LexThe MANIPAL UNIVERSITY BANGALORE ACT, 2012
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 46 OF 2013
THE MANIPAL UNIVERSITY BANGALORE ACT, 2012
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University
4. Establishment of the University
5. Grants and Financial Assistance
6. Power to establish constituent College, additional campuses, Regional Centres or Study
Centres
7. Objects of the University
8. Powers of the University
9. University open to all classes, castes, creed, gender or nation
10. National Accreditation
11. Powers of the sponsoring body
CHAPTER - III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Visitor
14. The Pro-Visitor
15. The Chancellor
16. The Vice-Chancellor
17. The Pro Vice-Chancellor
18. Deans of Faculties
19. The Registrar
20. The Finance Officer
21. Other Officers
CHAPTER - IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University
23. The Board of Governors and its powers
24. The Board of Management
25. The Academic Council
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26. The Research and innovation Council
27. The Finance Committee
28. Other Authorities
29. Disqualification for membership of an Authority or B ody
30. Proceedings not invalidated on account of Vacancy
31. Provisions pertaining to Agenda Matters
CHAPTER – V
STATUTES AND REGULATIONS
32. Statutes
33. Statutes how made
34. Power to amend the Statutes
35. Regulations
36. Regulations how made
37. Power to amend Regulations
38. Fee Regulation Committee
CHAPTER - VI
MISCELLANEOUS
39. Conditions of service of employees
40. Right to appeal
41. Provident or pension fund
42. Disputes as to constitution of University authorities and bodies
43. Constitution of Committees
44. Filling of casual vacancies
45. Protection of action taken in good faith
46. Transitional provisions
47. Permanent Statutory Endowment Fund
48. University Endowment Fund
49. General Fund
50. Development fund
51. Maintenance of funds
52. Annual Report
53. Account and audit
54. Mode of proof of University record
55. Power of State Government to issue directions
56. Penalties
57. Power to enter and inspect
58. Power to give direction for dissolution of the University
59. Expenditure of the University during dissolution
60. Removal of difficulties
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61. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act 46 of 2013.- The Manipal Education Foundation have 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. This also accelerates the
enhancement of gross enrolment ratio in the higher education sector which presently stands at
11.5% in Karnataka.
Keeping in view the above, it is considered necessary to provide f or establishment of Manipal
University Bangalore.
This private university focuses on teaching, training, research and development in the fields of
Arts, Science, Commerce, Law, Engineering, Medicine, Pharmacy, Dentistry, Nursing, Management,
Hospitality, Music, Linguistics and allied sectors and for the matters connected therewith or incidental
thereto.
Hence, the Bill.
[L.A. Bill No. 12 of 2012, File No. Samvyashae 11 Shasana 2012]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 46 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the third day of April, 2013)
THE MANIPAL UNIVERSITY BANGALORE ACT, 2012
(Received the assent of the Governor on the twenty fifth day of February, 2013)
An Act to establish and incorporate in the State of Karnataka a University of unitary nature in
Private Sector by the Manipal Education Foundation Trust to promote and undertake the
advancement of University Education in Arts, Science, Commerce, Law, Engineering, Medicine,
Pharmacy, Dentistry, Nursing, Management, Hospitality, Music, Linguistics and allied sectors and for
the matters connected therewith or incidental thereto.
