LexThe KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY ACT, 2010
Kerala · state statute
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THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY ACT 2010
an act to establish and incorporate a University of Veterinary and Animal Sciences
in the State of Kerala and to provide for matters connected therewith or incidental
thereto.
Preamble. - WHEREAS, it is expedient to establish and incorporate a University
for the development of Veterinary and Animal Sciences and for the purpose of
ensuring proper and systematic instruction, teaching, training and research and
extension exclusively in Veterinary and Animal Sciences in the State of Kerala and to
provide for matters connected therewith or incidental thereto;
Be it enacted in the Sixty-first Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. Short title and Commencement. (1) This Act may be called the Kerala Veterinary
and Animal Sciences University Act, 2010.
(2) It shall be deemed to have come into force on the 14th day of June. 2010.
2. Definitions.- In this Act, unless the context otherwise requires,
(a) “Academic Council” means the academic council of the University;
(b) “Authority” means any authority of the University specified in section 20;
(c) “Animal or livestock" means all domesticated animals and wild animals,
birds, reptiles and all other animal life forms, except the human beings;
(d) “Animal Sciences” means the study of all aspects of farm animals,
companion animals and wild animals, their biology and welfare with a view to
augment animal production. Dairy Science and Technology or to help disease
diagnosis;
(e) “Board of Management” means the board of management of the University;
(f) “Board of Studies” means the board of studies of the University;
(g) “Chancellor” means the Chancellor of the University;
(h) “College” means an institution imparting education in Veterinary and
Animal Sciences, Dairy Science and Technology, owned and managed by the
University or other institutions affiliated to the University situated in the
State of Kerala;
(i)“Constituent College” means a college owned and managed by the University;
(j) “Dean” means chief academic and administrative head of a college;
(k) “Government” means the Government of Kerala;
(l) “Hostel” means a unit of residence for students of the University maintained
or recognized hy the University in accordance with the provisions of this Act;
(m) “Management Council” means the management council of the University;
(n) “Prescribed” means prescribed by the Statutes, Ordinances or regulations
made by or under this Act;
(o) “Pro-Chancellor” means Pro-Chancellor of the University;
(p) “Scheduled castes” means such castes, races or tribes or parts of or groups
within castes, races or tribes as arc deemed to be scheduled castes in relation
to the Slate of Kerala under article 341 of the Constitution of India;
(q) “Scheduled tribes” means such tribes or tribal communities or parts of or
groups within such tribes or tribal communities as are deemed to be scheduled
tribes in relation to the State of Kerala under article 342 of the Constitution of
India;
(r) “Specified date" means the date specified by notification by Government for
the purposes of this Act;
(s) “State” means State of Kerala;
(t) “Statutes”, “Ordinances” and “Regulations” mean respectively the Statutes,
Ordinances and Regulations of the University;
(u) “University” means the Kerala Veterinary and Animal Sciences University
established under section 3 of this Act;
(v) “University Grants Commission” means the Commission established under
section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956).
(vi) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER II
THE UNIVERSITY
The University. (1) With effect on and from the date of commencement of this
Act, there shall be established a University by name “the Kerala Veterinary and
Animal Sciences University” which shall be a body corporate having perpetual
succession and a common seal with power, subject to the provisions of this Act, to
acquire, hold and dispose of property, both movable and immovable, and to contract
and shall by the said name sue and be sued.
(2) The Chancellor, the Pro-Chancellor, the Vice-Chancellor, and the members of
the Management Council, Board of Management, Academic Council, other authorities
and officers and staff shall constitute the University.
(3) Notwithstanding anything contained in any other law for the time being in
force, the territorial jurisdiction of the University shall extend to the whole of the
State of Kerala:
Provided that, this shall not prevent the University from operating distance
learning courses across the country or abroad and admitting students or recruiting
teachers who are not domiciled in the State.
(4) The headquarters of the University shall be at Pookode in Wayanad district.
(5) In all suits and other legal proceedings by or against the University, the pleadings
shall be signed and verified by the Registrar and all the processes in such suits and
proceedings shall be issued to and served on the Registrar.
