LexThe KARNATAKA JANAPADA VISHWAVIDYALAYA ACT, 2011
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 11 OF 2012
THE KARNATAKA JANAPADA VISHWAVIDYALAYA ACT, 2011
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER - I
PRELIMINARY
1. Short title and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY
3. Establishment of the University
4. Objectives of the Folklore University
5. Powers of the University
6. Admission to the University
7. Power to issue directions
8. Power to annul the orders of the University
CHAPTER - III
OFFICERS OF THE UNIVERSITY
9. Officers of the University
10. The Chancellor
11. Inspection
12. The Pro-Chancellor
13. The Vice-Chancellor
14. Powers of the Vice-Chancellor
15. Arrangement of work during vacancy in the office of the Vice-Chancellor
16. Registrar
17. The Registrar (Evaluation)
18. The Finance Officer
19. Temporary vacancy in the office of the Registrar, the Finance Officer
20. Dean
21. The Librarian
22. The Director of Academic, Planning, Monitoring and Evaluation Board
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITIES
23. Authorities of the University
24. Syndicate
25. Powers of the Syndicate
26. Meeting of the Syndicate
27. Academic Council
28. Powers of the Academic Council
29. The Finance Committee
30. Constitution of Faculties and their functions
31. Board of Studies
32. Academic, Planning, Monitoring and Evaluation Board
33. Board of appointment of Examiners
34. Other Boards
35. The term of office of the members of the Academic Council and Syndicate
36. Restriction of holding the membership of the authorities
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37. Disqualification of membership
38. Disqualification for nomination to Academic Council and Syndicate in certain cases
CHAPTER - V
STATUTES, ORDINANCES, REGULATIONS AND RULES
39. Statutes
40. Enactment of Statutes and their making
41. Ordinances
42. Procedure for making of Ordinances
43. Regulations
44. Rules
CHAPTER - VI
FINANCE AND ACCOUNTS
45. University Funds
46. Annual Accounts and Audit
47. Financial Estimates
48. Powers of the Government to direct Audit
49. Annual Report
CHAPTER - VII
VACANCIES ON THE AUTHORITIES
50. Vacating of Office
51. Filling of vacancies
CHAPTER - VIII
APPOINTMENT OF TEACHERS AND OTHER EMPLOYEES OF THE UNIVERSITY
52. Appointment of Teachers, Librarians
53. Appointment in accordance with the promotion schemes
54. Temporary appointment
55. Appointment of Administrative, Ministerial and other Staff
CHAPTER - IX
RECOGNITION TO CERTAIN INSTITUTIONS
56. Recognition of certain Institutions
57. Inspection of Institutions
CHAPTER - X
ENROLMENT AND DEGREES
58. Eligibility for admission of students
59. Honorary degrees
60. Withdrawal of degree or diploma
CHAPTER - XI
MISCELLANEOUS AND TRANSITORY PROVISIONS
61. Discipline
62. Act to prevail over other enactments
63. Protection of act done in good faith
64. Proceedings of the University authorities and bodies not invalidated by vacancies
65. Removal from membership of the University
66. Relations of recognized institutions with the University
67. Disputes as to constitution of University authorities and bodies
68. Constitution of committees
69. Power to obtain information
70. Appointment of first Vice-Chancellor
71. Transitory powers of the first Vice-Chancellor
72. Vice-Chancellor and other officers, etc., to be public servants
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73. Special mode of appointment
74. Transitory provisions
75. Power to remove difficulties
76. Repeal and Savings
STATEMENT OF OBJECTS AND REASONS
Act 11 of 2012.- It is considered necessary to establish the Karnataka Janapada
Vishwavidyalaya:-
(1) to preserve Folk Culture and to provide Higher Education and research in the filed of Folklore
in Karnataka, in particular, the tribal people of Karnataka, who are rich in Folk Culture.
(2) to generate co-operation and better understanding of rural culture and to fosters professional
skills of Folklore which are hitherto neglected.
(3) to collect, compile and publish the Folklore of all the communities of different areas in
Karnataka scientifically through extensive field wo rk and also to aim at comparative study of
different Folklore culture of other states in India and abroad.
As the matter was urgent and both the Houses of state Legislature were not in session and
the Karnataka Janapada Vishwavidyalaya Ordinance, 2011 (Karnataka Ordinance 1 of 2011) was
promulgated to achieve the above object.
This Bill seeks to replace the above Ordinance.
Hence the Bill.
