The KANNADA UNIVERSITY ACT, 1991.

KANNADA UNIVERSITY ACT, 1991. 
ARRANGAEMNT 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. The objects of the university. 
 5. Powers of the university. 
 6. Admission to the university. 
 7. Disqualification of membership. 
 8. Disqualification for nomination to governing council and executive council in certain cases. 
 9. Inspection. 
 10. Officers of the university. 
 11. The Chancellor. 
 12. The Pro-chancellor. 
 13. The Vice-chancellor. 
 14. Powers and duties of the Vice-Chancellor. 
 15. The Registrar. 
 16. The Finance officer. 
 17. Authorities of the university. 
 18. Vice-chancellor and other officers etc. to be public servants . 
CHAPTER III 
THE GOVERNING COUNCIL 
 19. The Governing council. 
 20. Governing council to review the academic policies and programmes and functioning of the 
university. 
 21. Meeting of the Governing council. 
CHAPTER IV 
THE EXECUTIVE COUNCIL 
 22. The Executive council. 
 23. Powers of the executive council. 
 24. Meeting of the executive council. 
 25. Annual report. 
 26. Annual account. 
 
CHAPTER V 
THE FACULTIES THE BOARDS OF STUDIES THE FINANCE COMMITTEE AND OTHER AUTHORITIES 
 27. Constitution and functions of faculties. 
 28. The boards of studies. 
 29. Constitution of other authorities. 
 30. Finance committee. 
CHAPTER VI 
STATUTES 
 31. Statutes. 
 32. Statutes how made. 
CHAPTER VII 
UNIVERSITY FUNDS 
 33. General funds. 
CHAPTER VIII 
CONDITIONS OF SERVICE 
 34. Pension, gratuity etc. 
 35. Conditions of service. 
 36. Terms and conditions of services of heads of Departments. 
 37. Terms and conditions of service of deans of faculties. 
CHAPTER IX 
MISCELLANEOUS 
 38. Filling of casual vacancies. 
 39. Proceedings of the university authorities and bodies not invalidated by vacancies. 
 40. Removal from membership of the university. 
 41. Disputes as to constitutions of university authorities and bodies. 
 42. Constitution of committees. 
 43. Power to obtain information. 
 44. Appointment of first Vice-chancellor. 
 45. Appointment of the first Registrar. 
 46. Appointment of first Finance officer. 
 47. Transitory powers of the first vice chancellor. 
 48. Special mode of appointment. 
 49. Power to amend schedule. 
 50. Power to remove difficulties. 
  SCHEDULE. 
* * * * 
STATEMENT OF OBJECTS AND REASONS 
I 
 Act 23 of 1991.- It  is considered necessary that a Un iversity should be formed exclusively 
for the kannada language which has  a hoary, glorious, literary and cultural tradition and heritage 
for furthering the advancement of learning and  prosecution of research in kannada language 
literature and alied fields. 
 Hence the Bill. 
 (Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated 25.3.1991as No.134.) 
II 
 Amending Act 10 of 1992.- It  is considered necessary to rectify certain anomolies  in 
sections 44, 45 and 46 of the Kannada universities Act, 1991. 
 Hence the Bill. 
 (Published in the Karnataka Gazette (Extraordi nary)  Part IV-2A dated 31.3.1992 as No.208.)  
III 
 Amending Act 19 of 1999.-  Under section 11 of the Karn ataka University Act, 1991 the 
Chief Minister of Karnataka is the chancellor of the University. As the University Grants 
Commission was not inclined to sanction the grant unless the Governor is made the Chancellor of 
the University, it is proposed to make the Governor as the Chancellor and consequently a 
provision is being made for the Constitution of the Search Committee for recommending a penal 
of names for the appointment of Vice-Chancellor. 
 As it was necessary to get the grant for the year 1998-99 from the University Grants  
Commission and as the matter was urgent and the K.L.C. was not in session the Kannada 
University (Amendment) Ordinance, 1999 was promulgated to achieve the said object. 
 This Bill seeks to replace the said Ordinance. 
 Hence the Bill. 
 (Obtained from L.C. Bill No. 4 of 1999 File No. ÉâªÀâXµÖE 23 µÖÉâ}â 99.) 
* * * * 
KARNATAKA ACT No. 23 OF 1991 
(First Published in the Karnataka Gazette Extraordinary on the Twenty-first day of May, 
1991). 
