LexThe KARNATAKA VETERINARY, ANIMAL AND FISHERIES SCIENCES UNIVERSITY ACT, 2004
Karnataka · state statute
Open in Lexace · Ask the AI about this act1 THE KARNATAKA VETERINARY, ANIMAL AND FISHERIES SCIENCES UNIVERSITY ACT, 2004 Statement of Object and Reasons SECTIONS: 1. Short title and Commencement 2. Definitions CHAPTER –I PRELIMINARY CHAPTER –II THE UNIVERSITY 3. Establishment and incorporation of the University 4. Establishment of new colleges and recognitions of Institutions by the University 5. Objects of the University 6. Powers and Functions of the University 7. Admission to the University 8. Transfer of certain colleges, Institutions and employees to the University 9. Inspection and Control CHAPTER –III OFFICERS OF THE UNIVERSITY 10. Officers of the University 11. The Chancellor 12. The Pro-Chancellor 13. The Vice-Chancellor 14. Powers of the Vice- Chancellor 15. Arrangement of the work during vacancy in the office of the Vice-Chancellor 16. The comptroller 17. The Registrar 18. The Librarian 19. The Director of Instruction (Post Graduate Studies) 20. The Director of Research 21. The Director of Extension 22. The Dean 23. Heads of Divisions 24. Officers of the University not be accept any remuneration other than that provided for by Statutes 25. Other Offences 2 CHAPTER – IV AUTHORITIES OF THE UNIVERSITY 26. Authorities of the University 27. Constitution of the Board of Management 28. Powers and Duties of the Board 29. The Academic Council 30. Powers and Functions of the Academic council 31. Research Council 32. Functions of Research Council 33. Extension Education Council 34. Functions of the Extension Education Council 35. Finance Committee 36. Boards of Studies CHAPTER – V UNIVERSITY FUNDS 37. University Funds 38. Pension and Provident Fund 39. Other Funds 40. Government Grants 41. Power of the State Government to order Auditing 42. Financial Estimates 43. Accounts of Auditing CHAPTER – VI 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 examination 47. Permanent Affiliation 48. Withdrawal of Affiliation 49. Voluntary closure of college or course 50. Recognition of certain Institutions 51. Inspection of colleges 52. Statutes 53. Statutes how made 54. Regulations CHAPTER – VII MISCELLANEOUS 3 55. Vacating of office 56. Filling up of Casual Vacancies 57. Savings of Validity of Acts and Proceedings 58. Disputes as to constitution of University Authorities 59. Delegation of Powers 60. Appointment of University Review Commission 61. Provision for temporary appointment of certain officers of the University 62. Transitory provision relating to the University 63. Protection of Acts done in good faith 64. Continuance of the Statutes and Regulations 65. Removal of difficulties Schedule Summary of Amendments STATEMENT OF OBJECTS AND REASONS Act 9 of 2004.- In the Budget Speech for the year 2003-2004, it was proposed to establish at Bidar a Veterinary University for the State of Karnataka which would promote imparting education in different branches of Veterinary, Animal and Fisheries Sciences and other allied Sciences and further the advancement of learning and prosecution of research in veterinary Animal and Fisheries and other allied Sciences, besides undertaking extension of such specialized knowledge to the needy people. The Karnataka Veterinary, Animal and Fisheries Sciences University Bill, 2004, among other things provides for the following, namely:- (i) establishment of a University to provide for instructions, training and research in veterinary, animal and fishery sciences and to institute degrees, diplomas and other academic distinctions in veterinary, animal and fishery sciences; (ii) transfer of certain colleges, research institutions, veterinary hospitals and other institutions specified in the Schedule and the employee thereof to the University; (iii) appointment of Vice-Chancellor and other officers of the University; (iv) 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) affiliation of colleges and recognition of institutions situated within the jurisdiction of the University; (vi) appointment of University Review Commission Certain other consequential and incidental provision are also made. (L.A.Bill No.13 of 2004 vide File No. SAMVYASHAE 9 SHASANA 2004) 4 II Amending Act 35 of 2012. - It is considered necessary to amend the explanation provided to sub- section (3) of Section 7 by defining the term “Agriculturist” that only persons whose main source of income is from personal cultivation or animal husbandry or fisheries activities get the benefit of reservation for admission in the Karnataka Veterinary Animal Fishery Sciences University. Hence the Bill. [L.A. Bill No. 2 of 2012, File No.Samvyashae 51 Shasana 2011] [Entry 25 of List III of the Seventh Schedule to the Constitution of India.] III Amending Act 37 of 2015.