LexThe UNIVERSITIES OF AGRICULTURAL SCIENCES ACT, 2009
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KARNATAKA ACT NO 10 OF 2010
THE UNIVERSITIES OF AGRICULTURAL SCIENCES ACT, 2009
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER-I
PRELIMINARY
1. Short title and commencement
2. Definitions
CHAPTER-II
THE UNIVERSITIES
3. Establishment and Incorporation of the Universities
4. Jurisdiction
5. Objectives of the University
6. Admission to the University
7. Powers and functions of the University
8. Inspection and Control
9. Transfer of certain colleges and institutions to the University of Agricultural Sciences,
Raichur
9A. Transfer of certain colleges and Institution to the University of Agricultural Sciences, Mandya
10. Power to issue directions
CHAPTER-III
AUTHORITIES OF THE UNIVERSITY
11. Authorities of the University
12. The Board of Management and its Constitution
13. Powers and functions of the Board
14. Academic Council
15. Powers and functions of the Academic Council
16. Research Council
17. Functions of Research Council
18. Extension Education Council
19. Functions of the Extension Education Council
20. Board of Studies
21. Constitution of Committees
22. Provision in relation to Membership of Authorities
23. Validity and Protection of acts
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CHAPTER-IV
OFFICERS OF THE UNIVERSITY
24. Officers of the University
25. Chancellor
26. Pro-Chancellor
27. Vice-Chancellor
28. The Special Officer
29. Powers and Duties of the Vice-Chancellor
30. Terms and Conditions of service of other officers of the University
31. Directors, Deans, Registrar, Comptroller etc
CHAPTER V
EDUCATION, RESEARCH AND EXTENSION
32. Education
33. Research
34. Extension Education
35. Integration of teaching, research and extension
CHAPTER-VI
FUNDS AND ACCOUNTS
36. The University Funds
37. Management of Funds
38. Power of Government to order Auditing
39. Financial Estimates
40. Accounts and Audit
41. Provident Fund, Pension and Insurance
42. Government Grants
43. Finance Committee
CHAPTER - VII
AFFILIATION OF COLLEGES AND RECOGNITION OF INSTITUTIONS
44. Affiliation of Colleges
45. Restriction on admission of students in a new college
46. Restriction for appearance in the examinations
47. Permanent Affiliation
48. Withdrawal of Affiliation
49. Voluntary closure of College or Course
50. Recognition of certain Institutions
51. Inspection of Colleges
CHAPTER - VIII
STATUTES AND REGULATIONS
52. Statutes
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53. Statutes How Made
54. Regulations
CHAPTER - IX
MISCELLANEOUS
55. Savings of validity of acts and proceedings
56. Residence of Students
57. Annual Report
58. Delegation of Powers
59. Constitution of ad-hoc committees
60. Disputes as to constitutions of Authorities or Bodies
61. Appointment of University Review Commission
62. Appointment to posts in connection with the affairs of the University
63. Transitory Provisions
64. Protection of act done in good faith
65. Power to remove difficulties
66. Legal proceeding
67. State Co-ordination Committee for Agricultural Education, Research and Extension
68. Continuance of Statutes and Regulations etc
69. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
Act 10 of 2010. - The Indian Council of Agricultural Research ha d sent a Model Bill
for the State Agricultural Universities on 09.02.1995 and a revised model Bill during 2008. It
is desired that the Model Act might be considered and adopted by the State Governments,
with such modifications as may be necessary. The mod el Bill provides that each State
should have an Agricultural University with multi -discipline approach of imparting training
and education in an integrated manner.
Accordingly it is proposed to bring in a comprehensive legislation. Some of the main
features of the Universities of Agricultural Sciences Bill, 2009 are as follows:
1. The Board of Regents has been changed to Board of Management.
2. Provision is proposed to receive donations and to allow University to admit to its
privileges, institutions functioning outside India, and to grant affiliations to conduct
instruction in Agriculture and allied sciences.
3. A provision is incorporated for nomination of one eminent educationist or scientist
from the field of agriculture and allied sciences by the Chancellor.
4. Representation to a Agro -Industrialist as member under Board of Management has
been provided in the proposed bill.
5. The term of nominated member is for a maximum of only three years and they shall
not be eligible for nomination for more than one term is also added in the proposed
bill.
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6. Separate Board of Studies for Undergraduate and for Post Graduate Studies has
been introduced.
7. Research Council and Extension Council have been re -organized with wider
representation.
8. The term of office of the Vice-Chancellor is for a period of four years.
9. Establishment of a State Co -ordination committee for Agricultural Education and
Research.
10. A provision to allow for allowing establishment of private colleges and their affiliation
11. Establishment of Agricultural University at Raichur.
To meet the above object, it was considered necessary to bring the comprehensive
legislation.
