The KARNATAKA STATE UNIVERSITIES ACT, 2000

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THE KARNATAKA STATE UNIVERSITIES ACT, 2000
ARRANGEMENT OF SECTIONS

Statements of Objects and Reasons
Sections:
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITIES
3. Establishment and incorporation of Universities.
3A. Appointment of special officer
3B. Powers of special officer
4. Powers of the university.
5. Jurisdiction, admission to privileges, etc.
5A. Savings of certain examination
6. University open to all classes of persons.
7. Teaching and Research in the University.
8. Discipline, Inspection and Control.
9. Power to issue directions.
10. Power to annul the orders of the university.

CHAPTER III
OFFICERS OF THE UNIVERSITY
11. Officers of the University.
12. The Chancellor.
13. The Pro-Chancellor.
14. The Vice-Chancellor.
14A. Duties of the first Vice-Chancellor
14B. Transitory provisions on establishment of new university
15. Powers of the Vice-Chancellor.
16. Arrangement of work during vacancy in the office of the Vice-Chancellor.
17. Registrar.
18. The Registrar (Evaluation).
19. The Finance Officer.
20. Temporary vacancy in the office of the Registrar, the Registrar (Evaluation), the
Finance Officer.
21. Dean.
22. Director of Student Welfare.
23. The Librarian.
24. The Director of Planning, Monitoring and Evaluation Board.
25. The Director, College Development Council.
26. The Director of Physical Education.

CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
27. Authorities of the University.
28. Syndicate.
29. Powers of the Syndicate.
30. Academic Council.
31. Powers of the Academic Council.
32. The Finance Committee.
33. Board of Studies.
34. Faculties.
35. Planning, Monitoring and Evaluation Board.
36. Board of Appointment of Examiners.
37. Other Boards.
38. The term of Office of the Members of the Academic Council and Syndicate.
39. Restriction of holding the membership of the authorities.

CHAPTER V
STATUTES, ORDINANCES, REGULATIONS AND RULES
40. Statutes.
41. Enactment of Statutes and their making.
42. Ordinances.
43. Procedure for making of Ordinances.
44. Regulations.
45. Rules.

CHAPTER VI
FINANCE AND ACCOUNTS
46. University funds.
47. Annual accounts and audits.
48. Financial estimates.
49. Powers of Government to direct audit.
50. Annual report.

CHAPTER VII
VACANCIES IN THE AUTHORITIES
51. Vacating of office.
52. Filling of vacancies.

CHAPTER VIII
APPOINTMENT OF TEACHERS AND OTHER EMPLOYEES OF THE UNIVERSITY
53. Appointment of teachers, librarians.
54. Appointment in accordance with the promotion schemes.
55. Appointment to part-time posts.
56. Temporary appointment.
57. Appointment of non-teaching, ministerial and other staff.
CHAPTER IX
INTER-UNIVERSITY TRANSFER OF EMPLOYEES
58. Transfer of employees.
58A. Application of provision of sections 59 to 67
58B. Application of provision of sections 59 to 67

CHAPTER X
AFFILIATION OF COLLEGES AND RECOGNITION OF INSTITUTIONS
59. Affiliation of colleges.
60. Restriction on admission of students in a new college.
61. Restriction for appearance in the examinations.
62. Permanent affiliation.
63. Withdrawal of affiliation.
64. Autonomous college.
65. Voluntary closure of college or course.
66. Recognition of certain Institutions.
67. Inspection of colleges.

CHAPTER XI
ENROLMENT AND DEGREES
68. Eligibility for admission of students.
69. Honorary degrees.
70. Withdrawal of degree or diploma.

CHAPTER XII
UNIVERSITY REVIEW COMMISSION

71. Appointment of University Review Commission.
72. Karnataka State Inter-University Board.

CHAPTER XIII
FUNCTIONS AND THE RESPONSIBILITIES OF THE PERSONS
INVOLVED IN THE EXAMINATION WORK
73. Duties of a teacher.
74. Obligation to perform the examination work.
75. Punishment for abetment of offences.
76. Prohibition of private tuition.

CHAPTER XIV
MISCELLANEOUS AND TRANSITORY PROVISIONS
77. Discipline.
78. Act to prevail over other enactments.
79. Protection of act done in good faith.
80. Act and proceedings not invalidated merely on the ground of defect in constitution,
vacancy, etc.
81. Relations of affiliated colleges with the University.
82. Transfer of Government Colleges to the University.
83. Continuance of Statutes, Regulations, Ordinances, etc.
84. Transitory provisions.
84A. Dissolution or winding up of the University
85. Power to remove difficulties.
86. Repeal and savings.