KANNADA UNIVERSITY ACT, 1991. 
(Received the assent of the Governor on the Eighteenth day of May, 1991). 
(As amended by Act 10 of 1992 and Act 19 of 1999) 
 An Act to provide for the establishment and incorporation of Kannada 
University at Hampi. 
 W HEREAS it is expedient that an university should be formed exclusively for the 
Kannada language which has a hoary and glorious, literary and cultural tradition and 
heritage and whose contribution in the area of prose, poetry, drama, dance, sculpture, 
paintings, medicines, philosophy and other allied areas is far more extensive and lasting 
than has been realised by the Indian scholars till today. 
 And, whereas, it is desirable to estab lish a university of unitary and residential type 
for furthering the advancement of learning and prosecution of research in Kannada: 
 B E it enacted by the Karnataka State Legislature in the forty-second Year of the 
Republic of India as follows:- 
CHAPTER  I 
PRELIMINARY 
 1. Short title and Commencement.-  (1) This Act may be called the Kannada 
University Act, 1991. 
 (2) It shall come into force on such 1[date]1 as the State Government may, by 
notification, appoint. 
   1. The Act has come into force by notification w. e.f. 8.11.1991. The Text of the notification is at the end 
of the Act. 
 2. Definitions.- In this Act, unless the context otherwise requires,- 
 (a) "appointed date" means the date of commencement of this Act; 
 (b) "Government" means the State Government; 
 (c) "hostel" means a unit of residence for the students of the University maintained 
or recognised by the University in accor dance with the provisions of this Act and 
includes a hostel recognised as such by the University under this Act; 
 (d) "prescribed" means prescribed by this Act and the statutes; 
 (e) "statutes" means the statutes of the University made under this Act; 
 (f) "teachers" means professors, emeritus professors, readers, lecturers and other 
like persons as may be declared by the statutes to be teachers; 
 (g) "University" means the Kannada University established under section 
3; 
 (h) "University Grants Commission" means the Commission established under 
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956); 
 (i) "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 Kannada there shall be established a University 
by the name "The Kannada University". 
 (2) The University shall be a body corp orate 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 type. 
 (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. 
 (5) The headquarters of the University shall be located within the limits of the 
Kamalapur Municipality or in any place within a radius of ten kilometers around those 
limits. 
 4. The objects of the University.- The University shall have the following objects, 
namely:- 
 (1) to function as a high-level research centre in Kannada language and literature;  
 (2) to impart training to those residing within and beyond India who desire to study 
Kannada language and literature; 
 (3) to facilitate and regulate advanced study and research in fields like Art, Culture, 
Music, Stage-plays, Painting, Sculpture, Folk Arts, Archaeology, Architecture, Literature, 
Grammar, Linguistics, History, Religion, Philosophy, Geography, Soil Sciences, 
Astronomy, Navigation and Shipping, Astrology, Siddha Medicine, Engineering Science 
and Handicrafts that have developed on the basis of the Kannada language and 
literature; 
 (4) to translate books in other languages into Kannada according to the needs in 
consonance with the objectives of the University, and also to translate books in Kannada 
into other languages; 
 (5) to preserve and publish palm leaf manuscripts and rare ancient books; 
 (6) to search for and compile epigraphs relating to Kannada language and literature, 
Kannada Culture and History of the Kannadigas and publish them with its findings based 
on research; 
 (7) to compile and publish Kannada words, expressions, colloquial terms, words 
peculiar to industries and agriculture, which are used by the Kannadigas in Karnataka 
and in other countries where the Kannadigas live; 
 (8) to provide for research in Kannada language and literature in the ancient times 
with an eye on future scientific developments; 
 (9) to provide for research and determine the procedure regarding development of 
Kannada language and literature embodying in itself all the educational fields existing in 
the developing world and evolving suitable approach therefor; 
 (10) to institute studies in Kannada language and literature in relation to other Indian 
culture; 
 (11) to organise advanced studies and research programme based in a deep 
understanding of the trends in Kannada language and literature; 
 (12) to promote archaeology in all its varied aspects with a view to resurrecting and 
re-discovering the ancient Kannada culture; 
 (13) to document the monuments in the State so as to facilitate future research; 
 (14) to project Kannada culture, expressed through art, architecture, sculptures, 
paintings, iconography, epigraphy, theatre, dance, music, tribal-art, religion,  philosophy 
of life, social movement; etc; 
 (15) to document, analyse and preserve traditional, tribal folk- art forms and 
performing arts; 
 (16) to develop Kannada as a medium of in struction in relation to modern advances 
in sciences and technology; 
 (17) to foster comparative studies of Kannada with other dravidian and  aryan 
languages; 
 (18) to build a museum that would store classic objects and artefacts of Karnataka. 
