LexThe UNIVERSITY OF TRANS-DISCIPLINARY HEALTH SCIENCES AND TECHNOLOGY ACT, 2013
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT 35 OF 2013
THE UNIVERSITY OF TRAN S-DISCIPLINARY HEALTH SCIENCES AND TECHNOLOGY ACT,
2013
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University
4. Establishment of the University
5. Power to establish constituent college, Regional Centres or study centres
6. Effect of incorporation
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. Teaching at University
11. Grants and Financial Assistance
12. Power to establish Schools
13. Powers of the sponsoring body
CHAPTER – III
OFFICERS OF THE UNIVERSITY
14. Officers of the University
15. The Visitor
16. The Chancellor
17. The Vice Chancellor
18. Dean cum Advisors of Schools
19. Chief Operating Officer & Registrar (COO&R)
19-A. Chief Programme Officer
20. The Finance Officer
21. Other Officers
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University
23. The Board of Governors and its powers
2
24. The Board of Management
25. The Academic, research and outreach council
26. [XXX]
27. The Finance Committee
28. Other Authorities
29. Disqualification for membership of an Authority or Body
30. Proceedings not invalidated on account of vacancy
31. Provisions pertaining to Agenda Matters
CHAPTER - V
STATUTES AND REGULATIONS
32. Statutes
33. Statute how made
34. Power to amend the Statutes
35. Regulations
36. Regulations how made
37. Power to amend Regulations
38. Fee Regulation Committee
CHAPTER – VI
MISCELLANEOUS
39. Conditions of service of employees
40. Right to appeal
41. Provident fund
42. Disputes as to constitution of University authorities and bodies
43. Constitution of Committees
44. Filling of casual vacancies
45. Protection of action taken in good faith
46. Transitional provisions
47. Permanent Statutory Endowment Fund
48. University Endowment Fund
49. General Fund
50. Development fund
51. Maintenance of funds
52. Annual Report
53. Account and audit
54. Mode of proof of University record
55. Penalties
56. Power to enter and inspect
57. Power to enter and inspect
58. Power to give direction for dissolution of the University
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59. Expenditure of the University during dissolution
60. Removal of difficulties
61. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
I
Act 35 of 2013. - The foundation for Revitalization of Local Health Traditions have come
forward to establish private university in the Sate. The establishment of a private university by well -
known organization would certainly help in spreading the quality education/research t o the needy
students/researcher.
Keeping in view t he above, it is considered nece sary to provide for establishment of the
Institute of Trans-Disciplinary Health Sciences and Technology.
This private university focuses on doctoral and post -doctoral research for developing a new
discipline called “Trans-Disciplinary Health Sciences and Technology” and for the matters connected
therewith or incidental thereto.
Hence the Bill.
[L.C. Bill No.06 of 2013, File No. Samvyashae 41 Shasana 2012]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
II
Amending Act 13 of 2018. - It is considered necessary to amend the Institute of Trans -
disciplinary Health Sciences and Technology Act, 2013 (Karnataka Act 35 of 2013) to make certain
provisions to improve the fun ctionality and efficiency of the Institute for Trans -disciplinary Health
Sciences and Technology as a University.
Hence, the Bill.
[L.A. Bill No.06 of 2017, File No. Samvyashae 47 Shasana 2014]
[Entry 25 of the List III of the Seventh Schedule to the Constitution of India.]
---
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KARNATAKA ACT 35 OF 2013
(First published in the Karnataka Gazette Extraordinary on the fifteenth day of March, 2013)
THE 1[UNIVERSITY]1 OF TRANS -DISCIPLINARY HEALTH SCIENCES AND TECHNOLOGY ACT, 2013
(Received the assent of the Governor on the eleventh day of March, 2013)
(As Amended by Act 13 of 2018)
An Act to establish and incorporate in the State of Karnataka a university of unitary in
nature 2[XXX] 2 in Private Sector to promote, conceptualize and bring about a pa radigm shift in the
field of health sciences through development of outstanding leadership, research, knowledge and
ideas for trans -disciplinary health sciences and technology and allied sectors and for matters
connected therewith or incidental thereto ;
Whereas it is expedient to establish and incorporate in the State of Karnataka a
university of unitary in nature 2[XXX] 2 in private sector to promote, conceptualize and bring
about a paradigm shift in the field of health sciences through development of outst anding leadership,
research, knowledge and ideas for trans -disciplinary health sciences and technology and allied
sectors and for matters connected therewith or incidental thereto;
Be it enacted by the Karnataka State Legislature in the sixty fourth year o f the Republic of
