LexThe KARNATAKA STATE LAW UNIVERSITY ACT, 2009
Karnataka · state statute
Open in Lexace · Ask the AI about this act KARNATAKA ACT NO. 11 of 2009
(First Published in the Karnataka Gazette Extra-ordinary on the third day of April, 2009)
THE KARNATAKA STATE LAW UNIVERSITY ACT, 2009
Arrangement of Sections
Statement of Objects and Reasons:
Sections:
CHAPTER - I
PRELIMINARY
1. Short title and commencement
2. Definitions
CHAPTER - II
THE UNIVERSITY
3. Establishment and Incorporation of the University
4. The objectives
5. Powers and functions of the University
6. Jurisdiction and admission to privileges
7. Admission to the University
8. Discipline, Inspection and Control
9. Power to issue directions
10. Power to annul the orders of the University
CHAPTER - III
OFFICERS OF THE UNIVERSITY
11. Officers of the University
12. The Chancellor
13. The Pro-Chancellor
14. The Vice Chancellor
15. Powers of the Vice Chancellor
16. Arrangement of work during vacancy in the office of the Vice-Chancellor.-
17. The Registrar
18. Powers and functions of the Registrar
19. The Registrar (Evaluation)
20. The Finance Officer
21. Temporary vacancy in the office of the Registrar, the Registrar (Evaluation), the
Finance Officer
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22. Dean
23. Director of Student Welfare
24. The Librarian
25. The Director of Planning, Monitoring and Evaluation Board
26. The Director, College Development Council
27. The Director of Physical Education
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
28. Authorities of the University
THE SYNDICATE
29. Syndicate
30. Powers of Syndicate
31. Meetings of the Syndicate
32. Members not entitled to remuneration
THE ACADEMIC COUNCIL
33. Academic Council
34. Powers of the Academic Council
35. Meeting of Academic Council
36. Disqualification for membership
37. The term of Office of the Members of the Academic Council and Syndicate.-
38. Restriction of holding the membership of the authorities
39. The Finance Committee
40. Planning, Monitoring and Evaluation Board
41. The Board of Studies
42. Other authorities
43. Committees
44. Faculties
45. Vice Chancellor and other officers, etc., to be public servants
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CHAPTER - V
STATUTES, ORDINANCES AND REGULATIONS
46. The Statutes
47. The Statutes how made
48. The Ordinances
49. The Regulations
CHAPTER - VI
FINANCE AND ACCOUNTS
50. General funds
51. Other funds
52. Power to borrow
53. Management of funds
54. Power of Government to direct audit
55. Financial estimates
56. Annual Accounts and Audit
57. Annual Report
CHAPTER - VII
AFFILIATION OF COLLEGES AND RECOGNITION OF INSTITUTIONS
58. Affiliation of colleges
58A. Permanent Affiliation
59. Recognition of certain institutions
60. Inspection of colleges and reports
61. Withdrawal of affiliation
62. Autonomous College
63. Voluntary closure of College or Course
CHAPTER - VIII
APPOINTMENT OF TEACHERS AND OTHER EMPLOYEES OF THE UNIVERSITY
64. Appointments of Teachers, etc
65. Appointment in accordance with promotion schemes
66. Appointment to part-time post
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67. Temporary appointment
68. Appointment of other non-teaching and ministerial staff
69. Reservation of promotional vacancies for Scheduled Castes, etc
70. Method of recruitment and conditions of service
71. Pension, gratuity, etc
CHAPTER - IX
INTER UNIVERSITY TRANSFER OF NON-TEACHING EMPLOYEES
72. Transfer of Non-teaching employees
CHAPTER – X ENROLMENT AND
DEGREES
73. Eligibility for admission of Students
74. Honorary Degrees
75. Withdrawal of Degree or Diploma
CHAPTER - XI UNIVERSITY REVIEW COMMISSION
76. Appointment of University Review Commission
CHAPTER - XII
FUNCTIONS AND THE RESPONSIBILITIES OF THE PERSONS
INVOLVED IN THE EXAMINATION WORK
77. Duties of a Teacher
78. Obligation to perform the examination work
79. Punishment for abetment of offences
80. Prohibition of Private Tuition
CHAPTER
- XIII
GENERAL
81. Vacating of office
82. Filling of casual vacancies
83. Protection of action taken in good faith
84. Proceedings of the University authorities not invalidated by vacancies
85. Disputes as to constitution of University authorities and bodies
86. Transitory powers of the first Vice Chancellor
87. Continuance of Statutes, Ordinances, etc
88. Saving as to certain examinations
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89. Act to prevail over the enactments
90. Properties and employees of university colleges
91. Transfer of accumulations in Provident Fund and other like funds
92. Removal of Difficulty
93. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
I
The Legal Education requires streamlining as well as autonomy in functioning and support of
suitable infrastructure. Strengthening legal education and legal profession and establishment of a
separate Law University in Karnataka, affiliating all Law Colleges in Karnataka to it, is one of the
main objectives of the Government. The Government of Karnataka proposes to establish and
incorporate a Law University dedicated to study and research of law through systematic instructions,
teaching and training in law and to inculcate among citizens a sense of meaningful concern for the law
in a system of parliamentary democracy in the State of Karnataka.
