LexThe UNIVERSITY OF HORTICULTURAL SCIENCES ACT, 2009
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO 11 OF 2010
THE UNIVERSITY OF HORTICULTURAL 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 UNIVERSITY
3. Establishment and incorporation of the University
4. Territorial jurisdiction and constituent bodies
5. Objectives of the University
6. Admission to the University
7. Powers and Functions of the University
8. Transfer of certain Colleges, Institutions and employees of the University
9. Inspection and control
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 Council
20. Board of Studies, composition and functions
21. Constitution of Committees
22. Provision in relation to Vacancy in the Membership of Authorities
23. Validity and protection of acts
CHAPTER - IV
OFFICERS OF THE UNIVERSITY
24. Officers of the University
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25. The Chancellor
26. The Pro-Chancellor
27. The Vice-Chancellor
28. The Special Officer
29. Powers and Duties of the Vice-Chancellor
30. General terms and Conditions 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. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to establish a Horticultural University at Bagalkot. To give effect to
this, provisions are made to provide for,-
(i) the establishment of an University to impart for instructions, training and research in
Horticulture and allied Sciences and to confer degrees, diplomas, certificates and other
academic distinctions in Horticulture and allied Sciences;
(ii) the transfer of certain colleges, research institutions, Krishi Vignan Kendras and other
institutions presently under the jurisdiction of University of Agricultural Sciences specified
in the Schedule and the employees thereof to the University;
(iii) the appointment of Vice-chancellor and other officers of the University;
(iv) the composition of the Board of management, Academic Council, Research Council,
Finance Committee, Board of studies and other bodies of a University and their powers
and functions;
(v) the affiliation of colleges and recognition of institutions situated within the jurisdiction of
the University;
(vi) the appointment of University Review Commission;
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Both the houses of Karnataka State Legislature were not in Session and the matter was urgent,
the University of Horticultural Sciences Ordinance, 2008 (Karnataka Ordinance 2 of 2008) was
promulgated on 22.11.2009.
The University of Horticultural Science Bill, 2009 (L.A. Bill No. 12 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 26.02.2009 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, the University of Horticultural Sciences Ordinance, 2009 (Karnataka Ordinance 3 of 2009)
was promulgated on 2.6.2009.
This Bill seeks to replace the said Ordinance.
Hence this Bill.
[L.A. Bill No. 12 of 2009, File No. DPAL 26 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 University 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 Malnad 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 24 of 2015.- It is considered necessary to amend the University of Horticultural
Sciences Act, 2009 (Karnataka Act 11 of 2010) to provide for transfer of one hundred and twenty five
acres of land of G.K.V.K. to the university of Horticultural Sciences, Bagalkot.
Hence, the Bill.
[L.A. Bill No. 04 of 2015, File No. Samvyashae 48 Shasana 2014]
[entry 14 of List II and entry 25 of List III of the Seventh Schedule to the Constitution of India.]
---
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KARNATAKA ACT NO 11 OF 2010
(First Published in the Karnataka Gazette Extra-ordinary on the third day of April, 2010)
THE UNIVERSITY OF HORTICULTURAL SCIENCES ACT, 2009
(Received the assent of the Governor on the first day of April, 2010)
(As Amended by Karnataka Act 38 of 2012 and 24 of 2015)
An Act to provide for establishment of a University for Horticultu re in the State of Karnataka
and matters connected therewith;
Whereas it is expedient to provide for the establishment of a separate University for Horticulture
in the State of Karnataka and to provide for matters connected therewith or incidental thereto .
Be it enacted by the Karnataka State Legislature in the Fifty -ninth Year of the Republic of India
as follows: -
CHAPTER - I
PRELIMINARY
1. Short title and commencement –(1) This Act may be called the University of Horticultural
Sciences Act, 2009.
