LexThe KARNATAKA SAMSKRITA VISHWAVIDYALAYA ACT, 2009
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 13 OF 2010
THE KARNATAKA SAMSKRITA 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 and admission to privileges
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
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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
CHAPTER - V
STATUTES
38. Statutes
39. The Statutes, how made
40. The Regulations
CHAPTER - VI
AFFILIATION OF COLLEGES AND RECOGNITION OF INSTITUTIONS
41. Affiliation of colleges
42. Restriction on admission of students in a new college
43. Restriction for appearance in the examinations
44. Permanent affiliation
45. Withdrawal of affiliation
46. Voluntary closure of college or course
47. Recognition of certain Institutions
48. Inspection of Colleges
CHAPTER - VII
FACULTIES
49. Faculties and Departments
50. Selection Committees
CHAPTER - VIII
UNIVERSITY FUNDS
51. General Funds
52. Other funds
53. Power to borrow
54. Management of funds
55. Power of Government to direct audit
56. Financial estimates
57. Annual Accounts and Audit
58. Annual Report
CHAPTER - IX
CONDITIONS OF SERVICE
59. Pension gratuity, etc.
60. Method of recruitment and conditions of service
61. Terms and conditions of service of Heads of Department
62. Terms and conditions of service of Dean Faculties
63. Duties of a Teacher
64. Obligation to perform the examination work
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65. Punishment for abetment of offences
CHAPTER - X
MISCELLANEOUS
66. Act to prevail over other enactments
67. Power to obtain information
68. Appointment of first Vice-Chancellor
69. Transitory powers of the first Vice-Chancellor
70. Special mode of appointment
71. Vice-Chancellor and other officers, etc. be public servants
72. Power to remove difficulties
STATEMENT OF OBJECTS AND REASONS
I
Act 13 of 2010. - It is found necessary to establish the Karnataka Sanskrit Veda
Vishvavidyalaya.
(i) to encourage research in Sanskrit language and in areas and disciplines
connected with Sanskrit language as the Sanskrit language is a rich language and
is also a source of profound knowledge.
(ii) to systematize the study of Sanskrit in the existing Sanskrit institutions of
Karnataka, since Karnataka has a glorious traditions of literature not only in
Kannada but also in Sanskrit.
(iii) To utilize the link between Sanskrit and Kannada for mutual enrichment of both the
languages.
To provide a common platform for Sanskrit scholars and scholars in related disciplines for
exchange of ideas and scholarships.
Hence the Bill.
[L.A.Bill No. 17 of 2009, File No.Samvyashae 04 Shasana 2009]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
II
Amending Act 24 of 2017.- It is considered necessary to amend the Karnataka Samskrita
Vishwavidyalaya Act, 2009 (Karnataka Act No. 13 of 2010),-
(i) to enhance the upper age limit to hold office of the Vice Chancellor to sixty seven years
which is in conformity with the age limit of the Vice Chancellors in the Karnataka State
Universities Act, 2000; and
(ii) change the nomenclature of the Controller of State Accounts Department as the
Principal Director, Karnataka State Audit and Accounts Department.
Hence, the Bill.
[L.A. Bill No.09 of 2017, File No. Samvyashae 42 Shasana 2016]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 13 OF 2010
(First published in the Karnataka Gazette Extra-ordinary on the Ninth day of April, 2010)
THE KARNATAKA SAMSKRITA VISHWAVIDYALAYA ACT, 2009
(Received the assent of the Governor on the Seventh day of April, 2010)
(As amended by 24 of 2017)
An Act to provide for the establishment and incorporation of the Karnataka Samskrita
Vishwavidyalaya.
WHEREAS it is expedient that a University be formed exclusively for the development of
Sanskrit language which has a hoary and glorious, scientific, literary and cultural tradition and
heritage whose contribution in the area of prose, poetry, Drama, Dance, Sculpture, Paintings, Fine
arts, 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 establish a University for furthering the advancement of
learning and prosecution of research in Sanskrit;
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 Karnataka Samskrita
Vishwavidyalaya Act, 2009.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
This Act has come into force w.e.f.03.05.2010 by Notification No.ED 82 URC 2009,
Dated:29.04.2010.