4. Establishment of new colleges and recognition of institutions by the University.
(1) On and from the date of establishment of the University, no new college
imparting education in Veterinary and Animal Sciences and Dairy Science shall be
established except as a constituent or affiliated college of the University.
(2) No institution affiliated to or associated with or maintained by any other
University whether within or outside the State of Kerala shall be recognized by the
University for any purpose except with the prior approval of the University
concerned.
5. Objects of the University. The University shall have the following objectives,
namely:
(i) to advance and disseminate learning and knowledge in Veterinary and Animal
Sciences and allied fields by fostering and promoting veterinary research;
(ii) to decide new courses and curricula based on the advances in the Held of
veterinary and animal science such as.
(a) develop more appropriate livestock production and processing technologies,
packages and systems that will be cost effective and profitable for the farmer;
(b) establish more efficient and cost effective animal disease control prevention
and surveillance measures that will maintain a high standard of animal health;
(c) research on nutritional values of the various pastures and fodders according
to establishment, preservation and ecological zones;
(d) prescribe standard for feeds and fodder and their nutritive values for suitable
feeding packages for farmers;
(e) develop breeds and crosses of milch animals, small ruminants, poultry, pigs
that are suited for Kerala's condition in terms of productivity, resistance and
tolerance and to advise on suitable gene pools to be protected and preserved;
(f) conduct necessary tests and trials on the suitability and acceptability of new
technologies like biotechnology, embryo transfer technology etc. and advise
on its adoption or adaptation to local conditions etc.;
(iii) to undertake extension activities;
(iv) to collaborate and co-operate with regional, national and international research
institutions and exchange any information that may be advantageous to livestock
development in the State: and
(v) to act as the primary consulting and advisory body of the Government and
various other agencies of policy making and implementing in the area of
Veterinary and Animal Sciences and Dairy Science and shall be competent to
advice other State Government and national bodies in its area of expertise; and
(vi) such other purposes as the University may. from time to time determine.
6. Powers and functions of the University. The powers and functions of the
University shall be the following, namely:-
(i) to provide facilities for instruction and training in such branches of learning
related to veterinary and animal sciences as the University may, deem fit:
(ii) to make provisions for study, research and for advancement and dissemination
of knowledge in Veterinary Science and Allied Sciences;
(iii) to institute and award degrees, diplomas, fellowships, certificates and other
academic distinctions:
(iv) to hold examinations and to confer degrees, diplomas, certificates and other
academic distinctions for persons who shall have pursued approved courses of
study in a University, college or an affiliated or recognised college or institution
unless exempted therefrom in the manner prescribed and shall have passed the
prescribed examination of the University or shall have carried on research
satisfactorily under conditions as may be prescribed and which has been duly
evaluated;
(v) to prescribe conditions under which the award of any degree, title, diploma and
other academic distinctions may be withheld;
(vi) to withdraw or cancel degree, title, diploma, certificates or other distinctions
under conditions that may be prescribed by the statutes after giving the persons
affected a reasonable opportunity to present their case;
(vii) to establish, maintain and administer colleges, centres, hospitals, dispensaries,
laboratories and libraries or other institutions necessary to carryout the
objectives of the University;
(viii) to prescribe the terms and conditions for recognition of institutions (or
conducting research or other programmes of the University and to grant
recognition to such institutions satisfying the conditions and to withdraw such
recognitions;
(ix) to establish, maintain and administer hostels and to recognize hostels not
managed by the University and to suspend or withdraw such recognition;
(x) to provide for establishment of campus for serving a group of affiliated colleges
and also to provide for and maintain common resource centres in such campuses
in the form of farms, libraries, laboratories, computer centres and the like centres
of learning;
(xi) to establish centres for conducting research programme and to create research
posts and appoint suitable persons to these posts;
(xii) to create posts of Directors, Deans of faculties, teachers and other Non-Vocation
Academic posts required by the University and to prescribe by the Statutes, the
scales of pay for such posts with the prior approval of the Government, and to
prescribe their qualifications, methods of appointment and to make appointments
thereto;
(xiii) to appoint or recognise teachers working in any other University or organisation
as teachers of the University for specified period;
(xiv) to create non-teaching, skilled, administrative, ministerial and other posts for a
period and prescribe pay scales for such posts, with prior approval of the
Government and to fix the method of appointment and to make appointments
thereto:
Provided that, the University shall be competent to create temporary/ contractual
posts for a period not exceeding three years for executing projects aided by
funding agencies without permanent commitment to the University or
Government:
Provided further that the recruitment to the non-leaching stall other than the
officers of the University mentioned in clause 11 shall be through the Kerala
Public Service Commission.
