LexThe KHAJA BANDANAWAZ UNIVERSITY ACT, 2018
Karnataka · state statute
Open in Lexace · Ask the AI about this act
KARNATAKA ACT NO. 18 OF 2018
THE KHAJA BANDANAWAZ UNIVERSITY ACT, 2018
Arrengement of Sections
Sections
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University
4. Establishment of the University
5. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional
Centers or Study Centers
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. National Accreditation
11. Powers of the Sponsoring Body
CHAPTER – III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Visitor
14. The Pro-Visitor
15. The Chancellor
16. The Pro-Chancellor
17. The Vice-Chancellor
18. The Pro Vice-Chancellor
19. Deans of faculties
20. The Registrar
21. The Finance Officer
22. Other Officers
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University
24. The Board of Governors and its powers
2
25. The Board of Management
26. The Academic Council
27. The Research and Innovation Council
28. The Finance Committee
29. Other Authorities
30. Disqualification for membership of an Authority or Body
31. Proceedings not invalidated on account of vacancy
32. Provisions pertaining to Agenda Matters
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes
34. Statutes how made
35. Power to amend the Statutes
36. Regulations
37. Regulations how made
38. Power to amend Regulations
39. Fixation of fee
CHAPTER – VI
MISCELLANEOUS
40. Conditions of service of employees
41. Right to appeal
42. Provident or pension fund
43. Disputes as to constitution of University authorities and bodies
44. Constitution of Committees
45. Filling of casual vacancies
46. Protection of action taken in good faith
47. Transitional provisions
48. Permanent Statutory Endowment Fund
49. University Endowment Fund
50. General Fund
51. Development fund
52. Maintenance of funds
53. Annual Report
54. Account and audit
55. Mode of proof of University record
56. Power of State Government to issue directions
57. Penalties
58. Power to Enter and Inspect
59. Power to give direction for dissolution of the University
60. Expenditure of the University during dissolution
61. Removal of difficulties
62. Power to make rules by the State Government
3
STATEMENT OF OBJECTS AND REASONS
Act 18 of 2018. - The Khaja Bandanawaz Educational Society, Kalaburagi has come
forward to establish private University in the State. The establishment of a private university by a
well-known organization would certainly help in spreading the quality education to the needy
students.
Keeping in view the above, it is considered necessary to provide for establishment of a private
University in the name of the Khaja Bandanawaz Educational Society.
This private university focuses on to promote and undertake the instruction, Teaching,
training, consultancy, research and develo pment in one or more fields such as science, engineering,
technology, Humanities, social sciences, education, Management, Commerce, Economics, Law,
Medicine, Pharmacy, Health Care Sports, and Skills for Advancement of Humankind etc. and for the
matters connected therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No.51 of 2018, File No. Samvyashae 58 Shasana 2017]
[entry 25 of List III of the Seventh Schedule to the Constitution of India]
4
KARNATAKA ACT NO. 18 OF 2018
(First Published in the Karnataka Gazette Extra-ordinary on the Twenty First Day of April 2018)
THE KHAJA BANDANAWAZ UNIVERSITY ACT, 2018
(Received the assent of the Governor on the Nineteenth day of April 2018)
An Act to establish and incorporate in the State of Karnataka a University of unitary nature
in private sector by the Khaja Bandanawaz Educational Society, Kalaburagi to promote and
undertake instruction, Teaching, training, consultancy, research and development in one or more
fields such as science, engineering, technology, Humanities, social sciences, education,
Management, Commerce, Economics, Law, Medicine, Pharmacy, Health Care Sports, and Skills for
Advancement of Humankind etc and the matters connected therewith or incidental there to.