(2) It shall be deemed to have come into force with effect from 22nd day of 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” mea ns a college or an 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 distincti ons of the
University;
(3) “Authority” means any Authority of the University specified in section 11;
(4) “Board” means the Board of Management of the University;
(5) “Board of Studies” means academic affairs committee at faculty level;
(6) “ Campus” means a premises which includes college, Hostels, staff residences, farm land
and other assets associated with teaching, research and extension activity relating to horticulture;
(7) “College” means a constituent college of the University under it s direct control and
management whether located at the Headquarters, campus or elsewhere;
(8) “Chancellor” means the Chancellor of the University;
(9) “Comptroller” means the Comptroller of the University;
(10) “Dean” means Head of the Constituent College or Post Graduate Studies of the University;
(11) “Dean-Student Welfare” means Dean of student welfare, counseling and student placement;
(12) “Director” includes the Director of Education, Director of Research and Director of
Extension;
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(13) “Distance Education” means a field of education that aims to deliver education to students
who are physically off site rather than attending courses in person, teachers and students may
communicate at times of their own choosing by exchanging printed/electronic/other t echnology media;
(14) “Extension Education Council” means Extension Education Council of the University;
(15) "Extension Education" means the educational activities concerned with the training of
farmers, home makers, entrepreneurs and other groups concerned with horticulture and allied
sciences and various phases of scientific technology related to horticultural production and marketing
and includes demonstration to carry forward the new technology and innovation to farms and farm
homes through the departments of University, Vignan Kendras and its affiliated colleges;
(16) “Faculty” means Faculty in the University, as specified in the Act and the statutes;
(17) “Government” means the Government of Karnataka;
(18) “Head of the Department” means Head of a Department of the University and Constituent
Colleges;
(19) “Horticulture” includes the basic and applied sciences of,-
(a) All aspects of Horticultural crops such as vegetables, fruits, flowers, spices, plantation
crops, medicinal and aromatic crops etc.,
(b) Agricultural crops;
(c) Natural Resource Management;
(d) Soil and Water Management;
(e) Crop improvement including Production and protection;
(f) Irrigation and weed Management;
(g) Production of Seed and Plant Material;
(h) Land use planning and Management;
(i) Land scaping;
(j) Horti-silviculture, Farm-Forestry and Forest and Wild life Management;
(k) Economics;
(l) Marketing, Co-operation and Business Management;
(m) Food Science and Technology;
(n) Post harvest Management including processing;
(o) Bio-Technology;
(p) Mushroom Culture;
(q) Engineering;
(r) Veterinary and Animal Sciences including poultry;
(s) Dairy Science and Technology;
(t) Psiciculture and Fisheries Management;
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(u) Rural Development;
(v) Basic Sciences and Humanities;
(w) Apiculture ;
(x) Any other subject related to Horticulture as suggested by the Government/ICAR.
(20) “Horticultural Research Station” means Zonal Horticultural Research Station, Main
Horticultural Research Station, Regional Horticultural Research Station, Horticultural Research
Station or any other research station of the University;
(21) “Hostel” m eans 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;
(22) “Officer” means officer of the University as specified in the Act or Statutes;
(23) “Public Priva te Partnership” means joint venture between university and public/private
Organizations for the development and promotion of Horticulture;
(24) “Research” means the development of technologies;
(25) “Revolving Fund” means the budget allotted to the indi viduals/institutions for developing
technologies, seed and planting material and to revolve the money for the further development;
(26) “Prescribed” means prescribed by the statutes of the University;
(27) “Registrar” means the Registrar of the University;
(28) “Regulations” means the regulations made under section 54;
(29) “Research Council” means Research Council of the University;
(30) “Schedule” means Schedule appended to this Act.
(31) “Statutes” means the Statutes of the University covering govern ing matters of policy,
procedure etc made under this Act;
(32) “Student” means a person admitted and enrolled in a constituent college or an affiliated
college of the University for pursuing a course of study for a degree, diploma or other academic
distinction duly instituted;
(33) “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;
(34) “Transfer of Technology (TOT) units” means Vigyan Kendra, Extension Education Units
(EEUs), Staff Training Units (STU), Horticultural Technology Information Centre (HTIC), Bakery
Training Unit (BTU), Post Harvest Technology Institute (PHTI) and such other centers established by
the University;
(35) “Unit” means college /Research station/extension education units/ Thotagarike Vigynana
Kendras and other institutes concerned with Horticulture;
(36) “University” means University of Horticultural Sciences established under section 3;
(37) “University area”means the area under the jurisdiction of the University;
(38) “Vice-Chancellor” means the Vice-Chancellor of the University;
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(39) “Vignana Kendras” means Thotagarike Vignana Kendra (TVK), Krishi Vignana Kendra (KVK).
CHAPTER - II
THE UNIVERSITY
3. Establishment and incorporation of the University. - (1) As soon as from the date of
commencement of this Act there shall b e an University established in the State by the name “
University of Horticultural Sciences.”
(2) The University shall be a corporate body having perpetual succession and a common seal
and shall sue and be sued by its name.
