LexThe Kerala University of Health Sciences Act 2010
Kerala · state statute
Open in Lexace · Ask the AI about this actACT 4 OF 2011
THE KERALA UNIVERSITY OF HEALTH SCIENCES ACT, 2010*
An Act to establish and incorporate a University of Health 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 of Health
Sciences for the purpose of ensuring proper and systematic instruction, teaching, training and
research exclusively in Modern Medicine, Homoeopathy and Indian Systems of Medicine including
Ayurveda, Siddha, Yoga, Naturopathy, Unani and allied sciences in the State of Kerala and to have
uniformity in the various academic programmes in medical and allied subjects in the State, 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 University of
Health Sciences Act, 2010.
(2) It shall be deemed to have come into force on the 7th day of December, 2009.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Academic Services Unit" means a University department of study and research
including schools and centres, Academic Staff College, University Computing
Resource Centre, Library, Instrumentation or diagnostic facility or any other unit
providing specialised services for the promotion of any of the objectives of the
University;
(b) “Affiliated College or Institution” means a college or institution imparting education
in health and allied sciences which is affiliated to the University in accordance with
the provisions of this Act and the Statutes;
(c) “Aided College or Institution” means a private college or institution which is entitled
to have financial assistance from the Government;
* Received the assent of the Governor on the 22nd day of January,2011 and published in the Kerala Extraordinary
Gazette No. 172 dated 24th January,2011.
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(d) “Approved Institutions" mean recognised institutions such as hospital, health centre or
such other institutions recognised by the University as an institution in which a person
may undergo training, if any, required by a course of study before the conferring of
any degree, diploma or other academic distinction of the University;
(e) “Authorities” mean the authorities of the University as provided in section 19 of this
Act;
(f) “Autonomy” means a privilege of the University conferred by regulations permitting a
college, institution or a department of the University to conduct academic programmes
and examinations, develop syllabus for the respective subjects and issue certificates of
passing the examinations etc., and having full academic, administrative and financial
autonomy, subject to the provisions of this Act and Statutes;
(g) “Autonomous College”, “Autonomous Institution” or “Autonomous Department”
means a college, institution or department to which autonomy is granted and is
designated to be so by Statutes;
(h) “Central or State Councils” mean various Councils of medical and allied sciences
constituted by the Central Government or State Government such as Medical Council,
Nursing Council, Pharmacy Council and other Councils;
(i) “Collaboration” means collaborative academic activity of the University with other
universities, academic institutions (local, regional, national or international), research
institutions and organisations;
(j) “College” means an institution imparting education in medical and allied sciences,
conducted by the University or affiliated to the University situated in the State of
Kerala;
(k) "Constituent college” means a college maintained and managed by the University;
(l) “Educational agency” means any person or body of persons who or which establishes
or maintains one or more private college or educational institutions;
(m) “Government” means the Government of Kerala;
(n) "Government College” means a college maintained by the Government and affiliated to
the University;
(o) “Hostel” means a unit of residence for the students of the University maintained or
recognised by the University in accordance with the provisions of this Act or Statutes;
(p) “Indian Systems of Medicine” includes Ayurveda, Yoga, Naturopathy, Siddha, Unani
and such other disciplines as may be notified by the Government;
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(q) “Management” means the trustees, or the managing or governing body by whatever
name called, of any trust or society registered under the relevant laws, responsible for
management and administration of the educational institutions or colleges and in
relation to any college or institution established or maintained by the Central
Government or State Government or a society or agency, established by the Central
Government or State Government or a local authority, such as panchayath,
municipality, it means, respectively, the Central Government or the State Government
or the society or agency, or the concerned local authority, such as the panchayath,
municipality as the case may be;
(r) “Health Sciences" mean scientific medicine in all its branches concerning preventive,
promotive, curative and rehabilitative health of human beings including Modern
Medicine, Dental Sciences, Pharmacy, the Indian Systems of Medicine in all its
branches including Ayurveda, Siddha, Yoga, Naturopahty, Unani and Homoeopathy
and allied sciences including those concerned with interdisciplinary areas related to
health, nursing, other medical, para medical and allied subjects and all its branches;
(s) “Prescribed” means prescribed by Statutes, Ordinances or Regulations made by or
under this Act;
(t) "Private college” means a college maintained by an educational agency other than the