 5. Powers of the University.-  The University shall have the following powers, 
namely:- 
 (1) to institute degrees, diploma and other academic distinctions, irrespective of 
their religion, race, creed, caste, sex or class or any of them; 
 (2) to confer degrees, diploma and other academic distinctions on persons who 
shall have carried out research in the University or in any other institution or centre 
recognised by the University under conditions prescribed; 
  Explanation.- For the purpose of this clause and other provisions of this Act, 
institution or centre recognised by the Univ ersity shall mean an institution or a centre 
situated in India or in other countries, recognised by the University for the purpose of 
furthering the objects of the University; 
 (3) to confer honorary degrees or other academic distinctions in the prescribed 
manner and under conditions 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 objects 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 research posts and to appoint persons to such posts; 
 (9) to institute and award fellowships, including travelling fellowships, scholarships, 
medals and prizes in the manner prescribed; 
 (10) 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; 
 (11) to fix fees and to demand and receive such fees as may be prescribed; 
 (12) to hold and manage endowments and other properties and funds of the 
University; 
 (13) to borrow money with the approval of the Government on the security of the 
property of the University for the purpose of the University. 
 (14) to enter into agreement with other bodies or persons for the purpose of 
promoting the objectives of the University including the assuming of the management of 
any institution under them and the taking over of the rights and liabilities. 
 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. Disqualification of membership.- (1) A person shall be disqualified for election 
or nomination as a member of any of the authorities of the University, if on the date of 
such election or nomination, he is,- 
  (a) of unsound mind, deaf, mute or suffering from leprosy; or 
  (b) an applicant to be adjudicated as an insolvent or an undischarged insolvent; 
or 
  (c) sentenced by a criminal court to imprisonment for any offence involving moral 
turpitude. 
 (2) In case of dispute or doubt, the Executive Council shall determine whether a 
person is disqualified or not under sub-section (1) and its decision shall be final. 
 8. Disqualification for nomination to Governing Council and Executive 
Council in certain cases.- (1) Notwithstanding anything contained in section 19 or 22, 
no person who has held office as a member for a total period of six years in any one or 
both of the following authorities, namely:- 
   (a) the Governing Council; and 
   (b) the Executive Council  
shall be eligible for nomination to any of the said two authorities. 
 Explanation.- For the purpose of computing the total period of six years referred to 
in this sub-section, the period of three years during which a person held office in one 
authority by nomination and the period of three years during which he held office in 
another authority by nomination shall be taken into account, and accordingly such 
person shall not be eligible for nomination to any one of the said two authorities: 
 Provided that for the purposes of this sub-section, a person who has held office in 
any one of the said two authorities in a casual vacancy, shall be deemed to have held 
office for a period of three years in that authority: 
 Provided further that for the purposes of this sub-section if a person is nominated to 
one authority and such person becomes a member of another authority by virture of the 
membership in the first mentioned authority, the period for  which he has held office in 
first mentioned authority alone shall be taken into account. 
 (2) Nothing in sub-section (1) shall have application in respect of,- 
  (a) members referred to in sub-section (1), of section 19 not including members 
of the Executive Council who are not otherwise members of the Governing Council 
referred to in item (g); and 
  (b) members referred to in clauses (a) to (d) of sub-section (1) of section 22. 
 9. Inspection.- (1) The Chancellor shall have the right to cause an inspection or 
inquiry to be made, by such person or pers ons as he may direct, 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 Executive Council his views with 
reference to the results of such inspection or inquiry and may after ascertaining the 
opinion of the Executive Council thereon advice the University upon the action to be 
taken and fix a time limit for taking such action. 
 (3) The Executive Council 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 Executive Council 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 furnished or representation made by the 
Executive Council issue, such directions as he may think fit and the Executive Council 
shall comply with such directions.  In the event of the Executive Council not complying 
with such directions within such time as may be fixed in that behalf by the Chancellor, 
the Chancellor shall 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. 
