LexThe REVA UNIVERSITY ACT, 2012
Karnataka · state statute
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KARNATAKA ACT NO.13 OF 2013
THE REVA UNIVERSITY ACT, 2012
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University
4. Establishment of the University
5. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional Centres or Study
Centres
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. National Accreditation
11. Powers of the sponsoring body
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Visitor
14. The Pro-Visitor
15. The Chancellor
16. The Vice-Chancellor
17. The Pro Vice-Chancellor
18. Deans of Faculties
19. The Registrar
20. The Finance Officer
21. Other Officers
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University
23. The Board of Governors and its powers
24. The Board of Management
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25. The Academic Council
26. The Research Council
27. The Finance Committee
28. Other Authorities
29. Disqualification for membership of an Authority or Body
30. Proceedings not invalidated on account of Vacancy
31. Provisions pertaining to Agenda Matters
CHAPATER – V
STATUTES AND REGULATIONS
32. Statutes
33. Statutes how made
34. Power to amend the Statutes
35. Regulations
36. Regulations how made
37. Power to amend Regulations
38. Fee Regulation Committee
CHAPTER - VI
MISCELLANEOUS
39. Conditions of service of employees
40. Right to appeal
41. Provident or pension fund
42. Disputes as to constitution of University authorities and bodies
43. Constitution of Committees
44. Filling of casual vacancies
45. Protection of action taken in good faith
46. Transitional provisions
47. Permanent Statutory Endowment Fund
48. University Endowment Fund
49. General Fund
50. Development fund
51. Maintenance of funds
52. Annual Report
53. Account and audit
54. Mode of proof of University record
55. Power of State Government to issue directions
56. Penalties
57. Power to enter and inspect
58. Power to give direction for dissolution of the University
59. Expenditure of the University during dissolution
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60. Removal of difficulties
61. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act 13 of 2013. - Rukmini Educational Charitable Trust, Bangalore District have come
forward to establish private University in the State. The establishment of a private university by a
well-known organization woul d certainly help in spreadin g the quality education to the needy
students. This also accelerates the enhancement of gross enrol ment ratio in the higher
education sector, which presently sta nds at 11.5 percent in Karnataka.
Keeping in view the above, it is considered necessary to provide for establishment of
Reva University.
This private university focuses on teaching, training, research and development in the
fields of Arts, Science, Commerc e, Law, Engineering, Humanities, Medicine, Pharmacy, Allied
Health Sciences, Business Administration, Agriculture Education and allied sectors and for the
matters connected therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No.51 of 2012, File No. Samvyashae 80 Shasana 2012]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
---
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KARNATAKA ACT NO.13 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the Seventh day of February, 2013)
THE REVA UNIVERSITY ACT, 2012
(Received the assent of the Governor on the Fifth day of February, 2013)
An Act to establish and incorporate in the State of Karnataka a University of unitary
nature in Private Sector to promote and undertake the advancement o f University Education
leading upto and including undergraduate, postgraduate, doctoral and postdoctoral courses
in Arts, Science, Commerce, Law, Engineering, Humanities, Medicine, Pharmacy, Allied
Health Sciences, Business Administration, Agriculture Edu cation and allied sectors and for
the matters connected therewith or incidental thereto.
Whereas it is expedient to establish and incorporate in the State of Karnataka a
University of unitary nature in private sector to promote and undertake the advancem ent of
University Education leading upto and including undergraduate, postgraduate, doctoral and
postdoctoral courses in Arts, Science, Commerce, Law, Engineering, Humanities, Medicine,
Pharmacy, Allied Health Sciences, Business Administration, Agriculture Education and allied
sectors and for the matters connected therewith or incidental thereto for the purposes
hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty third year of the Republic of India
as follows:-
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement. - (1) This Act may be called the Reva University
Act, 2012.
(2) It extends to the whole of the State of Karnataka
(3) It shall come into force on such date as the State Government may, by notification in the
official Gazette, appoint.
This Act has came into force w.e.f. 12.11.2013. by Notification No.Er 95 AiÀÄÄJ£ïE 2013, Dated:12.11.2013.
