LexThe Vidyashilp University Act, 2020.
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 20 OF 2021
VIDYASHILP 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 camp uses, Regional
Centres or Study Centres.
7. Objects of the University.
8. Powers of the University.
9. University open to all classes, Castes, creed, gender or nation.
10. National Accreditation.
11. Powers of the sponsoring body.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University.
13. The Visitor.
14. The Pro-Visitor.
15. The Chancellor.
16. The Pro-Chancellor.
17. The Vice-Chancellor.
18. The Pro Vice-Chancellor.
19. Deans of faculties.
20. The Registrar.
21. The Finance Officer.
22. Other Officers.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University.
24. The Board of Governors and its powers.
25. The Board of Management.
26. The Academic Council.
27. The Research and Innovation Council.
28. The Finance Committee.
29. Other Authorities.
30. Disqualification for membership of an Authority or Body.
31. Proceedings not invalidated on account of vacancy.
32. Provisions pertaining to Agenda matters.
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes.
34. Statutes how made.
35. Power to amend the Statutes.
36. Regulations.
37. Regulations how made
38. Power to amend Regulations.
39. Fixation of fee.
CHAPTER - VI
MISCELLANEOUS
40. Conditions of service of employees.
41. Right to appeal.
42. Provident or pension fund.
43. Disputes as to constitution of University authorities and bodies.
44. Constitution of Committees.
45. Filling of casual vacancies.
46. Protection of action taken in good faith.
47. Transitional provisions.
48. Permanent Statutory Endowment Fund.
49. University Endowment Fund.
50. General Fund.
51. Development fund.
52. Maintenance of funds.
53. Annual Report.
54. Account and audit.
55. Mode of proof of University record.
56. Power of State Government to issue directions.
57. Penalties.
58. Power to enter and inspect.
59. Power to give direction for dissolution of the University.
60. Expenditure of the University during dissolution.
61. Removal of difficulties.
62. Power to make rules by the State Government.
STATEMENT OF OBJECTS AND REASONS
ACT 20 OF 202 1.- Vidyanidhi Education Trust, Bengaluru has
come forward to establish private University in the State. The establishment of
a private University by a well known organization would certainly help in
spreading the quality education to the needy students. This also acc elerates
the enhancement of gross enrolment ratio in higher education sector.
It is considered necessary to pr ovide for establishment of a private
University of unitary nature in the name of the Vidya Shilpa University by the
Vidyanidhi Education Trust, Bengaluru.
This private Universit y focuses on to promote and undertake the
advancement of applied university in sciences, all branches of engineering,
Arts, Commerce, Management and for the matters connected therewith or
incidental thereto.
Accordingly, it becomes imperative to enact a ne w legislation for the
establishment and incorporation of a University of unitary nature in private
sector by the Vidyanidhi Education Trust, Bengaluru
Hence, the Bill.
[L.A. Bill No. 56 of 2020, File No. Samvyashae 66 Shasana 2020]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No. 436 in part -IVA dated:
16.04.2021]
KARNATAKA ACT NO.20 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the 16th day of April
2021)
VIDYASHILP 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 in nature in private sector by the Vidyanidhi Education
Trust to promote and undertake the advancement of applied University
education in Sciences, all branches of Engineering, Arts, Management,
Commerce and for the matters connected therewith or incidental thereto.
Whereas it is expedie nt to establish and incorporate in the State of
Karnataka a University of unitary in nature in private sector by the Vidyanidhi
Education Trust to promote and undertake the advancement of a pplied
University education in Sciences, all branches of Engineerin g, Arts,
Management, Commerce and for the matters connected therewith or incidental
thereto for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the sevent y 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 Vidyashilp 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 26;
(b) “Agenda Matters” means all the matters and business to be
designated in the Statutes each of which can be either included in the
Agenda or be taken up for discussion and decision at a meeting of the
Board of Governors or the Board of Management or academic council
or other authority of the University or any Committees, as the case
may be, only subject to the prior written approval of the Chancellor,
consenting to the passing of such matters and business at such a
meeting;
(c) “Board of Governors” means the Board of Governors of the University
as specified in section 24;
(d) “Board of Management” means the Board of Management of the
University as specified in section 25;
(e) “Chancellor”, “Vice -Chancellor”, “Pro Vice -Chancellor” means
respectively the Chancello r, Vice Chancellor and Pro Vice -Chancellor
of the University.