(xv) to facilitate mobility of teachers and students within the University and to
other Universities if necessary;
(xvi) to make provision wherever feasible in the University departments, affiliated
colleges, recognised institutions, centres for survey and collection of statistics,
data and other particulars relevant to various developmental activities including
evaluation of the developmental schemes under the State and Central Plans with
participation of the students as a part of their curricular activities;
(xvii) to control and regulate admission of students for various courses of study in
University departments, affiliated colleges, institutions, centres and recognised
institutions;
(xviii) to designate a department of the University, an affiliated college, institution
or centre as an autonomous University department or institution, as the case may
be, in accordance with the guidelines, if any, laid down by the University Grants
Commission or Government or other Central Council;
(xix) to monitor and evaluate the academic performance of affiliated colleges and
recognised institutions for granting continuation of affiliation and periodical
accreditation;
(xx) to inspect affiliated colleges and recognised institutions through suitable
machinery established for the purpose, and take measures to ensure that proper
standards of instruction, teaching and training are maintained by them and
adequate library, laboratory, hospital, faculty and other academic facilities are
provided for;
(xxi) to institute awards, fellowships, traveling fellowships, scholarships, studentship,
medals and prizes for teachers and students of the University and affiliated
colleges;
(xxii)to make arrangements for promoting welfare of the employees of the University;
(xxiii) to provide for the training and quality improvement of teachers and non-
teaching employees;
(xxiv) to provide for periodical assessment of the performance of teachers and non-
teaching employees of the colleges, institutions, centres and University
departments in accordance with the Statutes;
(xxv) to regulate attendance of the teachers in the premises of the University or
college or institutions during teaching hours and beyond leaching hours, as may
be prescribed and to prohibit teachers from taking or conducting private tuition
or private coaching classes or doing private clinical practice;
(xxvi) to prescribe by Statutes conduct and discipline rules for teaching and non-
teaching staff and to ensure the enforcement thereof;
(xxvii) to prescribe a code of conduct for managements of affiliated or recognised
colleges or institutions;
(xxviii) to establish, maintain and manage, whenever necessary.
(a) a Printing and Publication Department;
(b) University Extension Boards;
(c) Information Bureaus;
(d) Employment guidance bureaus and such other activities as may be
necessary and possible to fulfill the objectives of the University;
(xxix) to co-operate or collaborate with any other University, institution, authority or
organisation for research and advisory services and to enter into appropriate
arrangement with other Universities, institutions, authorities or organisations to
conduct courses and for such purposes as the situation may demand;
(xxx) to cancel affiliation granted to the colleges in violation of Statutes of the
University;
(xxxi) to explore the possibilities of augmenting the resources of the University by
exploring or innovating activities such as research and development,
consultancy, training programmes and providing services to clients from
industry, trade or any other non-government organisations in India or abroad;
(xxxii) to recommend to the Government to lake over, in the public interest, the
management of an affiliated college, institution or autonomous college in case
where irregularities or commissions or omissions of criminal nature by the
management of such college or institution are prima-facie evident to the
committee of enquiry appointed by the University;
(xxxiii) to receive funds for collaboration programmes from foreign agencies subject to
rules and regulations of the Central Government and State Government in that
behalf;
(xxxiv) to lay down for teachers of affiliated colleges and University teachers, service
conditions including code of conduct, work load, students' feed back, norms of
performance appraisal, and such other instructions or directions, as in the
opinion of the University, may be necessary in academic matters;
(xxxv) to exercise control over the students of the University, to secure their health,
well being and discipline and to exercise through the affiliated colleges control
for similar purposes over the students of affiliated colleges:
(xxxvi) to accept, hold and manage any endowments, donations or funds which may
become vested in it for the purposes of the University by grant, testamentary
disposition or otherwise, and to invest such endowments, donations or funds
in any manner that the University may deem fit and to institute scholarships,
medals etc., from such funds subject to the condition that any donation from a