(See the text of the notification at the end of the Act)
2. Definitions. - In this Act, unless the context otherwise requires, -
(a) "Academic Council" means the Academic Council of the University as
specified in section 25;
(b) "Agenda Matters" means all the matters and business to be designated in the
Statutes each of which can be either included in the Agend a or be taken up
for discussion and decision at a meeting of the Board of Governors or the
Board of Management or any Committees, as the case may be, only subject
to the prior written approval of the Chancellor, consenting to the passing of
such matters an d business at such a meeting;
(c) "Board of Governors" means the Board of Governors of the University as
constituted under section 23;
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(d) "Board of Management" means the Board of Management of the University as
constituted under section 24;
(e) "Chancellor", "Vice -Chancellor", "Pro Vice -Chancellor" means respectively
the Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;
(f) "Campus" means a campus established, maintained by the University;
(g) "Committees" means the committees formed under this Act or by the various
functionaries of the University as the case may be and includes the
Nomination Committee, the Finance Committee, and such other committees;
(h) "Constituent College" means a college or institution established and
maintained by the University;
(i) "Fi nance Committee" means the Finance Committee of the University as
constituted under section 27;
(j) "Government" means the Government of Karnataka;
(k) “National Accreditation Bodies” means a body established by the Central Government
for laying down norms and conditions for ensuring academic standards of higher
education, such as University Grants Commission, All India Council of Technical
Education, Medical Council of India, Pharmaceutical Council of India, Indian Council
of Agriculture Research, National Assessm ent and Accreditation Council, National
Council of Teacher Education, Distance Education Council, Council of Scientific and
Industrial Research, and includes the Government;
(l) "Prescribed" means prescribed by rules made by the Government under this
Act.
(m) “Principal in relation to a Constituent College” means the head of the Constituent
College and includes, where there is no Principal or in the absence of a Principal
appointed, the Vice-Principal or any other person for the time being appointed to act
as Principal;
(n) "Registrar" means the Registrar of the University;
(o) "Regional Centre" means a centre established or maintained by the
University for the purpose of coordinating and supervising the work of Study
Centres in any region and for performing such other functions as may be
conferred on such centre by the Board of Management;
(p) “Sponsoring Authority” or "sponsoring body" in relation to this Act means the
Trust;
(q) "State" means State of Karnataka;
(r) "Statutes" and "Regulations" means respectively, the Statutes and
Regulations of the university made under this Act;
(s) "Study centre" means a centre established and maintained by the university
for the purpose of advising, counseling or for rendering any other assistance
required by the students;
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(t) "Teacher" means and includ es a Professor, Associate Professor, Assistant
Professor, or such other person as may be appointed for imparting instruction
or conducting or to guide research in the University or in a Constituent
College and includes the Principal of Constituent College in conformity with
the norms specified by the 'University Grants Commission;
(u) "Trust" means Rukmini Educational and Charitable Trust, which is a
registered Trust and is the sponsoring body.
(v) "University Grants Commission" means the Commission established und er
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of
1956);
(w) "University" means Reva University, established and incorporated under this
Act;
(x) "Visitor" means the visitor of the University as specified in section 13.
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Trust shall have the
right to establish the University of unitary nature subject to and in accordance with the
provisions of
this Act.
(2) The proposal to establish a University shall be made to the State Government by
the Trust.
(3) The proposal shall consists of the following particulars, namely: -
(i) the objects of the University along with the details of the Trust;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programmes of study and research to be
undertaken by the University during a period of five academic years
immediately following the commencement date;
(iv) the nature of faculties, courses of study and research proposed to be
started;
(v) the campus development such as buildings, equipment and structural
amenities;
(vi) the phased outlays of capital expenditure for a period of five
academic years immediately following the commencement date;
(vii) the item -wise recurring expenditur e, sources of finance and estimated
expenditure for each student;
(viii) the scheme for mobilizing resources and the cost of capital thereto
and the manner of repayments to each source;
(ix) the scheme of generation of funds internally through the recovery
of fee from students, revenues anticipated from consultancy and
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other activities relating to the objects of the University and other
anticipated incomes;
(x) the details of expenditure on unit cost, the extent of concessions or
rebates in fee, freeship and scholarship for students belonging to
economically weaker sections and the fee structure indicating varying
rate of fee, if any, that would be levied on students who are either non
resident Indians or persons of Indian origin or sponsored by non
resident Indians or pers ons of Indian origin and students of nationalities
other than India;
(xi) the years of experience and expertise in the concerned discipline
at the command of the Trust as well as the financial resources;
(xii) the system for selection of students to the courses of s tudy at the
University; and
(xiii) status of fulfillment of such other conditions as may be required by the
State Government to be fulfilled before the establishment of the
University.