As the matter was urgent and both the Houses of Karnataka legislature were not in
session, the Karnataka Universities of Agricultural Sciences Ordinance, 2008 (Karnataka
Ordinance No. 3 of 2008) was promulgated, on 22.11.2008.
The Universities of Agricultural Sciences Bill, 2009 (L.A. Bill No. 10 of 2009) was
introduced in the Karnataka Legislative Assembly. The Bill could not be considered in the
Legislature Session and the Ordinance has ceased to operate on 26.2.2009 i.e., at the
expiration of six weeks from the reassembly of the Karnataka Legislature.
As the matter was urgent, and both the Houses of Karnataka State Legislature were not
in Session, again the Universities of Agricultural Sciences Ordinance, 2009 (Karnataka
Ordinance 2 of 2009) was promulgated on 2.6.2009.
This bill seeks to replace the said Ordinance.
Hence, this Bill.”
[L.A. Bill No. 10 of 2009, File No. DPAL 27 Shasana 2009]
[Entry 14 of List II and entry 25 of list III of the Seventh Schedule to the Constitution
of India.]
II
Amending Act 38 of 2012.- It is considered necessary to amend the Universities of
Agricultural Sciences Act, 2009 (Karnataka Act 10 of 2010) and the Univers ity of
Horticultural Sciences Act, 2009 (Karnataka Act 11 of 2010) to provide for the establishment
of a separate University of Agricultural Sciences and Horticultural Sciences at Shimoga to
conduct study and research in the field of special crops in the M alnad Area, comprising of
Hassan, Chickmagalur, Shimoga, Udupi, Dakshina Kannada, Kodagu and Davanagere
districts.
Hence, the Bill.
[L.A. Bill No. 17 of 2012, File No.Samvyashae 19 Shasana 2012]
[Entry14 of List II and entry 25 of List III of the Seventh Schedule to the Constitution
of India.]
III
Amending Act 06 of 2014. - The Government of India have circulated a model Act
relating to universities of Agriculture Sciences in which there are only thirteen members in
the Board of Management.
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Presently in th e Universities of Agriculture Sciences Act, 2009(Karnataka Act 10 of
2010) the Board of Management Consist of twenty two members. Such large number of
members impedes smooth and quick decisions making.
Therefore it is considered necessary to reduce the n umber of members of the Board
of Management by amending section 12 of the Universities of Agriculture Sciences Act,
2009.
Hence, the Bill.
[L.A. Bill No.23 of 2014, File No. Samvyashae 55 Shasana 2013]
[Entry 14 of List II and entry 25 of list III of the Seventh Schedule to the Constitution
of India.]
IV
Amending Act 37 of 2014. - It is considered necessary to amend the Universities of
Agricultural Sciences Act, 2009 (Karnataka Act 10 of 2010) to make provision for initiation of
action against the Vice -Chancellor when they disobey the directions or disagree to
implement the directions of the Chancellor or the State Government and when they misuse
their power.
Hence the Bill.
[L.A. Bill No.48 of 2014, File No. Samvyashae 66 Shasana 2012]
[entry 14 of List II and 25 of List III of the Seventh Schedule to the Constitution of
India]
V
Amending Act 07 of 2022, - It is considered necessary to amend the Universities of
Agricultural Sciences Act, 2009 (Karnataka Act 10 of 2010) for the purpose of ,-
(1) New campus of the University of Agricultural and Horticultural Sciences,
Shivamogga has been setup in Iruvakki of Sagara Taluk of Shivamogga Dirstrict.
Keladi Shivappa Nayaka is considered as one o f the greatest king among Keladi
rulers. He gave importance to revenue, dry land forming and soil standard in
agricultural activity. Since the University of Agricultural and Horticultural Sciences
is established in this region, University has been named as "Keladi Shivappa
Nayaka Agricultural and Horticultural Sciences University" in the commemoration
of him.
(2) The word „shimoga‟ has been renamed as „Shivamogga‟ as per the Karnataka
Alteration of names of certain places Act, 2016 (Karnataka Act 04 of 2017).
Hence, the Bill.
[L.A. Bill No. 47 of 2021, File No. DPAL 49 Shasana 2021]
[entry 14 of List II and entry 25 of List III of the Seventh Schedule to the Constitution of
India]
[Published in Karnataka Gazette Extra-ordinary No. 58 in part-IVA dated: 19.01.2022]
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VI
Amendment Act 37 of 2025 :- It is considered necessary to amend the Universities
of Agricultural Sciences Act, 2009 (Karnataka Act 10 of 2010) to establish a separate
University of Agricultural Sciences at V.C. Farm, Mandya to conduct study, research and
extension in the field of crops grown in the districts of Mandya, Hassan, Mysuru,
Chamarajanagar and Kodagu by transferring the colleges, Research Institutes, Extension
Education Units, Laboratories, Libraries, Hostels etc., from the Un iversity of Agricultural
Sciences, Bangalore and Keladi Shivappa Nayaka Agricultural and Horticultural Sciences
University, Shivamogga.