India as follows:-
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
2. Omitted by Act 13 of 2018 w.e.f 17.03.2018.
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement. - (1) This Act may be called The 1[University]1 of
Trans-disciplinary Health Sciences and Technology Act, 2013.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the State Government may, by notification in
the Official Gazette, appoint.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
2. Definitions.- In this Act, unless the context otherwise requires,-
1[(1) "Academic, research and outreach council" means the Academic, research and outreach
council of the University established under section 25;]1
(2) “Agenda Matters” means all the matters and business to be taken up for discussion and
decision at meetings of the Board of Governors or the Board of Management or any
Committees, as the case may be, only subject to the prior written appro val of the
Chairman, consenting to the passing of the such matters and business at such a meeting;
(3) “Board of Governors” means the Board of Governors of the 1[University]1 as specified in
section 23;
5
(4) “Board of Management” means the Board of Management of the 1[University]1 as
specified in section 24;
(5) “Campus” means any campus established, maintained by the 1[University]1;
(6) “Chancellor” means the chairperson of the sponsoring Body;
(7) “Chief Operating Officer & Registrar – (COO&R)” means the person nominat ed and
appointed by 1[the Vice Chancellor]1 for the 1[University]1;
2[(7-a) "Chief Programme Officer (CPO)" means a person appointed by the Vice-Chancellor of
the University.]2
(8) “Committees” means the committees formed by the v arious functionaries of the
1[University]1 as the case may be and includes the Nomination Committee, the Finance
Committee and any other committees;
(9) “Constituent College” means a college or institution owned or established by the
University;
1[(10) "Dean cum Advisor" means the Dean cum Advisor of a school; ]1
1[(11) "Vice Chancellor" means the Independent Person nominated and appointed by the
Chancellor and Board of Governors as the Vice Chancellor of the University,
responsible for the overall functioning of the University]1
(12) “Finance Committee” means the Finance Committee of the 1[University]1 as specified
in section 27;
(13) “Foundation” means the Foundation for Revitalization of Local Health Traditions,
which is a Public Trust registered;
(14) “Government” means the Government of Karnataka;
(15) 1[University]1 ” means the University called 1[University]1 for Trans-disciplinary Health
Sciences and Technology (IIHST) established and incorporated under this Act;
(16) “National Accreditation Bodies” means a body established by the Central Government
for laying down norms and conditions for ensuring academic standards of higher
education, such as University Grants Commission, All India Council of Technical
Education, Medical Council of India, Pharmaceutical Council of India, National
Assessment and Accreditation Council, National Council of Teacher Education,
Council of Scientific and Industrial Research, and includes the Government;
(17) “Prescribed” means prescribed by rules by the Government;
(18) 3[XXX]3
1[(19) "School" means a major Academic Unit or a constituent centre functioning under the
University which deals with a specialised area related to Trans Disciplinary Studies;]1
(20) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act means the
Foundation;
6
(21) “Teacher” means and includes a Professor, Associate Professor, Assistant Professor,
Reader or Lecturer, or any resource person from a non -academic but professional
background approved by the Academic Council for imparting instruction or to guide
research in the 1[University]1 or in a Constituent College;
1[(22) "Trans-disciplinary health Sciences" means the Indian traditional health sciences and
other systems of knowledge including; Biomedicine, life science, social sciences,
environmental studies, design, architecture, performing and fine arts, cinema,
engineering and management and policy studies.]1
(23) “UGC” means the University Grants Commission established under section 4 of the
University Grants Commission Act, 1956 (Central Act 3 of 1956);
(24) “University” means the 1[University]1 for Trans-disciplinary Health Sciences and
Technology established under this Act.
1. Substituted by Act 13 of 2018 w.e.f. 17.03.2018.
2. Inserted by Act 13 of 2018 w.e.f. 17.03.2018.
3. Omitted by Act 13 of 2018 w.e. f 17.03.2018.
CHAPTER II
THE 1[UNIVERSITY]1 AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Foundation shall have
the right to establish the university of unitary in nature as an 1[University]1 subject to and in
accor dance with the provisions of this Act.