[L.C. Bill No.8 of 2011, File No. Samvyashae 40 Shasana 2011]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 11 OF 2012
(First published in the Karnataka Gazette Extra-ordinary on the twenty-third day of February, 2012)
THE KARNATAKA JANAPADA VISHWAVIDYALAYA ACT, 2011
(Received the assent of the Governor on the twenty-first day of February, 2012)
An Act to provide for the establishment and incorporation of the Karnataka Janapada
Vishwavidyalaya.
Whereas it is expedient to establish a Univer sity of unitary and residential nature exclusively
for furthering the advancement of learning folklore and prosecution of research and for the purposes
hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty Second year of the Republic of
India as follows:-
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CHAPTER - I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Karnataka Janapada
Vishwavidyalaya Act, 2011.
(2) It shall be deemed to have come into force with effect from 22 nd day of July 2011.
2. Definitions.- In this Act, unless the context otherwise requires,-
(i) “Academic Council” means the Academic Council established under section 27;
(ii) “Appointed date” means the date appointed for the commencement of this Act;
(iii) “Department”, “Department of Studies”, “Post Graduate Department” means the
Department, Department of Studies, Post Gr aduate Department in the University run and
maintained by the University;
(iv) “Government” means the State Government;
(v) “Hostel” means a unit of residence for t he students of the University maintained or
recognised by the University in accordance with the provisions of this Act;
(vi) “Janapada” means the folklore and includes all forms of folklore of the people whose culture
is handed down orally;
(vii) Prescribed” means prescribed by the statutes;
(viii) “Statutes” means the statutes made under this Act;
(ix) “Syndicate” means the Syndicate established under section 24;
(x) “Teachers” means Assistant Professors, A ssociate Professor, Professors, emeritus
Professors and other like persons as may be declared by the statutes to be teachers;
(xi) “University” means the Karnataka Janapada Vishwavidyalaya established under section 3;
(xii) “University Grants Commission” means the Commission established under section 4 of the
University Grants Commission Act, 1956 (Central Act 3 of 1956);
(xiii) “University Library” means a Library maintained by the University, whether instituted by it or
not.
CHAPTER - II
THE UNIVERSITY
3. Establishment of the University.- (1) For furthering the advancement of learning and
prosecution of research in folklore there sha ll be established a University by the name called “The
Karnataka Janapada Vishwavidyalaya”.
(2) The University shall be a body corporat e and shall have perpetual succession and a common
seal and shall sue and be sued by the said name.
(3) The University shall be of the unitary and residential nature.
(4) No institution affiliated to, or associated with, or maintained by any other University in the
State shall be recognised by the University for any purpose, except with the prior approval of the
Government and the concerned University.
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(5) The headquarters of the University shall be located within the limits of ten kilometers of
Gotagodi area of Shiggavi Taluk of Haveri district.
(6) The University shall have the power to open the regional centres at suitable places in other
parts of the State.
4. Objectives of the Folklore University.- The Folklore University shall have the following
objects, namely:-
(1) to provide for higher education and research in all the subjects of folklore literature, art, music,
theatre, handicrafts, folk medicine, food, beverage, cottage industries etc., of Karnataka;
(2) to provide opportunity for study of t he culture of Kannada speaking and other Dravidian
languages speaking people and culture of the people speaking other languages;
(3) to provide for the study heritage of the indigenous/traditional knowledge with the awareness
that “Indigenous culture is not monolithic but redemptively pluralistic;”
(4) to assist for the development of all neglected rural communities and tribes of Karnataka;
(5) to strengthen the indigenous culture to face the challenges of globalization effectively;
(6) this being the first folklore university in the world, it has to be promoted as a model university
to all the countries particularly to the developing countries;
(7) to collect, compile and publish the folklore of all the communities of different areas in
Karnataka scientifically through extensive field work;
(8) to preserve the collected folklore materials through multimedia documentation in the
systematic manner in digital form;
(9) to collect the available materials used in the rural and tribal life in the different areas of
Karnataka before they disappear and to exhibit them systematically in the indoor and outdoor
exhibitions and to make those places attractive tourist spots;
(10) to introduce folklore as one of the subject of learning at schools, colleges and higher
education centres and also to provide for research at the University level and to confer degrees. To
educate interested people through distance education;
(11) to study folklore on multidisciplinary and interdisciplinary base and to promote research at
higher levels;
(12) to make comparative study of folklore of different languages and communities of Karnataka;
(13) to encourage comparative study of Karnataka folklore alongwith folklore of other States of
India. Similarly to encourage the study of folklore of South Asia and other nations of the world,
particularly, folklore of developing countries. To implement these objects to enter into agreement
with other University/research centres of the State of Karnataka, India and the world;
(14) to facilitate translations of Karnataka folklore and significant folklore studies into English, Hindi
and other Indian and foreign languages. And also to translate folklore texts and significant folklore
studies available in other Indian languages and languages of the world into Kannada;
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(15) to establish Prasaranga for publication of diversities of folklore by the University. To publish
books, news papers, research papers and other publications through the Prasaranga. To propagate
the folklore art and culture through multi media. To arrange public lecture by scholars and artists to
create awareness among the general public regarding folklore;
(16) to make efforts, for promoting the cottage industries and professional skills, providing self-
dependence and self employment;
(17) to provide financial security and facilitating markets for products of traditional crafts;
(18) to impart essential education aimed at healthy and harmonious society by eradicating
impertinent, unreasonable, inhuman and unscientific factors that may exist in the folklore;
(19) to create self confidence among the neglected communities by bringing them into the main
stream of the society through modern education. To establish a separate developing faculty for the
purpose of maximum utilization of folklore in informal education, mass communication and rural
development activities;
(20) to formulate schemes related to the study of folklore and its implementation from time to time.