Whereas it is expedient to establish and incorporate i n the State of Karnataka, a University of
unitary nature in private sector by the Manipal Education Foundation Trust to promote and undertake
the advancement of University Education in Arts, Science, Commerce, Law, Engineering, Medicine,
Pharmacy, Dentistry, Nursing, Management, Hospitality, Music, Linguistics and allied sectors and
for the matters connected therewith or incidental thereto for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty Third Year of the Republic of
India as follows:-
CHAPTER - I
PRELIMINARY
1. Short title, Extent and commencement. - (1) This Act may be called the Manipal
University Bangalore Act, 2012.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University as specified in
section 25;
(b) “Agenda Matters” means all the matters and business to be designated in the
Statutes, each of which can be either included in the Agenda or be taken up for
discussion and decision at a meeting of the Board of Governors or the Board of
Management or Academic Council 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 business at such a meeting;
(c) “Board of Governors” means the Board of Governors of the University as specified in
section 23;
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(d) “Board of Management” means the Board of Management of the University as
specified in section 24;
(e) “Chancellor”, “Vice-Chancellor”, “Pro Vice -Chancellor” means respectively the
Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;
(f) “Campus” means a campus established, maintained by the University, wherever
situated;
(g) “Committees” means the committees formed under this Act or by the various
functionaries of the University as the case may be and includes the Nomination
Committee, the Finance Committee and such other committees;
(h) "Constituent College" means a college or institution established and
maintained by the University;
(i) “Finance Committee” means the Finance Committee of the University as specified in
section 27;
(j) “Foundation” means the Manipal Education Foundation Trust registered under the
Indian Trust Act, 1882;
(k) “Government” means the Government of Karnataka;
(l) “National Accreditation bodies” means bodies 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 for Teacher Education, Medi cal Council of India,
Pharmaceutical Council of India, National Council of Assessment and Accreditation,
Indian Council of Agriculture Research, Distance Education Council, Council of
Scientific and Industrial Research etc. and includes the Government;
(m) “Prescribed” means prescribed by rules made by the Government under this Act;
(n) “Principal in relation to a constituent College" means the head of the constituent
School or constituent College and includes, where there is no Principal appointed or in
the absence of a Principal appointed, the Vice -Principal or any other person for the
time being appointed to act as Principal;
(o) “Registrar” means the Registrar of the University;
(p) “Regional Centre” means a centre established or maintained by the University for the
purpose of coordinating and supervising the work of Study Centres in any region and
for performing such other functions as may be conferred on such Centre by the Board
of Management;
(q) “Sponsoring Authority” or “Sponsoring Body” in r elation to this Act means the
Foundation;
(r) “State” means State of Karnataka;
(s) “Statutes” and “Regulations” means respectively the Statutes and Regulations of the
University made under this Act;
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(t) “Study Centre” means a Centre established and m aintained by the University for the
purpose of advising, counseling or for rendering any other assistance required by the
students in the context of the distance 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 a Constituent College and
includes the Principal of Constituent College in conformity with the norms pres cribed
by the University Grants Commission;
(v) “University Grants Commission” means the Commission established under section 4
of the University Grants Commission Act, 1956 (Central Act 3 of 1956);
(w) “University” means the Manipal University Bangalore established and incorporated
under this Act;
(x) “Visitor” means the visitor of the University as specified in section 13.
CHAPTER - II
THE UNIVERSITY AND SPONSORING BODY
3. Proposal for the establishment of the University. - (1) The Foundation shall entitle to
establish the University of unitary nature subject to and in accordance with the provisions of this Act.
(2) The proposal to establish a University shall be made to the State Government by the
Foundation.
(3) The proposal shall consists of the following particulars, namely:-
(i) the objects of the University along with the details of the Foundation;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programmes of study and research to be undertaken by the
University during a period of five academic years immediately following the
commencement date;
(iv) the nature of faculties, courses of study and research proposed to be started;
(v) the campus development such as buildings, equipment and structural amenities;
(vi) the phased outlays of capital expenditure for a period of five academic years
immediately following the commencement date;
(vii) the item-wise recurring expenditure, sources of finance and estimated expenditure for
each student;
(viii) the scheme for mobilizing resources and the cost of capital thereto and the manner of
repayments to each source;
(ix) the scheme, for generation of funds internally through the recovery of fee from
students, revenues anticipated from consultancy and other activities relating to the
objects of the University and other anticipated incomes;
(x) the details of expenditure on unit cost, the extent of concessions or rebates in fee,
freeship and scholarship for students belonging to economi cally weaker sections and
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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 Foundation 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 fulfillment of such other conditions as may be required by the State
Government to be fulfilled before the establishment of the University.
(4) A Screening Committee shall be constituted by the State Government consisting of three
member who are Ex -officio members of Karnataka State Higher Education Council to examine the
proposals received, which shall make recommendations to the State Government.