foreign country, foreign foundation or any person in such country or
foundation shall be accepted by the University only in accordance with the
rules and guidance of the Central Government and Slate Government;
(xxxvii) to borrow money with or without security for such purpose, as may be
approved by the Government, from the Central Government, the University
Grants Commission or other incorporated bodies subject to the provisions of
this Act;
(xxxviii) to fix fees and to demand and collect such fees in the manner as may be
prescribed;
(xxxix) to undertake publication of works of merit and research pertaining to
Veterinary and Animal Sciences;
(xl) to institute and provide funds wherever necessary for the maintenance of.-
(a) a Students' Advisory Bureau;
(b) an Employment Bureau;
(c) a University Students Union;
(d) University Athletic Clubs;
(e) the National Cadet Corps;
(f) the National Service Scheme;
(g) University Intension Boards;
(h) Students' Cultural and Debating Societies;
(i) University Nature Club;
(j) a Publication Bureau;
(k) Co-operative societies and other similar institutions for promoting the welfare
of students and employees of the University; and
(l) Extension agencies like Krishi Vijnan Kendras.
(xLi) to establish companies under Companies Act-, 1956 (Central Act 1 of 1956) for
developing and propagating Veterinary and Animal Sciences related to research
products and services beneficial to the development of the sector; and
(xLii) to do all such other acts and things or make such other provisions as may be
deemed necessary or desirable to further the objects of the University.
CHAPTER III
ADMISSIONS AND OTHER MATTERS RELATING TO STUDENTS
7. Admission to the University.— (1) The University shall, subject to the provisions
of this Act and Statutes, be open to all.
(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 qualification or standard; or
(b) to retain on the roles of the University any student whose academic record is
below the minimum standard required for the award of a degree, diploma
certificate 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
employees; or
(d) to admit to any course of study students larger in number than those prescribed.
(3) Subject to the provisions of sub-sections (1) and (2), the Government may direct
that the University shall reserve in colleges seats for scheduled castes, scheduled
tribes and backward classes as may be notified from time to time and candidates
from other States and Union Territories in India:
Provided that no such person shall be entitled to be admitted to the University
unless he or she meets the standards laid down by the University in respect of such
candidates.
8. Inspection and Control. (1) The Chancellor shall, if so requested by the
Government and may suo-motu cause an inspection to be made by such person or
persons as he may direct, of the University, its buildings, laboratories, libraries,
museums, hostels, workshops, hospitals and equipments of any institution maintained,
administered, reeognized or approved by the University and also of the examinations,
teaching and other work conducted or done by the University, and to cause an
inspection or an inquiry to be made in like manner in respect of any matter
connected with the University.
(2) The person or persons directed to make an inspection or inquiry under
sub-section (1) shall have access for that purpose to the concerned institutions and
premises and to such accounts or other records as may be necessary
(3) Such person or persons shall submit a report on the inspection or inquiry
to the Chancellor and shall forward a copy thereof to the Government.
(4) The Government shall address the Vice-Chancellor with reference to any
matter referred to it in the report indicating its observations and the Vice- Chancellor
shall communicate it to the action taken report of the Management Council for taking
necessary action.
(5) The Management Council shall communicate to the Government, through
the Vice Chancellor such action, if any, as it has taken or proposes to lake.
(6) Where the Management Council docs not within a reasonable time, take
action to the satisfaction of the Government, or fails to take any action, the
Government may, require the Vice-Chancellor or issue such directions as are
necessary and the Management Council shall be bound to comply with the same.
(7) The Management Council shall furnish through the Vice-Chancellor
returns, statements, accounts or other particulars relating to the administration of the
University as the Government may, from lime to time, require.
(8) Not withstanding anything in the preceding sub-sections, the Government,
may, by order published in the Official Gazette, annul any proceedings of the
University, which, in its opinion is not in conformity with this Act and the Statutes:
Provided that before making any such order the Government shall call upon
the University to show cause why such an order should not be made and if any
cause is shown within a reasonable time, shall consider the same.