(See the text of the notification and corrigendum at the end of the act)
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “appointed date” means the date appointed for the commencement of this Act;
(b) “Constituent college” means the constituent college of the university;
(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) “Prescribed” means prescribed by the statutes;
(f) “Regulations” means Regulations made under this Act;
(g) “Statutes” means the statutes of the university made under this Act;
(h) “teachers” means and includes Professors, emeritus Professors, Readers, Lecturers and
other like persons as may be declared by the statutes to be teachers;
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(i) “University” means the Karnataka Samsk rita Vishwavidyalaya established under
section 3;
(j) “University Grants Commission” means the Commission 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 Vishwavidyalaya 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 Sanskrit there shall be established a University by the name called “The
Karnataka Samskrita 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) 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.
(4) The headquarters of the University shall be located within the l imits of the Bangalore District
or in any place within a radius of fifty kilometers around those limits.
(5) The University shall be competent to acquire and hold property, both movable and
immoveable, to lease, sell or otherwise transfer any moveable or immovable property which may
have become vested in or been acquired by it for the purpose of the University and to enter into
contract and to do all other things necessary for the purposes of this Act.
(6) The University shall not 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.
(7) In all suits and other legal proceedings by or against the University, the pleading shall be
signed and v erified 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 function as a high -level teaching and research organisation in Sanskrit language,
Literature and Vedic studies and Shastras such as Vyakarana, Samkhya, Yoga, Nyaya, Vaisheshika,
Mimamsa. Vedanta, Bauddha, Jaina, Dharma Shastra and others and also supportive education;
(2) to preserve, foster and promote the traditional system of learning in Vedic, Agamic, and
Cognate, Literature, with special emphasis on unique features available in Karnataka;
(3) to highlight the wisdom contained in the Vedic and above mentioned disciplines, and their
relevance to the modern world;
(4) to facilitate and regulate advanced study and research in the fields like
1. Geeta based management Science. 2. Yoga based human Psychology, 3. Eco balance relat ed
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Health related traditional knowledge. 4. Archeology, 5. Ancient Sciences, 6. Agama Shastra, 7.
Ayurvedic Sciences, 8. Humanities, 9. Performing Arts, 10. Fine Arts and Communication, 11.
Vedadhyana and Vedabhashya Studies and any other Science that has developed in Sanskrit;
(5) to highlight the profoundness of the rational approach and the scientific temper presented in
the Vedas and the Shastras in the context of pursuit of knowledge empowerment and realization of
higher levels of consciousness;
(6) to consolidate, revive and promote the Bharateeya Jnana Parampara as also to integrate
the scientific thoughts contained in the Vedas and Sanskrit Literature particularly in the disciplines of
Agriculture, Astronomy, Biology, Chemistry, Humanities, Information Technology, law and
Jurisprudence, Management, Mathematics, Metallurgy, Meteorology, Physics, Social Sciences and
Yoga with modern scientific and technological studies;
(7) to bring out awareness about the authentic interpretations of the Vedas;
(8) to create a network of Vedic, Sanskrit Institutions and Educational and Research oriented -
Institutes having similar objectives with reciprocal arrangements and facilities for interac tion with a
view to fostering a synergy of efforts made by all such Universities and Institutions;
(9) to create a body of literature in Modern Indian and foreign languages on the contents of
Sanskrit and the Vedas;
(10) to translate/publish all the Vedas, Shastrik works and related texts, Bhashyas and
Commentaries in Kannada and other languages;
(11) to build-up audio, audio-visual records of Vedic Chanting and related traditional practices;
(12) to take appropriate measures for promoting inter -disciplinary studies and research in the
University and such other related activities congenial at University level;
(13) to collect, preserve, critically edit and publish rare manuscripts and ancient works by
establishing an Oriental Research Institute in Sanskrit;
(14) to computerize and digitize the entire corpus of manuscripts and Sanskrit texts;
(15) to bring out research journals of high standard through the University/departments;
(16) to organize seminars, conferences, workshops, Vidvath Goshties with a view to promoting
awareness about the messages contained in ancient knowledge systems;
(17) to admit educational institutions not maintained by the University to the privileges of the
University as affiliated colleges / mahapatashalas/ patashalas in Karnatata;
(18) to provide through its Professors and other teachers and the Departments a special
research institutes, such teaching and guidance as the affiliated colleges/ Mahapatashalas/
Patashalas may require;
(19) to undertake any other activities connected with or incidental to above objectives of the
University;
(20) to recognize and maintain for any purpose, either in whole or in part, any institution on such
terms and conditions as may from time to time be prescr ibed by Statutes and to withdraw such
recognition;
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(21) 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;
(22) to maintain such bodies as are by Statutes declared to be the authorities of the University;
(23) (a) to establish Directorates for supportive education leading to Sahitya;
(b) for distant and online education;
(c) for publications (Prasaranga);
(d) Directorate for any other purposes;
(24) to establish ‘Chairs’ in various disciplines for conducting advanced research.