Government or Local Self Government Institutions or the University and affiliated to
the University;
(u) “Professional college” means a college or like institution in which instruction is given
in any of the subjects that comes under the University including Modern Medicine and
all its branches, Ayurveda, Homoeopathy, Siddha, Unani, Yoga, Naturopathy,
Pharmacy, Nursing, Paramedical and other allied subjects including Medical
Laboratory Technology, Physiotherapy, Optometry, Radiology, Audiology, Speech
Pathology, Medical Anatomy, Medical Biochemistry, Medical Microbiology etc., or
any other subjects as may be notified by the Government;
(v) “Recognised Institution" means an institution of higher learning, research or
specialised studies, other than an affiliated college and recognised to be so by the
University;
(w) “Scheduled Castes” mean such castes, races or tribes or parts of or groups within
castes, races or tribes as are deemed to be Scheduled Castes, in relation to the State of
Kerala under Article 341 of the Constitution of India;
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(x) “Scheduled Tribes” mean 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;
(y) "Statutes", “Ordinances” and “Regulations” mean respectively the Statutes,
Ordinances and Regulations of the University;
(z) "Student” means a part-time or full-time student receiving instruction or undergoing
house surgency/internship/residency programme or carrying on research in any of the
Colleges, University Departments/Schools or recognized institutions;
(za) “Un-aided college or institution” means a private college or institution which is not
entitled to have financial assistance from the Government or University;
(zb) “University" means the Kerala University of Health Sciences established under
Section 3 of this Act;
(zc) “University Grants Commission" means the Commission established under Section 4
of the University Grants Commission Act, 1956 (Central Act 3 of 1956).
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of the Kerala University of Health Sciences — (1) There
shall be established a University by name “the Kerala University of Health Sciences”, which shall
be a body corporate having perpetual succession and a common seal, with power, subject to the
provisions of the Act, to acquire and hold property, to contract and shall, by the said name sue and
be sued.
(2) 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.
(3) The headquarters of the University shall be at Thrissur.
(4) In all suits and other legal proceedings by or against the University the pleadings shall be
signed and verified by the Registrar or any other person authorised by him in this behalf and all
processes in such suits and proceedings shall be issued to and served on the Registrar.
(5) The University may establish study centres at such other places within the State of Kerala
with the approval of the Governing Council and at places outside the State of Kerala with the prior
approval of the Government.
(6) The University shall be both a teaching and an affiliating University.
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4. Composition of the University.— The University shall be composed of the following,
namely:—
(A) Institutions of the University which shall include the following:—
(i) School of studies and research in areas as may be decided by the University from
time to time;
(ii) Constituent Colleges, mainly focusing on undergraduate and post-graduate
teaching directly managed by the University;
(B) Affiliated colleges, both in the Government and private aided or unaided
sectors;
(C) Recognised Institutions.
5. The objects of the University.— The objects of the University shall be the following,
namely:—
(i) to advance and disseminate learning and knowledge in health sciences and allied
fields by fostering and promoting medical research;
(ii) to design new courses and curricula based on the advances in the field of health
science;
(iii) to regulate the academic standards of the affiliated colleges or institutions;
(iv) to promote preventive curative and rehabilitative aspects of health;
(v) to organise programmes to tackle health problems of the society;
(vi) to give leadership to the medical human resource development in the State;
(vii) to give leadership to the health planning and health policy formulation for the
State;
(viii) to give thrust to epidemiological studies, monitoring and surveillance system of the
diseases prevalent in the State;
(ix) to act as the nodal agency for linkages with other national and international
institutions;
(x) to develop a platform for the dialogue between different systems of health care;
(xi) to explore the possibilities of joint research programmes and integration between
different systems of medicine;
(xii) to promote equitable distribution of facilities for education in health and allied
sciences;
(xiii) to promote acquisition of knowledge in a rapidly developing and changing society
and to continually offer opportunities for upgrading knowledge and imparting training
and development of skills in the context of innovations, research and discovery in all
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fields of human endeavour by establishing educational network related to health
sciences with use of modern communication media and technologies appropriate for a
learning society;
(xiv) to give more thrust for the development of Indian Systems of Medicine and all its
branches and Homoeopathy by encouraging research and other academic activities in
the related areas.