Hence, the Bill.
[L.A. Bill No.19 of 2025, File No. SAMVYASHAE 19 SHASANA 2025]
[Entry 14 of List II and entry 25 of Li st III of the Seventh Schedule to the Constitution of
India.]
[Published in Karnataka Gazette Extra-ordinary No.241 in part-IVA dated:24.04.2025]
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KARNATAKA ACT NO 10 OF 2010
(First Published in the Karnataka Gazette Extra-ordinary on the third day of April, 2010)
THE UNIVERSITIES OF AGRICULTURAL SCIENCES ACT, 2009
(Received the assent of the Governor on the first day of April, 2010)
(As Amended by Karnataka Act 38 of 2012, 06 of 2014,37 of 2014, 07 of 2022
and 37 of 2025)
An Act to replace the present enactment relating to Universities of Agricultural
Sciences 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 Universities of Agric ultural Sciences
for providing development of Agriculture and allied Sciences in the State of Karnataka.
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 an d commencement.– (1) This Act may be called the Universities of
Agricultural Sciences Act, 2009.
(2) It shall be deemed to have come into force with effect from 22nd November 2008.
2. Definitions.- In this Act, unless the context otherwise requires,-
(1) “Academic Council” means the Academic Council of the University.
(2) „Affiliated college‟ means a college or a Institution within the University jurisdiction
and affiliated to the University in accordance with the statutes prescribed and providing
courses of study for admission to the examination for Degrees, Diplomas or other academic
distinctions of the University.
(3) “Agriculture” includes the basic and applied sciences namely:-
(a) Natural Resource Management ;
(b) Soil and Water Management;
(c) Crop Improvement including Production and protection ;
(d) Horticulture, Fruits, Vegetables, Floriculture, Spices, Medicinal and Aromatic
plants and Plantation Crops;
(e) Veterinary and Animal Sciences including poultry;
(f) Dairy Science and Technology;
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(g) Psiciculture and Fisheries Management;
(h) Forestry, Farm Forestry, Forest and Wild life Management, and Silviculture;
(i) Agricultural Engineering and Technology;
(j) Food Science and Technology;
(k) Agricultural Marketing and cooperation and Agri. Business management;
(l) Basic Sciences and Humanities related to Agriculture;
(m) Agricultural Biotechnology;
(n) Post-harvest Technology including processing;
(o) Land Use Planning and Management;
(p) Sericulture including Mulberry culture;
(q) Apiculture;
(r) Home Science;
(s) Agricultural Technology and Rural Development;
(t) Agricultural Economics;
(u) Any other subject related to agriculture Land Use Planning and management.
(4) Agricultural Research Station means, Zonal Agricultural Research Station, Main
Agricultural Research Station, Regional Agricultural Research Station, Agricultural Research
Station or any other research station of the University.
(5) “Authority” means any authority of the University as specified in section 11.
(6) “Board” means the Board of Management of the University.
(7) “Board of Studies” means academic affairs committee at faculty level.
(8) “College” means a constituent college of the University under its direct control and
management whether located at the Headquarters, campus or elsewhere.
(9) “Chancellor” means the Chancellor of the University.
(10) “Comptroller” means the Comptroller of the University.
(11) “Dean” means Head of the Constituent College/Post Graduate Studies of the
University.
(12) “Dean Student Welfare” means Dean of student welfare, c ounseling and student
placement.
(13) “Director” means the Director of Education, Director of Research and Director of
Extension.
(14) “Extension Council” means Extension Education Council of the University.
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(15) “Faculty” means Faculty in the University as specified in this Act and the Statutes.
(16) “Head of the Department” means Head of a Department of the University and
Constituent Colleges.
(17) “Hostel” means a place of residence for students of the University maintained or
recognized by the University either as a part of or separate from the University.
(18) “Officer” means officer of the University as specified in the Act or Statutes.
(19) “Prescribed” means Provision as set forth in the statutes of the University.
(20) “Registrar” means the Registrar of the University.
(21) “Regulations” means the regulations made under section 54.
(22) “Research Council” means Research Council of the University.
(23) “Statutes” means the Statutes of the University governing matters of policy,
procedure etc made under this Act.
(24) “Student” means a person admitted and enrolled in a constituent college and an
affiliated college of the University for pursuing a course of study for a degree, diploma or
other academic distinction duly instituted.