- It is considered necessary to amend the Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004 to,- (i) empower the State Government to nominate other members to the Board of Management like Scientist, Progressive livestock farmer, Progressive fisherman and representative of the Industries; (ii) provide for giving importance to representatives of rural areas while nominating woman social worker and educationist to the Board of Management. (iii) to make provision for t he Director General, ICAR, New Delhi to nominate the right person as one of the Board of Members. (iv) empower the Vice -chancellor to nominate one Director and one Dean of any other University as the Members of the Board. Certain other consequential amendments are also made. Hence, the Bill. [L.A. Bill No.58 of 2014, File No. Samvyashae 28 Shasana 2014] [entry 25 of List III of the Seventh Schedule to the Constitution of India.] --- 5 KARNATAKA ACT NO. 9 OF 2004 (First published in the Karnataka Gazette Extra-ordinary on the twenty third day of February, 2004) THE KARNATAKA VETERINARY, ANIMAL AND FISHERIES SCIENCES UNIVERSITY ACT, 2004 (Received the assent of the Governor on the twenty first day of February 2004) (As amended by Karnataka Act 35 of 2012 and 37 of 2015) An Act to provide for establishment of a University for Veterinary, Animal and Fisheries Sciences in the State of Karnataka and matters connected therewith; Whereas it is expedient to provide for the establishment of a separate University for Veterinary, Animal and Fisheries Sciences in the State of Karnataka and to provide for matters connected therewith. Be it enacted by the Karnataka State Legislature in the fifty fifth year of the Republic of India as follows:- CHAPTER - I PRELIMINARY 1. Short title and commencement.- (1) This Act may be called the Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Definitions: In this Act, unless the context otherwise requires,- (a) "Academic Council" means the Academic Council established under section 29; (b) “Affiliated college" means a college or institution situated within the University area 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; (c) "Animal" includes livestock and all domesticated animals and wild animals, fish, ,birds, reptiles and all other animal life forms, except the human beings; (d) "Board" means the Board of Management of the University; (e) "College" means any college or institution established or maintained by, or, affiliated to, the University and providing courses of study and training or providing for prosecution of research or providing extension education. in Veterinary, Animal and Fishery sciences; (f) "Constituent College" means the Veterinary College, Bangalore, Veterinary College, Bidar, Dairy Science College, Bangalore, Fishery Science College at Mangalore and any other institution under the direct management of the University and includes such other college notified from time to time by the State Government. (g) "Dean" means the Head of the Constituent College of the University. (h) "Extension Education" means the educational activities concerned with the training of livestock farmers, house wives and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal production and marketing and includes demonstration to carry the new technology and innovation to livestock farms and farm homes through the departments of Animal husbandry, Fisheries and the like; (i) "Faculty" means a Faculty of the University; (j) “Fishery” means the art and science of understanding the biology, commercial exploitation and conservation of aquatic life as well as its surroundings including the constituents of the surroundings; 6 (k) "Hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act. (l) "Prescribed" means prescribed by the statutes or regulations made under this Act; (m) "Regulations" and "Statutes" means, respectively, the regulations and statutes made under this Act; (n) "Schedule" means the Schedule appended to this Act; (o) "Specified date" means a date specified for the purpose of any provision of this Act; (p) "University" means the Karnataka Veterinary, Animal and Fishery Sciences University established under section 3; (q) “University area” means the area under the jurisdiction of the University; (r) "Veterinary" means the art and science of Veterinary surgery and medicine and includes; (i) the diagnosis of diseases in, and injuries to, animals; (ii) the giving of advice based upon such diagnosis; (iii) the medical or surgical treatment of animals; and (iv) the measures taken for prevention and control of live stock diseases. CHAPTER - II THE UNIVERSITY 3. Establishment and incorporation of the University.- (1) For the development and advancement of learning and prosecution of research in veterinary, fisheries and animal sciences, there shall be established in the State from the specified date, a University by the name the Karnataka Veterinary, Animal and Fisheries Sciences University. (2) The University shall be a body corporate, shall have perpetual succession and a common seal and shall sue and be sued by the said name. (3) The headquarters of the University shall be located in Bidar district. The University shall have jurisdiction all over the State of Karnataka. It may with the prior approval of the State Government establish additional campuses at such other places within the State as it may deem fit and appropriate. (4) The University shall be competent to acquire and hold property both movable and immovable to lease, sell or otherwise transfer the property which may have become vested in, or being acquired by, it for the purpose of the University and to enter into contract and to do all other things necessary for purpose of this Act. (5) In all suits and other legal proceedings by or against the University the pleading shall be signed and verified by and all process in such suits and proceedings shall be issued to, and be served on, the Registrar. (6) The University shall not lease, sell or otherwise transfer any immovable property which may have been become vested in, or been acquired by, it without obtaining the prior approval of the State Government. 