawful 
for the University to impose on any person any test whatsoever of religious belief or 
 
 
 
profession in order to entitle him to be admitted thereto as a teacher or a student or to hold 
any office therein or to graduate thereat or to enjoy or exercise any privilege thereof.  
(2) Seventy five per cent of the seats shall be filled through the Common Entrance 
Test conducted by the State Government and twenty five per cent of the seats shall be filled 
based on the Joint Entrance Examination conducted at the national level. 
(3) Subject to the provisions of sub -section (1), the University shall, in accordance 
with any sp ecial or general orders of the State Government, reserve seats for purpose of 
admission as students in the University for such classes of persons as set out in such 
special or general orders, including,- 
 
(i) the Scheduled Castes and the Scheduled Tribes;  
(ii) other Backward Classes and other socially, educationally or economically 
backward classes;  
(iii) nominees of the Central or State Government;  
(iv) defence personnel and ex-servicemen and their children; 
(v) physically handicapped as defined in the Persons with Disabilitie s (Equal 
Opportunities, Protection of Rights and full Participation) Act, 1995 (Central 
Act No.1 of 1996); 
(vi) women and transgender; and 
(vii) Sports persons. 
 
(4) The University may, subject to the orders of the State Government from time to 
time, grant exemption from payment of fees or boarding, lodging or any other charges or 
provide special scholarships to students belonging to classes listed in sub-section (3).  
 
7. Teaching and Research in the University. - (1) Subject to the control of the 
Academic Senate, all recognized teaching in connection with the university courses shall be 
conducted by the teachers of the University in accordance with the syllabus prescribed by 
Regulations and shall include lecturing, laboratory work and other teaching methodology. 
 (2) All such teaching shall be organized by such authorities as may be prescribed by 
the Ordinances and the Regulations.  
(3) The programmes, courses and curricula shall be as may be prescribed by the 
Ordinances and the Regulations.  
 
CHAPTER – III 
AUTHORITIES OF THE UNIVERSITY 
 
8. Authorities of the University. - The following shall be the authorities of the 
University, namely:- 
(i) Board of Governors; 
(ii) Academic Senate;  
(iii) Finance Committee; 
(iv) Faculties or Schools of Studies; 
(v) Departments or Boards of Studies; and 
(vi) Such o ther authorities that may be constituted from time to time by the 
Regulations. 
 
 
 
 
9. Board of Governors. - (1)The Board of Governors shall be the principal executive 
body of the University. 
(2) The Board of Governors shall consist of the following members, namely:-    
(i) A Chairperson from amongst the eminent persons distinguished in the field of 
science, engineering, technology, management or industry or other related field;  
(ii) The Director of the University; 
(iii) The Secretary or Principal Secretary or Additional Chief Secretary, Department of 
Higher Education, Government of Karnataka, in his ex-officio capacity; 
(iv) Four eminent persons, of whom at least one shall be a person belonging to SC or 
ST and one shall be a person belonging to OBC or Minorities, who have 
distinguished themselves in the field of engineering, science, technology, 
industry, management, nominated by the Board of Governors; 
(v) Two eminent persons from among the alumni of the UVCE, who have 
distinguished themselves in the fields of engineering, science, te chnology or 
industry or management or such other fields nominated by the Board of 
Governors; 
(vi) One eminent person from academia from another premier educational 
institution, who has distinguished himself in the field of engineering, science or 
technology, nominated by the Board of Governors;  
(vii) One Dean and one faculty to be nominated by the Board in the manner to be 
specified by the Regulations; and 
(viii) One member of the Academic Senate who is a Professor at the University to be 
nominated by the Director: 
 
Provided that, from amongst the members to be nominated under clauses (iv), (v), (vi), 
(vii) and (viii), three shall be women; 
 
The Registrar of the University shall be the Secretary of the Board of Governors. 
(3) The Chairperson and members of the first Board of Governors shall be nominated 
by the Visitor, on the recommendation of the State Government.  
(4) Except as provided in sub -section (3) above, the members of the Board of 
Governors shall, to the extent not prescribed in sub -section (2) be nominated by the Board 
of Governors in the manner prescribed by the Regulations. 
(5) The Chairperson shall have the power to invite relevant experts, not being 
members of the Board of Governors, to attend meetings of the Board of Governors and 
assist the Board of Governors with specific issues of their expertise, but such invitees shall 
not be entitled to vote at the meeting.  
(6) The respective nominating authorities may nominate a person to fill up any 
temporary vacancy of members in Clauses (iii) to (viii) of sub-section (2). 
(7) The Chairperson shall ordinarily preside at the meetings of the Board of 
Governors. In case the Chairperson of the Board of Governors is unable to attend, the 
Director may be nominated by the Chairperson to chair the meeting of the Board.  
(8) The Board of Governors shall hold at least four meetings during every year. The 
duration between two consecutive meetings shall not exceed three months. 
(9) The Visitor himself or in consultation with the State Government may, by Order, 
direct the University to hold the meetings of the Board of Governors to discuss such terms 
 
