LexThe Chanakya University Act, 2021.
Karnataka · state statute
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KARNATAKA ACT NO. 37 OF 2021
THE CHANAKYA UNIVERSITY ACT, 2021
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:-
1. Short title, extent and commencement.-
2. Definitions.-
3. Proposal for the establishment of the University.-
4. Establishment of the University.-
5. Grants and Financial Assistance.-
6. Power to establish constituent College, additional campuses,
Regional Centers or Study Centers and Research Centers.-
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.-
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 or Schools.-
20. The Registrar.-
21. The Registrar (Evaluation).-
22. The Finance Officer.-
23. Other Officers.-
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24. Authorities of the University.-
25. The Court.-
26. The Board of Governors.-
27. The Board of Management.-
28. The Academic Council.-
29. The Research and Innovation Council.-
30. The Finance Committee.-
31. Estates and Works Committee.-
32. Other Authorities.-
33. Disqualification of membership of an Authority or Body.-
34. Proceedings not invalidated on account of vacancy.-
35. Provisions pertaining to Agenda Matters.-
36. The Ombudsman.-
37. Statutes.-
38. Statutes how made.-
39. Power to amend Statutes.-
40. Regulations.-
41. Regulations how made.-
42. Power to amend regulations.-
43. Ordinances.-
44. Fixation of fee.-
45. Conditions of service of employees.-
46. Right to appeal.-
47. Provident or Pension fund.-
48. Disputes as to constitution of University authorities and bodies.-
49. Constitution of Committees.-
50. Filling of casual vacancies.-
51. Protection of action taken in good faith.-
52. Transitional Provisions.-
53. Permanent and Statutory Endowment Fund.-
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54. University Endowment Fund.-
55. General Fund.-
56. Development Fund.-
57. Any other fund.-
58. Maintenance of funds.-
59. Annual Report.-
60. Account and Audit.-
61. Mode of proof of University record.-
62. Power of State Government to issue direction.-
63. Penalties.-
64. Power to enter and inspect.-
65. Power to give direction for dissolution of the University.-
66. Expenditure of the University during dissolution.-
67. Removal of difficulties.-
68. Power to make rules by the State Government.-
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STATEMENT OF OBJECTS AND REASONS
ACT 37 OF 2021.- Centre for Educational and Social Studies ® Society
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 accelerates the enhancement of gross enrolment ratio in the higher
education sector.
Keeping in view the above, it is considered necessary to provide for
establishment of a private University in the name of Centre Educational and
Social Studies (R) Society Bengaluru.
This private university focuses on teaching, training, research and
development in the fields of in Sciences, Engineering and Technology, Arts,
Humanities, Social Sciences, Commerce, Management, Medicine, Health
Sciences, pharmacy, etc,. and allied sectors and for the matters connected
therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No. 40 of 2021, File No. Samvyashae 44 Shasana 2021]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 829 in part-IVA dated:
11.10.2021]
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Amendment Act 13 of 2025 :- It is considered necessary to amend the Chanakya
University Act, 2021 (Karnataka Act No. 37 of 2021) to nominate one special expert
from respective field by the State Government to the Board of Governors.
Hence, the Bill.
[L.A. Bill No.46 of 2024, File No. SAMVYASHAE 59 SHASANA 2024]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.69 in part-IVA dated: 07.02.2025]
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KARNATAKA ACT NO. 37 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the 11th day of October
2021)
THE CHANAKYA UNIVERSITY ACT, 2021
(Received the assent of the Governor on the 11th day of October 2021)
(As amended by Act 13 of 2025)
An Act to establish and incorporate in the State of Karnataka a
University of Unitary in nature in private sector by the Centre for Educational
and Social Studies a Society to promote and undertake the advancement of
knowledge frontiers in Higher Education in Sciences, Engineering and
Technology, Arts, Humanities, Social Sciences, Commerce, Management,
Medicine, Health Sciences, Pharmacy etc.., 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 the Ce ntre for
Educational and Social Studies. The University shall be a multi -disciplinary
institution committed unflinchingly to the service of society through excellence
in teaching, development of knowledge and direct contributions in the world of
practice. The concerns of India and Indian knowledge systems will deeply
inform all the knowledge endeavors of the University including teaching,
research and practice in Higher Education in Sciences, Engineering and
Technology, Arts, Humanities, Social Sciences, Co mmerce, Management,
Medicine, Health Sciences, Pharmacy etc.., This Act shall embody the true
spirit of the National Education Policy 2020.
