LexThe RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES ACT, 1994
Karnataka · state statute
Open in Lexace · Ask the AI about this actTHE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES ACT, 1994
ARRANGEMENT OF SECTIONS
Statements of Objects and Reasons:
Sections:
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of the University.
4. Powers and Functions of the University.
5. Jurisdiction and admission to privileges.
6. University open to all.
7. Transfer of Government Colleges to the University.
8. Inspection and control.
CHAPTER III
OFFICERS OF THE UNIVERSITY
9. Officers of the University.
10. The Chancellor.
11. The Pro-Chancellor.
12. The Vice-Chancellor.
13. Powers and duties of the Vice-Chancellor.
14. Deans of faculties.
15. The Registrar.
16. The Registrar (Evaluation).
17. The Finance Officer.
18. Other officers
19. Officers of University not to accept any remuneration other than that
provided by Statutes.
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CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
20. Authorities of the University.
21. The Senate.
22. Meetings of the Senate.
23. Powers and functions of the Senate.
24. The Syndicate.
25. Powers and functions of the Syndicate.
26. The Academic Council.
27. The Planning Board
28. The Finance Committee.
29. Board of Studies.
30. The Faculties.
31. Term of Office of the Members of Senate, Syndicate and Academic
Council.
32. Election of Members to the Senate, the Syndicate and the Academic
Council.
CHAPTER V
STATUTES, ORDINANCES AND RULES
33. Statutes.
34. Statutes, how made.
35. Ordinances.
36. Rules.
CHAPTER VI
FINANCE AND ACCOUNTS
37. General Funds.
38. Other Funds
39. Power to borrow.
40. Management of Funds.
41. Power of Government to direct audit.
42. Financial estimates.
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43. Annual accounts and audit.
44. Annual report.
CHAPTER VII
AFFILIATION OF COLLEGES AND RECOGNITION OF INSTITUTIONS
45. Affiliation of colleges.
46. Recognition of certain Institutions.
47. Inspection of colleges and reports.
48. Withdrawal of affiliation.
CHAPTER VIII
APPOINTMENT OF TEACHERS AND OTHER EMPLOYEES OF THE UNIVERSITY
49. Appointments of Teachers, etc.
50. Appointment in accordance with promotion schemes.
51. Appointment of other non-teaching and ministerial staff.
52. Reservation of promotional vacancies for Scheduled Castes, etc.
53. Conditions of services.
54. Pension, gratuity, etc.
CHAPTER IX
GENERAL
55. Vacating of office.
56. Filling of causal vacancies.
57. Protection of Action taken in good faith.
58. Proceedings of the University authorities not invalidated by
vacancies.
59. Disputes as to constitution of University authorities and bodies.
60. Transitory powers of the first Vice-Chancellor.
61. Vice-Chancellor and other officers, etc., to be public servants.
62. Continuance of Statutes, Ordinances, etc.
63. Saving as to certain examinations.
64. Act to prevail over other enactments.
65. Removal of difficulty.
* * * *
4
STATEMENTS OF OBJECTS AND REASONS
I
Act 44 of 1994.- It is considered necessary to establish and incorporate
an University for the purpose of ensuring proper and systematic instruction,
teaching, training and research in modern medicine and Indian system s of
medicine in the State.
Hence the Bill.
(Obtained from L.C. Bill No. 21 of 1994)
II
Amending Act 11 of 1998 . - It is considered necessary to change the
head quarters of Rajiv Gandhi University of Health Sciences from Mysore to
Bangalore.
Hence the Bill.
(Obtained from L.A.Bill No. 6 of 1997. File no. DPAL 21 of sha.sa.na
96).
III
Amending Act 20 of 2007 . - Ramanagara is about 50 kms from
Bangalore City on the Bangalore -Mysore state highway. In order to reduce
the pressure on Bangalore city to a great extent and to develop Ramanagar
as an alternative city to Bangalore, the State Government is contemplating
to convert Ramanagar as a district. In this regard, process has been
initiated for the construction of District level Offices for Revenue, Pol ice and
Zilla Panchayat. It is proposed to construct a Rajiv Gandhi University of
Health Sciences campus along with Medical, Dental, Pharmacy, Nursing
colleges and Health complex with 250 bedded super specialty hospital and
750 bedded hi-tech hospital and other allied buildings.
Hence the Bill
(L.A.Bill No. 35 of 2007. File no. DPAL 25 of shasana 2007).
