LexThe DAYANANDA SAGARA UNIVERSITY ACT, 2012
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 20 OF 2013
DAYANANDA SAGARA UNIVERSITY ACT, 2012
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University
4. Establishment of the University
5. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional Centres or Study
Centres
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. National Accreditation
11. Powers of the sponsoring body
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Visitor
14. The Pro-Visitor
15. The Chancellor
16. The Vice-Chancellor
17. The Pro Vice-Chancellor
18. Deans of Faculties
19. The Registrar
20. The Finance Officer
21. Other Officers
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University
23. The Board of Gov ernors and its powers
24. The Board of Management
25. The Academic Council
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26. The Research and Innovation Council
27. The Finance Committee
28. Other Authorities
29. Disqualification for membership of an Authority or Body
30. Proceedings not invalidated on account of Vacancy
31. Provisions pertaining to Agenda Matters
CHAPATER – V
STATUTES AND REGULATIONS
32. Statutes
33. Statutes how made
34. Regulations
35. Regulations how made
36. Power to amend Regulations
37. Powe r to amend Regulations
38. Fee Regulation Committee
CHAPTER - VI
MISCELLANEOUS
39. Conditions of service of employees
40. Right to appeal
41. Provident or pension fund
42. Disputes as to constitution of University authorities and bodies
43. Constitution of Committees
44. Filling of casual vacancies
45. Protection of action taken in good faith
46. Transitional provisions
47. Permanent Statutory Endowment Fund
48. University Endowment Fund
49. General Fund
50. Development fund
51. Maintenance of funds
52. Annual Report
53. Account and audit
54. Mode of proof of University record
55. Power of State Government to issue directions
56. Penalties
57. Power to enter and inspect
58. Power to give direction for dissolution of the University
59. Expenditure of the University during dissolution
60. Removal of difficulties
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61. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act No.20 of 2013. - The Mahatma Gandhi Vidya Peetha Trust have come forward to
establish private University in the State. The establishment of a private university by a wel -known
organization would certainly help in spreading the quality education to the needy students. This also
accelerates the enhancement of gross enrolment ratio in the higher education sector which presentl y
stands at 11.5% in Karnataka.
Keeping in view the above, it is considered necessary to provide for establishment of
Dayananda Sagar University.
This private university focuses on teaching, training, research and development in the fields of
Life Sciences, IT, all branches of Engineering, Architecture, Management, Health Care Education to
enclude: Medicine, Dentistry, Pharmacy, Physiotherapy, Nursing, Allied Health and allied sectors and
for the matters connected therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No.33 of 2012, File No. Samvyashae 44 Shasana 2012]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
---
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KARNATAKA ACT NO. 20 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the
Twenty sevehuhnth day of February, 2013)
DAYANANDA SAGARA UNIVERSITY ACT, 2012
(Received the assent of the Governor on the Twenty fifth day of February, 2013)
An Act to establish and incorporate in the State of Karnataka a University of unit ary in nature
in private sector by the Mahatma Gandhi Vidya Peetha Trust to promote and undertake the
advancement of applied University education in Life Sciences, Information Technology, all branches
of Engineering, Architecture, Management, Health Care E ducation to include Medicine, Dentistry,
Pharmacy, Physiotherapy, Nursing, Allied Health and allied sectors and for the matters connected
therewith or incidental thereto.
Whereas it is expedient to establish and incorporate in the State of Karnataka a Uni versity of
unitary in nature in private sector by the Mahatma Gandhi Vidya Peetha Trust to promote and
undertake the advancement of applied University Education in Life Sciences, Information
Technology, all branches of Engineering, Architecture, Management , Health Care Education to
include Medicine, Dentistry, Pharmacy, Physiotherapy, Nursing, Allied Health and allied sectors and
for the matters connected therewith or incidental thereto for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty third year of the Republic of India
as follows:-
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement. - (1) This Act may be called the Dayananda
Sagar University Act, 2012.