4. Establishment of the University.- "(1) Where the State Government, after considering the
recommendations of the screening Committee and holding such inquiry as it may deem necessary, is
satisfied that,-
(i) the Trust has ability to run an University with sufficient infrastructure;
(ii) owns a land to the extent specified below in accordance with its location, namely:-
(a) twenty five acres of land if it is within limits of Bruhat Bangalore Mahanagara
Palike;
(b) forty acres of land if it is outside the limits of Bruhat Bangalore Mahanagara
Palike but within Bangalore Metropolitan Region Development Authority area;
(c) not less than sixty acres of land in the places other than the places specified in
clauses (a) and (b).
The land specified above shall consist of a single block and it shall be in the name of
concerned trust/foundation/institution/university itself. Based on the furnished particulars required in
sub-section (3) of section 3, the Government may direct the Trust to establish the permanent
Statutory Endowment Fund as specified in section 47."
(2) After the establishment of the Permanen t Statutory Endowment Fund, the Government
may, by notification, in the official Gazette, accord sanction for establishment of the University of
unitary nature in the State by the name of “Manipal University Bangalore”.
(3) The head quarters of the Univer sity shall be at Doddaballapur . The University shall have
Campuses or Regional Centres, Study Centres anywhere in Karnataka and, subject to the prior
permission of the state Government and as per UGC norms.
(4) The first Chancellor, the first Vice -Chancellor, the first members of the Board of
Governors, the 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.
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(5) On sanction for the establishment of the University under sub- section (2), the land and
other movable and immovable properties acquired, created, arranged or built by the Foundation for
the purpose of the University shall vest with the University.
(6) In all suits and other legal proceedings by or against the University, the pleading shall be
signed and verified by and all processes in such suits and proceedings shall be i ssued to and be
served on the Registrar.
(7) The land, building and other properties of the University shall not be used for any other
purpose other than incidental to the objects of the university.
5. Grants and Financial Assistance.- The University shall be self-financing and shall neither
make a demand nor shall be entitled to any maintenance, grant -in-aid or any other financial
assistance from the State or any other body or corporation owned or controlled by the State:
Provided that the 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 Government; and
(c) provided to or for the benefit of similar universities in the State whether subject to a
change in State policy or otherwise:
Provided further that the university may receive any financial support from any other source.
6. Power to establish constituent College, additional campuses, Regional Centres or
Study Centres. - The University may have Constituent Colleges, Regional Centres, additional
campuses and Study Centres at such places in the State as it deems fit after the com pletion of five
years after its establishment with prior approval of the State Government subject to norms of UGC
and other National Accreditation bodies."
7. Objects of the University. - The University shall employ a broad range of strategies to
achieve its vision and objectives:-
(i) to support, promote and undertake advancement of University Education leading upto and
including under graduate, post graduate doctoral and post doctoral courses in Arts, Sciences,
Commerce, Law, Engineering, Medicine, pharmacy, dentistry, nursing, Management Hospitality,
Music languages and make provisions for research, advancement and dissemination of knowledge
on these fields.
(ii) to establish Campuses Regional center and have study centers constituent Colleg es at
various locations in Karnataka and or to contribute and develop an understanding of educational
change and social and human development as per norms of the University grants commission with
prior approval of the state Government.
(iii) to institute d egrees, diplomas, certificates and other academic distinctions like award of
credits on the basis of successful completion of academic work evaluated through multiple modern
methods of assessment;
(iv) to collaborate with any other universit ies, research institutions, non profit organizations,
industry associations, professional associations or other organizations to conceptualize, design,
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develop and offer specific educational and research programmes, training programmes and
exchange programmes for students, faculty members and others;
(v) to undertake programmes for development and training of faculty and researchers of the
University in partnership with any other university of quality across the world with prior permission of
the State Government;
(vi) to undertake collaborative research and advocacy with any organizations with prior
approval of the State Government;
(vii) to disseminate and avance 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 humanities and sciences in the educational programmes of the University and
to make appropriate measures for promoting interdisciplinary studies and research in the University.