Be it enacted by the Karnataka State Legislature in the seventy second
year of the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement. - (1) This Act may be called
the Chanakya University Act, 2021.
2. It extends to the whole of the State of Karnataka.
3. It shall come into force on such date as the State Government may, by
1[notification]1, in the official Gazette, appoint.
1. This Act has came into force w.e.f. 05.03.2022. by Notification No. EO.No.ED/308/URC/2021 Dated: 05.03.2022.
(See the text notification at the end of the Act)
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2. Definitions.-In this Act, unless the context otherwise requires,-
a. “Academic Council” means the Academic Council of the University
as specified in section 28 ;
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
any Committees, as the case may be, only subject to the prio r
written approval of the Chancellor, consenting to the passing of the
such matters and business at such a meeting;
c. “Board of Governors” means the Board of Governors of the
University as specified in section 26 ;
d. “Board of Management” means the Board of Ma nagement of the
University as specified in section 27 ;
e. “Campus” means a campus established, maintained or recognized
by the University, wherever situated within the State;
f. “Chancellor”, “Pro -Chancellor”, “Vice -Chancellor”, “Pro Vice -
Chancellor” means resp ectively the Chancellor, the Pro -Chancellor,
the Vice-Chancellor and the Pro Vice-Chancellor of the University;
g. “Committees” means the committee formed under this Act or
Statutes or Rules or Regulations or by the various functionaries of
the University as the case may be and includes the Search cum
Selection Committee, the Finance Committee and such other
committees;
h. “Constituent College” means a college or institution
established and maintained by the University;
i. “Court” means the Court of the University as specified in the section
25 ;
j. “Finance Committee” means the Finance Committee of the
University as specified in section 30 ;
k. “Government” means the Government of Karnataka;
l. “National Accreditation bodies” means a body established by the
Central Government for laying down norms and conditions for
ensuring academic standards of higher education, such as
University Grants Commission, All India Council of Technical
Education, National Council of Teacher Education, Medical Council
of India, Pharmaceutical Council of India, National Council of
Assessment and Accreditation, Indian Council of Agriculture
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Research, Distance Education Council, Council of Scientific and
Indian Research, etc., and includes the Government;
m. “Ombudsman” means the ombudsman of the university as specified
in
section 36 ;
n. “Prescribed” means prescribed by Rules made by the Government
under this Act;
o. “Principal in relation to a Constituent College” mean s the head of
the Constituent College and includes, where there is no Principal or
in the absence of a Principal appointed, the Vice -Principal or any
other person for the time being appointed to act as Principal;
p. “Regional Centre” means a centre establishe d or maintained by the
University for the purpose of coordinating and supervising the work
of Study Centers in any region within State for performing such
other functions as may be conferred on such centre by the Board of
Management;
q. “Registrar”, and “Regi strar (Evaluation)” means the Registrar, and
the Registrar (Evaluation) of the University;
r. “Research Centre” means a centre within the state established,
maintained or recognised by the University for carrying out research
programme or any other research in any branch of knowledge;
s. “Society” means the “Centre for Educational and Social Studies”
registered under Karnataka Societies Registration Act 1960
(Karnataka Act No 17 of 1960);
t. “Sponsoring Authority” or “Sponsoring Body” in relation to this Act
means Centre for Educational and Social Studies ;
u. “State” means the State of Karnataka;
v. “Statutes”, “Regulations”, “Rules” and “Ordinances” mean,
respectively, the Statutes, the Regulations, the Rules, and the
Ordinances of the University made under this Act;
w. “Study Centre” means a centre within the State established and
maintained by the University for the purpose of advising,
counselling or for rendering any other assistance required by the
students in the context of the education;
x. “Teacher” means and inclu des a Professor, Associate Professor,
Assistant Professor or Reader or Lecturer or Faculty 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
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and includes the Principal of Constituent College in conformity with
the norms specified by the „University Grants Commission‟;
y. “University” means the “Chanakya” University established and
incorporated under this Act;
z. “University Grants Commission” means the Commission
established under section 4 of the University Grants Commission
Act, 1956 (Central Act 3 of 1956);
aa. “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 Society
shall have the right to establish the University of unitary nature subject to and
in accordance with the provisions of this Act.