 10. Officers of the University.- The University shall consist of the following officers, 
namely:- 
 (1) The Chancellor, 
 (2) The Pro-Chancellor, 
 (3) The Vice-Chancellor, 
 (4) The Dean of Faculties, 
 (5) The Registrar, 
 (6) The Finance Officer, and 
 (7) Such other persons as may be declared by the statutes to be officers of the 
University. 
 11. The Chancellor.- (1) 1[The Governor of Karnataka] 1 shall be Chancellor of the 
University. He shall by virture 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. 
   1. Substituted by Act 19 of 1999 w.e.f. 29.4.1999.  
 (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 should be modified, annulled, revised or 
remitted for reconsideration, he may pass orders accordingly: 
 Provided that every application to the C hancellor 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. 
 (4) 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 incharge of the Higher Education in the 
State of Karnataka shall be the Pro-Chancellor of the University. 
 (2) The Pro-Chancellor shall exercise such powers and perform such duties as may 
be conferred on him by or under this Act. 
 13. The Vice-Chancellor.- 1[(1) Appointment of the Vice-Chancellor shall be made 
by the Chancellor on the recommendation of the Government under sub-section (2).]1 
   1. Substituted by Act 19 of 1999  w.e.f. 29.4.1999.  
  1[(2) The Government shall, for the purpose of sub-section (1), constitute a Search 
Committee, consisting of three persons of whom, one shall be nominated by the 
Executive Committee. One shall be nominated by the University Grants Commission and 
one shall be nominated by the Government. The Search Committee shall submit to the 
Government a panel consisting of names of three persons in alphabetical order. Such 
panel shall not contain the name of any member of the said Committee. The 
Government shall recommend to the Chancellor, the name of one of the three persons in 
the said panel for being appointed as the Vice Chancellor. The Government may, if 
necessary obtain a new panel from the Search Committee. Accordingly, upon such 
requisition by the Government the Search Committee shall submit to the Government a 
new panel of names of three persons:]
1 
   1. Substituted by Act 19 of 1999 w.e.f. 29.4.1999.  
  
Provided that,- 
  (a) the person so nominated shall not be a member of any of the authorities of 
the University; 
  (b) the person so nominated by the Chancellor shall convene the meetings of the 
committee; 
 (3) The Vice-Chancellor shall hold office for a period of three years and shall be 
eligible for re-appointment for a further period of three years: 
 Provided that no person shall hold office of the Vice-Chancellor for more than six 
years in the aggregate: 
 Provided further that,- 
  (a) the Chancellor may direct that a Vice-Chancellor whose term of office has 
expired, shall continue in office for such period, not exceeding a total period of one year, 
as may be specified in the direction; 
  (b) The Vice-Chancellor may, by writing under his hand addressed to the 
Chancellor and after giving two months notice, resign his office: 
 Provided also that a person appointed as Vice-Chancellor shall retire from  office, if, 
during the term of his office or any extension thereof, he completes the age of sixty five 
years. 
 (4) When any temporary vacancy occurs in the office of the Vice-Chancellor or when 
the Vice-Chancellor  is by reason of absence or for any other reason, unable to exercise 
the powers and perform the duties of his office, the senior most Professor of the 
University shall exercise the powers and perform the duties of the Vice-Chancellor till the 
Executive Council with the approval of the Chancellor makes the requisite arrangements 
for exercising the powers and performing the duties of the Vice-Chancellor. 
 (5) The emoluments and other terms and conditions of service of the Vice-
Chancellor may be such as determined by the Chancellor. 
 14. Powers and duties of the Vice-Chancellor.- (1) The Vice-Chancellor shall be 
the academic head and the principal executive offi cer of the University and shall in the 
absence of the Chancellor and Pro-Chancellor, preside at any convocation of the 
University and confer degrees, diploma or  other academic distinctions upon persons 
entitled to receive them.  He shall be a member ex-officio and Chairman of the 
Governing Council, the Executive Council and the Finance Committee and shall be 
entitled to be present at and to address any meeting of any authority of the University 
but shall not be entitled to vote thereat unless he is a member of the authority 
concerned. 
 (2) It shall be the duty of the Vice-Chancellor to ensure that the provision of this Act 
and the statutes are observed and carried out and he may exercise all powers 
necessary for this purpose. 
 (3) The Vice-Chancellor shall have power to convene meetings of the Governing 
Council, the Executive Council and the Finance Committee. 