[Entry 25 of List III of the Seventh Schedule to the Constitution of India]
IV
Amending Act 01 of 2014.- It is consider necessary to amend the
Rajiv Gandhi University of Health Sciences Act, 1994 to provide for,-
(i) inclusion of the Secretary to Government, in charge of Medical
Education in the Senate of the University;
5
(ii) inclusion of the Secretary to Government, in charge of Medical
Education and the Secretary to Government in charge of Health
and Family Welfare in the Syndicate of the University;
(iii) nomination of six members of eminence in the field of Health
Sciences by the Government to the Syndicate;
(iv) giving directions by the State Government to the University regarding
the Management of Funds;
(v) specify the manner of preparation of the Annual Accounts and Audit
and Annual report of the University;
(vi) re-constitution of Search Committee for appointment of Vice -
chancellor of the University;
(vii) prescribing the term of office of the Vice-chancellor;
(viii) prescribing the method of recruitment of Registrar, Registrar
(Evaluation), Finance Officer and Other Officers of the University;
and
(ix) certain rational and consequential amendments on par with the State
Universities Act, 2000 are proposed.
Hence, the Bill.
[L.A. Bill No.15 of 2013, File No. Samvyashae 49 Shasana 2013]
[entry 25 of List III of the Seventh Schedule to the Constitution of
India.]
* * *
6
KARNATAKA ACT No. 44 OF 1994
(First published in the Karnataka Gazette Extra-ordinary on the Twenty fifth
day of October, 1994)
THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES ACT, 1994
(Received the assent of the Governor on the Twenty fifth Day of
October, 1994)
(As amended by Act 11 of 1998, 20 of 2007, and 01 of 2014.)
An Act to establish and incorporate a university in the State of
Karnataka to be known as the Rajiv Gandhi University of Health Sciences.
WHEREAS it is expedient to establish and incorporate a university for
the purpose of ensuring proper and systematic instruction, teaching, training
and research in modern medicine and Indian Systems of Medicine in the
State of Karnataka.
B
E it enacted by the Karnataka State Legislature in the Forty -fifth year
of the Republic of India as follows :-
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement . - (1) This Act may be
called the Rajiv Gandhi University of Health Sciences Act, 1994.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such 1[date]1 as the State Government
may by notification in the official Gazette, appoint.
1. The Act came into force on 1.6.1996 vide notification No .ΖβΓΓβΓ 28 Ε ΒΕ ΓΓ½ Š»°ý
92 ΒΈ: 18.3.1996
2. Definitions.- In this Act, and the context otherwise requires,-
(a) "affiliated college" means a college or institution situated within
the University Area and affiliated to the University in accordance with the
Statutes prescribed and includes all colleges and institutions deemed to be
affiliated to the University under this Act;
(b)"approved institution" means a hospital, health centre, affiliated
college or such other institution recognised by the University as an
institution in which a person may undergo training, if any, required by a
course of study before the award of any degree, diploma or other academic
distinction of the University;
(c)"Dean" means the Dean of faculty;
7
(d)"Government" means the State Government;
(e) "health sciences" means modern scientific medicine in all its
branches, concerning preventive, promotive, curative and rehabilitative
services, and includes surgery, obstetrics and gynecology, pharmacy, dental
sciences, nursing and other allied subjects and includes the Indian Systems
of Medicine in all their branches;
(f)"hostel" means unit of residence for the students of the University
maintained or recognised by the University in accordance with the
provisions of this Act;
(g)"Indian Systems of Medicine" includes Ayurveda, Unani,
Homeopathy, Naturopathy, Yoga and such other disciplines as may be
prescribed;
(h)"prescribed" means prescribed by this Act or by the Statutes,
Ordinances or Rules;
(i)"Principal" means the head of a college or an institution;
(j)"registered graduate" means a graduate registered under this
Act;
(k)"Statutes", "Ordinances", and "Rules" means respectively the
Statutes, Ordinances and the Rules made under this Act;
(l)"student of the University" means a person enrolled in the
University for undergoing a course of study for a degree, diploma or other
academic distinctions of the University;
(m)"teachers" includes Professors, Readers, Assistant Professors,
Lecturers and such other persons giving instruction on full time basis in a
college or institution of health sciences;
(n)"teachers of the University" means persons appointed for the
purpose of imparting instructions on full time basis in the University or in any
college maintained by the University;
(o)''University'' means the Rajiv Gandhi University of Health
Sciences, established under section 3 of this Act;
(p)"University Area" means the area under the jurisdiction of the
University.
(q)"University College" means a college established or maintained
by the University, including the hospital attached thereto and providing
courses of study qualifying students f or admission to University
examinations in accordance with the ordinances as may be prescribed.
8
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of the University . - (1) There
shall be established a university by the name "the Rajiv Gandhi University of
Health Sciences" with jurisdiction over the whole of the State of Karnataka.
