LexThe ALLIANCE UNIVERSITY ACT, 2010
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT 34 OF 2010
THE ALLIANCE UNIVERSITY ACT, 2010
Arrangement of Sections
Statement of Objects and Reasons:
Sections:
CHAPTER - I
PRELIMINARY
1. Short title 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
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed and gender
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
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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
26. The Research Council
27. Distance Education Committee
28. The Finance Committee
29. Other Authorities
30. Proceedings not invalidated on account of vacancy
31. Provisions pertaining to Agenda Matters
CHAPTER – V
STATUTES AND REGULATIONS
32. Statutes
33. Statutes how made
34. Power to amend the statutes
35. Regulations
36. Regulations how made
37. Power to amend regulations
38. Fee Regulation Committee
CHAPTER – VI
MISCELLANEOUS
39. Conditions of Service of Employees
40. Right to appeal
41. Provident fund and pension
42. Disputes as to constitution of University Authorities and bodies
43. Constitution of Committees
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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 to dissolve the University
56. Expenditure of the University during dissolution
57. Removal of difficulties
58. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act 34 of 2010.- In view of the announcement made in the budget speech for the year
2008-2009 for encouraging establishment of Privat e University, the Alliance Business School,
Bangalore which is an institution managed by Schedule Tribe Community has come forward to
establish a private university in the State. The Karnataka State Higher Education Council has
recommended for the establishment of private universi ty by this organization. It is felt that it
would certainly help in spreading the quality ed ucation to the needy students. This private
university focuses on teaching, training, in the fi elds of Business, Education and in the field of
Management. This accelerates the enhancement of gross enrolment ratio in the higher education
sector, which presently stands at 11.5% in Karnataka.
Therefore, it is considered necessary to enact a legislation for establishment of the
Alliance University.
Hence the Bill.
[L.A.Bill No.02 of 2010, File No.Samvyashae 56 Shasana 2009]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
- - - -
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KARNATAKA ACT 34 OF 2010
(First published in the Karnataka Gazette Extraordinary on the Twenty eighth day of July, 2010)
THE ALLIANCE UNIVERSITY ACT, 2010
(Received the assent of the Governor on the Twenty second day of July, 2010)
An Act to establish and incorporate in the State of Karnataka a University of Global
Standards in the private sector that would be comparable to any in the world in so far as
education, research and community service activities are concerned.
Whereas it is expedient to establish and incorporate in the State of Karnataka a University
of Global Standards in the private sector to br ing about value knowledge, by rendering quality
education accessible to all, and to set new benchmar ks in an era of increasing globalization, and
for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislatur e in the sixty first year of the Republic of
India as follows:-
CHAPTER - I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Alliance University
Act, 2010.
(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.
(This Act has come into force w.e.f.2.8.2010 by Notification No.ED 253 UNE 2010, Dated:02.08.2010.)
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University as specified in
section 25;
(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 as the case may be, only subject to the prior written approval of the
Chancellor. Consenting 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 23;
(d) “Board of Management” means the Board o f M a n a g e m e n t o f t h e U n i v e r s i t y a s
specified in section 24;
(e) “Chancellor”, “Vice-Chancellor”, and “Pro Vice-Chancellor” means respectively the
Chancellor, Vice-Chancellor and Pro Vice-Chancellor of the University;
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(f) “Campus” means a campus established, ma intained or recognized by the University,
wherever situated;
(g) “Committees” means the Nominating Committee, Finance Committee, the Distance
Education Committee, and any other committees formed by the various functionaries
of the University as the case may be;
(h) “Company” means Alliance Business School Private Limited, which is a Company and
to be registered under section 25 of th e Companies Act, 1956 or any other Company
formed and registered by the Promoters under section 25 of the Companies Act,
1956;
(i) “Constituent College” means a college or institution maintained by the University;
(j) “Distance Education” means the process of imparting education to locations away
from a classroom, building or site to another classroom, building, or site by using
video, audio, computer, multimedia broa dcasting, telecasting technologies and
communications and includes a corresponde nce course, seminar, contact program,
or a combination of any two or more such means;
(k) “Distance Education Committee” means the Distance Education Committee of the
University as specified in section 27;
(l) “Finance Committee” means the Finance Commi ttee of the University as specified in