5. Powers of the University.- The University shall have the following powers, namely:-
(1) to arrange for conferring degrees, diploma and other academic distinctions;
(2) to confer degrees, diploma and other academic distinctions on persons who shall have
carried out research in any other institution or centre recognised by the University subject to such
conditions as may be prescribed;
(3) to confer honorary degrees or other academic distinctions in such manner and subject to such
conditions as may be prescribed;
(4) to supervise and control hostels and to regulate and enforce discipline among the students of
the University and to make arrangements for promoting their health and general welfare;
(5) to prescribe conditions under which the award of any degree, diploma and other academic
distinctions to persons may be withheld;
(6) to co-operate with any other university, authority or association or any other public or private
body having in view the promotion of purposes and objec ts similar to those of the University for such
purposes as may be agreed upon, on such terms and conditions, as may, from time to time, be
prescribed;
(7) to establish and maintain University libraries, research stations, museums for research and
publication bureau;
(8) to institute and award fellowships, including travelling fellowships, scholarships, medals and
prizes in the manner prescribed;
(9) to establish, maintain or recognise hostels for students of the University and residential
accommodation for the staff of University and to withdraw any such recognitions;
(10) to fix fees and to demand and receive such fees as may be prescribed and to hold and
manage endowments and other properties and funds of the University;
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(11) to borrow money with the approval of the Go vernment on the security of the property of the
University for the purpose of the University;
(12) to enter into agreement with other bodies or persons for the purpose of promoting the
objectives of the University including the assumi ng of the management of any institution under them
and the taking over of the rights and liabilities;
(13) to acquire and hold both movable and immovable property and to rent out any immovable
properties acquired by it for the purposes of the university, or to sale or otherwise, to transfer any
movable property and to make agreement and to do all other functions necessary for the purposes of
this Act;
(14) any immovable property which is vested in the University or acquired by it, shall not be given
on rent, sale or otherwise transfer without the prior approval by the Government.
6. Admission to the University.- (1) The University shall subject to the provisions of this Act
and the statutes, be open to all persons.
(2) Nothing contained in sub-section (1), shall require the University,-
(a) to admit to any course of study any person who does not possess the prescribed academic
qualification or standard;
(b) to retain on the rolls of the University any student whose academic record is below the
minimum standard required for the award of a degree, diploma or other academic distinction;
or
(c) to admit any person or retain any student whose conduct is prejudicial to the interests of the
University or the rights and privileges of other students and teachers.
7. Power to issue directions.- The Chancellor may either suo motu or on the recommendation
of the Government issue such directions as may be necessary or expedient in the interest of both
administration and academic functioning of the University and in particular to ensure peace and
tranquility and to protect the property and finances.
8. Power to annul the orders of the University.- The Government may by order published in
the Official Gazette annul any order, notification, resolution or any proceedings of the University
which in its opinion is not in conformity with the provisions of this Act, or the Statutes, Regulations, or
Ordinances or is otherwise inconsistent with the policy of the Government.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
9. Officers of the University.- The following shall be the officers of the University, namely:-
(1) The Chancellor;
(2) The Pro-Chancellor;
(3) The Vice Chancellor;
(4) The Registrar;
(5) The Registrar (Evaluation);
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(6) The Finance Officer;
(7) Deans of Faculties;
(8) The Directors, Academic, Planning, Monitoring and Evaluation Board;
(9) Such other officers of the University as may be declared by the Statutes to be the officers of
the University.