(25) “Teacher” means a person not below the rank of an Assistant Professor appointed or
recognized by the University for the purpose of imparting instructions or conducting and
guiding research and/or extension education programmes, and may include any other
person who may be declared by the Statutes to be a teacher.
(26) “Transfer of Technology (TOT) units means Krishi Vigyan Kendra (KVK) , Extension
Education Units (EEUs), Staff Training Units (STU), Agricultural Technology Information
Centre (ATIC), Bakery T raining Unit (BTU) and such other centers established by the
University.
(27) “University” means an Agricultural University 1[or Agricultural and Horticultural
Sciences University]1 established under section 3.
(28) “Vice-Chancellor” means the Vice-Chancellor of the University.
1. Inserted by Act 38 of 2012, w.e.f 21.09.2012 .
CHAPTER-II
THE UNIVERSITIES
3. Establishment and Incorporation of the Universities. - (1) The Universities
established under section 3 of the Karnataka Universities of Agricultural Sciences Act, 1963,
(Karnataka Act 22 of 1963) shall be deemed to have been established under this Act with
their territorial jurisdictions as hereinafter provided, namely:-
2[(a) The University of Agricultural Sciences, Bangalore having headquarter at
Bangalore with territorial jurisdiction extending over the districts of Kolar, Chikkballapura,
Bangalore (Rural), Bangalore (Urban), Ramanagara and Tumkur.
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(b) The University of Agricultural Sciences, Dharwad, having headquarter at
Dharwad with territorial jurisdiction extending over the districts of Bagalkote, Belgavi,
Dharwad, Vijayapura, Gadag, Haveri, and Uttara Kannada.
(c) The University of Agricultural Sciences, Raichur, having headquarter at Raichur
with territorial jurisdiction extending over the di stricts of Bidar, Kalaburagi, Yadgiri,
Koppa, Ballari, Vijayanagara and Raichur.
(d) The Keladi Shivappa Nayaka Agricultural and Horticultural Sciences University,
Shivamogga, having headquarter at Shivamogga with territorial jurisdiction extending
over th e districts of Shivamogga, Chikkamagaluru, Udupi, Dakshina Kannada,
Davanagere and Chitradurga.]2
1. Omitted by Act 38 of 2012, w.e.f 21.09.2012 .
2. Substituted by Act 37 of 2025, w.e.f 24.04.2025.
(2) Notwithstanding anything contained in sub -section (1) on the date of
commencement of this Act, there shall be established the University of Agricultural Sciences,
Raichur with the headquarters at Raichur with the territorial jurisdiction extending over the
districts of Gulbarga, Bidar, Raichur, B ellary, Koppal and the University established under
clause (b) of sub -section (1), shall cease to have territorial jurisdiction extending over such
area.
1[(2A) There shall be established a university called 2[Keladi Shivappa Nayaka
Agricultural and Horticultural Sciences University]2 with its head quarters at 2[Shivamogga]2,
having jurisdiction over the districts of Chitradurga, Chickamagalur, 2[Shivamogga]2, Udupi,
Dakshina Kannada, Kodagu and Davanagere and shall exercise such powers and shall be
responsible for discharge of all the functions of a university established under this Act.
(2B) Notwithstanding anything contained in the University of Horticultural Sciences Act,
2009, 2[Keladi Shivappa Nayaka Agricultural and Horticultural Sciences Universit y]2,
2[Shivamogga]2 shall exercise all the powers and shall be responsible for discharge of all
functions of a university established under the said Act within its jurisdiction over the districts
specified in sub-section (2A).]1
3[(2C) Notwithstanding anything contained in sub -sections (1), (2A) and (2B) there shall
be established a University called the University of Agricultural Sciences with its
headquarters at V.C. Farm, Mandya, with territorial jurisdiction extending over the districts of
Mandya, Hassan, Mysuru, Chamarajanagara and Kodagu and shall exercise such powers
and shall be responsible for discharge of all the functions of a university established under
this Act.]3
1.Inserted by Act 38 of 2012, w.e.f 21.09 .2012 .
2. Substituted by Act 07 of 2022 w.e.f. 19.01.2022.
3. Inserted by Act 37 of 2025, w.e.f 24.04.2025.
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(3) The Chancellor, Pro -Chancellor, Vice -Chancellor, Board of Management and
Academic Council, and other authoriti es and officers of each University shall constitute a
body Corporate to be called by the name of the University specified in sub-section (1).
(4) Each such University shall have perpetual succession and a common seal and
may sue and be sued by its name.
(5) The University shall be competent to acquire and hold both movable and
immovable property and to borrow money from the Central Government, State Government
or any other approved sources and to enter into any contract and to do all other things
necessary for the purpose of this Act.