STATEMENT OF OBJECTS AND REASONS

I
Act 29 of 2001. - A Commission was constituted to review the working of the
Universities and to make recomm endations on certain terms of references in relation to
making Higher Education oriented towards supply of man -power commensurate with the
needs of the society, improvement of the standards, to become self reliant for mobilization of
resources, to assess t he contribution of the teaching fraternity and so on. In pursuit of
enforcing a few of its specific recommendation it became expedient to effect certain
structural alterations in the universities, to confer academic freedom and autonomy
conducive for adop tion of new methods in teaching learning and research for achieving
eminence and excellence; and also to tune-up the administration. Added to it, as a sequel to
the establishment of Open University, Health University and Technological University,
certain provisions contained in the Karnataka State Universities Act, 1976 are rendered
superfluous which will have to be omitted. It has therefore become imperative to enact a
new legislation for governance of the universities replacing the existing Act.
Hence the Bill.
(Obtained from L.A. Bill No. 37 of 2000)

II
Amending Act 33 of 2003.- The Hon’ble Chief Minister in his Budget Speech for the
year 2003-04 has announced the establishment of a Women’s University at Bijapur from the
academic year 2003 -2004 to pr omote Higher Education among women in northern
Karnataka.
As the matter was urgent and the Karnataka Legislative Council was not in session
the Karnataka State Universities (Amendment) Ordinance, 2003 (Karnataka Ordinance 5 of
2003) was promulgated.
This Bill seeks to replace the said Ordinance.
Hence the Bill.
(vide L.A. Bill No. 17 of 2003 File No. SAMVYASHAE 36 SHASANA 2003)

III
Amending Act 10 of 2004. - It is considered necessary and expedient that the
Bangalore University, which has about 400 affiliated colleges with a total student strength of
about 4.2 lakhs, is bifurcated and a separate University is established with Headquarters at
Tumkur having territorial jurisdiction over the districts of Tumkur, Kolar, Bangalore Rural
excluding Kanakapura and Hoskote Taluks to reduce the unwieldy workload of the
Bangalore University and to promote convenience of the students.
Hence the Bill.
(Vide file No. SAMVYASHAE 13 SHASANA 2004)

IV
Amending Act 2 of 2005. - Tumkur University has come into existence a s per the
Karnataka State Universities (Amendment) Act, 2004, with its head quarters at Tumkur and
territorial jurisdiction extending over the districts of Tumkur, Kolar and Bangalore Rural
districts excluding Kanakapura and Hosakote taluks.

Subsequently, taking into consideration the requests of students of Kolar and
Bangalore Rural districts, Government decided to restrict the jurisdiction of Tumkur
University to Tumkur district.
The relevant provisions of the Karnataka State Universities Act, 2000 (Karnataka Act
29 of 2001) are required to be amended.
Hence, the Bill.
[LC Bill No. 2 of 2005]

V
Amending Act 24 of 2007.- It is considered necessary to amend sub-section (1) and
(2) of section 38 of the Karnataka State Universities Act, 2000 as it curtails the term of the
nominated members from different sources to the Syndicate and the Academic Council of
Universities.
Hence the Bill.
(LA Bill No. 37 of 2007)
(Entry 25 of List III of the Seventh Schedule to the Constitution of India.)

VI
Amending Act 15 o f 2009.- In order to expand the facility of higher education, it is
proposed to establish a separate University with head -quarters at Davanagere having
territorial jurisdiction over the districts of Chitradurga and Davanagere to promote
convenience of the students. In the changed circumstances, it is considered necessary to
redefine the jurisdiction of Davanagere Univeristy confining it to Chitradurga and
Davanagere Districts.
Hence the Bill.
(LA Bill No. of 2009, File No.DPAL 30 Shasana 2009)
(Entry 25 of List III of the Seventh Schedule to the Constitution of India.]

VII
Amending Act 30 of 2010. - In order to expand the facility of higher education, it is
proposed to establish separate Universities with headquarters at Bellary and Belgaum
having territ orial jurisdiction over the districts of Bellary and Koppal in respect of the
Vijayanagara Sri Krishnadevaraya University and Belgaum, Bagalkot and Bijapur districts in
respect of Belgaum University to promote convenience of the students. In the changed
circumstance, it is considered necessary to redefine the jurisdiction of the Gulbarga
University confining it to Gulbarga, Bidar, and Raichur districts and the Karnataka University
to Dharwad, Gadag, Haveri and Uttara Kannada districts respectively.
Hence the Bill.
[L.A.Bill No. 27 of 2010, File No.Samvyashae 22 Shasana 2010]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]

VIII
Amending Act 8 of 2011.- It is considered necessary to amend the Karnataka State
Universities Act, 2000 (Karnataka Act 29 of 2001) to provide for the following namely:-
(i) To include Chikkaballapur and Ramanagara districts into the jurisdiction of
Bangalore University; and to include Yadagiri district into the jurisdiction of
Gulbarga University.

(ii) To appoint of an officer not below the rank of Group -A officer of the
suppertime scale or a member of the faculty of any university working as a
Professor for atleast five years to be Registrar of a University.
(iii) To enhance the retirement age of the Vice -Chancellor from sixtyfive years to
sixtyseven years.
This Bill also seeks to replace the Karnataka State Universities (Amendment)
Ordinance, 2010 (Karnataka Ordinance No.2 of 2010) with the above modification.
Hence the Bill.
[L.A. Bill No.2 of 2011, File No.Samvyashae 25 Shasana 2010]
[Entry 25 of List III of the Seventh schedule to the constitution of India.]