(2) The University shall be a body corporate by the name specified in
sub-section (1) and shall have perpetual succession and common seal. It
shall have power to acquire, hold and dispose of property, both movable
and immovable, and shall sue and be sued by the said name.
(3) In all suits and other legal proceedings, by or against the
University, the pleadings shall be singed and verified by the Registrar and
all processes in such suits and proceedings shall be issued to and served
on the Registrar.
(4) The headquarters of the University 1[shall be at Ramanagara]1 and
it may establish additional campuses at such other places with the prior
approval of the Gover nment within the State as it may deem fit and
appropriate.
1. Substituted by Act 20 of 2007 w.e.f. 10.8.2007
(5) The University shall be both a teaching and an affiliating University.
4. Powers and functions of the University . - Subject to the
provisions of this Act and such conditions as may be prescribed by the
Statutes and the Ordinances, the University shall have the following powers,
namely:-
(i) to provide for instruction and training in such branches of
medicine and allied sciences, as may be co nsidered suitable and to make
provision for research and for the advancement and dissemination of
knowledge in health sciences, striving to maintain at all times highest
possible standards of academic excellence;
(ii) to institute and award degrees, dipl omas, certificates and other
academic distinctions for persons who shall have pursued approved courses
of study in a University college or affiliated colleges unless exempted
therefrom in the manner prescribed and shall have passed the prescribed
examinations of the University, or shall have carried on research
satisfactorily under conditions as may be prescribed;
9
(iii) to develop, upgrade and start departments in medical
specialities as may be required and to provide instruction for such courses
of study as it may determine;
(iv) to hold examinations and to confer honorary degrees or other
distinctions under conditions as may be prescribed;
(v) to prescribe conditions under which the award of any degree,
title, diploma and other academic distinctions may be withheld;
(vi) to institute, maintain and administer University colleges,
hospitals and laboratories and institutes of research, libraries or other
institutions, necessary to carry out the objects of the University.
(vii) to affiliate or recognise colleges and institutions and to withdraw
such affiliation or recognition;
(viii) to institute, suspend or abolish University Professorships,
Associate Professorships, Readerships, Assistant Professorships,
Lecturerships and other teaching posts in the University and to make
suitable appointments thereto;
(ix) to institute and award fellowships, scholarships, studentships,
stipends, medals and prizes;
(x) to establish, maintain and administer hostels, to recognise
hostels not managed by the University and to suspend or withdraw such
recognition therefrom;
(xi) to exercise such control over the students of the University as to
secure their health, well being and discipline and to exercise through the
affiliated colleges control for similar purposes over the students of affiliated
colleges;
(xii) to manage and control all immovable properties transferred to
the University by the Government for the purpose of this Act;
(xiii) to accept, hold and manage any endowments, donations or
funds which may become v ested in it for the purposes of the University by
grant, testamentary disposition or otherwise, and to invest such
endowments, donations or funds in any manner that the University may
deem fit:
Provided that no donation from a foreign country, foreign foundation or
any person in such country, foundation shall be accepted by the University
save with the approval of the Government;
10
(xiv) to borrow money with or without security for such purposes as
may be approved by the Government from the Central Government, the
University Grants Commission or other incorporated bodies subject to the
provisions of this Act;
(xv) to fix fees and demand and collect such fees as may be
prescribed;
(xvi) to undertake publication of works of merit and research
pertaining to health sciences;
(xvii) to organise, regulate and control University union;
(xviii) to maintain an Employment Bureau;
(xix) to co-operate with other Universities and academic institutions;
(xx) to establish and maintain University libraries, research s tation,
museums and press and publication bureau;
(xxi) to establish research posts and to appoint suitable persons to
such posts;
(xxii) to establish suitable residential accommodation to the staff of
the University to the extent feasible;
(xxiii) to award prizes and medals to deserving students, on the basis
of approved endowments;
(xxiv) generally to do such other acts or make such other provisions as
may be deemed necessary or desirable to further the objects of the
University.
5. Jurisdiction and admission to privileges . - (1) No college in the
State of Karnataka imparting education in health sciences shall, save with
the consent of the University and the sanction of the Government, be
associated in any way with or seek admission to any privileges of any other
University in India or abroad.
(2) Any such privilege enjoyed from other University before the
appointed date by any medical college or institution of health sciences
situated in the State shall be deemed to be withdrawn with effect from su ch
date.
(3) With effect on and from the date of commencement of this Act, all
colleges and autonomous institutions of health sciences previously admitted
to the privileges of or affiliated to the Universities of Mysore, Bangalore,
Karnataka, Mangalore, Gulbraga and Kuvempu shall be deemed to be
admitted to the privileges of or affiliated to the University.