(4) A Screening Committee shall be constituted by the State Government consisting of
three member who are Ex -officio members of Karnataka State Higher Education Council to
examine the proposals received, which shall make recommendations to the State
Government.
4. Establishment of the University. - (1) Where the State Governme nt, after considering
the recommendations of the screening Committee and holding such inquiry as it may deem
necessary, is satisfied that,-
(i) the Trust has ability to run an University with sufficient infrastructure.
(ii) owns a land to the extent specified below in accordance with its location, namely:-
(a) twenty five acres of land if it is within limits of Bruhat Bangalore
Mahanagara Palike;
(b) forty acres of land if it is out side the limits of Bruhat Bangalore Mahanagara
Palike but within B angalore Metropolitan Region Development Authority
area;
(c) not less than sixty acres of land in the places other than the places specified
in clauses (a) and (b).
The land specified above shall consist of a single block and it shall be in the name of
concerned Trust/foundation/institution/ university itself. Based on the furnished particulars required in
sub-section (3) of section 3, the Government may direct the Trust to establish the permanent
Statutory Endowment Fund as specified in section 47.
(2) After the establishment of the Permanent Statutory Endowment Fund, the
Government may, by notification, in the official Gazette, accord sanction for establishment of
the University of unitary nature in the State by the name of " REVA University".
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(3) The headquarters of the University shall be at Bangalore District. The
University shall have Campuses or Regional Centres, Study Centres anywhere in Karnataka
and subject to the prior permission of the State Government and as per UGC norms.
(4) The First Chancellor, the First Vice- Chancellor, First members of the Board of
Governors, First members of the Board of Management and the Academic Council and all
persons who may hereafter become such officers or members, so long as they continue to
hold such offic e or membership, shall constitute a body corporate and can sue and be sued in
the name of the- University.
(5) On sanction for the establishment of the University under sub- section (2), the land and
other movable and immovable properties acquired, created, arranged or built by the Trust for the
purpose of the University shall vest in the University.
(6) 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.
(7) The land, building and other properties of the University shall not be used for any
purpose other than incidental to the objects of the University.
5. Grants and Financial Assistance.- The University shall be self-financing and shall neither
make a demand nor shall be entitled to any maintenance, grant -in-aid or any other financial
assistance from the State or any other body or corporation owned or controlled by the State:
Provided that the S tate may, provide financial support through grants or otherwise: -
(a) for research, development and other activities for which other State Government
organizations are provided financial assistance; or
(b) for any specific research or programmes receiving support from the Government; and
(c) for the benefit of similar universities in the State whether subject to a change in State
policy or otherwise:
Provided further that the university may receive any financial support from any other source.
6. Power t o establish constituent College, additional campuses, Regional Centres or
Study Centres. - The University may have Constituent Colleges, Regional Centres, additional
campuses and Study Centres at such places in the State as it deems fit after the completion of five
years after its establishment with prior approval of the State Government subject to norms of UGC
and other National Accreditation bodies.
