LexThe SRI SATHYA SAI UNIVERSITY FOR HUMAN EXCELLENCE ACT, 2018
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KARNATAKA ACT NO. 17 OF 2018
SRI SATHYA SAI UNIVERSITY FOR HUMAN EXCELLENCE ACT, 2018
Arrengment of Sections
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 or Centre, 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 Pro-Chancellor
17. The Vice-Chancellor
18. Deans of Faculty
19. The Registrar (Administration)
20. The Registrar (Evaluation)
21. The Finance Officer
22. Other Officers
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University
24. The Board of Governors and its Powers
25. The Board of Management
26. The Academic Council
27. The Research and Innovation Council
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28. The Finance Committee
29. Other Authorities
30. Disqualification for Membership of an Authority or a Body
31. Proceedings not invalidated on Account of Vacancy
32. Provisions pertaining to Agenda Matters
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes
34. Statutes How Made
35. Power to amend the Statutes
36. Regulations
37. Regulations how made
38. Power to amend regulations
39. Fixation of fee
CHAPTER – VI
MISCELLANEOUS
40. Conditions of Service of Employees
41. Right to Appeal
42. Provident or Pension Fund
43. Disputes as to Constitution of University Authorities and Bodies
44. Constitution of Committees
45. Filling of casual vacancies
46. Protection of action taken in good Faith
47. Transitional Provisions
48. Permanent Statutory Endowment Funds
49. University Endowment Fund
50. General Fund
51. Development Fund
52. Maintenance of Funds
53. Annual Report
54. Accounts and Audit
55. Mode of Proof of University Record
56. Power of State Government to Issue Directions
57. Penalties
58. Power to Enter and Inspect
59. Power to Give Direction for Dissolution of the University
60. Expenditure of the University during Dissolution
61. Removal of Difficulties
62. Power to make rules by the State Government
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STATEMENT OF OBJECTS AND REASONS
Prashanthi Balamandira Trust (R), North Extension, Chikkaballapura (Taluk & Dist) has
come forward to establish private University in the State. The establishment of a private university
by a well -known organization would certainly help in spreading the qu ality education to the needy
students.
Keeping in view the above, it is considered necessary to provide for establishment of a private
non-affiliating unitary University in the name “Sri Sathya Sai University for Human Excellence” by
the Prashanthi Balamandira Trust (R), North Extension, Chikkaballapura (Taluk & District) with
headquarters at Navanihal village, Kamalapura, Kalaburgi.
This private university focuses on Degree, Post Graduate, Doctoral, Post Doctoral courses in
Arts, Literature, Languages, Humanities, Commerce, Education, Philosophy, Science, Engineering
and Technology, Management, Law, Music, Life, Yoga and Health Sciences, Physical and Allied
Science Courses to make provisions for research, advancement and dissemination of knowledge,
including consultancy for the matters connected therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No.57 of 2018, File No. Samvyashae 04 Shasana 2018]
[entry 25 of List III of the Seventh Schedule to the Constitution of India]
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KARNATAKA ACT NO. 17 OF 2018
(First Published in the Karnataka Gazette Extra-ordinary on the twenty first day of April, 2018)
SRI SATHYA SAI UNIVERSITY FOR HUMAN EXCELLENCE ACT, 2018
(Received the assent of the Governor on the nineteenth day of April, 2018
An Act to establish and incorporate in the State of Karnataka a University of unitary nature
in private sector by the Prashanthi Balamandira Trust®, North Extension, Chikkaballapura (Taluk
& Dist) to promote and undertake the advancement of and innovation in Univer sity Education
leading up to and including Degree, Post Graduate, Doctoral, Post Doctoral and other courses in
Arts, Literature, Languages, Humanities, Commerce, Education, Philosophy, Science, Engineering
and Technology, Management, Law, Music, Life, Yoga and Health Sciences, Physical and Allied
Science Courses to make provisions for research, advancement and dissemination of knowledge,
including consultancy and the matters connercted therewith or incidental thereto.
