LexThe the Atria University Act, 2020.
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 22 OF 2021
THE ATRIA 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 22 OF 202 1.- The A.S. Kupparaju and Brothers Charitable
Foundation Trust, Bengaluru has come forward to establish private University
in the State. The establishment of a private University by a well know n
organization would certainly help in spreading the quality education to the
needy students. This also accelerates the enhancement of gross enrolment ratio
in higher education sector.
It is considered necessary to provide for establishment of a private
university of unitary nature in the name of The Atria University by the The A.S.
Kupparaju and Brothers Charitable Foundation Trust, Bengaluru.
This private University focuses on to promote and undertake the
advancement of applied university in sciences, all branches of engineering, Art,
Management, Commerce and for the matters connected therewith or incidental
thereto.
Accordingly, i t becomes imperative to enact a new legislation for the
establishment and incorporation of a University of unitary nature in private
sector by the A.S. Kupparaju and Brothers Charitable Foundation Trust,
Bengaluru
Hence, the Bill.
[L.A. Bill No. 63 of 2020, File No. Samvyashae 73 Shasana 2020]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No. 437 in part -IVA dated:
16.04.2021]
KARNATAKA ACT NO. 22 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the Sixteenth day of April
2021)
THE ATRIA UNIVERSITY ACT, 2020
(Received the assent of the Governor on the Fifteenth 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 A.S Kupparaju and Brothers Charitable
Foundation 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 expedient to establish and incorporate in the State of Karnataka a
University of unitary in nature in private sector by t he A.S Kupparaju and Brothers
Charitable Foundation 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 th ereto for the
purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the seventy first year of the
Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement.– (1) This Act may be called the Atria
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 o r 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 Chancellor, Vice Chancellor and Pro Vice Chancellor of the University.
(f) “Campus” means a camp us 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 c ollege or institution established and
maintained by the University;
(i) “Finance Committee” means the Finance Committee of the University as
specified in section 28;
(j) “Government” means the Government of Karnataka;
(k) “National Accreditation Bodies” means a body e stablished by the Central
Government for laying down norms and conditions for ensuring academic
standards of higher education, such as University Grants Commission, All
India Council of Technical Education, National Council of Teacher
Education, Council o f Scientific and Industrial Research, Council of
Architecture and includes the Government;
(l) “Prescribed” means prescribed by rules made by the Government under this
Act;
(m) “Principal in relation to a Constituent College” means the head of the
Constituent Coll ege 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 A.S Kupparaju and Brothers Charitable Foundation 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 A.S Kupparaju and Brothers Charitable Foundation Trust
registered under the Indian Trust Act,1882 (Central Act 2 of 1882)
(v) “University” means “ the Atria University”;
(w) “University Grants Commission” means the Commission established under
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of
1956); and
(x) “Visitor” means the visitor of the University as specified in section 13.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) 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 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 expenditur e, 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 recove ry of
fee from students, revenues anticipated from consultancy and other
activities relating to the objects of the University and other
anticipated incomes;
(x) the details of expenditure on unit cost, the extent of concessions or
rebates in fee, freeship and scholarship for students belonging to
economically weaker sections and the fee structure indicating
varying rate of fee, if any, that would be levied on students who are
either non resident Indians or persons of Indian origin or sponsored
by non resid ent 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 select ion 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 Commi ttee shall be constituted by the State Government
consisting of three members who are Ex -officio members of Karnataka State Higher
Education Council to examine the proposals received from the Sponsoring trust which
has to make recommendations to the State Government for the establishment of the
University.
4. Establishment of the 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 Br uhat Bangalore
Mahanagara Palike;
(b) forty acres of land if it is out side the limits of Bruhat Bangalore
Mahanagara Palike but within Bangalore Metropolitan Region
Development Authority Area; and
(c) not less than fifty acres of land in the places ot her than the
places specified in clauses (a) and (b).
The land specified above 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.
(iii) Adequate financial resources for creating the specified statutory funds and
conducting the University affairs; and
(iv) Experience or expertise in running higher education institutions.
(2) After the establishment of the Permanent Statutory Endowment Fund, the
State Government may, by notification, in the official Gazette, accord sanction for
establishment of the University of unita ry in nature in the State by the name of Atria
University.
(3) The headquarters of the University shall be at Bengaluru . The University shall
have Campus or Regional Centers, study centers 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 Chancellor, the First Vice- Chancellor, First members of the Board of
Governors, First members of the Board of Management and the Academic Council and
all persons who may hereafter become such officers or members, so long as they
continue to hold such office or membership, shall constitute a body corporate and can
sue and be sued in the name of the University.
(5) On sanction for the establishment of the University under sub -section (2), the
land and other movable and immovable properties acquired, created, arranged or built
by the trust for the purpose of the University shall vest in the University.