(f) “Campus” means a campus established, maintained by the University,
situated within the State;
(g) “Committees” means the committees formed under this Act or by the
various functionaries of the University as the case may be and
includes 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 o f the University
as specified in section 28;
(j) “Government” means the Government of Karnataka;
(k) “National Accreditation Bodies” means a body established by the
Central Government for laying down norms and conditions for
ensuring academic standards of higher e ducation, such as University
Grants Commission, All India Council of Technical Education,
National Council of Teacher Education, Council of Scientific and
Industrial Research, Council of Architecture and includes the
Government;
(l) “Prescribed” means prescri bed by rules made by the Government
under this Act;
(m) “Principal in relation to a Constituent College” means the head of
the Constituent College and includes, where there is no Principal or in
the absence of the Principal appointed, the Vice-Principal or any other
person for the time being appointed to act as Principal;
(n) “Registrar” means the Registrar of the University;
(o) “Regional Centre” means a centre established or maintained by the
University for the purpose of coordinating and supervising the work of
Study Centres in any region within the State and for performing such
other functions as may be conferred on such centre by the Board of
Management;
(p) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act
means the Vidyanidhi Education Trust;
(q) “State” means State of Karnataka;
(r) “Statutes” and “Regulations” means respectively, the Statutes and
Regulations of the University made under this Act;
(s) “Study Centre” means a centre within the State established and
maintained by the University for the purpose of advising, counseling
or for rendering any other assistance required by the students in the
context of the education;
(t) “Teacher” means and includes a Professor, Associate Professor,
Assistant Professor, or such other person as may be appointed for
imparting instruction or conducting or to guide research in the
University or in a Constituent College and includes the Principal of
Constituent College in conformity with the norms specified by the
‘University Grants Commission’;
(u) “Trust” means the Vidyanidhi Education Trust registered under the
Indian Trust Act, 1882 (Central Act 2 of 1882);
(v) “University” means “the Vidyashilp University”;
(w) “University Grants Commission” means the Commission established
under section 4 of the University Grants Commission Act, 195 6
(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) The trust
shall have the right to establish the University of unitary in nature subject to
and in accordance with the provisions of this Act.
(2) The proposal to establish a University shall be made to the State
Government by the trust.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of the Trust;
(ii) the extent and status of the University and the availability
of land;
(iii) the nature and ty pe 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 ca mpus 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 Indian s 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 trust
which has to make recommendations to the State Government for the
establishment of the University.
4. Establishment of the University. (1) Where the State Government,
after considering the recommendations of the Screening Committee and
holding such inquiry as it may deem necessary, is satisfied that,-
(i) the Trust has ability to run an University with sufficient
infrastructure.
(ii) owns a land to the extent specified below in accordance with its
location namely:-
(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
Bengaluru 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).
(iii) The land specified above shall consists of a single block and it shall
be in the name of the concerned trust or institution or university itself. Based
on the furnished particulars required in sub-section (3) of section 3, the
Government may direct the trust to establish the permanent Statutory
Endowment Fund as specified in section 48.
(iv) Adequate financial resources for creating the specified statutory
funds and conducting the University affairs and
(v) Experience or expertise in running higher education institutions.
(2) After the establ ishment of the Permanent Statutory Endowment
Fund, the State Government may, by notification, in the official Gazette, accord
sanction for establishment of the University of unitary in nature in the State by
the name of the Vidyashilp University.
(3) The headquarters of the University shall be at Bengaluru. The
University shall have Campus or Regional Centres, study centres anywhere in
Karnataka after five years of establishment of the University subject to the
prior permission of the State Government and as per the norms of University
Grants Commission.
(4) The First C hancellor, the First Vice -Chancellor, First members of the
Board of Governors, First members of the Board of Management and the
Academic Council and all persons who may hereafter become suc h officers or
members, so long as they continue to hold such office or membership, shall
constitute a body corporate and can sue and be sued in the name of the
University.