Whereas it is expedient to establish and incorporate in the State of Karnataka a University of
unitary nature in private sector by the Khaja Bandanawaz Educational Society, Kalaburagi to
promote and undertake the instruction, Teaching, training, consulta ncy, research and development
in one or more fields such as science, engineering, technology, Humanities, social sciences,
education, Management, Commerce, Economics, Law, Medicine, Pharmacy, Health Care Sports, and
Skills for Advancement of Humankind etc. and for the matters connected therewith or incidental
thereto for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty ninth year of the Republic of
India as follows:-
CHAPTER-I
PRELIMINARY
1. Shor t title, extent and commencement. -(1) This Act may be called the Khaja
Bandanawaz University Act, 2018.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the State Government may, by notification, in th e
official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University as specified in
section 26;
(b) “Agenda Matters” means all the matters and busine sses to be designated in the Statutes
each of which can be either included in the Agenda or be taken up for discussion and decision at a
meeting of the Board of Governors or the Board of Management or any Committees, as the case may
be, only subject to the prior written approval of the Chancellor, consenting to the passing of such
matters and businesses at such a meeting;
(c) “Board of Governors” means the Board of Governors of the University as specified in
Section 24;
(d) “Board of Management” means t he Board of Management of the University as specified
in Section 25;
(e) “Chancellor”, “Pro -Chancellor”, “Vice -Chancellor”, “Pro vice- Chancellor” means
respectively the Chancellor, Pro -Chancellor, Vice Chancellor and Pro Vice Chancellor of the
University;
(f) “Campus” means a campus established and maintained by the University situated
within the State;
(g) “Committees” means the committees formed under this Act or by the various
functionaries of the University as the case may be and includes the Nomination Committee, the
Finance Committee and such other committees.
5
(h) “Constituent College” means a college or institution established and maintained by the
University;
(i) “Finance Committee” means the Finance Committee of the University as specified in
Section 28;
(j) “Government” means the Government of Karnataka;
(k) “National Accreditation bodies” means a body established by the Central Government for
laying down norms and conditions for ensuring academic standards of higher education, such as
University Grants Commission, All India Council of Technical Education, National Council of
Teacher Education, Medical Council of India, Pharmaceutical Council of India, National Council of
Assessment and Accreditation, Indian Council of Agricultu re Research, Council of Scientific and
Industrial Research etc., and includes the Government;
(l) “Prescribed” means prescribed by rules made by the Government under this Act;
(m) “Principal in relation to a Constituent College” means the head of the Constituent
College and includes, where there is no Principal or in the absence of a Principal appointed, the
Vice-Principal or any other person for the time being appointed to act as Principal;
(n) “Registrar” means the Registrar of the University;
(o) “Regional Centre” means a centre established or maintained by the University for the
purpose of co- ordinating and supervising the work of Study Centres in any region and for
performing such other functions as may be conferred on such centre by the Boar d of Management;
(p) “Society” means the Khaja Education Society, Registered under the Karnataka Societies
Registration Act, 1960;
(q) “Sponsoring Authority” or “Sponsoring Body” in relation to this Act means the
sponsoring Society;
(r) “State” means State of Karnataka;
(s) “Statutes” and “Regulations” means respectively the Statutes and Regulations of the
University made under this Act;
(t) “Study Centre” means a centre established and maintained by the University for the
purpose of advising, cou nseling or for rendering any other assistance required by the students in
the context of the education;
(u) “Teacher” means and includes a Professor, Associate Professor, Assistant Professor,
Reader or Lecturer or such other person as may be
appointed for imparting instruction or conducting or to guide research in the University or in
Constituent Colleges and includes the Principal of Constituent Colleges in conformity with the
norms prescribed by the University Grants Commission;
(v) “University” means Khaja Bandanawaz University established and incorporated under
this Act;
(w) “University Grants Commission” means the Commission established under section 4 of
the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(x) “Visitor” means the visitor of the University as specified in section 13.
CHAPTER-II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Society shall have the right
to establish the University of unitary nature subj ect to and in accordance with the provisions of this
Act.
(2) The proposal to establish a University shall be made to the State Government by the
Society.