(viii) to provide an innovative system of University level education, flexible and open, in regard
to methods and places of learning, combination of courses, eligibility for enrolment, age of entry,
conduct of examination and operation of programmes with a view to promoting access and equity in
higher learning and to encourage excellence in the new fields of knowledge and to provide special
emphasis on both the academic and application oriented learning.
(ix) to promote national integration and the integrated development of human personality
through its policies and programmes.
8. Powers of the University.- The University shall have the following powers, namely:-
(i) to establish and maintain Campuses, Regional Centres and Study Centres in
Karnataka as may be determined by the University from time to time in the manner
laid down by the Statutes with prior approval of the Government and as per UGC
norms.
(ii) to carry out 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 prizes, awards and 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 o f the Faculty, officers and employees of the University or a
Constituent College, Campuses, Regional Centres, Study Centres;
(viii) to receive voluntary donations and gifts of any kind not prohibited by any law for the
time being in force and to acquire, hold, manage, maintain and dispose of any
movable or immovable property, including trust and endowment properties for the
purpose of the University or a Constituent College or a Campus, Regional Centre,
Study Centre;
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(ix) to institute and maintain hostels and to recognize places of residence for students of
the University or a Constituent College;
(x) to supervise and control the residence and to regulate the discipline among the
students and all categories of employees and to lay down the conditions o f 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 manner and for such
purposes as the University may determine from time to time;
(xiii) to organize and conduct refresher courses, orientation courses workshops, seminars
and other programmes for teachers, lesson writers, evaluators and other academic
staff;
(xiv) to determine standards of admission to the University or a Constituent College,
Regional Centres, Study Centres with the approval of Academic Council and to make
admission of students of Karnataka not less than the extent provided in this Act;
(xv) to do 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;
(xviii) to raise, collect, subscribe and borrow money with the approval of the Board of
Governors whether on the security of the property of the University, for the purposes
of the University;
(xix) to acquire, takeover and run the management of any other educational institutions
with the prior approval of the Government.
(xx) to acquire properties with the prior approval of the board of management.
(xxi) to undertake any other activities connected with or incidental to above objectives of
the University.
9. University open to all classes, castes, creed gender or nation. - The University
admissions shall be open to all persons irrespective of class, caste, creed or gender or nation. All
admissions shall be made on the basis of merit in the qualifying examinations.
"Provided that forty percent of the admissions in all courses of the university shall be reserved
for the students of Karnataka State and admissions shall be made through a Common Entrance
Examination conducted by the State Government or it s 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 posts
in any course they shall be reserved by rotation."
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10. National Accreditation. - The University shall seek accreditation from respective
statutory national accreditation bodies soon after its establi shment. Further all the courses run by
Private Universities shall be as per the regulations of the National Accreditation Bodies".
11. Powers of the sponsoring body. - The sponsoring body shall have the following powers
with reference to the University, each of which may be 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 two persons as members of the Board of Management;
(vi) to determine the source of funds to be contributed to the University Endowment Fund;
(vii) to determine the application and spending of 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:-
(i) The Visitor
(ii) The Pro-Visitor
(iii) The Chancellor;
(iv) The Vice-Chancellor;
(v) The Pro Vice-Chancellor;
(vi) The Registrar;
(vii) The Finance Officer; and
(viii) Such other officers as may be declared by the Statutes to be officers of the University.
13. The Visitor. - (1) His Excellency The Governor of Karnataka shall be the Visitor of the
University and the visitor may offer suggestions for the improvement of the functioning of the
University.
(2) The Visitor shall preside over the convocation of the University 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 satisfied that any
order, proceedings or decision taken by any authority of the University is not in
conformity with the Act, Regulations, or Rules, he may issue such directions as he
may deem fit in the interest of the University and the directions so issued shall be
complied with by all the concerned.
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14. The Pro- Visitor.- (1) The Hon’ble Minister for Higher Education of the Government of
Karnataka shall be the Pro-Visitor of the University.