section 28;
(m) “Government” means the Government of Karnataka;
(n) “National Accreditation Bodies” means a body established by th e Central Government
for laying down norms and co nditions for ensuring acad emic standards of higher
education, such as University Grants Commission, All India Council of Technical
Education, Medical Council of India, Pharmaceutical Council of India, Indian Council
of Agriculture Research, National Assessm ent and Accreditation Council, National
Council of Teacher Education, Distance Ed ucation Council, Council of Scientific and
Industrial Research, and includes the Government;
(o) “Prescribed” means prescribed by the State Government by ru les made under this
Act;
(p) “Principal in relation to a Constituent College” means the head of the Constituent
College and includes, where there is no Pr incipal or in the absence of a Principal
appointed, the Vice-Principal or any other person for the time being appointed to act
as Principal;
(q) “Registrar” means the Registrar of the University;
(r) “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 and
for performing such other functions as may be conferred on such centre by the Board
of Management;
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(s) “Sponsoring Authority” or “Sponsoring Bod y” in relation to this Act means the
Company;
(t) “State” means the state of Karnataka;
(u) “Statutes” and “Regulations” means respectively the Statutes and Regulations of the
University;
(v) “Study Centre” means a centre established, maintained, or recognized by the
University for the purpose of advising, counselling, or for rendering any other
assistance required by the students;
(w) “Teacher” means and includes a Distin guished Professor, Pr ofessor, Associate
Professor, Assistant Professor, or Research Associate or such other person as may be
appointed for imparting instruction or co nducting or guiding research in the
University or in a Constituent College, and includes the Principa l of the Constituent
College in conformity with the norms prescribed by the University Grants
Commission;
(x) “University Grants Commission” means th e Commission established under section 4
of the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(y) “University” means the Alliance University established and incorporated under
section 4;
(z) “Visitor” and “Pro-Visitor” means the Visito r of the University and the Pro-Visitor of
the University as specified in sections 13 and 14.
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University.- (1) The Company shall have the
right to establish the University subject to and in accordance with the provisions of this Act.
(2) The proposal to establish a University sh all be made to the State Government by the
Company (the promoters belong to the Scheduled Tribe community).
(3) The proposal shall contain th e following particulars, namely:-
(i) The objects of the University along with the details of the Company.
(ii) The extent and status of the University and the availability of land.
(iii) The nature and type of programmes of st udy 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 st udy and research proposed to be started.
(v) The campus development such as buildings, equipment and structural
amenities.
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(vi) The phased outlays of capital expendit ure for a period of five academic years
immediately following the commencement date.
(vii) The item-wise recurring expenditure, sources of finance and estimated
expenditure for each student;
(viii) The scheme for mobilizing resources and the cost of capital thereto and the
manner of repayments to each source.
(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 va rying 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 In dians 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 Company, as well as the financial resources.
(xii) The system for selection of students to the courses of study at the University;
with reserved seats to backward community.
(xiii) The status of fulfilment of such othe r 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 to examine the proposals received and
shall make recommendations to the State Government.
4. Establishment of the University.- (1) Where the State Government on considering the
recommendations of the Screening Committee and after such inquiry as it may deem necessary,
if satisfied that the Company has ability to run an University with sufficient infrastructure based
on the furnished particulars required in sub-section (3) of section 3, it may direct the Company to
establish the permanent Statutory Endowment Fund as specified in section 47.
(2) After the establishment of the Permanent Statutory Endowment Fund, the State
Government may, by notification, in the Official Gazette, accord sanction for establishment of the
University in the State by the name of “Alliance University.”
(3) The head quarters of the University sha ll be at such place, as may be decided by
the Sponsoring Body in the State. The University shall have Campuses or Regional Centres, and
Study Centres anywhere in India or overseas, subject however to the permission of the concerned
Government, if any, required.
(4) The Chancellor, the Vice-Chancellor, members of the Board of Governors,
members of the Board of Management and the Academic Council for the time being holding office
as such in the University so established, sha ll constitute a body corporate and can sue and be
sued in the name of the University.