(2) The proposal to establish a University shall be made to the State
Government by the Society.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of the Society;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of program mers 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 or schools, courses of study and research
proposed to be started;
(v) the campus developme nt 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
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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, free ship and scholarship for students belonging to
economically weaker sections and the fee structure indicating
varying rate of fee, if any, that would be levied on students who are
either non -resident Indians or persons of Indian origin or
sponsored by non-resident Indians or persons 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 Society as well as the financial
resources;
(xii) the system for selection of students to the courses of study at the
University; and
(xiii) Status of fulfillment of such other conditions as may be required by
the State Government under this Act to be fulfilled before the
establishment of the University.
(4) A Screening Committee shall be constituted by the State Government
consisting of three members who are Ex -officio members of Karnataka State
Higher Education Council to examine the proposals received from the
Sponsoring body 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 Society has the ability to run a Uni versity 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
Bangalore Mahanagara Palike;
(b) forty acres of land if it is outside the limits of Bruhat Bangalore
Mahanagara Palike but within Bangalore Metropolitan Region
Development Authority Area;
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(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 consist of a single block and it shall
be in the name of the concerned Society or institution or
university itself.
(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.
Based on the furnished particulars required in sub -section (3) of section
3, the Government may direct the Society to establish the permanent Statutory
Endowment Fund as specified in section 53;
(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 in the State by the name of
“Chanakya” University after following the established process and ascertaining
the requirements for the same.
(3) The headquarters of the University shall be at Bengaluru. The
University may have Campuses or Regional Centers or 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, First Pro-Chancellor, First Vice-Chancellor, First
Members of the Board of Governors, First Members of the Board of
Management and the Academic Council, and a ll 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 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 Society 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.
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5. Grants and Financial Assistance .- The University shall be self -
financing and non-profit making organization shall neither make a demand nor
shall be entitled to any maintenance grant -in-aid or any other finan cial
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;
(c) for the benefit of similar universities in the State whether subject to a
change in State policy or otherwise;
(d) for supporting the maintenance grant or special grants or any other
support that the State Government may provide for similar institutions f or
such purposes from time to time; and
(e) for implementing the provisions set out in the new National Education
Policy, 2020 adopted by the Government of India and Government of
Karnataka:
Provided further that, the university may receive any financial support
from any other source.
6. Power to establish constituent College, additional campuses,
Regional Centers or Study Centers and Research Centers. - The University
may have Constituent Colleges, Regional Centers, Research Centers, additional
campuses an d Study Centers at such places in the State after five years of
establishment of the University with the prior approval of the government
subject to the norms of University Grants Commission and other National
Accreditation bodies as it deems fit.
