LexThe KARNATAKA NURSING AND PARAMEDICAL SCIENCES EDUCATION (REGULATION) AUTHORITY ACT, 2012
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT 10 OF 2013
THE KARNATAKA NURSING AND PARAMEDICAL SCIENCES EDUCATION (REGULATION)
AUTHORITY ACT, 2012
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER – I
1. Short title, extent and commencement
2. Definitions
CHAPTER - II
3. Constitution of the Authority
4. Term of office and conditions of service
5. Disqualification for office of membership
6. Removal of member
7. Executive Director
8. Officers of the Authority and conditions of service
9. Meetings of the Authority
10. Proceedings presumed to be good and valid
11. Executive Committee of the Authority
12. Duties and responsibilities of the Executive Director
13. Sub-Committee
14. Powers and duties of Sub-Committee
15. Obtaining the services of experts
CHAPTER - III
16. Objective and aims of the Authority
17. Functions of Authority
18. Regulation of nursing and paramedical education
19. Educational institutions to be in accordance with this Act
20. The Authority to prescribe curricula, etc
CHAPTER - IV
EDUCATIONAL AUTHORITIES
21. Appointment of officers
CHAPTER - V
RECOGNITION OF EDUCATIONAL INSTITUTIONS, ETC.
22. Recognition
23. Expert body
24. Recognition of existing institution, etc
25. Withdrawal of recognition
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CHAPTER - VI
MANAGEMENT OF RECOGNISED PRIVATE EDUCATIONAL INSTITUTIONS AND LOCAL
AUTHORITY INSTITUTIONS, ETC.
26. Duties of management of local authority institution
27. Management of recognised educational institutions
28. Library service
CHAPTER - VII
TERMS AND CONDITIONS OF SERVICE OF EMPLOYEES IN PRIVATE EDUCATIONAL
INSTITUTIONS
29. Qualifications, conditions of service of employees
30. Appointment of employees
31. Schedule of employment to be maintained
32. Code of conduct
CHAPTER - VIII
CONTROL OF PRIVATE EDUCATIONAL INSTITUTION
33. Code of Conduct for Governing Council
34. Furnishing of list of properties
35. Utilisation of Funds, etc
36. Private Institution not to be closed down, etc., without sufficient notice
CHAPTER - IX
PENALTIES
37. Penalty for ragging
38. Penalty for establishing unregistered educational institutions etc
39. Penalty for collecting money in contravention of section 27
40. Penalty for contravention of code of conduct by Governing Council
41. Penalty for failure to give notice of closure of institutions
42. Penalties not otherwise provided for
43. Offences by companies.
44. Penalty for obstructing officer or other person exercising powers under this Act
45. Protection
46. Investigation and cognizance of offences
47. Punishment for abatement of offences
CHAPTER - X
AUTHORITY FUND
48. Fund of the Authority
49. Allocation for project and programme
50. Grant by State Government
51. Accounts and audit
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CHAPTER - XI
MISCELLANEOUS
52. Report
53. Budget of the Authority
54. Appeals
55. Revision by the State Government
56. Review
57. Powers of Government to give directions
58. Power to enter and inspect
59. Power to make rules
60. Power of Authority to make regulations
61. Transitory provisions
62. Amendment of Karnataka Act 4 of 1962
STATEMENT OF OBJECTS AND REASONS
Act No. 10 of 2013.- It is considered necessary to establish and incorporate an authority for
the purpose of stren gthening, systematic functioning and to maintain standard of education and
development of Nursing and paramedical education in the State.
Hence, the Bill.
[L.A. Bill No.32 of 2012, File No. Samvyashae 58 Shasana 2012]
[Entry 32 of List II and entry 25 of List III of the Seventh Schedule to the Constitution of
India.]
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KARNATAKA ACT 10 OF 2013
(First published in the Karnataka Gazette Extraordinary on the Thirtieth day of January, 2013)
THE KARNATAKA NURSING AND PARAMEDICAL SCIENCES EDUCATION (REGULATION)
AUTHORITY ACT, 2012
(Received the assent of the Governor on the Twenty Eighth day of January 2013)
An Act to provide for establishment of an Authority for regulation of nursing, paramedical
sciences education and for matters connected therewith or incidental thereto.
Whereas it is expedient to provide for the establishment of an Authority f or regulation of
nursing, paramedical sciences education and for matters connected therewith or incidental thereto.
