The Kerala University of Health Sciences Act, 2010

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© 
Government of Kcrala 
adhro§ CT\Jc3c06Xlc3 
2011 
Reg No rocil mmJm 
Kl/IV(N)/12/2009-20 11 
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Vol LVI } 
()J:JPJ_,\o 56 
KERALA GAZETTE 
v 
~cfua>~ (f)CTUOO 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
~wlce,::>colce,O)::>m>l Ln.J~li'ID6)~~5JcmiDJcmm1 
Tluru vananthapu ram, 
Monday 
(())lm~rumomnJ~roo, 
(())l!!huO 
24th January 20 II 
2011 [2ffi~()J(!)l24 
4th Magha 1932 
1932 OXlneJo 4 
GOVJ:RNMI:""NT OF KERALA 
Law (Legislation-H) Department 
NOTIFICATION 
No. } 172 
CTXnJtn 
No 15194/Lcg H112010/Law Dated 'fluruvananthapuram, 24th January, 20Jl 
4th Magha, /932 
The followmg Act of the Kcrala State Legislature IS hereby published for 
general mformatwn The Bill as passed by the Legislative Assembly received 
the assent of the Governor on the 22nd day of January, 2011 
By order of the Governor, 
K MADHUSUDANAN NAIR, 
Specwl Secretary (Law) 
PRJN I FD AND PUBLI~H[D DY THf SUPLRINTfNDfNT OF GOV[RNMFNT PRESS a 
AT THE GOVeRNMeNT CfNTRAL PRES~ TIIIRlNANANTHfiPURAM 2011 
331352/2011101 p 
ACT 4 Ol' 2011 
Ill!. KLRALA UNIVI·RSI'IY or IILALril SCII:NCES ACr,_2010 
An Au to e\tabft,h and Jn(_OJpOiate a Unn·e1 \II)' of 1/ea/th Suences 111 the State 
of Keuda and to p1 u1·1de j01 mat1e11 umncued the1 e>tllh or lllUdental 
thereto 
p, eamble --W111 Rl A~. tt 1'> cxpcdtcnt to c-,tdbhsh and mcorporatc a Umvcrstty 
of I Icalth Sctcncc~ for the purposc.f' of cn~unng proper and systemattc mstruct10n, 
teachmg, trammg and research exclustvely m Modem Mcdtcme, llomoeopathy and 
lndtan Syc;tem~ ofMedzcmc mcludmg Ayur\'eda, Szddha, Yoga, Naturopathy. Unanz 
and alhcd sc1cnce<. m the State of Kerdla and to have umfonmty 111 the Vdnous 
academic programme<> m mcdtcal and allzcd ~ubject~ m the State, and to provzde 
for mdttcrs connected therewzth or mczdeutal thereto, 
B1 tt cna<-tcd m the Stl'ty-Jirst Ycdt of the Rcpubltc of Indta a<, follows-
CiiAI'IIR I 
PRHJML'-lARY 
1 Short tllle and GommenGement -( 1) I ht' Act may be called the Kerala 
Umvcr~lly of llealth Sc1enccc; Act 2010 
(2) II shall be deemed to have come mto force on the 7th day of 
December, 2009 
2 Dejimllon' -In th1s Act unlc<.~ 'ihe context otherWI'>e requues,-
(d) "Acadcmtc Serv1ccc; Umt" mcdn<> d Umver-,tty department of study and 
rec;earch 1ncludmg schoob dnd centres, Academzc Staff College, Umvcrs1ty 
Computmg Re!>ource Centre, Ltbrary, InstmmentJI!on or dzagnosttc facthty or any 
other unit provzdmg -;pectaltscd ~cf\ tcc~ for the promotton of any of the obJecllve!> 
of the Umvcr<.zty, 
(b) "Affiltated College or InstitutiOn" mean-> a college or mc;tllul!on unpattmg 
educauon m hcdlth and dlltcci sctcncec; whzch I'> affiltdlcd to the Untver~lly m 
accordance w1th the provi'>!Ons of th1c; Act and the Statute!>, 
(c) "A1ded College or lnstllutwn" mean<. a pnvdte college or lll!>lltutton 
whtch 1~ ent1tled to have financ1dl a'i'IStdnce from the Government , 
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(d) "Approved In~tl\utJOns" mean recogmsed mst1tut1ons such a~ hospttal, 
health centre or such other mstltut!Oil'i rccogm'icd by the· Umverslty as an 
mst1tut10n m wh1ch a person may undergo trammg, 1f any, reqUired by a course 
of 'itudy before the confcrnng of any degree, d1plomd or other academic distmct10n 
of the Umvcrs1ty. 
(c) "Authont1cs" mcdn the authont1cs of the Umverstty as provided m 
section 19 of th1!> Act, 
(f) "Autonomy" means a pnvllcge of the Umvcrslty conferred by 
regulatiOns pcrn11ttmg a college, m~titutiOn or a department of the Umvcrslty to 
· conduct academic programmes dnd exammat10ns, develop syllabus for the respective 
subjects and Issue certificates of passmg the cxammat10ns etc , and havmg full 
academic, adnumstrat1vc and financial autonomy, subject to the proviSions of th1s 
Act and Statutes, 
(g) "Autonomou<; College", "Autonomous InstitutiOn" or "Autonomous 
Department" mean'> a college, lllS!ItutiOn or department to wh1ch autonomy IS 
granted and IS designated to be so hy Statutes, 
(h) "Central or State Councils" mean vanous Councils ofmed1cal and allied 
!.Cicnces constituted by the Central Government or State Government such as 
Medical Council, Nursmg Council. Pharn1acy Council and other Councils, 
(1) "CollaboratiOn" means collaboratiVe academic act1vtty of the Umvers1ty 
w1th other umvcrsiiiC!., academic mst1tut10n~ (local, rcg10nal. natiOnal or 
mtcrndllonal), rc~:.earch m!>tltutions and orgamsatJOns. 
