LexThe SRI DEVARAJ URS UNIVERSITY ACT, 2012
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 23 OF 2013
SRI DEVARAJ URS UNIVERSITY ACT, 2012
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. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional Centres or Study
Centres
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. National Accreditation
11. Powers of the sponsoring body
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Visitor
14. The Pro-Visitor
15. The Chancellor
16. The Vice-Chancellor
17. The Pro Vice-Chancellor
18. Deans of Faculties
19. The Registrar
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
24. The Board of Management
25. The Academic Council
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26. The Research and Innovation Council
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
CHAPATER – V
STATUTES AND REGULATIONS
32. Statutes
33. Statutes how made
34. Regulations
35. Regulations how made
36. Power to amend Regulations
37. Power to amend Regulations
38. Fee Regulation Committee
CHAPTER - VI
MISCELLANEOUS
39. Conditions of service of employees
40. Right to appeal
41. Provident or pension 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. Power of State Government to issue directions
56. Penalties
57. Power to enter and inspect
58. Power to give direction for dissolution of the University
59. Expenditure of the University during dissolution
60. Removal of dif ficulties
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61. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act No. 23 of 2013.- Sri Devaraj Urs Education Trust for Backward Classes, Tamaka, Kolar
Taluk, Kolar District have come forward to establish private University in the State. The
establishment of a private university by a well -known organization would certainly help in spreading
the quality education to the needy students. This also accelerates the enhancement of gross
enrolment ratio in the education sector which presently stands at 11.5% in Karnataka.
Keeping in view the above, it is considered necessary to provide for establishment of Sri
Devaraj Urs University.
This private university focuses on teaching, training, research and development in the fields of
Technical, Health, Management, life sciences and allied sectors and for the matters connected
therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No.36 of 2012, File No. Samvyashae 43 Shasana 2012]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 23 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the Fourth day of March, 2013)
SRI DEVARAJ URS UNIVERSITY ACT, 2012
(Received the assent of the Governor on the Twenty fifth day of February, 2013)
An Act to establish and incorporate in the State of Karnataka a University of unitary nature in
private sector by Sri Devaraj Urs Education Trust to promote and undertake the advancement of
University education in Technic al, Health, Management, life sciences and allied sectors and to
provide for its functioning as a unitary teaching and residential University and for the matters
connected therewith or incidental thereto.
Whereas it is expedient to establish and incorporat e in the State of Karnataka a University of
unitary nature in private sector by Sri Devaraj Urs Education Trust to promote and undertake the
advancement of University Education in Technical, Health, Management, life sciences and allied
sectors and to provide for its functioning as a unitary teaching and residential University and for the
matters connected therewith or incidental thereto for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty Thir d Year of the Republic of
India as follows:-
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement. - (1) This Act may be called Sri Devaraj Urs
University Act, 2012.
(2) It extends to the whole of the State of Karnataka
(3) It shall come i nto force on such date as the State Government may, by notification in the
official Gazette, appoint.
2. Definitions. - In this Act, unless the context otherwise requires, -
(a) "Academic Council" means the Academic Council of the University as specified
in sec tion 25;
(b) "Agenda Matters" means all the matters and business to be designated in the
Statutes each of which can be either included in the Agenda or be taken up for
discussion and decision at a meeting of the Board of Governors or the Board of
Management or any Committees, as the case may be, only subject to the prior
written approval of the Chancellor, consenting to the passing of such matters
and business at such a meeting;
(c) "Board of Governors" means the Board of Governors of the University as
specified in section 23;
(d) "Board of Management" means the Board of Management of the University as
specified in section 24;
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(e) "Chancellor", "Vice -Chancellor", "Pro Vice -Chancellor" means respectively the
Chancellor, Vice Chancellor and Pro Vice Chancellor of the Universi ty;
(f) "Campus" means a campus established, maintained by the University,
wherever situated;
(g) "Committees" means the committees formed under this Act or by the various
functionaries of the University as the case may be and includes the Nomination
Committee, th e Finance Committee and such other committees;
(h) "Constituent College" means a college or institution established and
maintained by the University;
(i) "Finance Committee" means the Finance Committee of the University as
specified in section 27;
(j) "Government" m eans the Government of Karnataka;
(k) “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 C ouncil of Technical