Be it enacted by the Karnataka State Legislature in the Sixty -Third Year of the Republic of
India as follows:-
CHAPTER - I
1. Short title and commencement. - (1) This Act may be called the Karnataka Nursing and
Paramedical Sciences Education (Regulation) Authority Act, 2012.
(2) It shall come into force on such date as the State Government may, by notification,
appoint.
(this Act came in to force w.e.f 05.08.2013 by notification No: HFW 217 MMC 2013 Dated:
05.08.2013.)
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) 'academic year' means the year beginning on such date as the authority may, by
notification, specify with respect to any specified area or with respect to any educational institution or
class of educational institutions;
(b) 'approved school' means any school or institution in any specified area imparting
education in para medical sciences or nursing education which,-
(i) is under the management of the State Government or a local authority; or
(ii) being under any other management, is recognised by the authority or by an officer
authorised by the Authority;
(c) "authority" means, the Karnataka Nursing, Paramedical Sciences Education (Regulation)
Authority constituted under section 3;
(d) "backward classes" means any socially and educationally backward classes of citizens
recognised by the Government for purposes as the case may be, of clause (4) of Article 15 or
clause (4) of Article 16 of the Constitution of India;
(e) "Chairman" means, the Chairman of the Authority;
(f) 'competent authority' means any person or officer of the authority authorised by it, by
notification, to perform the functions and discharge the duties of the competent authority under all or
any of the provisions of this Act for such area or for such purposes or for such classes of institutions
as may be specified in the notification;
(g) "department" means the department of Medical Education;
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(h) 'educational agency' in relation to a private educational institution, means any person or
body of persons which has established and is administering or proposes to establish and administer
or is entrusted with the establishment, management, administration and maintenance of such private
educational institution;
(i) "educational institution" means any institution imparting nursing or para medical education
and includes a private educational institution but does not include an institution under the direct
management of the University or of the Central Government;
(j) "employee" means a person employed in an educational institution;
(k) "governing council" means any person or body of persons permitted or deemed to be
permitted under this Act to establish or maintain a private educational institution and includes the
governing body, by whatever name called, to which the affairs of the said educational institution are
entrusted;
(l) “Local Authority” means the Authority established by the State Government by law for
administration of any local area and to function as a Local Self Government;
(m) "Managing Committee" means the individual or the body of individuals entrusted or
charged with the management and administration of a private educational institution and where a
society, trust, or an association manages more than one such institution, includes the managing
committee of each such institution;
(n) “medical education” includes education in modern scientific medicine, in all its branches,
Ayurvedic system of medicine, Unani system of medicine, integrated system of medicine, Indigenous
medicine, Naturopathy, Siddha or Homeopathy;
(o) "member" means, a member of the Authority;
(p) "minority educational institution" means a private educational institution of its choice
established and administered by a minority whether based on religion or language, having the right to
do so under clause (1) of Article 30 of the Constitution of India;
(q) “para medical education” means education in auxiliary or allied health sciences in
laboratory technologies, ‘X’ ray technologies and includes other courses leading to diploma or
certificate courses as may be notified by the Government from time to time;
(r) "private educational institution" means any educational institution imparting nursing and
para medical education established and administer ed or maintained by any person or body of
persons, but does not include an educational institution,-
(i) established and administered or maintained by the Central Government or the State
Government or any local authority or any other authority designated or sponsored by the
Central Government or the State Government;
(ii) established and administered by any University established by law;
(iii) imparting instruction for which there is no approved syllabi or course of studies or
Government or University Examination;
(s) “public interest” includes public order, public health, public morality and other similar
purposes;
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(t) "ragging" means causing, inducing, compelling or forcing a student, whether by way of a
practical joke or otherwise, to do any act which detracts from human dignity or violates his person or
exposes him to ridicule or to forbear from doing any lawful act, by intimidating., wrongfully restraining,
wrongfully confining, or injuring him or by using criminal force to him or by holding out t o him any
threat of such intimidation, wrongful restraint, wrongful confinement, injury or the use of criminal
force;
(u) "recognised educational institution" means an educational institution recognised under this
Act and includes one deemed to be recognised thereunder;
(v) “secretary in relation to a private educational institution” means the person, by whatever
name called, who under the rules or regulations of the private educational institution is a chief
executive entrusted with the management of the affairs of the institution;
(w) "Executive Director" means, the Member-Secretary of the Authority;
(x) "society" includes a society registered under the Karnataka Societies Registration Act,
1960 (Karnataka Act 17 of 1960), or Karnataka Co-operative Societies Act, 1959 or a trust registered
under the Bombay Public Trust Act, 1950, or any association of individuals registered under any
other law for the time being in force;
(y) "Regulation" means, regulations made under this Act.