(3) The University shall consist of a Chancellor, a Vice -Chancellor, Board of Management,
Academic Council, Research Council, Extension Education Council and other authorities and officers
and constituent bodies as set forth in this Act or as provided in the Statutes.
(4) The University shall be competent to acquire and hold property, both movable and
immovable, to lease, sell or otherwise transfer any movable or immovable property which may have
become vested or have been acquired by it for the purpose of the University with the prior a pproval of
the State Government and to borrow money from the Central Government, State Government or any
other approved sources and do all other things necessary for the purpose of this Act.
(5) In all suits and other legal proceedings by or against the Un iversity, the pleading shall be
signed and verified and all processes in such suits and proceedings shall be issued to and served on
the Registrar.
(6) The Headquarters of the University shall be at Bagalkot.
4. Territorial jurisdiction and constituent bodie s.- (1) With respect to teaching at the
University or college level, research and extension education programmes in the field of horticulture,
defined in this Act, the territorial jurisdiction and responsibility of this University shall
1[except
Shimoga, Chitradurga, Chickamagalur, Udupi, Dakshina Kannada, Kodagu and Davanagere Districts ]1
extend to the State of Karnataka.
(2) On and from the date of establishment of the University, no new college imparting education in
Horticulture shall be established except as a constituent or affiliated college of the University.
(3) All Horticulture Colleges, Horticultural Research Stations, Thotagarike Vignan Kendras and
other institutions coming under the jurisdiction and authority of the University shall come in as
constituent units of the University under the full management and control of the University officers and
authorities. No unit shall be recognized as an affiliated college unless otherwise recognized as affiliated
college by the University.
(4) The Unive rsity may assume responsibility for the establishment, development including
research, extension and operations of its constituent bodies in the territorial jurisdiction and abroad as
may be required
(5) University may have collaboration of academic programmes for research projects having
multi disciplinary approach with other Universities or reputed Universities in India and abroad.
1. Inserted by Act 38 of 2012 w.e.f. 21.09.2012.
5. Objectives of the University. - The University shall be deemed to have been established and
incorporated with the following objects, namely:-
(a) To make provision for imparting education towards development of quality human resource
in different branches of study as stated under clause (19) of section 2;
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(b) To further th e advancement of learning including distance education and conducting of
research, particularly in horticulture and other allied sciences;
(c) To undertake the extension education of such science and technologies, specially for the
rural people of the State;
(d) To promote partnership and linkages with national and international educational, Industries,
research institutes of Semi Government / Government / Private and others;
(e) Such other objects as the State Government may by not ification in the official Gazette specify
from time to time.
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 are below the minimum standard
required for the award of a degree or whose personal conduct is prejudicial to the interest of the
University or 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 se ction shall be deemed to require the University to
admit to any course of study a larger number of students than 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 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 children of agri culturists and candidates from other states , foreign students who
possess the minimum qualification prescribed in this behalf and who pass such practical tests in
agriculture or horticulture 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, -
(i) ‘Agriculturist’ 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 fro m
manual labour in agricultural lands; and
(ii) ‘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 undergraduate and postgraduate instructions in horticulture and other allied
branches of learning as the University may deem fit;
(2) to provide for conducting of research in horticulture and allied branches of learning;
(3) to provide for dissemination of the findings of research and technical information through
extension education programme;
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(4) to institute course of study and hold examinations and confer degrees, diplomas and other
academic distinctions on persons who have pursued a pr escribed course of study or
research or both in the University 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, village leaders 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 may determine, subject to the limitations set forth in section 4;
(8) to establish and maintain colleges and other institutions relating to horticulture and allied
Sciences;
(9) to establish and maintain laboratories, libraries, research 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 fellowships, 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 tha t 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 the institutions functioning outside India;
(18) to grant affiliation to private horticultural institutions to conduct instruction in horticulture
and allied sciences as decided under various statutes;
(19) to do all such acts and things whether incidental to the powers aforesaid or n ot as may be
required in furtherance of the objects of the university.
8. Transfer of certain Colleges, Institutions and employees of the University. - (1)
Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences Act, 1963
(Karnataka Act 22 of 1963), the colleges, research stations, All India Co -ordinated Research Projects on
horticultural crops and other institutions and also the farms of State Departments of Horticulture and
Agriculture specified in the schedule- I and the attached hostels and other buildings together with the
articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and
equipments, revolving funds and all other property both movable and immovable owned and managed
by t he University of Agricultural Sciences, Dharwad and the University of Agricultural Sciences,
Bangalore and the State Government prior to the specified date shall along with all the properties,
assets, liabilities and obligations stand transferred to, and vest in, the University.