Education, National Council of Teacher Education, Medical Council of India,
Pharmaceutical Council of India, National Council of Assessment and Accreditation,
Indian Council of Agriculture Research, Distance Education Council, Counci l of
Scientific and Industrial Research, and includes the Government;
(l) "Prescribed" means prescribed by rules made by the Government under this
Act;
(m) “Principal in relation to a Constituent College” means the head of the Constituent
College and includes, where there is no Principal or in the absence of a Principal
appointed, the Vice-Principal or any other person for the time being appointed to act as
Principal;
(n) "Registrar" means the Registrar of the University;
(o) "Regional Centre" means a centre established o r maintained by the University
for the purpose of coordinating and supervising the work of Study Centres in
any region and for performing such other functions as may be conferred on
such centre by the Board of Management;
(p) “Sponsoring Authoriy” or "sponsori ng body" in relation to this Act means the
Trust;
(q) "State" means State of Karnataka;
(r) "Statutes" and "Regulations" means respectively, the Statutes and Regulations
of the university made under this Act;
(s) "Study centre" means a centre established and maintaine d by the university for
the purpose of advising, counseling or for rendering any other assistance
required by the students in the context of education;
(t) "Teacher" means and includes a Professor, Associate Professor, Assistant
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Professor or Lecturer or such other person as may be appointed for imparting
instruction or conducting or to guide research in the University or in a
Constituent College and includes the Principal of Constituent College in
conformity with the norms prescribed by the 'University Grants Commissions;
(u) “Trust” means Sri Devaraj Urs Education Trust for Backward Classes, Tamaka, Kolar
Taluk, Kolar District, which is a registered Trust;
(v) "University Grants Commission" means the Commission established under
section 4 of the University Grants Com mission Act, 1956 (Central Act 3 of
1956);
(w) "University" means Sri Devaraj Urs University established and incorporated under
this Act;
(x) "Visitor" means the visitor of the University as specified in section 13.
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Trust shall have the
right to establish the University of unitary nature subject to and in accordance with the
provisions of this Act.
(2) The proposal to establish a University shall be made to the State Government by
the Trust.
(3) The proposal shall consist of the following particulars, namely: -
(i) the objects of the University along with the details of the Trust;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programmes of study and research to be undertaken
by the University during a period of five academic years immediately following
the commencement date;
(iv) the nature of faculties, courses of study and research proposed to be
started;
(v) the campus d evelopment such as buildings, equipment and structural
amenities;
(vi) the phased outlays of capital expenditure for a period of five academic
years immediately following the commencement date;
(vii) the item -wise recurring expenditure, sources of finance and estimat ed
expenditure for each student;
(viii) the scheme for mobilizing resources and the cost of capital thereto and
the manner of repayments to each source;
(ix) the scheme of generation of funds internally through the recovery of fee
from students, revenues anticipated f rom consultancy and other activities
relating to the objects of the University and other anticipated incomes;
(x) the details of expenditure on unit cost, the extent of concessions or rebates in
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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 Trust as well as the financial resources;
(xii) the system for selection of students to the courses of study at the University;
and
(xiii) statu s of fulfillment of such other conditions as may be required by the State
Government to be fulfilled before the establishment of the University.
(4) A Screening Committee shall be constituted by the State Government consisting of
three members who are Ex -Officio members of Karnataka State Higher Education Council, to
examine the proposals received, which shall make recommendations to the State
Government.
4. Establishment of the University. - (1) Where the State Government, after considering
the rec ommendations of the screening Committee and holding such inquiry as it may deem
necessary, is satisfied that,-
(i) the Trust has ability to run an University with sufficient infrastructure.
(ii) owns a land to the extent specified below in accordance with its location, namely:-
(a) twenty five acres of land if it is within limits of Bruhat Bangalore Mahanagara
Palike;
(b) forty acres of land if it is out side the limits of Bruhat Bangalore Mahanagara
Palike but within Bangalore Metropolitan Region Development Authority area;"
(c) not less than sixty acres of land in the places other than the places specified in
clauses (a) and (b).
The land specified above shall consist of a single block and it shall be in the name of
concerned trust/foundation/institution/ university itself. Based on the furnished particulars required in
sub-section (3) of section 3, the Government may direct the Trust to establish the permanent
Statutory Endowment Fund as specified in section 47.