CHAPTER - II
3. Constitution of the Authority. - (1) As soon as may be, after the commencement of this
Act, there shall be established for the purposes of this Act, an Authority for regulation of nursing and
paramedical sciences education to be called the Karnataka Nursing and Paramedical Sciences
Education (Regulation) Authority with its head-quarters at Bangalore.
(2) The Authority shall be a body corporate by the name aforesaid having perpetual
succession and a common seal to contract and shall by the said name sue and be sued.
(3) The Authority shall consist of the following members, namely:-
(a) The Secretary to Government incharge of Medical
Education
- Chairman
(b) The Secretary to Government Department of Health
and Family Welfare
- Ex-officio
Member
(c) The Registrar, Karnataka Nursing Council - Ex-officio
Member
(d) Two Principals of Nursing schools nominated by the
State Government
Members
(e) Two Principals of Paramedical Sciences institutions
nominated by the State Government
Members
(f) The Executive Director - Member-
Secretary
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4. Term of office and conditions of service. - (1) Subject to the pleasure of the State
Government, non-official members nominated by the State Government shall hold office for a period
of three years.
(2) The member other than an ex -officio member may resign his office by writing under his
hand addressed to the State Government but shall continue in office until his resignation is accepted.
(3) A causal vacancy in the office of a non -official member shall be filled by the State
Government by nominating another person and the person so nominated shall hold office for the un-
expired portion of the term of the office of his predecessor.
(4) The members shall receive such allowances as may be prescribed.
(5) The allowances payable to the members shall be defrayed out of the Fund of the
Authority.
(6) No act or proceedings of the Authority shall be invalid by reason only of the existence of
any vacancy or defect in the constitution of the Authority.
5. Disqualification for office of membership. - (1) A person shall be disqualified for being
appointed as and for being a member, if he,-
(a) has been convicted and sentenced to imprisonment for an offence which in the opinion
of the State Government involves moral turpitude; or
(b) is of unsound mind and stands so declared by a competent court; or
(c) is an undischarged insolvent ; or
(d) has been removed or dismissed from service of the Central Government or a State
Government or a body or corporation owned or controlled by the Central Government or
a State Government; or
(e) has directly or indirectly by himself or his partner any share or interest in any work done
by the order of the Authority or in any contract or employment with or under or by or o n
behalf of the Authority.
(f) is employed as a paid legal practitioner on behalf of the Authority or accepts
employment of legal practitioner against the Authority;
(2) A person shall not be disqualified under clauses (e) and (f) of sub- section (1) or be
deemed to have any share or interest in any contract or employment within the meaning of the said
clause by reason only of his having a share or interest in any newspaper in which any
advertisements relating to the affairs of the Authority is inserted.
6. Removal of member.- (1) The State Government shall remove the other member if,-
(a) he becomes subject to any of the disqualifications mentioned in section 5:
Provided that no member shall be removed on the ground that he has become subject to the
disqualification mentioned in clause (e) of sub-section (1) of that section, unless he has been given
an opportunity of making his representation against the proposal; or
(b) he refuses to act or becomes incapable of acting; or
(c) he without obtaining leave of absence from the Authority absents from three consecutive
meetings of the Authority ; or
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(d) in the opinion of the State Government he has so abused his position as to render his
continuance in office detrimental to the public interest:
Provided that no member shall be removed under this clause unless he has been given an
opportunity of making his representation against the proposal.
7. Executive Director. - (1) The Executive Director shall be a whole time officer of the
Authority.
(2) The Director of Medical Education shall be the Executive Director of the Executive
committee.
8. Officers of the Authority and conditions of service.- (1) Subject to such rules as may be
prescribed, the State Government or such other officer as the State Government may authorise, may
appoint or depute such officers and employees as it may deem necessary for the efficient discharge
of its functions.
(2) The recruitment and terms and conditions of service of the officers and servants specified
above shall be such as may be prescribed:
Provided that the tenure, remuneration, terms and conditions of service of persons who are
on deputation shall be protected and they shall not be varied to their disadvantage.
9. Meetings of the Authority. - (1) The meetings of the Authori ty shall be convened by the
Chairman or by the Executive Director with the prior approval of the Chairman and shall be held at
any place within the jurisdiction of the Authority.