(J) "College" means an ms!ltut10n 1mpartmg education m medical and dlhcd 
sciences, conducted by the Umvers1ty or affiliated to the Umversl!y Situated 111 
the State of Kcrala, 
(k) "Constituent college" means a college mdmtamed and managed by the 
UmvcrsJty, 
(!) "EducatiOnal agency" means any person or body of persons who or 
wh1ch establishes or mamtams one or more pnvate college or cducauonalmslltutiOn~, 
(m) "Government" means the Government of Kerala, 
(n) "Government College" means a college mamtamcd by the Government 
and affiliated to the Umvcrs1ty, 
(o) "Jiostc!" mean!. a umt of re'iJdencc for the student<> of the Umvcrs1ty 
mamtamed or rccogmscd by the Umverslly 111 dCcordancc with the proviSIOn'> of 
th1s Act or Stat~tes, 
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(p) "Indian System~ of Medicine" Includes 1\yurveda, Yoga, 
Naturopathy, Siddha, Unam and su~.-h other disciplmes a~ may be notified by the 
Government, 
(q) "Mandgcment" medn'> the trustees, or the managmg or govcrnmg body 
by whatever name edlled, of any tru<>t or society registered under the relevant laws, 
responsible for management and adnumstrat1on of the educatiOnal m~tltUtions or 
colleges and m relatiOn to any college or mstJtution c<.,tabh~hcd or mamtamed by 
the Ccntrdl Government or StdtC Government or a soc1cty or agency, c<>tabhshcd 
by the Central Govcmment or State Government or a local authonty, such dS 
panchdyath, mumc1pahty, 11 means, rcspcc(lvcly, the Central Government or the 
State Government or the society or agency, or the concerned local authonty, such 
as the pdnchayath, mumclpdhty as the case may be, 
(r) "llcalth Sc.Icnccs" mean sc1entdic med1cmc m alll!s branches conccrnmg 
preventive, promotive, curative and rchabihtaiivc health of human bcmgs mcludmg 
Modem MediCine, Dental Science<,, Pharmacy, the Indian Sy~tcm~ of Med1cme 
m aJI 1ts branches mcludmg 1\yurvcda, Siddha, Yoga, Naturopahty, Undlll and 
Ilomocopathy and alhcd sciences mcludmg tho~c concerned w1th mterdisciplmary 
areds related to health, nur~mg, other medical, para mcd1cal and alhed subJects 
and all 1ts branche<>, 
(s} "Presenbed" means prc~~.-nbed by Stdtutes, Ordmances or RegulatiOns 
made by or under this 1\ct, 
(t) "Pnvate college" medn~ a college mamtamcd by an educational agency 
other thdn the Government or Local Self Government ln<>tllutwns or the Umverslty 
and affiliated to the Umvcrstty, 
(u) "Profc~s10nal college" mcdns a wllcgc or hkc IOStllutiOn 10 wh1ch 
IOStrucuon IS given 10 dny of the <>Ub]ech that come~ Iinder the Umvcrs1ty mdudmg 
Modern Mcdicme and all 1ts branches, 1\yurvcda, ·llomocopathy, Siddha, Unam, 
Yoga, Naturopathy, Pharmacy, Nur<>mg, Paramedical and other allied subJects 
mc!ud10g Mcdicdl Laborawry !'cchnology, Physiotherapy, Optometry, Radiology, 
/\ud10~ogy, Speech Pathology, Mcd1cal Anatomy, Mcd1cal Bwchcmistry, Mcd1cal 
MicrobiOlogy etc , or any other subJect<; as may be notified by the Government, 
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(v) "Rccogmscd Jnslltut10n" means an mst11ut10n of h1ghcr learnmg, 
research or ~pcc1ahsed studie<;, other than an affiliated college and recogn1sed to 
be so by the Umvcrslly, 
(w) "Scheduled Castes" mean such ca<;tcs, race~ or tnbcs or parts of or 
groups withiO cdstes, races or tnbcs as arc deemed to be Scheduled Castes, 10 relatiOn 
to the State of Kcrala under article 341 of the Constllutlon of India, 
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(x) "Scheduled rnbcs" mean such tnbcs or tnbal commumtlcs or parts of 
or ~roups w1thm such tnbcs or tnbal commumt1cs as arc deemed to be Scheduled 
Tnbcs m relauon to the State of Kcrala under article 342 of the ConstitutiOn of 
India, 
(y) "Statutes", "Ordmances" and "Regulations" mean respectively the 
Statutes, Ordmances and Regulations of the Umvcrslty, 
(z) "Student" mcam a part-time or full-t1mc student reccivmg mstruct.wn 
or undcrgomg house surgency/mtcrnshiplrcsidency programme or carrymg on 
research m any of the Colleges, UmvcfSity Departments/Schools or rccogm;.cd 
mstllutwns, 
(za) "Un-aided college or mstitution" mean~ a pnvatc college or mstltut1on 
wh1ch Is. not entitled to have financial assistance from the Government or Umvcrs1ty, 
(lb) "Umvcrs1ty" means the Kerala Umvcrsity of Health Sciences 
established under sectiOn 3 of th1s Act, 
(1c) "Umverslty Grants CommiSSion" means the CommiSSIOn c~tabhshcd 
under section 4 of the Umvcrslty Grants CommiSSion Act, 1956 (Central Act 3 
of 1956) 
CHAP II R II 
ll IE UNIVERSITY 
3 E\tablrshment and tncorporatwn of the Kerala Umverstty of /lealth 
Suenc_es --( \) There shall, be established a Umvcrs1ty by name "the Kcrala 
Umvcrs1ty of Health Sciences'', which ~hall be d body corporate havmg perpetual 
successiOn and a common seal, With power, subJeCt to the prov1s10ns of the Act, 
to acqUire and hold property, to wntract and shall, by the ~a1d name sue and be 
sued 
(2) Notw1thstandmg anythmg contamcd many other law for the tunc bcmg 
m force, the tern tonal JUIISdiction of the Umvcrs1ty shall extend to the whole of 
the State of Kcrala 
(3) The headquarters of the Umvers1ty shall be at Thnssur 
(4) In all sutts and other legal procecdmgs by or agamst the Umvcrslty 
the plcadmgs shall be s1gncd and venfied by the Registrar or any other person 
authonsed by h1m m tlllS behalf and all processes m such SUits and procccdmgs 
shall be 1ssued to and served on the Registrar · 
(5) The Umver~1ty may cstab!Jsh study centres at such other places w1thm 
the State ofKcrala With the approval of the Governmg Council and at places outside 
the State of Kcrala w1th the pnor approval of the Government 
(6) The University shall be bo.th a tcachmg and an affihatmg Umvcrs1ty 
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4 CompO Ill/On of the Unn e1 \If} I he Umvcr<>lly ~hall be compo<>cd of the 
followmg ndmcly 
(A) ln-;t!luttom of the Umvcr<aty whtch shdll mcludc the followmg --
(1) School of ~tudtc., and re~cdrch Ill area~ as may be decided by the 
Umvcr.,tty from time to wne, 
(11) Con.,tllucnt College-,, matnly focu~mg on undergraduate and 
po<>t-grddUdtc tedchmg dtrcctly managed by the Untver.,Ity. 