7. Objects of the University. - The University shall employ a broad range of strategies to
achieve its vision and objectives,-
(i) to formulate the niche areas for research and teaching keeping in mind the needs
being socially relevant in creating a knowledge society;
(ii) to support, promote and undertake the advancement of University Education
leading upto and includin g undergraduate, postgraduate, doctoral and
postdoctoral courses in Arts, Science, Commerce, Law, Engineering,
Humanities, Medicine, Pharmacy, Allied Health Sciences, Business
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Administration, Agriculture, Education and such other objects as the trustees
may deem fit with prior approval of the State Government;
(iii) to establish campuses and have study centres, constituent colleges and Regional
Centres at various locations in Karnataka and to contribute and develop an
understanding of educational change and soci al and human development as per
norms of University Grants Commission with prior approval of the State Government;
(iv) to carve a niche in the fields of entrepreneurship and entrepreneurial research and to
develop case studies including providing strategic adv ice to the incubated
Companies;
(v) to institute degrees, diplomas, certificates and other academic distinctions like award
of credits on the basis of successful completion of academic work evaluated through
multiple modern methods of assessment;
(vi) to collaborat e with any other Universities, research institutions, non- profit
organizations, industry associations, professional associations or other organizations
offer specific educational and research programmes, training programmes and
exchange programmes for students, faculty members and others;
(vii) to undertake programmes for development and training of faculty and researchers of
the University in partnership with any other University of quality with prior approval of
the State Government.
(viii) to undertake collaborative research and advocacy with any organizations with prior
approval of the State Government.
(ix) engage students in research to promote innovation problem solving approach and
creativity;
(x) to provide an innovative system of University level education, flexible a nd open, in
regard to methods and places of learning, combination of courses, eligibility for
enrolment, age of entry, conduct of examination and operation of programmes with a
view to promoting access and equity in higher learning and to encourage excelle nce
in the new fields of knowledge and to provide special emphasis on both the academic
and application oriented learning;
(xi) to promote national integration and the integrated development of human personality
through its policies and programmes;
(xii) promote and undertake various research programmes in various disciplines to solve
problems in areas such as but not limited to disease cure, environment protection
and improvement, renewable energy, efficient industrial practices, business
administration and socio-economic development;
(xiii) design programmes towards continuing education of people employed in industries
for skills engagement;
(xiv) engage students and faculty in industrial projects;
(xv) contribute to the productivity of industries through consulting assignments;
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(xvi) encourage entrepreneurship in students, alumni and industry partners through
teaching and collaborations;
(xvii) develop awareness and inspire public and private initiatives on matters of national
and international importance through seminars, workshops, symposiums,
discussions, conferences, continuous education programmes, community
programmes, publications, training programmes and entrepreneurship;
(xviii) develop social entrepreneurship programmes by way of teaching, learning and
leading by example;
(xix) undertake development ac tivities relevant to development of the rural and urban
sections of the society;
(xx) collaborate with developing, underdeveloped and developed nations to solve critical
problems by pooling in global knowledge.
8. Powers of the University. - The University sh all have the following powers,
namely: -
(i) to establish and maintain Campuses, Regional Centres and Study Centres in
Karnataka as may be determined by the University from time to time in the
manner laid down by the Statutes with prior approval of the Government and
as per UGC norms.
(ii) to carry out all such other activities as may be necessary or feasible in
furtherance of the object of the University;
(iii) to confer degrees or other academic distinctions in the manner and under
conditions laid down in the Statutes;
(iv) to institute and award fellowships, scholarships and prizes, awards medals
etc., in accordance with the Statutes;
(v) to demand and receive such fees, bills, invoices and collect charges as
may be fixed by the Statutes or rules, as the case may be;
(vi) to make pr ovisions for extra curricular activities for students and employees;
(vii) to make appointments of the Faculty, officers and employees of the University
or a Constituent College, Campuses, Regional Centres, Study Centres;
(viii) to receive voluntary donations and gifts of any kind not prohibited by any Law
for the timebeing inforce and to acquire, hold, manage, maintain and dispose of
any movable or immovable property, including Trust and endowment
properties for the purpose of the University or a Constituent College or a
Campus, Regional Centre, Study Centre;
(ix) to institute and maintain hostels and to recognize, places of residence for
students of the University or a Constituent College;
(x) to supervise and control the residence and to regulate the discipline among the
students and all categories of employees and to lay down the conditions of
service of such employees, including the Code of
. Conduct for the students and
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employees;
(xi) to create academic, administrative and support staff and other necessary posts;
(xii) to co- operate an d collaborate with other Universities in such a manner and
for such purposes as the University may determine from time to time;
(xiii) to organize and conduct refresher courses, orientation courses, workshops,
seminars and other programmes for teachers, lesson w riters, evaluators and
other academic staff;
(xiv) to determine standards of admission to the University or a Constituent
College, Regional Centres, Study Centres with the approval of Academic
Council and to make admission of students of Karnataka not less than the extent
provided in this Act;
(xv) to do all such other acts or things whether incidental to the powers aforesaid or
not, as may be necessary to further the objects of the University;
(xvi) to institute Degrees, Diplomas, Certificates and other academic distinctions
on the basis of examination or any other method of evaluation approved by
the Government;
(xvii) to provide for the preparation of instructional materials, including films,
cassettes, tapes, video cassettes, CD, VCD and other software and other
relevant electr onic and print media.