(2) The Authority shall meet at least once in every two months.
(3) The Chairman or the Executive Director with the prior approval of the Chairman shall
convene a special meeting if the Chairman feels it necessary.
(4) The Authority shall observe such rules of procedure in regard to the transaction of
business at its meeting as may be provided by regulations.
(5) Every meeting shall be presided over by the Chairman and if for any reason, the Chairman
is unable to attend any meeting, the Vice-Chairman shall preside at the meeting.
(6) Half of the members shall form the quorum.
10. Proceedings presumed to be good and valid. - No disqualification of or defect in the
appointment of any person acting as Chairman or member shall be deemed to vitiate any act or
proceeding of the Authority if such act or proceeding is otherwise in accordance with the provisions of
this Act.
11. Executive Committee of the Authority. - (1) There shall be a Executive Committee of
the Authority to carry on day to day business of the Authority.
(2) The Executive Committee shall have the power to trans act all business of the Authority
and shall report all important matters of the Authority for approval in the next meeting.
(3) The Executive Committee shall consist of the following members, namely:-
(a) The Executive Director : Chairman
(b) An office r not below the rank of Deputy Secretary : Member
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to the Government nominated by the State
Government
(c) The Registrar : Member
Secretary
(4) The administrative and financial powers of the Executive Committee shall be such as may
be prescribed.
12. Duties and responsibilities of the Executive Director. - (1) The Executive Committee
subject to approval of the Authority shall take decision on every matters including finance or
administration and other matters concerned regarding the conducting of exam ination. All matters to
the Government shall be addressed by the Executive Director of the Authority.
(2) The Executive Director of the Authority shall exercise the powers of the Executive
Committee. The Executive Director of the Authority is responsible for operating the bank accounts
jointly with the Registrar.
(3) The Executive Director shall exercise in respect of the office of the Authority, such powers
as are exercised by “Head of the office” under the State Government and perform the duties as have
been given in the rules and regulations. He shall also be responsible for the safety of the property
control and management of the office accounts/funds and correspondence and shall see that the
office staff attend punctually and generally fulfill all suc h duties as required by the Authority. He shall
be responsible for planning the agenda of the Authority meeting. He shall circulate the proceedings of
the meeting to all the members within thirty days after the meeting and initiate action to implement all
the decision of the meeting.
(4) The Executive Director shall cause inspection of the para medical institutions, the schools
of Nursing/Institutes of Nursing and verify the sanctioned intake, admission of students, approval of
the Indian Nursing Council, New Delhi, academic events such as internal assessment marks,
implementation of syllabus, availability of faculty and infrastructure, such as library, accommodation,
building, etc., as per the guidelines of Indian Nursing Council, New Delhi.
(5) The Executive Director shall call for Authority meeting before the announcement of annual
and supplementary examination results and also special meeting when occasion arises.
(6) The Executive Director shall be responsible for timely issue of Diploma Certificates, Marks
cards and Verification of certificates received from police department, embassies, Human Resources
Department and other allied departments.
(7) The Executive Director shall sign vakalat in all legal matters.
(8) The Executive Director shall be responsible for conducting workshop of nursing/orientation
programme pertaining to nursing/para medical examination.
(9) The Executive Director shall be responsible for conducting enquiries on disciplinary
proceedings against the Authority officials.
(10) The Executive Director shall prepare bills and sign cheques jointly with the Registrar of
the Executive Committee for drawing and disbursement of the amount.
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(11) The Executive Director shall be responsible for maintaining of cash book and other
financial records as per the Karnataka Financial Code, 1958.
(12) The Executive Director is responsible for cash disbursement to the officials, suppliers
and also to the concerned persons.
(13) The Executive Director is responsible for maintenance of records as per office procedure
prescribed by the Government of Karnataka.
(14) The Executive Director is responsible for maintenance of stores and stock accounts of
the Authority.
(15) The Executive Director is responsible for maintenance of service registers of the staff
and the personal files.
(16) When the Executive Director proceeds on long leave/preparatory to retirement/when the
vacancy occurs under any circumstances, the a suitable officer appointed by the Government shall
be placed in additional charge till a successor is appointed or till the incumbent returned from leave.
(17) The Executive Director may with prior approval of the Chairman, delegate any of his
powers specified above to his subordinates for smooth functioning of the Authority.
