The KARNATAKA RAJYA DR. GANGUBAI HANGAL SANGEETHA MATTU PRADARSHAKA KALEGALA VISHWAVIDYALAYA ACT, 2009

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KARNATAKA ACT NO. 25 OF 2009

THE KARNATAKA RAJYA DR. GANGUBAI HANGAL SANGEETHA MATTU PRADARSHAKA
KALEGALA VISHWAVIDYALAYA ACT, 2009
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. The objectives of the University
5. Powers of the University
6. Admission to the University
7. Jurisdiction of the university
8. Inspection
CHAPTER-III
OFFICERS OF THE UNIVERSITY
9. Officers of the University
10. The Chancellor
11. The Pro-Chancellor
12. The Vice-Chancellor
13. Powers and duties of the Vice-Chancellor
14. Deans of Faculties
15. The Registrar
16. Powers and Duties of the Registrar
17. The Finance Officer
18. Terms and conditions of the service of the Finance Officer
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
19. Authorities of the University
20. The Syndicate
21. Term of office
22. Powers of the Syndicate
23. Meeting of the Syndicate
24. The Academic Council
25. Powers of the Academic Council
26. Meeting of the Academic Council
27. Constitution and functions of Faculties
28. Finance Committee
29. The Boards of Studies
30. Constitution of other authorities
31. Disqualification of Membership
32. Disqualification for nomination to Syndicate and the Academic Council in certain cases
33. Filling of casual vacancies
34. Proceedings of the university authorities and bodies not invalidated by vacancies
35. Removal From membership of the university
36. Disputes as to constitution of university authorities and bodies
37. Constitution of committees

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CHAPTER-V
STATUTES
38. Statutes
39. The Statutes, how made
40. The Regulations
CHAPTER - VI
FACULTIES
41. Faculties and Departments
42. Selection Committees
CHAPTER-VII
UNIVERSITY FUNDS
43. General Funds
44. Other funds
45. Power to borrow
46. Management of funds
47. Power of Government to direct audit
48. Financial estimates
49. Annual Accounts and Audit
50. Annual Report
CHAPTER-VIII
CONDITIONS OF SERVICE
51. Pension gratuity, etc
52. Method of recruitment and conditions of service
53. Terms and conditions of service of Heads of Department
54. Terms and conditions of service of Dean Faculties
55. Duties of a Teacher
56. Obligation to perform the examination work
57. Punishment for abetment of offences
58. Recognition of certain institutions
CHAPTER - IX
MISCELLANEOUS
59. Act to prevail over other enactments
60. Power to obtain information
61. Appointment of first Vice-Chancellor
62. Transitory powers of the first Vice-Chancellor
63. Special mode of appointment
64. Vice-Chancellor and other officers, etc. be public servants
65. Power to remove difficulties

STATEMENT OF OBJECTS AND REASONS
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Act 19 of 2009. - It is considered necessary to establish the Karnataka Sangeetha and
Pradarshaka Kalegala Vishwavidyalaya:-
(1) to systematize the study of Music and performing arts in the existing institutions of
Karnataka, since Karnataka has a glorious tradition of Music and performing arts.
(2) to provide instructions in all branches of Music, and performing arts, to make
provision for research and advancement of studies in Music and performing arts.
(3) To provide a common platform for Music and performing arts, scholars and scholars
in related disciplines for exchange of ideas and scholarships.
Hence, the Bill.
(LA Bill No.18 of 2009, File No. DPAL 5 Shasana 2009)
(Entry 25 of List III of the Seventh Schedule to the Constitution of India)

Amending Act 39 of 2017. -It is considered necessary to amend the Karnataka Rajya Dr.
Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009 (Karnataka
Act No. 25 of 2009),-
(i) to enhance the upper age limit to hold office of Vice Chancellor to sixty seven years
which is in conformity with the age limit of Vice Chancellors in the Karnataka State
Universities Act, 2000; and
(ii) change the nomenclature of Controller of State Accounts Department as Principal
Director, Karnataka State Audit and Accounts.

Hence, the Bill.

