LexThe KISHKINDA UNIVERSITY ACT, 2022
Karnataka · state statute
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KARNATAKA ACT NO.20 OF 2023
THE KISHKINDA UNIVERSITY ACT, 2022
Arrangement of Section
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 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. Powers of the sponsoring body
11. Officers of the University
12. The Visitor
13. The Pro-Visitor
14. The Chancellor
15. The Pro-Chancellor
16. The Vice-Chancellor
17. The Pro Vice-Chancellor
18. Deans of faculties
19. Appointments in the University
20. The Registrar
21. The Finance Officer
22. Other Officers
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
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31. Proceedings not invalidated on account of vacancy
32. Provisions pertaining to Agenda matters
33. Statutes
34. Statutes how made
35. Power to amend the Statutes
36. Regulations
37. Academic Regulations how made
38. Power to amend Regulations
39. Fixation of fee
40. Publication of Mandatory Disclosures in the University website
41. Conditions of service of employees
42. Right to appeal
43. Provident or Pension Fund
44. Disputes as to constitution of the University authorities and bodies
45. Constitution of Committees
46. Filling of casual vacancies
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. Accounts and audit
55. Mode of proof of University record
56. Power of 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. Temporary taking over of management of the University in public interest
62. Relinquishment of management of the University
63. Penalty for obstructing officer or other person exercising powers under this Act
64. Punishment for abetment of offences
65. Offences by companies
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66. Removal of difficulties
67. Power to make rules by the Government
STATEMENT OF OBJECTS AND REASONS
Act 20 of 2023 .- The Thungabhadra Education Health and Rural
Development Trust (Regd), Bellary 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 students. This also accelerates the enhancement of gross enro lment ratio
in Higher Education sector.
It is considered necessary to provide for establishment of a private
university of unitary nature in the name of Kishkinda University by the
Thungabhadra Education Health and Rural Development Trust (Regd),
Ballari.
This private University focuses on to promote and undertake the
advancement of applied university in Pure Sciences, all branches of
Engineering, Pure Sciences, Arts, Management and Humanities.
Accordingly, it becomes imperative to enact a new legislatio n for the
establishment and incorporation of a University of unitary nature in private
sector by the Thungabhadra Education Health and Rural Development Trust
(Regd), Ballari.
Hence, the Bill
[L.A. Bill No. 37 of 2022, File No. SAMVYASHAE 40 SHASANA 2022]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.118 in part-IVA
dated:16.03.2023]
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KARNATAKA ACT NO.20 OF 2023
(First Published in the Karnataka Gazette Extra-ordinary on the 16th day of March
2023)
THE KISHKINDA UNIVERSITY ACT, 2022
(Received the assent of the Governor on the 13th day of March 2023)
An Act to establish and incorporate in the State of Karnataka a University of
unitary in nature in private sector by the Thungabhadra Education, Health and
Rural Development Trust (Regd), Ballari to promote and undertake the
advancement of applied Universi ty education in all branches of Engineering, Pure
Science, Arts, Management, Humanities 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 i n nature in private sector by the Thungabhadra
Education, Health and Rural Development Trust (Regd), Ballari to promote and
undertake the advancement of applied University education in all branches of
Engineering, Pure Science, Arts, Management and Humanities, and for the matters
connected therewith or incidental thereto for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the seventy third year of
the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement .– (1) This Act may be called the
Kishkinda University Act, 2022.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the Government may, by
1[notification]1, in the official Gazette, appoint.