IX
Amending Act 11 of 2015. - It is considered necessary to amend the Karnataka
State Universities Act, 2000 (Karnataka Act 29 of 2001), to provide for the following namely:-

(i) Extension of territorial jurisdiction of Women University
at Bijapur to the whole of State of Karnataka with an
extension center at Mandya.
(ii) Exercise of option of either retaining affiliation to the previously
admitted universit ies or to get transfer of affiliation to the Karnataka
State Women University by private aided or unaided women college
within six months.
(iii) Compulsory affiliation of Government Women Colleges to Women
Universities expect Maharani Women's Science and Arts college,
Bangalore, Government VHD institute of Home Science, Bangalore;
Maharani Science and Arts college, Mysore and Government First
Grade College for Women, Mysore.
(iv) Certain consequential amendments are also made.

Hence, the Bill.

[L.A. Bill No. 66 of 2014, File No. Samvyashae 26 Shasana 2014]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]

X
Amending Act 34 of 2015. - It is considered necessary to amend the Karnataka
State Universities Act, 2000 (Karnataka Act 29 of 2001), to bring reforms in the governance
and administration of the Bangalore University and improve academic quality by Trifurcating
it into,-
(i) "The Bangalore University" to continue with campus at Gnanabharathi having
jurisdiction over the areas of the Karnat aka Legislative Assembly
Constituencies of Vijayanagara, Padmanabhanagar, Bommanahalli, Anekal,
Bangalore South, Yeshvanthpura, Rajarajeshwarinagar, Dasarahalli,
MahalaxmiLayout and Govindarajnagar of Bangalore District, Nelamangala of
Bangalore Rural Dist rict, Magadi, Ramanagara, Kanakapura and
Channapatna of Ramanagara District;
(ii) The new University called " Bangalore Central University" which will be
established as an affiliating University with headquarters at Bangalore Central
College Campus with territo rial jurisdiction over the areas of the Karnataka

Legislative Assembly Constituencies of Shanthinagar, Byatarayanapura,
Yelahanka, Malleshwaram, Hebbal, Shivajinagar, Gandhinagar, Chamarajpet,
Chickpet, Basavangudi, BTM Layout, Jayanagar and Rajajinagar of
Bangalore District; and
(iii) The new University called “Bangalore North University, which be established
as an affiliating University with headquarters at Jangamakote (Sidalaghatta
Taluk) (temporary Camp Office at Kolar P G Centre) with territorial jurisdiction
over the areas of the Karnataka Legislative Assembly Constituencies of
Srinivaspura, Mulbagal, Kolar Gold Field, Bangarapet, Kolar, Malur and Kolar
PG centre of Kolar District; K.R.Puram, Pulakeshinagar, Sarvagnanagar, C V
Raman Nagar and Mahadevpura of Bangalore District; Gowribidanur,
Bagepalli, Chikkaballapur, Sidalaghatta and Chintamani of Chikkaballapur
District; Devanahalli, Doddaballapura and Hoskote of Bangalore Rural
District; and
(iv) Certain consequential amendments are also made.

Hence, the Bill.

[L.A. Bill No.21 of 2015, File No. Samvyashae 30 Shasana 2015]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]

XI
Amending Act 10 of 2017 .- It is considered necessary to amend the Karnataka
State Universities Act , 2000 to re -name the “Karnataka State Women University” as
"Karnataka State Akkamahadevi Women University", to honour Saint Akkamahadevi as she
is an outstanding medieval Kannada Poet, revolutionary and mystic, had played a vital role
in Social Movement of 12th Century in Karnataka and advocated as well as strived for rights
and honour of the women. Her vachanas, a form of didactic poetry are considered greatest
contribution to Kannada devotional literature. For purposes of empowering women to meet
the challenges of changing global scenario the Karnataka State Women University was
established with Head Quarters at Vijayapura from the academic year 2003-04.

Hence, the Bill.
[L.A. Bill No.31 of 2016, File No. Samvyashae 46 Shasana 2016]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]

XII
Act 15 of 2019. - Rashtriya Uchchatar Shiksha Abiyan (RUSA), which is the most
ambitious mission and comprehensive scheme for Higher Education Sector, took the
initiative of creating Cluster Universities in consideration of addressing the critical gaps in the
spatial distribution of Higher Education Institutions across the States. Therefore it is
considered necessary to amend the Karnataka State Universities Act, 2000 (Karnataka Act
29 of 2001) to,-
(1) establish the Maharani Cluster University, Bengaluru of unitary nature by pooling
the resources of three women colleges, namely:-
(i) Maharani's Science College for Women, Bengaluru;
(ii) Maharani's Women Arts, Commerce and Management College, Bengaluru; and
(iii) Smt. V.H.D Central Institute of Home Science, Bengaluru.
by separating these institutions from Bengaluru Central University , all the
aforementioned participating colleges in a Cluster will be the constituent colleges of

proposed Cluster University with Maharani's Science Colleges for women as the lead
institutions or nucleus around which the Cluster University is established.
(2) establish the Mandya University, Mandya of unitary in nature with head quarters
at Mandya with t erritorial jurisdiction extending over the Government college (Autonomous),
Mandya by separating that institution from the Mysuru University.
Hence the Bill.