[L.A. Bill No.21 of 2017, File No. Samvyashae 40 Shasana 2016]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
- - -

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KARNATAKA ACT NO. 25 OF 2009

(First published in the Karnataka Gazette Extra-ordinary on the
Seventeenth day of September, 2009)

THE KARNATAKA RAJYA DR. GANGUBAI HANGAL SANGEETHA MATTU PRADARSHAKA
KALEGALA VISHWAVIDYALAYA ACT, 2009
(Received the assent of the Governor on the Fifteenth day of September, 2009)
(As amended by Act 39 of 2017)
An Act to provide for the establishment and incorporation of the Karnataka Rajya Dr.
Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya.
WHEREAS, it is expedient to establish a University of unitary and residential nature
exclusively for furthering the advancement of learning and prosecution of research,
documentation, publishing of audio and video recording, popularising of all branches of music
and performing arts and for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty- ninth year of the Republic of
India, as follows:-
CHAPTER-I
PRELIMINARY
1. Short title and Commencement.- (1) This Act may be called the Karnatak a Rajya Dr.
Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009.
(2) It shall come into force on such date as the State Government may, by notification,
appoint.
2. Definitions.- In this Act, unless the context otherwise requires;-.
(a) “Accompanists” means the players of various instruments like Hormonium, Tabla,
Violin, Mridangam, Ghatam, Khanjeera etc.
(b) “Appointed date” means the date appointed for the commencement of this Act;
(c) “Government” means the State Government:
(d) “Hostel” means a unit of residence for the students of the University maintained or
recognised by the University in accordance with the provisions of this Act.
(e) “performing arts” means and includes dance, drama, Yakshagana, Harikatha and
such other performing arts as the university may decide;
(f) Prescribed” means prescribed by the statutes;
(g) “Statutes” means the statutes of the University made under this Act;
(h) “Teachers” means Professors, emeritus Professors, readers, lecturers and other l ike
persons as may be declared by the statutes to be teachers;
(i) “University” means the Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu
Pradarshaka Kalegala Vishwavidyalaya established under Section-3.
(j) “University Grants Commission” means the Com mission established under
Section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(k) “University Library” means a Library maintained by the University, whether
instituted by it or not;
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CHAPTER - II
THE UNIVERSITY
3. Establishment of the University.- (1) For furthering the advancement of learning and
prosecution of research in Music and performing arts there shall be established a University by
the name called “The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka
Kalegala Vishwavidyalaya”.
(2) The University shall be a body corporate 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 Mysore
District or in any place within a radius of twenty kilometers around those limits.
(6) The University shall be competent to acquire and hold property, both movable and
immovable to lease, sell or otherwise transfer any moveable or immoveable property which may
have become vested in or been acquired by it for the purpose of the University and to enter in to
contract and to do all other things necessary for the purposes of this Act.
(7) The University shall no t lease, sell or otherwise transfer any immoveable property,
which may have become vested in or been acquired by it without obtaining the prior approval of
the Government.
(8) In all suits and other legal proceedings by or against the University, the plead ing shall
be signed and verified by, and all processes in such suits and proceedings shall be issued to and
be served on the Registrar.
4. The objectives of the University. - The University shall have the following objectives
namely;-
(1) to provide instr uctions in all branches of Music and performing arts and to make
provisions for research and advancement of studies in Music and performing arts and
dissemination of knowledge thereof.
(2) to function as a high-level teaching, training and research organisation in all forms and
genres of Music and performing arts and their studies;
(3) to preserve, foster, popularise and promote the traditional system of Indian Music and
performing arts with an emphasis on various forms of Music and performing arts prac ticed in
Karnataka;
(4) to highlight the wisdom contained in Music performing arts and above mentioned
disciplines and their relevance to the modern world;
(5) to make Music and performing arts popular among all the folks of the society;
(6) to prepare, consolidate, revive, promote, translate, publish all forms and genres in
Music, performing arts and ancient manuscripts in Kannada and other languages;
(7) to regularize the study of all forms of Music, performing arts.
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(8) to foster and formulate programmes and their relevance and significance of Music and
performing arts in the modern scientific technological days and to strengthen the rich tradition
and heritage of Music and dance;
(9) to establish the Museum, Archieves and Library pertaining to mu sic and performing
arts tradition;
(10) to computerize and digitize the entire corpus of manuscripts and music and
performing arts texts and also to bring out Research Journals of high standard through the
University and its various departments.
(11) to establish high-tech Studio with Audio-Video recording and Photography facilities to
record and shoot the music and performing arts live performance and photographs;
(12) to organize music and performing arts concerts, seminars, work -shops, conferences,
training programmes with a view to promote awareness and knowledge about the messages
carried in ancient music and performing arts traditions;
(13) (a) to establish directorates for supportive education leading to all forms of Music and
performing arts;
(b) to establish distance and online education
(c) to establish a publication department to publish books and works related to music and
performing arts.
(14) to establish chairs in various discipline for conducting advanced research and to
conduct hobby classes for all sections of the society;
(15) to conduct sangeetha mattu pradarshaka kalegala yatre to create awareness, interest