(2) After the establishment of the Permanent Statut ory Endowment Fund, the State
Government may, by notification, in the official Gazette, accord sanction for establishment of
the University of unitary nature in the State by the name of " Sri Devaraj Urs University.”
(3) The headquarters of the University shall be at a place within the revenue
jurisdiction of Bangalore Rural district. The University shall have Campuses or Regional
Centres, Study Centres anywhere in Karnataka and subject to the prior permission of the State
Government and as per UGC norms.
(4) The First Chancellor, the First Vice- Chancellor, First members of the Board of
Governors, First members of the Board of Management and the Academic Council and all
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persons who may hereafter become such officers or members, so long as they continue to
hold such office or membership, shall constitute a body corporate and can sue and be sued in
the name of the- University.
(5) On sanction for the establishment of the University under sub- section (2), the land and
other movable and immovable properties acqui red, created, arranged or built by the Trust for the
purpose of the University shall vest in the University.
(6) In all suits and other legal proceedings by or against the University, the pleading shall
be signed and verified by and all processes in such suits and proceedings shall be issued to and
be served on the Registrar.
(7) The land, building and other properties of the University shall not be used for any
purpose other than incidental to the objects of the University.
5. Grants and Financial Assistance.- The University shall be self-financing and shall neither
make a demand nor shall be entitled to any maintenance, grant -in-aid or any other financial
assistance from the State or any other body or corporation owned or controlled by the State:
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 programm es 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 .
6. Power to establish constituent College, additional campuses, Regional Centres or
Study Centres. - The University may have Constituent Colleges, Regional Centres, additional
campuses and Study Centres at such places in the State as it deems fit after the completion of five
years after its establishment with prior approval of the State Government subject to norms of UGC
and other National Accreditation bodies.
7. Objects of the University. - The University shall employ a broad range of strategies to
achieve its vision and objectives,-
(i) provide instruction, teaching, training, research and development in various
disciplines in areas such as Technical, Health, Social and Life Sciences, Education in
Finance, in Management, Teaching -Learning and allied sectors and make provisions
for research, advancement and dissemination of knowledge including consultancy in
these fields;
(ii) design and deliver high quality training, capacity building and development systems
for teachers in higher and professional education, admi nistrators and professionals
working in Government, Public and Private Sectors and development professionals
in other systems;
(iii) develop resource centers to contribute to quality education;
(iv) to establish Campuses and have study centers, constituent colleges and Regional
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Centres, at various locations in Karnataka and to contribute and develop an
understanding of educational change and social and human development; as per
norms of the University Grants Commission with prior approval of the State
Government;
(v) to institute degrees, diplomas, certificates and other academic distinctions
like award of credits on the basis of successful completion of academic work
evaluated through multiple modern methods of assessment;
(vi) to collaborate with any other universities, research institutions, nonprofit
organizations, industry associations, professional associations or other
organizations in India or overseas offer specific educational and research
programmes, training programmes and exchange programmes for students,
facul ty members and others;
(vii) disseminate knowledge and develop a public debate on issues of education
and allied development fields through seminars, conferences, executive
education programmes, community development programmes, publications and
training program mes and events;
(viii) to undertake programmes for development and training of faculty and
researchers of the University in partnership with any other University of quality
with prior approval of the State Government;
(ix) to undertake collaborative res earch and advocacy with any organizations with
prior approval of the State Government;
(x) undertake necessary or expedient action to pursue and promote the objectives
of the University;
(xi) pursue any objectives as may be approved by the Government for t he
enhancement of the education and other development sectors in India.