(2) The proposal to establish a 1[University]1 shall be made to the State
Government by the Foundation.
(3) The proposal consists of the following particulars, namely: -
(i) the objects of the 1[University]1 along with the details of the Foundation;
(ii) the extent and status of the 1[University]1 and the availability of land;
(iii) the nature and type of programmes of study and research to be undertaken
by the 1[University]1 during a period of academic years immediately f ollowing
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 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;
7
(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 1[University]1 and other anticipated incomes;
(x) the details of expendit ure on unit cost, the extent of concessions or rebates in
fee, freeship and scholarship for students belonging to economically weaker
sections and the fee structure indicating varying rate of fee, if any, that would
be levied on students who are either non resident Indians or persons of Indian
origin or sponsored by non resident Indians or persons of Indian origin and
students of nationalities other than India;
(xi) the years of experience and expertise in the concerned discipline at the
command of the Foundati on as well as the financial resources;
(xii) the system for selection of students to the courses of study at the
1[University]1;
and
(xiii) status of fulfillment of such other conditions as may be required by the State
Government to be fulfilled before the establishment of the 1[University]1.
(4) A Screening Committee shall be constituted by the State Government consisting of
three members who are ex -officio members of the State Higher Education Council to examine
the proposals received, which shall make recommendation s to the State Government.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
4. Establishment of the 1[University]1.- (1) Where the State Government, after
considering the recommendations of the screening Committee and holding such inquiry as
it may deem n ecessary, is satisfied that the Foundation has ability to run an 1[University]1
with sufficient infrastructure based on the furnished particulars required in sub- section (3)
of section 3, it may direct the foundation to establish the permanent Statutory
Endowment Fund as specified in section 47.
(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 as an 1[University]1 in the State by the name of " [University]
of Trans-Disciplinary Health Sciences and Technology".
(3) The headquarters of the 1[University]1 shall be at such place, as may be
decided by the Sponsoring Body in the State. The 1[University]1 shall have Campuses or
Regional Centres, Study Centres within the state subject to norms of UGC and other National
Accreditation bodies .
(4) The First Chancellor, the First 1[the Vice Chancellor]1, 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- 1[University]1.
8
(5) On sanction for the establishment of the 1[University]1 under sub-section (2), the land and
other movable and immovable properties acquired, created, arranged or built by the Foundation for
the purpose of the 1[University]1 shall vest in the 1[University]1.
(6) In all suits and other legal proceedings by or against the 1[University]1, 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 1[University]1 shall not be used for any
purpose other than incidental to the objects of the 1[University]1
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
5. Power to establish constituent college, Region al Centres or study centres. - The
1[University]1 may have Constituent Colleges, Regional Centres and Study Centres at such places in
the State as it deems fit subject to norms of UGC and other National Accreditation bodies.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
6. Effect of incorporation.- On and from the appointed day,-
(a) any reference to the 1[University]1 for Trans-disciplinary Health Sciences and Technology
in any contract or other instrument shall be deemed as a reference to the 1[University]1
2[(b) XXX]2
2[(c) XXX]2
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
2. Omitted by Act 13 of 2018 w.e.f 17.03.2018.
7. Objects of the 1[University]1.-The 1[University]1 shall employ a broad range of strategies
to achieve its vision and objectiv es,-
(i) to formulate the niche areas for research and teaching keeping in mind the needs
being socially relevant in creating a knowledge society;
(ii) to support, promote and undertake research and teaching for the advancement of
disciplinary Health Sciences enrolling students who may be medical graduates,
graduates of natural and social sciences, doctoral and postdoctoral fellows;
(iii) to have holistic frame work for researching & teaching in Trans -disciplinary
Health Sciences and Technology.
1[(iv) to focus on Indian Traditional Health Sciences, Biomedicine, life Sciences,
Social Sciences, Environmental Studies, Design, Architecture, Performing and
Fine Arts, cinema, Engineering, Management and Policy Studies to develop a
resource center of high quality ]1
(v) to carve a niche in the fields of entrepreneurship and entrepreneurial research
and to develop case studies including providing strategic advice to the
Incubated Companies;
(vi) to create a dedicated research centre for the study of Trans -disciplinary Health
9
Sciences and Technology.