(3) The proposal shall contain the following particulars, namely:-
(i) the objects of the University along with the details of Society;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programmes of study and research to be undertaken by the
University during a period of five academic years immediately following the commencement date;
6
(iv) the nature of faculties, courses of study and research proposed to be started;
(v) the campus development such as buildings, equipment and structural amenities;
(vi) the phased outlays of capital expenditure for a period of five academic years immediately
following the commencement date;
(vii) the item-wise recurring expenditure, sources of finance and estimated expenditure for
each student;
(viii) the scheme for mobilizi ng resources and the cost of capital thereto and the manner of
repayments to each source;
(ix) the scheme of generation of funds internally through the recovery of fee from students,
revenues anticipated from consultancy and other activities relating t o the objects of the University
and other anticipated incomes;
(x) the details of expenditure on unit cost, the extent of concessions or rebates in fee,
freeship and scholarship for students belonging to economically weaker sections and the fee
structure indicating varying rate of fee, if any, that would be levied on students who are either non
resident Indians or persons of Indian origin or sponsored by non resident Indians or persons of
Indian origin and students of nationalities other than India;
(xi) the years of experience and expertise in the concerned discipline at the command of the
Society ; as well as the financial resources;
(xii) the system for selection of students to the courses of study at the University; and
(xiii) status of fulfillm ent of such other conditions as may be required by the State
Government to be fulfilled before the establishment of the University.
(4) A Screening Committee shall be constituted by the State Government consisting of three
members who are Ex -officio members of Karnataka State Higher Education Council to examine the
proposal received from the Sponsoring Society which has recommendations to the State Government
for establishment of the University.
4. Establishment of the University.- (1) Where the State Government, after considering the
recommendations of the screening Committee and holding such inquiry as it may deem necessary,
is satisfied that-
(i) twenty five Acres of land within the limits of Bruhat Bengaluru Mahanagar palike (BBMP)
and Bengaluru Metropolitan Regional Development Authority (BMRDA) or thirty -five
acres of land within City Corporation Limits of Mysuru, Mangaluru, Hubballi, Bellari,
Kalaburagi and Belagavi or fifty acres of land at other places;
The land specified above shall consist of a single block and it shall be in the
name of the concerned Society or institution or university itself. Based on the furnished
particulars required in sub -section (3) of section 3, the Government may direct the
Soceity to establish the permanent Statu tory Endowment Fund as specified in section
47.
(ii) adequate financial resources for creating the specified Statutory Funds and conducting
the University affairs; and
(iii) experience/expertise in running higher Education Institutions.
(2) After the est ablishment of the Permanent Statutory Endowment Fund, the State
Government may, by notification, in the official Gazette, accord sanction for establishment of the
University of unitary nature in the State by the name of “Khaja Bandanawaz University.
(3) The headquarters of the University shall be at Kalaburagi. The University shall have
Campuses or Regional Centers, Study Centers anywhere in Karnataka and subject to the prior
permission of the State Government and as per University Grant Commission norms.
(4) The First Chancellor, the pro -Chancellor, the First Vice- Chancellor, First members of the
Board of Governors, First members of the Board of Management and the Academic Council and all
persons who may hereafter become such officers or members, so long as they continue to hold such
office or membership, shall constitute a body corporate and can sue and be sued in the name of the-
University.
(5) On sanction for the establishment of the University under sub -section (2), the land and
other movable and immov able properties acquired, created, arranged or built by the Society for the
purpose of the University shall vest in the University.
7
(6) In all suits and other legal proceedings by or against the University, the pleading shall be
signed and verified by, and all processes in such suits and proceedings shall be issued to and be
served on the Registrar.
(7) The land, building and other properties of the University shall not be used for any purpose
other than incidental to the objects of the University.
5. Grants and Financial Assistance. - The University shall be self -financing and non- profit
making organisation shall neither make a demand nor shall be entitled to any maintenance grant -
in-aid or any other financial assistance from the State or any other body or corporation owned or
controlled by the State:
Provided that, the State may, provide financial support through grants or otherwise, -
(a) for research, development and other activities for which other State Government
organizations are provided financial assistance; or
(b) for any specific research or programmes receiving support from the State Government; or
(c) provided to or the benefit of the similar Universities in the State whether subject to a
change in State Policy or otherwise:
Provided further that, the University may receive any financial support from any other
source.
6. Power to establish constituent College, additional campuses, Regional Centers or
Study Centers. - The University may have Constituent Colleges, Regional Centers, additional
campuses and Study Centers at such places in the State as it deems fit after the completion of five
years after its establishment with prior approval of the State Government subject to norms of UGC
and other National Accreditation bodies.