8. Powers of the University. - The University shall have unitary teaching and
residential functions and have the following powers, namely: -
(i) to establish and maintain Campuses, Regi onal Centres and Study Centres in
Karnataka as may be determined by the University from time to time in the
manner laid down by the Statutes with prior approval of the Government and
as per UGC norms;
(ii) to carry out all such other activities as may be nece ssary or feasible in
furtherance of the object of the University;
(iii) to confer degrees or other academic distinctions in the manner and under
conditions laid down in the Statutes;
(iv) to institute and award fellowships, scholarships and prizes, awards medals
etc. , in accordance with the Statutes;
(v) to demand and receive such fees, bills, invoices and collect charges as
may be fixed by the Statutes or rules, as the case may be;
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(vi) to make provisions for extra curricular activities for students and employees;
(vii) to make appointments of the Faculty, officers and employees of the University
or a Constituent College, Campuses, Regional Centres, Study Centres;
(viii) to receive voluntary donations and gifts of any kind not prohibited by any Law
for the time being in force and to acquire, hold, manage, maintain and dispose
of any movable or immovable property, including trust and endowment
properties for the purpose of the University or a Constituent College or a
Campus, Regional Centre, Study Centre;
(ix) to institute and maintain hostels and to recognize, places of residence for
students of the University or a Constituent College;
(x) to supervise and control the residence and to regulate the discipline among the
students and all categories of employees and to lay down the conditions of
service o f such employees, including the Code of . Conduct for the students and
employees;
(xi) to create academic, administrative and support staff and other necessary posts;
(xii) to co- operate and collaborate with other Universities in such a manner and
for such purposes as the University may determine from time to time;
(xiii) to organize and conduct refresher courses, orientation courses, workshops,
seminars and other programmes for teachers, lesson writers, evaluators and
other academic staff;
(xiv) to determine standards of admissio n to the University or a Constituent
College, Regional Centres, Study Centres with the approval of Academic
Council and to make admission of students of Karnataka not less than the extent
provided in this Act;
(xv) to do all such other acts or things whether incidental to the powers aforesaid or
not, as may be necessary to further the objects of the University;
(xvi) to institute Degrees, Diplomas, Certificates and other academic distinctions
on the basis of examination or any other method of evaluation approved by
the Government;
(xvii) to provide for the preparation of instructional materials, including films,
cassettes, tapes, video cassettes, CD, VCD and other software and other
relevant electronic and print media.
(xviii) to raise, collect, subscribe and borrow money with the ap proval of the Board
of Governors whether on the security of the property of the University, for the
purposes of the University;
(xix) to acquire and take over run the management of any other educational
institutions with the prior approval of the State Governmen t;
(xx) to acquire properties with prior approval of the Board of management.
(xxi) to undertake any other activities connected with or incidental to above
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objectives of the University.
9. University open to all classes, castes, creed, gender or nation. - The Universi ty
admissions shall be open to all persons irrespective of caste, class, 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 the univers ity 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 the 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 be reserved by rotation.
10. National Accreditation.- The University shall seek accreditation from respective statutory
national accreditation bodies soon after its establishment. Further all the courses run by Private
Universities shall be as per the regulations of the National Accreditation Bodies.
11. Powers of the sponsoring body .- The sponsoring body shall have the following
powers with reference to the University, each of which may be exercised by the Sponsoring Body at
its discretion, namely:-
(i) to appoint or re- appoint or terminate the appointment of the Chancellor;
(ii) to constitute the first Board of Governors of the University;
(iii) to nominate the chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of Governors;
(v) to nominate two persons as members of the Board of Management;
(vi) to determine the source of funds to be contributed to the University Endowment
Fund;
(vii) to determine the application and spending of moneys by the University;
(viii) to resolve any Conflict at the meeting of the Board of Governors in the manner
provided for in this Act.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University.- The following shall be the officers of the University:-
(i) The Visitor
(ii) The Pro-Visitor
(iii) The Chancellor;
(iv) The Vice-Chancellor;
(v) The Pro Vice-Chancellor;
(vi) The Registrar;
(vii) The Finance Officer; and
(viii) Such other officers as may be declared by the Statutes to be officers of the University.
13. The Visitor. - (1) His Excellency the Governor of Karnataka shall be the Visitor of the
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University and the visitor may offer suggestions for the improvement of the functioning of the
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 and if he is satisfied that any
order, proceedings or decision taken by any authorit y of the University is not in
conformity with the Act, Regulations, or Rules, he may issue such directions as he
may deem fit in the interest of the University and the directions so issued shall be
complied with by all the concerned.
14. The Pro -Visitor.- (1) The Hon’ble Minister for Higher Education of the Government of
Karnataka shall be the Pro-Visitor of the University.
(2) The Pro- Visitor shall, when the Visitor is absent, preside at the Convocation of the
University for conferring Degrees and Diplomas
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring Body.
(2) The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold for
life or till he demits office.