1[(vii) to undertake programmes for development and training of faculty and
researchers of the University and to design and implement innovative Under
Graduation and Post Graduation programmes in partnership with any other
Uni versity or Institute or Organization. ]1
(viii) to undertake collaborative research and advocacy with any organizations;
(ix) to provide an innovative system of University level education, flexible and
open, in regard to methods and places of learning, combination of courses,
eligibility for enrolment, age of entry, conduct of examination and operation
of programmes with a view to promoting access and equity in higher
learning and to encourage excellence in the new fields of knowledge and
to provide special emphasis on both the academic and application oriented
learning;
(x) to promote national integration and the integrated development of human
personality through its policies and programmes.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
8. Powers of the 1[University]1.- Subject to the provisions of this Act, the 1[University]1 shall
exercise the following powers and perform the following duties, namely:-
(a) to provide for, research, design of strategic outreach programs and impart instruction
in such aspects of Trans-disciplinary medicine and health sciences, including public
health, management of infectious diseases, surgery, biomedical engineering,
biostatistics, sociology and history of medicine, bioinformatics, management studies,
and arts and culture and for the advancement of learning and dissemination of
knowledge;
1[(b) to develop innovation patterns of education in under graduation and post graduation,
health science education, in all its branches and in physical and biological sciences,
humanities, social sciences, cinema, environmental studies, design, architecture,
performing and fine arts, engineering, management and pol icy studies of high
standards;]
1
(c) to hold examinations and grant degrees, diplomas, certificates and other academic
distinctions or titles;
(d) to confer honorary degrees or other distinctions;
(e) to fix, demand and receive fees and other charges not prohibited by any law for the
time being in force;
(f) to establish, maintain and manage halls and hostels for the residence of students;
(g) to supervise and control the residence and regulate the discipline of students of the
1[University]1 and to make arrangements for promoting their health, general welfare
and cultural and corporate life;
10
(h) to 1[University]1 academic and other posts, and to make appointments thereto;
(i) to frame Statutes and Regulations and to alter, modify or rescind the same;
(j) to deal with any property belonging to or vested in the 1[University]1 in such manner
as the 1[University]1 may deem fit for advancing the objects of the 1[University]1
(k) to receive gifts, grants, donations or benefactions and to receive bequests and
transfers of movable or immovable properties from testators, donors or transferors,
or take on loans, as the case may be;
(l) to co- operate or collaborate with educational or other institutions having objects
wholly or partly similar to those of the 1[University]1 by exchange of teachers and
scholars and generally in such manner as may be conducive to their common
objects;
(m) to1[University]1s and award fellowships, scholarships, exhibitions, prizes and medals;
(n) to establish standards, systems and benchmarks for various aspects of Trans -
disciplinary health sciences;
(o) to undertake consultancy in the areas or disciplines relating to the 1[University]1;
(p) to do all such things as may be necessary, incidental or conducive to the attainment
of all or any of the objects of the
1[University]1s;
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
9. 1[University]1 open to all classes, castes, creed, gender or nation. - The admissions to
1[University]1 shall be open to all persons irrespective of class, caste, creed, gender or nation.
All admissions shall be made on the basis of merit in the qualifying examinations:
Provided that forty percent of the admissions in all courses of t he university shall be
reserved for the students of Karnataka State and admissions shall be made through a Common
Entrance Examination conducted by the State Government or its agency and seats shall be allotted
as per the merit and reservation policy of th e State Government from time to time.