4. Establishment of new colleges and recognition of institutions by the University.- (1) On and from the date of establishment of the University, no new college imparting education in veterinary, animal and fishery sciences, shall be established except as a constituent or affiliated college of the University. (2) No institution affiliated to, or associated with, or maintained by, any other University, whether within or outside the State of Karnataka shall be recognized by the University for any purpose except with the prior approval of the State Government and the University concerned. 5. Objects of the University.- The University shall have the following objects, 7 namely:- (a) to make provision for imparting education in different branches of veterinary, animal and fishery sciences as the University may determine; (b) to further the advancement of learning and prosecution of research in veterinary, animal and fishery sciences and other allied sciences; (c) to undertake extension of such specialized knowledge to the needy people; and (d) such other object as the State Government may, by notification specify from time to time. 6. Powers and Functions of the University.- The University shall have the following powers and functions, namely: (a) to provide instructions, training and research in veterinary, animal and fishery sciences; (b) to make provision for dissemination of the findings of research and technical information through extension education; (c) to institute degrees, diplomas and other academic distinctions in veterinary, animal and fishery sciences; (d) to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who have –pursued a prescribed course of study; or carried out research in the university under the conditions prescribed by statutes; (e) to confer honorary degrees or other distinctions in the manner and under the conditions prescribed by the statutes; (f) to provide for lectures and instructions for field workers, livestock farmers and other persons not enrolled as regular students of the University and to grant certificates to them, if necessary; (g) to cooperate with other Universities, institutions, organizations and other authorities in such manner and for such purposes as it may determine; (h) to establish and maintain colleges and institutions relating to veterinary, animal and fishery sciences; (i) to affiliate colleges to the University under conditions prescribed and to withdraw affiliation from colleges: (j) to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education: (k) to institute, suspend or abolish Professorships, Associate Professorships, Assistant Professorships and other teaching posts in the University and to make suitable appointments thereto: (l) to create suspend or abolish administrative and other posts and to appoint persons to such posts; (m) to institute or abolish or suspend fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes and to undertake publication of works of merit and research pertaining to research in veterinary, animal and fishery sciences; (n) to establish and maintain hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom; (o) to establish and maintain residential accommodation for the employees of the University; (p) to fix, demand and receive such fees and other charges as may be prescribed; (q) to organize, regulate and control University Union: (r) to exercise such control over the students of the University as will secure their health, well being and discipline and to exercise through the affiliated colleges control for similar purposes over the students of the affiliated 8 colleges: (s) to manage and control all immovable properties transferred to the University for the purpose of this Act: (t) to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in any manner that the University may deem fit: Provided that, no donations from a foreign country, foreign foundation or from any other person in such country shall be accepted by the University without the approval of the State Government. (u) to accept both specific and non specific grants from funding institutions like Indian Council of Agricultural Research, Indian Council for Industrial Research or Indian Institute of Social sciences or any other authority recognized by the Government of India and the State Government. (v) to borrow money with or without security for such purposes as may be approved by the State Government from the Central Government, Indian Council of Agricultural Research or other incorporated bodies, subject to the provisions of this Act; (w) to maintain an employment Bureau; (x) to do all such acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the University. 7. Admission to the University.