 
 
of reference as may be specified and the Chairperson of the Board shall comply with such 
directions. 
 
10. Powers and Functions of Board of Governors. -(1) Subject to the provisions of 
this Act, the Board shall be responsible for the general superintendence, direction and 
control of the affairs of the University and shall have the power to frame or amend or 
modify or rescind the regulations governing the affairs of the University to achieve  the 
objects of the University specified in section 4.  
 
(2) It shall exercise all powers of the University not otherwise provided for in this Act, 
the rules made hereunder, the Regulations or Ordinances and have the power to delegate 
such powers to the Ex ecutive Committee of the Board of Governors for more efficient 
management of the University. 
 
(3) Without prejudice to the provisions of sub -section (1), the Board of Governors 
shall also have the following powers and functions, namely:- 
 
(i) To take decisions  on questions of policy relating to the administration and 
working of the University, and review the achievement of policy objectives; 
(ii) To enter into, vary and cancel contracts on behalf of the University; 
(iii) To consider and approve the annual budget estimates  for the next financial 
year, the annual accounts and the annual reports of the University; 
(iv) To examine and approve the development plans for the University and to 
identify the sources of finance to implement such plans as are considered 
necessary;  
(v) To advise the Visitor, if so required, in respect of any function to be performed 
by him under this Act; 
(vi) To establish faculties or schools of studies, departments and centres, and 
initiate programmes and courses of study at the University; 
(vii) To frame, amend, or res cind the Regulations governing the affairs of the 
University, the fees to be charged for courses or programmes of study and 
examinations in the university, manner of establishment of departments, 
institution of scholarships, fellowships, exhibitions, medal s and prizes, the 
qualifications for appointment to various posts, pension, insurance and 
provident fund for the benefit of employees etc.; 
(viii) To create academic, administrative, technical and other posts and appoint 
persons to such posts in the University an d define the duties and conditions 
of service for such posts and set salary scales for academic and non -
academic staff as per Government norms; 
(ix) To invest moneys and funds of the University and raise funds for the 
University; 
(x) To delegate certain of its func tions to the Executive Committee, the Director, 
the Registrar or to any other authority or officers of the University;  
(xi) To grant degrees, diplomas and other academic distinctions or titles and to 
institute and award fellowships, scholarships, prizes and medals; 
(xii) to confer honorary degrees in such manner as may be specified by the 
Regulations;  
 
 
 
(xiii) To grant honorary awards and other distinctions; and 
(xiv) To exercise such other powers and perform such other duties as may be 
conferred or imposed upon it by this Act or the rules made hereunder or the 
Regulations or Ordinances. 
 
(4) Subject to the provisions of this Act, the Board may, by Regulations, delegate such 
powers and functions of the Board to the Director as it may deem fit. 
  
(5)  The Board shall conduct an annual review of the performance of the Director, in the 
context of the achievements of objects of the University:  
 
Provided that, such review shall include performance reviews of faculty members of the 
University on such parameters, periodicity and terms of reference as may be determined by 
the Board.  
 
(6)  The Board shall, through an independent agency or group of experts, within a 
period of three years from the date of incorporation of the University, and thereafter atleast 
once in every three years, evaluate and rev iew the performance of the University, including 
its faculty, on the parameters of long -term strategy and rolling plans of the University and 
such other parameters as the Board may decide and the report of such review shall be 
placed in the public domain.  
 
(7)  The qualifications, experience and the manner of selection of the independent 
agency or group of experts, referred to in sub -section (6), shall be such as may be specified 
by Regulations. 
 
(8)  The report of the evaluation and review under sub -section (6) shall be submitted by 
the Board to the State Government along with an action taken report thereon.  
 