11
6. University open to all . - (1) No person shall be excluded from any
office of the University or from membership of any of its authorities or from
admission to any degree, diploma or other academic distinction or course of
study on the sole ground of sex, race, creed, class, place of birth, religious
belief or political or other opinion:
Provided that the University may, subject to the previous sanction of
the Government, maintain, affiliate or recognise any college exclusively for
women, or reserve seats for women or members of classes and
communities which are socially or educationally backward for the purposes
of admission as students to any of t he institutions maintained by the
University.
(2) Subject to the provisions of sub- section (1), the University shall in
accordance with the special or general directions of the Government
reserve seats for the purpose of admission as students in any col lege or
institution maintained or controlled by the University for the following classes
of persons, namely:-
(i) the Scheduled Castes and the Scheduled Tribes;
(ii) classes declared by the Government from time to time to be
socially and educationally backward.
7. Transfer of Government Colleges to the University . - (1) The
Government may at any time by notification in the Official Gazette, transfer
any Government college of health sciences to the University and from the
date of such transfer the said college shall be a University college;
(2) When any Government college is transferred to the University
under sub-section (1) with effect from the date on which such transfer takes
place, the following consequences shall ensue, namely:
(i) all the assets including the properties and liabilities pertaining to the
said college shall stand transferred to and vest in the University;
(ii) all members of the teaching staff or other employees of the said
college, who immediately before the date of such t ransfer were
serving in or were attached to that college, shall stand transferred
to the appropriate cadre or category of posts in the University on
the same conditions of service as were applicable to him before
such transfer and unless and until such co nditions are altered with
the consent of such person;
12
Provided that no such member of the teaching staff or other employee
of the said college shall be transferred unless he exercised his consent in
this behalf;
Provided further that if any such teache r or other employee, doesn't
give his consent for such transfer, he shall notwithstanding any contract or
anything contained in any provision of law for the time being in force, be
retired from service. He shall not be entitled for any damages, or
compensation in respect of such retirement but shall be entitled to all
benefits of retirement for the period of service rendered by him till the date
of retirement.
8. Inspection and control . - (1) The Government shall have the right
to cause an inspection, to be made by such person or persons as it may
direct, of the affairs and properties of the University, its buildings,
laboratories, libraries, museums, work shops and equipments and of any
college or institution maintained, administered, recognised or approved by
the University and also of examinations teaching and other work conducted
or done by the University or in respect of any matter connected with the
University. The Government shall, in every case, give notice to the
University of its intention to ca use such inspection or inquiry to be made,
and the University shall be entitled to be represented thereat and to be
heard at such inspection or inquiry.
(2) The Government shall forward to the Vice-Chancellor a copy of the
inspection report for obtaining the views of the Syndicate thereon, and on
receipt of such views, the Government may tender such advice as it may
consider necessary and fix a time limit for action to be taken by the
University.
(3) The Syndicate shall within the time limit so fixed by the
Government report to the Government through the Vice -Chancellor the
action which has been taken or is proposed to be taken on the advice by the
Government.
(4) Where the Syndicate does not, within the time limit fixed, take
action to the satisfactio n of the Government, the Government may, after
considering any explanation furnished or representation made by the
Syndicate issue such directions, as it may think fit and the University shall
comply with such directions.
13
CHAPTER III
OFFICERS OF THE UNIVERSITY
9. Officers of the University . - The following shall be the officers of
the University namely:-
(i) The Chancellor;
(ii) The Pro-Chancellor;
(iii) The Vice-Chancellor;
(iv) The Deans of Faculties;
(v) The Registrar;
(vi) The Finance Officer;
(vii) The Registrar (Evaluation);
(vii) Such other officers of the University as may be declared by the
statutes to be the officers of the University;
10. The Chancellor .- (1) The Governor of Karnataka shall by virtue of
his office be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall, when
present, preside at any convocation of the University.
(3) No honorary degree shall be conferred by the University upon any
person without the approval of the Chancellor.
(4) The Chancellor shall exercise such other powers and perform
such other duties as may be conferred upon him by or under this Act or the
Statutes.
11. The Pro- Chancellor . - (1) The Minister incharge of the Medical
Education in Karnataka shall be the Pro-Chancellor by virtue of his office.
(2) The Pro- Chancellor shall exercise such powers and functions of
the Chancellor that may be conferred upon him under the Statutes.
12. The Vice- Chancellor .- (1) The Vice -Chancellor shall be a whole
time officer of the University.