 (4) (a) The Vice-Chancellor shall have power to take action on any matter and shall 
by order take such action as he may deem necessary but shall, as soon as may be 
thereafter report the action taken to the officer or authority or body who or which would 
have ordinarily dealt with the matter: 
 Provided that no such order shall be passed unless the person likely to be affected, 
has been given a reasonable opportunity of being heard; 
  (b) When action taken by the Vice-Chancellor under this sub-section affects any 
person in the service of the University, such person shall be entitled to prefer an appeal 
to the Executive Council within thirty days from the date on which he has notice of such 
action.  The Vice-Chancellor shall give effect to the order passed by the Executive 
Council on such appeal. 
 (5) The Vice-Chancellor shall give effect to the orders of the Executive Council 
regarding the appointment, suspension and dismissal of the teachers and other 
employees of the University. 
 (6) The Vice-Chancellor shall exercise contro l over the affairs of the University and 
shall be responsible for the due maintenance of discipline in the University. 
 (7) The Vice-Chancellor shall exercise such other powers and perform such other 
duties as may be prescribed. 
 15. The Registrar.- (1) The Registrar shall be a wholetime salaried officer of the 
University appointed by the Executive Council for such period as may be  specified by 
the Executive Council and the terms and conditions of service of the Registrar shall be 
such as are specified in the first statutes. 
 (2) The Registrar shall exercise such powers and perform such duties as may be 
prescribed. 
 (3) In all suits and other legal proceedings by or against the University, the pleadings 
shall be signed and verified by the Registrar and all processes in such suits and 
proceedings shall be issued to, and served on, the Registrar. 
 16. The Finance Officer.-The Finance Officer shall be a wholetime salaried officer of 
the University appointed by the Government for such period as may be specified by the 
Government in this behalf and the terms and conditions of service of the Finance Officer 
shall be such as are specified in the first statutes, 
 17. Authorities  of the University.- The Authorities of the University shall be the 
Governing Council, the Executive Council, the faculties, and the Finance Committee, the 
Boards of studies and such other authorities as may be declared by the statutes to be 
authorities of the University. 
 18. Vice-Chancellor and other officers, etc., to be public servants.-  The Vice-
chancellor, the Registrar, the Finance Officer and other employees of the University shall 
be deemed when acting or purporting to act in pursuance of any of the provisions of this 
Act to be public servants within the meaning of section 21 of the Indian Penal Code 
(Central Act XLV of 1860). 
CHAPTER  III 
THE GOVERNING COUNCIL 
 19. The Governing Council.-  The Governing Council shall consist of the following 
persons namely:- 
 (a) The Pro-Chancellor; 
 (b) The Vice-Chancellor; 
 (c) The Secretary to Government incharge of University Education; 
 (d) The Secretary to Government incharge of Finance Department; 
 (e) The Secretary to Government incharge of Kannada and Culture; 
 (f) Chairman, University Grants Commission or his nominee; 
 (g) Director General, Archaeology, Government of India; 
 (h) Chairman, Central Sahitya Academy; 
 (i) Chairman, Central Sangeetha Nataka Academy; 
 (j) President, Kannada Sahitya Parishad; 
 (k) President, Kannada Sahitya Academy; 
 (l) President, Karnataka Lalita Kala Academy; 
 (m) eight members nominated by the Government of whom one shall belong to 
Scheduled Caste, one shall belong to Scheduled Tribe, one shall be woman, one shall 
belong to minorities based on religion and one shall belong to Backward Classes 
specified by the Government; 
 (n) one member each of the Karnataka Legislative Assembly and Karnataka 
Legislative Council elected respectively from amongst themselves. 
 (2) Save as otherwise provided, nominated members of the Governing Council shall 
hold office for a period of three years and such members shall be eligible for nomination 
for not more than another period of three years: 
 Provided that where a member is nominated to the Governing Council to a casual 
vacancy, the period of office held by such member shall be construed as a full period of 
three years for the purpose of this sub-section: 
 Provided further that where a nominated member of the Governing Council is 
appointed temporarily to any of the offices by virtue of which he is entitled to be a 
member of the Governing Council, ex-officio, he shall by notice in writing signed by him 
and communicated to the Vice-Chancellor within seven days of his taking charge of his 
appointment choose whether he will continue to be a member of the Governing Council 
by virtue of his nomination or whether he will vacate office as such member and become 
a member ex-officio by virtue of his appointment and the choice shall be conclusive.  On 
failure to make such choice he shall be deemed to have vacated his office as a 
nominated member. 