7. Objects of th e University. - The University shall employ a broad range of strategies to
achieve its vision and objectives,-
(i) to support, promote and undertake advancement of and innovation in University
education leading up to and including post graduate, doctoral and post doctoral courses in
humanities, social sciences Technical, Health, Management, Life sciences and allied sectors and
make provisions for research, advancement and dissemination of knowledge including consultancy
in these fields;
(ii) to collaborate with any other universities, research institutions, non -profit organizations,
industry associations, professional associations or other organizations, to conceptualize, design,
develop and offer specific educational and research programmes, training p rogrammes and
exchange programmes for students, faculty members and others;
(iii) to undertake collaborative research and advocacy with any organizations with prior
approval of the State Government;
(iv) to disseminate and advance knowledge by providing instructional and research facilities
in such branches of learning as it may deem fit and in particular, to make special provisions for
integrated courses in Technical, Health, Management, Life sciences and other such Higher
Educational Programmes of the University and to make appropriate measures for promoting
interdisciplinary studies and research;
(v) to develop human resource centers to meet the demands of high end technical and
professional industries with research on future sustainable technologies catering to engineering
solutions and support technology business and technology incubation;
(vi) to provide innovative system of University level education, flexible and open with regard
to methods and places of learning, combination of courses eligibili ty for enrolment, age of entry,
conduct of examinations and operation of programmes with a view to promoting access and equity
in higher learning besides encouraging excellence in new fields of knowledge and placing special
emphasis on both academic as well as application oriented learning;
(vii) to develop Human Development as per norms of the University Grant Commission, the
resource centres to contribute to quality education with prior approval of the State Government;
(viii) to establish Campuses, Reg ional centres, study centres and constituent Colleges at
various locations in Karnataka and to contribute and develop an understanding of educational
change in technical, professional, general education and social and human development after
completion of five year of establishment of the university with prior approval of the State
Government;
8
(ix) to institute Degrees, Diplomas, Certificates and other academic distinctions like award
of credits on the basis of successful completion of academic work eval uated through multiple
modern methods of assessment;
(x) to disseminate knowledge and develop a public debate on issues of education and allied
development fields through seminars, conferences, executive education programmes, community
development programmes, publications and training programmes and events;
(xi) to undertake programmes for development and training of faculty and researchers of the
University in partnership with any other university of quality with prior approval of the State
Government;
(xii) to undertake necessary or expedient action to pursue and promote the objectives of the
University;
(xiii) to pursue any objectives as may be approved by the Government for the enhancement
of education and other development sectors.
8. Powers of the University.- The University shall have the following powers, namely:-
(i) to establish and maintain such Campuses, Regional Centers and Study Centers in
Karnataka as may be determined by the University from time to time in the manner laid down by
the Statutes after a period of five years from the date of establishment of the university with prior
approval of the Government and as per UGC norms.
(ii) to carry out all such other activities as may be necessary or feasible in furtherance of
the object of the University.
(iii) to confer degrees or other academic distinctions in the manner and under conditions
laid down in the Statutes.
(iv) to institute and award fellowships, scholarships and prizes, awards, medals etc., in
accordance with the Statutes.
(v) to demand and receive such fees, bills, invoices and collect charges as may be fixed by
the Statutes or rules, as the case may be.
(vi) to make provisions for extracurricular activities for students and employees.
(vii) to make appointments of th e Faculty, officers and employees of the University or a
Constituent College, Campuses, Regional Centers, Study Centers.
(viii) to receive voluntary donations and gifts of any kind not prohibited by any Law for the
time being inforce and to acquire, hold, manage, maintain and dispose of any movable or immovable
property, including Trust and endowment properties for the purpose of the University or a
Constituent College or a Campus, Regional Centre and Study Centre.
(ix) to institute and maintain hostels and to recognize places of residence for students of the
University or a Constituent College.
(x) to supervise and control the residence and to regulate the discipline among the
students and all categories of employees and to lay down the condition s of service of such
employees, including the Code of Conduct for the students and employees.
(xi) to create academic, administrative and support staff and other necessary posts.
(xii) to co -operate and collaborate with other Universities in such a mann er and for such
purposes as the University may determine from time to time.