(2) The Vice-Chancellor shall be appointed by the Chancellor from out
of the panel of persons who have distinguished themselves in the field of
health sciences. The panel shall consist of not less than three and not more
than five persons arranged in the alphabetical order. The panel shall be
recommended by a committee constituted under sub-section (3);
Provided that ,-
14
(a) the first Vice -Chancellor shall be appointed by the Chancellor on
the recommendation of the Government;
(b) No person shall be appointed or hold office as Vice -Chancellor if
he has attained the age of 65 years.
(c) If the Chancellor does not approve of any one of the persons
recommended by the committee or if the person so recommended
is not willing to accept the appointment, the Chancellor may call for
fresh recommendations from the committee.
1[(3) The Committee referred to in sub -section (2) shall be a Search
Committee constituted by the State Government consisting of three persons
of whom, one shall be nominated by the Chancellor, one by the State
Government and one by the Syndicate. The State Government shall appoint
one of the members as Chairman of the Committee. The Secretary to the
Government incharge of Medical Education or his nominee not below the
rank of Deputy Secretary to Government shall be the Convenor of the
Search Committee]
1
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
(4) The Vice -Chancellor shall, subject to the pleasure of the
Chancellor and the provisions of sub- section (2) hold office for a period of
three years, 1[he shall not be eligible for re-appointment for a second term]1
2[XXX]2
Provided 2[XXX]2 that no Vice -Chancellor shall be removed from the
office except by an order passed on the ground of misbehavi our, mis -
management, incapability or otherwise after due enquiry by a serving or
retired Judge of a Supreme Court or High Court appointed by the
Chancellor.
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
2. omitted by Act 01 of 2014 w.e.f. 01.01.2014
(5) When any temporary vacancy occurs in the office of the Vice -
Chancellor by reason of leave, illness or other cause, the Chancellor shall
make such arrangements for carrying on the duties of the Vice -Chancellor
as he may deem fit:
Provided that pending the making of such arrangement by the
Chancellor, the Vice -Chancellor may designate among the Deans of the
University to be in charge of current duties of the Vice -Chancellor for a
15
period not exceeding one month or till arrangements are made by the
Chancellor, whichever is earlier.
13. Powers and duties of the Vice- Chancellor . - (1) 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 all the authorities of the
University. He shall exercise all powers necessary for the due maintenance
of discipline in the University.
(2) The Vice -Chancellor may, if he is of the opinion that immediate
action is necessary on any matter, exercise any power conferred on any
authority of the University by or under this Act and shall report to such
authority, the action taken by him on such matter;
Provided that, if the authority concerned is of the opinion that such
action ought not to have been taken, it may refer the matter to the
Chancellor, whose decision thereon shall be final.
(3) The Vice-Chancellor shall exercise such other powers and perform
such other functions as may be prescribed by the Statutes and Ordinances.
(4) The Vice -Chancellor shall convene meetings of the Senate, the
Syndicate and the Academic Council and he may by order in writing,
delegate the power of convening any of the said meetings to any of the
officer of the University. He shall be the ex-officio Chairman of the
Syndicate, Academic Council and Finance Committee and preside over the
committee in the absence of the Chancellor.
(5) The Vice -Chancellor shall ensure faithful observance of the
provisions of this Act and the Statutes, Ordinances, and rules.
(6) The Vice -Chancellor shall be responsible for the presentation of
the annual financial estimate and the annual accounts and balance sheet to
the Syndicate.
(7) The Vice -Chancellor shall be responsible for the proper
administration of the University and for close co-ordination and integration of
teaching, research and dissemination of knowledge.
14. Deans of Faculties . - The manner of appointment and powers
and duties of the Deans of Faculties shall be such as may be presc ribed by
the Statutes.
15. The Registrar . - 1[(1) The Registrar shall be a whole time Officer
of the University. The State Government shall appoint an Officer belonging
16
to the Indian Administrative Service in the Senior Scale or an Officer
belonging to t he Karnataka Administrative Services not below the rank of
Supertime Scale to be the Registrar of the University]1
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
(2) The salary and allowance and other conditions of the service of the
Registrar shall be such as may be prescribed by the Syndicate.
(3) The Registrar shall be responsible for the due custody of records
and the common seal of the University. He shall be ex-officio Secretary of
the Senate, the Syndicate and the Academic Council of the University. He
shall be bound to place before them all such information as may be
necessary for the transaction of the business. He shall keep a permanent
record of all courses, curricular and other information, as may be necessary.
(4) He shall perfor m such other duties as may be prescribed by the
Statutes, Ordinances, and Rules as required from time to time by the
Syndicate or the Vice-Chancellor.