6. Powers and functions of the University.— The powers and functions of the University
shall be the following, namely:—
(i) to provide instruction and training in such branches of learning related to health and
allied sciences as the University may deem fit;
(ii)to make provisions for research and for advancement and dissemination of knowledge
in health and allied sciences;
(iii) to institute and award degrees, diplomas, certificates and other academic
distinctions;
(iv) to hold examinations and to confer degrees 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 examinations of the University or shall
have carried on research satisfactorily under conditions as may be prescribed and
which has been duly evaluated;
(v) to confer honorary degrees or other distinctions on distinguished persons in accordance
with the conditions as may be prescribed;
(vi) to prescribe conditions under which the award of any degree, title, diploma and other
academic distinctions may be withheld;
(vii) 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;
(viii) to establish, maintain and administer colleges, schools, centres, hospitals,
laboratories and libraries or other institutions necessary to carry out the objectives of
the University;
(ix) to prescribe conditions for recognition of institutions for conducting research or other
programmes of the University and to grant recognition to institutions satisfying the
conditions and to withdraw such recognition;
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(x) to establish, maintain and administer hostels and to recognise hostels not managed by
the University and to suspend or withdraw such recognition;
(xi) 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 libraries, laboratories, computer centres and the like centres of learning;
(xii) to establish centres for conducting research programme and to create research posts
and appoint suitable persons to these posts;
(xiii) to create posts of directors, principals, teachers and other non-vacation 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 State Government, and to prescribe their
qualifications, methods of appointment and to make appointments thereto;
(xiv) to appoint or recognise teachers working in any other University or organisation as
teachers of the University for specified period;
(xv) to create non-teaching, skilled, administrative, ministerial and other posts and
prescribe through Statutes pay scales for such posts, with prior approval of the State
Government and to fix the method of appointment and to make appointments thereto:
Provided that the recruitment to the non-teaching staff other than the officers of the
University mentioned in clause 9 shall be through Kerala Public Service Commission.
(xvi) to facilitate mobility of teachers within the University and to other Universities if
necessary;
(xvii) to make provision wherever feasible in the University departments, affiliated
colleges, recognised institutions, centres and schools, 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 the participation of the students as a part of their curricular activities;
(xviii) to control and regulate admission of students for various courses of study in University
departments, affiliated colleges, institutions, schools, centres and recognised
institutions;
(xix)to designate a department of the University, an affiliated college, institution, school or
centre as an autonomous University department or institution or school, as the case may
be, in accordance with the guidelines, if any, laid down by the University Grants
Commission or Government of Kerala or other Central Council;
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(xx) to monitor and evaluate the academic performance of affiliated colleges and recognised
institutions for granting continuation of affiliation and periodical accreditation;
(xxi)to inspect, where necessary, 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;
(xxii) to institute awards, fellowships, travelling fellowships, scholarships, studentship,
medals and prizes for teachers and students of the University and affiliated colleges;
(xxiii) to make arrangements for promoting welfare of the employees of the University;
(xxiv) to provide for the training and quality improvement of teachers and non-teaching
employees;
(xxv) to provide for periodical assessment of the performance of teachers and non-teaching
employees of the colleges, institutions, schools, centres and University departments in
accordance with the Statutes;
(xxvi) to regulate attendance of the teachers in the premises of the University or college or
institutions during teaching hours and beyond teaching hours, as may be prescribed and
to prohibit teachers from taking or conducting private tuition or private coaching classes
or doing private clinical practice;
(xxvii) to prescribe by Statutes conduct and discipline rules for teaching and non-teaching
staff and to ensure the enforcement thereof;
(xxviii) to prescribe a code of conduct for managements of affiliated or recognised colleges or
institutions;
(xxix) 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;
(xxx) to co-operate or collaborate with any other University, institution, authority or
organization for research and advisory services and to enter into appropriate
arrangement with other Universities, institutions, authorities, or organizations to
conduct courses and for such purposes as the situation may demand;