(9) Every order passed under sub-section (8) shall, be laid before the State
Legislature with the statement explaining the circumstances leading to such orders.
CHAPTER III
THE CHANCELLOR,PRO-CHANCELLOR AND OFFICERS
OF THE UNIVERSITY
9. The Chancellor. (1)The Governor of Kerala shall, by virtue of his office, be
the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall, when
present, preside over the convocation of the University and may issue directions to
the Vice Chancellor to convene the meeting of any authority of the University for
specific purposes wherever necessary and the Vice Chancellor shall submit the
minutes of such meeting to the Chancellor for perusal.
(3) No honorary degree shall be conferred by the University upon any person
without the approval of the Chancellor,
(4) The Chancellor may call for such information and record relating to any
affairs of the University and issue such directions thereupon as the Chancellor may
deem fit in the interest of the University, and the authorities and officers of the
University shall comply with such directions.
(5) The Chancellor may after taking report in writing from the Vice-
Chancellor suspend or modify any resolution, order or proceedings of any authority,
body, committee or officer, which in the opinion of the Chancellor is not in
conformity with this Act, Statutes. Ordinances or Regulations or is not in the interest
of the University and the University, authority, body, committee and officer shall
comply with the same:
Provided that, before making any such order, the Chancellor shall call upon
the University, authority, body, committee or as the case may be, the Officer to
show cause within the period specified, why such an order should not be made, and
if any cause is shown, the Chancellor shall consider the same and wherever he deems
it necessary, after consulting the Government, decide the action to be taken in the
matter, and such decision shall be final.
(6) Where, in the opinion of the Chancellor, the conduct of any elected or
nominated or appointed or co-opted member in the bodies of the University is
detrimental to the smooth functioning of the University or any authority or body or
committee, the Chancellor may. after giving such member an opportunity to offer
explanation in writing and after considering such explanation, if any, and being
satisfied that it is necessary so to do, suspend or disqualify such member for such
period as the Chancellor may deem fit.
(7) (i) The Chancellor shall have the right to cause an inspection to be
made by such person or persons or body of persons, as he may direct, of the
University, its buildings, hospitals, libraries, museums, workshops and equipments of
any college, institution or hostel maintained, administered or recognised by the
University and of the teaching and other works conducted by or on behalf of the
University or under its auspices and of the conduct of examinations or other
functions of the University and to cause an inquiry to be made in like manner
regarding any matter connected with the administration or finances of the University;
(ii) The Chancellor shall, in every case, give due notice to the University
of his intention to cause an inspection or inquiry to be made and the University
shall be entitled to appoint a representative, who shall have the right to be present
and to be heard at the inspection or enquiry;
(iii) After an inspection or inquiry has been caused to be made, the
Chancellor may address the Vice-Chancellor on the result of such inspection or
inquiry and the Vice-Chancellor shall communicate to the Management Council or
Board of Management, the views of the Chancellor and call upon the Management
Council or Board of Management to communicate to the Chancellor through him its
opinion thereon within such time as may have been specified by the Chancellor. If
the Management Council or Board of Management communicates its opinion within
the specified time limit, after taking into consideration that opinion or where the
Management Council or Board of Management fails to communicate its opinion in
time, alter the specified time limit is over, the Chancellor may proceed and advise
the Management Council or Board of Management upon the action to be taken by it,
and fix a time limit for taking such action;
(iv) Management Council or Board of Management shall within such
lime limit as fixed, report to the Chancellor through the Vice-Chancellor the action
which has been taken or is proposed to he taken on the advice tendered by him;
(v) The Chancellor may, where action has not been taken by the
Management Council or Board of Management to his satisfaction within the time limit
fixed and after considering any explanation furnished for representation made by the
Management Council or Board of Management, issue such direction as the Chancellor
may think fit and the Management Council or Board of Management and other
authority concerned shall comply with such directions;
(vi) Notwithstanding anything contained in the preceding clauses, if at
any time the Chancellor is of the opinion that in any matter the affairs of the
University are not managed in furtherance of the objectives of the University or in
accordance with the provisions of this Act, Statutes and Regulations or that special
measures are desirable to maintain the standard of University, teaching, examinations,
research, administration or finances, the Chancellor may indicate to the Management
Council or Board of Management through the Vice-Chancellor any matter in regard to
which he desires an explanation and call upon Management Council or Board of
Management to offer such explanation within such time as may be specified by him.