(2) The Pro- Visitor shall, when the Visitor is absent, preside at the Convocation of the
University for conferring Degrees and Diplomas.
15. The Chancellor.- (1) The Chancellor shall be appointed by the Sponsoring Body.
(2) The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold
for life or till he demits office.
(3) The subsequent Chancellor shall be either the then Trustee of the Sponsoring Body or
such other person of eminence national figure in the field of education, science, culture or public life,
when such an appointment is being considered, as may be decided by the Sponsoring Body.
(4) The subsequent Chancellor so appointed shall hold the office as determined by the
Sponsoring Body.
(5) The Chancellor shall have such powers as may be conferred on him by this Act or the
Statutes made there under, which shall include the following powers, namely:-
(i) to function as the head of the University;
(ii) to preside at all convocations of the University in absence of Visitor and Pro-Visitor
(iii) to function as a member and the Chairperson of the Board of Governors of the
University and also attend all the meetings of the Board of Governors;
(iv) to appoint or re -appoint or terminate the appointment of the Vice -Chancellor, in
accordance with the provisions of this Act and the Statutes;
(v) to nominate a person as a member of the Nomination Committee as referred to in sub-
section (2) of section 16 of this Act;
(vi) to approve the appoint ment of the Pro Vice -Chancellor, the Dean, the Registrar and
the Finance Officer;
(vii) to nominate two academicians as members on the Board of Governors;
(viii) to appoint the first Pro Vice-Chancellor and the Finance Officer;
(ix) to constitute the first Board of Management, the Finance Committee, the Research
Council, and the Academic Council;
(x) to pre-approve the Agenda matters in the manner provided in the Act;
(xi) to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the
manner provided for in this Act.
(6) In the event of there being a conflict inter -se between the functionary or body and any
other functionary or body of the University, then the issue shall be referred to the Chancellor and the
decision of the Chancellor in respect of such issue shall be final and binding on the University.
16. The Vice-Chancellor.- (1) The Vice-Chancellor shall be appointed by the Chancellor, for
a term of three years, subject to other terms and conditions as may be laid down by the Statutes from
among three persons recommended by the Nomination Committee constituted in accordance with
the provisions of sub- section (2). After the term of three years, it is renewable for another term of
three years.
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Provided that a vice-chancellor shall continue to hold the office even after expiry of his term till
new vice-chancellor joins. However, in any case this period shall not exceed one year.
(2) The Nomination Committee referred to in sub- section (1) shall consist of the follow ing
persons, namely:-
(i) One person nominated by the Chancellor;
(ii) Two nominees of the Board of Governors, one of whom shall be nominated as the
Convener of the Committee by the Board of Governors.
(3) The Nomination Committee shall, on the basis of merit, recommend three persons suitable
to hold the office of the Vice-Chancellor and forward the same to the Chancellor along with a concise
statement showing the academic qualifications and other distinctions of each person.
(4) The Vice -Chancellor shal l be the Principal Executive and Academic Officer of the
University and shall exercise general supervision and control over the affairs of the University and
give effect to the decisions of the authorities of the University.
Provided that Where any matter , other than the appointment of a Teacher is of urgent nature
requiring immediate action and the same could not be immediately dealt with by any officer or the
authority or other body of the University empowered by or under this Act to deal with it, the Vi ce-
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 interests of the university, he shall request the concerned
authority to revise its decision within fifteen days from the date of its decision and in case the authority
refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then
such matter shall be referred to the Chancellor and his decision thereon shall be final.
(6) The services of the Vice-Chancellor can be terminated by the Chancellor with the approval
of the Board of Governors and the Chancellor after following the principles of natural justice and after
providing an opportunity to present his case including for termination on disciplinary grounds.
(7) The Vice -Chancellor shall preside at the convocation of the University in the absence of
the visitor, pro-visitor and the Chancellor.
17. The Pro Vice- Chancellor.- The 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.
18. 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.
19. The Registrar.- (1) The Registrar shall be appointed by the Chancellor in such manner
and on such terms and conditions as may be laid down by the Statutes.