- (1) The University shall, subject to the provisions of this Act and statutes, be open to all persons or either sex and of whatever creed, caste or class. (2) Nothing contained in sub-section (1) shall require the University,- (a) to admit to any course of study any person who does not possess the prescribed academic qualification or standard; or (b) to retain on the roles of the University any student whose academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or (c) to admit any person or retain any student whose conduct is prejudicial to the interests of the University or the rights and privileges of other students and employees; or (d) to admit to any course of study students larger in number than those prescribed. (3) Subject to the provisions of sub-section (2), and any special or general order of the State Government, the University shall, reserve in colleges maintained or controlled by the University, seats for women, the Scheduled Castes and the Scheduled Tribes and other Backward Classes, Agriculturists or the Children of agriculturists, children and wards of freedom fighters, defence personnel and ex-servicemen. who possess the minimum qualifications prescribed in this behalf and who pass such practical tests in agriculture as the State government may by order specify. While making allocations the Government shall consider the mandatory provisions made by the Veterinary Council of India or such other bodies and explicitly indicate the same in its order reserving the seats in the constituent colleges. 1[Explanation.- For the purpose of sub -section (3) "Agriculturist" means a person who, as a owner or tenant 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 or animal husbandry or fisheries activities".]1 1. Substituted by Act 35 of 2012 w.e.f. 31.08.2012. 8. Transfer of certain Colleges, Institutions and employees to the University.- (1) Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences 9 Act, 1963, the colleges, research stations, veterinary hospitals and other institutions specified in the schedule, and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments and all other property both movable and immovable owned and managed by the University of Agricultural Sciences, Dharwad and 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. (2) Any student of a college or institution specified in sub-section (1), who was studying for any examination of the University of Agricultural Sciences, Bangalore and University of Agricultural Sciences, Dharwad, as the case may be, prior to the specified date, shall be permitted to complete his course in preparation therefor, and the University shall make arrangements for holding for such students, examinations, for such period as may be prescribed, in accordance with the cirricula of students of the University of Agricultural Sciences, Bangalore and the University of Agricultural Sciences, Dharwad, as the case may be. (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 though 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 University 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 with the consent of such person: 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 shall continue to be governed by the cadre and recruitment rules under which he was employed. (5) No member of the teaching staff or other employee working in the College or institutions specified in the Schedule be transferred unless he gives his consent in that behalf and if any teacher or any employee does not give his consent for such transfer, he shall, notwithstanding any contract or anything contained in any provision of law for the time being in force, be retired from service. He shall not be entitled for any damages or compensation in respect of such retirement, but shall be entitled to all retirement benefits for the period of service rendered by him till the date of retirement. 9. Inspection and Control.- (1) The Chancellor shall, if so requested by the State Government and may suo-motu 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, hospitals and equipments of 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. 10 (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 result of the inspection or inquiry to the Chancellor and shall forward a copy thereof to the State Government. (4) The State Government may address the Vice-Chancellor with reference to any matter referred to it in the report indicating its observations and the Vice-Chancellor shall communicate it to the Board for taking necessary action. (5) The Board shall communicate to the State Government through the Vice Chancellor such action, if any, as it has taken or proposes to take. (6) Where the Board does not within a reasonable time, take action to the satisfaction of the Sate Government, or fails to take any action the State Government may, require the Vice-Chancellor or issue such directions as are necessary and the Board shall be bound to comply with the same. (7) The Board shall furnish returns, statements, accounts or other particulars relating to the administration of the University as the State Government may, from time to time, require. (8) Not withstanding anything in the preceding sub-sections, the State Government, may, by order published in the Official Gazette, annul any proceedings of the University, which, in its opinion is not in conformity with this Act and the Statutes: Provided that before making any such order the State Government shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time, shall consider the same. (9) Every order passed under sub-section (8) shall, as soon as may be, be laid before both Houses of the State Legislature. CHAPTER - III OFFICERS OF THE UNIVERSITY 10. Officers of the University.