(xviii) to raise, collect, subscribe and borrow money with the approval of the Board
of Governors whether on the security of the property of the University, for the
purposes of the University;
(xix) to acquire, takeover and run the management of any other educational
institutions with the prior approval of the Government;
(xx) to acquire properties with the prior approval of the board of management;
(xxi) to undertake any other activities connected with or incidental to above
objectives of the University.
9. U niversity open to all classes, castes, creed, gender or nation. - The University
admissions shall be open to all persons irrespective of caste, class, creed, gender or nation. All
admissions shall be made on the basis of merit in the qualifying examinations :
Provided that forty percent of the admissions in all courses of the university shall be reserved
for the students of Karnataka State and admissions shall be made through a Common Entrance
Examination conducted by the State Government or its agency and se ats shall be allotted as per the
merit and reservation policy of the State Government from time to time.
Provided further that where there are less than ten seats in any course like Post Graduate,
they shall be reserved by clubbing such courses together and where there are less than three posts
in any course they shall be reserved by rotation.
10. National Accreditation.- The University shall seek accreditation from respective statutory
national accreditation bodies soon after its establishment. Further al l the courses run by Private
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Universities shall be as per the regulations of the National Accreditation Bodies.
11. Powers of the sponsoring body .- The sponsoring body shall have the following
powers with reference to the University, each of which may be e xercised by the Sponsoring Body at
its discretion, namely:-
(i) to appoint or re- appoint or terminate the appointment of the Chancellor;
(ii) to constitute the first Board of Governors of the University;
(iii) to nominate the chairperson of the Board of Governors;
(iv) to nominate three persons as members of the Board of Governors;
(v) to nominate two persons as members of the Board of Management;
(vi) to determine the source of funds to be contributed to the University Endowment
Fund;
(vii) to determine the application and spending of money s by the University;
(viii) to resolve any Conflict at the meeting of the Board of Governors in the manner
provided for in this Act.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University.- The following shall be the officers of the University:-
(i) The Visitor
(ii) The Pro-Visitor
(iii) The Chancellor;
(iv) The Vice-Chancellor;
(v) The Pro Vice-Chancellor;
(vi) The Registrar;
(vii) The Finance Officer;
(viii) The Dean
(ix) The Registrar Evaluation; and
(x) Such other officers as may be declared by the Statutes to be officers of the University.
13. The Visitor. - (1) His Excellency the Governor of Karnataka shall be the Visitor of the
University and the visitor may offer suggestions for the improvement of the functioning of the
University.
(2) The visitor shall preside over the convocat ion of the university for conferring Degree and
Diploma.
(3) The Visitor shall have the following powers, namely:-
(i) to call for any paper or information relating to the affairs of the University;
(ii) on the basis of the information received by the V isitor, if he is satisfied that any order,
proceedings, or decision taken by any authority of the University is not in conformity with
the Act, regulations or rules, he may issue such directions as he may deem fit in the
interest of the University and the directions so issued shall be complied with by all
concerned.
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14. The Pro -Visitor.- (1) The Hon’ble Minister for Higher Education of the Government of
Karnataka shall be the Pro-Visitor of the University.
(2) The Pro- Visitor shall, when the Visitor is absent, preside at the Convocation of the
University for conferring Degrees and Diplomas
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring Body.
(2) The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold for
life or till he demits office.