If the Management Council or Board of Management fails to offer any explanation
within the time specified or offers an explanation which in the opinion of the
Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to
him to be necessary, and the Management Council or Board of Management or any
other authority concerned shall comply with such directions;
(vii) The Board of Management shall furnish such information relating
to the administration and finances of the University as the Chancellor, may from time
to time, require.
(8) (i) The Chancellor shall when an emergency arises have the right to
suspend or dismiss any of the authorities of the University and lake measures for the
interim administration of the University;
(ii) An appeal shall lie to the Chancellor against any order of dismissal
passed by the Board of Management or the Vice-Chancellor against any person in the
service of the University;
(iii) An appeal under the above clause shall be filed within thirty days
from the date of serving the order of dismissal on the persons concerned;
(iv) The Chancellor shall before passing any order on an appeal as
above, refer the matter for advice to a tribunal appointed by him for the purpose;
(9) The Chancellor shall have the power to remove the Vice-Chancellor
front office by an order in writing on charges of misappropriation, misconduct,
mismanagement of funds or any other good and sufficient reason:
Provided that before taking action under this sub-section such charges
shall be proved by and inquiry conducted by a person who is or has been a Judge of
High Court or Supreme Court appointed by the Chancellor for the purpose:
Provided further that Vice-Chancellor shall not be removed under this
section unless he has been given a reasonable opportunity of showing cause against
the action proposed to be taken against him.
(10) The Chancellor shall exercise such other powers as may be
conferred upon or vested in the Chancellor by or under this Act or Statutes.
10. The Pro Chancellor. (1) The Minister in-charge of Animal Husbandry in
Kerala shall be the Pro-Chancellor of the University.
(2) In the absence of the Chancellor or during his inability to act, the
Pro-Chancellor shall exercise all the powers and perform all the functions of the
Chancellor including presiding over of the convocation of the University.
(3) The annual programme of work of the University shall be referred
to the Pro-Chancellor for his information and any suggestion made by him may be
considered by the Board of Management.
(4) The Pro-Chancellor shall also exercise such powers and perform
such 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.
11. Officers of The University. (1) The following shall be the officers of the
University, namely:
(i) the Vice-Chancellor:
(ii) the Registrar;
(iii) the finance Officer;
(iv) the Director of Academics and Research;
(v) the Director of Entrepreneurship;
(vi) the Dean; and
(vii) such other officers in the services of the University as may
be prescribed in the Statutes.
12. The Vice-Chancellor. (1) The Vice-Chancellor shall be responsible for
the duties allotted to him specifically by the Chancellor with the approval of the
Board of Management or under this Act or Statutes and he shall preside over the
meetings of the authorities of the University in the absence of the Chancellor.
(2) The Vice-Chancellor shall be appointed by the Chancellor from among
the panel of names recommended by the Search Committee consisting of the
following members, namely:
(I) One member nominated by the Chancellor:
(ii) One member nominated by the Government;
(iii) Director General, Indian Council of Agricultural Research or his
nominee;
(iv) President, Veterinary Council of India.[omitted]*1
The Chancellor shall appoint one of the members of the Committee to be the
Chairman.
(3) If the Chancellor does not approve any of the persons so recommended
by the committee, he may call for fresh recommendation from the committee.
(4) The committee shall submit a panel to the Chancellor, within such
period as he may specify. The Chancellor shall with the concurrence of the
Government, appoint one person as the Vice-Chancellor. If the Committee fails to
submit a panel within the period so specified, the Chancellor may appoint any person
whom he deems fit to be the Vice-Chancellor on the advice of the Government.
(5) Notwithstanding anything contained in sub-section (4), the first Vice-
Chancellor shall be appointed by the Chancellor on the recommendation of the
Government.
(6) No person shall be appointed as, or hold office of the Vice-Chancellor
if he has attained the age of seventy years.