(3) The subsequent Chancellor shall be either the then Trustee of the Sponsoring Body or
such other person of eminence of national figure in the field of education, science, culture or public
life, when such an appointment is being considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as determined by the
Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by this Act or the
Statutes made there under, which shall include the following powers, namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of visitor and pro-visitor;
(iii) to function as a Chairperson of the Board of Governors of the University;
(iv) to appoint or re -appoint or terminate the appointment of the Vice -Chancellor, in
accordance with the provisions of this Act and the Statutes;
(v) to nominate a person as a member of the Nomination Committee as referred to in sub-
section (2) of section 16 of this Act;
(vi) to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, the Registrar and
the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(ix) to constitute the first Board of Management, the Finance Committee, the Research
Council and the Academic Council;
(x) to pre-approve the Agenda matters in the manner provided for in the Act;
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(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the
manner provided for in this Act.
(6) In the event of there being a conflict inter-se between the functionary or body and any other
functionary or body of the University, then the issue shall be referred to the Chancell or and the
decision of the Chancellor in respect of such issue shall be final and binding on the University.
16. The Vice-Chancellor.- (1) The Vice-Chancellor shall be appointed by the Chancellor for a
term of three years subject to other terms and con ditions as may be laid down by the Statutes from
among three persons recommended by the Nomination Committee constituted in accordance with the
provisions of sub-section (2). After the term of three years, it is renewable for another term of three
years:
Provided that a Vice -chancellor shall continue to hold the office even after expiry of his term
till new Vice-chancellor joins. However, in any case this period shall not exceed one year.
(2) The Nomination Committee referred to in sub- section (1) shall consist of the following
persons, namely:-
(i) One person nominated by the Chancellor;
(ii) Two nominees of the Board of Governors, one of whom shall be nominated as the
Convener of the Committee by the Board of Governors.
(3) The Nomination Committee shall, on the basis of merit, recommend three persons suitable
to hold the office of the Vice-Chancellor and forward the same to the Chancellor along with a concise
statement showing the academic qualifications and other distinctions of each person.
(4) The Vice-Chancellor shall be the Principal Executive and Academic Officer of the University
and shall exercise general supervision and control over the affairs of the University and give effect to
the decisions of the authorities of the University:
Provided that, where any matter, other than the appointment of a Teacher is of urgent nature
requiring immediate action and the same could not be immediately dealt with by any officer or the
authority or other body of the University empowered by or under this Act to deal wi th it, the Vice -
Chancellor may take such action as he may deems fit with the prior written approval of the Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform such other duties as
may be laid down by the Statutes or the Rules:
Provided that, where in the opinion of the Vice-chancellor, any decision of any authority of the
university is outside the powers conferred by this Act or Statutes, Regulations or Rules made there
under or is likely to be prejudicial to the interests of the university, he shall request the concerned
authority to revise its decision within fifteen days from the date of its decision and in case the authority
refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then
such matter shall be referred to the Chancellor and his decision thereon shall be final.
(6) The services of the Vice-Chancellor can be terminated by the Chancellor with the approval
of the Board of Governors after following the principles of natur al justice and after providing an
opportunity to present his case including for termination on disciplinary grounds.
(7) The Vice -Chancellor shall preside at the convocation of the University in the absence of
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the Visitor, Pro-Visitor and the Chancellor.
17. The Pro Vice-Chancellor.- The Vice-Chancellor shall appoint not exceeding three pro-vice
Chancellors with the Written approval of the Chancellor in such manner and they shall exercise such
powers and perform such duties as may be laid down by the Statutes.
18. Deans of Faculties.- Deans of Faculties shall be appointed by the Vice -Chancellor with
the written approval of the Chancellor in such manner and they shall exercise such powers and
perform such duties as may be laid down by the Statutes.
19. The Registrar.- (1) The Registrar shall be appointed by the Chancellor in such manner and
on such terms and conditions as may be laid down by the Statutes.
(2) All contracts as defined in statutes shall be entered into and signed by the Registrar on
behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the University and
shall exercise such other powers and perform such other duties as may be conferred by the statutes
or may be required from time to time, by the Chancellor or the Vice-Chancellor.
(4) The Registrar shall be responsible for the due custody of the records and the common seal
of the University and shall be bound to place before the Chancellor, the Vice -Chancellor or any other
authority, all such information and documents as demanded.
20. The Finance Officer.- The Finance Officer shall be appointed by the Vice-Chancellor with
the written approval of the Chancellor in such manner and he shall exercise such powers and perform
such duties as may be conferred by the Statutes.