(3) The subsequent Chancellor shall be either the then Trustee of the Sponsoring Body or
such other person of eminence of national figure in the field of education, science, culture or public
life, when such an appointment is being considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as determined by the
Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by this Act or the
Statutes made there under, which shall include the following powers; namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of visitor and pro-visitor ;
(iii) to function as a Chairperson of the Board of Governors of the University ;
(iv) to appoint or re -appoint or terminate the appointment of the Vice -Chancellor, in
accordance with the provisions of this Act and the Statutes;
(v) to nominate a person as a member of the Nomination Committe e as referred to in
sub-section (2) of section 16 of this Act;
(vi) to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, the Registrar
and the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(ix) to constitute the first Board of Management, the Finance Committee, the Research
Council and the Academic Council;
(x) to pre-approve the Agenda matters in the manner provided for in the Act;
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in
the manner provided for in this Act.
(6) In the event of there being a conflict inter-se between the functionary or body and any other
functionary or body of the University, then the issue shall be referred to the Chancellor and the
decision of the Chancellor in respect of such issue shall be final and binding on the University.
16. The Vice-Chancellor.- (1) The Vice-Chancellor shall be appointed by the Chancellor for a
term of three years subject to other terms and conditions as may be laid down by the Statutes from
among three persons recommended by the Nomination Committee constituted in accordance with the
provisions of sub-section (2). After the term of three years, it is rene wable for another term of three
years.
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Provided that a Vice -chancellor shall continue to hold the office even after expiry of his term
till new Vice-chancellor joins. However, in any case this period shall not exceed one year.
(2) The Nomination Committ ee referred to in sub -section (1) shall consist of the following
persons, namely:-
(i) One person nominated by the Chancellor;
(ii) Two nominees of the Board of Governors, one of whom shall be nominated as the
Convener of the Committee by the Board of Governors.
(3) The Nomination Committee shall, on the basis of merit, recommend three persons suitable
to hold the office of the Vice-Chancellor and forward the same to the Chancellor along with a concise
statement showing the academic qualifications and other distinctions of each person.
(4) The Vice-Chancellor shall be the Principal Executive and Academic Officer of the University
and shall exercise general supervision and control over the affairs of the University and give effect to
the decisions of the authorities of the University.
Provided that, where any matter, other than the appointment of a Teacher is of urgent nature
requiring immediate action and the same could not be immediately dealt with by any officer or the
authority or other body of the University em powered by or under this Act to deal with it, the Vice -
Chancellor may take such action as he may deems fit with the prior written approval of the Chancellor.
(5) The Vice-Chancellor shall exercise such other powers and perform such other duties as
may be laid down by the Statutes or the Rules.
Provided that, where in the opinion of the Vice-chancellor, any decision of any authority of the
university is outside the powers conferred by this Act or Statutes, regulations or rules made th ere
under or is likely to be prejudicial to the interests of the university, he shall request the concerned
authority to revise its decision within fifteen days from the date of its decision and in case the authority
refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then
such matter shall be referred to the Chancellor and his decision thereon shall be final.
(6) The services of the Vice-Chancellor can be terminated by the Chancellor with the approval
of the Board of Governors after following the principles of natural justice and after providing an
opportunity to present his case including for termination on disciplinary grounds.
(7) The Vice-Chancellor shall preside at the convocation of the University in the absence of the
Visitor, Pro-Visitor and the Chancellor.
17. The Pro Vice- Chancellor.- The Chancellor shall appoint not exceeding three pro -vice
Chancellors with the Written approval of the Chancellor in such manner and they shall exercise such
powers and perform such duties as may be laid down by the Statutes.
18. Deans of Faculties. - Deans of Faculties shall be appointed by the Chancellor with the
written approval of the Chancellor in such manner and they shall exercise such powers and perform
such duties as may be laid down by the Statutes.
19. The Registrar. - (1) The Registrar shall be appointed by the Chancellor in such manner
and on such terms and conditions as may be laid down by the Statutes.
(2) All contracts as defined in statutes shall be entered into and signed by the Registrar on
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behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the University and
shall exercise such other powers and perform such other duties as may be conferred by the st atutes
or may be required from time to time, by the Chancellor or the Vice-Chancellor.