13. Sub- Committee.-The Authority may for any specific purpose academic matter,
examination and evaluation matters constitute a Sub- Committee consisting of such members not
exceeding five members from amongst its members, the Secretary of the Authority shall be the
Chairman of the Sub-Committee.
14. Powers and duties of Sub- Committee.- (1) The Sub- Committee shall exercise such of
the powers and perform such duties of the Authority which are delegated to it by the Authority.
(2) The Sub-Committee shall meet whenever the Executive Director calls the meeting.
(3) The Sub- Committee shall take decisions on urgent matters to review the prompt
implementation of the decision of the Authority and suggest on urgent matter for action by the State
Government.
(4) The Sub-Committee shall observe such rules of procedure in regard to the transaction of
business at its meetings as may be provided by regulations.
15. Obtaining the services of experts.- (1) In order to carry out the purposes of the Act, the
Authority if necessary, may obtain the services or assistance of the experts in such manner as it may
deems fit.
(2) Honorarium and allowances payable to such experts for the services or assistance so
rendered shall be of such an amount as may be prescribed.
CHAPTER - III
16. Objective and aims of the Authority. - (1) To provide high standard of nursing and
paramedical education and nursing practice in accordance with the objectives as laid down by the
Indian Nursing Council, New Delhi.
(2) To provide scope for innovation and el evation of nursing and paramedical education by
research and experimentation.
(3) To prepare qualified paramedical staff and nursing staff with skill and ability.
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17. Functions of Authority. - (1) To co -ordinate, regulate and bring a uniform standard in
para medical education and in nursing education in Karnataka subject to the guidelines of the Indian
Nursing Council (INC), New Delhi.
(2) To regulate admission in nursing and paramedical institutions.
(3) To regulate recognition and maintenance of standards in institutions imparting nursing and
paramedical education.
(4) To arrange to conduct Diploma Nursing Examination and paramedical courses.
(5) To conduct examinations and to issue marks cards of each years of examination and
Diploma certificates to successful candidates.
(6) To maintain and enhance the educational standard of schools of nursing and paramedical
sciences by conducting educational programmes orientation workshops and seminars.
(7) To prepare the calendar of events at the beginning of each academic year.
(8) To decide and initiate disciplinary action in case of malpractices, impersonation and illegal
activities in the examination.
(9) To appoint the panel of examiners.
(10) To appoint an Auditor for auditing the accounts and also legal adviser.
(11) Selection of examination centers.
18. Regulation of nursing and paramedical education. - (1) The Authority may, regulate
nursing and para medical education at all levels in accordance with the provisions of this Act.
(2) The Authority may towards that end,-
(a) establish and maintain educational institutions;
(b) permit any local authority or a private body of persons to establish educational
institutions and maintain them according to such specifications as may be
prescribed;
(c) recognise educational institutions;
(d) regulate the admission including the minimum or maximum number of persons to
be admitted to any course in any educational institution or class of such
institutions, and the minimum age for such admission;
(e) prescribe the conditions for eligibility of or admissions to any educational institution
or class of such institutions;
(f) permit or establish institutions imparting education in nursing and para medical
courses; and
(g) take from time to time such other steps as they may co nsider necessary or
expedient.
19. Educational institutions to be in accordance with this Act. - No educational institution
shall be established or maintained otherwise than in accordance with the provisions of this Act or the
rules made thereunder.
20. T he Authority to prescribe curricula, etc. - (1) Subject to such rules as may be
prescribed, the Authority may, in respect of educational institutions, by order specify,-
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(a) the curricula, syllabi and text books for any course of instruction;
(b) the duration of such course;
(c) the medium of instruction;
(d) the scheme of examinations and evaluation;
(e) the number of working days and working hours in an academic year;
(f) the rates at which tuition and other fees, building fund or other amount, by
whatever name called, may be charged from students or on behalf of students;
(g) the staff pattern (teaching and non- teaching) and the educational and other
qualifications for different posts;
(h) the facilities to be provided, such as buildings, sanitary arrangements, playground,
furniture, equipment, library, teaching aid, laboratory and workshops;
(i) such other matters as are considered necessary.
(2) The curricula under sub-section (1) may also include schemes in respect of,-
(a) moral and ethical education;
(b) physical education, health education and sports;
(c) socially useful productive work, work experience and social service;
(d) innovative, creative and research activities;
(e) promotion of national integration; and
(f) promotion of civic sense.
(3) The prescription under sub -section (1) may be different for the different categories of
educational institutions.
