LexThe PES UNIVERSITY ACT, 2012
Karnataka · state statute
Open in Lexace · Ask the AI about this act KARNATAKA ACT NO.16 OF 2013
THE PES UNIVERSITY 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 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
25. The Executive Council
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26. The Academic Council
27. The Research Council
28. The Finance Council
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
CHAPATER – 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. Fee Regulation Committee
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. Developmen t 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
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61. Removal of difficulties
62. Power to make rules by the State Government
STATEMENT OF OBJECTS AND REASONS
Act 16 of 2013. - The Peoples Education Society 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 percent in Karnataka.
Keeping in view the above, it is considered necessary to provide for establishment of PES
University.
This private university focuses on teaching, training, research and development in the
fields of Engine ering, Medicine, Pharmacy, Science, Arts, Social Science, Computer
Applications, Humanities and Management and allied sectors and for the matters connected
therewith or incidental thereto.
Hence, the Bill.
[L.A. Bill No.49 of 2012, File No. Samvyashae 82 Shasana 2012]
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO.16 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the Seventh day of February, 2013)
THE PES UNIVERSITY ACT, 2012
(Received the assent of the Governor on the Fifth day of February, 2013)
An Act to establish and incorporate in the State of Karnataka a University of unitary
nature in Private Sector to promote and undertake the advancement of University Education
in Engineering, Medicine, Pharmacy, Science, Arts, Social Science, Computer Applications,
Humanities and Management and allied sectors and for the matters connected there with or
incidental thereto.
Whereas it is expedient to establish and inc orporate in the State of Karnataka a
University of unitary nature in private sector to promote and undertake the advancement of
University Education in Engineering, Medicine, Pharmacy, Science, Arts, Social Science,
Computer Applications, Humanities and Management 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 PES University
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.
1. Act came into force on 19.11.2013 by notification. Text of the notification is at the end of the Act.
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 business to be desi gnated 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
Executive 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
constituted under section 24;
(d) "Chancellor", “Pro Chancellor”, "Vice -Chancellor", "P ro Vice -Chancellor"
means respectively the Chancellor, Pro -Chancellor, Vice Chancellor and Pro
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Vice Chancellor of the University;
(e) "Campus" means a campus established, maintained by the University;
(f) "Committees" means the committees formed under this Act or by the various
functionaries of the University, as the case may be, and includes the Search
Committee, Nomination Committee, the Finance Committee, the Finance
Council and such other committees;
(g) "Constituent College" means a college or institution establ ished and
maintained by the University;
(h ) “Executive Council” means the Executive Council of the University as
constituted under section 25;
(i) “Finance Council” means the Finance Council of the University as constituted
under section 28;
(j) "Government" means t he 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, Medical Council of India, Pharmaceutical Council of India, Indian Council of
Agriculture Research, National Assessment and Accreditation Council, National Council
of Teacher Education, Council of Scientific and Industrial Research, 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 abse nce 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 p urpose of coordinating and supervising the work of Study Centers in
any region and for performing such other functions as may be conferred on
such centre by the Executive Council;
(p) “Society” means the Peoples Education Society registered under the Karnataka
Societies Registration Act, 1960 (Karnataka Act 17 of 1960);
(q) “Sponsoring Authority” or "sponsoring body" in relation to this Act means the
Society;
(r) "State" means State of Karnataka;
(s) "Statutes" and "Regulations" means respectively, the Statutes and Regulat ions
of the university made under this Act;
(t) "Study centre" means a centre established and maintained by the university for
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the purpose of advising, counseling or for rendering any other assistance
required by the students.
(u) "Teacher" means and includes a Pr ofessor, Associate Professor, Assistant
Professor, Adjunct Professor 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 specified by the 'University Grants Commissions;
(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" me ans the PES University, 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 Society shall have the
right 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 Society.
(3) The proposal shal l consist of the following particulars, namely: -
(i) the objects of the University along with the details of the Society;
(ii) the extent and status of the University and the availability of land;
(iii) the nature and type of programs of study and research to be undertak en 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
ameni ties;
(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 r esources 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
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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, free ship and scholarship for students belonging to economically weaker
sections and the fee structure indicating varyin g 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 fulfillment of such other conditions as may be requi red 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 Counci l 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 Society 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 wi thin limits of Bruhat Bangalore Mahanagara
Palike;
(b) forty acres of land if it is out side 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 society/ university itself. Based on the furnished particulars required in sub- section (3) of
section 3, the Government may direct the Society to establish the permanent Statutory Endowment
Fund as specified in section 48.