Decision to establish Law University in the northern part of Karnataka is in consonance with
the recommendations made by Dr. D.M. Nanjundappa Committee on Regional Imbalance.
Hence the bill.
(LA Bill No. 8 of 2009, File No. DPAL 30 Shasana 2008)
[Entry 25 of List II of the Seventh Schedule to the Constitution of India.]
II
Amending Act 27 of 2016 It is considered necessary to amend the Karnataka State Law
University Act, 2009 (Karnataka Act 11 of 2009) so as to bring uniformity with the U.G.C.
Regulations, 2010.
Hence, the Bill.
(LA Bill No. 10 of 2016, File No. DPAL 38 Shasana 2014
[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]
III
Amending Act 14 of 2018.- It is considered necessary to amend the
Karnataka State Law University Act, 2009 (Karnataka Act 11 of 2009) for
placing the audited accounts directly before the State Legislature instead of
publishing it in the State Gazette.
Hence, the Bill.
[L.A. Bill No.48 of 2018 File No. Samvyashae 57 Shasana 2017]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]
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KARNATAKA ACT NO. 11 of 2009
(First Published in the Karnataka Gazette Extra-ordinary on the third day of April, 2009)
THE KARNATAKA STATE LAW UNIVERSITY ACT, 2009
(Received the assent of the Governor on the first day of April, 2009)
(As Amended by Karnataka Act. No 27 of 2016 and 14 of 2018)
An Act to establish and incorporate a Law University dedicated for study and research in
Law in the State of Karnataka.
Whereas it is expedient to establish and incorporate a University dedicated to Study and
Research of Law through systematic instruction, teaching and training in law and to inculcate
among citizens a sense of meaningful concern for the law in a system of parliamentary democracy
in the State of Karnataka.
Be it enacted by the Karnataka State Legislature in the fifty -ninth year of the Republic of
India as follows:-
CHAPTER - I
PRELIMINARY
1. Short title and commencement - (1) This Act may be called the Karnataka S tate
Law University Act, 2009.
(2) It shall be deemed to have come into force with effect from 1 st
January, 2009.
2. Definitions.- In this Act unless the context otherwise requires,-
(a) “Academic Council” means, the Academic Council of the University established under
section 33;
(b) “Affiliated College” means, a college or institution situated within the University area
and affiliated to the University in accordance with the Statutes prescribed and includes all colleges
and institutions, which impart education in law, deemed to be affiliated to the University under this
Act;
(c) “Commission of Inquiry” means, Commission of Inquiry constituted under Section 8;
(d) “College” means, a college or an institution recognized by the State Govern ment and
affiliated to the University and providing any course of study and training in law for admission to
the examinations leading to award of degrees, diplomas or other academic distinctions of the
University;
(e) “Department”, “Department of Studies”, “Po st Graduate Department” and “Post
Graduate Department of Studies” shall respectively mean the Department, Department of
Studies, Post-Graduate Department and Post-Graduate Department of Studies in the University
established and maintained by the University under this Act;
(f) “Government” means the State Government;
(g) “Hostel” means a unit of residence for students of the University maintained or
recognized by the University in accordance with the provisions of this Act;
(h) “Prescribed” means prescribed by Statutes, Ordinances or Regulations made under this
Act;
(i) “Principal” means the Head of a College or Institution;
(j) “Statutes” “Ordinances”, “Regulations” means respectively the Statutes, Ordinances
and Regulations made under this Act;
(k) “Syndicate” means the syndicate of the university constituted under section 29;
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(l) “Teachers” includes a Professor, 1[Associate Professor, and Assistant Professor] 1,
whether full time or part time, giving instruction in University, College or other institution as the
case may be admitted to privileges under this Act;
(m) “University” means the Karnataka State Law University established and
incorporated under section 3;
(n) “University Area” means the area of jurisdiction of the University;
(o) “University College” means a college established, maintained and affiliated to the
University.
1. Substituted by Act 27 of 2016 w.e.f 08.08.2016
CHAPTER - II
THE UNIVERSITY
3. Establishment and Incorporation of the University - (1) There shall be
established a University called “The Karnataka State Law University” for furthering objectives
set out in section 4.