- The following shall be the Officers of the University, namely:- (1) The Chancellor, (2) The Pro-Chancellor, (3) The Vice-Chancellor, (4) The Deans, (5) The Comptroller, (6) The Registrar, (7) The Librarian, (8) The Director of Instruction ( post graduate studies) (9) The Director of Research, (10) The Director of Extension, (11) The Heads of Divisions, (12) Such other officers in the service of the University as may be declared by the Statutes to be officers of the University. . 11. The Chancellor.- (1) The Governor of Karnataka shall, by virtue of his office, be the Chancellor of the University. (2) He shall be the Head of the University and shall, when present, preside at any Convocation of the University. (3) No honorary degree shall be conferred by the University upon any person without 11 the approval of the Chancellor. (4) The Chancellor shall exercise such other powers and perform such other duties as may be conferred or imposed on him by or under this Act. 12. The Pro-Chancellor.- (1) The Minister in charge of Animal Husbandry in Karnataka shall, by virtue of his office be the Pro-Chancellor of the University. (2) He shall exercise such powers and perform such duties of the Chancellor as may be conferred on him by or under this Act. He shall also exercise such other powers and perform such other duties of the Chancellor as the Chancellor may by order in writing delegate to the Pro-Chancellor and such delegation may be subject to such restrictions and conditions as may be specified in such order. (3) He shall in the absence of the Chancellor preside at any convocation of the University. 13. The Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time officer of the University. (2) The Vice-Chancellor shall be appointed by the Chancellor out of a panel of names recommended by a search committee consisting of a person nominated by the Chancellor, the Director General, Indian Council of Agricultural Research, the Chairman, University Grants Commission or his nominee and a person nominated by the State Government. No person nominated as a member of the committee shall be connected with the University or any institution, maintained or administered by the University. The Chancellor shall appoint one of the members to be the Chairman of the Committee. The Secretary to Government in charge of Animal Husbandry or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the search committee. Provided that if the Chancellor does not approve any of the names recommended by the committee, he may call for fresh recommendations from the committee. (3) The committee shall submit a panel to the Chancellor, within such period as he may specify. The Chancellor shall keeping in view merit, equity and social justice and with the concurrence of the State Government appoints one person from the panel. If the Committee fails to submit a panel within the period so specified, the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor. (4) Notwithstanding anything contained in sub-sections (2) and (3), the first Vice- Chancellor of the University shall be appointed by the Chancellor on the recommendation of the State Government. (5) No person shall be appointed as, or hold office of, the Vice-Chancellor if he has attained the age of sixty five years. (6) The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-Section (5), hold the office for a period of four years. He shall not be eligible for reappointment for a second term. However, the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, and after giving three months' notice, resign his office. (7) The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (8). (8) For the purposes of holding an inquiry under this section the State Government shall appoint a person who is or has been a judge of the High Court or the Supreme Court. The inquiry authority shall hold an inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty, if any, to be imposed, and the State Government shall on consideration of the report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six months. (9) The emoluments and other conditions of service of the Vice Chancellor shall be 12 such as may be determined by the Chancellor and shall not be varied to his disadvantage after his appointment as Vice Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenureship as Vice Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance, which shall be released after his demitting the office of the Vice-Chancellor. (10) If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him. (11) If a professor in the service of a University in the State is appointed as Vice- Chancellor, his terms and conditions of service as Professor shall not be revised to his disadvantage during his tenure as Vice-Chancellor and he shall retain his lien in his post. 14. Powers of the Vice-Chancellor.