(xxxi) to rescind affiliation granted to the colleges in violation of Statutes of the University;
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(xxxii) 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;
(xxxiii) to recommend to the Government to take 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;
(xxxiv) to receive funds for collaboration programmes from foreign agencies subject to rules
and regulations of the Central Government and State Government in that behalf;
(xxxv) to lay down for teachers of affiliated colleges and University teachers, service
conditions including code of conduct, workload, norms of performance appraisal, and
such other instructions or directions as, in the opinion of the University, may be
necessary in academic matters;
(xxxvi) 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;
(xxxvii) 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 State
Government;
(xxxviii) 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;
(xxxix) to fix fees and to demand and collect such fees in the manner as may be prescribed;
(xl) to undertake publication of works of merit and research pertaining to health and allied
sciences;
(xli) to institute and provide funds wherever necessary for the maintenance of,—
(a) a Students’ Advisory Bureau;
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(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 Extension Boards;
(h) Students' Cultural and Debating Societies;
(i) a Publication Bureau; and
(j) Co-operative societies and other similar institutions for promoting the welfare of
students and employees of the University;
(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
THE CHANCELLOR, PRO-CHANCELLOR AND OFFICERS OF THE UNIVERSITY
7. The Chancellor.— (1) The Governor of Kerala shall, by virtue of his office, be the
Chancellor and the Head of the University.
(2) The Chancellor, when present, shall 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, whenever necessary, and the Vice-Chancellor shall submit the
minutes of such meeting to the Chancellor for the Chancellor's perusal.
(3) 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.
(4) 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
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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.
(5) 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.
(6) (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 work 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 Senate or Governing Council the views of the Chancellor and call upon
the Senate or Governing Council to communicate to the Chancellor through him its opinion thereon
within such time as may have been specified by the Chancellor. If the Senate or Governing Council
communicates its opinion within the specified time limit, after taking into consideration that opinion
or where the Senate or Governing Council fails to communicate its opinion in time, after the
specified time-limit is over, the Chancellor may proceed and advice the Senate or Governing
Council upon the action to be taken by it, and fix a time-limit for taking such action;
(iv) The Senate or Governing Council shall, within such time limit as fixed, report to the
Chancellor through the Vice-Chancellor the action which has been taken or is proposed to be taken
on the advice tendered by him;
(v)The Chancellor may, where action has not been taken by the Senate or Governing
Council to his satisfaction within the time-limit fixed and after considering any explanation
furnished or representation made by the Senate or Governing Council, issue such directions as the
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Chancellor may think fit and the Senate or Governing Council 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 standards of
University teaching, examinations, research, administration or finances, the Chancellor may
indicate to the Senate or Governing Council through the Vice-Chancellor any matter in regard to
which he desires an explanation and call upon the Senate or Governing Council to offer such
explanation within such time as may be specified by him. If the Senate or Governing Council 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 Senate or Governing Council and any other authority concerned shall comply
with such directions;
(vii)The Governing Council shall furnish such information relating to the administration
and finances of the University as the Chancellor may, from time to time, require.
(7) (i) The Chancellor shall when an emergency arises have the right to suspend or dismiss
any of the authorities of the University and take measures for the interim administration of the
University;
(ii) An appeal shall lie to the Chancellor against any order of dismissal passed by the
Governing Council 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.
(8) The Chancellor shall have the power to remove the Vice-Chancellor or Pro-Vice-
Chancellor from 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 an
inquiry conducted by a person who is or has been a judge of the High Court or the Supreme Court,
appointed by the Chancellor for the purpose:
Provided further that Vice-Chancellor or Pro-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.
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(9) The Chancellor shall exercise such other powers and perform such other duties as may be
conferred upon or vested in the Chancellor by or under this Act or Statutes.