10. The Chancellor.- (1) The Governor of Karnataka shall be the Chancellor of the University. He
shall by virtue of his office be the head of the University and shall when present, preside at any
convocation of the University and confer degrees , diploma or other academic distinctions upon
persons entitled to receive them.
(2) Where power is conferred upon the Chancellor to nominate persons to the authorities, the
Chancellor shall to the extent necessary, nominate persons to represent interests not otherwise
adequately represented.
(3) The Chancellor may on his own motion or on application call for and examine the record of
any officer or authority of the University in respect of any proceedings to satisfy himself as to the
regularity of such proceedings or the correctness, legality or propriety of any decision taken or order
passed therein; and, if, in any case it appears to the Chancellor that any such decision or orders shall
be modified, annulled, revised or remitted for reconsideration, he may pass orders accordingly:
Provided that every application to the Chancellor for the exercise of the powers under this
section shall be preferred within three months from the date on which the proceedings, decision or
order to which the application relates was communicated to the applicant:
Provided further that no order prejudicial to any person shall be passed unless such person
has been given an opportunity of making his representation.
11. Inspection.- (1) The Chancellor shall have the right to cause an inspection or inquiry to be
made, by such person or persons as he may direc t, of the University, its buildings, University
libraries, museums and equipments, and of any institutions maintained or recognised by the
University and also of the research, teaching and other work conducted or done by the University,
and to cause an inquiry to be made in respect of any matter connected with the University. The
Chancellor shall in every case give notice to the University of his intention to cause such inspection
or inquiry to be made and the University shall be entitled to be represented thereat.
(2) The Chancellor shall communicate to the Syndicate of his views with reference to the results
of such inspection or inquiry and may after ascertaining the opinion of the Syndicate thereon advice
the University upon the action to be taken and fix a time limit for taking such action.
(3) The Syndicate shall report to the Chancellor the action, if any, which is proposed to be taken
or has been taken upon the results of such inspection or inquiry. Such report shall be submitted
within such time as the Chancellor may direct.
(4) Where the Syndicate does not take action to the satisfaction of the Chancellor within the time
limit as may be fixed under sub-section (2), the Chancellor may, after considering any explanation
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furnished or representation made by the Syndicate, issue such directions as he may think fit and the
Syndicate shall comply with such directions. In the event of the Syndicate not complying with such
directions by the Chancellor, the Chancellor s hall have power to appoint any person or body to
comply with such directions and make such orders as may be necessary for the expenses thereof.
(5) The Chancellor shall exercise such other powers and perform such other duties as may be
conferred on him by or under this Act.
12. The Pro-Chancellor.- (1) The Minister in charge of the Higher Education in the State of
Karnataka shall be the Pro-Chancellor of the University.
(2) He shall preside over any convocations in the absence of the Chancellor.
13. The Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time officer of the University.
(2) The Government shall constitute a Search Committee consisting of four persons of whom one
shall be nominated by the Chancellor, one by Government, one by the University Grants commission
and one by the Syndicate. The Government shall appoint one among the four members as to
function as the Chairman of the Committee. The Secretary to Government, in charge of the Higher
Education Department, or his nominee not below the rank of the Deputy Secretary to Government
shall be the convener of the Search Committee.
(3) No person connected with the affairs of the Government, the University or any college or
institution affiliated to the University shall be nominated as the member of the Search Committee.
(4) The Search Committee shall submit to the Government a panel of three eminent persons in
the field of folklore in the alphabetical order. The Government shall forward the panel, along with its
recommendations, to the Chancellor who shall keeping in view merit, equity and social justice
appoint one person from the panel as the Vice Chancellor:
Provided that the Chancellor may with the concurrence of the Government call for a second
panel if he considers it necessary and the Search Committee shall submit a second panel which shall
be final.
(5) No person shall be appointed or hold office of the Vice-Chancellor, if he has attained the age
of sixty seven years.
(6) The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of
sub-section (5) hold the office for a period of four years. He shall not be eligible for reappointment, for
a second term.
(7) The Vice-Chancellor shall not be removed from hi s office except by an order of the Chancellor
passed on the ground of willful omission or refusal to carry out the provisions of this Act or for abuse
of the powers vested in him and on the advice tendered by the Government on consideration of the
report of an inquiry ordered by it, under sub-section (8).
(8) For the purposes of holding an inquiry under this section the Government shall appoint a
person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority
shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and
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shall submit a report to the Government on the action to be taken including penalty, if any, to be
imposed, and the Government shall on consideration of the report advise the Chancellor. The
Chancellor shall act in accordance with such advice, as far as may be, within six months.