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(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 be conferred by the statutes
or may be required from time to time, by the Chancellor or the Vice-Chancellor.
(4) The Registrar shall be responsible for the due custody of the records and the common
seal of the University and shall be bound to place before the Chancellor, the Vice -Chancellor or any
other authority, all such information and documents as demanded.
20. The Finance Officer.- The Finance Officer shall be appointed by the Vice -Chancellor with
the written approval of the Chancellor in such manner and he shall exercise such powers and
perform such duties as may be conferred by the Statutes.
21. Other Officers.- The manner of appointment, terms and conditions of service and powers
and duties of the other officers of the University shall be such as may be specified by Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities of the University. - The following shall be the authorities of the University,
namely:-
(i) The Board of Governors;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) Research Council 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.
23. The Board of Governors and its powers. - "(1) The Board of Governors shall consist of
the following, namely:-
(i) The Chancellor- Chairperson;
(ii) The Vice-Chancellor- Member;
(iii) The Principal Secretary/Secretary to the State Government in the Higher Education or
by his nominee not below the rank of Deputy Secretary ;
(iv) The Principal Secretary/ Secretary to the G overnment in the Medical Education or by
his nominee not below the rank of Deputy Secretary;
(v) One expert from the field of management, finance or any other specialized, including
administration to be nominated by the State Government;
(vi) Two persons nominated by the Sponsoring Body of whom one shall be woman;
(vii) The Pro Vice-Chancellor who shall be a non-voting member;
(viii) One eminent educationist nominee of the university grant commission."
(2) The Registrar shall be non-voting member secretary of the Board of Governors.
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(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 and where the Sponsoring Body
has not nominated any nominees, then by the Vice-Chancellor.
(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) No resolution shall be passed or decision be taken by the Board of Governors at their
meeting, in respect of any Agenda Matters except pursuant to an affirmative vote by the Chancellor
in favour of the Agenda matter.
(7) 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 other authorities of the University, if they are not in conformity with
the provisions of this Act, or the Statutes or the Rules;
(iv) to approve the Budget and Annual Report of the University;
(v) to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
(viii) to take s uch decisions and steps as are found desirable for effectively carrying out the
objects of the University.
(8) The Board of Governor shall, meet at least three time in a year, at such time and place as
may be specified by the Statutes.
24. The Board of Management. - (1) The Board of Management shall consist of the
following, namely:-
(i) The Vice Chancellor;
(ii) The Pro-Vice Chancellor;
(iii) The Registrar;
(iv) Two nominees of the Sponsoring Body;
(v) Two Deans of the faculties as nominated by the Vice Chancellor.
(2) The Vice Chancellor shall be the Chairperson and the Registrar shall be the Secretary, of
the Board of Management.
(3) The Board of the management shall be the executive body of the university. The powers
and functions of the Board of Management shall be such as may be specified by the statutes.
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(4) All meetings of the Boards of Management shall always be chaired by the Vice Chancellor
and in the absence of the Vice Chancellor, by the nominee of the Sponsoring Body and where the
Sponsoring Body has not nominated any nominees, then by any other member as elected by the
members present in the meeting.
(5) In the event of a conflict of opinion at a meeting of the Board of Management, the issue
shall be referred t o the Chancellor and the decision of the Chancellor in respect of such issue shall
be final and binding on the University.
25. The Academic Council. - (1) The Academic Council shall consist of the following,
namely:-
(i) The Vice-Chancellor - Chairperson
(ii) The Pro Vice Chancellor - Member
(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 and
exercise general supervision over the academic policies of the University.
26. The Research and innovation Council. - (1) Research and innovation Council shall be
the Principal Resear ch and innovation Committee of the University and shall provide the larger
holistic vision of the kind of research and innovation to be undertaken by the University, including
prioritization of the areas. This Council shall, subject to the provisions of t his Act, the Statutes,
Regulations and the Rules, co -ordinate and exercise general supervision over the Research and
innovation polices of the University.