- (1) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University. He shall exercise all powers necessary for maintenance of discipline in the University. (2) He shall be Ex-officio Chairman of the Board and the Academic Council. He shall preside over in the absence of the Chancellor and Pro-Chancellor at the Convocations and shall confer degrees on persons entitled to receive them. He shall preside over the meetings of the authorities or bodies of the University, and shall be entitled to vote. (3) He shall ensure that all the provisions of this Act, the Statutes, and the Regulations are observed and shall have all the powers necessary for that purpose. He shall be responsible for the presentation of the annual financial estimates and annual accounts and the balance sheet to the Board. (4) He may either himself or through any Officer of the University authorised in writing by him, convene the meetings of the Board, Academic Council, Research Council, Extension Education Council and shall perform all such acts as may be necessary to carry out and give effect to the decisions of these authorities. (5) In case of emergency which, in his opinion, requires immediate action, the Vice- Chancellor shall take such action as he deems necessary and shall at the earliest opportunity thereafter report the action taken to such authority or body which in the ordinary course would have dealt with the matter: Provided that if the action taken by the Vice-Chancellor is not approved by the Authority or body concerned, he may refer the matter to the Chancellor whose decision thereon shall be final: Provided further that any person in the service of the University affected by the decision of the Authority or body based on the report of the Vice-Chancellor under this sub- section may prefer an appeal to the Chancellor within thirty days from the date on which the decision was communicated to him and the decision of the Chancellor on such appeal shall be final: Provided also that the powers vested under this sub-section shall not be exercised to revise the pay scale of University employees or to grant affiliation to a college or a course of instruction and if in the exercise of the powers under this sub-section statutes or regulations are framed, they shall be subject to the approval of the Chancellor under the relevant provisions of this Act. (6) Subject to the provisions of the preceding sub-sections, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University. (7) The Vice-Chancellor shall be responsible for proper administration of the University and for a close co-ordination and integration of teaching, research and extension education. (8) The Vice-Chancellor shall exercise such other powers as may be prescribed by 13 the Statutes and Regulations. 15. Arrangement of work during vacancy in the office of the Vice-Chancellor.- Where a temporary vacancy occurs or is likely to occur in the office of the Vice-Chancellor by reason of leave, illness or other cause other than the expiry of his term or the Vice- Chancellor is due to absence or otherwise unable to exercise his powers or perform his functions temporarily, the Dean shall until the appointment of a person to act as Vice- Chancellor or until the return of Vice-Chancellor to duty, as the case may be, exercise the powers and perform the functions of the Vice-Chancellor in addition to his own powers. In the absence of the Dean, the Board shall, as soon as possible and subject to the approval of the Chancellor, make such arrangements for carrying out the duties of the office of the Vice- Chancellor as it may think fit, and until such arrangements are made such officer of the University as may be nominated by the Chancellor for the purpose shall carryon the current duties of the Vice-Chancellor. 16. The Comptroller.- (1) The Comptroller shall be a whole-time officer of the University appointed by the Vice Chancellor on the basis of the selection by the Board from out of a panel of three names recommended by the State Government. (2) The Comptroller shall hold office for a period of three years and shall be eligible for reappointment for a further period of three years: Provided that a person appointed as Comptroller shall retire from office, if during the term of his office, he attains the age of superannuation as per the terms and condition of his appointment. (3) The salary and allowances payable to, and other conditions of service of, the Comptroller shall be such as may be prescribed. (4) The Comptroller shall manage the property and investments of the University, and advise in regard to its financial policy. He shall be responsible for all matters relating to the accounts of the University including the preparation of the annual financial estimates and the annual accounts and the balance sheet. (5) The Comptroller shall,- (a) watch the progress of the collection of revenue and advise on the methods of collection employed; (b) keep a constant watch on the cash and bank balances and of investments. (c) ensure that no expenditure not authorized in the financial estimates as approved by the Board, is incurred by the University; (d) disallow any expenditure not warranted by the terms of any Statute or for which provision is required to be made by a Statute but has not been made; (e) bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularities and suggest appropriate action to be taken against persons at fault; (f) ensure that the registers of buildings, land, furniture and equipment are maintained upto date and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University; (g) call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties. 14 14 (6) When the office of the Comptroller is vacant or when he is by illness or absence or any other cause is unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the Comptroller shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint for the purpose. 