(9) The emoluments and other conditions of service of the Vice-Chancellor shall be such as may
be determined by the Chancellor and shall not be varied to his dis-advantage after his appointment
as Vice-Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his
tenureship as Vice-Chancellor, his conditions of service already determined shall continue to be in
vogue. All his pensionary benefits shall be kept in abeyance which shall be released after his
demitting the office of the Vice-Chancellor.
(10) If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon
his appointment as Vice-Chancellor including emol uments shall be determined by the Chancellor.
The emoluments shall be reduced by the amount of pension and allowances drawn by him.
14. Powers of the Vice-Chancellor.- (1) The Vice-Chancellor shall be the principal executive
and academic officer of the University and shall ex ercise general control over the affairs of the
University. He shall exercise all powers necessary for maintenance of discipline in the University.
(2) He shall be ex-officio Chairman of the Academic Council the Syndicate and the Finance
Committee. He shall preside over in the absence of the Chancellor and Pro-Chancellor, at the
convocations. He shall preside over the meetings of the authorities or bodies of the Universities, and
shall be entitled to vote.
(3) He shall ensure that all the provisions of this Act, the Statutes, the Ordinances, and the
Regulations are observed and shall have all the powers necessary for that purpose.
(4) He may either himself or through any officer of the University authorised in writing by him,
convene the meetings of the Academic Council, the Syndicate and the Finance Committee and shall
perform all such acts as may be necessary to carry out and give effect to the decisions of these
authorities.
(5) In case of emergency which, in his opinion, requires immediate action, the Vice-Chancellor
shall take such action as he deems necessary and shall at the earliest opportunity thereafter report
the action taken to such authority or body which in the ordinary course would have dealt with the
matter:
Provided that, if the action taken by the Vice-Chancellor is not approved by the Authority or
body concerned, he may refer the matter to the Chancellor through the Government, whose decision
thereon shall be final:
Provided further that any person in the service of the University affected by the decision of the
Authority or body based on the report of the Vice-Chancellor under this sub-section, may prefer an
appeal to the Chancellor within thirty days from the date on which the decision was communicated to
him and the decision of the Chancellor on such appeal shall be final:
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Provided also that the power vested under this sub-section, shall not be exercised to revise
the pay scale of University employees or to grant a ffiliation to an institution or a course of instruction
and if in the exercise of the powers under this sub- section Statutes or Regulations are framed, they
shall be subject to the approval of the Chancellor under the relevant provisions of this Act and if
Ordinances are made they shall be submitted to the Chancellor in accordance with this Act.
(6) The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes,
Ordinances and Regulations.
15. Arrangement of work during vacancy in the office of the Vice-Chancellor.- (1) During the
temporary absence of the Vice-Chancellor by reas on of leave, illness or any other cause, the
Chancellor may make such arrangements as he deems fit for carrying on the duties of the Vice-
Chancellor:
Provided that, pending making of such arrangements by the Chancellor, the Vice-Chancellor
may designate the senior most Dean available in the University to be incharge of the current duties of
the Vice-Chancellor for a period not exceeding one month or till arrangements are made by the
Chancellor, whichever is earlier.
(2) During the period when a vacancy in the office of the Vice-Chancellor remains unfilled, the
Chancellor may appoint the senior most Dean available in the University to act as Vice-Chancellor,
and the person so appointed shall have all the powers and shall be entitled to all the privileges of the
Vice-Chancellor and to such emoluments and allowances as may be determined by the Chancellor in
accordance with the Statutes, if any, framed in this behalf.
16. Registrar.- (1) The Registrar shall be a whole time officer of the University. The Government
may appoint an officer not below the rank of Group ‘A’ senior scale of Government or a senior most
Professor who has served atleast five years as Prof essor in any faculty of the University to be the
Registrar of a University.
(2) The Registrar shall be an ex-officio Member-Secretary of the Academic Council and the
Syndicate and member of the Finance Committee.
(3) It shall be the duty of the Registrar,-
(a) to be the custodian of the records, the common seal and such other property of the University
as the Vice-Chancellor, or the Syndicate shall commit to his charge;
(b) to issue notices convening the meetings of the Syndicate, Academic Council or the Faculties,
the Board of Studies, and of any authority of the University and to keep minutes of all such
meetings;
(c) to conduct the official correspondence of the authorities of which he shall be the Member-
Secretary;
(d) to supply to the Chancellor and to the Government copies of the agenda of the meetings of
the authorities of the University as soon as they are issued and the minutes of the meeting
within a month of holding of the meeting.