(5) On sanction for the establishment of the University under sub -section
(2), the land and other movable and immovable properties acquired, created,
arranged or built by the trust for the purpose of the University shall vest in the
University.
(6) In all suits and other legal proceedings by or against the University, the
pleading shall be signed and verified by, and all processes in such suits and
proceedings shall be issued to and be served on the Registrar.
(7) The land, building and other properties of the University shall not be
used for any purpose other than incidental to the objects of the University.
5. Grants and Financial Assistance .- The University shall be self -
financing and shall neither make a d emand nor shall be entitled to any
maintenance grant -in-aid or any other financial assistance from the State or
any other body or corporation owned or controlled by the State:
Provided that, the State may, provide financial support through grants or
otherwise,-
(a) for research, development and other activities for which other State
Government organizations are provided financial assistance; or
(b) for any specific research or programmes receiving support from
the State Government; and
(c) for the ben efit of similar universities in the State whether subject
to a change in State policy or otherwise:
Provided further that, the university may receive any financial support
from any other source.
6. Power to establish constituent College, additional campu ses,
Regional Centres or Study Centres. - The University may have Constituent
Colleges, Regional Centres, additional campuses and Study Centres at such
places in the State as it deems fit after the completion of five years after its
establishment with prior approval of the State Government subject to the
norms of University Grants Commission and other National Accreditation
bodies.
7. Objects of the University .- The University shall employ a broad range
of strategies to achieve its vision and objectives,-
(i) to provide instruction, teaching, training, research, consultancy and
development in various disciplines in areas such as Science,
Technical Education, Finance, Management, Commerce, Teaching-
Learning, Liberal arts, Humanities, Arts including other allied fields
of development and make provisions for research, advancement and
dissemination of knowledge on these fields;
(ii) to design and deliver high quality training, capacity building and
development systems for teachers in higher and professional
education, administrators and professionals working in Government,
Public and Private Sectors and development professionals in other
systems;
(iii) to develop resource centers to contribute to quality education;
(iv) to establish Campuses and have study centers, Constituent C olleges
and Regional Centres at various locations in Karnataka after a
period of five years and to contribute and develop an understanding
of educational changes in Technical and professional education and
social and human development as per norms of the U niversity
Grants Commission with prior approval of the State Government;
(v) to institute degrees, diplomas, certificates and other academic
distinctions like award of credits on the basis of successful
completion of academic work evaluated through multiple methods of
assessment;
(vi) to collaborate with any other universities, research institutions, non-
profit organizations, industry association, professional, associations
or other organizations, to conceptualize, design, develop and offer
specific educational and research programmes, training programmes
and exchange programmes for students, faculty members and
others;
(vii) to disseminate knowledge and develop a public debate on issues of
education and allied development fields through seminars,
conferences, executive education programmes, community
development programmes, publications and training programmes
and events;.
(viii) to undertake programmes for development and training of faculty
and researchers of the University in partnership with any other
institutions of quality with prior approval of the State Government;
(ix) to undertake collaborative research and advocacy with any
organizations with prior approval of the State Government;
(x) to undertake necessary or expedient action to pursue and promote
the objectives of the University; and
(xi) to pursue any objectives as may be approved by the Government for
the enhancement of the education and other development sectors.
8. Powers of the University. - The University shall have the following
powers, namely:-
(i) to establish and maint ain Campuses, Regional Centres and
Study Centres in Karnataka after five years from the date of
establishment of the University as may be determined by the
University from time to time in the manner laid down by the
Statutes with prior approval of the Government and as per
University Grants Commission norms;
(ii) to carry out all such other activities as may be necessary or
feasible in furtherance of the object of the University,
(iii) to confer degrees or other academic distinctions in the manner
and under conditions laid down in the Statutes;
(iv) to institute and award fellowships, scholarships and prizes,
awards, medals etc., in accordance with the Statutes;
(v) to demand and receive such fees bills, invoices and collect
charges as may be fixed by the Statutes or rules, as the case
may be;
(vi) to make provisions for extracurricular activities for students
and employees;
(vii) to make appointments of the Faculty, officers and employees of
the University or a Constituent College, Campuses, Regional
Centres and Study Centres;
(viii) to rec eive 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 Un iversity or a Constituent
College or a Campus, Regional Centres and Study Centre;
(ix) to institute and maintain hostels and to recognize places of
residence for students of the University or a Constituent
College;
(x) to supervise and control the residence and t o regulate the
discipline among the students and all categories of employees
and to lay down the conditions of service of such employees,
including the Code of Conduct for the students and employees;
(xi) to create academic, administrative and support staff an d other
necessary posts;
(xii) to co-operate and collaborate with other Universities in such a
manner and for such purposes as the University may
determine from time.