 (3) When a person ceases to be member of the Governing Council, he shall cease 
to be member of any authority of the University of which he happens to be a member by 
virtue of his membership to the Governing Council. 
 (4) The member of the Governing Council shall not be entitled to receive any 
remuneration from the University except such daily and travelling allowances as have 
been permitted: 
 Provided that nothing contained in this s ub-section shall preclude any member from 
drawing his normal emoluments to which he is entitled by virtue of the office he holds. 
 (5) A member of the Governing Council other than an  ex-officio member may tender 
resignation of his membership at any time before the term of his office expires.  Such 
resignation shall be conveyed to the Chancellor by a letter in writing by the member and 
resignation shall take effect from the date of its acceptance by the Chancellor. 
 20. Governing Council to review the academic policies and programmes and 
functioning of the University.-  Subject to the other provisions of this Act, Governing 
Council shall have the following powers and functions, namely:- 
 (a) to review from time to time the academic policies and programmes and 
functioning of the University and to sugges t measures for the improvement of the 
University; 
 (b) to advice the Chancellor in respect of any matter which may be referred to it for 
advice; and 
 (c) to exercise such other powers and perform such other functions as may be 
prescribed by the statutes. 
 21. Meeting of the Governing Council.- (1) The Governing Council shall meet 
atleast thrice in every year on dates to be fixed by the Chancellor. One of such meetings 
shall be called the annual meeting.  The Governing Council may also meet at such other 
times as it may, from time to time  determine. 
 (2) One-third of the total strength of the members of the Governing Council shall be 
the quorum required for a meeting of the Governing Council: 
 Provided that such quorum shall not be required at a convocation of the University or 
a meeting of the Governing Council held for the purpose of conferring degrees, diplomas 
or other academic distinctions. 
 (3) The Chancellor may whenever he thinks fit, and shall upon a requisition in writing 
signed by not less than fifty percent of the total members of the Governing Council 
convene a special meeting of the Governing council. 
CHAPTER  IV 
THE EXECUTIVE COUNCIL 
 22. The Executive Council.- (1) The Chancellor shall as soon as may be after the 
first Vice-Chancellor appointed under section 44 constitute Executive Council. 
 (2) The Executive Council shall in addition to the Vice-Chancellor, consist of the 
following members namely:- 
 (a) The Secretary to Government incharge of Education; 
 (b) The Secretary to Government incharge of Finance; 
 (c) The Secretary to Government incharge of Kannada and Culture; 
 (d) The Director of Kannada and Culture; 
 (e) Director of Archaeology; 
 (f) The deans of faculties; 
 (g) Eight persons nominated by the Government who are known for their 
outstanding contribution in the field of Kannada Literature, History, Culture of Karnataka, 
Drama, Architecture, Archaeology, Sculpture, Painting, Folklore, Religion, Philosophy, 
Social Movements and other allied areas in which Kannada University is pursuing 
studies. One member shall belong to Scheduled Caste, one shall belong to Scheduled 
Tribe, one shall be a woman, one shall belong to minorities based on religion and one 
shall belong to Backward Classes specified by the Government; 
 (3) The Vice-Chancellor shall be the ex-officio Chairman of the Executive Council; 
 (4) In case, the Secretary to Government incharge of Education or the Secretary to 
Government incharge of Finance or the Secretary to Government incharge of Kannada 
and Culture is unable to attend the meetings of the Executive Council for any reason, he 
may depute any officer of his department not less in rank than that of a Deputy Secretary 
to Government to attend the meetings; 
 (5) Save as otherwise provided, nominated members of Executive Council shall hold 
office for a period of three years and such members shall be eligible for nomination for 
not more than another period of three years: 
 Provided that where a member is nominat ed to the Executive Council to a  casual 
vacancy, the period of office held by any such member shall be construed as a full 
period of three years for the purpose of this sub-section: 
 Provided further that, where a nominated member of the Executive Council is 
appointed temporarily to any of the offices by virtue of which he is entitled to be a 
member of the Executive Council ex-officio he shall by notice in writing signed by him 
and communicated to the Vice-Chancellor within seven days from the date of his taking 
charge of his appointment choose whether he will continue to be member of the 
Executive Council by virtue of his nomination or  he will vacate office as such other 
member and become a member ex-officio by virtue of his appointment, and the choice 
shall be conclusive.  On failure to make such a choice he shall be deemed to have 
vacated his office as a nominated member. 