(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 came into force w.e.f. 16.05.2014. by Notification No.Er 95 AiÀÄÄDgï¹ 2014, Dated:16.05.2014.
(See the text of the notification at the end of the Act)
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 business to be designated in the
Statutes each of which can be either included in the Agenda or be taken up
for discussion and decision at a meeting of the Board of Governors or the
Board of Management or any Committees, as the case may be, only subject
to the prior written approval of the Chancellor, consenting to the passing of
such matters and business at such a meeting;
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(c) "Board of Governors" means the Board of Governors of the University as
specified in section 23;
(d) "Board of Management" means the Board of Management of the University as
specified in section 24;
(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, maintained by the University,
wherever situated;
(g) "Committees" means the committees formed under this Act or by the various
functionaries of the U niversity 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 Co mmittee 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, Medical Council of India, Pharmaceutical Council of India, Indian Council
of Agriculture Research, National Assessment and Accreditation Council, National
Council of Teacher Education, Distance Education Council, Council of Scientific and
Industrial Research, and includes the Government;
(l) "Prescribed" means prescribed by rules made by the Government under this
Act;
(m) “Principal in relation to a Constituent College” means the head of the Constituent
College and includes, where there is no Principal or in the absence of a Principal
appointed, the Vice -Principal or any other person for the time being appointed to act
as Principal;
(n) "Registrar" means the Registrar of the University;
(o) "Regional Centre" means a centre established 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;
(p) “Sponsoring Authority” or "sponsoring body" in relation to this Act means the
Trust;
(q) "State" means State of Karnataka;
(r) "Statutes" and "Regulations" means respectively, the Statutes and
Regulations of the university made under this Act;
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(s) "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 education;
(t) "Teacher" means and includes a Professor, Associate Professor, Assistant
Professor, 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 w ith
the norms prescribed by the 'University Grants Commissions;
(u) “Trust” means Mahatma Gandhi Vidya Peetha Trust;
(v) "University Grants Commission" means the Commission established under
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of
1956);
(w) "University" means the Dayananda Sagar University , established and
incorporated under this Act;
(x) "Visitor" means the visitor of the University as specified in section 13.
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Trust shall have the right to
establish the University of unitary in nature subject to and in accordance with the provisions of this
Act.
(2) The proposal to establish a University shall be made to the State Government by the
Trust.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of the Trust;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programmes of study and research to be undertaken by the
University during a period of five academic years immediately following the commencement date;
(iv) the nature of faculties, courses of study and research proposed to be started;
(v) the campus 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 other activities relating to the objects of the University
and other anticipated incomes;
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(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 the
Trust; as well as the financial resources;
(xii) the system for selection of students to the courses of study at the University; and
(xiii) 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 const ituted by the State Government consisting of
three member who are Ex -officio members of Karnataka State Higher Education Council to
examine the proposals received, which shall make recommendations to the State
Government.
4. Establishment of the University.- (1) Where the State Government, after considering the
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
concerned trust/foundation/institution/ university itself. Based on the furnished particulars required in
sub-section (3) of section 3, the Government may direct the Trust to establish the permanent
Statutory Endowment Fund as specified in section 47.
(2) After the establishment of the Permanent Statutory Endowment Fund, the State
Government may, by notification, in the official Gazette, accord sanction for establishment of the
University of unitary in nature in the State by the name of “Dayananda Sagar University”.
(3) The headquarters of the University shall be at Bangalore. The University shall
have Campuses or Regional Centres, Study Centres anywhere in Karnataka and subject to the
prior permission of the State Government and as per UGC norms.
(4) The First Chancellor, the First Vice- Chancellor, First members of the Board of
Governors, First members of the Board of Management and the Academic Council and all
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persons who may hereafter become such officers or members, so long as they contin ue 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 properti es acquired, created, arranged or built by the Trust for the
purpose of the University shall vest in the University.
(6) In all suits and other legal proceedings by or against the University, the pleading shall be
signed and verified by, and all processes in such suits and proceedings shall be issued to and be
served on the Registrar.