(B) Affiltatcd college.,, both 111 the Gove111mcnt dnd pnvate aided or unatdcd 
o;cctor-,, 
(C) Rccogm ... ed ln~tllutiOt}S 
5 'l he uhjeUI ofthC' lfnt..,el 111_1 
followmg, ndmely 
l he object-, of the Untvcr~Ity '>hdll be the 
(1) to advdnce dnd dt~-,emmdtc lcdrnmg dnd knowledge m hcdlth ~ctcnccs 
and d)lted fields by fostenng dnd promottng medtcdl rc~carch, 
(u) to dc~tgn new cour-,e~ and cumcula bd~cd on the advance~ tn the ticld 
of hedlth c;;uence, 
(111) to regulate the aLddemtL '>tanddrd<> of the affdtdted colleges or 
m~lltuttons, 
(tV) tO promote preventiVe LUrattVC and rchabJII(d(tVC a~pCC[~ of hedJth, 
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(v) to organt<>c progrdmmc., to tackle health problem., of the society, 
(vt) to give ]eddci<>Illp to the medical humdn re<,ourcc development 111 • 
the State, 
(v11) to giv<.: lcader'>hip to the hedltb plannmg dnd health policy fonnulation 
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(vlll) to g1ve thru~t to epldemtOiogJcal o.;tudJe'-, momtonng and 
~urvetlldnce !.ystcm of the dl'>ea~es prevdlcnt 111 the State, 
(IX) to act a~ the nodal dgeney for lmkdgc" wtth other ndtiOnal dnd 
mterndtiOndl lll~tiiUtiOII<;, 
(x) to develop a platform for the dtalogue between different c;;ystcm<., 
of hedlth care , 
(xi) to exploH: the po'>~tbtlttles of JOint resedrch programmes and 
mtcgratton between thffer~nt ~y.,tcms of medicme, 
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(xn) to promote eqUitable dtqnbuuon of facthttes for education m health 
and alhed sctences, 
(Xllt) to promote acqui<>ttwn of knowledg~ m a rapidly developmg and 
changmg soctety and to contmually offer opportumtles for upgradmg knowledge 
and tmpartmg trammg and development of skllb Ill the context of mnovatwns, 
re~earch and dt~covery 111 alliield-. of human endeavour by e~tabh<>hmg educatiOnal 
network related to health !>Cienees wtth u~c of modern eommumcat1on medtd and 
technologic~ appropnate fm a leammg ~octety, 
(xtv) to gtve more thrust for the development of lndtan System~ o_f 
MedJcme and all Its branche~ a.nd Homoeopathy by cncouragmg re~earch and other 
dCddemic actiVtttcs m the related areas 
o Po">~ er.1 and funuwm of the Umvently- rhc powers and functions of 
the Umvcr~Ity ~hall be tnc followmg, namely -
(I) to prov1dc In'>truction dnd trdmmg 111 !>Uch branchc~ of learnmg reldted 
to health and alhcd science<; a~ the Umverstty may deem fit, 
(11) to make provi<;Ions for researcl1and for advancement and d1ssemmat1on 
of knowledge m hedlth and alhed science$, , 
(111) to In<;titutc and award degrees, diplomc~s, certificates and other 
academ1c d1stmctwn~. 
(1v) to hold exammatJons and to confer degrees and other acc~dcmtc 
d1stmctwm for persons who shall hc1vc pur~ued approved cour~e<; of <>tudy 111 d 
Un1vers1ty, college or an aftihated or recogm!>cd college or m<>tllUtlon unlc<><; 
exempted therefrom m the manner pre~cnbed and "hall l)ave pa!>,.ed the prescnbed 
exammatwns of the Umvc1sity or shall hc~ve earned on re~earch satl<>factonly unde1 
condltwn~ a~ may be pre<>cnbcd and whtch has been duly evaluated, 
(v) to confer honorary degrees or other dlstmctJOn!> on d1stmgut~hcd 
person~ m accordance with the conditiOns a~ may be prescnbed, 
(vi) to prescnbe condition<; under wh1ch the award of any degree, t1tlc, 
diploma and other academic distmctiOn'> may be wtthheld, 
(v11) to wtthdraw or cancel degree, tttlc, dtploma, certificates or other 
d1stmctton~ under conditions that may be pre<;cnbed by the Statutes alter g1vmg 
the per,.ons affected a reasonc~blc opportun1ty to present their case, 
(v111) to estabh!>h, mamta.m and admtm!>ter colleges, schools, centre._, 
hospitals. laboratonc~ and l!branc-. or other m~tttutJOn<> necc~sary to carry out the 
obJectives of the umvcrs!ly, 
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(1x) to prcscnbc conditiOn'> for recogmt10n of m<;titUtlOns for conductmg 
re-.earch or other programmes of the Umvcr<aty' and to grdnt rccogmtlon to 
mslltutiOns sat1~fymg the condttlons dnd to withdraw such recognitiOn, 
(x) to c<>tabh<>h, maitJtdin and ddmmistcr hostels and to rccogmsc hostcb 
not mandgcd by the Umver~1ty and to ~u~pend or withdraw such rccogmtion, 
(XI) to provide for c'>tabhshmcnt of campus for '>Crvmg a group of affiliated 
colleges and dlso to provide for dnd mamtam common resource centres m such 
campu~cs m the fonn of hbrdnes, labordtoncs, computer centres dnd the hkc centres 
of icdmmg, 
(xu) to establish centres for conductmg research programme and to create 
rco;carch po~ts and appomt '>Ullablc per~ons to these posts, 
(x111) to create posts of director ... , pnne1pal'>, teachers and other non-vacatiOn 
academic po~ts required by the Umvcrslly and to prcscnbc by the Stdtutcs the 
scales of pay for <;uch post<; wtth the pnor dpproval of the State Government, and 
to prcscnbc their qudhficat!On", method~ of dppomtment dnd to mdkc dppomtments 
thereto, 
(xiv) to appomt or rccogni~e teacher~ workmg 111 any other Umvcrs1ty 
or organt<;atlon as teachers of the Umvcrsny for specified penod, 
(xv) "to create non-tcachmg, skilled, ddmmistratJvc, mimstcnal and other 
posts and prc~cnbe through Statutes pay -.calc<> for ~uch post'>, with pnor approval 
of the State Government and to fix the method of appomtmcnt and to make 
appOintments thereto, 
Provided that the recrUitment to the non-tcachmg ~taff other than the officers 
of the Umvcrs1ty mentiOned m clause 9 <;hall be through Kcrala l'ubhc Service 
Commi~::.Ion 
(xv1) t6 facllllatc mobility of tcdchcr~ w1thm the Umver'>liY and to other 
Umver~Itie'> 1f nece~~ary, 
(xvu) to make provi/'IOn wherever fed'iible 111 the lJn1vcr~Ity departments, 
dffihated college~, recogmsed m-.tnution:., centre<; and <;chool-., for survey dnd 
collection of '>tdti~tiLs, datd and other particular' relevant to vanouo; developmental 
activities mcludmg evaluatiOn of the developmental schemes under the State and 
Central Plans w1th the partiCipdtlon of the <,tudent-; a~ a part of their curncular 
aCIIVltieS, 
(xvm) to control and regulate admiS'>IOn of student-; for vanous courses 
of study m UnJvcrslly department~, affiliated colleges, mstitulloris, -.chools, centres 
and recogm~ed mslltutwns, • 
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(xtx) to dcstgnatc a department of the Umverstty, an affiliated college, 
mstttutwn, school or centre as an autonomouo. Umvcnaty department or mslltullon 
or school, as the case may be, m accordance wtth the gUldclmcs, tf any, latd down 
by the Umvcrstty Grants Commts~ton or Government of Kerala or other Central 
Counctl, .. 