(2) The Research and innovation Council shall consist of the following, namely:-
(i) The Vice-Chancellor - Chair Person
(ii) The Pro Vice Chancellor - Member
(iii) The Dean of Research - Secretary
(iv) Head of the Department of innovation - Member
(v) Deans of all Faculties - Members and
(vi) Such other members as may be specified in the Statutes.
27. The Finance Committee. - (1) The Finance Committee shall consist of the following,
namely:-
(i) The Chancellor or his Nominee - Chairperson
(ii) The Vice-chancellor - Member
(iii) The Registrar - Member
(iv) The Finance Officer - Secretary
(v) One nominee of the Sponsoring Body - Member; and
(vi) Such other members as may be specified in the statutes.
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(2) The Finance Committee shall be the principal financial body of the University to take
financial matters and shall, subject to the pr ovisions of this Act, rules and Statutes, undertake co -
ordination exercise, general supervisions over the financial matters of the University.
28. Other Authorities.- The constitution, powers and functions of the other authorities of the
University shall be such as may be specified by the statutes.
29. Disqualification for membership of an Authority or Body: A person shall be
disqualified for being a member of any of the authorities of bodies of the University, if he;
(a) is of unsound mind and stands so declared by a competent court;
(b) is an un discharged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is 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.
30. Proceedings not invali dated 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.
31. Provisions pertaining to Agenda Matters. - (1) No Agenda Matter shall be either
included in the Agenda for or taken up for discussion or decided in the meeting of the Board of
Governors or the Board of Management or any Committees without obtaining the prior written
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 and consequent upon the pursuit of such a remedial action all such actions taken by
the functionary or body of the University in breach of the provisions of the Act shall be deemed to be
null and void ab initio and consequently the status quo ante shall prevail in respect of the matter or
decision in breach.
CHAPTER - V
STATUTES AND REGULATIONS
32 Statutes.- Subject to the provisions of this Act, the Statutes may provide for all or any
matter relating to the university and staff, as given below, namely:-
(i) the procedure for transaction of business of the Authorities of the University and the
composition of bodies not specified in this Act;
(ii) the operation of the permanent statutory endowment fund, University endowment
fund, the general fund and the development fund;
(iii) the terms and conditions of appointment of the Vice -Chancellor, the Registrar and the
Finance Officer and their powers and functions;
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(iv) the mode of recruitment and the terms and conditions of service of the other officers,
Teachers and employees of the University;
(v) the procedure for resolving disputes between the University and its officers, Faculty
members, employees and students;
(vi) creation, abolition or restructuring of departments and faculties;
(vii) the manner of co-operation with other Universities or institutions of higher learning;
(viii) the procedure for conferment of honorary degrees;
(ix) provisions regarding grant of free ships and scholarships;
(x) number of seats in different courses of studies and the procedure of admission of
students to such courses;
(xi) the fee chargeable from students for various courses of studies;
(xii) institution of fellowships, scholarships, studentships, freeships, medals and prizes;
(xiii) procedure for creation and abolition of posts;
(xiv) any other matters which may be specified by the board of Governors or required to be
provided by statues under this Act.
33. Statutes how made. -(1) The first statutes framed by the Board of Management shall be
submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First Statutes, submitted by the Board of
Management and shall give its approval thereon with such modifications, if any, as it may deem
necessary.
(3) The University shall publish the First Statutes, as approved by the Board of Governors in
the University Notification, and thereafter, the First Statutes shall come into force from the date of its
publication.
34. Power to amend the Statutes. - The Board of Governors may, make new or additional
Statutes or amend or repeal the Statutes.
35. Regulations.- Subject to the provisions of this Act, the regulations may provide for all or
any of matters, namely:-
(i) admission of students to the University and their enrolment and continuance as such;
(ii) the courses of study to be laid down for all degrees and other academic distinctions of
the University;
(iii) the award of degrees and other academic distinctions;
(iv) the conditions of the award of fellowships, scholarships, studentships, medals and
prizes;
(v) the conduct of examinations and the conditions and mode of appointment and duties of
examining bodies, examiners invigilators, tabulators and moderators;
(vi) the fee to be charged for admission to thExcerpt shown. Open the full act in Lexace.