[L.A. Bill No. 06 of 2019, File No. Samvyashae 05 Shasana 2019]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[As Codified in file No: DPAL 43 KROSHASAM 2019]

XIII
Act 16 of 2020. - According to Dr. Nanjundappa Committee Report on the regional
imbalance, Raichur and Yadagiri districts have the lowest Gross Enrolment r atio in the
Karnataka. Gulbarga University is one of the largest universities in terms of affiliated
colleges. In order to reduce the unwieldy work load of Gulbarga university and to promote
convenience of the students and also to reduce the regional imb alance in the Hyderabad
Karnataka Region and for the development of this region it has become imperative to
establish a separate university for districts of Raichur and Yadagiri called Raichur University.
Therefore, it is considered necessary to amend the Karnataka State Universities Act,
2000 (Karnataka Act 29 of 2001) to bifurcate the Gulbarga university and to establish the
Raichur university with head quarters at Raichur having territorial jurisdiction over the
districts of Raichur and Yadagiri.

Hence the Bill.

[L.A. Bill No. 09 of 2020, File No. Samvyashae 49 Shasana 2017]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 157 in part-IV dated: 02.05.2020]

XIV

Amending Act 54 of 2020. - It is considered necessary to amend the Karnataka
State Universities Act, 2000 (Karnataka Act 29 2001) and the Karnataka Janapada
University Act, 2011 (Karnataka Act 11 of 2012) to provide for,-
(1) establishment of the Nrupatunga University of unitary in nature with head
quarters at Bangaluru with territorial jurisdiction extending over the Government
Science College (Autonomous), Bengaluru by separating that institution from
Bangalore Central University;
(2) registration of the universities gove rned under the Karnataka State Universities
Act, 2000 (Karnataka Act 29 of 2001) to avail benefits of the income tax
exemptions under Section 12 A of the Income Tax Act, 1961;
(3) baring of the Universities governed by the Karnataka State Universities Act, 200 0
(Karnataka Act 29 of 2001), from offering Open and Distance Learning (ODL)
owing to the State wide Jurisdiction of the Karnataka State Open University,
Mysuru;

(4) appointment of the first Vice -Chancellors of the Maharani Cluster University,
Bengaluru and the Mandya University, Mandya by the state Government;
(5) appointment of Special Officers for the new University and powers of special
officers etc;
(6) change of nomenclature of the "Bengaluru Central University" as
" “Dr. Manmohan Singh Bengaluru City University”";
(7) change of nomenclature of “Controller of State Accounts Department” as "the
Principal Director, Karnataka State Audit and Accounts Department" in the
Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001) and the
Karnataka Janapada University Act, 2011 (Karnataka Act 11 of 2012); and
(8) certain other consequential amendments are also made.

As the matter was urgent and both Houses of the State Legislature were not in a
session, the Karnataka State Universities and certain other law (Amendment) Ordinance,
2020 (Karnataka Ordinance 11 of 2020) was promulgated to achieve the above object.
This Bill seeks to replace the said Ordinance.
Hence, the Bill.
[L.A. Bill No. 39 of 2020, File No. Samvyashae 43 Shasana 2020]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 718 in part-IVA dated: 30.12.2020]

XV
Amending Act 26of 2022.- It is considered necessary to amend the Karnataka State
Universities Act, 2000 (Karnataka Act 29 of 2001), to constitute new Universities such as
Bidar University, Haveri University, Kodagu University, Chamarajanagara University, Hassan
University, Koppal University, Mandya University and Bagalkot University in respective
District head quarters.
Certain consequential amendments are also made
Hence, the Bill.

[L.A. Bill No.18 of 2022, File No. SAMVYASHAE 19 SHASANA 2022]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra-ordinary No.503 in part-IVA dated: 10.10.2022]

XVI
Amendment Act 12 of 2025: - It is considered necessary to amend the Karnataka
State University Act, 2000 (Karnataka Act 29 of 2001) to rename the “Raichur University” as
“Adikavi Sri Maharshi Valmiki University” to esteem the reputation of Adikavi Sri Maharshi
Valmiki.
Hence, the Bill.

[L.A. Bill No.41 of 2024, File No. SAMVYASHAE 55 SHASANA 2024]
[Entries 25 of List III of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.62 in part-IVA dated:01.02.2025]

XVII
Amendment A ct 69 of 2025 :- It is considered necessary to amend
the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001) to
change the nomenclature of the " “Dr. Manmohan Singh Bengaluru City
University”" as "Dr. Manmohan Singh “Dr. Manmohan Singh Bengaluru
City University” ", to esteem the reputation of Dr. Manmohan Singh,
distinguished economist, academician, bureaucrat and statesman who
spearheaded economic reforms in the nation and served as Prime Minister of
India for two successive terms.
Hence, the Bill.