(9)  Where in the opinion of the Chairperson or the Director the situation is so emergent 
that an immediate decision needs to be taken in the interest of the Un iversity, the 
Chairperson, in consultation with the Director, may issue such orders as may be 
necessary, recording the grounds for his opinion:  
 
Provided that, such orders shall be submitted for ratification by the Board in the next 
meeting.  
 
(10) The Board m ay constitute such committees and other authorities of the 
University and specify the duties and functions of each such committees and authorities by 
Regulations. 
 
11. Term of office and vacancies. - (1)Save as otherwise provided in this section, 
the term o f office of the Chairperson is four years and other non -official members of the 
Board of Governors shall be three years from the date of their nomination or election: 
Provided that, the Chairperson, or any other member of the Board of Governors, 
other than an ex-officio member, may be appointed or nominated for a second term of two 
years.  
 
 
 
Provided further that, the term of office of the non -official members other than the 
Chairperson, of the first Board of Governors shall be prescribed by the Visitor, on t he 
recommendation of the State Government. 
 
(2) The term of office of an ex officio-member shall continue so long as he holds the 
office by virtue of which he is a member. 
 
(3) The term of office of a member nominated or elected to fill a casual vacancy sh all 
continue for the remainder of the term of the member in whose place he has been 
nominated or elected. 
 
(4) Notwithstanding anything contained in this section, an outgoing member shall 
continue in office until another person is nominated as a member in his place. 
 
(5) The members of the Board of Governors shall be entitled to such allowances as 
may be provided for in the Regulations but no member other than the persons referred to in 
clauses (iii) to (vi) of sub-section (2) of section 9 shall be entitled to any allowance by reason 
of this sub-section. 
 
 (6) A member of the Board of Governors shall cease to be a member if he,- 
 
(i) tenders resignation and such resignation is accepted; or 
(ii) is of unsound mind and stands so declared by a competent court of law; or 
(iii) becomes un-discharged insolvent; or 
(iv) has been convicted of an offence involving moral turpitude. 
Any such cessation shall constitute a casual vacancy. 
 
(7) Any member of the Board of Governors may by writing addressed to the 
Chairperson, resign from his of fice and such resignation shall take effect on the date it is 
accepted by the Chairperson, which shall be not later than two weeks from the date of the 
intimation of resignation written by such member to the Chairperson. 
 
(8) Any member of the Board of Governors may be removed by the Board by a majority 
vote after an enquiry constituted by it, in accordance with the Regulations, in which such 
member has been informed of the charges against him and given a reasonable opportunity 
of being heard in respect of those charges. 
 
(9) The Visitor shall have the power to remove the Chairman or any of the members of 
the Board of Governors except the ex -officio member, by an order passed on the ground of 
wilful omission or refusal to carry out the provisions of this Act  or for abuse of the powers 
vested under this Act, and on the advice tendered by the State Government on 
consideration of the repo rt of an inquiry ordered by it. For the purpose of holding an 
inquiry under this section the State Government shall appoint a person who is or has been 
a Judge of the High Court or the Supreme Court. The inquiry authority shall hold the 
inquiry after giving an opportunity to make representation by the concerned and shall 
submit a report to the State Government on the action to be taken including penalty, if any, 
to be imposed, and the State Government shall on consideration of the report advise the 
 
 
 
Visitor. The Visitor shall act in accordance with such advice, as far as may be, within three 
months. 
 
12. Executive Committee. - (1) T he Executive Committee shall consist of the 
following members, namely:-  
 
(i) The Director shall be the Chairperson;  
(ii) Three Other members of the Board of Governors (one Dean, one Professor and 
one nominated member), nominated from among themselves by rotation for a 
period of one year; and 
(iii) The Registrar – Member Secretary;  
 
(2) The Executive Committee shall meet atleast six times in a year. All meetings 
of the Executive Committee shall be chaired by the Director. In the absence of the Director, 
the meeting shall be chaired by the Dean of the Faculty or School, who is a member of the 
Executive Committee.  
 
(3) The Executive Committee shall have the following powers and perform the 
following functions, namely:- 
 
(i) It shall be competent to take decisions on behalf of the Boa rd of Governors with 
respect to the matters as prescribed in the Regulations, subject to the ratification 
of the Board of Governors in the immediate next meeting of the Board of 
Governors; 
(ii) It shall carry out all decisions taken by the Board of Governors an d incur such 
expenses as are necessary to fulfil the objectives set out in this Act; 
(iii) It shall present before the Board of Governors the annual academic and 
financial audit reports of the University for its approval; and 
(iv)  It shall have such other powers, fu nctions and duties as may be prescribed by 
the Regulations. 
 