8. The Pro-Chancellor.— (1) The Minister in charge of Health or Medical Education 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 Governing Council.
(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.
9. Officers of the University. — (1) The following shall be the officers of the University,
namely:—
(i) the Vice-Chancellor;
(ii)the Pro-Vice-Chancellor;
(iii) the Registrar;
(iv)the Dean;
(v) the Finance Officer;
(vi)the Controller of Examination;
and such other officers in the service of the University as may be prescribed.
(2) The Vice-Chancellor shall be the principal executive and academic officer of the
University and ex-officio Chairperson of the Senate, the Governing Council, the Academic Council
and Finance Committee and shall preside, in the absence of the Chancellor or Pro-Chancellor, any
convocation for conferring degrees.
(3) The Pro-Vice-Chancellor shall be responsible for the duties allotted to him specifically by
the Vice-Chancellor with the approval of the Governing Council or under this Act or Statutes and
the Pro-Vice-Chancellor shall preside over the meetings of the authorities of the University in the
absence of the Vice-Chancellor.
(4) The emoluments and terms and conditions of service of the Vice-Chancellor shall be such
as may be determined by the Government.
(5) The other officers of the University shall be appointed in such manner and exercise such
powers and perform such duties as provided under this Act and Statutes of the University.
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(6) The conditions of service of the other officers of the University shall be such as may be
prescribed by Statutes.
10. Appointment of Vice-Chancellor.— (1) 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 elected by the Governing Council; and
(iii) One member nominated by the Chairman of the University Grants Commission.
The Chancellor shall appoint one of the members of the Committee to be the Convenor.
(2) The process of preparing a panel shall begin at least three months before the probable date
of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time-limit
fixed by the Chancellor. The Chancellor, however, may extend such time-limit, if, in the exigency
of the circumstances, it is necessary to do so. However, the period so extended shall not exceed
three months in the aggregate.
(3) The Committee shall recommend unanimously a panel of not less than three suitable
persons from among the eminent persons in the field of health and allied sciences. The names shall
be in alphabetical order. The report shall be accompanied by a detailed write-up on the suitability of
each person included in the panel. In case the Committee fails to make a unanimous
recommendation as provided, each member of the Committee may submit a panel of three names to
the Chancellor. The non-submission of the panel by any member of the Committee shall not
invalidate the appointment of the Vice-Chancellor.
(4) (i) If the Chancellor does not approve any of the persons so recommended by the
Committee, he may call for a fresh panel either from the same committee or after constitution of a
new committee for the purpose, from such a new committee.
(ii) The first Vice-Chancellor shall be appointed by the Chancellor on the recommendation
of the Government.
(5) (i) The person appointed as the Vice-Chancellor shall, subject to the terms and conditions
of his contract of service hold office for a contract period of five years from the date on which he
enters upon office or till he attains the age of seventy years, whichever is earlier.
(ii) The persons appointed as Vice-Chancellor will be eligible for re-appointment for a
second term of five years subject to not attaining the maximum age prescribed as above.
(6) In any of the following circumstances, the existence whereof shall solely be judged by the
Chancellor, the Chancellor may appoint any suitable person to act as the Vice-Chancellor for a term
not exceeding six months in the aggregate,—
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(i) where the committee appointed under sub-section (1) is unable to recommend any
name within the time-limit specified by the Chancellor;
(ii) where the vacancy occurs in the office of the Vice-Chancellor because of death,
resignation or otherwise, and it cannot be conveniently and expeditiously filled up in
accordance with the provisions of sub-sections (1) to (4) above;
(iii)where the vacancy in the office of the Vice-Chancellor occurs temporarily because of
leave, illness or other causes;
(iv)where the term of Vice-Chancellor has expired; or
(v) where there is any other emergency.
The person so appointed shall cease to hold such office on the date on which the Vice-
Chancellor resumes office or the persons duly appointed as the Vice-Chancellor in accordance with
the provisions of sub-sections (1) to (4), assumes office.
(7) The Vice-Chancellor shall be a whole-time salaried officer of the University.