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(4) The Registrar shall exercise such other powers and perform such other duties as may be
prescribed by the Statutes, Ordinances or Regulations and as may be allocated to him from time to
time by the Vice-Chancellor.
(5) The Registrar may be assisted by one or more Deputy Registrars and Assistant Registrars.
(6) The pleadings of all the suits and legal proceedings instituted by or against the University
shall be signed and verified by the Registrar and all the orders of such suits and proceedings shall be
given to the Registrar and shall be served to them.
17. The Registrar (Evaluation).- (1) The Registrar (Evaluation) shall be a whole time officer of the
University. The Government may appoint a senior me mber of faculty of any University to be the
Registrar (Evaluation) of a University:
Provided that where no such person is available to appoint as the Registrar (Evaluation), then
the Vice Chancellor with the approval of the Syndicate from out of a panel of not less than three
persons recommended by the Vice-Chancellor shall appoint the Registrar (Evaluation). If none of the
persons in the panel is approved by the Syndicate within the time prescribed by the Statutes, the
Government may, in consultation with the Vice Chancellor appoint such other person as he deems fit
to be the Registrar (Evaluation). The terms and conditions of service and emoluments of the
Registrar (Evaluation) so appointed shall be such as may be determined by the Government.
(2) The Registrar (Evaluation) shall be a Member of the Syndicate, the Academic Council,
Finance Committee and all other faculties.
(3) The Registrar (Evaluation) shall be incharge of the conduct of examinations and all other
matters incidental thereto and ancillary therewith and shall perform such other duties as may be
prescribed by the Statutes or Ordinances, or as may be allocated to him by the Vice-Chancellor.
(4) The Registrar (Evaluation) may be assisted by one or more Deputy Registrars (Evaluation)
and Assistant Registrars (Evaluation).
18. The Finance Officer.- (1) The Finance Officer shall be a whole time officer of the University,
appointed by the Government with the approval of the Syndicate from out of a panel of not less than
three persons being officers in the cadre of Joint Controller of State Accounts Department or an
officer of the Rank of Deputy Accountant General having experience in audit, accounting and
financial administration, recommended by the Vice-Chancellor to the Syndicate. If none in the panel
is approved by the Syndicate within the time prescribed by the Statutes, the Government may
appoint such other person as he deems fit to be the Finance Officer.
(2) The tenure of appointment and the emoluments of the Finance Officer and other terms and
conditions shall be as determined by the Government.
(3) The Finance Officer shall, subject to the control of the Finance Committee, exercise such
powers and perform such functions as may be prescribed by the Statutes, the Ordinances and the
Regulations or as may be required from time to time by the Vice-Chancellor or the Registrar. He shall
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be ex-officio Member of the Academic Council, and the ex-officio Member-Secretary of the Finance
Committee.
19. Temporary vacancy in the office of the Registrar, the Finance Officer.- (1) In the event of
suspension or temporary absence of the Registrar or the Finance Officer, the Chancellor may
authorise any other suitable officer of the University to perform the duties of the Registrar or the
Finance Officer, as the case may be.
(2) Pending appointment of a suitable officer to fill the vacancy in the office of the Registrar or the
Finance Officer, the Vice-Chancellor may in his discretion authorise any officer to perform the duties
of such vacant post till appointment is made. The Vice-Chancellor shall immediately report the action
taken by him under this sub-section to the Government.
20. Dean.- (1) A Professor in each faculty according to seniority shall by rotation, act as Dean of
faculty for a period of two years:
Provided that, if there is no Professor the senior most Associate Professor shall act as Dean:
Provided further that, if in any Faculty there is no Professor or Associate Professor then the
Vice-Chancellor may in his discretion designate any other suitable Teacher to act as Dean:
Provided also that where no person is available in a Faculty to act as Dean of the Faculty or
where the University does not have such a Depar tment of Studies for any Faculty, then an expert
from the Institution of Folklore studies recognized by the University to act as the Dean of Faculty.
(2) The Dean of each faculty shall be the Executive Officer of the Faculty and shall preside over
the meetings of the Faculty.
(3) The Dean shall exercise such powers and discharge such functions as may be prescribed by
the Statutes or Ordinances.
21. The Librarian.- The Librarian shall be a whole time officer of the University and shall be
appointed by the Syndicate on the recommendation of the Board of Appointment. He shall possess
such qualifications and exercise such powers and discharge such duties as may be prescribed by the
Statutes. His emoluments and terms and conditions of service shall be such as may be prescribed by
the Statutes.