(2) The University shall be a body corporate having perpetual succession and a common
seal, with power to acquire, hold and dispose of property, both movable and immovable, and shall
sue and be sued by the said name.
(3) The headquarters of the University shall be 1[at Navanagar] 1 , Hubli with regional
centers established at such other places with the prior approval of the Government within the state
as it may deem fit and appropriate.
(4) The University shall be both a teaching and an affiliating University.
1. Substituted by Act 27 of 2016 w.e.f 08.08.2016
4. The objectives.- (1) The objectives of the University shall extend, beyond formal
education, to,-
(a) bring about a general awareness of Law in its content, context, meaning and purpose;
(b) institute Applied Branches of Law such as Legislative Drafting, Statutory
Interpretation, Conveyancing and Judicial Process;
(c) train Law Practitioners in aspects of Investigation and methods of Analytical Evidenc e
and Integral Proof;
(d) promote Alternate Dispute Resolution Methods;
(e) inform the dynamics of Law by setting up Law Clinics, Nyaya Panchayaths and
promoting Litigation Free Societies;
(f) institute Para-Legal Courses for Judicial Secretaries, Para- legal Counseling, Judgment
Writers, Legal Assistants, Advocates’ Clerks, Client Servicing 1[Legal Services, Government
Officers and Officials.]1
(2) The University shall achieve the objectives set forth above through the Syndicate and
the Academic Council in accordance with the provisions of this Act.
1. Substituted by Act 27 of 2016 w.e.f 08.08.2016
5. Powers and functions of the University. - Subject to the provisions of this Act and
such conditions as may be prescribed by the Statutes, Regulations and Ordinances, the University
shall have the following powers, namely:-
(i) to provide for instruction and training in such branches of learning pertaining to law, as
the University may deem fit
(ii) to administer and manage the University and such centers for research, legal education
or for advancement of knowledge in the field of law;
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(iii) to provide for research and for the advancement or dissemination of knowledge in
legal education;
(iv) to organize and undertake extra-mural teaching and extension services;
(v) to institute degrees, titles, diplomas and other academic distinctions;
(vi) to hold examinations for grant of diplomas or certificates and to confer degrees and
other academic distinctions and to wit hdraw any such diplomas, certificates, degrees or other
academic distinctions for good and sufficient cause;
(vii) to confer honorary degrees or other distinctions on persons in the manner laid down
by statutes;
(viii) to affiliate colleges to the University and to withdraw such affiliation;
(ix) to demand and receive fees and other charges;
(x) to determine the fees and other charges payable for affiliation of new colleges or
institution and new courses or increase of intake etc.;
(xi) to set-up such special centers, specialized study centers or other units for research and
instructions as are, in the opinion of the University, necessary for the furtherance of its objects;
(xii) to establish, maintain and administer hostels for residence of students;
(xiii) to enforce discipline among the s tudents of the University and to make arrangement
for promoting their health;
(xiv) to create academic, technical , administrative, ministerial and other posts and to make
appointments thereto with prior approval of the State Government;
(xv) to regulate and enforce discipline among all categories of employees of the University
and to lay down the terms of employment and conditions of service of such employees;
(xvi) to create posts of 1[Teachers]1 required by the University and to appoint persons to
such posts with prior concurrence of the State Government subject to reservation policy of the
State;
(xvii) to institute and award fellowships, scholarships, prizes and medals;
(xviii) to lay down policy for printing, reproduction and publication of research and other
works and to organise exhibitions;
(xix) to sponsor and undertake research in all aspects of law, justice and social
development;
(xx) to explore areas of co -ordination with other universities or organisations in the matter
of education, training and research in law, justice, social development, and allied subjects on such
terms and conditions as the University may, from time to time, determine;
(xxi) to explore areas of co -ordination with other Universities or institutions of higher
learning in any part of the world having objects wholly or partial similar to those of the University,
for exchange of teachers and scholars and generally in such manner as may be conducive to the
common objects;
(xxii) to regulate the expenditure and to manage the accounts of the University;
(xxiii) to establish and maintain within the University or elsewhere, such class rooms,
study halls and auditoriums as the University may consider necessary and adequately furnish the
same;
(xxiv) to establish and maintain libraries and reading rooms necessary for study and
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research at the University;
(xxv) to receive grants, subventions, subscriptions, donations and gifts in favour of the
University, consistent with the objects for which the University is established;
(xxvi) to purchase, take on lease or accept as gift or otherwise, any land or building or
works which may be necessary or congenial for the purpose of the University on such terms and
conditions as it may think fit and proper and to construct and maintain any such building or works;
(xxvii) to sell, exchange, lease or otherwise dispose of all or any portion of the properties
of the University, whether movable or immovable, on such terms as it may think fit and proper