7. Objects of the University. - Objectives of the University shall be as
stated below:
(i) to further the cause of quality higher learning in the State in the
current competitive environment;
(ii) to disseminate and advance knowledge by providing instructional and
research facilities in such branches of learning as it may deem fit, and in
particular, to make special provisions for integrated courses and to make
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appropriate measures for promoting interdisciplinary, multidisciplinary and
trans-disciplinary studies and research in the University;
(iii) to provide an innovative system of University level education, flexible
and open, with regard to methods and practices of learning, combination of
courses, eligibility for enrolment, age of entry, conduct of examination and
operation of programmes with a view to promote access and equity in higher
learning and to encourage excellence in the new fields of knowledge;
(iv) to provide an equal emphasis on both academic and application -
oriented learning besides facilitating the r ealization of inherent human
excellence reflecting the essence of Indian thought;
(v) To integrate Indian Knowledge Systems (IKS) with contemporary
academic disciplines to expand the frontiers of knowledge and its application
for our current times;
(vi) to promote national integration and the integrated development of
human personality amongst all its stakeholders;
(vii) to provide instruction, teaching, training, research, consultancy,
extension and development in various disciplines in areas such as Scien ces,
Engineering and Technology, Arts, Humanities, Social Sciences, Commerce,
Management, Medicine, Health Sciences, Pharmacy etc., including other allied
fields of development and make provisions for research, advancement and
dissemination of knowledge in these fields;
(viii) 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;
(ix) to establish Campuses and have Study Centers, Constituent Colleges
and Regional Centers at various location within Karnataka;
(x) to institute degrees, diplomas, certificates and other academic
distinctions like awar d of credits on the basis of successful completion of
academic work evaluated through multiple methods of assessment;
(xi) to collaborate with any other universities, research institutions, non -
profit organizations, industry association, professional assoc iations or other
organizations and institutions to conceptualize, design, develop and offer
specific educational and research programmes, training programmes and
exchange programmes for students, faculty members and others;
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(xii) to disseminate knowledge a nd 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;.
(xiii) to undertake programm es 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;
(xiv) to undertake collaborative research and advocacy with any
organizations with prior approval of the State Government;
(xv) to establish and manage, Not -for-profit organizations, Special
Purpose Vehicles in accordance with section 8 of The Companies Act, 2013
(Central Act 18 of 2013) in pursuant of the objectives of the University;
(xvi) to establish information centers, libraries, publishing entities,
media establishments etc., for meeting the objectives of the University;
(xvii) to undertake necessary or expedient action to pursue and promote
the objectives of the University; and
(xviii) to pursue any objectives as may be appropriate and approved by
the Board of Governors for the enhancement of education and other related
endeavours.
8. Powers of the University .- The University shall have the following
powers,-
(i) to administer and manage the University and such academic entities
for research, education, instruction and extension as are necessary for the
furtherance of the objects of the University;
(ii) to provide for instruction in such branches of knowledge or learn ing
as the University may think fit and to make provision for research and for the
advancement and dissemination of such knowledge including through online
education as per the rules applicable from time to time;
(iii) to plan and carry out courses of study for degrees, diplomas,
certificates or for any other purpose;
(iv) to organize and undertake teaching, research and extension services;
(v) to evaluate and assess the performance of the students of the
University;
(vi) to grant diploma certificates, and to confer degrees an d other
academic distinctions on persons subject to such conditions as the University
may determine;
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(vii) to confer honorary degree or other distinctions in the manner laid
down in the Statutes or the Regulations;
(viii) to determine, demand, collect and revise fees a nd other charges as
may be defined by the Rules and the Regulations not prohibited by law in force;
(ix) to institute and maintain halls and hostels for the welfare of the
students;
(x) to establish and run the Constituent Colleges and oversee the
imparting of education therein;
(xi) to establish and recognize such campuses, special centers,
specialized study centers, research centers, specialized laboratories or other
units for research and instruction as are, in the opinion of the University,
necessary for the furtherance of its objects;
(xii) to supervise and regulate the discipline of the students of the
University;
(xiii) to make arrangements for promoting the health and well -being of the
students;
(xiv) to make such requisite arrangements in respect of the residence,
discipline and teaching of women, other socio -economic backward classes and
disabled students;