(xiii) to organize and conduct refresher courses, orientation courses workshops, seminars
and other programmes for teachers, lesson writers, evaluators and other academic staff.
(xiv) to determine standards of admission to the University or a Constituent College,
Regional Centers, Study Centers with the approval of Academic Council and to make admission of
students of Karnataka not less than the extent provided in this Act.
(xv) to do all such other acts or things whether incidental to the powers aforesaid or not, as
may be necessary to further the objects of the University.
(xvi) to institute Degrees, Diplomas, Certificates and other academic distinctions on the
basis of examination or any other method of evaluation approved by the Government.
(xvii) to provide for the preparation of instructional materials, including films, cassettes,
tapes, video cassettes, CD, VCD and other software and other relevant electronic and print media.
9
(xviii) to raise, collect, subscribe and borrow money with the approval of the Board of
Governors whether on the security of the property of the University, for the purposes of the
University.
(xix) to acquire properties with the prior approval of the Board of management;
(xx) to undertake any other activities connected with or incidental to above objectives of the
university.
9. University open to all classes, castes, creed, gender or nation. - The University
admissions shall be open to all person s irrespective of caste, class, creed, gender or nation. All
admissions shall be made on the basis of merit in the qualifying examinations:
Provided that, forty percent of the admissions in all courses of the university shall be
reserved for the students o f Karnataka State and admissions shall be made through a Common
Entrance Examination conducted by the State Government or its agency and seats shall be allotted
as per the merit and reservation policy of the State Government from time to time:
Provided further that, where there are less than ten seats in any course like Post Graduate,
they shall be reserved by clubbing such courses together and where there are less than three seats
in any course they shall be reserved by rotation:
Provided also that if the University is recognized as the Minority Institution the admission
shall be made according to Law applicable to Minority Institution.
10. National Accreditation. - The University shall seek accreditation from respective
statutory national accreditation bodies soon after its establishment. Further all the courses run by
the University shall be as per the regulations of the National Accreditation Bodies.
11. Powers of the Sponsoring Body.- The sponsoring body shall have the following powers
with reference to the University, each of which may be exercised by the Sponsoring Body at its
discretion, namely:-
(i) to appoint or re-appoint or terminate the appointment of the Chancellor.
(ii) to constitute the first Board of Governors of the University.
(iii) to nominate the chairperson of the Board of Governors.
(iv) to nominate three persons as members of the Board of Governors.
(v) to nominate three persons as members of the Board of Management.
(vi) to determine the source of funds to be contributed to the
University Endowment Fund.
(vii) to determine the application and spending of moneys by the University.
(viii) to resolve any conflict at the meeting of the Board of Governors
in the manner provided for in this Act.
CHAPTER – III
OFFICERS OF THE UNIVERSITY
12. Officers of the University. - The following shall be the officers of the University,
namely:-
(i) The Visitor;
(ii) The Pro-visitor;
(iii) The Chancellor;
(iv) The pro chancellor;
(v) The Vice-Chancellor;
(vi) The Pro Vice-Chancellor;
(vii) Deans of faculties;
(viii) The Registrar;
(ix) The Finance Officer; and
(x) Such other officers as may be declared by the Statutes to be officers of the University.
10
13. The Visitor.- (1) His Excellency the Governor of Karnataka shall be the Visitor of the
University and the visitor may offer suggestions for the improvement of the functioning of the
University.
(2) The Visitor shall preside at the convocation of the Universit y for conferring degrees and
diplomas.
(3) The Visitor shall have the following powers, namely:-
(i) to call for any paper or information relating to the affairs of the University.
(ii) on the basis of the information received by the Visitor and if he is sat isfied that any order,
proceedings or decision taken by any authority of the University is not in conformity with the
Act, Regulations, or Rules, he may issue such directions as he may deem fit in the interest of
the University and the directions so issued shall be complied with by all the concerned.
14. The Pro -Visitor.- (1) The Hon’ble Minister for Higher Education, Government of
Karnataka shall be the pro-visitor of the University:-
(2) The pro- visitor shall, when the Visitor is absent, preside at the Convocation of the
University for conferring degrees and diplomas.
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring Body.
(2) The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold
for life or till he demits office.