(xx) to mom tor and evaluate the academic perfom1ancc of affiliated colleges 
and rccogmscd mstllullons for grantmg contmuatton of affiliallon and pcnodtcal 
accredllatwn, 
(xxt) to mspcct, where necessary, affiliated colleges and rccogmscd 
mstttutt6ns through suttablc machmery cstabli~hcd for the purpose, and take 
measures to ensure that proper standards of mstructton, tcachmg and trammg arc 
mamtamed by them and adequate library, laboratory, hospttal, faculty and other 
acadcmtc facillltcs arc provtdcd for, ' 
(xxu) to mstttutc award~. fellowship~. travcllmg fellowships, sciJOlaro.hip'>, 
studcnt~htp, medals and pnzcs for teachers and students of the University and 
affiliated colleges, 
(xx111) to make arrangements for promotmg welfare of the employees of 
the University, 
(xxiv) to provtde for the trammg and quahty Improvement of teachers and 
non-teachmg employees, : 
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(xxv) to provtdc for pcnodJcal a~sc~smcnt of the performance o( teachers 
and non-tcachuig employees of the college~, msfltuttOns, schools, centres and 
Umvcrslty departments m accordance wtth the Statutes, 
(xxvi) to regulate attendance of the teachers m the prcmt~es of the 
Umvers1ty or college or mstttutwns dunng teachmg hours•and beyond tcachmg 
hours, as may be prc~cnbed and to prohtbll teachers from takmg or conductmg 
pnvate tUitiOn or pnvate coachmg classes or domg pnvatc climcal practice, 
• (xxvu) to prcscnbc by Statutes conduct and dJsctplinc rules for tcachmg 
and non-tcachmg stdff and to cn~urc the enforcement thereof, . ' 
(xxv111) to prc~cnbc a code of conduct for managements of affiliated or 
rccogmscd colleges or mstttutlons, 
(xxix) to c~tablish, mamtam and manage, whenever necessary, -
(a) a Pnntmg and Pubhcat10n Department, 
(b) Umverstty Extcnswn Boards, 
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(c) lnfol!nat1on Bun:au~. 
(d) employnH.:nt gUJdJJKe bureau" Jnd "uch other dCl!Vttte.'. JS mJy 
be necc""ary ,md po:...,,b(e to fulfill the objccttve~ of the Unl\ cr~lly. 
(xxx) to co-oper<tte or collJborate wtth dny other UnJver"1ty, m"tltUtlon, 
authonty or org,mll,ttlon fo1 re!-oCdrch <tnd Jdv1"ory <>crv1cc" <tnd to ente1 Into 
appropndte Mrangement w1th other lJnlvcr"itlc", m~tltutton!>, Juthontte..,, ot 
organlldtton.'. to conduct cou1 '>C" and f01 "uch purpo<;c!> a" the "'tuat1on may 
dcmJnd, 
(xxxt) to rescmd affii!Jtion grJnted to the college!> tn v10lat10n of Statute~ 
of the Umvcr<>lty, 
(nxn) to cxplmc the po""tbiiitJC<; of Jugmcnttng the rc"ource~ of the 
Umvcr<;Jty by cxplonng or mnovatmg aetlviiic" -.uch <.11> rc"earch and development, 
con~ultancy, trJmmg progromme$ ond prov1dmg <;ervtcc" to chen!<; from mduqry, 
trJdc 01 ,my other non-govcrmnent orgJI1I"dtlon;; 
f.xxxlll) to 1ccommcnd to the Govcmmcnt to tJke ovcl, 111 the public mterc..,t, 
the management of Jn JlfiiiJtcd college, m"tltUtlon or dutonomou<; college 111 case 
where mcgu)Mttle" or commi~\IOih (')r omi~!>Ion" of cnmmJI n<tturc by the ' 
mJndgcment of "uch college or IIhlltutiOn dre pnmd-fdcte evident to the committee 
of enquiry dppomtcd by the LnJver"liY 
(xxx1v) to ICLetvc lund" for col!Jbordtlon programme~ fror>1 forc1gn agenc1e~ 
subJect to rule" Jnd n:guldtiOn" of the Ccntl ,tl Govcmment Jnd Stdtc Govcmmcnt 
111 thdt behdl f, 
(xxx v) to lJy down for teJchcr-. of JffihJted college" Jnd Un1veNty teacher-., 
~crvtce cond1tton" mdudmg code of conduct, worklodd, nonn!> of performance 
dpprat..,al, dnd ~uch other 111!>1ructtnn" or dtrcettom d-., 111 the op11110n of the 
Un1vei "tty, mdy be nece'-"<11)' 111 dU!demtc mdtter~. 
(xxx\ 1) to exeill'>e contnil ove1 the qudent.'. of the Umvcr!:>Ity, to secure 
the1r health, well betng Jnd di~c1phm: ,md to exetchc through the Jffil!,!lcd wllege!> 
control for ~nmlar purpo"e" over the "tudent<> of alfthated college~. 
("\XXVII) to accept, hold and manage any endowment<>. donatiOI1'-. or fund.; 
wh1ch mJy become ve"ted 111 It fm the purpo"e" of the Umver~lly by grant, 
te..,tJmentJIY dt..,po~ttton or otherwl'-.e, ,md to lllVe"t ~uch endowment'-., donation~ 
or lund!> 111 .tny manner that the Univcr~Ity mJy deem ftt Jnd to In-.tttute 
scholar!>hlp~. nJedJI<> etc from "ueh fund-. ~UbJeCt to the condition that any 
donatton from " loretgn country, forc1gn fountiJ\IOn 01 any person 111 '-.Uch country 
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or foundatton shall be accepted by the Uinvcrstty only tn accordance wtth the rule<> 
and gutdance of the Central Govcmmcnt dnd State Govcmmcnt. 
(xxxvnt) to borrow money wt\h or Without ~ecunty for ~uch purpose, a:, 
may be approved by the Government, from the Central Govcmmcnt, the Untvcr"IIY 
Grants CommtS"IOn or other mcorporatcd bodtes subject to the prov1s1on~ of th1s 
Act, 
(xxx1x) to fix fcc" and to demand and collect ~uch fcc~ ,m the manner dS 
may be prcscnbcd, 
(xl) to undertake pubhcallon of works of mcnt and rcscdrch pcrtammg to 
health and dlhcd ~ucncc~, 
(xlt) to tn<;tttutc dnd provtdc funds wherever nccc~saty for the 
mamtcnance of,-
(a) a Student~· Advt<;ory Bureau 
(b) an [mploymcnt Bureau, 
(c) a LJmvctstty Student<; Umon, 
(d) Umvers!ly Athlcttc Club~. 
(c) the Nat10nal Cadet Corp.,, 
(f) the Nat tOnal Servtcc Scheme, 
(g) Untvcrslly Lxtcn.,1on Board~. 