13. Academic Senate.- (1) The Academic Senate shall be the principal academic body 
of the University. 
 
(2) It shall consist of the following members, namely:- 
(i)  The Director of the University, who sha ll be the Chairperson of the 
Academic Senate; 
(ii)  Five eminent educationists such as former principals and professors, 
nominated by the State Government for a term of two years from a panel 
of eminent academicians of whom one shall belong to Scheduled Caste o r 
Scheduled Tribe, one to other Backward Classes or religious minority. Of 
the five members, two shall be women; 
(iii) Two eminent persons belonging to research and development, commerce 
and industries, banking and finance, management or public 
administration no minated from a panel of names by the Board of 
Governors for a term of two years; 
 
 
 
(iv) Two eminent academicians from other institutes or universities nominated 
by the Director for a period of two years;  
(v)  Deans in charge of academics, research, student affairs a nd such other 
functions of the University; 
(vi) All the Deans of Faculties or Schools;  
(vii) All the Chairs or Heads of Departments or Sections and Coordinators of 
Centres; 
(viii) Three professors of the University by rotation on seniority nominated by 
the Director for a period of two years; 
(ix) Three younger enterprising faculty (from among Assistant and Associate 
Professors) nominated by the Director for a period of two years as specified 
in the Regulations; 
(x)  The Controller of Examinations of the University; and 
(xi) The Registrar, who shall be the Member Secretary. 
 
(3) The term of office of the nominated non -official members shall be two years 
from the date of their nomination and of the official members shall also be two years or as 
long as they hold the office by virtue of which he is a member.  
 
(4) The Academic Senate shall normally meet four times during an academic 
year, so that the period between two consecutive meetings shall not exceed twelve weeks. 
  
(5) There shall be a Standing Committee to decide any emergent issues on behalf 
of the Academic Senate. It shall consist of the Director, Deans of the Faculties or Schools 
who are members of the Academic Senate and the Registrar: 
 
Provided that, the minutes of such meetings of the Standing Committee, including 
the decisions taken, are pu t up at the next immediate meeting of the Academic Senate for 
ratification. 
 
(6) The Director may convene special meetings of the Academic Senate, in case of 
urgency. 
 
(7) The Regulations may provide for procedure for holding the meetings of the 
Academic Senate and the Standing Committee. 
 
(8) The Visitor or the State Government may, by order, direct the University to 
hold the meetings of the Academic Senate to discuss such terms of reference as may be 
specified and the Director shall comply with such directions. 
 
14. Powers and Functions of the Academic Senate.- (1) The Academic Senate being 
the academic body of the University, shall exercise such other powers and perform such 
other functions as may be conferred upon it, by this Act or the Regulations or by the Board. 
It shall be responsible for the maintenance of the standards of instruction, education and 
examinations in the University. 
 
 
 
 (2) Without prejudice to the generality of the foregoing and subject to such 
conditions as may be specified by or under the provisio ns of this Act, the Academic Senate 
shall exercise the following powers, namely:- 
 
(i) To approve new programmes and changes or modifications to the existing 
programmes; 
(ii) To specify the criteria and process for admission to courses or programmes of 
study offered by the University; 
(iii) To design and develop the curriculum content of the academic programmes 
and courses of study and undertake modifications therein; 
(iv) To specify the academic calendar, guidelines for conduct of examination;  
(v) To recommend grant of degrees, diplomas and other academic distinctions or 
titles; 
(vi) To make proposals for issue of Ordinances relating to academic matters;  
(vii) To make proposals for Regulations regarding the courses of study, the scheme 
of examinations and conditions on which the students s hall be admitted to 
the examinations, degrees, diplomas, certificates or other academic 
distinctions and for declaration of the results of the University examinations; 
(viii)  To formulate schemes for promoting research within the University or for 
promoting other specialized studies;  
(ix) To make proposals for allocating subjects to the Faculties or Schools and to 
assign its own members to the Faculties or Schools;  
(x) To determine the criteria for grant of exemptions relating to the admission of 
students to examinations;  
 