[L.A. Bill No. 30 of 2025, File No. SAMVYASHAE 36 SHASANA 2025]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No.578 in part -IVA
dated:12.09.2025]
XVIII
Amendment A ct 17 of 2026 :- It is considered necessary to amend
the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001), to
change the nomenclature of the "Ra nichannamma University", as "Kitturu
Ranichannamma University".
Hence, the Bill.
[L.A. Bill No. 73 of 2025, File No. SAMVYASHAE 86 SHASANA 2025]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra-ordinary No.31 in part -IVA
dated:08.01.2026

KARNATAKA ACT NO. 29 of 2001
(First published in the Karnataka Gazette (Extraordinary) on the Thirteenth day of September, 2001)
THE KARNATAKA STATE UNIVERSITIES ACT, 2000
(Received the assent of the Governor on the Twelfth day of September, 2001)
(As amended by Acts 33 of 2003, 10 of 2004, 2 of 2005, 24 of 2007, 15 of 2009, 30 of 2010, 8 of 2011, 11 of
2015, 34 of 2015, 10 of 2017, 15 of 2019 ,16 of 2020, 54 of 2020, 26 of 2022, 12 of 2025, 69 of 2025 and 17 of
2026)

An Act to replace the present enactment relating to State Universities by a
comprehensive enactment.
Whereas it is expedient to replace the present enactment by a comprehensive
enactment to consolidate and amend the law relating to State Universities.
Be it enacted by the Karnataka State Legislature in the fifty first year of the Republic of
India as follows:-
CHAPTER I
PRELIMINARY
1. Short title and commencement .- (1) This Act may be called the Karnataka State
Universities Act, 2000.
(2) It shall come into force at once.

2. Definitions.- In this Act, unless the context otherwise requires,-
(1) “Academic Council” means the Academic Council established under section 30;
1[(1-a) “Assessment Year” means the year following the year in w hich the income of a
financial year is assessed or taxed;]1

(2) “college” means, an Institution maintained by the University as such and includes
an Institution admitted to the privileges of the University as an affiliated college of the
University in accordance with the provisions of this Act;
(3) “Department”, “Department of Studies”, “Post Graduate Department” and “Post
Graduate Department of Studies” means the Department, Department of Studies, Post
Graduate Department and Post Graduate Department o f Studies in the University run and
maintained by the University:
1[(3-a) “Financial Year” means a period of twelve consecutive months commencing on 1st
day of April every year;]1

Provided that where the University is not running and maintaining a ny Department;
Department of Studies, Post Graduate Department or Post Graduate Department of Studies,
such teachers in an affiliated college or colleges or Institutions as the Chancellor may, in
consultation with the State Government notify, shall be deem ed to be the Department,
Department of Studies, Post-Graduate Department or Post Graduate Department of Studies;
(4) “hostel” means a unit of residence for students of the University maintained or
recognised by the University in accordance with the provisions of this Act;
1[(4-a)“New university” means the university established by the State Government by an
amendment of the Principal Act.]1

(5) “Other Backward Classes” means the communities, castes and tribes notified by the
State Government from time to time under Article 15(4) and Article 16(4) of the Constitution;
1[(5-a) “person having a substantial interest in a concern” shall have the same meaning
as assigned to this expression in explanation 3 below sub -section (9) of section 13 of the
Income Tax Act, 1961(hereinafter referred to as the Income Tax Act);

(5-b) “Previous university” means the university from which new university is carved out
and established.
(5-c) “Previous Year” means the financial year immediately preced ing the assessment
year; ]1