(8) Such sumptuary allowance shall be placed at the disposal of the Vice-Chancellor as the
Government may approve, from time to time or as prescribed by Statutes.
(9) The Vice-Chancellor may, by writing under his own signature addressed to the
Chancellor, after giving one month’s notice, resign from that office and shall cease to hold that
office, on the acceptance of the resignation by the Chancellor or from the date of expiry of the said
notice period whichever is earlier.
(10) The Vice-Chancellor may be removed from the office if the Chancellor is satisfied
provided that he,—
(i) has become insane and stands so declared by a competent authority;
(ii)has been convicted by a court for any offence involving moral turpitude;
(iii) has become an undischarged insolvent and stands so declared by a competent
authority;
(iv) has become physically unfit and incapable of discharging functions due to protracted
illness or physical disability.
The incumbent Vice-Chancellor shall be given a reasonable opportunity to show cause by the
Chancellor before taking recourse for his removal under clause (iv).
11. Appointment of Pro-Vice-Chancellor.— (1) The Chancellor, in consultation with the Vice-
Chancellor shall appoint a suitable person, who is an eminent medical educationist as the Pro-Vice-
Chancellor of the University.
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(2) The term of Pro-Vice-Chancellor shall be five years or till he attains the age of sixty-five
years, whichever is earlier, provided that a person shall not be appointed as Pro-Vice-Chancellor for
more than two terms.
(3) The Pro-Vice-Chancellor shall be a full-time salaried officer of the University, and the
pay and allowances admissible to him as well as the terms and conditions of his service shall be
such as may be determined by the Government.
(4) When the office of the Pro-Vice-Chancellor falls vacant or when the Pro-Vice-Chancellor
is, by reasons of illness or absence or any other cause, unable to perform the duties of his office, the
Chancellor, upon the recommendation of the Vice-Chancellor, may appoint a suitable person,
among medical educationalists till the Pro-Vice-Chancellor resumes office, or new Pro-Vice-
Chancellor duly appointed assumes duties, as the case may be.
12. Powers of the Vice-Chancellor.— (1) The Vice-Chancellor shall be the principal academic
and executive officer of the University. He shall be responsible for the development of academic
programmes of the University. He shall oversee and monitor the administration of the academic
programmes and general administration of the University to ensure efficiency and good order of the
University.
(2) He shall be entitled to be present, with the right to speak, at any meeting of any other
authority or body of the University but, shall not be entitled to vote there unless he is the
Chairperson or member of that authority or body. In the event of equality of votes at any meeting of
the Senate, the Academic Council or of any other authority, at which the Vice-Chancellor is the
Chairman, he shall have and exercise a casting vote.
(3) The Vice-Chancellor shall have the power to convene meetings of any of the authorities,
bodies or committees, as and when he considers it necessary so to do.
(4) The Vice-Chancellor shall ensure that directions issued by the Chancellor are strictly
complied with or, as the case may be, implemented.
(5) It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University
are carried out in accordance with the provisions of this Act, Statutes and Regulations and that the
decisions of the authorities, bodies and committees are not inconsistent with this Act or Regulations.
(6) The Vice-Chancellor may defer implementation of a decision taken or a resolution passed
by any authority, body or committee of the University if, he is of the opinion that the same is not
consistent with the provisions of this Act, Statutes or Regulations or that such decision or resolution
is not in the interest of the University and at the earliest opportunity refer it back to the authority,
body or committee concerned for reconsideration in its next meeting, with reasons to be recorded in
writing. If differences persist, he shall within a week, giving reason, submit it to the Chancellor for
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decision and inform about having done so to the members of the authority, body or committee
concerned. After receipt of the decision of the Chancellor, the Vice-Chancellor shall take the action
as directed by the Chancellor and inform the authority, body or committee concerned accordingly.