(7) The Vice-Chancellor shall, subject to the pleasure of the Chancellor and
the provisions of sub section (6), hold the office for a period of five years. The Vice-
Chancellor shall be eligible for a second term. However, the Vice-Chancellor may by
writing under his hand addressed to the Chancellor, and after giving three months’
notice, resign his office.
(8) (i) The Chancellor shall have the power to remove the Vice-Chancellor
from office by an order in writing on charges of misappropriation, misconduct,
mismanagement of funds or willful omission, refusal to carry out the provisions of
this Act or for abuse of powers vested on him:
Provided that before taking an action under this sub-section such charges shall
be proved by an enquiry conducted by the Chancellor as provided in clause (ii).
(ii) For the purposes of holding an inquiry under this section the
Chancellor shall appoint a person who is or has been a Judge of the High Court or
the Supreme Court. The inquiry authority shall hold an inquiry after giving an
opportunity to make representation by the Vice- Chancellor and shall submit a report
to the Chancellor.
(9) The emoluments and other conditions of service of the Vice-Chancellor
shall be such as may be prescribed by Statutes.
(10) When any temporary vacancy occurs in the office of Vice-Chancellor or
if the Vice-Chancellor is, by reason of illness absence or for any other reason, unable
to exercise the powers and perform the duties of his office, the Chancellor shall make
necessary arrangements for exercising the powers of the Vice-Chancellor.
13. Powers and duties of the Vice Chancellor. (1) The Vic e- Chancellor
shall exercise general control over the affairs of the University and shall be
responsible for the due maintenance of discipline in the University. He shall exercise
all powers necessary for maintenance of discipline in the University.
(2) He shall be the ex-officio Chairman of the Management Council,
board of Management and the Academic Council. He shall preside over in the
absence of the Chancellor and Pro-Chancellor at the Convocations and shall confer
degrees on persons entitled to receive them. He shall preside over the meetings of
the authorities or bodies of the University, and shall be entitled to vote.
(3) He shall ensure that all the provisions of this Act, the Statutes,
and the Regulations are observed and shall have all the powers necessary for that
purpose. He shall be responsible for the presentation of the annual financial estimates
and annual accounts and the balance sheet to the Management Council.
(4) He may either himself or through any Officer of the University
authorized in writing by him. convene the meetings of the Management Council,
Academic Council. Research Council Extension Education Council and shall perform
all such duties as may be necessary to carry out and give effect to the decisions of
these authorities.
(5) If there are reasonable grounds for the Vice-Chancellor to believe
that there is an emergency which requires immediate action to be taken he shall take
such action as he deems necessary and shall at the earliest opportunity thereafter
report the action taken to such authority or body which in the ordinary course would
have dealt with the matter:
Provided that if the action taken by the Vice-Chancellor is not approved by the
Authority or body concerned he may refer the matter to the Chancellor whose-
decision thereon shall be final:
Provided further that any person in the service of the University affected by
the decision of the Authority or Body based on the report of the Vice-Chancellor
under this sub-section may prefer an appeal to the Chancellor within thirty days from
the date on which the decision was communicated to him and the decision of the
Chancellor on such appeal shall be final:
Provided also that the powers vested under this sub-section shall not be
exercised to revise the pay scale of University employees or to grant affiliation to a
college or a course of instruction and if in the exercise of the powers under this sub-
section statutes or regulations are framed, they shall be subject to the approval of the
Chancellor under the relevant provisions of this Act.
(6) Subject to the provisions of the preceding sub-sections, the Vice-
Chancellor shall give effect to the orders of the Management Council regarding the
appointment, suspension and dismissal of officers, teachers and other employees of
the University.
(7) The Vice-Chancellor shall be responsible for proper administration of
the University and for a close co-ordination and integration of teaching, research and
extension education.
(8) The Vice-Chancellor shall exercise such other powers as may be
prescribed by the Statutes and Regulations.
(9) Sanction for travel of officers of the University outside the Slate and
abroad in connection with the activities of the University under quarterly report to
the Board of Management subject to allocation of budget.
(10) The Vice-Chancellor shall be the appointing authority for all,
contractual staff of the research projects under intimation and report to Board of
Management.