(4) In every recognised educational institution,-
(a) the course of instruction shall conform to the curricula and other condit ions
prescribed under sub-section (1); and
(b) no part of the working hours prescribed shall be utilised for any purpose other than
instruction in accordance with the curricula.
CHAPTER - IV
EDUCATIONAL AUTHORITIES
21. Appointment of officers.- (1) The Authority may appoint the Registrar and such number
of officers as may be necessary to assist the Executive Director in the exercise of the powers
conferred on and the performance of the functions entrusted to him by or under this Act.
(2) Subject to the provisions of this Act and the general or special orders of the State
Government, and the Authority made in this behalf, the Executive Director shall be the Chief
Controlling Authority in all matters connected with the administration of such part of educ ation in the
State as may be allotted by the State Government by an order in this behalf.
(3) All persons employed in the administration of this Act shall be subject to the
superintendence, direction and control of the Authority and the officer or officers to whom each officer
shall be subordinate shall be determined by the Authority.
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CHAPTER - V
RECOGNITION OF EDUCATIONAL INSTITUTIONS, ETC.
22. Recognition.- (1) Recognition may be accorded to any educational institution registered
as a society or a trust.
(2) The granting of recognition shall be subject to fulfillment of the following conditions,
namely:-
(a) security deposit of the prescribed amount decided by the Authority shall be made within
the time specified;
(b) the Governing Council shal l possess or be assured of adequate funds to run the
institution on a stable footing; and
(c) such other general or special conditions as may be prescribed in regard to
accommodation, appointment of teaching and other staff, the code of conduct as
prescribed by the Authority to be accepted and observed by the Governing Council,
furniture and equipment, syllabi, text-books and such other matters relating thereto.
(3) Any Governing Council seeking recognition or a private educational institution shall make
an application to the competent authority furnishing such particulars and in such manner and
accompanied by such fee as may be prescribed.
(4) The competent authority after satisfying itself that the application is in accordance with the
rules, may dispose the application in accordance with sub-sections (6) to (8), or if deemed necessary
forward the application to the expert body for obtaining its report under clause (b) of sub- section (1)
of section 23.
(5) The expert body receiving the application forwarded under sub-section (4) shall return it to
the competent authority along with its report within such time as may prescribed.
(6) The competent authority, after considering the report, if any, received from the expert body
and after holding such inspection or enquiry as it may deem necessary shall, by order, in writing,-
(a) grant recognition, where the conditions for recognition applicable to such institutions are
fulfilled; or
(b) grant approval provisionally subject to the fulfillment of the conditions for recognition within
a period specified or extended from time to time by such authority:
Provided that the educational institution shall not admit any fresh batch of students during the
period of such provisional approval.
(7) If a period is specified or extended under sub- clause (b) of sub-section (6), the competent
authority may immediately after the expiry of such period, obtain from the expert body, a report or a
further report under section 23. The competent authority, after considering the report or the further
report, if any, and holding such inspection or enquiry as may be deemed necessary shall, by order in
writing grant recognition where all the conditions for recognition applicable to such institutions are
fulfilled or for reasons to be recorded in writing, refuse recognition where such conditions are not
fulfilled:
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Provided that recognition shall not be so refused unless the applicant is given an opportunity
of being heard.
(8) Every order of grant or refusal of recognition passed under this section shall be
communicated to the applicant.
23. Expert body. - (1) The Authority shall subject to such rules, as may be prescribed,
constitute such number of bodies of experts as may be deemed necessary,-
(a) to consider the need for providing educational facilities to the people in the locality or for
the type of education;
(b) to consider whether the special conditions, if any, for recognition applicable to any
institution have been fulfilled by such institution;
(c) to recommend to the Authority from time to time, modifications or changes in the
conditions for recognition; and
(d) to make recommendations to the Authority or the competent authority on such other
matters as may be referred to it by the authority or competent authority.
(2) The body of experts constituted under sub- section (1) shall in accordance with the rules
prescribed thereunder submit its report or further report to the competent authority or the authority, as
the case may be.
24. Recognition of existing institution, etc. - (1) Notwithstanding anything contained in
section 22,-
(a) educational institutions established and run by the State Government or by any authority
sponsored by the Central or State Government or by a local authority and approved by the
competent authority in accordance with such conditions as may be prescribed shall be deemed to be
educational institutions recognised under this Act;
(b) all educational institutions or any local authority institutions other than those specified in
clause (a) im parting education in nursing and para medical sciences, which are established and
recognised in accordance with rules in force immediately before the commencement of this Act and
in existence at such commencement shall be deemed to be educational instituti ons established and
recognised under this Act, provided they comply with the provisions of this Act and the rules made
thereunder within such period and in accordance with such procedure as may be prescribed.