Whereas it is expedient to establish an d incorporate in the State of Karnataka an University
of unitary nature in private sector by the Prashanthi Balamandira Trust®, North Extension,
Chikkaballapura (Taluk & Dist) to promote and undertake the advancement of and innovation in
University Educat ion leading up to and including Degree, Post Graduate, Doctoral, Post Doctoral
and other courses in Arts, Literature, Languages, Humanities, Commerce, Education, Philosophy,
Science, Engineering and Technology, Management, Law, Music, Life, Yoga and Health Sciences,
Physical and Allied Science Courses and to make provisions for research, advancement and
dissemination of knowledge, including consultancy and the matters connected therewith or
incidental thereto for the purposes hereinafter appearing;
Be it en acted by the Karnataka State Legislature in the sixty ninth year of the Republic of
India as follows:-
CHAPTER-I
PRELIMINARY
1. Short Title, Extent and Commencement. – (1) This Act may be called Sri Sathya Sai
University for Human Excellence Act, 2018.
(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.
2. Definitions.– In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University as specified in
section 26;
(b) “Agenda Matters” means all the matters and businesses 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 Academic Council or other Authorities of the University or any
Committees, as the case may be, only subject to the prior written approval of the
Chancellor, consentin g to the passing of such matters and businesses at such a
meeting;
(c) “Board of Governors” means the Board of Governors of the University as specified in
section 24;
(d) “Board of Management” means the Board of Management of the University as
specified in section 25;
(e) “Chancellor”, “Pro Chancellor”, “Vice -Chancellor” means respectively the Chancellor,
Pro Chancellor and Vice Chancellor of the University;
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(f) “Campus” means campuses established and maintained by the University situated
within the State;
(g) “Committees” means the committees formed under this Act or by the various
functionaries of the University as the case may be and includes the Nomination
Committee, the Finance Committee and such other committees;
(h) “Constituent Coll ege” means a Colleges or Centres or Institutions established and
maintained by the University;
(i) “Finance Committee” means the Finance Committee of the University as specified in
Section 28;
(j) “Government” means the Government of Karnataka;
(k) “National 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 for Technical
Education, N ational Council for Teacher Education, Medical Council of India,
Pharmacy Council of India, National Assessment and Accreditation Council, Indian
Council of Agriculture Research, Council of Scientific and Industrial Research, Bar
Council of India etc., and includes the Government;
(l) “Prescribed” means prescribed by rules made by the Government under this Act;
(m) “Principal or Director in relation to a Constituent College or Centre” means the head
of the Constituent College or Centre and includes, w here there is no Principal or
Director in the absence of a Principal or Director appointed, the Vice -Principal or
Joint Director, any other person for the time being appointed to act as Principal or
Director ;
(n) “Registrar” means the Registrar of the University;
(o) “Regional Centre” means a centre established or maintained by the University for the
purpose of coordinating and supervising the work of Study Centres in any region
within the state and for performing such other functions as may be conf erred on
such centre by the Board of Management;
(p) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act means
Sponsoring Trust;
(q) “Trust” means the Prashanthi Balamandira Trust®, North Extension,
Chikkaballapura (Taluk & Dist) Registered under the Registration Act, 1908;
(r) “State” means State of Karnataka;
(s) “Statutes” and “Regulations” means respectively the Statutes and Regulations of the
University made under this Act;
(t) “Study Centre” means a centre within the st ate established and maintained by the
University for the purpose of advising, counseling or for rendering any other
assistance required by the students in the context of the education;
(u) “Teacher” means and includes a Professor, Associate Professor, A ssistant Professor,
Reader 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 or Director of Constituent College in conf ormity
with the norms specified by the University Grants Commission;
(v) “University” means Sri Sathya Sai University for Human Excellence established and
incorporated under this Act;
(w) “University Grants Commission” means the Commission establishe d under Section 4
of the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(x) “Visitor” means the visitor of the University as specified in Section-13.