and to popularize music and performing arts;
(16) to experiment music and performing arts as a therapy for he alth and medical
ailments;
(17) to do such acts and other things, whether incidental to the power or aforesaid or not
as may be required in order to promote the objectives of the University.
(18) to create a net work of Music and performing arts Institutio ns and Educational
Research Oriented Institutions having similar objectives with reciprocal arrangements and
facilities for interaction with the view to foster a synergy of efforts made by all such Universiti es
and Institutions.
(19) to maintain such bod ies as are by statutes declared to be the authorities of the
University.
(20) to take appropriate measures for promoting Inter-disciplinary studies and research in
the University and such other related activities congenial at the University level.
(21) to impart teaching of music and performing arts under Gurukula (ancient
traditional) system and Modern (Contemporary academic) system. Gurukula system will have
the faculty of veteran musicians and maestros.
5. Powers of the University.- The University shall have the following powers, namely;
(1) to institute degrees, diploma and other academic distinctions;
(2) to confer degrees, diploma and other academic distinctions on persons who shall have
carried out research in the University or in any other Insti tution or Centre recognised by the
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University under conditions prescribed irrespective of their religion, race, creed, caste, sex or
class or any of them;
Explanation: For the purpose of this clause and other provisions of this Act, institution or
centre recognised by the University shall mean an institution or a centre situated in India or in
other countries, recognised by the University for the purpose of furthering the objectives of the
University; after obtaining due permission from the concerned authorities.
(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 a rrangements 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 purpose 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 traveling fellowships, scholarshi ps,
medals and prizes in the manner prescribed;
(10) to accept, hold, and manage any endowments, donations or funds which may have
become vested in the University by grant, testamentary disposition or otherwise and invest such
endowments, donations or funds in any manner that may deemed fit.
Provided that no donations from a foreign country, foreign foundation or from any person
in such a country shall be accepted by the University save with the approval of the State
Government;
(11) 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;
(12) to fix fees and to demand and receive such fees as may be prescribed;
(13) to hold and manage endowments and other properties and funds of the University;
(14) to borrow money with the approval of the Government on the security of the property
of the University for the purpose of the University;
(15) to enter into agreement with other bodies or persons for the purpose of promoting the
objects 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;
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(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 prejudic ial to the
interests of the University or the rights and privileges of other students and
teachers.
7. Jurisdiction of the university. - The jurisdiction of the university shall extend to the
whole of the State of Karnataka.
8. Inspection.- (1) The Chance llor shall have the right to cause an inspection or
inquiry to be made, by such person or persons as he may direct, of the University, its buildings,
University libraries, museums and equipments, and of any institutions maintained or recognised
by the Univ ersity 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
there at.
(2) The Chancellor shall communicate to the Syndicate his views with reference to the
results of such inspection or inquiry and may after ascertaining the opinion of the Syndicate
thereon advise 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 b e fixed under sub -section (2) the Chancellor may, after considering any
explanation 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 Syndi cate 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.
(5) The State Government may by order published in the official Grazette 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 State Government:
Provided that before making any such order, the State Government shall afford an
opportunity to the University.
(6) Every order passed under sub-section (1) shall as soon as it is passed by laid before both
the Houses of State Legislature.
CHAPTER-III
OFFICERS OF THE UNIVERSITY
9. Officers of the University. - The University shall consist of the following Officers,
namely:-
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(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.
10. The Chancellor. - (1) The Govern or 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.
(4) The Chancellor shall exercise such other powers and perform such other duties as may
be conferred on him by or under this Act.
11. 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) The Pro -Chancellor shall exercise such powers and perform such duties as may b e
conferred on him by or under this Act.
12. The Vice-Chancellor.- (1) The Vice -Chancellor shall be a whole time officer of the
University.
(2) The State Government shall constitute a Search Committee consisting of three persons of
whom one shall be nom inated by the Chancellor, one by the University Grants commission and
one by the State Government. The nominee of the State Government shall 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 State Government, the University or any
college or institution affiliated to the Univ ersity shall be nominated as the member of the Search
Committee.
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(4) The Search Committee shall submit to the State Government a panel of three persons
who are eminent academicians in the field of music or performing arts, in the alphabetical order.
The State Government shall forward the panel to the Chancellor who shall keeping in view merit,
equity and social justice and with the concurrence of the State Government, appoint one person
from the panel as the Vice Chancellor:
Provided that the Chancellor may with the concurrence of the State 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 1[sixty seven years]1