 (6) When a person ceases to be a member of the Executive Council, he shall  cease 
to be member of any of the authorities of the University of which he may happen to be a 
member by virtue of his membership to the Executive Council. 
 (7) The members of the Executive Council shall not be entitled to receive any 
remuneration from the University except such daily and travelling allowances as may be 
prescribed: 
 Provided that nothing contained in this s ub-section shall preclude any member from 
drawing his normal emoluments to which he is entitled by virtue of the office he holds. 
 (8) A member of the Executive Council, other than ex-officio member, may tender 
resignation of his membership at any time before the term of his office expires.  Such 
resignation shall be conveyed to the Chancellor by a letter in writing by the member and 
the resignation shall take effect from the date of its acceptance by the Chancellor. 
 23. Powers of the Executive Council.-  The Executive Council shall have the 
following powers, namely:- 
  (1) to make statutes and amend or repeal the statutes except the first statutes; 
  (2) to co-operate with other universities, other academic authorities and colleges 
in such manner and for such purposes as it may determine; 
  (3) to provide for research and advancement and dissemination of knowledge in 
Kannada language and literature; 
  (4) to institute lectureships, readerships, professorships and any other teaching or 
research posts required by the University; 
  (5) to institute degrees, diploma and other academic distinctions; 
  (6) to confer degrees, diploma and other academic distinctions on persons who 
shall have carried on research under conditions prescribed; 
  (7) to confer honorary degrees or other distinctions on the recommendation of not 
less than two-thirds of the members of the Executive Council; 
  (8) to establish and maintain halls and hostels; 
  (9) to institute fellowships, travelling fellowships, scholarships, studentships, 
bursaries, exhibitions, medals and prizes and to award the same in accordance with the 
statutes; 
 (10) to consider and take such action as it may deem fit on the annual report, the 
annual accounts and the financial estimates; 
 (11) to institute a publication bureau and to maintain it; 
 (12) to enter into any agreement with the Central or any State Government or with 
a private management for assuming the management of any institution and for taking 
over its properties and liabilities or for any other purposes not repugnant to the 
provisions of this Act; 
 (13) to make statutes for regulating the method of election to the authorities of the 
University and the procedure at the meeting of the Governing Council, Executive Council 
and other authorities of the University and the quorum of members required for the 
transaction of business by the authorities of the University other than the Governing 
Council; 
 (14) to hold, control and administer the properties and funds of the University; 
 (15) to direct the form, custody and use of the common seal of the University; 
 (16) to regulate and determine all matters concerning the University  in accordance 
with this Act and the statutes; 
 (17) to administer all properties and all funds placed at the disposal of the 
University for specific purposes; 
 (18) (a) to appoint the University Lec turers, University Readers, University 
Professors, University Researchers and the teachers of the University, fix their 
emoluments; if any, define their duties and the conditions of their services and provide 
for filling up of temporary vacancies; 
   (b) to make statute specifying the mode of appointment of administrative and 
other similar posts and fix their emoluments, if  any, define their duties and the conditions 
of their services and provide for filling up of temporary vacancies; 
 (19) to suspend and dismiss the Univer sity Lecturers, University Readers, 
University Professors, University Researchers and the teachers and other employees of 
the University; 
 (20) to accept, on behalf of the University endowments, bequests, donations, 
grants and transfers of any movable and immovable properties made to it: 
 Provided that all such endowments, bequests, donations, grants and transfers shall 
be reported to the Governing Council at its next meeting; 
 (21)  (a)  to raise, on behalf of  the University, loans from the Central or any State 
Government or the University Grants Commission or the public or any corporation 
owned or controlled by the Central or any State Government; 
   (b) to borrow money with the approval of the Government on the security of 
the property of the University for the purpose of the University; 
 (22) to recognise hostels not  maintained by the Government and to suspend or 
withdraw recognition of any of the hostels which is not conducted in accordance with the 
statutes and the conditions imposed thereunder; 
 (23) to arrange for and direct the inspection of hostels; 
 (24) to prescribe the qualification of the teachers; 
 (25) to charge and collect such fees as may be prescribed; 
 (26) to regulate the admission of the student s to the University in accordance with 
statues; 
 (27) to appoint members to the Boards of Studies; 
 (28) (a) to appoint referees and examiners after consideration of the 
recommendations of the Boards as per procedures laid down in the statutes; 
   (b) to fix their remuneration; 
 (29) to supervise and control the residence and discipline of the University and 
make arrangements for ensuring their health and well-being; 
 (30) to institute and manage libraries, museums, institutions of research and other 
institutions established or maintained by the University; 
 (31) to manage hostels instituted by the University; 
 (32) to manage any publication Bureau instituted by the University; 
 (33) to promote research within the University and to obtain reports from time to 
time of such research; 
 (34) to exercise such other powers and perform such other duties as may be 
conferred or imposed on it by this Act or the statutes; 
 (35) to delegate any of its powers to the Vice-Chancellor or to a committee from 
among its own members in accordance with the statutes. 