Provided further that where there are less than ten seats in any course like Post Graduate,
they shall be reserved by clubbing such courses together and where there are less than three
posts in any course they shall b e reserved by rotation.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
10. Teaching at 1[University]1.-The 1[University]1 shall seek accreditation from respective
National Accreditation bodies. Teaching at the 1[University]1 shall be conducted by or in the name of
the 1[University]1 in accordance with the standards and curricula, methods of teaching and evaluation
in accordance with the norms of National Accreditation bodies.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
11. Grants and Financial Assi stance.- The 1[University]1shall 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:
11
Provided that the State may, provide financial support through grants or otherwise, -
(a) for research, development and other activities for which other State Government
organizations are provided financial assistance; or
(b) for any specific research or p rogrammes receiving support from the Government; and
(c) for the benefit of similar universities in the State whether subject to a change in State
policy or otherwise:
Provided further that the university may receive any financial support from any other source.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
12. Power to establish Schools.- The 1[University]1, may establish Schools for,-
(i) Trans-disciplinary Health Sciences
(ii) Trans-disciplinary Studies
(iii) Educational innovation and strategic outreach
1[(iv) Conservation of natural medicinal resources and environmental studies;]1
1[(v) Indian Traditional health sciences, Biomedicine, Life sciences, Design, Architecture
and Engineering;]1
1[(vi) Social sciences, humanities, performing and fine arts cinema and management and
policy studies"; ]1
(vii) Any other knowledge area on recommendation of the Academic council and Board of
Management and with approval of the State Government and concerned na tional
accreditation bodies
1[(viii) Schools shall be headed by Deans cum Advisors.]1
(ix) The 1[University]1may also establish Centers with specific foci under the Schools.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
13. Powers of the sponsoring body.- The sponsoring body shall have the following powers
with reference to the 1[University]1, each of which may be exercised by the Sponsoring Body at its
discretion, namely:-
(i) to appoint or re-appoint the Chancellor of the Board of Governors;
(ii) to constitute the Board of Governors of the 1[University]1;
(iii) to nominate upto four persons as members of the Board of Management each of
which shall be eminent professionals or researchers;
(iv) to determine the source of funds to be contributed to the 1[University]1 Endowment
Fund;
(v) to determine the policies for application and spending of moneys by the 1[University]1;
(vi) to resolve a Conflict at the meeting of the Board of Governors in the manner provided
for in this Act.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
12
CHAPTER – III
OFFICERS OF THE [UNIVERSITY]
14. Officers of the 1[University]1.- The following shall be the officers of the 1[University]1,
namely:-
(i) The Visitor;
(ii) The Chancellor;
(iii) 1[The Vice Chancellor]1;
(iv) The Chief Operating Officer & Registrar (COO & R);
2[(iv-a) Chief Programme Officer]2
(v) The 1[Dean cum Advisor]1s;
(vi) The Finance Officer; and
(vii) Such other officers as may be declared by the Board of Management to be officers of
the 1[University]1.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
2. Inserted by Act 13 of 2018 w.e.f 17.03.2018.
15. 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 t he
University.
(2) The visitor shall preside over the convocation of the university for conferring Degree and
Diploma.
(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, if he is satisfied that any order,
proceedings, or decision taken by any authority of the University is not in conformity with
the Act, Regulations or Rules, he may issue such direction s as he may deem fit in the
interest of the University and the directions so issued shall be complied with by all
concerned.
16. The Chancellor. - (1) The Chancellor shall be appointed by the Sponsoring Body for a
five year term.
(2) The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold
office for life or till he demits office.
(3) The Chancellor shall have such powers as may be conferred on him by this Act or he
Statues made there under, which shall include the following powers; namely:-
(i) to
1[nominate his representative]1 as the head of the Board of Governors;
(ii) to preside at all convocations of the 1[University]1 in absence of visitor.
(iii) to function as a member and the Chairperson of the Board of Go vernors of the
1[University]1 and also attend all the meetings of the Board of Governors;
(iv) to appoint or re -appoint or terminate the appointment of 1[the Vice Chancellor ]1, in
accordance with the provisions of this Act and the Statute and Regulations;
13
(v) to nominate three eminent persons who maybe knowledge experts or scientists or
professionals as members on the Board of Governors;
(vi) to approve the composition of the first Board of Management, the Finance Committee,
the Research Council and the Academic Council;
(vii) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the
manner provided for in this Act.
(viii) in the event of there being a conflict inter -se between the functionary or functionaries
or body or bodies and any other functionary or body of the
1[University]1, then the
issue shall be referred to the Chancellor and the decision of the Chancellor in respect
of the such issue shall be final and binding on the
1[University]1.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
17. 1[The Vice Chancellor] 1 . - (1) 1[The Vice Chancellor ]1shall be appointed by the
Chancellor based on the recommendation of a three member search committee consisting of
eminent academicians, knowledge experts, profess ionals appointed by the Board of Governors, on
such terms and conditions as decided by the board.
(2) 1[The Vice Chancellor ]1shall be the Principal Executive and Academic Officer of the
1[University]1 and shall exercise general supervision and control ov er the affairs of the 1[University]1
and give effect to the decisions of the authorities of the 1[University]1.