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(2) Any student of a college or institution specified in sub -section (1), who was studying for
any final examination of the University of Agricultural Sciences, Bangalore or the University of
Agricultural Sciences, Dharwad, as th e case may be, prior to the specified date, shall be permitted to
complete his course, and the concerned University shall make arrangements for holding such students,
examinations.
(3) If the University of Agricultural Sciences, Bangalore and University of Agricultural
Sciences, Dharwad have prior to the specified date held any examination, the result of which has been
declared and degree relating thereto has not been conferred or issued or the results of any such
examination have not been declared thoug h the course requirements are completed, then the
University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad as
the case may be, declare the results and confer the degree.
(4) Every person employed by the Universi ty of Agricultural Sciences, Bangalore and the
University of Agricultural Sciences, Dharwad, and serving in any of the colleges, research stations or
institutions specified in sub -section (1) shall, as from the specified date, be transferred to the
University on the same conditions of service as were applicable to him before such transfer and
continue to be governed by the same conditions of service unless and until such conditions are altered
by the University;
(5) Every person of Horticulture faculty e mployed by University of Agricultural Sciences,
Bangalore or the University of Agricultural Sciences, Dharwad, and serving in any of the Colleges/
Research Stations / Institutions not specified in sub section (1) shall, as from the specified date be
transferred on option to the Horticulture University based on the availability of post on the same
conditions of service as were applicable to him before such transfer and continue to be governed by the
same conditions of service unless and until such conditions are altered by the University;
(6) Every person other than teacher employed by the University of Agricultural Sciences,
Bangalore and the University of Agricultural Sciences, Dharwad, serving in any of the Colleges,
Research Stations / Institution n ot specified in sub section (1) shall be transferred on option to the
Horticulture University based on the availability of posts on the same conditions of service as were
applicable to him before such transfer and continue to be governed by the same condi tions of service
unless and until such conditions are altered by the University;
(7) Any teacher of agriculture and allied sciences and every person other than teachers if he
wants to remain in the parent Universities shall be transferred only after th ree years from the new
University with the mutual consent of Vice -Chancellor of the Horticulture University and the parent
Universities:
Provided that no such person who is deputed from the State Government to University of
Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, shall be
transferred to the University, without the prior approval of the State Government:
Provided further that no person employed by the State Government but working in Colleges,
research stations or institutions mentioned in the Schedule shall be transferred to the University,
unless the State Government takes a decision on the status of his employment, and till then he/she
shall continue to be governed by the cadre and recruitment rules under which he was employed.
(8) The Post -Graduate Education in Horticulture will continue at GKVK Campus under the
University of Agricultural Sciences, Bangalore till a notification is issued in this behalf by the State
Government.
(9) The required faculty for the University out of the Horticulture Division from the University of
Agricultural Sciences of GKVK Campus shall be determined by the State Government.
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(10) The infra -structure of the Horticulture Division, 1[consisting of 125 acres] 1 of the GKVK
campus shall be transferred to the Horticulture University by a notification to be issued in this behalf
by the State Government.
1. Substituted by Act 24 of 2015 w.e.f. 23.05.2015.
9. Inspection and control .- (1) The Chancellor shall, if so requested by th e 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, administered, 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 enqui ry
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 may , 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 Univ ersity 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 Univer sity 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, 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 explanat ion 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, annul 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:
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Provided t hat before 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.
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 constituti on.- (1) The Chancellor shall, as soon as
may constitute the Board of Management.
(2) The Board of Management shall consist of the following:-
(i) The Vice-Chancellor who shall be the Chairperson;
(ii) The Principal Secretary / Secretary to Government of Karnatak a, Horticulture
Department or his nominee not below the rank of Deputy Secretary;
(iii) The Principal Secretary / Secretary to Government of Karnataka, Finance Department or
his nominee not below the rank of Deputy Secretary;
(iv) Two members of the Karnataka State L egislative Assembly to be nominated by the
Speaker and one Member of the Karnataka Legislative Council to be nominated by the
Chairman "
(v) Director of Horticulture, Government of Karnataka, Bangalore;
(vi) One eminent educationist (not below the rank of Professor) from the field of horticulture
to be nominated by the Chancellor;
(vii) Three progressive horticulture farmers from the jurisdiction of the University of which
one person belonging to the Scheduled Caste or the Scheduled Tribes
to be nominated
by the Government;
(viii) One agro -industrialist connected with processing of horticulture products to be
nominated by the Chancellor;
(ix) One outstanding woman social worker having background of rural advancement to be
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nominated by the Chancellor;
(x) One representative from the Indian Council of Agriculture Research to be nominated by
the Director General;
(xi) Director of Education of the University;
(xii) One Dean to be nominated by the Vice-Chancellor by rotation by term of two years;
(xiii) Registrar who shall be the Member Secretary.