(2) Any private educational institution impar ting education which is in existence at the
commencement of this Act but which has not been recognised in accordance with the rules in force
immediately before such commencement shall discontinue to impart education from such
commencement, unless within si xty days of such commencement, an application for recognition is
made, in accordance with the provisions of this Act and the rules made thereunder and every such
application shall be disposed of within sixty days of its receipt by the competent authority. No person
shall run any such institution after the application for recognition is rejected.
25. Withdrawal of recognition. - (1) Where any local authority or the Governing Council of
any private educational institution,-
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(a) ails to fulfill all or any of the conditions of recognition or fails to comply with the orders of
the competent authority in regard to accommodation, equipments, syllabi, text books,
appointment, punishment and dismissal of teachers;
(b) denies admission to any citizen on ground of religion, race, caste, language or any of
them;
(c) directly or indirectly encourages in the educational institution any propaganda or practice
wounding the religious feelings of any class of citizens of India or insulting religion or the
religious belief of that class;
(d) employs or continues to employ any teacher whose certificate has been cancelled or
suspended by the competent authority after due enquiry or who has been considered by
the competent authority after due enquiry to be unfit or undesirable to be a teacher or
arbitrarily terminates the services of a teacher or fails to comply with the orders of the
competent authority in this regard;
(e) fails to remedy the defects in the instruction or accommodation or deficiencies in the
management or discipline within such time as may be specified therefor by the competent
authority;
(f) contravenes any of the provisions of this Act, the rules and orders made thereunder,
the competent authority may, for reasons to be recorded in writing, withdraw t he recognition of the
institution or take such other action as is deemed necessary, after giving to the local authority or as
the case may be, the Governing Council an opportunity of making its representation against such
withdrawal or action.
(2) Where the Authority is of the opinion that the recognition granted to any local authority
institution or private educational institution should, in the public interest be withdrawn, they may after
giving to the local authority or as the case may be the Governing Council of the institution one
month's notice to make any representation, withdraw by notification the recognition granted to the
said institution.
(3) Notwithstanding anything contained in any other law for the time being in force, no
educational insti tution which has not been recognised, or the recognition of which has been
withdrawn under this Act shall be entitled to,-
(a) receive any grant-in-aid from the State funds or other financial assistance or other facilities
from the Government;
(b) send up or present candidates for examinations in courses of study conducted by the
Authority.
CHAPTER - VI
MANAGEMENT OF RECOGNISED PRIVATE EDUCATIONAL INSTITUTIONS AND LOCAL
AUTHORITY INSTITUTIONS, ETC.
26. Duties of management of local authority institution. - (1) It shall be the duty of the
management of local authority institution to comply with all the provisions of this Act and the rules or
orders made thereunder.
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(2) Without prejudice to the generality of the fore- going provision, it shall be the duty of the
management of a local authority institution,-
(a) to ensure that all monies collected by or granted or allotted to the local authority by or
under this Act, are expended for educational purposes; and
(b) to submit every year before such date and to such authority, as may be prescribed, an
annual report relating to the administration of the local authority institution and an annual budget
estimate relating thereto.
27. Management of recognised educational institutions. - (1) No recognised privat e
educational institutions shall be managed except in conformity with the rules which the State
Government or the Authority may frame for such institutions after previous publication.
(2) The rules under sub-section (1) may, inter alia, include,-
(a) qualification for posts of teaching and non-teaching employees;
(b) the manner of recruitment of the teaching and non-teaching employees;
(c) scales of pay and allowances admissible;
(d) leave, pension, provident fund, insurance and such other benefits;
(e) maintenance and enforcement of discipline of employees;
(f) powers, functions and responsibilities of the management;
(g) duties and responsibilities of the Secretary of the institution; and
(h) maintenance and submission of records, accounts and other returns to the prescribed
authority.
(3) No private educational institution shall collect fee in excess of the amount permitted by the
Authority or any fee or donation prohibited by any law.
(4) The Governing Council shall have the power to appoint the head of the institution and also
to take disciplinary action against him according to the prescribed rules.
(5) If there is a change in the Governing Council of the institution or change in the location of
the institution a fresh application for recognition shall be made as if it were a newly started institution.