(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 his 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 State 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 State Government shall
appoint a person who is or has been a Judg e 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 shall submit a report to the State Government on the action to be taken
including penalty, if any, to be imposed, and the State 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 emoluments shall be determined by
the Chancellor. The emoluments shall be reduced by the amount of pension and allowances
drawn by him

(11) If a Pr ofessor in the service of a University in the State is appointed as Vice -
Chancellor, his terms and conditions of service as Professor shall not be revised to his dis -
advantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
1. Substituted by Act 39 of 2017 w.e.f. 31.07.2017.
13. Powers and duties of the Vice -Chancellor.- (1) The Vice -Chancellor shall be the
academic head and the principal executive officer 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 Syndicate, the Academic 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 there at unless he is a member of the authority
concerned.
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(2) It shall be the duty of the Vice -Chancellor to ensure that the provisions 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 meeting of the Syndicate, the Academic
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 there after 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 Syndicate
within thirty days from the date on which he receives notice of such action. The Vice -Chancellor
shall give effect to the order passed by the Syndicate on such appeal.
(5) The Vice -Chancellor shall give effect to the orders of the Syndicate regarding the
appointment, suspension and dismissal of the teachers and other employees of the University.
(6) The Vice-chancellor shall exercise control 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.
14. Deans of Fa culties.- (1) Every Dean shall be appointed by the Vice -Chancellor from
among the professors in the Faculty for a period of three years and he shall be eligible for re -
appointment.
Provided that if at any time there is no professor in a faculty, the Vice -Chancellor shall
exercise the powers of the Dean of the Faculty.
(2) When the office of the Dean is vacant or when the Dean is by reason of illness, absence
or any other cause unable to perform the duties of his office, the duties of his office shall be
performed by such person as the Vice-Chancellor may appoint for the purpose.
(3) The Dean shall be Head of the Faculty and shall be responsible for the conduct and
maintenance of the standards of research in the Faculty. The Dean shall have such other
functions as may be prescribed.
(4) The Dean shall have the right to be present and to speak at any meeting of any Board
of the Studies or Committee of the Faculty as the case may be, but shall not have the right to vote
there at unless he is a member there of.
15. The Registrar.- (1) The Registrar shall be a whole time Officer of the University. The
Government may appoint an Officer belonging to the Karnataka Administrative Services of senior
scale and above to be the Registrar of a University.
(2) The R egistrar shall be the Ex -officio Member Secretary of the Syndicate and the
Academic Council and member of the Finance Committee.
(3) The Registrar may be assisted by one or more Deputy Registrars and Assistant
Registrars.
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16. Powers and Duties of the Regi strar.- (1) (a) The Registrar shall have power to take
disciplinary action against such of the employees excluding teachers and the academic staff as
may be specified in the orders of the Syndicate and to suspend them pending inquiry, to
administer warning s to them or to impose on them penalty of censure or withholding of
increments.
Provided that no such penalty shall be imposed unless the person concerned has been
given a reasonable opportunity of showing cause against the action proposed to be taken in
regard to him.
(b) An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any
of the penalty specified in clause (a).
(c) In any case, where the inquiry discloses that punishment beyond the powers of the
Registrar is called for, the Registrar shall upon conclusion at the inquiry make a report
to the Vice-Chancellor along with his recommendations.
Provided that an appeal shall lie to the Syndicate against an order of the Vice -Chancellor
imposing penalty.
(d) No appeal und er clause (b) or clause (c) shall be preferred after the expiry of sixty days
from the date on which the order appealed against was received by the appellant.
(2) The Registrar shall be the Member Secretary of the syndicate, the Academic
Council , the Faculties and the Boards of Studies.
(3) It shall be the duty of the Registrar,-
(a) to be the custodian of the records, the common seal and such properties of the
Universities as the Syndicate shall commit to his charge.
(b) to issue all notices conv ening meetings of the Syndicate, the Academic Council, the
Faculties, the Boards of Studies and of any Committee appointed by the authorities of
the University.
(c) to keep the minute of all the proceedings of the meetings of the Syndicate,
Academic Council, the Faculties, the Boards of Studies and of any committee appointed
by the authorities of the University.
(d) to conduct the official correspondence of the Syndicate .
(e) to supply to the Chancellor and to the State 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; and
(f) to exercise such other powers and perform such other duties as may be prescribed
in the statutes or as may be required from time to time, by the Syndicate or the Vice -
