LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

The BMS UNIVERSITY ACT, 2023

Karnataka · state statute
Open in Lexace · Ask the AI about this act
 
1 
 
KARNATAKA ACT NO. 15 OF 2023 
 
THE BMS UNIVERSITY ACT, 2023 
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 
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 
 
2 
 
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 
66. Removal of difficulties 
67. Power to make rules by the Government 
 
STATEMENT OF OBJECTS AND REASONS 
Act 15 of 2023.- The BMS Educational Trust, Bengaluru has come forward 
to establish private University in the State.  The establishment of a private 
University by a well known organization would certainly help in spreading the 
quality education to 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 BMS University by the BMS Educational Trust, 
Bengaluru.  
 
3 
 
This private University focuses on to promote and undertake the 
advancement of applied university education in Sciences, all branches of 
Engineering, Arts, Management and Commerce. 
Accordingly, it becomes imperative to enact a new legislation for the 
establishment and incorporation of a University of unitary nature in private sector 
by the BMS Educational Trust, Bengaluru. 
 Hence, the Bill 
[L.A. Bill No. 05 of 2023, File No. SAMVYASHAE  07 SHASANA 2023]  
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]   
[Published in Karnataka Gazette Extra-ordinary No.121 in part-IVA 
dated:16.03.2023] 
  
 
4 
 
KARNATAKA ACT NO. 15 OF 2023 
(First Published in the Karnataka Gazette Extra-ordinary on the 16th day of March 
2023) 
 
THE BMS UNIVERSITY ACT, 2023 
(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 BMS Educational Trust, Bengaluru to 
promote and undertake the advancement of applied University education in 
Sciences, all branches of Engineering, Arts, Management, Commerce, Social 
Sciences and Humanities Programmes 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 natu re in private sector by the BMS 
Educational Trust, Bengaluru to promote and undertake the advancement of 
applied University Education in Sciences all branches of Engineering, Arts, 
Management, Commerce, Social Sciences and Humanities Programmes, 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 -fourth year 
of the Republic of India as follows:- 
CHAPTER-I 
PRELIMINARY 
       1. Short title, exte nt and commencement. – (1) This Act may be called the 
BMS University Act, 2023. 
(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 
notification, in the official Gazette, appoint. 
2. Definitions. – In this Act, unless the context otherwise requires, - 
(a) “Academic Council” means the Academic Council of the University as 
specified in section 26; 
(b) “Agenda Matters” means all the matters and business to be designated in 
the Statutes each of which  can be either included in the Agenda or be 
taken up for discussion and decision at a meeting of the Board of 
Governors or the Board of Management or any Committees or other 
authorities  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 camps 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; 
 
5 
 
(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 Accredition 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 Teache r 
Education,  Council of 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 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 establ ished 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 being 
in force in a State of a Public Trust or 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 p erforming 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 Trust; 
(r) “State” means the State of Karnataka; 
(s) “Statutes” and “Regulations” means resp ectively, the Statutes and 
Regulations of the University made under this Act; 
(t) “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 education; 
(u) “Teacher” means and includes a Professor, Associate Professor, Assistant 
Professor, appointed as per University Grants Commission or All India 
Council of Technical Education regulations drawing salary as per pa y 
scale of University Grants Commission or All India Council of Technical 
Education norms as applicable or such other person as maybe appointed 
for imparting instruction as per University Grants Commission or All 
India Council of Technical Education norms and drawing salary as per 
pay scale of University Grants Commission or 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 constituent college in conformity with the norms Specified by 
the University Grants Commission; 
(v)  “Trust” means BMS Educational Trust, registered under the Companies 
Act, 1956 (Central Act 01 of 1956);  
 
6 
 
(w) “University Grants Commission” means the Commission established 
under section 4 of the University Grants Commission Act, 1956 (Central 
Act 3 of 1956); 
(x) “University” means “ The BMS University”; 
(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 mad e to the 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 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; 
(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 o f 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 person of Indian origin and 
students of nationalities other than India. 
(xi) the years of experience and expe rtise 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 req uired  
by the Government under this Act to be fulfilled 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 
 