(3) 1[The Vice Chancellor]1 shall nominate and appoint the chief operating officer and 1[the
registrar (COO and R) and Chief Program Officer ( CPO)]1 for the 1[University]1. 1[The Vice
Chancellor]1 is responsible for approving appointments of all 1[Dean cum Advisor ]1s and senior
faculty of the 1[University]1, based on the recommendations received by committees appointed by
1[the Vice Chancellor]1 for this purpose. 1[The Vice Chancellor]1 shall exercise such other powers
and perform such other duties as may be laid down by the Statues and Regulations The services of
1[the Vice Chancellor ]1can be terminated by the Chancellor with the approval of the Board of
Governors and Chancellor after following the principles of natural justice and after providing an
opportunity to present his case including for termination on disciplinary grounds. 1[the Vice
Chancellor]1 shall preside at the convocation of t he 1[University]1 in the absence of the Chancellor
and visitor.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
18. 1[Dean cum Advisor] 1s of Schools. - 1[Dean cum Advisor ]1s of schools in the
1[University]1 shall be appointed by 1[the Vice Chancellor]1 and they shall exercise such powers and
perform such duties as may be laid down by the Statutes and Regulations.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
19. Chief Operating Officer & Registrar (COO&R). -(1) Chief Operating Officer and
Registrar (COO&R) shall be nominated and appointed by 1[the Vice Chancellor]1 on such terms and
conditions as may be laid down by the Statutes and Regulations.
14
(2) The COO & R shall be responsible for the 'day to day' financial administrator, human
resources management, meet statutory compliance needs with all government bodies like IT, ROC,
etc, and also play the role of the registrar in the educational units.
(3) All contracts shall be entered into and signed by the COO&R on behalf of the
1[University]1.
(4) The C OO&R shall have the power to authenticate records on behalf of the 1[University]1
and shall exercise such other powers and perform such other duties as may be laid down by the
Statutes and Regulations or may be required from time to time, by the Chancellor.
(5) The COO&R shall be responsible for the due custody of the records and the common seal
of the 1[University]1 and shall be bound to place before the Chancellor, 1[the Vice Chancellor]1 or any
other authority, all such information and documents as demanded.
(6) The COO&R shall represent the 1[University]1 in all legal proceedings.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
1[19-A. Chief Programme Officer.- The Chief Programme Officer shall be responsible for co-
ordinating the research, education and outreach activities of the schools of the University.]1
1. Inserted by Act 13 of 2018 w.e.f 17.03.2018.
20. The Finance Officer. - The Finance Officer shall be appointed by the COO&R and he
shall exercise such powers and perform such duties as may be l aid down by the Statutes and
Regulation.
21. Other Officers.- The manner of appointment, terms and conditions of service and powers
and duties of the other officers of the 1[University]1 shall be such as may be prescribed by the Rules
and Regulations.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
CHAPTER – IV
AUTHORITIES OF THE [UNIVERSITY]
22. Authorities of the 1[University]1.- The following shall be the authorities of the
1[University]1, namely:-
(i) The Board of Governors;
(ii) The Board of Management;
1[(iii) Academic, Research and outreach Council;]1
2[(iv) XXX ]2
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Board of Management to be the
authorities of the 1[University]1.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
2. Omitted by Act 13 of 2018 w.e.f 17.03.2018.
15
23. The Board of Governors and its powers. - The Board of Governors shall consist of the
following, namely:-
(i) The Chancellor
(ii) 1[The Vice Chancellor] 1
(iii) The Principal Secretary to Government incharge of Health and Family welfare ;
(iv) Three eminent knowledge experts/scientists/professional as nominated by the
Chancellor in consultation with 1[the Vice Chancellor]1.
(v) Three eminent persons each of whom may be nominated by the Sponsoring Body.
(vi) One eminent Educationist nominated by the U.G.C.
(2) The COO&R and 1[Dean cum Advisor]1s shall always be non -voting invitees on the Board
of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of members,
renewal and removal, etc., shall be such as may be laid down by the Statute.
(4) 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 Sponsoring Body and where the Sponsoring Body has
not nominated any nominees, then by 1[the Vice Chancellor]1 .