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CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the Establishment of the University. – (1) Sponsoring Society 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 Society.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of Society;
(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 development such as buildings, equipment and structural
amenities;
(vi) the phased outlays of capital expenditure for a period of five academic years
immediately following the commencement date;
(vii) the item -wise recurring expenditure, sources of fin ance and estimated
expenditure for each student;
(viii) the scheme for mobilizing resources and the cost of capital thereto and the
manner of repayments to each source;
(ix) the scheme of generation of funds internally through the recovery of fee from
students, revenues anticipated from consultancy and other activities relating
to the objects of the University and other anticipated incomes;
(x) the details of expenditure on unit cost, the extent of concessions or rebates in
fee, freeship and scholarship for students belonging to economically
weaker sections and the fee structure indicating varying rate 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 Sponsoring Society; as well as the financial resources;
(xii) the system for selection of students to the courses of study at the University;
and
(xiii) status of fulfillment of such other conditions as may be required by the State
Government to be fulfilled before the establishment of the University.
(4) A Screening Committee sh all be constituted by the State Government consisting of
three members who are Ex -officio members of Karnataka State Higher Education Council to
examine the proposal received from the Sponsoring Society which has to make
recommendations to the State Government for establishment of the University.
4. Establishment of the University.- (1) Where the State Government, after considering the
recommendations of the screening Committee and holding such inquiry as it may deem necessary,
is satisfied that,-
(i) the Society has ability to run a University with sufficient Infrastructure.
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(ii) the Society 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 Mahan agara
Palike;
(b) forty acres of land if it is outside the limits of Bruhat Bangalore Mahanagara
Palike but within Bangalore Metropolitan Region Development Authority Area;
(c) Not less than fifty 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
the concerned Society or Trust or foundation or institution or 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 48.
(2) After the establishment of the Permanent Statutory Endowment Fund, the State
Government may, by notificati on, in the official Gazette, accord sanction for establishment of the
University of Unitary nature in the State by the name of “Sri Sathya Sai University for Human
Excellence”.
(3) The headquarters of the University shall be at Navanihal Village, Kamalapur a, Kalaburgi.
The University shall have Campuses or Regional and Study Centre’s anywhere in Karnataka after
five years of establishment of the University subject to the prior permission of the State Government
and as per UGC norms.
(4) The First Chancellor, the First Pro-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 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 acq uired, created, arranged or built by Sponsoring 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 (Administration).
(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 non -profit
making organisation 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 programmes receiving support from the State Government; or
(c) For the benefit of the similar Universities in the State whether subject to a change in
State Policy or otherwise;
Provided further that, the Un iversity may receive any financial support from any other
source.
6. Power to Establish Constituent College or Centre, Additional Campuses, Regional
Centres or Study Centres. - The University may have Constituent Colleges, Regional Centres,
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additional campuses, Centres 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 o f the University. - The University shall employ a broad range of strategies to
achieve its vision and objectives,-
(i) to support, promote and undertake advancement of and innovation in University
education leading up to and including Degree, Post Graduate, Doctoral, Post Doctoral
courses in Arts, Literature, Languages, Humanities, Commerce, Education,
Philosophy, Science, Engineering and Technology, Management, Law, Music, Life,
Yoga and Health Sciences, Physical and Allied Science Courses to make provisions for
research, advancement and dissemination of knowledge, including consultancy in
these fields;
(ii) to collaborate with any other universities, research institutions, non -profit
organizations, industry associations, professional associatio ns or other organizations,
to conceptualize, design, develop and offer specific educational and research
programmes, training programmes and exchange programmes for students, faculty
members and others;
(iii) to undertake collaborative research and advocacy with any organizations with prior
approval of the State Government;
(iv) to disseminate and advance knowledge by providing instructional and research
facilities in such branches of learning as it may deem fit and in particular, to make
special provisi ons for integrated courses in proposed area and other such Higher
Educational Programmes of the University and to make appropriate measures for
promoting interdisciplinary studies and research;
(v) to provide innovative system of University level educat ion, flexible and open with
regard to methods and places of learning, combination of courses eligibility for
enrolment, age of entry, conduct of examinations and operation of programmes with
a view to promoting access and equity in higher learning besides encouraging
excellence in new fields of knowledge and placing special emphasis on both academic
as well as application oriented learning;
(vi) to develop resource centers to contribute to quality education with prior approval of
State Government;
(vii) to establish Campuses, Regional Centers, Centers, Study Centers and Constituent
Colleges at various locations in Karnataka after five years of establishment of the
University and to contribute and develop an understanding of educational change in
technical, professional, general education and social and human development with
prior approval of Government;
(viii) to institute degrees, diplomas, certificates and other academic distinctions like award
of credits on the basis of successful completion of acad emic work evaluated through
multiple modern methods of assessment;
(ix) to disseminate knowledge and develop a public debate on issues of education and
allied development fields through seminars, conferences, executive education
programmes, community deve lopment programmes, publications and training
programmes and events;
(x) 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;
(xi) to undertake necessary or expedient action to pursue and promote the objectives of
the University;
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(xii) to pursue any objectives as may be approved by the Government for the
enhancement of education and other development sectors in India.