Chancellor.
(4) When the Office of the Registrar is vacant or when the Registrar is by reasons of illness
absence or for any other reason is unable to perform the duties o f this office the duties of the
Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.
17. The Finance Officer. - The Finance Officer not below the rank of an Assistant
Controller of State Accounts Department shall be a whole time Officer of the University appointed
by the State Government for such period as may be specified by the Government in this behalf
and the terms and conditions of Services of the Finance Officer shall be as specified by the
Government.
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18. Terms and conditions of the service of the Finance Officer.-
(1) The emoluments and other terms and conditions of service of the Finance Officer shall
be such as may be prescribed. The Finance Officer shall retire on attaining the age of sixty years
or on the expiry of the period specified by the Government in section 17, whichever is earlier:
Provided that the Finance Officer shall notwithstanding his attaining the age of sixty
years continue in office until his successor is appointed and enters upon h is Office or until the
expiry of the period of one year, whichever is earlier.
(2) When the office of the Finance Officer is vacant or when the Finance Officer is by
reason of illness, absence or by any other reason unable to perform the duties of his off ice, the
duties of the Finance Officer shall be performed by such person as the Vice -Chancellor may
appoint for the purpose.
(3) The Finance Officer shall be the ex -officio Secretary of the Finance Committee, but
shall not be deemed to be member of the Committee.
(4) (a) The Finance Officer shall exercise general supervision over the funds of the
University and shall advice the University as regards its financial policy; and
(b) Exercise such other powers and perform such other functions as may be prescribed.
Provided that the Finance Officer shall not incur any expenditure or make any investment
exceeding such amount as may be prescribed without the previous approval of the Syndicate.
(5) Subject to the control of the Syndicate, the Finance Officer, shall.-
(a) hold and manage the property and investments of the University including trust and
endowed property.
(b) ensure that the limits fixed by the Syndicate, for recurring and non -recurring
expenditure for a year are not exceeded and all the moneys are expended for the purpose
for which they are granted or allotted.
(c) be responsible for the preparation of Annual accou nts, Financial Estimates and the
Budget of the University and for their presentation to the Syndicate.
(d) keep a constant watch on the cash and bank balance and of investments.
(e) watch the progress of the collection of revenue and on the methods of collection to be
employed.
(f) ensure that the registers of buildings, land, furniture and equipment are maintained up-
to-date and stock -checking is conducted on equipments and other consumable
materials in all offices and other places maintained by the University.
(g) bring to the notice of the Vice -Chancellor any un -authorised expenditure or other
financial irregularity and suggest appropriate action to be taken against persons at
fault; and
(h) call from any office of other place maintained by the University information or returns
that he may consider necessary for the performance of his duties.
(6) The receipts of the Finance Officer or of the person or persons duly authorised in this
behalf by the Syndicate for any money payable to the Universit y shall be sufficient discharge for
payment of such money.
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CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
19. Authorities of the University. - The Authorities of the University shall be the
Syndicate, the Academic Council, the faculties, the Finance Committee, the Boards of studies and
such other authorities as may be declared by the statutes to be authorities of the University.
20. The Syndicate.- The Chancellor shall as soon as may be after the first Vice Chancellor
appointed constitute the Syndicate which shall consist of the following persons, namely:-
(a) The Vice-Chancellor
(b) The Secretary to Government in charge of Higher Education or his nominee
(c) The Secretary to Government in charge of Finance Department or his nominee
(d) The Secretary to Go vernment in charge of Kannada and Culture Department, or his
nominee
(e) Chairman, University Grants Commission or his nominee
(f) Director General, Archaeology, Government of India
(g) Two members nominated by the Chancellor from among eminent educatio nists in the
field of music, performing arts, and other related professions of whom one shall be a
woman;
(h) Six persons nominated by the State Government from amongst eminent music and
performing artists, educationists or awardees in music and performing arts, or persons
from other professions of whom.-
(i) one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes;
(ii) one person belonging to the Other Backward Classes;
(iii) One Woman;
(iv) One person belonging to Religious Minorities, and
(v) Two others,
Provided that no person who is in the employment of a constituent college or in the
University in whatever capacity shall be eligible for nomination.
(i) One member each of the Karnataka Legislative Assembly and Karnat aka Legislative
Council elected respectively from amongst themselves.
21. Term of office. - (1) Any member nominated to any of the authorities under this Act
shall hold office during the pleasure of the nominating authority concerned. Any person
nominated to any of the authorities under this Act shall not be eligible for being nominated or
elected for a second term:
Provided that where a nominated member of the Syndicate is appointed temporarily to any
of the offices by virtue of which he is entitled to be a member of the Syndicate, 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 shall continue to be a member of the
Syndicate by vir tue of his nomination or whether he shall vacate office as such member and
become a member ex -officio by virtue of his appointment and the choice shall be conclusive, on
15
failure to make such choice he shall be deemed to have vacated his office as a nominat ed
member.
(2) When a person ceases to be a member of the Syndicate, he shall cease to be a member of
any other authority of the University of which, he happens to be a member by virtue of his
membership to the Syndicate.
(3) The member of the Syndicate shall not be entitled to receive any remuneration from the
University except such daily and traveling allowance as have been permitted:
Provided that nothing contained in sub -section (3), it shall preclude any member from
drawing his normal emoluments to which he is entitled by virtue of the office he holds.
(4) A member of the Syndicate 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.
(5) Any member nominated to any of the authorities shall be liable to be removed from such
membership at any time by the Chan cellor on the ground of mis behaviour, misconduct or
otherwise after holding an enquiry;
22. Powers of the Syndicate. - The Syndicate shall review the administrative policies,
programmes and functioning of the University subject to the other provisions of this Act and shall
have the following powers and functions, namely:-
(1) to review from time to time the administrative policies and programmes and functioning of
the University and to suggest measures for the improvement of the University;
(2) to advice the Chancellor in respect of any matter which may be referred to it for advice; and
(3) to Co -operate with other Universities, other academic authorities and colleges in such
manner and for such purposes as it may determine;
(4) to provide for research, advancement and dissemination of knowledge in music, performing
arts.
(5) to institute lectureship, readerships, professorship and any other teaching, or research
posts required by the University;
(6) to institute degrees, diploma and other academic distinctions;
(7) to confer degrees, diploma and other academic distinctions on persons who shall have
carried on research under conditions prescribed;
(8) to confer honorary degrees or other distinctions on the recommendation of not less than
two-thirds of the members of the Syndicate;
(9) to institute fellowships, traveling 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 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;
16
(12) to hold control and administer the properties and funds of the University;
(13) to direct the form, custody and use of the common seal of the University;
(14) to regulate and determine all matters concerning the University in accordance with this Act
and the Statutes;
(15) to administer all properties and all funds placed at the disposal of the University for specific
purposes;
(16) (a) to appoint the University Lecturers, 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;
(17) to suspend and dismiss the University Lecturers, University Readers, University Professors,
University Researchers and the teachers and other employees of the University;
(18) to accept, on behalf of the University endowments, bequests, donations, grants and
transfers of any movable and immovable properties made to it;
(19) (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;
(20) to arrange for and direct the inspection of hostels;
(21) to exercise such other powers and perform such other functions as may be prescribed by
the statutes.
(22) to make statutes or amend or repeal the statutes;
23. Meeting of the Syndicate. - (1) The Syndicate shall meet at least three times in every
year on dates to be fixed by the Vice-Chancellor. One of such meetings shall be called the annual
meeting. The Syndicate 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 Syndicate shall be the quorum
required for a meeting of the Syndicate:
Provided that such quorum shall not be required at a convocation of the University or a
meeting of the Syndicate 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 Syndicate convene a special
meeting of the Syndicate.
24. The Academic Council.- (1) The chancellor shall as soon as may be after the first Vice-
Chancellor appointed constitute the Academic Council.
(2) The Academic Council shall in addition to the Vice - Chancellor, consist of the following
members, namely:-
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(a) The Secretary to Government in charge of Higher Education Department;
(b) The Secretary to Government in charge of Finance Department;
(c) The Secretary to Government in charge of Kannada and Culture;
(d) The Director of Kannada and Culture;
(e) The Deans of faculties;
(f) Eight persons nominated by the Gov ernment who are known for their outstanding
contribution in the field of Vocal Music and performing arts Instrumental Music and
Musicology of whom one member shall belong to Scheduled Caste, one shall belong to
Scheduled Tribe, one shall be a woman, one sh all 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 Academic Council.
(4) In case, the Secretary to Government in charge of Educati on or the Secretary to
Government in charge of Finance or the Secretary to Government in charge of Kannada and
Culture, unable to attend the meetings of the Academic Council for any reason, he may
depute any officer of his department not below the rank of a Deputy Secretary to
Government.
(5) Any member nominated to any of the authorities under

Excerpt shown. Open the full act in Lexace.

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