without prejudice to the interest and activities of the university, except immovable property granted
by the Government;
(xxviii) to draw and accept, to make and endorse, to discount and negotiate, Government
securities and other promissory notes, bills of exchange, cheque or other negotiable instruments;
(xxix) to execute conveyances, transfers, reconveyances, mortgages, leases, licenses and
agreements in respect of property, movable or immovable including Government securities
belonging to the University or to be acquired for the University with previous concurrence of the
State Government;
(xxx) to appoint, in order to execute an instrument or transact any business of the
University, any person as it may deem fit;
(xxxi) to give up and cease from carrying on any class or Department of the University;
(xxxii) to enter into agreem ent with the Central Government, State Governments, the
University Grants Commission or other authorities for receiving grants;
(xxxiii) to accept grants of money, securities or property of any kind on such terms as it
may deem proper;
(xxxiv) to raise and borrow money on bonds, mortgages, promissory notes or other
obligations or securities upon all or any of the properties and assets of the University with or
without any securities and upon such terms and conditions as it may deem fit and to pay out of the
funds of the University, all expenses incidental to the raising of money, and to repay and redeem
any sum borrowed;
(xxxv) to invest the funds of the University or moneys entrusted to the University in or
upon such securities and in such manner as it may deem beneficial and from time to time transpose
any investment;
(xxxvi) to make such statutes as may from time to time, be considered necessary for
regulating the affairs and the management of the University and to alter, modify and to rescind
them;
(xxxvii) to constitute for the benefit of t he academic, technical, administrative and other
staff, in such manner and subject to such conditions as may be prescribed by the statutes, such as
pensions, insurance, provident fund and gratuity as it may deem fit and
to make such grants as it may deem fit for the benefit of any employee of the University and to aid
in the establishment and support of the associations, institutions, funds, trust and conveyances
calculated to benefit the staff and the students of the University;
(xxxviii) to provide for campus recruitment and establishment of an Employment Bureau;
(xxxix) to delegate all or any of its powers and functions to any authority of the University
or any committee or any sub- committee or to any one or more members of its body or its offices;
and
(xl) to do all such oth er acts and things as the University may consider necessary,
conducive or incidental to the attainment or enlargement of its objects, powers and functions or any
one of them.
1. Substituted by Act 27 of 2016 w.e.f 08.08.2016
6. Jurisdiction and admission to privileges. - Notwithstanding anything contained in
the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001),-
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(i) the jurisdiction of the University shall extend to the whole of the State of Karnataka;
(ii) no college in the State of Karnataka imparting education in law shall, save with the
consent of the University and the sanction of the Government, be associated in any way with or
seek admission to any privileges of any other University in India or abroad excluding National Law
School of India University.
(iii) any such privilege enjoyed from other University before the appointed date by any law
college or institution of legal education situated in the State shall be deemed to be withdrawn with
effect from such date;
(iv) on and from the date of commencement of this Act, all colleges and autonomous
institutions including post-graduate departments imparting education in law previously admitted to
the privileges of or affiliated to the Universities of Karnataka, Mysore, Bangalore, Tumkur,
Gulbarga, Mangalore, Women and Kuvempu shall be deemed to be admitted to the privileges of or
affiliated to the University:
7. Admission to the University. - (1) Subject to the provisions of this Act and the
Statutes, admission to the University shall be open to all persons.
(2) Nothing contained in sub-section (1) shall require the University,-
(a) to admit to any course of study any person who does not possess the prescribed
academic qualifications or standard;
(b) retain on the rolls of the University any student whose academic record is below the
minimum standard required for the award of degree, diploma or other academic distinction; or
(c) to admit any person or retain any student whose conduct is prejudicial to the interests of
the University or the rights and privileges of other students and teachers.
(3) Subject to the provisions of sub- section (2), the Government may, by order, direct that
the University shall reserve such percentage of seats therein for the students belonging to the
Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be specified in such
order and where such direction has been given the University shall make the reservation
accordingly.
8. Discipline, Inspection and Control. - (1) The Chancellor may suo motu or on the
recommendation of the State Government cause an inspection to be made by a Commission of
Enquiry consisting of one or more persons as he may direct the University, its buildings, museums,
workshops, and equipments and of any institution maintain ed, recognised or approved by the
University and also of the examination, teaching and other works conducted or done by the
University and into any specific allegations against any employee of the University in like manner in
respect of any matter connected with or ancillary thereto.