1. This Act has come into force w.e.f. 05.08.2023. by Notification No. ED/182/URC/2023 Dated: 05.08.2023. (See
the text notification at the end of the Act)
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 discussi on and decision at a meeting of the Board of
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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 th e
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 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 est ablished 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 Regulatory 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 and includes the Government;
(l) “Prescribed” means prescribed by rules made by th e 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) "Private University" means a university duly established through a state
Act by a sponsoring body viz., a Society registered under the Societies
Registration Act 1860, or any other corresponding law for the time bei ng
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in force in a State of a Public Trust or a company register under section
25 of the Companies Act, 1956;
(o) “Registrar” means the Registrar of the University;
(p) “Regional Centre” means a centre established or maintained by the
University for the purpose of coordinating and supervising the work of
Study Centers in any region within the State and for performing such
other functions as may be conferred on such centre by the Board of
Management;
(q) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act
means the Thungabhadra Education, Health and Rural Development
Trust (Regd), Ballari;
(r) “State” means State of Karnataka;
(s) “Statutes” and “Regulations” means respectively, the Statutes and
Regulations of the University made under this Act;
(t) “Study Centre” me ans 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;
(u) “Teacher” means and includes a Professor, Ass ociate Professor, Assistant
Professor, appointed as per University Grants Commission/All India
Council of Technical Education regulations drawing salary as per pay
scale of University Grants Commission/All India Council of Technical
Education norms as applicable or such other person as maybe appointed
for imparting instruction as per University Grants Commission/ All India
Council of Technical Education norms and drawing salary as per pay
scale of University Grants Commission/ All India Council of Technical
Education norms as applicable or conducting or to guide research in the
University or in a constituent college and includes the Principal of
conformity with the norms Specified by the University Grants
Commission;
(v) "Trust" means Thungabhadra Education Heal th and Rural Development
Trust (Regd), Ballari registered under the Registration Act, 1908 (Central
Act 16 of 1908);
(w) “University” means Kishkinda University;
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(x) “University Grants Commission” means the Commission established
under section 4 of the Universit y Grants Commission Act, 1956 (Central
Act 3 of 1956); and
(y) “Visitor” means the visitor of the University as specified in section 12.
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 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 trust;
(ii) the extent and status of the University and the availability
of land and land shall be in the name of the trust;
(iii) the nature and type of programmes of study and research to be
undertaken by the University during a period of five academic
years immediately following the commencement date;
(iv) the nature of faculties, courses of study and research proposed to
be started;
(v) the campus development such as buildings, equipment and
structural amenities;
(vi) the phased outlays of capital expenditure for a period of five
academic years immediately following the commencement date;
(vii) the item -wise recurring expenditure, sources of finance and
estimated expenditure for each student;
(viii)the scheme for mobilizing resources and the cost of capital
thereto and the manner of repayments to each source;
(ix) the scheme of generation of funds internally through the recovery
of fee from students, revenues anticipated from consultancy and
other activities relating to the objects of the University and other
anticipated incomes;
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(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 reside nt Indians 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 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 Government under this Act to be fulf illed before the
establishment of the University.
(4) A Screening Committee shall be constituted by the 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 Government for the establishment of the University.
4. Establishment of the University. - (1) Where the 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 a University with sufficient infrastructure,
(ii) is the sole owner of land to the extent of twenty acres;
(iii) land in the name of society to the extent specified below i n accordance
with its location, namely:-
(a) The Land shall be in single block or two blocks only including whole area
in the limits of Bruhat Bengaluru Mahanagara Palike as well as
Bengaluru metropolitan Region Development Authority;
(b) It shall be in single b lock or two blocks within the limits of Mysuru,
Mangaluru, Hubballi-Dharwad, Belagavi, Kalaburagi, Tumakuru, Ballari,
Shivamogga, Davangere and Vijayapura, Municipal Corporation and
related planning areas.
(c) Single block or two blocks in the Places other than the places specified in
clause (a) and (b):
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Provided that, the university shall fulfill all other conditions specified in
Government Order No. ED/449/URC/2016, dated: 24.01.2017 and with
amendments.
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 48.
(iv) Adequate financial resources for creating the specified Statutory Funds
and conducting the University affairs; and
(v) experience/expertise in running higher Education Institutions.
(2) After the establishment of the Permanent Statutory Endowment Fund,
the 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
Kishkinda University.
(3) The headquarters of the University shall be at Ballari District. The
University shall have Campuses or Regional Centres, Study: Centres anywhere in
Karnataka after five years of establishment of the university subject to the prior
permission of the University Grants Commission and then the Government.
(4) The First Chancellor, the First Vice - Chancellor, the First Pro -Vice-
Chancellor, the 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 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.
(8) The university shall fulfill the minimum criteria in terms of programmes,
faculty, infrastructural facilities, financial viability, etc., as laid down from time to
time by the University Grants Commission and other concerned statutory bodies
such as the All India Council for Technical Education (AICTE).
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(9) The courses of studies prescribed for a first degree and/or the post -
graduate degree or diploma programmes shall have been formally approved by the
respective academic bodies of the university, such as Board of Studies, Academic
council and Governing or Executive Council and Board of Governors.
(10) The programmes of study leading to a degree and/or a post -graduate
degree or diploma offered by the university shall conform to the relevant
regulations or as per University Grants Commission or the concerned statutory
body as amended from time to time.