(xiii) to organize and conduct refresher courses, orientation
courses, workshops, seminars and other programmes for
teachers, lesson writers, evaluators and other academic staff;
(xiv) to determine standards of admission to the University or a
Constituent College, Regional Centres, Study Centres with the
approval of Academic Council and to make admission of
students of Karnataka not less than the extent provided in this
Act;
(xv) to do all such other acts or things whether incidental to the
powers aforesaid or not, as may be necessary to further the
objects of the University;
(xvi) to institute Degrees, Diplomas, Certificates and other academic
distinctions on the basis of examination or any other method
of evaluation approved by the Government;
(xvii) to provide for the preparation of instructional materials,
including films, cassettes, tapes, video cassettes, CD, VCD,
Pen Drive s and other software and other relevant electronic
and print media;
(xviii) to raise, collect, subscribe and borrow money with the
approval of the Board of Governors whether on the security of
the property of the University, for the purposes of the
University;
(xix) to acquire and takeover and run the management of any
other educational institutions with the prior approval of the
State Government:
(xx) to acquire properties with the prior approval of the Board of
Management; 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 admiss ions 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 Ent rance Examination
conducted by the Central Government or State Government or its agency, as
the case may be and seats shall be allotted as per the merit and reservation
policy of the State Government from time to time:
Provided further that, where there ar e less than ten seats in any course
like Post Graduate, Ph.d and Research they shall be reserved by clubbing such
courses together and where there are less than three seats in any course they
shall be reserved by rotation.
10. National Accreditation. - The University shall seek accreditation
from respective statutory national accreditation bodies soon after its
establishment. Further all the courses run by this University shall be as per
the regulations of the National Accreditation Bodies.
11. Powers of the sponsoring body. - The sponsoring body shall have
the following powers with reference to the University, each of which may be
exercised by the Sponsoring Body at its discretion, namely:-
(i) to appoint or re -appoint or terminate the appointment of the
Chancellor;
(ii) to constitute the first Board of Governors of the University;
(iii) to nominate three persons as members of the Board of Governors;
(iv) to nominate two persons as members of the Board of Management;
(v) to determine the source of funds to be contributed to the University
Endowment Fund;
(vi) to determine the application and spending of moneys by the
University; and
(vii) to resolve any conflict at the meeting of the Board of Governors in
the manner provided for in this Act.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University . - The following shall be the officers of the
University, namely: -
(i) The Visitor;
(ii) The Pro-visitor;
(iii) The Chancellor:
(iv) The Pro-Chancellor;
(v) The Vice-Chancellor;
(vi) The Pro Vice-Chancellor;
(vii) Deans of Faculties;
(viii) The Registrar;
(ix) The Finance Officer; and
(x) Such other officers as may be declared by the Statutes to be officers of
the University.
13. The Visitor.- (1) His Excellency the Governor of Karnataka shall be the
Visitor of the University and the visitor may offer suggestions for the
improvement of the functioning of the University.
(2) The Visitor shall preside at the convocation of the University for
conferring degrees and diplomas.
(3) The Visitor shall have the following powers, namely:-
(i) to call for any paper or information relating t o 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 de cision taken by any
authority of the University is not in conformity with the Act,
Regulations, or Rules, he may issue such directions as he may
deem fit in the interest of the University and the directions so
issued shall be complied with by all the concerned.
14. The Pro-Visitor.- (1) The Honourable Minister for Higher Education,
Government of Karnataka shall be the pro-visitor of the University.-
(2) The pro -visitor shall, when the Visitor is absent, preside at the
Convocation of the University for conferring degrees and diplomas.