(2) The Commission directed to make an inspection or inquiry under sub- section (1) shall
have access for that purpose to the related institutions, premises and to such accounts or other
records as may be necessary.
(3) The Commission s hall submit a report of the result of the inspection or inquiry to the
Chancellor and shall forward a copy thereof to the State Government.
(4) Soon after receipt of the report, the Chancellor shall record his findings thereon and
send the same to the State Government for taking further action, as may be necessary.
(5) The State Government shall direct the Vice- Chancellor to initiate such action as has
been directed by the Chancellor with respect to the findings in the report of enquiry or inspection
and the Syndicate shall implement the directions of the Government.
(6) The Vice-Chancellor shall communicate to the State Government, a report of action
taken in compliance with the directions of the State Government as specified in the orders of the
State Government.
(7) If the Vice-Chancellor fails to comply with the directions of the State Government then
11
it shall be reported to the Chancellor within such time as set out in the orders of the State
Government.
(8) The Syndicate shall furnish such returns, statements, accounts or other particulars
relating to the administration of the University as the State Government may, from time to time,
require.
9. Power to issue directions. - The Chancellor may either suo motu or on the
recommendation of the State Government issue such directio ns as may be necessary or expedient in
the interest of both administration and academic functioning of the University and in particular to
ensure peace and tranquility and to protect the property and finances.
10. Power to annul the orders of the University. - (1) The State Government may by
order published in the Official Gazette annul any order, notification, resolution or any proceedings of
the University which in its opinion is not in conformity with the provisions of this Act, or the
Statutes, Regulations, or Ordinances or is otherwise inconsistent with the policy of the State
Government:
Provided that before making such order, the State Government shall afford an opportunity
to the University.
(2) Every order passed under sub- section (1) shall as soon as may be after it is passed be
laid before both the Houses of State Legislature.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
11. Officers of the University. - The following shall be the officers of the University,
namely:-
(i) The Chancellor;
(ii) The Pro-Chancellor;
(iii) The Vice Chancellor;
(iv) The Registrar;
(v) The Registrar (Evaluation);
(vi) The Finance Officer;
(vii) Such other officers of the University as may be declared by the Statutes to be
the officers of the University.
12. The Chancellor.- (1) The Governor of Karnataka shall by virtue of his office be the
Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall preside over the
convocations of the University.
(3) No Honorary degree shall be conferred by the University on any person except with the
previous approval of the Chancellor.
(4) The Chancellor shall exercise such other powers and perform such functions as may be
conferred upon him by or under this Act.
13. The Pro-Chancellor.- (1) The Minister in charge of Law, Justice and Human Rights
in Karnataka shall be the Pro-Chancellor by virtue of his office.
(2) The Pro-Chancellor shall preside over the convocation of the university in the absence
of the Chancellor.
(3) The Pro-Chancellor shall exercise such powers and functions of the Chancellor as may
be conferred on him by or under this Act or under the Statutes. He shall also exercise such other
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powers and perform such other duties of the Chancellor as the Chancellor may by order in writing
delegate to the Pro-Chancellor, and such delegation may be subject to such restrictions and
conditions as may be specified in such order.
14. The Vice Chancellor. - (1) The Vice Chancellor shall be a whole time officer of the
University and he shall be appointed by the Chancellor from the panel of 1[distinguished
academician]1 in law drawn by the Search Committee constituted by the State Government which
shall consist of the following persons, namely:-
(i) one person nominated by the Chancellor;
(ii) Chairman, University Grant Commission or his nominee;
(iii) one person nominated by the State Government;
(iv) one person nominated by the Syndicate.
Provided that one of the members shall be nominated by the Chancellor to act as Chairman
of the Committee. The Secretary to Government, Department of Law, Justice and Human Rights
shall be the convener of the Search Committee.
(2) No person connected with the affairs of the State Government, the University or any
college or institution affiliated to the University shall be nominated as the member of the Search
Committee.
2[(2-A) The person to be appointed as the Vice-Chancellor shall possess highest level of
competence, integrity, morals and institutional commitment with an experience of not less
than ten years as professor in law of an University or an experience of not less than ten
years in equivalent position in a reputed research and/or academic administrative
organization in legal field;]
2
(3) The Search committee shall submit to the State Government a panel of three persons
who are 1[distinguished academician]1 in Law in the alphabetical order. The State Government
shall forward the panel to the Chancellor who shall keeping in view merit, equity and social justice
and with the concurrence of the State G overnment, appoint one person from the panel as the Vice-
Chancellor:
Provided that the Chancellor may with the concurrence of the State Government call for a
second panel if he considers it necessary and the Search Committee shall submit a second panel,
which shall be final.