16. The Registrar (Evaluation) . -
1[(1) The Registrar (Evaluation)
shall be a whole time Officer of the University. The State Government shall
either appoint an Officer belonging to the Karnataka Administrative Service,
not below the rank of Group A Senior Scale to be the Registrar(Evaluation)
of the University or a Professor of an Autonomous Government Medical
Institute with experience of at least five continuous years in the post of
Professor]
1
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
(2) He shall be incharge of the conduct of examinations in the
University and matters relating thereto and s hall perform such other duties
as may be prescribed by the Statutes or Ordinances or as may be directed
by the Vice-Chancellor.
(3) The salary and allowances and other conditions of service of the
Registrar (Evaluation) shall be such as may be prescribed by the Statutes or
Ordinances.
17. The Finance Officer . - 1[(1) The Finance Officer shall be a whole
time Officer of the University. The State Government shall appoint an Officer
belonging to the cadre of Joint Controller in the State Accounts Department
to be the Finance Officer of the University]1
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
17
(2) The salary and allowances and other conditions of service of the
Finance Officer shall be such as may be prescribed by the Statutes or
Ordinances.
(3) He shall manage the property and investments by the University.
He shall advise the Vice- Chancellor in all matters pertaining to financial
policy. He shall be responsible for the proper maintenance of accounts of
the University, including the prepara tion of the annual financial estimates
and annual accounts and the balance sheet.
(4) He shall ensure that no expenditure not authorised in the financial
estimates as approved by the Syndicate is incurred by the University and he
shall not allow any exp enditure which is not sanctioned by the competent
authority.
1[18. Other Officers.- The manner of appointment and the conditions
of service of Other Officers of the University referred to in clause(viii)of
Section 9 shall be such as may be prescribed by statute or by deputation of
officers of the State Government or officers of Government Autonomous
Medical Institutes for a period not exceeding three years. Provided that no
such officers for any administrative posts in the University shall be taken on
deputation from any aided or unaided private colleges or educational
institutions. The powers and duties and the conditions of service of such
officers shall be such as may be prescribed by the Statutes]
1
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
19. Officers of University not to accept any remuneration other
than that provided by Statutes .- The officers of the University shall not be
offered nor shall they accept any remuneration for any work in the University
save as may be provided by the Statutes or other orders regulating their
salaries, allowances and other conditions of service.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
20. Authorities of the University . - The following shall be the
Authorities of the University namely:-
(i) The Senate;
(ii) The Syndicate;
(iii) The Academic Council;
(iv) The Planning Board;
(v) The Finance Committee;
18
(vi) The Board of Studies;
(vii) Such other bodies as may be declared by the statutes to be the
Authorities of the University.
21. The Senate . - (1) The Senate shall consist of the following
members, namely:-
(i) The Vice-Chancellor;
(ii) The Secretary to Government, incharge of Health and Family
Welfare or his nominee not below the rank of Deputy Secretary
to Government;
1[(iii) The Secretary to Government in charge of Medical Education, or
his nominee not below the rank of Deputy Secretary to
Government]
1
(iv) The Director of Medical Education;
(v) The Director of Health and Family Welfare Services;
(vi) The Director of Indian Systems of Medicine and Homoeopathy;
(vii) Three members of the Karnataka Legislative Assembly elected
from amongst themselves;
(viii) Two members of the Karnataka Legislative Council elected from
amongst themselves;
(ix) Six persons nominated by the Chancellor in c onsultation with
the Vice -Chancellor from amongst persons having special
interest in health sciences out of whom one shall be person
belonging to the Scheduled Castes and one belonging to the
Scheduled Tribes and one shall be a woman;
(x) Five persons to be nominated by the Pro- Chancellor form
amongst the graduates of health sciences;
(xi) Five Professors elected from amongst themselves;
(xii) Five teachers, other than Professors elected from amongst
themselves.
1[(xiii) Six members each of whom elected to Medical Council of India,
Dental Council of India, Pharmacy Council of India, Indian
Nursing Council, Central Council of Indian Medicine and Central
Council of Homeopathy from Karnataka Chapter]
1
19
(xiv) Six heads of colleges nominated by the Chancell or in
consultation with the Vice-Chancellor by rotation for a period of
three years.
(2) No non-teaching employee of the University or an affiliated college
shall be eligible to be elected or nominated by the Senate.
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
22. Meetings of the Senate . - (1) A meeting of the Senate shall be
held at least twice a year on dates to be fixed by the Vice-Chancellor, one of
such meetings shall be the annual meeting.
(2) A report on the working of the University during the previous year,
together with a statement of receipts and expenditure, the financial
estimates and the last audit report shall be presented for the consideration
of the Senate at the annual meeting of the senate convened under sub-
section (1).