(6) The University shall not lease, sell or otherwise transfer any immovable property
which may have become vested in it or been acquired by it without, obtaining prior approval
of the Government.
(7) In all suits and other le gal proceedings by or against the University, the pleading
shall be signed and verified by the Registrar and all processes in such suits and proceedings
shall be issued to and served on, the Registrar of the University.
4. Jurisdiction. - 1[(1) Each Univer sity shall be responsible for the maintenance of
Agriculture, Animal Husbandry, Fishery, Sericulture, Forestry, other agriculture related
subjects and Training or Educational Centers; Research and experimental Stations, and for
the programme of training of field extension workers and for the establishment, development
and operation of such centers as may be required in various parts within its territorial
jurisdiction.]1
(2) All colleges, research and experimental stations, KVKs and Extension Education
and other Training centres under the management of the University or other institutions,
which are under the jurisdiction and authority of each University, shall be constituent units of
that University and under the management and control of the University. No unit shall be
recognized as affiliated unit unless other wise recognized as affiliated college by the
University.
(3) Each University may have collaboration of academic programmes and for
research projects having multi -disciplinary approach and academ ic programmes with other
Universities or reputed institutes in India and abroad.
(4) The University may assume responsibility for establishment, development and
operation of its constituent bodies in the territorial jurisdiction and abroad as may be
required.
1. Substituted by Act 37 of 2025, w.e.f 24.04.2025.
5. Objectives of the University. - Each University shall be deemed to have been
established and incorporated for the following purposes, namely:-
(a) Making provision for impar ting education towards development of quality
human resource in different branches of study specified in sub -section (3) of
section 2;
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(b) Furthering the advancement of learning and conducting of research, particularly
in agriculture and other allied sciences;
(c) Undertaking the extension education of such science and technologies,
specially for the rural people of the State;
(d) Such other purposes as the State Government may by notification in the official
Gazette specify from time to time; and
(e) Promoting partnership and linkages with national and international educational,
Industries, research and other institutions.
6. Admission to the University. - (1) The University shall, subject to the provisions
of this Act and the Statutes, be open to all persons:
Provided that nothing in this section shall require the University to admit to any
course of study any person who does not meet the prescribed academic standards, for
admission or to retain on the rolls of the University or persons whose academic records a re
below the minimum standard required for the award of a degree or whose personal conduct
is such as to be inimical to the purpose of the University or to the appropriate rights and
privileges of other students and staff:
Provided further that nothing in this section shall be deemed to require the University
to admit to any course of study a larger number of students that can be accommodated in
the available faculties of the University or of any particular college or Department as
determined by the Academic Council.
(2) Subject to the provision to sub -section (1), the State Government may direct that
the University shall reserve in colleges seats for women, the persons belonging to the
Scheduled Castes and the Scheduled Tribes, agriculturists or the childr en of agriculturists
and candidates from other states , foreign students who possess the minimum qualification
prescribed in this behalf and who pass such practical tests in agriculture as the Government
may by order specify, children and wards of freedom fighters, defence personnel and ex -
serviceman and such socially and educationally backward classes of citizens as may be
declared by the Government in this behalf and where such direction has been given, the
University shall make reservation accordingly.
Explanation: For the purpose of this sub-section:
(1) „Agriculturists‟ means a person who as owner holds land and whose main source
of income is from personal cultivation of land and includes any person whose principal
means of livelihood is from manual labour on agricultural lands;
(2) „Freedom fighter‟ means a person of the category declared by the Government
from time to time as such.
7. Powers and functions of the University. - The University shall have the
following powers and functions, namely:-
(1) to provide for undergraduates and postgraduate instructions in agriculture and
other allied branches of learning as the University may deem fit;
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(2) to provide for conducting research in agriculture and allied branches of
learning;
(3) to provide for dissemination of the findings of research and technical
information through extension education programme;
(4) to institute course of study and hold examinations for and confer degrees,
diplomas and other academic distinctions on, persons who have pursued a
prescribed course of study or research or both in the University or including
part time courses and/or research carried out in any other University or
recognized institutions for this purpose;
(5) to confer honorary degrees and other distinctions as may be prescribed;
(6) to provide training for farmers, field workers, rural youths and other persons
not enrolled as regular students of the University;
(7) to collaborate with other universities and institutions in such manner and for
such purposes as the university my determine, subje ct to the limitations set
forth in section 4;
(8) to establish and maintain colleges and other institutions relating to agriculture,
Home Science, Agricultural Engineering Forestry and allied Sciences;
(9) to establish and maintain laboratories, libraries, resea rch stations and
institutions and museums for teaching, research and extension education;
(10) to create teaching, research and extension education posts and to appoint
persons to such posts;
(11) to create administrative and other posts and to appoint persons to such
posts;
(12) to institute and award fellowship, scholarships, stipends and prizes in
accordance with the Statutes;
(13) to institute and maintain residential accommodations for students and staff of
the University;
(14) to fix, demand and receive such fees and other charges as may be
prescribed;
(15) to supervise and control the residence conduct and discipline of the students
of the University, and to make arrangements for promoting their health and
welfare;
(16) to accept donations from foreign countries and from within the country:
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 prior approval of
the Government.