15. The Chancellor. - (1) The Chancellor shall be appointed by the
Sponsoring Body.
(2) A trustee of the Sponsoring Body shall be the first Chancellor, who shall
hold for life or till he demits office.
(3) The subsequent Chancellor shall be a trustee of the Sponsoring Body.
(4) The Sponsoring Body may appoint Pro-Chancellor who shall be trustee of
the Sponsoring Body.
(5) The subsequent, Chancellor so appointed shall hold the office as determined
by the Sponsoring Body.
(6) The Chancellor shall have such powers as may be conferred on him by this
Act or the Statutes made there under, which shall include the following powers,
namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of t he 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 t his Act and the
Statutes;
(v) to pre -approve the appointment of the Pro Vice -Chancellor, the
Dean, the Registrar and the Finance Officer;
(vi) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(vii) to constitute the first Board of Managem ent, the Finance
Committee, the Research Council and the Academic Council;
(viii) to pre-approve the Agenda matters in the manner provided for in the
Act; and
(ix) to resolve a conflict (excluding conflicts at a meeting of the Board of
Governors) in the manner provided in this Act.
(7) In the event of there being a conflict inter -se between the functionary
or body and any other functionary or body of the University, t hen the issue
shall be referred to the Chancellor and the decision of the Chancellor in respect
of such issue shall be final and binding on the University.
16. The Pro -Chancellor.- (1) The Pro -Chancellor shall be appointed by
the Sponsoring Body for a te rm prescribed by the Sponsoring Body subject to
other terms and conditions as may be laid down in the statutes.
(2) The Pro -Chancellor shall exercise all powers of the Chancellor in his
absence and shall be assigned any additional duties with prior written
Approval of the Chancellor.
(3) The Pro -Chancellor shall chair all the Committees, meetings and
convocations in the absence of the Chancellor.
17. The Vice -Chancellor.- (1) The Vice - Chancellor shall be appointed
by the Chancellor for a term of three y ears 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 renewab le
for another term of three years:
Provided that a Vice -chancellor shall continue to hold the office even
after expiry of his term till new Vice - chancellor joins. However, in any case
this period shall not exceed one year.
(2) The Nomination Committee referred to in sub-section (1) shall consist
of the following persons, namely:-
(i) One person nominated by the Sponsoring Body; and
(ii) Two nominees of the Board of Governors, one of whom shall be
nominated as the Convener of the Committee by the Board of
Governors.
(3) The Nomination Committee shall, on the basis of merit, recommend
three persons suitable to hold the office of the Vice -Chancellor and forward the
same to the Chancellor along with a concise statement showing the academic
qualifications and other distinctions of each person.
(4) The Vice -Chancellor shall be the Principal Executive and Academic
Officer of the University and shall exercise general supervision and control over
the affairs of the University and give effect to the decisions of th e authorities of
the University:
Provided that, where any matter, other than the appointment of a
Teacher is of urgent nature requiring immediate action and the same could not
be immediately dealt with by any officer or the authority or other body of the
University empowered by or under this Act to deal with it, the Vice -Chancellor
may take such action as he may deems fit with the prior written approval of the
Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform
such other duties as may be laid down by the Statutes or the Rules:
Provided that, where in the opinion of the Vice -chancellor, any decision of
any authority of the university is outside the powers conferred by this Act or
Statutes, Regulations or Rules made there under or is likely to be prejudicial to
the interests of t he 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, t hen such matter shall be referred to the
Chancellor and his decision thereon shall be final.
(6) The services of the Vice -Chancellor can be terminated by the
Chancellor with the approval of the Board of Governors after following the
principles of natural justice and after providing an opportunity to present his
case including, for termination on, disciplinary grounds.
(7) The Vice-Chancellor shall preside at the Convocation of the University
in the absence of the Visitor, Pro -Visitor, the Chancellor and t he Pro -
Chancellor.
18. The Pro Vice -Chancellor.- The Vice- Chancellor shall appoint not
exceeding three pro -vice Chancellors with the written approval of the
Chancellor in such manner and they shall exercise such powers and perform
such duties as may be laid down by the Statutes.