(h) Students· Cultural and Dcbdtmg Soetcl!c~, 
(1) d Pubhcatton Bureau, and 
(J) Co-opcrattve soetettcs and other stmtl~r mstttuttons for promotmg 
the welfare of <>tudcnts and employees of the Un1ver;.1ty, 
(xlu) to do all such other acts and thmg~ or make such other provt<;tons 
as may be deemed ncccs'>ary or dcstrablc to further the objects of the Umver!>tty 
\ Cllt\1'11 RIll 
TilL CHANCELLOR, PRO-CIIANC[LLOR AND 
On JCI RS OF 'J IJ[ UNlV[RSirY 
7 1 he Chana/lor-( I) I he Govemor of Kcrala shall, by vtrtue of ht;, office, 
be the Chancellor and the I lead of the Umverstty 
(2) I he Chanccl101, when present: shall prestde over the convocatton of the 
Umvcr~!ly and mdy t~!>uc dtrect10ns to the V1ce-Chanccllor to convene the mcetmg 
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of any duthonty of the Umver..,Ity for spec1fic purpo~c'>, whenever necessary, and 
the V!Ce-Chanccllor ~hall subm1t the mmutc~ of such meetmg to the Chancellor for 
the Chancellor's pcru~al 
(3) I he Chdnccllor mdy call for ..,uch mformdt1on dnd record relatmg to any 
affa1r~ of the Umvcr-.1ty and IS'>Ue su<:..h d1rectlon~ thereupon as the Chancellor may 
deem fit m the mtcrc'>t of the UniVersity, and the authontlC'> and officers of the 
Umvers1ty "hall comply w1th such dlrccllon.., 
( 4) I he Chancellor mdy d ftcr takmg report 1n wntmg from the V!cc­
Chanccllor su<>pcnd or mod!ly any rcsolutJOn, order or procccdmg~ of dny authonty, 
body, committee or officer, which m the opm10n of the Chancellor '" not 111 
.confonmty w1th this Act, Statute-;, Ordmdnccs or RegulatiOn'> or IS not 1n the 
111tcrcst of the Umvcrsity dnd the Umvcr"'ty authonty, body, committee and officer 
shall comply With the same 
Prov1ded that, before mdkmg any such order, the Chancellor ~hall call upon 
the lmivcr~Ity, authonty, body, conumttcc or, a~ the Cd~c mdy be, the officer to show 
cau~c Withm the pcnod spcuficd, why such an order ~hould not he mdde, Jnd 1f 
any cau'>e IS <;hown, the Chancellor ..,hallcon-;Ider the <;dmc and wherever he deems 
II necc~-;ary, after con..,ultmg the Government, decide the action to be tJkcn 111 the 
matter, and <;uch dcci<>Ion ~hall be find! 
(5) Where, 111 the opmion of the Chancellor, the conduct of any elected 
or nom111Jtcd or apporntcd or co-opted member m the bodic~ of the Umversity I<; 
dctnmentdl to the .,mooth fuoct10nmg of the llnivcr~Ity or dny authonty or body 
or conumttcc, the Chancellor may, <~her givmg ..,ucb membe1 an opportumty to offer 
explandtion 111 wntmg and dftcr cons1dcnng ~uch explanation, If any, and bcmg 
satisfied that II IS neccs~ary -;o to do, .,u~pend or di'>quahfy ~uch member lor -;uch 
pcnod a" the Chancellor mJy deem fit 
(6) (I) I he Chancellor '>hall have the nght to cam.c an mspcction to be made 
by -;uch per-;on or person-; or body of person'>, as he may direct, of the Umvcr<;1ty. 
II/> bulid111gs, ho~pllab, !Jbrancs. museums, work.,hops and 
equir.ment<. ol any college, 111<;1Jtutwn or ho;,tel mamtdmcd admmi<>tcrcd or 
rccogmscd by the lJmvcrsity and of the tcachmg dnd other work conducted by 
or on behJif of the ljmvcrslty 01 under Its au~piccs and of the conduct of 
cxammation!> or other functions of the Umvcr'>Ity and to eau~c an mqu1ry to be 
made 111 like manner regardmg any mdtlcr connected With the ddmmi'>tratlon or 
finances of the Umver"'ty, 
(n) 'J he Chancellor shall, m every cJ..,e, give due nollee to the Umvcrs!ly 
of hi'- mtention to cau'>c an 111spcct1on or mqUiry to be made and the Un1vcr'>1ty 
shdll be cntnkd to dppomt a rcprc.,cntdtivc, who shdll hdvc the ught to be present 
and to be heard at the mspcct1on or enqUiry, 
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(m) After an mspccllon or mqu1ry ha<> been caused to be made, the 
Chancellor may address the V1cc-Chancellor on the result of such m~pect10n or 
mqUJry and the V1cc-Chancellor shall commumcate to the Senate or Govemmg 
Councll the views of the Chancellor and call upon the Senate or Governmg 
Council to commumcate to the Chancellor through !urn Its opm10n thereon 
w1thm '>uch t1mc as may have been '>pec1ficd by the Chancellor If the Senate or 
Governmg Council commumcatcs Its opm10n w1thm the spec1f1cd time hm1t, 
after takmg mto consideratiOn that optmon or where the Senate or Governmg 
Counc1l fat!~ to commumcate Its opmton m t1me, after the ~pccdled tune-lnmt IS 
over, the Chancellor may proceed and adv1cc the Senate or Govcrnmg Council 
upon the acllon to be taken by It, and fix a tlme-hm1t for takmg such act10n, 
(tv) The Senate or Govemmg Counctl shall, w1thm such time hmtt a~ 
fixed, report to the Chancellor through the VIce-Chancellor the actiOn wh1ch has 
been taken or IS propose.d to be taken on the advice tendered by h1m, 
(v) The Chancellor may, where actiOn has not been taken by the Senate 
or Governmg Councll to h1s sattsfdctiOn wtthm the t1me-ltmtt fixed and Jfter 
cons1denng any explanatiOn furmshed or representatiOn made by the Senate or 
Govemmg Council, 1ssue such d1rect1ons as the Chancellor may thmk fit and the 
Senate or Govemmg Counctl and other authonty concerned shall comply wtth such 
d1rcct1on<;, 
(vt) Notwtthstandmg anythmg con tamed m the preccdmg clauses, tf at 
any t1mc the Chancellor IS of the opm10n that m any matter the affans of the 
Umvcrstty are not managed m furtherance of the obJectives 'of the Un1verstty or 
m accordance w1th the prov1s1ons ofth1s Act, Statutes and Regulattons or that spec1al 
meac;ures are des1rable to mawt.tlll the standards of Umvers1ty teachwg, 
exammat10ns, research, admm1strat1on or finance~, the Chancellor may md1catc to 
the Senate or Govermng Councll through the V1cc-Chanccllor any matter 1n 
regard to wh1ch he des1rcs an explanatiOn and call upon the Senate or Govemmg 
Counctl to offer such explanatiOn wllhm such t1mC as may be specified by hm1 