(4) Notwithstanding anything contained in sub-section (3), the first Vice Chancellor of the
University shall be appointed by the Chancellor on the recommendation of the State Government.
(5) The Vice-Chancellor shall hold office for a term of four years or until he attains the age
of 1[sixty-seven years]1 whichever is earlier. He shall not be eligible for reappointment.
(6) The Vice-Chancellor shall not be removed from his office except by an order of the
Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this
Act or for abuse of the powers vested in him and on the advice tendered by the State Government
on consideration of the report of an inquiry ordered by it under sub-section (7).
(7) For the purposes of ho lding an inquiry under this section the State Government shall
appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry
authority shall hold the inquiry after giving an opportunity to make representation by the Vice -
Chancellor and shall submit a report to the State Government on the action to be taken including
penalty if any to be imposed, and the State Government shall on consideration of the report advise
the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six
months.
(8) The emoluments and other conditions of service of the Vice -Chancellor shall be such
13
as may be determined by the Chancellor and shall not be varied to the dis -advantage after his
appointment as Vice -Chancellor. In the event of a Vice -Chancellor retiring on superannuation
during his tenure as Vice-Chancellor, his conditions of service already determined shall continue to
be in vogue. All his pensionary benefits shall be kept in abeyance, which sha ll be released after his
demitting the office of the Vice-Chancellor.
(9) The Vice-Chancellor may relinquish his office by resignation in writing under his hand
addressed to the Chancellor which shall be delivered to the Chancellor normally sixty days prior to
the date on which the Vice -Chancellor wishes to be relieved from his office, but the Chancellor
may relieve him earlier.
(10) In the event of a temporary vacancy of the post of Vice -Chancellor or in his absence
on leave or for any other reason, senior most Professor with the approval of the Chancellor, may
perform the duties of the Vice-Chancellor for a period not exceeding six months.
(11) If a retired person is appointed as Vice- Chancellor, the terms and conditions of
service upon his appointment as Vice-Chancellor including emoluments shall be
determined by the Chancellor. The emoluments shall be reduced by the amount of pension and
allowances drawn by him.
(12) If a Professor in the service of a University in the State is appointed as Vice-
Chancellor, his terms and conditions of service as Professor shall not be revised to his dis-
advantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
1. Substituted by Act 27 of 2016 w.e.f. 08.08.2016
2. Inserted by Act 27 of 2016. W.e.f.08.08.2016
15. Powers of the Vice Chancellor. - (1) The Vice Chancellor shall be the principal
executive and academic head 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.
He shall have full powers for maintaining discipline in the University.
(2) The Vice Chancellor shall be ex -officio Chairman of the ‘Syndicate’, ‘Academic
Council’ and the ‘Finance Committee’.
(3) The Vice Chancellor shall exercise such other powers and perform such other functions
as may be prescribed by the Statutes and Ordinances.
(4) The Vice Chancellor shall ensure observance of the provisions of this Act and the
Statutes, Ordinances and Regulations.
(5) The Vice Chancel lor shall convene meetings of the Syndicate and the Academic
Council and may, by order in writing, delegate the power of convening any of the said meetings to
any other officer of the University.
(6) The Vice Chancellor may, if he is of the opinion that immediate action is necessary on
any matter, exercise any power conferred on any authority of the University by or under this Act
and shall report to such authority, the action taken by him on such matter:
Provided that, if the authority concerned is of the opinion that such action ought not to have
been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final.
(7) The Vice Chancellor shall be responsible for,-
(a) the proper administration of the University and for close co- ordination and integration
of teaching, research and dissemination of knowledge;
(b) presenting of the Annual Financial Estimates and the Annual Accounts and Balance
Sheet to the Syndicate.
16. Arrangement of work during vacancy in the office of the Vice-Chancellor.-
(1) During the temporary absence of the Vice- Chancellor by reason of leave, illness or any other
cause, the Chancellor may make such arrangement as he deems fit for carrying on the duties of the
Vice-Chancellor:
Provided that pending making of such arrangements by the Chancellor, the Vice -
Chancellor may designate the senior most Dean available in the University to be in charge of the
14
current duties of the Vice-Chancellor for a period not exceeding one month or till arrangements are
made by the Chancellor, whichever is earlier.
(2) During the period when a vacancy in the office of the Vice -Chancellor remains
unfilled, the senior most Dean available in the University as the Chancellor may appoint shall act as
Vice-Chancellor and the person so appointed shall have all the powers and shall be entitled to all
the privileges of the Vice- Chancellor and to such emoluments and allowances as may be
determined by the Chancellor in accordance with the Statutes, if any, framed in this behalf.