22. The Director of Academic, Planning, Monitoring and Evaluation Board.- The Director of
Academic, Planning, Monitoring and Evaluation Board sha ll be a whole time officer of the University
and shall be appointed by the Syndicate. He shall possess such qualifications and exercise such
powers and discharge such duties as may be prescr ibed by the Statutes. His emoluments and terms
and conditions of service shall be such as may be prescribed by the Statutes.
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITIES
23. Authorities of the University.- The following shall be the Authorities of the University,
namely:-
(a) the Syndicate;
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(b) the Academic Council;
(c) the Finance Committee;
(d) the Board of Studies;
(e) the Faculties;
(f) the Academic, Planning, Monitoring and Evaluation Board; and
(g) such other bodies as may by Statutes be declared to be the authorities of the University.
24. Syndicate.- (1) The Syndicate shall consist of the following Members, namely:-
(a) the Vice-Chancellor ;
(b) the Secretary to Government incharge of the Education Department or his nominee not below
the rank of Deputy Secretary;
(c) the Secretary to Government incharge of the Finance Department or his nominee not below
the rank of Deputy Secretary ;
(d) the Secretary to Government incharge of the Kannada and Culture Department or his
nominee not below the rank of Deputy Secretary;
(e) the Director, Kannada and Culture Department;
(f) one Dean to be nominated by the Vice-Chancellor, by rotation for a term of one year on the
basis of seniority;
(g) six eminent folklorists nominated by the Govern ment from amongst folklore experts for a term
of three years of whom,-
(i) one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes;
(ii) one shall be a person belonging to the Other Backward Classes;
(iii) one shall be a woman;
(iv) one shall be a person belonging to Religious Minorities; and
(v) two others:
Provided that no person who is an employ ee in the University in whatever capacity
shall be eligible for nomination.
(h) one Professor from the Post graduate studies by rotation for a term of one year on the basis
of seniority to be nominated by the Vice-Chancellor with prior approval of the Government.
(2) The Syndicate shall hold atleast eight meetings on second Saturdays of the month during a
year. The duration between two consecutive meeti ngs shall not exceed eight weeks. The Vice-
Chancellor may in case of urgency convene special meetings.
(3) The Chancellor or the Government, may by order direct to hold the meetings to discuss such
terms of reference as may be specified by them and the Vice-Chancellor shall comply with such
directions.
25. Powers of the Syndicate.- (1) The Syndicate shall have the power to manage the affairs of
the University, in particular, to administer the funds and properties of the University.
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(2) Without prejudice to the generality of the foregoing powers, the Syndicate shall have the
following powers, namely:-
(i) to manage and regulate the finances and all other administrative matters of the University and
for that purpose to appoint such agents as it may deem necessary and proper;
(ii) to enter into, vary, carryout and cancel contracts on behalf of the University;
(iii) to appoint, subject to the provisions of se ction 33, examiners if necessary to change or to
remove them and also to fix their fees, emoluments and travelling and other allowances;
(iv) to make arrangements for the conduct of examinations prescribed by the Statutes,
Ordinances or Regulations;
(v) to receive, acquire, hold, control and adminis ter the properties of the University, both movable
and immovable and to invest the funds of the University judiciously in appropriate schemes;
(vi) to cause to be maintained proper accounts of the properties and funds of the University;
(vii) to charge and collect fees for,-
(a) tuition and research;
(b) admission to examinations and convocations;
(c) such other services as the University may undertake;
(d) recognition and inspection of colleges; and
(e) such other purposes as may be prescribed by the Statutes;
(viii) to prepare the financial estimate of the University and to submit the same to the Academic
Council.
(ix) to administer and control the institutions, hostels, libraries, laboratories, museums and other
Institutions established or maintained by the University;
(x) to make recommendations regarding admission of institutions to affiliation;
(xi) to recognise hostels not administered by the University and to suspend or withdraw such
recognition;
(xii) to regulate, supervise and control the residence and discipline of the students of the
University within the campus and its annexes and to promote their health and well being;
(xiii) to constitute and regulate the working of the Employment Bureau and the Bureau of
Information;
(xiv) to delegate such of its functions to the Vice-Chancellor as may be prescribed by the Statutes;
(xv) to select a common seal for the Univer sity and to provide for its custody and use;
(xvi) to arrange for the conduct of litigation by or against the University;
(xvii) to institute Professorship, Associate Professorship, Assistant Professorship or any other posts
of teachers required by the University on the recommendation of the Academic Council;
(xviii) to institute fellowships, travelling fellows hips, scholarships, studentships, exhibitions, medals
and prizes on the recommendation of the Academic Council;
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(xix) to confer honorary degrees, titles or other academic distinctions; on the recommendations of
the Academic Council;
(xx) to enact, amend or repeal Statutes;
(xxi) to confer the title of Professor Emeritus on the recommendation of the Academic Council;
(xxii) to make Statutes for creation of posts;
(xxiii) to exercise such other powers and perform such other duties as may be conferred or imposed
upon it by this Act, Statutes, Ordinances or Regulations.