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(5) On the establishment of the University under sub-section (2), the land and other
movable and immovable properties acquired, created, arranged, or built by the University for the
purpose of the University wherever situated 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 in the University shall not be used for any
other purpose.
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 fina ncial support including, 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 programs based support from the State Government; and
(c) provided to or for the benefit of similar Universities in the State whether subject to a
change in State Policy or otherwise.
6. Power to establish constituent college.- The University may have Constituent
Colleges, Regional Centres, and Study Centres at such places in the State as it deems fit.
7. Objects of the University.- The University shall employ a broad range of strategies to
achieve its vision, mission, and objectives as under:-
(i) provide instruction, teaching, traini ng, research, development and community
service activities in various disciplines such as Business Administration and
Management, Public Policy an d Governance, Technology, Life Sciences including
Health Sciences, Environment and Climate Change, Globalization and
Transnationalization, Issues affecting Society at large including but not limited to
gender, race, ethnicity, age, social and economic groupings, and in general to engage
in activities that have the potential to improve the quality of life for humankind;
(ii) innovate, design, and deliver high qua lity training, capacity building, skills
enhancement and development for teachers, educators, practitioners, administrators
and other professionals engage d in nation-building activities in any sector in India
and overseas;
(iii) design and develop resource centres in various states in India and overseas to
contribute to improving the overall quality of life;
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(iv) establish and operate Campuses and study centres at various locations in India and
in other countries to strengthen relations with all nations and develop a holistic
understanding of the myriad problems faci ng humanity and suggest solutions there
for;
(v) offer continuing and Distance Education programs to reach out to large numbers of
people in meaningful ways that would othe rwise be difficult for them to have access
to;
(vi) institute and Award degrees, diplomas, cert ificates and other academic distinctions
like award and transfer of credits from and to similar entities on the basis of
successful completion of rigorous acad emic work evaluated through multiple,
modern, relevant and accepted methods of assessment and evaluation;
(vii) collaborate and co-operate with other co lleges, universities, research institutions,
not-for-profit organizations, industry a ssociations, professional associations or
bodies, or other organizations in India an d Overseas to conceptualize, innovate,
design, develop, deliver, offer, evaluate and validate specific educational and
research programs, training programs, consulting assignments, and exchange
programs for students, faculty members and others;
(viii) develop and Inspire informed public opinio n on matters of national and international
importance through seminars, workshops, symposiums, discussions, conferences,
continuous education programs, community development programs, publications,
training programs, and events;
(ix) initiate and undertake programs for th e development and training of faculty,
researchers, and support staff of the University in partnership, collaboration,
cooperation, joint venture, strategic alliance or any other form of mutually beneficial
relationship with any other institution or institutions of similar vision, mission,
strategic architecture, and objectives across the world;
(x) initiate and undertake collaborative rese arch and consulting and advocacy with any
organization in India or overseas;
(xi) formulate, undertake and implement necessary or expedient action to pursue,
promote, achieve, and enhance the objectives of the University;
(xii) pursue any other worthwhile objective or objectives as may be approved by the
Government, that have the potential to improve the quality of life for all and to bring
about national development.