17. The Registrar.- (1) The Registrar shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board. (2) Registrar shall be ,- (i) an academician in the field of veterinary and animal and fishery sciences not lower in rank than that of a Professor of the University; or (ii) an officer of the State Government not below the rank of a Deputy Secretary to Government. (3) The terms and conditions of service of the Registrar shall be such as may be prescribed. (4) The Registrar shall be ex-officio Member Secretary of the Academic Council and the Board, and shall be bound to place before them all such information as may be necessary for the transaction of the business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be necessary. The Registrar shall be responsible for making arrangements for the conduct of the examinations as may be prescribed and shall make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith. He may call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties. (5) When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, discharged and performed by such person as the Vice- Chancellor may appoint for the purpose. (6) The Registrar shall,- (i) manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board: (ii) be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge: and (iii) issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examiners and the Planning Board and of any committee appointed by the authorities of the University. (7) The Registrar shall exercise such other powers, perform such other functions and discharge such other duties as may be prescribed and as may be allocated to him from time to time by the Vice-Chancellor. 18. The Librarian.- (1) The Librarian shall be appointed by the Vice-Chancellor and shall be in charge of the Library. He shall be responsible to the Vice-Chancellor for all matters concerning the Library. (2) The salary and allowances payable to, and other conditions of service of, the Librarian shall be such as may be prescribed. 15 19. The Director of Instruction (Post graduate studies).- The Director of instruction (Post graduate studies) shall be responsible for the organization and conduct of teaching, research and extension education of post graduate education in all the colleges under the University. 20. The Director of Research.- (1) The Director of Research shall be a whole time officer and shall be appointed by the Vice-Chancellor with the approval of the Board. He shall be responsible for the due performance of the functions of the research stations, and shall coordinate research work and exercise such other powers and perform such other functions as may be prescribed. (2) The salary and allowances payable to, and other conditions of service of, the Director of Research shall be such as may be prescribed. 21. The Director of Extension.- (1) The Director of Extension shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board. He shall be responsible for planning and execution of programmes of extension work based on the results of research work and shall perform such other functions as may be prescribed. (2) The salary and allowances payable to, and other conditions of service of, the Director of Extension shall be such as may be prescribed. 22. The Dean.- (1) The Dean, shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board. (2) The salary and allowances payable to, and other conditions of service of, a Dean shall be such as may be prescribed. (3) Each Dean shall be responsible to the Vice-Chancellor for all matters concerning the college or colleges under his control. (4) Each Dean shall be responsible for the organization and conduct of teaching, research and extension education of the college or colleges under his control. (5) Each Dean shall exercise such other powers and perform such other functions as may be prescribed. 23. Heads of Divisions.- (1) There shall be the following Heads of Divisions, namely::- 1. Head of Animal Sciences Division. 2. Head of Dairy Sciences Division, 3. Head of Veterinary Sciences Division, 4. Head of Poultry Sciences Division. 5. Head of Fisheries Sciences Division, (2) The Heads of Divisions shall be whole time officers and technically trained in the subject concerned and shall be responsible to the Dean and the respective Directors and shall exercise such powers and perform such functions in respect of the Division concerned as may be prescribed. (3) The salary and allowances payable to and other conditions of service of, the Heads of Divisions shall be such as may be prescribed. 24. Officers of the University not to accept any remuneration other than that provided for by Statutes.- The officers of the University shall not be offered nor shall they accept any remuneration for any work in the University save such as may be provided for by the Statutes or other orders regulating thei
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