(3) Nothing contained in sub-section (2), shall be deemed to confer on the Syndicate, the power
to revise the pay scales of any of the employees or to grant any allowances or emoluments to them.
26. Meeting of the Syndicate.- (1) The Syndicate shall meet at such times and at such places as
may be prescribed and subject to the provisions sub-sections (2) and (3), it shall comply with such
procedural rules prescribed for the proceedings of its meeting including the quorum to be present at
the meeting:
Provided that, the Syndicate shall meet atleast once in three months.
(2) The Vice-Chancellor or in his absence, any member elected by the members present, shall
preside over the meeting.
(3) All the questions relating to any meeting of the Syndicate shall be decided through majority by
members present and voting and in case of equal votes, the Vice-Chancellor or the second member
presided shall cast the deciding vote.
(4) (a) The Syndicate, for the purpose of consultation, may invite any person having special
knowledge and diplomatic experience of the subject matter to be present at any meeting and the
person may talk about it and otherwise participate in the proceedings of the meeting. But he shall not
be eligible to vote.
(b) The person so invited, shall be eligible for such daily allowance and traveling allowance
permitted to the members of the Syndicate.
27. Academic Council.- (1) The Academic Council shall consist of the following members,
namely:-
(i) The Vice-Chancellor;
(ii) Five experts in the field of folklore nom inated by the Government for a term not exceeding
three years;
(iii) Two Deans of the Faculties nominated by the Vice-Chancellor by rotation in the order of
seniority each for a term of two years;
(iv) Three Professors of the Faculties nominated by the Vice-Chancellor, by rotation in the order
of seniority each for a term of two years;
(v) Six persons nominated by the Government for a term of three years from amongst experts in
folklore of whom one belonging to the Scheduled Castes or the Scheduled Tribes; one
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belonging the Other Backward Classes, one representing the women, one representing the
religious minority and two representing others;
(vi) The Chairman of Karnataka Janapada Academy;
(vii) The Chairman, Karnataka Yakshagana Bayalata Academy;
(viii) The Chairman, Tulu Academy;
(ix) The Chairman, Kodava Academy;
(x) The Chairman, Kannada Sahitya Parishat;
(xi) The Chairman, Karnataka Sahitya Academy;
(xii) The Chairman, Karnataka Lalita Kala Academy;
(xiii) The Director, Academic, Planning, Monitoring and Evaluation Board;
(xiv) The Registrar, Member Secretary;
Provided that, no person who is in the employment of the university in whatever capacity shall
be eligible for nomination.
(2) The Academic Council shall meet atleast four times during an academic year, however that
the duration between two consecutive meetings shall not exceed three months.
28. Powers of the Academic Council.- (1) The Academic Council shall be the academic body of
the University and shall subject to the provisions of this Act, the Statutes, Ordinances and
Regulations, have the control and general regulation of, and be responsible for the maintenance of,
the standards of instruction, education and examination of the University.
(2) Without prejudice to the generality of the foregoing powers and subject to such conditions as
may be specified by or under the provisions of this Act, the Academic Council shall exercise the
following powers, namely:-
(i) to make proposal for issue of Ordinances, relating to academic matters;
(ii) to make Regulations regarding the courses of study in so far as they are not covered by the
Ordinances;
(iii) to make Regulations regarding the scheme of examinations and conditions on which the
students shall be admitted to the examinations, degrees, diplomas, certificates or academic
distinctions;
(iv) to make Regulations for declaration of the results of the various University examinations;
(v) to arrange for co-ordination of studies and of teaching in recognised institutions;
(vi) to formulate schemes for promoting research within the University or for promoting other
specialised studies;
(vii) to make proposals for allocating subjects to faculties and to assign its own members to the
faculties;
(viii) to determine the criteria for grant of exemptions relating to the admission of students to
examinations;
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(ix) to make proposals for the institution of posts of Professorships, Associate Professors,
Assistant Professors and other posts of teachers required by the UniveExcerpt shown. Open the full act in Lexace.