(5) Quorum for all meetings of the Board of Governors, shall be five 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, 1[the Vice Chancellor]1 ,
shall always be necessary to form the quorum for any meeting of the Board of Governors.
(6) No resolution shall be passed or decision b e taken by the Board of Governors at their
meeting, in respect of any Agenda Matters except pursuant to an affirmative vote by the Chancellor
in favour of the Agenda matter.
(7) In the event of a conflict of opinion at a meeting of the Board of Governors, the issue shall
be referred to the Sponsoring Body and the decision of the Sponsoring Body in respect of such issue
shall be final and binding on the 1[University]1.
(8) The Board of Governors shall be the Principal Governing Body of the 1[University]1 and
shall have the following powers, namely:-
(i) to appoint the Statutory Auditors of the 1[University]1;
(ii) to lay down policies to be pursued by the 1[University]1;
(iii) to review decisions of the other authorities of the 1[University]1 if they are not in
conformity with the provisions of this Act or the Rules and Regulations;
(iv) to approve the Budget and Annual Report of the 1[University]1;
(v) to make new or additional Statutes or amend, modify or repeal the earlier Statutes;
(vi) to take decision about voluntary winding up of the 1[University]1;
(vii) to approve proposals for submission to the Government;
16
(viii) to take such decisions and steps as are found desirable for effectively carrying out the
objects of the 1[University]1;
(ix) to collaborate and participate with other bodies and institutions to set up new entities
that promote the purpose of the Foundation.
(9) The Board of Governors shall meet at least three times a year.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
24. The Board of Management.- (1) The Board of Management shall consist of the following,
namely:-
(i) 1[The Vice Chancellor]1;
(ii) The COO&R;
(iii) Upto a maximum of four nominees of the Sponsoring Body, each of which shall be
eminent professionals or researchers;
(iv) All 1[Dean cum Advisor]1s of the Schools.
(2) 1[The Vice Chancellor]1 shall be the Chairperson of the Board of Management and the
COO&R shall be the Secretary of the Board of Management.
(3) The powers and functions of the Board of Management shall be to formulate the
Regulations and oversee their implementation.
(4) All meetings of the Boards of Management shall always be chaired by 1[the Vice
Chancellor]1 and in the absence of 1[the Vice Chancellor]1 , by the nominee of the Sponsoring Body
and where the Sponsoring Body has not nominated any nominees, then by any other member.
(5) In the event of a conflict of opinion at a meeting of the Board of Management, the issue
shall be referred to the Chancellor and the decision of the Chan cellor in respect of such issue shall
be final and binding on the 1[University]1.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
1[25. The Academic, research and outreach council. - (1) The Academic, research and
outreach council shall consist of the following, namely:-
(i) The Vice-Chancellor – Chair –person
(ii) The Dean cum Advisor – Member
(iii) The Chief Operating officer and Registrar (COO&R) – Secretary
(iv) The Chief Programme Officer – Member
(v) Such other members as may be specified by the Board of Management.
(2) The Academic, research and outreach council shall be the principal academic body of the
University and shall exercise general supervision over the academic policies of the University.]1
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
1[26. XXX]1
1. Omitted by Act 13 of 2018 w.e.f 17.03.2018.
17
27. The Finance Committee. - (1) The Finance Committee shall consist of the following,
namely:-
(i) The Chancellor or his Nominee - Chairperson
(ii) 1[The Vice Chancellor]1 – Member
(iii) The COO&R- Member
(iv) The 1[Dean cum Advisor]1s- Members
(v) Finance Officer – Secretary
(vi) One nominee of the Sponsoring Body- Member; and
(vii) Such other members as may be specified by the Board of Management.
(2) The Finance Committee shall be the principal financial body of the 1[University]1 to take
care of financial matters and shall co -ordinate and exercise general supervision over the financial
matters of the 1[University]1.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
28. Other Authorities.- The constitution, powers and functions of the other a uthorities of the
1[University]1 shall be such as may be specified by the Board of Governors.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
29. Disqualification for membership of an Authority or Body. - A person shall be
disqualified for being a membe r of any of the authority or body of the University, if he, -
(a) is of unsound mind and stands so declared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or e ngaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the conduct of
any examination, in any form, anywhere;
(f) as and when the Sponsoring Body were to form an opinion in writing tha t a
Member of any of the authorities or bodies is unfit to hold the post.