(2) After the establishment of the Permanent 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 "PES University".
(3) The headquarters of the University shall be at Bangalore. The University shall
have Campuses or Regional Centers, Study Cent ers anywhere in Karnataka and subject to the
prior permission of the State Government and as per UGC norms.
(4) The First Chancellor, the First Pro- Chancellor, the First Vice- Chancellor, the First
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Pro-Vice -Chancellor, First members of the Board of Governors, First members of the
Executive Council 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 immovable properties acquired, created, arranged or built by the Society for the
purpose of the University shall vest in 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 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 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 programs receiving support from the Government; and
(c) for the benefit of similar universi ties 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 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 the University. - The University shall employ a broad range of strategies
to achieve its vision and objectives,-
(i) to Provide instruction, teaching, training, Consultancy , research and development in
various disciplines in areas such as Engineering, Medicine, Pharmacy, Science, Arts,
Social Sciences, Computer Applications, Humanities and Management and make
Provisions for research, advancement and dissemination of knowledg e on these
fields and such other objects as the Society may deem fit with prior approval of the
state Government;
(ii) to design and deliver high quality training, capacity building and development
systems for teachers, Professionals, and administrators in education and other
systems in various locations in Karnataka;
(iii) to develop resource centers in various locations in Karnataka and to contribute to
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quality education;
(iv) to establish Campuses and have study centers at various locations in
Karnataka and to cont ribute and develop an understanding of higher education
as well as social and human development as per norms of the University
Grants Commission with prior approval of the State Government;
(v) to institute degrees, diplomas, certificates and other academic di stinctions like
award of credits on the basis of successful completion of academic work
evaluated through multiple modern methods of assessment;
(vi) to collaborate with any other universities, research institutions, non- profit
organizations, industry associati ons, professional associations or other
organizations offer specific education and research programs, training
programs and exchange programs for students, faculty members and others;
(vii) to disseminate knowledge and develop a public debate on issues of educ ation
and allied development fields through seminars, conferences, executive
education programs, community development programs, publications and
training programs and events;
(viii) to undertake programs for development and training of faculty and
researchers of the university in partnership with any other institutions of
quality with prior permission of the State Government;
(ix) to undertake collaborative research and advocacy with any organizations with
prior permission of the State Government ;
(x) to undertake neces sary or expedient action to pursue and promote the
objectives of the University ;
(xi) to undertake any objectives as may be approved by the Government for the
enhancement of higher education and other development sectors in India;
8. Powers of the University. - The University shall have the following powers,
namely: -
(i) to establish and maintain 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 with prior approva l 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 m ay be;
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(vi) to make provisions for extra curricular activities for students and employees;
(vii) to make appointments of the 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 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 Con stituent College or a
Campus, Regional Centre, 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 discipl ine among the
students and all categories of employees and to lay down the conditions 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 post s;
(xii) to co- operate and collaborate with other Universities in such a 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 programs for t eachers, 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 Karnata ka 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 ac ademic 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 Executive Council;
(xxi) to undertake any other activities connected with or incidental to above
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objectives of the U niversity.
9. University open to all classes, castes, creed, gender or nation. - The University
admissions shall be open to all persons 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 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 cour ses together and where there are less than three posts
in any course they shall be reserved by rotation.
10. National Accreditation.- The University shall seek accreditation from respective statutory
national accreditation bodies soon after its establishment. 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
as provided in this Act namely:-
(i) to appoint or re- appoint or terminate the appointment of the Chancellor;
(ii) to appoint or re- appoint or terminate the appointment of the Pro- Chancellor.
(iii) to constitute the first Bo ard of Governors of the University;
(iv) to nominate the chairperson of the Board of Governors;
(v) to nominate three persons as members of the Board of Governors;
(vi) to nominate two persons as members of the Executive Council;
(vii) to determine the source of funds to be c ontributed to the University Endowment
Fund;
(viii) to determine the application and spending of moneys by the University;
(ix) 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 Pro Chancellor;
(v) The Vice-Chancellor;
(vi) The Pro Vice-Chancellor;
(vii) The Registrar;
(viii) The Finance Officer; and
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(ix) 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 t he functioning of the
University.