(11) The university shall provide all the relevant information relating to the
first degree and post graduate degree or diploma programme(s) including the
curriculum structure, contents, teaching and learning process, examination and
evaluation system and the eligibility criteria for admission of students, to the
University Grants Commission on a proforma prescribed by the University Grants
Commission prior to starting of these programmes and the same shall also be
published in the university website as Mandatory Disclosure and a copy of it shall
also be submitted to the Government.
(12) The University Grants Commission on detailed examination of the
information made available as well as the representations and grievances received
by it from the students as well as concerned public relating to the deficiencies of
the proposed programmes not conforming to various University Grants Commission
Regulations, shall inform the concerned university about any shortcomings in
respect of conformity to relevant regulations, for rectification. The university shall
offer the programmes only after necessary rectification. The University shall inform
immediately about such reports from the University Grants Commission to the
Government and also about the action taken report on such rectifications
recommended by the University Grants Commission.
(13) The admission procedure and fixation of fees shall be in accordance
with the norms/guidelines prescribed by the University Grants Commission and
other concerned statutory bodies and the Government . As a pa rt of mandatory
disclosure the University shall disclose the number of seats sanctioned for each
programme, intake and detailed fee structure on its website for information of all
stakeholders.
(14) The University Grants Commission and the Government may cause
periodic inspection of the university and its off -campus centres, study centres etc.,
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offering its programmes. For this purpose, the University Grants Commission and
the Government may cal l for all relevant information from the university, as
provided in the University Grants Commission (Returns of Information by
Universities) Rules, 1979 as amended from time to time.
(15) After inspection and assessment of the university provid ing first
degree and/or post graduate degree or diploma courses, the University Grants
Commission may indicate to the university any deficiency and non -conformity with
the relevant University Grants Commission Regulations and give it reasonable
opportunity to rectify the same. If the Commission is satisfied that the private
university has, even after getting an opportunity to do so, failed to comply with the
provisions of any of the Regulations, the Commission may pass an order
prohibiting the private university from offering any course for the award of the first
degree and /or the post – graduate degree or diploma, as the case may be, till the
deficiency is rectified. The university shall communicate the directions given to
them by University Grants Commissions within fifteen days to the Government.
(16) The University Grants Commission and the Government may take
necessary action against the university awarding a first degree and/ or a post -
graduate degree or diploma, which are not specified by the U niversity Grants
Commission and also for the institution of which prior approval of the Government
was not taken by the university, and inform the public in general through a public
notification. The university continuing such programmes and awarding unspe cified
degrees shall be liable for penalty under section 24 of the University Grants
Commission Act (Central Act 03 of 1956).
5. Grants and Financial Assistance .- 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:
6. Power to establish constituent College, additional campuses, Regional
Centers or Study Centers. - The Un iversity may have Constituent Colleges,
Regional Centers, additional campuses and Study Centers at such places in the
State as it deems fit after the completion of five years after its establishment
subject to the prior permission of the and the Universit y Grants Commission and
then the Government.
7. Objects of the University. - The University shall employ a broad range of
strategies to achieve its vision and objectives the University Grants Commission,-
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(i) to provide instruction, teaching, training, resear ch, consultancy and
development in various disciplines in areas such as all branches of
Engineering, Pure Science, Arts, Management, Humanities 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 centres to contribute to quality education;
(iv) to establish Campuses and have study centres, Constituent Colleges
and Regional Centres at various locations in Karnataka after a period of
five yea rs 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 University Grants
Commission subject to the prior permission of the University Grants
Commission and then the Government.
(v) to institute and award 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 coll aborate 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, communit y 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;
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(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 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 the
Statutes subject to the prior permission of the University Grants
Commission and then the Government.