(3) The term of the office of the members of the Board other than Ex -officio members shall subject
to the pleasure of the Government or the Chancellor as the case may be, for three years and they shall
not be eligible for re-nomination to any of the authorities of the University in any category.
(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 shall form a quorum at a meeting of the Board:
Provided that if a meeting 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.
(6) The members of the Board other 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 unde r consideration to attend its meeting. Such person may speak or
otherwise take part in the proceedings of such meeting but shall not be entitled to vote. Any person so
invited shall be entitled to such allowances for attending the meeting as may be prescribed.
(8) Ordinarily, the Board shall meet at least once in every three months on such dates as may be
fixed by the Vice -Chancellor. However, the Vice- Chancellor may whenever he thinks fit or shall, upon
the requisition in writing signed by not less than one half of the members of the Board, convene a
special meeting of the Board.
13. Powers and functions of the Board. - (1) Subject to the provisions of this Act and the Statutes,
the Board shall be the Chief Executive Body of the University and shall manage and supervise the
properties and activities of the University and shall be responsible for the conduct of all administrative
affairs of the University, not otherwise provided for in this Act.
(2) Without prejudice to the generality of the provis ions of sub-section (1) the Board shall exercise
and discharge the following powers and functions, namely:-
(i) to consider and approve the financial estimates and the budget of the University;
(ii) to hold and control the property and the funds of the University a nd issue any general
directive on behalf of the University;
(iii) with the prior approval of the Government, to accept or transfer any movable or
immovable property on behalf of the University;
(iv) to administer funds-placed at the disposal of the University for the purpose intended;
(v) to arrange for the investment and withdrawal of the funds of the University;
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(vi) to borrow money for capital investments with prior approval of the Government and
make suitable arrangements for its repayment;
(vii) to accept on behalf of the University trust, bequests and donations;
(viii) to consider and approve the recommendations of the Academic Council, Research
Council and Extension Education Council where required;
(ix) to direct the form and use of the common seal of the University;
(x) to appoint such com mittees and bodies as it may deem necessary and set down the
terms of reference thereof in accordance with the provisions of this Act and the
Statutes;
(xi) to consider and approve the establishment of a new Department, Centre, Research
Station or sub -station or abolition of anyone thereof or reconstitution of Department,
Research Station, sub -station or center on the recommendation of the Academic
Council;
(xii) to consider and approve establishment of a new college or faculty or amalgamation of
two or more colleges or faculties into a single college or faculty or closing down of
college or faculty or reconstitution of any of the existing faculties on the
recommendation of the Academic Council;
(xiii) to create teaching and non-teaching posts with approval of the State Government;
(xiv) to approve the recommendations for appointment of officers, teachers and other
employees of the University of the rank of Assistant Professor and above, in the
prescribed manner;
(xv) To consider and approve of any of the board item by circulation under emergency
situation.
14. Academic Council. - (1) The Academic Council shall consist of the following members
namely:-
(i) The Vice-Chancellor - Chairperson;
(ii) The Directors of Research and Extension Education;
(iii) Deans of constituent colleges;
(iv) Two University Heads of the Department nominated by the Vice -Chancellor on
rotational basis;
(v) One Teacher of professor rank to be nominated by the Vice- Chancellor on
rotational basis;
(vi) One eminent Horticultural Educationist from outside the University nominated
by the Vice-Chancellor;
(vii) Registrar;
(viii) Director of Horticulture or his nominee not below the rank of Joint Director,
Government of Karnataka, Bangalore;
(ix) One representative of affiliated college not below the rank of Professor
nominated by the Vice Chancellor;
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(x) The Director of Education - Member Secretary.
(2) The Academic Council shall co -opt, as members not more than two persons for such period
and in such manner as may be prescribed so as to secure adequate representation of different
sectors of Horticulture and allied fields.
(3) All Members of the Academic Council other than the ex -officio members shall hold office for a
term of two years.