(2) The visitor shall preside over the convocation of the university for conferring Degree and
Diploma.
(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, 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 is sue such directions as he may deem fit in the
interest of the University and the directions so issued shall be complied with by all
concerned.
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 Current Chairperson 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 member 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 a Chairperson of the Board of Governors of the University ;
(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 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 and the Finance Officer;
(ix) to constitute the first Executive Council, the Finance Committee, the Research Council
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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 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 Pro Chancellor.- The Pro Chancellor shall be appointed by the Chancellor, on such
terms and conditions as may be laid down by the statutes. The Pro Chancellor shall assist the
Chancellor in all such matters required by the Chancellor. The roles and responsibilities of Pro
Chancellor shall be laid down by statutes.
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 aft er 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 whom shall be nominated as the
Convener of the Committee by the Board of Governors.
(3) The Search Committee shall, on the basis of merit, recommend three persons suitable to
hold the office of the Vi ce-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 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 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 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
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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 appoi nted by the Vice- 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 Universit y 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.
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 conferred 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 specified 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 Executive Council;
(iii) The Academic Council;
(iv) Research Council;
(v) The Finance Council; and
(vi) Such other authorities as may be declared by the
Statutes to be the authorities of the University.
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24. The Board of Governors and it s 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 Government 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.
(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 dow n 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 Chancellor. If Chancellor 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 e ither 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 aut horities 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
Rule .
(vi) to take decision about voluntary winding up of the University;
(vii) to approve proposals for submission to the Government;
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(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.
25. The Executive Council. - (1) The Executive Council 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 schools as nominated by the Vice Chancellor.
(2) The Vice Chancellor shall be the Chairperson of the Executive Council and the
Registrar shall be the Secretary of the Executive Council .
(3) The powers and functions of the Executive Council shall be such as may be
specified by the statutes.
(4) All meetings of the Executive Council 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 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 - Chair Person
(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.
27. The Research Council. - (1) Research Council shall be the Principal Research
Committee of the University a nd shall provide the larger holistic vision of the kind of research
to be undertaken by the University, including prioritization of the research areas. This Council
shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co- ordinate
and exercise general supervision over the Research polices of the University.
(2) The Research Council shall consist of the following, namely: -
(i) The Vice- Chancellor - Chair Person
(ii) The Pro Vice Chancellor - Member
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(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 Council. - (1) The Finance Council 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 by the statutes.
(2) The Fi nance Council shall be the principal financial body of the University to take
financial matters and shall, subject to the provisions of this Act, rules and statutes, undertake
Co-ordination exercise, general supervisions over the financial matters of the University.
29. Other Authorities. - The constitution, the 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 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 turp itude;
(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 exis tence of any vacancy
or defect in the constitution of the Authority.
32. 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
Governor s or the Executive Council or any Committee without obtaining the prior 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 al l decisions taken by any
functionary or body of 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
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Act shall be deemed to be null and v oid ab initio and consequently ; status quo ante shall
prevail in respect of the matter or decision in breach.
CHAPATER – V
STATUTES AND REGULATIONS
33. 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,
(iv) the mode of recruitment and the ter ms 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) policies in respect of seats in different courses of studies and the procedure of
admission of students to such courses;
(xi) policy relating to the fee chargeable from students for various courses of studies;
(xii) institution of fellowships, scholarships, studentships, free ships, medals and prizes;
(xiii) any other matters which may be decided by the Board of Governors or required to be
provided by statutes under this Act.
34. Statutes how made. - (1) The first statutes framed by the Executive Council shall be
submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the First Statutes, submitted by the Executive
Council 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.
35. Power to amend the Statutes. - The Board of Governors may, make new or additional
Statutes or amend or repeal the statutes;
36. Regulations. - Subject to the provisions of this Act, the regulations may provide for the
following matters, namely:-
(i) admission of students to the University and their enrolment and continuance as such;
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(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 the examinations, degrees and other academic
distinctions of the University;
(vii) the conditions of residence of the students at the University or a Constituent College;
(viii) maintenance of discipline among the students of the University or a Constituent
College;
(ix) all other matters as may be provided in the Statutes under the Act.
37. Regulations how made.- The Regulations shall be made by the Academic Council and
approved by Executive Council.
38. Power to amend Regulations. - The Academic Council may, with the approval
of the Executive Council, make new or aExcerpt shown. Open the full act in Lexace.