(7) The land, building and other properties of the University shall not be used for any purpose
other than incidental to the objects of the University.
5. Grants and Financial Assistance.- The University shall be self-financing and shall neither
make a demand nor shall be entitled to any maintenance grant -in-aid or any other financial
assistance from the State or any other body or corporation owned or controlled by the State:
Provided that the State may, provide financial support through grants or otherwise,-
(a) for research, development and other activities for which other State Government
organizations are provided financial assistance; or
(b) for any specific research or programmes receiving support from the State Government;
and
(c) for the benefit of similar universities in the State whether subject to a change in State
policy or otherwise:
Provided further that the university may receive any financial support from any other source.
6. Power to establish constituent College, additional campuses, Regional Centres or
Study Centres. - The University may have Constituent Colleges, Regional Centres, additional
campuses and Study Centres at such places in the State as it deems fit after the completion of five
years after its establishment with prior approval of the State Government subject to norms of UGC
and other National Accreditation bodies.
7. Objects of the University. - The University shall employ a broad range of strategies to
achieve its vision and objectives,-
(i) to provide instruction, teaching, training, research, consultancy and development in
various disciplines in areas such as Technical Education, in Finance, in Management, Teaching -
Learning, Technology in Professional Education, Health Care to Include Medicine, Dentistry,
Pharmacy, Nursing, Allied Health and including other allied fields of development and make
provisions for research, advancement and dissemination of knowledge on these fields;
(ii) to design and deliver high quality training, capacity building and development systems for
teachers in higher and professional education, administrators and professionals working in
Government, Public and Private Sectors and development professionals in other systems;
(iii) to develop resource centers to contribute to quality education;
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(iv) to establish Campuses and have study centers, Constituent Colleges and Regional
Centres at various locations in Karnataka and to contribute and develop an understandi ng of
educational changes in Technical and professional education and social and human development as
per norms of the University Grants Commission with prior approval of the State Government;
(v) to institute degrees, diplomas, certificates and other ac ademic distinctions like award of
credits on the basis of successful completion of academic work evaluated through multiple methods
of assessment;
(vi) to collaborate with any other universities, research institutions, non- profit organizations,
industry as sociation, professional associations 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;
(vii) 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;
(viii) to undertake programmes for development and training of faculty and researchers of the
University in partnership with any other institutions of quality with prior approval of the State
Government;
(ix) to undertake collaborative research and advocacy with any organizations with prior
approval of the State Government;
(x) to undertake necessary or expedient action to pursue and promote the objectives of the
University;
(xi) to pursue any objectives as may be approved by the Government for the enhancement of
the education and other development sectors.
8. Powers of the University. - The University shall have the following powers, namely:-
(i) to establish and maintain Campuses, Regional Centres and Study Centres in Karnataka
as may be determined by the University f rom 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 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 empl oyees of the University or a
Constituent College, Campuses, Regional Centres, Study Centres;
(viii) to receive voluntary donations and gifts of any kind not prohibited by any Law for
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the time being in force and to acquire, hold, manage, maintain and dis pose of any movable
or immovable property, including trust and endowment properties for the purpose of the
University or a Constituent College or a Campus, Regional Centre, Study Centre;
(ix) to institute and maintain hostels and to recognize places of r esidence for students of the
University or a Constituent College;
(x) to supervise and control the residence and to regulate the discipline among the students
and all categories of employees and to lay down the conditions of service 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 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 ad mission to the University or a Constituent College,
Regional Centres, Study Centres with the approval of Academic Council and to make admission of
students of Karnataka not less than the extent provided in this Act;
(xv) to do all such other acts or thin gs whether incidental to the powers aforesaid or not, as
may be necessary to further the objects of the University;
(xvi) to institute Degrees, Diplomas, Certificates and other academic distinctions on the basis
of examination or any other method of evaluation approved by the Government;
(xvii) to provide for the preparation of instructional materials, including films, cassettes,
tapes, video cassettes, CD, VCD and other software and other relevant electronic and print media;
(xviii) to raise, collect, subscribe and borrow money with the approval of the Board of
Governors whether on the security of the property of the University, for the purposes of the
University;
(xix) to acquire and takeover and run the management of any other educational institutions
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 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,
Ph.d and Research they shall be reserved by clubbing such courses together and where there are
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less than three posts in any course they shall be reserved by rotation.