(3) The subsequent Chancellor shall be either the then Trustee of the Sponsoring Body or
such other person of eminence of national figure in the field of education, science, culture or public
life, when such an appointment is being considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as determined by the
Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by this Act or the
Statutes made there under, which shall include the following powers, namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of visitor and pro-visitor;
(iii) to function as the Chairperson of the Board of Governors of the University ;
(iv) to appoint or re-appoint or terminate the appointment of the pro -Chancellor, Vice-
Chancellor, in accordance with the provisions of this Act and the Statutes;
(v) to nominate a person as a member of the Nomination Committee as referred to in
sub-section (2) of section 16 of this Act;
(vi) to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, the Registrar
and the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first Pro Vice-Chancellor;
(ix) to constitute the first Board of Management, the Finance Committee, the Research
Council and the Academic Council;
(x) to pre-approve the Agenda matters in the manner provided for in the Act;
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in
the manner provided in this Act.
(6) In the event of there being a conflict inter- se between the functionary or body and any
other functionary or body of the University, then the issue shall be referred to the Chancellor and
the decision of the Chancellor in respect of such issue shall be final and binding on the University.
16. The Pro-Chancellor.- (1) The Pro-chancellor shall be Appointed by the chancellor a term
prescribed by the Chancellor subject to other terms and conditions as may be laid down in the
statutes.
(2) The Pro- Chancellor shall exercise all powers of the Chancellor in his absence and shall be
assigned any additional duties with prior written Approval of the Chancellor.
(3) The Pro -chancellor shall chair all the Committees, meetings and convocations in the absence of
the chancellor.
11
(4) The services of the Pro -Chancellor may be terminated by the Chancellor at any point of time as
he deems fit.
17. The Vice-Chancellor.- (1) The Vice-Chancellor shall be appointed by the Chancellor for
a term of three years subject to other terms and conditions as may be laid down by the Statutes
from among three persons recommended by the Nomination Committee constituted in accordance
with the provisions of sub- section (2). After the term of three years, it is renewable for another term
of three years:
Provided that, a Vice-chancellor shall continue to hold the office even after expiry of his term
till new Vice-chancellor joins. However, in any case this period shall not exceed one year.
(2) The Nomination Committee referred to in sub -section (1) shall consist of the following
persons, namely:-
(i) one person nominated by the Chancellor;
(ii) two nominees of the Board of Governors, one of w hom shall be nominated as the Convener
of the Committee by the Board of Governors.
(3) The Nomination Committee shall, on the basis of merit, recommend three persons
suitable to hold the office of the Vice -Chancellor and forward the same to the Chancellor along with
a concise statement showing the academic qualifications and other distinctions of each person.
(4) The Vice -Chancellor shall be the Principal Executive and Academic Officer of the
University and shall exercise general super vision and control over the affairs of the University and
give effect to the decisions of the authorities of the University:
Provided that, where any matter, other than the appointment of a Teacher is of urgent nature
requiring immediate action and the same could not be immediately dealt with by any officer or the
authority or other body of the University empowered by or under this Act to deal with it, the Vice -
Chancellor may take such action as he may deems fit with the prior written approval of the
Chancellor.
(5) The Vice -Chancellor shall exercise such other powers and perform such other duties as
may be laid down by the Statutes or the Rules.
Provided that, where in the opinion of the Vice -chancellor, any decision of any authority of
the university is outside the powers conferred by this Act or Statutes, Regulations or Rules made
there under or is likely to be prejudicial to the in terests of the university, he shall request the
concerned authority to revise its decision within fifteen days from the date of its decision and in
case the authority refuses to revise such decision wholly or partly or fails to take any decision within
fifteen days, then such matter shall be referred to the Chancellor and his decision thereon shall be
final.
(6) The services of the Vice- Chancellor can be terminated by the Chancellor with the
approval of the Board of Governors after following the principles of natural justice and after
providing an opportunity to present his case including for termination on disciplinary grounds.
(7) The Vice -Chancellor shall preside at the convocation of the University in the absence of
the Visitor, Pro-Visitor, Chancellor and the Pro-Chancellor.