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 Institution or Centre recognised by
the University under conditions prescribed, irrespective of their religion, race, creed, caste,
gender 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, 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 simil ar 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, scholarships, 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:
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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
objectives of the University including the assuming of the m anagement 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 t he
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. Jurisdiction and admission to privileges. - Notwithstanding anything contained in the
Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001),-
(i) the jurisdiction of the University shall extend to the whole of the State of Karnataka;
(ii) no college in the State of Karnataka imparting education in samskrita and veda shall, save
with the consent of the University and the sanction of the Government, be associated in any way with
or seek admission to any privileges of any other University in India or abroad;
(iii) any such privilege enjoyed from other University before the appointed date by any
samskrita or veda college situated in the State shall be deemed to be withdrawn with effect from such
date;
(iv) on and from the date of commencem ent of this Act, all colleges and autonomous
institutions including post -graduate departments imparting education in samskrita and veda
previously admitted to the privileges of or affiliated to the Universities of Karnataka, Mysore,
Bangalore, Tumkur, Gulbarga, Mangalore, Women and Kuvempu shall be deemed to be admitted to
the privileges of or affiliated to the University:
8. 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 direct, of the University, its buildings, University
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libraries, museums and equipments, and 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 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 be fixed under sub -section (2) the Chancellor may, after considering any
explanation furnished or representa tion 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 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 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 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 (5) 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:-
(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 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.
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(2) Where power is conferred upon the Chancellor to nominate persons to the author ities, 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 m onths 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 be
conferred on him by or under this Act.
12. The Vice- Chancellor.- (1) Appointment of the Vice -Chancellor shall be made by the
Chancellor on the recommendation of the Government under sub-section (2).
(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 Chancellor, 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 names 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 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:
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;
1[(3) The Vice-Chancellor shall hold office for a period of four years and shall not be eligible for
re-appointment:
Provided that;
(a) No person shall be appointed or hold office of the Vice-Chancellor if he has attained the age
of sixty seven years
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(b) The Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after
giving two months notice resign to his office:
Provided further that a person appointed as Vice -Chancellor shall retire from office, if,
during the term of his office he completes the age of sixty seven years]1
(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 with the approval of the Chancellor.
(5) 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 (6).
(6) For the purposes of holding an inquiry under this Section, the State 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 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 advice
the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six
months.
(7) The emoluments an d 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 disadvantage 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.
(8) 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.
(9) If a Professor 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 disadvantage during his
tenure as Vice-Chancellor and he shall retain his lien in his post.
1. Substituted by Act 24 of 2017 w.e.f. 18.04.2017.
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.
(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.
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(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 has 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 Faculties.- (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 pro fessor 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 D ean shall have such other functions
as may be prescribed.
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 Registrar 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 Registrar.- (1) 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 of this office the duties of the Registrar shall be performed by such person as the Vice -
Chancellor may appoint for the purpose.
(2) (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 warnings 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 puni shment 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 Vic e-Chancellor
imposing penalty.
(d) No appeal under 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.
(3) The Registrar shall be the Member Secretary of the syndicate, the Academic Council, the
Faculties and the Boards of Studies.
(4) 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 convening 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.
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17. The Finance Officer. - The Finance Officer shall be a whole time officer of the University
appointed by the Government for suc h 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 may be specified in
the first statutes.
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 his 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 office, 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 o ver 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 accounts, 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.
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(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 University shall be sufficient
discharge for payment of such money.
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.- (1) 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 Government in charge of Revenue Department, (Religious and
Charitable Endowments) 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 educationists, Sanskrit
Scholars or persons from other professions of whom one shall be a woman;
(h) Six persons nominated by the State Government from amongst eminent educationists of
Sanskrit or persons of Sanskrit Literary works and awardees or 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 Karnataka Legislative Council
elected respectively from amongst themselves.
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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 t he 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 virtue of his nomination or whether he shall vacate office as such member and become a member
ex-officio by vir tue 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.
(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 Chancellor 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 s ubject to the other provisions of this Act and shall
have the following powers and functions, namely:-
(1) to review from time to time the adm inistrative 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 Sanskrit language and
literature;
(5) to institute lectureship, r eaderships, 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 car ried
on research under conditions prescribed;
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(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;
(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 Universi ty, 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 Excerpt shown. Open the full act in Lexace.