If the Senate or Governmg Councll falls to offer any explanation w1thm the lime 
~pec1fied or offers an explanatiOn wh1ch m the opm10n of the Chancellor, IS not 
c;ausfactory, the Chancellor may 1sst.ie such dJrect10ns as appear to h1m to be 
necessary, and the Senate or Governmg Council and any other authonty concerned 
shall comply w1th such dJrectJOns, 
(vu) The Govermng Council shall furn1sh such mformat10n rclatmg to 
the admm1strallon .tnd finances of the, Umverslly as the Chancellor may, from umc 
to time, reqUJre 
14 
(7) (1) l he ChJIKcllor '>hall when an emergency ames hdve the nght to 
~u'>pend or diSllll'>~ Jny of the authonttes of the Un1ver~11y and take mea~ure~ for 
the mtenm admlnt~tratton of the Umver~1ty, 
(11) An Jppcal ~hJlllle to the Chancellor agdm-.t Jny order of dtsnmsal 
pas ... ed by the Govemmg Counctl or the Yrce-Chanccllor agam~t any pcr~on 111 the 
..,en tcc of the Umver~tty 
(111) An dppe,ll under the above cldu">c ~hdll be filed Wtthmth1rty day~ 
from the date of ~crvmg the order of dr<.mt~~dl on the pers~n~ conccrn~.:d, ' 
(n') 1 h~.: Chancellor ~!Mil before pa'>~tng any ordct on an appeal d'> 
abmc, refe1 the 111Jttcr for Jdvlcc to d lltbunal appomted by htm for the purpose 
(X) l he Chancellor sh.1ll have the power to remove the Y1ce-Chancellor or 
Pro- Vtce-Ch,lllcellol from offtce by an order 111 wnt1ng on charge~ of 
rmsappropndtlon. 111l..,conduct, 1111~!11dndgement of funds or any other good and 
suffictent n.;a~on 
PrO\'tded thdt before tJkmg actwn under th1~ sub-.<,ectwn '>Ucb charge<; shall 
he proved by an mqutry conducted by d pen.on who J<; or ha'> been a Judge of 
the I hgh Court or the Supreme CoUI t. dppomtcd by the Chancellor for the 
purpo..,e 
l'rov1ded furthct that Y1ce-Chanccllor or Pro- Ytce-ChJnccllol ~hall not . 
he removed under thl\ scct1on unk:-.<; he has been gtvcn a reJ\onablc opportumty of 
.,110wmg CdU">C agam">t the actton prop(hCd to be tdken agam::.t h11n 
(9) I he Chancellor "hall exerc1~e such other power-. Jnd perform ~uch 
other dutte~ d~ may be conferred upon or vested 111 the Chancellor by or under 
th·1~ Act or StJtute.., 
8 1/w f>lo-Ciwnccl/oJ - (I) l he Mnmtcr m chJrge of I I edith or Mcd1cal 
l·ducauon 111 KerJia shall be the l'ro-ChJncellor of the Umver..,1ty 
(2) In the db~encc of the ChJnccllor or dunng lm mabtltty to act, the 
Pro-Chdnccllor shall exerct'>e all the power ... cllld perJoml dll the functions of the 
Chdnccllor mcludmg pre::.tdmg over of the eonvoedtlon of the Umver<;tly . 
(3) J'he dnnual programme of work of the Un•vcr~1ty ..,hall be referred to 
the Pro-Chancellor for h1~ mformatton and any <>uggest1on made by hun may he 
con'>ldered by the Govemmg Counctl , 
(4) l he Pro-ChJncellor shdll al-.o cxcrcl'>e such powers and pcrfom1 
.,uch dut1c~ ol the ChJncellor d'> the Chancellor mJy, by order 111 wntmg 
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delegate to the Pro-Chancellor and such dclegat1on mdy be subject to such 
rc~tncttons and condttton~ as may be !>pcctlicd 111 <>uch order 
• 9 Of}lce1 v of the Um1'e1 sily- ( 1) I he lol\owmg shall be the officers of the 
Umvcrstty, namely---
(1) the Vtce-Chanccllor, • 
(n) the Pro- Vtcc-Chanccllor, 
(m) the Regn,trar. 
(1v) the Dean, 
(v) the hndnce Officer, 
(VI) the Controller of EAdmmallon, 
and ~ueh other officer~ ,111 the <>erv1ce of the Umvcr<>tty a<; may be pre.,cnbed 
(2) J he VIce-Chancellor <>hall be the pnnc1pal executive and academ1c 
officer of the Umvers1ty dnd ex-oflic10 ChalrpCl'>On of the Senate, the Govemmg 
Council the Academ1c Counc1l and Fmance Committee dnd shall pres1de 111 the 
absence of the Chancellor or Pro-Chancellor, any convocatiOn for confernng 
degrees · 
(3) rhe Pro-VIce-Chancellor shall be rcspon:-lble for the dutieS dllottcd 
to l11m ~pectlically by the Vtcc-Chanccllor w1th the approval of the Govemmg Council 
or under th1!> Act or Statutes and the Pro- V1ce-Chancellor ~hall pres1de 
over the meetings of the authont1e<> of the Un1vcrs1ty 111 the dbsence of the 
Vtce-Chancellor 
(4) I'he emolument' and terms and conditions of servtce of the Vtce­
Chancellor shall be such a~ may be determmed by the Government 
(5) I he other olf1cers of the Umvcrs1ty shall be appmnted m such 
manner and exerct">e ">uch powers and perform such dut1es as ,prov1ded under 
th1<; Act and Statutes of the Umverwy 
(6) The cond1t1on'> of ~erv1ce of the other officers of the Umvers1ty <;hall 
be such dS mdy be prescnbed by Stdtutcs 
I 0 Appomtmenl of Vue-Chancellor -(I) rhe V!ce-Chanccllor ~hall be 
appomted by the "Chancellor from among the panel of names recommended by 
the Search Comml!tee consl<>tmg of th<: lollowmg members, namely -
16 
(1) One member nommdtcd by the Chancellor, 
(u) One member elected by the Govcmmg Council, and 
(111) One member nommdted by the Chdmnan of the Un1vers1ty Grants 
Comml'\SIOn 
I he Chdneellor ~hdll appomt one of the member.'> of the Commll!ce to be the 
Convenor 
' (2) 1 he procc~" of prcpdnng a panel shall begm at least three months 
before the probdblc ddtc of occurrence of the Vdcancy of the VJcc-Chanccllor 
"dnd .'>hdll be completed w1thm the llmc-llmlt f1xcd by the Chancellor l he 
Chancellor, however, may extend <>uch tune-limit, 1f, In the ex1gcncy of the 
Clrcum~tance~, 11 '" ncee-,<,ary to do so However, the pcnod so extended -;hall 
not exceed th1cc month" 111 the aggregate 
(3) I he Commlltce ~hall recommend undmmously a pdnel of not lc~s 
than three su1tablc person" from among the cmmcnt pcr;,ons m the field of health and 
a1 lied ~c1enccs '1 he name-; .'>hall be m alphabcl!cal order !'he report shall be 
accompamcd by a dcta1led wntc-up on the sultdbdJty of each pcr-;on tncludcd m 
the panel In case the Commntce fdil., to mdke a undnlmou<; recommendatiOn as 
prov1dcd, Cdch member of the Comm1ttcc mdy -;ubnut a panel of three names to 
the Chancellor 1 he non-~ubmJS.'>IOn of the panel by any member of the Comm1tlce 