(6) In all suits and other legal proceedings by or against the University, the
pleading shall be signed and verified by, and all processes in su ch 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 Ass istance.- The University shall be self- financing and
shall neither make a demand nor shall be entitled to any maintenance grant -in-aid or
any other financial assistance from the State or any other body or corporation owned
or controlled by the State:
Provided that, the State may, provide financial support through grants or
otherwise,-
(a) for research, development and other activities for which other State
Government organizations are provided financial assistance; or
(b) for any specific research or pr ogrammes receiving support from the
State Government; and
(c) for the benefit of similar universities in the State whether subject to a
change in State policy or otherwise:
Provided further that, the university may receive any financial support from any
other source.
6. Power to establish constituent College, additional campuses, Regional
Centres or Study Centres. - The University may have Constituent Colleges, Regional
Centres, additional campuses and Study Centres at such places in the State as it
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 Sciences Technical
Education, Finance, Management, Commerce , Teaching -Learning, 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 Colleges and
Regional Centers 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 soci al and human
development as per norms of the University 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 fiel ds 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 part nership 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 followin g powers,
namely:-
(i) to establish and maintain 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 t he
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, Regi onal Centres,
Study Centres;
(viii) to receive voluntary donations and gifts of any kind not prohibited
by any Law for the time being in force and to acquire, hold, manage,
maintain and dispose of any movable or immovable property,
including trust and endowment properties for the purpose of the
University or a Constituent College or a Campus, Regional Centres,
Study Centre;
(ix) to institute and maintain hostels and to recognize places of
residence for students of the University or a Constituent College;
(x) to supervise and control the residence and to regulate the discipline
among the students and all categories of employees and to lay down
the conditions of service of such employees, including the Code of
Conduct for the students and employees;
(xi) to create academic, ad ministrative and support staff and other
necessary posts;
(xii) to co -operate and collaborate with other Universities in such a
manner and for such purposes as the University may determine
from time.
(xiii) to organize and conduct refresher courses, orientation courses ,
workshops, seminars and other programmes for teachers, lesson
writers, evaluators and other academic staff;
(xiv) to determine standards of admission to the University or a
Constituent College, Regional Centres, Study Centres with the
approval of Academic Council and to make admission of students of
Karnataka not less than the extent provided in this Act;
(xv) to do all such other acts or things whether incidental to the powers
aforesaid or not, as may be necessary to further the objects of the
University;
(xvi) to inst itute 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, vi deo cassettes, CD, VCD, Pen Drives 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 undertak e 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, cre ed,
gender or nation. All admissions shall be made on the basis of merit in the qualifying
examinations:
Provided that, forty percent of the admissions in all courses of the university
shall be reserved for the students of Karnataka State and admissions s hall be made
through a Common Entrance 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 are less than ten seats in any course like
Post Graduate, Ph.d and Research they shall be reserved by clubbing such courses
together and where there are less than three seats in any course they shall be reserved
by rotation.
10. National Accreditation. - The University shall seek accreditation from
respective statutory national accreditation bodies soon after its establishment.
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 the first chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of Governors;
(v) to nominate two persons as members of the Board of Management;
(vi) to determine the source of funds to be contributed to the University
Endowment Fund;
(vii) to determine the application and spending of moneys by the Uni versity;
and
(viii) to resolve any conflict at the meeting of the Board of Governors in the
manner provided for in this Act.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University . - The following shall be the officers of the
University, namely: -
(i) The Visitor;
(ii) The Pro-visitor;
(iii) The Chancellor:
(iv) The 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 to the affairs of the
University; and
(ii) on the basis of the information received by the Visitor and if he is
satisfied that any order, proceedings or decision taken by any authority
of the University is not in conformity with the Act, Regulations, or
Rules, he may issue such directions as he may deem fit in the interest
of the University and the directions so issued shall be complied with by
all the concerned.
14. The Pro -Visitor.- (1) The 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 the University in absence of visitor and
pro-visitor;
(iii) to function as a Chairperson of the Board of Governors of the University;
(iv) to appoint , or re -appoint or terminate the appo intment of the Vice -
Chancellor, in accordance with the provisions of this 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 Management, 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 (excludi ng 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, 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 may be appointed by the
Sponsoring Body for a term 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 years subject to other terms a nd conditions as may be
laid down by the Statutes from among three persons recommended by the Nomination
Committee constituted in accordance with the provisions of sub- section (2). After the
term of three years, it is renewable for another term of three years:
Provided that a Vice -chancellor shall continue to hold the office even after
expiry of his term till new Vice - chancellor joins. However, in any case this period
shall not exceed one year.