19. Deans of faculties. - Deans of faculties shall be appointed by the
Vice- Chancellor with the written approval of the Chancellor in such manner
and they shall exercise such powers and perform such duties as may be laid
down by the Statutes.
20. The Registrar. - (1) The Registrar shall be appointed by the
Chancellor in such manner and on such terms and conditions as may be laid
down by the Statutes.
(2) All contracts as defined in statutes shall be entered into, and signe d
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 requ ired from time to time,
by the Chancellor or the Vice-Chancellor.
(4) The Registrar shall be responsible for the due custody of the records
and the common seal of the University and shall be bound to place before the
Chancellor, the Vice -Chancellor o r an y other authority all such information
and documents as demanded.
21. The Finance Officer.- The Finance Officer shall be appointed by the
Vice-Chancellor with the written approval of the Chancellor in such manner
and he shall exercise such powers and pe rform such duties as may be laid
down by the Statutes.
22. Other Officers. - The manner of appointment, terms and conditions
of service and powers and duties of the other officers of the University shall be
such as may, be specified by Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University. - The following, shall be the
authorities of the University, namely:-
(i) The Board of Governors;
(ii) The Board of Managements;
(iii) The Academic Council;
(iv) The Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to be
the authorities of the University.
24. The Board of Governors and its powers. - (1) The Board of
Governors shall consist of the following, namely:-
(i) The Chancellor - Chairperson;
(ii) The Pro-Chancellor - Member;
(iii) The Vice-Chancellor - Member;
(iv) The Principal Secretary or Secretary to the State Government in
the Higher Education or by his nominee not below the rank of
Deputy Secretary ; 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 a non-voting member; and
(viii) One eminent educationist nominee of the University Grant
Commission: Member
(2) The Registrar shall be non -voting member Secretary of Board of
Governors.
(3) The tenure of office of the members of the Board of Governors,
appointment of members, other than Government nominees, renewal and
removal, etc:, shall be such as may be laid down by the Statutes.
(4) All meetings of the Board of Governo rs 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 B ody 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 th e
University and shall have the following powers, namely:-
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) to review decisions of the other authorities of the University if
they are not in conformity with the provisions of this Act, or
the Statutes or the Rules;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier
Statutes and Rules;
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
(viii) to nominate three members to the Fee Regulation committee; and
(ix) to take such decisions and steps as are found desirable for
effectively carrying out the objects of the University.
(7) The Board of Governor shall, meet at least three times a year.
(8) The Board of Governors shall meet at such time and place as may be specified
by Statute.
25. The Board of Management. -(1) The Board of Management shall
consist of the following, namely:-
(i) The Vice Chancellor;
(ii) The Pro-Vice Chancellors;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body; and
(v) Two Deans of the faculties as nominated by the Vice Chancellor.
(2) The Vice Chancellor shall be the Chairperson of the Board of Management and
the Registrar shall be the Secretary of the Board of Management.
(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 conflic t of opinion at the meeting of the Board of
Management, the issue shall be referred to the Chancellor and the decision of
the Chancellor in respect of such issue shall be final and binding on the
University.
26. The Academic Council. - (1) The Academic Council shall consist of the
following, namely: -
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Member
(iii) The Registrar - Secretary
(iv) Such other members as may be specified by the Statutes.
(2) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act, the Statutes,
Regulations and the Rules, co -ordinate and exercise general supervision over
the academic policies of the University.
27. The Research and Innovation Council. - (1) Research and
Innovation Council shall be the Principal Research and Innovation Committee
of the University and shall provide the larger holistic vision of the kind of
research to be undertaken by the University, including prioritization of the
research areas. Research and Innovation Council shall, subject to the
provisions of this Act, the Statutes, Regulations and the Rules, co -ordinate and
exercise general, supervision over the Innovation and Research policies of the
University.
(2) The Research an d Innovation Council shall consist of the following,
namely:-
(i) The Vice- Chancellor - Chairperson
(ii) The Pro Vice-Chancellor – Member
(iii) The Dean of Research – Secretary
(iv) Head of the Department of Innovation – Member
(v) Deans of all Faculties - Members
(vi) Such other members as may be specified in the Statutes.