(4) The Registrar shall be responsible for the due custody of the records and the common seal
of the University and shall be bound to place before the Chancellor, the V ice-Chancellor or any other
authority, all such information and documents as demanded.
20. The Finance Officer.- The Finance Officer shall be appointed by the Vice-Chancellor with
the written approval of the Chancellor in such manner and he shall exercise such powers and perform
such duties as may be conferred by the Statutes.
21. Other Officers.- The manner of appointment, terms and conditions of service and powers
and duties of the other officers of the University shall be such as may be specified by Statutes.
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University. - The following shall be the authorities of the
University, namely: -
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) Research Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to be the authorities of
the University.
23. The Board of Governors and its powers. -(1) The Board of Governors shall consist
of the following, namely: -
(i) The Chancellor- Chairperson;
(ii) The Vice-Chancellor- Member;
(iii) The Principal Secretary/Secretary to the State Government in the Higher
Education or by his nominee not below the rank of Deputy Secretary ;
(iv) The Principal Secretary/ Secretary to the Government in the Medical Education or
by his nominee not below the rank of Deputy Secretary;
(v) One expert from the field of management, finance or any other specialized,
including administration to be nominated by the State Government;
(vi) Two persons nominated by the Sponsoring Body of whom one shall be woman;
(vii) The Pro Vice-Chancellor who shall be a non-voting member;
(viii) One eminent educationist nominee of the university grant commission.
(2) The Registrar shall be non- voting member secretary of the Board of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of
members, other than Government nominees, renewal and removal, etc., shall be such as may
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be laid down by the Statutes.
(4) All meetings of the Board of Governors shall always be chaired by the Chancello r
and in his absence by any one of the nominees of the Chancellor. If Chancellor has not
nominated any person to Chair such a meeting, members present in the meeting shall elect the
Chairperson for that meeting only from among themselves by a simple majori ty.
(5) Quorum for all meetings of the Board of Governors, shall be three members
attending and voting at such meeting.
Provided that the presence of either the Chancellor or one nominee of the Sponsoring
Body and in the absence of the Chancellor or one no minee of Sponsoring Body, the Vice
Chancellor, shall always be necessary to form the quorum for any meeting of the Board of
Governors.
(6) The Board of Governors shall be the Principal Governing Body of the University and
shall have the following powers, n amely:
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) to review decisions of the other authorities of the University if they are not in
conformity with the provisions of this Act, or the Statutes or the Rules;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier Statutes and
Rules; .
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submis sion to the Government;
(viii) to nominate three members to the Fee Regulation Committee
(ix) to take such decisions and steps as are found desirable for effectively carrying
out the objects of the University.
(7) The Board of Governor shall, meet at least three times a year.
(8) No resolution shall be passed or decision be taken by the Board of Governors at
their meeting, in respect of any Agenda Matters except pursuant to an affirmative vote by the
Chancellor in favour of the Agenda Matter.
(9) In the event of a c onflict of opinion at a meeting of the Board of Governors, then the
issued shall be referred to the Sponsoring Body and the decision of the Sponsoring Body in
respect of such issue shall be final and binding on the University.
24. The Board of Management. - (1) The Board of Management shall consist of the
following, namely: -
(i) The Vice Chancellor;
(ii) The Pro- Vice Chancellor;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body;
(v) Two Deans of the schools as nominated by the Chancellor.
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(vi) The Registrar Evaluation
(2) The Vice Chancellor shall be the Chairperson of the Board of Management and the
Registrar in the absence of the Registrar the Registrar Evaluation with the prior approval of the
Chancellor shall be the Secretary of the Board of Management.
(3) The Board of management shall be the executive body of the University. The powers
and functions of the Board of Management shall be such as may be specified by the statutes.
(4) All meetings of the Boards of Management, shall always be chaired by the Vice
Chancellor and in the absence of the Vice Chancellor, by the nominee of the Sponsoring Body
and where the Sponsoring Body has not nominated any nominees, then by any other member
as elected by the members present in the meeting.
(5) In the event of a conflict of opinion at a meeting of the Board of Management, the
issue shall be referred to the Chancellor and the decision of the Chancellor in respect of such
issue shall be final and binding on the University.