(17) to allow the university to admit to its privileges institutions functioning outside
India;
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(18) to grant affiliation to private agricultural institutions to conduct instruction in
Agriculture and allied sciences as decided under various statutes;
(19) to do all such acts and things whether incidental to the powers aforesaid or
not as may be required in order to furtherance the objects of the university;
1[(20) To start or introduce new subjects or courses related to agriculture and allied
subject such as artificial intelligence in agriculture, Climate Smart Agricul ture,
international agricultural marketing, value addition, entrepreneurship and Agri-
Startup etc.,.]1
1. Inserted by Act 37 of 2025, w.e.f 24.04.2025.
8. Inspection and Control. - (1) The Chancellor shall, if so request ed by the
Government or may, suo moto cause an inspection to be made by such person or persons
as he may direct, of the University, its Buildings, Laboratories, Libraries, Museums, Hostels,
Workshops and Equipment and any institution maintained, administer ed, recognized or
approved by the University and also of the examinations, teaching and other work conducted
or done by the University, and to cause an inspection or an inquiry to be made in like
manner in respect of any matter connected with the University.
(2) The person or persons directed to make an inspection or inquiry under sub -
section (1) shall have access for that purpose to the concerned institutions and premises
and to such accounts or other records as may be necessary.
(3) Such person or persons shall submit a report of the inspection or inquiry to the
Chancellor and shall forward a copy thereof to the Government.
(4) on receipt of the report the Chancellor may record his findings thereon and the
same shall be sent to the state Government for taking further action as may be necessary or
as directed by him.
(5) The State Government shall direct the Vice -Chancellor to initiate such action as
has been directed by the Chancellor and the Government with respect to findings in the
report of the enquiry and fix a time limit for such action.
(6) The Vice -Chancellor shall, within the time limit so fixed, report to the State
Government the action, which has been taken or is proposed to be taken on the directions of
the Government.
(7) The Government m ay, where action has not been taken by the University to its
satisfaction within the time limit fixed and after considering any explanation furnished or
representation made by the University, issue such directions as the Government may think
fit and the University shall comply with such directions.
(8) Notwithstanding anything contained in the preceding sub -sections, if at any time
the Chancellor is of the opinion that the affairs of the University are not managed in
furtherance of the objects of the University or in accordance with the provisions of this Act or
the statutes or regulations or the special measures desirable to maintain the standards of
teaching, examinations, research, or extension he may bring to the notice of the University,
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any matter in regard to which he desires an explanation and may call upon the University to
offer such explanation within such time as may be specified by the Chancellor. If the
University fails to offer any explanation within the time so specified or offers an explana tion
which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such
instructions as appear to him to be necessary and desirable in the circumstances of the case
and may exercise such powers as are necessary for giving effect to those instructions.
(9) The University shall furnish such information relating to the administration of the
University as the Chancellor may require.
(10) The State Government may, by order published in the official Gazette, annual
any order, notifications, 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 bef ore making any such order, the State Government shall call upon
the University to show cause why such an order shall not be made and if any cause is
shown within a reasonable time, shall consider the same.
9. Transfer of certain colleges and institutions t o the University of Agricultural
Sciences, Raichur.- On and from the date of commencement of this Act,-
(a) all colleges, attached hostels, other buildings together with the articles of
furniture, libraries, books, laboratories, stores, instruments, appa ratus, appliances and
equipment and all other property both moveable and immoveable, research and other
institutions owned and managed by the University referred to in clause (b) of sub-section (1)
of section 3, prior to the commencement of this Act, situ ated within the territorial jurisdiction
of the University of Agricultural Sciences, Raichur shall along with all the properties, assets,
liabilities and obligations stand transferred to and vest in the University of Agricultural
Sciences, Raichur:
Provided that the State Government may grant to the University of Agricultural
Sciences, Raichur such additional development grant as it may deem fit for developing a
campus at Raichur.
(b) (i) any student who was studying for any examination of the Universi ty referred to
in clause (b) of sub -section (1) of section 3, prior to the commencement of this Act, in the
colleges transferred to the University of Agricultural Sciences, Raichur shall be permitted to
complete his course in the University of Agricultura l Sciences, Raichur which shall make
arrangements for holding for such students examinations for such period as may be
prescribed in accordance with the curricula of that University;
(ii) if the University referred to in clause (b) of sub -section (1) of section 3, has prior
to the commencement of this Act, held any examination the result of which have not been
declared though the course requirements are conferred or issued or the results of any such
examination have not been declared though the course requirements are completed then the
University of Agricultural Sciences, Dharwad may declare the results and confer the degree.