 24. Meeting of the Executive Council.- (1) The Executive Council shall meet at 
such time and places and shall, subject to the provisions of sub-sections (2) and (3) 
observe such rules of procedure in regard to transaction of business at its meeting 
including the quorum at meeting, as may be prescribed: 
 Provided that the Executive Council shall m eet at least once in every three months. 
 (2) The Vice-Chancellor or in his abs ence any member chosen by the members 
present, shall preside at a meeting of the Executive Council. 
 (3) All questions at any meeting of th e Executive Council shall be decided by a 
majority of the votes of the members present and voting and in the case of an equality of 
votes, the Vice-Chancellor or the member, presiding, as the case may be, shall have 
and exercise a second or casting vote. 
 (4) (a) The Executive Council may, for the purpose of consultation, invite any person 
having special knowledge of practical exper ience in any subject under consideration 
attend to any meeting.  Such person may speak in and otherwise take part in the 
proceedings of this meeting but shall not be entitled to vote. 
  (b) The person so invited shall be entitled to such daily and travelling allowances 
as are admissible to a member of the Executive Council. 
 25. Annual Report.- The Annual Report of the University shall be prepared by the 
Executive Council and shall be submitted to the Governing Council on or before such 
date as may be prescribed by the statutes and shall be considered by the Governing 
Council at its next annual meeting.  The Governing Council may pass resolutions 
thereon and communicate the same to the Exec utive Council, which shall take action in 
accordance therewith.  The Executive Council shall inform the Governing Council of the 
action taken by it.  A copy of the report with a copy of the resolution thereon, if any, of 
the Governing  Council shall be submitted to the Chancellor and to the Government for 
information. 
 26. Annual Accounts.- (1) The annual accounts of the University shall be submitted 
to such examination and audit as the Government may direct. 
 (2) The University shall settle objections raised in such audit and carry out such 
instructions as may be issued by the Government on the audit report. 
 (3) The accounts when audited shall be published by the Executive Council in such 
manner as may be prescribed by the statutes and copies thereof shall be submitted to 
the Governing Council at its next meeting and to the Chancellor and to the Government 
within three months of such publication. 
CHAPTER  V 
THE  FACULTIES, THE BOARDS OF STUDIES, THE  FINANCE COMMITTEE  AND OTHER  
AUTHORITIES 
 27. Constitution and functions of Faculties.- (1) The University shall have the 
Faculties of Languages, Sciences, Fine-Arts, Social Sciences, and such other Faculties 
as may be prescribed by the statutes. 
 (2) The constitution and functions of the faculties shall in all other respects, be such 
as may be prescribed. 
 (3) Each Faculty shall comprise such departments of teaching as are specified in the 
first statutes. 
 28. The Boards of Studies.-  There shall be Boards of Studies attached to each 
Department of teaching.  The constitution and powers of the Boards of Studies shall be 
such as may be prescribed by the statutes. 
 29. Constitution of other authorities.-  The constitution of such other bodies as 
may be declared by the statutes to be authorities  of the University shall be provided for 
in the manner prescribed. 
 30. Finance Committee.- (1) The Finance Committee shall consist of the following 
members, namely:- 
 (a) The Vice-Chancellor; 
 (b) The Secretary to Government incharge of Finance; 
 (c) The Secretary to Government incharge of Education; 
 (d) Two members nominated by the Executive Council from amongst its 
members, of whom one shall be a professor and one shall be a person nominated to the 
Executive Council by the Chancellor. 
 (2) If for any reason the officer referred to in clause (b) or clause (c) of sub-section 
(1) is unable to attend any meeting of the Finance Committee, he may depute any officer 
of his department not lower in rank than that of a De

Excerpt shown. Open the full act in Lexace.

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