(xv) to institute, suspend or abolish professorship, associate professorship,
assistant professorship, readerships, lectureships, and any other teaching,
academic or research and non-teaching posts required by the University;
(xvi) to appoint or recognize persons as professors, associate professors,
assistant professors, readers, lecturers or otherwise as teachers and
researchers of the University;
(xvii) to create academic, technical, administrati ve, ministerial and other
posts and to make appointments thereto as per Statutes;
(xviii) to make appointments of the faculty, officers and employees of the
University or a Constituent College, Campuses, Regional Centers, Research
Centers, Study Centers from India and abroad;
(xix) to lay down conditions of service of all categories of employees,
including their code of conduct and enforce discipline among the employees of
the University and to take such disciplinary measures as may be deemed
necessary;
(xx) to institute and award fellowships, scholarships, studentships,
assistantships, stipends, tuition waivers, medals and prizes;
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(xxi) to provide for printing, reproduction and publication of research,
journals and other works and to organize exhibitions for such purposes;
(xxii) to either partner or co -operate with any other organization,
institution, national and international body, including public -private
partnership, in the matter of education, training and research in subjects, the
University may deem fit for such purposes as m ay be agreed upon on such
terms and conditions as the University may, from time to time, determine;
(xxiii) to invite and/ or to appoint Visiting Professors, Emeritus Professors,
Adjunct Professors and Faculty, Guest Faculty, Consultants, Artists,
Practitioners, S cholars and such other persons who may contribute to the
advancement of the objects of the University;
(xxiv) to establish and maintain within the University‟s premises or
elsewhere, such class rooms and study halls as the University may consider
necessary and ad equately furnish the same and to establish and maintain
such libraries and reading rooms as may appear convenient or necessary for
the University;
(xxv) to regulate the expenditure and to manage the accounts of the
University;
(xxvi) to receive grants, subventions, sub scriptions, donations and gifts for
the purposes of the University and consistent with the object for which the
University is established;
(xxvii) to purchase, take on lease or accept as gifts or otherwise any land or
building or works which may be necessary or co nvenient for the purpose of the
University, on such terms and conditions as it may think fit and proper and to
construct or alter and maintain any such building or works;
(xxviii) to acquire, sell, exchange, lease or otherwise dispose of any portion or
whole of the immovable properties of the University, on such terms as it may
think fit and proper without prejudice to the interest and activities of the
University upon the prior approval of the Government;
(xxix) to draw and accept, to make and endorse, to discount and neg otiate,
Government of India and other promissory notes, bills of exchange, cheques or
other negotiable instruments;
(xxx) to appoint in order to execute an instrument or transact any business
of the University, any person as it may deem fit;
(xxxi) to give up and cease from carrying on any classes or schools or centers
of the University if it so deems fit;
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(xxxii) to enter into any agreement with the Central Government, State
Governments, the University Grants Commission or other authorities for
receiving grants;
(xxxiii) to invest the funds of the University or money entrusted to the
University in or upon such securities and in such manner as it may deem fit
and to transpose any investment as required from time to time;
(xxxiv) to make such statutes or regulations as may, from time to time, be
considered necessary for regulating the affairs and the management of the
University and to alter, modify and to rescind them;
(xxxv) to make provisions for extracurricular activities for students and
employees;
(xxxvi) to organize and conduct refresher courses, orienta tion courses,
workshops, seminars and other programmes for teachers, evaluators and other
academic staff;
(xxxvii) to determine standards of admission to the University or a
Constituent College, Regional Centers, Research Centers, Study Centers with
the approval of Academic Council;
(xxxviii) to constitute for the benefit of the academic, technical,
administrative and other staff, in such manner and subject to such conditions
as may be specified by the regulations, schemes such as pension, insurance,
provident fund and gratuity, as it may deem fit, and to make such grants as it
may think fit for the benefit of any employees of the University, and to aid in
establishment and support of the associations, institutions, fund, trusts and
conveyance calculated to benefit the staff and the students of the University;
(xxxix) to enter into Memoranda of Understanding and partnerships with
national and international universities, institutes and research bodies of
repute, think-tanks; industry and professional bodies across dif ferent spheres
of education and to institute programmes such as exchange of faculty,
exchange of students, faculty development workshops, sharing of knowledge,
resources and publications, etc;
(xl) to do all such other acts and things as the University may cons ider
necessary, conducive, or incidental to the attainment or enlargement of the
aforesaid objects or anyone of them.