10. National Accreditation. - The University shall seek accreditation from respective
statutory national accreditation bodies soon after its establishment. Fur ther 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 m ay be exercised by the Sponsoring Body at its
discretion, namely:-
(i) to appoint or re-appoint or terminate the appointment of the Chancellor;
(ii) to constitute the first Board of Governors of the University;
(iii) to nominate the chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of Governors;
(v) to nominate two persons as members of the Board of Management;
(vi) to determine the source of funds to be contributed to the University Endowment Fund;
(vii) to determine the application and spending of monies 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) The Registrar;
(vii) The Finance Officer; and
(viii) Such other officers as may be declared by the Statutes to be officers of the University.
13. The Visitor. - (1) His Excellency the Governor of Karnataka shall be the Visitor of the
University and the visitor may offer suggestions for the imp rovement of the functioning of the
University.
(2) The Visitor shall preside over 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 Rul es, he may issue such directions as he
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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 eminence of national figure in the field of education, science, culture or public
life, when such an appointment is being considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as determined by the
Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by this Act or the
Statutes made there under, which shall include the following powers, namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of visitor and pro-visitor
;
(iii) to function as a Chairperson of the Board of Governors of the University ;
(iv) to appoint or re -appoint or terminate the appointment of the Vice -Chancellor, in
accordance with the provisions of this Act and the Statutes;
(v) to nominate a person as a member of the Nomination Committee as referred to in
sub-section (2) of section 16 of this Act;
(vi) to pre approve the appointment of the Pro Vice -Chancellor, the Dean, the
Registrar and the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(ix) to constitute the first Board of Management, the Finance Committee, the
Research Council and the Academic Council;
(x) to pre-approve the Agenda matters in the manner provided for in the Act;
(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
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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 w hom 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 prior written approval of the Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform such other duties as
may be laid down by the Statutes or the Rules.
Provided that, where in the opinion of the Vice-chancellor, any decision of any authority of the
university is outside the powers conferred by this Act or Statutes, Regulations or Rules made there
under or is likely to be prejudicial to the interests of the university, he shall request the concerned
authority to revise its decision within fifteen days from the date of its decision and in case the authority
refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then
such matter shall be referred to the Chancellor and his decision thereon shall be final.
(6) The services of the Vice-Chancellor can be terminated by the Chancellor with the approval
of the Board of Governors after following the principles of 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 Chance llor 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 be appointed by the Chancellor in such manner
and on such terms and conditions as may be laid down by the Statutes.
(2) All contracts as defined in statutes shall be entered into and signed by the Registrar on
behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the University and
shall exercise such other powers and perform such other duties as may 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 wr itten 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 specified 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/Secretary to the State Government in the Higher
Education or by his nominee not below the rank of Deputy Secretary ;
(iv) The Principal Secretary/ Secretary to the Government in the Medical Education
or by his nominee not below the rank of Deputy Secretary;
(v) One expert from the field of management, finance or any other specialized,
including administration to be nominated by the State Government;
(vi) Two persons nominated by the Sponsoring Body of whom one shall be woman;
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(vii) The Pro Vice-Chancellor who shall be a non-voting member;
(viii) One eminent educationist nominee of the university grant commission.
(2) The Registrar shall be non-voting member Secretary of Board of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of members,
other than Government nominees, renewal and removal, etc., shall be such as may be laid down by
the Statutes.
(4) All meetings of the Board of Governors shall always be chaired by the Chancellor
and in his absence by any one of the nominees of the Chancellor. If Chancellor has not
nominated any person to Chair such a mee ting, 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 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:-
(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, meet at least three times a year.