(c) every teacher and other employee of the University referred to in clause (b) of
sub-section (1) of section 3 and serving in or attached to any of the institutions situated
16
within the territorial jurisdiction of the University of Agricultural Sciences, Raichur before the
date of commencement of this Act, shall as from such date stand transferred to the
appropriate cadre or category of posts in the University of Agricultural Sciences, Raichur:
Provided that any teacher or other employee so transferred may within ninety days or
within such further period not exceeding six months as the State Government may by order
direct, from the date of commencement of this Act apply to the State Government for
transfer to the University of Agricultural Sciences, Dharwad and the decision of the State
Government thereon shall be final;
(d) any teacher or other employee of the University of A gricultural Sciences,
Dharwad who desires to get transferred to the University of Agricultural Sciences, Raichur
may within ninety days or within such further period not exceeding six months as the State
Government may by order direct, from the date of c ommencement of this Act apply to the
State Government for transfer to the University of Agricultural Sciences, Raichur and the
decision of the State Government thereon shall be final;
(e) the State Government may in consultation with the Vice -Chancellors of the
University of Agricultural Sciences, Dharwad and the University of Agricultural Sciences,
Raichur determine the excess teaching and other employees, if any, in these Universities
and transfer the staff so in excess to University of Agricultural Sc iences, Dharwad or the
University of Agricultural Sciences, Raichur as the case may after following such principles
and procedure as it may consider appropriate.
1[9A. Transfer of certain colleges and Institution to the University of
Agricultural Science s, Mandya.- On and from the date of commencement of the
Universities of Agricultural Sciences (Amendment) Act, 2025,-
(1) all Colleges, Research Stations Extension Education Units, other Institutes,
attached hostels, other buildings owned and managed by t he University of Agricultural
Sciences, Bangalore and Keladi Shivappa Nayaka Agricultural and Horticultural Sciences
University, Shivamogga together with the articles of furniture, libraries, books, laboratories,
stores, instruments, apparatus, appliances and equipment and all other properties both
movable and immovable, situated within the districts of Mysuru, Mandya, Chamarajanagar,
Hasan and Kodagu shall, along with all properties, Man Power, assets and liabilities and
obligations stand, are deemed to be transferred as such to and vest with the University of
Agricultural Sciences, Mandya:
Provided that, the State Government may grant to the University of Agricultural
Sciences, Mandya;
(2) Any student who was studying for any examination of the University of Agricultural
Sciences, Bangalore and Keladi Shivappa Nayaka Agricultural and Horticultural Sciences
University, Shivamogga prior to the date of commencement of the Universities of Agricultural
Sciences (Amendment) Act, 2025 in the colleges transferred to the University of Agricultural
Sciences, Mandya shall be permitted to complete his or her course in the University of
Agricultural Sciences, Mandya, which shall make arrangements for holding for such students
17
examinations for such period as may be pres cribed in accordance with the curricula of that
University;
(3) If the University of Agricultural Sciences, Bangalore and Keladi Shivappa Nayaka
Agricultural and Horticultural Sciences University, Shivamogga has prior to the
commencement of this Act, held any examination, the result of which have not been
declared, though the course requirements are conferred or issued or the results of any such
examination have not been declared though the course requirements are completed, then
the University of Agricult ural Sciences, Bangalore and Keladi Shivappa Nayaka Agricultural
and Horticultural Sciences University, Shivamogga may declare the results and confer the
degree;
(4) Every teacher and other employees of the University of Agricultural Sciences,
Bangalore and Keladi Shivappa Nayaka Agricultural and Horticultural Sciences University,
Shivamogga serving in or attached to any of the institutions situated within the territorial
jurisdiction of the University of Agricultural Sciences, Mandya before the date of
commencement of this Act, shall as from such date stand transferred to the appropriate
cadre or category of posts in the University of Agricultural Sciences, Mandya:
provided that any teacher or other employee so transferred may within ninety days or
within such further period not exceeding six months as the State Government may by order
direct, from the date of commencement of this Act apply to the State Government for transfer
to the University of Agricultural Sciences, Bangalore and Keladi Shivappa Nayaka
Agricultural and Horticultural Sciences University, Shivamogga and the decision of the Vice
Chancellor and State Government thereon shall be final;
(5) Any teacher or other employees of the University of Agricultural Sciences,
Bangalore and Keladi Shivapp a Nayaka Agricultural and Horticultural Sciences University,
Shivamogga who desires to get transferred to the University of Agricultural Sciences,
Mandya may within ninety days or within such further period not exceeding six months as
the State Government may be order direct, from the date of commencement of this Act apply
to the State Government for transfer to the University of Agricultural Sciences, Mandya and
the decision of the Vice Chancellor and State Government thereon shall be final; and
(6) The State Government may in consultation with the Vice -Chancellor of the
University of Agricultural Sciences, Bangalore and Keladi Shivappa Nayaka Agricultural and
Horticultural Sciences University, Shivamogga and the University of Agricultural Sciences ,
Mandya determine the excess teaching and other employees, if any, in these Universities
and transfer the staff so in excess to the University of Agricultural Sciences, Bangalore and
Keladi Shivappa Nayaka Agricultural and Horticultural Sciences Universit y, Shivamogga or
the University of Agricultural Sciences, Mandya as the case may after following such