21. Other Officers.- The manner of appointment, terms and conditions of service and powers
and duties of the other officers of the University shall be such as may be specified by Statutes.
CHAPTER - IV
AUTHORITIES OF THE UNIVER SITY
22. Authorities of the University. - The following shall be the authorities of the
University, namely: -
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such ot her authorities as may be declared by the Statutes to be the authorities of
the University.
23. The Board of Governors and its powers. - (1) The Board of Governors shall consist
of the following, namely:-
(i) The Chancellor- Chairperson;
(ii) The Vice-Chancellor- Member;
(iii) The Principal Secretary/Secretary to the State Government in the Higher Education or
by his nominee not below the rank of Deputy Secretary ;
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(iv) The Principal Secretary/ Secretary to the Government in the Medical Education or by his
nominee not below the rank of Deputy Secretary;
(v) One expert from the field of management, finance or any other specialized, including
administration to be nominated by the State Government;
(vi) Two persons nominated by the Sponsoring Body of whom one shall be woman;
(vii) The Pro Vice-Chancellor who shall be a non-voting member;
(viii) One eminent educationist nominee of the university grant commission."
(2) The Registrar shall be non- voting member secretary of the Board of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of
members, other than Government nominees, renewal and removal, etc., shall be such as may
be laid down by the Statutes.
(4) All meetings of the Board of Governors shall always be chaired by the Chancellor
and in his absence by any one of the nominees of the Chancellor. If Chancellor has not
nominated any person to Chair such a meeting, members present in the meeting shall elect the
Chairperson for that meeting only from among themselves by a simple majority.
(5) Quorum for all meeti ngs of the Board of Governors, shall be three members
attending and voting at such meeting:
Provided that the presence of either the Chancellor or one nominee of the Sponsoring
Body and in the absence of the Chancellor or one nominee of Sponsoring Body, t he Vice
Chancellor, shall always be necessary to form the quorum for any meeting of the Board of
Governors.
(6) The Board of Governors shall be the Principal Governing Body of the University and
shall have the following powers, namely: -
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) to review decisions of the other authorities of the University if they are not in
conformity with the provisions of this Act, or the Statutes or the Rules;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier Statutes and
Rule;
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
(viii) to nominate three members to the Fee Regulation Committee
(ix) to take such decisions and steps as are found desirable for effectively carrying
out the objects of the University.
(7) The Board of Governor shall, meet at least three times a year.
(8) The Board of Go vernors shall meet at such time and place as may be specified by
statute.
24. The Board of Management. - (1) The Board of Management shall consist of the
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following, namely: -
(i) The Vice Chancellor;
(ii) The Pro- Vice Chancellor;
(iii) The Registrar;
(iv) Two nominees of the S ponsoring Body;
(v) Two Deans of the schools as nominated by the Vice Chancellor.
(2) The Vice Chancellor shall be the Chairperson of the Board of Management and the
Registrar shall be the Secretary of the Board of Management.
(3) The Board of management shall be the executive body of the University. The powers
and functions of the Board of Management shall be such as may be specified by the statutes.
(4) All meetings of the Boards of Management, shall always be chaired by the Vice
Chancellor and in the absence of the Vice Chancellor, by the nominee of the Sponsoring Body
and where the Sponsoring Body has not nominated any nominees, then by any other member
as elected by the members present in the meeting.
(5) In the event of a conflict of opinion at a m eeting of the Board of Management, the
issue shall be referred to the Chancellor and the decision of the Chancellor in respect of such
issue shall be final and binding on the University.
25. The Academic Council. - (1) The Academic Council shall consist of the following,
namely: -
(i) The Vice- Chancellor - Chair Person
(ii) The Pro Vice Chancellor – Member
(iii) The Registrar - Secretary
(iv) Such other members as may be specified by -the Statutes.
(2) The Academic Council shall be the principal academic body of the University and
shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co- ordinate
and exercise general supervision over the academic policies of the University.
26. The Research and Innovation Council. - (1) Research and innovation Coun cil shall
be the Principal Research and innovation Committee of the University and shall provide the
larger holistic vision of the kind of research and innovation to be undertaken by the University,
including prioritization of the areas. This Council shall , subject to the provisions of this Act, the
Statutes, Regulations and the Rules, co- ordinate and exercise general supervision over the
Research and innovation polices of the University.