28. Library service. - The Authority shall endeavour to make adequate provision for the
establishment of school and college libraries in recognised educational institutions and provide the
necessary facilities for the proper use of such libraries by the students studying in such institutions.
CHAPTER - VII
TERMS AND CONDITIONS OF SERVICE OF EMPLOYEES IN PRIVATE EDUCATIONAL
INSTITUTIONS
29. Qualifications, conditions of service of employees. - The Authority may after previous
publication make regulations regulating the recruitment and conditions of service (including rights as
regards disciplinary matters) of the employees in recognised private educational institutions:
Provided that the minimum qualifications for recruitment, age of recruitment, and retirement
and benefits of retirement for employees in educational institutions receiving maintenance grant from
the State Government shall be the same as those applicable for the corresponding c ategory of
employees, if any, in State Institutions unless otherwise prescribed.
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30. Appointment of employees. - No person who does not possess the requisite
qualifications prescribed under section 29 shall on and from the date of commencement of this Act be
appointed as an employee in a recognised private educational institution.
31. Schedule of employment to be maintained. - (1) Every private educational institution
shall maintain a Schedule of employees indicating therein the number of persons in its employment,
the name and qualification of each employee, the grade of pay, mode of payment and such other
particulars as may be prescribed and shall be submitted to the Authority every year before the due
date prescribed by the Authority.
(2) Within three m onths from the date of commencement of this Act and within a like period
after any alteration in such schedule is made, a private educational institution shall submit a copy of
the schedule or alterations made therein, as the case may be, to the Authority or such other officer as
may be notified for this purpose.
(3) The schedule of appointments for the time being in force shall be kept at the office of the
private educational institution and shall during office hours, be open free of charge, to inspection by
any employee of that private educational institution. The names and qualifications of the teaching
staff shall be displayed in a prominent place in the institution.
32. Code of conduct. - (1) Every employee of a private educational institution shall be
governed by the prescribed code of conduct and if he violates any provision thereof he shall be liable
for the prescribed disciplinary action.
(2) The managing committee may with prior approval of the Authority or any authority
authorised in this behalf by the Authority also prescribe standards of conduct to be observed by
employees, provided they are not inconsistent with those prescribed under sub-section (1).
CHAPTER - VIII
CONTROL OF PRIVATE EDUCATIONAL INSTITUTION
33. Code of Conduct for Governing Council.- The Governing council of private educational
institutions shall be governed by such Code of Conduct as the State Government may after previous
publication prescribe. In such other matters arising under this Act and not covered by the Code of
Conduct aforesaid, the Governing Council shall be governed by such Code of Conduct prepared by it
with the prior approval of the State Government as is not inconsistent with the Code of Conduct
prescribed by the Authority which shall be communicated to the competent authority for information.
34. Furnishing of list of properties. - (1) Every private educational institution shall, maintain
a list of the properties, both moveable and immoveable owned or possessed by it.
(2) The management shall, on or before the prescribed date, furnish to the competent
authority a copy of such list in the manner and form as may be prescribed.
35. Utilisation of Funds, etc.- (1) All moneys collected, grants received and all property held
by the management on behalf of a private educational institution shall be utilised for the prescribed
purposes and the purposes for which they are intended and shall be accounted for by the private
educational institution in such manner as may be prescribed.
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(2) The funds of the private educati onal institution shall be deposited by it in such manner as
may be prescribed.
36. Private Institution not to be closed down, etc., without sufficient notice.- (1) Save as
otherwise provided in this Act, no private educational institution shall be closed down or discontinued,
unless a notice of not less than one academic year and indicating the intention to do so, has been
given by the Governing Council to the officer authorised by the competent authority in this behalf.
(2) On the closure of a recognised private educational institution, all its properties relatable to
the grant-in-aid given by the State Government as may be determined by the competent authority
shall vest in the State Government.
CHAPTER - IX
PENALTIES
37. Penalty for ragging. - (1) No person who is a student in an educational institution
including an institution under the direct management of the University or of the Central Government
shall commit ragging.
(2) Any person who contravenes sub- section (1) shall on conviction be punished with
imprisonment for a term which may extent to one year or with fine which may extend to two thousand
rupees or with both.
38. Penalty for establishing unregistered educational institutions etc. - Any person, who,
establishes or as the case may be, maint ains or runs an educaExcerpt shown. Open the full act in Lexace.