(xi) To make proposals for the institution of posts of Professorships, Associate 
Professorships, Assistant Professorships and other posts of teachers required 
by the University and for prescribing the duties of such posts;  
(xii) To make proposals for the instit ution and award of fellowships, travelling 
fellowships, scholarships, studentships, teaching or research assistantships 
or exhibitions;  
(xiii) To make Regulations prescribing equivalence of examinations;  
(xiv) To make Regulations for granting exemptions from approved  courses of study 
in the University to qualify for degrees, diplomas and other academic 
distinctions; 
(xv) To provide for instruction, teaching and training in such branches of learning 
and courses of study as may be appropriate for research and for the 
advancement and dissemination of learning;  
(xvi) To consider the annual financial estimates;  
(xvii) To amend or repeal any Regulations; 
(xviii) To nominate members to various authorities of the University as required; 
(xix) To establish and maintain departments of research and specialized studies;  
(xx) Generally, to advise the University in all academic matters; and 
(xxi) To exercise such other powers and to perform such other duties as may be 
conferred or imposed on it by this Act or the Regulations, Ordinances or 
Statutes made there under;  
 
 
 
 
15. Finance Committee.- (1) There shall be a Finance Committee consisting of the 
following members, namely:-  
 
(i) The Director- Chairperson; 
(ii) One expert in University finance or accounting service nominated by the 
Board of Governors; 
(iii) One member each of the Board of Governors and the Academic Senate;  
(iv) The Registrar; and  
(v) The Finance Officer - Member  Secretary. 
(2) The Finance Committee shall meet at least once in three months. 
(3) The Finance Committee shall perform the following functions, namely: - 
(i) To scrutinize the annual budget estimates and the annual accounts of the 
University, review the yearly audit reports and make recommendations thereon; 
(ii) To scrutinize all proposals of the University involving expenditure in excess of 
budgetary provision or for which no pr ovision is made in the budget, including 
creation, upgradation and abolition of posts in the University and make 
recommendations thereon; 
(iii) To plan practical and implementable strategies for mobilizing funds for the 
University and also make proper plans for investment of excess funds at the 
disposal of the University and make recommendations thereon; and  
(iv) Such other functions as may be prescribed by the Regulations: 
 
Provided that, the above recommendations are placed at the meetings of the Board of 
Governors for its consideration.  
 
(4) Notwithstanding anything contained in item (i) of sub -section (2), the Director 
may, in case of urgency and for reasons to be recorded in writing, incur without 
the approval of the Finance Committee, any expenditure up to a limit as 
specified in the Regulations in any one case for which no provision is made in 
the budget or which is in excess of the provisions made in the budget:  
 
    Provided that, such expenditure shall be placed before the Finance Committee for 
ratification at its immediately subsequent quarterly meeting.  
 
    Provided further that, if the incurring of expenditure by the Director is not 
satisfactory, the Finance Committee may refer it to the Board of Governors, whose decision 
in the matter shall be final. 
 
16. Faculties or Schools of Studies.- (1) The University shall have the Faculties or 
Schools of Architecture, Engineering, Science and Technology, Management and such other 
disciplines as may be prescribed by the Regulations from time to time.  
 
 (2) Each Facu lty or School shall consist of such number of Departments of Studies 
as may be assigned to it by the Regulations.  
 
 
 
(3) Each Faculty or School of Studies shall consist of the following members, 
namely:- 
(i) The Dean of the Faculty or School of Studies shall be the Chairperson; 
(ii) The Controller of Examinations;  
(iii)  The Chairpersons of the Departments of Studies in the Faculty or School; 
(iv) All the Professors and in the absence of Professors, Associate Professors in the 
Faculty from each Department in the Faculty;  
(v) One A ssociate Professor and one Assistant Professor in each Department of 
Studies nominated by the Director by rotation in the order of seniority for a 
term of two years;  
(vi) Two experts from other universities in the State nominated by the Director for a 
term of two years; and 
(vii) In addition to members as specified above, each Faculty or School shall have 
three experts in the subjects and or allied subjects or industries nominated by 
the Director from the panel of at least five names suggested by the Dean of the 
Faculty concerned. The tenure of their office shall be two years. 
 
Note: While making these nominations, eminent persons not only from the 
concerned subjects but also allied subjects may be considered. 
 
(5) The Faculties or Schools shall meet ordinarily once in a year or at such times as 
are fixed by the Director or on the requisition of the Dean with the prior 
permission of the Director or on the written requisition of five members entitled 
to be present at the Faculty. The Dean shall preside over the meeting of t he 
Faculty or School. In the absence of the Dean, the senior -most Professor present 
in the meeting shall preside over the meeting. 
 
(6) The Director may convene joint meetings of two or more Faculties or Schools for 
the purpose of considering any matter common  to them and shall preside over 
su

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