(7) 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 thinks
necessary, and shall at the earliest opportunity, report in writing, the grounds for the emergency and
the action taken by him to such authority or body which, in the ordinary course, would have dealt
with the matter. In the event of a difference arising between the Vice-Chancellor and the authority,
on the issue of existence of such an emergency, or on the action taken or on both, the matter shall be
referred to the Chancellor whose decision shall be final:
Provided that where any such action taken by the Vice-Chancellor affects any person in the
service of the University, such person shall be entitled to prefer, within thirty days from the date of
receipt of the notice of such action, an appeal to the Chancellor.
(8) Where any matter is required to be regulated by Statutes or Regulations but no Statutes or
Regulations have been made in that behalf, the Vice-Chancellor may, for the time being, regulate
the matter by issuing such directions as the Vice-Chancellor thinks necessary, and shall at the
earliest opportunity thereafter, place them before the Governing Council or other authority or body
concerned for approval. The Vice-Chancellor may, at the same time place before such authority or
body for consideration the draft of Statutes or Regulations required to be made in that behalf.
(9) The Vice-Chancellor shall appoint the University teachers based on the recommendations
of the selection committee constituted for the said purpose in such manner as may be prescribed by
Statutes and with the approval of the Governing Council.
(10) The Vice-Chancellor shall appoint all Officers of the University of and above the rank of
Deputy Registrar based on the recommendations of the Selection Committee constituted in such
manner as may be prescribed by Statutes and with the approval of the Governing Council.
(11) As the Chairperson of the authorities or bodies or committees of the University, the Vice-
Chancellor shall be empowered to suspend a member from the meeting of the authority, body or
committee for obstructing or stalling the proceedings or for indulging in behaviour unbecoming of a
member, and shall report the matter accordingly, to the Chancellor.
(12) The Vice-Chancellor shall place before the Senate and Governing Council a report of the
work of the University periodically as provided under the Statutes.
(13) Notwithstanding anything contained in this Act or in the Statutes or Regulations made or
deemed to have been made thereunder, the Vice-Chancellor may if he is satisfied that the number of
examiners in the panel of examiners approved by the Governing Council for the conduct of an
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examination is not sufficient for the conduct of the examination and that approval of another panel
of examiners by the Governing Council will entail delay in the conduct of such examination,
nominate such additional number of examiners as may be necessary for the conduct of such
examination. Any person nominated by the Vice-Chancellor under this sub-section shall be deemed
to be an examiner included in the panel approved by the Governing Council.
(14) The Vice-Chancellor shall appoint the examiners and question paper-setters for the
conduct of examinations from the panel approved by the Board of examinations.
(15) The Vice-Chancellor shall constitute the vigilance squad for the inspection of University
examinations.
(16) The Vice-Chancellor shall exercise such other powers and perform such other duties as
may be conferred upon the Vice-Chancellor by or under this Act and Statutes.
13. Appointment, Powers and functions of the Dean. — (1) There shall be a Dean for a
Faculty, who shall be a teacher in the concerned subject not below the rank of Professor and with
teaching experience and such other qualifications as may be prescribed in the Statutes. The Dean
shall be an Academic Officer of the University concerned and responsible for implementation of the
academic policies approved by the Academic Council in respect of academic development,
maintenance of standards of teaching and training of teachers within the concerned Faculty.
(2) The Dean of every Faculty shall be nominated by the Vice-Chancellor from among the
members of the Faculty.
(3) The Dean shall convene meetings of the Faculty, as and when required, in consultation
with the Vice-Chancellor and shall preside over the same. The Dean shall formulate the policies and
development programmes of the Faculty and present the same to appropriate authorities for their
consideration.
(4) The Dean shall be responsible for the academic development of the Faculty and shall
ensure proper implementation of the decisions of the Senate, Governing Council, Academic Council
and the Board of Examinations in respect of the concerned Faculty and the decisions of the Faculty
and the Boards of Studies under the Dean’s purview.
(5) Subject to the superintendence, direction and control of the Vice-Chancellor, the Dean
shall, after taking such advice as the Dean thinks necessary, decide upon the grievances of students
regarding the enrolment, eligibility, migration, scholarships, studentships or freeships, grant of
terms and admission to University examinations.
(6Excerpt shown. Open the full act in Lexace.