(6) “Principal” means the Head of a college.;
(7) “religious minority” means persons belonging to a religious minority within the
meaning of article 30 of the Constitution of India;
(8) “Scheduled Caste” shall have referen ce to the Scheduled Castes specified in the
Constitution (Scheduled Castes) Order, 1950 made under article 341 of the Constitution of
India and as amended from time to time;
(9) “Scheduled Tribes” shall have reference to the Scheduled Tribes specified in the
Constitution (Scheduled Tribes) Order 1950 made under article 342 of the Constitution of
India and as amended from time to time;
(10) “Statutes”, “Ordinances”, “Regulations” and “Rules” means respectively the
Statutes, Ordinances, Regulations and Rules of the University made under this Act;
(11) “Syndicate” means Syndicate established under section 28;
(12) “teachers” means Professors, Assistant Professors, Readers or Lecturers
imparting instructions in any University;
(13) “University” means a University established and incorporated under section 3;
(14) “University area” means the area of jurisdiction of a University.
1. Deemed to have been Inserted by Act 54 of 2020 w.e.f. 12.09.2001
CHAPTER II
THE UNIVERSITIES
3. Establishment and Incorporat ion of Universities. - (1) The Universities
established under section 3 of the Karnataka State Universities Act, 1976 shall be deemed
to have been established under this Act with their territorial jurisdictions as hereinafter
provided namely:-
(a) The Bangalore University with headquarters at Bangalore and territorial jurisdiction
extending over 10[8[the Karnataka Legislative Assembly Constituencies of
Vijayanagara, Padmanabhanagar, Bommanahalli, Anekal, Bengaluru South,
Yeshvanthpura, Rajarajeshw arinagar, Dasarahalli, MahalaxmiLayout and
Govindarajnagar of Bengaluru District, Nelamangala of Bengaluru Rural District,
Magadi, Ramanagara, Kanakapura and Channapatna of Ramanagara District]8] 10
(b) The Gulbarga University with headquarters at Gulbarg a and territorial jurisdiction
extending over 20[15[9[8[the districts of Kalaburagi]8]9]15]20
(c) The Karnataka University with headquarters at Dharwad and territorial jurisdiction
extending over the districts of 6[XXX]6 Dharwad, Gadag, 21[XXX]21 and Utta ra
Kannada.
(d) The Kuvempu University with headquarters at Shankaraghatta and territorial
jurisdiction extending over the districts of Chikmagalur, 4[XXX]4 and Shimoga.
(e) The Mangalore University with headquart ers at Konaje, Mangalore Taluk and
territorial jurisdiction extending over the districts of Dakshina Kannada, 21[XXX]21 and
Udupi.
(f) The Mysore University with headquarters at Mysore and territorial jurisdiction
extending over 20[13[the districts of Mysore.]13]20

9[1[(1A) For furthering the adva ncement of learning and prosecution of higher
education and research by women there shall be established in the State a 12[Akkamahadevi
Women University ]12 with Head Quarters at Bijapur and territorial jurisdiction including

granting affiliation extending over the women colleges and other women educational
institutions in the State, except Maharani Women's Science and Arts College, Bangalore,
Government VHD Institute of Home Science, Bangalore, Maharani Science and Arts
College, Mysore and Government First Grade College for Women's, Mysore.
Provided that, for the purpose of extending the jurisdiction of the University to the
entire state an extension centre shall be established at Mandya.
Provided further that, private aided or unaided women's colleges esta blished prior to
the commencement of the Karnataka State Universities (Amendment) Act, 2014 and
situated within the districts other than the districts of Bidar, Gulbarga, Yadgir, Raichur,
Koppal, Bellary, Dharwad, Gadag, Haveri, Uttara Kannada, Belgaum, Bi japur and Bagalkot
shall exercise option of either retaining affiliation to the previously admitted universities or to
get transfer of affiliation to the Karnataka State 12[Akkamahadevi Women University]12 within
six months from the date of commencement of the said amendment Act.
Provided also that private aided or unaided women colleges which are opted to get
transferred to the Karnataka State 12[Akkamahadevi Women University]12 shall be deemed to
have been transferred to it with effect from the date of completion of six months from the
date of the commencement of the said amendment Act and the private aided or unaided
women colleges which have not opted to get transfer to the Karnataka State
12[Akkamahadevi Women University]12 shall continue to retain t heir affiliation in the previous
university to which they were affiliated]1]9
3[(1B) There shall be established the Tumkur University with headquarters at
Tumkur and territorial jurisdiction extending over 1[the Tumkur district] 3
5[(1C) There shall be established the Davanagere University with headquarters at
Davanagere and territorial jurisdiction extending over the districts of Davanagere and
Chitradurga] 5.
7[(1D) There shall be established the Vijayanagara Sri Krishnadevaraya University
with head quarters at Bellary and territorial jurisdiction extending over 20[the districts of
Bellary]20.
(1E) There shall be established the 25[Kitturu Ranichannamma University ]25 with
headquarters at Belgaum and territorial jurisdiction extending over the distric ts of Belgaum,
21[XXX]21 and Bijapur districts.] 7
11[(1F) There shall be es tablished the 18[24[Dr. Manmohan Singh Bengaluru City
University”]24 ]18, as an affiliating University with headquarters at Bengaluru Central College
Campus with territorial juri sdiction comprising of the Karnataka Legislative Assembly
Constituencies of Shanthinagar, Byatarayanapura, Yelahanka, Malleshwaram, Hebbal,
18[Shivaji Nagara]18, Gandhinagar, Chamarajpet, Chickpet, Basavangudi, BTM Layout,
Jayanagar and Rajajinagar of Beng aluru District 14[except Maharani’s Science College for
Women, Bengaluru; Maharani’s Women Arts, Commerce and Management College,
Bengaluru and Smt. V.H.D. Central Insti tute of Home Science, Bengaluru 17[and except
Government Science College (Autonomous), Nrupathunga Road, Bengaluru]14]17.
(1G) There shall be established the “Bengaluru North University, as an affiliating
University with headquarters at Jangamakote (Sidalaghatta Taluk) (temporary Camp Office
at Kolar P G Centre) with territorial jurisdicti on comprising of the Karnataka Legislative
Assembly Constituencies of Srinivaspura, Mulbagal, Kolar Gold Field, Bangarapet, Kolar,
Malur and Kolar PG centre of Kolar District; K.R.Puram, Pulakeshinagar, Sarvagnanagar, C
V Raman Nagar and Mahadevpura of Ben galuru District; Gowribidanur, Bagepalli,
Chikkaballapur, Sidalaghatta and Chintamani of Chikkaballapur District; Devanahalli,
Doddaballapura and Hoskote of Bengaluru Rural District]11