(4) One third of the members of the Academic Council shall form quorum at a meeting of the
Academic Council:
Provided that if a meeting of the Academic Council is adjourned for want of quorum, no quorum
shall be necessary at the next meeting for transaction of the same business.
(5) Any member nominated to the Academic Council shall be liable to be remov ed from such
membership at any time by the Vice- Chancellor on the ground of misbehaviour, misconduct or
otherwise after holding an enquiry.
(6) Ordinarily the Academic Council shall meet at least once in every three months on such date
as may be fixed by the Vice -Chancellor. However, special meeting of the Academic Council may be
called by the Vice-Chancellor.
15. Powers and functions of the Academic Council.- (1) The Academic Council shall subject to
the provisions of this Act and the Statutes hav e power to make regulations for specifying all courses of
Study and determining curricula, and shall have general control on teaching and other educational
programmes within the University, and shall be responsible for the maintenance of standards thereof.
(2) The Academic Council shall have power to make regulations consistent with this Act and the
Statutes relating to all academic matters subject to its control and to amend or repeal such
regulations. Without prejudice to the generality of the provisio ns of sub -section (1), the Academic
Council shall exercise the following powers and function namely:-
(i) to advise the Board and Vice- Chancellor on all academic matters including the
control and management of libraries;
(ii) to make recommendations for the institu tion of Professorships, Associate
Professorships, Assistant Professorships and other posts including posts in
research and extension education and in regard to the duties thereof;
(iii) to make recommendations for the establishment/ amalgamation/abolition of
faculty, college, departments of teaching, research and extension education;
(iv) to make regulation regarding admission of students to the university and
determine the number of students to be admitted;
(v) to make regulations relating to courses of study leading to degrees, diplomas and
certificate courses;
(vi) to make regulations relating to the conduct of examinations and to maintain and
improve standard of education;
(vii) to make recommendations to the Board regarding conferment of honorary degree;
(viii) to make recommendations regarding the qualifications to be prescribed for
teachers and service personnel in the University;
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(ix) to consider and approve Memorandum of Understanding and Memorandum of
Agreement with educational, research, corporate and other institutions;
(x) to exercise such other powers and perform such other functions as may be
conferred or imposed on it under the provisions of this Act, by the Board or the
Vice-Chancellor.
16. Research Council.- There shall be a Research Council consisting of the following members
namely:-
(i) The Vice-Chancellor-Chairperson;
(ii) The Director of Horticulture,
(iii) The Director of Agricultural Marketing, or his nominee not below the rank of Joint
Director, Government of Karnataka;
(iv) The Director of Agriculture, or his nominee not below the rank of Joi nt Director,
Government of Karnataka;
(v) The Director of Watershed Management, or his nominee not below the rank of Joint
Director, Government of Karnataka;
(vi) The Chief Conservator of Forest, Research & Training, Government of Karnataka;
(vii) All the Directors of University;
(viii) All Deans;
(ix) All Associate Directors of Research and Associate Directors of Extension;
(x) Two progressive farmers having specialization in horticulture nominated by the Vice-
Chancellor to avail the benefit of their specialized knowledge and experience;
(xi) One Horticulture Scientist of eminence from outside the State Horticultural
Universities or from Indian Institute of Science or ICAR institutes nominated by the
Vice-Chancellor in respect of any meeting for availing the benefit of their specialized
knowledge;
(xii) One Agro-Industrialist nominated by the Vice- Chancellor in respect of any meeting for
availing the benefit of their specialized knowledge of subjects on the agenda of such
meeting;
(xiii) General Manager or Head, Safal Market Unit, Bangalore (Mother Dairy Food Process
Ltd);
(xiv) The Director, Indian Institute of Horticultural Research, Bangalore or his nominee;
(xv) The Director, Central Food Technology Research Institute, Mysore or his nominee;
(xvi) Managing Director, Karnataka State Agricultural Produce Processing a nd Export
Corporation Limited (KAPPEC) or his nominee, Bangalore;
(xvii) Managing Director, Horticulture Produce growers Co-operative Marketing Society;
(xviii) Registrar;
(xix) One Dean/Principal of affiliated college to be nominated by the Vice-Chancellor;
(xx) Director of Research – Member Secretary
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All Members of the Research Council other than the ex -officio members shall hold office for a
term of two years and shall not be eligible for re-nomination to any of the authorities of the University.
17. FunctiExcerpt shown. Open the full act in Lexace.