8. Powers of the University.- The University shall have the following powers, namely:-
(i) to establish and maintain such Campuses, Regional Centres and Study Centres in
Karnataka after five years from the date of establishment of the University 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 necessary or feasible in furtherance of
the object of the University.
(iii) to confer degrees or other academic distinctions in the manner and under conditions
lay down in the Statutes.
(iv) to institute and award fellowships, scholarships and prizes, awards, medals etc., in
accordance with the Statutes.
(v) to demand and receive such fees, bills, invoices and collect charges as may be fixed
by the Statutes or rules, as the case may be.
(vi) to make provisions for extracurricular activities for students and employees.
(vii) to make appointments o f the Faculty, officers and employees of the University or a
Constituent College, Campuses, Regional Centers, Study Centers.
(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 Centre or a Campus and
Regional Centre.
(ix) to institute and maintain hoste ls and to recognize places of residence for students of
the University or a Constituent College or a Centre.
(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 of
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 suc h 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 admission to the University or a Constituent College,
Centers, Regional Centers, Study Centers 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 electro nic and
print media.
(xviii) to raise, collect, subscribe and borrow money with the approval of the Board of
Governors whether on the security of the property of the University, for the purposes
of the University.
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(xix) to acquire, takeover, and run the management of any other educational institution
with the prior approval of the State Government.
(xx) to acquire properties with the prior approval of the Board of Management.
(xxi) to undertake any other activities connected with or incidental to above objectives of
the University.
9. University Open to All Classes, Castes, Creed, Gender or Nation. - The University
admissions shall be open to all persons irrespective of caste, class, creed, gender or nation. 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 university shall be
reserved for the students of Karnataka State and admissions shall be made through a Common
Entrance Examination conducted by the Central Government or State Government agency, as the
case maybe 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
seats 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
this University 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 Cha ncellor and Pro
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,
namely:-
(i) The Visitor;
(ii) The Pro-Visitor;
(iii) The Chancellor;
(iv) The Pro-Chancellor;
(v) The Vice-Chancellor;
(vi) The Deans of Faculty;
(vii) The Registrar (Administration);
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(viii) The Registrar (Evaluation);
(ix) The Finance Officer; and
(x) 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
University and the visitor may offer suggestions for the improvement of the functioning of the
University.
(2) The Visitor shall preside at the convocation of the University for conferring degrees and
diplomas.
(3) The Visitor shall have the following powers, namely:-
(i) to call for any paper or information relating to the affairs of the University;
(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 authority of the
University is not in conformity with the Act, Regulations, or Rules, he may
issue such directions as he may deem fit in the interest of the University and
the directions so issued shall be complied with by all the concerned.
14. The Pro -Visitor.- (1) The Hon'ble Minister for Higher Education, Government of
Karnataka shall be the Pro-Visitor of the University.
(2) The Pro- Visitor shall, when the Visitor is absent, preside at the Convocation of the
University for conferring degrees and diplomas.
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring Authority.
(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 one of 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 Vice Chancellor, the Registrar
(Administration), the Registrar (Evaluation), the Finance Officer and the Deans;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first 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;
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors)
in the manner provided in this Act.