17. The Registrar. - (1) The Registrar shall be a whole-time officer of the University.
1[(2) The State Government may appoint an officer not below the rank of Group-A senior scale
of the Department of Law or Department of Parliamentary Affairs or an officer belonging to All
India Service or Karnataka Administrative Service as Registrar of the University.
Provided that in case no officer specified sub-section (2), is available then a professor
with not less than five years of service as Professor may be appointed as Registrar of the
University.]1
(3) Whenever the office of the Registrar is vacant or the Registrar is, by reasons of illness,
absence or for any other cause, unable to perform the duties of his office, the duties of the office of
the Registrar shall be performed by such person as the Vice Chancellor may appoint for the purpose.
(4) The Registrar may be assisted by one or more Deputy Registrars and Assistant
Registrars.
1. Substituted by Act 27 of 2016 w.e.f. 08.08.2016
18. Powers and functions of the Registrar. - (1) Save as otherwise provided in this Act,
the Registrar shall be ex -officio Member Secretary to the Syndicate, the Academic Council,
1[XXX]1 and the Board of Studies.
(2) It shall be the duty of the Registrar,-
(a) to be the custodian of the records, the common seal and such other property of the
University as the Vice-Chancellor or the Syndicate may commit to his charge;
(b) to issue all notices convening meeting of the Syndicate, the Academic Council, the
Board of Studies, the Boards of Examinations and of any committee appointed by the authorities of
the University;
(c) to keep the minutes of all the proceedings of the meeting of the Syndicate, the
Academic Council, the Board of Studies, the Boards of Examiners and of any committee appointed
by the authorities of the University;
(d) to conduct the official correspondence of the Syndicate and Academic Council;
(e) to supply to the Chancellor, copies of the agenda of the meeting of the authorities of the
University as soon as they are issued and the minutes of the proceedings of such meeting; and
(f) to exercise such other powers and perform such other duties as may be specified in the
Statutes, Ordinances or Regulations or as may be required, from time to time, by the Syndicate or
the Vice Chancellor.
(3) In all suits and other legal proceedings by or against the University, the pleadings shall
be signed and verified by the Registrar and all processes in such suits and proceedings shall be
issued to and be served on the Registrar.
1. Omitted by Act 27 of 2016 w.e.f. 08.08.2016
19. The Regist rar (Evaluation).- (1) The holder of the Post of the Registrar
(Evaluation) shall be an academician in the field of law not below the rank of a 1[Associate
Professor]1 in the University.
(2) The Registrar (Evaluation) shall be a whole -time officer of the University appointed
by the Vice -Chancellor with the approval of the Syndicate for such period and on such terms
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and conditions as may be prescribed.
(3) The Registrar (Evaluation) shall exercise such powers and perform such duties as
may be prescribed.
1. Substituted by Act 27 of 2016 w.e.f. 08.08.2016
20. The Finance Officer.- (1) The Finance Officer shall be a whole time officer of the
University appointed by the Vice Chancellor with the approval of the Syndicate from out of a panel
of not less than three pe rsons being officers in the cadre of Joint Controller of State Accounts
Department or an officer of the rank of Deputy Accountant General having an experience in audit,
accounting and financial administration. If none in the panel is approved by the Syndic ate within the
time prescribed by the Statutes, the Chancellor may in consultation with the Vice- Chancellor,
appoint such other person as he deems fit to be the finance Officer.
(2) The tenure of appointment and the emoluments of the Finance Officer and other terms
and conditions shall be as determined by the Chancellor.
(3) The Finance Officer shall, subject to the control of the Finance Committee, exercise
such powers and perform such functions as may be prescribed by the Statutes, the ordinances and
the Regulations or as may be required from time to time by the Vice - Chancellor or the Registrar.
He shall be ex -officio Member of the Academic Council, and the ex -officio Member Secretary of
the Finance Committee.
21. Temporary vacancy in the office of the Registrar, th e Registrar (Evaluation),
the Finance Officer.- (1) In the event of death, suspension or temporary absence due to illness or
other reasons of the Registrar, the Registrar (Evaluation) or the Finance Officer, the Chancellor
may authorize any other suitable officer of the University to perform the duties of the Registrar,
Registrar (Evaluation) or the Finance Officer, as the case may be.
(2) Pending appointment of a suitable officer to fill the vacancy in the office of the
Registrar, Registrar (Evaluation) or the Finance Officer, the Vice- Chancellor may in his discretion
authorize any officer to perform the duties of such vacant post till appointment is made. The Vice -
Chancellor shall immediately report the action taken by him under this sub- section to the
Chancellor.