.'>hall not mvdhdate the dppomtmcnt of the Vice-Chancellor 
(4) (1} lf the Chancellor dbes not approve any of the persons so 
recommended by the Comm1ttce, he may cdll for a fresh panel c1thcr from the 
~dme comm1ttec or after con<;lltutJOn of a new committee for the purpose, from 
such a new committee 
(11) 1 he fir-;t Y!Lc-Chanccllor shall be appmnted by the Chancellor on 
the recommendatiOn of the Government 
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(5) (1) The pcr-;on appomtcd as the VJcc-Chancellor .'>hall, o;ubject to the 
terms dnd condlllons of Jus contract of scrv1cc hold office for a contract penod 
of five years from the date on wh1ch he enter.'> upon office or t1ll he attatn.'> the 
age of .'>evenly years, wh1chcver ~~ carhcr 
(11) l he persons appomtcd ao; Y!ec-Chancellor wlll be chg1blc for 
rc-appomtment for a .'>CLond term of f1vc year~ subject to not attammg the 
max1mum age prcscnbcd as above 
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(6) In any of the followmg ctrcumstances, the extstence whereof shall 
<>olely be Judged by the Ch,mcellor. the Chancellor may appomt any ~uttable 
person to act a!> the Vtcc-Chancellor for a term not exceedmg '>IX months m the 
.1ggregate,-
(1) where the commlttee appomted under sub-sectiOn (I) '" unable to 
recommend any name wttlun the tlme-ltmtt specified by the Chancellor, 
(n) where the vacancy occurs m the office of the Vtcc-Chancellor 
because of death, rc<>tgnatwn or otherwtse, and tt cannot be conveniently and 
cxpcd1t1ously filled up m accordance with the provtstono; of sub-scct10ns (I) to 
(4) above, ' 
(111) where the vacancy m the office of the Vtcc-Chanccllor occur<; 
temporanly because of leave, tllnes~ or other cau~cs. 
(tv) where the term of Vtce-Chanccllor has exptrcd, or 
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(v) where there 1s any other emergency 
I he person so appomted shall cea:-e to hold such office on the date on 
whtch the Vtce-Chancellor resume-; office or the persons duly appomted as the 
V1ce-Chancellor m accordance with the prov1s1on!> of <>ub-scct1ons ( 1) to ( 4 ), 
as!.umes office 
(7) fhe Vtce-Chanc~llor shall be a whole-lime salaned officer of the 
Umverstty 
(8) Such sumptuary allowan~e shall be placed at the dtsposal of the 
VIce-Chancellor as the Government may approve, from time to ttme or as prescnbed 
by Statutes 
(9) The VIce-Chancellor may, by wn tmg under ht!> own Signature addres!>ed 
to the Chancellor, after gtvmg one month's notice, restgn from that office and 
'>hall cease to hold that offtce, on the acceptance of the re<;tgnatlOn by the 
Chancellor or from the date of exptry of the satd notice penod whichever ts ear her 
(10) The Vtce-Chancellor may be removed from the offtce tf the 
Chancellor ts Sdttsfied provtded that he,-
• ·(1) has become msane and stands so declared by a competent authonty. 
33/35212011101 p 
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(u) ha~ been conv1ctcd by a court for any offence mvolvmg moral 
turpitude, 
(lll) hds become an und1~charged m~olvent and ~land-. so declared by 
d competent Juthonty, 
(1v) has become physicdlly unfit Jnd mcapablc of dJ<;chargmg functiOns 
due to protracted Illness or physiedl di~abiilty 
I he mwmbcnt VIce-Chancellor ~hall be given a rca~ondble opportumty to 
show cau~e by the Chancellor before takmg rccour~e for h1s removal under ' 
cldu~e (1v)· 
II Appomtment o[P10- Vu .. e-Ciwnce//or ( 1) J he ChJncellor, m comultatwn 
w1tli the VILe-Chancellor ~hdll appolllt a suitable person, who IS an emmcnt 
medical educationist as the Pro- VIcc-ChJnccllor of the Umve1 s1ty 
(2) !"he tcnn ofPro-Vtcc-Chanecllor shJJI be five years or till he attam<; the 
age of Sixty-five years, whichever ~~ carltcr, provided that d person shdll not 
be appOinted as Pro-VH.:e-Chdncellor for more than two term..,, 
(3) I he Pro-VIce-Chancellor ~hall be a full-time <.,J}aned officer of the 
Umver..,tty, and the pay and allowance ... admi~sJb1e to hun a~ well a~ the term'> 
and conditJOm, of hi'> ~crv1ee shall be ~uch a" may be dctennmed by the Government 
(4) When the office of the l'ro-VJee-Chanccllor fall'> Vdcant or when the 
Pro- VIce-Chancellor IS, by rca~on~ of dl!les<: or ab~cncc or any other cause, 
undble to perform the dut1e~ of hi" office. the Chancellor, upon the 
recommendatiOn of the VIee-Chdncellot, may appomt a ~uttablc person, among 
medical educatwna!J'>to; till the Pro-VIce-ChJneellor re<;umes ofhce; or new 
Pro- Vtce-Chancellor duly appomted a<.,<;Ume.., dutie'>. a~ the eao;;e may be 
12 Po wen of the Vic_e-ChanU'!lor -(I) I he VIce-Chancellor shall be the 
pnnLtpJI acddemic dlld necutlvc offtcer of the Umver~tty lie o;;hall be 
re..,pon~Iblc for the development of academiL programmes of the Umvers1ty lie ~hdll 
over~ce and momtor the admini"trati<;m of the academic progiaJlllTIC<; and general 
Jdmmistration of the Univer~lly lo cn~ure efficiency Jnd good order of 
the Univer<;Jty 
• • (2) Ilc ~hall be cnlltlcd to be pre ... cnt, w1th the nght to ~pedk, at any 
meetmg of any other duthonty or body of the Univer"ty but, ~hall not be 
entitled to vote there unles~ he IS the Chmrpcro;on or member of that authonty or 
body In the event of equality of vote'> at any mcctmg of the Sen ale the Academic 
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Council or of any other authonty, at wh1ch the VIce-Chancellor IS the Chairman, 
he ~hall have and exerCise a castmg vote 
(3) rhc Vtcc-Chanccllor shall have the power to convene mcctmgs of 
any of the authon!lcs, bod1es or commlltccs. as and when he con-;1dcrs II 
nece~sary so to do 
• 
(4) ·r he Vtcc-Chanccllor ~hall ensure that d1rcct1on<; 1ssucd by the 
Chancellor arc stnctly complied w1th or, as the case mdy be, 1mplc_mcntcd 
(5} It -;hall be the duty of the Vtce-Chancellor to ensure that thl! 