(8) The Board of Governors shall meet at such time and place as m ay be specified by
Statute.
24. The Board of Management. - (1) The Board of Management shall consist of the
following, namely:-
(i) The Vice Chancellor;
(ii) The Pro-Vice Chancellors;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body;
(v) Two Deans of the faculties as nominated by the Vice Chancellor.
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(2) The Vice Chancellor shall be the Chairperson of the Board of Management and the
Registrar shall be the Secretary of the Board of Management.
(3) The Board of management sha ll 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.
25. The Academic Council. - (1) The Academic Council 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 by the Statutes.
(2) The A cademic Council shall be the principal academic body of the University and shall,
subject to the provisions of this Act, the Statutes, Regulations and the Rules, co -ordinate and
exercise general supervision over the academic policies of the University.
26. The Research and Innovation Council. - (1) Research and Innovation 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, Regulations and the Rules, co -ordinate and exercise general supervision over the
Innovationand Research policies of the University.
(2) The Research and Innovation Council shall consist of the following, namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Head of the Department of Innovation - Member
(v) Deans of all Faculties - Members; and
(vi) Such other members as may be specified in the Statutes.
27. The Finance Committee. - (1) The Finance Committee shall consist of the foll owing,
namely:-
(i) The Chancellor or his Nominee- - Chairperson
(ii) The Vice-chancellor - Member
(iii)The Registrar - Member
(iv) The Finance Officer - Secretary
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(v) One nominee of the Sponsoring Body - Member; and
(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 the provisions of this Act, Rules and Statutes co -ordinate
and exercise general supervision over the financial matters of the University.
28. Other Authorities.- The constitution, powers and functions of the other authorities of the
University shall be such as may be specified by the statutes.
29. Disqualification for membership of an Authority or Body: A person shall be
disqualified for being a member of any of the authorities of bodies of the University, if he;
(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 were to form an opinion in writing that a
Member of any of the authorities or bodies is unfit to hold the post.
30. Proceedings not invalidated on account of vacancy. - No act or proceedings of any
authority of the University shall be invalid merely by reason of the existence of any vacancy or defect
in the constitution of the authority.
31. Provisions pertaining to Agenda Matters. - (1) No Agenda 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 without obtaining the prior written
approval of the Chancellor.
(2) In the event of breach, the Chancellor shall be entitled at all time to immediately tak e
remedial action by reversing all decisions taken by any functionary or body 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 body of the Univer sity in breach of the provisions of the Act
shall be deemed to be null and void, ab initio and consequently 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 transaction of business of the Authorities of the University and the
composition of bodies not specified in this Act;
(ii) the operation of the permanent statutory endowment fund, University endowment fund, the
general fund and the development fund;
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(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 or institutions of higher learning;
(viii) the procedure for conferment of honorary degrees;
(ix) provisions regarding grant of free ships and scholarships;
(x) policies in respect of seats in different courses of studies and the procedure of admission
of students to such courses;
(xi) policy relating to the fee chargeable from students for various courses of studies;
(xii) institution of fellowships, scholarships, studentships, free ships, medals and prizes;
(xiii) any other matters which may be decided by the Board of Governors or required to be
provided by statutes under this Act.
33. Statutes how made.- (1) The first statutes framed by the Board of Management shall be
submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First Statutes, submitted by the Board of
Management and shall give its appr oval thereon with such modifications, if any, as it may deem
necessary.
(3 ) The University shall publish the First Statutes, as approved by the Board of Governors in
the University Notification, and thereafter, the First Statutes shall come into force fro m the date of its
publication.
34. Power to amend the Statutes. - The Board of Governors may, make new or additional
Statutes or amend or repeal the Statutes.
35. Regulations.- Subject to the provisions of this Act, the regulations may 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 of the award of fellowships, 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 otExcerpt shown. Open the full act in Lexace.