(xli) to delegate if required all or any of its powers to the Vice Chancellor or
the Pro -Vice-Chancellor(s) of the University or any committee o r any sub -
committee or to any one or more members or its body or its officers;
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(xlii) to acquire and takeover and run the management of any other
educational institutions with prior approval of Government;
(xliii) to raise, collect, subscribe and borrow money with the ap proval of the
Board of Governors, for the purposes of the University; and
(xliv) to undertake any other activities connected with or incidental to above
objectives of the University.
9. University open to all classes, castes, creed, gender or nation.-The
University admissions shall be open to all persons irrespective of caste, class,
creed, gender or nation. All admissions shall be made on the basis of merit in
the qualifying examinations:
Provided that, forty percent of the admissions in all relevant courses of
the university shall be reserved for the students of Karnataka State and
admissions shall be made through a Common Entrance Examination
conducted by the 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, 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 th is University shall be as per
regulations of 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 nominate the Chairperson of the Court of the University;
(iii) to constitute the first Court of the University;
(iv) to constitute the first Board of Governors of the University;
(v) to nominate persons as members of the Court, the Board of
Governors, Board of Management, Academic Council, Finance
Committee, Estates and Works Committee and such other bodies as
specified by the provisions of this Act and Statutes made
thereunder;
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(vi) to provide required funds to the University Endowment Fund; 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/Schools;
(viii) The Registrar;
(ix) The Registrar (Evaluation);
(x) The Finance Officer; and
(xi) Such other officers as may be declared by the Statutes to be the
officers of the University.
13. The Visitor .- (1) The Honorable Governor of Karnataka shall be
the Visitor of the University and the visitor may offer suggestions for th e
improvement of the functioning of the University;
(2) The Visitor shall preside over the convocation of the University for
conferring degrees and diplomas; and
(3) The Visitor shall have the following powers:
(i) to call for any paper or information relatin g to the affairs of the
University ; and
(ii) on the basis of the information received by the Visitor, 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.
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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 Degree and diplomas.
15. The Chancellor. - (1) The Chancellor shall be appointed by the
Sponsoring Body;
(2) The Chancellor must be an eminent personality who has made
significant contribution to the society;
(3) The term of the office of Chancellor shall be for a period of five
years and can be renewed for a maximum of one more term;
(4) The Chancellor shall hav e 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 the
Visitor or pro-visitor;
(iii) to function as a Chairperson of the Board of Governors of the
University;
(iv) to appoint or re -appoint or terminate the appointment of the
Vice-Chancellor, in accordance with the provisions of this Act
and the Statutes;
(v) to pre-approve the appointment of the Pro Vice -Chancellor(s), the
Dean(s), the Registrar, the Registrar (Evaluation) and the Finance
Officer;
(vi) to constitute the first Board of Management, the Academic
Council, the Research and Innovation Council, the Finance
Committee, and the Estate and Works Committee;
(vii) to nominate such members to such bodies of the University as
specified in this Act or the Statutes made thereunder; and
(viii) to resolve a conflict (excluding conflicts at a meeting of the Board
of Governors) in the manner provided in this Act.
(ix) to pre approve the Agenda matters in the manner provided for in
the Act;
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(5) In the event of there being a c onflict amongst the officers or body and
any other officers 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 specified 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 Chanc ellor 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 five years subject to other terms and conditions as
may be laid down by the Statutes;
(2) The Vice -Chancellor shall be appointed from among three persons
recommended by the Search cum Selection Committee constituted in
accordance with the provisions of sec 49;
(3) The term of the Vice -Chancellor shall be for five years, which is
renewable for a maximum of another term;
Provided that the 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.
(4) The Search cum Selection Committee referred to in sub -section (2)
shall consist of the following persons, namely:-
(i) One eminent person nominated by the Sponsoring Body; and
(ii) Two persons of repute as nominees of the Board of Governors, one
of whom shall be nominated as the Convener of the Committee.
(5) The Search cum Selection 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. The Chancellor shall choose one among
the three and appoint that person as the Vice-Chancellor.
(6) The Chancellor shall send back the above list to the Search cum
Selection Committee for reconsideration.