7 
 
Education Council to examine the proposals received from the trust, which shall 
make recommendations to the Government for the establishment of the University.  
4.  Establishment of the University.  (1) Where the Government, after 
considering the recommenda tions 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) is the sole owner of land to the extent of twenty acres; 
(iii) la nd in the name of trust to the extent specified below in 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 block 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): 
Provided that, the university shall fulfill all other conditions specified in 
Government Order No. ED/449/URC/2016, dated: 24.01.2017 with amendments. 
(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 Trust to establish the permanent Statutory Endowment 
Fund as specified in section 48.  
 (2) After the establishment of the Permanent Statutory Endowment Fund, 
the Government may, by notification, in the offic ial Gazette, accord sanction for 
establishment of the University of unitary in nature in the State by the name of 
BMS University. 
    (3) The headquarters of the University shall be at Bull Temple road, 
Basavanagudi, Bengaluru and Avalahhali Village, Yalahanka Hobli, Bengaluru 
North Taluk, Bengaluru. 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 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 o r 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 sig ned 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 
 
8 
 
time by the University Grants Commission and other concerned statutory bodies 
such as the All India Council for Technical Education (AICTE).  
       (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 of fered 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 programmes 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 Com mission 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  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 part of mandatory 
disclosure the Univ ersity 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, off -
shore campuses etc., offering its programmes. For this purpose, the University 
Grants Commission and the Government may call for all relevant information from 
the university, as provided in the Univ ersity Grants Commission  (Returns of 
Information by Universities) Rules, 1979 as amended from time to time.  
           (15) After inspection and assessment of  the university providing first 
degree and/or post graduate degree or diploma courses, the Univ ersity 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 
 
9 
 
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 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 University Grants Commission, and inform the 
public in general through a public notifi cation. The university continuing such 
programmes and awarding unspecified degrees shall be liable for penalty under 
section 24 of the University Grants Commission Act, 1956 (Central Act 03 of 1956). 
5. Grants and Financial Assistance. - The University shal l 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 
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 and subject to the prior permission of the Government, and as per 
the University 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 of the University Grants Commission,- 
(i) to provide instruction, teaching, training, research, consultancy and 
development in various disciplines in areas such Science, all branches 
of Engineering, Arts Management, Commerce Soci al Science, 
Humanities programs 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 esta blish Campuses and have study centers, Constituent Colleges 
and Regional Centres at various locations in Karnataka after a period of 
five years and to contribute and develop an understanding of 
educational changes in Technical and professional education and social 
and human development as per norms of the  University Grants 
Commission subject to the prior permission of the University Grants 
Commission and then the 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, assoc iations 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;  
 
10 
 
(vii) to disseminate knowledge and develop a public d ebate on issues of 
education and allied development fields through seminars, conferences, 
executive education programmes, community development 
programmes, publications and training programmes and events;.  
(viii) to undertake programmes for development and train ing of faculty and 
researchers of the University in partnership with any other institutions 
of quality with prior approval of the Government;  
(ix) to undertake collaborative research and advocacy with any 
organizations with prior approval of the 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 Universi ty. - The University shall have the following 
powers, namely:-  
(i) to establish and maintain Campuses, Regional centers and Study 
Centers in Karnataka 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 th e manner 
and under conditions laid down in the Statutes; 
(iv) to institute and award fellowships, scholarships and prizes, 
awards, medals etc., in accordance with the Statutes; 
(v) to demand and receive such fees bills, invoices and collect 
charges as may be fixed by the Statutes or rules, as the case may 
be; 
(vi) to make provisions for extracurricular activities for students and 
employees; 
(vii) to make appointments of the Faculty, officers and employees of 
the University or a Constituent College, Campuses, Regional 
Centres and Study Centres;  
(viii) to 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 Centres;  
(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 c ontrol 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, administr ative 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 to time. 
 
11 
 
(xiii) to organize and conduct refresher courses, orientation course s, 
workshops, seminars and other programmes for teachers, lesson 
writers, evaluators and other academic staff; 
(xiv) to determine standards of admission to the University or a 
Constituent College, Regional Centres, Study Centres  with the 
approval of Academic Council and to make admission of students 
of Karnataka not less than the extent provided in this Act;  
(xv) to do all such other acts or things whether incidental to the 
powers aforesaid or not, as may be necessary to further the 
objects of the University; 
(xvi) to institute Degrees, Diplomas, Certificates and other academic 
distinctions with the prior approval of the Government and the 
concerned statutory authorities  on the basis of regular or online 
examination or online evaluation or  any other method of 
evaluation approved by the 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 an d run the management of any other 
educational institutions with the prior approval of the 
Government: 
(xx) to acquire properties with the prior approval of the Board of 
Management; and 
(xxi) to undertake any other activities connected with or incidental to 
above objectives of the University. 
(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 or 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 profe ssional Courses 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 case 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 reservation policy of the Government framed from time to 
time. 
 
