LexThe JAGATH UNIVERSITY ACT, 2018
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 20 OF 2018
THE JAGATH UNIVERSITY ACT, 2018
Arrengement of Section
Sections.-
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
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 Centers or Study
Centers
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
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
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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. Fixation of fee
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 difficulties
61. Power to make rules by the State Government
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STATEMENT OF OBJECTS AND REASONS
Act 20 of 2018. - Lord Udupi Krishna Educational Trust (R), has come forward to establish
private University in the State. The establishment of a private univ ersity by a well -known
organization would certainly help in spreading the quality education to the needy students.
Keeping in view the above, it is considered necessary to provide for establishment of a private
University in the name of the Jagath University by the Lord Udupi Krishna Educational Trust (R).
This private university focuses on promoting and undertaking t he advancement of University
education in General, Technical, Health, Management, Agriculture, Horticulture, Law, Life Sciences
and for the matters connected therewith or incidental thereto.
[L.A. Bill No.62 of 2018, File No. Samvyashae 53 Shasana 2017]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 20 OF 2018
(First Published in the Karnataka Gazette Extra-ordinary on the twenty first day of April 2018)
THE JAGATH UNIVERSITY ACT, 2018
(Received the assent of the Governor on the ninteenth 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 Lord Udupi Krishna Educational Trust (R) to promote and undertake the
advancement of University education in General, Technical, Health, Management, Agriculture,
Horticulture, Law, Life Sciences and for the matters connected therewith or incidental thereto.
Whereas it is expedient to establish and incorporate in the State of Karnataka a University of
unitary nature in private sector by the Lord Udupi Krishna Educational Trust (R) to promote and
undertake the advancement of University education in General, Technical, Health, Management,
Agriculture, Horticulture, Law, Life Sciences and f or the matters connected therewith or incidental
thereto for the purposes hereinafter appearing;
Be it enacted 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 the Jagath
University 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 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 or any Committees, as the case may
be, only subject to the prior written approval of t he 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 of Management of th e University as specified
in Section 24;
(e) “Chancellor”, “Vice -Chancellor”, “Pro Vice- Chancellor” means respectively the
Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;
(f) “Campus” means a campus established and maintained b y 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 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” 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 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, Council of Scientific and
Industrial Research etc., and includes the Government;
(l) “Prescribed” means prescribed by rules made by the Government under this Act;
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(m) “Principal in relation to a Constituent College” means the head of the Constituent
College and includes, where there is no Principal or in t he 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 or maintained by the University for the
purpose of co- ordinating 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 Authority” or “Sponsoring Body” in relation to this Act means Sponsoring
Trust;
(q) “Sponsoring Trust” means Lord Udupi Krishna Educational Trust (R) , registered under
the Indian Trust Act, 1982.
(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 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, Assistant 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 of Constituent College in conformity with the norms prescribed by the University Grants
Commission;
(v) "Trust" means the Lord Udupi Krishna Educational Trust registered under the Indian
Trust Act, 1982;
(w) “University” means Jagath University established and incorporated under this Act;
(x) “University Grants Commission” means the Commission established under section 4 of
the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(y) “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) Sponsoring 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
Sponsoring Trust.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of Sponsoring 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 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 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 othe r 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 sectio ns and the fee
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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 Trust; 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 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 proposal received from the Sponsoring Trust which has recommendations t o 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 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 the
concerned Trust or institution or university itself. Base d 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 Statutory Endowment Fu nd, 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 “Jagath University”.
(3) The headquarters of the University shall be at Bengaluru. The University shall have
Campuses or Regional Centers, Study Centers anywhere in Karnataka and subject to the prior
permission of the State Government and as per University Grant Commission 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 persons who may
hereafter become such officers or members, so long as they continue to hold such office or
membership, shall constitute a body corpo rate 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 acquired, 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.
(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) provided to or the benefit of the similar Universities in the State whether subject to a
change in State Policy or otherwise:
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Provided further that, the University may receive any financial support from any other
source.
6. Power to establish constituent College, additional campuses, Regional Centers or
Study Centers. - The University may have Constituent Colleges, Regional Centers, additional
campuses and Study Centers 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) to support, promote and undertake advancement of and innovation i n University
education leading up to and including post graduate, doctoral and post doctoral courses in the
Technical, Health, Management, Life sciences and allied sectors and 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 associations or other organizations, to conceptualize, design,
develop and offer specif ic educational and research programmes, deliver high quality 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 provisions for
integrated courses in Technical, Health, Management, Life sciences and other such Higher
Educational Programmes of the University and to make appropriate measures for promoting
interdisciplinary studies and research;
(v) to develop human resource centers to meet the demands of high end technical and
professional industries with research on future sustainable technologies catering to engineering
solutions and support techonology business and technology incubation;
(vi) to provide innovative system of University level education, flexible and open with reg ard
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 f ields of knowledge and placing special
emphasis on both academic as well as application oriented learning;
(vii) to develop Human Development as per norms of the University Grant Commission, the
resource centres to contribute to quality education with prior approval of the State Government;
(viii) to establish Campuses, Regional centres, study centres and constituent Colleges at
various locations in Karnataka and to contribute and develop an understanding of educational
change in technical, professional, general education and social and human development with prior
approval of the State Government;
(ix) to institute Degrees, Diplomas, Certificates and other academic distinctions like award
of credits on the basis of successful completion of academic wor k evaluated through multiple
modern methods of assessment;
(x) to 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 programmes and events;
(xi) 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;
(xii) to undertake necessary or expedient action to pursue and promote the objectives of the
University;
(xiii) 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 Centers and Study Centers in
Karnataka as may be determined by the University from time to time in the manner laid d own 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.
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(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.
(vi) to make provisions for extracurricular activities for students and employees.
(vii) to make appointments of 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 inforce 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 and 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 servi ce 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 such a manner and f or 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,
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 electronic and print med ia.
(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.
(xix) 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 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 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
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.
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(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 Vice-Chancellor;
(v) The Pro Vice-Chancellor;
(vi) Deans of faculties;
(vii) The Registrar;
(viii) The Finance Officer; and
(ix) 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 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 emine nce 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 t he
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
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sub-section (2) of section 16 of this Act;
(vi) to preapprove 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;
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in
the manner provided 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 Chancellor 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 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 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 with it, the Vice -
Chancellor may take such action as he may deems fit with the prio r 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 h is 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.
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.
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19. The Registrar. - (1) The Registrar shall b e 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 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 laid down 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 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) 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.
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 or Secretary to the State Government in the Department of
Higher Education or by his nominee not below the rank of Deputy Secretary
(iv) The Principal Secretary or Secretary to the State Government in the Department of
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 non-voting member;
(viii) One eminent educationist nominated by the University Grants 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 mee tings 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. If Sponsoring Body
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 o r one nominee of the Sponsoring Body
and in the absence of the Chancellor 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:-
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(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 RExcerpt shown. Open the full act in Lexace.