(2) The Nomination Committee referred to in sub -section (1) shall consist of the
following persons, namely:-
(i) One person nominated by the Sponsoring Body; 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 Nominatio n 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 the authorities of the University:
Provided that, where any matter, other than the appointment of a Teacher is of
urgent nature requiring immediate action and the same could not be immediately
dealt with by any officer or the authority or other body of the University empowered by
or under this Act to deal with it, the Vice -Chancellor may take such action as he may
deems fit with the prior written approval of the Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform such
other duties as may be laid down by the Statutes or the Rules:
Provided that, where in the opinion of the Vice -chancellor, any decision of any
authority of the university is outside the powers conferred by this Act or Statutes,
Regulations or Rules made there under or is likely to be prejudicia l to the interests of
the university, he shall request the concerned authority to revise its decision within
fifteen days from the date of its decision and in case the authority refuses to revise
such decision wholly or partly or fails to take any decision within fifteen days, then
such matter shall be referred to the Chancellor and his decision thereon shall be final.
(6) The services of the Vice - Chancellor can be terminated by the Chancellor
with the approval of the Board of Governors after following th e principles of natural
justice and after providing an opportunity to present his case including, for
termination on, disciplinary grounds.
(7) The Vice-Chancellor shall preside at the Convocation of the University in the
absence of the Visitor, Pro-Visitor, the Chancellor and the Pro-Chancellor.
18. The Pro Vice -Chancellor.- The Vice - Chancellor shall appoint not
exceeding three pro -vice Chancellors with the written approval of the Chancellor in
such manner and they shall exercise such powers and perfor m 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 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 or
the Vice-Chancellor.
(4) The Registrar shall be responsible for the due custody of the records and the
common seal of the University and shall be bound to place before the Chancellor, the
Vice-Chancellor or any other authority all such information and docu ments 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 perform such duties as may be laid down by the Statutes.
22. Other Officers. - The manner of appointment, terms and conditions of
service and powers and duties of the other officers of the University shall be such as
may, be specified by Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University. - The following, shall be the authorities of
the University, namely:-
(i) The Board of Governors;
(ii) The Board of Managements;
(iii) The Academic Council;
(iv) The Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to be
the authorities of the University.
24. The Board of Governors and its powers.- (1) The Board of Governors shall
consist of the following, namely:-
(i) The Chancellor - Chairperson;
(ii) The Pro-Chancellor - Member;
(iii) The Vice-Chancellor - Member;
(iv) The Principal Secretary or Secretary to the State Government in the
Higher Education or by his nominee not below the rank of Deputy
Secretary - 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 Governors sha ll 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 fro m among
themselves by a simple majority.
(5) Quorum for all meetings of the Board of Governors shall be three members
attending and voting at such meeting:
Provided that, the presence of either the Chancellor or one nominee of the
Sponsoring Body and in the absence of the Chancellor or one nominee of Sponsoring
Body, the Vice Chancellor, shall always be necessary to form the quorum for any
meeting of the Board of Governors.
(6) The Board of Governors shall be the Principal Governing Body of the
University and shall have the following powers, namely:-
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) to review decisions of the other authorities of the University if
they are not in conformity with the provisions of this Act, or the Statutes
or the Rules;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier
Statutes and Rules;
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
(viii) to nominate three members to the Fee Regulation committee; and
(ix) to take such decisions and steps as are found desirable for effectively
carrying out the objects of the University.
(7) The Board of Governor shall, meet at least three times a year.
(8) The Board of Governors shall meet at such time and place as may be specified
by Statutes.
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 conflict of opinion at the meeting of the Board of Management,
the issue shall be referred to the Chancellor and the decision of the Chancellor in
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 and Innovation Council shall consist of the following, namely:-
(i) The Vice- Chancellor - Chairperson
(ii) The Pro Vice-Chancellor – Member
(iii) The Dean of Research – Secretary
(iv) Head of the Department of Innovation – Member
(v) Deans of all Faculties - Members
(vi) Such other members as may be specified in the Statutes.
28. The Finance Committee. - (1) The Finance Committee shall consist of the
following, namely:-
(i) The Chancellor or his Nominee - Chairperson
(ii) The Pro-Chancellor - Member
(iii) The Vice-chancellor - Member
(iv) The Registrar - Member
(v) The Finance Officer - Secretary
(vi) One nominee of the Sponsoring Body - Member
(vii) Such other members as may be specified in the statutes.
(2) The Finance Committee shall be the principal financial body of the University
to take care of financial matters and shall, subject to the provisions of this Act, Rules
and Statutes co-ordinate and exercise 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 or bodies of the
University, if he,-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged 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. Provisions pertaining to Agenda matters. - (1) No Agenda Matter shall be
either included in the Agenda for or taken up for discussion and decided in, the
meeting of the Board of Governors or the Board of Management or any Committees
without obtaining the Prior written approval of the Chancellor.
(2) In the event of breach of any p rovisions 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 this 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 this Act shall be
deemed to be null and void, ab initio and consequently the status quo ante shall
prevail in respect of the matter or decision in breach.
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes.- Subject to the provisions of this Act, the Statutes may provide for
any matter relating to the University and staff, as given below, namely:-
(i) the procedure for transaction of business of the Authorities of the
University and the composition of bodies not specified in this Act;`
(ii) 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 followinExcerpt shown. Open the full act in Lexace.