25. The Academic Council. - (1) The Academi c Council shall consist of the following,
namely: -
(i) The Vice- Chancellor - Chair Person
(ii) The Pro Vice Chancellor – Member
(iii) The Registrar - Secretary
(iv) Such other members as may be specified by -the Statutes.
(v) The Registrar Evaluation –Member
(vi) One nominee of the Cha ncellor - Member
(2) The Academic Council shall be the principal academic body of the University and
shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co- ordinate
and exercise general supervision over the academic poli cies of the University.
26. The Research Council. - (1) The Research Council shall be the Principal Research
Committee of the University and shall provide the larger holistic vision of the kind of research to
be undertaken by the University, including pri oritization of the research areas. This Council
shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co- ordinate
and exercise general supervision over the Research and innovation polices of the University.
(2) The Researc h Council shall consist of the following, namely: -
(i) The Vice- Chancellor - Chair Person
(ii) The Pro Vice Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Head of the Department of Innovation - Member
(v) Deans of all Faculties – Members and
(vi) Such other members as may be specified in the Statutes.
27. The Finance Committee. - (1) The Finance Committee shall consist of the following,
namely: -
(i) The Chancellor – Chairperson
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(ii) The Vice- Chancellor – Member
(iii) The Regis trar – Member
(iv) The Finance Officer – Secretary
(v) One nominee of the Chancellor – Member; and
(vi) Such other members as may be specified by the statutes.
(vii) The Registrar Evaluation - Member
(2) The Finance Committee shall be the princ ipal financial body of the University to take
financial matters and shall, subject to the provisions of this Act, rules and statutes, undertake
Co-ordination exercise, general supervisions over the financial matters of the University.
28. Other Aut horities. - The constitution, the powers and functions of the other
authorities of the University shall be such as may be specified by the statutes.
29. Disqualification for membership of an Authority or Body: A person shall be
disqualified for being a member of any of the authorities of bodies of the University, if he;
(a) is of unsound mind and stands so declared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conduc ting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the conduct of
any examination, in any form, anywhere.
(f) As and when the Sponsoring Body were to form an opinion in writin g that a
Member of any of the authorities or bodies is unfit to hold the post.
30. Proceedings not invalidated on account of Vacancy. - No act or Proceedings of
any authority of the University shall be invalid merely by reason of the existence of any vacanc y
or defect in the constitution of the Authority.
31. Provisions pertaining to Agenda Matters. - (1) No agenda Matter shall be either
included in the Agenda for or taken up for discussion or decided in the meeting of the Board of
Governors or the Board of M anagement or any Committee without obtaining the prior approval
of the Chancellor.
(2) In the event of breach of any provisions of this Act, the Chancellor shall be entitled
at all time to immediately take remedial action by reversing all decisions taken by any
functionary or body of University and consequent upon the pursuit of such a remedial action all
such actions taken by the functionary or body of the university in breach of the provisions of the
Act shall be deemed to be null and void ab initio and consequently ; status quo ante shall
prevail in respect of the matter or decision in breach.
CHAPATER – V
STATUTES AND REGULATIONS
32. Statutes.- Subject to the provisions of this Act, the Statutes may provide for all or any
matter, relating to the University and staff as given below, namely: -
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(i) the procedure for transaction of business of the Authorities of the University and the
composition of bodies not specified in this Act.
(ii) the operation of the permanent statutory endowment fund, University endowment
fund, the general fund and the development fund,
(iii) the terms and conditions of appointment of the Vice -Chancellor, the Registrar and the
Finance Officer and their powers and functions,
(iv) the mode of recruitment and the terms and conditions of service of the other officers,
Teachers and employees of the University;
(v) the procedure for resolving disputes between the University and its officers, Faculty
members, employees and students;
(vi) creation, abolition or restructuring of departments and faculties;
(vii) the manner of co-operation with, other Universities or institutions of higher learning.;
(viii) the procedure for conferment of honorary degrees;
(ix) provisions regarding grant of freeships and scholarships;
(x) policies in respect of seats in different courses of studies and the procedure of
admissioExcerpt shown. Open the full act in Lexace.