8. Powers of the University.- The University shall have the following powers, namely:-
(i) to establish, maintain, and recognize such Regional Centres and Study Centres as
may be determined by the University from time to time in the manner laid down by
the statutes;
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(ii) to carry out all such other activities as may be necessary or feasible in furtherance
of the objectives of the University;
(iii) to confer degrees or other academic dist inctions in the manner and under conditions
laid down in the statutes;
(iv) to institute and award fellowships, scholar ships and prizes 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 extra-curricular activities for students and employees;
(vii) to make appointments of the faculty, o fficers, and employees of the University or a
Constituent College, Regional Centre and Study Centres;
(viii) to receive voluntary donations and gifts of any kind and to acquire, hold, manage,
maintain, and dispose of any movable or immovable property, including company,
trust, and endowment properties for the purpose of the University or a Constituent
College, or a Regional Centre, or a Study Centre;
(ix) to institute and maintain halls and to re cognize places of residence for the students,
staff and faculty 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 of
such employees, including their Code of Conduct;
(xi) to create academic, administrative, and support staff and other necessary positions;
(xii) to co-operate and collaborate with othe r Universities in such a manner and for such
purposes as the University may determine from time to time;
(xiii) to provide distant education system an d the manner in which distance education in
relation to the academic programs of the University may be organized;
(xiv) to organize and conduct refresher co urses, orientation co urses, workshops,
seminars, and other programs for faculty, research associates, staff and other
employees;
(xv) to determine standards of admission to the University or a Constituent College,
Regional Centre, and Study Centre with the approval of the Academic Council;
(xvi) to make special provisions for studen ts belonging to the State of Karnataka for
admission in any course of the University or in a Constituent College, Regional
Centre or Study Centre;
(xvii) to do all such other acts or things wh ether incidental to the powers aforesaid or
not, as may be necessary to further the objects of the University;
(xviii) to establish such courses for the Bachelor’s, Master’s and Doctoral level degree
courses, whether by academic study or by research or a combination thereof, that
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would be covered by the UGC, AICTE, MCI, or other regulatory bodies, but the
University shall have the right to start diplomas, certificate courses, short-term
courses etc., in its own subjects;
(xix) to clearly set apart the academic activities of the University from the activities of
the Company;
(xx) to provide for the preparation of instru ctional materials including films, cassettes,
tapes, video cassettes, CDs, VCDs, DVDs and other media;
(xxi) to recognize examinations of, or period s of study (whether in full or in part) of
other Universities, Institutions or other plac es of Higher Learning as equivalent to
examinations or periods of study in the University and to withdraw such
recognition at any time;
(xxii) to raise, collect, subscribe and borro w with the approval of the Governing Body
whether on the security of the property of the University, or otherwise, money for
the purposes of the University;
(xxiii) to undertake any other activities conne cted with or incidental to further the
objectives of the University mentioned above.
9. University open to all classes, castes, creed and gender.- (1) The University shall
be open to all persons irrespective of class, creed, gender, ethnicity or economic background:
Provided that not less than twentyfive percent of total seats in academic programmes of
the University shall be reserved for students domiciled in the State subject to fulfilment of
admission criteria:
Provided further that, if adequate number of candidates are not available, the seats so
reserved shall be filled by candidates from General Merit.
(2) The University may make special provision for admission to students of the State of
Karnataka.
10. National Accreditation.- The University shall seek accreditation from respective
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 me mbers of the Board of Management;
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(vi) to determine the source of funds to be contributed to the University Endowment
Fund;
(vii) to determine the application and sp ending of monies by the University;
(viii) to resolve a 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 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) The Governor of Karnataka shall be the Visitor of the University.
(2) The Visitor shall, when present, 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 rela ting to the affairs of the University;
(ii) on the basis of the information received by the Visitor, if he is satisfied that
any order, proceedings, or decision taken by any authority of the University is
not in conformity with the Act, Regu lations 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 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.
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(2) The current Chairperson of the Sponsoring Body shall be the first Chancellor, who
shall hold the office of the Chancellor for life.
(3) The subsequent Chancellor shall be either the Chairperson of the Sponsoring Body or
such other person including the Director of the Sponsoring Body, at the relevant time, when such
an appointment is being considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold office as determined by the
Sponsoring Body.
(5) The Chancellor shall have such po wers 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 Univ ersity in the absence of the Visitor or Pro-
Visitor;
(iii) To function as a member and the Chai rperson of the Board of Governors of the
University and also attend all the meetings of the Board of Governors;
(iv) To appoint or re-appoint or terminate th e 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
section 16(2) 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, the Distance Education Committee, 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 conflic ts 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 functionaries
or body or bodies and any other functionary or body of the University, then the issue shall be
referred to the Chancellor and the decision of th e 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, on
such terms and conditions as may be laid do wn by the Statutes from among three persons
recommended by the Nomination Committee constituted in accordance with the provisions of
sub-section (2).