14[(1H) There shall be established the Maharani Cluster University, Be ngaluru of
unitary in nature with head quarters at Bangaluru and territorial jurisdiction extending over
Maharani’s Science College for Women, Bengaluru; Maharani’s Women Arts, Commerce
and Management College, Bengaluru and Smt. V.H.D. Central Institute o f Home Science,
Bengaluru.
Explanation.- For the purpose of this sub -section “cluster” means upgraded a single
unit of the three colleges as specified in sub-section (1H).
20[(1I) There shall be established the Mandya University as an affiliating Univers ity
with head quarters at Mandya and the territorial jurisdiction extending over the Mandya
District and the Government College (Autonomous) Mandya as constituent college]14]20
16[(1J) There shall be established the 23[Adikavi Sri Maharshi Valmiki University]23 ,
as an affiliating University with headquarters at Raichur and territorial jurisdiction extending
over the districts of Raichur and Yadagiri.]16
17[(1K) There shall be established the Nrupathunga University, Bengaluru of unitary
in natu re with headquarters at Bengaluru and territorial jurisdiction extending over the
Government Science College (Autonomous), Nrupathunga Road, Bengaluru.]17
22[(1L) There shall be established the Bidar University as an affiliating University with
head quarters at Bidar and the territorial jurisdiction extending over the Bidar District;
(1M) There shall be established the Haveri University as an affiliating University with
head quarters at Haveri and the territorial jurisdiction extending over the Haveri District;
(1N) There shall be established the Kodagu University as an affiliating University with
head quarters at Kodagu and the territorial jurisdiction extending over the Kodagu District;
(1O) There shall be established the Chamarajanagar University as an af filiating
University with head quarters at Chamarajanagar and the territorial jurisdiction extending
over the Chamarajanagar District;
(1P) There shall be established the Hassan University as an affiliating University with
head quarters at Hassan and the territorial jurisdiction extending over the Hassan District;
(1Q) There shall be established the Koppal University as an affiliating University with
head quarters at Koppal and the territorial jurisdiction extending over the Koppal District;
(1R) There sha ll be established the Bagalkot University as an affiliating University
with head quarters at Bagalkot and the territorial jurisdiction extending over the Bagalkot
District.]22
(2) (i)The Chancellor, the Pro-Chancellor, the Vice Chancellor and the members of the
Academic Council and Syndicate of each University shall constitute a body
corporate to be called by the name of that University 10[2[1[specified in this
section]1]2]10
(ii) Each such University shall have perpetual succession and a common seal and
may, by its name, sue and be sued.
(3) The University shall be competent to acquire and hold property, both moveable and
immoveable 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 into contract and to do all other things necessary for the purposes of this Act.
(4) The University shall not lease, sell or otherwise transfer any immovable property,
which may have become vested in or been acquired by it without obtaining the prior approval
of the State Government.
19[(4-a) The establishment of the University shall be a non -profit making institution and
the University shall not transfer directly or indirectly of the whole or any part of income or of
any movable or immovable property of the university to any person or to give any person any
right to assume power directly or indirectly over the whole or any part of the income or of any
movable or immovable property of the University.]19

(5) In all suits and other legal proceedings by or against the University, the pleading
shall be signed and verified by, and all processes in such suits and proceedings shall be
issued to and be served on the Registrar.
1. Inserted by Act 33 of 2003, w.e.f. 21.6.2003
2. Inserted by Act 10 of 2004 w.e.f.1.10.2004
3. Substituted by Act 2 of 2005 w.e.f. 01.10.2004.
4. Omitted by Act 15 of 2009 , w.e.f. 18.08.2009.
5. Inserted by Act 15 of 2009 , w.e.f. 18.08.2009.
6. Omitted by Act 30 of 2010 , w.e.f. 24.07.2010.
7. Inserted by Act 30 of 2010 , w.e.f. 24.07.2010.
8. Substituted by Act 8 of 2011 w.e.f. 8.2.2011.
9. Substituted by Act 11 of 2015 w.e.f. 28.03.2015.
10. Substituted by Act 34 of 2015 w.e.f. 13.08.2015.
11. Inserted by Act 34 of 2015 w.e.f. 13.08.2015.
12. Substituted by Act 10 of 2017 w.e.f. 07.01.2017.
13. Substituted by Act 15 of 2019 w.e.f. 02.03.2019
14. Inserted by Act 15 of 2019 w.e.f. 02.03.2019.
15. Substituted by Act 16 of 2020 w.e.f. 01.08.2020.
16. Inserted by Act 16 of 2020 w.e.f.01.08.2020.
17. Deemed to have been Inserted by Act 54 of 2020 w.e.f. 19.06.2020.
18. Deemed to have been Substituted by Act 54 of 2020 w.e.f. 19.06.2020.
19. Deemed to have been Inserted by Act 54 of 2020 w.e.f. 12.09.2001.
20. Substituted by Act 26 of 2022 w.e.f. 10.10.2022.
21. Omitted by Act 26 of 2022 w.e.f. 10.10.2022.
22. Inserted by Act 26 of 2022 w.e.f. 10.10.2022.
23. Substituted by Act 12 of 2025 w.e.f 01.02.2025
24. Substituted by Act 69 of 2025 w.e.f 12.09.2025
25. Substituted by Act 17 of 2026 w.e.f. 07.01.2026