(2) The Research and innovation Council shall consist of the followi ng, namely: -
(i) The Vice- Chancellor - Chair Person
(ii) The Pro Vice Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Head of the Department of Innovation - Member
(v) Deans of all Faculties – Members and
(vi) Such other members as may be specified in the Statutes.
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27. The Finance Committee. - (1) The Finance Committee shall consist of the following,
namely: -
(i) The Chancellor or his Nominee – Chairperson
(ii) The Vice- Chancellor – Member
(iii) The Registrar – Member
(iv) The Finance Officer – Secretary
(v) One nominee of the Sponsoring Body – Member; and
(vi) Such other members as may be specified by the statutes.
(2) The Finance Committee shall be the principal financial body of the University to take
financial matters and shall, subject to the provisions of this Act, rules and statutes, undertake Co-
ordination exercise, general supervisions over the financial matters of the University.
28. Other Authorities. - The constitution, the powers and functions of the other
authorities of the University shall be suc h as may be specified by the statutes.
29. Disqualification for membership of an Authority or Body: A person shall be
disqualified for being a member of any of the authorities or bodies of the University, if he, -
(a) is of unsound mind and stands so decl ared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging 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 that 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 University shall be invalid merely by reason of the existence of any vacancy
or defect in the constitution of the Authority.
31. Provisions pertaining to Agenda Matters. - (1) No agenda Matt er shall be either
included in the Agenda for or taken up for discussion or decided in the meeting of the Board of
Governors or the Board of Management or any Committee without obtaining the prior approval
of the Chancellor.
(2) In the event of breach of any provisions of this Act, the Chancellor shall be entitled
at all time to immediately take remedial action by reversing all decisions taken by any
functionary or body of University and consequent upon the pursuit of such a remedial action all
such actio ns taken by the functionary or body of the university in breach of the provisions of the
Act shall be deemed to be null and void ab initio and consequently ; status quo ante shall
prevail in respect of the matter or decision in breach.
CHAPTER – V
STATUTES AND REGULATIONS
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32. Statutes.- Subject to the provisions of this Act, the Statutes may provide for all or any
matter relating to the University and staff, as given below, namely: -
(i) the procedure for transaction of business of the Authorities of the U niversity and the
composition of bodies not specified in this Act.
(ii) the operation of the permanent statutory endowment fund, University endowment
fund, the general fund and the development fund,
(iii) the terms and conditions of appointment of the Vic e-Chancellor, the Registrar 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 University;
(v) the procedure for resolving disput es between the University and its officers, Faculty
members, employees and students;
(vi) creation, abolition or restructuring of departments and faculties;
(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 freeships and scholarships;
(x) policies in respect of seats in different courses of studies and the procedure of
admission of students to such courses;
(xi) policy relating to the fee chargeable from students for various courses of studies;
(xii) institution of fellowships, scholarships, studentships, free ships, medals and prizes;
(xiii) any other matters which may be decided by the Board of Governors or required to be
provided by statutes under this Act.
33. Statutes how made.- (1) The first statutes framed by the Board of Management shall be
submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First Statutes, submitted by the Board of
Management and shall give its approval thereon with such modifications, if any, as it may deem
necessary.
(3) The University shall publish the First Statutes, as approved by the Board of Governors
in the University Notification, and thereafter, the First Statutes shall co me into force from the date of
its publication.
34. Power to amend the Statutes. - The Board of Governors may, make new or additional
Statutes or amend or repeal the statutes.
35. Regulations. - Subject to the provisions of this Act, the regulations may pro vide for all
or any of the following matters, namely:-
(i) admission of students to the University and their enrolment and continuance as such;
(ii) the courses of study to be laid down for all degrees and other academic distinctions of
the University;
(iii) the award of degrees and other academic distinctions;
(iv) the conditions of the award of fellowships, scholarships, studentships, medals and
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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 University;
(vii) the conditions of residence of the students at the University or a Constituent College;
(viii) maintenance of disc ipline among the students of the University or a Constituent
College;
(ix) all other matters as may be provided in the Statutes under the Act.
36. Regulations how made. - The regulations shall be made by the Academic Council and
approved by Board of Management.
37. Power to amend RegExcerpt shown. Open the full act in Lexace.