28. The Finance Committee. - (1) The Finance Committee shall consist of
the following, namely:-
(i) The Chancellor or his Nominee - Chairperson
(ii) The Pro-Chancellor - Member
(iii) The Vice-chancellor - Member
(iv) The Registrar - Member
(v) The Finance Officer - Secretary
(vi) One nominee of the Sponsoring Body - Member and
(vii) Such other members as may be specified in the statutes.
(2) The Finance Committee shall be the principal financial body of the
University to take care of financial matters and shall, subject to the provisions
of this Act, Rules and Statutes co -ordinate and exercise general supervision
over the financial matters of the University.
29. Other Authorities.- The constitution, powers and functions of the other
authorities of the University shall be such as may be specified by the statutes.
30. Disqualification for membership of an Authority or Body.- A person
shall be disqualified for being a member of any of the authorities of bodies of the
University, if he,-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) conducting or engaging himself in private coaching classes;
(e) has been punished for indulging in or promoting unfair practice in the
conduct of any examination, in any form, anywhere; and
(f) as and when the Board of Governors were to form an opinion in writing that a
Member of any of the authorities or bodies is unfit to hold the post.
31. Proceedings not invalidated on account of vacancy. - No act or
proceedings of any authority of the University shall be invalid merely by reason
of the existence of any vacancy or defect in the constitution of the authority.
32. Provi sions pertaining to Agenda matters. - (1) No Agenda Matter
shall be either included in the Agenda for or taken up for discussion and
decided in, the meeting of the Board of Governors or the Board of Management
or any Committees without obtaining the Prior written approval of the
Chancellor.
(2) In the event of breach of any provisions of this Act the Chancellor
shall be entitled at all time to immediately take remedial action by reversing all
decisions taken by any functionary or body of the University in breach of the
provisions of the Act and consequent upon the pursuit of such a remedial
action all such actions taken by the functionary or body of the University in
breach of the provisions of the Act shall be deemed to be null and void, ab
initio and cons equently the status quo ante shall prevail in respect of the
matter or decision in breach.
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes. - Subject to the provisions of this Act, the Statutes may
provide for any matter relating to the University and staf f, as given below,
namely:-
(i) the procedure for transaction of business of the Authorities of the
University and the composition of bodies not specified in this
Act;`
(ii) Subject to section 52, the operation of the permanent statutory
endowment fund, University endowment fund, the general fund
and the development fund;
(iii) the terms and conditions of appointment of the Vice-Chancellor,
the Registrar and the Finance Officer and their powers and
functions;
(iv) the mode of recruitment and the terms and conditions of service of
the other officers, Teachers and employees of the University;
(v) the procedure for resolving disputes between the University and its
officers, Faculty members, employees and students;
(vi) creation, abolition or restructuring of departments and faculties;
(vii) the manner of co-operation with other Universities or institutions
of higher learning;
(viii) the procedure for conferment of honorary degrees;
(ix) provisions regarding grant of free ships and scholarships;
(x) policies in respect of seats in different courses of studies and the
procedure of admission of students to such courses;
(xi) policy relating to the fee chargeable from students for various
courses of studies;
(xii) institution of fellowships, scholarships, studentships, free ships,
medals and prizes;
(xiii) procedure for creation and abolition of posts; and
(xiv) any other matters which may be decided by the Board of
Governors or required to be provided by statutes under this Act.
34. Statutes how made. - (1) The first statutes framed by the Board of
Management shall be submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First Statutes, submitted
by the Board of Management and shall give its approval thereon with such
modifications, if any, as it may deem necessary.
(3) The University shall publish the First Statutes, as approved by the
Board of Governors in the University Notification, and thereafter, the First
Statutes shall come into force from the date of its publication.
35. Power to amend the Statutes. - The Board of Governors may, make
new or additional Statutes or amend or repeal the Statutes.
36. Regulations. - (1) Subject to the provisions of this Act, the
regulations may provide for all or any of the following matters, namely:-
(i) admission of students to the University and their enrExcerpt shown. Open the full act in Lexace.