14. The Registrar. (1) The Registrar shall be a full time salaried Officer
of the University and shall be appointed by the Vice-Chancellor with the approval of
the Board of Management.
(2) The Registrar shall be an academician in the rank of Professor having
total service of twenty years in a recognized University, preferably in Veterinary
Science. Dairy Science or related animal or biological Science; or a practitioner of
Veterinary or animal sciences having post graduate degree in management or Ph.l).
with twenty years of experience altogether.
(3) The Registrar shall be the Chief Administrative Officer and the
Vigilance Officer of the University, lie shall work under the Supervision, direction
and control of the Vice-Chancellor.
(4) The appointment of the Registrar shall be for a term of live years and
he shall be eligible for reappointment.
(5) When the office of the Registrar falls vacant, or when the Registrar is,
by reason of illness or absence or any other cause, unable to perform the duties of
his office for a period not exceeding six months, the Vice-Chancellor shall appoint a
suitable person to officiate as the Registrar until a new Registrar is appointed and
assume office or the Registrar resumes duly, as the case may be.
(6) The Registrar shall act as Member Secretary of the Management
Council, Board of Management, Academic Council and such other Authorities. Bodies
and Committees as provided by or under this Act and Statutes.
(7) The Registrar shall be the appointing and disciplinary authority of
the employees of the University other than the teachers, non-vocation Academic Staff
and Officers of and below the rank of Assistant Registrar and other officers holding
posts equivalent thereto. An appeal by a person aggrieved by the decision of the
Registrar may be preferred within thirty days from the date of communication of
such decision, to the Vice-Chancellor.
(8) Subject to the decisions of the authorities of the University, the
Registrar shall have the power to enter into agreements, sign documents and
authenticate records on behalf of the University.
(9) The Registrar shall be the custodian of records, common seal and
such other property of the University as the Management Council or the Board of
Management may, entrust to him.
(10) The Registrar shall conduct elections to different bodies of the
University as per the programme approved by the Vice-Chancellor.
(11) The Registrar shall prepare and update a handbook of the Statutes
and Regulations approved by the authorities, bodies or committees from time to
time, and make them available to all the respective members of the authorities and
officers of the University and also make available for sale through the publication
Bureau.
(12)The Registrar shall receive complaints and suggestions in regard to
the improvement of administration of the University and consider them for
appropriate action.
(13) The Registrar shall exercise such other powers and perform such
other duties as provided by or under this Act or as may be prescribed by Statutes or
assigned to him, from time to time, by the Vice-Chancellor.
15. The Finance Officer. (1) The finance Officer shall be a full time salaried
officer of the University appointed by the Vice Chancellor.
(2) The Finance Officer shall hold office for a period of three years and
shall be eligible for reappointment for a further period of three years:
Provided that a person appointed as finance Officer shall retire from office, if
during the term of his office, he attains the age of superannuation as per the terms
and conditions of his appointment.
(3) The salary and allowances payable to. and other conditions of
service of, the finance Officer shall be such as may be prescribed.
(4) The Finance Officer shall manage the property and investments of the
University, and advise in regard to its financial policy, lie shall be responsible for all
matters relating to the accounts of the University including the preparation of the
annual financial estimates and the annual accounts and the balance sheet.
(5) The finance Officer shall,
(a) watch the progress of the collection of revenue and advise on the
methods of collection employed;
(b) keep a constant watch on the cash and bank balances and of
investments:
(c) ensure that no expenditure not authorized in the financial estimates
as approved by the Management Council, is incurred by the University;
(d) disallow any expenditure not warranted by the terms of any Statute
or for which provision is required to be made by a Statute but has not been
made;
(e) bring to the notice of the Vice-Chancellor any unauthorized
expenditure or other financial irregularities and suggest appropriate action to
be taken against persons at fault;
(f) ensure that the registers of buildings, land, furniture and
equipment are maintained up-to-date and that stock checking is conducted in
respect of equipments and other consumable materials in all offices,
laboratories, colleges and institutions maintained by the University;
(g) call from any office, laboratory, college or institution maintained by
the University, any information Excerpt shown. Open the full act in Lexace.