18. The Pro Vice- Chancellor.- The Vice-Chancellor shall appoint not exceeding three pro -
vice Chancellors with the written approval of the Chancellor in such manner and they shall exercise
such powers and perform such duties as may be laid down by the Statutes.
19. Deans of faculties. - Deans of faculties shall be appointed by the Vice- Chancellor with
the written approval of the Chancellor in such manner and they shall exercise such powers and
perform such duties as may be laid down by the Statutes.
20. The Registrar. - (1) The Registrar shall be appointed by the Chancellor in such manner
and on such terms and conditions as may be laid down by the Statutes.
(2) All contracts as defined in statutes shall be entered into and signed by the Registrar on
behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the University and
shall exercise such other powers and perform such other duties as may conferred by the statutes or
may be required from time to time, by the Chancellor the Pro-Chancellor or the Vice-Chancellor.
(4) The Registrar shall be responsible for the due custody of the records and the common
seal of the University and shall be bound to place before the Chancellor, the Pro-Chancellor the
Vice-Chancellor or any other authority, all such information and documents as demanded.
12
21. The Finance Officer. - The Finance Officer shall be appointed by the Vice- Chancellor
with the written approval of the Chancellor in such manner and he shall exercise such powers and
perform such duties as may be laid down by the Statutes.
22. Other Officers. - The manner of appointment, terms and conditions of service and
powers and duties of the other officers of the University shall be such as may be laid down by
Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University. - The following shall be the authorities of the University,
namely:-
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) The Research and Innovation Council;
(v) The Finance Committee; and
(vi) Such other authorities as may be declared by the Statutes to be the authorities of the
University.
24. The Board of Governors and its powers: - (1) The Board of Governors shall consist of
the following, namely:-
(i) The Chancellor - Chairperson
(ii) The Pro-Chancellor - Member
(iii) The Vice-Chancellor - Member
(iv) The Principal Secretary or Secretary to the State Government in the Department of
Higher Education or by his nominee not below the rank of Deputy Secretary
(v) The Principal Secretary or Secretary to the State Government in the Department of
Medical Education or by his nominee not below the rank of Deputy Secretary
(vi) One expert from the field of management, finance or any other specialized, including
administration to be nominated by the State Government.
(vii) Two persons nominated by the Sponsoring Body of whom one shall be woman;
(viii) The Pro Vice Chancellor who shall be non-voting member;
(ix) One eminent educationist nominated by the University Grants Commission
(2) The Registrar shall be non-voting member Secretary of the Board of Governors.
(3) The tenure of office of the members of the Board of Governors, appointment of members,
other than Government nominees, renewal and removal, etc., shall be such as may be laid down by
the Statutes.
(4) All meetings of the Board of Governors shall always be chaired by the Chancellor and in
his absence by any one of the nominees of the Sponsoring Body. If Sponsoring Body has not
nominated any person to Chair such a meeting, members present in the meeting shall elect the
Chairperson for that meeting only from among themselves by a simple majority.
(5) Quorum for all meetings of the Board of Governors shall be three members attending and
voting at such meeting:
Provided that, the presence of either the Chancellor or one nominee of the Sponsoring Body
and in the absence of the Chancellor or one nominee of Sponsoring Body, the Vice Chancellor, shall
always be necessary to form the quorum for any meeting of the Board of Governors.
(6) The Board of Governors shall be the Principal Governing Body of the University and shall
have the following powers, namely:-
(i) to appoint the Statutory Auditors of the University;
(ii) to lay down policies to be pursued by the University;
(iii) to review decisions of the other authorities of the University if they are not in
conformity with the provisions of this Act, or the Statutes or the Rules;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;
13
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
(viii) to nominate three members to the Fee Regulation Committee;
(ix) to take such decisions and steps as are found desirable for effectively carrying out the
objects of the University.
(7) The Board of Governor shall, meet at least three times a year.
(8) The Board of Governors shall meet at such time and place as may be specified by Statute.
25. The Board of Management. - (1) The Board of Management shall consist of the
following, namely:-
(i) The Vice Chancellor;
(ii) The Pro-Vice Chancellors;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body;
(v) Two Deans of the faculties as nominated by the Vice Chancellor.