12 
 
10. Powers of the sponsoring body. - The sponsoring body shall have the 
following  powers with refer ence 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 contribute d to the University 
Endowment Fund;  
(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 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 conf erring 
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 a ny 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.  
13. The Pro -Visitor.- (1) The Hon‟ble 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 Sponsoring Body shall appoint the Donor 
Trustee of the Sponsoring body as the first Chancellor for a term of three years;  
(2) After the expiry of term of three years, the Sp onsoring body shall appoint 
its life trustee as Chancellor for a term of three years. 
 
13 
 
 (3) In the process of appointment of the Chancellor as stated above, the 
procedure in sub -section (1) and (2), shall continue in the similar style and 
sequence thereafter.    
(4) The Sponsoring Body may appoint Pro -Chancellor who shall be a trustee 
of the Sponsoring body.  
(5) 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 r e-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 Finance 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.  
(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. 
15. The Pro -Chancellor.- (1) The  Sponsoring body shall appoint the life 
trustee of  the Sponsoring body as the first Pro-Chancellor. This appointment shall 
be for a tenor of three years and other terms and conditions as may be laid down in 
the statutes. 
(2) After the expiry of the term of three years, the Sponsoring body shall 
appoint its Donor trustee as Pro-Chancellor for a term of three years;  
(3) The Process of appointment of the Pro -Chancellor as stated above, in 
clauses (1) and (2), shall continue in the similar style and sequence thereafter.  
16. The Vice -Chancellor.- (1) The Vice - Chancellor shall be appointed  by 
the Chancellor in consultation with the Pro -Chancellor, for a term of three years 
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 (3).  
 (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; 
One person nominated by the Governing body; and 
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 th e same to 
the Chancellor along with a concise statement showing the academic qualifications 
and other distinctions of each person.  
 
14 
 
(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 deem fit with the prior written approval of the 
Chancellor.  
(5) The Vice- Chancellor shall exercise such other powers and perform such 
other duties as may be laid down by the Statutes or the Rules: 
Provided that, where in the opinion of the Vice -chancellor, any  decision of 
any authority of the university is outside the powers conferred by this Act or 
Statutes, Regulations or Rules made there under or is likely to be prejudicial to  the 
interests of 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 wit hin 
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, the 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 and they shall exercise such powers and perform su ch 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 duties a s  may be laid down by the 
Statutes.  
19. Appointments in the University.- All appointments in section 15,16,17 
and 18 in the University shall 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. 
(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 
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 
 
15 
 
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 o f 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 his 
nominee not below the rank of Deputy Secretary - Ex-officio member; 
 (v) One expert from the field of management, finance or any other 
specialization, including administration to be nominated by the 
Government- member; 
(vi)  Three persons nominated by the Sponsoring Body of whom one shall be 
woman – member; 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 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 absenc e 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 provisi ons of this Act, or  the 
Statutes or the Rules;  
 
16 
 
(iv) to take decision about voluntary winding up of the University with 
approval of Government;  
(v) to approve proposals for submission to the Government; and 
(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 mandatory 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 m ember  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. 
(6) The agenda and proceedings of the Board of management 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  
(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, and as per Regulations of existing University Grants Commission, 
relevant Rules and Regulations of Government of India and Government of 
Karnataka to co-ordinate and exercise general supervision over the academic 
policies of the University. The agenda and proceedings of the Academic Council 
shall be put up on the website of the University as a part of Mandatory Disclosures. 
 
27. The Research and Innovat ion Council.- (1) Research and Innovation 
Council shall be the Principal Research and Innovation Council of the University 
 
17 
 
and shall provide the larger holistic vision of the kind of research to be undertaken 
by the University, including prioritization of t

Excerpt shown. Open the full act in Lexace.

‹ Prev All Karnataka acts Next ›