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(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 Chancellor and the
decision of the Chancellor in respect of such issue shall be final and binding on the University.
16. The Pro-Chancellor.- (1) The Pro-chancellor shall be Appointed by the Sponsoring Body
who is a person of eminence in the field of Education, Science, Culture or Public Life.
(2) The Pro- Chancellor shall exercise all powers of the Chancellor in his absence or shall
exercise the powers as entrusted by the Chancellor or perform such duties as may be laid down by
the Statutes.
(3) The Pro- chancellor shall chair all the Committees, meetings and convocations in the
absence of the chancellor.
(4) The services of the Pro -Chancellor may be terminated by the Chancellor at any point of
time as he deems fit.
17. The Vice-Chancellor.- (1) The Vice-Chancellor shall be appointed by the Chancellor for a
term of three years subject to other terms and conditions as may be laid down by the Statutes from
among three persons recommended by the Nomination Committee constituted in accordance with the
provisions of sub-section (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 exer cise general supervision and control over the affairs of the University and
give effect to the decisions of the authorities of the University.
Provided that, where any matter, other than the appointment of a Teacher is of urgent nature
requiring immediate action and the same could not be immediately dealt with by any officer or the
authority or other body of the University empowered by or under this Act to deal with it, the Vice -
Chancellor may take such action as he may deems fit with the prior written app roval 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 decisi on 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 natural justice and after providing an
opportunity to present his case including for termination on disciplinary grounds.
(7) The Vice -Chancellor shall preside at the convocation of the University in the absence of
the Visitor, Pro-Visitor and the Chancellor.
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18. Deans of Faculty. - Deans of faculty 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 (Administration). - (1) The Registrar (Administration) shall be app ointed
by the Chancellor in such manner and on such terms and conditions as may be laid down by the
Statutes.
(2) All contracts as defined in statutes shall be entered into and signed by the Registrar on
behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the University and
shall exercise such other powers and perform such other duties as may conferred by the statutes or
may be required from time to time, by the Chancellor or the Vice-Chancellor.
(4) The Re gistrar 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 or the Vice- Chancellor or
any other authority, all such information and documents as demanded.
20. The Registrar (Evaluation). - (1) The Registrar (Evaluation) shall be appointed by the
Chancellor in such manner and on such terms and conditions as may be laid down by the Statutes.
(2) The Registrar (Evaluation) shall be responsible for conduct of examinatio ns of the
University from time to time as defined in Statutes.
(3) The Registrar (Evaluation) shall have the power to authenticate Examination related
records on behalf of the University and shall exercise such other powers and perform such other
duties as may conferred by the statutes or may be required from time to time, by the Chancellor or
the Pro Chancellor or the Vice-Chancellor.
(4) The Registrar (Evaluation) shall be responsible for the due custody of the Examination
related records, degrees, cert ificates and the common seal of the University and shall be bound to
place before the Chancellor or the Vice- Chancellor or any other authority, all such information and
documents as demanded.
21. The Finance Officer. - The Finance Officer shall be appointed by the Vice- Chancellor
with the written approval of the Chancellor in such manner and he shall exercise such powers and
perform such duties as may be laid down by the Statutes.
22. Other Officers. - The manner of appointment, terms and conditions of servi ce and
powers and duties of the other officers of the University shall be such as may be specified by
Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University.- The following shall be the authorities of the University,
namely:-
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) The Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to be the authorities of the
University.
24. The Board of Governors and its Powers. – (1) The Board of Governors shall consist of
the following, namely:-
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(i) The Chancellor – Chairperson
(ii) The Pro-Chancellor – Member
(iii) The Vice-Chancellor – Member
(iv) The Registrar (Administration)
(v) The Registrar (Evaluation)
(vi) The Principal Secretary /Secretary to the State Government in the Department of
Higher Education or by his nominee not below the rank of Deputy Secretary
(vii) The Principal Secretary/Secretary to the State Government in the Department of
Medical Education or his nominee not below the rank of Deputy Secretary
(viii) One expert from the field of Management or Education or Finance or any other
specialized sector to be nominated by the State Government.