(2) The Vice Chancellor shall be the Chairperson of the Board of Management and the
Registrar shall be the Secretary of the Board of Management.
(3) The Board of management shall be the executi ve body of the University. The powers and
functions of the Board of Management shall be such as may be specified by the statutes.
(4) All meetings of the Boards of Management shall always be chaired by the Vice Chancellor
and in the absence of the Vice Ch ancellor, by the nominee of the Sponsoring Body and where the
Sponsoring Body has not nominated any nominees, then by any other member as elected by the
members present in the meeting.
(5) In the event of a conflict of opinion at a meeting of the Board o f Management, the issue
shall be referred to the Chancellor and the decision of the Chancellor in respect of such issue shall
be final and binding on the University.
26. The Academic Council. - (1) The Academic Council shall consist of the following,
namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Members
(iii) The Registrar - Secretary
(iv) Such other members as may be specified by the Statutes.
(2) The Academic Council shall be the principal academic body of the University and shall,
subject to the provisions of this Act, the Statutes, Regulations and the Rules, co -ordinate an d
exercise general supervision over the academic policies of the University.
27. The Research and Innovation Council. - (1) Research and Innovation Council shall be
the Principal Research and Innovation Committee of the University and shall provide the larg er
holistic vision of the kind of research to be undertaken by the University, including prioritization of
the research areas. Research and Innovation Council shall, subject to the provisions of this Act, the
Statutes, Regulations and the Rules, co -ordinate and exercise general supervision over the
Innovation and Research policies of the University.
(2) The Research and Innovation Council shall consist of the following, namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Head of the Department of Innovation - Member
(v) Deans of all Faculties - Members; and
(vi) Such other members as may be specified in the Statutes.
28. The Finance Committee. - (1) The Finance Committee shall consist of the following,
namely:-
(i) The Chancellor or his Nominee- - Chairperson
(ii) The Pro-Chancellor - Member
(iii) The Vice-chancellor - Member
14
(iv)The Registrar - Member
(v) The Finance Officer - Secretary
(vi) One nominee of the Sponsoring Body - Member; and
(vii) Such other members as may be specified in the statutes.
(2) The Finance Committee shall be the principal financial body of the University to tak e care
of financial matters and shall, subject to the provisions of this Act, Rules and Statutes co -ordinate
and exercise general supervision over the financial matters of the University.
29. Other Authorities.- The constitution, powers and functions of the other authorities of
the University shall be such as may be specified by the statutes.
30. Disqualification for membership of an Authority or Body. - A person shall be
disqualified for being a member of any of the authorities or bodies of the University, if he,-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in the conduct of any
examination, in any form, anywhere;
(f) As and when the Sponsoring Body were to form an opinion in writing that a Member
of any of the authorities or bodies is unfit to hold the post.
31. Proceedings not invalidated on account of vacancy. - No act or proceedings of any
authority of the University shall be invalid merely by reason of the existence of any vacancy or defect
in the constitution of the authority.
32. Provisio ns pertaining to Agenda Matters. - (1) No Agenda Matter shall be either
included in the Agenda for or taken up for discussion and decided in, the meeting of the Board of
Governors or the Board of Management or any Committees without obtaining the prior wri tten
approval of the Chancellor.
(2) In the event of breach of any provisions of this Act, the Chancellor shall be entitled at all
time to immediately take remedial action by reversing all decisions taken by any functionary or body
of the University in breach of the provisions of the Act and consequent upon the pursuit of such a
remedial action all such actions taken by the functionary or body of the University in breach of the
provisions of the Act shall be deemed to be null and void, ab initio and cons equently the status quo
ante shall prevail in respect of the matter or decision in breach.
CHAPTER-V
STATUTES AND REGULATIONS
33. Statutes.- Subject to the provisions of this Act, the Statutes may provide for any matter
relating to the University and staff, as given below, namely:-
(i) the procedure for transaction of business of the Authorities of the University and the
composition of bodies not specified in this Act.
(ii) the operation of the permanent statutory endowment fund, University endowment
fund, the general fund and the development fund.
(iii) the terms and conditions of appointment of the Vice -Chancellor, the Registrar and the
FiExcerpt shown. Open the full act in Lexace.