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(2) The Nomination Committee referred to in sub- section (1) shall consist of the following
persons:-
(a) One person nominated by the Chancellor;
(b) Two nominees of the Board of Govern ors, one of whom shall be nominated as
the Convenor of the Committee by the Board of Governors;
(c) The committee shall, on the basis of merit, prepare a panel of names of 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.
(3) The Vice-Chancellor shall be th e 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.
(4) Where any matter other than the appointment of a teacher is of urgent nature requiring
immediate action and the same could not be i mmediately 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 deem fit with the prior 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.
(6) The Chancellor is empowered to re move the Vice-Chancellor with the approval of the
Board of Management after following the principles of natural justice and after providing an
opportunity to present his / her case including for termination on disciplinary grounds.
(7) The Vice-Chancellor shall preside over the Convocation of the University in the absence
of the Visitor, Pro-Visitor and the Chancellor.
17. The Pro-Vice-Chancellor.- The Vice-Chancellor shall appoint Pro-Vice-Chancellors,
not exceeding three in number, 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 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 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 Vice-Chancellor with the
written approval of the Chancellor in such a ma nner and on such terms and conditions as may
be laid down by Statutes.
(2) All contracts as defined in the rules 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 prescribed or may
be required from time to time, by the Chancellor or the Vice-Chancellor.
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(4) The Registrar shall be responsible fo r the due custody of the records and the common
seal of the University and shall be bound to place before the Chan cellor, the Vice-Chancellor, or
any other authority, all such information and documents as demanded.
20. The Finance Officer.- The Finance Officer shall be a chartered accountant or
possess an equivalent degree and shall be appointed by the Vice-Chancellor with the written
approval of the Chancellor in such manner and shall exercise such powers and perform such
other duties as may be laid down by Statutes.
21. Other Officers: The manner of appointment, terms, and conditions of service and
powers and duties of the other officers of the Un iversity shall be such as may be laid down by
Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
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 Council;
(v) Distance Education Committee;
(vi) The Finance Committee; and
(vii) Such other 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
Department - Member
(iv) One eminent educationist and academician
preferably a woman from the panel of names
to be recommended by the Visitor - Member
(v) Three persons each of whom may be
nominated by the Sponsoring Body - Member
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(vi) One eminent educationist nominee
of the University Grants Commission - Member
(2) The Registrar and Pro-Vice-Chancellor sh all always be non-voting invitees on the
Board of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of
members, other than two Government nominees, re newal and removal, terms of office 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 sponsoring body and where the sponsoring body
has not nominated any nominees, then by the Vice-Chancellor.
(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 one nominee of the Sponsoring
Body and in the absence of the Chancellor or on e nominee of the Sponsoring Body, the Vice-
Chancellor shall always be necessary to form the quorum for any meeting of the Board of
Governors.
(6) No resolution shall be passed or decision be taken by the Board of Governors at their
meeting, in respect of any Agenda Matters except pursuant to an affirmative vote by the
Chancellor in favour of the Agenda Matter.
(7) In the event of a conflict of opinion at a meeting of the Board of Governors, then the
issue shall be referred to the Sponsoring Body and the decision of the Sponsoring Body in respect
of such issue shall be final and binding on the University.
(8) The Board of Governors shall be the Pr incipal 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 the decisions of the other author ities 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 take such decisions and steps as are found desirable for effectively carrying out
the objects of the University.
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(9) The Board of Governors shall meet at such time and place as laid down by the
Statutes.
24. The Board of Management.- (1) The Board of Management shall consist of the
following, namely:-
(i) The Vice-Chancellor
(ii) The Pro-Vice-Chancellor
(iii) The Registrar
(iv) Two nominees of the sponsoring body
(v) 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
Registrar shall be the Secretary of the Board of Management.
(3) The powers and functions of the Board of Management shall be such as may be
specified by the Statute.
(4) All meetings of the Board 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.
(5) In the event of a conflict of opinion at a meeting of the Board of Management, 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.
25. The Academic Council.- (1) The Academic Council sha ll consist of the following,
namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro-Vice-Chancellor - Member
(iii) The Registrar - Secretary
(iv) Such other person as may be specified in the Statutes.