(ix) Three persons nominated by the Sponsoring Body of whom one shall be a woman;
(x) One eminent educationist nominated by the University Grants Commission
(2) The Registrar (Administration) shall be the 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 or
Pro-Chancellor and in their absence by any one of the nominees of the Chancellor. If
Chancellor has not nominated any person to Chair such a meeting, members present in the
meeting shall elect the Chairperson for that meeting only from among themselves by a simple
majority.
(5) Quorum for all meetings of the Board of Governors shall be three members attending and
voting at such meeting.
Provided that the presence of either the Chancellor or Pro chancellor or one nominee of the
Sponsoring Body and in the absence of the Ch ancellor or one nominee of Sponsoring Body, the Vice
Chancellor, shall always be necessary to form the quorum for any meeting of the Board of
Governors.
(6) The Board of Governors shall be the Principal Governing Body of the University and shall
have the following powers, namely:-
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) to review decisions of the other authorities of the University if they are not in
conformity with the 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 Rules;
(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, mee t at least three times a year.
(8) The Board of Governors shall meet at such time and place as may be specified by
Statute.
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25. The Board of Management. – The Board of Management shall consist of the following,
namely:-
(i) The Vice Chancellor;
(ii) The Registrar (Administration);
(iii) The Registrar (Evaluation);
(iv) The Finance Officer;
(v) Two nominees of the Sponsoring Body;
(vi) Two Deans of the faculties as nominated by the Vice Chancellor.
(2) The Vice Chancellor shall be the Chairperson of the Board of Management and the Reg istrar
(Administration) 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 meeting of the Board of Management, the issue shall
be referred to the Chancellor and the decision of the Chancellor in respect of such issue shall be
final and binding on the University.
26. The Academic Council.- (1) The Academic Council shall consist of the following, namely:-
(i) The Vice-Chancellor – Chairperson
(ii) The Registrar (Administration) – Member
(iii) The Registrar (Evaluation) – Secretary
(iv) The Deans of all the Faculties – Members
(v) 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 an d the Rules, co -ordinate and
exercise general supervision over the academic policies of the University.
27. The Research and Innovation Council. - (1) Research and Innovation Council shall be
the Principal Research and Innovation Committee of the University and shall provide the larger
holistic vision of the kind of research to be undertaken by the University, including prioritization of
the research areas. Research and Innovation Council shall, subject to the provisions of this Act, the
Statutes, Regulatio ns and the Rules, co -ordinate and exercise general supervision over the
Innovation and Research policies of the University.
(2) The Research and Innovation Council shall consist of the following, namely:-
(i) The Vice-Chancellor – Chairperson
(ii) The Registrar (Administration) – Member
(iii) The Registrar (Evaluation) – Member
(iv) The Dean of Research & Innovation – Secretary
(v) The HODs of Research & Innovation - Members
(vi) Deans of all Faculties - Members; and
(vii) Such other members as may be specified in the Statutes.
28. 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
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(iii) The Registrar (Administration) – Member
(iv) The Registrar (Evaluation) – Member
(v) The Finance Officer – Secretary
(vi) One nominee of the Sponsoring Body – Member ; and
(vii) Such other members as may be specified in the statutes
(2) The Finance Committee shall be the principal financial body of the University to take care
of financial matters and shall, subject to the provisions of this Act, Rules and Statutes co -ordinate
and exercise general supervision over the financial matters of the University.
29. Other Authorities.- The constitution, powers and functions of the other authorities of
the University shall be such as may be specified by the statutes.
30. Disqualification for Membership of an Authority or a Body .- A person shall be
disqualified for being a member of any of the authorities of bodies of the University, if he /
she;
(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 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 was to form an opinion in writing that a
Member of any of the authorities or bodies is unfit to hold the post.
31. 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.
32. Provisions pertaining to Agenda Matters. - (1) No Agenda Matter shall be either
included in the Agenda for or taken up for discussion and decided in, the meeting of the Board of
Governors or the Board of Management or any Committees withoutExcerpt shown. Open the full act in Lexace.