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a
requisition in writing signed by not less than fifteen members of the Senate,
convene a special meeting of the Senate.
23. Powers and functions of the Senate .- (1) The Senate shall have
power to review from time to time the policies of the University and to
suggest measures for the improvement and development of the University
and to consider and pass resolutions on the annual accounts and audit
reports of the University.
(2) Save as otherwise expressly provided in this Act the Senate shall
have the powers ,-
(i) to institute and confer degrees, diplomas and other academic
distinctions;
(ii) to confer, on the recommendation of the Syndicate, honorary
degrees or other academic distinctions;
(iii) to make, amend or repeal Statutes;
(iv) to consider the financial estimates prepared by the Syndicate
and pass resolutions thereon;
(v) to confer on the recommendation of the Syndicate the title of
Professor of Meritus;
(vi) to exercise such other powers and perform such other duties as
may be conferred by the Statutes, Ordinances and Rules.
20
24. The Syndicate . - The Syndicate shall consist of the following
members, namely:-
(i) The Vice-Chancellor;
1[(i-a) The Secretary to Government, in charge of Health and
Family Welfare or his nominee not below the rank of Deputy
Secretary to Government.
(i-b) The Secretary to Government in charge of Medical Education,
or his nominee not below the rank of Deputy Secretary to
Government]1
(ii) The Director of Health and Family Welfare, Karnataka;
(iii) The Director of Medical Education, Karnataka;
(iv) The Director of Indian System of Medicine and Homoeopathy,
Karnataka;
(v) The President, Karnataka Chapter of the Indian Medical
Association;
(vi) The President, Karnataka Medical Council;
(vii) Three persons elected by the Senate amongst themselves;
(viii) One Professor nominated by the Vice -Chancellor by rotation,
every two years;
(ix) Two Heads of University or affiliated colleges by yearly rotation,
nominated by the Vice-Chancellor;
2[(x) One nominee from an autonomous Government Medical
institute nominated by the Government by yearly rotation]2
(xi) Three experts in the field of health sciences nominated by the
Chancellor on the recommendation of the Vice-Chancellor;
1[(xii) Six persons nominated by the State Government from
amongst eminent personalities in the field of Health Sciences of whom,-
(i) one shall be a person belonging to the Scheduled
castes or the Scheduled Tribes;
(ii) one person belonging to the Other Backward
Classes;
(iii) one Woman;
21
(iv) one person belonging to Linguistic Minorities; and
(v) two others.
Provided that no person who is in the employment of an affiliated college or
in the University in whatever capacity shall be eligible for nomination]1
(2) Seven members of the Syndicate shall form a quorum for a
meeting of the Syndicate.
1. Inserted by Act 01 of 2014 w.e.f. 01.01.2014
1. Substituted by Act 01 of 2014 w.e.f. 01.01.2014
25. Powers and functi ons of the Syndicate . - (1) The Syndicate
shall be the principal executive authority of the University.
(2) Powers and functions of the Syndicate shall be such as may be
prescribed by the Statutes.
26. The Academic Council . - (1) The Academic Council shall be the
principal academic body of the University and shall, subject to the provisions
of this Act, Statutes and Ordinances, co -ordinate and exercise general
supervision over the academic policies of the University.
(2) The Constitution of the Ac ademic Council and its powers and
functions shall be such as may be prescribed by the Statutes.
27. The Planning Board . - (1) The Planning Board shall be the
principal planning body of the University and shall be responsible for
monitoring the development of the University on the lines indicated in
accordance with the objects of the University.
(2) The constitution of the planning board and its powers and functions
shall be such as may be prescribed by the Statutes.
28. The Finance Committee .- The constitution, powers and functions
of the Finance Committee shall be such as may be prescribed by the
Statutes.
29. Board of Studies . - There shall be Board of Studies attached to
each department of teaching and research. The constitution and powers of
the Boards of Studies shall be such as may be prescribed by the Statutes.
30. The Faculties . - The Faculties of the University and their
composition shall be such as may be prescribed by the Statutes.
31. Term of office of the members of Senate, Syndicat e and
Academic Council . - Save as otherwise provided in this Act the Senate,
Syndicate and Academic Council shall be reconstituted at or about same
22
time every three years, and members of the authorities shall except in the
case of ex-officio members hold office as members thereof up to the date of
next reconstitution:
Provided that no person nominated or elected to any of the authorities
specified in section 20 shall hold office for more than two consecutive terms
in such authority.