30. Proceedings not invalidated on account of vacancy. - No act or proceedings of any
authority of the
1[University]1 shall be invalid merely by reason of the existence of any vacancy or
defect in the constitution of the authority.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
31. Provisions pertaining to Agenda Matters. - (1) No Agenda Matter shall be either
included in the Agenda for or taken up for discussi on and decided in the meeting of the Board of
Governors or the Board of Management or any Committees without obtaining the prior written
approval of the Chancellor.
18
(2) In the event of breach, the Chancellor shall be entitled at all time to immediately ta ke
remedial action by reversing all decisions taken by any functionary or functionaries or body or bodies
of the 1[University]1 in breach of the provisions of the Act and consequent upon the pursuit of such a
remedial action all such actions taken by the functionary or functionaries or body or bodies of the
1[University]1 in breach of the provisions of the Act shall be deemed to be null and void, ab initio and
consequently the status quo ante shall prevail in respect of the matter or decision in breach.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
CHAPTER - V
STATUTES AND REGULATIONS
32. Statutes.- Subject to the provisions of this Act, the Statute may provide for any matter
relating to the 1[University]1 and staff, as decided by the Board of Managem ent with approval of the
Board of Governors. The Statutes may pertain to the following matters, namely:-
(i) the procedure for transaction of business of the Authorities of the 1[University]1 and
the composition of bodies not specified in this Act;
(ii) the operation of the permanent statutory endowment fund, 1[University]1endowment
fund, the general fund and the development fund;
(iii) the terms and conditions of appointment of 1[the Vice Chancellor, the Chief Operating
Officer, Registrar (COO an d R), the Chief Programme Officer ,]1 and the Finance
Officer and their powers and functions;
(iv) the mode of recruitment and the terms and conditions of service of the other officers,
Teachers and employees of the 1[University]1;
(v) the procedure for resolving disputes between the 1[University]1 and its officers, Faculty
members, employees and students;
(vi) creation, abolition or restructuring of schools and centers;
(vii) The manner of co-operation with other Universities or institutions of higher learning;
(viii) the procedure for conferment of honorary degrees;
(ix) provisions regarding grant of free ships and scholarships;
(x) number of seats in different courses of studies and the procedure of admission of
students to such courses;
(xi) the fee chargeable from students for various courses of studies not prohibited by any
law from time being in force;
(xii) institution of fellowships, scholarships, studentships, free ships, medals and prizes;
(xiii) procedure for creation and abolition of posts;
(xiv) to specify the tenure of various authorities of the
1[University]1
(xv) other matters which may be specified.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
19
33. Statute how made. - (1) The first Statute framed by the Board of Man agement shall be
submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First set of Statutes, submitted by the Board of
Management and shall give its approval thereon with such modifications, if any, as it may deem
necessary.
(3) Where the Board of Governors fails to take any decision with respect to the approval of
the Statutes within a period of thirty days it shall be deemed to have been approved by the Board of
Governors.
(4) The 1[University]1 shall publ ish the First set of Statutes as approved by the Board of
Governors in the 1[University]1 Notification, and thereafter, the First Statutes shall come into force
from the date of its publication.
1. Substituted by Act 13 of 2018 w.e.f 17.03.2018.
34. Power to amend the Statutes.- The Board of Management may, make new or additional
statutes or amend or repeal the Statutes.
35. Regulations.- Subject to the provisions of this Act, the regulations may provide for all or
any of the following matters, namely:-
(i) admission of students to the 1[University]1 and their enrollment and continuance as
such;
(ii) the courses of study to be laid down for all degrees and other academic distinctions of
the 1[University]1;
(iii) the award of degrees and other academic distinctions;
(iv) the conditions of the award of fellowships, scholarships, studentships, medals and
prizes;
(v) the conduct of examinations and the conditions and mode of appointment and duties
of examining bodies, examiners invigilators, tabulators and moderators;
(vi) the fee to be charged for admission to the examinations, degrees and other academic
distinctions of the
1[University]1;
(vii) the conditions of residence of the students at the 1[University]1 or a Constituent
College;
(viii) maintenance of discipline among the students of the 1[University]1 or a Constituent
College;
(ix) all other matters as may be provided in the Rules under the Act.
1. Substituted by Act 13 of 2018 w.e.Excerpt shown. Open the full act in Lexace.