proceedmgs of the Umverstty arc earned out m accordance wtth the prov1ston!> 
of th1s Act, Statutes and RegulatiOns and that the dectstons of the authonttcs, 
bodtcs and commtttee~ arc not mcon~tstent wtth thts Act or Regulattons 
(6) l'hc Vtce-Chancellor may defer nnplcmentat1on of a dccts1on taken 
or a re~olut10n passed by any authonty, body .or commmec of the Umvcrstty 1f, 
he 1~ of the opm10n that the same ~~ not consistent wtth the prov1s1ons of thts 
Act, Statutes or Regulauons or that such dects1on or resolution 1s not m the 
mtercst of the Umver<>lly and at the earliest opportumty refer 11 bdck to the 
authonty, body or COJmmttcc concerned for rcconstderatwn tn tt'> next mcctmg, 
v.1th reasons to be recorded m wntmg lfdtfferenees per<ast, he shall wtthm a week, 
gtvmg reason, ~ubmil 1t to the Chancellor for dec1<>10n and mform about havmg 
done so to the members of the authonty, body or commtttcc concerned After rcce1pt 
of the deci'>Ion of the Chancellor, the VIce-Chancellor shall take the action a~ directed 
by the Chancellor and mform the authonty, body or comn11ttee concerned 
dCCOrdmgly 
(7) If there arc reasondble grounds for the Vtce-Chancellor. to belteve 
that there IS an emergency wh1ch reqUires unmed1ate act1on to be taken, he shall, 
take such act10n as he thmk~ nece~sary. and <>hall at the earliest opportumty, 
report m wntmg, the grounds for the emergency dnd the actton taken by htm to 
such dUthonty or body which, m the ordmary course, would have dealt w1th the 
matter ln the event of a difference ansmg between the Ylcc-Chanccllor and the 
authonty, on the tssue of extstence of such an emergency, or on the action taken 
or on both, the matter shall be referred to the Chancellor whose deci<>Jon shall be 
fmal 
Prov1ded that where any such actiOn taken by the V1ce-Chancellor affect<> 
any person 10 the ~ervice of the Umvcrslty, such person shall be ent1tlcd to 
prefer, wtthtn thtrty day~ from the date of rccc1pt of the nottcc of such acttOn, an 
appeal to the Chancellor 
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(8) Where any matter 1~ rcqutred to be regulated by Statute~ or 
Rcguldtton<; but no Stdtute~ or RegulatiOn!> hdvc been made m that behalf, the 
Vtce-Chaneellor mdy, for the ttme bcmg, regulate the matter by l~'>uing such 
directiOn<; as the VIce-Chancellor thmks nece.,sMy, and ~hall at the carhe~t 
opportumty thereafter, pldce them before the Govcrmng Counctl or other 
authonty or body concerned for approval I he Vtce-Chdncellor mdy, at the ~arne 
lime place before ~uch authonty or body for cons1derat10n the draft of Statutes­
or Regulation-. rcqmred to he made m that behalf 
(9) l he Vtcc-Chancellor shall appomt the Umverstty teachers ba-,cd on 
the recommendatiOn~ of the -,elecllon committee con~lltuted for the sa1d purpose 
111 such manner as nldy be pre~cnbed by Statutes and w!lh the approval of the 
Govemmg Counc1l 
( 10) 'I he Ytce-Chancellor shdll appomt all Officers of the Un1vcrs1ty of 
and above the rdnk of Deputy Reg1strar ba<tcd on the rccommendatum.., of the 
Selection Committee con~tttuted 111 ~uch manner.as may be pre-;cnbed by 
Statute<, and w1th the approval of the Govcmmg Council 
( 11) /\<;the Chatrper~on of the authonttc~ 01 bodtc<; or commtttee~ of the 
Umver<>Ity, the V1ce-Chancellor ~hdll be empowered to su~pend d member from 
the meetmg of the authonty, body or commtttee for ob~tructmg or <.tailing the 
procecdmg" or for mdulgmg m bchdv!Our unbecommg of a member and shall 
report the mdttcr accordingly, to the Chancellor . 
( 12) l he Y!ct-Chancellor ~hdll place before the Senate and Govemmg 
Counul a report of the work of the Umvcr-.tty penod!Cdlly as prov1ded under the 
Statutes 
( 13) Notwllhstandmg ,mytlung eon tamed m th1s /\ct or 111 the Statute~ or 
RegulatiOn~ made or deemed to have been made thereunder, the Y1ce-Chancellor 
mdy 1f he ~~ <,dtt~fied that the number of exammcr.., m the panel of exammer-; 
approved by the Govcrnmg Counc1l for the conduct of an cxammat10n IS not 
c;uffic1ent for the conduct of the exammat1on dnd that dpproval of another panel 
of exammer::. by the Govemmg Council w11l entatl delay 1n the conduct of such 
exammalton, nommate such add1t1onal number of exam mer~ a-. may be necessary 
for the conduct of !>uch exammat1on /\ny pen.on nomtnated by the 
Vtce-Chancellor under lhts sub- ... ccllon shall be deemed to be an exam mer mcluded m 
the panel approved by the Govemmg Council 
.( 14) 1 he Vtcc-Chdneellor -.hall appotnt the exammers and quc•>t10n papcr-
st;.llcr~ for the wnduct of cxammat10n~ from the panel approved by the Board of 
cxammatwns 
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(15) 1 he Vtcc-Chancellor shall con~tttute the vtgtlance squad for the 
mspectlon of Umvers1ty exammatLOns 
( 1 6) The VLce-Chanccllor shall cxcrc1sc such other powers and perfom1 such 
other dut1e~ as may be conferred upon the YJce-Chancellor by or under th1s Act 
and Statutes • 
13 Appotntment, Powen and functtOn5 of the Dean -( l) There shall be 
a Dean for a Faculty, who shall be a teacher m the concerned subject not below 
the rank of Profc!>sor and With teachmg expenence and such other quahficat10ns 
dS mdy be prescnbed m 'the Statutes The Dean shall be an i\cademtc Officer of 
the Umverslty concerned and responsible for ImplementatiOn of the academtc 
pohctes dpproved by the i\cddem1c Council m respect of dcademtc development, 
mamtcnance of standards ofteachmg and trammg of teachers wtthm the concerned 
l acuity · 
(2) 1 he Dean of every raculty shall be nom mated by the Vtce-Chancellor 
from among the member!> of the faculty 
-(3) The Dean shall convene meetmgs of the Faculty, as and when 
requtred, m con~ultdtton wtth the Ytce-Chancellor and shall prestde

Excerpt shown. Open the full act in Lexace.

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