(2) The Academic Council shall be the princi pal 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 Council.- (1) The Research Council shall be the principal Research
Committee of the University and shall provide the larger holistic vision of the kind of research to
be undertaken by the Un iversity, including prioritization of the research areas. The Research
Council shall, subject to the provisions of this Act, the Statutes, Regulations, and the Rules, co-
ordinate and exercise general supervision over the Research Policies of the University.
(2) The Research Council shall co nsist of the following, namely:-
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(i) The Vice-Chancellor - Chairperson
(ii) The Pro-Vice-Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Deans of all faculties - Members
(v) Such other members as may be specified in the Statutes.
27. Distance Education Committee.- (1) The Distance Education Committee shall be
the principal body in the University driving Distance Learning Initiatives including the associated
research work to reach out to a larger learner community who may or may not come to the main
campus. The Distance Education Committee shall, subject to the provisions of this Act, the
Statutes, Regulations and the Rules, co-ordinate and exercise general supervision over the
Distance Learning programmes / policies of the University.
(2) The Distance Education Committee shall consist of the following, namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro-Vice-Chancellor - Member
(iii) The Registrar - Secretary
(iv) 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
(iii) The Registrar - Member
(iv) The Finance Officer - Secretary
(v) One nominee of the Sponsoring Body - Member
(vi) 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 th e 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 in the Statutes.
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 Matter shall be either
included in the Agenda or taken up for discussion and decided upon, in th e meeting of the Board
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of Governors or the Board of Management or any other Committees without obtaining the prior
written approval of the Chancellor.
(2) In the event of breach, the Chancellor shall be entitled to at all times to immediately
take remedial action by reversin g all decisions taken by any functionary or functionaries or body
or bodies of the University in breach of the provisions of the Act and consequent upon the
pursuit of such a remedial action all such actions taken by the functionary or functionaries or
body or bodies of the University in breach of the provisions of the Act shall be deemed to be null
and void, ab initio and consequent ly the status quo ante shall prevail in respect of the matter or
decision in breach.
CHAPTER – V
STATUTES AND REGULATIONS
32. Statutes.- Subject to the provisions of this Act, the Statutes may provide for any
matter relating to the University and staff, as given below, namely:-
(i) The procedure for the transaction of busi ness of the Authorities of the University
and the Composition of the bodies not specified in this Act;
(ii) The operation of the permanent statutor y endowment fund, University endowment
fund, the general fund and the development fund;
(iii) The terms and conditions of appointment of the Vice-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 disputes 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 and institutions of higher
learning;
(viii) The procedure for conferment of honorary degrees;
(ix) Provisions regarding grant of scholarships and free ships;
(x) The number of seats in different co urses of studies and the procedure for
admission of students to such courses;
(xi) The fee chargeable from studen ts for various courses of studies;
(xii) Institution of fellowships, scholarship s, studentships, free ships, medals, and
prizes;
(xiii) Procedure for creation and abolition of posts;
(xiv) Other matters which may be prescribed.
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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) Where the Board of Governors fails to take any decision with respect to the approval of
the statutes within a period of three months, it shall be deemed to have been approved by the
Visitor.
(4) The University shall publish the First Statutes, as approved by the Board of
Governors, in the University Notification, and thereafter, the First Statutes shall come into force
from the date of their 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 provide 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 for the award of fellows hips, scholarships, studentships, medals,
and prizes;
(v) The conduct of examinations and the conditions and mode of appointment and
duties of examining bodies, examiners, invigilators, tabulators, and moderators;
(vi) The fee to be charged for admission to the examinations, degrees, and other
academic distinctions of the University;
(vii) The conditions of residence of the stud ents at the University or a Constituent
College;
(viii) Maintenance of Discipline among the stud ents 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 the Board of Management.
37. Power to amend regulations.- The Academic Council may, with the approval of the
Board of Management, make new or additional regulations or amend or repeal the regulations.
38. Fee Regulation Committee.- (1) There shall be a Fee Regulation Committee
constituted by the Board of Governors which shall consist of the Principal Secretary/Secretary to
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Government incharge of Higher Education or his nominee as a member and the Chancellor, as
Chairman of the Committee and three other members nominaExcerpt shown. Open the full act in Lexace.