principles and procedure as it may consider appropriate.]1
1. Inserted by Act 37 of 2025, w.e.f 24.04.2025.
18
10. Power to issue directions. - The Chancellor may either suo moto or on the
recommendation of the State Government issue such directions as may be necessary or
expedient in the interest of both administration and academic functioning of the University
and in particular to ensure peace and tranquility and to protect the property and finances.
CHAPTER-III
AUTHORITIES OF THE UNIVERSITY
11. Authorities of the University. - The following shall be the authorities of the
University, namely:
(1) Board of Management;
(2) Academic Council;
(3) Research Council;
(4) Extension Education Council;
(5) Faculties including post graduate studies and their Board of Studies;
(6) Such other Bodies of University as may be declared by the Statutes to be
authorities of the University.
12. The Board of Management and its Constitution.- (1) The Chancellor shall, as
soon as may constitute the Board of Management.
1[(2) The Board of Management shall consist of the following:-
(i) The Vice-Chancellor of the University - Chairman
(ii) The Principal Secretary or Secretary to Government, Agriculture
Department or their nominee not below the rank of Joint
Secretary
- Member
(iii) The Principal Secretary or Secretary to Government, Finance
Department or their nominee not below the rank of Deputy
Secretary
- Member
(iv) The Principal S ecretary or Secretary to Government,
Horticulture Department or their nominee not below the rank of
Joint Secretary
- Member
(v) Three progressive farmers from the jurisdiction of the university
of whom one person shall belong to the Scheduled Caste or the
Scheduled Tribes to be nominated by the State Government
- Member
19
(vi) Three members of the Karnataka State Legislative Assembly
nominated by the Speaker and one member of the Karnataka
State Legislative Council nominated by the Chairman to each of
the Universitie s of Bangalore, Dharawad, Raichur and to
2[Keladi Shivappa Nayaka Agricultural and Horticultural
Sciences University] 2 at 2[Shivamogga]2 3[and University of
Agricultural Sciences, Mandya]3 on rotation basis
- Member
(vii) One eminent educationist or expert in Agriculture sector to be
nominated by the Chancellor
- Member
(viii) One agro-industrialist or woman social worker to be nominated
by the Chancellor
- Member
(ix) One representative from the Indian Council of Agriculture
Research to be nominated by the Director General
- Member
(x) One Dean to be nominated by the Vice -Chancellor, by rotation
for a term of two years
- Member
(xi) Registrar of the University - Member
Secretary]1
1. substituted by Section 2 of Act 06 of 2014 w.e.f 04.01.2014.
2. Substituted by Act 07 of 2022 w.e.f. 19.01.2022.
3. Inserted by Act 37 of 2025, w.e.f . 24.04.2025.
(3) The term of office of the members of the Board, other than Ex -officio
members, shall, subject to the pleasure of the Government or the Chancellor, as t he case
may be, for three years and they shall not be eligible for re -nomination to any of the
authorities of the University.
(4) When vacancy occurs in the office of any member by the reason of death,
resignation, removal or any cause other than the expiry of term, the vacancy shall be filled in
accordance with the provisions of this Act and the person who fills such vacancy, shall hold
the said office for the remaining period for whose place he is nominated.
(5) One third of the members of the Board shal l form quorum at a meeting of the
Board:
Provided that if a meting of the Board is adjourned for want of quorum, no quorum shall
be necessary for the adjourned meeting called for transaction of the same business.
20
(6) The members of the Board othe r than the officers of the University shall not be
entitled to any remuneration for the performance of their functions under this Act except such
daily and traveling allowances as may be prescribed.
(7) The Board may for the purpose of consultation invite any person having
experience or special knowledge in any subject under consideration to attend its meeting.
Such person may speak or otherwise take part in the proceedings of such meetiExcerpt shown. Open the full act in Lexace.