32. Election of mem bers to the Senate, the Syndicate and the
Academic Council .- In case of elected members of the Senate, Syndicate
and Academic Council, the method of election shall be as prescribed in the
Statutes.
CHAPTER V
STATUTES, ORDINANCES AND RULES
33. Statutes . - (1) Subject to the provisions of this Act, the Statutes
may provide for the following matters, namely :-
(a) the constitution, functions and powers of the authorities of the
University and such other bodies as may be declared to be
authorities of the University from time to time;
(b) the election and continuance in office of the members of the said
authorities or bodies and filling up of vacancies of members and
all other matters relating to these authorities or bodies;
(c) the conferment of honorary degrees;
(d) holding of convocations for conferring degrees;
(e) the withdrawal of degrees, diplomas, certificates and other
academic distinctions;
(f) the establishment, maintenance and abolition of Faculties
departments, hostels, colleges and institutions;
(g) the conditions of affiliation of colleges, and those under which
affiliations may be withdrawn;
(h) institution of fellowships, scholarships, studentships, medals,
prizes, etc;
(i) the procedure of election to the authorities and the procedu re to
be followed at meetings of authorities, including stipulation of
quorum for transaction of business, where such stipulations are
not already made in this Act;
23
(j) the classification of teachers of the University and in affiliated
colleges;
(k) acceptance and management of the bequests, donations and
endowments;
(l) registration of graduates and maintenance of a register of
registered Graduates of different classes;
(m) all other matters, in which under this Act, Statutes are required
to be made.
(2) The Statutes shall provide that certain posts in the University shall
be reserved for those belonging to Scheduled Castes, Scheduled Tribes
and other Backward Classes of citizens in accordance with State policy from
time to time.
34. Statutes, how made . - (1) The Senate may from time to time,
either on its own motion or on the submission of the Syndicate, make new
Statutes or amend and repeal existing ones.
(2) Every Statute passed by the Senate shall be sent to the State
Government for submission to the Chancellor for assent. The State
Government shall transmit the Statutes along with its comments to the
Chancellor within three months of the date on which it received the Statutes
from the University. The Chancellor may within one month of the date of
receipt of the Statutes from the Government give or withhold his assent
thereto or refer it to the Senate for further consideration.
(3) No Statutes passed by the Senate shall have validity until assented
to by the Chancellor and it shall come into force on the date of its publication
in the Official Gazette or such other date as the Chancellor may fix.
35. Ordinances . - (1) The Syndicate may, from time to time, make
Ordinances and amend or repeal the same.
(2) Subject to the provisions of this Act and the Statutes, the
Ordinance may provide for the following matters, namely:-
(a) admission of the students to the University and its affiliated
colleges and the levy of fees for admission to the University,
colleges and University laboratories;
(b) courses of study leading to degrees, diplomas and other
academic distinctions of the University;
24
(c) conditions under which students shall be admitted to the courses
of study leading to degrees, diplomas and other academic
distinctions of the University;
(d) conduct of examinations of the University and the conditions
under which students shall be admitted to such examinations;
(e) manner in which exemption relating to admission of students to
examination may be given;
(f) conditions, mode of appointment and duties of examining bodies
and examiners;
(g) maintenance of discipline among students;
(h) fees to be charged for various courses of study, research,
experiment and practical training and for admission to various
university examinations;
(i) all other matters which by this Act or by the Statutes are to be or
may be provided by the Ordinances.
(3) In making an Ordinance the Syndicate shall consult,-
(a) the Boards of Studies in matters relating to the appointment and
duties of examiners; and
(b) the Academic Council in matter relating to conduct or
standard of examination or conditions of residence of students.
(4) Every Ordinance made by the Syndicate shall have effect from
such date as the Syndicate may specify, and every Ordinance so made
shall be submitted to the Chancellor and the senate for information.
36. Rules . - (1) The Syndicate may make Rules consistent with this
Act, the Statutes, and the Ordinances in respect of matters which are within
its powers.
(2) The Rules may provide for ,-
(a) suitable recruitment procedure both for teaching and non-
teaching posts;
(b) conduct of university employees and disciplinary procedure to be
followed in case of misconduct and other lapses in the discharge
of their duties;
(c) giving of notice to the members of each authority of the dates of
the meetings and of the business to be transacted at the meeting
25
and also for keeping the record of the proceedings of the
meeting;
(d) the procedure to be followed at the meetings; and
(e) all matters concerning such Authority and not provided for by this
Act, the Statutes, or the Ordinances.
(3) Every Rule made under this section shall come into force on the
date specified by the Syndicate. It shall also be published in the Official
Gazette.
CHAPTER VI
FINANCE AExcerpt shown. Open the full act in Lexace.