(7) The Vice-Chancellor shall be the Principal Executive and Academic
Officer of the University and shall exercise general supervision and control over
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the affairs of the University and give effect to the decisions of t he 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:
Provided further that, the Vice Chancellor may appoint a teacher or any
other officer of the University for a maximum period of one year and forward for
ratification by the concerned authority as per the procedures laid down in the
Statutes.
(8) The Vice -Chancellor shall exercise such other powers and perform
such other duties as may be laid down by the Statutes or the Rules:
Provided that, where in the opinion of the Vice -chancellor, any decision of
any authority of the university is outside the powers conferred by this Act or
Statutes, Regulations or Rules made there under or is likely to be prejudicial to
the interests of the university, he shall request the concerned authority to
revise its decision within fifteen days from the date of its decision and in case
the authority refuses to revise such decision wholly or partly or fails to take
any decision within fifteen days, then such matter shall be referred to the
Chancellor and his decision thereon shall be final.
(9) The services of the Vice - Chancellor can be terminated by the
Chancellor on the recommendation of the Board of Governors after fo llowing
the principles of natural justice and after providing an opportunity to present
his case including, for termination on, disciplinary grounds.
(10) 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 perform
such duties as may be laid down by the Statutes and as directed by the Vice
Chancellor from time to time.
19. Deans of Faculties or Schools. - Deans of Faculties or Schools 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
22
such duties as may be laid down by the Statutes and as directed by the Vice
Chancellor from time to time.
20. The Registrar. - (1) The Registrar shall be appointed by the Vice -
Chancellor with the written approval of the Chancellor in such manner and on
such terms and conditions as may be laid down by the Statutes and as
directed by the Vice Chancellor from time to time;
(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 be laid down by the statutes or may be requir ed from time
to time, by the Chancellor or the Vice-Chancellor;
(4) The Registrar shall be responsible for the due custody of all
therecords and the common seal of the University and shall place before the
Chancellor, the Vice -Chancellor or any other authority all such information
and documents as requested;
(5) The Registrar is authorized to sue or to be sued on behalf of the
University;
21. The Registrar (Evaluation).- (1) The Registrar (Evaluation) shall be
responsible for conducting all assessments, evaluation of the students of the
University required towards the attainment of degree or diploma or certificate
and other related activities in accordance with the Statutes of the University;
(2) The Registrar (Evaluation) shall be custodian of the records,
documents etc pertaining to the evaluation or assessments and examination;
22. The Finance Officer. - (1) The Chancellor shall appoint the Finance
Officer of the University on the recommendation of the Vice Chancellor on such
conditions and terms provided in the statutes. The Finance Officer shall
exercise all such powers and perform such duties as may be conferred by the
Statutes and/ or as directed by the Vice-Chancellor from time to time.
(2) The Financial Officer shall be responsible for carrying out all the
activities related to the financial and its regulatory activities of the University.
23. Other Officers. - The manner of appointment, terms and conditions
of service and powers and duties of the other officers of the University shall be
such as specified by Statutes.
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CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
24. Authorities of the University. - The following, shall be the
authorities of the University, namely:-
(i) The Court;
(ii) The Board of Governors;
(iii) The Board of Management;
(iv) The Academic Council;
(v) The Research and Innovation Council;
(vi) The Finance Committee;
(vii) Estates and Works Committee; and
(viii) Such other authorities as may be declared by the Statutes to be the
authorities of the University
25. The Court. - (1) The Chairman of the Court shall be nominated or
invited by the Sponsoring Body who shall be a person of eminence.
(2) The membership of Court, their tenure and such other conditions
shall be as specified in the Statutes of the University.
(3) Subject to the provisions of this Act, the Court shall have the
following powers and functions, namely:-
(a) to consider and give suggestions to Board of Governors on the
Institution Development Plan (IDP) and th e Annual Report of the
University; and
(b) to perform such other functions as may be provided for by the
Statutes.
26. The Board of Governors. - (1) The Board of GovExcerpt shown. Open the full act in Lexace.