1[3A.Appointment of special officer. -Whenever p rincipal Act is amended for the
establishment of the new university, the Government may by order, appoint an officer not
below the rank of group A officer of the senior scale as special officer for taking steps to
establish the new university.
3B. Powers of special officer. -The Special officer appointed by the State Government
for the purpose of taking steps to establish the new University under the principal Act, after
the commencement of the Amendment Act for establishment of new university, shall
exercise such powers and perform such functions of the University and the Vice-Chancellors
as may be specified by the State Government, until the first Vice-Chancellor is appointed.]1

1. Deemed to have been Inserted by Act 54 of 2020 w.e.f. 19.06.2020.
4. Powers of the University. - Subject to the provisions of this Act and such
conditions as may be prescribed by the Statutes or Ordinances, the University shall have the
following powers and shall perform the following duties, namely:-
(i) to provide for instruction 2[(excluding instruction by correspondence)]2, teaching and
training in such branches of learning and course of study as it may think fit and make
provisions for dissemination of knowledge and research.
(ii) to hold examinations, grant and confer degrees, diplomas or other academic
distinctions on persons who,-
(a) have pursued, a course of study in the University or in any college, unless
exempted therefrom in the manner prescribed by the Statutes, Ordinances or
Regulations and have passed the examinations prescribed by the Statutes,
Ordinances and Regulations.
(b) have carried on research under conditions prescribed by the Statutes or
Ordinances;
(iii) to confer honorary degrees or other distinctions on persons in the manner laid down
by the Statutes;

(iv) to grant diplomas and provide such lectures and instructions for persons who are
not enrolled as students of the University, as the University may determine;
(v) to co-operate with other universities and authorities in such manner and for such
purposes as the University may from time to time determine;
(vi) to institute, suspend or abolish Professorships, Readerships, Lecturerships, and
any other teaching posts required by the University;
(vii) to institute and award fellowships, travelling fellowships, scholarships, studentships,
stipends, medals and prizes;
(viii) 2[to establish, maintain and administer constituent]2 Colleges, Laboratories,
Libraries, Museums, Printing Presses, Institutes of Research, Institute of Academic and
Administrative training and other institutions necessary to carry out the objects of the
University.
(ix) to establish, maintain and administer hostels;
(x) to supervise and control the residence and discipline of students of the University;
(xi) to make arrangements for promoting the health and general welfare of the students
of the University;
(xii) to fix, collect, demand and revise fees and other charges as may be prescribed by
Ordinances;
(xiii) to make special arrangements in respect of residence, discip line and teaching of
women students and persons belonging to the Scheduled Castes and Scheduled Tribes
and other Backward Classes;
(xiv) to create administrative, ministerial and other necessary non -teaching posts through
Statutes.
(xv) to accept, hold and manage any endowments, donations or funds which may
become vested in the University for the purpose of the University by grant, testamentary
disposition or otherwise and invest such endowments, donations or funds in any manner that
may be deemed fit:
Provided that no donations from a foreign country, foreign foundation or from any
person in such country shall be accepted by the University save with the approval of the
State Government;
(xvi) to undertake publication of works of merit, research and general knowledge;
(xvii) to organise, encourage, regulate and control University Unions and Associations
pertaining to the students or the employees;
(xviii) to maintain-such bodies as are by Statutes declared to be the authorities of the
Universities;
(xix) to admit educational institutions not maintained by the University to the privileges of
the University as affiliated colleges;
(xx) make grants from the funds of the University for,-
(a) physical training;
(b) student’s unions; and
(c) sports and athletic clubs
(xxi) to provide through its Professors and other teachers and the Departments and
special research Institutes, such teaching and guidance as the affiliated colleges may
require;
(xxii) to recognise for any purpose, either in whol e or in part, any institutions on such
terms and conditions as may, from time to time, be prescribed by Statutes and to withdraw
such recognition;
(xxiii) to do such other acts and things, whether incidental to the power aforesaid or not,
as may be requir ed in order to further the objects of the University, in particular and

generally to cultivate and promote arts, science, commerce and management and other
branches of learning and

Excerpt shown. Open the full act in Lexace.

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