(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 this Act, Statutes or Rules;
(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 receive voluntary donations and gifts of any kind not prohibited
by any Law for the time being in force and to acquire, hold,
manage, maintain and dispose of any movable or immovable
property, including trust and endowment properties for the
purpose of the University or a Constituent College or a Campus,
Regional Centres and Study 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 r esidence and to regulate the
discipline among the students and all categories of employees
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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 su pport 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 Centers, Study Centers 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 and award De grees, Diplomas, Certificates and other
academic distinctions with the prior approval of the Government
and the concerned statutory authority on the basis of regular or
online examination or online evaluation or any other method of
evaluation approved by t he University Grants Commission and
then the Government;
(xvii) to provide for the preparation of instructional materials,
including films, cassettes, tapes, video 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;
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(xxi) to undertake any other activities connected with or incidental to
above objectives of the University; and
(xxii) Mandatory skill Development courses shall be conducted by
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 o r nation. The criteria for admission programme wise and the
detailed notification of the time line for admission and the available intake
programme wise along with the prescribed fees including a break up of fees shall be
notified as a part of mandatory disclosure on the University‟s website:
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 done
as below,-
(i) for Technical and professional Cours es admission shall be done on the
basis of the merit list through a Common Entrance Test conducted by the Central
Government or Government or its agency, as the case may be or through any
method as specified by the Government from time to time;
(ii) in cas e of all non -technical courses the admission shall be done on the
basis of the merit list prepared on the basis of marks obtained in the respective
qualifying exams or through any method as specified by the Government from time
to time:
Provided further that, seats in the above cases in this section shall be
allotted as per merit and the reservation policy of the Government framed from time
to time.
10. 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 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;
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(vii) to determine the application and spending of monies by the
University; 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
11. 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.
12. The Visitor .- (1) His Excellency the Governor of Karnataka sh all 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;
(ii) on the basis of the information received by the Visitor and if they are
satisfied that any order, proceedings or decision taken by any
authority of the University is not in conformity with the Act,
Regulations, or Rules, they may issue such directions as they may
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deem fit in the interest of the University and the directions so issued
shall be complied with by all the concerned.
13. 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.
14. The Chancellor. - (1) The Chancellor shall be appointed by the
Sponsoring Body.
(2) A nominee 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 member of the Sponsoring Body.
(4) The Sponsoring Body may appoint Pro -Chancellor who shall be member
of the Sponsoring Body.
(5) The subsequent Chancellor so appointed shall hold the office as
determined by the Sponsoring Body.
(6) The Ch ancellor 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 appointment of the Vice -
Chancellor, in accordance with the provisions of this Act and the
Statutes;
(v) to propose 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 Financ e Committee,
the Research Council and the Academic Council;
(viii) to 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.
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(7) In the event of there being a conflict inter -se between the functionary or
body and any other functionary or body of the Univer sity, 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.
15. The Pro-Chancellor.- (1) The Pro-Chancellor shall be appointed by the
Sponsoring Body f or a term of not exceeding four years 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 a dditional 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.
16. The Vice-Chancellor.- (1) The Vice- Chancellor shall be appointed for a
term of four years by the Chancellor 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). The Vice -Chancellor shall not continue in office after the age of sixty
seven years.
(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, who shall be the
convener of the nomination committee.
(ii) One person nominated by the Board of Governors; and
(iii) One person nominated by the Academic Council;
(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 the authorities of the
University:
Provided that, where any matter, other than the appointment of a Teacher is
of urgent nature requirin g immediate action and the same could not be
19
immediately dealt with by any officer or the authority or other body of the
University empowered by or under this Act to deal with it, the Vice -Chancellor may
take such action as he may deem fit with the prior w ritten 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, 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 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 the Pro-Chancellor.
17. The Pro Vice-Chancellor.- The Vice- Chancellor shall appoint not more
than three pro-vice Chancellors with the written approval of the Chancellor in such
manner as prescribed by the statues and they shall exercise such powers and
perform such duties as may be laid down by the Statutes.
18. 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 du ties as may be laid down by the
Statutes.
19. Appointments in the University.- All appointments in sections 15, 16,
17 and 18 in the University shall be as per Regulations of existing University
Grants Commission and other Regulatory Authorities.
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.
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(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, b y 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 suc h 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 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 Secretary to the Government in the Higher Education or by
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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; and
(vii) The Pro Vice-Chancellor who shall be a non-voting 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 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 thr ee
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 necessa ry 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 take decision about voluntary winding up of the University with
approval of State Government;
(v) to approve proposals for submission to the Government; and
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(vi) 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 four times a year.
(8) The Board of Governors shall meet at such time and place as may be
specified by Statute.
(9) The agenda and proceedings of the Board of Governors shall be put up on
the website of the University as a part of Mandator y Disclosures, in addition to the
proceedings of the meeting shall be live stream.
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 opin ion 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.
(6) The agenda and proceedings of the Board of managemen t shall be put up
on the website of the University as a part of Mandatory Disclosures.
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
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(iii) The Registrar - Secretary
(iv) Such other members not more than thirty 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, and as per Regulations of existing University Grants Commission,
relevant Rules and Regulations of Government of IndiaExcerpt shown. Open the full act in Lexace.