22. Dean.- (1) A Professor in each faculty according to seniority shall by rotation, act as
Dean of faculty for a period of two years:
Provided that if there is no Professor the senior most
1[Associate Professor]1shall act as
Dean:
Provided further that if in any Faculty there is no Professor or 1[Associate Professor]1, then
the Vice- Chancellor may in his discretion designate any other suitable 1[Assistant Professor]1 to act
as Dean:
Provided also that where no person is available in a Faculty to act as Dean of the Faculty or
where the University does not have such a Department of Studies for any Faculty, then such teacher
in a Department of Studies in any affiliated college may be nominated by the Vice- Chancellor on
the basis of seniority to act as a Dean of Faculty.
(2) The Dean of each faculty shall be the Executive Officer of the Faculty and shall preside
over the meetings of the Faculty.
(3) The Dean shall exercise such other powers and discharge such other functions as may
be prescribed by the Statutes or Ordinances.
1. Substituted by Act 27 of 2016 w.e.f. 08.08.2016.
23. Director of Student Welfare.- The Director of Student Welfare shall be a whole-
time officer of the University and shall be appointed by the Chancellor on the recommendation of the
Syndicate. He shall exercise such powers and perform such functions as may be conferred or
imposed on him by the Chancellor or as may be prescribed by the Statutes. His term of office,
emoluments and other conditions of service shall be such as may be prescribed by the Statutes.
16
24. The Librarian. - The Librarian shall be a whole time officer of the University and
shall be appointed by the Syndicate on the recommendation of the Board of Appointment constituted
under sub-section (1) of section 68. He shall possess such qualifications and exercise such powers
and discharge such duties as may be prescribed by the Statutes. His emoluments and terms and
conditions of service shall be such as may be prescribed by the Statutes.
25. The Director of Planning, Moni toring and Evaluation Board. - The Director of
Planning, Monitoring and Evaluation Board shall be a whole time officer of the University and
shall be appointed by the Syndicate. He shall possess such qualifications and exercise
such powers and discharge suc h duties as may be prescribed by the Statutes. His emoluments and
terms and conditions of service shall be such as may be prescribed by the Statutes.
26. The Director, College Development Council.- The Director, College Development
Council shall be a whole tim e officer of the University and shall be appointed by the Syndicate. He
shall possess such qualifications and exercise such powers and discharge such duties as may be
prescribed by the Statutes. His emoluments and terms and conditions of service shall be s uch as may
be prescribed by the Statutes.
27. The Director of Physical Education .- The Director of Physical Education shall be
a whole time officer of the University and shall be appointed by the Syndicate on the
recommendation of the Board of Appointment cons tituted under section 68. He shall possess such
qualifications and exercise such powers and discharge such duties as prescribed by the Statutes. His
emoluments and terms and conditions of service shall be as prescribed by the Statutes.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY
28. Authorities of the University.- The authorities of the University shall be,-
(a) the Syndicate;
(b) the Academic Council;
(c) the Board of Studies;
(d) the Faculties;
(e) the Finance Committee;
(f) the Planning, Monitoring & Evaluation Board; and
(g) such other authorities as may be declared by the Statutes to be the authorities of the
University.
THE SYNDICATE
29. Syndicate.- (1) The Chancellor shall, as soon as may be, after the first Vice-
Chancellor is appointed under section 14 constitute a Syndicate.
(2) The Vice Chancellor shall be the ex-officio Chairman of the Syndicate.
(3) The Syndicate shall, consist of the following other members, namely:-
(a) the Secretary to Government, Department of Law, Justice and Human Rights or his
nominee not below the rank of Additional Secretary to Government – Ex-officio Member;
(b) the Secretary to Government, Department of Parliamentary Affairs and Legislation or
his nominee not below the rank of Joint Secretary to Government – Ex-officio Member;
(c) the Principal Secretary to Government, Higher Education; - Ex-officio Member;
(d) the Commissioner or Additional Commissioner for Collegiate Education or his
nominee not below the rank of Joint Director of Collegiate Education nominated by the State
17
Government;
(e) one Dean nominated by the Vice Chancellor for a period of one year by rotation
according to seniority;
(f) two University Professors from among the Heads of Departments of Study and
Research, School of Excellence or Centers of Advanced Studies nominated by the Government on
the recommendation of the Vice Chancellor by rotation according to seniority;
(g) five members nominated by the Government of whom one shall be a person belonging
to the Scheduled Castes or the Scheduled Tribes, one to Other Backward Classes and three others
of whom one shall be a woman from among the members of the legal profession or from the
members of the law teaching faculty;
(h) two Principals of affiliated or constituent colleges n ominated by the ViExcerpt shown. Open the full act in Lexace.